IA No. 1152 of 2019 in A.No. 73 of 2019 & IA No. 1085 of 2019

IA No. 1172 of 2019 in IA.No. 935 of 2019 in A No. 111 of 2019 & IA No. 450 of 2019

A.No. 195 of 2019 & IA - 1044 & 1044 of 2019, IA No. 1043 of 2019

DFR No. 1708 of 2019

A.No. 379 of 2018 & IA Nos. 1739, 1740 & 1741 of 2018

IA No. 1125 of 2019 in DFR No. 2144 of 2019

A.No. 380 of 2018 & IA Nos. 1735, 1736 & 1737 of 2018

A.No. 265 of 2013, IA No. 357 of 2013, IA No. 110 of 2014, IA No. 159 of 2015 & IA No. 1474 of 2018 & Batch

A.No. 379 of 2018 & IA No. 1739, 1740, 1741 of 2018

IA No. 732 of 2019 in DFR No. 797 of 2019

A.No. 380 of 2018 & IA No. 1735, 1736, 1737 of 2018

IA No. 799 of 2019 in 1581 of 2019

IA No. 802 of 2019 in 1841 of 2019

A.No. 109 of 2017

A.No. 199 of 2017

A.No. 288 of 2017 & IA No. 628 of 2017

A.No. 396 of 2017 & IA No. 852 of 2017 & 854 of 2017 & A.No. 397 of 2017 & IA No. 849 of 2017

A.No. 202 of 2018

A.No. 305 of 2018 & IA No. 1750 of 2018

IA No. 430 of 2019 In DFR No 277 of 2019

IA No. 1086 of 2019 in DFR No. 2125 of 2019

IA No. 1081 & 1082 of 2019 in A.No. 211 of 2018

IA No. 666 of 2019 in DFR No. 1122 of 2019

IA No. 671 of 2019 in DFR No. 606 of 2019

IA No. 730 of 2019 in DFR No. 526 of 2019

IA No. 743 of 2019 in DFR No. 1699 of 2019

IA No. 795 of 2019 in DFR No. 1861 of 2019

IA No. 1064 of 2019 in DFR No. 1909 of 2019

A.No. 204 of 2017

A.No. 103 of 2018

A.No. 310 of 2018

A.No. 356 of 2018 & IA No. 1349 of 2018

A.No. 67 of 2019 & IA No. 517 of 2019

A.No. 71 of 2019 & IA No. 1902 of 2018

A.No. 140 of 2019 & IA Nos. 159, 158 & 160 of 2019

IA No. 925 of 2019 in A.No. 81 of 2019

A.No. 164 of 2015 & 165 of 2015 & Batch

A.No. 295 of 2017 & IA Nos. 805, 1083, 821, 955 of 2018 & IA No. 384 of 2019 & Batch

A.No. 220 of 2018

A.No. 366 of 2018 & IA No. 1715 of 2018

A.No. 110 of 2016 & IA No. 260 of 2016 & IA No. 1573 of 2018

IA No. 1100 of 2019 in IA No. 1099 of 2019 in A.No. 191 of 2019

IA No. 783 of 2019 in DFR No. 1762 of 2019

IA No. 505 of 2019 in A.No. 116 of 2019 & IA No. 588 of 2019

A.No. 367 of 2018 & IA No. 1442 of 2018

A.No. 348 of 2017 & IA No. 1104 of 2019

IA No. 277 of 2019 in A.No. 117 of 2017 & Batch

IA No. 625 of 2019 in DFR No. 637 of 2019

IA No. 675 of 2019 in DFR No. 931 of 2019

A.No. 197 of 2019 & IA.No. 946 of 2019

A.No. 173 of 2019 & IA No. 715 of 2019

A.No. 346 of 2017 in IA No. 924 of 2017

A.No. 347 of 2017 & IA No. 927 of 2017

A.No. 63 of 2019

A.No. 145 of 2019

A.No. 180 of 2019

IA No. 1055 of 2018 in A.No. 72 of 2016 & Batch

IA No. 37 of 2019 in A.No. 30 of 2019

IA No. 1049 of 2019 in A.No. 41 of 2018 & IA No. 326 & 554 of 2018

A.No. 32 & 33 of 2016

A.No. 261 of 2016 & IA No. 546 of 2016

A.No. 262 of 2016

A.No. 68 of 2019

A.No. 69 of 2019

A.No. 86 of 2018 & IA No. 107 of 2018 & Batch

A.No. 389 of 2018 & IA No. 763 of 2018

A.No. 41 of 2019

A.No. 134 of 2019 & IA No. 1764 of 2018

A.No. 329 of 2017

IA No. 433 of 2019 in DFR No. 4984 of 2018

IA No. 479 of 2019 in DFR No. 5052 of 2018

IA No. 922 of 2019 in DFR No. 889 of 2019

A.No. 198 of 2019 & IA No. 304 of 2019

A.No. 166 of 2019 & IA No. 630 of 2019

A.No. 308 of 2018 & IA No. 1060 of 2019

A.No. 354 of 2018 & IA No. 140 of 2019

A.No. 45 of 2019 & IA No. 1048 of 2019

A.No. 60 of 2019 & IA No. 1899 of 2018 & IA No. 959 of 2019

IA No. 694 of 2019 in A.No. 160 of 2019 & IA No. 695 of 2019

A.No. 182 of 2015

A.No. 110 of 2016 & IA No. 260 of 2016 & IA No. 1573 of 2018

13.A.No. 18 of 2017

A.No. 36 of 2018

A.No. 263 of 2016 & IA No. 549 of 2016

A.No. 195 of 2019 & IA Nos. 1044 & 1043 of 2019

A.No. 122 of 2019 & IA No. 1056 of 2019

A.No. 91 of 2019 & IA No. 1051 of 2019

A.No. 92 of 2019 & IA No. 1057 of 2019

A.No. 98 of 2019 & IA No. 1055 of 2019

A.No. 48 of 2019 & IA No. 112 of 2019

A.No. 400 of 2017 & IA No. 1166 of 2017

A.No. 257 of 2018

A.No. 258 of 2018

IA No. 1050 of 2019 in IA No. 1049 in A.No. 41 of 2018 & IA Nos. 326 & 554 of 2018

IA No. 1067 & 1068 of 2019 in A.No. 250 of 2018 & IA No. 361, 1067 & 1068 of 2019

A.Nos. 304 of 2016 and 96, 159, 139, 140 & 171 of 2017

IA No. 153 of 2019 IN DFR No. 405 of 2019

IA No. 736 of 2019 in DFR No. 1584 of 2019

IA No. 739 of 2019 in DFR No. 1337 of 2019

IA No. 741 of 2019 in DFR No. 1338 of 2019

IA No. 764 of 2019 in DFR(RP) No. 1127 of 2019 in A.No. 209 of 2015

A.No. 195 of 2019 & IA Nos. 1043 & 1044 of 2019

A.No. 173 of 2019 & IA No. 715 of 2019

A.No. 163 of 2018 & IA Nos. 621 & 987 of 2019

A.No. 335 of 2018 & IA No. 1414 of 2018

A.No. 391 of 2018

A.No. 73 of 2019

A.No. 126 of 2019 & IA Nos. 533, 534 & 958 of 2019

A.No. 143 of 2019 & IA No. 544 of 2019

A.Nos. 79 & 153 of 2016

A.No. 118 of 2016 & 151 of 2016

A.No. 134 of 2016 & IA No. 304 of 2016, A.No. 138 of 2016 & IA No. 168 of 2019 & Batch

A.No. 215 of 2016 & IA No. 465 of 2016 & Batch

A.No. 108 of 2017 & A.No. 142 of 2017 & IA No. 272 of 2017 & Batch

A.No. 176 of 2017

A.No. 152 of 2016 & IA No. 1162 of 2018

A.No. 244 of 2016 & 245 of 2016

A.No. 306 of 2016

A.No. 14 of 2017 & 49 of 2017 & A.No. 54 of 2017 & IA No. 153 of 2017 & 152 of 2017

A.No. 107 of 2017 & IA No. 146 of 2017

A.No. 39 of 2018

A.No. 113 of 2019 & IA No. 485 of 2019

RP No. 08 of 2018 & IA No 1187 of 2018 In A.No. 114 of 2015, IA No. 1187 of 2018

A.No. 84 of 2019

A.No. 107 of 2019 & IA No. 461 of 2019

A.No. 234 of 2018 & IA No. 33 of 2019, 240 of 2019

A.No. 27 of 2019 & IA No. 1719 of 2018

A.No. 46 of 2019

A.No. 104 of 2019 & IA No. 454 of 2019, IA No. 1058 of 2019

A.No. 192 of 2018 & IA No. 610 of 2019

A.No. 229 of 2018 & IA No. 1115 of 2018

IA No. 1062 of 2019 in A.No. 196 of 2019 & IA No. 1061 of 2019

IA No. 1038 of 2019 in A.No. 102 of 2019 & IA No. 436 of 2019

IA No. 783 of 2019 in DFR No. 1762 of 2019

A.Nos. 91, 92 & 93 of 2016

A.No. 191 of 2017

A.No. 377 of 2018 & IA No. 825 of 2018

IA No. 134 of 2019 in DFR No. 10 of 2019

A.No. 65 of 2019 & IA No. 301 of 2019

A.No. 77 of 2019

A.No. 106 of 2018 & IA No. 513 of 2018 & 32 of 2019 & Batch

IA No. 1052 of 2019 in DFR No. 1026 of 2019

A.No. 190 of 2019

A.No. 192 of 2019

A.No. 89 of 2019 & IA No. 424 of 2019 and A.No. 103 of 2019 & IA No. 442 of 2019

A.No. 90 of 2019 & IA No. 426 of 2019

IA No. 925 of 2019 in A.No. 81 of 2019

A.No. 91 of 2016 & 92 of 2016 & 93 of 2016

A.Nos. 280 of 2017 & A.No. 371 of 2017 & A.No. 398 of 2017

A.No. 226 of 2015 & IA No. 371 of 2015

A.No. 300 of 2015 & IA No. 631 of 2016

A.No. 161 of 2018 & IA No. 758 of 2018

A.No. 219 of 2018 & IA No. 1083 of 2018, A.No. 165 of 2018 & IA No. 790 of 2018, A.No. 166 of 2018 & IA No. 794 of 2018

IA No. 1041 of 2019 in A.No. 60 of 2019 & IA No. 1899 of 2018 & IA No. 959 of 2019

IA No. 1045 of 2019 in DFR No. 2121 of 2019

A.No. 79 of 2019 & IA No. 1417 of 2018

A.No. 191 of 2019 & IA Nos. 917, 916, 1046 & 1047 of 2019

A.No. 9 of 2019 & IA No. 1667, 1668 of 2018 & IA Nos. 364, 548, 547 & 1013 of 2019

A.No. 11 of 2019 & IA Nos. 1664 & 1665 of 2018 & IA Nos. 363, 644 & 964 of 2019

A.No. 14 of 2019 & IA No. 1672 of 2018 & IA No. 641 of 2019 & Batch

A.No. 264 of 2014 & IA No. 538 of 2019 & A.No. 173 of 2015 & IA No. 537 of 2019 & A.No. 277 of 2015

A.Nos. 31 & 32 of 2017

A.No. 334 of 2018 & IA No. 1486 of 2018

A.No. 349 of 2018

A.No. 10 of 2018

A.No. 108 of 2018

A.No. 245 of 2018 & IA No. 981 of 2018, IA No. 1605 of 2018

A.No. 26 of 2019 & IA Nos. 77 , 76 & 362 of 2019

IA No. 998 of 2018 in A.No. 301 of 2018

A.No. 88 of 2019 & IA No. 372 of 2019

IA No. 1041 of 2019 in A.No. 60 of 2019 & IA No. 1899 of 2018 & IA No. 959 of 2019

IA No. 193 of 2019 in DFR No. 4471 of 2018

IA No. 560 of 2019 in DFR No. 61 of 2019

IA No. 928 of 2019 in DFR No. 2106 of 2019

IA No. 770 of 2019 in DFR No. 1842 of 2019

IA No. 787 of 2019 in DFR No. 1460 of 2019

IA Nos. 1010 & 1009 of 2019 in DFR No. 1195 of 2019

IA Nos. 790 & 791 of 2019 in DFR No. 1771 of 2019

IA Nos. 793 & 794 of 2019 in DFR No. 1582 of 2019

A.No. 186 of 2019

A.No. 188 of 2019 & IA No. 980 of 2019

A.No. 281 of 2018 & IA Nos. 1189 of 2018 & 576 of 2019

A.No. 321 of 2018 & IA No. 1543 of 2018

A.No. 43 of 2019 in IA No. 199 of 2019

A.No. 160 of 2019 & IA No. 694 of 2019 & IA No. 695 of 2019

IA No. 11 of 2019 in A.No. 1 of 2019

IA No. 477 of 2019 in A.No. 223 of 2015 & IA No. 476 of 2019 in A.No. 225 of 2015 & Batch

IA No. 921 of 2019 in A.No. 331 of 2018

A.No. 282 of 2016, A.No. 314 of 2016 & IA No. 649 of 2016, A.No. 313 of 2016 & IA No. 648 of 2016 & Batch

A.No. 19 of 2016

A.Nos. 66 & 67 & 74 of 2016 & IA No. 183 of 2016 and A.No. 75 of 2016 & IA No. 184 of 2016

A.No. 321 of 2016

A.No. 254 of 2017

IA No. 268 of 2019 & IA No. 368 of 2019 in DFR 4640 of 2018

IA No. 271 of 2019 & IA No. 272 of 2019 in DFR 4770 of 2018

A.No. 162 of 2019 & IA No. 582 of 2019

A.No. 163 of 2019 & IA No. 658 of 2019 & IA No. 657 of 2019 & IA No. 659 of 2019

A.No. 165 of 2019 & IA No. 585 of 2019

A.No. 164 of 2019 & IA No. 650 of 2019

A.No. 224 of 2018

A.No. 250 of 2018 & IA No. 361 of 2019

A.No. 109 of 2018

A.No. 110 of 2018

A.No. 77 of 2018 & IA No. 125 of 2019 & IA No. 318 of 2019

A.No. 137 of 2015 & IA No. 219 of 2015

A.No. 304 of 2019 & Batch

IA No. 1269 of 2018 in DFR No. 3024 of 2018 & IA No. 12685 of 2018

IA No. 1423 of 2018 in DFR No. 3635 of 2018

IA No. 774 of 2019 in DFR No. 1865 of 2019

IA No. 777 of 2019 in DFR 1858 of 2019

IA No. 780 of 2019 in DFR No. 1927 of 2019

IA No. 928 of 2019 in DFR No. 2106 of 2019

IA No. 994 of 2019 in DFR No. 1481 of 2019

A.No. 185 of 2019 & IA No. 993 of 2019

A.No. 189 of 2019 & IA Nos. 707 & 902 of 2019

A.No. 183 of 2019 & IA Nos. 907 & 909 of 2019

A.No. 333 of 2017

A.No. 313 of 2018

A.No. 369 of 2018

A.No. 392 of 2018 & IA No. 1887 of 2018 & IA No. 1035 of 2019

A.No. 393 of 2018 & IA No. 1888 of 2018

A.No. 388 of 2018 & IA No. 1879 of 2018, IA No. 1880 of 2018, IA No. 1025 of 2019

A.No. 109 of 2019 & IA No. 355 of 2019

A.No. 18 of 2019 & IA No. 138 of 2019

A.No. 24 of 2019 & IA No. 119 of 2019 & IA No. 120 of 2019, IA No. 1024 of 2019

A.No. 37 of 2019 in A.No. 30 of 2019

A.No. 77 of 2016, 136 of 2016, A.No. 324 of 2016

A.No. 107 of 2016, 345 of 2016 & IA No. 761 of 2016

A.No. 365 of 2017, A.No. 210 of 2018

A.No. 137 of 2016 & A.No. 182 of 2017

A.No. 260 of 2016 & IA Nos. 06 & 902 of 2018

A.No. 246 of 2017 & A.No. 247 of 2017

EP No. 09 of 2016 & IA No. 615 of 2016 in A.No. 171 of 2012 & RP No. 16 of 2015 in A.No. 177 of 2012 & Batch

A.No. 80 of 2016

A.No. 171 of 2016

A.No. 09 of 2017

A.No. 373 of 2017

A.No. 391 of 2017

A.No. 88 of 2019 & IA Nos. 372 & 982 of 2019

A.No. 113 of 2019 & IA No. 485 of 2019

IA No. 321 of 2019 in DFR No. 5118 of 2018

A.No. 156 of 2018

A.No. 302 of 2018 & IA No. 1120 of 2018

A.No. 138 of 2015

A.No. 23 of 2018

A.No. 37 of 2018 & IA No. 104 of 2018 & Batch

A.No. 222 of 2018 & IA No. 619 of 2019

A.No. 223 of 2018 & IA No. 600 of 2019

A.No. 252 of 2018 & IA No. 1012 of 2018

A.No. 187 of 2019 & IA No. 1014 of 2019

A.No. 207 of 2017

A.No. 246 of 2018 & IA No. 1499 of 2018 & IA No. 603 of 2019

A.No. 113 of 2019 & IA No. 485 of 2019

IA No. 69 of 2019 in A.No. 255 of 2018 & IA No. 1261 of 2018

A.No. 265 of 2013 & IA No. 357 of 2013 & IA No. 110 of 2014 & IA No. 159 of 2015 & IA No. 1474 of 2018 & Batch

A.No. 70 of 2017 & IA No. 971 of 2019

A.Nos. 263 of 2015 & 275 of 2015 & IA No. 443 of 2015

A.No. 286 of 2016

OP No. 03 of 2017

A.No. 67 of 2017 & IA Nos. 198 & 200 of 2017

A.No. 257 of 2017

A.No. 259 of 2017 & IA No. 1006 of 2018

A.No. 312 of 2017 & IA No. 1088 of 2017

IA No. 279 of 2017 in A.No. 160 of 2017 & IA No. 614 of 2017 & 1158 of 2018

A.No. 147 of 2016 & IA No. 316 of 2016

A.No. 131 of 2016 & IA Nos. 292 of 2016 & 434 2018 & 1371 of 2018 & Batch

A.No. 97 of 2017 & IA No. 158 of 2017

A.No. 266 of 2017

A.No. 267 of 2017

A.No. 129 of 2019

A.No. 148 of 2018 & IA No. 456 of 2018 & A.No. 253 of 2018 & & IA No. 129 of 2019

A.No. 281 of 2015 & IA Nos. 460 of 480 of 2015 & IA Nos. 167, 332, & 387 of 2016 & RP No. 04 of 2016 In A.No. 255 of 2013

A.No. 105 of 2018 & IA No. 32 of 2018

A.No. 225 of 2018 & IA No. 128 of 2019

IA No. 983 of 2019 IA No. 966 of 2019 & A.No. 01 of 2019

A.No. 396 of 2018 & IA No. 989 of 2019

IA No. 996 of 2019 & IA No. 1011 of 2019 & A.No. 326 of 2018

IA No. 316 & 317 of 2019 in DFR No. 4978 of 2018

A.No. 783 of 2019 DFR No. 1762 of 2019

IA No. 772 of 2019 in DFR No. 1140 of 2019

IA No. 773 of 2019 in DFR 1687 of 2019

IA No. 932 of 2019, IA No. 1022 of 2019 in DFR No. 2107 of 2019

IA No. 972 & 975 of 2019 in DFR No. 2110 of 2019

A.No. 184 of 2019 & IA No. 769 of 2019

A.No. 23 of 2019 & IA No. 282 & 115 of 2019

A.No. 87 of 2019 & IA No. 294 of 2019

A.No. 241 of 2018

A.No. 249 of 2018

A.No. 09 of 2019 & IA No. 1667, 1668 of 2018 IA No. 364, 548, 547 of 2019

A.No. 11 of 2019 & IA No. 1664, 1665 of 2018 IA 363, 664, 964 of 2019

A.No. 14 of 2019 & IA No. 1672 of 2018 & IA 641 of 2019 & Batch

A.No. 31 of 2019

A.No. 272 of 2018 & IA No. 1210 of 2018

IA No. 142 of 2019 in A.No. 35 of 2019 & IA No. 143 of 2019

IA No. 299 of 2019 IN A.No. 58 of 2017 & IA No. 162 of 2017 & 363 of 2017, 615 of 19

IA No. 925 of 2019 in A.No. 81 of 2019

A.No. 282 of 2016, A.No. 314 of 2016 & IA No. 649 of 2016, A.No. 313 of 2016 & IA No. 648 of 2016 & Batch

A.No. 243 of 2015 & IA Nos, 396 & 426 of 2015 & Batch

A.No. 257 of 2015 & Batch

A.No. 124 of 2017

A.No. 119 of 2019 & IA No. 1012 of 2019

A.No. 92 of 2018 & IA No. 188 of 2019

A.No. 16 of 2019

A.No. 83 of 2019

A.No. 135 of 2019 & IA Nos. 464 of 2019

A.No. 45 of 2018 & IA No. 902 of 2017 & IA Nos. 1108 of 2017 & 1109 of 2017

IA No. 984, 985 of 2019 in A.No. 246 of 2018 & IA No. 1499 of 2018, 984, 985, 603 of 19

IA No. 999, 1000 of 2019 IN A.No. 341 of 2018 & IA No. 1638 of 2018, & 34 of 2019

IA No. 1001, 1002 of 2019 IN A.No. 340 of 2018 & IA No. 1636 of 2018 & 31 of 2019

IA No. 1004 of 2019 in DFR No. 2106 of 2019

IA Nos. 963 & 988 of 2019 in A.No. 135 of 2019 & IA No. 464 of 2019

A.No. 304 of 2016 & A.Nos. 96, 159, 139, 140 & 171 of 2017

IA Nos. 307 & 305 of 2019 IN DFR No. 4478 of 2018

IA No. 764 of 2019 in DFR(RP) No. 1127 of 2019 in A.No. 209 of 2015

A.No. 143 of 2019 & IA Nos. 544 & 543 of 2019

A.No. 322 of 2018 & Batch

A.No. 344 of 2018 & IA No. 606 of 2019

A.No. 04 of 2019 & IA Nos. 1805 of 2018 & IA No. 246 of 2019

A.No. 08 of 2019 & IA No. 1381 of 2018 & IA Nos. 248 & 643 of 2019

A.No. 50 of 2019 & IA Nos. 211 & 608 of 2019

IA No. 1055 of 2018 IN A.No. 72 of 2016 & IA No. 1052 of 2018 IN A.No. 100 of 2016

IA No. 37 of 2019 in A.No. 30 of 2019

IA No. 935 of 2019 in A.No. 111 of 2019 & IA No. 450 of 2019

A.No. 201 of 2014 & IA No. 316 of 2014 & 392 of 2014 & 394 of 2014 & Batch

A.No. 337 of 2016 & IA No. 730 of 2016 & IA No. 58 of 2017 & 711 of 2017 & 951 of 2017 & Batch

A.No. 33 of 2019 & IA No. 172 of 2019

A.No. 303 of 2016 & IA No. 633 of 2016

A.Nos. 68, 69 & 78 of 2017

A.No. 187 of 2017

A.No. 294 of 2017 & IA No. 668 of 2017 & IA Nos. 438 & 956 of 2018

A.No. 382 of 2017 & IA No. 339 OF 2019

A.No. 18 of 2018

IA No. 80 of 2019 in DFR No. 4060 of 2018

A.No. 78 of 2019 & IA Nos. 211 & 608 of 2019

A.No. 99 of 2019

A.No. 66 of 2019

A.No. 147 of 2019 & IA No. 614 of 2019

A.No. 55 of 2018

A.No. 343 of 2018 & IA No. 1674 of 2018 & IA No. 1824 of 2018 & IA No. 903 of 2019

A.No. 400 of 2018

IA No. 02 of 2019 & IA No. 16 of 2019

A.No. 13 of 2019 & IA No. 623 of 2019

A.No. 17 of 2019

A.No. 55 of 2019

A.No. 82 of 2019

A.No. 112 of 2019

A.No. 117 of 2019

A.No. 127 of 2019 & IA No. 540 of 2019

A.Nos. 19 & 382 of 2018

IA No. 977 of 2019 & IA No. 978 of 2019 in A.No. 152 of 2019

IA No. 976 of 2019 in DFR No. 2110 of 2019

IA No. 981 of 2019 in DFR No. 2111 of 2019

IA No. 433 of 2019 in DFR No. 4984 of 2018

IA No. 758 of 2019 in DFR No. 1020 of 2019

IA No. 760 of 2019 in DFR No. 1021 of 2019

IA No. 765 of 2019 in DFR No. 1022 of 2019

IA No. 767 of 2019 in DFR No. 1023 of 2019

IA No. 762 of 2019 in DFR No. 707 of 2019

IA No. 948 of 2019 in DFR No. 904 of 2019

A.No. 181 of 2019 & IA Nos. 756 & 757 of 2019

A.No. 118 of 2019

A.No. 308 of 2018

A.No. 326 of 2018

A.No. 42 of 2019 & IA Nos. 196 & 197 of 2019

IA No. 142 of 2019 in A.No. 35 of 2019 & IA No. 143 of 2019 & IA No. 638 of 2019

IA No. 925 of 2019 in A.No. 81 of 2019

A.No. 282 of 2016, A.No. 314 of 2016 & IA No. 649 of 2016, A.No. 313 of 2016 & IA No. 648 of 2016 & Batch

A.No. 215 of 2016 & IA No. 465 of 2016 & Batch

A.No. 78 of 2016

A.No. 135 of 2016

A.No. 340 of 2017 & IA No. 694 of 2017

A.No. 125 of 2018

A.No. 194 of 2018 & IA No. 134 of 2017 & 133 of 2017

A.No. 213 of 2018 & IA No. 999 of 2018 & IA No. 130 of 2019

IA No. 590 of 2019 in DFR No. 1046 of 2019

A.No. 381 of 2018 & IA No. 1836 of 2018

A.No. 211 of 2018 & IA No. 995 of 2018

A.No. 274 of 2018

A.No. 312 of 2018

A.No. 339 of 2018 & IA No. 1993 of 2018

A.No. 363 of 2018

A.No. 378 of 2018 & IA No. 970 of 2019

A.No. 40 of 2019 & IA No. 192 of 2019

A.No. 08 of 2016

A.No. 164 of 2018 & IA No. 788 of 2018

IA No. 915 & 967 of 2019 in A.No. 21 of 2019

A.No. 962 of 2019 in A.No. 42 of 2018 & Batch

IA No. 673 of 2019 in DFR No. 559 of 2019

IA No. 668 of 2019 in DFR No. 1489 of 2019

IA No. 696 of 2019 in DFR No. 609 of 2019

IA No. 736 of 2019 in DFFR No. 1584 of 2019

IA No. 745 of 2019 in DFR No. 1052 of 2019

IA No. 945 of 2019 in DFR No. 851 of 2019

IA No. 748 of 2019 in DFR No. 1499 of 2019

IA No. 750 of 2019 in DFR No. 1498 of 2019

IA No. 751 of 2019 in DFR No. 1358 of 2019

A.No. 154 of 2019 & IA No. 678 of 2019

A.No. 170 of 2019 & IA No. 709 & 708 of 2019

A.No. 180 of 2019

A.No. 183 of 2019 & IA Nos. 907 & 909 of 2019

A.No. 258 of 2017 & IA No. 631 of 2017

A.No. 163 of 2018 & IA Nos. 622 & 621 of 2019

A.No. 304 of 2018

A.No. 03 of 2019 & IA No. 21 of 2019 & IA No. 511 of 2019

A.No. 74 of 2019 & IA No. 504 of 2019

IA No. 37 of 2019 in A.No. 30 of 2019

A.No. 265 of 2013 & IA No. 357 of 2013 & IA No. 110 of 2014 & IA No. 159 of 2015 & IA No. 1474 of 2018 & Batch

A.No. 201 of 2014 & IA No. 314, 392, 394 of 2014 & 287 of 2015 & Batch

A.No. 17 of 2016 & IA No. 35 of 2016 & IA No. 838 of 2017

A.No. 337 of 2016 & IA No. 730 of 2016 & IA Nos. 58, 711 & 951 of 2017 & Batch

A.No. 252 of 2017 & IA No. 635 & 636 of 2017

A.No. 02 of 2015

A.No. 182 of 2016

A.No. 41 of 2017

A.No. 90 of 2017

A.No. 158 of 2017 & IA No. 575 of 2018 & A.No. 316 of 2017

A.No. 185 of 2017

A.No. 242 of 2017

A.No. 255 of 2017

A.No. 281 of 2017

A.No. 95 of 2018

A.No. 140 of 2018

A.No. 218 of 2018 & IA No. 1082 of 2018

A.No. 348 of 2018 & IA No. 1602 of 2018

A.No. 350 of 2018 & IA No. 1191 of 2019

A.No. 07 of 2019 & IA Nos. 25, 26 & 27 of 2019

IA No. 982 of 2019 in A.No. 88 of 2019 & IA No. 372 of 2019

A.No. 336 of 2018 & IA No. 569 of 2019

A.No. 20 of 2015 & 21 of 2015

A.No. 239 of 2015 & IA No. 885 of 2017 & A.No. 240 of 2015 & A.No. 241 of 2015 & A.No. 203 of 2015

A.No. 85 of 2018

A.No. 98 of 2018 & IA No. 178 of 2018

IA Nos.-954 & 955 of 2019 in A.No. 89 of 2019 & IA No. 424 of 2019 & Batch

IA Nos. 956 & 957 of 2019 in A.No. 90 of 2019 & IA No. 426 of 2019

IA No. 942 of 2019 in A.No. 265 of 2018 & IA No. 1170 of 2018

A.No. 133 of 2018 & IA No. 591 of 2018 & IA No. 693 of 2019

A.No. 134 of 2018 & IA No. 595 of 2018 & IA No. 692 of 2019

A.No. 25 of 2019 & IA No. 22 of 2019

A.No. 64 of 2019 & IA Nos. 209 of 2019 & 208 of 2019

A.No. 161 of 2019 & IA Nos. 568 & IA No. 567 of 2019

A.No. 292 of 2014 in IA No. 25 of 2015 & IA No. 216 of 2016 & IA No. 419 of 2017 & IA No. 547 of 2018 & 548 of 2018

A.No. 105 of 2015 & IA Nos. 169 & 242 of 2015 & Batch

A.No. 104 of 2016 & IA Nos. 249 & 250 of 2016

A.No. 39 of 2017 & IA Nos. 94 of 2017 & 95 of 2018 & 187 of 2017 & IA No. 975 of 2018

IA No. 1889 of 2018 in DFR No. 4069 of 2018

IA No. 410 of 2019 in DFR No. 5075 of 2018

A.No. 91 of 2019

A.No. 92 of 2019

A.No. 98 of 2019

A.No. 260 of 2018 & IA No. 1114 of 2018

A.No. 294 of 2018 & IA No. 1510 of 2018 & IA Nos. 446, 642 & 640 of 2019

A.No. 295 of 2018 & IA No. 760 of 2018

A.No. 302 of 2018 & IA No. 1120 of 2018

A.No. 133 of 2019 & IA Nos. 74 & 342 of 2019

A.No. 13 of 2018

IA No. 933 of 2019 in DFR No. 2107 of 2019

IA No. 947 of 2019 in DFR No. 2108 of 2019

IA No. 675 of 2019 in DFR No. 931 of 2019

IA No. 910, 730 of 2019 in DFR No. 526 of 2019

IA No. 732 of 2019 in DFR No. 797 of 2019

IA No. 733, 735 of 2019 in DFR No. 519 of 2019

IA No. 922 of 2019 in DFR No. 889 of 2019

IA No. 739 of 2019 in DFR No. 1337 of 2019

IA No. 741 of 2019 in DFR No. 1338 of 2019

IA No. 742 of 2019 in DFR No. 838 of 2019

IA No. 743 of 2019 in DFR No. 1699 of 2019

IA No. 752, 753 of 2019 in DFR No. 1942 of 2019

A.No. 276 of 2018 & IA No. 1079 of 2018

A.No. 01 of 2016 & A.No. 09 of 2016 & IA No. 113 of 2016 & Batch

A.No. 246 of 2017 & 247 of 2017

A.No. 251 of 2017 & IA No. 358 of 19

A.No. 142 of 2019 & IA No. 616 of 2019

A.No. 323 of 2016

A.No. 196 of 2017

A.No. 294 of 2017 & IA No. 668 of 2017 IA No. 438, 956 of 2018

A.No. 375 of 2017

A.No. 378 of 2017

A.No. 350 of 2018 & IA No. 1191 of 19

A.No. 282 of 2016, A.No. 314 of 2016 & IA No. 649 of 2016, A.No. 313 of 2016 & IA No. 648 of 2016 & Batch

A.No. 362 of 2017

A.No. 122 of 2019

A.No. 128 of 2018 & IA No. 605 of 2018 & IA No. 391 of 2019

A.No. 269 of 2018

A.No. 26 of 2018 & IA No. 131 of 2018

A.No. 115 of 2018

A.No. 358 of 2018 & IA No. 1273 of 2018 & IA No. 575 of 2019

IA No. 908 of 2019 in DFR No. 2101 of 2019

IA Nos. 926 & 944 of 2019 in A.No. 138 of 2019 & IA No. 164 of 2019

IA No. 930 & 943 of 2019 in A.No. 277 of 2018 & IA No. 1199 of 2018

A.No. 74 of 2017

IA No. 666 of 2019 in DFR No. 1122 of 2019

IA No. 671 of 2019 in DFR No. 606 of 2019

IA No.714 of 2019 in DFR No. 928 of 2019

IA No. 722 of 2019 in DFR No. 419 of 2019

A.No. 153 of 2019 & IA No. 665 of 2019

A.No. 155 of 2019 & IA Nos. 679 & 680 of 2019

A.No. 173 of 2019 & IA No. 715 of 2019

A.No. 174 of 2019 & IA Nos. 716 & 717 of 2019

A.No. 175 of 2019 & IA Nos. 718 & 719 of 2019

A.No. 176 of 2019 & IA Nos. 720 & 721 of 2019

A.No. 177 of 2019 & IA Nos. 723 & 724 of 2019

A.No. 178 of 2019

A.No. 179 of 2019 & IA Nos. 725 & 906 of 2019

A.No. 271 of 2017 & IA Nos. 661 & 662 of 2019

A.No. 172 of 2018 & IA No. 393 of 2019

A.No. 214 of 2018

A.No. 355 of 2018 & IA Nos. 1721 of 2018 & IA No. 502 of 2019

A.No. 128 of 2019 & IA Nos. 563 & 564 of 2019

A.No. 142 of 2019 & IA No. 616 of 2019

IA No. 1055 of 2018 in A.No. 72 of 2016 & IA No. 1052 of 2018 in A.No. 100 of 2016 & IA No. 243 of 2016

IA No. 477 of 2019 in A.No. 223 of 2015 & IA No. 476 of 2019 in A.No. 225 of 2015 & Batch

IA No. 925 of 2019 in A.No. 81 of 2019

IA No. 935 in A.No. 111 of 2019 & IA No. 450 of 2019

A.No. 201 of 2014 & IA Nos. 316, 392, 394 of 2014 & IA No. 287 of 2015 & Batch

A.No. 217 of 2016 & 97 of 2018 & IA No. 243 of 2017

A.No. 302 of 2016 & IA No. 628 of 2016

A.No. 05 of 2017

A.No. 154 of 2017

A.No. 155 of 2017

A.Nos. 220 & 223 of 2017

A.No. 58 of 2018

A.No. 350 of 2017

A.No. 351 of 2017

A.No. 352 of 2017

IA No. 331 of 2019 in DFR No. 4929 of 2018

IA No. 430 of 2019 in DFR No. 277 of 2019

IA No. 496 of 2018 in DFR No. 930 of 2018

A.No. 72 of 2019

A.No. 66 of 2019 & IA No. 309 of 2019

A.No. 262 of 2018

A.No. 309 of 2018 & IA No. 570 of 2019

A.No. 121 of 2019

IA No. 43 of 2019 in A.No. 47 of 2019

OP No. 01 of 2018 & A.No. 104 of 2018

A.No. 81 of 2018

A.No. 264 of 2018

IA No. 663 of 2019 in A.No. 170 of 2019

IA Nos. 375, 925, 927 & 938 of 2019 in A.No. 81 of 2019

IA No. 914 of 2019 in DFR No. 1942 of 2019

IA Nos. 937 & 936 in A.No. 111 of 2019 & IA No. 450 of 2019

IA No. 470 of 2019 in DFR No. 2130 of 2018

IA No. 601 of 2019 in DFR No. 1397 of 2019

IA No. 681 of 2019 in DFR No. 721 of 2019

IA No. 690 of 2019, IA No. 686 of 2019 in DFR 3773 of 2018

IA No. 703 & 702 of 2019 in DFR No. 4243 of 2018

IA No. 699 of 2019 in DFR No. 1633 of 2019

IA No. 726 & 727 of 2019 in DFR No. 1915 of 2019

A.No. 157 of 2019

A.No. 158 of 2019 & IA No. 684 & 685 of 2019

A.No. 159 of 2019

A.No. 171 of 2019 & IA No. 711 of 2019 & IA No. 710 of 2019

A.No. 172 of 2019 & IA 712 & 713 of 2019

A.No. 160 of 2019 & IA No. 694 of 2019 & IA No. 695 of 2019

A.No. 358 of 2017 & IA No. 1612 of 2018

A.No. 361 of 2017 & IA No. 236 of 2019

A.No. 367 of 2017 & IA No. 237 of 2019

A.No. 75 of 2018

A.No. 273 of 2018 & IA No. 1340 of 2018

A.No. 279 of 2018 & IA No. 880 of 2018

A.No. 331 of 2018 & IA Nos. 1564 & 1868 of 2018

A.No. 123 of 2019

A.No. 142 of 2019 & IA No. 616 of 2019

A.No. 201 of 2014 & IA Nos. 316, 392 & 394 of 2014 & IA No. 287 of 2015 & Batch

A.No. 276 of 2018 & IA No. 1079 of 2018 & Batch

A.No. 170 of 2016

A.No. 47 of 2017 & IA No. 05 of 2017 & A.No. 87 of 2017

A.No. 114 of 2017

A.No. 282 of 2017 & IA No. 734 of 2017 & IA No. 485 of 2018

A.No. 31 of 2017 & A.No. 32 of 2017

A.No. 350 of 2017

A.No. 351 of 2017

A.No. 352 of 2017

A.No. 97 of 2019 & IA No. 435 of 2019

A.No. 201 of 2018

A.No. 325 of 2018 & IA No. 1195 of 2018

A.No. 359 of 2018 & IA No. 1451 of 2018

A.No. 286 of 2015 & A.No. 328 of 2016

A.No. 348 of 2017

A.No. 356 of 2017

A.No. 149 of 2018

IA No. 663 of 2019 in DFR No. 2015 of 2019

IA No. 914 of 2019 in DFR No. 1942 of 2019

IA No. 908 of 2019 in DFR No. 2101 of 2019

A.No. 74 of 2017

IA Nos. 307 & 305 of 2019 in DFR No. 4478 of 2018

IA No. 479 of 2019 in DFR No. 5052 of 2018

IA No. 666 of 2019 in DFR No. 1122 of 2019

IA No. 668 of 2019 in DFR No. 1489 of 2019

IA No. 671 of 2019 in DFR No. 606 of 2019

IA No. 673 of 2019 in DFR No. 559 of 2019

IA No. 675 of 2019 in DFR No. 931 of 2019

A.No. 153 of 2019 & IA No. 665 of 2019

A.No. 155 of 2019 & IA Nos. 679 & 680 of 2019

A.No. 356 of 2018 & IA No. 1349 of 2018

A.No. 54 of 2019 & IA Nos. 56, 607, 633 & 905 of 2019

IA No. 1389 of 2018 in A.No. 135 of 2018 & IA Nos. 631, 728 & 641 of 2018

A.No. 17 of 2016 & IA No. 35 of 2016 & IA No. 838 of 2017

A.No. 94 of 2016

A.No. 263 of 2016 & IA No. 549 of 2016

RP No. 10 of 2016 in A.No. 185 of 2013

A.No. 111 of 2016

A.No. 175 of 2016

A.No. 86 of 2017

A.No. 100 of 2017

A.No. 156 of 2017

A.No. 205 of 2017

A.No. 231 of 2017

A.No. 234 of 2017

A.No. 262 of 2017 & IA No. 389 of 2017 & IA Nos. 325 & 326 of 2019

A.No. 268 of 2017

A.No. 374 of 2017

A.No. 285 of 2018

A.No. 264 of 2014 & IA No. 538 of 2019, A.No. 173 of 2015 & IA No. 537 of 2019, A.No. 277 of 2015

IA.No. 522 of 2019 in DFR No. 5084 of 2018

A.No. 110 of 2019 & IA Nos. 481 & 483 of 2019

A.No. 127 of 2018 & IA No. 968 of 2018

A.No. 191 of 2018 & IA No. 440 of 2019

A.No. 195 of 2018 & IA No. 896 of 2018

IA.No. 29 of 2019 in A.No. 205 of 2018 & IA No. 241 of 2019

A.No. 402 of 2017 & IA No. 1177 of 2017

A.No. 48 of 2018 & IA No. 285 of 2018

A.No. 319 of 2018 & IA No. 1534 of 2018

A.No. 104 of 2016 & IA Nos. 249 & 250 of 2016

IA No. 918 of 2019 in DFR No. 2103 of 2019

IA No. 706 of 2019 in DFR No. 1917 of 2019

A.No. 69 of 2018

A.No. 72 of 2018

A.No. 70 of 2018 & IA Nos. 97 of 2018 & 238 of 2019

A.No. 71 of 2018 & IA Nos. 85 of 2018 & 239 of 2019

A.No. 283 of 2017, A.No. 131 of 2018 & A.No. 231 of 2018

A.No. 377 of 2017

A.No. 01 of 2019 & IA No. 11 of 2019

IA No. 593 of 2019 in DFR No. 1762 of 2019

IA Nos. 664 & 706 of 2019 in DFR No. 1917 of 2019

IA No. 704 of 2019 in DFR No. 1866 of 2019

IA No. 705 of 2019 in DFR No. 1915 of 2019

A.No. 03 of 2017 & IA No. 03 of 2017 & IA No. 253 of 2018

A.No. 70 of 2017

A.Nos. 228 & 235 of 2018

A.No. 15 of 2016

A.No. 59 of 2016 & IA No. 150 of 2016 & Batch

A.No. 71 of 2016

A.No. 231 of 2016 & IA No. 495 of 2016 & Batch

A.No. 331 of 2016 & IA No. 701 of 2016

A.No. 212 of 2017

A.Nos. 51, 52, 53, 57 of 2018 & A.No. 159 of 2018 & IA Nos. 743 & 761 of 2018 and Batch

A.No. 291 of 2018 & IA No. 1432 of 2018

A.No. 317 of 2018 & IA No. 1527 of 2018

A.No. 68 of 2016 & IA No. 175 of 2016 & A.No. 69 of 2016 & IA No. 176 of 2016

A.No. 141 of 2018 & IA No. 667 of 2018

A.No. 384 of 2018

IA No. 691 of 2019 in DFR No. 2047 of 2019

IA No. 531 in DFR No. 241 of 2019

A.No. 160 of 2019 & IA Nos. 694 & 695 of 2019

A.No. 271 of 2017 & IA Nos. 661 & 662 of 2019

A.No. 324 of 2018 & IA No. 618 of 2019

A.No. 374 of 2018

A.No. 62 of 2019 & IA Nos. 270 & 634 of 2019

IA No. 37 of 2019 in A.No. 30 of 2019

A.Nos. 79 & 153 of 2016

A.No. 176 of 2017

A.No. 130 of 2018 & IA No. 610 of 2018

A.No. 163 of 2017 & IA No. 399 of 2017

A.No. 198 of 2017 & IA No. 971 of 2017

A.No. 284 of 2017 & 09 of 2018 & IA No. 994 of 2017

A.No. 08 of 2018 & IA No. 793 of 2018

A.No. 137 of 2018

A.No. 138 of 2018

A.No. 212 of 2018

A.No. 133 of 2018 & IA No. 591 of 2018 & IA No. 171 of 2019

A.No. 134 of 2018 & IA No. 595 of 2018 & IA No. 170 of 2019

A.No. 104 of 2016 & IA Nos. 249 & 250 of 2016

A.No. 284 of 2015 & IA No. 68 of 2016 & A.No. 288 of 2015 & IA No. 69 of 2016

IA No. 660 of 2019 in A.No. 265 of 2015

A.No. 343 of 2018 & IA No. 1674 of 2018 & IA No. 1824 of 2018

A.No. 401 of 2018

A.No. 329 of 2017

IA No. 654 of 2019 in A.No. 311 of 2018 & IA Nos. 1531, 1468 & 1467 of 2018

IA Nos. 316 & 317 of 2019 IN DFR No. 4978 of 2018

IA No. 193 of 2019 in DFR No. 4471 of 2018

IA No. 509 of 2019 in DFR No. 4981 of 2018

IA No. 631 of 2019 in DFR No. 468 of 2019

A.No. 145 of 2019

A.No. 284 of 2018 & IA No. 1313 of 2018

A.No. 153 of 2018 & IA No. 632 of 2019

A.No. 240 of 2018 & IA No. 652 of 2019

A.No. 402 of 2018 & IA No. 1907 of 2018

A.Nos. 118 & 151 of 2016

A.No. 88 of 2017

A.No. 174 of 2017 & IA No. 414 of 2017

A.No. 179 of 2017

A.No. 91 of 2018 & IA No. 777 of 2017

A.No. 283 of 2018 & IA Nos. 1317 & 1316 of 2018

A.No. 18 of 2019 & IA No. 138 of 2019

IA No. 36 of 2019 in A.No. 22 of 2019 & IA No. 1483 of 2018

A.No. 260 of 2016 & IA Nos. 06 & 902 of 2018

A.No. 334 of 2018 & IA No. 1486 of 2018

A.No. 151 of 2019 & IA Nos. 556 & 555 of 2019

A.No. 152 of 2019 & IA Nos. 559 & 558 of 2019

A.No. 349 of 2018

IA No. 125 of 2019 in A.No. 77 of 2018 & IA No. 318 of 2018

IA.Nos. 655 & 656 of 2019 in DFR No. 1946 of 2019

IA No. 645 of 2019 in DFR No. 1918 of 2019

IA No. 625 of 2019 in DFR No. 637 of 2019

A.No. 148 of 2019 & IA Nos. 636 & 637 of 2019

A.No. 144 of 2019

A.No. 85 of 2019

A.No. 241 of 2018 & IA No. 605 of 2019

A.No. 313 of 2018

A.No. 321 of 2018 & IA No. 1543 of 2018 & 1542 of 2018 & IA Nos. 579 & 580 of 2019

IA No. 142 of 2019 in A.No. 35 of 2019 & IA No. 143 of 2019 & IA No. 638 of 2019

A.No. 373 of 2018

A.No. 34 of 2019 & IA Nos. 181 & 620 of 2019

IA No. 142 of 2019 in A.No. 35 of 2019 & IA No. 143 of 2019 & IA No. 638 of 2019

A.No. 18 of 2016 & IA No. 37 of 2016

A.No. 113 of 2019 & IA No. 485 of 2019

A.No. 143 of 2016 & IA No. 310 of 2016 & A.No. 144 of 2016 & IA No. 311 of 2016

A.No. 79 of 2017

A.No. 80 of 2017

A.No. 286 of 2017

A.No. 325 of 2017

A.No. 93 of 2017

A.No. 246 of 2017 & A.No. 247 of 2017

IA No. 646 of 2019 in DFR No. 1946 of 2019

IA Nos. 271 & 272 of 2019 in DFR No. 4770 of 2018

IA Nos. 581, 582 & 583 of 2019 in DFR No. 1187 of 2019

IA Nos. 584, 585 & 586 of 2019 in DFR No. 1236 of 2019

IA Nos. 647, 648, 649, 650 & 651 of 2019 in DFR No. 1870 of 2019

A.No. 100 of 2019 & IA Nos. 178 & 179 of 2019

A.No. 376 of 2018 & IA Nos. 1814 & 1815 of 2018

A.No. 190 of 2018 & IA No. 878 of 2018

A.No. 221 of 2018

A.No. 248 of 2018

A.No. 320 of 2018 & IA No. 1292 of 2018

A.No. 28 of 2018

A.No. 238 of 2015 & A.No. 296 of 2015 & IA No. 434 of 2015 & A.No. 12 of 2016

A.No. 204 of 2016 & IA No. 195 of 2019

A.No. 88 of 2019 & IA No. 372 of 2019

IA No. 153 of 2019 in DFR No. 405 of 2019

A.No. 146 of 2019 & IA No. 626 of 2019

A.No. 346 of 2017 & IA No. 924 of 2017

A.No. 347 of 2017 & IA No. 927 of 2017

A.No. 361 of 2018

A.No. 70 of 2019

A.No. 128 of 2015 & IA No. 203 of 2015 & Batch

A.Nos. 222 & 223 of 2014, A.Nos. 108 & 213 of 2016 & A.No. 38 of 2018

A.No. 223 of 2015 & IA No. 477 of 2019 & Batch

A.No. 05 of 2016 & IA No. 531 of 2016, IA No. 309 of 2017 & IA No. 504 of 2018

A.No. 188 of 2017 & IA No. 446 of 2017

A.No. 235 of 2017

A.No. 238 of 2017

A.No. 310 of 2017

A.No. 167 of 2018 & IA No. 806 of 2018

A.No. 105 of 2015 & IA No. 169, 242 of 2015 & Batch

A.No. 147 of 2016 & IA No. 316 of 2016

A.No. 379 of 2018 & IA No. 1739, 1740, 1741 of 2018

A.No. 380 of 2018 & IA No. 1735, 1736, 1737 of 2018

A.Nos. 139, 148 & 200 of 2016

IA No. 635 of 2019 in DFR No. 1870 of 2019

IA No. 610 of 2019 in A.No. 192 of 2018

IA No. 554 of 2019 in DFR No. 1350 of 2019

IA No. 557 of 2019 in DFR No. 1351 of 2019

IA No. 1889 of 2018 in DFR No. 4069 of 2018

A.No. 111 of 2018 & IA No. 265 of 2018 & A.No. 112 of 2018 & IA No. 263 of 2018

A.No. 296 of 2018 & IA Nos. 941 & 1330 of 2018

A.No. 260 of 2018 & IA No. 1114 of 2018

A.No. 279 of 2018 & IA No. 880 of 2018

RP No. 01 of 2019 in A.No. 175 of 2015

A.No. 46 of 2019 & IA No. 629 of 2019

A.No. 140 of 2016

IA No. 581 of 2019 in DFR No. 1187 of 2019

IA No. 584 of 2019 in DFR No. 1236 of 2019

IA No. 321 of 2019 in DFR No. 5118 of 2019

A.No. 147 of 2019 i& IA No. 613 of 2019

A.No. 147 of 2019 & IA No. 614 of 2019

IA No. 307, 305 of 2019 in DFR No. 4478 of 2018

IA No. 433 of 2019 in DFR No. 4984 of 2018

A.No. 204 of 2017

A.No. 237 of 2017

A.No. 403 of 2017 & IA No. 1179 of 2017 and A.No. 04 of 2018 & IA No. 24 of 2018 & Batch

A.No. 120 of 2018 & IA No. 430 of 2018 & 42 of 2018

A.No. 327 of 2018 & IA No. 1342 of 2018

A.No. 338 of 2018 & IA No. 1336, 1337 of 2018, 519 of 19

A.No. 362 of 2018 & IA No. 1454 of 2018 & IA No. 596 of 2019

A.No. 51 of 2019 & IA Nos. 1646 of 2018 & 1645 of 2019

IA No. 299 of 2019 IN A.No. 58 of 2017 & IA No. 162 of 2017 & 363 of 2017, 615 of 19

A.No. 03 of 2017 & IA No. 03 of 2017 & IA No. 253 of 2018

A.No. 199 of 2017 & IA No. 617 of 2019

A.Nos. 223 of 2015 & 225 of 2015 & Batch

A.No. 158 of 2016

A.No. 225 of 2016

A.No. 99 of 2017

A.No. 167 of 2017 & IA No. 260 of 2017 & Batch

A.No. 309 of 2017

A.No. 326 of 2017

A.No. 74 of 2017

IA No. 610 of 2019 in A.No. 192 of 2018

A.No. 100 of 2019 & IA No. 178 of 2019

A.No. 247 of 2018

A.No. 197 of 2015

A.No. 88 of 2019 & IA No. 372 of 2019

IA No. 611 of 2019 in DFR No. 1794 of 2019

A.No. 142 of 2019 & IA No. 616 of 2019

A.No. 67 of 2019 & IA Nos. 517, 310, 311 of 2019

A.No. 76 of 2019 & IA No. 86 of 2019

A.No. 126 of 2019 & IA Nos. 533 & 534 of 2019

A.No. 93 of 2019

A.No. 94 of 2019

A.No. 95 of 2019

A.No. 55 of 2016 & IA No. 642 of 2017

A.No. 108 of 2017 & A.No. 142 of 2017 & IA No. 272 of 2017 & A.No. 184 of 2017 & IA Nos. 404 of 2017 & 648 of 2017

A.No. 227 of 2016

A.No. 243 of 2016

A.Nos. 288 of 2016 & 84 of 2017 & IA No. 97 of 2017 & A.No. 85 of 2017

A.No. 02 of 2017

RP No. 06 of 2017 in A.No. 74 of 2015

A.No. 189 of 2017

A.No. 211 of 2017

A.No. 113 of 2015 & IA Nos. 184, 185, 186 of 2015 & 1255 of 2018

A.No. 174 of 2016 & IA Nos. 380 of 2016 & 884 & 885 of 2018

A.No. 305 of 2016

A.No. 386 of 2018 & IA Nos. 1494, 1495, 1496, 1497 & 1688 of 2018

IA Nos. 279, 614 of 2017 & 1158 of 2018 in A.No. 160 of 2017

IA Nos. 566 & 568 of 2019 in DFR No. 1561 of 2019

EP No. 04 of 2018 in A.No. 343 of 2016

A.No. 65 of 2019 & IA No. 301 of 2019

A.No. 72 of 2019

A.No. 134 of 2019 & IA No. 1764 of 2018

A.No. 109 of 2018

A.No. 110 of 2018

A.No. 294 of 2018 & IA No. 1510 of 2018 & IA Nos. 446 & 594 of 2019

A.No. 302 of 2018 & IA No. 1120 of 2018

A.No. 352 of 2018 & IA No. 1704 of 2018

IA No. 612 of 2019 in DFR No. 1525 of 2019

A.No. 172 of 2017 & A.No. 383 of 2017 & A.No. 385 of 2017 & Batch

A.No. 36 of 2019 & IA No. 1853 of 2018, IA No. 343 of 2019

A.No. 37 of 2019 & IA No. 67 of 2019

A.No. 38 of 2019 & IA No. 65 of 2019

A.No. 39 of 2019 & IA No. 63 of 2019

A.No. 52 of 2019 & IA No. 1856 of 2018

A.No. 53 of 2019 & IA No. 1851 of 2018

A.No. 163 of 2018

A.No. 391 of 2018 & IA No. 597 , 604 of 2019

A.No. 14 of 2019 & IA No. 1672 of 2018

A.No. 15 of 2019 & IA No. 1670 of 2018

A.No. 63 of 2019

IA No. 37 of 2019 IN A.No. 30 of 2019

A.No. 125 of 2017

A.No. 251 of 2017 & IA No. 358 of 2019

A.No. 203 of 2016 & IA No. 987 of 2017

A.No. 266 of 2016 & IA No. 561 of 2016

A.No. 23 of 2017

A.No. 307 of 2017 & IA No. 586 of 2017 & A.No. 344 of 2017

A.No. 31 of 2018 & IA No. 1398 of 2018

IA No. 268 of 2019 in DFR No. 4640 of 2018 & IA No. 368 of 2019

IA No. 554 of 2019 in DFR No. 1350 of 2019

IA No. 557 of 2019 in DFR No. 1351 of 2019

A.No. 360 of 2018

A.No. 134 of 2019 & IA No. 1764 of 2018

A.No. 127 of 2019 & IA No. 540 of 2019

A.No. 394 of 2018

A.No. 395 of 2018

A.No. 398 of 2018

A.No. 399 of 2018

A.No. 135 of 2019 & IA No. 464 of 2019

A.No. 238 of 2015 & A.No. 296 of 2015 & IA No. 434 of 2015 & A.No. 12 of 2016

IA No. 125 of 2019 in A.No. 77 of 2019 & IA No. 318 of 2018

A.No. 239 of 2015 & IA No. 885 of 2017 & A.No. 240 of 2015 & A.No. 241 of 2015 & A.No. 203 of 2015

A.No. 242 of 2015 & IA Nos. 462 & 463 of 2015

A.No. 54 of 2018

A.No. 186 of 2018 & IA No. 525 of 2018 & IA No. 448 of 2019

IA No. 1438 of 2018 & 36 of 2019 in A.No. 22 of 2019

IA No. 592 of 2019 IN DFR No. 1689 of 2019

IA No. 1438 of 2018 & 36 of 2019 in A.No. 22 of 2019

A.No. 349 of 2017 & IA Nos. 945 of 2017 & IA No. 292 of 2019

IA No. 277 of 2019 IN A.No. 117 of 2017 & IA No. 278 of 2019 IN A.No. 118 of 2017

IA No. 303 of 2019 IN DFR No. 4707 of 2018

IA Nos. 562 & 560 of 2019 IN DFR No. 61 of 2019

A.No. 130 of 2019

A.No. 131 of 2019 & IA Nos. 1551 & 1552 of 2018

A.No. 109 of 2017

A.No. 288 of 2017 & IA No. 628 of 2017

A.No. 396 of 2017 & IA No. 852 of 2017 & A.No. 397 of 2017 & IA No. 849 of 2017

A.No. 103 of 2018

A.No. 256 of 2018 & IA No. 1039 of 2018

A.No. 397 of 2018 & IA Nos. 934, 933, 935 & 1895 of 2018

A.No. 125 of 2019 & IA Nos. 490, 489 & 491 of 2019

A.No. 289 of 2014

A.Nos. 77, 136 & 324 of 2016

A.No. 53 of 2017 & IA No. 595 of 2019

A.No. 33 of 2019 & IA No. 172 of 2019

A.No. 210 of 2016 & IA No. 450 of 2016 and A.No. 279 of 2016 & IA No. 576 of 2016

A.No. 219 of 2016 & Batch

A.No. 230 of 2016

A.No. 240 of 2016

A.No. 339 of 2016 & IA No. 736 of 2016

A.No. 59 of 2018

A.No. 155 of 2018

IA No. 80 of 2019 in DFR No. 4060 of 2018 & IA No. 214 of 2019

IA Nos. 271 & 272 of 2019 in DFR No. 4770 of 2018

IA No. 581 of 2019 in DFR No. 1187 of 2019

IA No. 584 of 2019 in DFR No. 1236 of 2019

A.No. 84 of 2019

A.No. 137 of 2019 & IA No. 1884 of 2018

A.No. 56 of 2019

A.No. 104 of 2019 & IA No. 454 of 2019

A.No. 148 of 2018 & IA No. 456 of 2018 & A.No. 253 of 2018 & & IA No. 129 of 2019 & Batch

A.No. 293 of 2018

A.No. 21 of 2019

IA No. 43 of 2019 in A.No. 47 of 2019

A.No. 300 of 2015 & IA No. 631 of 2016

A.No. 193 of 2018

A.No. 225 of 2018 & IA No. 128 of 2019

IA No. 1908 of 2018 in DFR No. 4178 of 2018

IA No. 229 of 2019 in DFR No. 4168 of 2018

IA Nos. 542 & 541 of 2019 in DFR No. 1272 of 2019

IA No. 601 of 2019 in DFR No. 1397 of 2019

A.No. 59 of 2019

A.No. 71 of 2019 & IA No. 1902 of 2018

A.No. 116 of 2019 & IA Nos. 505 & 558 of 2019

A.No. 140 of 2019 & IA Nos. 159, 158 & 160 of 2019

A.No. 354 of 2018 & IA No. 140 of 2019

A.No. 390 of 2018

IA No. 876 of 2018 in A.No. 187 of 2018

IA No. 1410 of 2018 in A.No. 286 of 2018 & IA No. 1409 of 2018

IA No. 36 of 2019 in A.No. 22 of 2019 & IA No. 1483 of 2018

A.No. 337 of 2016 & IA No. 730 of 2016 & IA Nos. 58, 711 & 951 of 2017 & Batch

A.No. 53 of 2017 & IA No. 595 of 2019

A.No. 61 of 2016 & IA No. 153 of 2016 & IA No. 281 of 2019

A.No. 263 of 2016 & IA No. 549 of 2016

A.Nos. 291 of 2016 & 92 of 2017

A.No. 344 of 2016

A.No. 146 of 2017

A.No. 177 of 2017

A.No. 274 of 2017 & IA No. 434 of 2017

A.No. 269 of 2017 & IA No. 436 of 2017 & Batch

A.No. 285 of 2017 & IA No. 577 of 2017

RP No. 02 of 2019 & IA No. 167 of 2019 in A.No. 359 of 2017 & A.No. 336 of 2017

IA Nos. 271 & 272 of 2019 in DFR No. 4770 of 2018

A.No. 65 of 2019 & IA No. 301 of 2019

A.No. 134 of 2019 & IA No. 1764 of 2018

A.No. 138 of 2019 & IA No. 164 of 2019

A.No. 139 of 2019

A.No. 141 of 2019 & IA Nos. 598 & 599 of 2019

A.No. 222 of 2018

A.No. 223 of 2018 & IA No. 600 of 2019

A.No. 277 of 2018 & IA No. 1199 of 2018

IA No. 573 of 2019 in DFR No. 1646 of 2019

IA No. 592 of 2019 in DFR No. 1689 of 2019

IA No. 593 of 2019 in DFR No. 1762 of 2019

A.No. 57 of 2019 & IA No. 552 of 2019

A.No. 58 of 2019 & IA No. 551 of 2019

IA No. 36 of 2019 in A.No. 22 of 2019 & IA No. 1483 of 2018

IA No. 378 of 2019 in A.No. 202 of 2018

A.No. 40 of 2017

A.No. 276 of 2018 & IA No. 1079 of 2018 & Batch

A.No. 305 of 2018 & IA No. 1750 of 2018

A.No. 276 of 2015 & IA No. 1440 of 2018

A.No. 182 of 2016

A.No. 90 of 2017

A.No. 116 of 2017

A.No. 265 of 2017 & IA No. 249 of 2017 & A.No. 392 of 2017

A.No. 322 of 2017

A.No. 201 of 2014 & IA No. 314, 392, 394 of 2014 & 287 of 2015 & Batch

A.No. 133 of 2019 & IA Nos. 74 & 342 of 2019

A.No. 135 of 2019 & IA Nos. 464 & 465 of 2019

A.No. 172 of 2017 & A.No. 383 of 2017 & A.No. 385 of 2017 & Batch

IA No. 573 of 2019 IN DFR No. 1646 of 2019

A.No. 57 of 2019 & IA No. 552 of 2019

A.No. 58 of 2019 & IA No. 551 of 2019

A.No. 116 of 2019 & IA No. 505 of 2019, 588 of 2019

A.No. 126 of 2019 & IA No. 533 OF 2019, 534 of 2019

A.No. 356 of 2018 & IA No. 1349 of 2018

A.No. 70 of 2019

IA No. 37 of 2019 IN A.No. 30 of 2019

A.No. 55 of 2016 & IA No. 642 of 2017

A.No. 70 of 2017

A.No. 113 of 2019 & IA No. 485 of 2019

A.No. 276 of 2015 & IA No. 1440 of 2018

A.No. 80 of 2016

A.No. 329 of 2016

A.No. 14 of 2017 & 49 of 2017 & 54 of 2017 & IA No. 153 of 2017 & 152 of 2017

A.No. 107 of 2017 & IA No. 146 of 2017

A.No. 114 of 2017

A.No. 162 of 2018

A.No. 292 of 2014 in IA No. 25 of 2015, IA No. 216 of 2016, IA No. 419 of 2017, IA No. 547, 548 of 2018

A.No. 147 of 2016 & IA No. 316 of 2016

IA No. 572 of 2019 in DFR No. 1629 of 2019

IA No. 87 & 88 of 2019 in DFR No. 3886 of 2018

IA No. 590 of 2019 in DFR No. 1046 of 2019

A.No. 108 of 2019 & IA No. 468 of 2019

A.No. 400 of 2018 & IA No. 589 of 2019

A.No. 32 of 2019 & IA Nos. 101 & 487 of 2019

A.No. 83 of 2019

A.No. 80 of 2018

A.No. 114 of 2018

RP No. 02 of 2019 & IA No. 167 of 2019 in A.No. 359 of 2017 & A.No. 336 of 2017

A.No. 340 of 2018 & IA No. 1636 of 2018 & 34 of 2019

A.No. 341 of 2018 & IA No. 1638 of 2018 & 34 of 2019

A.No. 102 of 2019 & IA No. 436 of 2019

A.No. 106 of 2018 & IA Nos. 513 of 2018 & 32 of 2019 & Batch

A.No. 17 of 2016 & IA No. 35 of 2016 & IA No. 838 of 2017

A.No. 278 of 2018 & IA Nos. 1386 of 2018, 1388 of 2018 & IA No. 1529 of 2018

A.No. 01 of 2016 & A.No. 09 of 2016 & IA No. 113 of 2016 & Batch

A.No. 26 of 2017 & 27 of 2017 & 318 of 2017 & IA No. 74 of 2017

A.No. 213 of 2017 & IA No. 1173 of 2018

A.No. 298 of 2014 & A.No. 86 of 2016 & IA No. 204 of 2016 & Batch

IA No. 574 of 2019 in IA No. 575 of 2019 in A.No. 358 of 2018

IA No. 1883 of 2018 in DFR No. 3592 of 2018

IA No. 163 of 2019 in DFR No. 4148 of 2018

IA No. 581 of 2019 in DFR No. 1187 of 2019

IA No. 584 of 2019 in DFR No. 1236 of 2019

A.No. 86 of 2018 & IA No. 107 of 2018 & Batch

A.No. 40 of 2019 & IA Nos. 192 & 553 of 2019

A.No. 226 of 2015 & IA No. 371 of 2015

A.No. 15 of 2018

A.No. 108 of 2018

A.No. 353 of 2018 & IA No. 1408 of 2018 & IA No. 187 of 2019

A.No. 128 of 2019 & IA Nos. 563, 564 of 2019

A.No. 123 of 2019

A.No. 337 of 2018 & IA Nos. 258 & 524 of 2019

A.No. 364 of 2018 & IA No. 460 of 2019

IA No. 172 of 2019 in A.No. 33 of 2019

A.No. 128 of 2015 & IA No. 203 of 2015 & A.No. 171 of 2015 & IA No. 281 of 2015 & A.No. 60 of 2017

A.No. 107 of 2016 & 345 of 2016 & IA No. 761 of 2016

A.No. 365 of 2017 & A.No. 210 of 2018

A.No. 228 of 2018 & A.No. 235 of 2018

A.No. 2 of 2016 & IA No. 2 of 2016 & A.No. 27 of 2016 & A.No. 230 of 2018 & IA No. 502 of 2018

A.No. 127 of 2016

A.No. 82 of 2017

A.No. 194 of 2017

A.No. 229 of 2017

A.No. 116 of 2018

A.No. 123 of 2018

IA.No. 566, 568 of 2019 IN DFR No. 1561 of 2019

A.No. 25 of 2019 & IA No. 22 of 2019

A.No. 292 of 2014 in IA No. 25 of 2015 & IA No. 216 of 2016 & IA No. 419 of 2017 & IA No. 547 of 2018 & 548 of 2018

A.No. 147 of 2016 & IA No. 316 of 2016

A.No. 379 of 2018 & IA No. 1739, 1740, 1741 of 2018

A.No. 380 of 2018 & IA No. 1735, 1736, 1737 of 2018

A.No. 234 of 2018 & IA Nos. 33 & 240 of 2018

A.No. 48 of 2019 & IA No. 112 of 2019

A.No. 365 of 2018 & IA No. 1627 of 2018

A.No. 169 of 2018 & IA No. 1706 of 2018

IA No. 466 of 2019 in DFR No. 967 of 2019

A.No. 119 of 2019

A.No. 129 of 2019 & IA No. 565 of 2019

A.No. 68 of 2019

A.No. 69 of 2019

A.No. 104 of 2019 & IA No. 454 of 2019

A.No. 108 of 2019 & IA Nos. 467, 468 & 469 of 2019

IA No. 29 of 2019 in A.No. 205 of 2018 & IA No. 241 of 2019

A.No. 273 of 2015 & IA Nos. 441 of 2015

A.No. 357 of 2017 & IA Nos. 969 of 2017 & 549 of 2019 & A.No. 22 of 2018

IA No. 1055 of 2018 IN A.No. 72 of 2016 & & IA No. 1052 of 2018 IN A.No. 100 of 2016 IA No. 243 of 2016

IA No. 542, 541 of 2019 in DFR No. 1272 of 2019

IA No. 531 2019 in DFR No. 241 of 2019

A.No. 120 of 2019 & IA No. 530 of 2019

A.No. 14 of 2019 & IA No. 1672 of 2018

A.No. 15 of 2019 & IA No. 1670, 546 of 2019

A.No. 86 of 2019

A.No. 313 of 2017 & IA No. 779 of 2017

A.No. 314 of 2017 & IA No. 781 of 2017

A.No. 315 of 2017 & IA No. 783 of 2017

A.No. 267 of 2018

A.No. 321 of 2018 & IA No. 1543, 1542 of 2018

A.No. 348 of 2018 & IA Nos. 1602 & 1603 of 2018

A.No. 07 of 2019 & IA Nos. 25, 26 & 27 of 2019

A.No. 9 of 2019 & IA No. 1667, 1668 of 2018

A.No. 11 of 2019 & IA No. 1664, 1665 of 2018

IA No. 204 of 2019 in A.No. 289 of 2018

A.No. 301 of 2016 & IA No. 626 of 2016 & 627 of 2016

A.No. 40 of 2017

A.No. 91 of 2017

A.No. 137 of 2017

A.No. 157 of 2017

A.No. 360 of 2017 & IA No. 786 of 2018

A.No. 34 of 2018

A.No. 43 of 2018

A.No. 330 of 2018

A.No. 134 of 2016 & IA No. 304 of 2016, A.No. 138 of 2016 & IA No. 168 of 2019, A.No.149 of 2016 & Batch

A.No. 248 of 2017 & 249 of 2017 & 345 of 2017

IA No. 554 of 2019 in DFR No. 1350 of 2019

IA No. 557 of 2019 in DFR No. 1351 of 2019

A.No. 97 of 2019 & IA No. 435 of 2019

A.No. 121 of 2019

A.No. 122 of 2019

A.No. 66 of 2019

A.No. 274 of 2018

A.No. 336 of 2018 & IA No. 536 of 2019

A.No. 363 of 2018 & IA Nos. 550 of 2019 & 550 of 2019

A.No. 368 of 2018

A.No. 27 of 2019 & IA No. 1719 of 2018

A.No. 402 of 2017 & IA No. 1177 of 2017

IA No. 162 of 2019 in DFR No. 4281 of 2018

IA No. 509 of 2019 in DFR No. 4981 of 2018

A.No. 118 of 2019 & IA No. 525 of 2019

A.No. 126 of 2019 & IA Nos. 533 & 534 of 2019

A.No. 31 of 2019 & IA No. 1755 of 2019

A.No. 369 of 2017

A.No. 171, 173, 174, 175 & 188 of 2018

A.No. 11 of 2018 & IA Nos. 297 & 392 of 2019

A.No. 335 of 2018 & IA No. 1414 of 2018

A.No. 232 of 2017 & IA No. 572 of 2017

A.No. 289 of 2014

A.No. 137 of 2016 & 182 of 2017

A.No. 55 of 2017 & 22 of 2017 & IA No. 694 of 2018 & A.No. 208 of 2017 & IA Nos. 352 & 354 of 2017

A.No. 253 of 2017 & Batch

A.No. 287 of 2017

A.No. 73 of 2018 & IA No. 254 of 2019

A.No. 134 of 2016 & IA No. 304 of 2016, A.No. 138 of 2016 & IA No. 168 of 2019, A.No. 149 of 2016 & Batch

A.No. 150 of 2017 & IA No. 651 of 2017 & IA No. 632 of 2018

A.No. 250 of 2018 & IA No. 361 of 2019

IA No. 1763 of 2018 in DFR No. 3298 of 2018

IA No. 73 of 2019 in DFR No. 3722 of 2018 & IA Nos. 342 of 2019

IA No. 522 of 2019 in DFR No. 5084 of 2018

A.No. 61 of 2019

A.No. 119 of 2019

A.No. 02 of 2019 & IA No. 16 of 2019

A.No. 55 of 2019

A.No. 92 of 2018 & IA No. 188 of 2019

A.No. 211 of 2018 & IA No. 995 of 2018

A.No. 312 of 2018 & IA No. 535 of 2019

A.No. 329 of 2018 & IA No. 1571 of 2018 & 518 of 2019

A.No. 32 of 2018

A.No. 44 of 2018 & IA No. 230 of 2018

A.No. 56 of 2018 & IA No. 640 of 2018

A.No. 127 of 2019 & IA No. 540 of 2019 & IA No. 539 of 2019

A.No. 44 of 2019 & IA Nos . 124 & 123 of 2019

A.No. 207 of 2017

A.No. 372 of 2018

IA No. 288 of 2019 in A.No. 138 of 18

IA No. 69 of 2019 in A.No. 255 of 19

A.No. 118 of 2016 & 151 of 2016

A.No. 304 of 2016 & A.No. 96 of 2017 & 159 of 2017 & Batch

A.No. 202 of 2018 & A.No. 305 of 2018 & IA No. 1750 of 2018

A.Nos. 25 of 2017 & 311 of 2017

A.No. 52 of 2017 & IA No. 145 of 2017 & Batch

A.No. 101 of 2017

A.No. 110 of 2017

A.No. 146 of 2017

A.No. 178 of 2017

A.No. 180 of 2017

A.No. 200 of 2017 & IA No. 394 of 2017

A.No. 240 of 2017

A.No. 269 of 2017 & Batch

A.No. 285 of 2017 & IA No. 577 of 2017

A.No. 228 of 2018

A.No. 113 of 2019 & IA No. 485 of 2019

A.No. 105 of 2015 & IA Nos. 169 & 242 of 2015 & Batch

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & IA No. 167 of 2016 & 332 of 2016 & 387 of 2016 & Batch

A.No. 365 of 2018 & IA Nos. 1627 & 1628 of 2018

A.No. 250 of 2018 & IA No. 361 of 2019

A.No. 260 of 2018 & IA No. 1114 of 2018

IA Nos. 529, 526 & 527 of 2019 in DFR No. 5021 of 2018 & IA No. 528 of 2019

A.No. 318 of 2018 & IA No. 1137 of 2018

A.No. 345 of 2018 & IA No. 1369 of 2018

A.No. 346 of 2018 & IA No. 1364 of 2018

A.No. 347 of 2018 & IA No. 1359 of 2018

A.No. 49 of 2019 & IA No. 1819 of 2018

IA No. 466 of 2019 in DFR No. 967 of 2019

A.No. 298 of 2018

RP No. 01 of 2019 in A.No. 175 of 2015

A.No. 283 of 2017 & A.No. 131 and 231 of 2018

A.No. 168 of 2018

IA No. 515 of 2019 in DFR No. 1565 of 2019

IA No. 516 of 2019 in DFR No. 1361 of 2019

A.No. 337 of 2018 & IA Nos. 258 & 524 of 2019

A.No. 60 of 2019 & IA No. 1899 of 2018

IA No. 204 of 2019 in A.No. 289 of 2018

A.No. 18 of 2016 & IA No. 37 of 2016

A.No. 246 of 2017 & A.No. 247 of 2017

A.No. 152 of 2016 & IA No. 1162 of 2018

A.No. 198 of 2016

A.No. 13 of 2017 & A.No. 219 of 2017 & IA Nos. 195 & 106 of 2019

A.No. 34 of 2017 & IA Nos. 403 & 487 of 2017

A.No. 83 of 2017

A.No. 112 of 2017

A.No. 141 of 2017 & IA No. 359 of 2017

A.No. 186 of 2017 & IA No. 437 of 2017

A.No. 222 of 2017 & IA No. 449 of 2017

A.No. 226 of 2017 & IA No. 452 of 2017

A.No. 236 of 2017 & IA No. 421 of 2017

A.No. 323 of 2017 & IA No. 828 of 2017

A.No. 331 of 2017 & IA Nos. 857 & 950 of 2017

A.No. 123 of 2018

A.No. 134 of 2016 & IA No. 304 of 2016, A.No. 138 of 2016 & IA No. 168 of 2019 & Batch

IA No. 268 of 2019 in DFR No. 4640 of 2018 & IA No. 368 of 2019

A.No. 72 of 2019

A.No. 88 of 2019 & IA No. 372 of 2019

A.No. 209 of 2018

A.Nos. 157, 158, 177 & 266 of 2018

A.No. 180 of 2018

A.No. 181 of 2018

A.No. 182 of 2018

A.No. 183 of 2018

A.No. 184 of 2018

A.No. 20 of 2019 & IA No. 421 of 2019

IA No. 125 of 2019 in A.No. 77 of 2019 & IA No. 318 of 2018

A.No. 119 of 2018 & IA No. 577 of 2018

A.Nos. 215, 232 & 383 of 2018

IA No. 506 of 2019 in DFR No. 1397of 2019

IA No. 277 of 2019 in A.No. 117 of 2017 & IA No. 278 of 2019 in A.No. 118 of 2017

A.No. 328 of 2018 & IA No. 1567 of 2018 & IA No. 244 of 2019 & Batch

A.No. 04 of 2019 & IA No. 1805 of 2018 & IA No. 246 of 2019

A.No. 08 of 2019 & IA No. 1831 of 2018 & IA No. 248 of 2019

A.No. 10 of 2019 & IA No. 1807 of 2018 & IA No. 247 of 2019, A.No. 12 of 2019 & IA No. 1829 of 2018 & IA No. 242 of 2019

A.No. 116 of 2019 & IA No. 505 of 2019

A.No. 322 of 2018 & IA No. 1549 of 2018 & IA No. 245 of 2019

IA No. 299 of 2019 in A.No. 58 of 2017 & IA Nos. 162 of 2017 & 363 of 2017

A.No. 265 of 2013 & IA No. 357 of 2013 & IA No. 110 of 2014 & IA No. 159 of 2015 & IA No. 1474 of 2018 & Batch

A.No. 144 of 2015 & IA Nos. 220 & 221 of 2019

A.No. 232 of 2017 & IA No. 572 of 2017

A.No. 37 of 2017

A.No. 215 of 2017

A.No. 260 of 2017

A.No. 264 of 2017

A.No. 294 of 2017 & IA Nos. 668 of 2017 & IA Nos. 438 & 956 of 2018 & Batch

A.No. 334 of 2017

A.No. 276 of 2018 & IA No. 1079 of 2018

IA No. 513 of 2019 in DFR No. 1561 of 2019

A.No. 133 of 2018 & IA No. 591 of 2018 & IA No. 171 of 2019

A.No. 134 of 2018 & IA No. 595 of 2018 & IA No. 170 of 2019

A.No. 104 of 2016 & IA Nos. 249 & 250 of 2016

A.No. 147 of 2016 & IA No. 316 of 2016

A.No. 113 of 2015 & IA Nos. 183, 184, 185, 186 of 2015 & IA No. 1255 of 2018

IA No. 514 of 2019 in DFR No. 1456 of 2019

IA No. 331 of 2019 in DFR No. 4929 of 2018

A.No. 115 of 2019

A.No. 259 of 2018 & IA No. 656 & 657 of 2018

A.No. 385 of 2018 & IA No. 1601 of 2018