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Supreme Court: In a petition filed seeking registration of a criminal case against BJP leaders Anurag Thakur and Parvesh Verma for their
Supreme Court: A bench headed by CJ SA Bobde has directed Delhi High Court to hear on Friday the PIL filed by
Supreme Court: Accepting the fresh unconditional apology tendered on 13.07.2017, the Court dropped the contempt charges against the former BCCI President Anurag
On 13.07.2017, the former BCCI President Anurag Thakur tendered a fresh unconditional apology before the Supreme Court after the Court rejected his
Supreme Court: Refusing to consider the earlier affidavit of apology filed by the former BCCI President Anurag Thakur, the 3-judge bench of
Supreme Court: Directing that Anurag Thakur, President of BCCI and Ajay Shirke, Secretary, BCCI shall forthwith cease and desist from being associated