Bihar cricket official to take on BCCI in Supreme Court
Aditya Verma, secretary of the unrecognised Cricket Association of Bihar (CAB), said that he was offered a bribe for an out-of-court settlement with the Board of Control for Cricket in India (BCCI) and now will take his fight against the powerful board to the Supreme Court. Read the rest of this page »
BCCI to appeal in the Apex Court against Bombay HC’s order
Board of Control for Cricket in India (BCCI) is going to challenge Bombay High Court’s order in the Supreme Court that had termed illegal its two-member probe panel in the Indian Premier League (IPL) spot fixing and betting scandal. Read the rest of this page »
SEBI informs, Sahara companies paid no attention to SC orders
The Securities and Exchange Board of India (SEBI) has told the Apex Court that two real estate companies of Sahara Group disobeyed three court orders on returning Rs.24,000 crores to investors. Read the rest of this page »
Bombay HC asks BCCI to set up a new probe panel
Bombay High Court has announced today that the probe ordered by the BCCI into a betting scandal in the T20 cricket league was illegal and ordered Board for Control of Cricket in India (BCCI) to set up a fresh probe panel. Read the rest of this page »
Centre, RIL receive notice from Apex Court on gas price
The Supreme Court has issued notice to RIL, Centre against the govt’s decision on raising price of natural gas under judicial scrutiny. Read the rest of this page »
Apex Court refuses PIL against food security ordinance
The Supreme Court has refused to entertain a PIL against food security ordinance circulated by the government three weeks ago. The court passed the order on a petition filed by advocate ML Sharma alleging that the centre has brought the ordinance for political purposes and the court should examine its validity. Read the rest of this page »
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