Lok Sabha Passes the Disaster Management (Amendment) Bill, 2024  ||  NCLAT: Can’t Bar Petition u/s 7 of IBC for Default Committed Prior to S.10A Period  ||  NCLAT: Secured Creditor to Pay Liquidator's Fees Under Regulations if Option u/s 52 IBC Exercised  ||  Bom. HC: Authority Processing Duty Credit Scrip Application is the Adjudicating Authority for Appeals  ||  SC: Matters Exclusively Within Jurisdiction of Statutory Authorities are Not Arbitrable  ||  SC: Wife Not Filing Complaint of Cruelty for Years Doesn’t Mean There Was No Cruelty  ||  SC: Gift Deed Conditioned Upon Rendering of Services Without Remuneration is Unconstitutional  ||  SC: Can’t Invoke Preventive Detention against Every Alleged Breach of Peace  ||  SC: Mere Allegations of Harassment Not Enough to Hold Accused Guilty of Abetment of Suicide  ||  SC: No Registration of Further Suits against Places of Worship till Further Orders    

AP HC: Judicial Order Wilfully Disobeyed Can’t be Decided in Contempt Proceedings - (28 Apr 2022)

CIVIL

Andhra Pradesh High Court has observed that a Court exercising contempt jurisdiction can’t test correctness or otherwise of the order or give additional direction or delete any direction.

Tags : ANDHRA PRADESH HIGH COURT   CONTEMPT JURISDICTION  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved