District Court Dakshina Kannada Mangaluru

ABOUT DISTRICT COURT

GROWTH OF JUDICIARY IN DAKSHINA KANNADA DISTRICT

Prior to 1860 Dakshina Kannada District was part of Kanara District which was administered by Madras Presidency. In the said year Kanara District was divided as South Kanara and North Kanara districts, but continued in Madras Presidency. At the time of reorganization of the States in the year 1956, Dakshina Kannada district was transferred to Mysore State (Now Karnataka State). In the year 1997, with the object of smooth administration, the Government of Karnataka split Dakshina Kannada district into two districts, known as Udupi District and Dakshina Kannada District.

The present Civil and Criminal Justice System came into being in the year 1793 in Bengal. In the year 1802 the system was extended to Madras Presidency. In 1802 the Court of Foujidar Adalath, Court of Circuit and District Magistrate Courts started functioning in Madras Presidency. In 1802 District Magistrate Court was brought to the jurisdiction of Civil Courts. In 1802 four Circuit Courts were opened. In 1806 the jurisdiction of Courts were changed and they were called as North, Central, South and East Province Circuit Courts. The Courts in Kanara District fell within the Eastern Part/Province.

In the year 1882 the[...]