CHARTER OF THE UNITED NATIONS AND STATUTE OF THE INTERNATIONAL COURT OF JUSTICE

Sr. No.

NAME

PLACE

DATE

1

Charter of the United Nations

San Francisco

26-06-1945

2

Statute of the International Court of Justice

San Francisco

26-06-1945

3

Declarations recognizing as compulsory the jurisdiction of the International Court of Justice under Article 36, paragraph 2, of the Statute of the Court

 

15-10-1946

4A

Amendments to Articles 23, 27 and 61 of the Charter of the United Nations, adopted by the General Assembly of the United Nations in resolutions 1991 A and B (XVIII) of 17 December 1963

New York

17-12-1963

4B

Amendment to Article 109 of the Charter of the United Nations, adopted by the General Assembly of the United Nations in resolution 2101 (XX) of 20 December 1965

New York

20-12-1965

4C

Amendment to Article 61 of the Charter of the United Nations, adopted by the General Assembly of the United Nations in resolution 2847 (XXVI) of 20 December 1971

New York

20-12-1971