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Central Administrative Tribunal judgments, 2022

991 judgments · page 6 of 50

Tribunals and Commissions22 Nov 2022Allowed

Brij Bhushan Pal Vs Union Of India & Ors

Central Administrative Tribunal · (2022) 11 CAT CK 0050

Administrative Tribunals Act, 1985 — Section 19Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Constitution Of India, 1950 — Article 300A
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Tribunals and Commissions21 Nov 2022Allowed

Rajeev Kumar Saxena Vs Union Of India & Ors

Central Administrative Tribunal · (2022) 11 CAT CK 0046

Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 10(6), 16, 30
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Tribunals and Commissions16 Nov 2022

Smt. Somvati Vs Union Of India & Ors.

Central Administrative Tribunal · (2022) 11 CAT CK 0775

Administrative Tribunal Act, 1985-Section 19Railway Services (Pension) Rules-Rule 20Railway Establishment Manual-Rule 2315
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Tribunals and Commissions16 Nov 2022

Krishna Kumar Vs Union Of India & Ors.

Central Administrative Tribunal · (2022) 11 CAT CK 0764

Administrative Tribunal Act, 1985-Section 19CCS (CCA) Rules, 1965-Rule 14, 11 (v), 11 (iii) (a)Constitution of India-Article 226, 311(2)
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Tribunals and Commissions16 Nov 2022Allowed

Somvati Vs Union Of India & Ors

Central Administrative Tribunal · (2022) 11 CAT CK 0040

Administrative Tribunals Act, 1985 — Section 19Railway Services (Pension) Rules, 1993 — Rule 20
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