ABOUT DISTRICT COURT
Phek is a district in the South-Eastern part of Nagaland, bounded by Myanmar in the East, Zunheboto and Tuensang districts in the North, district of Ukhrul and Senapati of Manipur State in the South and Kohima district in the West. Earlier it was known as Eastern Angami which was part of Kohima district. However,a seperate Phek district was decleared on 21st December 1973. It is inhabited by mostly Chakhesang and Pochury tribes with Phek as the District Head Quarter.
The District Court Phek was established in the year 1973 and initially Office was functioning under DC Office as ADC (Judicial). The first Court Building was constructed in the late 1990s. Then the present new Court Building Complex was constructed and occupied in the month of May 2016. At present there is District and Sessions Court and Judicial Magistrate First Class Court with supporting Staff establishment. The District Sessions Court is also designated as Special Judge NDPS, PC Act, Member, MACT, Human Rights Court, President District Redressal Consumer Forum and Principal Judge Family Court Phek.
The established Court functions as per Code of Criminal Procedure 1973 and Civil Code Procedure 1908. By the State Government notification dated 17th April 2008 the[...]
- 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. Criminal
- Notification dated 29-07-2010 designating Court of District & Sessions Judge, Dimapur as Special Judge for trial of CBI cases
- Notification dated 29-01-2022 regarding guidelines on judgement methodology and procedure in Criminal Trials
- Notification dated 28-06-2013 designating Prosecutors for trial of offences under the POCSO Act, 2012
- Notification dated 27-08-2014 designating Special Courts under the SC & ST (Prevention of Atrocities Act, 1989
- Notification dated 27-01-2014 designating Addl. District & Sessions Judge, Dimapur as Special Judge under Protection of Child Rights Act, 2005
- Notification dated 26-04-2021 regarding font size and use of A4 size paper for all Judgments & Orders
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LATEST ANNOUNCEMENTS
- 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. Criminal
- Monthly Court Statistics- October 2023
- Monthly Court Statistics- September 2023
- Monthly Court Statistics- August 2023