Report No. 216

Non-Feasibility of Introduction of Hindi as Compulsory Language in The Supreme Court of India

Contents
	Non-Feasibility of Introduction of Hindi as Compulsory Language in The Supreme Court of India
Chapter I	Introduction
Chapter II	Relevant provisions of the Constitution of India
Chapter 3	Language of The Supreme Court, High Courts, Etc
	Article 348 - Language to be used in the Supreme Court and in the High Courts and for Acts, Bills, etc
	Article 349 - Special procedure for enactment of certain laws relating to language
Chapter III	Views of Judges, Senior Advocates, High Court Advocates' Associations on the proposal to amend article 348 of the Constitution of India
	Judges
	Senior Advocates
	High Court Advocates' Associations
	President, Bar Association of India
	Hon'ble Mr. Justice K.T. Thomas
	Hon'ble Mr. Justice V.R. Krishna Iyer
	Hon'ble Mr. Justice B.N. Srikrishna
	Hon'ble Mr. Justice M.N. Venkatachaliah
	Hon'ble Mr. Justice K. Jagannatha Shetty
	Hon'ble Mr. Justice B.P. Jeevan Reddy
	Hon'ble Mr. Justice A.M. Ahmadi
	Note on the recommendation of the Parliamentary Committee asking High Courts/Supreme Court to deliver Judgments/decrees etc, in Hindi
	Hon'ble Mr. Justice N. Santosh Hegde
	Hon'ble Mr. Justice SSM Quadri
	Hon'ble Mr. Justice K.S. Paripoornan
	Dr. Justice V.S. Malimath, Former Chief Justice of Karnataka & Kerala
	Mr. P.P. Rao, Sr. Advocate
	Mr. T.L. Viswanatha Iyer, Sr. Advocate
	Mr. Vijay Hansaria, Sr. Advocate
	Mr. K.K. Venugopal, Sr. Advocate
	Mr. Arvind Datar, Sr. Advocate
	Difficulty in implementing the recommendations
	Judgments of High Courts/Supreme Cour
	Mr. C. Lakshmi Narayanan, Advocate
	Dr. R.G. Padia, Senior Advocate
	Mr. T.P.K. Nambiar, Senior Advocate
	Mr. Fali S. Nariman, President, Bar Association of India
	A.P. High Court Advocates' Association, Hyderabad
	Kerala High Court Advocates' Association
	The Bar Council of Tamilnadu and Puducherry
	Resolution No.189 of 2007 dated 24.11.2007
	Conclusion