Section 2 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981
2. Definition.
- In these rules, unless the context otherwise requires, the words and expressions shall have the meaning as defined in this rule:(i)"Act" means the Contempt of Courts Act, 1971 (Act 70 of 1971);(ii)"Code" means the Code of Criminal Procedure, 1973 (Act 2 of 1974);(iii)"High Court" means the High Court of Karnataka;(iv)"Form" means the form set out in the Appendix to these rules; and(v)All other words and expression shall have the same meanings as defined in the Act.
