‘Additional evidence’ in Harbhajan’s appeal hearing
Adelaide, Jan 28 A transcript from the stump microphone will be available as “additional evidence” to a New Zealand judge who will hear the appeal in the racial abuse case against India’s Harbhajan More...
Team India in a legal tangle for ‘insulting’ tricolour
Lucknow, Oct 23 (IANS) They may have earned the sobriquet of conquerors of Twenty20 cricket. However, the Indian cricket team could be in the dock for allegedly “insulting” the national tricolour. A More...
Delhi HC allows ICL to file fresh petition against BCCI
New Delhi, Sep 28 (IANS) Delhi High Court Friday allowed the Indian Cricket League (ICL) to withdraw its petition alleging that the Board of Control for Cricket in India (BCCI) was intimidating players who joined More...
Delhi High Court asks BCCI not take action against ICL players
New Delhi, Aug 27 (IANS) The Delhi High Court Monday asked Indian cricket board not to take any coercive action against the cricketers aligning with the rival Indian Cricket League (ICL). “Let the cricketers More...
Dalmiya bowls BCCI out in court, slaps perjury case
Kolkata, July 20 (IANS) Top cricket administrator Jagmohan Dalmiya rose like a phoenix Friday when the Calcutta High Court termed his suspension by the Indian cricket board illegal and ruled that he could contest More...
Calcutta HC – Dalmiya’s suspension from BCCI illegal
Kolkata, July 20 (IANS) Top cricket administrator Jagmohan Dalmiya Friday won a major battle when the Calcutta High Court termed as illegal his suspension by the Indian cricket board and ruled that he could contest More...
Lawsuit against Dhoni’s swimming pool
Ranchi, June 20 (IANS) Indian vice-captain Mahendra Singh Dhoni’s plans to build a swimming pool in his new home seem to have got into fresh trouble with his neighbours after they filed a public interest suit More...