ABOUT DISTRICT COURT
Tuensang District is the largest district in Nagaland, a state in North-East India. Its headquarters is in Tuensang town. According to the 2023 census of India Tuensang population in 2023 is 273,269 (estimates as per aadhar uidai.gov.in Dec 2023 data). Chang, Sangtams, Yimkhiungs and Khiamniungans are the main indigenous tribes of this district. Besides, Aos and Sümis form a small part of the district's population. Christianity is the main religion through animistic beliefs are still practised by a small minority, especially along the Myanmar border.
The Tuensang area was originally made up of all the present six districts of Eastern Nagaland. Even after the British conquest of India, the Tuensang tribal region remained un-administered due to lack of sufficient men and money. However, in 1902, the area was brought under the nominal control of the British. It was called Tribal Area and was administered by the Governor General of India. In 1948, a separate division called Tuensang Administrative Circle was created. When the Constitution of India was first released in 1950, Tuensang Division was placed in "Part B" category of tribal districts as per the Sixth Schedule. It became part of the North-East Frontier Agency (NEFA). Subsequently, in 1957, it[...]
Read More- Notice for the status of cases and cause list dated 16th of October, 2024
- Inventory Items for eCourt Auction Notice, 23-07-2024
- Notification dated 15-03-2024 regarding adoption of Practice Directions for the proceedings, viz. Cri
- Notification dated 27-02-2024 regarding amendment of the Rule 121 of Chapter 9 of the Gauhati High Court
- Notification dated 14-08-2023 regarding direction to all Courts on arrest and detention of accused persons
- Notification dated 7-08-2023 regarding recording of statements of victims of rape during investigation stage
- Notification dated 20-04-2023 regarding empanelment of Advocates and Judicial Officers as Mediators for Nagaland
- Esewa Kendra Office Assistant appointment Order
- Circular dated 10-3-2022, regarding monthly case disposal data
- Circular dated 2-08-2021 regarding practice directions to Magistrates while dealing with cases under Section 138 of NI Act, 1881
- Circular dated 4-05-2018 regarding direction to District & Sessions Judges to strictly examine & scrutinize Bail Petitions
- Circular dated 20-09-2014 regarding custodian of case records in Subordinate Courts
- Circular dated 26-06-2013 regarding direction to maintain Registers by all Civil & Criminal Courts
No post to display
eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
CAVEAT SEARCH
CAVEAT SEARCH
LATEST ANNOUNCEMENTS
- Notice for the status of cases and cause list dated 16th of October, 2024
- Inventory Items for eCourt Auction Notice, 23-07-2024
- Notification dated 15-03-2024 regarding adoption of Practice Directions for the proceedings, viz. Cri
- Notification dated 27-02-2024 regarding amendment of the Rule 121 of Chapter 9 of the Gauhati High Court
- Notification dated 14-08-2023 regarding direction to all Courts on arrest and detention of accused persons