Report No. 117

Sociology of Law

(1) Goals of justice system;

(2) Role of judiciary in the development of society;

(3) Concept of justice;

(4) Goals set out in the Constitution of India;

(5) Conciliation, not confrontation, as a method for resolution of disputes;

(6) Method of expeditious disposal of causes and controversies;

(7) Problems of poverty;

(8) Affirmative State action or positive discrimination in favour of the weaker sections of the society;

(9) Recent decisions of the Supreme Court of India indicating the direction in which law is moving.