Tribunals and Commissions15 Oct 2019Allowed
Jagbiri Devi Vs Secretary, Ministry Of Communication & IT And Ors
Central Administrative Tribunal · (2019) 10 CAT CK 0035
Constitution Of India, 1950 — Article 21
COURT ARCHIVE
Central Administrative Tribunal judgments
11,267 judgments · page 396 of 564
Tribunals and Commissions14 Oct 2019
Daya Nand Vs Delhi Transport Corporation & Anr.
Central Administrative Tribunal · (2019) 10 CAT CK 0837
I.D. Act-Section 33(2)(b), 33(3)(b)EPF Act
Tribunals and Commissions14 Oct 2019Dismissed
Umed Singh & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2019) 10 CAT CK 0835
Railway Servants (Hours of Work and Period of Rest) Rules, 2005-Rules 3, 4, 8(3), 8(4), 10Railway Servants (Hours of Employment) Rules, 1961
Tribunals and Commissions14 Oct 2019
H.K. Malik Vs Union Of India & Ors.
Central Administrative Tribunal · (2019) 10 CAT CK 0826
Administrative Tribunals Act 1985-Section 19
Tribunals and Commissions14 Oct 2019Dismissed
India Trade Promotion Organisation Retired Employees Welfare Association ITPO REWA Vs Union Of India & Ors.
Central Administrative Tribunal · (2019) 10 CAT CK 0842
CAT (Procedure) Rules, 1987-Rule (5) (b)Administrative Tribunals Act, 1985-Section 20Constitution of India-Article 14
Tribunals and Commissions14 Oct 2019
Sushil Kumar Maurya Vs Union Of India & Ors.
Central Administrative Tribunal · (2019) 10 CAT CK 0822
CCS(Pension) Rules, 1972Provident Fund Rules
Tribunals and Commissions14 Oct 2019
Chitra Singh Vs Delhi Subordinate Services Selection Board & Ors.
Central Administrative Tribunal · (2019) 10 CAT CK 0820
Recruitment Rules (RRs)
Tribunals and Commissions14 Oct 2019
Sh. Chhotu Ram Gupta Vs North Delhi Municipal Corporation & Ors.
Central Administrative Tribunal · (2019) 10 CAT CK 0819
Tribunals and Commissions14 Oct 2019
Chhotu Ram Gupta Vs North Delhi Municipal Corporation & Ors.
Central Administrative Tribunal · (2019) 10 CAT CK 0817
Tribunals and Commissions14 Oct 2019
Mahesh & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2019) 10 CAT CK 0813
Constitution of India-Articles 14, 16Railway Service Pension Rules, 1993-Rule 32
Tribunals and Commissions14 Oct 2019
Smt. Rekha Meena Vs Govt. Of NCT Of Delhi & Ors.
Central Administrative Tribunal · (2019) 10 CAT CK 0812
Maternity Benefits Act, 1961
Tribunals and Commissions14 Oct 2019
Neelam Sabharwal Vs Union Of India & Anr.
Central Administrative Tribunal · (2019) 10 CAT CK 0810
Tribunals and Commissions14 Oct 2019
Si Nand Kishore Vs Govt. Of Nct Of Delhi & Anr.
Central Administrative Tribunal · (2019) 10 CAT CK 0809
Tribunals and Commissions14 Oct 2019
Smt. Champa Vs The Union Of India & Ors.
Central Administrative Tribunal · (2019) 10 CAT CK 0798
Payment of Gratuity Act, 1972DCRG Rules
Tribunals and Commissions14 Oct 2019Allowed
Mahesh And Ors Vs Union Of India And Ors
Central Administrative Tribunal · (2019) 10 CAT CK 0052
Railway Service Pension Rules, 1993 — Rule 32Constitution Of India, 1950 — Article 14, 16
Tribunals and Commissions14 Oct 2019Allowed
Champa And Ors Vs Union Of India And Ors
Central Administrative Tribunal · (2019) 10 CAT CK 0050
Tribunals and Commissions14 Oct 2019Dismissed
Neelam Sabharwal Vs Union Of India And Ors
Central Administrative Tribunal · (2019) 10 CAT CK 0047
Tribunals and Commissions14 Oct 2019Disposed Of
Umed Singh And Ors Vs Union Of India And Ors
Central Administrative Tribunal · (2019) 10 CAT CK 0043
Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005 — Rule 3, 4, 8(2)(ii), 8(3), 8(4), 10
Tribunals and Commissions14 Oct 2019Dismissed
India Trade Promotion Organisation Retired Employees Welfare Association And Ors Vs Union Of India And Ors
Central Administrative Tribunal · (2019) 10 CAT CK 0040
Administrative Tribunals Act, 1985 — Section 20Central Administrative Tribunal (Procedure) Rules, 1987 — Rule (5)(b)Constitution Of India, 1950 — Article 14
Tribunals and Commissions14 Oct 2019Allowed
Daya Nand Vs Delhi Transport Corporation
Central Administrative Tribunal · (2019) 10 CAT CK 0036
Industrial Disputes Act, 1947 — Section 33(2)(b)