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  • Tenth Law Commission    (Chairman Mr. Justice K. K. Mathew  1981-1985)
No. of the Report Subject Year Of Submission
1 Governmental Privilege in Evidence: Sections 123-124 and 162, Indian Evidence Act, 1872 and Articles 1983
2 The Limitation Act, 1963. 1983
3 The Grounds of Divorce amongst Christians in India: section 10, of the Indian Divorce Act, 1869. 1983
4 Dowry deaths and law reform: Amending the Hindu Marriage Act, 1955, the Indian Penal Code, 1860 and 1983
5 Damages in applications for Judicial Review Recommendations for legislation. 1983
6 Disclosure of sources of information by mass media. 1983
7 Evidence obtained illegally or improperly: proposed section 166A, Indian Evidence Act, 1872. 1983
8 Constitutional Division within the Supreme Court- A proposal for. 1984
9 Repeal of certain obsolete Central Acts. 1984
10 Section 28, Indian Contract Act, 1872: prescriptive clauses in contracts. 1984
11 Sections 24 to 26, Hindu Marriage Act, 1955: Orders for interim maintenance and orders for the maint 1984
12 Oral and written arguments in the Higher courts. 1984
13 Litigation by and against the Government: some recommendations for reform. 1984
14 Freedom of Speech and Expression under Article 19 of the Constitution: recommendation to extend it t 1984
15 Section 122(1) of the Code of Criminal Procedure, 1973: imprisonment for breach of bond for keeping 1984
16 Unfair Terms in Contract. 1984
17 The Judicial Officers' Protection Act, 1850. 1984
18 Quality Control and Inspection of consumer goods. 1984
19 Section 103A, Motor Vehicles Act, 1939: effect of Transfer of a Motor Vehicle on Insurance. 1984
20 Law of Citizenship. 1984
21 Promissory Estoppel. 1984
22 Obscene and Indecent advertisements and Displays: sections 292-293, Indian Penal Code. 1985
23 The Indian Succession Act, 1925. 1985
24 The Fatal Accidents Act, 1855. 1985
25 Section 45 of the Insurance Act, 1938. 1985
26 Injuries in Police Custody- Suggested section 114B, Evidence Act. 1985

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