Sign In/Sign Up
Menu
+
Clients
Back
Get Free Legal Answers
Get Fee Estimates
Find Lawyers
+
Lawyers
Case Diary & Office Manager
Post News & Artilces
Post Jobs & Internships
+
Law Students
Campus Ambassadors
Find Jobs & Internships
Post News & Articles
Resource Sharing
+
Law Schools
Post Admissions
Post Opportunities
Get Law School Rating
Home
Eighteenth Law Commission (Chairman Dr. Justice AR. Lakshmanan 2007-2009)
No. of the Report
Subject
Year Of Submission
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
Allow Cookies!
By using our website, you agree to the use of cookies
cancel
accept
86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
Law Students Network