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- Court Calendar
- Allahabad High Court Calendar,2018
- Andhra Pradesh High Court Calendar,2018
- Bombay High Court Calendar,2018
- Calcutta High Court Calendar,2018
- Chhattisgarh High Court Calendar,2018
- Delhi High Court Calendar,2018
- Guahati High Court Calendar,2018
- Gujarat High Court Calendar,2017
- Gujarat High Court Calendar,2018
- Himachal Pradesh High Court Calendar,2018
- Jammu & Kashmir High Court Calendar,2018
- Jharkhand High Court Calendar,2018
- Karnataka High Court Calendar,2018
- Kerala High Court Calendar, 2018
- Madras High Court Calendar,2018
- MP High Court Calendar,2018
- Orissa High Court Calendar,2017
- Orissa High Court Calendar,2018
- Patna High Court Calendar,2018
- Punjab & Haryana High Court Calendar,2018
- Rajasthan High Court Calendar,2018
- Supreme Court Calendar, 2010
- Supreme Court Calendar, 2011
- Supreme Court Calendar, 2012
- Supreme Court Calendar, 2013
- Supreme Court Calendar, 2014
- Supreme Court Calendar, 2015
- Supreme Court Calendar, 2016
- Supreme Court Calendar, 2017
- Supreme Court Calendar,2018
- Uttrakhand High Court Calendar,2018
- Justice Verma Committee Report, 2013
- Law Commission of India Reports
- Law Commission Report No. 1- Liability of the State in Tort
- Law Commission Report No. 10- Law of Acquisition and Requisitioning of Land
- Law Commission Report No. 100- Litigation by and against the Government : Some Recommendations for reform
- Law Commission Report No. 101- Freedom of speech and expression under article 19 of the Constitution
- Law Commission Report No. 101- The Fatal Accidents Act,1855
- Law Commission Report No. 102- Section 122 (1 of the Code of Criminal Procedure,1973)
- Law Commission Report No. 103- Unfair terms in contracts
- Law Commission Report No. 104- The Judicial Officers Protection Act,1850
- Law Commission Report No. 105- Quality control and inspection of consumer goods
- Law Commission Report No. 106- Motor Vehicles Act,1939
- Law Commission Report No. 107- Law of Citizenship
- Law Commission Report No. 108- Promissory Estoppel
- Law Commission Report No. 109- Obscene and indecent advertisment and display: Section 292-293, Indian Penal Code
- Law Commission Report No. 11- Negotiable Instruments Act. 1881
- Law Commission Report No. 110- Indian Succession Act,1925
- Law Commission Report No. 112- Section 45 of the Insurance Act,1938
- Law Commission Report No. 113- Injuries in police custody suggested Section
- Law Commission Report No. 114- Gram Nyayalaya
- Law Commission Report No. 115- Tax Courts
- Law Commission Report No. 116- Formation of an All India Judicial Service
- Law Commission Report No. 117- Training of Judicial Officers
- Law Commission Report No. 118- Method of appointment to Subordinate Courts
- Law Commission Report No. 119- Access to exclusive forum for victims of Motor Vehicles Act,1939
- Law Commission Report No. 12- Income Tax Act 1922
- Law Commission Report No. 120- Manpower planning in Judiciary: A Blueprint
- Law Commission Report No. 121- A new forum for Judicial Appointments
- Law Commission Report No. 122- Forum for national uniformity in labour adjudication
- Law Commission Report No. 123- Decentralisation of administration of justice: Disputes involving centres of Higher Education
- Law Commission Report No. 124- The High Court arrears- A Fresh Look
- Law Commission Report No. 125- The Supreme Court- A Fresh Look
- Law Commission Report No. 126- Government and public sector undertaking litigation policy and strategies
- Law Commission Report No. 127- Resource allocation for infra-structual services in judicial administration
- Law Commission Report No. 128- Cost of legislation
- Law Commission Report No. 13- Contract Act
- Law Commission Report No. 130- Benami Transaction: A Blueprint
- Law Commission Report No. 131- Role of legal profession in administration of justice
- Law Commission Report No. 132- Need for amendment of the provisions of the Chapter IX of the Code of Criminal Procedure, 1973 inorder to ameliorate the hardship and mitigate the distress of neglected women, children and parents
- Law Commission Report No. 133- Removal of discrimination against women in matters relating to guardianship and custody of minor children and elaboration of the welfare principles
- Law Commission Report No. 134- Removing deficiencies in certain provisions of the workmen's Compensation Act, 1923
- Law Commission Report No. 135- Women in custody
- Law Commission Report No. 136- Conflicts in High Courts Decisions on Central Laws
- Law Commission Report No. 137- Need for creating office of ombudsman
- Law Commission Report No. 138- Legislative protection for slum and pavement
- Law Commission Report No. 139- Urgent need to amend order XXI, Rule 99(2), Code of Civil Procedure
- Law Commission Report No. 14- Reforms of the Judicial Administration-Vol(1)
- Law Commission Report No. 14- Reforms of the Judicial Administration-Vol(2)
- Law Commission Report No. 140- Need to amend Order V, Rule 19A of the Code of Civil Procedure,1908
- Law Commission Report No. 141- Need for amending the law as regards power of courts to restore criminal revisional applications and criminal cases dismissed for default in appearance
- Law Commission Report No. 142- Concessional treatment for offenders who on their own initiative choose to plead guilty without any Bargaining
- Law Commission Report No. 143- Legislative safeguard for protecting the small depositors from exploitation
- Law Commission Report No. 144- Conflicting judicial decisions pertaining to the Code of Civil Procedure, 1908
- Law Commission Report No. 145- Article 12 of the Constitution and Public Sector Undertakings
- Law Commission Report No. 146- Sale of Women and Children
- Law Commission Report No. 148- Repeal of certain Pre-1947 Central Act
- Law Commission Report No. 149- Removal of certain deficiencies in the Motor Vehicle Act, 1988
- Law Commission Report No. 15- Law Relating to Marriage and Divorce Amongst Christians in India
- Law Commission Report No. 150- Suggesting some amendments to the Code of Civil Procedure, 1908
- Law Commission Report No. 151- Admiralty Jurisdication
- Law Commission Report No. 152- Custodial Crimes
- Law Commission Report No. 153- Inter-Country Adoption
- Law Commission Report No. 154- The Code of Criminal Procedure, 1973 (Act No 2 of 1974) Vol I
- Law Commission Report No. 155- The Code of Criminal Procedure, 1973 (Act No 2 of 1974) Vol II
- Law Commission Report No. 156- The Indian Penal Code-Vol 1
- Law Commission Report No. 156- The Indian Penal Code-Vol II
- Law Commission Report No. 157- Section 52 Transfer of Property Act ,1882
- Law Commission Report No. 158- The Amendment of the Industries (Development and Regulation Act, 1951)
- Law Commission Report No. 159- Repeal and Amendment of laws Part 1
- Law Commission Report No. 16- Official Trustees Act, 1913
- Law Commission Report No. 161- Central Vigilance Commission and Allied Bodies
- Law Commission Report No. 162- Review of Functioning of Central Administrative Tribunal
- Law Commission Report No. 163- The Code of Civil Procedure (Amendment) Bill,1997
- Law Commission Report No. 164- The Indian Divorce Act,1869
- Law Commission Report No. 165- Free and Compulsary Education for Children
- Law Commission Report No. 166- The Corrupt Public Servants (Forfeiture of Property) Bill, 1999
- Law Commission Report No. 167- The Patents (Amendment) Bill, 1998, 1999
- Law Commission Report No. 168- The Hire-Purchase Act, 1972, 1999
- Law Commission Report No. 169- Amendment of Army, Navy and Air Force Act, 1999
- Law Commission Report No. 17- Report on Trust
- Law Commission Report No. 170- Reform of the Electoral Laws, 1999
- Law Commission Report No. 171- Bio Diversity Bill, 2000.
- Law Commission Report No. 172- Review of Rape Laws ,2000
- Law Commission Report No. 173- Prevention of Terrorism Bill, 2000, 2000
- Law Commission Report No. 174- Property Rights of Women Proposed Reforms Under the Hindu Law,2000
- Law Commission Report No. 175- The Foreigners (Amendment) Bill, 2000, 2000
- Law Commission Report No. 176- The Arbitration and Conciliation (Amendment) Bill, 2002, 2001
- Law Commission Report No. 177 Annexure III- Law Relating to Arrest, 2001
- Law Commission Report No. 177- Law Relating to Arrest, 2001
- Law Commission Report No. 178- Recommendations for Amending Various Enactments, Both Civil and Criminal, 2001
- Law Commission Report No. 179 Annexure- Public Interest Disclosure and Protection of Informers, 2001
- Law Commission Report No. 179 Annexure- Recommendations for Amending Various Enactments, Both Civil and Criminal, 2001
- Law Commission Report No. 179- Public Interest Disclosure and Protection of Informers, 2001
- Law Commission Report No. 18- Converts' Marriage Dissolution Act, 1866
- Law Commission Report No. 180- Article 20 (3) of the Constitution of India and Right to Silence, 2002
- Law Commission Report No. 181- Amendment to Section 106 of the Transfer of Property Act, 1882, 2002
- Law Commission Report No. 182- Amendment of Section 6 of the Land Acquisition Act, 1894, 2002
- Law Commission Report No. 183- A Continuum on the General Clauses Act, 1897 With Special Reference to the Admissibility and Codification of External Aids to Interpretation of Statutes, 2002
- Law Commission Report No. 184- Legal Education & Professional Training and Proposals for Amendments to the Advocates Act, 1961 and the University Grants Commission Act, 1956, 2002
- Law Commission Report No. 185 Annexure- Review of the Indian Evidence Act, 1872 (Report No. 185 Annexure) [2003Review of the Indian Evidence Act, 1872, 2003
- Law Commission Report No. 185 Part II- Review of the Indian Evidence Act, 1872 , 2003
- Law Commission Report No. 185 Part IIIA- Review of the Indian Evidence Act, 1872, 2003
- Law Commission Report No. 185 Part IV- Review of the Indian Evidence Act, 1872, 2003
- Law Commission Report No. 185- Review of the Indian Evidence Act, 1872
- Law Commission Report No. 186- Proposal to Constitute Environment Courts
- Law Commission Report No. 187- Mode of Execution of Death Sentence and Incidental Matters
- Law Commission Report No. 188- The Proposals for Constitution of Hi-Tech Fast-Track Commercial Divisions in High Courts
- Law Commission Report No. 189- Revision of Court Fees Structure, 2004
- Law Commission Report No. 19- The Administrator General's Act,1913
- Law Commission Report No. 190- The Revision of the Insurance Act, 1938 and the Insurance Regulatory and Development Authority Act, 1999, 2004
- Law Commission Report No. 191- Regulation of Funds Collected for Calamity Relief, 2004
- Law Commission Report No. 192- Prevention of Vexatious Litigation, 2005 (2)
- Law Commission Report No. 193- Transnational Litigation, Conflict of Laws, Law of Limitation, 2005
- Law Commission Report No. 194- Verification of Stamp Duties and Registration of Arbitral Awards, 2005
- Law Commission Report No. 195- The Judges (Inquiry) Bill, 2005, 2006
- Law Commission Report No. 196- Medical Treatment to Terminally Ill Patients (Protection of Patients and Medical Practitioners), 2006
- Law Commission Report No. 197- Public Prosecutor¢s Appointments, 2006
- Law Commission Report No. 198- Witness Identity Protection and Witness Protection Programmes, 2006
- Law Commission Report No. 199- Unfair (Procedural and Substansive) Terms in Contracts, 2006
- Law Commission Report No. 2- Parliamentary Legislation Relating to Sales Tax
- Law Commission Report No. 20- The Law of Hire Purchase
- Law Commission Report No. 200- Trial by Media, Free Speech vs. Fair Trial Under Criminal Procedure (Amendments to the Contempt of Court Act, 1971), 2006
- Law Commission Report No. 201- Medical Treatment After Accidents and During Emergency Medical Condition and Women in Labour, 2006
- Law Commission Report No. 202- Proposal to Amend Section 304-B of the Indian Penal Code, 2007
- Law Commission Report No. 203- Section 438 of the Code of Criminal Procedure, 1973 as Amended by the Code of Criminal Procedure (Amendment) Act, 2005 (Anticipatory Bail), 2007
- Law Commission Report No. 204- Proposal to Amend the Hindu Succession Act, 1956 as Amended by Act 39 of 2005
- Law Commission Report No. 205- Proposal to Amend the Prohibition of Child Marriage Act, 2006 and Other Allied Laws
- Law Commission Report No. 206- Proposal for Enactment of New Coroners Act Applicable to the Whole of India
- Law Commission Report No. 207- Proposal to Amend Section 15 of the Hindu Succession Act, 1956 in Case a Female Dies Intestate Leaving Herself Acquired Property With No Heirs
- Law Commission Report No. 208- Proposal for Amendment of Explanation to Section 6 of the Hindu Succession Act, 1956 to Include Oral Partition and Family Arrangement in the Definition of Partition
- Law Commission Report No. 209- Proposal for Omission of Section 213 From the Indian Succession Act, 1925
- Law Commission Report No. 21- Marine Insurance
- Law Commission Report No. 210- Humanization and Decriminalization of Attempt to Suicide.pdf
- Law Commission Report No. 211- Laws on Registration of Marriage and Divorce a Proposal for Consolidation and Reform
- Law Commission Report No. 212- Laws of Civil Marriages in India a Proposal to Resolve Certain Conflicts
- Law Commission Report No. 213- Fast Track Magisterial Courts for Dishonoured Cheque Cases
- Law Commission Report No. 214- Proposal for Reconsideration of Judges Cases I, II and III - SP Gupta Vs. UOI
- Law Commission Report No. 215- L. Chandra Kumar Be Revisited by Larger Bench of Supreme Court of India
- Law Commission Report No. 216- Non-Feasibility of Introduction of Hindi as Compulsory Language in the Supreme Court of India
- Law Commission Report No. 217- Irretrievable Breakdown of Marriage - Another Ground for Divorce.
- Law Commission Report No. 218- Need to Accede to the Hague Convention on the Civil Aspects of International Child Abduction (1980)
- Law Commission Report No. 219- Need for Family Law Legislations for Non-resident Indians
- Law Commission Report No. 22- Christian Marriage and Matrimonial Causes Bill 1961
- Law Commission Report No. 220- Need to fix Maximum Chargeable Court-fees in Subordinate Civil
- Law Commission Report No. 221- Need for Speedy Justice - Some Suggestions
- Law Commission Report No. 222- Need for Justice dispensation Through ADR Etc.
- Law Commission Report No. 223- Need for Ameliorating the Lot of the Have-nots - Supreme Court's Judgments
- Law Commission Report No. 224- Amendment of Section 2 of the Divorce Act 1869 Enabling Non-domiciled Estranged Christian Wives to Seek Divorce
- Law Commission Report No. 225- Amendment of Sections 7, 7A, And 7B of Industrial Disputes Act 1947 Making Advocates Eligible to Man Labour Courts and Industrial Tribunals
- Law Commission Report No. 226- The Inclusion of Acid Attacks as Specific Offences in the Indian Penal Code and a Law for Compensation for Victims of Crime
- Law Commission Report No. 227- Preventing Bigamy via Conversion to Islam - A Proposal for Giving Statutory Effect to Supreme Court Rulings
- Law Commission Report No. 228- Need for Legislation to Regulate Assisted Reproductive Technology Clinics as Well as Rights and Obligations of Parties to a Surrogacy
- Law Commission Report No. 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
- Law Commission Report No. 23- Law of Foreign Marriages
- Law Commission Report No. 230- Reforms in the Judiciary - Some Suggestions
- Law Commission Report No. 231- Amendments in Indian Stamp Act 1899 and Court-Fees Act 1870 Permitting Different Modes of Payment
- Law Commission Report No. 232- Retirement Age of Chairpersons and Members of Tribunals - Need for Uniformity
- Law Commission Report No. 233- Amendment of Code of Criminal Procedure Enabling Restoration of Complaints
- Law Commission Report No. 234- Legal Reforms to Combat Road Accidents
- Law Commission Report No. 235– Conversion, Reconversion to Another Religion – Mode of Proof
- Law Commission Report No. 236– Court-fees in Supreme Court vis-a-vis Corporate Litigation
- Law Commission Report No. 237- Report on Compounding of (IPC) Offences
- Law Commission Report No. 239- Report on Expeditious Investigation and Trial of Criminal Cases Against Influential Public Personalities - Submitted to the Supreme Court of India in W P (C) NO. 341/2004, Virender Kumar Ohri Vs. Union of India & Others
- Law Commission Report No. 24- The Commission of Inquiry Act 1952
- Law Commission Report No. 240- Report on Costs in Civil Litigation
- Law Commission Report No. 241- Report on Passive Euthanasia - A Relook
- Law Commission Report No. 242- Report on Prevention of Interference with the freedom of Matrimonial Alliances (in the name of Honour and Tradition): A suggested Legal Framework
- Law Commission Report No. 243- Report on Section 498A,IPC
- Law Commission Report No. 244- Report on Electoral Disqualifications
- Law Commission Report No. 245- On Arrears and Backlog
- Law Commission Report No. 246- Amendments to the Arbitration and Conciliation Act,1996
- Law Commission Report No. 247- Indian Succession Act
- Law Commission Report No. 248- Interim Report on Obsolete Laws
- Law Commission Report No. 249- Second Interim Report on Obsolete Laws
- Law Commission Report No. 25- Evidence of Officers About Forged Stamps,Currency Notes Etc.
- Law Commission Report No. 250- Obsolete Laws - Warranting immediate Repeal (Third Interim)
- Law Commission Report No. 251- Obsolete Laws - Warranting Immediate Repeal (Fourth Interim)
- Law Commission Report No. 252- Right of the Hindu Wife to Maintenance
- Law Commission Report No. 253- Commercial Division and Commercial Appellate Division of High Courts and Commercial Courts Bill,2015
- Law Commission Report No. 254- The Prevention of Corruption (Amendment) Bill,2013
- Law Commission Report No. 255- Electoral Reforms
- Law Commission Report No. 256- Eliminating Discrimination Against Persons Affected by Leprosy
- Law Commission Report No. 257- Reforms in Guardianship and Custody Laws in India
- Law Commission Report No. 258- Prevention of Bribery of Foreign Public Officials and Officials of Public International Organisations - A Study and Proposed Amendments
- Law Commission Report No. 259- Early Childhood Development and Legal Entitlements
- Law Commission Report No. 26- Insolvency Laws
- Law Commission Report No. 260- Analysis of the 2015 Draft Model Indian Bilateral Investment Treaty
- Law Commission Report No. 261- Petshop Rules
- Law Commission Report No. 262- The Death Penalty
- Law Commission Report No. 266- The Advocates Act, 1961
- Law Commission Report No. 267- Hate Speech
- Law Commission Report No. 268- Amendments to Criminal Procedure Code, 1973 – Provisions Relating to Bail
- Law Commission Report No. 269- Transportation and House-keeping of Egg-laying hens (layers) and Broiler Chickens
- Law Commission Report No. 27- The Code of Civil Procedure,1908
- Law Commission Report No. 27- The Code of Civil Procedure,1908
- Law Commission Report No. 270- Compulsory Registration of Marriages
- Law Commission Report No. 271- Human DNA Profiling – A Draft Bill for the Use and Regulation of DNA-Based Technology
- Law Commission Report No. 28- The Indian Oath Act,1873
- Law Commission Report No. 29- Proposal to Include Certain Social and Economic Offences in the Indian Penal Code
- Law Commission Report No. 3- Limitation Act
- Law Commission Report No. 30- Section 5 of the Central Sales Tax Act,1956
- Law Commission Report No. 31- Section 30(2) of the Indian Registration Act,1908
- Law Commission Report No. 32- Section 9 of the Code of Criminal Procedure,1898
- Law Commission Report No. 33- Sections 44 Code of Criminal Procedure
- Law Commission Report No. 34- Indian Registration Act
- Law Commission Report No. 35- Capital Punishment - Vol(1) and Vol(3)
- Law Commission Report No. 35- Capital Punishment - Vol(2)
- Law Commission Report No. 36- Sections 497,498 and 499 of the Code of Criminal Procedure 1898
- Law Commission Report No. 37- The Code of Criminal Procedure,1889
- Law Commission Report No. 38- Indian Post Office Act 1898
- Law Commission Report No. 39- Report on the Punishment of Imprisonment for Life
- Law Commission Report No. 4- The Proposal That High Courts Should Sit in Benches at Different Places in a State
- Law Commission Report No. 40- Law Relating to Attendence of Prisoners in Courts
- Law Commission Report No. 41- The Code Of Criminal Procedure,1898 (Vol. 1)
- Law Commission Report No. 42- Indian Penal Code
- Law Commission Report No. 43- Offenses Against the National Security
- Law Commission Report No. 44- The Appellate Jurisdiction of Supreme Court in Civil Matters
- Law Commission Report No. 45- Civil Appeals to the Supreme Court on a Certificate of Fitness
- Law Commission Report No. 46- The Constitution (Twenty-Fifth Amendment) Bill,1971
- Law Commission Report No. 47- The Trial and Punishment of Social and Economic Offences
- Law Commission Report No. 48- Some Questions Under the Code of Crminal Procedure Bill, 1970
- Law Commission Report No. 49- TheProposal for Inclusion of Agricultural Income in the Total Income for the purpose of determining the Rate of Tax under the Income Tax Act,1961
- Law Commission Report No. 5- British Statutes Applicable to India
- Law Commission Report No. 50- The proposal to include persons connected with Public Examinations with the Definition of “Public Servant” in the Indian Penal Code
- Law Commission Report No. 50- The proposal to include persons connected with Public Examinations with the Definition of “Public Servant” in the Indian Penal Code
- Law Commission Report No. 51- Compensation for injuries caused by automobiles in hit-and-run cases
- Law Commission Report No. 52- Estate Duty on Property acquired after death
- Law Commission Report No. 53- Effect of the Pensions Act ,1871 on the right to sue for pensions of retired members of Public Services
- Law Commission Report No. 55- Rate of interest for the period after decree and interest on costs under Sections, 34 and 35, Code of Civil Procedure, 1968
- Law Commission Report No. 56- Statutory provisions as to Notice of suit other than Section 80, Civil Procedure Code
- Law Commission Report No. 57- Benami transaction
- Law Commission Report No. 58- Structure and Jurisdication of the Higher Judiciary
- Law Commission Report No. 59- Hindu marriage act,1955 and Special Marriage Act,1954
- Law Commission Report No. 6- Registration Act, 1908
- Law Commission Report No. 60- The General Clauses Act
- Law Commission Report No. 61- Certain problems connected with power of the States to levy a tax on the sale of goods and with the central Sales Tax Act, 1956
- Law Commission Report No. 62- Womens Compensation Act
- Law Commission Report No. 63- The Interest Act
- Law Commission Report No. 64- The supression of immoral traffic in women and girls Act, 1956
- Law Commission Report No. 65- Recognition of Foreign Divorce
- Law Commission Report No. 66- Married Womens Property act,1874
- Law Commission Report No. 67- The Indian Stamps Act,1899
- Law Commission Report No. 68- The Powers of Attorney Act,1882
- Law Commission Report No. 69- Indian Evidence Act, 1872
- Law Commission Report No. 7- Patnership Act
- Law Commission Report No. 71- The Hindu Marriage Act,1955
- Law Commission Report No. 72- Restriction on practice after being a permanent Judge
- Law Commission Report No. 73- Criminal Liability for failure by husband to pay maintenance
- Law Commission Report No. 74- Proposal to amend the Indian Evidence Act,1872
- Law Commission Report No. 75- Disciplinary Jurisdiction under the Advocates Act,1961
- Law Commission Report No. 76- Arbitration act ,1940
- Law Commission Report No. 77- Delay and Arrears in Trial Courts
- Law Commission Report No. 78- Congestion of under trial prisoners in jails
- Law Commission Report No. 79- Delay and Arrears in High Courts and other Appellate Courts
- Law Commission Report No. 8- Sales of Goods Act,1930
- Law Commission Report No. 80- Method of appointments of judges
- Law Commission Report No. 81- Hindu Widow Remarriage Act,1856
- Law Commission Report No. 82- Effect of Nomination Under Section 39 Insurance Act, 1938
- Law Commission Report No. 83- The Gaurdians and Wards Act,1890 and certain provisions of the Hindu Minority and Guardianship Act,1956
- Law Commission Report No. 84- Rape and allied offences some questions of Substantive Law, Procedure and Evidence
- Law Commission Report No. 85- Claims for compensation under Chapter 8 of the Motor Vehicle Act, 1939
- Law Commission Report No. 86- The Partition Act,1893
- Law Commission Report No. 87- Identification of Prisoners Act,1920
- Law Commission Report No. 88- Government privileges in evidences Section 123-124, 162,Indian Evidence Act, 1872 and Articles 74 and 163 of the Constitution
- Law Commission Report No. 89- The Limitation Act, 1963
- Law Commission Report No. 9- Specific Relief Act
- Law Commission Report No. 90- The ground of divorce amongst Christians in India
- Law Commission Report No. 91- Dowry deaths and law reform amending the Hindu Marriage Act, 1955
- Law Commission Report No. 92- Damages in Applications for Judicial Review
- Law Commission Report No. 93- Disclosure of Sources of Information by Mass Media
- Law Commission Report No. 94- Evidence obtained illegaly or improperly proposed Section 166A, Indian Evidence Act,1872
- Law Commission Report No. 95- Constituional Division within the Supreme Court- A Proposal for
- Law Commission Report No. 96- Repeal of certain obsolete Central Acts
- Law Commission Report No. 97- Section 28,Indian Contract Act,1872
- Law Commission Report No. 98- Sections 24 to 26,Hindu Marriage Act,1955
- Law Commission Report No. 99- Oral and Written Arguments in Higher Courts
- Legal Dictionary
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- Dishonour of Cheque
- Family Court Forms
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- How to make an Affidavit
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- SC Collegium Resolutions
- SC Collegium Resolution Dated 10th January, 2018 reg. appointment of Chief Justice in Calcutta High Court.
- SC Collegium Resolution Dated 10th January, 2018 reg. appointment of Chief Justice in Chhattisgarh High Court.
- SC Collegium Resolution Dated 10th January, 2018 reg. appointment of Chief Justice in Delhi High Court.
- SC Collegium Resolution Dated 10th January, 2018 reg. appointment of Chief Justice in Himachal Pradesh High Court.
- SC Collegium Resolution Dated 10th January, 2018 reg. appointment of Chief Justice in Karnataka High Court
- SC Collegium Resolution Dated 10th January, 2018 reg. appointment of Chief Justice in Kerala High Court.
- SC Collegium Resolution Dated 10th January, 2018 reg. appointment of Chief Justice in Manipur High Court.
- SC Collegium Resolution Dated 10th January, 2018 reg. appointment of Chief Justice in Meghalaya High Court.
- SC Collegium Resolution Dated 10th January, 2018 reg. appointment of Chief Justice in Telangana & Andhra Pradesh High Court.
- SC Collegium Resolution Dated 10th,April,2017 Regarding Elevation of Judicial Officers in Madras High Court
- SC Collegium Resolution Dated 10th,April,2017 regarding elevation of Judicial Officers in Madras High Court
- SC Collegium Resolution Dated 10th,Jan,2018 for appointment of an Additional Judge as Permanent Judge in Allahabad High Court
- SC Collegium Resolution Dated 10th,January,2018 for appointment of Judges in the Supreme Court
- SC Collegium Resolution Dated 10th,March,2017 on Transparency in its functioning
- SC Collegium Resolution Dated 10th,March,2017 Regarding Elevation of Judicial Officers in Kerala High Court
- SC Collegium Resolution Dated 11th May, 2018 reg. appointment of Judges in Supreme Court.
- SC Collegium Resolution Dated 11th,Jan,2017 for elevation of an advocate in Tripura High Court
- SC Collegium Resolution Dated 11th,Jan,2017 for extension of term of Additional Judges of Gauhati High Court
- SC Collegium Resolution Dated 12th,April,2017 for appointment of Addl. Judges as Pmt Judges in Chhattisgarh High Court
- SC Collegium Resolution Dated 12th,April,2017 for appointment of Addl. Judges as Pmt Judges in H.P. High Court
- SC Collegium Resolution Dated 12th,April,2017 for appointment of Addl. Judges as Pmt Judges in Jharkhand High Court
- SC Collegium Resolution Dated 12th,April,2017 for appointment of Addl. Judges as Pmt Judges in M.P. High Court
- SC Collegium Resolution Dated 12th,April,2017 for appointment of an Addl. Judge as Pmt Judge in Karnataka High Court
- SC Collegium Resolution Dated 12th,April,2017 for elevation of an advocates in Calcutta High Court
- SC Collegium Resolution Dated 12th,April,2017 for elevation of an advocates in Madras High Court
- SC Collegium Resolution Dated 12th,Jan,2017 for elevation of an advocates in Karnataka High Court
- SC Collegium Resolution Dated 13.12.2017 for appointment of an Addl. Judge as Pmt Judge in Rajasthan High Court
- SC Collegium Resolution Dated 16th July, 2018 reg. appointment of an Additional Judge as Permanent Judge in Patna High Court.
- SC Collegium Resolution Dated 16th July, 2018 reg. appointment of Chief Justice in J&K High Court
- SC Collegium Resolution Dated 16th July, 2018 reg. appointment of Chief Justice in Jharkhand High Court
- SC Collegium Resolution Dated 16th July, 2018 reg. appointment of Chief Justice in Kerala Court
- SC Collegium Resolution Dated 16th July, 2018 reg. appointment of Chief Justice in Madras High Court
- SC Collegium Resolution Dated 16th July, 2018 reg. appointment of Chief Justice in Patna
- SC Collegium Resolution Dated 16th July, 2018 reg. transfer of Chief Justice of Patna High Court to Delhi High Court.
- SC Collegium Resolution Dated 16th May, 2018 reg. appointment of Judges in Supreme Court.
- SC Collegium Resolution Dated 17th April, 2018 reg. appointment of an Additional Judge as Permanent Judge in Punjab & Haryana High Court.
- SC Collegium Resolution Dated 18th July, 2018 reg. appointment of Chief Justice in Orissa High Court.
- SC Collegium Resolution Dated 19th April, 2018 reg. appointment of Chief Justice in Manipur High Court.
- SC Collegium Resolution Dated 19th April, 2018 reg. appointment of Chief Justice in Meghalaya High Court.
- SC Collegium Resolution Dated 19th April, 2018 reg. appointment of Chief Justice in Punjab & Haryana High Court.
- SC Collegium Resolution Dated 19th April, 2018 reg. elevation of Advocates & Judicial Officers in Chhattisgarh High Court.
- SC Collegium Resolution Dated 19th April, 2018 reg. elevation of Advocates & Judicial Officers in Gujarat High Court.
- SC Collegium Resolution Dated 19th April, 2018 reg. elevation of an Advocate in Bombay High Court.
- SC Collegium Resolution Dated 19th April, 2018 reg. elevation of an Advocate in Madras High Court.
- SC Collegium Resolution Dated 19th April, 2018 reg. elevation of an Judicial Officer in Madras High Court.
- SC Collegium Resolution Dated 1st August, 2018 reg. elevation of a Judicial Officer in Madras High Court.
- SC Collegium Resolution Dated 1st August, 2018 reg. elevation of Advocates in Karnataka High Court.
- SC Collegium Resolution Dated 1st August, 2018 reg. elevation of Advocates in Madras High Court.
- SC Collegium Resolution Dated 1st August, 2018 reg. elevation of an Advocate in Allahabad High Court.
- SC Collegium Resolution Dated 1st August, 2018 reg. elevation of an Advocate in Chhattisgarh High Court.
- SC Collegium Resolution Dated 1st August, 2018 reg. elevation of an Advocate in Punjab & Haryana High Court.
- SC Collegium Resolution Dated 1st August, 2018 reg. elevation of Judicial Officers in Karnataka High Court.
- SC Collegium Resolution Dated 22nd February, 2018 reg. appointment of Additional Judges as Permanent Judges in Allahabad High Court.
- SC Collegium Resolution Dated 22nd February, 2018 reg. appointment of Additional Judges as Permanent Judges in Bombay High Court.
- SC Collegium Resolution Dated 22nd February, 2018 reg. appointment of Additional Judges as Permanent Judges in Gujarat High Court.
- SC Collegium Resolution Dated 22nd February, 2018 reg. appointment of Additional Judges as Permanent Judges in Kerala High Court.
- SC Collegium Resolution Dated 22nd February, 2018 reg. appointment of Additional Judges as Permanent Judges in Rajasthan High Court.
- SC Collegium Resolution Dated 26.10.2017 for transfer of Mr. Justice Harishikesh Roy, Judge, Guhati High Court
- SC Collegium Resolution Dated 26.10.2017 on Assessment of Judgments of Additional Judges
- SC Collegium Resolution Dated 26th March, 2018 reg. appointment of an Additional Judge as Permanent Judge in Punjab & Haryana High Court.
- SC Collegium Resolution Dated 26th March, 2018 reg. elevation of Advocates in Calcutta High Court.
- SC Collegium Resolution Dated 26th March, 2018 reg. elevation of an Advocate and Judicial Officers in Madhya Pradesh High Court.
- SC Collegium Resolution Dated 2nd May, 2018 reg. appointment of Judges in Supreme Court.
- SC Collegium Resolution Dated 6th April, 2018 reg. elevation of Advocates and Judicial Officer in Jammu & Kashmir High Court.
- SC Collegium Resolution Dated 6th April, 2018 reg. elevation of Advocates in Gauhati High Court.
- SC Collegium Resolution Dated 6th March, 2018 reg. appointment of Additional Judges as Permanent Judge in Manipur High Court.
- SC Collegium Resolution Dated 6th March, 2018 reg. appointment of Additional Judges as Permanent Judges in Allahabad High Court.
- SC Collegium Resolution Dated 8th August, 2018 reg. appointment of Additional Judges as Permanent Judges in Allahabad High Court.
- SC Collegium Resolution Dated 8th August, 2018 reg. appointment of Additional Judges as Permanent Judges in Jharkhand High Court.
- SC Collegium Resolution Dated 8th August, 2018 reg. appointment of Additional Judges as Permanent Judges in Patna High Court.
- SC Collegium Resolution Dated 8th August, 2018 reg. appointment of Additional Judges as Permanent Judges in Rajasthan High Court.
- SC Collegium Resolution Dated 8th August, 2018 reg. appointment of an Additional Judge as Permanent Judge in Uttrakhand High Court.
- SC Collegium Resolution Dated 8th August, 2018 reg. elevation of Advocates in Calcutta High Court
- SC Collegium Resolution Dated 8th August, 2018 reg. elevation of Advocates in Gauhati High Court
- SC Collegium Resolution Dated 8th August, 2018 reg. elevation of Advocates in Gujarat High Court.
- SC Collegium Resolution Dated 8th August, 2018 reg. elevation of an Advocate in Bombay High Court.
- SC Collegium Resolution Dated 8th August, 2018 reg. elevation of an Advocate in Calcutta High Court.
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