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Central Administrative Tribunal judgments

11,246 judgments · page 168 of 563

Tribunals and Commissions04 Jan 2023

Ashhwani Kumar Vs Union Of India & Anr.

Central Administrative Tribunal · (2023) 01 CAT CK 0761

Central Administrative Tribunal Act, 1985-Rule 17Hindu Adoption and Maintenance Act, 1956-Section 16CPC-Order 47 Rule 1
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Tribunals and Commissions04 Jan 2023Allowed

Sajith Kumar C.R. Vs Union Of India & Ors

Central Administrative Tribunal · (2023) 01 CAT CK 0011

Code Of Criminal Procedure, 1973 — Section 164Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 14
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Tribunals and Commissions04 Jan 2023Allowed

Sailendra Mamidi Vs Union Of India & Ors

Central Administrative Tribunal · (2023) 01 CAT CK 0010

Indian Penal Code, 1860 — Section 120BPrevention Of Corruption Act, 1988 — Section 7, 12Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 10(2)(a)
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Tribunals and Commissions04 Jan 2023Dismissed

Ashhwani Kumar Vs Union Of India & Ors

Central Administrative Tribunal · (2023) 01 CAT CK 0008

Central Administrative Tribunal Act, 1985 — Section 17Hindu Adoption And Maintenance Act, 1956 — Section 16Code Of Civil Procedure, 1908 — Order 47 Rule 1
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Tribunals and Commissions02 Jan 2023Dismissed

Balachandran M.K. Vs Union Of India & Others

Central Administrative Tribunal · (2023) 01 CAT CK 0012

Central Civil Services (Classification, Control And Appeal) Rules, 1964 — Rule 27(2)Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14(9), 14(10, 14(14)
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