Section 6 — Complaint against presiding officers of subordinate courts when not contempt.
The Contempt of Courts Act, 1971
A person shall not be guilty of contempt of court in respect of any statement made by him in good faith concerning the presiding officer of any subordinate court to— (a) any other subordinate court, or (b) the High Court, to which it is subordinate. Explanation .—In this section, "subordinate court" means any court subordinate to a High Court.Open in Lexace · Ask the AI about this section