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Kerala HC: Single Judge Bench Can Take Cognizance and Decide Civil Contempt Petitions - (05 Feb 2021)

CONTEMPT OF COURT

Kerala High Court has held that a Single Judge Bench can take cognizance and decide civil contempt petition. The Court has struck down Rule 6 of the Contempt of Courts (High Court of Kerala) Rules, 1988 as ultra vires to the Constitution of India, 1949 and Section 19(1) of the Contempt of Courts Act, 1971.

Tags : KERALA HIGH COURT   CIVIL CONTEMPT PETITION  

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