Notification

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Notification
Title	Date	View / Download
Notification dated 15-03-2024 regarding adoption of practice directions for the proceedings, viz. Criminal		Accessible Version : View(974 KB)
Notification dated 27-02-2024 regarding amendment of the Rule 121 of chapter 9 of the Gauhati High court		Accessible Version : View(1 MB)
Notification dated 15-06-2012 designating Special Courts for offences relating to Adulterated and Spurious Drugs Act		Accessible Version : View(537 KB)
Notification dated 14-08-2023 regarding direction to all Courts on arrest and detention of accused persons		Accessible Version : View(152 KB)
Notification dated 7-08-2023 regarding recording of statements of victims of rape during investigation stage		Accessible Version : View(86 KB)
Notification dated 20-04-2023 regarding empanelment of Advocates and Judicial Officers as Mediators for Nagaland		Accessible Version : View(74 KB)
Notification dated 29-01-2022 regarding guidelines on judgement methodology and procedure in Criminal Trials		Accessible Version : View(689 KB)
Notification dated 26-04-2021 regarding font size and use of A4 size paper for all Judgments & Orders		Accessible Version : View(69 KB)
Circular dated 2-08-2021 regarding practice directions to Magistrates while dealing with cases under Section 138 of NI Act, 1881		Accessible Version : View(2 MB)
Circular dated 2-08-2021 regarding practice directions to Magistrates while dealing with cases under Section 138 of NI Act, 1881		Accessible Version : View(2 MB)
Notification dated 4-03-2020 designating Human Right Courts under the Protection of Human Rights Act, 1993		Accessible Version : View(446 KB)
Police Advisory dated 19-12-2019 regarding filing of chargesheet in POCSO cases only in Jurisdictional Courts		Accessible Version : View(516 KB)
Notification dated 6-09-2019 regarding pecuniary jurisdiction of Civil Judges (Junior Division) of Nagaland		Accessible Version : View(37 KB)
Letter dated 22-01-2019 regarding designation of Special Courts under Section 20B of Specific Relief Act, 1963		Accessible Version : View(924 KB)
Letter dated 30-11-2018 empowering JMFCs to try offences under Bureau of Indian Standards Act, 2016		Accessible Version : View(386 KB)
Letter dated 28-09-2018 regarding designation of Special Court under Section 435 of Companies Act, 2013		Accessible Version : View(2 MB)
Notification dated 24-07-2018 designating Court of CJM Dimapur as Special Railway Magistrate for Nagaland		Accessible Version : View(487 KB)
Circular dated 4-05-2018 regarding direction to District & Sessions Judges to strictly examine & scrutinize Bail Petitions		Accessible Version : View(61 KB)
Notification dated 31-05-2017 regarding constitution of Vigilance Cell in District Courts of Nagaland		Accessible Version : View(536 KB)
Notification dated 22-09-2016 regarding Transfer Policy of Judicial Officers in the State of Nagaland		Accessible Version : View(85 KB)