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Central Administrative Tribunal judgments, 2023

991 judgments · page 49 of 50

Tribunals and Commissions11 Jan 2023

Raghuraj Vs Union Of India & Anr.

Central Administrative Tribunal · (2023) 01 CAT CK 0818

Administrative Tribunals Act, 1985-Section 19Constitution of India-PreambleBihar Nationalised Secondary School (Service Conditions) Rules, 1983
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Tribunals and Commissions04 Jan 2023

Sailendra Mamidi Vs Union Of India & Ors.

Central Administrative Tribunal · (2023) 01 CAT CK 0760

IPC-Section 120BPrevention of Corruption Act, 1988-Sections 7 and 12Central Civil Services (Classification, Control & Appeal) Rules, 1965-Rule 10(2)(a)
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Tribunals and Commissions04 Jan 2023

Ashhwani Kumar Vs Union Of India & Anr.

Central Administrative Tribunal · (2023) 01 CAT CK 0761

Central Administrative Tribunal Act, 1985-Rule 17Hindu Adoption and Maintenance Act, 1956-Section 16CPC-Order 47 Rule 1
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Tribunals and Commissions04 Jan 2023Allowed

Sajith Kumar C.R. Vs Union Of India & Ors

Central Administrative Tribunal · (2023) 01 CAT CK 0011

Code Of Criminal Procedure, 1973 — Section 164Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 14
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Tribunals and Commissions04 Jan 2023Allowed

Sailendra Mamidi Vs Union Of India & Ors

Central Administrative Tribunal · (2023) 01 CAT CK 0010

Indian Penal Code, 1860 — Section 120BPrevention Of Corruption Act, 1988 — Section 7, 12Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 10(2)(a)
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Tribunals and Commissions04 Jan 2023Dismissed

Ashhwani Kumar Vs Union Of India & Ors

Central Administrative Tribunal · (2023) 01 CAT CK 0008

Central Administrative Tribunal Act, 1985 — Section 17Hindu Adoption And Maintenance Act, 1956 — Section 16Code Of Civil Procedure, 1908 — Order 47 Rule 1
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