REGENT COMPUTRONICS PVT. LTD.

ALL INDIA FOOTBALL FEDERATION Appellant

V/S

Rahul Mehra Respondents

Referred Judgements :-

PUBLIC INTEREST FOUNDATION V. UNION OF INDIA [REFERRED TO]
BCCI V. CRICKET ASSN. OF BIHAR [REFERRED TO]
N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
JAGAN NATH VS. JASWANT SINGH [REFERRED TO]
N B KHARE VS. ELECTION COMMISSION OF INDIA [REFERRED TO]
DAMYANTI NARANGA THE HINDI SAHITYA SAMMELAN VS. UNION OF INDIA [REFERRED TO]
BOARD OF CONTROL FOR CRICKET VS. CRICKET ASSOCIATION OF BIHAR & ORS. [REFERRED TO]
BOARD OF CONTROL FOR CRICKET IN INDIA VS. CRICKET ASSOCIATION OF BIHAR [REFERRED TO]
BOARD OF CONTROL FOR CRICKET VS. CRICKET AASOCIATION OF BIHAR [REFERRED TO]
BOARD OF CONTROL FOR CRICKET IN INDIA AND ORS VS. CRICKET ASSOCIATION OF BIHAR & ORS [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Recounting the social history of Indian Football, learned authors[Mihir Bose, A History of Indian Cricket (London: Andre Deutsch Ltd, 1990), pp.16 -17.] have observed that;

(3.) Unlike rights that can be enforced through law, fraternity is not amenable to judicial command; it must be nurtured through lived experiences of unity, trust, and shared endeavour. National, international, regional or even mohalla sports in India serve as the Karmabhumi where cohesion and collective purpose take tangible form. They bring together individuals from diverse social, linguistic, and cultural backgrounds under a common pursuit, embodying the Constitutional value of fraternity. Here, individual and collective aspirations find a way to coalesce.

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ALL INDIA FOOTBALL FEDERATION Vs. RAHUL MEHRA

Referred Judgements :-

JUDGEMENT

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