| 1 |
Proposal to Constitute Environment Courts |
2003 |
| 2 |
Mode of Execution of Death Sentence and Incidental Matters |
2003 |
| 3 |
The Proposals for Constitution of Hi-Tech Fast - Track Commercial Divisions in High Courts. |
2003 |
| 4 |
Revision of Court Fees Structure. |
2004 |
| 5 |
The Revision of the Insurance Act, 1938 and the Insurance Regulatory and Development Authority Act, |
2004 |
| 6 |
Regulation of Funds collected for Calamity Relief. |
2004 |
| 7 |
Prevention of vexatious Litigation. |
2004 |
| 8 |
Transnational Litigation, Conflict of Laws, Law of Limitation. |
2005 |
| 9 |
Verification of Stamp Duties and Registration of Arbitral Awards. |
2005 |
| 10 |
The Judges (Inquiry) Bill, 2005 |
2006 |
| 11 |
Medical Treatment to Terminally Ill Patients (Protection of Patients and Medical Practitioners) |
2006 |
| 12 |
Public Prosecutor's Appointments. |
2006 |
| 13 |
Witness Identity Protection and Witness Protection Programmes |
2006 |
| 14 |
Unfair (Procedural and Substancive) Terms in Contracts |
2006 |
| 15 |
Trial by Media: Free Speech Vs. Fair Trial Under Criminal Procedure (Amendments to the Contempt of |
2006 |
| 16 |
Medical Treatment after Accidents and During Emergency Medical Condition and Women in Labour |
2006 |
