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Supreme Court Rules, High Courts Cannot Initiate Contempt Proceedings For Contempt of SC - (03 Jan 2017)

Supreme Court, while quashing Delhi HC order finding Mid-Day Editor, Publisher and Cartoonist for Contempt of Court for publishing materials against former CJI Justice Sabharwal, has held that, High Courts cannot initiate contempt proceedings or punish for contempt of Supreme Court.

Tags : SUPREME COURT   HIGH COURT   CONTEMPT OF COURT  

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