Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Union of India - Act

The High Court of Karnataka (Establishment of Permanent Benches at Dharwad and Gulbarga), Order, 2013

UNION OF INDIA
India

The High Court of Karnataka (Establishment of Permanent Benches at Dharwad and Gulbarga), Order, 2013

Rule THE-HIGH-COURT-OF-KARNATAKA-ESTABLISHMENT-OF-PERMANENT-BENCHES-AT-DHARWAD-AND-GULBARGA-ORDER-2013 of 2013

  • Published on 14 August 2013
  • Commenced on 14 August 2013
  • [This is the version of this document from 14 August 2013.]
  • [Note: The original publication document is not available and this content could not be verified.]
The High Court of Karnataka (Establishment of Permanent Benches at Dharwad and Gulbarga), Order, 2013Published vide Notification New Delhi, the 14th August, 2013Ministry of Law and Justice(Department of Justice)G.S.R. 547(E). - The following Order made by the President of India under sub-section (2) of Section 51 of the States Reorganization Act, 1956 (37 of 1956) is hereby published as required by that sub-section, namely :-The High Court of Karnataka (Establishment of Permanent Benches At Dharwad and Gulbarga) Order, 2013In exercise of the powers conferred by sub-section (2) of Section 51 of the States Reorganization Act, 1956 (37 of 1956), the President, after consultation with the Governor of Karnataka and the Chief Justice of the High Court of Karnataka is pleased to make the following Order, namely:-

1. Short title.

- This Order may be called the High Court of Karnataka (Establishment of Permanent Benches at Dharwad and Gulbarga), Order, 2013.

2. Establishment of Permanent Bench of the High Court of Karnataka at Dharwad

. - The Permanent Bench of the High Court of Karnataka at Dharwad shall come into operation on 24th August, 2013.

3. Establishment of Permanent Bench of the High Court of Karnataka at Gulbarga

. - The Permanent Bench of the High Court of Karnataka at Gulbarga shall come into operation on 31st August, 2013.

4.

The Chief Justice of the High Court of Karnataka may, from time to time, nominate the Judges of the High Court of Karnataka, who shall sit,-
(i)at Dharwad in respect of cases arising in the Districts of Bagalkot, Bellary, Belgaum, Dharwad, Gadag, Haveri, Uttara Kannada-Karwar and Koppal; and
(ii)at Gulbarga in respect of cases arising in the Districts of Bidar, Bijapur, Gulbarga and Raichur,
in order to exercise the jurisdiction and powers of the time being vested in that High Court in the State of Karnataka.

5.

Notwithstanding anything in sub-paragraphs (i) and (ii), of paragraph 4, the Chief Justice of the High Court of Karnataka may, in his discretion, order that any case or class of cases arising in any such district shall be heard at Bangalore.New DelhiThe 14th August, 2013President