COURT ARCHIVE

Central Administrative Tribunal judgments

11,695 judgments · page 583 of 585

Tribunals and Commissions11 Jan 2018Allowed

Manoj Kumar & Ors. Vs Union Of India & Ors.

Central Administrative Tribunal · (2018) 01 CAT CK 0701

Railway Services (Revised Pay) Rules, 2008-Rule 7, 7A, Section II of Part A of the First Schedule, II of Part B of the First ScheduleConstitution of India-Articles 14, 16 and 39 (d)

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Tribunals and Commissions11 Jan 2018

Suman Rohilla Vs Government of NCT of Delhi & Ors.

Central Administrative Tribunal · (2018) 01 CAT CK 0681

Constitution of India-Article 14, 16, 21

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Tribunals and Commissions11 Jan 2018

Babita Sahoo Vs All India Institute Of Medical Science & Ors.

Central Administrative Tribunal · (2018) 01 CAT CK 0672

Constitution of India

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Tribunals and Commissions11 Jan 2018Disposed Of

Manoj Kumar And Others Vs Union Of India And Others

Central Administrative Tribunal · (2018) 01 CAT CK 0063

Railway Services (Revised Pay) Rules, 2008 — Rule 7, 7(A)Constitution Of India, 1950 — Article 14, 16, 39(d)

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Tribunals and Commissions11 Jan 2018Partly Allowed

Suman Rohilla Vs Government Of NCT Of Delhi And Others

Central Administrative Tribunal · (2018) 01 CAT CK 0062

Constitution Of India, 1950 — Article 14, 16, 21

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Tribunals and Commissions11 Jan 2018Dismissed

Babita Sahoo Vs All India Institute Of Medical Science And Others

Central Administrative Tribunal · (2018) 01 CAT CK 0061

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Tribunals and Commissions10 Jan 2018

Devender Yadav Vs Delhi Transport Corporation

Central Administrative Tribunal · (2018) 01 CAT CK 0664

Administrative Tribunals Act, 1985-Section 19Delhi Road Transport Laws (Amendment) Act, 1971-Section 4(a)Delhi Road Transport Authority (Appointment and Conditions of Service) Regulations, 1952-Regulation 15(2), 15(2)(vi)

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Tribunals and Commissions10 Jan 2018Dismissed

Devender Yadav Vs Delhi Transport Corporation

Central Administrative Tribunal · (2018) 01 CAT CK 0064

Administrative Tribunals Act, 1985 — Section 19Delhi Road Transport Laws (Amendment) Act, 1971 — Section 4(a)Constitution Of India, 1950 — Article 226

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Tribunals and Commissions09 Jan 2018

Sunil Kumar Vs Govt. Of NCT Of Delhi & Anr.

Central Administrative Tribunal · (2018) 01 CAT CK 0694

Administrative Tribunals Act, 1985-Section 19Central Civil Services (Pension) Rules, 1972-Rule 41, 41(1)IPC-Section 302, 307, 34, 120-B, 103, 193, 201, 203

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Tribunals and Commissions09 Jan 2018

Jyoti Sahni (Nee Tamar) Vs All India Institute Of Medical Sciences & Anr.

Central Administrative Tribunal · (2018) 01 CAT CK 0660

Constitution of India

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Tribunals and Commissions09 Jan 2018

Krishan Kumar Lal Vs Central Public Works Department & Ors.

Central Administrative Tribunal · (2018) 01 CAT CK 0655

CCS (Pension) Rules-Rule 13, 49, 2Revised Leave Rules 1933/49

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Tribunals and Commissions09 Jan 2018

Jyoti Sahni (Nee Tamar) Vs All India Institute Of Medical Sciences And Others

Central Administrative Tribunal · (2018) 01 CAT CK 0067

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Tribunals and Commissions09 Jan 2018Partly Allowed

Sunil Kumar Vs Govt. Of NCT Of Delhi And Others

Central Administrative Tribunal · (2018) 01 CAT CK 0066

Administrative Tribunals Act, 1985 — Section 19Indian Penal Code, 1860 — Section 34, 103, 120, 120B, 193, 201, 203, 302, 307Central Civil Services (Pension) Rules, 1972 — Rule 41, 41(1)

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Tribunals and Commissions09 Jan 2018Dismissed