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Central Administrative Tribunal judgments, 2020

1,672 judgments · page 77 of 84

Tribunals and Commissions31 Jan 2020Dismissed

Vir Karan Chugh Vs Government Of N.C.T. Of Delhi

Central Administrative Tribunal · (2020) 01 CAT CK 0077

Prevention Of Corruption Act, 1988 — Section 7, 13Delhi Development Authority Conduct, Disciplinary And Appeal Regulations, 1999 — Regulation 23, 30(1), 32G
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Tribunals and Commissions29 Jan 2020Dismissed

Vijay Singh Vs Union Of India & Ors.

Central Administrative Tribunal · (2020) 01 CAT CK 1140

CCS (CCA) Rules, 1965-Rule 14, 27CCS (Conduct) Rules, 1964-Rule 3(1)(i), (ii) & (iii)Constitution of India-Article 311(2), 226/227
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Tribunals and Commissions29 Jan 2020

Anil Kumar Shukla Vs Union Of India & Ors.

Central Administrative Tribunal · (2020) 01 CAT CK 1073

Education Code-Article 81(B)Administrative Tribunals Act, 1985-Section 19(4)Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 10(1), 14
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Tribunals and Commissions29 Jan 2020Dismissed

Dharamveer Vs Government Of NCTD And Ors

Central Administrative Tribunal · (2020) 01 CAT CK 0076

Delhi Police Act, 1978 — Section 21Delhi Police (Punishment And Appeal) Rules, 1980 — Rule 16Constitution Of India, 1950 — Article 226, 227
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Tribunals and Commissions29 Jan 2020Dismissed/Disposed Of

Anil Kumar Shukla Vs Union Of India And Ors

Central Administrative Tribunal · (2020) 01 CAT CK 0073

Administrative Tribunals Act, 1985 — Section 19(4)Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 10(1), 14
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Tribunals and Commissions28 Jan 2020

Kuldeep Vs UOI & Ors.

Central Administrative Tribunal · (2020) 01 CAT CK 1075

Right to Information Act, 2005Constitution of India-Article 16IPC-Section 304, 324 read with 34, 394
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