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. Thereafter, when Manipur attained Statehood, Imphal Bench of the Gauhati High Court came into existence on Friday, the 21st day of January 1972.

In exercise of the power conferred by Sub-section (2) of Section 31 of the North Eastern Areas (Re-organisation) Act, 1971, His Excellency, the President of India was pleased to establish the Permanent Bench of the Gauhati High Court at Imphal, vide Gauhati High Court (Establishment of Permanent Bench at Imphal) order dated 21st January, 1992. Hon’ble the Chief Justice of India, Hon’ble Mr. Justice M. H. Kania inaugurated the Permanent Bench at Imphal on Saturday, the 14th day of March, 1992 in the presence of the Governor of. ...