ABOUT DISTRICT COURT
The District and Sessions Court building Mon was established in the year 1988 located at the main gate entering to the Office of the Deputy Commissioner in the middle part of Mon Town. Court is two story building and the ground floor is occupied by the Prosecution section. Public Prosecutor, Police personals and prosecution Staffs employees occupy the rooms. At present we have four Govt. Pleaders-Cum App posted to Mon prosecution office. The first floor consists of District and Sessions Court and the other as the court of Chief Judicial Magistrate at present. As far as Mon District Bar is concern at present there are four Advocates who are practicing and permanently stationed at Mon. Initially Grade-1 officers were designated as Additional Deputy Commissioner (Judicial) until it was re-designated as Additional District and Sessions Judge in the year 2008 and later re-designated as District and Sessions Judge.
Mrs. Mezivolu T. Therieh is the present District and Session Judge and Shri. Boduve Peter Resu is the present Chief Judicial Magistrate, Mon.
Read More- ICT Milestones 2024 Nagaland
- Notification dated 27-02-2024 regarding amendment of the Rule 121 of Chapter 9 of the Gauhati High Court
- Notification dated 15-03-2024 regarding adoption of Practice Directions for the proceedings, viz. Cri
- Circular dated 26-06-2013 regarding direction to maintain Registers by all Civil & Criminal Courts
- Circular dated 20-09-2014 regarding custodian of case records in Subordinate Courts
- Circular dated 4-05-2018 regarding direction to District & Sessions Judges to strictly examine & scrutinize Bail Petitions
- Circular dated 2-08-2021 regarding practice directions to Magistrates while dealing with cases under Section 138 of NI Act, 1881
- Notification dated 20-04-2023 regarding empanelment of Advocates and Judicial Officers as Mediators for Nagaland
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eCOURT SERVICES

CASE STATUS
CASE STATUS

COURT ORDER
COURT ORDER

CAUSE LIST
CAUSE LIST

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CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- ICT Milestones 2024 Nagaland
- Notification dated 27-02-2024 regarding amendment of the Rule 121 of Chapter 9 of the Gauhati High Court
- Notification dated 15-03-2024 regarding adoption of Practice Directions for the proceedings, viz. Cri
- Monthly Court Statistics- October 2023
- Monthly Court Statistics- September 2023