Report
Number |
Subject |
51 |
Compensation for injuries caused by automobiles in
hit-and-run cases |
52 |
Estate Duty on Property acquired after death |
53 |
Effect of the Pensions Act ,1871 on the right to sue
for pensions of retired members of Public Services |
54 |
The Code of Civil Procedure,1908 |
55 |
Rate of interest for the period after decree and
interest on costs under Sections, 34 and 35, Code of Civil Procedure, 1968 |
56 |
Statutory provisions as to Notice of suit other than
Section 80, Civil Procedure Code. |
57 |
Benami transaction |
58 |
Structure and Jurisdication of the Higher Judiciary |
59 |
Hindu marriage act,1955 and special marriage Act, 1954 |
60 |
The general clauses act |
61 |
Certain problems connected with power of the States to
levy a tax on the sale of goods and with the central Sales Tax Act, 1956 |
62 |
Womens compensation act |
63 |
The interest act |
64 |
The supression of immoral traffic in women and girls
Act, 1956 |
65 |
Recognition of foreign divorce |
66 |
Married Womens Property act,1874 |
67 |
The Indian stamps act,1899 |
68 |
The Powers of Attorney Act,1882 |
69 |
Indian
Evidence Act, 1872 |
70 |
The Transfer of Property Act,1882 |
71 |
The hindu
marriage act,1955 |
72 |
Restriction
on practice after being a permanent Judge |
73 |
Criminal
Liability for failure by husband to pay maintenance |
74 |
Proposal to
ammend the Indian Evidence act,1872 |
75 |
Disciplinary
jurisdication under the advocates Act 1961 |
76 |
Arbitration
act , 1940 |
77 |
Delay and
arrears in trial courts |
78 |
Congestion of
under trial prisoners in jails |
79 |
Delay and
arrears in high courts and other appellate Courts |
80 |
Method of
appointments of judges |
81 |
Hindu widow
remarriage act,1856 |
82 |
Effect of
Nomiation Under Section 39 Insurance Act, 1938 |
83 |
The gaurdians
and wards act,1890 and certain provisions of the Hindu Minority and Guardianship Act, 1956 |
84 |
Rape and
allied offences some questions of Substantive Law, Procedure and Evidence |
85 |
Claims for
compensation under chapter 8 of the Motor Vehicle Act, 1939. |
86 |
The partition
act,1893 |
87 |
Identification
of prisoners act,1920 |
88 |
Government
priviliges in evidences section 123-124, 162 Indian Evidence Act, 1872 and Articles 74 and
163 of the Constitution. |
89 |
The
limitation act, 1963 |
90 |
The ground of
divorce amongst Christians in India |
91 |
Dowry deaths
and law reform amending the Hindu Marriage Act, 1955 |
92 |
Damages in
Applications for Judicial Review |
93 |
Disclosure of
Sources of Information by Mass Media |
94 |
Evidence
obtained illegaly or improperly proposed Section 166A, Indian Evidence Act, 1872. |
95 |
Constituional
Division with supreme court-a proposal for |
96 |
Repeal of
certain obsolete central acts |
97 |
Section 28 ,
Indian contract act,1872 |
98 |
Sections 24
to 26, Hindu marriage act,1955 |
99 |
Oral and
written arguments in Higher courts |
100 |
Litigation
by and against the government : some recommendations for reform |