Cognizance of Criminal Contempt by Single Judge of a High Court under the Contempt of Courts Act, 1971 in Absence of Any Rules Framed by the High Court — Permissibility
by B. Shravanth Shanker† and Monalisa Kosaria††
civil contempt
Tel HC | ‘slap- say sorry-forget cannot be accepted’; An apology can neither be a defence nor a justification for an act which tantamount to Contempt of Court
Telangana High Court: A Division Bench of P Naveen Rao and M G Priyadarshini, JJ. dismissed the petition and held that contempt
[Civil Contempt] Disobedience of an order of Court, if permitted, will result in striking at root of rule of law: Del HC
Delhi High Court: Whether the third party can be absolved from contempt if they are informed that their conduct would violate the
Vicarious liability in a contempt case? Contempt jurisdiction knows no such concept: Supreme Court
“Merely because a subordinate official acted in disregard of an order passed by the Court, a liability cannot be fastened on a higher official in the absence of knowledge.”
Contempt of Court
by Nihit Singhal†
A third party cannot present a petition to initiate action for civil contempt
Karnataka High Court: While dismissing a petition presented to initiate contempt of court proceedings against the accused for wilful disobedience of Karnataka High
If a person fails to do something which is impossible, he cannot be held guilty of contempt
Supreme Court: In the case where the appellant was unable to produce documents before the Court as the same were destroyed due