BOARD OF CONTROL FOR CRICKET IN INDIA versus CRICKET ASSOCIATION OF BIHAR & ORS.

Citation: [2017] 1 S.C.R. 525 · Decided: 02-01-2017 · Supreme Court of India · Bench: T.S. THAKUR, D.Y. CHANDRACHUD, A.M. KHANWILKAR · Disposal: Directions issued
Open in Lexace · Ask the AI about this case
Judgment (excerpt)

[2017] I S.C.R. 525 
BOARD OF CONTROL FOR CRICKET IN INDIA 
v. 
CRICKET ASSOCIATION OF BIHAR & ORS. 
(Civil Appeal No. 4235of2014) 
JANUARY 02, 2017 
[T. S. THAKUR, CJI, A. M. KHANWILKAR AND 
DR. D. Y. CHANDRACHUD, JJ.] 
BCCI matter: 
Contempt of court -
Recommendations of the Lodha 
Committee - Affirmed by this Court in the final judg111ent and order 
dated 18.06.2016 - However, failure of BCCI to comply with the 
jz1dgment and order of this Court, de5pite sufficient time given -
Request by President of BCCI (Mr. Anurag Thakur) to the President 
of ICC for issuance of letter in his capacity as ICC Chairman that 
the appointment of CAG nominee would a111ount ro Governmental 
interference and would invoke suspension fi·o111 ICC - Held: 
Conduct of the President of BCCJ in seeking a letter from the 
President in ICC after the final judgment qf this Court ·was an 
attempt on the part of the head of BCCJ to evade complying with 
the order of this Court - There was absolutely no occasion for the 
President, BCCJ to solicit any such clarification from the Chairperson 
of ICC in the teeth of the judgment delivered by this Court - Mt. 
Thakur by his actions and conduct rendered himself unfit for 
continuance as President of BCCJ - He obstructed and impeded 
order of this Court dated 18.07.2016 - He is to be proceeded with 
for contempt of court - Show cause notice issued to him for giving 
false statement - All the office bearers of BCCI and of its affiliated 
State Associations who failed to meet the norms recommended by 
the Committee and accepted by this Court, to demit and cease to 
hold office - President of BCCJ and Secretary, BCCJ to cease and 
desist from being associated with the working of BCCJ - Senior 
most Vice-President of BCCJ to perform the duties of the President, 
BCCI and the Joint Secretary to perform the duties of Secretary -
Committee of administrators to supervise the administration of BCCI 
through its Chief Executive Officer - Pr'?ceedings to be listed for 
pronouncement' of directions in regard to the names of the 
525 
A 
B 
c 
D 
E 
F. 
G 
H 
526 
SUPREME COURT REPORTS 
(2017] I S.C.R. 
A 
administrators - Code of Criminal Procedure, 1973 - s. 195 rlw 
s.340 - Contempt of Courts Act, 1971. 
B 
c 
D 
E 
F 
G 
H 
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 4235 
OF2014. 
i'rom the Judgment and Order dated 30.07.2013 of the High Court 
of Judicature at Bombay in PIL No. 55 of2013. 
WITH 
Civil Appeal Nos. 4236 OF 20 I 4 and I 155 of20 I 5 
Maninder Singh, ASG, Gopal Subramanium, (AC), Kapil Sibal, 
Arbind Dattar, Pramod Swarup, Sr. Advs., Santosh Krishnan, Ankur 
Kashyap, Raghav Chadha, Pavan Bhushan, Ms. Radha Rangaswamy, 
Ms. Ranjeeta Rohatgi, Abhinav M,ukerji, Ameet Singh, Ms. Pareena 
Swarup, Praveen Swarup, Ms. Sushma Verma, Sahil, V.K. Biju, Ms. Ria 
Sachthey, Amit A. Pai, Senthil Jagadeesan, Nirnimesh Dube, Vikas 
Mehta, M. Yogesh Kanna, Ms. Nithya, Ravindra Bana, 
R. Balasubramanian, Prabhas Bajaj, Akshay Amritanshu, 
Ms. Aarti 
Sharma, Ananya Mishra, Raj Bahadur, M.K. Maroria, Amo! Chitale, 
Ms. Pragya Baghel, Ms. Samten Doma, Nirnimesh Dube, Gagan Gupta, 
Ms. Rashmi Singh, Ms. Manju Sharma, Venkita Subramoniam T. R., 
Gaurav Sharma, A.S. Bhasme, Ms. Sonia Mathur, Mrs. Lalita Kaushik, 
Shree Pal Singh, E.C. Agrawala, Raghavendra S. Srivatsa, Anish R. 
Shah, Mukesh Kumar Maroria, Chirag M. Shroff, Shreekant N. Terdal, 
Praveen Swarup, Ms. Liz Mathew, Anshuman Ashok, Ms. Kamakshi S. 
Mehlwal, Advs. for the appearing parties. 
The following Order of the Court was delivered 
ORDER 
I. This proceeding is a sequel to the order and directions issued 
on 21 October 2016. In the previous orderofthis Court, the status.report 
submitted by the three member Committee (consisting of Justice RM 
Lodha, Justice Ashok Bhan and Justice RV Raveendran) was taken up 
for consideration. 
2. The Committee was tasked with overseeing the implementation 
of the judgment and orderofthis Court dated 18 July 2016. The judgment 
of this Court has attained finality. Review and Curative petitions have 
also been dismissed. By its judgment, this Court has accepted the 
BOARD OF CONTROL, FOR CRICKET IN !NOIA v. CRICKET 
ASSOCIATION OF BIHAR 
recommendations made by the Committee in a report dated 18 December 
20 I 5 providing for reforms in the structure, organization and working of 
BCCI. Such an exercise is necessary in order to make the functioning 
ofBCCI transparent, objective and accountable to the trust with whic
Excerpt shown. Read the full judgment & AI analysis in Lexace.