| 69 |
The Indian Evidence Act, 1872 |
1977 |
Accessible_Part_1( 6.81MB) |Accessible_Part_2( 6.67MB) |Accessible_Part_3( 8.13MB) |
| 74 |
Proposal to amend the Indian Evidence Act, 1872 so as to render Admissible certain statements made by witnesses before Commission of Inquiry and other statutory authorities |
1978 |
Accessible_(PDF 255KB) |
| 88 |
Governmental Privilege in Evidence: Sections 123-124 and 162, Indian Evidence Act, 1872 and Articles 74 and 163 of the Constitution |
1983 |
Accessible_(PDF 3.66MB) |Accessible_Hindi(PDF 3.20MB) |
| 91(*part) |
Dowry deaths and law reform: Amending the Hindu Marriage Act, 1955, the Indian Penal Code, 1860 and the Indian Evidence Act, 1872 |
1983 |
Accessible_(PDF 1.46MB) |Accessible_Hindi(PDF 1.13MB) |
| 113 |
Injuries in Police Custody – Suggested section 114B, Evidence Act |
1985 |
Accessible_(PDF 827KB) |Accessible_Hindi(PDF 1.38MB) |
| 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) |
| 185 |
Review of the Indian Evidence Act, 1872
|
2003 |
Accessible_Part_I(PDF 121KB) |Accessible_Part_II(PDF 1.46MB) |Accessible_Part_IIIA(PDF 1.78MB) |Accessible_Part_IIIB(PDF 1.73MB) |Accessible_Part_IV(PDF 927KB) |Accessible_Part_V(PDF 615KB) |Accessible_Hindi(PDF 8.89MB) |
| 273 |
Implementation of ‘United Nations Convention against Torture and other Cruel, Inhuman and Degrading Treatment or Punishment’ through Legislation |
2017 |
Accessible_(PDF 945KB) |Accessible_Hindi(PDF 1.26MB) |
