| 1 |
Electoral Disqualifications |
2014 |
| 2 |
Arrears and Backlog: Creating Additional Judicial (wo)manpower |
2014 |
| 3 |
Amendments to the Arbitration and Conciliation Act, 1996 |
2014 |
| 4 |
Amendments to the Arbitration and Conciliation Act, 1996 (Supplimentary) |
2015 |
| 5 |
Sections 41 to 48 of the Indian Succession Act,1925 – Proposed Reforms |
2014 |
| 6 |
Obsolete Laws: Warranting Immediate Repeal (Interim Report) |
2014 |
| 7 |
Obsolete Laws: Warranting Immediate Repeal (Second Interim Report) |
2014 |
| 8 |
Obsolete Laws: Warranting Immediate Repeal (Third Interim Report) |
2014 |
| 9 |
Obsolete Laws: Warranting Immediate Repeal (Fourth Interim Report) |
2014 |
| 10 |
Right of the Hindu Wife to Maintenance: A relook at Section 18 of the Hindu Adoptions and Maintenanc |
2015 |
| 11 |
Commercial Division and Commercial Appellate Division of High Courts and Commercial Courts Bill, 201 |
2015 |
| 12 |
The Prevention of Corruption (Amendment) Bill, 2013 |
2015 |
| 13 |
Electoral Reforms |
2015 |
| 14 |
Eliminating Discrimination Against Persons Affected by Leprosy |
2015 |
| 15 |
Reforms in Guardianship and Custody Laws in India |
2015 |
| 16 |
Prevention of Bribery of Foreign Public Officials and Officials of Public International Organisation |
2015 |
| 17 |
Early Childhood Development and Legal Entitlement |
2015 |
| 18 |
Analysis of the 2015 Draft Model Indian Bilateral Investment Treaty |
2015 |
| 19 |
Need to Regulate Pet Shops and Dog and Aquarium Fish Breeding |
2015 |
| 20 |
The Death Penalty |
2015 |
