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Eleventh Law Commission (Chairman Mr. Justice D. A. Desai 1985-1988)
No. of the Report
Subject
Year Of Submission
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
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