| 25 |
Evidence of Officers about forged stamps, currency notes etc. Section 509-A Cr. P.C. as proposed.
|
1963 |
Accessible_(PDF 602KB) |
| 32 |
Section 9 of the Code of Criminal Procedure, 1898 – Appointment of Sessions Judges, Additional Session Judges and Assistant Sessions Judges
|
1967 |
Accessible_(PDF 2.40MB) |
| 33 |
Section 44, Code of Criminal Procedure, 1898
|
1967 |
Accessible_(PDF 2.81MB) |
| 36 |
Sections 497, 498 and 499 of the Code of Criminal Procedure, 1898 – Grant of bail with condition
|
1967 |
Accessible_(PDF 1.30MB) |
| 37 |
The Code of Criminal Procedure, 1898 (Sections 1 to 176) |
1967 |
Accessible_(PDF 6.47MB) |
| 41 |
The Code of Criminal Procedure, 1898 |
1996 |
Accessible_(PDF 8.24MB) |
| 48 |
Some questions under Code of Criminal Procedure Bill, 1970 |
1972 |
Accessible_(PDF 1.24MB) |
| 78 |
Congestion of under trial prisoners in jails |
1979 |
Accessible_(PDF 3.49MB) |
| 84 (*common) |
Rape and allied offences – some questions of substantive law, procedure and evidence
|
1980 |
Accessible_(PDF 4.61MB) |
| 102 |
Section 122(1) of the Code of Criminal Procedure, 1973: imprisonment for breach of bond for keeping the peace with sureties
|
1984 |
Accessible_(PDF 720KB) |
| 132 |
Need for Amendment of the Provisions of the Chapter IX of the Code of Criminal Procedure, 1973 in order to ameliorate the hardship and mitigate the distress of Neglected Women, Children and Parents
|
1989 |
Accessible_(PDF 4.96MB) |Accessible_Hindi(PDF 5.12MB) |
| 135 |
Women in Custody
|
1989 |
Accessible_(PDF 6.00MB) |Accessible_Hindi(PDF 7.86MB) |
| 141 |
Need for amending the law as regards power of courts to restore criminal revisional applications and criminal cases dismissed for default in appearance |
1991 |
Accessible_(PDF 3.72MB) |Accessible_Hindi(PDF 8.09MB) |
| 152 |
Custodial Crimes |
1994 |
Accessible_(PDF 9.10MB) |Accessible_Hindi(PDF 7.22MB) |
| 154 |
The Code of Criminal Procedure, 1973 (Act No.2 of 1974)
|
1996 |
Accessible_Vol_01(PDF 4.15MB) |Accessible_Vol_02(PDF 3.42MB) |
| 177 |
Law Relating to Arrest
|
2001 |
Accessible_Part_01(PDF 1.12MB) |Accessible_Part_02(PDF 291KB) |Accessible_Hindi(PDF 2.11MB) |
| 197 |
Public Prosecutor’s Appointments |
2006 |
Accessible_(PDF 215KB) |Accessible_Hindi(PDF 1.53MB) |
| 203 |
Section 438 of the Code of Criminal Procedure, 1973 as Amended by the Code of Criminal Procedure (Amendment) Act, 2005 (Anticipatory Bail)
|
2007 |
Accessible_(PDF 423KB) |Accessible_Hindi(PDF 5.11MB) |
| 233 |
Amendment of Code of Criminal Procedure Enabling Restoration of Complaints
|
2009 |
Accessible_(PDF 183KB) |Accessible_Hindi(PDF 677KB) |
| 237 |
Compounding of (IPC) offences |
2011 |
Accessible_(PDF 323KB) |Accessible_Hindi(PDF 3.03MB) |
| 239(*PART) |
Expeditious Investigation and Trial of Criminal Cases Against Influential Public Personalities
|
2012 |
Accessible_(PDF 267KB) |Accessible_Hindi(PDF 193KB) |
| 268 |
Amendment to Criminal Procedure Code-1973 – Provisions relating to Bail
|
2017 |
Accessible_(PDF 1.73MB) |Accessible_corrigendum-to-report-no.268(PDF 242KB) |Accessible_Hindi(PDF 845KB) |
| 277 |
Wrongful Prosecution (Miscarriage of Justice): Legal Remedies
|
2018 |
Accessible_(PDF 0.97MB) |Accessible_Hindi(PDF 910KB) |
