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12,29,635 judgments in All Courts · page 441 of 61,482

Tribunals and Commissions21 Sept 2026Disposed Of

B.V.V.Ganapathi Rao Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5696

Administrative Tribunals Act, 1985-Section 19Railway Servants (D&A) Rules, 1968-Rule 6, 9, 9(20), 9(21)Constitution of India-Article 14, 16, 21, 309
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Tribunals and Commissions21 Sept 2026Dismissed

S. Venkatachalam Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5198

Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997The Railway Servants (Discipline & Appeal) Rules, 1968-Rules 4, 5, 5(5), 5(6), 5(7)Code of Civil Procedure 1908-Order II Rule 2
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Tribunals and Commissions21 Sept 2026Dismissed

S. Venkatachalam Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5196

Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act, 1997Code of Civil Procedure, 1908-Order II Rule 2Constitution of India-Article 226, 14
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Tribunals and Commissions21 Sept 2026Dismissed

S. Venkatachalam Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5193

Administrative Tribunals Act, 1985-Section 19Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act, 1997Code of Civil Procedure, 1908-Order II Rule 2
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Tribunals and Commissions21 Sept 2026Dismissed

S. Venkatachalam Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5192

Administrative Tribunals Act, 1985-Sections 14, 19, 3(q)Railway Servants (Discipline and Appeal) Rules, 1968-Rule 5(2)(a)Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act, 1997
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Tribunals and Commissions21 Sept 2026Allowed

Small Industries Development Bank Of India Vs M/s. Vyshnavi Spices LLP

National Company Law Tribunal · (2026) 09 NCLT CK 5245

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 19(2), 22(2), 29A, 33, 33(1)(b)(ii), 33(1)(b)(iv), 33(2), 34, 34(6), 34(8), 43, 45, 50, 66Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17(1), 35(1), 36, 39B, 39BA, 39D
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