Tribunals and Commissions19 Feb 2024
Kalyani Chattarjee Vs Dr. Pramod Kumar
Central Administrative Tribunal · (2024) 02 CAT CK 3493
COURT ARCHIVE
Central Administrative Tribunal judgments, 2024
718 judgments · page 31 of 36
Tribunals and Commissions19 Feb 2024Allowed
Hakim Khan Vs Union Of India, Represented Through The General Manager, East Coast Railway, Rail Vihar, Chandrasekharpur, Bhubaneswar, Dist.-Khurda-752017 & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 0034
Railway Services (Pension) Rules, 1993 — Rule 15(4)(ii)
Tribunals and Commissions19 Feb 2024Allowed
Souri @ Souri Subudhi Vs Union Of India, Represented Through The General Manager, East Coast Railway, Rail Sadan, Chandrasekharpur, Bhubaneswar, Dist.-Khurda, PIN751017 & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 0033
Tribunals and Commissions19 Feb 2024Disposed Of
Kalyani Chattarjee Vs Dr. Pramod Kumar, General Manager/ Work Manager, Ordnance Equipment Factory, Phoolbagh, Kanpur- 208001
Central Administrative Tribunal · (2024) 02 CAT CK 0025
Tribunals and Commissions19 Feb 2024Disposed Of
Satish Bihari Mathur & Others Vs Govt. Of NCTD Through Chief Secretary, Delhi Sachivalaya, I.P. Estate, New Delhi-2 & Others
Central Administrative Tribunal · (2024) 02 CAT CK 0024
Tribunals and Commissions14 Feb 2024
Pratima Kumari Vs National Council Of Educational Research & Training & Anr.
Central Administrative Tribunal · (2024) 02 CAT CK 3494
Administrative Tribunals Act, 1985-Section 19UGC Regulations, 2010-Regulation 6.3.4, 6.3.6, 6.01, 6.3.2, 6.3.7, Rule 5.1.2Right to Information Act, 2005
Tribunals and Commissions14 Feb 2024Disposed Of
Pratima Kumari Vs National Council Of Educational Research & Training Address Sri Aurbindo Marg New Delhi � 110016 Through Its Director & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 0023
Administrative Tribunals Act, 1985 — Section 19UGC Regulations, 2010 — Regulation 6.3.2, 6.3.4, 6.3.6, 6.3.7
Tribunals and Commissions12 Feb 2024
KP. Kamalakshi Vs Bharath Sanchar Nigam Limited & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 3500
CCS (CCA) Rules-Rule 14
Tribunals and Commissions12 Feb 2024
Man Mohan Lal Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 3501
Administrative Tribunals Act, 1985-Section 19Railway Servants (Discipline and Appeal) Rules, 1968-Rule 14 (ii)Cr.P.C.-Section 164, 344
Tribunals and Commissions12 Feb 2024
Union Of India Vs Ram Shankar Vishwakarma & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 3426
CAT (Procedure) Rules, 1987-Rule 17, 24Administrative Tribunals Act, 1985-Section 26
Tribunals and Commissions12 Feb 2024Dismissed
KP. Kamalakshi Vs Bharath Sanchar Nigam Limited Represented By The Chairman-Cum-Managing Director, Corporate Office New Delhi- & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 0022
Central Civil Services (Classification Control And Appeal) Rules, 1965 — Rule 14
Tribunals and Commissions12 Feb 2024Allowed
Man Mohan Lal Vs Union Of India, Through General Manager, North Central Railway, Headquarter Office Subedarganj, (Allahabad) Prayagraj.
Central Administrative Tribunal · (2024) 02 CAT CK 0021
Administrative Tribunals Act, 1985 — Section 19Code Of Criminal Procedure, 1973 — Section 164, 344Railway Servants (Discipline And Appeal) Rules, 1968 — Rule 14(ii)
Tribunals and Commissions12 Feb 2024
Union Of India Through The Secretary, Ministry Of Defence, Department Of Defence Production & Supply, New Delhi � 11 & Others Vs Ram Shankar Vishwakarma
Central Administrative Tribunal · (2024) 02 CAT CK 0020
Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17, 24
Tribunals and Commissions09 Feb 2024
Sanju Kumari Vs General Manager, North Central Railway & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 3432
Administrative Tribunals Act, 1985-Section 19Constitution of India-Articles 14, 16
Tribunals and Commissions09 Feb 2024
Ashish Kumar Dwivedi Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 3433
Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 14, 16, 39(a), 21, Part III
Tribunals and Commissions09 Feb 2024Allowed
Alimuddin & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 3434
Central Administrative Tribunal Act, 1985-Section 19Constitution of India-Article 14
Tribunals and Commissions09 Feb 2024
Brajman Vs The General Manager, SEC Railway, Bilaspur Zone & Anr.
Central Administrative Tribunal · (2024) 02 CAT CK 3435
Tribunals and Commissions09 Feb 2024
S.K. Bhatnagar Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 3436
Constitution of India-Article 14
Tribunals and Commissions09 Feb 2024
Smt. Prem Bati Bai @ Prem Bai Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 3437
CCS (Pension) Rules, 1972-Rule 54(6)(iii), 54(8)
Tribunals and Commissions09 Feb 2024
Smt. Kasturi Bai Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 02 CAT CK 3438