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Central Administrative Tribunal judgments

11,246 judgments · page 148 of 563

Tribunals and Commissions25 Apr 2023

Mohd. Irfan & Ors. Vs Union Of India & Anr.

Central Administrative Tribunal · (2023) 04 CAT CK 0653

Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 14IRCE-Rule 1316-FR-22-C-R-II, 1313(FR22)(1)(A)(I)R-II, 1313.(FR-2)(i), 1303 FR-921(a)
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Tribunals and Commissions24 Apr 2023

Anil Kumar Sharma Vs Union Of India & Ors.

Central Administrative Tribunal · (2023) 04 CAT CK 0666

CCS (CCA) Rules, 1965-Rule 14(2), 14(3), 14(4), 14(4)(b), 14(5)(a), 14(5)(c), 14(6), 15Prevention of Corruption Act, 1988-Section 19(1)(c)Constitution of India-Article 311(1)
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Tribunals and Commissions24 Apr 2023Partly Allowed

Anil Kumar Sharma Vs Union Of India & Ors.

Central Administrative Tribunal · (2023) 04 CAT CK 0052

Prevention Of Corruption Act, 1988 — Section 19(1)(c)Central Civil Services (Classification Control And Appeal) Rules, 1965 — Rule 14, 14(2), 14(3), 14(4), 14(4)(b), 14(5)(a), 14(5)(c), 14(6), 15
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