Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

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  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved