AIR 1995 SUPREME COURT 2348 ::1995 APLJ(Cri) 41 ::(1995) 2 CurCriR 101 ::1995 CriLR(SC&MP) 232 ::1995 (2) SCC 584 ::(1995) 3 RecCriR 655 ::1995 CriLR(SC MAH GUJ) 232 ::(1995) 1 AllCriLR 692 ::(1995) 2 Guj LR 992 ::(1995) 1 Guj LH 690 ::(1995) 1 Ker LJ 504 ::(1995) 2 SCR 638 (SC) ::(1995) 2 Crimes 381 ::(1995) 2 JT 587 (SC)

Supreme Court Of India

Hon'ble Judge(s): Kuldip Singh, J. S. Verma, P. B. Sawant , JJJ

(A) Constitution of India , Art.129— Powers of Supreme Court - Contempt of High Court - Supreme Court can take cognizance When, Article 129 vests Supreme Court with the powers of the court of record including the power to punish for contempt of itself, it vests such powers in the Supreme Court in its capacity as the highest court of record and also as a court charged with the appellate and superintending powers over the lower courts and tribunals as detailed in the Constitution. To discharge its obligations as the custodian of the administration of justice in the country and as the highest court imbued with supervisory and appellate jurisdiction over all the lower courts and tribunals, it is inherently deemed to have been entrusted with the power to see that the stream of justice in the country remains pure, that its course is not hindered or obstructed in any manner, that justice is delivered without fear or favour and for that purpose all the courts and tribunals are protected while discharging their legitimate duties. To discharge this obligation, the Supreme Court has to take cognizance of the deviation from the path of justice in the tribunals of the land, and also of attempts to cause such deviations and obstruct the course of justice. To hold otherwise would mean that although the Supreme Court is charged with the duties and responsibilities enumerate....