Section 4 in The High Court of Karnataka (Establishment of Permanent Benches at Dharwad and Gulbarga), Order, 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.
