(A) Constitution of India , Art.142, Art.129— Powers of Supreme Court - Contempt of Court - Power to punish - Though wide, yet limited - Cannot be expanded to include power to determine whether advocate is also guilty of "professional misconduct" in summary manner, giving a go-bye to procedure prescribed under Advocates Act. 1995 AIR SCW 3488, Overruled. Advocates Act (25 of 1961) , S.38— Contempt of Courts Act (70 of 1971) , S.12— The power of the Supreme Court to punish for contempt of Court, though quite wide, is yet limited and cannot be expanded to include the power to determine whether an advocate is also guilty of "professional misconduct" in a summary manner, giving a go bye to the procedure prescribed under the Advocates Act. The power to do complete justice under Art. 142 is in a way, corrective power, which gives preference to equity over law but it cannot be used to deprive a professional lawyer of the due process contained in the Advocates Act 1961 by suspending his licence to practice in a summary manner, while dealing with a case of contempt of Court. The Supreme Court cannot in exercise of its jurisdiction under Art. 142 read with Art. 129 of the Constitution, while furnishing a contemner for committing contempt of Court, also impose a punishment of suspending his licence to practice, where the contemner happens to be an Advoca....