| 235 |
Conversion/reconversion to another religion – mode of proof.(दूसरे धर्म में संपरिवर्तन/पुर्नसंपरिवर्तन- सबूत का तरीका | रिपोर्ट से. 235) |
2010 |
Accessible_(PDF 176KB) |Accessible_Hindi(PDF 1.20MB) |
| 236 |
Court-fees in Supreme Court vis-à-vis Corporate Litigation.(उच्चतम न्यायालय में न्यायालय फीस और कारपोरेट विधान | रिपोर्ट से. 236) |
2010 |
Accessible_(PDF 220KB) |Accessible_Hindi(PDF 1.32MB) |
| 237 |
Compounding of (IPC) offences.((भा. दं. सं.) के अपराधों का शमन | रिपोर्ट से. 237) |
2011 |
Accessible_(PDF 323KB) |Accessible_Hindi(PDF 3.03MB) |
| 238 |
Amendment of Section 89 of the Code of Civil Procedure, 1908 and Allied provisions.(सिविल प्रक्रिया संहिता ,1908 की धारा 89 और संबंधित उपबंधों का संशोधन | रिपोर्ट से. 238) |
2011 |
Accessible_(PDF 182KB) |Accessible_Hindi(PDF 1.80MB) |
| 239 |
Expeditious Investigation and Trial of Criminal Cases Against 2012 Influential Public Personalities.(प्रभावशाली सार्वजनिक व्यक्तियों के विरुद्ध आपराधिक मामलों का शीघ्र अन्वोण और विचारण | रिपोर्ट सं.239 ) |
2012 |
Accessible_(PDF 267KB) |Accessible_Hindi(PDF 193KB) |
| 240 |
Costs in Civil Litigation.(सिविल मुकदमे के खर्चे | रिपोर्ट सं.240 ) |
2012 |
Accessible_(PDF 385KB) |Accessible_Hindi(PDF 519KB) |
| 241 |
Passive Euthanasia – A Relook.(निष्क्रिय इच्छा मृत्यु – पुनर्विचार | रिपोर्ट सं.241 ) |
2012 |
Accessible_(PDF 2.27MB) |Accessible_Hindi(PDF 500KB) |
| 242 |
Prevention of Interference with the freedom of Matrimonial Alliances 2012 (in the name of Honour and Tradition ): A suggested legal framework.(वैवाहिक साहचर्य की स्वंत्रता से (सम्मान और परम्परा के नाम पर )हस्तक्षेप का निरोध : एक प्रास्तिव विधिक अवसंरचना रिपोर्ट से.242) |
2012 |
Accessible_(PDF 384KB) |Accessible_Hindi(PDF 390KB) |
| 243 |
Section 498 A, IPC.((भा. दं. सं.) की धारा 498क |रिपोर्ट से.243) |
2012 |
Accessible_(PDF 498KB) |Accessible_Hindi(PDF 999KB) |
