Tribunals and Commissions10 Apr 2023Dismissed
Narendra Kumar Saini Vs Delhi Development Authority Through Its Chairman Vikas Sadan, INA Colony, New Delhi & Ors
Central Administrative Tribunal · (2023) 04 CAT CK 0018
Evidence Act, 1872 — Section 38
COURT ARCHIVE
Central Administrative Tribunal judgments
11,246 judgments · page 152 of 563
Tribunals and Commissions10 Apr 2023Disposed Of
Dr. Sharda Shah Peshin & Ors Vs All India Institute of Medical Sciences Through Director Ansari Nagar, New Delhi-29 & Ors
Central Administrative Tribunal · (2023) 04 CAT CK 0017
Central Civil Services (Pension) Rules, 1972 — Rule 13
Tribunals and Commissions10 Apr 2023Allowed
Raj Kumar Yadav Vs Union Of India And Others
Central Administrative Tribunal · (2023) 04 CAT CK 0016
Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Pension) Rules, 1972 — Rule 54(6)
Tribunals and Commissions10 Apr 2023Dismissed
Subhash Gond And Others Vs Union Of India And Others
Central Administrative Tribunal · (2023) 04 CAT CK 0015
Administrative Tribunals Act, 1985 — Section 19Evidence Act, 1872 — Section 101
Tribunals and Commissions09 Apr 2023
Kendriya Vidyalaya Teachers Welfares Association (KVTWA) Vs Department Of Personnel & Training & Ors.
Central Administrative Tribunal · (2023) 04 CAT CK 0555
KVS (RSA) Rules, 1995
Tribunals and Commissions06 Apr 2023
Manoj Kumar Vs New Delhi Municipal Council & Anr.
Central Administrative Tribunal · (2023) 04 CAT CK 0686
FRSRCCS RulesNDMC Regulations, 2016
Tribunals and Commissions06 Apr 2023
Rahey Shyam Parashar Vs Union Of India & Ors.
Central Administrative Tribunal · (2023) 04 CAT CK 0687
Railway Services (Pension) Rules, 1993-Rule 87
Tribunals and Commissions06 Apr 2023
Pinki Vs GNCT Of Delhi & Ors.
Central Administrative Tribunal · (2023) 04 CAT CK 0641
Constitution of India-Article 14, 16
Tribunals and Commissions06 Apr 2023
Om Prakash Vs Govt. Of Delhi & Anr.
Central Administrative Tribunal · (2023) 04 CAT CK 0637
Indian Penal Code-Section 302/34, 330/34Constitution of India-Article 311(2), 14, 19 and 21, 19(1)(f), 19(5), 31(1), 32, 300ACCS (Pension) Rules, 1972-Rule 09, 68
Tribunals and Commissions06 Apr 2023
Mahaveer Singh MES 462127 Vs Union Of India & Ors.
Central Administrative Tribunal · (2023) 04 CAT CK 0633
Tribunals and Commissions06 Apr 2023
Rekha Rani Vs The Union Of India & Anr.
Central Administrative Tribunal · (2023) 04 CAT CK 0634
Tribunals and Commissions06 Apr 2023
Devendra Singh Vs Union Of India & Ors.
Central Administrative Tribunal · (2023) 04 CAT CK 0635
Tribunals and Commissions06 Apr 2023Disposed Of
Rekha Rani Vs Union Of India And Others
Central Administrative Tribunal · (2023) 04 CAT CK 0014
Tribunals and Commissions06 Apr 2023Disposed Of
Rahey Shyam Parashar Vs Union Of India And Others
Central Administrative Tribunal · (2023) 04 CAT CK 0012
Railway Services (Pension) Rules, 1993 — Rule 87
Tribunals and Commissions06 Apr 2023Disposed Of
Pinki Vs GNCT Of Delhi & Ors
Central Administrative Tribunal · (2023) 04 CAT CK 0010
Constitution Of India, 1950 — Article 14, 16
Tribunals and Commissions06 Apr 2023Dismissed
Jai Prakash Vs Union Of India & Ors
Central Administrative Tribunal · (2023) 04 CAT CK 0009
Central Civil Services (Classification Control And Appeal) Rules, 1965 — Rule 16
Tribunals and Commissions06 Apr 2023Allowed
Om Prakash Vs Govt. Of Delhi Through C.P. Delhi Neew Delhi-110001 & Ors
Central Administrative Tribunal · (2023) 04 CAT CK 0008
Indian Penal Code, 1860 — Section 34, 302, 330Central Civil Services (Pension) Rules, 1972 — Rule 09, 39(3), 68Constitution Of India, 1950 — Article 14, 19, 19(1), 19(1)(f), 19(5), 21, 31(1), 32, 300A, 311(2)
Tribunals and Commissions06 Apr 2023Disposed Of
Manoj Kumar Vs New Delhi Municipal Council Through Its Chairman Palika Kendra, Sansad Marg, New Delhi & Ors
Central Administrative Tribunal · (2023) 04 CAT CK 0007
Constitution Of India, 1950 — Article 14, 16
Tribunals and Commissions05 Apr 2023
Ajitkumar Vs Union Of India & Ors.
Central Administrative Tribunal · (2023) 04 CAT CK 0711
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 4, 4(1), 4(2), 4(2)(c), 9, 11Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013-Rule 7Subordinate Statistical Service Rules, 2013-Rule 16
Tribunals and Commissions05 Apr 2023
Sourav Chakraborty Vs The Principal Director & Ors.
Central Administrative Tribunal · (2023) 04 CAT CK 0638