| 1 |
Need for Amendment of the Provisions of the Chapter IX of the Code of Criminal Procedure, 1973 in or |
1989 |
| 2 |
Removal of Discrimination against Women in matters relating to Guardianship and Custody of Minor Chi |
1989 |
| 3 |
Removing Deficiencies in certain Provisions of the Workmen's Compensation Act, 1923. |
1989 |
| 4 |
Women in Custody. |
1989 |
| 5 |
Conflicts in High Court Decisions on Central Laws- How to foreclose and how to resolve. |
1990 |
| 6 |
Need for creating office of Ombudsman and for evolving legislative administrative measures inter-ali |
1990 |
| 7 |
Legislative Protection for Slum and Pavement Dwellers. |
1990 |
| 8 |
Urgent need to amend Order XXI, Rule 92(2), Code of Civil Procedure to remove an anomaly which nulli |
1991 |
| 9 |
Need to amend Order V, Rule 19A of the Code of Civil Procedure, 1908, relating to service of summons |
1991 |
| 10 |
Need for amending the law as regards power of courts to restore criminal revisional applications and |
1991 |
| 11 |
Concessional treatment for offenders who on their own initiative choose to plead guilty without any |
1991 |
| 12 |
Legislative safeguards for protecting the small depositors from exploitation. |
1991 |
