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Justice Ritu Raj Awasthi was functioning as the Chairperson of Law Commission of India and resigned from this post on 26-03-2024 after a tenure of 17 months.
Law Commission expressed that “Given the shifting social patterns and growing population, the management, control and prevention of epidemic diseases cannot be restricted to a century old law.”
The Report compared the right to reputation as against the freedom of speech and expression and also tracked down the judicial precedents.
However, the Commission was of the view that it is not advisable to tinker with the existing age of consent under the POCSO Act.
The Law Commission recommended an amendment of Section 75 CPC and insertion of new Rule 10A, 10B and 10C in Order 26 to meet its objective that there should be a special provision empowering the court to issue commissions for conducting scientific inquiries, when such an inquiry is needed for determination of any issue before the court as observed in its Fifty-Fourth Law Commission Report.
On 14-6-2023, the 22nd Law Commission of India decided to solicit views and ideas of the public and recognized religious organizations about
Law on adverse possession in its current form ensures that there is always an owner to contentious land. This is precisely the reason why the law validates the claim of adverse possession made by the squatter only when the owner can be shown to have lost effective authority.
The Commission also recommended that the scheme of punishment provided under Section 124-A should be amended to ensure that it is brought in parity with the other offences under Chapter VI of the IPC.
by Bharat Chugh* & Taahaa Khan**
On 07.10.2016, the Law Commission of India notified a questionnaire inviting public to give their views for the revision and reform of
Supreme Court: Dealing with an interesting question as to the retrospective applicability of the 1997 Amendment to Section 28 of the Contract
Supreme Court: Showing serious concern over the routine appeals to the highest court that result in obstruction of the Constitutional role assigned
Supreme Court: The bench comprising of T.S. Thakur CJI and FM Ibrahim Kalifulla J. accepts Justice RM Lodha panel’s recommendations almost in toto
Reported by Vardaan Bajaj
Allahabad High Court: The bench of Pramod Kumar Srivastava, J. held that granting divorce on the ground of irretrievable breakdown of marriage