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Kerala High Court: Lawyer Recording Proceedings of Courts Amounts to Contempt of Court - (12 Mar 2025)

CONTEMPT OF COURT

Ker. HC has observed that recording of proceedings of the Court constitute contempt of court as it amounts to interference with the administration of justice and lowers the dignity of this Court especially when the Rules of this Court prohibit recording of the proceedings of this Court.

Tags : KERALA HIGH COURT   CONTEMPT OF COURT   ADMINISTRATION OF JUSTICE  

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