Section 4(i) in The High Court of Karnataka (Establishment of Permanent Benches at Dharwad and Gulbarga), Order, 2013
(i)at Dharwad in respect of cases arising in the Districts of Bagalkot, Bellary, Belgaum, Dharwad, Gadag, Haveri, Uttara Kannada-Karwar and Koppal; and
