DateCOURT-ICOURT-II 15.07.201901. IA No. 714 of 2019 in DFR No. 928 of 201902. IA Nos. 992 & 990 of 2019 in DFR No. 2112 of 201903. IA No. 1066 of 2019 in DFR No. 2124 of 201904. IA No. 1074 of 2019 in DFR No. 2126 of 201905. IA No. 673 of 2019 in DFR No. 559 of 201906. IA No. 668 of 2019 in DFR No. 1489 of 201907. IA No. 696 of 2019 in DFR No. 609 of 201908. A.No. 202 of 2019 & IA Nos. 1079 & 1080 of 201909. A.No. 205 of 2019 & IA Nos. 1077 & 1078 of 201910. A.No. 227 of 2019 & IA No. 1161 of 201911. A.No. 201 of 201912. A.No. 44 of 2019 & IA Nos. 124 & 123 of 2019 & IA No. 1169 of 201913. A.No. 50 of 2019 & IA No. 211 of 201914. A.No. 93 of 201915. A.No. 94 of 201916. A.No. 95 of 201917. A.No. 167 of 201918. A.No. 189 of 2019 & IA No. 707 of 201919. A.No. 192 of 201920. IA No. 37 of 2019 in A.No. 30 of 201921. A.No. 18 of 2016 & IA No. 37 of 201622. A.No. 107 of 2016 & IA No. 587 of 2019 and A.No. 345 of 2016 & IA No. 761 of 201623. A.No. 118 of 2016 and A.No. 151 of 201624. A.No. 70 of 201725. A.No. 365 of 2017 and A.No. 210 of 201826. A.No. 130 of 2018 & IA No. 610 of 201827. A.No. 32 of 2016 and A.No. 33 of 2016 & IA No. 86 of 201628. A.No. 323 of 201629. A.No. 01 of 201730. A.No. 02 of 201731. A.No. 64 of 201732. A.No. 82 of 201733. A.No. 115 of 201734. A.No. 172 of 2017 & A.No. 383 of 2017 & A.No. 385 of 2017 & Batch35. A.No. 238 of 201736. RP. No. 03 of 2018 in A.No. 226 of 201637. A.No. 216 of 201824. A.No. 70 of 20171. A.No. 338 of 2018 & IA No. 1336, 1337 of 2018, 519 of 19 1. A.No. 321 of 2019 in DFR No. 5118 of 20182. A.No. 111 of 2018 & IA No. 265 of 2018 & A.No. 112 of 2018 & IA No. 263 of 20183. A.No. 401 of 2018 & IA Nos. 1173 & 1174 of 20194. IA No. 43 of 2019 in A.No. 47 of 20195. A.No. 140 of 20166. A.No. 13 of 20187. A.No. 47 of 2018 12.07.20191-A.No. 379 of 2018 & IA Nos. 1739, 1740 & 1741 of 20182-A.No. 380 of 2018 & IA Nos. 1735, 1736 & 1737 of 20183-A.No. 113 of 2015 & IA Nos. 183, 184, 185, 186 of 2015 & 1255 of 20184-A.No. 122 of 2015 & IA No.194 of 2015 & IA No. 898 of 2017 & A.No. 125 of 2016 & IA No. 280 of 20165-A.No. 174 of 2016 & IA Nos. 380 of 2016 & 884 & 885 of 20186-A.No. 305 of 20167-A.No. 133 of 2018 & IA No. 591 of 2018 & IA No. 1267 of 20198-A.No. 134 of 2018 & IA No. 595 of 2018 & IA No. 1268 of 20199-A.No. 297 of 2018 & IA Nos. 1245, 1246, 1250, 1327, 1507, 1558, 1890 of 2018 & IA No. 89 of 201910-A.No. 300 of 2018 & IA Nos. 1247, 1248, 1251, 1326, 1320, 1508, 1559 & 1891 of 2018 & IA No. 90 of 20191. A.Nos. 21 & 73 of 2019 1. IA No. 590 of 2019 in DFR No. 1046 of 20192. A.No. 110 of 2019 & IA No. 481 of 2019 & IA No. 483 of 20193. A.No. 211 of 2018 & IA No. 995 of 20184. A.No. 352 of 2018 & IA No. 1704 of 20185. A.No. 99 of 20186. A.No. 101 of 2018 11.07.20191. IA No. 1257 of 2019 in DFR No. 2189 of 20192. IA No. 1262 of 2019 in DFR No. 2191 of 20193. A.No. 326 of 2018 & IA No. 996 of 20194 .IA No. 742 of 2019 in DFR No. 1338 of 20195. IA No. 922 of 2019 in DFR No. 889 of 20196. A.No. 200 of 2019 & IA No. 1153 of 20197.A.No. 178 of 20198. A.No. 198 of 2019 & IA No. 304 of 20199. A.No. 186 of 201910. IA No. 998 of 2018 in A.No. 301 of 201811.A.No. 26 of 2019 IA No. 77 of 201912. IA No. 92 of 2019 in A. No. 331 of 2018 & IA No. 1564 of 201813. A.No. 89 of 2019 & IA No. 424 of 2019 and A.No. 103 of 2019 & IA No. 442 of 201914. A.No. 90 of 2019 & IA No. 426 of 201915. IA No. 759 of 2019 in A.No. 212 of 201916. IA No. 761 of 2019 in A.No. 211 of 201917. IA No. 766 of 2019 in A.No. 213 of 201918. IA No. 768 of 2019 in A.No. 210 of 201919. A.Nos. 31 & 32 of 201720. A.No. 276 of 201521. A.No. 68 of 2016 & IA No. 175 of 2016 & A.No. 69 of 2016 & IA No. 176 of 201622. A.No. 179 of 201723.A.No. 215 of 201724.A.No. 260 of 201725.A.No. 264 of 201726. A.No. 284 of 2017 & 09 of 2018 & IA No. 994 of 201727. A.Nos. 291 of 2016 & 292 of 201728. A.No. 263 of 2018 & IA No. 1022 of 2018 1. IA No. 268 of 2019 in DFR No. 4640 of 2018 & IA No. 368 of 20192. A.No. 65 of 2019 & IA No. 301 of 20193. A.No. 86 of 2018 & IA No. 107 of 2018 & Batch4. A.No. 250 of 2014 & Batch5. A.No. 284 of 2015 & IA No. 68 of 2016 & A.No. 288 of 2015 & IA No. 69 of 20166. EP No. 04 of 2018 in A.No. 343 of 20167. A.No. 114 of 20188. A.No. 185 of 2018 10.07.201901 DFR No. 1242 of 201802. DFR No. 1317 of 201803. DFR No. 1588 of 201804. DFR No. 3041 of 201805. DFR No. 3275 of 201806. DFR No. 4256 of 201807. DFR No. 4274 of 201808. DFR No. 4443 of 201809. DFR No. 4936 of 201810. IA Nos. 307 & 305 of 2019 in DFR No. 4478 of 201811. IA No. 732 of 2019 in DFR No. 797 of 201912. IA No. 733 & 735 of 2019 in DFR No. 519 of 201913. IA No. 748 of 2019 in DFR No. 1499 of 201914. IA No. 750 of 2019 in DFR No. 1498 of 201915. IA No. 722 of 2019 in DFR No. 419 of 201916. IA Nos. 1183 & 1181 of 2019 in DFR No. 2164 of 201917. A.No. 208 of 2019 & IA No. 1248 of 201918. A.No. 209 of 2019 & IA No. 1218 of 201919. A.No. 144 of 201920. A.No. 185 of 2019 & IA Nos. 993 & 1156 of 201921. A.No. 201 of 2014 & IA No. 316, 392, 394 of 2014 & 287 of 2015 & Batch22. A.No. 128 of 2015 & IA No. 203 of 2015 & Batch23. A.No. 41 of 2016 & IA No. 106 of 2016 & Batch24. A.No. 65 of 2016 & IA No. 166 of 2016 & A.No. 284 of 201625. A.No. 243 of 201626. A.No. 267 of 2016 & IA No. 562 of 2016 & A.No. 190 of 201727. A.No. 303 of 2016 & IA No. 633 of 201628. A.No. 90 of 201729. A.No. 211 of 201730. A.No. 248 of 2017 & 249 of 2017 & 345 of 201731. A.No. 294 of 2017 & IA No. 668 of 2017 & IA Nos. 438 & 956 of 201832. A.No. 307 of 2017 & IA Nos. 586 of 2017 & 1766 of 2018 and A.No. 344 of 201733. A.No. 348 of 2017 & IA No. 1101 of 201934. A.No. 154 of 20181 A.No. 134 of 2016 & IA-304 of 2016, A.No. 138 of 2016 & IA No. 168 of 2019, A.No.149 of 2016 & Batch 1. IA No. 410 of 2019 in DFR No. 5075 of 20182. A.No. 221 of 20183. A.No. 293 of 20184. A.No. 298 of 20185. A.No. 363 of 20186. A.No. 20 of 2019 & IA No. 421 of 20197. A.No. 61 of 2019 & IA No. 577 of 20198. A.No. 96 of 20159. A.No. 132 of 2018 & IA No. 302 of 201910. A.No. 169 of 2018 & IA No. 1706 of 2018 09.07.20191.IA No. 1230 of 2019 in DFR No. 2184 of 20192. IA No. 1233 of 2019 & IA No. 1008 of 2019 in A.No. 82 of 20193. IA No. 1007 of 2019 & IA No. 1232 of 2019 in A.No. 112 of 20194.IA No. 433 of 2019 in DFR No. 4984 of 20185. IA No. 479 of 2019 in DFR No. 5052 of 20186. IA No. 762 of 2019 in DFR No. 707 of 20197. IA No. 770 of 2019 in DFR No. 1842 of 20198. IA No. 948 of 2019 in DFR No. 904 of 20199. IA No. 1188 of 2019 & IA No. 1185 of 2019 in DFR No. 2165 of 201910. IA No. 950 of 2019 & IA No. 951 of 2019 in DFR No. 2109 of 201911. IA No. 1198 of 2019 in DFR No. 2171 of 201912. A.No. 240 of 201813.A.No. 326 of 2018 & IA No. 996 of 201914. A.No. 22 of 2019 & IA No. 1483 of 2018 & IA Nos. 36 of 201915.A.No. 155 of 2019 & IA No. 680 of 201916. A.No. 181 of 2019 & IA No. 756 of 201917. IA No. 477 of 2019 in A.No. 223 of 2015 & IA No. 1247 of 2019 & Batch18. IA No. 921 of 2019 in A.No. 331 of 2018 & IA No. 1564 of 201919.A.Nos. 31 & 32 of 201720. A.No. 49 of 201621. A.No. 63 of 201622.A.No. 90 of 201623.A.No. 169 of 201624. A.No. 269 of 2017 & IA No. 436 of 2017 & Batch25. A.No. 285 of 2017 & IA No. 577 of 201726. A.No. 162 of 201827.A.No. 144 of 2018 & IA Nos. 688 & 689 of 2018 1. A.No. 193 of 20182. A.No. 247 of 20183. A.No. 40 of 2019 & IA No. 192 of 20194. . A.No. 100 of 2019 & IA Nos. 178 & 960 of 20195. A.No. 242 of 2015 & IA Nos. 462 & 463 of 20156. A.No. 301 of 2015 & IA No. 484 of 20157. A.No. 50 of 20188. A.No. 394 of 20189. A.No. 395 of 201810. A.No. 398 of 201811. A.No. 399 of 2018 & IA No. 1040 of 20191. OP No. 03 of 2018 & IA No. 470 of 2018 08.07.20191. IA No. 1219 of 2019 in DFR-2180 of 20192. IA No. 1235 of 2019 in A.No. 338 of 2018 & IA Nos. 1336 & 1337 of 20183. A.No. 396 of 20184. IA No. 1105 of 2019 in DFR No. 1773 of 20195. A.No. 130 of 20196. A.No. 258 of 2017 & IA No. 631 of 20177. A.No. 267 of 2018 & IA No. 1242 of 20198. A.No. 387 of 20189. A.No. 34 of 2019 & IA No. 181 of 201910. A.No. 57 of 201911. A.No. 58 of 201912. A.No. 76 of 201913. A.No. 85 of 201914. A.No. 153 of 2019 & IA No. 665 of 201915. A.No. 55 of 2016 & IA No. 642 of 201716. A.No. 337 of 2016 & IA No. 730 of 2016 & IA Nos. 58, 711 & 951 of 2017 & Batch17. A.No. 70 of 201718. A.No. 130 of 2018 & IA No. 610 of 201819. A.No. 02 of 2016 & IA No. 02 of 2016 & Batch20. A.No. 38 of 201621. A.No. 127 of 201622. A.No. 198 of 201623. A.No. 214 of 201624. A.No. 294 of 201625. A.No. 13 of 2017 and A.No. 219 of 2017 & IA Nos. 105 & 106 of 201926. A.Nos. 68, 69 & 78 of 201727. A.No. 116 of 201728. A.No. 138 of 201729. A.No. 229 of 201730. A.No. 322 of 201731. A.No. 25 of 2018 & IA No. 858 of 201732. A.No. 189 of 201833. A.No. 21 of 2019 and A.No. 73 of 20191. IA No. 522 of 2019 in DFR No. 5084 of 20182. A.No. 209 of 20183. A.No. 259 of 2018 & IA No. 656 & 657 of 20184. A.No. 336 of 2018 & IA No. 569 of 20195. A.No. 46 of 20166. A.No. 15 of 20187. A.No. 46 of 2018 & IA No. 233 of 2018 & IA No. 35 of 2019 05.07.20191. IA No. 1135 of 2019 in DFR No. 2147 of 20192. A.No. 386 of 2018 & IA No. 1495, 1494, 1496, 1497, 1688 of 20183. A.No. 161 of 2019 & IA No. 567, 568 & 1210 of 20194. IA No. 279 of 2017 in A.No. 160 of 2017 & IA No. 614 of 2017 & 1158 of 20185. A.No. 39 of 2017 & IA Nos. 94, 95 & 187 of 2017 & IA No. 975 of 2018 01. A.No. 334 of 2018 & IA No. 1486 of 201802. A.No. 296 of 2018 & IA No. 941 of 2018, IA No. 1330 of 201803. A.No. 68 of 201904. A.No. 69 of 201905. A.No. 371 of 2018 & IA No. 734 of 201806. A.No. 389 of 2018 & IA No. 763 of 201807. A.No. 13 of 2019 & IA No. 623 of 201908. A.No. 307 of 201809. A.No. 319 of 2018 & IA No. 1534 of 2018 04.07.20191. IA No. 1189 of 2019 in DFR No. 2165 of 20192.IA No. 1191 of 2019 in DFR No. 2168 of 20193.IA No. 1201 of 2019 in DFR No. 2171 of 20194.IA No. 752, 753 of 2019 in DFR No. 1942 of 20195. IA No. 932 of 2019, IA No. 1022 of 2019 in DFR No. 2107 of 20196.IA No. 972 & 975 of 2019 in DFR No. 2110 of 20197. IA No. 739 of 2019 in DFR No. 1337 of 20198. IA No. 741 of 2019 in DFR No. 1338 of 20199.IA No. 772 of 2019 in DFR No. 1140 of 201910 IA No. 773 of 2019 in DFR No. 1687 of 201911-IA Nos. 1109 & 806 of 2019 in DFR No. 1051 of 201912-IA No. 1110 of 2019 in DFR No. 1802 of 201913-IA No. 1127 of 2019 in DFR No. 1123 of 201914.IA Nos. 817 & 816 of 2019 in DFR No. 131 of 201915.IA No. 1171 of 2019 in DFR No. 1804 of 201916. A.No. 284 of 2018 & IA No. 1313 of 201817. A.No. 281 of 2018 & IA Nos. 1189 of 201818. A.No. 23 of 2019 & IA No. 115 & 282 of 201919. RP No. 10 of 2016 in A.No. 185 of 201320.A.No. 227 of 201621.A.No. 268, 269, 270, 271, 272, 273 274, 275, 299 & 326 of 2016 & Batch22.A.No. 181 of 201723.A.No. 183 of 2017 & 143 of 201824.A.No. 206 of 2017 & A.No. 332 of 201725.A.No. 256 of 201726. A.No. 265 of 2018 & IA No. 1170 of 201827. A.No. 171 of 2019 & IA No. 711 of 2019 & IA No. 710 of 201901. IA No. 1889 of 2018 In DFR No. 4069 of 201802. A.No. 163 of 2019 & IA No. 658 of 2019, 657 of 2019 03.07.2019IA No. 1119 of 2019 in DFR No. 2142 of 20192. IA No. 1162 of 2019 in DFR No. 2162 of 20193. IA No. 1184 of 2019 in DFR No. 2164 of 20194. IA No. 722 of 2019 in DFR No. 419 of 20195. IA No. 736 of 2019 in DFR No. 1584 of 20196. IA No. 1122 of 2019 in DFR No. 2144 of 20197. A.No. 183 of 2019 & IA Nos. 907, 909 & 1059 of 20198. A.No. 197 of 20199. A.No. 199 of 2019 & IA No. 1053 of 201910. A.No. 03 of 2019 & IA No. 21 of 201911. A.No. 146 of 2019 & IA Nos. 626 & 1222 of 201912. A.Nos. 56, 65 & 66 of 201513. A.No. 21 of 2016 & A.No. 279 of 2017 & IA No. 728 of 201714. A.No. 192 of 201715. A.Nos. 202, 203, 337 & 338 of 201716. A.No. 255 of 2018 & IA Nos. 1261 of 2018 & 69 of 201917. A.No. 250 of 2018 & IA No. 361 of 201901. A.No. 162 of 2019 & IA No. 582 of 201902. A.No. 165 of 2019 & IA No. 585 of 201903. A.No. 204 of 201804. A.No. 360 of 201805. A.No. 219 of 2018 & IA No. 1083 of 2018, A.No. 165 of 2018 & IA No. 790 of 2018, A.No. 166 of 2018 & IA No. 794 of 2018 02.07.20191 - A.No. 379 of 2018 & IA No. 1739, 1740, 1741 of 20182 - A.No. 380 of 2018 & IA No. 1735, 1736, 1737 of 2018IA No. 1154 of 2019 in IA No. 1153 of 2019 in A.No. 200 of 2019, DFR No. 1122 of 20192. IA No. 1095 of 2019 in DFR No. 1895 of 20193.IA No. 714 of 2019 in DFR No. 928 of 20194. IA No. 758 of 2019 in DFR No. 1020 of 20195. IA No. 760 of 2019 in DFR No. 1021 of 20196. IA No. 765 of 2019 in DFR No. 1022 of 20197. IA No. 767 of 2019 in DFR No. 1023 of 20198. A.No. 156 of 20199.A.No. 184 of 2019 & IA No. 769 of 201910. A.No. 59 of 201911. A.No. 120 of 2019 & IA No. 530 of 201912. A.No. 188 of 201913. A.No. 190 of 201914. IA No. 783 of 2019 in DFR No. 1762 of 201915. IA No. 921 of 2019 in A.No. 331 of 201816. A.No. 70 of 201417. RP No. 10 of 2016 in A.No. 185 of 201318.A.No. 162 of 2016 & IA No. 570 of 2016 & A.No. 46 of 201719. A.No. 301 of 2016 & IA No. 626 of 2016 & 627 of 201620. A.No. 150 of 2017 & IA No. 651 of 2017 & IA No. 632 of 201821. A.No. 174 of 2017 & IA No. 414 of 201722 A.No. 306 of 2018 & IA No. 1872 of 20181. IA No. 271 of 2019 & IA No. 272 of 2019 In DFR No. 4770 of 201802. A.No. 115 of 201903. A.No. 200 of 2018 & IA No. 906 of 2018 01.07.20191. A.No. 243 of 20162. A.No. 21 of 2019 and A.No. 73 of 20195. A.No. 195 of 2019 & IA Nos. 1044 & 1043 of 20191. IA No. 1097 & 1098 of 2019 in A.No. 348 of 2017 & IA No. 1104 of 2019 IA No. 994 of 2019 in DFR No. 1481 of 20193. A.No. 265 of 2013 & IA Nos. 357 of 2013, 110 of 2014, 159 of 2015, 1474 of 2018 & Batch4. A.No. 33 of 2019 & IA No. 172 of 20196. A.No. 66 of 20177. A.No. 396 of 2018 26.06.2019IA No. 1152 OF 2019 IN A.No. 73 of 2019 & IA No. 1085 of 2019IA No. 1172 of 2019 IN IA No. 935 of 2019 IN A.No. 111 of 2019 & IA No. 450 of 2019A.No. 195 of 2019 & IA No. 1044 of 2019 & IA No. 1043 of 2019
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