On re-organization of the North-Eastern region by the North Eastern Area (Re-organization) Act, 1971, a common High Court was established for the five North-Eastern States Assam, Nagaland, Manipur, Meghalaya and Tripura ) and the two Union Territories ( Union Territory of Mizoram and the Union Territory of Arunachal Pradesh) and called as the Gauhati High Court. Imphal Bench of ...