Section 10 in The Jammu and Kashmir Contempt of Courts Act, 1997
10. Power of the High Court to punish contempts of subordinate courts.
- The High Court shall have and exercise the same jurisdiction, powers and authority in accordance with the same procedure and practice, in respect of contempts of courts subordinate to it as it has and exercises in respect of contempts of itself :Provided that the High Court shall not take cognizance of a contempt alleged to have been committed in respect of a court subordinate to it where such contempt is an offence punishable under the Ranbir Penal Code, Samvat 1989.
