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Citedby 5 docs
Bhupen Dalal vs A.K. Menon on 8 January, 1996
Shyam Sunder Arya vs G.E. Vahanvati And Anr. on 22 October, 2002
Shyam Sunder Arya vs G.E. Vahanvati, Advocate General ... on 22 October, 2002
Biman Basu vs Kallol Guha Thakurta And Anr. on 25 August, 2010
Deepak Khosla vs Montreaux Resorts Pvt Ltd & Ors on 24 April, 2012
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contempt
contempt of courts act
the contempt of courts act, 1971
contempt of courts act 1971 doctypes:laws
[
Section 2
] [
Complete Act
]
Central Government Act
Section 2(d) in The Contempt Of Courts Act, 1971
(d) " High Court" means the High Court for a State or a Union territory, and includes the Court of the Judicial Commissioner in any Union territory.