Appellate Tribunal For Electricity

APPEAL NO.56 OF 2013, APPEAL NO. 68 OF 2013 & IA-423 OF 2014, APPEAL NO.84 OF 2013

APPEAL NO.59 OF 2014 & IA-111 OF 2014, APPEAL NO.120 OF 2014

APPEAL NO.60 OF 2014

APPEAL NO.81 OF 2014

APPEAL NO.101 OF 2014, APPEAL NO.202 OF 2013 & IA-284 of 2014

Appeal No. 288 of 2013

Appeal Nos. 123 & 141 of 2014

17.12.2014

Appeal no. 19 of 2014

I.A. No. 344 of 2014 in Appeal No.224 of 2014

Appeal No. 222 of 2014

Appeal No. 223 of 2014

Appeal No. 277 of 2014

Appeal No. 278 of 2014

Appeal No. 299 of 2014

Appeal No. 300 of 2014

I.A. No. 468 of 2014 in DFR 2966 of 2014

IA 449 of 2014 n DFR No. 2787 of 2014

Appeal No. 85 of 2014 & IA-155 of 2014

Appeal No. 154 of 2013 & I.A. No.222 of 2013

Appeal No. 273 of 2014

Appeal No. 297 of 2014

Appeal No. 86 of 2014 & Batch

16.12.2014

Appeal no. 19 of 2014

Appeal No. 240 of 2014

Appeal no. 258 of 2013 & Appeal No. 21 of 2014 & IA 28 of 2014

Appeal No. 298 of 2014

Appeal No.196 of 2014

IA Nos. 462, 463 of 2014 in DFR 2904 of 2014

A.No. 209 of 2014 & IA No. 326 of 2014

A.No. 58 of 2014

A.No. 138 of 2014

A.No. 217 of 14 & IA No. 336 of 2014

A.No. 258 of 14

A.No. 259 of 14 n IA Nos. 424 and 446 of 2014

A.No. 260 of 2014

A.No. 326 of 2013

15.12.2014

Appeal No. 158 of 2014

Appeal No. 181 of 2014

Appeal No. 234 of 2014

Appeal no. 258 of 2013 & Appeal No. 21 of 2014 & IA 28 of 2014

Appeal No.235 of 2013 and A.No.292 of 2013

E.P. No. 7 of 2014

A.No. 89 of 14 n IA NOs. 167 of 2014 and 196 of 2014

A.No. 155 of 2014

A.No. 173 of 14 & IA Nos. 283 of 14 & 393 of 14

A.No. 185 of 2014

A.No. 220 of 2014

A.No.218 of 14 & IA 337 of 14, 443 of 14, A.No.166 of 14 & IA No.275 of 14 n 443 of 14 and A.No.296 of 13 & IA 443 of 14

IA No. 443 of 2014 in DFR No. 2635 of 14

12.12.2014

A.NO. 22 of 14 & IA 33 of 14 Appeal No. 24 of 2014& IA-32 of 2014

Appeal no. 258 of 2013 & Appeal No. 21 of 2014 & IA 28 of 2014

Appeal No. 243 of 2014

Appeal No. 266 of 2014

Appeal no. 268 of 2014

Appeal No. 293 of 2014

Appeal No-52 of 2012 and Batch

Appeal No-127 of 13

DFR No.1887 of 2014 & DFR 1888 OF 2014

Appeal Nos. 131, 47 & 48 of 2014 and 250 of 2013

Appeal No. 129 of 2012 & batch

Appeal No. 233 of 2014

Appeal No. 266 of 2014

A.No. 93 of 14 and A.No. 94 of 14

A.No. 107 of 2014

A.No. 167 of 14 and IA No. 277 of 14

A.No. 198, 199, 200 of 2014

A.No. 257 of 2014

11.12.2014

APPEAL NO.253 OF 2014 IN I.A. NO.410 OF 2014

APPEAL NO.254 OF 2014 IN I.A. NO.411 OF 2014

A.No. 22 of 14 & IA 33 of 14 Appeal No. 24 of 2014& IA-32 of 2014

Appeal no. 258 of 2013 & Appeal No. 21 of 2014 & IA 28 of 2014

Appeal no. 264 of 14

Appeal No. 265 of 14

APPEAL NO.73 & IA-142, IA-197 OF 2014

APPEAL NO.79 OF 2014

APPEAL NO.92 OF 2014

APPEAL NO.106 OF 2013

IA-414 of 14 in A.No. 194 of 14 & Batch

10.12.2014

I.A. No. 344 of 2014 in Appeal No.224 of 2014

Appeal Nos. 230 & 231 of 2014

Appeal Nos. 235 & 292 of 2013

I.A. No. 458 of 2014 in DFR No. 2733 of 2014

DFR NO. 2360 OF 2014

A. No. 207 of 2014

A. No. 221 of 2014

A. No. 255 of 2013

A.No. 87 of 2014

A.No. 237 of 2014

A.No. 316 of 2013 & IA No. 412 of 2013

IA No. 381 of 14 in A.No. 235 of 2014 & IA No. 382 of 14 in A.No.382 of 14

Appeal no.284 of 2013

09.12.2014

Appeal no. 19 of 2014

Appeal No.180 of 2012 & IA 319 of 2012 and Appeal No.181 of 2012 & IA 317 of 2012

Appeal no. 187 of 2014

Appeal No. 213 of 2014

Appeal No. 291 of 2014

E.P. 7 of 2014 & IA 464 of 14 in Appeal Nos. 234, 235 of 2011 & batch

IA No. 444 of 2014 in DFR 2713 of 2014

IA No. 445 of 2014 in DFR 2712 of 2014

Appeal No. 256 of 2014 & IA-422 of 2014

Appeal No. 169 of 2014

Appeal No. 210 of 2014

Appeal No. 255 of 2014

Appeal No. 272 fo 2014 & IA-441 of 2014

08.12.2014

A.No. 215 of 2014

A.No. 229 of 2014

A.No. 286 of 2014

A.No. 294 of 2014

A.No. 295 of 2014

A.No. 308 of 2013

A.No.103 of 2012

A.No.287 of 2014

A.No.290 of 2014 n IA No. 455 of 2014

A.Nos. 97 of 13, 120 of 13, 122 of 13, 134 of 13, 136 of 13, 141 of 13 146 of 13 and 193 of 13

EP No. 7 of 2014

IA 449 of 2014 n DFR No. 2787 of 2014

Appeal no. 77 of 2014

A. No.39 of 14 & IA-122 of 14

A. No.108 of 14 & IA-250, 348 of 14 & Batch

A. No.117 of 14

A. No.132 of 14

A. No.140 of 14

A. No.165 of 14

05.12.2014

APPEAL NO. 226 OF 2014 & IA-346 OF 2014

APPEAL NO. 280 OF 2014

APPEAL NO. 282 OF 2014

APPEAL NO. 288 OF 2014

IA-447 OF 2014 IN APPEAL NO. 277 OF 2013

APPEAL NO. 213 OF 2014

APPEAL NO. 181 OF 2014 & IA-296 OF 2014

APPEAL NO. 202 OF 2014 & IA-318 OF 2014

Appeal no. 54 of 2014

Appeal no.63 of 2014

Appeal no.135 of 2014

Appeal no. 147 of 2014

Appeal no. 203 of 2014

Appeal no. 238 of 2014

Appeal no. 252 of 2014

Appeal no. 265 of 2013 and Appeal no. 266 of 2013

Appeal no.129 of 2014

Appeal no.225 of 2014

Appeal no.262 of 2014

04.12.2014

Appeal No.193 of 2014

Appeal No. 247 of 2014 & IA-405 of 2014

Appeal No. 9 of 2014

Appeal No. 251 of 2014

Appeal Nos. 75 of 2014, 76 of 2014 and 164 of 2014 & IA-263 of 2014

IA-425 of 2014 in Appeal No. 288 of 2013

Appeal No-184 of 13, IA-253 of 13, IA-171 of 14

Order on IA 385 of 2014 in dfr No 2269 of 2014

03.12.2014

Appeal No.90 of 2014

Appeal No.168 of 2014 & IA 280 of 2014 & Appeal No. 214 of 2014 & IA-334 of 2014

Appeal No.283 of of 2014 & IA-451 of 2014

Appeal No.289 of 2014

Appeal No. 127 of 14 & IA 226 of 14

Appeal No. 128 of 14

Appeal No. 205 of 13

Appeal No. 309 of 13

Appeal Nos. 67 & 68 of 14

IA 363 & 356 of 2014 IN DFR NO.1267

ORDER ON IA 359 & 350 of 2014 IN DFR 1265

IA 365 & 352 OF 2014 IN DFR 1268

Appeal no. 110 of 2014, Appeal no. 111 of 2014 and Appeal no. 109 2014

Appeal no.99 and 104 of 2014

02.12.2014

Appeal No. 171 & 172 of 2014

Appeal No. 270 of 2014

Appeal No. 271 of 2014

Appeal No. 276 of 2014

Appeal No. 279 of 2014

Appeal No. 27 of 2014 & IA 286 of 14, Appeal No. 28 of 2014 & IA 287 of 14 & Appeal no.32 of 2014 & IA-288 of 2014

A.No.58 of 10

A.No.106 of 13

A.No.153 of 14

A.No.178 of 14, IA 289 of 14

A.No.180 of 13, IAs 337, 413 of 13

A.No.254 of 13, IAs 339, 340 of 13

A.Nos. 198, 199, 200 of 14

Appeal Nos. 56, 68 and 84 of 2013

IA-443 of 2014 in DFR-2635 of 2014

01.12.2014

Appeal No. 204 & 205 of 2014 & IA-309, 320 & 321 of 2014

Appeal no. 269 of 2014

Appeal No. 285 of 2014

DFR No. 2260 of 2014

E.P. No.5 of 2014 in Appeal No. 37 of 2013

IA-383 of 2014 in DFR No. 1853 of 2014

IA-387 of 2014 in DFR No. 1852 of 2014

A.No. 194 of 14 & IA-414 of 14 & Batch

A.No. 228 of 14 & IA-448 of 14

A.No. 232 of 14 & IA-369 of 14

A.No. 241 of 14

A.No. 248 of 14 & IA-407 of 14

A.No. 249 of 14 & IA-408 of 14

A.No. 250 of 14 & IA-409 of 14

A.No.263 of 14 & IA-431 of 14

A.No.284 of 14 & IA-452 of 14

IA-350 & 359 of 14 in DFR 1265 of 14

IA-352 & 365 of 14 in DFR 1268 of 14

IA-354 & 361 of 14 in DFR 1266 of 14

IA-356 & 363 of 14 in DFR 1267 of 14

IA-403 & 404 of 14 in DFR 1763 of 14

R.P.No.15 of 14 in 270 of 13

30.11.2014

Appeal No. 235 & 292 of 2013

I.A Nos. 420 & 421 of 2014 in D.F.R. Nos. 268 & 269 of 2013

29.11.2014

IA No. 420 of 2014 in DFR No. 268 of 2013

IA No. 421 of 2014 in DFR No. 269 of 2013

Appeal No. 50 of 2014

Order in Review Petition No. 13 of 2014 in Appeal No. 216 of 2013

IA Nos.233, 278 & 279 of 2014 in Appeal No. 25 of 2014

28.11.2014

Appeal No.180 of 2012 & IA 319 of 2012 and Appeal No.181 of 2012 & IA 317 of 2012

Appeal Nos. 91,97,98, 100, 115,116, 134, 133, 124, 125,139, 44, 74 of 2014 & 100, 151 of 2013

I.A. No. 447 of 14 in Appel No. 277 of 13

Appeal No. 246 of 2014

DFR No. 1819 of 14

IA No. 420 of 2014 in DFR No. 268 of 2013

IA No. 421 of 2014 in DFR No. 269 of 2013

Appeal Nos. 175 of 2014 and 180 of 2014

Appeal No. 225 of 2014

27.11.2014

Appeal No. 281 of 2014 (DFR No. 1838 of 2014)

Appeal No. 243 of 2014

Appeal no.196 of 2014

Appeal No 326 of 2013

Appeal No. 242 of 2014

Appeal No. 261 of 2013

26.11.2014

A. No. 274 of 2014

A. No. 275 of 14 & IA No. 442 of 14

A.No. 41 of 2014

A.No. 70 of 2014

A.No. 206 of 2014

A.No. 239 of 2014

A.No. 277 of 2014

A.No. 278 of 2014

IA No. 449 of 14 in DFR No. 2787 of 14

25.11.2014

Appeal No. 80 of 14, IA-149, 151 of 14

Appeal No. 324 of 2013

24.11.2014

Appeal Nos. 198 of 2014, 199 of 2014 & 200 of 2014

Appeal NO. 143 of 2014

Appeal No. 207 of 2014

Appeal No. 217 of 2014

21.11.2014

Appeal No. 267 of 2014

IA No. 420 of 2014 in DFR No. 268 of 2013

IA No. 421 of 2014 in DFR No. 269 of 2013

Appeal Nos. 325 of 2013 & 251 of 2013

APPEAL NO.244 OF 2014 IN DFR NO.2010 OF 2014

APPEAL NO.245 OF 2014 IN DFR NO.2011 OF 2014

20.11.2014

Appeal No.224 of 2014 & IA-344 of 2014

Appeal No.273 of 2014

A. No. 123 of 2014 & IA 220 of 14 and A.No. 141 of 14 & IA 240 of 14

A. No. 129 of 2012

A.No. 85 of 2014 n IA 155 of 2014

A.No. 99 of 2013

A.No. 101 of 14 and A.No. 202 of 13 n IA 284 of 14

A.No. 131 of 14, 47 of 14, 48 of 14 and 250 of 2013

A.No. 146 of 2014

A.No. 180 of '13 and IA 337 of 13 n 413 of '13

A.No. 186 of 2014

A.No. 194 of 14 & IA 414 of 14 & Batch

A.No. 321 of 2013

19.11.2014

Execution Petition No. 2 of 2014 in Appeal No. 176 of 2011

Appeal No. 86 of 2014 & Batch

Appeal No. 233 of 14, IA 370 of 14, 371 of 14

Appeal No. 153 of 14

Appeal No. 209 of 2014

Appeal No.59 of 14, IA-111 of 14 & A.No.120 of 14

18.11.2014

A. No. 57 of 2014

A. No. 81 of 2014

A. No. 114 of 2014

A.No. 129, 150, 167, 184, 212, 224, 232, 247, 252, 253 and 53 of 2013

17.11.2014

Appeal no. 264 of 14

Appeal No. 265 of 14

Appeal No. 266 of 2014

IA-419 of 2014 in Appeal No. 155 of 13

Appeal No-216 of 14

DFR NO. 2360 OF 2014

A. No. 89 of '14 & IA Nos. 167 of 14 n 196 of '14

A. No. 13 of 2014

A. No. 58 of 2010

A. No. 79 of 2014

A. No. 92 of 2014

A. No. 93 of '14 n 94 of '14

A. No. 106 of 2013

A. No. 178 of '14 and IA NO. 289 of '14

A. No. 271 of 2013

A.No. 54 of 2014

IA Nos.414 n 415 of 14 and batch

14.11.2014

IA-388 of 2014 in DFR No. 2359 of 2014

Appeal no. 187 of 2014

Appeal No. 215 of 2014

Appeal No. 227 of 2014

Appeal No. 261 of 2014

Appeal no. 268 of 2014

Appeal No. 269 of 2014

IA-397 & 398 of 2014 in DFR-2260 of 2014

A.No.60 0f 2014

A.No.95 of 2014

A.No.99 of 14 & A.No.-104 of 14

A.No.108 of 14, IA 250 of 14, IA 384 of 14 & Batch

A.No.167 0f 2014, IA 277 of 14

A.No.173 of 2014 & IA 283 of 2014

A.No.221 of 2014

A.No.265 of 13 & I.A.No.357 of 14, IA 110 of 14 & Batch

A.No.297 0f 2013

A.Nos.56, 68 & 84 0f 2013

A.No. 253 of 14 & IA 410 of 14

A. No. 176 of 2014 n A.No. 177 of 2014

IA No. 400 of '14 in DFR No. 1887 of '14 and IA No. 401 of '14 in DFR 1888 of '14

IA No. 411 of 14 in A.No. 254 of 14

13.11.2014

IA No. 375 of 2014 in DFR No. 2289 of 2014

IA 432, 433 of 14 in DFR 2553 of 14

IA No. 378 of 2014 in DFR No. 2290 of 2014

IA No. 379 of 2014 in DFR No. 2291 of 2014

IA-389, 390 & 391 of 2014 in DFR-2205 of 2014

IA no. 342 of 2014 in DFR No. 2118 of 2014

A. No. 87 of 2014

A. No. 135 of 2014

A. No. 138 of 2014

A.No. 140 of 2014

A.No. 167 of 2014 & IA No. 277 of 2014

A. No. 284 of 2013

12.11.2014

A.No.101 of 14 & A.No.-202 of 13 & IA-284 of 14

R.P NO.11 OF 2014

A.No.123 of '14 & IA. 220 of '14 n A.No.141 of '14 & IA 240 of '14

A.No.16 of 14

APPEAL NO.38 OF 2014

APPEAL NO.161 OF 2013 & IA-134 & IA-135 OF 2014

DFR NO. 2360 OF 2014

11.11.2014

A. No. 91 97 & Batch matter

A.No.73 of 14 & IA-142,197 of 14

A.No.110, 111, 109 of 14

A.No.169 of 14

A.No.247 of 14 & IA-405 of 14

A.No.251 of 14

A.No.256 of 14 & IA-422 of 14

A.No.257 of 14

A.No.258 of 14

A.No.259 of 14 & IA-424 of 14

A.No.260 of 14

DFR 2553 of 2014

IA 414 of 14 in A.No.194 of 14 & batch

10.11.2014

Appeal no. 91 of 14 & Batch

Appeal No. 113 of 2014

Appeal No. 27 of 2014 & IA 286 of 14, Appeal No. 28 of 2014 & IA 287 of 14 & Appeal no.32 of 2014 & IA-288 of 2014

Appeal No. 201 of 2014

Appeal No. 212 of 14

Appeal No. 246 of 2012 & IA 401 & 402 of 12, 71 of 13, 245 of 13,439 of 13, 442 of 13 & Appeal no. 229 of 12 & IA 368 of 12

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

IA-419 of 2014 in Appeal No. 155 of 13

R.P. No. 11 of 2014

A.No.232 of 2014 & IA 369 of 14

A.No.237 of 2014

A.No.238 of 2014

A.No.248 of 2014 & IA 407 of 14

A.No.249 of 2014 & IA 408 of 14

A.No.250 of 2014 & IA 409 of 14

IA-340 of 2014 in dfr 1976 of 2014

IA-342 of 2014 in dfr 2118 of 2014

IA-350,359 of 2014 in dfr 1265 of 2014

IA-352,365 of 2014 in dfr 1268 of 2014

IA-354, 361 of 2014 in dfr 1266 of 2014

IA-356, 363 of 2014 in dfr 1267 of 2014

IA-403, 404 of 2014 in dfr 1763 of 2014

APPEAL NO.107 OF 2014

APPEAL NO.155 OF 2014

APPEAL NO.166 of 2014 & IA-275 of 2014 and APPEAL NO.296 OF 2013

APPEAL NO.218 & IA-337 OF 2014

APPEAL NO.254 & IA-339 & IA-340 OF 2013

APPEAL NO.255 OF 2013

APPEAL NO.304 OF 2013

APPEAL NO.316 & IA-412 OF 2013

07.11.2014

Appeal Nos. 91,97,98, 100, 115,116, 134, 133, 124, 125,139, 44, 74 of 2014 & 100, 151 of 2013

Appeal No-52 of 12 and Batch

Appeal No-103 of 12

Appeal No-127 of 13

A. Nos. 75 of 14, 76 of 14, 164 of 2014 n IA 263 of '14

A. No. 58 of 2014

A. No. 63 of '14 n IA 117 of '14

A. No. 118 of 2014

A. No. 129 of 14

A. No. 186 of 2014

A. No. 205 of 2013

A. No. 211 of 2014

A. No. 252 of '14 n IA 426 of '14

A. No. 255 of 2014

A. No. 309 of 2013

A. Nos. 131 of 14, 47 of 14, 48 of 14 n 250 of 2013

IA 291 of '14 in DFR 1627 of '14

IA 425 of '14 in A.No. 288 of '13

IA No. 326 of '14 in A.No. 209 of '14

IA No. 381 of '14 in A.No.235 of '14 n IA 382 of '14 in A.No.236 of '14

05.11.2014

A. No. 91 97 etc. batch

APPEAL No .324 OF 2013 & IA-423 OF 2013

Appeal No. 22 of 2014 & Batch

Appeal no. 258 of 2013 & Appeal No. 21 of 2014 & IA 28 of 2014

Appeal No-216 of 14

Appeal No. 9 of 2014

Appeal No. 39 of 2014 & IA-122 of 2014

Appeal No. 175 of 2014 and Appeal No. 180 of 2014

Appeal No. 137 of 2014

Appeal No. 146 of 2014

Appeal No. 165 of 2014

Appeal No. 186 of 2014

Appeal No. 326 of 2013

Appeal Nos. 56, 68 and 84 of 2013

A.No. 207 of 2014

A.No. 225 of 2014

A.No. 241 of 2014

Appeal No. 143 of 2014

DFR 2486 of 2014

IA-366 and 367 of 2014 in DFR 2254 of 2014

IA-385 of 2014 in DFR 2269 of 2014

IA-414 of 14 in 194 of 14, IA-415 of 14 in 192 of 14 and IA-416 of 14 in 189 of 14

03.11.2014

A. No. 91 97 & Batch matter

OP NO.3 OF 2012

IA-419 of 2014 in Appeal No. 155 of 13

R.P. No. 14 of 2014 in Appeal No. 176 of 2012

Appeal No. 178 of 2014

IA No. 327 of 2014 in DFR No. 1838 of 2014

Appeal No. 228 of 2014

Appeal No. 242 of 2014

IA No. 406 of 2014 in DFR No. 2413 of 2014_03.11.2014

Appeal No 67 of 14 & 68 of 14

Appeal No-127 of 14 & IA-226 of 14

Appeal No-184 of 13, IA-253 of 13, IA-171 of 14

Appeal No-186 of 14

Appeal No-198of14, 199of14, 200of14

Appeal No-304 of 13

Appeal No-1 of 14 & IA-5 of 14

31.10.2014

Appeal Nos. 91,97,98, 100, 115,116, 134, 133, 124, 125,139, 44, 74 of 2014 & 100, 151 of 2013

Appeal No.209 of 2014 & IA-326 of 2014

Appeal No. 246 of 2014

IA-388 of 2014 in DFR No. 2359 of 2014

Appeal No. 186 of 2014

IA-383 of 2014 in DFR No. 1853 of 2014

Appeal Nos. 93 of 2014 & 94 of 2014

30.10.2014

A. No. 91 97 & Batch

Appeal No. 222 of 2014

Appeal No. 223 of 2014

Appeal No. 243 of 2014

IA-387 of 2014 in DFR No. 1852 of 2014

A. No. 246 n 229 of 2012

APPEAL NO.254 OF 2014 IN I.A. NO.411 OF 2014

29.10.2014

A. No. 290, 291 & Batch

Appeal No. 108 of 14 & IA No.250 of 14 & Ap No.122 of 14, AP No. 18 of 13 & AP No.119 of 14 & IA-265 & 325 of 14

Appeal No. 240 of 2014

IA-389, 390 & 391 of 2014 in DFR-2205 of 2014

IA-397 & 398 of 2014 in DFR-2260 of 2014

A. No. 91 97 & Batch

A. No. 246 n 229 of 2012

Appeal No. 137 of 2014

Appeal No. 138 of 2014

28.10.2014

Appeal No. 103 of 12

A. No. 19 of 2014

A. No. 115 of 2013

A. No. 193 of 2014

A. No. 202 of 2014

A. No. 226 of 2014

A. No. 229 of 2014

A. No. 230 and 231 of 2014

IA No. 381 of 2014 in Appeal No. 235 of 2014 and I.A. No. 382 of 2014 in Appeal No. 236 of 2014

IA No. 384 of 2014

IA Nos. 366 and 367 of 2014

A. No. 290 291 etc of 2013

Appeal No. 186 of 2014

Appeal No. 217 of 2014 & IA-336 of 2014

27.10.2014

A. Nos.290, 291,292, 235, 234, 236 of 2013

A.Nos. 91 of 14, 97 of 14, 98 of 14, 100 of 14, 115 of 14, 116 of 14, 134 of 14, 133 of 14, 100 of 13, 151 of 13, 124 of 14, 125 of 14, 139 of 14, 44 of 14, 74 of 14, etc of 14

Appeal No. 219 of 2014 & IA No. 339 of 2014

APPEAL NO. 169 OF 2014

Appeal No. 261 of 2013 & IA 37 of 14 & I.A. 128 of 2014

I.A. No. 385 of 2014 in DFR 2269 of 14

I.A. Nos. 370, 371 & 372 of 2014 in Appeal no. 233 of 2014

Appeal No. 265 of 2013 & Appeal No. 266 of 2013

Appeal No. 89 of 2014

18.10.2014

Appeal No. 91,97 of IA No. 313 of 14, 98,100,115,116,134,133,100,151,124 & 222,125,139 of 2014

IA-380 of 2014 in DFR 2355 of 2014

17.10.2014

Appeal No. 213 of 2014

DFR No.1887 of 2014 & DFR 1888 OF 2014

22 of 14 & IA 33 of 14 Appeal No. 24 of 2014& IA-32 of 2014

DFR No.2310 of 2014

Appeal No. 26 of 2014 in & IA -44 of 2014 & IA-45 of 2014

Appeal No. 80 of 2014 & IA No. 149 and 151 of 2014

Appeal No. 212 of 2014

Appeal No. 234 of 2014

Appeal No. 239 of 2014

IA No. 350,351,358 & 359 of 2014 in DFR No. 1265 of 2014

Appeal No.60 of 2014

Appeal No.206 of 2014

IA No. 352,353,364 & 365 of 2014 in DFR No. 1268 of 2014

IA No. 354,355,360 & 361 of 2014 in DFR No. 1266 of 2014

IA No. 356,,357,362 & 363 of 2014 in DFR No. 1267 of 2014

IA No. 368 of 2014 in DFR No. 2283 of 2014

IA No. 375 of 2014 in DFR No. 2289 of 2014

IA No. 378 of 2014 in DFR No. 2290 of 2014

IA No. 379 of 2014 in DFR No. 2291 of 2014

IA No. 381 of 2014 in Appeal No. 235 of 2014

IA No. 382 of 2014 in Appeal No. 236 of 2014

IA-340 of 2014 in DFR No.1976 of 2014

IA-341 & IA-342 of 2014 in DFR No. 2118 of 2014

Appeal No. 86 of 2014 & Batch

Appeal No. 153 of 2014

Appeal Nos. 110 of 2014, 111 of 2014 & 109 of 2014

Appeal No. 180 of 2013

Appeal Nos. 13 of 2014

Appeal Nos. 93 of 2014 & 94 of 2014

16.10.2014

Appeal No. 219 of 2014 & IA No. 339 of 2014

Appeal No. 185 of 2014

Appeal No. 187 of 2014

Appeal No. 211 of 2014

Appeal No. 227 of 2014 & IA-347 of 2014

Appeal no. 258 of 2013 & Appeal No. 21 of 2014 & IA 28 of 2014

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

IA-380 of 2014 in DFR 2355 of 2014

R.P. No. 11 of 2014

Appeal No.176 of 2014 and 177 of 2014

DFR NO.2010 OF 2014

DFR NO.2011 OF 2014

APPEAL NO.216 IN IA-335 OF 2014

Appeal No. 63 of 2014 & IA-117 of 2014

Appeal No. 167 of 2014 & IA-224 of 2014

IA-389 of 14, IA-390 of 14, IA-391 of 14

Appeal Nos. 59 and 120 of 2014

Appeal Nos. 129 of 2012 and batch

Appeal Nos. 325 and 251 of 2013

15.10.2014

A.No.232 of 14 and IA 369 of 14

A.No.240 of 14

A.No.241 of 14

A.No.246 of 12

14.10.2014

Appeal no. 309 of 2013

13.10.2014

Appeal no. 254 of 2013 & IA Nos 339 and 340 of 2013

Appeal No. 230 of 2014

Appeal No. 231 of 2014

IA 401 of 2012 in Appeal No. 246 of 2012 & IA 402 of 12, 71 of 13, 245 of 13,439 of 13, 442 of 13 IA Nos. 395 & 396 of 2014 & appeal no. 229 of 12 & IA 368 of 12

Appeal No.215 of 2014

IA-366 and 367 of 2014 in DFR No. 2281 of 2014

IA-384 of 2014 in DFR No. 1635 of 2014

A. No. 123 of 2014 n A.No. 141 of 2014

Appeal No. 225 of 2014

Appeal No. 229 of 2014

Appeal No. 238 of 2014

A. No. 4 of 2013

A. No. 58 of 2014

A. No. 95 of 2014

A. No. 143 of 2014

A. No. 173 of 2014

A. No. 211 of 2013

A. No. 221 of 2014

A. Nos. 93 of 2014 and 94 of 2014

A. Nos. 101 of 2014 n 202 of 2013

10.10.2014

IA 327 of 14 in DFR No. 1838 of 2014

Appeal No. 201 of 14

Appeal No. 178 of 2014

A. No. 37 of 2014

A. No. 304 of 2013

09.10.2014

O.P. NO.1, 2 & 4 OF 2013

OP NO.3 OF 2012

Ap No. 108 of 14 & IA No.250 of 14 & Ap No.122 of 14, AP No. 18 of 13 & AP No.119 of 14 & IA-265 & 325 of 14_09.10.2014

Appeal No. 56 of 2013, Appeal No. 84 of 2013 & Appeal No. 68 of 2013

Appeal No. 180 of 2013 & IA No. 337 of 2013 & 413 of 13

Appeal No. 210 of 2014

Appeal No. 212 of 2012, 224 of 12, 232 of 12, 247 of 12, 252 of 12, 253 of 12, 167 of 12, 184 of 12, 150 of 12, 129 of 127 & 53 of 2013

Appeal No. 228 of 2014 & IA-349 & IA-376 of 2014

Appeal no. 233 of 2014

Appeal No. 237 of 2014

Appeal No.224 of 2014 & IA-344 of 2014

Appeal No.220 of 2014

IA-383 of 2014 in DFR No. 1853 of 2014

IA-386 of 2014 in A.No. 55 of 2014

IA-387 of 2014 in DFR No. 1852 of 2014

IA 332 OF 2014 IN DFR No. 2047 of 2014

Appeal No. 218 OF 2014 & ia-337 OF 2014

Appeal No. 316 of 2013 & IA-412 of 2013

IA-275 of 2014 in Appeal No. 166 of 2014 and Appeal No. 296 of 2013

08.10.2014

22 of 14 & IA 33 of 14 Appeal No. 24 of 2014& IA-32 of 2014

Appeal Nos. 290 of 2013, 291 of 13, 292 of 13, 235 of 13, 234 of 13 & 236 of 13

Appeal No. 61 of 2012 and IA 280 OF 12 & Appeal No. 62 of 2012 and IA 281 of 12

Appeal No. 50 of 2014

Appeal No. 69 of 2014

Appeal No. 218 of 2014

APPEAL No. 332 of 2013

I.A. No. 385 of 2014 in DFR 2269 of 14

I.A. 338 of 14 in DFR 1885 OF 14

Appeal Nos. 99 of 2014 and 104 of 2014

Appeal Nos. 75, 76 & 164 of 2014

01.10.2014

Ap No. 108 of 14 & IA No.250 of 14 & Ap No.122 of 14, AP No. 18 of 13 & AP No.119 of 14 & IA-265 & 325 of 14

Appeal No. 56 of 2013, Appeal No. 84 of 2013 & Appeal No. 68 of 2013

Appeal No. 82 of 14, Appeal No. 11 of 2014 & IA-14 of 2014 & Appeal No. 49 & IA-85 of 2014

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

Appeal no. 142 & 145 of 2014

Appeal No. 212 of 2014

Appeal No. 217 of 2014 & IA-336 of 2014

I.A. No. 338 of 14 in dfr 1885 of 2014

IA No. 332 of 2014 in DFR No. 2047 of 2014

IA No. 350,351,358 & 359 of 2014 in DFR No. 1265 of 2014

IA No. 352,,353,364 & 365 of 2014 in DFR No. 1268 of 2014

IA No. 354,355,360 & 361 of 2014 in DFR No. 1266 of 2014

IA No. 356,,357,362 & 363 of 2014 in DFR No. 1267 of 2014

IA No. 368 of 2014 in DFR No. 2283 of 2014

IA-341 & IA-342 of 2014 in DFR No. 2118 of 2014

IA No.343 of 2014 IN APPEAL No.98 of 2014

73 of 2014 & IA-142 & 197 of 2014

Appeal No. 54 of 2014

Appeal No. 146 of 2014

Appeal No. 167 of 2014 & IA No. 277 of 14

Appeal No.131,47,48 of 2014 & AP NO. 250 of 2013

Appeal No. 326 of 2013

Appeal Nos. 270 of 2013

Appeal Nos.130, 112 & 136 of 2014

Appeal Nos.175 of 2014 & 180 of 14 & IA No. 292 of 14

30.09.2014

29.09.2014

Appeal No 52, 67, 68 and 69 of 2012

DFR NO.1887 of 2014 & DFR 1888 OF 2014

DFR NO.2310 OF 2014

Appeal No. 123 and 141 of 2014

Appeal Nos. 101 of 2014 and 202 of 2013

Appeal Nos. 211 of 2013 and batch

26.09.2014

Appeal No. 80 of 2014 & I.A. NOS. 149, 151 & 221 OF 2014

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

Appeal No. 203 of 2014

Appeal No. 235 of 2014

Appeal No. 236 of 2014

IA-377 of 2014 in Appeal No. 190 of 2013

Appeal No.207 of 2014

Appeal No.215 of 2014

IA-380 of 2014 in DFR 2355 of 2014

Appeal No. 91,97 of IA No. 313 of 14, 98,100,115,116,134,133,100,151,124 & 222,125,139 of 2014

I.A. No. 343 of 2014 in Appeal No. 98 of 2014

Appeal No. 01 of 2014 & IA No. 5 of 2014

DFR NO.2010 OF 2014

DFR NO.2011 OF 2014

Appeal Nos. 63, 143, 158, 77 of 2013, 259 of 2012 , 55 , 194 of 2013 and 43 of 2014

Appeal No. 184 of 2013 & batch

Appeal Nos. 198, 199 & 200 of 2014

25.09.2014

IA 401 of 2012 in Appeal No. 246 of 2012 & IA 402 of 12, 71 of 13, 245 of 13,439 of 13, 442 of 13 & appeal no. 229 of 12 & IA 368 of 12

Appeal No. 25 of 2014 & IA No. 233, 278 & 279 of 2014 & APPEAL No. 179 of 2014 & IA-290 of 2014

Appeal No. 27 of 2014 & IA 286 of 14, Appeal No. 28 of 2014 & IA 287 of 14 & Appeal no.32 of 2014 & IA-288 of 2014

Appeal No. 194 of 2014 & IA No. 304 of 2014 & Appeal No. 195 of 2014 & IA No.305 of 14

Appeal No. 219 of 2013 & IA No. 339 of 2014

Appeal No. 221 of 2014

Appeal No. 222 of 2014

Appeal No. 223 of 2014

Appeal No. 226 of 2014 & IA No. 346 of 2014

Appeal no. 233 of 2014

Appeal No. 268 of 2013 & IA-359 of 2013 and Appeal No.200 of 2013 & IA-279 of 2013

DFR 2355 of 2014

IA-297 of 2014 in Appeal No. 186 of 2014

Appeal No. 123 and 141 of 2014

Appeal No. 260 of 2013 and Appeal No. 285 of 2013 & IA-105 of 2014

Appeal No. 153 of 2014

Appeal No. 165 of 2014

Appeal Nos. 101 of 2014 and 202 of 2013

24.09.2014

O.P. NO.1, 2 & 4 OF 2013

O.P. NO.3 OF 2012

Appeal No. 91,97 of IA No. 313 of 14, 98,100,115,116,134,133,100,151,124 & 222,125,139 of 2014

Appeal No. 82 of 14, Appeal No. 11 of 2014 & IA-14 of 2014 & Appeal No. 49 & IA-85 of 2014

Appeal no. 202 of 2014 & IA 318 of 2014

Appeal No. 212 of 2014

Appeal No. 212 of 2012, 224 of 12, 232 of 12, 247 of 12, 252 of 12, 253 of 12, 167 of 12, 184 of 12, 150 of 12, 129 of 127 & 53 of 2013

Appeal No. 227 of 2014 & IA-347 of 2014

Appeal no. 254 of 2013 & IA Nos 339 and 340 of 2013

E.P. No.5 of 2014 in Appeal No. 37 of 2013

IA No. 350,351,358 & 359 of 2014 in DFR No. 1265 of 2014

IA No. 352,,353,364 & 365 of 2014 in DFR No. 1268 of 2014

IA No. 354,355,360 & 361 of 2014 in DFR No. 1266 of 2014

IA No. 356,,357,362 & 363 of 2014 in DFR No. 1267 of 2014

Appeal No. 26 of 2014

Appeal No. 127 of 2014

Appeal Nos. 99 of 2014 and 104 of 2014

Appeal Nos. 67 of 2014 & 68 of 2014

23.09.2014

Appeal No. 13 of 2014 and Appeal No.99 of 2013

Appeal no. 110, 111 & 109 of 2014

Appeal No. 186 of 2014 & IA-297 of 2014

Appeal No. 205 of 2013

Appeal no. 258 of 2013 & Appeal No. 21 of 2014 & IA 28 of 2014

Appeal No. 261 of 2013 & IA 37 of 14 & I.A. 128 of 2014

Appeal No. 265 of 2013 & IA-357 2013, 110 of 2014 and Appeal No. 266 of 2013 & IA-358 of 2013

APPEAL NO.176 OF 2014 AND APPEAL NO.177 OF 2014

APPEAL NO.127 OF 2013

Appeal No.228 of 2014 & IA-349 of 2014

E.P. NO.03 OF 2014 IN APPEAL NO.86 OF 2011 & APPEAL NO.87 OF 2011

IA-340 OF 2014 IN DFR-1976 OF 2014

Appeal No. 86 of 2014 & IA Nos. 156 & 163 of 2014 & Batch

Appeal No. 260 of 2013 and Appeal No. 285 of 2013 & IA-105 of 2014

22.09.2014

Appeal No. 169 of 2014

Appeal No. 54 of 2014

Appeal No. 56 OF 2014

Appeal Nos. 63, 143, 158, 77 of 2013, 259 of 2012 , 55 , 194 of 2013 and 43 of 2014

Appeal Nos. 75, 76 & 164 of 2014

19.09.2014

Appeal No. 25 of 2014 & IA No. 233, 278 & 279 of 2014 & APPEAL No. 179 of 2014 & IA-290 of 2014

Appeal No. 180 of 2013 & IA No. 337 of 2013 & 413 of 13

Appeal No. 194 of 2014 & IA No. 304 of 2014 & Appeal No. 195 of 2014 & IA No.305 of 14

APPEAL NO.218 OF 2014 AND IA NO.337 OF 2014

Appeal No.220 of 2014

Appeal Nos. 290 of 2013, 291 of 13, 292 of 13, 235 of 13, 234 of 13 & 236 of 13

IA No.294 OF 2014 IN DFR NO.1684 OF 2014

Appeal No. 166 of 2014 & 296 of 2013

Appeal No. 316 of 2013

18.09.2014

Appeal No. 213 of 2014

DFR NO.1887 of 2014 & DFR 1888 OF 2014

Ap No. 108 of 14 & IA No.250 of 14 & Ap No.122 of 14, AP No. 18 of 13 & AP No.119 of 14 & IA-265 & 325 of 14

DFR NO.2010 OF 2014

DFR NO.2011 OF 2014

Appeal No. 91,97 of IA No. 313 of 14, 98,100,115,116,134,133,100,151,124 & 222,125,139 of 2014

Appeal No.209 of 2014 & IA-326 of 2014

Appeal No.224 of 2014 & IA-344 of 2014

Appeal No. 26 of 2014 & IA Nos. 44 & 45 of 2014

IA-345 of 2014 in A.No. 220 of 2014

Appeal No. 99 and 104 of 2014

Appeal No. 260 of 2013 and Appeal No. 285 of 2013 & IA-105 of 2014

Appeal No. 326 of 2013

17.09.2014

Appeal No.14 of 2014 & IA No.34 of 2014 and IA No.58 of 2014 and IA No.19 of 2014

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

Appeal No.168 of 2014 & IA 280 of 2014 & Appeal No. 214 of 2014 & IA-334 of 2014

Appeal No.182 , 183 and 184 of 2014

Appeal No.196 of 2014

Appeal no. 254 of 2013 & IA Nos 339 and 340 of 2013

Appeal No. 175 of 2014 & Appeal No. 180 of 2014 & IA-292 of 2014

Appeal No. 211, 215 of 2013 & batch

IA No. 345 of 2014 in Appeal No. 123 of 2014

16.09.2014

Appeal No. 27 of 2014 & IA 286 of 14, Appeal No. 28 of 2014 & IA 287 of 14 & Appeal no.32 of 2014 & IA-288 of 2014

Appeal No. 61 of 2012 and IA 280 OF 12 & Appeal No. 62 of 2012 and IA 281 of 12

Appeal No. 101 of 2014 & 202 of 2013

Appeal No. 219 of 2013 & IA No. 339 of 2014

Appeal No. 206 of 2014

IA No. 319 of 2014 in DFR No. 1831 of 2014

Appeal No. 91,97 of IA No. 313 of 14, 98,100,115,116,134,133,100,151,124 & 222,125,139 of 2014

IA No.295 OF 2014 IN APPEAL No.152 OF 2012

Appeal Nos. 226 and 227 of 2013

Appeal Nos. 101 of 2014 and 202 of 2013

Appeal No. 123 and 141 of 2014

15.09.2014

Appeal No. 56 of 2013, Appeal No. 84 of 2013 & Appeal No. 68 of 2013

Appeal No. 12 of 2014

Appeal no. 115 of 2013

Appeal No. 171 & 172 of 2014

Appeal No. 204 & 205 of 2014 & IA-309, 320 & 321 of 2014

Appeal No. 193 of 2014

Appeal No. 217 of 2014 & IA-336 of 2014

Appeal no. 258 of 2013 & Appeal No. 21 of 2014 & IA 28 of 2014

IA-338 of 2014 in DFR No. 1885 of 2014

IA-341 & IA-342 of 2014 in DFR No. 2118 of 2014

Appeal No. 91,97 of IA No. 313 of 14, 98,100,115,116,134,133,100,151,124 & 222,125,139 of 2014

13.09.2014

22 of 14 & IA 33 of 14 Appeal No. 24 of 2014& IA-32 of 2014

12.09.2014

Appeal No. 89 of 2014 & IA-167 & IA-196 of 2014

Appeal No. 186 of 2014 & IA-297 of 2014

Appeal No. 194 of 2014 & IA No. 304 of 2014 & Appeal No. 195 of 2014 & IA No.305 of 14

Appeal No. 211 of 2014

E.P. No. 4 of 2014 in IA No. 46 of 2014 in A. N. 30 of 2014

IA-308 of 2014 & DFR No. 1851 of 2014

IA-315 of 2014 in DFR 1857 OF 2014

O.P. No. 4 of 2014

E.P. NO.02 OF 2014 IN APPEAL NO.176 OF 2011

APPEAL NO. 127 OF 2013

Appeal No. 164 of 2014 & IA-263 of 2014

Appeal No. 76 of 2014

11.09.2014

Appeal No. 91,97 of IA No. 313 of 14, 98,100,115,116,134,133,100,151,124 & 222,125,139 of 2014

Appeal No. 167 of 2014 & IA No. 277 of 2014

IA No. 332 of 2014 in DFR No. 2047 of 2014

Appeal No.23 & 65 of 2014

IA Nos.284 & 285 of 2014 in DFR No. 1364 & 1364(A) of 2014

OP No. 1 of 2011

Appeal No.41 of 2014

Appeal Nos. 63, 143, 158, 77 of 2013, 259 of 2012 , 55 , 194 of 2013 and 43 of 2014

10.09.2014

Appeal no. 187 of 2014

Appeal nos. 59 & 120 of 2014

Appeal no. 142 of 2014 and Appeal no. 145 of 2014

09.09.2014

Appeal no. 142 of 2014

Appeal no. 145 of 2014

IA No. 294 of 2014 in DFR No. 1684 of 2014

IA No. 295 of 2014 in Appeal no. 152 of 2012

RP 11 OF 14 IN DFR 279 OF 14

08.09.2014

Appeal Nos. 141 of 2014 & 123 of 2014

05.09.2014

APPEAL NO.153 OF 2013

Appeal No. 25 of 2014 & IA No. 233, 278 & 279 of 2014 & APPEAL No. 179 of 2014 & IA-290 of 2014

Appeal No. 27 of 2014 & IA 286 of 14, Appeal No. 28 of 2014 & IA 287 of 14 & Appeal no.32 of 2014 & IA-288 of 2014

Appeal No. 180 of 2013 & IA No. 337 of 2013 & 413 of 13

Appeal No. 194 of 2014 & IA No. 304 of 2014 & Appeal No. 195 of 2014 & IA No.305 of 14

Appeal No. 214 of 2014 & IA-334 of 2014

Appeal No. 261 of 2013 & IA 37 of 14 & I.A. 128 of 2014

Appeal Nos. 290, 291, 292, 235, 234 & 236 of 2013

Appeal No.207 of 2014

Appeal No.215 of 2014

DFR No. 1738 of 2014

IA-322 of 2014 in DFR No. 1855 of 2014

Appeal No.14 of 2014 & IA No.34 of 2014 and IA No.58 of 2014 and IA No.19 of 2014

04.09.2014

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

APPEAL Nos. 129, 150, 167, 184, 212, 224,232, 247, 252, 253 of 2012 & 53 of 2013

IA-284 of 2014 & IA-252 of 2014 in DFR No. 1364 of 2014

IA-285 of 2014 & IA-253 of 2014 in DFR No. 1364A of 2014

Appeal Nos. 211, 215 of 2013 and Batch

IA No.314 OF 2014 IN APPEAL No.201

03.09.2014

Appeal No. 198, 199 & 200 of 2014

Appeal No. 47 & 48 of 2014 & AP No. 250 of 2013

Appeal No. 10 of 2014

APPEAL No. 173 of 2014 & IA No.283 of 2014

Appeal No. 180 of 2014 & IA-292 of 2014

Appeal Nos. 67 & 68 of 2014

IA No.331 of 2014 in Appeal No.52 of 2014

Appeal No.14 of 2014 & IA No.34 of 2014 and IA No.58 of 2014 and IA No.19 of 2014

IA No. 309 of 2014 in Appeal no. 204 of 2014

Appeal Nos. 63, 143, 158, 77 of 2013, 259 of 2012 , 55 , 194 of 2013 and 43 of 2014

02.09.2014

Appeal No. 180 of 2013 & IA No. 337 of 2013 & 413 of 13

Appeal No. 185 of 2014

Appeal No.209 of 2014 & IA-326 of 2014

Appeal No.153 of 2014

IA-308 of 2014 & DFR No. 1851 of 2014

IA-327 of 2014 in DFR NO. 1838 of 2014

APPEAL NO.103 OF 2012

OP NO.3 OF 2012

Appeal No. 86 of 2014 & IA Nos. 156 & 163 of 2014 & Batch

01.09.2014

AP No. 27 of 14 & IA 286 of 14, AP No. 28 of 14 in IA 287 of14 & AP No.32 of 14 in IA No.288 of 14

Appeal No. 80 of 2014 & I.A. NOS. 149, 151 & 221 OF 2014

Appeal no. 85 of 14 & IA 155 of 14 & IA-330 of 2014

Appeal No. 178 of 2014 & IA-289 of 2014

Appeal No. 203 of 2014

Appeal No. 210 of 2014

Appeal No. 211 of 2014

DFR No.1738 of 2014

Appeal Nos. 260 of 13 and 285 of 2013

28.08.2014

IA-314 of 2014 in Appeal No. 201 of 2014

O.P. No.1 of 2011

O.P. No.1, 2 & 4 of 2013

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

Appeal No. 194 of 2014 & IA No. 304 of 2014 & Appeal No. 195 of 2014 & IA No.305 of 14

Appeal no. 179 of 2014

Appeal No. 206 of 2014

Appeal nos.188, 189, 190, 191 & 192 of 2014

IA 281 of 2014 in DFR 1354 OF 2014

IA-315 of 2014 in DFR 1857 OF 2014

IA-320 of 2014 in Appeal No. 204 of 2014

IA-321 of 2014 in Appeal No. 205 of 2014

27.08.2014

Appeal No. 56 of 2013, Appeal No. 84 of 2013 & Appeal No. 68 of 2013

Appeal No. 61 of 2012 and IA 280 OF 12 & Appeal No. 62 of 2012 and IA 281 of 12

Appeal no. 110, 111 & 109 of 2014

Appeal No. 265 of 2013 & IA-357 2013, 110 of 2014 and Appeal No. 266 of 2013 & IA-358 of 2013_06.05.2014

Appeal No.82 of 2014 & Appeal No. 11 of 2014 & IA-14 of 2014 & Appeal No. 49 & IA-85 of 2014

IA 276 of 2014 in DFR 1579 OF 2014

IA No. 294 of 2014 in DFR no. 1684 of 2014

IA-314 of 2014 in Appeal No. 201 of 2014

Appeal No. 54 of 2014

Appeal NO. 77 of 2014

Appeal No. 88 of 2014

Appeal Nos. 170 of 2013 & 20 of 2014

26.08.2014

Appeal No.14 of 2014 & IA No.34 of 2014 and IA No.58 of 2014 and IA No.19 of 2014

DFR NO.1887 OF 2014

DFR NO.1888 OF 2014

Appeal No. 201 of 2014 & IA-314 of 2014

AP No. 27 of 14 & IA 286 of 14, AP No. 28 of 14 in IA 287 of14 & AP No.32 of 14 in IA No.288 of 14

Ap No. 108 of 14 & IA No.250 of 14 & Ap No.122 of 14, AP No. 18 of 13 & AP No.119 of 14 & IA-265 & 325 of 14

Appeal No. 203 of 2014

Appeal No.23 & 65 of 2014

IA No. 319 of 2014 in DFR No. 1831 of 2014

Appeal Nos. 17, 18, 33 of 2014, 328, 263 & 293 of 13

Appeal No. 312 of 2013

25.08.2014

Appeal No. 118 of 2013 & IA No. 186 of 2013

Appeal No. 198 of 2014 & IA No. 310 of 2014

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

Appeal No.199 of 2014 & IA No. 311 of 2014

Appeal No.200 of 2014 & IA No. 312 of 2014

Appeal No. 97, 120, 122, 134, 136, 141, 146, 193 of 2013

Appeal Nos. 99 of 2014 & 104 of 2014

22.08.2014

Appeal No.14 of 2014 & IA No.34 of 2014 and IA No.58 of 2014 and IA No.19 of 2014

Appeal No.176 of 2014 and 177 of 2014

DFR NO.1887 OF 2014

DFR NO.1888 OF 2014

IA NO.245 of 2014 in DFR No.1347 OF 2014

Appeal No. 61 of 2012 and IA 280 OF 12 & Appeal No. 62 of 2012 and IA 281 of 12

Appeal No. 171 & 172 of 2014

Appeal No. 175 of 2014

Appeal No. 202 of 2014 & IA-318 of 2014

Appeal No. 204 of 2014 & IA-320 of 2014

Appeal No. 205 of 2014 & IA-321 of 2014

Appeal no. 258 of 2013 & Appeal No. 21 of 2014 & IA 28 of 2014

Appeal No. 261 of 2013 & IA 37 of 14 & I.A. 128 of 2014

Appeal No.165 of 2014 & IA No. 266 of 2014

APPEAL Nos. 129, 150, 167, 184, 212, 224,232, 247, 252, 253 of 2012

IA - 317 of 2014 in APPEAL No. 173 of 2014 & IA No.283 of 2014

Appeal Nos. 226 of 2013 & 227 of 2013

Appeal Nos. 44 of 2014 & 74 of 2014

Appeal Nos. 164 of 2014 & 76 of 2014

21.08.2014

DFR No. 1777 of 2014

Appeal No. 12 of 2014

Appeal No. 127 of 2013-Full Bench

Appeal No. 164 of 2014 & IA - 263 of 2014

Appeal no. 179 of 2014

Appeal no. 254 of 2013 & IA Nos 339 and 340 of 2013

Appeal No. 268 of 2013 & IA-359 of 2013 and Appeal No.200 of 2013 & IA-279 of 2013

E.P. No. 4 of 2014 in IA No. 46 of 2014 in A. N. 30 of 2014

Appeal No.143 of 2014

Appeal No.182 of 2014

Appeal No.183 of 2014

Appeal No.184 of 2014

Appeal No.196 of 2014

IA-306 of 2014 & DFR No. 1759 of 2014

IA-307 of 2014 & DFR No. 1758 of 2014

IA-308 of 2014 & DFR No. 1851 of 2014

Appeal Nos. 03 of 2013, 04 of 2014 & 57 of 2013

Appeal Nos. 160 of 2012, 164 of 2013, 166 of 2013 & 121 of 2013

Appeal Nos. 211 of 2013 & 215 of 2013

Appeal Nos. 260 of 13 and 285 of 2013

Appeal Nos. 861 of 14, 302,26,49 of 2013, 233 of 13, 102 of 2014, 144 of 2014 & 302 of 2013, 144 of 14

20.08.2014

22 of 14 & IA 33 of 14 Appeal No. 24 of 2014& IA-32 of 2014

Appeal No. 89 of 2014

Appeal No. 201 of 2014 & IA-314 of 2014

Appeal No. 193 of 2014

Appeal No.140 of 2014

Appeal Nos. 166 of 2014 & IA No.275 of 14

IA 298 of 14 in DFR 1637 OF 14

IA No. 264 of 2014 in 1570 of 2014

IA-284 of 2014 & IA-252 of 2014 in DFR No. 1364 of 2014

IA-285 of 2014 & IA-253 of 2014 in DFR No. 1364A of 2014

Appeal Nos. 03 of 2013, 04 of 2014 & 57 of 2013

Appeal Nos. 63, 143, 158, 77 of 2013, 259 of 2012 , 55 , 194 of 2013 and 43 of 2014

Appeal Nos. 141 of 2014 & 123 of 2014

Appeal Nos. 160 of 2012, 164 of 2013, 166 of 2013 & 121 of 2013

Appeal Nos. 211 of 2013 & 215 of 2013

19.08.2014

Appeal No. 61 of 2012 and IA 280 OF 12 & Appeal No. 62 of 2012 and IA 281 of 12

Appeal No. 91,97 of IA No. 313 of 14, 98,100,115,116,134,133,100,151,124 & 222,125,139 of 2014

Appeal No. 167 of 2014 in IA No. 277 of 14

Appeal No. 194 of 2014 & IA No. 304 of 2014 & Appeal No. 195 of 2014 & IA No.305 of 14

Appeal No.169 of 2014

I.A.l No. 267 of 2014 in DFR 1476 of 14

DFR No.1738 of 2014

Appeal No. 141 of 2014 & IA 240 of 2014 and Appeal No. 123 of 2014 & IA 220 of 2014

14.08.2014

13.08.2014

Appeal no. 142 of 2014

Appeal no. 145 of 2014

Appeal No.165 of 2013, Appeal No.176 of 2013 & Appeal No. 314 of 2013

IA No. 293 of 2014 & IA No. 294 of 2014 in DFR No. 1684 of 2014

O.P. no. 1 of 2011

12.08.2014

Appeal no. 13 of 2014 & 99 of 2013

Appeal No. 173 of 2014

Appeal No. 179 of 2014

Appeal No. 290 of 2013 & batch

R.P. No. 11 of 2014

Appeal Nos. 17, 18, 33 of 2014, 328, 263 & 293 of 13

11.08.2014

Appeal No. 25 of 2014 IA No.233 of 2014 IA 278 of 2014 and IA-27 of 2014

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

Appeal No. 178 of 2014 & IA-289 of 2014

Appeal No. 180 of 2013 & IA No. 337 of 2013 & 413 of 13

Appeal No. 180 of 2014 & IA-292 of 2014

Appeal No. 186 of 2014 & IA-297 of 2014

Appeal No.168 of 2014 & IA 280 of 2014

IA - 306 of 2014 & DFR 1759 of 2014

IA - 307 of 2014 & DFR 1758 of 2014

Appeal No. 88 of 2014

IA 19 of 2014 IA34 of 2014 and IA 58 of 2014 in appeal no.14 of 2014

08.08.2014

Appeal No. 47 & 48 of 2014 & AP No. 250 of 2013

Appeal No. 27,28 & 32 of 2014

Appeal No. 164 of 2014 & IA - 263 of 2014

Appeal No. 187 of 2014

Appeal no. 258 of 2013 & Appeal No. 21 of 2014 & IA 28 of 2014

Appeal No.170 of 2014 & IA 282 of 2014

Appeal No.272 of 2013 & IA 366 of 2013

IA 276 of 2014 in DFR 1579 OF 2014

Appeal No. 76 of 2014

A No. 176 & 177 of 2014 in DFR No. 357 of 2014

07.08.2014

Appeal No. 101 of 2014 & 202 of 2013

Appeal No. 124 of 2014 & batch

Appeal No.165 of 2014 & IA No. 266 of 2014

Appeal nos.188, 189, 190, 191 & 192 of 2014

I.A. No. 267 of 2014 in DFR 1476 of 2014

IA No. 186 & 187 of 2014 in DFR No. 360 of 2014

Appeal No. 141 of 2014 & IA 240 of 2014 and Appeal No. 123 of 2014 & IA 220 of 2014

06.08.2014

Appeal No. 35 of 2014 & IA no. 55 of 2014 and Appeal No. 30 of 2014 & IA 46 of 14 & 47 of 2014

Appeal No. 10 of 2014

Appeal No. 39 of 2014 & IA No. 122 of 2014

Appeal No. 46 of 2014

Appeal No. 56 of 2013, Appeal No. 84 of 2013 & Appeal No. 68 of 2013

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

Appeal No. 185 of 2014

Appel No. 59 & 120 of 14

E.P. No. 4 of 2014 in IA-46 of 2014 in Appeal No. 30 of 2014

IA 281 of 2014 in DFR 1354 OF 2014

Appeal No. 97, 193, 136,120, 122,134,141,146 of 2013

IA NO. 245 of 2014 in DFR-1347 of 2014

Appeal Nos. 170 of 2013 & 20 of 2014

05.08.2014

Appeal Nos. 211 of 2013 and 215 of 2013

Appeal Nos. 274 of 2013

Appeal Nos. 160 of 2012, 164, 166 and 121 of 2013

Appeal Nos. 3, 4 and 57 of 2013

A. No. 174 of 2013

Appeal No. 312 of 2013

04.08.2014

IA No.262 of 2014 in DFR-1522 of 2014

Appeal no. 162 of 2013

Appeal Nos. 63, 143, 158, 77 of 2013, 259 of 2012 , 55 , 194 of 2013 and 43 of 2014

Appeal Nos. 3, 4 and 57 of 2013

Appeal Nos. 160 of 2012, 164, 166 and 121 of 2013

Appeal Nos. 211 of 2013 and 215 of 2013

01.08.2014

Appeal No. 35 of 2014& Appeal No. 30 of 2014 & IA 47 of 2014

Appeal No. 89 of 2014

Appeal No. 261 of 2013 & IA 37 of 14 & I.A. 128 of 2014

Appeal No.23 of 2014 & IA 30, 31 of 14, 93 of 2014 & AP No. 65 of 14

Appeal No.119 & IA No. 265 of 2014

Appeal No.153 of 2014

IA No. 293, 294 of 2014 in DFR no. 1684 of 2014

IA No. 264 of 2014 in 1570 of 2014

Appeal No.176 of 2014 and 177 of 2014

IA 19 of 2014 IA34 of 2014 and IA 58 of 2014 in appeal no.14 of 2014

IA NO.139 of 2013IN DFR No.631 of 2013 IN APPEAL No.167 of 2011

DFR NO.1077 of 2014 in Appeal No.100 of 2013

Appeal No. 86 of 2014 & batch

Appeal Nos. 226 of 2013 & 227 of 2013

31.07.2014

Apepal No. 156 of 2013 & Appeal No. 248 of 2013

Appeal No. 265 of 2013 & IA-357 2013, 110 of 2014 and Appeal No. 266 of 2013 & IA-358 of 2013

IA No.233 of 2014 in Appeal No. 25 of 2014

Appeal no. 52 of 2012 & batch

Appeal no. 103 of 2012

O.P. no. 3 of 2012

O.P. No.1 of 2013 and batch

Appeal Nos. 260 of 2013 & 285 of 2013

Apepal No. 156 of 2013 & Appeal No. 248 of 2013

30.07.2014

Apepal No. 46 of 2014

Apepal No. 92 of 2014

Appeal no. 179 of 2014

IA-284 of 2014 & IA-252 of 2014 in DFR No. 1364-A of 2014

Appeal Nos. 67 & 68 of 2014

IA-285 of 2014 & IA-253 of 2014 in DFR No. 1364 of 2014

25.07.2014

Appeal No. 268 of 2013 & IA-359 of 2013 and Appeal No.200 of 2013 & IA-279 of 2013

Appeal No. 27,28 & 32 of 2014

Appeal No. 99 of 2014 & Appeal No. 104 of 2014

Appeal No. 212 of 2012, 224 of 12, 232 of 12, 247 of 12, 252 of 12, 253 of 12, 167 of 12, 184 of 12, 150 of 12, 129 of 127 & 53 of 2013

Appeal No. 175 of 2014

Appeal no. 258 of 2013 & Appeal No. 21 of 2014 & IA 28 of 2014

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

DFR-1077 of 2014 in Appeal No. 100 of 2013 Appeal No. 151 of 2013 & IA-220 of 2013

R.P. NO.11 of 2014 in IA-124 of 2014 in DFR-279 of 2014

R.P. NO.12 of 2014 in IA-219 of 2014 in Appeal No. 122 of 2014

24.07.2014

Appeal No. 61 of 2012 and IA 280 OF 12 & Appeal No. 62 of 2012 and IA 281 of 12

Appeal No. 46 of 2014

APPEAL No. 173 of 2014 & IA No.282 of 2014

Appeal No.140 of 2014

IA. No. 259 of 2014 in DFR No. 1312 of 2014

R.P. No. 10 of 2014 in Appeal No. 24 of 2013

I.A. No. 274 of 2014 in Appeal No. 207 of 2012

23.07.2014

Appeal No. 66, 4, 5, 6, 7 and 8, of 2014

Appeal No.161 of 13 & IA No. 134 & 135 of 14 (PNG)

Appeal No.218 of 2012 & IA-360 of 2012 Appeal No.219 of 2012

I.A. No. 214 of 2014 in Appeal No. 121 of 2014 & I.A. No. 224 & 225 of 2014 in Appeal No. 126 of 2014

I.A. No. 240 of 2014in Appeal No. 141 of 2014 & IA-220 of 2014 in Appeal No. 123 of 2014

IA No. 244 of 2014 in Appeal No. 144 of 2014

IA NO. 245 of 2014 in DFR-1347 of 2014

IA No.259 of 2014 in DFR No. 1312 of 2014

I.A. No. 248 of 2014 in Appeal No. 108 of 2014

Appeal No.170 of 2013 & Appeal No. 20 of 2014

Appeal Nos.130, 112 & 136 of 2014

Appeal No. 97, 193, 136,120, 122,134,141,146 of 2013

22.07.2014

Appeal No. 261 of 2013 & IA 37 of 14 & I.A. 128 of 2014

Appeal Nos. 166 of 2014 & IA No.275 of 14

Appeal No.143 of 2014

21.07.2014

Appeal No. 171 of 2014

Appeal No.69 of 2014

Appeal No.170 of 2014 & IA 282 of 2014

Appeal No.169 of 2014

Appeal No. 172 of 2014

Appeal No. 153 of 2013

18.07.2014

Appeal no. 54 of 2014

Appeal no. 121of 2014 and 126 of 2014 & IA Nos 224 & 225 of 2014

Appeal no. 110, 111 & 109 of 2014

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

Appeal No. 325 & 251 of 2013

IA NO. 246 & 247 of 2014 i n DFR-260 of 2014

IA No.262 of 2014 in DFR-1522 of 2014

17.07.2014

Appeal nos 35 of 2014 and 30 of 2014

22 of 14 & IA 33 of 14 Appeal No. 24 of 2014& IA-32 of 2014

Appeal No. 47 & 48 of 2014 & AP No. 250 of 2013

Appeal No. 108 of 14 & IA No. 248 of 14 & Appeal No.122 of 2014 & AP No. 18 of 13

Appeal No. 180 of 2013 & IA No. 337 of 2013 & 413 of 13

Appeal No. 252 of 2013 & in I.A. Nos. 335 of 2013

Appeal No.165 of 2014 & IA No. 266 of 2014

Appeal No.168 of 2014 & IA 280 of 2014

IA 276 of 2014 in DFR 1579 OF 2014

IA 281 of 2014 in DFR 1354 OF 2014

Appeal No. 44 of 2014 & 74 of 2014

16.07.2014

Appeal No. 66, 4, 5, 6, 7 and 8, of 2014

Appeal No. 65 of 2014

Appeal No. 167 of 2014 in IA No. 277 of 14

Appeal No.218 of 2012 & IA-360 of 2012 Appeal No.219 of 2012

IA No. 173, 174,176 to 187 of 2014 in DFR Nos. 362, 357,361,358 and batch of 2014

Appeal No. 35 of 2014

Appeal No. 264 of 2013 & I.A. No. 195 of 2014

Appeal No. 185 of 2013 & IA No. 254 of 2013

Appeal Nos. 17, 18, 33 of 2014, 328, 263 & 293 of 13

15.07.2014

Appeals Nos. 52 of 2012 & batch

O.P. No. 1 of 13 & batch

Appeal No 97,193,136,120,122,134,141,146, of 2013

Appeal No. 35 of 2014 & IA no. 55 of 2014 and Appeal No. 30 of 2014 & IA 46 of 14 & 47 of 2014

Appeal No. 124 & 224 of 2014 & Appeal No. 125 of 2014 & IA no. 211 of 2014

Appeal no. 233 of 2012

Appeal no. 254 of 2013 & IA Nos 339 and 340 of 2013

Appeal No.218 of 2012 & IA-360 of 2012 Appeal No.219 of 2012

IA No. 139 of 2013 in DFR 631 OF 2013 in A. No. 167 of 2011

IA No. 244 of 2014 in Appeal No. 144 of 2014

14.07.2014

Appeal 218, 219, 233 of 12 & IA No. 374 of 12

Appeal No. 88 of 2014 & IA-162 of 2014

Appeal No. 97, 193, 136,120, 122,134,141,146 of 2013

I.A. No. 267 of 2014 in DFR 1476 of 14

R.P. No. 10 of 2014 in Appeal No. 24 of 2013

Appeal No. 268 of 2013 & IA-359 of 2013 and Appeal No.200 of 2013 & IA-279 of 2013

Appeal Nos. 290, 291, 292, 235, 234 & 236 of 2013

Appeal Nos. 260 of 2013 & 285 of 2013

11.07.2014

Appeal No. 66, 4, 5, 6, 7, 8, and 9 of 2014

Appeal No. 154 of 2014

Appeal No. 156 of 2014

Appeal No. 157 of 2014

Appeal No. 212 of 2012, 224 of 12, 232 of 12, 247 of 12, 252 of 12, 253 of 12, 167 of 12, 184 of 12, 150 of 12, 129 of 127 & 53 of 2013

Appeal No.159 of 2014 & IA 255 & 256 of 2014

Appeal No.160 of 2014 and IA 257 and 258 of 2014

IA No.262 of 2014 in DFR-1522 of 2014

Appeal Nos. 130, 112 & 136 of 2014

10.07.2014

Appeal No. 76 of 2014

Appeal No. 141 of 2014 & I.A. No. 240 of 2014
(MENTIONED IN THE COURT)

Appeal No. 123 of 2014

(MENTIONED IN THE COURT)

Appeal No. 317 of 2013
(MENTIONED IN THE COURT)

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

Appeal No.165 of 2013, Appeal No.176 of 2013 & Appeal No. 314 of 2013

IA No. 264 of 2014 in 1570 of 2014

Appeal No.162 of 2014

Appeal No.163 of 2014

Appeal No. 39 of 2014 & IA No. 122 of 2014

09.07.2014

Appeal No. 25 of 2014

Appeal no. 37 of 2014

Appeal No. 108 of 14 & IA No. 248 of 14 & Appeal No.122 of 2014 & AP No. 18 of 13

Appeal Nos. 290 of 2013, 291 of 13, 292 of 13, 235 of 13, 234 of 13 & 236 of 13

Appeal No.1 of 2014 & IA-5 of 2014

Appeal No.119 & IA No. 265 of 2014

Appeal No.153 of 2014

Appeal No. 301 of 2013

08.07.2014

Appeal No. 27,28 & 32 of 2014

Appeal no. 34 of 2014

Appeal No. 148 of 2014

Appeal No. 149 of 2014

Appeal No. 150 of 2014

Appeal No. 151 of 2014

Appeal No. 152 of 2014

Appeal No. 164 of 2014

Appeal Nos. 290 of 2013, 291 of 13, 292 of 13, 235 of 13, 234 of 13 & 236 of 13

IA No.259 of 2014 in DFR No. 1312 of 14

IA-228 of 2014 in DFR No. 1145 of 2014

R.P. No. 10 of 2014 in Appeal No. 24 of 2013

R.P. NO.11 of 2014 in IA-124 of 2014 in DFR-279 of 2014

Appeal No.86 of 2014 & IA No. 156 & 163 of 14 & AP No.s 302,26,49 & 233 of 13 in IA no. 318 & AP 102 of 14

Appeal No.170 of 2013 & Appeal No. 20 of 2014

07.07.2014

Appeal No.139 of 2014 & IA No. 238 of 2014

Appeal No. 155 of 13 & IA No.223 of of 2013 & 40 of 14

Appeal No. 83 & 84 of 2014

Appeal No. 102 of 2014

Appeal No.23 of 2014 & IA 30, 31 of 14, 93 of 2014

Appeal Nos. 67 & 68 of 2014

Appel No. 59 & 120 of 14

IA NO. 241 of 2014 in DFR-290 of 2014

DFR-1077 of 14 in I.A.100 of 13 & AP No.98 in IA-190 of 14 & AP 134, 235, 115 & IA 207 of 14 & AP No.116 of 14 & IA. 208 of 14 AP No. 91 of 14 & IA -172 of 14

Appeal Nos. 86 of 14, 302 of 13, 16 of 23, 49 of 13 & 233 of 13

04.07.2014

Appeal No. 92 of 2012

Appeal no. 107 of 2014

Appeal no. 108 of 2013

Appeal No. 118 of 2013

Appeal no. 141 of 2014

Appeal No. 265 of 2013

IA. No. 220 of 2014 in Appeal No. 123 of 2014

Appeal nos. 3, 4 & 57 of 2013

A. No. 174 of 2013

Appeal No. 312 of 2013

Appeals Nos. 63, 143, 158, 77, 55, 194 of 2013 and Appeal No. 259 of 2012, Appeal No. 43 of 2014 & IA Nos. 63 & 64 of 2014

03.07.2014

Appeal no. 46 of 2014 and Appeal no. 42 of 2014

Appeal no. 142 of 2014

Appeal no. 145 of 2014

Apepal No. 92 of 2014

Appeal No. 1 of 2013

Appeal No. 19 of 2013

Appeal No. 85 of 2014 & IA-155 of 2014

Appeal No. 89 of 2014 & IA nos. 167 & 196 of 2014

Appeal No. 310 of 2013 & IA no 403 of 2013

Appeal No.261 of 2013 & IA nos. 37 of 2014, 128 of 14 & 227 of 2014

O.P. No. 3 of 2012

A. No. 329 of 2013

A. Nos. 226 of 2013 & 227 OF 2013

Appeal No.158 of 2014 & IA-254 of 2014

02.07.2014

Appeal No. 56 of 2013, Appeal No. 84 of 2013 & Appeal No. 68 of 2013

Appeal No. 101 of 2014 & 202 of 2013

Appeal No. 180 of 2013 & IA No. 337 of 2013 & 413 of 13

Appeal no. 258 of 2013 & Appeal No. 21 of 2014 & IA 28 of 2014

Appeal No.130 & 112 & 136 of 2014

Appeal No.143 of 2014

Appeal No.170 of 2013 and Appeal No.20 of 2014

01.07.2014

Appeal No. 61 of 2012 and IA 280 OF 12 & Appeal No. 62 of 2012 and IA 281 of 12

Appeal No. 144 of 2014

Appeal No. 155 of 13 & IA No.223 of of 2013 & 40 of 14

IA No. 239 of 2014 in DFR No. 1105 of 2014

DFR-1312 of 2014

Appeal No. 44 of 2014 & IA-65 of 2014 and Appeal No. 74 of 2014 & IA-143 of 2014

Appeal No. 260 of 2013 and Appeal No. 285 of 2013 & IA-105 of 2014

30.06.2014

IA NO.249 of 2014 in IA-124 of 2014 in DFR-279 of 2014

IA NO. 250 of 2014 in IA-199 of 2014 in AP NO.108 of 2014

IA NO. 246 & 247 of 2014 i n DFR-260 of 2014

IA NO. 245 of 2014 in DFR-1347 of 2014

IA NO. 241 of 2014 in DFR-290 of 2014

RP. No. 13 of 2013 in Appeal no. 199 of 2012

RP NO.15 of 2013

R.P. No. 2 of 2014 in Appeal no. 165 of 2012

IA No.71 OF 2014 IN DFR No.119 of 2014

I.A. No. 190 of 2014 in Appeal No. 98 of 2014 & batch

Appeal Nos. 177 of 2012 178 of 2012

04.06.2014

Appeal Nos. 100 of 2013 & Appeal No. 151 of 2013

03.06.2014

AP No. 100 of 13 & IA. 116 of 13 & AP No.98 of 14 in IA-190 of 14 & AP 134 of 14 & IA.235 of 14

IA No. 221 of 2014 in Appeal no. 80 of 2014

IA no. 199 of 2014 in Appeal no. 108 of 2014 & IA no. 219 of 2014 in Appeal no. 122 of 2014

30.05.2014

IA No. 191 of 2014 in Appeal No. 99 of 2014 & IA no. 198 of 2014 in Appeal no. 104 of 2014

AP No. 100 of 13 & IA. 116 of 13 & AP No.98 of 14 in IA-190 of 14 & AP 134 of 14 & IA.235

IA-228 of 2014 in DFR No. 1145 of 2014

IA No. 239 of 2014 in DFR No. 1105 of 2014

IA No. 209 of 2014 in DFR No. 967 of 2014

Appeal No.222 of 2013 & IA No. 336 of 2013

Appeal No. 155 of 13 & IA No.223 of of 2013 & 40 of 14

Appeal No. 138 of 2014

Appeal Nos. 177 of 2012 and 178 of 2012

Appeal No. 137 of 2014

Appeal No. 142 of 2013 & IA 207 & 208 of 2013 and Appeal No. 168 of 2013 & IA 241 of 2013

Order on I.A. 65 of 2014 in A.No. 44 of 2014 and I.A. 74 of 2014 in A.No. 143 of 2014

29.05.2014

IA No.124 of 2014 IN DFR No.279 of 2014

IA No. 173, 174,176 to 187 of 2014 in DFR Nos. 362, 357,361,358 and batch of 2014

Appeal No.205 of 2013

Appeal No.140 of 2014

Appeal no. 121of 2014 and 126 of 2014 & IA Nos 224 & 225 of 2014

Appeal No. 97, 193, 136,120, 122,134,141,146 of 2013

Appeal No. 80 of 2014 & IA No. 149 and 151 of 2014

Appeal No. 253 of 2013 & IA-338 of 2013

28.05.2014

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in A.No. 331 of 13, IA 443 of 13 in A. No. 333 of 13

DFR-1077 of 14 in I.A.100 of 13 & AP No.98 in IA-190 of 14 & AP 134, 235, 115 & IA 207 of 14 & AP No.116 of 14 & IA. 208 of 14 AP No. 91 of 14 & IA -172 of 14

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

Appeal No. 278 of 2013, Appeal No.246 of 2012 & IA 401, 402 of 12 and 71, 245, 439, 442 of 13 and 139 of 14 and appeal no. 229 of 12 & IA 368 of 12

R.P. No. 8 of 2014

IA No.443 of 13 in Appeal NO. 333 of 2013

IA No. 233 of 2014 in Appeal No. 25 of 2014

Appeal No. 251 of 2013 & I.A. No. 334 of 2013

Appeal No. 141 of 2014 & I.A. No. 240 of 2014

Appeal No. 122 of 2014 & I.A. N0. 219 of 2014, AP No. 108 of 14 & IA No. 199 of 14 & AP No. 18 of 2013

Appeal No. 46 of 2014

IA 369 of 2013 in appeal no. 273 of 2013

27.05.2014

IA No. 186 & 187 of 2014 in DFR No. 360 of 2014

IA No. 184 & 185 of 2014 in DFR No. 359 of 2014

IA No. 182 & 183 of 2014 in DFR No. 621 of 2014

IA No. 180 & 181 of 2014 in DFR No. 358 of 2014

IA No. 178 & 179 of 2014 in DFR No. 361 of 2014

IA No. 176 & 177 of 2014 in DFR No. 357 of 2014

IA No. 173 & 174 of 2014 in DFR No. 362 of 2014

Appeal No. 124 & 224 of 2014 & Appeal No. 125 of 2014 & IA no. 211 of 2014

Appeal No. 35 of 2014 & IA no. 55 of 2014 and Appeal No. 30 of 2014 & IA 46 of 14 & 47 of 2014

Appeal No. 41 of 201

Appeal No. 279 of 2013 & IA No. 102 of 2014

Appeal No. 122 of 2014 & I.A. N0. 219 of 2014, AP No. 108 of 14 & IA No. 199 of 14 & AP No. 18 of 13

26.05.2014

Appeal No. 35 of 2014 & IA no. 55 of 2014 and Appeal No. 30 of 2014 & IA 46 of 14 & 47 of 2014

Appeal no. 54 of 2014 & IA-205 of 2014

Appeal No. 65 of 2014

Appeal No. 122 of 2014 & I.A. N0. 219 of 2014, AP No. 108 of 14 & IA No. 199 of 14 & AP No. 18 of 13

Appeal no. 136 of 2014 & IA-236 of 2014

Appeal No. 162 of 2013 & IA-148 of 2014

Appeal No.112 of 2014

IA No. 191 of 2014 in Appeal No. 99 of 2014 & IA-198 of 2014 in Appeal No. 104 of 2014

IA Nos. 201, 202 and 200 in Appeal no. 110, 111 & 109 of 2014

Appeal No. 278 of 2013,AP No.36 of 14 & IA No.59 IA No. 36 & 165 of 14 & AP No.246 of 2012 & IA 401, 402 of 12 and 71, 245, 439, 442 of 13 and 139 of 14

23.05.2014

Appeal No.268 of 2013 & IA 359 of 2013 & Appeal No.200 of 2013 & IA 279 of 2013

R.P. No. 9 of 2014 in Appeal No. 51 of 2014

IA Nos. 158, 159 and 164 of 2014

IA No.137 of 2014 IN DFR No.506 OF 2014

Appeal No.268 of 2013 & IA 359 of 2013 & Appeal No.200 of 2013 & IA 279 of 2013

Appeal No.77 of 2014

Appeal No.130 of 2014

IA No.443 of 13 in Appeal NO. 333 of 2013

IA-127 of 2014 in Appeal no. 69 of 2014

IA-228 of 2014 in DFR No. 1145 of 2014

IA No. 237 of 2014 in A.No.207 of 2012

Appeals Nos. 63, 143, 158, 77, 55, 194 of 2013 and Appeal No. 259 of 2012, Appeal No. 43 of 2014 & IA Nos. 63 & 64 of 2014

22.05.2014

DFR- 1077 of 2014 in I.A. NO. 100 of 2013 & AP No.98 of 14 in IA-190 of 14 & AP no.134 of 14 & IA No.235 of 14 & AP no. 115 & IA 207 of 14 & AP No.116 of 14 & IA no. 208 of 14

Appeal No.268 of 2013 & IA 359 of 2013 & Appeal No.200 of 2013 & IA 279 of 2013

Appeal No.104 of 2014 & IA No.198 of 2014 & Appeal No. 99 of 14 in IA 191 of 14

Appeal No. 133 of 2014 & I.A. N0. 234 of 2014

Appeal No. 122 of 2014 & I.A. N0. 219 of 2014, AP No. 108 of 14 & IA No. 199 of 14 & AP No. 18 of 13

Appeal No. 80 of 2014 & IA No. 149 and 151 of 2014

Appeal No. 54 of 2014 & IA No. 205 of 14

Appeal No. 26 of 2014 & IA-44 and 45 of 2014

IA 19 of 2014 IA34 of 2014 and IA 58 of 2014 in appeal no.14 of 2014

Appeal No. 151 of 2013 & IA-220 of 2013

IA-172 of 2014 in A. No. 91 of 2014, IA-189 of 2014 in A. No. 97 of 2014 and IA-192 of 2014 in A. No. 100 of 2014

Appeal Nos. 226 & 227 of 2013

Appeal Nos. 213 & 214 of 2013

Appeal No. 312 of 2013 & IA-405 of 2013

Appeal No. 174 of 2012

21.05.2014

Appeal no. 222 of 2013

Appeal no. 19 of 2013 & Appeal no. 1 of 2013

20.05.2014

Appeal No. 212 of 2012, 224 of 12, 232 of 12, 247 of 12, 252 of 12, 253 of 12, 167 of 12, 184 of 12, 150 of 12, 129 of 12 & 53 of 2013

19.05.2014

DFR no. 1165 of 2014 in Appeal No. 25 of 2014

Appeal 218, 219, 233 of 12

Appeal No. 29 of 2013 & IA No.45 of 2013 IA 193 and 204 of 2014

Appeal No. 80 of 2014 & IA No. 149 and 151 of 2014

Appeal No. 88 of 2014 & IA-162 of 2014

Appeal No. 252 of 2013 & in I.A. Nos. 335 of 2013

IA-220 of 2014 in Appeal No. 123 of 2014

O.P. Nos. 1, 2 & 4 of 2013

Appeal No. 312 of 2013 & IA-405 of 2013

Appeal No. 253 of 2013 & IA-338 of 2013

16.05.2014

Appeal No. 44 of 2014 & IA-65 of 2014 and Appeal No. 74 of 2014 & IA-143 of 2014

Appeal No. 142 of 2013 & IA 207 & 208 of 2013 and Appeal No. 168 of 2013 & IA 241 of 2013

Appeal No. 198 of 2013 in IA-433 of 2013

Appeal Nos. 177 of 2012 and 178 of 2012

15.05.2014

13.05.2014

IA 19 of 2014 IA 34 of 2014 and IA 58 of 2014 inAppeal NO.14 of 2014

IA No. 218 of 2014 in DFR No. 976 of 2014

IA No. 217 of 2014 in DFR No. 1012 of 2014

IA No. 212 of 2014 in Appeal No. 65 of 2013

IA No. 209 of 2014 in DFR No. 967 of 2014

Appeal no. 295 of 2013 & IA Nos 12, 41 & 42 of 2014

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

Appeal no. 126 of 2014 & IA Nos 224 & 225 of 2014

Appeal no. 121 of 2014 & IA Nos 214, 215 & 216 of 2014

Appeal No. 120 of 2014

Appeal no. 110, 111 & 109 of 2014 & IA Nos. 201, 202 and 200 of 2014

Appeal No. 61 of 2012 and IA 280 OF 12 & Appeal No. 62 of 2012 and IA 281 of 12

Appeals Nos. 63, 143, 158, 77, 55, 194 of 2013 and Appeal No. 259 of 2012

Appeal No. 43 of 2014 & IA-63 & 64 of 2014

12.05.2014

DFR no. 1165 (A) of 2014 in Appeal No. 25 of 2014

Appeal No. 251 of 2013 & IA No. 334 of 2013

Appeal No. 56 of 2013, Appeal No. 84 of 2013 & Appeal No. 68 of 2013

Appeal No. 27 of 2014 & IA 158 of 14, Appeal No. 28 of 2014 & IA 159 of 14 & Appeal no.32 of 2014

Appeal No. 61 of 2012 and IA 280 OF 12 & Appeal No. 62 of 2012 and IA 281 of 12

Appeal No. 80 of 2014 & IA No. 149 and 151 of 2014

Appeal No. 278 of 2013, Appeal No.246 of 2012 & IA 401, 402 of 12 and 71, 245, 439, 442 of 13 and 139 of 14 and appeal no. 229 of 12 & IA 368 of 12

09.05.2014

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in A.No. 331 of 13, IA 443 of 13 in A. No. 333 of 13

22 of 14 & IA 33 of 14 Appeal No. 24 of 2014& IA-32 of 2014

Appeal no. 37 of 2014

Appeal No. 66, 4, 5, 6, 7, 8, and 9 of 2014

Appeal No. 122 of 2014 & IA-219 of 2014

Appeal No. 102 of 2014

Appeal No. 123 of 2014 & IA-220 of 2014

Appeal No. 155 of 13 & IA No.223 of of 2013 & IA 40 of 14

IA No. 145 of 2014 in Appeal No. 75 of 2014

IA No. 146 of 2014 in Appeal No. 76 of 2014

IA-199 of 2014 in Appeal No.108 of 2014 & Appeal No. 18 of 2013

Appeal No. 119 of 2013 & IA-187 of 2013

Appeal No. 184 of 2013 & IA-253 of 2013

Appeal No. 185 of 2013 & IA-254 of 2013

Appeal No. 220 of 2013 & IA-300 of 2013

Appeal No. 264 of 2013 & IA-195 of 2014

Appeal No. 288 of 2013 & IA-385 of 2013

Appeal No. 305 of 2013 and IA-399 of 2013 & IA-194 of 2014

Appeals No. 17, 18, 33 of 2014 & Appeal Nos. 328, 263, 293 of 2013

08.05.2014

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in A.No. 331 of 13

Appeal No. 35 of 2014 & IA no. 55 of 2014 and Appeal No. 30 of 2014 & IA 46 of 14 & 47 of 2014

Appeal No. 54 of 2014 & IA No. 205 of 14

Appeal No. 180 of 2013 & IA No. 337 of 2013 & 413 of 13

Appeal no. 242 of 2013 & IA no. 329 of 2013

IA No. 173 & 174 of 2014 in DFR No. 362 of 2014

IA No. 176 & 177 of 2014 in DFR No. 357 of 2014

IA No. 178 & 179 of 2014 in DFR No. 361 of 2014

IA No. 180 & 181 of 2014 in DFR No. 358 of 2014

IA No. 182 & 183 of 2014 in DFR No. 621 of 2014

IA No. 184 & 185 of 2014 in DFR No. 359 of 2014

IA No. 186 & 187 of 2014 in DFR No. 360 of 2014

Appeal No. 260 of 2013 and Appeal No. 285 of 2013 & IA-105 of 2014

Appeal No. 198 of 2013 in IA-433 of 2013

Appeal No. 169 of 2013 & IA-243 of 2013

Appeal No. 74 of 2014 & IA-143 of 2014

Appeal No. 44 of 2014 & IA-65 of 2014

07.05.2014

Appeal No. 29 of 2013 & IA No.45 of 2013 IA 193 and 204 of 2014

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

Appeal No.108 of 2014 & IA-199 of 2014

Appeal No.119 of 2014

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in A.No. 331 of 13, IA 443 of 13 in A. No. 333 of 13

IA No.443 of 13 in Appeal NO. 333 of 2013

Appeal No. 44 of 2014 & IA-65 of 2014

Appeal No. 74 of 2014 & IA-143 of 2014

Appeal No. 288 of 2013 & IA-385 of 2013

06.05.2014

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

IA No. 391 of 2013 in Appeal No. 294 of 2013_06.05.2014

Appeal No. 56 of 14 & IA No. 100 of 2014

Appeal no. 254 of 2013 & IA Nos 339 and 340 of 2013

Appeal No. 265 of 2013 & IA-357 2013, 110 of 2014 and Appeal No. 266 of 2013 & IA-358 of 2013

Appeal no.115 of 2014 & IA no.207 of 2014

Appeal no.116 of 2013 & IA no.208 of 2014

IA-160 of 2014 in DFR No. 897 of 2014

Appeal No. 253 of 2013 & IA-338 of 2013 & Appeal No. 312 of 2013 & IA-405 of 2013

05.05.2014

Appeal No. 252 in I.A. Nos. 335 of 2013, 375 & 426 of 2013 & 78 of 14

Appeal Nos. 97, 120, 122 , 134, 136, 141, 146 &193 of 2013

Appeal Nos. 52, 67,68, 69 of 2012

Appeal No.170 of 2013 and Appeal No.40 of 2014

02.05.2014

Appeal No. 54 of 2014 & IA No. 205 of 14

Appeal No. 65 of 2014

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

Appeal No. 101 of 2014

Appeal No.165 of 2013, Appeal No.176 of 2013 & Appeal No. 314 of 2013

Appeal No.40 of 2014

Appeal No.112 of 2014

IA 158 of 2014 in Appeal No. 27 of 2014 & IA 159 of 14 in Appeal No. 28 of 2014 & IA 164 of 2014 in Appeal no.32 of 2014

Appeal No. 44 of 2014 & IA-65 of 2014

Appeal No. 74 of 2014 & IA-143 of 2014

Appeal No. 142 of 2013 & IA 207 & 208 of 2013 and Appeal No. 168 of 2013 & IA 241 of 2013

Appeal No. 202 of 2013 & IA-284 of 2013

DFR No. 1077 of 2014 in A.No. 100 of 2013

01.05.2014

Appeal No.23 of 2014 & IA 30, 31 of 14, 93 of 2014

Appeal No. 168 of 2014 in DFR No.908 of 2014

IA 19 of 2014 IA 34 of 2014 and IA 58 of 2014 inAppeal NO.14 of 2014

Appeal No. 288 of 2013 & IA-385 of 2013

Appeal No. 260 of 2013 and Appeal No. 285 of 2013 & IA-105 of 2014

Appeal No. 3 of 2014

30.04.2014

OP No. 3 of 2012

103 of 2012

Appeal No. 11 of 2014 & IA-14 of 2014 & Appeal No. 49 & IA-85 of 2014

Appeal No. 29 of 2013 & IA No.45 of 2013 IA 193 and 204 of 2014

Appeal No. 109 of 2014 & IA-200 of 2014

Appeal No. 278 of 2013, Appeal No.246 of 2012 & IA 401, 402 of 12 and 71, 245, 439, 442 of 13 and 139 of 14 and appeal no. 229 of 12 & IA 368 of 12

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

Appeal No.82 of 2014

Appeal No.268 of 2013 & IA 359 of 2013 & Appeal No.200 of 2013 & IA 279 of 2013

Appeal Nos. 17,18,33 of 2014 and 328, 263 & 293 of 2014

IA No. 166 of 2014 in DFR No. 721 of 2014

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in A.No. 331 of 13, IA 443 of 13 in A. No. 333 of 13

IA-127 of 2014 in Appeal no. 69 of 2014

29.04.2014

Appeal 218, 219, 233 of 12

Appeal no. 110 of 2014

Appeal no. 111 of 2014

Appeal no. 295 of 2013 & IA Nos 12, 41 & 42 of 2014

Appeal No.104 of 2014 & IA No.198 of 2014

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in A.No. 331 of 13, IA 443 of 13 in A. No. 333 of 13

Appeal No. 253 of 2013 & IA-338 of 2013 & Appeal No. 312 of 2013 & IA-405 of 2013

28.04.2014

Appeal No. 25 of 2014

Appeal No. 26 of 2014 & IA-44 and 45 of 2014

Appeal No. 75 of 2014 & IA No. 145 of 2014

Appeal No. 76 of 2014 & IA No. 146 of 2014

Appeal No. 93 of 2014

Appeal No. 94 of 2014

Appeal No. 162 of 2013 & IA-148 of 2014

Appeal No. 261 of 2013 & IA 37 of 14 & I.A. 128 of 2014

Appeal No.62 & 64 of 2014

IA No. 121 of 2014 in DFR No.462 of 2014

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in A.No. 331 of 13, IA 443 of 13 in A. No. 333 of 13

IA No.130 OF 2014 IN DFR No.456 OF 2014

Appeal No. 86 of 2014 & IA 156 & 163 of 2014 and Appeal Nos. 302, 26, 49, 233 of 2013

Appeal Nos. 239 of 2013 & 246 of 2013

25.04.2014

Appeal No. 278 of 2013, Appeal No.246 of 2012 & IA 401, 402 of 12 and 71, 245, 439, 442 of 13 and 139 of 14 and appeal no. 229 of 12 & IA 368 of 12

Appeal No. 67of 2014

Appeal No. 68 of 2014

Appeal No. 261 of 2013 & IA 37 of 14 & I.A. 128 of 2014

Appeal No. 216 & 262 of 2013

Appeal No. 228 of 2013

IA No. 140 of 2014 & IA No. 141 of 2014 in DFR 2543 of 2013

IA No. 166 of 2014 in DFR No. 721 of 2014

IA No. 173 & 174 of 2014 in DFR No. 362 of 2014

IA No. 176 & 177 of 2014 in DFR No. 357 of 2014

IA No. 178 & 179 of 2014 in DFR No. 361 of 2014

IA No. 180 & 181 of 2014 in DFR No. 358 of 2014

IA No. 182 & 183 of 2014 in DFR No. 621 of 2014

IA No. 184 & 185 of 2014 in DFR No. 359 of 2014

IA No. 186 & 187 of 2014 in DFR No. 360 of 2014

IA No.92 and 97 of 2014

IA 19 of 2014 IA 34 of 2014 and IA 58 of 2014 inAppeal NO.14 of 2014

Appeal No. 288 of 2013

Appeal No.198 of 2013

Appeal No. 151 of 2013

Appeal 98 of 2013

24.04.2014

Appeal No. 56 of 2013, Appeal No. 84 of 2013 & Appeal No. 68 of 2013

Appeal No. 102 of 2014

Appeal Nos. 290 of 2013, 291 of 13, 292 of 13, 235 of 13, 234 of 13 & 236 of 13

IA No. 130 of 2014 in DFR No. 456 of 2014

IA No. 168 of 2014 in DFR No. 908 of 2014

R.P. No. 6 of 2014 in Appeal No. 44 of 2013

IA No. 157 of 2014 in Appeal no. 10 of 2013

Appeal No. 3 of 2014

Appeal No. 169 of 2013 & IA-243 of 2013

23.04.2014

Appeal No. 180 of 2013 & IA No. 337 of 2013 & 413 of 13

IA No. 139 of 2013 in DFR 631 OF 2013 in A. No. 167 of 2011

IA No. 89 of 2014 in DFR242 of 2014

R.P. No. 6 of 2014 in Appeal No. 44 of 2013

DFR (RP) 798 of 14 in A. No. 153 of 12

Appeal Nos. 195 of 13, 177 of 12, 178 of 2012

Appeal No. 174 of 12 & 174 of 2013

Appeal No. 20 of 2014

22.04.2014

O.P. no. 1 of 2013 & IA nos. 291 & 420 of 2013, O.P. no. 2 of 2013 and O.P. no. 4 of 2013

Appeal No. 89 of 2014 & IA 167 of 2014

Appeal No. 91 of 2014 & IA-172 of 2014

Appeal No. 97 of 2014 & IA-189 of 2014

Appeal No. 98 of 2014 & IA-190 of 2014

Appeal No. 99 of 2014 & IA-191 of 2014

Appeal No. 100 of 2014 & IA-192 of 2014

IA 157 of 2014 in Appeal No. 10 of 2013

IA-160 of 2014 in DFR No. 897 of 2014

IA-161 of 2014 in DFR No. 905 of 2014

Appeal No.51 of 2014

Appeal No. 35 of 2014 & IA no. 55 of 2014 and Appeal No. 30 of 2014 & IA 46 of 14 & 47 of 2014

Appeal No. 170 of 2013

Appeal No. 202 of 2013

22 of 14 & IA 33 of 14 Appeal No. 24 of 2014& IA-32 of 2014

Appeal No.264 of 2013

21.04.2014

Appeal No. 27 of 2014 & IA 158 of 14, Appeal No. 28 of 2014 & IA 159 of 14 & Appeal no.32 of 2014

Appeal No. 88 of 2014 & IA-162 of 2014

Appeal No. 251 of 2013 & IA No. 334 of 2013

Appeal No.77 of 2014

IA No. 125 of 2014 in DFR No. 620 of 2014

IA-127 of 2014 in Appeal no. 69 of 2014

Appeal No. 35 of 2014 & IA no. 55 of 2014 and Appeal No. 30 of 2014 & IA 46 of 14 & 47 of 2014

Appeal No. 43 of 2014

Appeal Nos. 63,143,158,77 of 2013, 259 of 2012, 55, 194 of 2013

17.04.2014

Appeal No. 155 of 13 & IA No.223 of of 2013 & 40 of 14

Appeal No. 212 of 2012, 224 of 12, 232 of 12, 247 of 12, 252 of 12, 253 of 12, 167 of 12, 184 of 12, 150 of 12, 129 of 127 & 53 of 2013

Appeal No. 216 & 262 of 2013

Appeal no. 228 of 2013

Appeal No. 265 of 2013 & IA-357 2013, 110 of 2014 and Appeal No. 266 of 2013 & IA-358 of 2013

Appeal No.21 OF 2014 & IA-28 of 2014

IA-108 of 2014 in DFR-290 of 2014

Appeal No. 44 of 2014

Appeal No. 74 of 2013

Appeal No. 151 of 2013

IA No.138 of 2014 in DFR (RP) 789 of 2014 in A.No. 153 of 2012

Appeal No. 301 of 2013

Appeal Nos. 100 of 2013

Appeal Nos. 195, 177 & 178 of 2012

16.04.2014

Appeal 275 of 2013

R.P. No. 6 of 2014

Appeal no. 45 of 2014

Appeal No. 253 of 2013

15.04.2014

Appeal 46 of 2014

Appeal no. 196 & 199 of 2013

Appeal No. 222 of 2013

Appeal No.284 of 2013

Appeal Nos. 100 of 2013 & 151 of 2013

Appeal No. 232 of 2013

Appeal No. 44 of 2014

11.04.2014

Appeal No. 27 of 2014 & IA 158 of 14, Appeal No. 28 of 2014 & IA 158 of 14 & Appeal no.32 of 2014

Appeal no. 37 of 2014

Appeal No. 66 of 2014

Appeal No. 86 of 2014

Appeal no. 242 of 2013 & IA no. 329 of 2013

Appeal no.4, 5, 6, 7, 8 and 9 of 2014

Appeal No.62 & 64 of 2014

Appeal nos. 52, 67, 68,69 of 2012

Appeal Nos. 302 of 2013, 26 of 13, 49 of 13 & 233 of 13 & IA 318 of 13

DFR 899 OF 2014

Appeal No. 171 of 2013

Appeal Nos. 239 of 2013 & 246 of 2013

Appeal No. 220 of 2013

Appeal No.289 of 2013

Order in Appeal No. 276 of 2013 & IA No. 441 & 83 of 2014

10.04.2014

Appeal No. 225 of 2014

Appeal No. 66 of 2014

09.04.2014

Appeal No. 61 of 2012 and IA 280 OF 12 & Appeal No. 62 of 2012 and IA 281 of 12

Appeal No. 1 of 2014 & IA-5 of 2014, 60 of 14

Appeal No. 56 of 14 & IA No. 100 of 2014

Appeal no. 95 of 2013 & IA-440 of 2013

Appeal No. 97, 193, 136,120, 122,134,141,146 of 2013

Appeal no. 254 of 2013 & IA Nos 339 and 340 of 2013

Appeal no. 249 of 2013

Appeal no. 295 of 2013 & IA Nos 12, 41 & 42 of 2014

IA 157 of 2014 in Appeal No. 10 of 2013

Appel No. 74 of 14 & IA 143 of 14

R.P. No.3 of 14 in Appeal no. 88 of 2013

Appeal Nos. 195 of 2013, 177 of 2012 and 178 of 2012

Appeal No. 198 of 2013 in IA-433 of 2013

07.04.2014

22 of 14 & IA 33 of 14

65 of 14 & IA 120 of 14

Appeal No. 27 of 2014 & IA 158 of 14, Appeal No. 28 of 2014 & IA 158 of 14 & Appeal no.32 of 2014

Appeal No. 252 in I.A. Nos. 335 of 2013, 375 & 426 of 2013 & 78 of 14

Appeal No. 278 of 2013, Appeal No.246 of 2012 & IA 401, 402 of 12 and 71, 245, 439, 442 of 13 and 139 of 14 and appeal no. 229 of 12 & IA 368 of 12

Appeal No. 288 of 2013 & IA No. 385 of 2013

IA NO. 150 of 2014 in Appeal No. 80 of 2014 & I.A. Nos. 149, 151 of 2014

IA 19 of 2014 IA 34 of 2014 and IA 58 of 2014 inAppeal NO.14 of 2014

Appeal Nos. 142 of 13 and 168 of 2013

Appeal No. 154 of 2013

Appeal Nos.174 of 2012 & 174 of 2013

04.04.2014

Appeal no. 103 of 2012

Appeal No. 118 of 2013

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

Appeal No. 316 of 2013

Appeal No.268 of 2013 & IA 359 of 2013 & Appeal No.200 of 2013 & IA 279 of 2013

O.P. No. 3 of 2012

Appeal Nos. 63, 143,158, 77, 55, 194 of 2013, 259 of 2012 & 43 of 2014

Appeal No. 154 of 2013

Appeal No. 44 of 2014

Appeal No. 43 of 2014

03.04.2014

Appeal No. 24 of 2014 & IA no. 32 of 2014

Appeal no. 295 of 2013 & IA Nos 12, 41 & 42 of 2014

Appeal No.40 of 2014

Appeal No.165 of 2013, Appeal No.176 of 2013 & Appeal No. 314 of 2013

IA No. 121 of 2014 in DFR No.462 of 2014

Appeal No.23 of 2014 & IA 30, 31 of 14, 93 of 2014

I.A No.11 of 2014 in DFR No.2691 of 2013

IA No.131 & 132 of 2014 IN DFR No.397 of 2014

IA-138 of 2014 in DFR(RP) 798 of 2014 in Appeal No. 153 of 2012

Appeal No. 276 of 2013 & IA-441 of 2013

IA No. 38 of 2014 & IA No. 39 of 2014 in DFR 43 of 2014

02.04.2014

Appeal No. 26 of 13

Appeal No. 233 of 13 & IA 318 of 13

Appeal No.49 of 13

Appeal Nos. 302 of 2013

Appeal No. 11 & IA-14 of 2014 & Appeal No. 49 & IA-85 of 2014

IA No. 92 of 2014 & IA No. 97 in Appeal No. 243 of 2012

Appeal No.82 of 2014

Appeal Nos. 260 & 285 of 2013

IA No. 140 of 2014 & IA No. 141 of 2014 in DFR 2543 of 2013

Appeal No. 171 of 2013

Appeal No. 170 of 2013

Appeal No. 20 of 2014

Appeal No. 159 of 2013

01.04.2014

Appeal No.218 of 2012 & IA-360 of 2012 Appeal No.219 of 2012 Appeal No.233 of 2012 IA-374 of 2012

Appeal No. 216 of 2013& IA No.295 of 2013

31.03.2014

Appeal no. 228 of 2013

Appeal No. 262 of 2013

Appeal No.218 of 2012 & IA-360 of 2012 Appeal No.219 of 2012 Appeal No.233 of 2012 IA-374 of 2012

28.03.2014

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in A.No. 331 of 13, IA 443 of 13 in A. No. 333 of 13

Appeal No. 75 of 2014 & IA No. 145 of 2014

Appeal No. 76 of 2014 & IA No. 146 of 2014

Appeal No. 251 of 2013 & IA No. 334 of 2013

R.P. No.3 of 14 in Appeal no. 88 of 2013

IA-138 of 2014 in DFR(RP) 798 of 2014 in Appeal No. 153 of 2012

27.03.2014

Appeal No. 67of 2014

Appeal No. 68 of 2014

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in A.No. 331 of 13, IA 443 of 13 in A. No. 333 of 13

IA No.49 of 2014 in Appeal No.275 of 2013

IA-131 of 2014 & IA NO. 132 of 2014 in DFR No.397 of 2014

IA No. 130 of 2014 in DFR No. 456 of 2014

I.A. No. 152 of 14 in DFR No. 478 of 2014

Appeal No. 97, 193, 136,120, 122,134,141,146 of 2013

Appeal No. 54 of 2014 & IA No. 98 of 14

Appeal No. 26 of 2014

Appeal Nos. 195 of 2013, 177 of 2012 and 178 of 2012

Appeal No. 305 of 2013 & IA 399 of 2013

Appeal No. 253 of 2013 & IA-338 of 2013 & Appeal No. 312 of 2013 & IA-405 of 2013

26.03.2014

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in A.No. 331 of 13, IA 443 of 13 in A. No. 333 of 13

Appeal No. 43 of 2014 & IA No. 63 of 2014

Appeal No. 56 of 14 & IA No. 100 of 2014

Appeal no. 69 of 2014 & IA-127 of 2014

Appeal no. 249 of 2013

Appeal No.111 of 2013

DFR No. 478 of 2014

IA No. 131 & 132 of 2014 in DFR No. 397 of 2014

Appeal No. 43 of 2014 & IAs 6364 of 2014

Appeal Nos. 63, 143,158, 77, 55, 194 of 2013, 259 of 2012 & 43 of 2014

25.03.2014

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

Appeal No.77 of 2014

Appeal Nos. 17,18,33 of 2014 and 328, 263 & 293 of 2014

DFR No. 478 of 2014

IA No. 66 of 2014 in DFR no. 73 of 2014

IA-79 & IA No. 80 of 2014 in DFR No. 1066 of 2013

IA-126 of 2014 in A.No.123 of 12

IA-131 of 2014 & IA NO. 132 of 2014 in DFR No.397 of 2014

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in A.No. 331 of 13, IA 443 of 13 in A. No. 333 of 13

Appeal No. 276 of 2013

Appeal No. 169 of 2013

24.03.2014

Appeal No. 54 of 2014 & IA No. 98 of 14

Appeal No. 72 of 2014 & IA No. 106 of 2014 & IA No. 136 of 2014

Appeal No. 261 of 2013 & IA 37 of 14 & I.A. 128 of 2014

Appeal Nos. 27 of 2014, 28 of 2014 & 32 of 2014

DFR No. 571 of 2014

IA No. 112 of 2014 in DFR No. 583 of 2013

IA No. 125 of 2014 in DFR No. 620 of 2014

IA No. 129 of 2014 in Appeal No. 254 of 2012

IA No. 438 of 2013 in Appeal No. 37 of 2013 & Appeal no. 303 of 2013

O.P. No. 2 of 2014

Appeal No. 275 of 2013 & IA No. 49 of 2014

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in 331 of 13, IA 443 of 13 in 333 of 13

O.P No. 3 of 2014

Appeal No. 142 of 13 and 168 of 2013

Appeal No. 220 of 2013

Appeal No. 198 of 2013

14.03.2014

IA 19 of 2014 IA 34 of 2014 and IA 58 of 2014 inAppeal NO.14 of 2014

Apeeal No. 25 of 2014 & IA no. 35 of 2014

Appeal No. 29 of 2009

Appeal No. 97, 136 & 193 of 2013

Appeal No. 53 of 2014 &IA No. 91 of 2014

Appeal No. 56 of 2013, Appeal No. 84 of 2013 & Appeal No. 68 of 2013

Appeal No. 212 of 2012, 224 of 12, 232 of 12, 247 of 12, 252 of 12, 253 of 12, 167 of 12, 184 of 12, 150 of 12, 129 of 127 & 53 of 2013

Appeal No. 156 of 2013

Appeal no. 204 of 2013

Appeal no. 254 of 2013 & IA Nos 339 and 340 of 2013

Appeal No.120, 122, 134, 136, 141, 146 of 2013

IA-106 & IA No. 107 of 2014 in DFR No. 2995 of 2013

O.P No. 3 of 2014

Appeal No. 115 of 2013 & IA 378 of 13

Appeal No. 159 of 2013

13.03.2014

Appeal No. 318 of 2013 & IA 123 of 14

IA No 33 of 14 in Appeal No.22 of 2014

Appeal No.175 of 2013

Appeal No.256 of 2013

Appeal No.284 of 2013

O.P. No. 1 of 2013 & I.A. Nos. 291 & 420 of 2013 and OP No. 2 & 4 of 2013

Appeal No. 95 of 2013

Appeal no. 196 & 199 of 2013

Appeal No. 154 of 2013

12.03.2014

Appeal 46 of 2014

Appeal No. 190 of 2013 & IA No. 258, 259 & 260 of 2013

Appeal no. 197, 196 & 199 of 2013

Appeal no. 320 of 2013

Appeal no. 322 of 2013

DFR No. 478 of 2014

Appeal No. 165 of 2013, 176 of 2013 & 314 of 2013

Appeal No. 211 of 2013 & 215 of 2013

IA No. 139 of 2013 in DFR 631 OF 2013 in (R.P.) A. No. 167 of 2011

IA No. 89 of 2014 in DFR242 of 2014

O.P. No. 1 of 2013 & I.A. Nos. 291 & 420 of 2013 and OP No. 2 & 4 of 2013

Appeal No. 202 of 2013

Appeal Nos. 164, 166 & 121 of 2013

11.03.2014

Appeal no. 60 of 2014

Appeal no. 67 of 2014

Appeal no. 68 of 2014

Appeal no. 69 of 2014 & IA-127 of 2014

Appeal No. 155 of 13 & IA No.223 of of 2013 & 40 of 14

Appeal No. 180 of 2013 & IA No. 337 of 2013 & 413 of 13

IA No. 92 of 2014 & IA No. 97 in Appeal No. 243 of 2012

Appeal NoS.156 & 248 of 2013

IA No. 121 of 2014 in DFR No.462 of 2014

IA-11 of 2014 in DFR 2691 of 2013

I.A. No. 364 of 2013 in Appeal No. 265 of 2013 & I.A. No. 365 of 2013 in Appeal No. 266 of 2013

IA No. 81 & 82 of 2014

Appeal No. 280 of 2013

Appeal No. 252 in I.A. Nos. 335 of 2013, 375 & 426 of 2013 & 78 of 14

10.03.2014

Apepal no. 9 of 2014

Appeal No. 66 of 2014

Appeal No.21 OF 2014 & IA-28 of 2014

Appeal no.4, 5, 6, 7, and 8 of 2014

IA No. 98 of 14 in Appeal No. 54 of 14

IA-53 of 2014 in DFR-2595 of 2013

IA-54 of 2014 in DFR-2710 of 2013

IA-108 of 2014 in DFR-290 of 2014

IA-114 of 2014 in DFR-481 of 2014

O.P. No. 2 of 2014

RP 13 of 2013 in Appeal No. 199 of 2012

Appeal No. 311 of 2013

Appeal Nos. 239 and 246 of 2013

08.03.2014

07.03.2014

IA 90 of 14 in DFR 303 OF 14

Appeal No. 35 of 2014 & IA no. 55 of 2014 and Appeal No. 30 of 2014 & IA 46 of 14 & 47 of 2014

Appeal No. 132 of 2013 & I.A. No.199 of 2013

Appeal No. 323 of 2013

Appeal No. 232 of 2013 & IA 310 of 2013

Appeal No. 169 of 2013

Appeal Nos. 213 of 13, 214 of 2013, 226 of 2013 & 227 of 2013

06.03.2014

Appeal No. 278 of 2013 and IA-439 of 2013, IA-401 & 402 of 2012, IA-71, IA-245, IA-439, IA-442 of 2013 and Appeal No.246 of 2012 & appeal no. 229 of 12 & IA 368 of 12

Appeal No.62 of 2014 and IA 116 of 2014

Appeal No.53 of 2014

Appeal No.64 of 2014 and IA 118 of 2014

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

I.A. nos. 106 & 107 of 14 in DFR No. 2995 of 2013

IA No. 438 of 2013 in Appeal No. 37 of 2013 & Appeal no. 303 of 2013

Appeal No. 248 of 2013

Appeal No. 1 of 2014 & IA-5 of 2014, 60 of 14

05.03.2014

65 of 14 & IA 120 of 14

Appeal No. 61 of 2012 and IA 280 OF 12 & Appeal No. 62 of 2012 and IA 281 of 12

Appeal No. 196 of 2013 & IA-272 of 2013 and Appeal No. 199 of 2013 & IA-277 of 2013

Appeal No. 197 of 2013 & IA 273 of 2013

Appeal No. 275 of 2013 & IA 49 of 14

Appeal No. 288 of 2013 & IA No. 385 of 2013

Appeal no. 295 of 2013 & IA Nos 12, 41 & 42 of 2014

Appeal No.297 of 2013 & IA 102 of 14

IA 109 of 14 in 23 of 2012 &24 of 2012

IA No. 98 of 14 in Appeal No. 54 of 14

OP No. 1 of 14 & IA 119 of 14

DFR No.377 of 2014 & DFR 378 of 2014

Appeal Nos. 195 of 2013, 177 of 2012 and 178 of 2012

Appeal Nos. 170 and 171 of 2013

Appeal No. 100 of 2013 & IA-166 of 2013 and Appeal No. 151 of 2013 & IA-220 of 2013

04.03.2014

Appeal No. 43 of 2014 & IA No. 63 of 2014

Appeal No. 190 of 2013 & 191 of 2013

Appeal No. 196 of 2013 & IA-272 of 2013 and Appeal No. 199 of 2013 & IA-277 of 2013

Appeal No.23 of 2014 & IA 30, 31 of 14

Appeal No.268 of 2013 & IA 359 of 2013 & Appeal No.200 of 2013 & IA 279 of 2013

Appeal Nos.59 of 2013 & IA 90 of 13 and 116 of 13 & IA 185 of 13

IA No. 113 of 2014 in DFR No.2351 of 2013

IA-79 & IA No. 80 of 2014 in DFR No. 1066 of 2013

IA-81 of 2014 in Appeal No.266 of 2013, IA-365 of 2013 & IA No. 358 of 2013 & IA 82 of 2014 in Appeal No. 265 of 2013 & IA No. 357 of 2013

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

03.03.2014

Appeal No. 12 of 2014

R.P. No.3 of 14 in Appeal no. 88 of 2013

Appeal No. 276 of 2013

28.02.2014

O.P. No. 3 of 2012

Appeal No. 44 of 2014 & IA 65 OF 14

Appeal No. 301 of 2013 & IA 397 of 2013

IA No. 66 of 2014 in DFR no. 73 of 2014

Appeal No.111 of 2013

Appeal No.329 of 2013

Appeal nos. 35 & 30 of 14

Appeal Nos. 260 & 285 of 2013

DFR No. 2718 of 2013

IA 101 of 14 in DFR 474 OF 14

IA 104 of 14 in DFR 518 of 2014

IA No. 95 & 96 of 14 in DFR 2935 OF 13

IA-87 & 88 of 2014 in DFR 2975 of 2013

Appeal Nos. 195 of 2013, 177 of 2012 and 178 of 2012

Appeal No. 220 of 2013 & IA-300 of 2013

Appeal No. 142 of 2013 & IA 207 of 2013

27.02.2014

Appeal No. 155 of 13 & IA No.223 of of 2013 & 40 of 14

Appeal No. 262 of 2013

Appeal No.20 of 2014

Appeal No.156 of 2013

Appeal Nos. 27 of 2014, 28 of 2014 & 32 of 2014

Appeal Nos. 290 of 2013, 291 of 13, 292 of 13, 235 of 13, 234 of 13 & 236 of 13

Appeal Nos. 302 of 2013, 26 of 13, 49 of 13 & 233 of 13 & IA 318 of 13

IA No. 38 of 2014 & IA No. 39 of 2014 in DFR 43 of 2014

IA No. 73 of 2014 in DFR No. 2291 of 2013

IA No. 112 of 2014 in DFR No. 583 of 2013

IA No. 438 of 2013 in Appeal No. 37 of 2013 & Appeal no. 303 of 2013

Appeal No. 223 of 2013

Appeal No. 198 of 2013

Appeal No. 173 of 13

Appeal No. 119 of 2013

26.02.2014

Appeal No. 11 & 49 of 2014

IA No. 92 of 2014 & IA No. 97 in Appeal No. 243 of 2012

Appeal No.40 of 2014

IA-364 of 2013 in Appeal No. 265 of 2013 & IA-357 of 2013, 82 of 2014 and IA-365 of 2013 in Appeal No. 266 of 2013 & IA-358 of 2013, 81 of 2014

Appeal No. 253 of 2013 & IA-338 of 2013 & Appeal No. 312 of 2013 & IA-405 of 2013

Appeal No. 173 of 2013

Appeal No. 26 of 2014 in & IA -44 of 2014 & IA-45 of 2014

25.02.2014

Appeal No. 56 of 2013, Appeal No. 84 of 2013 & Appeal No. 68 of 2013

Appeal No. 216 of 2013& IA No.295 of 2013

IA No. 103 of 2014 in DFR 228 of 2014

IA-87 & 88 of 2014 in DFR 2975 of 2013

Appeal No. 17, 18 , 33 of 2014 & 328 of 13

24.02.2014

Appeal No. 24 of 2014 & IA no. 32 of 2014

Appeal No. 228 of 2013

Appeal No. 261 of 2013 & IA 37 of 14

Appeal No. 263 & 293 of 13

Appeal No.53 of 2014 & IA-91 of 2014

Appeal No.53 of 2014 & IA-91 of 2014

Appeal Nos.59 of 2013 & IA 90 of 13 and 116 of 13 & IA 185 of 13

I.A. No. 335 of 2013 in Appeal No. 252 of 2013 & IA nos. 375 & 426 of 2013_24.02.2014

IA 84 of 2014 in appeal no.146 of 2012

IA 104 of 14 in DFR 518 of 2014

Appeal No. 174 of 2012 and 174 of 2013

21.02.2014

Appeal nos. 52, 67,68, 69 of 12

Appeal No.272 of 2013

Appeal No.258 of 2013

Appeal No.21 OF 2014

Appeal no. 249 of 2013

Appeal No. 95 of 2013

Appeal No. 327 of 2013

RP 13 of 2013 in Appeal No. 199 of 2012

20.02.2014

Appeal Nos.63, 143, 158, 77, 259, 55, 194 of 2013

Appeal No. 247 of 2013 & IA-333 of 2013

Appeal no. 322 of 2013

Appeal no. 320 of 2013

Appeal no. 204 of 2013

Appeal No. 190 of 2013 & IA No. 258, 259 & 260 of 2013

Appeal No. 132 of 2013

Appeal no. 96 & 130 of 2013

Appeal 46 of 2014

19.02.2014

Appeal No.136 of 2013

Appeal Nos. 120, 122, 134, 141 & 146 of 2013

Appeal NO. 257 of 3013

Appeal Nos. 195 of 2013, 177 of 2012 and 178 of 2012

18.02.2014

Appeal No. 97 of 2013

Appeal No. 54 of 14

Appeal No. 55 of 14

Appeal No. 56 of 14

Appeal No. 193 of 2013

IA 33 of 14 in Appeal No. 22 of 2014

IA 90 of 14 in DFR 303 OF 14

IA 101 of 14 in DFR 474 OF 14

IA No. 95 & 96 of 14 in DFR 2935 OF 13

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in 331 of 13, IA 443 of 13 in 333 of 13

IA-22 of 2014 in DFR No. 2897 of 2013

Appeal no. 14 of 2014 & IA nos. 19, 34 & 58 of 2014

Appeal Nos. 76 and 82 of 2013

Appeal No. 280 of 2013

Appeal No. 203 of 2013

R.P. No.4 of 2014 in Appeal No.1,2 and 5 of 2012

17.02.2014

Appeal No. 240 of 2013

IA No.89 of 2014 in DFR 242 of 2014

Appeal No.165 of 2013, Appeal No.176 of 2013 & Appeal No. 314 of 2013

Appeal No.218 of 2012 & IA-360 of 2012 Appeal No.219 of 2012 Appeal No.233 of 2012 IA-374 of 2012

IA No. 38 of 2014 & IA No. 39 of 2014 in DFR 43 of 2014

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 13 in 331 of 13, IA 443 of 13 in 333 of 13

IA No.48 of 2014 in DFR 2497 of 2013

Appeal No. 239 of 2013 & 246 of 2013

Appeal No. 223 of 2013

Appeal No.268 of 2013 & IA 359 of 2013 & Appeal No.200 of 2013 & IA 279 of 2013

Appeal No. 181 of 2013

14.02.2014

Appeal No. 278 of 2013 and IA-439 of 2013, IA-401 & 402 of 2012, IA-71, IA-245, IA-439, IA-442 of 2013 and Appeal No.246 of 2012 & appeal no. 229 of 12 & IA 368 of 12

Appeal No.51 of 2014 and IA-86 of 2014

Appeal No. 154 of 2013 & IA No.222 of 2013

13.02.2014

Appeal No. 180 of 2013 & IA No. 337 of 2013 & 413 of 13

Appeal No. 212 of 2012, 224 of 12, 232 of 12, 247 of 12, 252 of 12, 253 of 12, 167 of 12, 184 of 12, 150 of 12, 129 of 127 & 53 of 2013

Appeal No. 278 of 2013 and IA-439 of 2013, IA-401 & 402 of 2012, IA-71, IA-245, IA-439, IA-442 of 2013 and Appeal No.246 of 2012 & appeal no. 229 of 12 & IA 368 of 12

IA-11 of 2014 in DFR 2691 of 2013_13.02.2014

IA-87 & 88 of 2014 in DFR 2975 of 2013

Appeal Nos. 164, 166 & 121 of 2013

Appeal No. 202 of 2013

Appeal No. 197 of 2013 & IA 273 of 2013

A. Nos. 213, 214, 226 & 227 of 2013

12.02.2014

Appeal No.95 of 2013 & IA 440 of 2013

Appeal No.268 of 2013 & IA 359 of 2013 & Appeal No.200 of 2013 & IA 279 of 2013

Appeal No.319 of 2013

IA no. 55 of 2014 in Appeal No. 35 of 2014 & and IA 46 of 14 in Appeal No. 30 of 2014

IA-11 of 2014 in DFR-2691 of 2013

IA-22 of 2014 in DFR No. 2897 of 2013

IA-53 of 2014 in DFR-2595 of 2013

IA-54 of 2014 in DFR-2710 of 2013

Appeal Nos. 195 of 2013, 177 of 2012 and 178 of 2012

Appeal No. 276 of 2013 & IA-441 of 2013

O.P. no. 1 of 2013 & IA nos. 291 & 420 of 2013, O.P. no. 2 of 2013 and O.P. no. 4 of 2013

11.02.2014

Appeal No. 27 of 2014

Appeal No. 28 of 2014

Appeal No. 29 of 2014 & IA No.485 of 2013

Appeal No. 32 of 2014

Appeal No. 49 of 2014 & IA No. 85 of 2014

Appeal No. 196 of 2013 & IA-272 of 2013 and Appeal No. 199 of 2013 & IA-277 of 2013

Appeal No. 240 of 2013

IA-79 & IA No. 80 of 2014 in DFR No. 1066 of 2013

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

10.02.2014

O.P. No. 1 of 2011

Appeal No. 221 of 2013

Appeal no. 254 of 2013 & IA Nos 339 and 340 of 2013

Appeal no. 295 of 2013 & IA Nos 12, 41 & 42 of 2014

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

IA No. 36 of 2014 in DFR no. 2960 of 2013

IA No.7 of 2014 in DFR No. 2675 of 2013

IA No.8 of 2014 in DFR No. 2676 of 2013

IA-364 of 2013 in Appeal No. 265 of 2013 & IA-357 of 2013, 82 of 2014 and IA-365 of 2013 in Appeal No. 266 of 2013 & IA-358 of 2013, 81 of 2014

IA No.52 of 2014 IN DFR No.2980 OF 2013

Appeal No. 173 of 2013

Appeal No. 245 of 2013

07.02.2014

Appeal No. 132 of 2013

Appeal No. 248 of 2013

Appeal No. 327 of 2013

I.A. No. 335 of 2013 in Appeal No. 252 of 2013 & IA nos. 375 & 426 of 2013

IA No. 68 of 2014 in Appeal no. 14 of 2012

IA No. 69 of 2014 in DFR No. 151 of 2014

IA no. 81 of 2014 in Appeal No. 265 of 2013 & IA no. 82 of 2014 in Appeal No. 266 of 2013

Appeal No.276 of 2013 & IA 441 of 2013

Appeal No. 174 of 2013 & 174 2012

06.02.2014

Appeal No. 305 of 2013 & IA 399 of 13

Appeal no.4, 5, 6, 7 and 8 of 2014

Appeal No.225 of 2013

Appeal Nos.59 of 2013 & IA 90 of 13 and 116 of 13 & IA 185 of 13

DFR No. 2975 of 2013

IA No. 26 of 2014 in DFR No. 2580 of 2013

IA No. 73 of 2014 in DFR No. 2291 of 2013

IA no. 81 of 2014 in Appeal No. 265 of 2013 & IA no. 82 of 2014 in Appeal No. 266 of 2013

Appeal Nos. 120, 122, 134, 141 & 146 of 2013

Appeal Nos. 76 and 82 of 2013

Appeal No. 185 of 2013 & IA 254 of 2013

Appeal No. 184 of 2013 & IA 253 of 2013

05.02.2014

IA No.421 of 2013 IN DFR No.1975 of 2013

Appeal no. 40 of 2014

Appeal No. 288 of 2013 & IA No. 385 of 2013

IA No. 438 of 2013 in Appeal No. 37 of 2013 & Appeal no. 303 of 2013

DFR No. 2995 of 2013

IA-364 of 2013 in Appeal No. 265 of 2013 & IA-357 of 2013 and IA-365 of 2013 in Appeal No. 266 of 2013 & IA-358 of 2013

R.P. No. 16 of 2013

Appeal Nos. 171 of 13

Appeal Nos. 170 of 13

Appeal No. 181 of 2013

04.02.2014

Appeal No. 97 of 2013

Appeal No. 61 of 2012 & Appeal No. 62 of 2012

Appeal No. 118 of 2013

Appeal No. 193 of 2013

IA No. 17 of 2014 in DFR No.2945 of 2013

IA No. 43 of 2014 in Appeal no. 29 of 2014

IA No. 66 of 2014 in DFR No.73 of 2014

IA No. 438 of 2013 in Appeal No. 37 of 2013 & Appeal no. 303 of 2013

IA-139 of 2013 in DFR no. 631 of 2013(R.P. in A.No. 167 of 2011

RP No. 3 of 2014 in A. No 88 of of 2013

Appeal No. 280 of 2013

Appeal No. 220 of 2013 & IA-300 of 2013

03.02.2014

R.P. No. 5 of 2013 in Appeal No. 173 of 2012

Appeal No. 44 of 2014 & IA 65 OF 14

Appeal No. 261 of 2013 & IA 37 of 14

Appeal No. 204 of 2013

Appeal No.23 of 2014 & IA 30, 31 of 14

Appeal No.247 of 2013 & IA-333 of 2013

Appeal Nos. 96 of 2013 & Appeal No. 130 of 2013

DFR No. 2995 of 2013

IA No. 421 of 2013 in DFR No. 1975 of 2013

Appeal No. 167 of 2013

Appeal No. 302 of 2013, Appeal No. 26 of 2013 and Appeal No. 49 of 2013, Appeal no. 233 of 2013 & IA 318 of 13

31.01.2014

Appeal No. 32 of 2014

Appeal No. 43 of 2014

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13, IA 437 of 2013 in Appeal No. 331 of 2013 & IA 443 of 2013 in Appeal No. 333 of 2013

Appeal Nos. 260 & 285 of 2013

IA No.48 of 2014 in DFR 2497 of 2013

30.01.2014

Appeal No. 295 of 2013

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

Appeal No.156 of 2013

DFR No. 2718 of 2013

IA NO. 362 of 2013 IN DFR No.2293 OF 2013

Appeal No. 100 & 151 of 2013

Appeal No. 227 of 2012 & IA-20 of 2014

Appeal No. 167 of 2013

Appeal Nos. 164, 166 & 121of 2013

29.01.2014

O.P. no. 3 of 2012 & IA-176 of 2013

DFR No.2980 of 2013 & IA no.52 of 2014 in Appeal Nos.1,2 and 5 of 2012

Appeal No.14 of 2014 in IA 19 of 2014& IA 34 of 2014 & IA 58 of 2014

Appeal No. 56 of 2013, Appeal No. 84 of 2013 & Appeal No. 68 of 2013

Appeal No. 253 of 2013 & IA 338 of 2013

Appeal No. 301 of 2013 & IA 397 of 2013

Appeal No.111 of 2013

Appeal No.209 of 2013

Appeal No.268 of 2013 & IA 359 of 2013 & Appeal No.200 of 2013, IA 278 of 2013 & IA 279 of 2013

IA No. 46 of 2014 in Appeal No. 30 of 2014

Appeal No. 220 of 2013 & IA No.300 of 2013

28.01.2014

Appeal No. 278 of 2013 and IA-439 of 2013, IA-401 & 402 of 2012, IA-71, IA-245, IA-439, IA-442 of 2013 and Appeal No.246 of 2012 & appeal no. 229 of 12 & IA 368 of 12

Appeal No.23 of 2014 & IA 30, 31 of 14

Appeal No.20 of 2014

IA 62 of 14 in Appeal No. 36 of 2014 & IA 59 of 14

IA 15 of 14 in DFR 2865 of 2013

IA No. 9 of 2014 in DFR 2673 of 2013

R.P. No. 16 of 2013 in Appeal No. 166 of 2012

Appeal No. 245 of 2013

27.01.2014

Appeal No. 35 of 2014 & IA no. 55 of 2014

Appeal No. 27 of 2014

Appeal No. 28 of 2014

Appeal No. 36 of 2014 & IA no. 59 of 2014

Appeal No. 196 of 2013 & IA-272 of 2013 and Appeal No. 199 of 2013 & IA-277 of 2013

Appeal No. 248 of 2013

Appeal No. 278 of 2013 and IA-439 of 2013, IA-401 & 402 of 2012, IA-71, IA-245, IA-439, IA-442 of 2013 and Appeal No.229 of 2012 & IA-368 of 2012

IA-22 of 2014 in DFR No. 2897 of 2013

IA-11 of 2014 in DFR-2691 of 2013

IA-53 of 2014 in DFR-2595 of 2013

IA-54 of 2014 in DFR-2710 of 2013

RP 1 of 2014 in A.No.54 of 2013

Appeal No. 11 of 2014 & IA no. 14 of 2014

24.01.2014

Appeal No. 24 of 2014 & IA no. 32 of 2014

Appeal No. 97 of 2013

Appeal No. 193 of 2013

IA 362 of 13 in DFR 2293 of 13

IA No. 26 of 2014 in DFR no. 2580 of 2013

IA No. 36 of 2014 in DFR no. 2960 of 2013

Appeal no. 14 of 2014

DFR No. 119 of 2014

Appeal no. 241 of 2013

Appeal No. 239 of 2013 & 246 of 2013

Appeal No. 223 of 2013

Appeal No. 154 of 2013 & IA No.222 of 2013

23.01.2014

DFR No.2980 of 2013 in Appeal No.1,2 and 5 of 2012

IA No.34 of 2014 in Appeal NO.14 of 2014

Appeal No.243 of 2013

Appeal No. 17 of 2014 in & IA -23 of 2014

Appeal No. 18 of 2014 in & IA -24 of 2014

Appeal No. 26 of 2014 in & IA -44 of 2014 & IA-45 of 2014

Appeal No. 30 of 2014 in & IA -46 of 2014 & IA-47 of 2014

Appeal No. 33 of 2014 & IA No. 51 of 2014

Appeal No. 155 in IA No.223 of of 2013

Appeal No. 261 of 2013

Appeal No. 295 of 2013 in IA-122014 & IA-41 of 2014 & IA 42-14

Appeal No. 306 of 2013

Appeal No. 312 of 2013 & IA 405 of 13

IA No. 38 of 2014 & IA No. 39 of 2014 in DFR 43 of 2014

Appeal No.307of 2013

R.P. No. 13 of 2013 in 199 of 2012

IA NO.409 of 2013 IN DFR No.2258 OF 2013

Appeal No. 78 of 2013

Appeal No. 142 of 2013 & IA 207 of 2013

Appeal No. 202 of 2013 & IA 284 of 2013

Appeal No. 305 of 2013 & IA 399 of 13

22.01.2014

Appeal No.95 of 2013 & IA 440 of 2013

Appeal Nos.59 of 2013 & IA 90 of 13 and 116 of 13 & IA 185 of 13

Appeal No.329 of 2013

IA No.7 of 2014 in DFR No. 2675 of 2013

IA No.8 of 2014 in DFR No. 2676 of 2013

IA-409 of 2013 in DFR-2258 of 2013

IA-415 of 2013 in DFR-2346 of 2013

RP 1 of 2014 in A.No.54 of 2013

Appeal Nos. 120, 122, 134, 141 & 146 of 2013

Appeal No. 203 of 2013

Appeal No. 167 of 2013

IA No. 265 of 2013 in DFR No. 1364 of 2013

21.01.2014

Appeal no. 320 of 2013 and Appeal no. 322 of 2013

Appeal No. 190 of 2013 & IA No. 258, 259 & 260 of 2013

Appeal No. 328 of 2013 & IA No. 432 of 2013

Appeal No. 324 of 2013 & IA 423 of 2013

Appeal No. 216 of 2013 & IA No. 295 of 2013

Appeal No. 263, 293 of 2013

Appeal No. 262 of 2013

Appeal No. 218,219 & 233 of 2012

Appeal Nos. 195 of 2013, 177 of 2012 and 178 of 2012

20.01.2014

Appeal No. 190 of 2013 & IA No. 258, 259 & 260 of 2013

Appeal No. 240 of 2013

Appeal no. 320 of 2013

Appeal no. 322 of 2013

Appeal no. 327 of 2013

IA No. 29 of 2014 in DFR No. 2834 of 2013

Appeal Nos. 165, 176 & 314 of 2013

IA No. 265 of 2013 in DFR No. 1364 of 2013

Appeal No. 92 of 12

Appeal No. 132 of 13

Appeal no. 212 of 2013

Appeal no. 228 of 2013

Appeal No. 254 of 2013

Appeal No. 276 of 2013 & IA-441 of 2013

17.01.2014

Appeal No. 128 of 2013 & IA nos. 193 & 194 of 2013, Appeal No. 129 of 2013 & IA no. 196 of 2013 and Appeal No. 163 of 2013

Appeal No. 136 of 2013 & IA-21 of 2014

Appeal No. 221 of 2013

Appeal No.173 of 2013

Appeal Nos.63, 143, 158, 77, 259, 55, 194 of 2013

I.A. No. 335 of 2013 in Appeal No. 252 of 2013 & IA nos. 375 & 426 of 2013

IA No. 419 of 2013 in DFR No. 2495 of 2013

IA No. 421 of 2013 in DFR No. 1975 of 2013

IA No. 438 of 2013 in Appeal No. 37 of 2013 & IA 55, 437 of 2013 AND Appeal no. 303 of 13

IA-364 of 2013 in Appeal No. 265 of 2013 & IA-357 of 2013 and IA-365 of 2013 in Appeal No. 266 of 2013 & IA-358 of 2013

Appeal No. 25 of 2014 & IA no. 35 of 2014

Appeal No. 78 of 2013

Appeal No. 227 of 2012 & IA-20 of 2014

Appeal No. 258 of 2012

Appeal No. 67 of 2013 & IA 110 of 2013

16.01.2014

DFR No.2980 of 2013 in Appeal No.1,2,5 of 2012

Appeal No.243 of 2013

IA No.34 of 2014 in Appeal NO.14 of 2014

IA-350 of 2013 in DFR 1726 of 2013

IA-369 of 2013 in Appeal No.273 of 2013

IA No. 438 of 2013 in Appeal No. 37 of 2013 & IA 55, 437 of 2013 AND Appeal no. 303 of 13

IA No. 18 of 2014 in DFR 2492 of 2013

Appeal Nos. 290 of 2013, 291 of 13, 292 of 13 & 235 of 13

Appeal No.319 of 2013

Appeal No.272 of 2013 & IA No.366 of 2013

Appeal No.225 of 2013

Appeal No. 302 of 2013 & IA-422 of 2013

Appeal No. 261 of 2013

Appeal No. 232 of 2013 & IA 310 of 13

Appeal No. 249 of 2013

Appeal Nos. 213 of 2013, 214 of 2013, 226 of 2013 and 227 of 2013

Appeal No. 21 of 2014 & IA 28 of 14

Appeal No. 22 of 2014 & IA 33 of 14

Appeal No. 168 of 2013

Appeal No. 159 of 2013 & I.A. No. 327 of 2013

A. No. 169 of 2013

A. No. 142 of 2013

A. No. 131 of 2013

15.01.2014

IA No.27 of 2014 in Appeal No.273 of 2013 & IA-369 of 2013

13.01.2014

OP 1,2&4 of 2013

Appeal No. 56 of 2013, Appeal No. 84 of 2013 & Appeal No. 68 of 2013

IA No. 17 of 2014 in DFR No.2945 of 2013

Appeal No.209 of 2013

IA No. 391 of 2013 in Appeal No. 294 of 2013 & I.A. No. 395 of 2013 in Appeal No. 299 of 13

IA No. 437 of 2013 and Appeal No. 331 of 2013

RP No. 3 of 2014 in A. No 88 of of 2013

Appeal Nos. 76 and 82 of 2013

Appeal No. 174 of 2012

10.01.2014

Appeal No. 204 of 2013

Appeal No. 278 of 2013 and IA-439 of 2013, IA-401 & 402 of 2012, IA-71, IA-245, IA-439, IA-442 of 2013 and Appeal No.229 of 2012 & IA-368 of 2012

Appeal No. 313 of 2013 & IA-436 of 2013

Appeal No.61 of 2012 & IA-280 of 2012 and Appeal No.62 of 2012 & IA-281 of 2012

Appeal No.247 of 2013 & IA-333 of 2013

Appeal Nos. 96 of 2013 & Appeal No. 130 of 2013

Appeal Nos. 177, 178, 182, 183, 186 and 187 of 2013

IA-2 of 2014 in DFR-2595 of 2013

IA-3 of 2014 in DFR-2710 of 2013

IA-11 of 2014 in DFR-2691 of 2013

IA-13 of 2014 in DFR-2834 of 2013

IA-139 of 2013 in DFR-631 of 2013 in A.No. 167 of 2011

IA No.416 of 2013 in DFR No.2309 of 2013

Appeal no. 280 of 2013

Appeal no. 50 of 2013

Appeal no. 42 of 2013

Appeal no. 26 of 2013 and Appeal no. 49 of 2013

09.01.2014

Appeal No. 180 of 2013 & IA No. 337 of 2013 & 413 of 13

Appeal No. 278 of 2013

Appeal No.111of 2013

IA 367 & 368 of 13 in DFR 2169 of 2013

IA 15 of 14 in DFR 2865 of 2013

IA 401 of 2012 in Appeal No. 246 of 2012 & IA 402 of 12, 71 of 13, 245 of 13,439 of 13, 442 of 13 & appeal no. 229 of 12 & IA 368 of 12

IA 411 of 13 in DFR 2278 of 13

IA 435 of 13 in DFR 2674 of 2013

IA-379& 380 of 2013 in DFR no. 1559 of 2013

Appeal No. 268 of 2013 & IA-359 of 2013

DFR No.2980 of 2013 in Appeal Nos.1, 2 & 5 of 2012

Appeal No. 203 of 2013

Appeal No. 172 of 2013

08.01.2014

Appeal No. 15 of 2014

Appeal No. 181 of 2013

Appeal No. 278 of 2013

Appeal No.107 & IA-276 of 2013, 125, 126, 123, 124 of 2013 & 135 & IA no. 200 of 2013

Appeal No.156 of 2013

Appeal No.170 of 2013

Appeal No.171 of 2013

IA 439 of 2013 in Appeal No. 246 of 2012 & IA 401 of 12, 402 of 12, 71 of 13, 245 of 13, 442 of 13 & appeal no. 229 of 12 & IA 368 of 12

IA No. 438 of 2013 in Appeal No. 37 of 2013 & IA 55, 437 of 2013 AND Appeal no. 303 of 13

Appeal Nos. 52, 67,68 and 69 of 2012

Appeal no. 103 of 2012

Appeal No. 227 of 2012 & IA-20 of 2014

Appeal No. 168 of 2013 & IA-241 of 2013

Appeal No. 78 of 2013

IA No. 427 of 2013 in DFR-2271 of 2013

07.01.2014

IA No. 396 of 2013 & DFR No. 2128 of 2013

IA No. 18 of 2014 in DFR 2492 of 2013

IA No. 9 of 2014 in DFR 2673 of 2013

IA No. 4 of 2014 in Appela No. 39 of 2011

I.A. No. 398 of 2013 in DFR No. 2391 of 2013

Appeal No. 333 of 2013 & IA-443 of 2013

Appeal No. 311 of 2013 & IA 404 of 13

Appeal no. 233 of 2013 & IA 318 of 13

R.P. No. 16 of 2013 in Appeal no. 166 of 2012

Appeal No. 10 of 2014

Appeal No. 184 and 185 of 2013

06.01.2014

Appeal No. 4 of 2014

Appeal No. 5 of 2014

Appeal No. 6 of 2014

Appeal No. 7 of 2014

Appeal No. 8 of 2014

Appeal No. 9 of 2014

Appeal No. 196 of 2013 & IA-272 of 2013 and Appeal No. 199 of 2013 & IA-277 of 2013

Appeal No. 333 of 2013 & IA-443 of 2013

Appeal No. 245 of 2013

DFR 2580 of 2013

IA-2 of 2014 in DFR 2595 of 2013

IA-3 of 2014 in DFR 2710 of 2013

IA-364 of 2013 in Appeal No. 265 of 2013 & IA-357 of 2013 and IA-365 of 2013 in Appeal No. 266 of 2013 & IA-358 of 2013

DFR No. 2980 of 2013 in Appeal nos. 1,2 & 5 of 2012

O.P. No.1 of 2011

Appeal No.243 of 2013 & IA nos. 330 & 387 of 2013

Appeal no. 251 of 2012

Appeal No. 67 of 2013 & IA 110 of 2013

R.P. No.01 of 2014

Appeal No. 168 of 13

Appeal No. 144 of 2013

Apeal No. 154 of 2013

03.01.2014

IA No. 416 of 2013 in DFR 2309 of 2013

IA No. 429 of 2013 in DFR 2436 of 2013

IA No. 430 of 2013 in DFR 2437 of 2013

IA No. 431 of 2013 in DFR 2438 of 2013

IA-391 in Appeal No. 294 of 2013 & IA 395 of 13 in Appeal No. 299 of 2013

IA-409 of 2013 in DFR-2258 of 2013

IA-410 of 2013 in DFR-2259 of 2013

IA No. 6 of 2014 in DFR 2198 of 2013

Appeal No. 238 of 2013

Appeal No. 144 of 2013

Appeal No. 41 of 2013

02.01.2014