| 1 |
The Hindu Marriage Act, 1955- Irretrievable breakdown of marriage as a ground of divorce. |
1978 |
| 2 |
Restriction on practice after being a permanent Judge, Article 220 of the Constitution. |
1978 |
| 3 |
Criminal liability for failure by Husband to pay maintenance or permanent alimony granted to the wif |
1978 |
| 4 |
Proposal to amend the Indian Evidence Act, 1872 so as to render Admissible certain statements made B |
1978 |
| 5 |
Disciplinary Jurisdiction under the Advocates Act, 1961. |
1978 |
| 6 |
Arbitration Act, 1940. |
1978 |
| 7 |
Delay and arrears in trial courts. |
1979 |
| 8 |
Congestion of under trial prisoners in jails. |
1979 |
| 9 |
Delay and Arrears in High Courts and other Appellate Courts. |
1979 |
| 10 |
Method of Appointment of Judges. |
1979 |
