| 1 |
Proposal to Amend Section 304-B of the Indian Penal Code |
2007 |
| 2 |
Section 438 of the Code of Criminal Procedure, 1973 as Amended by the Code of Criminal Procedure (Am |
2007 |
| 3 |
Proposal to Amend the Hindu Succession Act, 1956 as amended by Act 39 of 2005. |
2008 |
| 4 |
Proposal to Amend the Prohibition of Child Marriage Act, 2006 and other allied Laws. |
2008 |
| 5 |
Proposal for enactment of new Coroners Act applicable to the whole of India |
2008 |
| 6 |
Proposal for omission of Section 213 from the Indian Succession Act, 1925 |
2008 |
| 7 |
Humanization and Decriminalization of Attempt to Suicide. |
2008 |
| 8 |
Laws on Registration of Marriage and Divorce -A Proposal for Consolidation and Reform. |
2008 |
| 9 |
Laws of Civil Marriages in India - A Proposal to Resolve Certain Conflicts |
2008 |
| 10 |
Fast Track Magisterial Courts for Dishonoured Cheque Cases |
2008 |
| 11 |
Proposal for reconsideration of Judges cases I, II and III - SP GUPTA Vs. UOI |
2008 |
| 12 |
L . Chandra Kumar be revisited by Larger bench of Supreme Court of India |
2008 |
| 13 |
Non-Feasibility of Introduction of Hindi as Compulsory Language in the Supreme Court of India |
2008 |
| 14 |
Irretrievable Breakdown of Marriage - Another Ground for Divorce. |
2009 |
| 15 |
Need to accede to the Hague Convention on the Civil Aspects of International Child Abduction (1980). |
2009 |
| 16 |
Need for Family Law Legislations for Non-resident Indians. |
2009 |
| 17 |
Need to fix Maximum Chargeable Court-fees in Subordinate Civil Courts. |
2009 |
| 18 |
Need for Speedy Justice - Some Suggestions. |
2009 |
| 19 |
Need for Justice-dispensation through ADR etc. |
2009 |
| 20 |
Need for Ameliorating the lot of the Have-nots - Supreme Court's Judgments. |
2009 |
| 21 |
Amendment of Section 2 of the Divorce Act 1869 Enabling Non-domiciled Estranged Christian Wives to s |
2009 |
| 22 |
Amendment of Sections 7, 7A, and 7B of Industrial Disputes Act 1947 Making Advocates Eligible to man |
2009 |
| 23 |
The Inclusion of Acid Attacks as Specific Offences in the Indian Penal Code and a Law for Compensati |
2009 |
| 24 |
Preventing Bigamy via Conversion to Islam - A Proposal for giving Statutory Effect to Supreme Court |
2017 |
| 25 |
Need For Legislation to Regulate Assisted Reproductive Technology Clinics as Well as Rights and Obli |
2009 |
| 26 |
Need for division of the Supreme Court into a Constitution Bench at Delhi and Cassation Benches in f |
2009 |
| 27 |
Reforms in the Judiciary - Some suggestions |
2009 |
| 28 |
Amendments in Indian Stamp Act 1899 And Court-Fees Act 1870 Permitting Different Modes of Payment |
2009 |
| 29 |
Retirement Age of Chairpersons and Members of Tribunals - Need for Uniformity |
2009 |
| 30 |
Amendment of Code of Criminal Procedure Enabling Restoration of Complaints |
2009 |
| 31 |
Legal Reforms to Combat Road Accidents |
2009 |
