| 186 |
Proposal to Constitute Environment Courts.(पर्यावरण न्यायालय गठित करने के प्रस्ताव विषय पर 186 वी रिपोर्ट) |
2003 |
Accessible_(PDF 669KB) |Accessible_Hindi(PDF 5.67MB) |
| 187 |
Mode of Execution of Death Sentence and Incidental Matters.(मृत्यु के दण्डादेश के निष्पादन का ढंग तथा अन्य आनुषंगिक विषयों पर 187 वी रिपोर्ट ) |
2003 |
Accessible_(PDF 578KB) |Accessible_Hindi(PDF 7.45MB) |
| 188 |
The Proposals for Constitution of Hi-Tech Fast – Track Commercial Divisions in High Courts.(उच्च न्यायालयो में उच्च प्रौद्योगिकी युक्त त्वरित वाणिज्यिक न्यायपीठो के गठन हेतु प्रस्ताव विषय पर 188 वी रिपोर्ट) |
2003 |
Accessible_(PDF 702KB) |Accessible_Hindi(PDF 8.62MB) |
| 189 |
Revision of Court Fees Structure.(न्यायालय फीस संरचना का पुनरीक्षण विषय पर 189 वीं रिपोर्ट) |
2004 |
Accessible_(PDF 533KB) |Accessible_Hindi(PDF 5.67MB) |
| 190 |
The Revision of the Insurance Act, 1938 and the Insurance Regulatory and Development Authority Act, 1999.(बीमा अधिनियम,1938 और बीमा विनियामक और विकास प्राधिकरण अधिनियम,1999 के पुनरीक्षण विषय पर 190 वीं रिपोर्ट) |
2004 |
Accessible_(PDF 1.19MB) |Accessible_Hindi(PDF 9.37MB) |
| 191 |
Regulation of Funds collected for Calamity Relief.(आपदा सहायता के लिए संग्रहीत निधियों का विनियमन विषय पर 191 वीं रिपोर्ट) |
2004 |
Accessible_(PDF 593KB) |Accessible_Hindi(PDF 8.77MB) |
| 192 |
Prevention of vexatious Litigation.(तंग करने वाले मुकदमो का निवारण विषय पर 192 वीं रिपोर्ट) |
2005 |
Accessible_(PDF 397KB) |Accessible_Hindi(PDF 3.90MB) |
| 193 |
Transnational Litigation, Conflict of Laws, Law of Limitation.(राष्ट्र-पार मुकदमे, विधि संघर्ष, परिसीमा विधि विषय पर 193 वीं रिपोर्ट) |
2005 |
Accessible_(PDF 273KB) |Accessible_Hindi(PDF 2.55MB) |
| 194 |
Verification of Stamp Duties and Registration of Arbitral Awards.(स्टाम्प शुल्कों का सत्यापन तथा माध्यस्थम् पंचाटों का रजिस्ट्रीकरण विषय पर 194 वीं रिपोर्ट) |
2005 |
Accessible_(PDF 156KB) |Accessible_Hindi(PDF 1.02MB) |
| 195 |
The Judges (Inquiry) Bill, 2005.(न्यायाधीश जाँच विधेयक ,2005) |
2006 |
Accessible_(PDF 7.25MB) |Accessible_Hindi(PDF 9.29MB) |
| 196 |
Medical Treatment to Terminally Ill Patients (Protection of Patients and Medical Practitioners).(प्राणांततः रुग्ण रोगियों का चिकित्सीय उपचार (रोगियों और चिकित्सा व्यवसायियों की सुरक्षा विषय पर 196 वीं रिपोर्ट) |
2006 |
Accessible_(PDF 1.65MB) |Accessible_Hindi_01(PDF 4.56MB) |Accessible_Hindi_02(PDF 5.08MB) |
| 197 |
Public Prosecutor’s Appointments.(लोक अभियोजकों की नियुक्ति सम्बन्धी 197 वीं रिपोर्ट) |
2006 |
Accessible_(PDF 215KB) |Accessible_Hindi(PDF 1.53MB) |
| 198 |
Witness Identity Protection and Witness Protection Programmes.(साक्षी पहचान संरक्षण और साक्षी सुरक्षा कार्यक्रम विषय पर 198 वीं रिपोर्ट) |
2006 |
Accessible_(PDF 1.92MB) |Accessible_Hindi(PDF 8.34MB) |
| 199 |
Unfair (Procedural and Substancive) Terms in Contracts.(संविदा के अऋजु (प्रक्रिया संबंधी और सारभूत )निबंध पर 199 वीं रिपोर्ट) |
2006 |
Accessible_(PDF 896KB) |Accessible_Hindi_1(PDF 1.69MB) |Accessible_Hindi_2(PDF 1.39MB) |Accessible_Hindi_3(PDF 2.15MB) |
| 200 |
Trial by Media: Free Speech Vs. Fair Trial Under Criminal Procedure (Amendments to the Contempt of Court Act, 1971).(मीडिया द्वारा विचारण दण्ड प्रक्रिया संहिता ,1973 के अधीन स्वतंत्र वाक् और ऋजु विचारण सम्बन्धी 200 वीं रिपोर्ट) |
2006 |
Accessible_(PDF 819KB) |Accessible_Hindi(PDF 8.34MB) |
| 201 |
Medical Treatment after Accidents and During Emergency Medical Condition and Women in Labour.(दुर्घटनाओं के और आपात चिकित्सीय दशा के दौरान पीड़ितों के लिए और प्रसव में स्त्रियों के लिए आपात चिकित्सीय देखभाल संबंधी 201 वीं रिपोर्ट) |
2006 |
Accessible_(PDF 444KB) |Accessible_Hindi(PDF 4.22MB) |
