Report
Number |
Subject |
101 |
Freedom
of speech and expression under article 19 of the Constitution
| Hindi
|
102 |
Section
122(1of the code of criminal procedure 1973 |
103 |
Unfair
terms in contracts | Hindi |
104 |
The
judicial officers protection act 1850 | Hindi |
105 |
Quality
control and inspection of consumer goods | Hindi |
106 |
Motor
Vehicles Act,1939 | Hindi |
107 |
Law
of Citizenship | Hindi |
108 |
Promissory
Estoppel | Hindi |
109 |
Obscene
and indecent advertisment and display: Section 292-293, Indian Penal
Code. | Hindi |
110 |
Indian
Succession Act, 1925 |
111 |
The Fatal
Accidents Act,1855 | Hindi |
112 |
Section 45
of the Insurance Act,1938 | Hindi |
113 |
Injuries in
police custody suggested section | Hindi |
114 |
Gram
Nyayalaya | Hindi |
115 |
Tax courts | Hindi |
116 |
Formation of
an all India Judicial service | Hindi |
117 |
Training of
judicial officers | Hindi |
118 |
Method of
appointement to subordinate courts | Hindi |
119 |
Access to
exclusive forum for victims of motor vehicles act, 1939 | Hindi |
120 |
Manpower
plaining in judiciary a blueprint | Hindi |
121 |
A
new forum for judicial appointments | Hindi |
122 |
Forum for
national uniformity in labour adjudication | Hindi |
123 |
Decentralisation
of administration of justice: Disputes involving centres of Higher Education | Hindi |
124 |
The High
court arrears-a fresh look | Hindi |
125 |
The Supreme
court-a fresh look | Hindi |
126 |
Government
and public sector undertaking litigation policy and strategies |Hindi |
127 |
Resource
allocation for infra-structual services in judicial administration |Hindi |
128 |
Cost of
legislation |Hindi |
129 |
Urban
legislation mediation as alternative to adjudication |Hindi |
130 |
Benami
transaction a blueprint |
131 |
Role
of legal profession in administration of justice | Hindi |
132 |
Need for
amendment of the provisions of the Chapter IX of the Code of Criminal Procedure, 1973
inorder to ameliorate the hardship and mitigate the distress of neglected women, children
and parents | Hindi |
133 |
Removal of
discrimination against women in matters relating to guardianship and custody of minor
children and elaboration of the welfare principles | Hindi |
134 |
Removing
deficiencies in certain provisions of the workmen's Compensation Act, 1923 |Hindi |
135 |
Women in
custody | Hindi |
136 |
Conflicts in
High Courts Decisions on Central Laws | Hindi |
137 |
Need for
creating office of ombudsman |Hindi |
138 |
Legislative
protection for slum and pavement | Hindi |
139 |
Urgent need
to amend order XXI, Rule 99(2), Code of Civil Procedure |Hindi |
140 |
Need to
amend order V , rule 19A of the Code of Civil Procedure, 1908 | Hindi |
141 |
Need
for amending the law as regards power of courts to restore criminal
revisional applications and criminal cases dismissed for default
in appearance. | Hindi |
142 |
Concessional
treatment for offenders who on their own initiative choose to plead guilty without any
Bargaining | Hindi |
143 |
Legislative
safegaurd for protecting the smal depositors from exploitation |Hindi |
144 |
Conflicting
judicial decisions pertaining to the Code of Civil Procedure, 1908 | Hindi |
145 |
Article 12
of the Constitution and Public Sector Undertakings | Hindi |
146 |
Sale of
Women and Childern |Hindi |
147 |
The
Specific Relief Act 1963 | Hindi |
148 |
Repeal
of certain pre-1947 central act | Hindi |
149 |
Removal
of certain deficiencies in the Motor Vehicle Act, 1988 | Hindi |
150 |
Suggesting
some amendments to the Code of Civil Procedure, 1908 |
Hindi |
151 |
Admiralty
Jurisdication | Hindi |
152 |
Custodial
Crimes | Hindi |
153 |
Inter-country
adoption | Hindi |
154 |
The Code
of Criminal Procedure, 1973 (Act No 2 of 1974) Vol I |
154 |
The Code
of Criminal Procedure, 1973 (Act No 2 of 1974) Vol II | Hindi-1 | Hindi-2 |Hindi-3 |
|
155 |
The
Narcotics Drugs and Psychotropic substanc | Hindi |
156 |
The
Indian penal code-Vol I | Hindi Vol I |
156 |
The
Indian penal code-Vol II |
157 |
Section
52 Transfer of Property Act ,1882 | Hindi |
158 |
The Amendment of the
Industries (Development and Regulation Act, 1951) |
159 |
Repeal
and amndment of laws Part 1 | Hindi |
160 |
Amendements
to the All India Council for Technical Education Act, 1987
| Hindi
|
161 |
Central
Vigilance Commission and Allied Bodies. |
162 |
Review
of Functioning of Central Administrative Tribunal | Hindi |
163 |
The
code of Civil Procedure (amendment) bill,1997 | Hindi |
164 |
The
indian divorce act 1869 | Hindi |
165 |
Free
and compulsary education for childern | Hindi |
166 |
The
corrupt Public Servants (Forfeiture of Property Bill)
| Hindi
|
167 |
The
Patents(amendment)Bill ,1998 | Hindi |
168 |
The
Hire purchase Act,1972 | Hindi |
169 |
Amendment
of Army,Navy and Airforce Acts | Hindi |