Report No. 274

Review of the Contempt of Courts Act, 1971
(Limited to Section 2 of the Act)

Contents
	Table of Contents
Chapter I	Introduction
A.	History of Contempt of Court in India
B.	Reference to the Commission
Chapter II	Existing Provisions
A.	What is "contempt of court"?
B.	Constitutional Provisions
C.	The Contempt of Courts Act, 1971
D.	The Code of Criminal Procedure, 1973 (CrPC)
E.	Scope of the Power
F.	Power of Parliament to Legislate on Contempt Jurisdiction
Chapter III	International Scenario
A.	Pakistan
B.	England and Wales
C.	United States of America
Chapter IV	Judicial Approach on "Contempt" (1)
	Judicial Approach on "Contempt" (2)
Chapter V	Criminal Contempt
A.	False Affidavit
B.	Ex facie contempt
C.	Circumventing the Judgment / Order of the Court
D.	Misinterpretation of Court's Proceedings
Chapter VI	What does not Amount to Contempt
A.	Judgment / Order - if capable of different interpretations
B.	Execution of Order Not Possible
C.	Order Difficult to Comply being Unclear in Terms
D.	Technical Contempt
Chapter VII	Conclusions and Recommendation (1)
	Conclusions and Recommendation (2)
Annexure - I	Statement showing Contempt Cases (Civil & Criminal) in High Courts from 1.07.2016 to 30.06.201784
	Statement showing Contempt Cases
	Supreme Court of India
	Statement Showing Institution, Disposal and Pendency of The Cases Relating to Civil & Criminal Contempt of Court Cases as on 10.04.2018
	List of Cases
	Review of the Contempt of Courts Act, 1971