Report No. 124

The High Court Arrears-A Fresh Look

Contents
Chapter I	Introduction
	Introduction (1)
	Introduction (2)
	Introduction (3)
Chapter II	Principal Causes Contributing to Delay in Courts Noticed Earlier
	Principal Causes Contributing to Delay in Courts Noticed Earlier
Chapter III	Remedial Measures for the Principal Infirmities
	Remedial Measures for the Principal Infirmities
	Classification of Civil Cases Pending in the High Courts as on 31-12-1985 in Terms of Period of Pendency
	Monthly Statement for the Month of September, 1987
	Statement as on 1st October, 1987
	Constitution Matters as on 1st October, 1987 (1)
	Constitution Matters as on 1st October, 1987 (2)
Chapter IV	Suggestions in Unexplored Region
	Suggestions in Unexplored Region (1)
	Suggestions in Unexplored Region (2)
	Suggestions in Unexplored Region (3)
Chapter V	Computer Technology
	Computer Technology
Chapter VI	Conclusion
	Conclusion
Appendix I	Law Commission Report number and other Reports
Appendix II	D. 0. N. 3/Chmn/88-L.C
	Terms of Reference in the Context of Studying Judiciary Law
Appendix III	(Paras. 3.6 and 3.24)