1.       

Liability of the State in Tort

2.       

Parliamentary Legislation relating to Sales Tax

3.       

Limitation Act, 1908

4.       

On the Proposal that High Courts should Sit in Benches at Different Places in a State

5.       

British Statutes Applicable to India

6.       

Registration Act, 1908

7.       

Partnership Act, 1932

8.       

Sale of Goods Act, 1930

9.       

Specific Relief Act, 1877

10.       

Law of Acquisition and Requisitioning of Land

11.       

Negotiable Instruments Act, 1881

12.       

Income-Tax Act, 1922

13.       

Indian Contract Act, 1872

14.       

Reform of Judicial Administration

15.       

Report on the Law of Christian Marriage and Divorce

16.       

Report on the Official Trustees Act, 1913

17.       

Trusts Act, 1882

18.       

Converts Marriage Dissolution Act, 1866

19.       

Administrator-Generals Act, 1913

20.       

Law of Hire-Purchase

21.       

Marine Insurance

22.       

Christian Marriage and Matrimonial Clauses Bill, 1961

23.       

Law of Foreign Marriages

24.       

Commissions of Inquiry Act, 1952

25.       

Evidence of Officers about Forged Stamps, Currency Notes, etc

26.       

Insolvency Laws

27.       

Code of Civil Procedure, 1908

28.       

Indian Oaths Act, 1873

29.       

Proposal to include certain Social and Economic Offences in the Indian Penal Code

30.       

Section 5 of the Central Sales Tax Act, 1956 - Taxation by the States of Sales in the Course of Import

31.       

Section 30(2) of the Indian Registration Act, 1908 - Extension to Delhi

32.       

Section 9 of the Code of Criminal Procedure, 1898 - Appointment of Sessions Judges, Additional Sessions Judges and Assistant Sessions Judges

33.       

Section 44, Code of Criminal Procedure, 1898

34.       

Indian Registration Act, 1908

35.       

Capital Punishment

36.       

Section 497, 498 and 499 of the Codeof Criminal Procedure, 1898 - Grant of Bail with Conditions

37.       

Code of Criminal Procedure, 1898 (Sections 1-176)

38.       

Indian Post Office Act, 1898

39.       

Punishment of Imprisonment for Life under the Indian Penal Code

40.       

Law relating to Attendance of Prisoners in Courts

41.       

Code of Criminal Procedure, 1898

42.       

Indian Penal Code

43.       

Offences Against the National Security

44.       

Appellant Jurisdiction of the Supreme Court in Civil matters

45.       

Civil Appeals to The Supreme court on a Certificate of Fitness

46.       

The Constitution (Twenty-Fifth Amendment) Bill, 1971

47.       

Trial and Punishment of Social and Economic Offences

48.       

Some questions Under the Code of Criminal Procedure Bill, 1970

49.       

The Proposal for inclusion of Agricultural Income in the Total Income for the purpose of determining the Rat of Tax under the Income-Tax Act, 1961

50.       

The Proposal to included Persons connected with Public Examinations within the Definition of "Public Servant in the India Penal Code

51.       

Compensation for Injuries caused by Automobiles in hit-and-run Cases

52.       

Estate Duty on Property acquired after Death

53.       

Effect of The Pensions Act, 1871 On the Right to Sue for Pensions of Retired Members of the Public Services

54.       

The Code of Civil Procedure, 1908

55.       

Rate of Interest for the Period after Decree and Interest on Costs Under Sections 34 and 35 of the Code of Civil Procedure, 1908

56.       

Statutory Provision as to Notice of Suit other than Section 80 of the Civil Procedure Code

57.       

Benami Transactions

58.       

Structure and Jurisdiction of the Higher Judiciary

59.       

Hindu Marriage Act, 1955 and Special Marriage Act, 1954

60.       

General Clauses Act, 1897

61.       

Certain Problems connected with Powers of the States to Levy a Tax on the Sale of Goods and with the Central Sales Tax Act, 1956

62.       

Workmens Compensation Act, 1923

63.       

Interest Act, 1839

64.       

Suppression of Immoral Traffic in Women and Girls Act, 1956

65.       

Recognition of Foreign Divorces

66.       

Married Womens Property Act, 1874

67.       

Indian Stamp Act, 1899

68.       

The Powers of Attorney Act, 1882

69.       

Indian Evidence Act, 1872

70.       

The Transfer of Property Act, 1882

71.       

The Hindu Marriage Act, 1955 - Irretrievable breakdown of Marriage as a Ground of Divorce

72.       

Restriction on Practise after being a Permanent Judge

73.       

Criminal Liability for failure by Husband to Pay Maintenance or Permanent Alimony certain to the Wife by the Court under Certain Enactments or Rules of Law

74.       

Proposal to amend the Indian Evidence Act, 1872 so as to render admissible certain statements made by witnesses before Commissions of Inquiry and other Statutory Authorities

75.       

Disciplinary Jurisdiction under the Advocates Act, 1961

76.       

Arbitration Act, 1940

77.       

Delay and Arrears in Trial Courts

78.       

Congestion of under trial Prisoners in Jails

79.       

Delay and Arrears in High Courts and Other Appellate Courts

80.       

Method of appointments of Judges

81.       

Hindu Widows Re-marriage Act, 1856

82.       

Effect of Nomination under Section 39 of the Insurance Act, 1938

83.       

The Guardians and Wards Act, 1890 and Certain Provisions of the Hindu Minority and Guardianship Act, 1956

84.       

Rape and Allied Offences - Some Questions of Substantive Law, Procedire and Evidence

85.       

Claims for Compensation under Chapter 8 of the Motor Vehicles Act, 1939

86.       

The Partition Act, 1893

87.       

Identification of Prisoners Act, 1920

88.       

Governmental Privilege in Evidence - Sections 123, 124 and 162 of the Indian Evidence Act, 1872 and Articles 74 and 163 of the Constitution

89.       

The Limitation Act, 1963

90.       

The Grounds of Divorce amongst Christians in India - Section 10 of the Indian Divorce Act, 1869

91.       

Dowry Deaths and Law Reform - Amending the Hindu Marriage Act, 1955, the Indian Penal Code, 1860 and the Indian Evidence Act, 1872

92.       

Damage in Applications for Judicial Review - Recommendations for Legislation

93.       

Disclosure of Sources of Information by Mass Media

94.       

Evidence Obtained Illegally or Improperly - Proposed Section 166a of the Indian Evidence Act, 1872

95.       

Constitution Division within the Supreme Court

96.       

Repeal of Certain Obsolete Central Acts

97.       

Section 28 of the Indian Contract Act, 1872 - Prescriptive Clauses in Contracts

98.       

Sections 24 to 26 of the Hindu Marriage Act, 1955 - Orders for Interim Maintenance and Orders for the Maintenance of Children in Matrimonial Proceedings

99.       

Oral and Written Arguments in the Higher Courts

100.       

Litigation by and against the Government - Some Recommendations for Reform

101.       

Freedom of Speech and Expression under Article 19 of the Constitution - Recommendation to Extend it to Indian Corporations

102.       

Section 122(1) of the Code of Criminal Procedure, 1973 - Imprisonment for breach of Bond for Keeping the Place with Sureties

103.       

Unfair Terms in Contract

104.       

The Judicial Officers Protection Act, 1850

105.       

Quality Control and Inspection of Consumer Goods

106.       

Section 103A of the Motor Vehicles Act, 1939 - Effect of Transfer of a Motor Vehicle on Insurance

107.       

Law of Citizenship

108.       

Promissory Estoppel

109.       

Obscene and Indecent Advertisements and Displays - Sections 292, 293 of the Indian Penal Code

110.       

The Indian Succession Act, 1925

111.       

The Fatal Accidents Act, 1855

112.       

Section 45 of the Insurance Act, 1938

113.       

Injuries in Police Custody

114.       

Gram Nyayalaya

115.       

Tax Courts

116.       

Formation of an All India Judicial Service

117.       

Training of Judicial Officers

118.       

Method of Appointments to Subordinate Courts, Subordinate Judiciary

119.       

Access to Exclusive Forum for Victims of Motor Accidents under the Motor Vehicles Act, 1939

120.       

Manpower Planning in Judiciary - A Blueprint

121.       

A New Forum for Judicial Appointments

122.       

Forum for National Uniformity in Labour Adjudication

123.       

Decentralisation of Administration of Justice - Disputes Involving Centres of Higher Education

124.       

The High Court Arrears - A Fresh Look

125.       

The Supreme Court - A Fresh Look

126.       

Government and Public Sector Undertaking - Litigation Policy and Strategies

127.       

Resource Allocation for Infra-structural Services in Judicial Administration - A Continuum of the Report on Manpower Planning in Judiciary: A Blueprint

128.       

Cost of Litigation

129.       

Urban Litigation Mediation as Alternative to Adjudication

130.       

Benami Transactions - A Continuum

131.       

Role of the Legal Profession in Administration of Justice

132.       

Need for Amendment of the Provisions of Chapter IX of the Code of Criminal Procedure, 1973 in order to Ameliorate the hardship and mitigate the distress of Neglected Women, Children and Parents

133.       

Removal of Discrimination against Women in matters relating to Guardianship and Custody of Minor Children and elaboration of the Welfare Principle

134.       

Removing Deficiencies in certain provisions of the Workmens Compensation Act, 1923

135.       

Women in Custody

136.       

Conflicts in High Court Decisions on Central Laws - How to Foreclose and how to Resolve

137.       

Need for creating Office of Ombudsman and for Evolving Legislative - Administrative measures Inter alia to relieve hardships caused by Inordinate Delays in settling Provident Fund claims of Beneficiaries

138.       

Legislative Protection for Slum and Pavement Dwellers

139.       

Urgent need to amend Order XXI, Rule 92(2) of the Code of Civil Procedure to remove an anomaly which nullifies the Benevolent Intention of the Legislature and Occasions Injustice to Judgment

140.       

Need to amend Order V, Rule 19A of the Code of Civil Procedure, 1908 - Relating to Service of Summons by Registered Post with a view to foreclose

141.       

Need for amending the Law as regards to the Power of Courts to Restore Criminal Revision Applications and Criminal cases dismissed for Default in Appearance

142.       

Concessional Treatment for Offenders who on their own initiative choose to plead guilty without any bargaining

143.       

Legislative Safeguards for protecting the Small Depositors from Exploitation

144.       

Conflicting Judicial Decisions pertaining to the Code of Civil Procedure

145.       

Article 12 of the Constitution and Public Sector Undertakings

146.       

Sale of Women and Children

147.       

Specific Relief Act, 1963

148.       

Repeal of certain Pre-1947 Central Acts

149.       

Removing certain deficiencies in the Motor Vehicles Act, 1988

150.       

Suggesting some amendments to the Code of Civil Procedure, 1908

151.       

Admiralty Jurisdiction

152.       

Custodial Crimes

153.       

Inter-Country Adoption

154.       

The Code of Criminal Procedure, 1973

155.       

Drugs and Psychotropic Substances Act, 1985

156.       

The Indian Penal Code

157.       

Section 52 of the Transfer of Property Act, 1882 and its Amendment

158.       

The Amendment of the Industries (Development & Regulation) Act, 1951

159.       

Repeal and Amendment of Laws - Part I

160.       

Amendments to the All-India Council for Technical Education Act, 1987

161.       

Central Vigilance Commission and Allied Bodies

162.       

Review of functioning of Central Administrative Tribunal - Customs, Excise and Gold (Control) Appellate Tribunal and Income-Tax Appellate Tribunal

163.       

The Code of Civil Procedure (Amendment) Bill, 1997

164.       

Indian Divorce Act, 1869

165.       

Free and compulsory Education for Children

166.       

The Corrupt Public Servants (Forfeiture of Property) Bill

167.       

The Patents (Amendment) Bill, 1998

168.       

The Hire-Purchase Act, 1972

169.       

Amendment of Army, Navy and AIR Force Acts

170.       

Reform of The Electoral Laws

171.       

Biodiversity Bill

172.       

Review of Rape Laws

173.       

Report on Prevention of Terrorism Bill, 2000

174.       

Property Rights of Women - Proposed Reforms under the Hindu Law

175.       

The Foreigners (Amendment) Bill, 2000

176.       

The Arbitration and Conciliation (Amendment) Bill, 2001

177.       

Law relating to Arrest

178.       

Recommendations for amending various Enactments - Both Civil and Criminal

179.       

Public Interest Disclosure and Protection of Informers

180.       

Report on Article 20(3) of the Constitution of India and the Right to Silence

181.       

Amendment to Section 106 of the Transfer of Property Act, 1882

182.       

Amendment of Section 6 of the Land Acquisition Act, 1894

183.       

A continuum on the General Clauses Act, 1897 with special reference to the admissibility and codification of external aids to interpretation of statutes

184.       

Legal Education & Professional Training and Proposals for Amendments to the Advocates Act, 1961 and the University Grants Commission Act, 1956

185.       

Review of the Indian Evidence Act, 1872

186.       

Proposal to Constitute Environment Courts

187.       

Mode of Execution of Death Sentence and Incidental Matters

188.       

Proposals for Constitution of Hitech Fast Track Commercial Divisions in High Courts

189.       

Revision of Court Fees Structure

190.       

Revision of the Insurance Act, 1938 and the Insurance Regulatory and Development Authority Act, 1999

191.       

Regulation of funds Collected for Calamity Relief

192.       

Prevention of Vexatious Litigation

193.       

Transnational Litigation - Conflict of Laws: Law of Limitation

194.       

Verification of Stamp Duties and Registration of Arbitral Awards

195.       

Judges (Inquiry) Bill, 2005

196.       

Medical Treatment to Terminally Ill Patients (Protection of Patients and Medical Practitioners)

197.       

Public Prosecutors Appointments

198.       

Witness Identity Protection and Witness Protection Programmes

199.       

Unfair (Procedural and Substantive) Terms in Contract

200.       

Trial by Media free speech and fair trial under Criminal Procedure Code, 1973

201.       

Emergency Medical Care to Victims of Accidents and during Emergency Medical Condition and Women under Labour

202.       

Proposal to amend Section 304-B of the Indian Penal Code

203.       

Section 438 of the Code of Criminal Procedure, 1973 as amended by the Code of Criminal Procedure (Amendment) Act, 2005 - Anticipatory Bail

204.       

Proposal to amend the Hindu Succession Act, 1956 as amended by Act 39 of 2005

205.       

Proposal to amend the Prohibition of Child Marriage Act, 2006 and other allied Laws

206.       

Proposal for Enactment of New Coroners Act Applicable to the whole of India

207.       

Proposal to amend Section 15 of the Hindu Succession Act, 1956 in case a female dies Intestate leaving herSelf Acquired Property with no heirs.

208.       

Proposal for amendment of Explanation to Section 6 of the Hindu Succession Act, 1956 to include oral partition and family arrangement

209.       

Proposal for omission of Section 213 from the Indian Succession Act, 1925

210.       

Humanization and Decriminalization of attempt to Suicide

211.       

Laws on Registration of Marriage and Divorce - A Proposal for consolidation and reform

212.       

Laws of Civil Marriages in India - A Proposal to Resolve certain Conflicts

213.       

Fast Track Magisterial Courts for Dishonoured Cheque Cases

214.       

Proposal for reconsideration of Judges Cases I, II and III - S.P. Gupta v. UOI reported in AIR 1982 SC 149, Supreme Court Advocates-On-Record Association v. UOI and Special Reference 1 of 1998

215.       

L. Chandra Kumar be revisited by Larger Bench of Supreme Court

216.       

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

217.       

Irretrievable Breakdown of Marriage another Ground for Divorce

218.       

Need to accede to the Hague Convention on The Civil aspects of International Child Abduction 1980

219.       

Need for Family Law Legislations for Non-Resident Indians

220.       

Need to fix maximum chargeable Court-fees in Subordinate Civil Courts

221.       

Need for Speedy Justice - Some Suggestions

222.       

Need for Justice - dispensation through ADR etc.

223.       

Need for Ameliorating the lot of the have-nots

224.       

Amendment of Section 2 of the Divorce Act, 1869 enabling Non-domiciled Estranged Christian wives to seek Divorce

225.       

Amendment of Sections 7, 7a and 7b of the Industrial Disputes Act, 1947 making advocates eligible to man Labour Court and Industrial Tribunal

226.       

The Inclusion of Acid Attacks as Specific Offences in the Indian Penal Code and a law for Compensation for Victims of Crime

227.       

Preventing Bigamy via Conversion to Islam - A Proposal for giving statutory effect to Supreme Court Rulings

228.       

Need for Legislation to Regulate assisted Reproductive Technology Clinics as well as Rights and Obligations of Parties to Surrogacy

229.       

Need for Division of the Supreme Court into a Constitution Bench at Delhi and Cassation Benches in four Regions at Delhi, Chennai or Hyderabad, Kolkata and Mumbai

230.       

Reforms in the Judiciary - Some Suggestions

231.       

Amendments in the Indian Stamp Act, 1899 and Court-Fees Act, 1870 permitting different modes of Payment

232.       

Retirement Age of Chairpersons and Members of Tribunal - Need for Uniformity

233.       

Amendment of Code of Criminal Procedure enabling restoration of Complaints

234.       

Legal Reforms to Combat Road Accidents

235.       

Conversion/Reconversion to another Religion - Mode of Proof

236.       

Court-fees in Supreme Court vis-à-vis Corporate Litigation

237.       

Compounding of (IPC) Offences

238.       

Amendment of Section 89 of the Code of Civil Procedure, 1908 and allied Provisions

239.       

Expeditious Investigation and Trial of Criminal Cases against Influential Public Personalities

240.       

Costs in Civil Litigation

241.       

Passive Euthanasia - A relook

242.       

Prevention of Interference with the Freedom of Matrimonial Alliances (in the name of Honour and Tradition) - A Suggested Legal Framework

243.       

Section 498-A of the Indian Penal Code

244.       

Electoral Disqualifications

245.       

Arrears and Backing - Creating Additional Judicial (wo)manpower

246.       

Amendments to the Arbitration and Conciliation Act, 1996

247.       

Sections 41 to 48 of the Indian Succession Act, 1925 - Proposed Reforms

248.       

"Obsolete Laws: Warranting Immediate Repeal" (Interim Report)

249.       

"Obsolete Laws: Warranting Immediate Repeal" (Second Interim Report) Table of Contents

250.       

Obsolete Laws - Warranting Immediate Repeal (Third Interim Report)

251.       

"Obsolete Laws: Warranting Immediate Repeal" (Fourth Interim Report)

252.       

Right of the Hindu Wife to Maintenance: A relook at Section 18 of the Hindu Adoptions and Maintenance Act, 1956

253.       

Commercial Division and Commercial Appellate Division of High Courts and Commercial Courts Bill, 2015

254.       

The Prevention of Corruption (Amendment) Bill, 2013

255.       

Electoral Reforms

256.       

Eliminating Discrimination against Persons affected by Leprosy

257.       

Reforms in Guardianship and Custody Laws in India

258.       

Prevention of Bribery of Foreign Public Officials and Officials of Public International Organisations - A Study and Proposed Amendments

259.       

Early Childhood Development and Legal Entitlements

260.       

Analysis of the 2015 Draft Model Indian Bilateral Investment Treaty

261.       

Need to Regulate Pet Shops and Dog and Aquarium Fish Breeding

262.       

Death Penalty

263.       

Protection of Children (Inter-Country Removal and Retention) Bill, 2016

264.       

Criminal Law (Amendment) Bill, 2017 - Provisions dealing with Food Adulteration

265.       

Prospects of Exempting Income arising out of Maintenance Money of Minor

266.       

Advocates Act, 1961 - Regulation of Legal Profession

267.       

Hate Speech

268.       

Amendments to Criminal Procedure Code, 1973 - Provisions relating to Bail

269.       

Transportation and House-keeping of Egg-laying hens (layers) and Broiler Chickens

270.       

Compulsory Registration of Marriages

271.       

Human DNA Profiling - A Draft Bill for the Use and regulation of DNA-based Technology

272.       

Assessment of Statutory Frameworks of Tribunals in India

273.       

Implementation of United Nations Convention against Torture and other Cruel, Inhuman and Degrading Treatment or Punishment through Legislation

274.       

Review of the Contempt of Courts Act, 1971

275.       

Legal Framework - BCCI Vis-à-Vis Right to Information Act, 2005

276.       

Legal Framework - Gambling and Sports betting including Cricket in India

277.       

Wrongful Prosecution (Miscarriage of Justice) - Legal Remedies