Report No. 272

A. Justice Rankin Committee Report - 1924

3.5. Justice Rankin Committee was set up to "Enquire in to the operation and effects of the substantive and adjective law, whether enacted or otherwise, followed by the Courts in India in the disposal of Civil suits, appeals, application for revision and other civil litigation...".45 The Committee submitted its Report suggesting various reforms to deal with the pendency of cases, as delay and backlog of cases had been a problem even in pre-independence period also.

45 Jensen, Erik Gilbert and Heller, Thomas C., Beyond Common Knowledge: Empirical Approaches to the Rule of Law, Stanford University Press, 2003 at p. 157.