FIRST LAW COMMISSION
( Chairman Mr. M.C. Setalvad 1955-1958 )
|
| No. of the Report |
Subject
|
Year
|
1
|
Liability of the State
in Torts.
|
1956 |
| 2 |
Parliamentary
Legislation relating to Sales
|
1956
|
3
|
Limitation Act, 1908
|
1956
|
4
|
On the proposal that High Courts should
sit in Benches at different places in a State
|
1956
|
5
|
British Statutes applicable to India
|
1957
|
6
|
Registration Act, 1908
|
1957
|
7
|
Partnership Act, 1932
|
1957
|
8
|
Sale of Goods Act, 1930
|
1958
|
9
|
Specific Relief Act, 1877
|
1958
|
10
|
Law of Acquisition and Requisitioning
of Land
|
1958
|
11
|
Negotiable Instruments Act, 1881
|
1958
|
12
|
Income Tax Act, 1922
|
1958
|
13
|
Contract Act, 1872
|
1958
|
14
|
Reform of Judicial Administration
Vol.1, Vol.2
|
1958
|
|
SECOND LAW COMMISSION
(Chairman Mr. Justice T. L. Venkatrama Aiyar 1958 - 1961)
|
|
No. of the Report
|
Subject
|
Year
|
15
|
Law relating to Marriage and Divorce
amongst Christians in India
|
1960
|
16
|
Official Trustees Act, 1913
|
1960
|
17
|
Report on Trusts Act, 1882
|
1961
|
18
|
Converts' Marriage Dissolution Act,
1866
|
1961
|
19
|
The Administrator-General's Act, 1913
|
1961
|
20
|
The Law of Hire-Purchase
|
1961
|
21
|
Marine Insurance
|
1961
|
22
|
Cristian Marriage and Matrimonial
Causes Bill, 1961
|
1961
|
|
THIRD LAW COMMISSION
(Chairman Mr. Justice J. L. Kapur 1961 - 1964 )
|
|
No. of the Report
|
Subject
|
Year
|
23
|
Law of Foreign Marriages
|
1962
|
24
|
The Commission of Inquiry Act, 1952
|
1962
|
25
|
Evidence of Officers about forged
stamps, currency notes, etc. Section 509-A
Code of Criminal Procedure as proposed
|
1963
|
26
|
Insolvency Laws
|
1964
|
27
|
The Code of Civil Procedure, 1908
|
1964
|
28
|
The Indian Oaths Act, 1873.
|
1964
|
|
FOURTH LAW COMMISSION
(Chairman Mr. Justice J. L. Kapur 1964 - 1968 )
|
|
No. of the Report
|
Subject
|
Year
|
29
|
Proposal to include certain Social
and Economic Offences in the Indian Penal Code.
|
1966
|
30
|
Section 5 of the Central Sales Tax
Act,1956, taxation by the States of Sales in the
course of import.
|
1967
|
31
|
Section 30(2) of the Indian
Registration Act, 1908-Extension to Delhi.
|
1967
|
32
|
Section 9 of the Code of Criminal
Procedure, 1898 - Appointment of Session Judges,
Additional Session Judges and Assistant Sessions Judges.
|
1967
|
33
|
Section 44, Code of Criminal Procedure,
1898.
|
1967
|
34
|
Indian Registration Act, 1908.
|
1967
|
35
|
Capital Punishment. Vol.1 and 3 ,
Vol. 2.
|
1967
|
36
|
Section 497, 498 and 499 of the Code
of Criminal Procedure, 1898 - Grant of bail
with Condition.
|
1967
|
37
|
The Code of Criminal Procedure, 1898
(Section 1 to 176).
|
1967
|
38
|
Indian Post Office Act, 1898.
|
1968
|
|
FIFTH LAW COMMISSION
(Chairman Mr. K.
V. K. Sundaram 1968 - 1971 ) |
|
No. of the Report
|
Subject
|
Year
|
39
|
Punishment of imprisonment for life
under the Indian Penal Code.
|
1968
|
40
|
Law relating to attendance of Prisoners
in Courts.
|
1969
|
41
|
The Code of Criminal Procedure, 1898.
|
1969
|
42
|
Indian Penal Code.
|
1971
|
43
|
Offences against the National Security.
|
1971
|
44
|
The Appellate jurisdiction of the
Supreme Court in Civil Matters.
|
1971
|
|
SIXTH LAW COMMISSION
(Chairman Mr. Justice Dr. P. B. Gajendragadkar 1971 - 1974 )
|
|
No. of the Report
|
Subject
|
Year
|
45
|
Civil Appeals to the Supreme Court on a
Certificate of Fitness.
|
1971
|
46
|
The Constitution (Twenty-fifth
Amendment) Bill, 1971
|
1971
|
47
|
The Trial and Punishment of Social and
Economic Offences.
|
1972
|
48
|
Some question
under the Code of Criminal Procedure Bill, 1970.
|
1972
|
49
|
The Proposal for inclusion of
agricultural income in the total income for the purpose
of determining the rate of tax under the Income-tax Act, 1961.
|
1972
|
50
|
The Proposal to include persons
connected with Public examination within the
definition of "Public Servant" in the Indian Penal Code.
|
1972
|
51
|
Compensation for injuries caused by
automobiles in hit-and-run cases.
|
1972
|
52
|
Estate
Duty on Property acquired after death.
|
1972
|
53
|
Effect
of the Pensions Act, 1871 on the right to sue for pensions of retired
members
of the public services.
|
1972
|
54
|
The Code of Civil Procedure, 1908
|
1973
|
55
|
Rate of interest after decree and
interest on costs under section 34 and 35, of the
Code of Civil Procedure, 1908.
|
1973
|
56
|
Statutory Provisions as to Notice of
suit other then section 80, Civil Procedure Code.
|
1973
|
57
|
Benami Transactions.
|
1973
|
58
|
Structure and Jurisdiction of the
Higher Judiciary.
|
1974
|
59
|
Hindu Marriage Act, 1955 and Special
Marriage Act, 1954.
|
1974
|
60
|
The General Clauses Act, 1897.
|
1974
|
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.
|
1974
|
|
SEVENTH LAW COMMISSION
(Chairman Mr. Justice Dr. P. B. Gajendragadkar 1974 - 1977 )
|
|
No. of the Report
|
Subject
|
Year
|
62
|
Workmen's Compensation Act, 1923.
|
1974
|
63
|
The Interest Act, 1839.
|
1975
|
64
|
The Suppression of Immoral Traffic in
Women and Girls Act, 1956.
|
1975
|
65
|
Recognition of Foreign Divorces
|
1976
|
66
|
Married Women's Property Act, 1874.
|
1976
|
67
|
The Indian Stamp Act, 1899.
|
1977
|
68
|
The Powers of Attorney Act, 1882
|
1977
|
69
|
The Indian Evidence Act, 1872.
|
1977
|
70
|
The Transfer of Property Act, 1882.
|
1977
|
|
EIGHTH LAW COMMISSION
(Chairman Mr. Justice H. R. Khanna, 1977 - 1979 )
|
|
No. of the Report
|
Subject
|
Year
|
71
|
The Hindu Marriage Act, 1955 -
Irretrievable breakdown on marriage as a
ground of divorce.
|
1978
|
72
|
Restriction on practice after being a
permanent Judge, Article 220 of the Constitution.
|
1978
|
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.
|
1978
|
74
|
Proposal to amend the Indian Evidence
Act, 1872 so as to render Admissible
certain statements made
by witnesses before Commission on Inquiry and other
statutory authorities.
|
1978
|
75
|
Disciplinary Jurisdiction under the
Advocates Act, 1961.
|
1978
|
76
|
Arbitration Act, 1940.
|
1978
|
77
|
Delay
and arrears in trial Courts.
|
1979
|
78
|
Congestion of under trial prisoners in
jails.
|
1979
|
79
|
Delay and Arrears in High Courts and
other Appellate Courts.
|
1979
|
80
|
Method of Appointment of Judges.
|
1979
|
|
NINTH LAW COMMISSION
(Chairman Mr. Justice P. V. Dixit . 1979 - 1980 )
|
|
No. of the Report
|
Subject
|
Year
|
81
|
Hindu Widows Re-marriage Act, 1856.
|
1979
|
82
|
Effect of nomination under section 39,
Insurance Act, 1938.
|
1980
|
83
|
The Guardians and Wards Act, 1890 and
certain provisions of the Hindu
Minority and Guardianship Act, 1956.
|
1980
|
84
|
Rape and allied offences-some questions
of substantive law, procedure and evidence.
|
1980
|
85
|
Claims for compensation under Chapter 8
of the Motor Vehicles Act, 1939
|
1980
|
86
|
The Partition Act, 1893.
|
1980
|
87
|
Identification of Prisoners Act, 1920.
|
1980
|
|
TENTH LAW COMMISSION
(Chairman Mr. Justice K. K. Mathew 1981 - 1985 )
|
|
No. of the Report
|
Subject
|
Year
|
88
|
Government Privilege in Evidence :
Section 123 - 124 and 162,
Indian Evidence Act, 1872 and Articles 74 and 163 of the
Constitution.
|
1983
|
89
|
The Limitation Act, 1963.
|
1983
|
90
|
The Grounds of Divorce amongst
Christians in India : section 10, of the Indian
Divorce Act, 1869.
|
1983
|
91
|
Dowry deaths and law reform :
Amending the Hindu Marriage Act, 1955, the Indian
Penal Code, 1860 and the Indian Evidence Act, 1872.
|
1983
|
92
|
Damages in applications for Judicial
Review Recommendations for legislation.
|
1983
|
93
|
Disclosure of sources of information
by mass media.
|
1983
|
94
|
Evidence obtained illegally or
improperly : proposed section 166A, Indian Evidence
Act, 1872
|
1983
|
95
|
Constitutional Division within the
Supreme Court - A proposal for.
|
1984
|
96
|
Repeal of certain obsolete Central Acts.
|
1984
|
97
|
Section 28, Indian Contract Act, 1872
: prescriptive clauses in contracts.
|
1984
|
98
|
Section 24 to 26, Hindu Marriage Act,
1955 : Orders for interim maintenance and orders
for the maintenance of children in matrimonial proceedings.
|
1984
|
99
|
Oral and written arguments in the
Higher Courts.
|
1984
|
100
|
Litigation by and against the
Government : Some recommendations for reform.
|
1984
|
101
|
Freedom of Speech and Expression under
Article 19 of the Constitution :
Recommendation to extend
it to Indian Corporations.
|
1984
|
102
|
Section 122(1) of the Code of Criminal
Procedure, 1973 : imprisonment for breach of
bond for keeping the peace with sureties.
|
1984
|
103
|
Unfair Terms in Contract.
|
1984
|
104
|
The Judicial Officers' Protection Act,
1850.
|
1984
|
105
|
Quality Control and Inspection of
consumer goods.
|
1984
|
106
|
Section 103A, Motor Vehicles Act, 1939
: Effect of Transfer of a Motor Vehicle on
Insurance.
|
1984
|
107
|
Law of Citizenship.
|
1984
|
108
|
Promissory Estoppel.
|
1984
|
109
|
Obscene and Indecent advertisements and
Displays : Section 292-293, Indian Penal
Code.
|
1985
|
110
|
The Indian Succession Act, 1925.
|
1985
|
111
|
The Fatal Accidents Act, 1855.
|
1985
|
112
|
Section 45 of the Insurance Act, 1938.
|
1985
|
113
|
Injuries in Police Custody - Suggested
section 114B, Evidence Act.
|
1985
|
|
ELEVENTH LAW COMMISSION
(Chairman Mr. Justice D. A. Desai. 1985 - 1988 )
|
|
No. of the Report
|
Subject
|
Year
|
114
|
Gram Nyayalaya.
|
1986
|
115
|
Tax Courts.
|
1986
|
116
|
Formation of an All India Judicial
Service.
|
1986
|
117
|
Training of Judicial Officers.
|
1986
|
118
|
Method of Appointment to subordinate
courts/subordinate judiciary.
|
1986
|
119
|
Access to Exclusive Forum for Victims
of
Motor Accidents under Motor Vehicles
Act, 1939.
|
1987
|
120
|
Manpower Planning in Judiciary : A
Blueprint
|
1987
|
121
|
A New Forum for Judicial Appointments.
|
1987
|
122
|
Forum for National Uniformity in Labour
Adjudication.
|
1987
|
123
|
Decentralisation of Administration of
Justice : Disputes Involving Centres of
Higher Education.
|
1988
|
124
|
The High Court Arrears - A Fresh Look.
|
1988
|
125
|
The Supreme Court - A Fresh Look.
|
1988
|
126
|
Government and Public Sector
Undertaking Litigation Policy and Strategies.
|
1988
|
127
|
Resource Allocation for
Infra-structural Service in Judicial Administration
(A continuum of the Report
on Manpower Planning in Judiciary : A Blueprint).
|
|
128
|
Cost of Litigation.
|
1988
|
129
|
Urban Litigation - Mediation as
alternative to Adjudication.
|
1988
|
130
|
Benami Transactions : A Continuum.
|
1988
|
131
|
Role of legal profession in
Administration of Justice.
|
1988
|
|
TWELFTH LAW COMMISSION
(Chairman Mr. Justice M. P. Thakkar. 1988 - 1991 )
|
|
No. of the Report
|
Subject
|
Year
|
132
|
Need for Amendment of the Provisions of
the 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.
|
1989
|
133
|
Removal of Discrimination against Women
in matters relating to Guardianship and
Custody of Minor Children and Elaboration of the Welfare Principle.
|
1989
|
134
|
Removing Deficiencies in certain
Provisions of the Workmen's Compensation
Act, 1923.
|
1989
|
135
|
Women in Custody.
|
1989
|
136
|
Conflicts in High Court Decisions on
Central Laws - How to foreclose and how to resolve.
|
1990
|
137
|
Need for creating office of Ombudsman
and for evolving legislative administrative
measures inter-alia to relieve hardships caused by inordinate delays in
setting
Provident Fund claims of beneficiaries.
|
1990
|
138
|
Legislative Protection for Slum and
Pavement Dwellers.
|
1990
|
139
|
Urgent need to amend Order XXI, Rule 92
(2), Code of Civil Procedure to remove an
anomaly which nullifies the benevolent intention of the legislature and
occasions
injustice to judgment-debtors sought to be benefited.
|
1991
|
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 foreclose
likely injustice.
|
1991
|
141
|
Need for amending the law as regards
power of courts to restore criminal
revisional applications and criminal cases dismissed for default in
appearance.
|
1991
|
142
|
Concessional treatment for offenders
who on their own initiative choose to plead
guilty without any bargaining.
|
1991
|
143
|
Legislative safeguards for protecting the small
depositors from exploitation.
|
1991
|
|
THIRTEENTH LAW COMMISSION
(Chairman Mr. Justice K. N. Singh 1991 - 1994 )
|
|
No. of the Report
|
Subject
|
Year
|
144
|
Conflicting Judicial decisions
pertaining to the Code of Civil Procedure, 1908.
|
1992
|
145
|
Article 12 of the Constitution and
Public Sector Undertakings.
|
1992
|
146
|
Sale of Women and Children : Proposed
Section 373-A, Indian Penal Code.
|
1993
|
147
|
The Specific Relief Act, 1963.
|
1993
|
148
|
Repeal of Certain pre-1947 Central Acts.
|
1993
|
149
|
Removal of certain deficiencies in the
Motor
Vehicles Act, 1988 (Act No. 59 of 1988 ).
|
1994
|
150
|
Suggesting some Amendments to the Code
of
Civil Procedure (Act No. V of 1908 ).
|
1994
|
151
|
Admiralty Jurisdiction.
|
1994
|
152
|
Custodial Crimes.
|
1994
|
153
|
Inter-Country Adoption.
|
1994
|
|
FOURTEENTH LAW COMMISSION
(Chairman Mr. Justice K. J. Reddy 1995 - 1997 )
|
|
No. of the Report
|
Subject
|
Year
|
154
|
The
Code of Criminal Procedure, 1973 (
Act
No. 2 of 1974 ) - Vol. 1
Vol. 2
|
1996
|
155
|
The Narcotics Drugs and Psychotropic
Substances Act, 1985 ( Act No. 61 of 1985).
|
1997
|
156
|
The
Indian Penal Code - Vol. 1 Vol.
2
|
1997
|
|
FIFTEENTH LAW COMMISSION
(Chairman Mr. Justice B. P. Jeevan Reddy 1997 - 2000 )
|
|
No. of the Report
|
Subject
|
Year
|
157
|
Section 52: Transfer of Property Act,
1882 and its Amendment.
|
1998
|
158
|
The Amendment of the Industries
(Development and Regulation) Act, 1951
|
1998
|
159
|
Repeal and Amendment of Laws : Part I
|
1998
|
160
|
Amendment to the All India Council for
Technical
Education Act, 1987
(Act No. 52 of 1987 )
|
1998
|
161
|
Central Vigilance Commission and Allied
Bodies.
|
1998
|
162
|
Review of functioning of Central
Administrative Tribunal, Customs, Excise
and Gold (Control) Appellate Tribunal and Income-Tax Appellate Tribunal
|
1998
|
163
|
The Code of Civil Procedure (Amendment)
Bill, 1997
|
1998
|
164
|
The Indian Divorce Act, 1869 (Act IV of
1869 )
|
1998
|
165
|
Free and Compulsory Education for
Children.
|
1998
|
166
|
The Corrupt Public Servants (forfeiture
of property) Bill.
|
1999
|
167
|
The Patents (Amendment) Bill, 1998.
|
1999
|
168
|
The Hire-Purchase Act, 1972.
|
1999
|
169
|
Amendment of Army, Navy and Air Force
Act.
|
1999
|
170
|
Reform of the Electoral Laws
|
1999
|
171
|
The Bio-Diversity Bill, 2000
|
2000
|
172
|
Review of Rape Laws
|
2000
|
173
|
Prevention of Terrorism Bill, 2000
|
2000
|
174
|
Property Rights of Women : Proposed
Reform Under the Hindu Law.
|
2000
|
|
SIXTEENTH LAW COMMISSION
(Chairman Mr. Justice B. P. Jeevan Reddy 2000 - 2001 )
(Chairman Mr. Justice M.
Jagannadha Rao 2002 - 2003 )
|
|
No. of the Report
|
Subject
|
Year
|
175
|
The Foreigners (Amendment) Bill, 2000.
|
2000
|
176
|
The Arbitration and Conciliation
(Amendment) Bill, 2002.
|
2001
|
177
|
Law Relating to Arrest. Part I,
Part II
|
2001
|
178
|
Recommendations for amending various
enactments, both civil and criminal. Part I, Part II
|
2001
|
179
|
Public Interest Disclosure and
Protection of Informers. Part I, Part II.
|
2001
|
180
|
Article 20(3) of the Constitution of
India and Right to Silence.
|
2002
|
181
|
Amendment to Section 106 of the
Transfer of Property Act, 1882.
|
2002
|
182
|
Amendment of Section 6 of the Land
Acquisition
Act, 1894.
|
2002
|
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
|
184
|
Legal Education & Professional
Training
and Proposals for amendments
to the Advocates Act, 1961 and the University Grants Commission Act,
1956.
Part - I. Part - II.
|
2002
|
185
|
Review of the Indian Evidence Act, 1872.
Part -I. Part - II. Part - IIIA. Part - IIIB. Part - IV. Part - V.
|
2003
|
|
SEVENTEENTH LAW COMMISSION
(Chairman Mr. Justice M. Jagannadha Rao. 2003 - 2006 )
|
|
No. of the Report
|
Subject
|
Year
|
186
|
Proposal to Constitute Environment
Courts.
|
2003
|
187
|
Mode of Execution of Death Sentence and
Incidental Matters.
|
2003
|
188
|
The Proposals for Constitution of
Hi-Tech Fast- Track Commercial Divisions
in High Courts.
|
2003
|
189
|
Revision of Court Fees Structure.
|
2004
|
190
|
The Revision of the Insurance Act, 1938
and the Insurance Regulatory
and Development Authority Act, 1999.
|
2004
|
191
|
Regulation of Funds collected for
Calamity Relief.
|
2004
|
192
|
Prevention of Vexatious Litigation
|
2005
|
193
|
Transnational Litigation - Conflict of
Law - Law of Limitation.
|
2005
|
194
|
Verification of Stamp Duties and
Registration of Arbitral Awards. |
2005
|
195
|
The Judges (Inquiry) Bill, 2005. |
2005
|
196
|
Medical Treatment to Terminally
Ill Patients
(Protection of Patients and Medical Practitioners) |
2006
|
197
|
Public Prosecutor's Appointments
|
2006
|
198
|
Witness Identity Protection and Witness
Protection Programmes
|
2006
|
199
|
Unfair (Procedural and Substantive)
terms in Contract
|
2006
|
200
|
Trial by Media Free Speech and Fair
Trial under Criminal Procedure Code 1973
|
2006
|
201
|
Emergency Medcal Care to victims of
Accidents and during emergency medical condition and women under labour
|
2006
|
|
EIGHTEENTH LAW COMMISSION
(Chairman Mr. Justice A.R.
Lakshmanan, 2006 - 2009 )
|
|
| No. of the Report |
Subject |
Year |
202
|
Proposal to amend Section 304Bof the
Indian Penal Code
|
2007
|
203
|
Section 438 of the Code of Criminal
Procedure 1973, as amended by the Code of Criminal Procedure
(Amendment) Act 2005 (Anticipatory Bail)
|
2007
|
204
|
Proposal to amend the Hindu Succession
Act, 1956 as amended by Act 39 of 2005.
|
2008
|
205
|
Proposal to amend the prohibition of
Child Marriage Act, 2006 and other allied laws
|
2008
|
206
|
Proposal for enactment of new Coroners
Act applicable to the whole of India
|
2008
|
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.
|
2008
|
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"
.
|
2008
|
209
|
Proposal for omission
of Section 213 from the Indian Succession
Act, 1925
|
2008
|
210
|
Humanisation and Decriminalisation of
Attempt
to Suicide
|
2008
|
211
|
Laws on Registration and Divorce of
Marriage
- A Proposal for Consolidation and Reform
|
2008
|
212
|
Laws of Civil Marriages in India - A
Proposal
to Resolve certain Conflicts
|
2008
|
213
|
Fast Track Majisterial Courts for
Dishonoured
Cheque Cases
|
2008
|
214
|
Proposal for reconsideration of
Judges
Case I, II and III - S P Gupta Vs, UOI
|
2008
|
215
|
L. Chandra Kumar be revisited by
Larger
Bench of Supreme Court
|
2008
|
216
|
Non-Feasibility of introduction of
Hindi
as compulsary language in the Supreme Court of India
|
2008
|
| 217 |
Irretrievable
Breakdown of Marriage - Another Ground for Divorce |
2009
|
| 218 |
Need
to accede to the Hague Convention on the Civil Aspects of International
Child Abduction (1980)
|
2009 |
| 219 |
Need
for Family Law Legislations for Non-resident Indians.
|
2009 |
| 220 |
Need
for fix Maximum chargeable Court-fees in Subordinate Civil Courts. |
2009 |
| 221 |
Need for Speedy Justice - Some
Suggestions
|
2009 |
| 222 |
Need for Justice - Dispensation through
ADR etc.
|
2009 |
| 223 |
Need
for Ameliorating the lot of the Have-nots - Supreme Court's Judgments
|
2009 |
| 224 |
Amendment
of section 2 of Divorce Act, 1869 Enabling Non-domiciled Estranged
Christian Wives to seek Divorce
|
2009 |
| 225 |
Amendment
of Sections 7,7A and 7B of Industrial Disputes Act 1947 Making
Advocates Eligible to man Labour Courts and Industrial Tribunals
|
2009 |
226
|
Inclusion
of Acid Attacks as Specific offences in the Indian Penal Code and a law
for Compensation for Victims of Crime
|
2009
|
227
|
Preventing
Bigamy via Conversion to Islam - A Proposal for giving Statutory Effect
to Supreme Court Rulings
|
2009
|
228
|
Need
for Legislation to Regulate Assisted Reproductive Technology Clinics as
well as Rights and Obligations of Parties to a Surrogacy
|
2009
|
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
|
230
|
Reforms
in the Judiciary -Some suggestions
|
2009
|
231
|
Amendment
in Indian Stamp Act 1899 and Court-Fees Act, 1870 permitting different
modes of payment
|
2009
|
232
|
Retirement
Age of Chairpersons and Members of Tribunals - Need for Uniformity
|
2009
|
233
|
Amendment
of Code of Criminal Procedure Enabling Restoration of complaints
|
2009
|
234
|
Legal
Reforms to combat Road Accidents.
|
2009
|
|
|
|
|
NINETEENTH LAW COMMISSION
(Chairman
Mr. Justice P.V. Reddi, 2009 - 2012 )
|
|
| No. of the Report |
Subject |
Year |
| 235 |
Conversion/Reconversion
to another religion-mode of proof
|
2010 |
| 236 |
Court-fees
in Supreme Court vis-a-vis Corporate Litigation
|
2010 |
| 237 |
Compounding of (IPC) Offences.
|
2011
|
| 238
|
Amendment of Section 89 of the Code of
Civil Procedure 1908 and Allied provisions.
|
2011
|
| 239 |
Expeditious
Investigation and Trial of Criminal Cases Against Influential Public
Personalities. |
2012 |
| 240 |
Costs
in Civil Litigation.
|
2012 |
| 241 |
Passive Euthanasia - A Relook |
2012 |
| 242 |
Prevention of Interference with the
freedom of Matrimonial Alliances (in the name of Honour and Tradition):
A suggested Legal Framework |
2012 |
| 243 |
Section
498A IPC |
2012 |
|
|
|
|
(Chairman Mr Justice D.K. Jain,
25.01.2013 - 05.10.2013)
(Chairman
Mr. Justice Ajit Prakash Shah, w.e.f. 21.11.2013)
(Chairman Mr. Justice Balbir Singh Chauhan, w.e.f. 10.03.2016)
|
|
No.
of the Report
|
Subject
|
Year
|
| 244 |
Electoral
Disqualifications
|
2014
|
|
245
|
Arrears
and Backlog : Creating Additional Judicial (wo)manpower
|
2014
|
|
246
|
Amendments
to the Arbitration and Conciliation Act 1996
|
2014
|
| 247
|
Sections
41 to 48 of the Indian Succession Act, 1925 - Proposed Reforms
|
2014
|
| 248
|
"Obsolte
Laws : Warranting Immediate Repeal" (Interim Report)
|
2014
|
249
|
"Obsolte Laws : Warranting Immediate
Repeal" (Second Interim Report) |
2014
|
250
|
"Obsolte
Laws : Warranting Immediate Repeal" (Third Interim Report)
|
2014
|
251
|
"Obsolte Laws : Warranting Immediate
Repeal" (Fourth Interim Report) |
2014
|
252
|
Right
of the Hindu Wife to Maintenance.
|
2015
|
|
253
|
Commercial
Division and Commercial Appellate Division of High Courts and
Commercial Courts Bill, 2015
|
2015
|
254
|
The
Prevention of Corruption (Amendment) Bill, 2013
|
2015
|
255
|
Electoral
Reforms
|
2015
|
256
|
Eliminating
Discrimination Against Persons Affected by Leprosy
|
2015
|
257
|
Reforms
in Guardianship and Custody Laws in India
|
2015
|
258
|
Prevention of Bribery of Foreign Public
Officials and Officials of Public International Organisations - A Study
and Proposed Amendments
|
2015
|
259
|
Early
Childhood Development and
Legal Entitlements
|
2015
|
260
|
Analysis
of the 2015 Draft Model Indian Bilateral Investment Treaty
|
2015
|
261
|
Need to Regulate Pet Shops and Dog and
Aquarium Fish Breeding
|
2015
|
262
|
The Death Penalty
|
2015
|
263
|
The Protection of Children
(Inter-Country Removal and Retention) Bill, 2016
|
2016
|
264
|
The Criminal Law (Amendment) Bill, 2017
(Provisions dealing with Food Adulteration)
|
2017
|
265
|
Prospects
of Exempting Income arising out of Maintenance Money of 'Minor'
|
2017
|
266
|
The Advocates Act, 1961 (Regulation of
Legal Profession)
|
2017
|
267
|
Hate Speech
|
2017
|
268
|
Amendments to Criminal Procedure Code,
1973 - Provisions Relating to Bail
|
2017
|
269
|
Transportation and House-keeping of
Egg-laying hens (layers) and Broiler Chickens
|
2017
|
270
|
Compulsory Registration of Marriages
|
2017
|
271
|
Human DNA Profiling - A draft Bill for
the Use and Regulation of DNA-Based Technology
|
2017
|
272
|
Assessment of Statutory Frameworks of
Tribunals in India
|
2017
|
273
|
Implementation of 'United Nations
Convention against Torture and other Cruel, Inhuman and Degrading
Treatment or Punishment' through Legislation
|
2017
|
274
|
Review of the Contempt of Courts Act,
1971 (Limited to Section 2 of the Act)
|
2018
|
275
|
Legal Framework: BCCIvis-a-vis Right to
Information Act, 2005
|
2018
|
276
|
Legal Framework: Gambling and Sports
Betting including in Cricket in India
Press Note - Clarification - Report
No.276
|
2018
|
277
|
Wrongful Prosecution (Miscarriage of
Justice): Legal Remedies
|
2018
|
|
|
|
|
________________________________________________________________________________________________________
|
|
|
HOME
| ABOUT
US
| E-MAIL
|
|
|
________________________________________________________________________________________________________
|
|
First
Law Commission
Developed by Bombay High Court Judges'
Library