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Central Administrative Tribunal judgments

11,191 judgments · page 34 of 560

Tribunals and Commissions11 Sept 2026

Rajnish Kumar Sinha Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3448

Administrative Tribunals Act-Section 19CCS (Redeployment of Surplus Staff) Rules, 1990-Rule 4(2)(i), 6(4)(a)Constitution of India-Articles 14, 16
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Tribunals and Commissions11 Sept 2026

R.P. Gupta Vs Union Of India & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 3449

Central Administrative Tribunals Act, 1985-Section 19, 27CPC, 1908-Section 11, Rule 5 of Order VIII
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Tribunals and Commissions11 Sept 2026

Gopal Khanal Chhetri Vs Accountant General & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 3458

Administrative Tribunals Act, 1985-Section 19Constitution of India-Articles 14, 16, 311(2)Indian Audit and Accounts Department (Accountant) Recruitment Rules, 1986
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Tribunals and Commissions11 Sept 2026

Rajendra Prasad & Ors. Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3044

Constitution of India-Articles 14, 16MTS Recruitment Rules, 2010Manual of Appointment and Allowances of Officers of the Indian Posts and Telegraphs Department-Rule 154(a)
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Tribunals and Commissions11 Sept 2026

Laxmi Devi & Anr. Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3059

Administrative Tribunals Act, 1985-Section 19Railway Servant Pass Rule 1986-Rule 2-C (iii), (iv) and (v)Railway Services (Pension) Rules, 1993
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