Law Commission Report 1 - Liability of the State in Tort
Law Commission Report 2 - Parliamentary Legislation Relating to Sales Tax
Law Commission Report 3 - Limitation Act, 1908
Law Commission Report 4 - On The Proposal That High Courts Should Sit in Benches at Different Places in a State
Law Commission Report 5 - British Statutes Applicable to India
Law Commission Report 6 - Registration Act, 1908
Law Commission Report 7 - Partnership Act, 1932
Law Commission Report 8 - Sale of Goods Act, 1930
Law Commission Report 9 - Specific Relief Act, 1877
Law Commission Report 10 - Law of Acquisition and Requisitioning of Land
Law Commission Report 11 - Negotiable Instruments Act, 1881
Law Commission Report 12 - Income-Tax Act, 1922
Law Commission Report 13 - Contract Act, 1872
Law Commission Report 14 - Reform of Judicial Administration
Law Commission Report 15 - Report on the Law of Christian Marriage and Divorce
Law Commission Report 16 - Report on the Official Trustees Act, 1913
Law Commission Report 17 - Trusts Act, 1882
Law Commission Report 18 - Converts Marriage Dissolution Act, 1866
Law Commission Report 19 - Administrator-Generals Act, 1913
Law Commission Report 20 - Law of Hire-Purchase
Law Commission Report 21 - Marine Insurance
Law Commission Report 22 - Christian Marriage and Matrimonial Clauses Bill, 1961
Law Commission Report 23 - Law of Foreign Marriages
Law Commission Report 24 - Commissions of Inquiry Act, 1952
Law Commission Report 25 - Evidence of Officers About Forged Stamps, Currency Notes, etc.
Law Commission Report 26 - Insolvency Laws
Law Commission Report 27 - Code of Civil Procedure, 1908
Law Commission Report 28 - Indian Oaths Act, 1873
Law Commission Report 29 - Proposal to include certain Social and Economic
Law Commission Report 30 - Section 5 of the Central sales Tax Act, 1956-Taxation by the States of Sales in the Course of Import
Law Commission Report 31 - Section 30(2) of the Indian Registration Act, 1908 - Extension to Delhi
Law Commission Report 32 - Section 9 of the Code of Criminal Procedure, 1898 Appointment of Sessions Judges, Additional Sessions Judges and Assistant Sessions Judges
Law Commission Report 33 - Section 44, Code of Criminal Procedure, 1898
Law Commission Report 34 - Indian Registration Act, 1908
Law Commission Report 35 - Capital Punishment
Law Commission Report 36 - Section 497, 498 and 499 of the Code of Criminal Procedure, 1898 - Grant of Bail with Conditions
Law Commission Report 37 - Code of Criminal Procedure, 1898 (Sections 1-176)
Law Commission Report 38 - Indian Post Office Act, 1898
Law Commission Report 39 - Punishment of Imprisonment For Life Under The Indian Penal Code
Law Commission Report 40 - Law Relating to Attendance of Prisoners in Courts
Law Commission Report 41 - Code of Criminal Procedure, 1898
Law Commission Report 42 - Indian Penal Code
Law Commission Report 43 - Offences Against The National Security
Law Commission Report 44 - Appellant Jurisdiction of the Supreme Court In Civil Matters
Law Commission Report 45 - Civil Appeals To The Supreme Court on A Certificate of Fitness
Law Commission Report 46 - Constitution (Twenty-Fifth Amendment) Bill, 1971
Law Commission Report 47 - Trial and Punishment of Social and Economic Offences
Law Commission Report 48 - Some Questions Under The Code of Criminal Procedure Bill, 1970
Law Commission Report 49 - 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
Law Commission Report 50 - Proposal To Included Persons Connected With Public Examinations Within The Definition of Public Servant In The India Penal Code
Law Commission Report 51 - Compensation For Injuries Caused By Automobiles In Hit-And-Run Cases
Law Commission Report 52 - Estate Duty on Property Acquired After Death
Law Commission Report 53 - Effect of The Pensions Act, 1871 On The Right To Sue For Pensions of Retired Members of The Public Services
Law Commission Report 54 - Code of Civil Procedure, 1908
Law Commission Report 55 - Rate of Interest For The Period After Decree and Interest on Costs Under Sections 34 and 35, Code of Civil Procedure, 1908
Law Commission Report 56 - Statutory Provision As to Notice of Suit Other Than Section 80, Civil Procedure Code
Law Commission Report 57 - Benami Transactions
Law Commission Report 58 - Structure And Jurisdiction of The Higher Judiciary
Law Commission Report 59 - Hindu Marriage Act, 1955 And Special Marriage Act, 1954
Law Commission Report 60 - General Clauses Act, 1897
Law Commission Report 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
Law Commission Report 62 - Workmens Compensation Act, 1923
Law Commission Report 63 - Interest Act, 1839
Law Commission Report 64 - Suppression of Immoral Traffic in Women and Girls Act, 1956
Law Commission Report 65 - Recognition of Foreign Divorces
Law Commission Report 66 - Married Womens Property Act, 1874
Law Commission Report 67 - Indian Stamp Act, 1899
Law Commission Report 68 - Powers of Attorney Act, 1882 March, 1977
Law Commission Report 69 - Indian Evidence Act, 1872
Law Commission Report 70 - Transfer of Property Act, 1882
Law Commission Report 71 - Hindu Marriage Act, 1955-Irretrievable Breakdown of Marriage as a Ground of Divorce
Law Commission Report 72 - Restriction on Practise After Being A Permanent Judge
Law Commission Report 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
Law Commission Report 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
Law Commission Report 75 - Disciplinary Jurisdiction under The Advocates Act, 1961
Law Commission Report 76 - Arbitration Act, 1940
Law Commission Report 77 - Delay and Arrears in Trial Courts
Law Commission Report 78 - Congestion of Under-Trial Prisoners in Jails
Law Commission Report 79 - Delay and Arrears in High Courts and Other Appellate Courts
Law Commission Report 80 - Method of Appointment of Judicial
Law Commission Report 81 - Hindu Widows Re-Marriage Act, 1856
Law Commission Report 82 - Effect of Nomination Under Section 39, Insurance Act, 1938
Law Commission Report 83 - Guardians and Wards Act, 1890 and Certain Provisions of The Hindu Minority and Guardianship Act, 1956
Law Commission Report 84 - Rape and Allied Offences: Some Questions of Substantive Law, Procedure and Evidence
Law Commission Report 85 - Claims For Compensation Under Chapter 8 of The Motor Vehicles Act, 1939
Law Commission Report 86 - Partition Act, 1893
Law Commission Report 87 - Identification of Prisoners Act, 1920
Law Commission Report 88 - Governmental Privilege in Evidence: Sections 123-124 and 162, Indian EVidence Act, 1872 and Articles 74 and 163 of the Constitution
Law Commission Report 89 - Limitation Act, 1963
Law Commission Report 90 - Grounds of Divorce Amongst Christians In India: Section 10, Indian Divorce Act, 1869
Law Commission Report 91 - Dowry Deaths and Law Reform: Amending The Hindu Marriage Act, 1955, The Indian Penal Code, 1860 and the Indian Evidence Act, 1872
Law Commission Report 92 - Damage in Applications for Judicial Review: Recommendations for Legislation
Law Commission Report 93 - Disclosure of Sources of Information By Mass Media
Law Commission Report 94 - Evidence Obtained Illegally or Improperly: Proposed Section 166a, Indian Evidence Act, 1872
Law Commission Report 95 - Constitution Division within the Supreme Court - A Proposal for
Law Commission Report 96 - Repeal of Certain Obsolete Central Acts
Law Commission Report 97 - Section 28, Indian Contract Act, 1872: Prescriptive Clauses in Contracts
Law Commission Report 98 - Sections 24 to 26, Hindu Marriage Act, 1955: Orders for Interim Maintenance and Orders for the maintenance of Children in Matrimonial Proceedings
Law Commission Report 99 - Oral and Written Arguments in the Higher Courts
Law Commission Report 100 - Litigation by and against the Government: Some Recommendations for Reform
Law Commission Report 101 - Freedom of Speech and Expression under Article 19 of the Constitution: Recommendation to Extend it to Indian Corporations
Law Commission Report 102 - Section 122(1) of the Code of Criminal Procedure, 1973: Imprisonment for breach of Bond for Keeping the Place with Sureties
Law Commission Report 103 - Unfair Terms in Contract
Law Commission Report 104 - Judicial Officers Protection Act, 1850
Law Commission Report 105 - Quality Control and Inspection of Consumer Goods
Law Commission Report 106 - Section 103A, Motor Vehicles Act, 1939: Effect of Transfer of a Motor Vehicle on Insurance
Law Commission Report 107 - Law of Citizenship
Law Commission Report 108 - Promissory Estoppel
Law Commission Report 109 - Obscene and Indecent Advertisements and Displays: Sections 292-293 Indian penal Code
Law Commission Report 110 - Indian Succession Act, 1925
Law Commission Report 111 - Fatal Accidents Act, 1855
Law Commission Report 112 - Section 45 of the Insurance Act, 1938
Law Commission Report 113 - Injuries in Police Custody
Law Commission Report 114 - Gram Nyayalaya
Law Commission Report 115 - Tax Courts
Law Commission Report 116 - Formation of an All-India Judicial Service
Law Commission Report 117 - Training of Judicial Officers
Law Commission Report 118 - Method of Appointments to Subordinate Courts/Subordinate Judiciary
Law Commission Report 119 - Access to Exclusive Forum for Victims of Motor Accidents under The Motor Vehicles Act, 1939
Law Commission Report 120 - Manpower Planing in Judiciary: A Blueprint
Law Commission Report 121 - A New Forum for Judicial Appointments
Law Commission Report 122 - Forum for National Uniformity in Labour Adjudication
Law Commission Report 123 - Decentralisation of Administration of Justice: Disputes Involving Centres of Higher Education
Law Commission Report 124 - High Court Arrears - A Fresh Look
Law Commission Report 125 - Supreme Court - A Fresh Look
Law Commission Report 126 - Government and Public Sector Undertaking: Litigation Policy and Strategies
Law Commission Report 127 - Resource Allocation for Infra-structural Services in Judicial Administration - (A Continuum of the Report on Manpower Planning in Judiciary: A Blueprint)
Law Commission Report 128 - Cost of Litigation
Law Commission Report 129 - Urban Litigation Mediation as Alternative to Adjudication
Law Commission Report 130 - Benami Transactions - A Continuum
Law Commission Report 131 - Role of the Legal Profession in Administration of Justice
Law Commission Report 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
Law Commission Report 133 - Removal of Discrimination Against Women in Matters Relating to Guardianship and Custody of Minor Children and Elaboration of the Welfare Principle
Law Commission Report 134 - Removing Deficiencies in Certain Provisions of the Workmens Compensation Act, 1923
Law Commission Report 135 - Women in Custody
Law Commission Report 136 - Conflicts in High Court Decisions on Central Laws - How to Foreclose and How to Resolve
Law Commission Report 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
Law Commission Report 138 - Legislative Protection for Slum and Pavement Dwellers
Law Commission Report 139 - Urgent need to Amend Order XXI, Rule 92(2), Code of Civil Procedure to Remove an Anomaly which Nullifies the Benevolent Intention of the Legislature and Occasions Injustice to Judgment-debtors Sought to be Benefited
Law Commission Report 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 Likely injustice
Law Commission Report 141 - Need for Amending the Law as Regards Power of Courts to Restore Criminal Revisional Applications and Criminal Cases Dismissed for Default in Appearance
Law Commission Report 142 - Concessional Treatment for Offenders who on their Own Initiative Choose to Plead Guilty without any Bargaining
Law Commission Report 143 - Legislative Safeguards for Protecting the Small Depositors from Exploitation
Law Commission Report 144 - Conflicting Judicial Decisions Pertaining To The Code of Civil Procedure
Law Commission Report 145 - Article 12 of The Constitution And Public Sector Undertakings
Law Commission Report 146 - Sale of Women And Children
Law Commission Report 147 - Specific Relief Act, 1963
Law Commission Report 148 - Repeal of Certain Pre-1947 Central Acts
Law Commission Report 149 - Removing Certain Deficiencies In The Motor Vehicles Act, 1988
Law Commission Report 150 - Suggesting Some Amendments To The Code of Civil Procedure, 1908
Law Commission Report 151 - Admiralty Jurisdiction
Law Commission Report 152 - Custodial Crimes
Law Commission Report 153 - Inter-Country Adoption
Law Commission Report 154 - Code of Criminal Procedure, 1973
Law Commission Report 155 - Narcotic Drugs and Psychotropic Substances Act, 1985
Law Commission Report 156 - Indian Penal Code
Law Commission Report 157 - Section 52: The Transfer of Property Act, 1882 and Its Amendment
Law Commission Report 158 - Amendment of The Industries (Development & Regulation) Act, 1951
Law Commission Report 159 - Repeal and Amendment of Laws: Part I
Law Commission Report 160 - Amendments to The All-India Council for Technical Education Act, 1987
Law Commission Report 161 - Central Vigilance Commission and Allied Bodies
Law Commission Report 162 - Review of Functioning of Central Administrative Tribunal; Customs, Excise and Gold (Control) Appellate Tribunal and Income-Tax Appellate Tribunal
Law Commission Report 163 - Code of Civil Procedure (Amendment) Bill, 1997
Law Commission Report 164 - Indian Divorce Act, 1869
Law Commission Report 165 - Free and compulsory Education for Children
Law Commission Report 166 - Corrupt Public Servants (Forfeiture of Property) Bill
Law Commission Report 167 - Patents (Amendment) Bill, 1998
Law Commission Report 168 - Hire-Purchase Act, 1972
Law Commission Report 169 - Amendment of Army, Navy and AIR Force Acts
Law Commission Report 170 - Reform of The Electoral Laws
Law Commission Report 171 - Biodiversity Bill
Law Commission Report 172 - Review Of Rape Laws
Law Commission Report 173 - Report on Prevention Of Terrorism Bill, 2000
Law Commission Report 174 - Property Rights of Women: Proposed Reforms under the Hindu Law
Law Commission Report 175 - Foreigners (Amendment) Bill, 2000
Law Commission Report 176 - Arbitration and Conciliation (Amendment) Bill, 2001
Law Commission Report 177 - Law Relating To Arrest
Law Commission Report 178 - Recommendations For Amending Various Enactments, Both Civil and Criminal
Law Commission Report 179 - Public Interest Disclosure And Protection Of Informers
Law Commission Report 180 - Report on Article Article 20(3) Of The Constitution of India And The Right To Silence
Law Commission Report 181 - Amendment to Section 106 of The Transfer of Property Act, 1882
Law Commission Report 182 - Amendment of Section 6 of the Land Acquisition Act, 1894
Law Commission Report 183 - A continuum on the General Clauses Act, 1897 with special reference to the admissibility and codification of external aids to interpretation of statutes
Law Commission Report 184 - Legal Education & Professional Training and Proposals for Amendments to the Advocates Act, 1961 and the University Grants Commission Act, 1956
Law Commission Report 185 - Review Of The Indian Evidence Act, 1872
Law Commission Report 186 - Proposal To Constitute Environment Courts
Law Commission Report 187 - Mode Of Execution Of Death Sentence And Incidental Matters
Law Commission Report 188 - Proposals For Constitution Of Hi-Tech Fast - Track Commercial Divisions In High Courts
Law Commission Report 189 - Revision of Court Fees Structure
Law Commission Report 190 - Revision Of The Insurance Act, 1938 And The Insurance Regulatory And Development Authority Act, 1999
Law Commission Report 191 - Regulation of Funds Collected for Calamity Relief
Law Commission Report 192 - Prevention of Vexatious Litigation
Law Commission Report 193 - Transnational Litigation - Conflict of Laws - Law of Limitation
Law Commission Report 194 - Verification of Stamp Duties and Registration of Arbitral Awards
Law Commission Report 195 - Judges (Inquiry) Bill, 2005
Law Commission Report 196 - Medical Treatment To Terminally Ill Patients (Protection of Patients and Medical Practitioners)
Law Commission Report 197 - Public Prosecutors Appointments
Law Commission Report 198 - Witness Identity Protection and Witness Protection Programmes
Law Commission Report 199 - Unfair (Procedural & Substantive) Terms In Contract
Law Commission Report 200 - Trial By Media Free speech and Fair Trial Under Criminal Procedure Code, 1973
Law Commission Report 201 - Emergency Medical Care To Victims of Accidents and During Emergency Medical Condition and Women Under Labour
Law Commission Report 202 - Proposal To Amend Section 304-B Of Indian Penal Code
Law Commission Report 203 - Section 438 Of The Code Of Criminal Procedure, 1973 As Amended By The Code Of Criminal Procedure (Amendment) Act, 2005 (Anticipatory Bail)
Law Commission Report 204 - Proposal to Amend the Hindu Succession Act, 1956 as amended by Act 39 of 2005
Law Commission Report 205 - Proposal To Amend The Prohibition Of Child Marriage Act, 2006 And Other Allied Laws
Law Commission Report 206 - Proposal For Enactment Of New Coroners Act Applicable To The Whole Of India
Law Commission Report 207 - Proposal To Amend Section 15 Of The Hindu Succession Act, 1956 In Case A Female Dies Intestate Leaving Her Self Acquired Property With No Heirs
Law Commission Report 208 - Proposal for amendment of Explanation to Section 6 of the Hindu Succession Act, 1956 to include oral partition and family arrangement in the definition of partition
Law Commission Report 209 - Proposal For Omission Of Section 213 Form The Indian Succession Act, 1925
Law Commission Report 210 - Humanization and Decriminalization of Attempt to Suicide
Law Commission Report 211 - Laws on Registration of Marriage and Divorce - A Proposal for Consolidation and Reform
Law Commission Report 212 - Laws of Civil Marriages in India - A Proposal to Resolve Certain Conflicts
Law Commission Report 213 - Fast Track Magisterial Courts for Dishonoured Cheque Cases
Law Commission Report 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 reported in 1993 (4) SCC 441 and Special Reference 1 of 1998 reported in 1998 (7) SCC 739
Law Commission Report 215 - L. Chandra Kumar be revisited by Larger Bench of Supreme Court
Law Commission Report 216 - Non-Feasibility Of Introduction Of Hindi As Compulsory Language In The Supreme Court Of India
Law Commission Report 217 - Irretrievable Breakdown of Marriage Another Ground for Divorce
Law Commission Report 218 - Need To Accede To The Hague Convention On The Civil Aspects Of International Child Abduction (1980)
Law Commission Report 219 - Need For Family Law Legislations For Non-Resident Indians
Law Commission Report 220 - Need to fix Maximum Chargeable Court-fees in Subordinate Civil Courts
Law Commission Report 221 - Need for Speedy Justice - Some Suggestions
Law Commission Report 222 - Need for Justice-dispensation through ADR etc
Law Commission Report 223 - Need for Ameliorating the lot of the Have nots
Law Commission Report 224 - Amendment of Section 2 of Divorce Act 1869 Enabling Non-domiciled Estranged Christian Wives to seek Divorce
Law Commission Report 225 - Amendment Of Sections 7, 7a and 7b of Industrial Disputes Act, 1947 Making Advocates Eligible To Man Labour Court and Industrial Tribunal
Law Commission Report 226 - Inclusion of Acid Attacks as Specific Offences in the Indian Penal Code and a law for Compensation for Victims of Crime
Law Commission Report 227 - Preventing Bigamy via Conversion to Islam - A Proposal for Giving Statutory Effect to Supreme Court Rulings
Law Commission Report 228 - Need For Legislation to Regulate Assisted Reproductive Technology Clinics As Well As Rights and Obligations of Parties to a Surrogacy
Law Commission Report 229 - Need for Division of the Supreme Court into a Constitution Bench at Delhi and Cassation Benches in Four Regions at Delhi, Chennai/Hyderabad, Kolkata and Mumbai
Law Commission Report 230 - Reforms In The Judiciary - Some Suggestions
Law Commission Report 231 - Amendments In Indian Stamp Act 1899 And Court-Fees Act 1870 Permitting Different Modes of Payment
Law Commission Report 232 - Retirement Age Of Chairpersons And Members Of Tribunals - Need For Uniformity
Law Commission Report 233 - Amendment Of Code Of Criminal Procedure Enabling Restoration Of Complaints
Law Commission Report 234 - Legal Reforms To Combat Road Accidents
Law Commission Report 235 - Conversion/reconversion to another religion - mode of proof
Law Commission Report 236 - Court-fees in Supreme Court vis-�-vis Corporate Litigation
Law Commission Report 237 - Compounding of (IPC) Offences
Law Commission Report 238 - Amendment of Section 89 of the Code of Civil Procedure, 1908 and Allied Provisions
Law Commission Report 239 - Expeditious Investigation and Trial of Criminal Cases Against Influential Public Personalities - Submitted to the Supreme Court of India in W.P. (C) No. 341/2004, Virender Kumar Ohri v. Union of India & Others
Law Commission Report 240 - Costs in Civil Litigation
Law Commission Report 241 - Passive Euthanasia - A Relook
Law Commission Report 242 - Prevention of Interference with the Freedom of Matrimonial Alliances (in the name of Honour and Tradition): A Suggested Legal Framework
Law Commission Report 243 - Section 498-A IPC
Law Commission Report 244 - Electoral Disqualifications
Law Commission Report 245 - Arrears and Backing: Creating Additional Judicial (wo)manpower
Law Commission Report 246 - Amendments to the Arbitration and Conciliation Act, 1996
Law Commission Report 247 - Sections 41 to 48 of the Indian Succession Act, 1925 - Proposed Reforms
Law Commission Report 248 - Obsolete Laws : Warranting Immediate Repeal (Interim Report)
Law Commission Report 249 - Obsolete Laws: Warranting Immediate Repeal (Second Interim Report)
Law Commission Report 250 - Obsolete Laws: Warranting Immediate Repeal (Third Interim Report)
Law Commission Report 251 - Obsolete Laws: Warranting Immediate Repeal (Fourth Interim Report)
Law Commission Report 252 - Right of the Hindu Wife to Maintenance: A Relook at Section 18 of the Hindu Adoptions and Maintenance Act, 1956
Law Commission Report 253 - Commercial Division and Commercial Appellate Division of High Courts and Commercial Courts Bill, 2015
Law Commission Report 254 - Prevention of Corruption (Amendment) Bill, 2013
Law Commission Report 255 - Electoral Reforms
Law Commission Report 256 - Eliminating Discrimination Against Persons Affected by Leprosy
Law Commission Report 257 - Reforms in Guardianship and Custody Laws in India
Law Commission Report 258 - Prevention of Bribery of Foreign Public Officials and Officials of Public International Organisations-A Study and Proposed Amendments
Law Commission Report 259 - Early Childhood Development and Legal Entitlements
Law Commission Report 260 - Analysis of the 2015 Draft Model Indian Bilateral Investment Treaty
Law Commission Report 261 - Need to Regulate Pet Shops and Dog and Aquarium Fish Breeding
Law Commission Report 262 - Death Penalty
Law Commission Report 263 - Protection of Children (Inter-Country Removal and Retention) Bill, 2016
Law Commission Report 264 - Criminal Law (Amendment) Bill, 2017 (Provisions dealing with Food Adulteration)
Law Commission Report 265 - Prospects of Exempting Income arising out of Maintenance Money of Minor
Law Commission Report 266 - Advocates Act, 1961 (Regulation of Legal Profession)
Law Commission Report 267 - Hate Speech
Law Commission Report 268 - Amendments to Criminal Procedure Code, 1973- Provisions Relating to Bail
Law Commission Report 269 - Transportation and House-keeping of Egg-laying hens (layers) and Broiler Chickens
Law Commission Report 270 - Compulsory Registration of Marriages
Law Commission Report 271 - Human DNA Profiling - A draft Bill for the use and Regulation of DNA-Based Technology
Law Commission Report 272 - Assessment of Statutory Frameworks of Tribunals in India
Law Commission Report 273 - Implementation of `United Nations Convention against Torture and other Cruel, Inhuman and Degrading Treatment or Punishment through Legislation
Law Commission Report 274 - Review of the Contempt of Courts Act, 1971 (Limited to Section 2 of the Act)
Law Commission Report 275 - Legal Framework: BCCI vis-a-vis Right to Information Act, 2005
Law Commission Report 276 - Legal Framework: Gambling and Sports Betting Including in Cricket in India
Law Commission Report 277 - Wrongful Prosecution (Miscarriage of Justice): Legal Remedies
Law Commission Report 278 - Urgent Need to Amend Rule 14(4) of Order VII of the Code of Civil Procedure, 1908
Law Commission Report 279 - Usage of The Law of Sedition
Law Commission Report 280 - Law on Adverse Possession
Law Commission Report 280(A) - Law On Adverse Possession - Dissent Note
Law Commission Report 280(B) - Law On Adverse Possession - Supplementary Note
Law Commission Report 281 - Compensation for Damage Due to Installation of Towers and Transmission Lines under the Indian Telegraph Act, 1885 and the Electricity Act, 2003
Law Commission Report 282 - Amendment in Section 154 of The Code of Criminal Procedure, 1973 for Enabling Online Registration of FIR
Law Commission Report 283 - Age of Consent Under The Protection of Children from Sexual Offences Act, 2012
Law Commission Report 284 - Revisiting The Law on Prevention of Damage to Public Property
Law Commission Report 285 - The Law on Criminal Defamation
Law Commission Report 286 - A Comprehensive Review of The Epidemic Diseases Act, 1897
Law Commission Report 287 - Law on Matrimonial Issues Relating to Non-Resident Indians and Overseas Citizens of India
Law Commission Report 289 - Trade Secrets and Economic Espionage

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