Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

Bombay HC Sets Aside Arbitration Award Directing BCCI to Pay Compensation to DCHL - (17 Jun 2021)

ARBITRATION

Bombay High Court has set aside the arbitration award directing Board for Control of Cricket in India (BCCI) to pay over Rs. 4800 crore to Deccan Chronicle Holding Ltd (DCHL) for terminating the latter's franchise Deccan Chargers (DC) from the Indian Premier League (IPL).

Tags : BOMBAY HIGH COURT   BOARD FOR CONTROL OF CRICKET IN INDIA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved