Bibliographic Information on Juvenile Delinquency
INTRODUCTION
National Human Rights Commission Library, New Delhi has compiled and consolidated information from various sources on Juvenile Delinquency to help the users in literature survey of printed and electronic material available in the Library of the Commission and many important Libraries of Delhi.
This Bibliography is available in the following form:-
(1) National Conference on Juvenile Justice System in India, New Delhi Feb 3-4, 2007. See Annual Report, 2006-2007, p-110-116
(2) Study of the Implementation of Juvenile Justice (Care and Protection of Children) Act, 2000 by Socio-Legal Information Centre, New Delhi. See Annual Report, 2005-2006, p-167-68
(3) From Neglected and Delinquent Juveniles to Neglect and Delinquency of Indians: A Study of the Juvenile Justice System in India, 1999 by Researcher of Danish Centre of Human Rights. See Annual Report,1999-2000, p-69-70
(4) NHRC Annual Reports Containing information on Juvenile Delinquency
NHRC Annual Reports Containing information on Juvenile Delinquency |
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1993-1994 |
Chapt 6. Improving Jail conditions Para 6.5 (iii) Segregating Juvenile Prisoners, Page 24 |
1994-1995 |
Chapt 4. Civil Liberties Para 4.17, 20 Systemic Reform: Prisons and other centers of detentions, p-13-14 |
1995-1996 |
Chapt 3. Civil Liberties Para 3.34, 38 Reform: Prison and other centers of detentions, p-18-20 |
1996-1997 |
Chapt 3. Civil Liberties Para 3.57-3.59 Death of Young Boy in Juvenile Home and NHRC Initiation to take up this matter on a nation wide basis, p-28 Annexure Para 18 Principal recommendations to study conditions of Juvenile Homes, p-124 |
1997-1998 |
Chapt 3. Civil Liberties Para 3.37 Visit to Remand home, p-19 Chapt 11. Promotion of Human Rights Literacy and Awareness. Para 11.31 Research Programme & Projects, p-43 |
1998-1999 |
Chapt 3. Civil Liberties Para 3.9 Malpractices in Juvenile Homes, Jammu & Kashmir, p-13 Chapt 13. Promotion of Human Rights Literacy and Awareness. Para 13.19 Internship Scheme, p-46 Para 13.38 Research Project, p-51 Chapt 16(C). Illustrative Cases Para 16 (c).20 Escape of Inmates from Juvenile Home (Case No. 497/13/97-98 & other 86 cases), p-87 |
2000-2001 |
Chapt 3. Civil Liberties Para 3.23 Establishment of Juvenile Homes, Jammu & Kashmir, p-17 Para 3.73,75 Visit to Juvenile Homes, p-36 Chapt 14. Complaints before the Commission Serial No. 23 Girl Child in Juvenile Home, p-147 |
2001-2002 |
Chapt 4. Civil Liberties Para 4.67-4.68 Visit to Correctional Institutions/Protection Homes, p-45 Chapt 13. Complaints before the Commission Para 13(E) Action taken on cases reported in Annual Repot of 2000-01 Serial No. 21 rape of girl child in juvenile home (Case No.32/1/1999-2000). p-197 |
2003-2004 |
Chapt 7. Rights of women and children. Para 7.10 Trafficking of women and children. p-73 Chapt 10. Research Programmes and Projects. Para 10.26-10.28 Study of the implementation of the Juvenile justice (Care and protection of children) act, 2000. p-137 Para 15.60-1562 Alleged detention of girl child Orissa. (Case No.80/18/2003-04/WC), p-188-189 Para 15.77 Rape of ten year girl inmate of Juvenile home, Raichur (Case No. 32/1/1999-2000 WC/FC), p-192-193 |
2004-2005 |
Chapt 4. Complaints before the Commission Para 231-33 Non-compliance with the provision of Juvenile Justice (Care & protection of children) act, 2000, p- 75-76 Chapt 12. Research Studies and projects.12-12 Study to implementation (Care & protection of children) act 2000, p-157-58 Annexure 12. Special Police Officers 12 Special Police Officers under JJ Act, p-289 |
2005-2006 |
Chapt 8. 37-8.41 Status of Juvenile Justice in India, p-135-137 Chapt 12. Research Studies & Projects Chapt 12.10. Study of the Implementation of Juvenile Justice (Care & protection of children) act, 2000, p-167 |
2006-2007 |
Chapt 3.74. Appling condition of observation home, Meerut (Case No. 98884/24/05-06) Chapt 4. Civil and Political Rights, p-20 Para 4 B (2b) Rights of Juveniles, p-61-64 Chapt 8 B. 18-19 Juvenile Justice: National Conference on Juvenile Justice system in India, p-110-116 |
2007-2008 |
Chapt 7 Economic, Social and Cultural Rights. Para 7.657.66 Monitoring of Juvenile Justice System in India Page 108 |
2008-2009 |
Chapt 4 Human Rights Violation Cases Para 4.22 Death of Juvenile in Government Observation Home in Rudrapur, Uttarakhand (Case No. 43/35/12/07-08-CD) Page 22 Chapt 5 Civil And Political Rights Para 5.12 Other Issues Page 67 Chapt 6 Economic, Social and Cultural Rights Para 6.31 6.32 Monitoring of Juvenile Justice System in India Page 83 Annex 12 Recommendations of NHRC Workshop on Detention Detention in Juvenile Justice Homes Page 164 |
S. No | Title | Download |
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1 | Centre/States Acts and Rules on Juvenile Delinquency | Download (62.49 KB) |
2 | International/Regional Instruments | Download (16.04 KB) |
3 | Judgements of Supreme Court on Juvenile Delinquency | Download (25.89 KB) |
In addition to indexing of information, bibliography provides Website addresses for the Full Text available on Central Legislation, Conventions/Instruments, Supreme Court Judgements & Orders on Juvenile Delinquency and Annual Repots/Documents/Cases of National Human Rights Commission, India available on Internet.