Follow @SCJudgments
Login :
Advocate
|
Client
Report No. 230
Reforms in The Judiciary - Some Suggestions
Contents
I.
Themes and Thoughts
Themes and Thoughts
Selection and appointment of High Court Judges
Age of retirement
Increase in number of judges and creation of new Benches
Number of working days and vacations
Work culture
Justice at easy reach
Integrity, virtue and ethics
Governance
Anti-corruption
Access to justice
Alternate Dispute Resolution
Advantages of ADR
Appointment of judges
Three players in Judiciary
Reforms
Pendency
Technology
Computerization of lower courts
Fast Track Courts
Reforms at the village level
II.
Recommendations
Recommendations
Back
Client Area
|
Advocate Area
|
Blogs
|
About Us
|
User Agreement
|
Privacy Policy
|
Advertise
|
Media Coverage
|
Contact Us
|
Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement