B C HASARAM Vs. SANTOSH KUMAR

JUDGEMENT

(1.) This Civil contempt application has been moved for punishment under section 12 of the Contempt of Courts Act, 1271 (hereinafter referred to as the Act). It is at admission stage.

(2.) Under Section 23 of the Act every High Court can make rules to provide for any matter relating to its procedure.

(3.) This Court has framed Rules for the purpose (Contempt) which are contained in Chapter XXX-E of Rules of Court, 1952 (Allahabad High Court). Article 225 of the Constitution of India also provides the constitutional sanction to the framing of the Rules.