Tribunals and Commissions18 Oct 2024
Renu Pandey Vs Kendriya Vidyalay Sangthan & Ors.
Central Administrative Tribunal · (2024) 10 CAT CK 1443
Administrative Tribunals Act, 1985-Section 19
COURT ARCHIVE
Central Administrative Tribunal judgments
11,191 judgments · page 87 of 560
Tribunals and Commissions18 Oct 2024
Chandra Singh Bora Vs Union Of India & Anr.
Central Administrative Tribunal · (2024) 10 CAT CK 1444
Tribunals and Commissions18 Oct 2024Disposed Of
Renu Pandey Vs Kendriya Vidyalay Sangthan 18, Shaheed Jeet Singh Marg New Delhi 110016 Through- Commissioner & Ors.
Central Administrative Tribunal · (2024) 10 CAT CK 0022
Administrative Tribunals Act, 1985 — Section 19
Tribunals and Commissions18 Oct 2024Allowed
Dev Singh (Male) Vs Union Of India Through Secretary, Ministry Of Home Affairs, North Block, New Delhi. & Ors.
Central Administrative Tribunal · (2024) 10 CAT CK 0021
Administrative Tribunals Act, 1985 — Section 19Railway Services (Pension) Rules, 1993 — Rule 75(6)(b)
Tribunals and Commissions16 Oct 2024
Ms. Jyoti Rani Vs The GNCTD & Ors.
Central Administrative Tribunal · (2024) 10 CAT CK 1381
Administrative Tribunals Act 1985-Section 19Constitution of India-Article 311, 21Right to Service Act, 2014-Schedule
Tribunals and Commissions16 Oct 2024
Laxmi Narayan Verma Vs The General Manager & Anr.
Central Administrative Tribunal · (2024) 10 CAT CK 1382
CAT Act, 1985-Sections 19, 20, 21Disability Act, 1995Constitution of India-Article 21
Tribunals and Commissions16 Oct 2024
Prashant Kumar Vs Govt. of NCT of Delhi & Anr.
Central Administrative Tribunal · (2024) 10 CAT CK 1383
Tribunals and Commissions16 Oct 2024
Vikram Vs Mrs. Saumya Mathur & Anr.
Central Administrative Tribunal · (2024) 10 CAT CK 1384
Tribunals and Commissions10 Oct 2024
Syed Abdul Rauf Vs Principal Secretary To Govt. Of J&K & Ors.
Central Administrative Tribunal · (2024) 10 CAT CK 1401
CSR-Article 87(b)Constitution of India-Article 142, 14
Tribunals and Commissions10 Oct 2024
K.S.Anil Kumar Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 10 CAT CK 1402
Indian Railway Establishment Code, Vol.II-Rule 1642(1), 1643(D), 1643(D)(I)(11), 1645, 1645(ii), Proviso (i) to Rule 1645
Tribunals and Commissions10 Oct 2024
Rema.P Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 10 CAT CK 1403
Tribunals and Commissions10 Oct 2024Allowed
Syed Abdul Rauf Vs Principal Secretary To Govt. Of J&K, School Education Deptt., Room No. 1/38, Civil Sectt., Srinagar & Ors.
Central Administrative Tribunal · (2024) 10 CAT CK 0007
Constitution Of India, 1950 — Article 14, 142
Tribunals and Commissions10 Oct 2024Allowed
K.S. Anil Kumar Vs Union Of India Represented By The General Manager, Southern Railway, Park Town, Chennai � 600003 & Ors.
Central Administrative Tribunal · (2024) 10 CAT CK 0006
Tribunals and Commissions09 Oct 2024
Smt. Pratibha Singh & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2024) 10 CAT CK 1405
Revised Pay Rules 2008
Tribunals and Commissions09 Oct 2024
Prem Chandra Vs Shri Vimlendra Verma & Anr.
Central Administrative Tribunal · (2024) 10 CAT CK 1406
Tribunals and Commissions09 Oct 2024Disposed Of
Pratibha Singh & Ors Vs Union Of India Through Defence Secretary, Govt., Of India, Ministry Of Defence, South Block, New Delhi-110011 & Ors.
Central Administrative Tribunal · (2024) 10 CAT CK 0004
Tribunals and Commissions04 Oct 2024Dismissed
Harendra Mishra Vs Union Of India Through The Chairman, Railway Board, New Delhi & Ors.
Central Administrative Tribunal · (2024) 10 CAT CK 0002
Administrative Tribunals Act, 1985 — Section 19
Tribunals and Commissions25 Sept 2024Disposed Of
Pawan Kumar, S/O Virendera Kumar Vs DY Secretary Delhi Subordinate Service Selection Board (DSSSB) Govt Of Nct New Delhi
Central Administrative Tribunal · (2024) 09 CAT CK 0003
Tribunals and Commissions25 Sept 2024Dismissed
Naveen Kumar Vs Govt. Of NCT Of Delhi Through Its Chief Secretary, A-Wing, 5th Floor, Delhi Secretariat, I.P. Estate, New Delhi & Ors.
Central Administrative Tribunal · (2024) 09 CAT CK 0002
Administrative Tribunals Act, 1985 — Section 19
Tribunals and Commissions18 Sept 2024Allowed
Mobin Mian Son Of Late Ali Hussain Resident Of Village And Post Chaneti, District Bareilly Vs Union Of India Through Secretary, Ministry Of Postal And Communication, New Delhi. & Ors.
Central Administrative Tribunal · (2024) 09 CAT CK 0006
Gramin Dak Sevak (Conduct And Engagement) Rules, 2001 — Rule 19