AIR 1956 SUPREME COURT 102 ::1969 MadLW 915 ::1956SCJ 124 ::58 Bom L R 510 ::1958 Bom LR 510

Supreme Court Of India

(Original Disciplinary Jurisdiction) 23rd November 1955

Hon'ble Judge(s): B. K. Mukherjea, S. R. Das, T. L. Venkatarama Ayyar , JJJ

(A) Bar Councils Act (38 of 1926) , S.10— "Professional or other misconduct". Legal Practitioners Act (18 of 1879) , S.13— Supreme Court Rules (1950) , O.4 R.30— Letters Patent (Bom) , Cl.10— The Indian Legislature by using the words "professional or other misconduct" in S. 10, Indian Bar Councils Act intended to confer on the Court disciplinary jurisdiction to take action in all cases of misconduct whether in a professional or other capacity leaving it to the discretion of Court to take action only in suitable cases.(Para 9) Anno : AIR Man. B. C. Act S. 10 N. 2, 5 L. P. Act S. 13 N. 28, Letters Patent (Cal) Cl; 10 N. 4. (B) Supreme Court Rules (1950) , O.4 R.30— Misconduct - Suspension. Bar Councils Act (38 of 1926) , S.10— Legal Practitioners Act (18 of 1879) , S.13— Letters Patent (Bom) , Cl.10— The conduct of the Advocate in the criminal trial against him in the Court of the Magistrate was entirely indefensible by any standard. It disclosed a continuous and persistent attempt on the part of the Advocate to be rude to and contemptuous of the Magistrate, to hold up the trail and to do everything in his power to bring the administration of justice into contempt. Such a conduct merits severe condem....