Yadunandan Turi Vs Jharkhand Mineral Area Development Authority And Ors
retirement benefits and other dues such as arrears ofsalary, arrears of ACP, sixth pay revision, 50% DA
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Vynova Wilhelmshaven Gmbh & Anr Vs Designated Authority Directorate General Of Anti-Dumping And Allied Duties, Department Of Commerce & Anr
The said twopetitioners today (VWG and VB) are aggrieved by the refusal of the Designated Authority (DA
Ayurvedic Natural Health Centre Pvt. Ltd., Through its Managing Director, Mr. Bruno Fernandes Vs State of Goa, Through its Chief Secretary, & Ors.
Nigel Da Costa Frias, learned counsel appearing for the petitioner and Mr. D.
Narayan Dutt., Roop Chand and Seema Gupta Vs State of Himachal Pradesh
ii) That the petitioner may also be kindly held entitled for the benefit of merger of 50% DA to basic
Vijay Ram Joshi Vs Central Pollution Control Board
The Disciplinary Authority (DA) imposed the penalty of compulsory retirement on the applicant vide order
Om Prakash Vs Commissioner Of Police And Ors
The Disciplinary Authority (DA) vide order dated 22.02.2013 imposedthe penalty of removal from service
Const. Chhatar Pal Vs Govt. Of Nct Of Delhi
Taking that into account, the Disciplinary Authority (DA) passed order dated 27.12.2012 imposing the
Francis Vs State of Kerala
already sanctioned to them vide Government Order read as first paper above. 1) Dearness Allowance (DA
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Suncity Sheets Pvt. Ltd. Vs Union of India and Ors.
On 27.03.2009 the second respondent (hereafter "DA") issued its preliminary finding in reference to the
Pt Indah Kiat Pulp & Paper Tbk Vs Union Of India & Anr
By virtue of Section 9A of the Customs Tariff Act, 1975 and the Rules, the DA in the course of anti-dumping