In exercise of the powers conferred by section 23 of the Contempt of
Courts Act, 1971 and by Article 215 of the Constitution of India and all other
powers in that behalf enabling the High Court of Calcutta hereby makes the
following rules to regulate the proceedings for contempt of itself or of a
Court subordinate to it under the Contempt of Courts Act, 1971 (Central Act 70
of 1971). (1)
These
rules may be called Contempt of Courts Rules, 1975. (2)
They
shall come into force from such date as may be fixed by the High Court by a
Notification in the Official Gazette. In these Rules, unless it is repugnant to the subject or context, the
words and expressions 'Act', 'Court' shall mean respectively the Contempt of
Courts Act, 1971 and the High Court. The "Form" shall mean the Forms
mentioned in the Appendix to the Rules. "Civil Contempt" and "Criminal Contempt" shall have
the same meaning as in the definitions in the Contempt of Courts Act, 1971. (1)
Proceedings
in connection with a Civil Contempt may be initiated- (a)
by a petition presented
by a party or parties aggrieved; or (b)
by the High Court on its
own motion; or (c)
on a reference made to
the High Court by the subordinate courts as in the case of "Criminal
Contempt". (2)
Proceedings
in connection with a criminal contempt may be initiated- (a)
on a motion of the High
Court in respect of a contempt committed upon its own view under section 14 of
the Act; or (b)
on its own motion by the
High Court under section 15(1) of the Act; or (c)
on a motion founded on a
petition presented by the Advocate General under section 15(1)(a) of the Act;
or (d)
on a motion founded on a
petition presented by any other person with the consent in writing of the
Advocate-General under section 15(1)(b) of the Act; or (e)
on a reference made to
the High Court by the subordinate courts under section 15(2) of the Act,
containing the following particulars- (a)
a brief statement of the
case; (b)
the particulars of the
contumacious acts; (c)
name, address and other
particulars of the respondents along with the copies of the papers relating to
contumacious acts. Every petition shall be expressed to be made in the "Special
Jurisdiction" of this Court provided that every petition for civil
contempt shall be expressed to be made in the "Special Civil
Jurisdiction" and that every petition for criminal contempt in the
"Special Criminal Jurisdiction". Every petition and affidavit in connection therewith (suitably
modified where necessary)
shall be entitled: In the
matter of Contempt of Court And In the
matter of (state briefly the nature of contumacious conduct complained of) And In the matter of (state the name and other particulars required as in a
plaint, of the petitioner and each of the petitioners)-Petitioner Versus (State the name and other particulars required, as in a plaint, of the
respondent or each of the respondents)-Respondents Every petition and affidavit in connection therewith shall consist of
paragraphs numbered consecutively and shall be fairly and legibly type-written
on demy-foolscap size paper, or on paper ordinarily used in the High Court for
transcribing petition with quarter margin. Every petition shall contain full particulars of the materials upon
which the petition is grounded. The prayer to the petition shall distinctly state the particular
contumacious conduct alleged for which the rule is prayed for. Every petition shall be signed and dated by the petitioner or his duly
authorised agent. Every petition shall be verified by the solemn affirmation made by the
petitioner or by a person or persons having cognizance of facts stated and
shall state clearly by reference to the paragraphs of the petition whether the
statements are based on kNowledge inFormation and belief or on record. Where a
statement is based on record sufficient particulars shall be given to identify
the records. Where the petitioner is a company there should be appended an affidavit
of competency. Where the petitioner or the respondent is a corporation provision of
Order XXIX of the Code of Civil Procedure, in so far as they are applicable
shall apply. All annexures to the petition shall be type-written (except where they
are in the vernacular when they may be typed or be in manuscript) and
transcribed on the same kind of paper as is used in the body of the petition.
The annexure shall be separately paginated and marked with exhibits marks (for
example - A.B.C.D. etc.) and shall bear certificate of the Commissioner before
whom the affidavit is made. Original documents and certified copies may Not be annexed, only
transcribed copies thereof need be annexed. Where a document is Not in the English language, the Court may direct that
the party filing the same as an annexure should get it officially translated.
The procedure for such translation and the fees to be paid therefor shall be as
provided in the rules of the Original Side. Where the respondent is the Central Government or the State Government
the cause-title shall mention the person upon whom the Notice or the rule is to
be served. All petitions in connection with a civil contempt grounded on wilful
disobedience to a judgment decree, direction, order or other process of a Court
or wilful breach of an undertaking given to a Court shall be heard by the Judge
or Judges who passed the judgment or the decree or gave the direction or the
order or issued the writ or other process or before whom the undertaking was
given. (1)
All
petitions presented by the Advocate-General and all petitions presented by any
other person under section 15 of the Act shall be moved before the Bench
presided over by the Chief Justice or by such other Bench as the Chief Justice
may from time to time appoint. (2)
All
matters relating to contempt of subordinate courts, brought or coming to the
Notice of this Court shall be dealt with by the Bench presided over by the
Chief Justice or by such other Bench as the Chief Justice may from time to time
appoint. Rules issued by any Court on its own motion shall be dealt with by that
particular Court provided that such rules under section 15 of the Act shall be
heard and determined by such Bench of Judges as the Chief Justice may appoint. Notwithstanding anything contained in Rules 15 to 17 above, the Chief
Justice may assign a rule for hearing before aNother Judge or Bench if required
in the special circumstances of to case or if the Judge or the Bench reports or
report to the Chief Justice for so doing. The Court may issue Rule Nisi or
summarily reject the petition or make such older thereupon as thought fit. The Rule Nisi shall
be drawn up, as far as may be, in the model Form in Form No. 1, Appendix I. Reference made by the subordinate courts shall be placed before the
Bench in Chambers for orders. Where a rule is issued by the Court on its own motion or on a motion
made by the Advocate-General under section 15, the Rule Nisi shall be drawn up, as far
as may be in the model Form in Form No. 2, Appendix I. Preparation of paper-book for use of the Court and of the contemner
shall be made by the office as per direction of the Court. Provisions in these rules shall apply mutatis mutandis in cases of contempt of subordinate
courts. Every attempt shall be made to serve the Rule Nisi personally upon the alleged
contemner or contemners, but in suitable cases, the Court on being satisfied
that personal service canNot be effected may make an order for an alternative
Form of service provided for by the Code of Civil or Criminal Procedure. In applications before a Judge or Judges sitting in the Original Side
minutes shall be maintained as in applications made in the Original Side of
this Court. In applications before a Judge or Judges sitting in the Appellate
Side an Order Book shall be maintained as in Civil Revision cases. In the case
of a Criminal Contempt, however, order sheets shall be maintained as in
Criminal Revision cases. So far as appearance of Advocates and Attorneys are concerned the rules
applicable in the Original Side shall apply to applications made in the
Original Side and the rules applicable in the Appellate Side shall apply to
applications made in the Appellate Side. Upon a Rule Nisi being
issued on a petition, the petitioner shall within one week of the making of the
order file as many typed copies of the petition as there are respondents. Where
the Central Government, State Government or a Government Department is a party
respondent, an additional copy of the petition will be filed for service upon,
the Legal Remembrancer of the State or Solicitor to the Central Government. Except as otherwise specified in these Rules-in respect of applications
moved before the Original Side, the Rules of the Original Side relating to
interlocutory applications and in respect of applications moved before the
Appellate Side' or in respect of proceedings for Criminal Contempt initiated in
the Appellate Side Rules of the Appellate Side relating to Civil Revision Cases
or Criminal Revision Cases, as the case may be, shall apply mutatis mutandis with regard to
the following matters:- (1)
The drawing up of all
interlocutory Orders and Rule Nisi. (2)
The service of all
orders and the Rule Nisi upon
the respondents or the contemners : Provided that in applications moved before the Appellate Side the cost
of serving the interlocutory orders by post upon the respondent or respondents
shall be borne by the petitioner. (3)
The appointment of next
friend for a petitioner or a guardian ad-litem for the respondent or the contemner, where the
petitioner or the respondent or the contemner as the case may be, is as minor
or a person under disability. (4)
The entering of
appearance of the respondents or the contemners including the filing
of Vakalatnamas and power of attorney. (5)
The making of
interlocutory applications. (6)
Affirmation of
affidavits. (7)
Filing of petitions and
affidavits. (8)
Payment of court-fees. (9)
Payment of process-fees. (10)
The drawing up of order
generally. (11)
Assessment or taxation
of cost. (12)
Any matter, Not
expressly covered by these rules. In applications moved before the Original Side, when the return of
service has been filed and in proceedings for criminal contempt initiated in
the Appellate Side when the return of service (which shall include a return of
Non-service) upon the contemner-opposite party has been received and on the
expiry of the returnable date the matter shall be put down in the daily or
peremptory list of the appropriate Court for direction. The respondent or the contemner may file an affidavit showing cause and
the petitioner may file a reply thereto within such time as may be directed by
the Court. The Court may, however, in a contempt proceeding take such evidence
as may be considered necessary. All affidavits shall be drawn tip in paragraphs numbered consecutively
and shall be type-written, transcribed and verified in the same manner as a
petition. The annexures shall be in the same Form as a petition and
consecutively paginated. Excepting in cases where rules have been issued by the Court on its own
motion, No affidavit shall be allowed to be filed unless the same be
accompanied by a receipt showing service of a copy thereof on the Advocate or
Attorney appearing for the other side. (1)
Fines
imposed by any Judge or Bench of the Appellate Side or the Original Side shall,
unless the Court directs otherwise, be deposited with the Registrar, Appellate
Side or Original Side as the case may be. (2)
Fine
imposed upon a contemner if Not deposited may be realised in accordance with
the procedure prescribed by section 421 of the Code of Criminal Procedure, 1973
(Act 2 of 1974). Orders for committal shall be drawn up, as far as may be in accordance
with the model Form set out in Appendix II. The Court may call upon the Advocate-General to appear and conduct any
contempt proceeding on behalf of the Court. In respect of appeals from the orders of any Judge or Bench of the
Original Side the Rules of the Original Side relating to appeals and in respect
of appeals from the order of any Judge or Bench of the Appellate Side, the
Rules of the Appellate Side shall apply mutatis mutandis. On the coming into force of these rules, all existing rules or the like
governing any matter dealt with or covered by these rules shall stand repealed
: Provided that this appeal shall Not affect or invalidate anything done,
any action or decision taken, any disposal made, any order or proceeding made
or issued under the existing rules before the amendment of these Rules. Forms Of Rule Nisi Form No. 1 Upon reading a petition of ............................ and his/their
affidavit of verification thereof, dated....................... and the
exhibits or annexures to the said petition and upon hearing
........................ advocate or the said petition(s). It is ordered that Rule do issue calling upon the respondent/
respondents to show cause why he/they should Not be committed to prison or
otherwise penalised or dealt with for having
............................. (set
out the nature of contumacious conduct). And it is further ordered that pending the disposal of this Rule the
respondent/respondents are restrained from............................. (State particulars). The Rule is made
returnable.................................................. On the returnable date, it is ordered, the respondent/respondents shall
appear personally before this Court......................... at a.m. /p.m. and
shall Not leave the Court without permission. Form No. 2 Whereas it has been brought to the Notice /been reported to of this
Court by an affidavit filed by the Advocate-General, Registrar,
Appellate/Original Side of this Court that the respondent/respondents
has/have...................................... (Set out the nature of contumacious conduct) It is ordered that a Rule do issue calling upon the respondent(s) to
show cause why he/they should Not be committed to prison or otherwise penalised
or dealt with for the acts or conduct stated above. The Rule is made returnable on........................................... The contemner shall be personally present in Court
at.................................... on the returnable date and shall Not
leave the Court without permission. Appendix II In The High Court At Calcutta (Special
Jurisdiction) Contempt of Court No..............................................
of................................... To The Sheriff of the Town of Calcutta and................................ To The Superintendent of the Presidency Jail Whereas.......................................... (Give full name and address of the
contemner) has this........................................ day of
20....................... been found guilty of contempt of court for (Give particulars)..................................
and whereas it has been ordered that the
said................................ (Give name of the contemner) be............................. (Give particulars of the sentence imposed) These are therefore to will and require you the said Sheriff to take the
said........................... and to carry and convey...................
forthwith to the said Jail under safe and secure conduct. And you the said
Superintendent aforesaid are hereby in the name of President of the Union of
India commanded and required to take and receive the
said............................... into the Jail and keep imprisoned therein
until the further order of this Court. Witness............................ Chief Justice at Calcutta aforesaid
the.................................. day of......................... in the
year Two thousand and ............................... Attorney. Registrar. By
order of the High Court Deputy Registrar. Suit
No.................................... of 19................. In The High Court At Calcutta Special
Jurisdiction/Civil Jurisdiction Versus Contempt
Warrant Filed this.............................. day of.........................
20................. Assistant Registrar Attorney.Calcutta High Court Contempt of
Courts Rules, 1975
[22nd August 1975]
Appendix I