Section 19(1) in The Jammu and Kashmir Contempt of Courts Act, 1997
(1)An appeal shall lie as of right from any order or decision of the High Court in the exercise of its jurisdiction to punish for contempt,-(a)where the order or decision is that of a single judge to a bench of not less than two judges of the court ;(b)where the order of decision is that of a bench, to the Supreme Court.
