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Eighth Law Commission (Chairman Mr. Justice H. R. Khanna, 1977-1979 1977-1979)
No. of the Report
Subject
Year Of Submission
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
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