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Calcutta HC: Contempt Court Cannot Grant New Relief Beyond Original Order Once Compliance is Met - (10 Feb 2026)

CIVIL

Calcutta High Court held that contempt jurisdiction is confined to ensuring compliance with court orders and cannot be used to grant fresh reliefs, ruling that once a writ direction is implemented, further changes to land records cannot be sought through contempt proceedings.

Tags : CONTEMPT COURT   COMPLIANCE   RELIEF  

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