Section 16 in The Jammu and Kashmir Contempt of Courts Act, 1997
16. Contempt by Judge, Magistrate or any other person acting judicially.
(1)Subject to the provisions of any law for the time being in force, Judge, Magistrate or other person acting judicially shall also be liable for contempt of his own court or of any other court in the same manner as any other individual is liable and the provisions of this Act shall, so far as may be, apply accordingly.(2)Nothing in this section shall apply to any observation or remarks by a Judge, Magistrate or other persons acting judicially, regarding the subordinate court in an appeal or revision pending before such Judge, Magistrate or other person against the order or judgment of the subordinate court.
