CourtKutchehry.com

COURT ARCHIVE

Central Administrative Tribunal judgments

11,695 judgments · page 580 of 585

Tribunals and Commissions22 Jan 2018

Ram Pher Yadav & Ors. Vs Union Of India & Ors.

Central Administrative Tribunal · (2018) 01 CAT CK 0707

Constitution of India-Article 32, 16(4A), 16(4B), 16(1), 14, 16(4), 16, 335, 341 and 342, 145(3)Constitution (Eighty-Fifth Amendment) Act, 2001Constitution (Seventy-Seventh Amendment) Act, 1995
Read judgment
Tribunals and Commissions22 Jan 2018

Virpal Singh & Anr. Vs Union Of India & Ors.

Central Administrative Tribunal · (2018) 01 CAT CK 0696

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
Read judgment
Tribunals and Commissions22 Jan 2018

Sushil Kumar Vs Union Of India & Ors.

Central Administrative Tribunal · (2018) 01 CAT CK 0679

Administrative Tribunals Act, 1985-Section 22(3)(f)Central Administrative Tribunal (Procedure) Rules, 1987-Rule 17Code of Civil Procedure-Section 114, Order 47, 47 Rule 1
Read judgment
Tribunals and Commissions22 Jan 2018Dismissed

Sushil Kumar Vs Union Of India And Others

Central Administrative Tribunal · (2018) 01 CAT CK 0036

Administrative Tribunals Act, 1985 — Section 22(3)(f)Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17
Read judgment
Tribunals and Commissions18 Jan 2018

Shri K.V. Sebastian & Anr. Vs Telecom Regulatory Authority Of India & Ors.

Central Administrative Tribunal · (2018) 01 CAT CK 0699

Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulations, 2001Telecom Regulatory Authority of India (Officers and Staff Appointment) (Seventh Amendment) Regulations, 2008-Note 4 in Schedule 1, Clause 16(m)Telecom Regulatory Authority of India (Salary, Allowances and other conditions of Service of the Officers and employees) Rules, 2002
Read judgment