SC to BCCI Office Bearers: Give suggestions on draft Constitution or face serious consequences
Supreme Court: The 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr DY Chandrachud, JJ directed the BCCI office bearers,
Office bearers
BCCI bound to honour the contracts with State Associations to avoid impediment to holding of matches
Supreme Court: Considering the fact that there is a test match which is going to be played between India and Australia tomorrow
Anurag Thakur removed as BCCI President, Ajay Shirke removed as BCCI Secretary
Supreme Court: Directing that Anurag Thakur, President of BCCI and Ajay Shirke, Secretary, BCCI shall forthwith cease and desist from being associated
Writ of Mandamus can be issued to regulate elections/functions of a society governed by Societies Registration Act, 1860 overlooking the provisions of the Act
Allahabad High Court: In a case before the Court where certain questions relating to the issue of the writ of mandamus commanding