Gauhati High Court Kohima Bench

Kohima, Nagaland.

In exercise of the power conferred by sub- section (2) of section 31 of the North Eastern Areas (Reorganisation Act, 1971 (81 of 1971), the President of India, after consultation with the Chief Justice of the Gauhati High Court, the Governor of Nagaland was pleased to declare a Permanent Bench with the strength of two permanent station judges at Kohima. The Permanent Bench known as the Kohima Bench was inaugurated on the 10th February,1990 by Hon’ble Mr. Justice Subyasachi Mukherji , the then Chief Justice of India.