AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 272

Assessment of Statutory Frameworks of Tribunals in India

Contents
Chapter I Introduction (1)
Introduction (2)
Chapter II Tribunal System: A Global Perspective
A Global Perspective
A. Tribunal System in France
B. Tribunal System in England
C. Tribunal System in the United States
D. Tribunal System in Canada
E. Tribunal System in Australia
Chapter III Tribunal System in India
A. Justice Rankin Committee Report - 1924
B. Administrative Reforms Commission - 1966
C. Wanchoo Committee - 1970
D. The High Courts' Arrears Committee Report - 1972
E. Swaran Singh Committee Report - 1976
F. Background and Significance of the Administrative Tribunals Act, 1985
G. National Green Tribunal
H. Choksi Committee - 1977
I. Raghavan Committee Report - 2002
J. The Finance Act, 2017
Chapter IV Revisiting Recommendations of the Previous Law Commissions
A. 14th Report of Law Commission of India, 1958
B. 58th Report of Law Commission of India, 1974
C. 79th Report of Law Commission of India, 1979
D. 115th Report of Law Commission of India, 1986
E. 124th Report of Law Commission of India, 1988
F. 162nd Report of Law Commission of India, 1998
G. 186th Report of the Law Commission of India, 2003
H. 215th Report of Law Commission of India, 2008
I. 232nd Report of Law Commission of India, 2009
Chapter V Uniformity in Appointment, Qualifications, Tenure and Conditions of Service
A. Uniformity in the Appointment System
B. Qualifications and Appointment
C. Reappointment
D. Vacancy
E. Tenure and Service Conditions
Chapter VI Power of Judicial Review under the Constitution (1)
Power of Judicial Review under the Constitution (2)
Chapter VII Appeals to High Courts and the Supreme Court (1)
Appeals to High Courts and the Supreme Court (2)
Chapter VIII Bypassing The Jurisdiction of High Courts (1)
Bypassing The Jurisdiction of High Courts (2)
Chapter IX Exclusion of Jurisdiction of all Courts by an Alternative Mechanism and Access to Justice (1)
Exclusion of Jurisdiction of all Courts by an Alternative Mechanism and Access to Justice (2)
Chapter X Conclusions and Recommendations
Recommendations
Annexure I Tribunals Merged under the Finance Act, 2017
Annexure II Removal Provisions relating to Tribunals
Annexure III Tribunals from where appeal lies to the High Court
Annexure IV Tribunals from where appeal lies to the Supreme Court
Annexure V Tribunals from where appeal lies to the Appellate Tribunals/Authorities
Annexure VI The Acts which Precludes the Jurisdiction of Civil Courts


Law Reports Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement