Report No. 169

Amendment of Army, Navy and AIR Force Acts

Contents
Chapter I	Introduction
1.1,2.	The Objective
Chapter II	Indian Military Law-its Origin and Extent
2.1.	Origin of the Indian Army
2.	E.I. Company's Mutiny Act
3.	Each Presidency Frames its own code
4.	Government of India Act, 1833, and the "Articles of War"
5.	Amendment of "Articles" in 1894
6.	The Indian Army Act, 1911
7.	The Indian Army (Suspension of Sentences) Act, 1920
8.	Army Act, 1950
9.	Rules and other "subordinate legislation"
Chapter III	Observations of The Hon'ble Supreme Court of India
3.1.	Lt. Col. Prithi Pal Singh's case
2.	S.N. Mukherjee's case
Chapter IV	Relevant Statutory Provisions
4.1,2.	Relevant Statutory Provisions
3.	Need for taking up the subject suo motu
4.	Brief survey of the Army Act, 1950
5.	No existing right of appeal against the order of the courts-martial
6.	Differences in the procedures in the Navy Act and the Army Act
Chapter V	How the Objectives can be Attained
5.1.	Conclusions regarding appeals against the final orders passed by the courts-martial
Chapter VI	Other Conclusions
6.1,2.	Examination of Views of the Armed Forces Personnel
3,4	Conclusions regarding adjudication of service disputes
Chapter VII	Recommendations
7.1,2	To sum up, the Law Commission makes the following recommendations