Contempt of Courts Act, 1971 – Section 2 – Right to criticise judgment of Court – Cannot be exercised with malice – Attempting to impair administration of justice in view of importance of resettlement and rehabilitation of PAF
AIR 1999 SC 3345 : (1999) 8 JT 354 : (1999) 6 SCALE 574 : (1999) 8 SCC 308 : (1999) 4 SCR 5 Supp : (2000) 1 UJ…