Reports

• 244th Report on Electoral Disqualifications (LCIR-244)
• 248th Interim Report on Obsolete Laws (LCIR-248)
• 249th Second Interim Report on Obsolete Laws (LCIR-249)
• A continuum on the General Clauses Act, 1897 with special reference to the admissibility and codification of external aids to interpretation of statutes (LCIR-183)
• A NEW FORUM FOR JUDICIAL APPOINTMENTS (LCIR-121)
• ACCESS TO EXCLUSIVE FORUM FOR VICTIMS OF MOTOR ACCIDENTS UNDER THE MOTOR VEHICLES ACT, 1939 (LCIR-119)
• ADMIRALITY JURISDICTION (LCIR-151)
• AMENDMENT OF ARMY, NAVY AND AIR FORCE ACTS (LCIR-169)
• AMENDMENT OF CODE OF CRIMINAL PROCEDURE ENABLING RESTORATION OF COMPLAINTS (LCIR-233