Contempt Archives - Page 5 of 8 - Supreme Court of India Judgements

June 6, 2026 4:18 am

Contempt of Courts Act, 1971 – Sections 12 and 14 – Rules to Regulate Proceedings for Contempt of the Supreme Court, 1975 – Rule 3 – Suit for permanent injunction, possession and for recovery of rent and damages/mesne profits till the recovery of possession – This Court find force in the explanation offered by the respondent that as per its bona fide understanding, there was no outstanding dues payable to the petitioner – Moreover, as observed by the High Court, these aspects could be answered by the executing Court if the parties pursue their claim(s) before it in that regard

May 8, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH HUKUM CHAND DESWAL — Appellant Vs. SATISH RAJ DESWAL — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ. ) Contempt Petition…

Contempt

Sentence Order :: “Three Contemnors have no iota of Remorse & want to virtually hold Judiciary to Ransom”: SC sentences 3 lawyers to 3 Months Simple Imprisonment. Held “Keeping in view the COVID-19 pandemic and the lockdown conditions we direct that this sentence shall come into force after 16 weeks from today when the contemnors should surrender before the Secretary General of this Court to undergo the imprisonment.Otherwise, warrants for their arrest shall be issued,”

May 6, 2020 sclaw

“Three Contemnors have no iota of Remorse & want to virtually hold Judiciary to Ransom”: SC sentences 3 lawyers to 3 Months Imprisonment The Court has sentenced Vijay Kurle, Rashid…

Contempt

No ill-founded sympathy for Advocates who try to browbeat or threaten Judges: Supreme Court holds three Advocates guilty of Contempt of Court . HELD “both the complaints are ex facie contemptuous. Highly scurrilous and scandalous allegations have been levelled against the two judges of this Court. In our view, the entire contents of the complaints amount to contempt.”

Apr 27, 2020 sclaw

No ill-founded sympathy for Lawyers who try to browbeat or threaten Judges: Supreme Court holds three lawyers guilty of Contempt of Court The Supreme Court has also observed in its…

Contempt

Surrender Of Passport Can Be Ordered To Ensure Presence Of Parties In Contempt Proceedings: SC HELD “In order to ensure the presence of the parties in the contempt proceedings, the Court is empowered to pass appropriate orders including the surrender of passport.”

Mar 21, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHYAM SAHNI — Appellant Vs. ARJUN PRAKASH AND OTHERS — Respondent ( Before : R. Banumathi and A.S. Bopanna, JJ. ) Civil Appeal…

Contempt

Initiation of contempt proceedings – Notifications providing for consequential seniority in promotion to the Members of the SC/ST communities – In the absence of any quantifiable data relating to the issue of backwardness and inadequacy of representation of the concerned classes in public employment, no benefit of consequential seniority could be extended

Jan 25, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH BAJRANG LAL SHARMA — Appellant Vs. C.K. MATHEW AND OTHERS — Respondent ( Before : Uday Umesh Lalit, Indira Banerjee and M.R. Shah, JJ.…

Contempt

Contempt Petition (Civil) -We do not see anything wrong in the process undertaken by the State Government in pursuance of various interim orders passed by this Court and also in pursuance of the Judgment and final order dated 25.07.20171. The fact that out of 12,091 candidates only few could be selected and the reasons for non-selection of rest of the candidates, were part of the record since October 2016.

Dec 15, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SANJAI KUMAR AND OTHERS — Appellant Vs. DR. PRABHAT KUMAR — Respondent ( Before : Uday Umesh Lalit and M. R. Shah, JJ. )…

Contempt

Enforcement of the foreign award in Delhi High Court – Contempt petition – Disobeying the orders – Malvinder Mohan Singh (Contemnor Nos.9 and 12) and Shivinder Mohan Singh, (Contemnor Nos.10 and 13) have knowingly and wilfully violated the orders of this Court dated 11.08.2017, 31.08.2017 and 15.02.2018 as continued on 23.02.2018 – Therefore, this Court hold both of them guilty of committing Contempt of this Court

Nov 17, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH VINAY PRAKASH SINGH — Appellant Vs. SAMEER GEHLAUT AND OTHER RESPONDENT ( Before : Ranjan Gogoi, CJI, Deepak Gupta and Sanjiv Khanna, JJ. )…

Contempt

Contempt—Contempt in the face of Court–There is no legal requirement for issuance of notice to contemnors for awarding punishment for contempt in face of the Court

Apr 21, 2019 sclaw

2019(2) Law Herald (SC) 943 : 2019 LawHerald.Org 732 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Rohinton Fali Nariman Hon’ble Mr. Justice Vineet Saran Writ Petition (C)…

Contempt

Contempt—Willful Disobedience—Contempt jurisdiction cannot be invoked on the basis of impressions, in absence of specific directions or orders.

Feb 24, 2019 sclaw

2019(1) Law Herald (SC) 126 : 2019 LawHerald.Org 504 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice A.M. Khanwilkar Hon’ble Mr. Justice Hemant Gupta Contempt Petition (C) No.…

Contempt

Contempt of Courts Act, 1971, S. 12–Criminal contempt-Posting of derogatory remarks against Judge of High Court on social media/ facebook-Appellant was sentenced to undergo simple imprisonment for one month—Held; it was not a case where the contempt action should have been taken against the appellant who is an Advocate—Impugned order of High Court set aside.

Jan 23, 2019 sclaw

2018(4) Law Herald (SC) 3116 : 2018 LawHerald.Org 1849 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice A.K. Sikri Hon’ble Mr. Justice R. Subhash Reddy CriminaZ Appeal No.…

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Service

Service Law — Promotion — Entitlement to promotion to Chief Medical Director (Higher Administrative Grade) in Indian Railway Medical Service — Appellant was denied promotion despite being eligible, with a junior officer being promoted instead — Appellant’s case was rejected by the Tribunal and High Court based on her grading in Annual Confidential Reports

Jun 4, 2026 sclaw

Arbitration

Arbitration and Conciliation Act, 1996 — Section 29A — Mandate of Arbitrator — Extension of mandate — In the absence of specific statutory provisions, party autonomy and minimal judicial intervention are guiding principles — If a party participates in proceedings and does not object to the extension of mandate, they may be estopped from challenging the award on that ground after it is passed.

Jun 4, 2026 sclaw

Arbitration

Arbitration and Conciliation Act, 1996 (the Act) — Section 33 and Section 34(3) — Limitation for filing application to set aside arbitral award — Exclusion of time spent in disposal of applications under Section 33 — Court held that period spent in disposal of Section 33 applications by Arbitral Tribunal must be excluded for computing limitation under Section 34(3) of the Act, regardless of whether the Section 33 applications were ultimately allowed or dismissed.

Jun 4, 2026 sclaw

Constitution

Constitution of India, 1950 — Article 14, 15(1), 16, 39(a) & 39(c) — Uttar Pradesh Essential Commodities (Regulation of Sale and Distribution Control) Order, 2016 (2016 Order) — Clause 2(p) — Government Order (G.O.) No — 6 of 2019 — Paragraph IV(10) — Exclusion of married daughter from definition of ‘family’ for compassionate appointment as fair price shop dealer — Held, exclusion is based on gender stereotypes and lacks rational nexus with the object of the scheme, violating Articles 14 and 15(1) of the Constitution — Marital status cannot be the sole criterion for dependency — Dependency is a question of fact.

Jun 4, 2026 sclaw

Category: Contempt

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