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Central Administrative Tribunal judgments

11,246 judgments · page 135 of 563

Tribunals and Commissions25 Jul 2023

Xavier Mathew Vs Union Of India & Ors.

Central Administrative Tribunal · (2023) 07 CAT CK 3830

Railway Services (Pension) Rules, 1993-Rule 75, Sub Rule 5, clause (d) to Sub Rule 5 of Rule 75The Rights of Persons with Disabilities Act, 2016
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Tribunals and Commissions21 Jul 2023

Vikas Singh Vs Union Of India & Ors.

Central Administrative Tribunal · (2023) 07 CAT CK 3836

IPC-Section 498A, 323, 504, 506, 148, 149, 356Dowry Prohibition Act, 1961-Section 3/4Ranbir Penal Code (RPC)-Section 379
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Tribunals and Commissions21 Jul 2023Allowed

Vikas Singh Vs Union Of India & Ors

Central Administrative Tribunal ·

Indian Penal Code, 1860 — Section 148, 149, 323, 356, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Ranbir Penal Code, 1989 — Section 379
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Tribunals and Commissions20 Jul 2023

A.P.Sunny Vs Union Of India & Anr.

Central Administrative Tribunal · (2023) 07 CAT CK 3844

Central Administrative Tribunal (Procedure) Rules, 1987-Rule 8(4)Administrative Tribunals Act, 1985-Section 21(1)
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Tribunals and Commissions20 Jul 2023Dismissed

A.P. Sunny Vs Union Of India & Ors

Central Administrative Tribunal · (2023) 07 CAT CK 0045

Administrative Tribunals Act, 1985 — Section 21(1)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 8(4)
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