Section 3(3)(a) in The Jammu and Kashmir Contempt of Courts Act, 1997

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State of Jammu-Kashmir - Subsection

Section 3(3)(a) in The Jammu and Kashmir Contempt of Courts Act, 1997

(a)is said to be pending-

(A)In the case of a civil proceeding, when it is instituted by the filing of a plaint or otherwise ;

(B)in the case of a criminal proceeding under the Code of Criminal Procedure, Samvat 1989 or any other law-

(i)where it relates to the Commission of an offence, when the charge sheet or challan is filed, or when the court issues summons or warrant, as the case may be against the accused ; and

(ii)in any other case, when the court takes cognizance of the matter to which the proceeding relates, and in the case of civil or criminal proceeding, shall be deemed to continue to be pending until it is heard and finally decided, that is to say, in a case where an appeal or revision is contempt, until the appeal or revision is heard and finally decided or, where no appeal or revision is preferred, until the period of limitation prescribed for such appeal or revision has expired ;

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State of Jammu-Kashmir - Subsection

Section 3(3)(a) in The Jammu and Kashmir Contempt of Courts Act, 1997