Report No. 150

1.2. The 14th Report.-

The First Law Commission (1955-1958) appointed after the coming into force of the Constitution devoted its attention to certain major enactments and important legal topics which cried for reform. In its 14th Report, presented on 16-9-58, the Commission addressed itself to the major problems facing judicial administration in India and made important recommendations for its reforms. Various aspects and intricacies of reform in the procedure in courts, including civil courts, were discussed in this report.