Report No. 95
Constitution Division within the Supreme Cour- A Proposal for
Chapter 1
Introductory
1.1. Scope and genesis.-
The subject with which this Report is concerned is one of fundamental importance in the judicial system of the country and of direct relevance to the determination of constitutional controversies. Shortly stated, the question that is proposed to be considered is, whether there is need for creating, within the Supreme Court of India, a Constitutional Division that shall be dealing exclusively with matters of public law or, more narrowly, matters of Constitutional Law. The subject has been taken up by the Law Commission of India of its own, having regard to its importance.
Back
