| 71 |
The Hindu Marriage Act, 1955- Irretrievable breakdown of marriage as a ground of divorce.(हिन्दू विवाह अधिनियम,1955 ) |
1978 |
Accessible_(PDF 1.58MB) |Accessible_Hindi(PDF 2.29MB) |
| 72 |
Restriction on practice after being a permanent Judge, Article 220 of the Constitution. (स्थायी न्यायाधीश रहने के पश्चात विधि-व्यवसाय करने पर निर्वन्धन,संविधान का अनुच्छेद 220) |
1978 |
Accessible_(PDF 493KB) |Accessible_Hindi(PDF 1.37MB) |
| 73 |
Criminal liability for failure by Husband to pay maintenance or permanent alimony granted to the wife By the court under certain enactments or rules of law.(कुछ अधिनियमों और विधि के नियमो के अधीन न्यायालय द्वारा पत्नी को दिलाय गए भरण पोषण या स्थायी निर्वाह व्यय का संदाय करने में पति द्वारा असफल होने पर अपराधिक दायित्व)
|
1978 |
Accessible_(PDF 1.46MB) |Accessible_Hindi(PDF 1.80MB) |
| 74 |
Proposal to amend the Indian Evidence Act,1872 so as to render Admissible certain statements made By witnesses before the Commission of Inquiry and other statutory authorities. |
1978 |
Accessible_(PDF 255KB) |
| 75 |
Disciplinary Jurisdiction under the Advocates Act, 1961.(अधिवक्ता अधिनियम ,1961 अनुशासन अधिकानिकता के विषय में भारत के विधि आयोग की ७५ वीं रिपोर्ट) |
1978 |
Accessible_(PDF 541KB) |Accessible_Hindi(PDF 1.64MB) |
| 76 |
Arbitration Act, 1940. |
1978 |
Accessible_(PDF 8.18MB) |
| 77 |
Delay and arrears in trial courts. |
1979 |
Accessible_(PDF 5.76MB) |
| 78 |
Congestion of under trial prisoners in jails. |
1979 |
Accessible_(PDF 3.49MB) |
| 79 |
Delay and Arrears in High Courts and other Appellate Courts.
|
1979 |
Accessible_(PDF 3.08MB) |
| 80 |
Method of Appointment of Judges.(भारत का विधि आयोग, न्यायाधीशों की नियुक्ति की प्रणाली पर 80 वीं रिपोर्ट) |
1979 |
Accessible_(PDF 5.77MB) |Accessible_Hindi(PDF 5.10MB) |
