ABOUT DISTRICT COURT
District Court, Dharwad is established more than 150 years ago. The word “Dharwad” means a place of rest in a long travel or a small habitation. For centuries, Dharwad acted as a gateway between the Malenaadu (western mountains) and the Bayalu seeme (plains) and it became a resting place for travellers. The name is derived from the Sanskrit word ‘dwarawata’,‘dwara’ meaning “door” and ‘wata’ or ‘wada’ meaning “town”. Previously it was having Jurisdiction over Gadag & Haveri District also comprising of total 17 talukas. After establishment of District Courts at Gadag on 30-09-2000 & at Haveri on 12-10-2001, only 5 talukas i.e., Dharwad, Hubli, Kalghatagi, Kundagol & Navalgund are remained under the Jurisdiction of Dharwad District.
Jurisdiction
Dharwad district is situated in the Western sector of the northern half of Karnataka State. The district is bounded on the North by the District of Belgaum, on the East by the district of Gadag, on the South Haveri and on the West by Uttara Kannada district. All these districts which surround Dharwad district belong to Karnataka State itself.
Taluka's under Dharwad District
- Dharwad
- Hubballi
- Kundgol
- Navalgund
- Kalghatagi
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LATEST ANNOUNCEMENTS
- The information pertaining to Prl. District and Sessions Court, Dharwad as required under Section 4(1)(a), 4(1)(b) and 26(3)(b) of Right to information Act-2005
- Rolling out of new version of e-Filing 3.0 in the High Court of Karnataka and District Judiciary of the State
- E- Sevakendra Services
- eFiling-Rules-2021
- COURT INFORMATION OF DHARWAD UNIT REGARDING VC AND CONTACT DETAILS
