AIR 1967 SUPREME COURT 1494 ::1967 MadLW (Cri) 105 ::1968 BLJR 1 ::1967 3 SCR 163 ::(1967) 2 SCWR 460 ::1968 SCD 1046 ::ILR 46 Pat 942

Supreme Court Of India

(From Patna: AIR 1965 Pat 227)

Hon'ble Judge(s): J. M. Shelat, G. K. Mitter , JJ

(A) Contempt of Courts Act (32 of 1952) , S.1— Appeal against order of Assistant Registrar - Allegation of mala fide against Assistant Registrar in ground of appeal - Criticism, neither fair, nor temperate, nor made in good faith - Assistant Registrar alleged to have acted in manner contrary to judicial probity - Ground formulated to penalise him - Held that words used in ground of appeal amounted to contempt of Court. AIR 1965 Pat 227, Affirmed. (Para 6 7 26) (B) Contempt of Courts Act (32 of 1952) , S.3— Assistant Registrar discharging functions of Registrar under S. 48 read with S. 6 (2) of Bihar and Orissa Co-operative Societies Act is a Court. Bihar and Orissa Co-operative Societies Act (6 of 1935) , S.48, S.6(2)— A Registrar exercising powers under S. 48 must be held to discharge the duties which would otherwise have fallen on the ordinary civil and revenue Courts of the land. The Registrar has not merely the trappings of a Court but in many respects he is given the same powers as are given to ordinary civil Courts of the land by the Code of Civil Procedure including the power to summon and examine witnesses on oath, the power to order inspection of documents, to hear the ....