Contents |
Chapter 1 |
Scope and Genesis of The Report |
1.1. - 1.16. |
Scope and Genesis of The Report |
1. - 4. |
Questionnaire On Structure And Jurisdiction of The Higher Judiciary (OCTOBER, 1972) |
5. - 6. |
High Courts |
7. |
Taxation |
8. |
Industrial Disputes |
9. |
Disputes as to Matters relating to Civil Services |
10. - 12. |
Zonal Courts |
13. |
Other Suggestions as to various Courts |
14. |
Pay and Pension of Judges |
15. |
Miscellaneous |
Chapter 2 |
Some General Observations |
2.1. |
Introductory |
2.2. |
Re-evaluation of human institutions needed |
2.2. |
Concept of 'law' in ancient times |
2.3. |
The concept of justice |
2.4. |
Its sanction |
2.5. |
The role of the Higher Courts |
2.6. |
High Courts |
2.7. |
High Courts as the highest Courts of civil and criminal appeal |
2.8. |
The Supreme Court |
2.9. |
The need for review |
2.10. |
Task of law reform |
2.10. |
No reason to be complacent |
2.11. |
Feeling that system has not proved beneficial |
2.12. |
Earlier inquiries |
2.13. |
The present context |
2.14. |
Questions selected for consideration |
2.15. |
Appellate jurisdiction of the Supreme Court |
2.16. |
Conditions essential for creative task |
2.17. |
Question of proper role of the Supreme Court |
2.18. |
Instinct for appeal |
2.19. |
The U.S. Supreme Court compared |
2.20. |
Courts of appeal in the U.S.A. |
2.21. |
In West Germany |
2.22. |
The tradition in Commonwealth countries |
2.23. |
Appellate jurisdiction of the Supreme Court |
2.24. |
Writ jurisdiction of the High Courts |
2.25. |
Two important procedural aspects |
2.26. |
Certain special types of matters brought before the Supreme Court and High Courts |
2.27. |
Challenges against quasi-judicial decisions |
2.28. |
Number of service cases and labour disputes and taxation matters |
2.29. |
Three types of cases |
2.30 |
Suggestions for 'Zonal' Courts |
2.31. |
Some other connected questions |
2.32. - 2.33. |
Questionnaire |
2.34. |
The problem of arrears |
2.35. |
The causes of arrears |
2.36. |
Litigation not an evil |
2.37. |
Increase in case-load to be anticipated |
2.38. |
Problems considered |
2.39. |
Arrears not the major consideration |
2.40. |
Object of Reforms |
2.41. |
Principal questions dealt with |
|
Supreme Court |
|
High Courts |
|
Specialised matters |
|
Zonal Courts |
|
Other suggestions |
Chapter 3 |
Appeals to The Supreme Court |
3.1. |
Questions dealt with serially |
3.2. |
Act of 1970 |
3.3. |
Criminal appeals to the Supreme Court |
3.4. |
Article 134(1)(a) and (b) and 1970 Act not dealt with |
3.5. |
Gist of replies |
3.6. |
Views favouring limitation in a modified form |
3.7. - 3.10. |
Present Position |
3.11. |
Rational and sound guideline desirable |
3.12. |
Special aspect of Criminal cases as involving liberty considered |
3.13. |
Effect of the recommended change |
3.14. |
Embarrassment likely to be caused to High Court as to certificate on questions of fact |
3.15. |
Findings of High Court to be final on facts |
3.16. |
Implications of proposed amendment |
3.17. - 3.18. |
Well settled questions of law not to be certified |
3.19. |
Article 136 |
3.20. |
Effect of proposed amendment on work-load of Supreme Court |
3.21. - 3.22. |
Some figures |
3.23. |
Amendment will only codify existing interpretation |
3.24. - 3.25. |
Decisions |
3.26. |
Jurisdiction unlike an ordinary Court of criminal appeal |
3.27. - 3.31. |
Some cases |
3.32. |
Earlier decisions |
3.33. |
Recent cases |
3.34. |
Article 136 considered |
3.35. |
Functioning of the Supreme Court under a Federal Constitution |
3.36. |
Hearing by whole Court considered |
3.37. |
Number of Judges |
3.38. - 3.39. |
Two views on the role of highest court |
3.40. - 3.41. |
Basis of our conclusion |
3.42. |
Appeals to the Supreme Court on special leave Appeals by special leave under Article 136 |
3.43. |
The wide scope of Article 136 |
3.44. |
The question posed |
3.45. - 3.47. |
Recent amendment of Article 133 |
3.48. |
The scope of Article 136 |
3.49. |
Gist of the replies |
3.50. - 3.52. |
Other important suggestions on question 2 |
3.53. |
Object of the Question |
3.54. |
No Amendment suggested |
3.55. - 3.56. |
Leave granted sparingly |
3.57. |
Lord Simon's observations |
Chapter 4 |
Petitions for writs before The Supreme Court |
4.1. |
Introductory |
4.1A. - 4.3. |
Disputed questions of fact |
4.4. |
Gist of the replies |
4.5. |
There are a few other suggestions also. Views of some Judges of the Supreme Court |
4.6. |
Nature of the remedy under Article 32 |
4.7. |
Remedy-a fundamental right |
4.8. |
Duty of Supreme Court in petitions under Article 32 |
4.9. |
Nature of jurisdiction under Articles 32 and 226 |
4.10. |
Relevance of statistics |
4.11. |
Petitions disposed of during 1969-70 |
4.12. - 4.13. |
Statistic regarding institution and disposal of petitions |
4.14. |
Grant of Interim Stay |
4.15. |
Question 4 |
4.16. |
Interim stay often prayed |
4.17. |
Recommendation in Report on C.P.C. |
4.18. |
Reasons for above safeguards |
4.19. - 4.21. |
Gist of the replies |
4.22. |
Trend of opinion |
4.23. |
Roles of Court |
4.24. |
No change recommended |
Chapter 5 |
Petitions for writs before High Courts |
5.1. |
Taking Interim Stay |
5.2. |
Use of writ jurisdiction |
5.3. |
Writs and Subordinate legislation |
5.4. |
Writ jurisdiction and administrative orders |
5.5. |
Supervisory jurisdiction of High Courts |
5.6. |
Scope of the jurisdiction |
5.7. |
Interim relief in writs |
5.8. |
Complaint about frivolous petitions |
5.9. - 5.10. |
Statistics indicating the grant of ad interim stay in petitions |
5.11. |
Question 5 |
5.12. |
Gist of replies |
5.13. |
Views of some Judges of the Supreme Court |
5.14. |
Stay explained |
5.15. |
Extent of power to issue writs |
5.16. |
Supreme Courts observations as to the power to issue writs |
5.17 |
Interim stay without notice-effect of |
5.18. |
High Court's Power to grant interim stay discussed |
5.19. - 5.20. |
We have not come across any other judicial decision on the subject |
5.21. - 5.22. |
Position in the U.S.A. |
5.23. |
Three Judge Courts |
5.24. |
Recommendations in Law Commission's 54th Report |
5.25. |
Rules by High Courts |
5.26. - 5.27. |
Conclusion |
5.28. |
Recommendation |
5.29. |
Trial of disputed questions of fact Methods to reduce delay |
5.30. - 5.32. |
Supreme Court's view |
5.33. |
Number of Writ Petitions |
5.32. |
Questions of fact |
5.33. |
Discretion of High Court |
5.34. |
Supreme Court's view on High Courts powers to cross-examine |
5.35. |
Oral evidence |
5.36. -5.37. |
Recent cases |
5.38. |
Alternative remedy |
5.39. |
Summary of Supreme Court view |
5.40. |
Discretion of the High Court |
5.41. - 5.42. |
Gist of replies |
5.43. |
Broad propositions |
5.44. |
Rigid provisions not necessary |
5.45. |
Conclusion-no change needed |
5.46. |
Recommendation |
Chapter 6 |
Matters Related to Taxation |
6.1. |
Importance of questions relating to taxation |
6.2. |
Question 7 |
6.3. - 6.4. |
Three alternatives |
6.5. |
Object of inquiry |
6.5. - 6.11. |
Provision in Income-tax Act |
6.12. |
Gist of views expressed on the question |
6.13. |
Unanimity as regards replacement of reference by appeal |
6.14. |
National Tax Court |
6.15. |
Practicability considered |
6.16. |
Likelihood of large number of appeals |
6.17. |
Difficulty, if located at one place |
6.18 |
Not recommended |
6.19. |
Article 226 |
6.20. - 6.21. |
Observations of Lord Denning |
6.22. |
Article 136 |
6.23. |
Substitution of appeal recommended in section 256 |
6.24. - 6.25. |
Section 257, Income-tax Act |
6.26. |
Continuance of section 257 discussed |
6.27. |
Vexed problem |
6.28. |
Simultaneous reference not ruled out |
6.29. - 6.31. |
No reported cases |
6.31. |
Procedure not serving any significant purpose |
6.32. - 6.34. |
Substitution of appeal in section 257 considered inappropriate |
6.35. |
Resulting scheme |
6.36. |
Section 255(7) (New)-Judgments of Tribunals |
6.37. |
Reasons for recommendation |
6.38. - 6.40. |
Proceedings at the stage of Tribunal-truly judicial proceedings |
6.41. |
Special leave when can be obtained |
Chapter 7 |
Disputes Concerning Industrial Relations |
7.1. |
Question 8 |
7.2. |
Volume of industrial litigation and relevant statistics |
7.3. |
Difference of opinion revealed in the replies |
7.4. |
Paucity of replies from organisations of employers and employees |
7.5. |
Relevant considerations |
7.6. |
Importance of productivity |
7.7. |
Trade union movement in India compared with U.S.A. and U.K. |
7.8. |
History in India |
7.9. |
Rule 81A, Defence of India Rule |
7.10. |
Later Ordinance and Act of 1947 |
7.11. - 7.12. |
Labour Appellate Tribunal |
7.13. - 7.14. |
Abolition of the Labour Appellate Tribunal |
7.15. |
Supreme Court |
7.16. |
Federal Court |
7.17. |
Importance of collective bargaining |
7.18. |
Three alternatives |
7.19. |
First alternative-National Appellate Court-difficulty in creation of |
7.20. |
Second alternative-Commission for Industrial Relations |
7.21. |
Third alternative-Labour Appellate Tribunal |
7.22. |
Recommendation |
7.23. |
Conclusion |
Chapter 8 |
Disputes Relating to Services |
8.1. |
Introductory |
8.2. |
The civil service-the legal background |
8.3. |
Position in common law-Two balancing principles |
8.4. |
Security-the counter balancing principle |
8.5. |
Reason for rule barring action for wrongful dismissal |
8.6. |
Provision in England excluding jurisdiction of Parliamentary Commissioner |
8.7. - 8.8. |
Position in Commonwealth |
8.9. |
Aspects of Contract |
8.10. |
Contract of service under common law |
8.11. |
Service under Government |
8.12. |
Position in India before the Constitution |
8.13. |
Principle of pleasure contained under the Constitution |
8.14. |
Modification by statute |
8.15. |
Constitutional provisions relevant |
8.16. |
Special Courts |
8.17. |
Service disputes |
8.18. |
Constitutional safeguards |
8.19. |
Enforcement of safeguards |
8.20. |
Article 226-use of, in service matters |
8.21. |
Types of service matters |
8.22. - 8.25. |
Cases under (1) and (2) are the most numerous |
8.26. |
Supervisory jurisdiction-view as to |
8.27. |
Special Courts-merits |
8.28. |
Continental concept of public employment |
8.29. |
Greater protection and reduction of arrears |
8.30. |
Supervisory jurisdiction |
8.31. |
No likelihood of reduction of arrears if supervisory jurisdiction |
8.32. |
Existing rules regulate |
8.33. |
Likelihood of abuse |
8.34. |
Conclusion |
Chapter 9 |
Zonal Courts of Appeal-proposal For Creation of |
9.1. |
Question 10 |
9.2. |
Question 11 |
9.3. |
Question 12 |
9.4. |
Idea of Zonal Court |
9.5. |
Additional grounds in support of proposal for Zonal Courtsn |
9.6. |
Desirability of avoiding local pressures |
9.7. |
Importance of one language |
9.8. |
Views expressed on the proposal |
9.9. |
Proposal not favoured |
9.10. |
Problem of selection |
9.11. |
Socio-economic history of local legislation |
9.12. |
Objective of reducing docket of Supreme Court not likely to be achieved |
9.13. |
Sense of separateness likely to be created |
9.14. |
Question of language considered |
9.15. - 9.16. |
Conclusion |
Chapter 10 |
Conditions of Service of Judges |
10.1. |
Introductory |
10.2. |
Conditions of service of lower judiciary |
10.3. |
Question 14 |
10.4. |
Gist of views expressed on the question |
10.5. |
View of Supreme Court Bar Associatio |
10.6. |
Work of Administrative Service not under-estimated |
10.7. |
Prospects of promotion in administrative service |
10.8. |
Position of members of the Bar different |
10.9. |
Problems dealt with by administrative service not so complex |
10.10. |
Opinion of distinguished persons in democratic countries-Churchill's speech |
10.11. |
Silverman quoted |
10.12. |
Salaries revised in England since 1873 |
10.13. |
Present salary in India not adequate |
10.14. |
Mansfield's view |
10.15. |
Increase in pofessional gains since Second World War |
10.16. |
Incitement to mutiny or other act of insubordination |
10.17. |
Role of judiciary in determining important questions of law |
10.18. |
Cohen's view |
10.19. |
Judges must possess vision |
10.20. |
Law as a dynamic instrument |
10.21. |
Crucial role of Judges |
10.22. |
Problems of arrears |
10.23. |
Likely consequence of refusal by members of the Bar |
10.24. |
Limitations of persons appointed from the subordinate judiciary |
10.25. |
Variety of experience gathered by members of the Bar |
10.26. |
Role of each complementary to role of other |
10.27. |
Present economic conditions not a deciding factor |
10.28. |
Recommendations |
10.29. |
Age of retirement of High Court Judge to be increased to 65 years |
10.30. |
Free unfurnished house or house rent allowance for High Court Judges |
10.31. |
Conveyance allowance |
10.32. |
Pension of Judges |
10.33. |
Pension to be granted to widow of sitting High Court Judge |
10.34. |
Pension of Chief Justice of High Court to be increased |
10.35. - 10.36. |
Medical benefits after retirement to High Court Judges |
10.37. |
Recommendation regarding Supreme Court Judges-increase in pension |
10.38. |
Medical aid after retirement to Supreme Court Judges |
10.39. |
Conveyance allowance to Supreme Court Judges |
10.40. |
Pension of Supreme Court Chief Justice |
10.41. |
Leave travel concession to be allowed every year to Supreme Court Judges |
10.42. |
No deduction to be made in allowing rail fare for purposes leave travel concession |
10.43. |
Recommendations should receive early consideration |
10.44. |
Contended Judiciary essential for Rule of Law |
10.45. |
Conclusion |
|
Summary of Recommendations and Conclusions |
|
High Court Judges |
|
Supreme Court Judges |
Appendix 1 |
Rules of Some High Courts as to Interim Stay |
|
Andhra Pradesh1 |
|
Calcutta1 |
|
Punjab1 |
Appendix 2 |
Pre-1950 Position as to writs |
|
Pre-1950 Position as to writs |
a. |
Habeas corpus |
b. |
Certiorari |
c. |
Prohibition |
d. |
Mandamus |
e. |
Quo warranto |
Appendix 3 |
Proposed1 Amendments2 in The Income-Tax Act, 1961 |
|
Proposed1 Amendments2 in The Income-Tax Act, 1961 |
|
Re-draft of certain sections of Income-tax Act |
|
Re-draft of section 259 |
|
Re-draft of section 260 |
|
(Section 260A (New) |
|
Re-draft of section 261 |
Appendix 4 |
Table Showing Answers to Question 8 of The Law Commission Questionnaire (as received from the Governments) |
|
Table Showing Answers to Question 8 of The Law Commission Questionnaire (as received from the Governments) |
Appendix 5 |
Rules as to Disciplinary Proceedings against Government Servants in Some States |
|
Kerala |
|
Orissa |
|
Tamil Nadu |
Appendix 6 |
Extract of Supreme Court Judges' T.A. Rules, 1959, as Amended |
|
Extract of Supreme Court Judges' T.A. Rules, 1959, as Amended |