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Ker. HC: Appeals u/s 19 of Contempt of Court Act Can Only be Against Order that Imposes Punishment - (05 Mar 2025)

CONTEMPT OF COURT

Kerala HC has observed that the scheme of S. 19 of Contempt of Courts Act, 1971, the Rules framed thereunder indicate that only those orders which are inextricably connected to and incidental to the order of punishment can be the subject matter of an appeal along with the order imposing punishment.

Tags : KERALA HIGH COURT   CONTEMPT OF COURT   IMPOSING PUNISHMENT  

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