Report No

LAW COMMISSION OF INDIA REPORTS (1 - 50)

Report Number	Subject
01	Liability of the state in tort. \| Page 02 of Report No.1 of LCI
02	Parliamentary legislation relating to sales tax
03	Limitation act
04	The Proposal that high courts should sit in Benches at different places in a state
05	British Statutes Applicable to India
06	Registration act,1908
07	Patnership act
08	Sales of Goods Act,1930
09	Specific Relief Act
10	Law of acquisition and requisitioning of land
11	Negotiable Instruments Act. 1881
12	Income tax act 1922
13	Contract act
14	Reforms of the judicial administration-Vol(1), Vol(2)
15	Law relating to Marriage and Divorce amongst christians in India
16	Official Trustees Act, 1913
17	Report on trust
18	Converts' Marriage Dissolution Act, 1866
19	The Administrator General's Act,1913
20	The law of hire purchase
21	Marine insurance
22	Christian marriage and matrimonial causes bill 1961
23	Law of foreign marriages
24	The commission of inquiry act 1952
25	Evidence of officers about forged stamps,currency notes etc.
26	Insolvency laws
27	The code of civil procedure,1908
28	The Indian oath act,1873
29	Proposal to include certain social and economic offences in the Indian Penal Code
30	Section 5 of the central sales tax act,1956
31	Section 30(2) of the Indian registration act,1908
32	Section 9 of the code of criminal procedure,1898
33	Sections 44 code of criminal procedure
34	Indian registration act
35	Capital Punishment - Vol(1) and Vol(3) \| Vol(2)
36	Sections 497,498 and 499 of the code of Criminal Procedure 1898
37	The code of criminal procedure,1889
38	Indian post office act 1898
39	Report on the Punishment of imprisonment for life
40	Law relating to attendence of prisoners in Courts
41	The code of criminal procedure ,1898-Vol 1
42	The Indian penal code
43	Offences against the national security
44	The appellate Jurisdication of the Supreme Court in Civil Matters
45	Civil appeal to the supreme court on a certificate of Fitness
46	The constitution (Twenty-fifth ammendment Bill),1971
47	The trial and punishment of social and economic Offences
48	Some questions under the code of criminal procedure Bill,1970
49	The proposal for inclusion of agricultural income
50	The proposal to include persons connected with Public Examinations with the Definition of “Public Servant” in the Indian Penal Code

Subject