| Contents |
| Chapter I |
Introduction |
|
Introduction |
| Chapter II |
Sentences and Sentencing - Policies and Procedures |
|
Sentences and Sentencing - Policies and Procedures (1) |
|
Sentences and Sentencing - Policies and Procedures (2) |
| Chapter III |
Death Penalty |
| Part I |
Retention of Capital Punishment |
| Part II |
Specification of Categories of Awarding Death Penalty - Not Necessary |
| Part III |
Proposed Clause (3) of Section 302 In I.P.C. Bill |
| Part IV |
Punishment for Murder by Life Convict |
| Chapter IV |
Criminal Conspiracy |
|
Criminal Conspiracy |
| Chapter V |
Financial Scams |
|
Conspiracy to Defraud Public Institutions |
| Chapter VI |
Attempt - Insertion of New Sections 120C and 120D |
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Attempt - Insertion of New Sections 120C and 120D (1) |
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Attempt - Insertion of New Sections 120C and 120D (2) |
| Chapter VII |
Offences against the State |
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Offences against the State (1) |
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Offences against the State (2) |
| Chapter VIII |
Suicide: Abetment and Attempt |
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Section 306: Abetment of Suicide |
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Section 309: Attempt to Commit Suicide |
| Chapter IX |
Offences against Women and Children |
| I. |
Rape |
|
Chart |
|
Section 375: A man is said to commit rape-Firstly |
| II. |
Bigamy |
| III. |
Adultery |
| IV. |
Unnatural Offences |
| V. |
Child Sexual Abuse |
| Chapter X |
Abduction Incidental to Hijacking |
|
Abduction Incidental to Hijacking |
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Present Position in the I.P.C |
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Proposal to include "Air-hijacking" in the I.P.C |
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Earlier Report (42nd) of the Law Commission |
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Insertion of section 362A in the I.P.C |
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The Anti-Hijacking Act, 1982 |
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The Suppression of Unlawful Acts Against Safety of Civil Aviation Act, 1982 |
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Special Legislation vis-a-vis Indian Penal Code |
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Problem of Hijacking of Aircraft or Vehicles: Sum Up |
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International Trends and Conventions Relating to the Crime of Air-hijacking |
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Tokyo Convention, 1963 |
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The Hague Convention of 1970 |
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The Montreal Convention, 1971 |
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Principle of universal jurisdiction in respect of the crime of the hijacking |
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Proposal for the Establishment of an International Criminal Court |
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Problems of Extradition of the Hijackers |
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Extradition and Indian Law |
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Hijacking of the Vehicles Etc |
|
Statutory Offence |
| Chapter XI |
Document - Scope of Its Definition |
|
Document - Scope of Its Definition |
|
Commission of fraud through the use of computers |
| Chapter XII |
The Indian Penal Code (Amendment) Bill, 1978 |
|
The Indian Penal Code (Amendment) Bill, 1978 |
|
Clauses 2 to 8 |
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Clause 9 |
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Clause 10 |
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Clause 11 |
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Clause 12 |
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Clause 13 |
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Clause 14 |
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Clause 15 |
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Clause 16 |
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Clause 17 |
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Clause 18 |
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Clause 19 |
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Clauses 20 to 26 |
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Clause 27 |
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Clause 31 |
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Clauses 32 to 37 |
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Clause 37 |
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Clauses 38 to 44 |
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Clauses 45,47 |
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Clause 48 |
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Clause 52 |
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Clause 54 |
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Clause 58 |
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Clauses 63 & 64 |
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Clause 66 |
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Clause 68 |
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Clause 91 |
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Clause 93 |
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Clause 94 |
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Clause 100 |
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Clause 110 |
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Clause 111 |
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Clause 112 |
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Clause 119 |
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Clause 122 |
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Clause 123 |
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Clause 124 |
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Clause 125 |
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Clause 128 |
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Clause 130 |
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Clauses 131 to 137 |
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Clause 144 |
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Clauses 146 to 159 |
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Clause 160 |
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Clause 161 |
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Clause 162 |
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Clause 163 |
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Clause 164 |
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Clauses 165 & 166 |
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Clauses 167 to 174 |
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Clause 175 |
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Clause 176 |
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Clause 177 |
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Clause 178 |
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Clause 179 |
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Clause 180 |
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Clause 181 |
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Clause 182 |
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Clause 183 |
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Clause 184 |
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Clause 187 |
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Clause 188 |
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Clause 190 |
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Clause 194 |
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Clause 196 |
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Clause 197 |
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Clauses 198,199 |
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Clause 201 |
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Clause 203 |
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Clause 204 |
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Clause 206 |
| Chapter XIII |
Conclusion and Recommendations |
| Chapter I |
Conclusion and Recommendations |
| Chapter II |
Sentences and Sentencing - Policies & Procedure |
| Chapter III |
Death Penalty |
| Chapter IV |
Criminal Conspiracy |
| Chapter V |
Financial Scam |
| Chapter VI |
Attempt - Insertion of New Sections 120c & 120d by Way of New Chapter VB in the Bill |
| Chapter VII |
Offences against the State: Sections 121 - 130 |
| Chapter VIII |
Suicide: Abetment and Attempt |
| Chapter IX |
Offences against Women and Children |
| Chapter X |
Abduction Incidental to Hijacking |
| Chapter XI |
Document - Scope of Its Definition |
| Chapter XII |
The Indian Penal Code (Amendment) Bill, 1978 (1) |
|
The Indian Penal Code (Amendment) Bill, 1978 (2) |
| Annexure I |
Questionnaire on The Indian Penal Code, 1860 |
| Chapter I |
General Explanations |
|
Omission of definition of words Gender, Number and Person under sections 8, 9 and 11 |
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Incorporation of new definition of "Election" under section 13 |
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Omission of the definition of "Servant of Government" under section 14 |
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Omission of definition of "Government" under section 11 |
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Amendment of definition of "India" under section 18 |
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Amendment of the definition of the word "Judge" under section 19 |
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Amendment of the definition of the expression "court of Justice" under section 20 |
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Amendment of the definition of public servant under section 21 |
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Insertion of new definition of "State" under section 21A |
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Amendment of the definition of "fraudulently" under section 25 |
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Amendment of the definition of 'Document' under section 29 |
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Omission of definitions of words "A will", "Illegal Omission", "Act/Omission" under sections 31, 32 and 33 |
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Amendment of sections 34 and 149: Common intention and common object |
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Substitution of new section for the definition of "offence" in section 40 |
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Substitution of new section for the definition of words "Illegal/legally bound to do" in section 43 |
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Omission of the definition of words 'vessel', 'year'/'month' and 'section' under sections 48, 49 and 50 |
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Substitution of the definition of words Good faith and Harbour under sections 52 and 52A |
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Amendment of section 53: Punishments |
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Omission of sections 54, 55 and 55A |
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Amendment of section 57: Fractions of terms of punishment |
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Substitution of new section for sections 64 and 65 |
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Omission of section 66: Description of imprisonment for non-payment of fine |
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Substitution of new sections for sections 67 and 68 |
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Omission of section 69: 'Termination of imprisonment on payment of proportional part of fine |
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Substitution of sections 70, 71 and 72 |
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Substitution of sections 73 and 74: Solitary confinement and its limit |
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Amendment of section 100: when the right of private defence of the body extends to causing death |
| "Chapter VB |
Attempts |
| 40,41. |
Attempts |
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Amendment of sections 122 and 123 |
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Insertion of new section 123A: To assist an enemy etc |
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Substitution of new section for section 124: Sedition |
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Amendment of section 125 and 126 |
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Amendment of sections 128, 129 and 130: Offences committed by Public Servants etc |
| 47 to 49. |
Amendment of section 161: Public servant |
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Insertion of new section 166A |
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Insertion of new section 167A |
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Insertion of new section 167B |
| 53 to 58. |
Omission of section 228 |
| 59. |
Insertion of new section 279A |
| 60. |
Amendment of section 292 |
| 61 to 70. |
Insertion of new section 292A: Printing etc., of grossly indecent or Scurrilous matter or matters intended for blackmail |
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Amendment of section 361: Kidnapping from lawful guardianship |
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Amendment of section 362: Abduction |
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Insertion of new section 364A: Kidnapping on abduction for ransom |
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Substitution of new section for section 362: Abduction |
| 76 to 79. |
Substitution of new section for section 368 |
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Substitution of new section for section 376: Punishment for rape |
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Insertion of new section 376E after sections 376A to 376D offences against children |
| 82,83. |
Insertion of new section 376G: Punishment for eve-teasing |
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Section 377: Unnatural offences |
| 85 to 97. |
Amendment of section 380: Theft in dwelling-house etc |
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Substitution of new section for section 441: Criminal trespass |
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Substitution of new sections for sections 443 to 450: Of criminal trespass |
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Amendment of section 464: Making of false document |
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Amendment of section 465: Punishment for forgery |
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Amendment of section 466: Forgery of record of court or of public register etc |
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Amendment of section 467: Forgery of valuable security, will etc |
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Substitution of sections 470 and 471: Forged documents and using as genuine a forged document |
| 105 to 112. |
Amendment of section 473 |
| Chapter XIX |
Offences against Privacy |
| 113. |
Substitution of new section for section 494: Bigamy |
| 114,115. |
Substitution of new section for section 497: Adultery |
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Repeal and savings |
|
Insertion of new section 507A: Causing damage to places open to public view |
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Amendment of section 510: Misconduct in public by drunken person |
| Annexure II |
Working Paper on the Indian Penal Code |
|
Working Paper on the Indian Penal Code |
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Common intention and common object - sections 34 and 149 |
|
New forms of punishment |
|
Compulsion by threats |
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Constructive liability of Companies |
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Statement intending to cause offences against public tranquility |
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Public servants maliciously authorising payment in respect of contracts where the goods supplied or work done is not in accordance with the contract |
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Issuing or signing false medical certificate |
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Driving unsafe or overloaded vehicle on public way |
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Printing etc. of grossly indecent or scurrilous matter or matters intended for black-mail |
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Culpable homicide and Murder |
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Causing death or injury by rash and negligent driving in hit and run cases |
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Punishment for wrongful restraint and wrongful confinement |
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Hijacking of aircrafts or other vehicles |
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Theft in building, vehicle or temple |
| 15 to 17. |
Blackmail |
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Offence against privacy |
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Insertion of new section 166A |
|
Insertion of new section 167A |
| Annexure III |
Responses Received on the Questionnaire on the Indian Penal Code, 1860 |
|
Responses Received on the Questionnaire on the Indian Penal Code, 1860 |
| 1 to 10 |
Question No. 1 |
| 11 to 29 |
Question No. 11 |
| 30 to 50. |
Questions 30 to 50 |
| 51 to 67 |
Question No. 51 to 67 |
|
Question No. 68 |
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Question No. 79 |
| 80 to 119 |
Question No. 80 to 119 |
|
Other Responses |
|
List of Persons whose Responses Have Been Received |
| Annexure IV |
Responses to the Working Paper on the Indian Penal Code, 1860 |
|
Responses to the Working Paper on the Indian Penal Code, 1860 |
|
Issue No. 1 |
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Issue No. 2 |
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Issue No. 3 |
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Issue No. 4 |
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Issue No. 5 |
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Issue No. 6 |
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Issue No. 7 |
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Issue No. 8 |
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Issue No. 9 |
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Issue No. 10 |
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Issue No. 11 |
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Issue No. 12,13 |
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Issue No. 14 |
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Issue No. 15 |
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Issue No. 16 |
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Issue No. 17 |
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Issue No. 18 |
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Issue No. 19,20 |
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Whose Responses have been Received |
| Annexure V |
Proceedings of Workshop on Indian Penal Code (Amendment) Bill, 1978 and Indian Evidence Act, Held at Shimla on 26th April, 1997 Organised by Himachal Pradesh State Law Commission In Collaboration With the Law Commission of India |
|
Proceedings of Workshop on Indian Penal Code (Amendment) Bill, 1978 |
| Annexure VI |
Proceedings of the Workshop on Criminal Law Under the Auspices of the Law Commission of India and the Government of Goa Held on 18th January, 1997 at Goa |
|
Proceedings of the Workshop on Criminal Law Under the Auspices of the Law Commission of India and the Government of Goa Held on 18th January, 1997 at Goa |
| Annexure VII |
Proceedings of the Workshop on "Criminal Law" Conducted by Bar Council of Andhra Pradesh in Collaboration With Law Commission of India and Bar Council of India Trust Held on 25th and 26th October, 1996 at Visakhapatnam (Andhra Pradesh) |
|
Working Session I |
|
Working Session II |
|
Working Session V |
| Annexure VIII |
Proceedings of the National Seminar on "Criminal Justice in India" Held at Vigyan Bhavan, New Delhi, on February 22-23, 1997 |
|
Proceedings of the National Seminar on "Criminal Justice in India" Held at Vigyan Bhavan, New Delhi, on February 22-23, 1997 |
|
Sentencing Policy and Combating organised Crime-Kidnapping for ransom |
|
Changing facets of sexual offences and Offences against Privacy |
|
Corporate Liability in Criminal Law and Liability of Doctors for issuing false certificates |
|
Indian Penal Code (Amendment) Bill, 1978 and any other suggestion |
| Annexure IX |
Proceedings of the Workshop on Proposed Amendments to Indian Penal Code Held Jointly by the Law Commission of India and the Andhra Pradesh Judicial Academy on 14th December, 1996 at A.P. Judicial Academy, Secunderabad |
|
Proceedings of the Workshop on Proposed Amendments to Indian Penal Code Held Jointly by the Law Commission of India and the Andhra Pradesh Judicial Academy on 14th December, 1996 at A.P. Judicial Academy, Secunderabad |
