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Del. HC: Willful Disobedience Doesn’t Encompass Involuntarily or Negligent Actions - (19 Dec 2023)

CONTEMPT OF COURT

Delhi High Court while observing that willful disobedience in case of Contempt of Court does not encompass involuntarily or negligent actions, has held that the act has to be done with malice or without a justifiable excuse or stubbornly, obstinately, or perversely.

Tags : DELHI HIGH COURT   WILLFUL DISOBEDIENCE   CONTEMPT OF COURT  

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