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    Supreme Court and High Court

    No. of Report Title of Report Year of Submission View Report
    4 On the proposal that High Courts should sit in Benches at different places in a State 1956 Accessible_(PDF 405KB)
    14 Reform of Judicial Administration 1958 Accessible_Vol_01(PDF 8.75MB) |
    Accessible_Vol_02(PDF 7.94MB)
    44 The Appellate Jurisdiction of the Supreme Court in Civil Matters 1971 Accessible_(PDF 1.57MB)
    45 The Appellate Jurisdiction of the Supreme Court in Civil Matters 1971 Accessible_(PDF 1.24MB)
    58 Structure and Jurisdiction of the Higher Judiciary 1974 Accessible_(PDF 2.97MB)
    72 Restriction on practice after being a permanent Judge, Article 220 of the Constitution 1978 Accessible_(PDF 493KB) |Accessible_Hindi(PDF 1.37MB)
    79 Delay and Arrears in High Courts and other Appellate Courts 1979 Accessible_(PDF 3.08MB)
    80 Method of Appointment of Judges 1979 Accessible_(PDF 5.77MB) |Accessible_Hindi(PDF 5.10MB)
    92 Damages in applications for Judicial Review Recommendations for legislation 1983 Accessible_(PDF 1.02MB)
    95 Damages in applications for Judicial Review Recommendations for legislation 1984 Accessible_(PDF 2.51MB) |Accessible_Hindi(PDF 7.55MB)
    99 Oral and written arguments in the Higher courts 1984 Accessible_(PDF 2.51MB) |Accessible_Hindi(PDF 2.29MB)
    100 Litigation by and against the Government: some recommendations for reform 1984 Accessible_(PDF 1.47MB) |Accessible_Hindi(PDF 1.13MB)
    104 The Judicial Officers’ Protection Act, 1850 1984 Accessible_(PDF 1.34MB) |Accessible_Hindi(PDF 1.52MB)
    114 Gram Nyayalaya 1986 Accessible_(PDF 8.22MB) |Accessible_Hindi(PDF 3.65MB)
    115 Tax Courts 1986 Accessible_(PDF 2.69MB) |Accessible_Hindi(PDF 4.92MB)
    116 Formation of an All India Judicial Service 1986 Accessible_(PDF 4.12MB) |Accessible_Hindi(PDF 4.29MB)
    117 Training of Judicial Officers 1986 Accessible_(PDF 2.94MB) |Accessible_Hindi(PDF 3.41MB)
    118 Method of appointment to subordinate courts/ subordinate judiciary 1986 Accessible_(PDF 2.94MB) |Accessible_Hindi(PDF 3.90MB)
    120 Manpower Planning in Judiciary: A Blueprint 1987 Accessible_(PDF 668KB) |Accessible_Hindi(PDF 1.08MB)
    121 A New Forum for Judicial Appointments 1987 Accessible_(PDF 8.84MB) |Accessible_Hindi(PDF 6.32MB)
    124 The High Court Arrears- A Fresh Look 1988 Accessible_(PDF 4.76MB) |Accessible_Hindi(PDF 9.59MB)
    125 The High Court Arrears- A Fresh Look 1988 Accessible_(PDF 4.11MB) |Accessible_Hindi(PDF 8.27MB)
    126 Government and Public Sector Undertaking Litigation Policy and Strategies 1988 Accessible_(PDF 8.09MB)
    127 Resource Allocation for Infra-Structural Services in Judicial Administration (A continuum of the Report on Manpower Planning in Judiciary: A Blueprint) 2009 Accessible_(PDF 7.82MB) |Accessible_Hindi(PDF 5.84MB)
    128 Cost of Litigation 1988 Accessible_(PDF 4.71MB) |Accessible_Hindi(PDF 6.51MB)
    136 Conflicts in High Court Decisions on Central Laws- How to foreclose and how to resolve 1990 Accessible_(PDF 4.14MB) |Accessible_Hindi(PDF 6.94MB)
    192 Prevention of vexatious Litigation 2005 Accessible_(PDF 397KB) |Accessible_Hindi(PDF 3.90MB)
    195 The Judges (Inquiry) Bill, 2005 2006 Accessible_(PDF 7.25MB) |Accessible_Hindi(PDF 9.29MB)
    214 Proposal for reconsideration of Judges cases I, II and III – SP GUPTA Vs. UOI 2008 Accessible_(PDF 235KB) |Accessible_Hindi(PDF 2.19MB)
    216 Non-Feasibility of Introduction of Hindi as Compulsory Language in the Supreme Court of India 2008 Accessible_(PDF 406KB) |Accessible_Hindi(PDF 4.26MB)
    220 Need to fix Maximum Chargeable Court-fees in Subordinate Civil Courts 2009 Accessible_(PDF 252KB) |Accessible_Hindi(PDF 653KB)
    223 Need for Ameliorating the lot of the Have-nots – Supreme Court’s Judgments 2009 Accessible_(PDF 359KB) |Accessible_Hindi(PDF 1.64MB)
    229 Need for division of the Supreme Court into a Constitution Bench at Delhi and Cassation Benches in four regions at Delhi, Chennai/ Hyderabad, Kolkata and Mumbai 2009 Accessible_(PDF 183KB) |Accessible_Hindi(PDF 1.26MB)
    230 Reforms in the Judiciary – Some suggestions 2009 Accessible_(PDF 299KB) |Accessible_Hindi(PDF 1.60MB)
    236 Court-fees in Supreme Court Vis-à-vis Corporate Litigation 2010 Accessible_(PDF 220KB) |Accessible_Hindi(PDF 1.32MB)
    239 Expeditious Investigation and Trial of criminal Cases Against Influential Public Personalities. 2012 Accessible_(PDF 267KB) |Accessible_Hindi(PDF 193KB)