Tribunals and Commissions25 Mar 2024
Anil Kumar P. & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 3406
COURT ARCHIVE
Central Administrative Tribunal judgments
11,191 judgments · page 104 of 560
Tribunals and Commissions25 Mar 2024Allowed
T. Ramachandran Vs Union Of India & Others
Central Administrative Tribunal · (2024) 03 CAT CK 0048
Railway Servants (Revised Pay) Rules, 2008 — Rule 10, 13
Tribunals and Commissions25 Mar 2024Dismissed
Anil Kumar P Vs Union Of India, Represented By The Secretary To The Government Of India, Ministry Of Finance, Department Of Revenue, New Delhi � 110001 & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 0047
Tribunals and Commissions25 Mar 2024Dismissed
Kumari Sailaja Vs Superintendent Of Post Offices, Thiruvanathapuram South Division, Thiruvananthapuram-695036 & Others
Central Administrative Tribunal · (2024) 03 CAT CK 0046
Constitution Of India, 1950 — Article 14, 16, 16(1)
Tribunals and Commissions25 Mar 2024Dismissed
Dr. Seneera V.A & Others Vs Union Of India Represented By The Secretary, Ministry Of Human Resource, New Delhi 110001 & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 0045
Tribunals and Commissions22 Mar 2024
Krishna Gopal Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 3407
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions22 Mar 2024
Videv Singh Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 3408
Tribunals and Commissions22 Mar 2024
Krishna Prasad Vs Union Of India & Anr.
Central Administrative Tribunal · (2024) 03 CAT CK 3409
Tribunals and Commissions22 Mar 2024
Prithivi Raj Meena Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 3410
Tribunals and Commissions22 Mar 2024Disposed Of
Krishna Prasad Vs Union Of India Through Secretary Ministry Of Railway Govt. Of India Rail Bhawan, New Delhi & Others
Central Administrative Tribunal · (2024) 03 CAT CK 0042
Tribunals and Commissions22 Mar 2024Disposed Of
Videv Singh, S/O Late Vedpal Singh Vs Union Of India Through Ministry Of Communications And IT, Government Of India, New Delhi. & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 0040
Tribunals and Commissions22 Mar 2024Disposed Of
Krishna Prasad Vs Union Of India Through Secretary Ministry Of Railway Govt. Of India Rail Bhawan, New Delhi & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 0039
Tribunals and Commissions22 Mar 2024Allowed
Krishna Gopal S/o Sri Ambika Prasad Vs Union Of India Through The General Manager, North Central Railway, Headquarter Office, Subedarganj, Allahabad And Others
Central Administrative Tribunal · (2024) 03 CAT CK 0038
Administrative Tribunals Act, 1985 — Section 19
Tribunals and Commissions20 Mar 2024
Amit Kumar Chaturvedi Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 3420
Central Administrative Tribunal Act, 1985-Section 21, 20RTI ActConstitution of India-Articles 14, 16, 226
Tribunals and Commissions20 Mar 2024
Kapil Saxena Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 3343
Tribunals and Commissions20 Mar 2024
Rajeshwar Prasad Rai Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 3344
Tribunals and Commissions20 Mar 2024Dismissed
Amit Kumar Chaturvedi Vs Union Of India Through Secretary, Ministry Of Communications And IT Department Of Post Daak Bhawan Sansad Marg, New Delhi. & Others
Central Administrative Tribunal · (2024) 03 CAT CK 0037
Central Administrative Tribunal Act, 1985 — Section 21Constitution Of India, 1950 — Article 14, 16, 226
Tribunals and Commissions20 Mar 2024Dismissed
Kapil Saxena, S/O Gyan Prakash Saxena Vs Union Of India, Through General Manager, Northern Railway, Moradabad And Others
Central Administrative Tribunal · (2024) 03 CAT CK 0036
Tribunals and Commissions18 Mar 2024
Hemanta Kumar Barik Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 3345
CCS (Leave) Rules, 1972CCS (CCA) Rules, 1965-Rule 14CCS (Conduct) Rules, 1964-Rule 3(1)(ii), 3(1)(iii)
Tribunals and Commissions18 Mar 2024
Purna Chandra Patra Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 03 CAT CK 3346
Railway Servants (Discipline & Appeal) Rules, 1968-Rule 9, 6, 6(vi)Establishment Code, Vol.-Para 1706RSCR, 1966-Rule Nos.3(I)(i), (ii) & (iii), No.26