| 132 |
Need for Amendment of the Provisions of 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.(उपेक्षित महिलाओं, संतान और माता पिता की पीड़ा में सुधार और कष्ट को काम करने के लिए दण्ड प्रक्रिया संहिता , 1973 के अध्याय 9 के उपबंधों के संशोधन की आवश्यकता पर 132 वीं रिपोर्ट) |
1989 |
Accessible_(PDF 4.96MB) |Accessible_Hindi(PDF 5.12MB) |
| 133 |
Removal of Discrimination against Women in matters relating to Guardianship and Custody of Minor Children and Elaboration of the Welfare Principle.(अप्राप्तवय बालकों की संरक्षकता और अभिरक्षा से संबंधित मामलों में स्त्रियों के विरुद्ध विभेध को दूर करने और कल्याण सिद्धांत के विस्तार पर 133 वीं रिपोर्ट) |
1989 |
Accessible_(PDF 2.16MB) |Accessible_Hindi(PDF 3.93MB) |
| 134 |
Removing Deficiencies in certain Provisions of the Workmen’s Compensation Act, 1923.(कर्मकार प्रतिकर अधिनियम,1923 के कुछ उपबंधों में कमियों को दूर करने पर 134 वीं रिपोर्ट) |
1989 |
Accessible_(PDF 3.58MB) |Accessible_Hindi(PDF 3.26MB) |
| 135 |
Women in Custody.(अभिरक्षा में स्त्रियों पर 135 वीं रिपोर्ट) |
1989 |
Accessible_(PDF 6.00MB) |Accessible_Hindi(PDF 7.86MB) |
| 136 |
Conflicts in High Court Decisions on Central Laws- How to foreclose and how to resolve.(केन्द्रिय पर उच्च न्यायालयों के विनिश्चियों में परस्पर विरोध- कैसे पुरोवंधित किया जाय और किस प्रकार समाधान किया जाय पर 136 वीं रिपोर्ट) |
1990 |
Accessible_(PDF 4.14MB) |Accessible_Hindi(PDF 6.94MB) |
| 137 |
Need for creating an office of Ombudsman and for evolving legislative administrative measures inter-alia to relieve hardships caused by inordinate delays in settling Provident Fund claims of beneficiaries.(लाभ ग्राहियों के भविष्य निधि दावों को तय करने में अत्यधिक विलम्ब से उत्पन्न कठिनाइयों को दूर करने के लिए लोकपाल का पद सृजित करने के साथ साथ अन्य विधायी प्रशासनिक उपायों की आवश्यकता पर 137 वी रिपोर्ट) |
1990 |
Accessible_(PDF 6.27MB) |Accessible_Hindi(PDF 6.06MB) |
| 138 |
Legislative Protection for Slum and Pavement Dwellers.(गंदी बस्तियों और पटरियों पर रहने वालो के विधायी संरक्षण के सबंध में 138 वी रिपोर्ट) |
1990 |
Accessible_(PDF 4.57MB) |Accessible_Hindi(PDF 9.04MB) |
| 139 |
Urgent need to amend Order XXI, Rule 92(2), Code of Civil Procedure to remove an anomaly that nullifies the benevolent intention of the legislature and occasions injustice to judgment-debtors sought to be benefited.(उस विषमता का ,जो विधान मण्डल के हितकारी आशय को अकृत करती है और उन निर्णीतऋणियों के प्रति , जिनके लिए फायदा चाहा गया है, अन्याय करती है, दूर करने के लिए दण्ड प्रक्रिया संहिता के आदेश 21 नियम 92 (2) का संशोधन करने के लिए अत्यावश्यकता पर 139 वी रिपोर्ट) |
1991 |
Accessible_(PDF 1.16MB) |Accessible_Hindi(PDF 2.03MB) |
| 140 |
Need to amend Order V, Rule 19A of the Code of Civil Procedure, 1908, relating to service of summons by registered post with a view to foreclosing likely injustice.(अन्याय को समाप्त करने की दृस्टि से सिविल प्रक्रिया संहिता ,1908 के आदेश 5 नियम 19क में, जो समन की रजिस्ट्री डांक से तामील से सम्बंधित है , संसोधन की आवश्यकता विषय पर 140 वीं रिपोर्ट) |
1991 |
Accessible_(PDF 1.49MB) |Accessible_Hindi(PDF 696KB) |
| 141 |
Need for amending the law as regards the 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) |
| 142 |
Concessional treatment for offenders who on their own initiative choose to plead guilty without any bargaining.(एसे अपराधियों को जो बिना किसी सौदेबाजी स्वतः दोष स्वीकार करते है रियात प्रदान करना विषय पर 142 वीं रिपोर्ट) |
1991 |
Accessible_(PDF 6.11MB) |Accessible_Hindi(PDF 5.21MB) |
| 143 |
Legislative safeguards for protecting the small depositors from exploitation.(छोटे निक्षेपकर्ताओं के शोषण से संरक्षण के लिए विधायी रक्षोपाय पर 143 वीं रिपोर्ट) |
1991 |
Accessible_(PDF 5.83MB) |Accessible_Hindi(PDF 7.72MB) |
