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Central Administrative Tribunal judgments

11,191 judgments · page 25 of 560

Tribunals and Commissions15 Sept 2026

M.Unnikrishnan Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3881

Indian Forest Service (Appointment by Promotion) Regulations, 1966-Regulation 3, Rule 5, 5(2), 9(1)Indian Forest Service (Fixation of Cadre Strength) Second Amendment Regulations, 2015Constitution of India-Article 356(1)(a)
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Tribunals and Commissions15 Sept 2026

Mrutyunjaya Das Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3842

Administrative Tribunals Act, 1985-Section 19Central Civil Services (Classification, Control & Appeal) Rules, 1965-Rule 14, 19Central Civil Services (Conduct) Rules, 1964-Rule 3
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Tribunals and Commissions15 Sept 2026

Union Of India & Ors. Vs Valerie Avinash Dhepe & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3398

Administrative Tribunals Act, 1985-Section 26The Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 3, 4(2), 6(3)Constitution of India-Article 14, 15, 15(4), 16, 16(4), 16(4A), 16(4B), 19(1)(d), 19(1)(e), 19(1)(g), 21, 254(2), 300A, 303, 304, 341, 342
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Tribunals and Commissions15 Sept 2026

Ravinder Singh Vs Union Territory Of Jammu And Kashmir & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 3802

Prevention of Corruption Act, 1988-Section 7Jammu and Kashmir Civil Service Regulations 1956-Articles 168, 168-A, 168-D, 233, 234; Rule 31Jammu and Kashmir Civil Services (Leave) Rules, 1979-Rule 37(2)(v)
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