Constitution
| No. of Report | Title of Report | Year of Submission | View Report |
|---|---|---|---|
| 46 | The Constitution (Twenty-fifth Amendment) Bill, 1971 |
1971 | Accessible_(PDF 706KB) |
| 72 | Restriction on practice after being a permanent Judge, Article 220 of the Constitution | 1987 | Accessible_(PDF 493KB) |Accessible_Hindi(PDF 1.37MB) |
| 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) |
| 101 | Freedom of Speech and Expression under Article 19 of the Constitution: recommendation to extend it to Indian Corporations | 1984 | Accessible_(PDF 2.30MB) |Accessible_Hindi(PDF 3.47MB) |
| 145 | Article 12 of the Constitution and Public Sector Undertakings | 1992 | Accessible_(PDF 3.28MB) |Accessible_Hindi(PDF 4.61MB) |
| 180 | Article 20 (3) of the Constitution of India and Right to Silence | 2002 | Accessible_(PDF 282KB) |Accessible_Hindi(PDF 5.33MB) |