| 27 |
The Code of Civil Procedure, 1908
|
1964 |
Accessible_(PDF 6.23MB) |
| 54 |
The Code of Civil Procedure, 1908
|
1973 |
Accessible_(PDF 8.25MB) |
| 55 |
Rate of interest after decree and interest on costs under sections 34 and 35, of the Code of Civil Procedure, 1908 |
1973 |
Accessible_(PDF 728KB) |
| 56 |
Statutory Provisions as to Notice of suit other than section 80, Civil Procedure Code
|
1973 |
Accessible_(PDF 849KB) |
| 139 |
Urgent need to amend Order XXI, Rule 92(2), Code of Civil Procedure to remove an anomaly which nullifies the benevolent intention of the legislature and occasions injustice to judgement-debtors sought to be benefited.
|
1991 |
Accessible_(PDF 1.16MB) |Accessible_Hindi(PDF 2.03MB) |
| 140 |
Need to amend Order V, Rule 19A of the Code of Civil Procedure, 1908, relating to service of summons by registered post with a view to foreclose likely injustice
|
1991 |
Accessible_(PDF 1.49MB) |Accessible_Hindi(PDF 696KB) |
| 144 |
Conflicting Judicial decisions pertaining to the Code of Civil Procedure, 1908
|
1992 |
Accessible_(PDF 5.99MB) |Accessible_Hindi(PDF 6.83MB) |
| 150 |
Suggesting some Amendments to the Code of Civil Procedure (Act No.V of 1908)
|
1994 |
Accessible_(PDF 0.98MB) |Accessible_Hindi(PDF 705KB) |
| 163 |
The Code of Civil Procedure (Amendment) Bill, 1997
|
1998 |
Accessible_(PDF 3.04MB) |Accessible_Hindi(PDF 6.26MB) |
| 178(PART) |
Recommendations for amending various enactments, both civil and criminal
|
2001 |
Accessible_Part_01(PDF 708KB) |Accessible_Part_02(PDF 323KB) |Accessible_Hindi(PDF 1.30MB) |
| 238 |
Amendment of Section 89 of the Code of Civil Procedure, 1908 and Allied provisions
|
2011 |
Accessible_(PDF 182KB) |Accessible_Hindi(PDF 1.80MB) |
| 240 |
Costs in Civil Litigation
|
2012 |
Accessible_(PDF 385KB) |Accessible_Hindi(PDF 519KB) |
