Report No. 144

Conflicting Judicial Decisions Pertaining to The Code of Civil Procedure

Contents
Chapter I	Introduction
1.1	Genesis of the Report
2.	Scope of the Report
Chapter II	Sections 1 to 20
	Sections 1 to 20
	Recommendation
	Question for consideration
	Recommendation
	Question for consideration
	Recommendation
	Question for consideration
	Recommendation
Chapter III	Sections 21 to 40
	Question for consideration
	Recommendation
	Question for consideration
	Recommendation to amend Negotiable Instruments Act
	Question for consideration
	Recommendation
Chapter IV	Sections 41 to 100
	Sections 41 to 100
	Question for consideration
	Recommendation
	Question for consideration
	Recommendation
Chapter V	Sections 101 To 158
	Sections 101 To 158
	Question for consideration
	Recommendation
	Question for consideration
	Recommendation
	Question for consideration
	Recommendation
Chapter VI	Orders 1 To 10
	Orders 1 To 10
	Question for consideration
	Recommendation
	Question for consideration
	Recommendation
	Question for consideration
	Recommendation
	Question for consideration
	Recommendation
	Question for consideration
	Exclusion of counter-claim
	Recommendation
	Question for consideration
	Recommendation
Chapter VII	Orders 11 to 20
	Question for consideration
	Recommendation
	Question to be considered
	Recommendation
Chapter VIII	Orders 21 to 30
	Question for consideration
	Recommendation
	Recommendation
	Question for consideration
	Recommendation
Chapter IX	Orders 31 To 40
	Question for consideration
	Recommendation
	Recommendation
	Question for consideration
	Recommendation
	Question for consideration
	Recommendation
	Question for consideration
	Recommendation
Chapter X	Orders 41 to End
	Orders 41 to End
Chapter XI	Summary of Recommendations
	Summary of Recommendations