P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

JKL HC: Can’t Pressurize Party Seeking Remedy Against Unfavorable Order by Initiating Contempt - (17 Apr 2023)

CIVIL

Jammu and Kashmir and Ladakh High Court while observing that right to avail appropriate remedy under law can’t be construed as obstruction in course of justice has held that party can’t be pressurized for seeking remedy against unfavorable order by initiating contempt action.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   CONTEMPT   UNFAVORABLE ORDER   PRESSURIZE  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved