contempt petition Archives

Municipal authorities cannot be expected to wipe out all stray animals from roads; duty is to take sincere steps to ensure animals are rehabilitated: Delhi HC

“The duty of the municipal authorities is to take concerted, sincere and optimum steps to ensure that such animals are rehabilitated and do not possess a menace to residents of Delhi or to the traffic plying on the roads.”

Case Briefs Supreme Court

Review application cannot be used as an Appeal in disguise, reiterates Supreme Court

“An erroneous order may be subjected to appeal before the higher forum but cannot be a subject matter of review under Order 47 Rule 1 CPC”, stated the Supreme Court

Case Briefs High Courts

[RSS Route-March] Madras High Court: Single Judge cannot modify order passed in writ petition, while exercising jurisdiction under a contempt petition

Madras High Court held that that the order passed in writ petition had been fundamentally modified by the order passed in the contempt petition, the effect of which resulted in a veiled attempt to sit in judgment/appeal over the order passed in the writ petition, which is not permissible in law.

Case Briefs High Courts

Madras High Court exercises parens patriae jurisdiction to deal with the issue of senior citizen welfare and old age homes; Guidelines issued

Madras High Court: A Division Bench of R Mahadevan and J Sathya Narayan Prasad, JJ. upheld the constitutional validity of Government Order

Case Briefs High Courts

Madras HC on Reservation | Whether 10 % reservation of Economically Weaker Section can be provided in All India Quota medical seats without SC’s approval? Detailed Record

Madras High Court: The Division Bench of Sanjib Banerjee, CJ and P.D. Audikesavalu, J. while addressing the contempt petition, expressed that, Merely

Case Briefs Supreme Court

SC | Wilful disobedience or Wilful breach: Are these necessary requisites for bringing in action for ‘Civil Contempt’? Read on

Supreme Court: B.R. Gavai, J., while addressing a contempt petition expressed that: “…contempt proceeding is not like an execution proceeding under the

Case Briefs High Courts

Madras HC | Does doctrine of merger make a distinction between an order of reversal, modification or an order of confirmation? HC explains in a Contempt Petition

Madras High Court: N. Anand Venkatesh, J., while addressing the contempt petition held that, “The doctrine of merger does not make a distinction

Case Briefs Supreme Court

No contempt action against FCI: To establish ‘civil contempt’, disobedience of order should be wilful, deliberate & with full knowledge of consequences

Supreme Court: A Division Bench of A.M. Khanwilkar and Dinesh Maheshwari, JJ., while addressing a contempt petition held that, “…to constitute civil contempt,

Case Briefs High Courts

J&K HC | Order found to be beyond the scope of contempt jurisdiction when contempt petition had arisen out of an ad-interim order which was observatory in nature

Jammu & Kashmir High Court: A Division Bench of Ali Mohammad Magrey and Dhiraj Singh Thakur, JJ. disposed of the appeal after

Hot Off The Press News

BREAKING| SC accepts Rahul Gandhi’s apology for his “Chowkidar Chor Hai remarks”; Contempt Petition dismissed

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and SK Kaul and KM Joseph, JJ has closed the contempt petition filed

Case Briefs High Courts

MP HC | Plaint filed under Or. 7 R. 11 CPC can be rejected based on grounds mentioned in Rule 11 or if the cause of action has not been disclosed

Madhya Pradesh High Court: Prakash Shrivastava, J., dismissed the revision petition filed by the respondents under Section 115 CPC where they challenged

Case Briefs High Courts

J&K HC | Stay application rejected considering that applicant already filed independent motion in contempt petition for deferment of proceedings

Jammu and Kashmir High Court: The Bench of Tashi Rabstan, J., dismissed the application filed for seeking stay of contempt proceedings pending

Case Briefs High Courts

Mere filing of an appeal does not stay a decree passed by the lower court

Manipur High Court: A Single Judge Bench comprising of Ramalingam Sudhakar, CJ, dismissed a contempt petition filed against the Sub-Deputy Collector, Sawombung