Tribunals
| No. of Report | Title of Report | Year of Submission | View Report |
|---|---|---|---|
| 14 | Reform of Judicial Administration | 1985 | Accessible_Vol_01(PDF 8.75MB) | Accessible_Vol_02(PDF 7.94MB) |
| 58 | Structure and Jurisdiction of the Higher Judiciary | 1974 | Accessible_(PDF 2.97MB) |
| 122 | Forum for National Uniformity in Labour Adjudication | 1987 | Accessible_(PDF 4.40MB) |Accessible_Hindi(PDF 5.92MB) |
| 123 | Decentralisation of Administration of Justice: Disputes Involving Centres of Higher Education | 1988 | Accessible_(PDF 5.07MB) |Accessible_Hindi(PDF 5.93MB) |
| 124 | The High Court Arrears – A Fresh Look | 1988 | Accessible_(PDF 4.76MB) |Accessible_Hindi(PDF 9.59MB) |
| 162 | Review of functioning of Central Administrative Tribunal, Customs, Excise and Gold (Control) Appellate Tribunal and Income-Tax Appellate Tribunal | 2014 | Accessible_(PDF 3.02MB) |Accessible_Hindi(PDF 6.15MB) |
| 186 | Proposal to Constitute Environment Courts | 2003 | Accessible_(PDF 669KB) |Accessible_Hindi(PDF 5.67MB) |
| 215 | L. Chandra Kumar be revisited by Larger bench of Supreme Court of India | 2008 | Accessible_(PDF 403KB) |Accessible_Hindi(PDF 2.86MB) |
| 225 | Amendment of Sections 7, 7A, and 7B of Industrial Disputes Act 1947 Making Advocates Eligible to man Labour Courts and Industrial Tribunals | 2009 | Accessible_(PDF 860KB) |Accessible_Hindi(PDF 962KB) |
| 232 | Retirement Age of Chairpersons and Members of Tribunals – Need for Uniformity | 2009 | Accessible_(PDF 264KB) |Accessible_Hindi(PDF 1.17MB) |
| 272 | Assessment of Statutory Frameworks of Tribunals in India | 2017 | Accessible_(PDF 1.28MB) |Accessible_Errata-in-Report-No.272(PDF 111KB) |Accessible_Hindi(PDF 791KB) |