| 1 |
Gram Nyayalaya. |
1986 |
| 2 |
Tax Courts. |
1986 |
| 3 |
Formation of an All India Judicial Service. |
1986 |
| 4 |
Training of Judicial Officers. |
1986 |
| 5 |
Method of appointment to subordinate courts/ subordinate judiciary. |
1986 |
| 6 |
Access to Exclusive Forum for Victims of Motor Accidents under Motor Vehicles Act, 1939. |
1987 |
| 7 |
Manpower Planning in Judiciary: A Blueprint |
1987 |
| 8 |
A New Forum for Judicial Appointments. |
1987 |
| 9 |
Forum for National Uniformity in Labour Adjudication. |
1987 |
| 10 |
Decentralisation of Administration of Justice:Disputes Involving Centres of Higher Education. |
1988 |
| 11 |
The High Court Arrears- A Fresh Look. |
1988 |
| 12 |
The Supreme Court- A Fresh Look. |
1988 |
| 13 |
Government and Public Sector Undertaking Litigation Policy and Strategies. |
1988 |
| 14 |
Resource Allocation for Infra-structural Services in Judicial Administration (A continuum of the Rep |
1988 |
| 15 |
Cost of Litigation. |
1988 |
| 16 |
Urban Litigation - Mediation as alternative to Adjudication. |
1988 |
| 17 |
Benami Transactions:A Continuum. |
1988 |
| 18 |
Role of legal profession in Administration of Justice. |
1988 |
