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Bombay High Court Junks Plea Challenging Vires of Contempt of Courts Act - (18 May 2017)

Bombay High Court has dismissed a petition challenging constitutional validity of Contempt of Courts Act, 1971, filed by Advocate Satish Uke who in February was held guilty of criminal contempt and sentenced to two months in prison and asked to pay a sum of Rs. 1 lakh.

Tags : BOMBAY HIGH COURT   CONTEMPT OF COURTS ACT  

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