Section 3 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981
3. Form of motion.
- (i) Every motion for taking action for contempt of the High Court shall be in the Form of a petition and shall be entitled "in the matter of proceeding for contempt of High Court under Article 215 of the Constitution and the Contempt of Courts Act, 1971" and(ii)Every motion for taking action for contempt of any Court subordinate to the High Court, shall be in the form of a petition and shall be entitled "in the matter of proceeding for contempt under the Contempt of Courts Act, 1971."
