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 |