Report No. 126

Government and Public Sector Undertaking: Litigation Policy and Strategies

Contents
Chapter 1	Introduction
	Introduction (1)
	Introduction (2)
Chapter II	Government and Public Sector Undertakings as Litigants-View from Courts as a Vantage Point
	Government and Public Sector Undertakings as Litigants-View from Courts as a Vantage Point (1)
	Government and Public Sector Undertakings as Litigants-View from Courts as a Vantage Point (2)
Chapter III	Welfare State, Wide Discretionary Powers and the Era of Administrators
	Welfare State, Wide Discretionary Powers and the Era of Administrators (1)
	Welfare State, Wide Discretionary Powers and the Era of Administrators (2)
Chapter IV	Inquiry, Data and Inferences
	Inquiry, Data and Inferences (1)
	Inquiry, Data and Inferences (2)
Chapter V	Contemporary Situation and Suggested Remedies by Interested Groups
	Contemporary Situation and Suggested Remedies by Interested Groups (1)
	Contemporary Situation and Suggested Remedies by Interested Groups (2)
Chapter VI	Evaluation of the Arrangements Arrived at for Settling Disputes without Resort to Court
	Evaluation of the Arrangements Arrived at for Settling Disputes without Resort to Court
Chapter VII	Contributory causes for Multiplication of Litigation
	Contributory causes for Multiplication of Litigation
Chapter VIII	Strategies and Policies for Litigation for Public Sector Undertakings and Government
	Strategies and Policies for Litigation for Public Sector Undertakings and Government
	Part I
	Part II
	Part III
Annexure I	(See para. 4.2)
Annexure II	Tabulation of Information of Certain Organisation Supplied in Reply to the Letter of the Law Commission of India, (No. Chairman/TR-7/L.C.-87, Dated 19-12-1987)
	Tabulation of Information of Certain Organisation Supplied in Reply to the Letter of the Law Commission of India
Annexure II-Contd	Tabulation of Information of Certain Organisation Supplied in Reply to the Letter of the Law Commission of India, (No. Chairman/TR-7/L.C.-87, Dated 19-12-1987)
	Tabulation of Information of Certain Organisation Supplied in Reply to the Letter of the Law Commission of India
	Annexure II-Contd.
Annexure III	Tabulation of Intimation Supplied by the Office of the Central Provident Fund Commissioner
	Tabulation of Intimation Supplied by the Office of the Central Provident Fund Commissioner
	Tabulation of Intimation Supplied by the Office of the Central Provident Fund Commissioner
Annexure IV	Tabular Statement of Quantum of Cases Filed by or Against Govt. of India and Expenditure Involved During the Last Five Years
Annexure V	Tabular Statement of Quantum of Cases Filed by or Against the Public Sector Undertakings Under the Central Government and Expenditure Involved During the Five Years