Tribunals and Commissions16 May 2024
Narayan Behera Vs Director Of Accounts (Post) & Anr.
Central Administrative Tribunal · (2024) 05 CAT CK 3328
COURT ARCHIVE
Central Administrative Tribunal judgments, 2024
718 judgments · page 18 of 36
Tribunals and Commissions16 May 2024
Ashutosh Prasad Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 05 CAT CK 3329
Tribunals and Commissions16 May 2024Dismissed
Ajay Kumar Nandy Vs Union Of India, Represented Through The Development Commissioner, Ministry Of MSME, O/O DC (MSME), Nirman Bhavan, New Delhi � 110011 & Others
Central Administrative Tribunal · (2024) 05 CAT CK 0009
Tribunals and Commissions16 May 2024Dismissed
Pramila Barik Vs Union Of India, Represented Through Its Chief General Manager, Bharat Sanchar Nigam Limited, Odisha, Bhubaneswar, Dist � Khordha � 751009 & Others
Central Administrative Tribunal · (2024) 05 CAT CK 0008
Administrative Tribunals Act, 1985 — Section 21
Tribunals and Commissions16 May 2024Allowed
Narayan Behera Vs Director Of Accounts (Post), At/PO � Mahanadi Vihar, Dist. � Cuttack & Others
Central Administrative Tribunal · (2024) 05 CAT CK 0007
Tribunals and Commissions16 May 2024Allowed
T. No.7138 Ashutosh Prasad, Vehicle Mechanic Vs Union Of India Through The Secretary Of Defence Ministry, New Delhi & Others
Central Administrative Tribunal · (2024) 05 CAT CK 0006
Tribunals and Commissions06 May 2024
Priyanka & Ors. Vs Kendriya Vidyalaya Sangathan & Anr.
Central Administrative Tribunal · (2024) 05 CAT CK 3363
Administrative Tribunals Act, 1985-Section 22(3)(f), 22(2)(f), 22CPC-Section 114, Order 47 Rule 1
Tribunals and Commissions06 May 2024
Dilip Kumar Pandey Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 05 CAT CK 3364
Tribunals and Commissions06 May 2024
Ms. Vibha Khanna Vs Chief Executive Officer, Prasar Bharti & Ors.
Central Administrative Tribunal · (2024) 05 CAT CK 3365
Administrative Tribunals Act, 1985-Section 22(3)(f), 22(3), 22(2)(f)CPC-Section 114, Order 47 Rule 1
Tribunals and Commissions06 May 2024Disposed Of
Hidayat Iqbal Vs Raj Kumar Goyal & Ors.
Central Administrative Tribunal · (2024) 05 CAT CK 3366
Tribunals and Commissions06 May 2024
Om Prakash Yadav Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 05 CAT CK 3367
Administrative Tribunal Act, 1985-Section 19CCS (Leave) Rules, 1972-Rule 6, 26CDS(IF) Leave Rules, 1954
Tribunals and Commissions06 May 2024Dismissed
Priyanka 220412627290011 & Others Vs Kendriya Vidyalaya Sangathan, 18, Institutional Area Shaheed Jeet Singh Marg, New Delhi � 110016 & Others
Central Administrative Tribunal · (2024) 05 CAT CK 0010
Administrative Tribunals Act, 1985 — Section 22(3)(a), 22(3)(b), 22(3)(c), 22(3)(d), 22(3)(e), 22(3)(f), 22(3)(g), 22(3)(h), 22(3)(i)Code Of Civil Procedure, 1908 — Section 114Code Of Civil Procedure, 1908 — Order 47 Rule (1)
Tribunals and Commissions06 May 2024Disposed Of
Dilip Kumar Pandey Vs Union Of India Through Its Secretary, Ministry Of Communication And Information Technology, Department Of Post, Dak Bhawan, Sansad Marg, New Delhi. & Others
Central Administrative Tribunal · (2024) 05 CAT CK 0003
Tribunals and Commissions06 May 2024Allowed
Om Prakash Yadav Vs Union Of India Through Secretary, Ministry Of Defence, Sena Bhawan, IHQ Of Ministry Of Defence (Army), New Delhi & Others
Central Administrative Tribunal · (2024) 05 CAT CK 0002
Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Leave) Rules, 1972 — Rule 6, 26
Tribunals and Commissions06 May 2024Dismissed
Vibha Khanna Vs Chief Executive Officer, Prasar Bharti, PTI Building, New Delhi & Others
Central Administrative Tribunal · (2024) 05 CAT CK 0001
Administrative Tribunals Act, 1985 — Section 22(2)(f), 22(3)(a), 22(3)(b), 22(3)(c), 22(3)(d), 22(3)(e), 22(3)(f), 22(3)(g), 22(3)(h), 22(3)(i)Code Of Civil Procedure, 1908 — Section 114Code Of Civil Procedure, 1908 — Order 47 Rule (1)
Tribunals and Commissions03 May 2024
Veer Bahadur Singh Baghel Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 05 CAT CK 3310
Administrative Tribunals Act, 1985-Section 19IPC-Sections 467, 468, 419, 420
Tribunals and Commissions03 May 2024Partly Allowed
Veer Bahadur Singh Baghel Vs Union Of India Through, Through Secretary, Ministry Of Communication, Department Of Post Dak Bhawan, New Delhi. & Others
Central Administrative Tribunal · (2024) 05 CAT CK 0005
Administrative Tribunals Act, 1985 — Section 19Indian Penal Code, 1860 — Section 419, 420, 467, 468
Tribunals and Commissions30 Apr 2024
Shailendra Kumar Mishra Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 04 CAT CK 3594
Administrative Tribunal Act, 1985-Section 19Constitution of India-Article 14, 16 & 21
Tribunals and Commissions30 Apr 2024
Manzoor Ahmed Bhat Vs Union Territory Of J&K & Ors.
Central Administrative Tribunal · (2024) 04 CAT CK 3595
J&K CSR-Article 108-A
Tribunals and Commissions30 Apr 2024
Manoj Kumar Trivedi & Ors. Vs Union Of India & Anr.
Central Administrative Tribunal · (2024) 04 CAT CK 3596