COURT ARCHIVE

Central Administrative Tribunal judgments

11,191 judgments · page 552 of 560

Tribunals and Commissions13 Feb 2018Disposed Of

Sunita Vs Union Of India

Central Administrative Tribunal · (2018) 02 CAT CK 0023

Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Leave) Rules, 1972 — Rule 43Maharashtra Civil Services (Leave) Rules, 1961 — Rule 74

Tribunals and Commissions12 Feb 2018

Rahul Ahlawat Vs Union Of India & Anr.

Central Administrative Tribunal · (2018) 02 CAT CK 3025

Indian Penal Code-Section 420, 120BConstitution of India-Articles 14, 16

Tribunals and Commissions12 Feb 2018Dismissed

Rahul Ahlawat Vs Union Of India And Ors

Central Administrative Tribunal · (2018) 02 CAT CK 0044

Constitution Of India, 1950 — Article 14, 16

Tribunals and Commissions09 Feb 2018

Shri Rajbir Singh Rathee & Ors. Vs Delhi Development Authority

Central Administrative Tribunal · (2018) 02 CAT CK 3041

Tribunals and Commissions09 Feb 2018

Mohit Vs Union Of India & Ors.

Central Administrative Tribunal · (2018) 02 CAT CK 3027

Tribunals and Commissions09 Feb 2018

Mrs. Shrabani Mondal Vs Union Of India & Ors.

Central Administrative Tribunal · (2018) 02 CAT CK 3026

Constitution of India-Article 226CPC-Section 114, Order 47, 47 Rule 1

Tribunals and Commissions09 Feb 2018Allowed

Mohit Vs Union Of India And Ors

Central Administrative Tribunal · (2018) 02 CAT CK 0045

Tribunals and Commissions09 Feb 2018Dismissed

Rajbir Singh Rathee And Ors Vs Delhi Development Authority

Central Administrative Tribunal · (2018) 02 CAT CK 0043

Tribunals and Commissions09 Feb 2018Dismissed

Shrabani Mondal Vs Union Of India And Ors

Central Administrative Tribunal · (2018) 02 CAT CK 0040

Code Of Civil Procedure 1908 — Section 114, Order 47 Rule 1Constitution Of India, 1950 — Article 226

Tribunals and Commissions08 Feb 2018

Rajender Vs A.K. Puthia & Anr.

Central Administrative Tribunal · (2018) 02 CAT CK 3040

Tribunals and Commissions08 Feb 2018

Smt. Karamjit Kaur & Ors. Vs Union Of India & Ors.

Central Administrative Tribunal · (2018) 02 CAT CK 3035

Constitution of India-Article 14, 16, 16(1), 16(4), 16(4A), 16(4B), 32, 145(3), 335, 341, 342Constitution (Seventy-Seventh Amendment) Act, 1995Constitution (Eighty-First Amendment) Act, 2000

Tribunals and Commissions08 Feb 2018

Shri Pawan Kumar & Ors. Vs New Delhi Municipal Council & Ors.

Central Administrative Tribunal · (2018) 02 CAT CK 3033

Tribunals and Commissions08 Feb 2018

Pradeep Kumar Shrivastava Vs Central Bureau Of Investigation & Anr.

Central Administrative Tribunal · (2018) 02 CAT CK 3032

All India Services (Joint Cadre) Rules, 1972-Rule 4(1), 5(1)The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 66Rights of Persons with Disabilities Act, 2016-Section 2, 2(d), 3, 4, 16, 17, 24, 27, 28, 38

Tribunals and Commissions08 Feb 2018

Ravinder Singh Vs Delhi Transport Corporation

Central Administrative Tribunal · (2018) 02 CAT CK 3030

DRTA (Conditions of Appointment and Services) Regulation, 1952-Clause 9(a)(i)Constitution of India-Article 311(2)

Tribunals and Commissions08 Feb 2018Disposed Of

Karamjit Kaur And Ors Vs Union Of India & Others

Central Administrative Tribunal · (2018) 02 CAT CK 0052

Constitution Of India, 1950 — Article 14, 16(1), 16(4A), 16(4B), 32, 145(3), 335, 341, 342

Tribunals and Commissions08 Feb 2018Dismissed

Rajender Vs A.K. Puthia Ans Ors

Central Administrative Tribunal · (2018) 02 CAT CK 0051

Tribunals and Commissions08 Feb 2018Allowed

Pradeep Kumar Shrivastava And Ors Vs Central Bureau Of Investigation And Ors

Central Administrative Tribunal · (2018) 02 CAT CK 0048

All India Services (Joint Cadre) Rules, 1972 — Rule 4(1)

Tribunals and Commissions08 Feb 2018Dismissed/Disposed Of

Pawan Kumar Vs New Delhi Municipal Council And Ors

Central Administrative Tribunal · (2018) 02 CAT CK 0047

Tribunals and Commissions08 Feb 2018Dismissed

Ravinder Singh And Ors Vs Delhi Transport Corporation

Central Administrative Tribunal · (2018) 02 CAT CK 0038

Delhi Road Transport Authority (Conditions Of Appointment And Service) Regulations, 1952 — Rule 9(a)(i)

Tribunals and Commissions07 Feb 2018

Trilok Singh Vs Govt. Of NCT Of Delhi & Ors.

Central Administrative Tribunal · (2018) 02 CAT CK 3034

CCS (CCA) Rules, 1965-Rule 16CCS (Conduct) Rules, 1964-Clause (ii) of sub-rule (1) of Rule 3Administrative Tribunals Act, 1985-Section 19