REGENT COMPUTRONICS PVT. LTD.

JAGMOHAN DALMIYA Appellant

V/S

BOARD OF CONTROL FOR CRICKET Respondents

Referred Judgements :-

HO TUNG V. MAN OF INSURANCE CO. LTD. [REFERRED TO]
MACLEAN V. THE WORKERS' UNION [REFERRED TO]
EXPORT INSPECTION COUNCIL OF INDIA V. K.K. MITRA [REFERRED TO]
CANE V. JONES [REFERRED TO]
EXECUTIVE TRUSTEES VS. INSPECTOR GENERAL OF REGISTRATION AND ORS. [REFERRED TO]
CHANDRANATH MUKHERJEE VS. TUSHARIKA DEBI [REFERRED TO]
BANGALORE WOOLLEN COTTON AND SILK MILLS CO LIMITED BANGALORE VS. CORPORATION OF CITY OF BANGALORE [REFERRED TO]
SOMAWANTI 0M PARKASH ATMA RAM CHODHA VS. STATE OF PUNJAB [REFERRED TO]
T P DAVER T P DAVER VS. LODGE VICTORIA:S C BELGAUNM [REFERRED TO]
MUNICIPAL BOARD SITAPUR VS. PRAYAG NARAIN SAIGAL AND FIRM MOOSARAM BHAGWAN DAS [REFERRED TO]
DALCHAND VS. MUNICIPAL CORPORATION BHOPAL [REFERRED TO]
RATTAN LAL SHARMA VS. MANAGING COMMITTEE DR HARI RAM CO EDUCATION HIGHER SECONDARY SCHOOL [REFERRED TO]
STATE OF HARYANA VS. HARI RAM YADAV [REFERRED TO]
CALCUTTA MUNICIPAL CORPORATION VS. PAWAN KUMAR SARAF [REFERRED TO]
CHEERANTHOODIKA AHMMEDKUTTY VS. PARAMBUR MARIAKUTTY UMMA [REFERRED TO]
TOPLINE SHOES LIMITED VS. CORPORATION BANK [REFERRED TO]
BOARD OF CONTROL FOR CRICKET INDIA VS. NETAJI CRICKET CLUB [REFERRED TO]
ZEE TELEFILMS LTD VS. UNION OF INDIA [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
NARENDRA MOHAN ARYA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
I NELSON VS. KALLAYAM PASTORATE [REFERRED TO]
NOIDA ENTREPRENEURS ASSN VS. NOIDA [REFERRED TO]
CHIRANJAN JADAVJI PADIA VS. BHUPESH CHANDRA DUTT [REFERRED TO]
KALYAN KUMAR DUTTA GUPTA VS. B M VERMA [REFERRED TO]
MOHUN BAGAN ATHLETIC CLUB VS. DEBA PRASAD MUKHERJEE [REFERRED TO]
JAYANTA KUMAR SIKDAR VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) IN this interlocutory application, the petitioner, a former President of the Board of Control for Cricket in India, hereinafter referred to as Respondent BCCI, has prayed for inter alia an order of injunction restraining Respondent BCCI from giving effect to the resolution taken at the special general meeting of Respondent BCCI held on 16th December, 2006 whereby the petitioner has inter alia forfeited all his rights and privileges as an administrator of respondent BCCI, ceased to hold any position or office in any member or associate member of respondent BCCI and been debarred from holding any position or post in any member or associate member of the petitioner in future.

(2.) RESPONDENT BCCI is a Society registered under the Societies Registration Act, 1860 and deemed to be registered under the tamil Nadu Societies Registration Act, 1975, hereinafter referred to as the 1975 Act by virtue of Section 53 of the said 1975 Act.

(3.) RESPONDENT BCCI, as its name suggests controls' the game of cricket in India and exercises wide powers which include amongst others the power to frame rules of cricket in India and the power to select players to represent India in cricket matches and/or tournaments. Respondent BCCI arranges, regulates and even finances cricketing tours of Indian teams to foreign countries and arranges, regulates and controls cricket matches in this country between india and members of the International cricket Council (ICC) as well as Indian teams inter se at the national level. Apart from test matches Respondent BCCI is responsible for organizing other important tournaments of national interest such as the Ranji trophy and the Duleep Trophy.

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JAGMOHAN DALMIYA Vs. BOARD OF CONTROL FOR CRICKET

Referred Judgements :-

JUDGEMENT

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