| 88 |
Governmental Privilege in Evidence: Sections 123-124 and 162, Indian Evidence Act, 1872 and Articles 74 and 163 of the Constitution.(साक्ष्य में सरकार का विशेषाधिकार भारतीय ,[ साक्ष्य अधिनियम ,1872 की धाराएं 123 -124 ] और 162 तथा संविधान के अनुच्छेद 74 और 163 | ) |
1983 |
Accessible_(PDF 3.66MB) |Accessible_Hindi(PDF 3.20MB) |
| 89 |
The Limitation Act, 1963. |
1983 |
Accessible_(PDF 7.74MB) |
| 90 |
The Grounds of Divorce amongst Christians in India: section 10, of the Indian Divorce Act, 1869.(भारत का विधि आयोग, भारत में क्रिश्चियनो के बीच विवाह – विच्छेद के आधार: भारतीय विवाह-विच्छेद अधिनियम, 1869 की धारा 10 पर ) |
1983 |
Accessible_(PDF 2.28MB) |Accessible_Hindi(PDF 2.14MB) |
| 91 |
Dowry deaths and law reform: Amending the Hindu Marriage Act, 1955, the Indian Penal Code, 1860, and the Indian Evidence Act, 1872.(दहेज संबंधी मृत्यु और विधि में सुधार, हिन्दू विवाह अधिनियम,1955 , भारतीय दण्ड संहिता,1860 और भारतीय साक्ष्य अधिनियम 1872 के संशोधन करने के विषय में) |
1983 |
Accessible_(PDF 1.46MB) |Accessible_Hindi(PDF 1.13MB) |
| 92 |
Damages in applications for Judicial Review Recommendations for legislation. |
1983 |
Accessible_(PDF 1.02MB) |
| 93 |
Disclosure of sources of information by mass media.(जनसंपर्क माध्यमों द्वारा जानकारी के स्त्रोतों के प्रकटन पर तिरानवी रिपोर्ट) |
1983 |
Accessible_(PDF 3.73MB) |Accessible_Hindi(PDF 4.24MB) |
| 94 |
Evidence obtained illegally or improperly: proposed section 166A, Indian Evidence Act, 1872.(अवैध या अनुचित रूप से प्राप्त साक्ष्य: भारतीय साक्ष्य अधिनियम, 1872 में प्रस्तावित धारा 166क) |
1983 |
Accessible_(PDF 5.21MB) |Accessible_Hindi(PDF 3.50MB) |
| 95 |
Constitutional Division within the Supreme Court- A proposal for.(भारत का विधि आयोग पचानवीं रिपोर्ट उच्चतम न्यायालय में संवैधानिक खण्ड एक प्रस्ताव) |
1984 |
Accessible_(PDF 2.51MB) |Accessible_Hindi(PDF 7.55MB) |
| 96 |
Repeal of certain obsolete Central Acts.(कतिपय अप्रचलित केंद्रीय अधिनियमों का निरसन) |
1984 |
Accessible_(PDF 1.96MB) |Accessible_Hindi(PDF 2.15MB) |
| 97 |
Section 28, Indian Contract Act, 1872: prescriptive clauses in contracts.(भारतीय संविदा अधिनियम, 1872 धारा 28) |
1984 |
Accessible_(PDF 1.35MB) |Accessible_Hindi(PDF 2.12MB) |
| 98 |
Sections 24 to 26, Hindu Marriage Act, 1955:Orders for interim maintenance and orders for the maintenance of children in matrimonial proceedings.(हिन्दू विवाह अधिनियम,1955 की धारा 24 से 26 पर 98 वीं रिपोर्ट) |
1984 |
Accessible_(PDF 1.28MB) |Accessible_Hindi(PDF 1.65MB) |
| 99 |
Oral and written arguments in the Higher courts.(उच्चतर न्यायालयों में मौखिक और लिखित तर्क ) |
1984 |
Accessible_(PDF 2.51MB) |Accessible_Hindi(PDF 2.29MB) |
| 100 |
Litigation by and against the Government: some recommendations for reform.(सरकार द्वारा और सरकार के विरुद्ध मुकदमेबाजी) |
1984 |
Accessible_(PDF 1.47MB) |Accessible_Hindi(PDF 1.13MB) |
| 101 |
Freedom of Speech and Expression under Article 19 of the Constitution: recommendation to extend it to Indian Corporations.(संविधान के अनुच्छेद 19 के अधीन वाक्-स्वातन्त्र्य और अभिव्यक्ति स्वातत्रंय | भारतीयों नियमों पर विस्तारित करने की सिफारिश) |
1984 |
Accessible_(PDF 2.30MB) |Accessible_Hindi(PDF 3.47MB) |
| 102 |
Section 122(1) of the Code of Criminal The procedure, 1973: imprisonment for breach of bond for keeping the peace with sureties. |
1984 |
Accessible_(PDF 720KB) |
| 103 |
Unfair Terms in Contract.(संविदा में अनुचित निबंध) |
1984 |
Accessible_(PDF 1.11MB) |Accessible_Hindi(PDF 1.14MB) |
| 104 |
The Judicial Officers’ Protection Act, 1850.(न्यायिक अधिकारी संरक्षण अधिनियम,1850) |
1984 |
Accessible_(PDF 1.34MB) |Accessible_Hindi(PDF 1.52MB) |
| 105 |
Quality Control and Inspection of consumer goods.(उपभोक्ता माल की क्वालिटी नियंत्रण और निरीक्षण) |
1984 |
Accessible_(PDF 1.65MB) |Accessible_Hindi(PDF 1.74MB) |
| 106 |
Section 103A, Motor Vehicles Act, 1939: effect of Transfer of a Motor Vehicle on Insurance.(मोटर यान अधिनियम,1939 की धारा 103 क -मोटर यान के अंतरण का बीमा पर प्रभाव) |
1984 |
Accessible_(PDF 1.59MB) |Accessible_Hindi(PDF 1.04MB) |
| 107 |
Law of Citizenship.(नागरिकता विधि) |
1984 |
Accessible_(PDF 1.14MB) |Accessible_Hindi(PDF 1.40MB) |
| 108 |
Promissory Estoppel.(वचन विबंध(प्रामिसरी इस्टापल)) |
1984 |
Accessible_(PDF 2.72MB) |Accessible_Hindi(PDF 2.67MB) |
| 109 |
Obscene and Indecent advertisements and Displays: sections 292-293, Indian Penal Code.(अश्लील और अशिष्ट विज्ञापन तथा प्रदर्शन -भारतीय दण्ड संहिता की धारा 292 और 293) |
1985 |
Accessible_(PDF 1.36MB) |Accessible_Hindi(PDF 1.10MB) |
| 110 |
The Indian Succession Act, 1925. |
1985 |
Accessible_(PDF 9.64MB) |
| 111 |
The Fatal Accidents Act, 1855.(घातक दुर्घटना अधिनियम,1855) |
1985 |
Accessible_(PDF 1.47MB) |Accessible_Hindi(PDF 6.08MB) |
| 112 |
Section 45 of the Insurance Act, 1938.(बीमा अधिनियम, 1938 की धारा 45) |
1985 |
Accessible_(PDF 727KB) |Accessible_Hindi(PDF 2.00MB) |
| 113 |
Injuries in Police Custody- Suggested section 114B, Evidence Act.(पुलिस अभिरक्षा में क्षति साक्ष्य अधिनियम में धारा 114 ख अंतः स्थापित करने के लिए सुझाब) |
1985 |
Accessible_(PDF 827KB) |Accessible_Hindi(PDF 1.38MB) |
