Law Comission of India

    		• First Law Comission
    		 [Rep.No.01 - 14]
    		  

    		• Second Law Commission
    		 [Rep.No.15 - 22]

    		• Third Law Commission
    		 [Rep.No.23 - 28]

    		• Fourth Law Comission [Rep.No.29 - 14]

    		• Fifith Law Comission [Rep.No.39 - 44]

    		• Sixth Law Commission
    		 [Rep.No.45 - 61]

    		• Seventh Law Comission [Rep.No.62 - 70]

    		• Eighth Law Commission
    		 [Rep.No.71 -80]

    		• Ninth Law Commission
    		 [Rep.No.81 - 87]

    		• Tenth Law Comission [Rep.No.88 - 113]

    		• Eleventh Law Comission [Rep.No.114 - 131]

    		• Twelfth Law Comission [Rep.No.132 - 143]

    		• Thirteenth Law Comission [Rep.No.144 - 153]

    		• Fourteenth Law Comission [Rep.No.154 - 156]

    		• Fifteenth Law Comission [Rep.No.157 - 174]

    		• Sixteenth Law Comission [Rep.No.175 - 185]

    		• Seventeenth Law Comission [Rep.No.186 - 201]

    		• Eighteenth Law Comission [Rep.No.202 - 234]

    		• Nineteenth Law Comission [Rep.No.235 - 243]

    		• Twentieth Law Comission [Rep.No.244 - 262]

    		• Twenty-First Law Comission [Rep.No.263 - 277]

    		• Twenty-second Law Comission [Rep.No.278 - contd.]











    First Law Commission
    (Chairman Mr. M. C. Setalvad, 1955-1958)
    Number of Report
    		 Subject
    		 Years



    1
    		 Liability of the State in Torts 1956
    2
    		 Parliamentary Legislation relating to Sales tax
    		 1956
    3
    		 Limitation Act, 1908 1956
    4
    		 On the proposal that High Courts should sit in Benches at different places in a State 1956
    5
    		 British Statutes applicable to India 1957
    6
    		 Registration Act, 1908 1957
    7
    		 Partnership Act, 1932 1957
    8
    		 Sale of Goods Act, 1930
    		 1958
    9
    		 Specific Relief Act, 1877 1958
    10
    		 Law of Acquisition and Requisitioning of Land 1958
    11
    		 Negotiable Instruments Act, 1881 1958
    12
    		 Income Tax Act, 1922 1958
    13
    		 Contract Act, 1872 1958
    14
    		 Reform of Judicial Administration:   Vol.1   Vol.2 1958












    Second Law Commission
    (Chairman Mr. Justice T. L.Venkatrama Aiyar, 1958-1961)
    Number of Report Subject Years



    15
    		 Law relating to Marriage and Divorce amongst Christians in India 1960
    16
    		 Official Trustees Act, 1913 1960
    17
    		 Report on Trusts Act, 1882 1961
    18
    		 Converts' Marriage Dissolution Act, 1866 1961
    19
    		 The Administrator-General's Act, 1913 1961
    20
    		 The Law of Hire-Purchase 1961
    21
    		 Marine Insurance 1961
    22
    		 Christian Marriage and Matrimonial Causes Bill, 1961 1961













    Third Law Commission
    (Chairman Mr. Justice J. L. Kapur, 1961-1964)
    Number of Report Subject Years



    23
    		 Law of Foreign Marriages 1962
    24
    		 The Commissions of Inquiry Act, 1952 1962
    25
    		 Evidence of Officers about forged stamps, currency notes, etc. Section 509-A  Code of Criminal Procedure  as proposed 1963
    26
    		 Insolvency Laws 1964
    27
    		 The Code of Civil Procedure, 1908 1964
    28
    		 The Indian Oaths Act, 1873 1964













    Fourth Law Commission
    (Chairman Mr. Justice J. L. Kapur, 1964-1968)
    Number of Report Subject Years



    29
    		 Proposal to include certain Social and Economic Offences in the Indian Penal Code 1966
    30
    		 Section 5 of the Central Sales Tax Act,1956, taxation by the States of Sales in the course of import 1967
    31
    		 Section 30(2) of the Indian Registration Act, 1908 - Extension to Delhi 1967
    32
    		 Section 9 of the Code of Criminal Procedure, 1898 - Appointment of Sessions Judges, Additional Session Judges and Assistant Sessions Judges 1967
    33
    		 Section 44, Code of Criminal Procedure, 1898 1967
    34
    		 Indian Registration Act, 1908 1967
    35
    		 Capital Punishment:   Vol.1 and 3   Vol.2 1967
    36
    		 Section 497, 498 and 499 of the Code of Criminal Procedure, 1898 - Grant of bail with the condition 1967
    37
    		 The Code of Criminal Procedure, 1898 (Section 1 to 176) 1967
    38
    		 Indian Post Office Act, 1898 1968













    Fifth Law Commission
    (Chairman Mr. K. V. K. Sundaram, 1968-1971)



    Number of Report
    		 Subject Year



    39
    		 Punishment of imprisonment for life under the Indian Penal Code 1968
    40
    		 Law relating to attendance of Prisoners in Courts 1969
    41
    		 The Code of Criminal Procedure, 1898 1969
    42
    		 Indian Penal Code 1971
    43
    		 Offences against the National Security 1971
    44
    		 The Appellate jurisdiction of the Supreme Court in Civil Matters
    		 1971













    Sixth Law Commission
    (Chairman Mr. Justice Dr. P. B. Gajendragadkar, 1971-1974)



    Number of Report Subject Year



    45
    		 Civil Appeals to the Supreme Court on a Certificate of Fitness 1971
    46
    		 The Constitution (Twenty-fifth Amendment) Bill, 1971 1971
    47
    		 The Trial and Punishment of Social and Economic Offences 1972
    48
    		 Some questions under the Code of Criminal Procedure Bill, 1970 1972
    49
    		 The Proposal for inclusion of agricultural income in the total income for the purpose of determining the rate of tax under the Income-tax Act, 1961 1972
    50
    		 The Proposal to include persons connected with Public examination within the definition  of "Public Servant" in the Indian Penal Code 1972
    51
    		 Compensation for injuries caused by automobiles in hit-and-run cases 1972
    52
    		 Estate Duty on Property acquired after death 1972
    53
    		 Effect of the Pensions Act, 1871 on the right to sue for pensions of retired members of the public services 1972
    54
    		 The Code of Civil Procedure, 1908 1973
    55
    		 Rate of interest after decree and interest on costs under sections 34 and 35, of the Code of Civil Procedure, 1908 1973
    56
    		 Statutory Provisions as to Notice of suit other then section 80, Civil Procedure Code 1973
    57
    		 Benami Transactions 1973
    58
    		 Structure and Jurisdiction of the Higher Judiciary 1974
    59
    		 Hindu Marriage Act, 1955 and Special Marriage Act, 1954 1974
    60
    		 The General Clauses Act, 1897 1974
    61
    		 Certain problems connected with power of the States to levy a tax on the sale of goods and with the Central Sales Tax Act, 1956 1974













    Seventh Law Commission
    (Chairman Mr .Justice Dr. P. B. Gajendragadkar, 1974-1977)



    Number of Report Subject Year



    62
    		 Workmen's Compensation Act, 1923 1974
    63
    		 The Interest Act, 1839 1975
    64
    		 The Suppression of Immoral Traffic in Women and Girls Act, 1956 1975
    65
    		 Recognition of Foreign Divorces 1976
    66
    		 Married Women's Property Act, 1874 1976
    67
    		 The Indian Stamp Act, 1899 1977
    68
    		 The Powers of Attorney Act, 1882 1977
    69
    		 The Indian Evidence Act, 1872 :     Part 1          Part 2          Part 3
    		 1977
    70
    		 The Transfer of Property Act, 1882 1977













    Eighth Law Commission
    (Chairman Mr. Justice H. R. Khanna, 1977-1979)



    Number of Report Subject Year



    71
    		 The Hindu Marriage Act, 1955 - Irretrievable breakdown on marriage as a ground of divorce 1978
    72
    		 Restriction on practice after being a permanent Judge, Article 220 of the Constitution 1978
    73
    		 Criminal liability for failure by Husband to pay maintenance or permanent alimony granted to the wife by the court under certain enactments or rules of law 1978
    74
    		 Proposal to amend the Indian Evidence  Act, 1872 so as to render Admissible certain statements made By witnesses before Commission on Inquiry and other statutory authorities 1978
    75
    		 Disciplinary Jurisdiction under the Advocates Act, 1961 1978
    76
    		 Arbitration Act, 1940 1978
    77
    		 Delay and arrears in trial courts 1978
    78
    		 Congestion of under trial prisoners in jails 1979
    79
    		 Delay and Arrears in High Courts and other Appellate Courts 1979
    80
    		 Method of Appointment of Judges 1979













    Ninth Law Commission
    (Chairman Mr. Justice P. V. Dixit, 1979-1980)



    Number of Report Subject Year



    81
    		 Hindu Widows Re-marriage Act, 1856 1979
    82
    		 Effect of nomination under section 39, Insurance Act, 1938 1980
    83
    		 The Guardians and Wards Act, 1890 and certain provisions of the Hindu Minority and Guardianship Act, 1956 1980
    84
    		 Rape and allied offences-some questions of substantive law, procedure and evidence 1980
    85
    		 Claims for compensation under Chapter 8 of the Motor Vehicles Act, 1939 1980
    86
    		 The Partition Act, 1893 1980
    87
    		 Identification of Prisoners Act, 1920 1980













    Tenth Law Commission
    (Chairman Mr. Justice K. K. Mathew, 1981-1985)



    Number of Report Subject Year



    88
    		 Governmental Privilege in Evidence :  Sections 123 - 124 and 162, Indian Evidence Act, 1872  and Articles 74 and 163 of the Constitution 1983
    89
    		 The Limitation Act, 1963 1983
    90
    		 The Grounds of Divorce amongst Christians in India : section 10, of the Indian Divorce Act, 1869 1983
    91
    		 Dowry deaths and law reform : Amending the Hindu Marriage Act, 1955, the Indian Penal Code, 1860 and the Indian Evidence Act, 1872 1983
    92
    		 Damages in applications for Judicial Review Recommendations for legislation 1983
    93
    		 Disclosure of sources of information by mass media 1983
    94
    		 Evidence obtained illegally or improperly : proposed section 166A, Indian Evidence Act, 1872 1983
    95
    		 Constitutional Division within the Supreme Court - A proposal for 1984
    96
    		 Repeal of certain obsolete Central Acts 1984
    97
    		 Section 28, Indian Contract Act, 1872 : prescriptive clauses in contracts 1984
    98
    		 Section 24 to 26, Hindu Marriage Act, 1955 : Orders for interim  maintenance and orders for the maintenance of children in matrimonial proceedings 1984
    99
    		 Oral and written arguments in the Higher Courts 1984
    100
    		 Litigation by and against the Government : Some recommendations for reform 1984
    101
    		 Freedom of Speech and Expression under Article 19 of the Constitution : Recommendation to extend it to Indian Corporations 1984
    102
    		 Section 122(1) of the Code of Criminal Procedure, 1973 : imprisonment for breach of bond for keeping the peace with sureties 1984
    103
    		 Unfair Terms in Contract 1984
    104
    		 The Judicial Officers' Protection Act, 1850 1984
    105
    		 Quality Control and Inspection of consumer goods 1984
    106
    		 Section 103A, Motor Vehicles Act, 1939 : Effect of Transfer of a Motor Vehicle on Insurance 1984
    107
    		 Law of Citizenship 1984
    108
    		 Promissory Estoppel 1984
    109
    		 Obscene and Indecent advertisements and Displays : Section 292-293, Indian Penal Code 1985
    110
    		 The Indian Succession Act, 1925 1985
    111
    		 The Fatal Accidents Act, 1855 1985
    112
    		 Section 45 of the Insurance Act, 1938 1985
    113
    		 Injuries in Police Custody 1985













    Eleventh Law Commission
    (Chairman Mr. Justice D. A. Desai, 1985-1988)



    Number of Report Subject Year



    114
    		 Gram Nyayalaya 1986
    115
    		 Tax  Courts 1986
    116
    		 Formation of an All India Judicial Service 1986
    117
    		 Training of Judicial Officers 1986
    118
    		 Method of Appointment to subordinate courts/subordinate judiciary 1986
    119
    		 Access to Exclusive Forum for Victims of Motor Accidents under Motor Vehicles Act, 1939 1987
    120
    		 Manpower Planning in Judiciary : A Blueprint
    		 1987
    121
    		 A New Forum for Judicial Appointments 1987
    122
    		 Forum for National Uniformity in Labour Adjudication 1987
    123
    		 Decentralisation of Administration of Justice : Disputes Involving Centres of Higher Education 1988
    124
    		 The High Court Arrears - A Fresh Look 1988
    125 The Supreme Court -  A Fresh Look 1988
    126 Government and Public Sector Undertaking Litigation Policy and Strategies 1988
    127 Resource Allocation for Infra-structural Services in Judicial Administration - (A continuum of the Report on Manpower Planning in Judiciary : A Blueprint) 1988
    128 Cost of Litigation 1988
    129 Urban Litigation - Mediation as alternative to Adjudication 1988
    130 Benami Transactions - A Continuum 1988
    131 Role of legal profession in Administration of Justice 1988













    Twelfth Law Commission
    (Chairman Mr. Justice M. P. Thakkar, 1988-1991)



    Number of Report Subject Year



    132
    		 Need for Amendment of the Provisions of the Chapter IX of the Code of Criminal Procedure, 1973 in order to ameliorate the hardship and mitigate the distress of Neglected Women, Children and Parents 1989
    133
    		 Removal of Discrimination against Women in matters relating to Guardianship and Custody of Minor Children and Elaboration of the Welfare Principle 1989
    134
    		 Removing Deficiencies in certain Provisions of the Workmen's Compensation Act, 1923 1989
    135
    		 Women in Custody 1989
    136
    		 Conflicts in High Court Decisions on Central Laws - How to foreclose and how to resolve 1990
    137
    		 Need for creating office of Ombudsman and for evolving legislative administrative measures inter-alia to relieve hardships caused by inordinate delays in setting Provident Fund claims of beneficiaries 1990
    138 Legislative Protection for Slum and Pavement Dwellers 1990
    139 Urgent need to amend Order XXI, Rule 92 (2), Code of Civil Procedure to remove an anomaly which nullifies the benevolent intention of the legislature and occasions injustice to judgment-debtors sought to be benefited 1991
    140 Need to amend Order V, Rule 19A of the Code of Civil Procedure, 1908, relating to service of summons by registered post with a view to foreclose likely injustice 1991
    141 Need for amending the law as regards power of courts to restore criminal revisional applications and criminal cases dismissed for default in appearance 1991
    142 Concessional treatment for offenders who on their own initiative choose to plead guilty without any Bargaining 1991
    143 Legislative safeguards for protecting the small depositors from exploitation 1991













    Thirteenth Law Commission
    (Chairman Mr.Justice K. N. Singh, 1991-1994)



    Number of Report Subject Year



    144
    		 Conflicting Judicial decisions pertaining to the Code of Civil Procedure, 1908 1992
    145 Article 12 of the Constitution and Public Sector Undertakings 1992
    146 Sale of Women and Children : Proposed Section 373-A, Indian Penal Code 1993
    147 The Specific Relief Act, 1963 1993
    148 Repeal of Certain pre-1947 Central Acts 1993
    149 Removal of certain deficiencies in the Motor Vehicles Act, 1988 (Act No. 59 of 1988) 1994
    150 Suggesting some Amendments to the Code of Civil Procedure (Act No. V of 1908) 1994
    151 Admiralty Jurisdiction 1994
    152 Custodial Crimes 1994
    153 Inter-Country Adoption 1994













    Fourteenth Law Commission
    (Chairman Mr.Justice K. J. Reddy, 1995-1997)



    Number of Report
    Subject
    		 Year



    154 The Code of Criminal Procedure, 1973 ( Act No. 2 of 1974 ):   Vol. 1   Vol. 2 1996
    155 The Narcotics Drugs and Psychotropic Substances Act, 1985 ( Act No. 61 of 1985) 1997
    156 The Indian Penal Code:   Vol. 1    Vol.  2 1997













    Fifteenth Law Commission
    (Chairman Mr. Justice B. P. Jeevan Reddy, 1997-2000)



    Number of Report Subject Year



    157 Section 52: Transfer of Property Act, 1882 and its Amendment 1998
    158 The Amendment of the Industries (Development and Regulation) Act, 1951 1998
    159 Repeal and Amendment of Laws : Part I 1998
    160 Amendment to the All India Council for Technical Education Act, 1987 (Act No. 52 of 1987) 1998
    161 Central Vigilance Commission and Allied Bodies 1998
    162 Review of functioning of Central Administrative Tribunal, Customs, Excise and Gold (Control) Appellate Tribunal and Income-Tax Appellate Tribunal 1998
    163 The Code of Civil Procedure (Amendment) Bill, 1997 1998
    164 The Indian Divorce Act, 1869 (Act IV of 1869 ) 1998
    165 Free and Compulsory Education for Children 1998
    166 The Corrupt Public Servants (forfeiture of property) Bill 1999
    167 The Patents (Amendment) Bill, 1998 1999
    168 The Hire-Purchase Act, 1972 1999
    169 Amendment of Army, Navy and Air Force Act 1999
    170 Reform of the Electoral Laws 1999
    171 The Bio-Diversity Bill, 2000 2000
    172 Review of Rape Laws 2000
    173 Prevention of Terrorism Bill, 2000 2000
    174 Property Rights of Women : Proposed Reform Under the Hindu Law 2000













    Sixteenth Law Commission
    (Chairman Mr. Justice B. P. Jeevan Reddy, 2000-2001)
    (Chairman Mr. Justice M. Jagannadha Rao, 2002-2003)



    Number of Report
    Subject
    		 Year



    175 The Foreigners (Amendment) Bill, 2000 2000
    176 The Arbitration and Conciliation (Amendment) Bill, 2001 2001
    177 Law Relating to Arrest:   Part I  Part II 2001
    178 Recommendations for amending various enactments, both civil and criminal:  Part I  Part II 2001
    179 Public Interest Disclosure and Protection of Informers:   Part I   Part II 2001
    180 Article 20(3) of the Constitution of India and Right to Silence 2002
    181 Amendment to Section 106 of the Transfer of Property Act, 1882 2002
    182 Amendment of Section 6 of the Land Acquisition Act, 1894 2002
    183 A Continuum on the General Clauses Act, 1897 with special reference to the admissibility and codification of external aids to interpretation of statutes 2002
    184 Legal Education & Professional Training and Proposals for amendments to the Advocates Act, 1961 and the University Grants Commission Act, 1956:  Part - I     Part - II 2002
    185 Review of the Indian Evidence Act, 1872: Part - I    Part - II    Part - IIIA   Part - IIIB    Part - IV    Part - V 2003













    Seventeenth Law Commission
    (Chairman Mr. Justice M. Jagannadha Rao, 2003-2006)



    Number of Report
    Subject
    		 Year



    186 Proposal to Constitute Environment Courts 2003
    187 Mode of Execution of Death Sentence and Incidental Matters 2003
    188 The Proposals for Constitution of Hi-Tech Fast- Track Commercial Divisions in High Courts 2003
    189 Revision of Court Fees Structure 2004
    190 The Revision of the Insurance Act, 1938 and the Insurance Regulatory and Development Authority Act, 1999 2004
    191 Regulation of Funds collected for Calamity Relief 2004
    192 Prevention of Vexatious Litigation 2005
    193 Transnational Litigation - Conflict of Laws - Law of Limitation 2005
    194 Verification of Stamp Duties and Registration of Arbitral Awards 2005
    195 The Judges (Inquiry) Bill, 2005 2005
    196 Medical Treatment to Terminally Ill Patients (Protection of Patients and Medical Practitioners) 2006
    197 Public Prosecutor's Appointments 2006
    198 Witness Identity Protection and Witness Protection Programmes 2006
    199 Unfair (Procedural and Substantive) Terms in Contract 2006
    200
    		 Trial by Media -  Free Speech and Fair Trial under Criminal Procedure Code 1973 2006
    201 Emergency Medical Care to victims of Accidents and during emergency medical condition and women under labour 2006













    Eighteenth Law Commission
    (Chairman Mr. Justice AR. Lakshmanan, 2007-2009)




    Number of Report
    Subject
    		 Year



    202
    		 Proposal to amend Section 304-B of the Indian Penal Code 2007
    203
    		 Section 438 of the Code of Criminal Procedure 1973, as Amended by the Code of Criminal Procedure (Amendment) Act 2005 (Anticipatory Bail) 2007
    204
    		 Proposal to amend the Hindu Succession Act, 1956 as amended by Act 39 of 2005 2008
    205
    		 Proposal to amend the Prohibition of Child Marriage Act, 2006 and other allied laws 2008
    206
    		 Proposal for enactment of new Coroners Act applicable to the whole of India 2008
    207
    		 Proposal to amend Section 15 of the Hindu Succession Act, 1956 in case a female dies intestate leaving her self acquired property with no heirs 2008
    208
    		 Proposal for  amendment of  explanation to  Section 6 of the Hindu Succession Act, 1956 to include oral partition and  family arrangement in the definition of "partition"
    		 2008
    209
    		 Proposal for omission of Section 213 from the Indian Succession Act, 1925  2008
    210
    		 Humanization and Decriminalization of Attempt to Suicide  2008
    211
    		 Laws on Registration of Marriage and Divorce - A Proposal for Consolidation and Reform  2008
    212
    		 Laws of Civil Marriages in India - A Proposal to Resolve Certain Conflicts  2008
    213
    		 Fast Track Magisterial Courts for Dishonoured Cheque Cases 2008
    214
    		 Proposal for Reconsideration of Judges cases I, II and III - S. P. Gupta Vs UOI reported in AIR 1982 SC 149, Supreme Court Advocates-on-Record Association Vs UOI reported in 1993 (4) SCC 441 and Special Reference 1 of 1998 reported in 1998 (7) SCC 739 2008
    215
    		 L. Chandra Kumar be revisited by Larger Bench of Supreme Court 2008
    216
    		 Non-Feasibility of introduction of Hindi as compulsary language in the Supreme Court of India 2008
    217
    		 Irretrievable Breakdown of Marriage - Another Ground for Divorce 2009
    218
    		 Need to accede to the Hague Convention on the Civil Aspects of International Child Abduction (1980) 2009
    219
    		 Need for Family Law Legislations for Non-resident Indians 2009
    220
    		 Need for fix Maximum Chargeable Court-fees in Subordinate Civil Courts 2009
    221
    		 Need for Speedy Justice - Some Suggestions 2009
    222
    		 Need for Justice - Dispensation through ADR etc. 2009
    223
    		 Need for Ameliorating the lot of the Have-nots - Supreme Court's Judgments 2009
    224
    		 Amendment of section 2 of Divorce Act, 1869 Enabling Non-domiciled Estranged Christian Wives to seek Divorce 2009
    225
    		 Amendment of Sections 7, 7A and 7B of Industrial Disputes Act 1947 Making Advocates Eligible to man Labour Courts and Industrial Tribunals 2009
    226
    		 The Inclusion of Acid Attacks as Specific Offences in the Indian Penal Code and a law for Compensation for Victims of Crime 2009
    227
    		 Preventing Bigamy via Conversion to Islam - A Proposal for giving Statutory Effect to Supreme Court Rulings 2009
    228
    		 Need for Legislation to Regulate Assisted Reproductive Technology Clinics as well as Rights and Obligations of Parties to a Surrogacy 2009
    229
    		 Need for division of the Supreme Court into a Constitution Bench at Delhi and Cassation Benches in four regions at Delhi, Chennai/Hyderabad, Kolkata and Mumbai 2009
    230
    		 Reforms in the Judiciary -Some Suggestions
    		 2009
    231
    		 Amendment in Indian Stamp Act 1899 and Court-Fees Act, 1870 permitting different modes of payment 2009
    232
    		 Retirement Age of Chairpersons and Members of Tribunals - Need for Uniformity 2009
    233
    		 Amendment of Code of Criminal Procedure Enabling Restoration of Complaints 2009
    234
    		 Legal Reforms to combat Road Accidents 2009










    Nineteenth Law Commission
    (Chairman Mr. Justice P. V. Reddi, 2009-2012)




    Number of Report Subject Year



    235
    		 Conversion/Reconversion to another religion-mode of proof 2010
    236
    		 Court-fees in Supreme Court vis-a-vis Corporate Litigation 2010
    237
    		 Compounding of (IPC) Offences 2011
    238
    		 Amendment of Section 89 of the Code of Civil Procedure 1908 and Allied Provisions 2011
    239
    		 Expeditious Investigation and Trial of Criminal Cases Against Influential Public Personalities 2012
    240
    		 Costs in Civil Litigation 2012
    241
    		 Passive Euthanasia - A Relook 2012
    242
    		 Prevention of Interference with the freedom of Matrimonial Alliances (in the name of Honour and Tradition): A Suggested Legal Framework 2012
    243
    		 Section 498A IPC 2012










    Twentieth Law Commission
    (Chairman Mr. Justice D. K. Jain, 2013-2013)
    (Chairman Mr. Justice Ajit Prakash Shah, 2013-2015)



    Number of Report Subject Year



    244
    		 Electoral Disqualifications 2014
    245
    		 Arrears and Backlog : Creating Additional Judicial (wo)manpower 2014
    246
    		 Amendments to the Arbitration and Conciliation Act 1996     Annexure     Supplementary
    		 2014
    247
    		 Sections 41 to 48 of the Indian Succession Act, 1925 - Proposed Reforms 2014
    248
    		 "Obsolete Laws : Warranting Immediate Repeal" (Interim Report) 2014
    249
    		 "Obsolete Laws : Warranting Immediate Repeal" (Second Interim Report) 2014
    250
    		 "Obsolete Laws : Warranting Immediate Repeal" (Third Interim Report) 2014
    251
    		 "Obsolete Laws : Warranting Immediate Repeal" (Fourth Interim Report) 2014
    252
    		 Right of the Hindu Wife to Maintenance : A relook at Section 18 of the Hindu Adoptions and Maintenance Act, 1956 2015
    253
    		 Commercial Division and Commercial Appellate Division of High Courts and Commercial Courts Bill, 2015 2015
    254
    		 The Prevention of Corruption (Amendment) Bill, 2013 2015
    255
    		 Electoral Reforms 2015
    256
    		 Eliminating Discrimination Against Persons Affected by Leprosy 2015
    257
    		 Reforms in Guardianship and Custody Laws in India 2015
    258
    		 Prevention of Bribery of Foreign Public Officials and Officials of Public International Organisations - A Study and Proposed Amendments 2015
    259
    		 Early Childhood Development and Legal Entitlements 2015
    260
    		 Analysis of the 2015 Draft Model Indian Bilateral Investment Treaty 2015
    261
    		 Need to Regulate Pet Shops and Dog and Aquarium Fish Breeding 2015
    262
    		 The Death Penalty 2015










    Twenty-First Law Commission
    (Chairman Dr. Justice B. S. Chauhan, 2015-2018)




    Number of Report Subject Year
    263
    		 The Protection of Children (Inter-Country Removal and Retention) Bill, 2016 2016
    264
    		 The Criminal Law (Amendment) Bill, 2017 (Provisions dealing with Food Adulteration) 2017
    265
    		 Prospects of Exempting Income arising out of Maintenance Money of 'Minor' 2017
    266
    		 The Advocates Act, 1961 (Regulation of Legal Profession) 2017
    267
    		 Hate Speech 2017
    268
    		 Amendments to Criminal Procedure Code, 1973 - Provisions Relating to Bail     Corrigendum
    		 2017
    269
    		 Transportation and House-keeping of Egg-laying hens (layers) and Broiler Chickens 2017
    270
    		 Compulsory Registration of Marriages 2017
    271
    		 Human DNA Profiling - A draft Bill for the Use and Regulation of DNA-Based Technology 2017
    272
    		 Assessment of Statutory Frameworks of Tribunals in India      Errata
    		 2017
    273
    		 Implementation of 'United Nations Convention against Torture and other Cruel, Inhuman and Degrading Treatment or Punishment' through Legislation
    		 2017
    274
    		 Review of the Contempt of Court Act, 1971 (Limited to Section 2 of the Act)
    		 2018
    275
    		 Legal Framework:BCCI vs. vis-a-vis Right to Information Act, 2005
    		 2018
    276
    		 Legal Framework: Gambling and Sports Betting including in Cricket in India
    		 2018
    277
    		 Wrongful Prosecution (Miscarriage of Justice): Legal Remedies
    		 2018










    Twenty-second Law Commission
    (Chairman, Justice Ritu Raj Awasthi  2020-2024)



    Number of Report Subject Year
    278
    		 Urgent Need to Amend Rule 14(4) of Order VII of the Code of Civil Procedure, 1908
    		 2023
    279
    		 Usage of the Law of Sedition
    		 2023
    280
    		 The Law on Adverse Possession          Dissent Note          Supplementary Note
    		 2023
    281
    		 Compensation for damage due to installation of towers and transmission lines under The Indian Telegraph Act, 1885 and The Electricity Act, 2003
    		 2023
    282
    		 Amendment in Section 154 of The Code of Criminal Procedure, 1973 for Enabling Online Registration of FIR
    		 2023
    283
    		 Age of consent under the Protection of Children from Sexual Offences Act, 2012
    		 2023
    284
    		 Revisiting the Law on Prevention of Damage to Public Property
    		 2024
    285
    		 The Law on criminal Defamation 2024
    286
    		 A Comprehensive Review of the Epidemic Diseases Act,1897 2024
    287
    		 Law on Matrimonial Issues relating to Non-Resident Indians and Overseas Citizens of India 2024
    289
    		 Trade Secrets and Economic Espionage          Part-1          Part-2          Part-3
    		 2024




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