Wilful Breach Of Undertaking Given To Court Is Contempt
contentions before the Apex Court in appeal were: (i) that the failure of a party to comply with an undertaking, on the basis of which a conditional order of stay…
Civil Contempt – Contempt action ought to proceed only in respect of established wilful disobedience of the order of the Court – It has to be established that disobedience of the order is “wilful” HELD not open to go into the correctness or otherwise of the order or give additional directions or delete any direction, which course could be adopted only in review jurisdiction and not contempt proceedings.
SUPREME COURT OF INDIA DIVISION BENCH ABHISHEK KUMAR SINGH — Appellant Vs. G. PATTANAIK AND OTHERS — Respondent ( Before : A.M. Khanwilkar and B.R. Gavai, JJ. ) Contempt Petition…
Order of stay granted by the High Court is liable to be vacated and the trial directed to be proceeded – Contempt Petition is closed without going into the rival contentions – SLP is allowed
SUPREME COURT OF INDIA FULL BENCH T.S.K. ASHWIN KUMAR — Appellant Vs. TUBATI SRIVALLI AND OTHERS — Respondent ( Before : S.A. Bobde, CJI. A.S. Bopanna, and V. Ramasubramanian, JJ.…
To avoid any further controversy, it will be appropriate that the appropriate authority shall communicate to the Seth Group and the Mittal Group within a period of two weeks from today, to provide the documents/undertakings with respect to the lands falling to their respective shares and the Seth Group and Mittal Group shall provide the documents and/or undertakings required
SUPREME COURT OF INDIA DIVISION BENCH ASHISH SETH — Appellant Vs. SUMIT MITTAL AND OTHERS – ALLEGED CONTEMNORS ( Before : Ashok Bhushan and M.R. Shah, JJ. ) Contempt Petition(C)…
The application for recall of an order by which an earlier application for recall of the judgment was dismissed is not maintainable. The only remedy open to the Appellant was to have filed a Review Petition as suggested by this Court
The application for recall of an order by which an earlier application for recall of the judgment was dismissed is not maintainable. The only remedy open to the Appellant was…
Attempt on part of the fugitive liquor baron ‘vijay mallya’ to have re-hearing in the matter cannot be permitted nor do the submissions make out any “error apparent on record” to justify interference in review jurisdiction – This Court direct fugitive liquor baron ‘vijay mallya’ to appear before this Court on 05.10.2020 at 02:00 p.m
SUPREME COURT OF INDIA DIVISION BENCH DR. VIJAY MALLYA — Appellant Vs. STATE BANK OF INDIA AND OTHERS — Respondent ( Before : Uday Umesh Lalit and Ashok Bhushan,…
Tweets against CJI – Guilty of contempt – Act committed by the contemnor is a very serious one – The Court do not take cognizance of such conduct it will give a wrong message to the lawyers and litigants throughout the country – However, by showing magnanimity, instead of imposing any severe punishment, The Court is sentencing the contemnor with a nominal fine of Re. 1/ (Rupee one).
SUPREME COURT OF INDIA FULL BENCH IN RE: PRASHANT BHUSHAN AND ANOTHER ( Before : Arun Mishra, B.R. Gavai and Krishna Murari, JJ. ) Suo Motu Contempt Petition (Criminal)…
IN RE PRASHANT BHUSHAN & ANR. ([FOR HEARING ON SENTENCE]) – Order reserved. We have given time to the contemnor to submit unconditional apology, if he so desires. Let it be filed by 24.08.2020. In case, apology is submitted, the case to be posted for consideration on the same, on 25.08.2020.
ITEM NO.2 Court 2 (Video Conferencing) SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF…
IN RE: PRASHANT BHUSHAN & ANR. …. ALLEGED CONTEMNOR(S) “When the foundation itself is sought to be shaken by acts which tend to create disaffection and disrespect for the authority of the court by creating distrust in its working, the edifice of the judicial system gets eroded. The scurrilous/malicious attacks by the alleged contemnor No.1 are not only against one or two judges but the entire Supreme Court in its functioning of the last six years” HELD we hold alleged contemnor No.1 – Mr. Prashant Bhushan guilty of having committed criminal contempt of this Court.
IN RE: PRASHANT BHUSHAN & ANR. …. ALLEGED CONTEMNOR(S) “In our considered view, the said tweet undermines the dignity and authority of the institution of the Supreme Court of India…
HELD “Suffice it to observe that to constitute civil contempt, it must be established that disobedience of the order is wilful, deliberate and with full knowledge of consequences flowing therefrom” – It is well-settled principle of law that if two interpretations are possible, and if the action is not contumacious, a contempt proceeding would not be maintainable”.
SUPREME COURT OF INDIA DIVISION BENCH THE WORKMEN THROUGH THE CONVENER FCI LABOUR FEDERATION — Appellant Vs. RAVUTHAR DAWOOD NASEEM — Respondent ( Before : A.M. Khanwilkar and Dinesh…