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Appellate Tribunal for Electricity
7th Floor, Core 4,
Scope Complex, Lodhi Road,
New Delhi-110003

 
 
 

DAILY ORDERS


This is an UNCERTIFIED copy for information/reference. For authentic copy please refer to certified copy only. In case of any mistake, please bring it to the notice of Deputy Registrar.

Date COURT-I COURT-II
23.12.2015

A.No. 97 of 2014 & Batch

A.No. 72 of 2015

A.No. 157 of 2015

A.No. 301 of 15 & IA No. 484 of 2015 & 485 of 2015

A.No. 229 of 2015 & IA No. 377 of 2015

A.No. 230 of 2015 & IA No. 378 of 2015
22.12.2015

A.No. 97 of 2014 & Batch

A.No. 214 of 2015

A.No. 215 of 2015 & IA No. 355 of 2015

EP No. 01 of 2015 & A.No. 256 of 2012 & IA No. 365 of 2015

A.No. 250 of 2014 & Batch

A.No. 256 of 2014 & Batch

A.No. 289 of 2015

A.No. 298 of 2015

IA No. 480 of 2015 in A.No. 281 of 2015 & IA NO. 460 of 2015

IA No. 486 of 2015 in A.No. 186 of 2015 & IA No. 318 of 2015
21.12.2015

A.No. 97 of 2014 & Batch

A.No. 306 of 2013 & 307 of 2013

A.No. 173 of 2014 & IA No. 283 of 2014 & 393 of 2014

A.No. 173 of 2015

A.No. 245 of 2015 & IA No. 398 of 2015

A.No. 287 of 2015 & IA No. 468 of 2015

A.No. 332 of 2013 & IA No. 158 of 2015

EP No. 2 of 15 in A.No. 76 of 2013 & 82 of 2013 & IA No. 466 of 2015 , 482 of 2015, 483 of 2015

IA No. 464 of 2015 in DFR No. 2126 of 2015

IA No. 465 of 2015 in DFR No. 2125 of 2015
18.12.2015

A.No. 97 of 2014 & Batch

A.No. 268 of 2014 & IA No. 434 of 2014

A.No. 17 of 2014 & 18 of 2014

A.No. 33 of 2014 & 293 of 2013

A.No. 184 of 2013 & 305 of 2013

A.No. 185 of 2013 & 264 of 2013

A.No. 263 of 2013

A.No. 328 of 2013
17.12.2015

A.No. 97 of 2014 & Batch

IA No. 286 of 2015 in DFR No. 1344 of 2015

IA No. 391 of 2015 & 392 of 2015 in DFR No. 1474 of 2015

A.No. 82 of 2015 & 136 of 2015

A.No. 282 of 2014

A.No. 184 of 2013 & Batch

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

IA No. 473 of 2015 & 474 of 2015 in DFR No. 2430 of 2014 & IA No. 475 of 2015 in DFR No. 2377 of 2015
16.12.2015

A.No. 97 of 2014 & Batch

A.No. 276 of 2015

A.No. 445 of 2015 in IA No. 276 of 2015

A.No. 255 of 2013
15.12.2015

A.No 97 of 2014 & Batch

IA No. 239 in DFR No. 1079 of 2015

IA No. 385 in DFR No. 1570 of 2015

A.No. 269 of 2014 & Batch

A.No. 79 of 2014

A.No. 194 of 2014 & IA No. 146 of 2014 & Batch

A.No. 273 of 2014 & A.No. 85 of 2014 & IA No. 155 of 2014

A.No. 282 of 2015

A.No. 283 of 2015

A.No. 284 of 2015 & IA No. 467 of 2015

A.No. 288 of 2015 & IA No. 469 of 2015

IA No. 471 of 2015 in DFR No. 2563 of 2015

IA No. 472 of 2015 in DFR No. 2564 of 2015
14.12.2015

A.No. 97 of 2014 & Batch

A.No.101 of 2015

A.No. 59 of 2015 & IA No. 354 of 2015

A.No. 80 of 2015 & IA No. 127 of 2015

A.No. 168 of 2015 & IA No. 437 of 2015

A.No. 211 of 2015

RP No. 16 of 15 in A.No. 177 of 2012 & IA No. 320 of 2015 & RP No. 17 of 2015 in A.No. 321 of 2015 & IA No. 178 of 2012
11.12.2015

A.No. 97 of 2014 & Batch

IA No. 336 of 2015 in A.No. 198 of 2015

A.No. 19 of 2014

A.No. 19 of 2014

A.No. 64 of 2015 & IA No. 92 of 2015 ,IA No. 121 of 2015 & IA NO. 131 of 2015

A.No. 187 of 2015

A.No. 248 of 2015

A.No. 277 of 2014, 278 of 2014, 65 of 2015, 66 of 2015, 56 of 2015, 7 of 2015 & IA No. 9 of 2015

A.No. 109 of 2015

A.No. 135 of 2014 & 81 of 2014

A.No. 135 of 2015 & IA No. 215 of 2015

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

A.No. 142 of 2015, 143 of 2015 & 145 of 2015

A.No. 194 of 2015

A.No. 210 of 2014

A.No. 249 of 2015

A.No. 253 of 2015

A.No. 257 of 2014

A.No. 262 of 2015

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

A.No. 278 of 2015 & IA No. 455 of 2015

A.No. 279 of 2015 & IA No. 456 of 2015

IA No. 431 of 2015 in DFR No. 1534 of 2015

IA No. 454 of 2015 in DFR No. 2272 of 2015

A.No. 16 of 2015

A.No. 67 of 2015 & 41 of 2015

A.No. 274 of 2014
10.12.2015

A.No. 97 of 2014 & Batch

A.No. 57 of 2014

A.No. 138 of 2015

A.No. 149 of 2015 & A.No. 108 of 2013 & A.No. 171 of 2014 & 172 of 2014

A.No. 188 of 2015 & IA No. 352 of 2015 & 353 of 2015

A.No. 238 of 2014

A.No. 271 of 2013

IA No. 457 of 2015 in A.No. 315 of 2015

A.No. 25 of 2014 & 179 of 2014

A.No. 233 of 2014 & 266 of 2014
09.12.2015

A.No. 97 of 2014 & Batch

IA No. 365 of 2015 & DFR No. 1527 of 2015

IA No. 404 of 2015 in DFR No. 2118 of 2015

A.No. 29 of 2015

A.No. 47 of 2014 & 48 of 2014

A.No. 119 of 2013

A.No. 193 of 2015

A.No. 235 of 2014 & 236 of 2014

IA No. 447 of 2015, 448 of 2015 & 449 of 2015 in DFR No. 1540 of 2015

IA No. 450 of 2015 in DFR No. 1410 of 2015

IA No. 451 of 2015 & 452 of 2015 in DFR No. 1512 of 2015

A.No. 233 of 2014 & 266 of 2014
08.12.2015

A.No. 97 of 2014 & Batch

A.No. 44 of 2015 & 60 of 2015 & A.No. 299 of 2014 & 300 of 2014

A.No. 93 of 2015

A.No. 294 of 2014 & Batch

A.No. 73 of 2015

A.No. 91 of 2015 & 79 of 2015

A.No. 154 of 2015 & IA No. 252 of 2015 & 296 of 2015

A.No. 158 of 2015

A.No. 233 of 2015

A.No. 277 of 2015 & IA No. 453 of 2015

A.No. 281 of 2015 & IA No. 460 of 2015

RP No. 19 of 2015 in A.No. 108 of 2014 & IA No. 360 of 2015

RP No. 22 of 2015 in A.No. 108 of 2014
07.12.2015 A.No. 280 of 2015 & IA No. 459 of 2015

----------------------

A.No. 280 of 2015 & IA No. 459 of 2015

A.No. 97 of 2014 & Batch

A.No. 276 of 2015 & IA No. 444 of 2015 & 445 of 2015

IA No. 336 of 2015 in 198 of 2015

A.No. 68 of 2013 & IA No. 423 of 2014 & 60 of 2015

A.No. 191 of 2015 & IA No. 331 of 2015

A.No. 202 of 2015 & IA No. 339 of 2015 & 442 of 2015

A.No. 235 of 2015 & IA No. 387 of 2015

A.No. 264 of 2015 & IA No. 420 of 2015 & 421 of 2015

A.No. 288 of 2014, A.No. 316 of 2013 & IA No. 412 of 2013 & 89 of 2015 & A.No. 252 of 2014 & IA No. 426 of 2014

IA No. 332 of 2015 in DFR No. 1577 of 2015

IA No. 458 of 2015 in DFR No. 2385 of 2015

A.No. 34 of 2015

A.No. 215 of 2014
04.12.2015

A.No. 97 of 2014 & Batch

IA No. 220 of 2015 in DFR No. 851 of 2015

A.No. 48 of 2015

A.No. 86 of 2015 & IA No. 425 of 2015

A.No. 246 of 2014 & IA No. 56 of 2015

A.No. 255 of 2013
03.12.2015

A.No. 97 of 2014 & Batch

A.No. 178 of 2014

A.No. 246 of 2014

A.No. 71 of 2015 & 62 of 2015 & 63 of 2015

A.No. 74 of 2015 & 102 of 2015

A.No. 264 of 2014
02.12.2015

A.No. 97 of 2014 & Batch

A.No. 104 of 2015

A.No. 11 of 2015, 12 of 2015, 13 of 2015 & 14 of 2015

A.No. 97 of 2015

A.No. 155 of 2015

A.No. 156 of 2015

A.No. 180 of 2015

A.No. 196 of 2015 & IA No. 335 of 2015, A.No. 186 of 2015 & IA No. 318 of 2015 & OP No. 1 of 2015

A.No. 210 of 2014

A.No. 242 of 2015

A.No. 268 of 2015

A.No. 271 of 2013
01.12.2015

A.No. 97 of 2014 & Batch

A.No. 30 of 2015

A.No. 23 of 2015, 24 of 2015, 25 of 2015 & 26 of 2015 & 296 of 2014

A.No. 70 of 2015

A.No. 98 of 2015

A.No. 114 of 2015 & 131 of 2015

A.No. 154 of 2015

A.No. 203 of 2014

A.No. 228 of 2014 & 290 of 2014

A.No. 260 of 2015 & 261 of 2015

A.No. 262 of 2014

IA No. 414 of 2015 & 415 of 2015 in DFR No. 1554 of 2015

IA No. 416 of 2015 in DFR No. 1566 of 2015

IA No. 446 of 2015 in DFR No. 1602 of 2015
30.11.2015

A.No. 77 of 2015 & IA No. 118 of 2015

A.No. 128 of 2015 & IA No. 203 of 2015 & 204 of 2015

A.No. 162 of 2015 & IA No. 260 of 2015 & 314 of 2015

A.No. 171 of 2015 & IA No. 281 of 2015

A.No. 184 of 2015 & IA No. 312 of 2015 & 313 of 2015

A.No. 212 of 2015

A.No. 238 of 2015

A.No. 243 of 2014 & IA No. 282 of 2015

A.No. 269 of 2015 & IA No. 434 of 2015 & 435 of 2015

IA No. 220 of 2015 in DFR No. 851 of 2015

IA No. 238 of 2015 in DFR No. 1085 of 2015

IA No. 248 of 2015 in DFR No. 1216 of 2015

A.No. 80 of 2014 & IA No. 149 of 2014 & IA No. 151 of 2014

A.No. 85 of 2015

A.No. 108 of 2015

A.No. 153 of 2015

A.No. 167 of 2015 & IA No. 271 of 2015,272 of 2015 & A.No. 159 of 2015 & IA No. 255 of 2015, 256 of 2015 & A.No. 160 of 2015 & IA No. 257 of 2015, 258 of 2015

A.No. 268 of 2014 & IA No. 434 of 2014

EP No. 5 of 2015 in A.No. 65 of 2013

EP No. 6 of 2015 in A.No. 15 of 2011

A.No. 25 of 2014 & 179 of 2014

A.No. 96 of 2015

A.No. 222 of 2014 & 223 of 2014

A.No. 69 of 2014

A.No. 114 of 2014

A.No. 148 of 2015

A.No. 169 of 2015

A.No. 170 of 2014

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

A.No. 259 of 2015

A.No. 263 of 2015

IA No. 419 of 15 in DFR No. 925 of 2015

IA No. 422 of 2015 & 423 of 2015 in DFR No. 1466 of 2015
27.11.2015

A.No. 83 of 2015 & IA No. 132 of 2014

A.No. 168 of 2014 & IA No. 280 of 2014 & A.No. 214 of 2014 & IA No. 334 of 2014

A.No. 195 of 2015

A.No. 207 of 2015

A.No. 217 of 2015 & IA No. 357 of 2015

A.No. 220 of 2015

A.No. 232 of 2015 & IA No. 380 of 2015 & 381 of 2015

A.No. 271 of 2015 & IA No. 438 of 2015

A.No. 272 of 2015 & IA No. 440 of 2015

A.No. 276 of 2015 & IA No. 444 of 2015

EP No. 1 of 2015 in A.No. 256 of 2012 & IA No. 362 of 2015

IA No. 239 of 2015 in DFR No. 1079 of 2015

IA No. 385 of 2015 & DFR No. 1570 of 2015

IA No. 409 of 2015 & IA No. 410 of 2015 & DFR No. 1586 of 2015

IA No. 26 of 2015 in A.No. 253 & IA No. 410 of 2014

A.No. 236 of 2015

A.No. 265 of 2013 & 266 of 2013

A.No. 54 of 2015

A.No. 293 of 2014, 279 of 2014 & 255 of 2014
26.11.2015

A.No. 178 of 2015

A.No. 183 of 2015 & IA No. 311 of 2015

A.No. 190 of 2015 & IA No. 324 of 2015

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

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

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

IA No. 286 of 2015 in DFR No. 1344 of 2015

IA No. 336 of 2015 in A.No. 198 of 2015

IA No. 365 of 2015 in DFR No. 1527 of 2015

IA No. 411 of 2015 in DFR No. 1748 of 2015

IA No. 412 of 2015 in DFR No. 2023 of 2015

IA No. 413 of 2015 in DFR No. 1871 of 2015

IA Nos. 391 of 2015 & 392 of 2015 in DFR No. 1474 of 2015

A.No. 146 of 2015

A.No. 185 of 2014

A.No. 55 of 2015

A.No. 67 of 2015 & 41 of 2015

A.No. 141 of 2015 & 283 of 2014
23.11.2015

A.No. 189 of 2015 & IA No. 323 of 2015

A.No. 221 of 2015 & IA No. 359 of 2015

A.No. 247 of 2015

A.No. 248 of 2015

A.No. 252 of 2015 & IA No. 408 of 2015

A.No. 257 of 2015

A.No. 265 of 2015

A.No. 267 of 2015 & IA No. 430 of 2015 & A.No. 213 of 2015 & IA No. 351 of 2015

IA No. 221 of 2015 in DFR No. 1072 of 2015

IA No. 336 of 2015 in A.No. 198 of 2015

A.No. 106 of 2015

EP No. 5 of 2015 in A.No. 65 of 2013

EP No. 6 of 2015 in A.No. 15 of 2011

RP No. 24 of 2015 in A.No. 319 of 2013

A.No. 67 of 2014 & 68 of 2014

A.No. 142 of 2015, 143 of 2015, 145 of 2015

A.No. 232 of 2014

A.No. 257 of 2014

A.No. 266 of 2015

A.No. 2 of 2015

A.No. 99 of 2015

A.No. 206 of 2014
20.11.2015

A.No. 161 of 2015 & IA No. 259 of 2015 & A.No. 205 of 2015

A.No. 217 of 2015 & IA No. 357 of 2015

A.No. 218 of 2015 & 181 of 2015

A.No. 234 of 2015 & IA No. 386 of 2015

A.No. 243 of 2014 & IA No. 282 of 2015

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

A.No. 113 of 2015 & IA No. 183 of 2015, 184 of 2015, 185 of 2015, 186 of 2015

A.No. 180 of 2012 & IA No. 319 of 2012 & A.No. 181 of 2012 & IA No. 317 of 2012 & 320 of 2012 & IA No. 4 of 2013

A.No. 213 of 2014 & IA No. 333 of 2014

A.No. 292 of 2014 & IA No. 25 of 2015 & 235 of 2015

A.No. 298 of 2013 & IA No. 236 of 2015

DFR No. 2360 of 2014 & IA No. 228 of 2015

A.No. 33 of 2015

A.No. 107 of 2015

A.No. 117 of 2015

A.No. 121 of 2015

A.No. 268 of 2014 & IA No. 434 of 2014

EP No. 5 of 2015 in A.No. 65 of 2013

EP No. 6 of 2015 in A.No. 15 of 2011

A.No. 48 of 2015

A.No. 114 of 2015 & IA No. 190 of 2015 & A.No. 131 of 2015 & IA No. 209 of 2015

A.No. 60 of 2014

A.No. 129 of 2015 & 147 of 2015

A.No. 264 of 2015

IA No. 329 of 2015 & 330 of 2015 in DFR No. 1486 of 2015

RP No. 20 of 2015 in A.No. 75 of 2014 & 76 of 2014
19.11.2015

A.No. 69 of 2015 & IA No. 105 of 2015 & A.No. 75 of 2015

A.No. 92 of 2015

A.No. 187 of 2015

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

A.No. 223 of 2015 & IA No. 369 of 2015 & A.No. 225 of 2015 & IA No. 370 of 2015

A.No. 258 of 2015

A.No. 270 of 2015

IA No. 199 of 2015 in A.No. 126 of 2015

IA No. 239 of 2015 in DFR No. 1079 of 2015

IA No. 404 of 2015 in DFR No. 2118 of 2015

IA No. 427 of 2015 in A.No. 6 of 2015

IA Nos. 366 of 2015 & 367 of 2015 in DFR No. 206 of 2015

A.No. 33 of 2015

A.No. 240 of 2014

A.No. 242 of 2014 & IA No. 399 of 2014

IA No. 431 of 2015 in DFR No. 1534 of 2015

A.No. 177 of 2015
18.11.2015

A.No. 46 of 2015

A.No. 76 of 2015

A.No. 120 of 2015 & IA No. 193 of 2015

A.No. 123 of 2015 & IA No. 196 of 2015

A.No. 132 of 2015 & A.No. 133 of 2015

A.No. 268 of 2014 & IA No. 434 of 2014

A.No. 97 of 2014 &_Batch

A.No. 127 of 2015

A.No. 139 of 2015

A.No. 175 of 2015

A.No. 198 of 2015 & IA No. 336 of 2015

A.No. 219 of 2015

A.No. 222 of 2015

IA No. 220 of 2015 in DFR No. 851 of 2015

IA No. 348 of 2015 & IA No. 350 of 2015 in DFR No. 1357 of 2015

IA No. 391 of 2015 & 392 of 2015 in DFR No. 1474 of 2015

A.No. 92 of 2014

A.No. 166 of 2015 & Batch

EP No. 02 of 2015 in A.No. 76 of 2013 & 82 of 2013

A.No 269 of 2014,204 of 2014 & IA No. 320 of 2014, 309 of 2014 & 188 of 2015,A.No. 205 of 2014 & 216 of 2015 & IA No. 356 of 2015
17.11.2015

A.No. 19 of 2014

A.No. 64 of 2015 & IA No. 92 of 2015, 121 of 2015 & 131 of 2015

A.No. 109 of 2015 & A.No. 194 of 2015 & IA No. 334 of 2015

A.No. 118 of 2015

A.No. 212 of 2015

A.No. 224 of 2015

A.No. 277 of 2014, 278 of 2014, 65 of 2015, 66 of 2015, 56 of 2015, 7 of 2015 & IA No. 9 of 2015

IA No. 175 of 2015 in DFR No. 645 of 2015

IA No. 199 of 2015 in A.No. 126 of 2015

A.No. 59 of 2014 & 120 of 2014

A.No. 79 of 2014

A.No. 161 of 2014

A.No. 4 of 2015

A.No. 282 of 2014

DFR No. 1819 of 2014 & 1820 of 2014
16.11.2015

A.No. 110 of 2015 & IA No. 176 of 2015, 177 of 2015 & 340 of 2015

A.No. 164 of 2015 & IA No. 264 of 2015 & A.No. 165 of 2015 & IA No. 267 of 2015

A.No. 170 of 2015

A.No. 176 of 2015 & IA No. 364 of 2015 & 368 of 2015 & 424 of 2015

A.No. 197 of 2015

A.No. 198 of 2015 & IA No. 336 of 2015

A.No. 199 of 2015

A.No. 200 of 2015 & A.No. 201 of 2015

A.No. 203 of 2015

IA No. 289 of 2015 in DFR No. 1428 of 2015

IA No. 325 of 2015 in DFR No. 1420 of 2015

A.No. 80 of 2014 & IA No. 149 of 2014 & IA No. 151 of 2014

A.No. 119 of 2015

A.No. 151 of 2015 & IA No. 250 of 2015

IA No. 332 of 2015 in DFR No. 1577 of 2015

A.No. 255 of 2013

A.No. 1 of 2014

A.No. 59 of 2015 & IA No. 354 of 2015

A.No. 89 of 2015 & A.No. 90 of 2015
06.11.2015

A.No. 33 of 2015

A.No. 92 of 2015

A.No. 120 of 2015 & IA No. 193 of 2015

A.No. 123 of 2015 & IA No. 196 of 2015

A.No. 132 of 2015 & 133 of 2015

A.No. 152 of 2015

IA No. 238 of 2015 in DFR No. 1085 of 2015

IA No. 348 of 2015 & 350 of 2015 in DFR No. 1357 of 2015

IA No. 365 of 2015 in DFR No. 1527 of 2015

A.No. 56 of 2013 & 84 of 2013

A.No. 155 of 2014

A.No. 185 of 2015

A.No. 194 of 2014, 192 of 2014, 189 of 2014, 188 of 2014, 190 of 2014, 191 of 2014 & 195 of 2014

DFR No. 1534 of 2015

IA No. 297 of 2015 in DFR No. 1264 of 2015

A.No. 20 of 2015 & 21 of 2015

A.No. 71 of 2015 & 62 of 2015 & 63 of 2015

A.No. 87of 2015 & IA No. 134 of 2015

A.No. 100 of 2015
05.11.2015

A.No. 134 of 2015

A.No. 163 of 2015

A.No. 174 of 2015

A.No. 198 of 2015

A.No. 206 of 2015

A.No. 208 of 2015

A.No. 209 of 2015

A.No. 210 of 2015

A.No. 153 of 2015

IA No. 298 of 2015 in DFR No. 1462 of 2015

IA No. 379 of 2015 in A.No. 231 of 2015

IA No. 403 of 2015 in A.No. 251 of 2015

A.No. 106 of 2013

A.No. 153 of 2014

A.No. 188 of 2015

A.No. 205 of 2013

A.No. 239 of 2015 & 240 of 2015 & 241 of 2015

A.No. 272 of 2014

A.No. 4 of 2015

A.No. 230 of 2014 & 231 of 2014

A.No. 298 of 2014
04.11.2015

A.No. 7 of 2015 & IA No. 9 of 2015

A.No. 182 of 2015

A.No. 289 of 2014

IA No. 199 of 2015 in A.No. 126 of 2015

IA No. 298 of 2015 in DFR No. 1462 of 2015

IA No. 366 of 2015 & 367 of 2015 in DFR No. 206 of 2015

A.No. 61 of 2015

A.No. 95 of 2015

A.No. 204 of 2015 & I.A. No. 343 of 2015

RP No. 18 in IA No. 251 of 2015 & 187 of 2015 in A.No. 21 of 2014

A.No. 58 of 2014

A.No. 196 of 2015 & IA No. 335 of 2015, A.No. 186 of 2015 & IA No. 318 of 2015 & OP No. 1 of 2015

A.No. 211 of 2015

A.No. 237 & IA No. 390 of 2015

A.No. 249 of 2015

A.No. 250 of 2015

A.No. 253 of 2015

A.No. 34 of 2015

A.No. 265 of 2014
03.11.2015

A.No. 128 of 2015 & IA No. 203 of 2015 & 204 of 2015

A.No. 140 of 2015

A.No. 144 of 2015 & IA No. 223 of 2015

A.No. 171 of 2015 & IA No. 281 of 2015

A.No. 226 of 2015 & IA No. 371 of 2015 & 372 of 2015

A.No. 228 of 2015 & IA No. 374 of 2015

A.No. 108 of 2015

A.No. 167 of 2015 & IA No. 271,A.No. 159 of 2015 & IA No. 255 & IA No. 256 of 2015 & A.No. 160 of 2015 & IA No. 257 of 2015 & IA No. 2586 of 2015

A.No. 178 of 2014 & IA No. 289 of 2014

A.No. 179 of 2015

A.No. 243 of 2015 & IA No. 396 & 397 of 2015

A.No. 254 of 2015

A.No. 256 of 2015

A.No. 257 of 2014

IA No. 296 of 2015 in A.No. 154 of 2015 & IA No. 252 & 296 of 2015

A.No. 52 of 2015 & IA No. 55 of 2015 & 70 of 2015 & 71 of 2015 & A.No. 53 of 2015 & IA No. 72 of 2015 & 73 of 2015

A.No. 54 of 2015

A.No. 70 of 2014

IA No. 275 of 2015 in DFR No. 1369 of 2015
02.11.2015

A.No. 107 of 2015

A.No. 117 of 2015

A.No. 240 of 2014

EP No. 05 of 2015 in A.No. 65 of 2013

EP No. 06 of 2015 in A.No. 15 of 2011

A.No. 188 of 2015

A.No. 225 of 2014

A.No. 256 & IA No. 422 of 2014 & A.No 22 of 2015 & IA No 20 of 2015 &_Batch

A.No. 321 of 2013

A.No. 332 of 2013 & IA No. 158 of 2015
29.10.2015

A.No. 69 of 2015 & 75 of 2015 & IA No. 105 of 2015

A.No. 83 of 2015 & 132 of 2015

A.No. 207 of 2015

A.No. 232 of 2015 & IA No. 380 of 2015 & 381 of 2015

A.No. 255 of 2015 & IA No. 405 of 2015

IA No. 403 of 2015 in A.No. 251 of 2015

A.No. 115 of 2015 & IA No. 191 of 2015

A.No. 116 of 2015 & IA No. 192 of 2015 & 202 of 2015

A.No. 122 of 2015 & IA No. 194 of 2015

A.No. 254 & IA No. 411 of 2014

DFR No. 1083 of 2015

IA No. 379 of 2015 in A.No. 231 of 2015

A.No. 235 of 2014 & 236 of 2014

A.No. 237 of 2015

A.No. 242 of 2015

A.No. 243 of 2015

A.No. 97 of 2015

A.No. 177 of 2015
28.10.2015

A.No. 77 of 2015 & IA No. 118 of 2015

A.No. 178 of 2015

A.No. 189 of 2015 & IA No. 323 of 2015

A.No. 196 of 2015 & IA No. 335 of 2015

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

A.No. 251 of 2015 & IA No. 403 of 2015

IA No. 221 of 2015 in DFR No. 1072 of 2015

IA No. 379 of 2015 in A.No. 231 of 2015

A.No. 80 of 2014 & IA No. 149 of 2014 & 151 of 2014

A.No. 106 of 2015

A.No. 140 of 2014

A.No. 175 of 2014 & 180 of 2014

A.No. 229 of 2015

A.No. 230 of 2015

A.No. 239 of 2015

A.No. 240 of 2015

A.No. 241 of 2015

A.No. 72 of 2015

A.No. 111 of 2015 & 112 of 2015
20.10.2015

A.No. 103 of 2015 & IA No. 156 of 2015

A.No. 120 of 2013, 122 of 2013, 134 of 2013, 136 of 2013, 141 of 2013, 146 of 2013 & 193 of 2013

A.No. 231 of 2015 & IA No. 379 of 2015

IA No. 363 of 2015 in DFR No. 1630 of 2015

A.No. 17 & 18 of 2015

A.No. 56 of 2013 & 84 of 2013

A.No. 57 of 2014

A.No. 68 of 2013 & IA No. 423 of 2014 & 60 of 2015

A.No. 238 of 2014

A.No. 244 of 2015 & 246 of 2015

IA No. 395 of 2015 in DFR No. 1665 of 2015
19.10.2015

A.No. 27 of 2014 & IA No. 286 of 2014 & , A.No. 28 of 2014 & IA No. 287 of 2014 and A.No. 32 of 2014 & IA No. 288 of 2014

A.No. 45 of 2015

A.No. 120 of 2013, 122 of 2013, 134 of 2013, 136 of 2013, 141 of 2013, 146 of 2013 & 193 of 2013

IA No. 301 of 2015 in DFR No. 1378 of 2015

A.No. 162 of 2015 & IA No. 260 of 2015, 314 of 2015

A.No. 176 of 2015 & IA No. 364 of 2015, 368 of 2015

A.No. 217 of 2015 & IA No. 357 of 2015

A.No. 221 of 2015 & IA No. 359 of 2015

IA No. 220 of 2015 in DFR No. 851 of 2015

A.No. 47 of 2014 & 48 of 2014

A.No. 84 of 2015

A.No. 91 of 2015 & IA No. 140 of 2015, A.No. 79 of 2015 & IA No. 122 of 2015

A.No. 92 of 2014

A.No. 210 of 2014

A.No. 245 of 2015 & IA No. 398 of 2015

A.No. 262 of 2014
16.10.2015

A.No. 240 of 2014

A.No. 168 of 2014 & IA No. 280 of 2014

A.No. 181 of 2015

A.No. 195 of 2015

A.No. 234 of 2015 & IA No. 386 of 2015

A.No. 235 of 2015 & IA No. 387 of 2015

IA No. 391 & 392 of 2015 in DFR No. 1474 of 2015

IA No. 401 of 2015 & 402 of 2015 in DFR No. 2068 of 2015

A.No. 135 of 2014 & 81 of 2014

RP No. 16 of 2015 & 177 of 2015 &IA No. 320 of 2015 in A.No. 177 of 2012 & RP No. 17 of 2015 &A.No. 178 of 2012 & Batch

A.No. 82 of 2015 & 136 of 2015

A.No. 115 of 2013

A.No. 220 of 2014
15.10.2015

A.No. 120 of 2013 & 122 of 2013 & 134 of 2013 & 136 of 2013 & 141 of 2013 & 146 of 2013 & 193 of 2013

A.No. 268 of 2014 & IA No. 434 of 2014

OP No. 3 of 2015

A.No. 83 of 2015 & IA No. 132 of 2015

A.No. 226 of 2015 & IA No. 371 of 2015 & 372 of 2015

IA No. 248 of 2015 in DFR No. 1216 of 2015

IA No. 301 of 2015 in DFR No. 1378 of 2015

A.No. 106 of 2013

A.No. 157 of 2015

A.No. 173 of 2014 & IA No. 283 of 2014 & 393 of 2014

EP No. 02 of 2015 in A.No. 76 of 2013 & 82 of 2013

OP No. 01 of 2015

A.No. 71 of 2015 & 62 of 2015 & 63 of 2015 & A.No. 62 of 2015 & 63 of 2015

A.No. 80 of 2015 & IA No. 127 of 2015
14.10.2015

RP No. 23 of 2015 in A.No. 24 of 2014

A.No. 101 of 2015

A.No. 121 of 2015

A.No. 219 of 2015

A.No. 221 of 2015 & IA No. 359 of 2015

A.No. 223 of 2015 & IA No. 369 of 2015

A.No. 225 of 2015 & IA No. 370 of 2015

A.No. 228 of 2015 & IA No. 374 of 2015

IA No. 385 of 2014 in DFR No. 1570 of 2015

A.No. 173 of 2015

A.No. 191 of 2014 & IA No. 382 of 2015 & 383 of 2015 & 384 of 2015

A.No. 228 of 2014 & IA No. 448 of 2014 & A.No. 290 of 2014 & IA No. 455 of 2014

A.No. 242 of 2014 & IA No. 399 of 2014

A.No. 73 of 2015

A.No. 124 of 2015

A.No. 233 of 2014 & 266 of 2014
13.10.2015

A.No. 192 of 2015 & IA No. 333 of 2015

A.No. 213 of 2015 & IA No. 351 of 2015

A.No. 214 of 2015

A.No. 215 of 2015 & IA No. 355 of 2015

IA No. 224 of 2015 & 225 of 2015 in DFR No. 774 of 2015

IA No. 239 of 2015 in DFR No. 1079 of 2015

A.No. 47 of 2015 & A.No. 32 of 2015

A.No. 184,185,305,264,328,263,293 of 2013 & A.No. 17,18,33 of 2014

A.No. 16 of 2015

A.No. 74 of 2015 & 102 of 2015

A.No. 193 of 2014
12.10.2015

A.No. 46 of 2015

A.No. 76 of 2015

A.No. 104 of 2015

A.No. 78 of 2015 & A.No. 42 of 2015 & IA No. 44 of 2015 & 306 of 2015 & 307 of 2015

A.No. 98,116,134,125,44,74 all of 2014 & IA No. 343,402,211,65,143 ALL OF 2014 & A.No. 100 of 2013 & IA No. 116 of 2013

A.No. 109 of 2015

A.No. 187 of 2015

A.No. 194 of 2015 & IA No. 334 of 2015

A.No. 218 of 2014 & IA No. 337 of 2014 & A.No. 166 of 2014 & IA No. 275 of 2014 & A.No. 296 of 2013

A.No. 222 of 2015

A.Nos. 91,99,100,104,115,124,97,133,139 all of 2014 & IA No. 313,234,283,412 all of 2014 & A.No. 151 of 2013 & IA No. 220 of 2013

IA No. 247 of 2015 in DFR No. 1176 of 2015

IA No. 443 of 2014 in DFR No. 2635 of 2014 & IA No. 470 of 2014

A.No. 106 of 2013

RP No. 22 of 2015 in A.No. 108 of 2014

A.No. 84 of 2015

A.No. 215 of 2014

A.No. 264 of 2014
09.10.2015

A.No. 19 of 2014

A.No. 183 of 2015 & IA No. 311 of 2015

A.No. 218 of 2015

A.No. 220 of 2015

A.No. 243 of 2014 & IA No. 282 of 2015

EP No. 1 of 2015 in A.No. 256 of 2012 & IA No. 362 of 2015

IA No. 365 of 2015 in DFR No. 1527 of 2015

IA No. 366 of 2015 & IA No. 367 of 2015 in DFR No. 206 of 2015

A.No. 33 of 2015

A.No. 85 of 2015

A.No. 306 of 2013 & 307 of 2013

A.No. 48 of 2015

A.No. 100 of 2015

A.No. 222 of 2014 & IA No. 58 of 2015 & 125 of 2015 & A.No. 223 of 2014 & IA No. 59 of 2015 & 126 of 2015

A.No. 274 of 2014 & IA No. 375 & 376 of 2015

A.No. 155 of 2014

A.No. 170 of 2014

A.No. 217 of 2014 & IA No. 336 of 2014
08.10.2015

A.No. 139 of 2015

A.No. 224 of 2015

IA No. 175 of 2015 in DFR No. 645 of 2015

IA No. 286 of 2015 in DFR No. 1344 of 2015

IA No. 289 of 2015 in DFR No. 1428 of 2015

IA No. 305 of 2015 in DFR No. 1463 of 2015

IA No. 364 of 2015 in A.No. 176 of 2015

A.No. 240 of 2014

IA No. 284 of 2015 in DFR No. 1255 of 2015

IA No. 361 of 2016 in DFR No. 221 of 2014

A.No. 55 of 2015 & IA No. 75 of 2015

A.No. 86 of 2015

A.No. 141 of 2015 & IA No. 222 of 2015

A.No. 283 of 2014

IA No. 341 of 2015 in A.No. 99 of 2014

IA No. 342 of 2015 in A.No. 104 of 2014
07.10.2015

A.No. 95 of 2015

A.No. 151 of 2015 & IA.No. 250 of 2015

A.No. 190 of 2015 & IA No. 324 of 2015

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

IA No. 289 of 2015 in DFR No. 1428 of 2015

IA No. 298 of 2015 in DFR No. 1462 of 2015

A.No. 168 of 2015

A.No. 242 & IA.No. 399 of 2014

A.No. 273 & A.No. 85 in IA.No. 155 of 2014

R.P.No. 19 of 2015 in A.No. 108 of 2014

A.No. 49 of 2015 & A.No. 93 of 2014 & A.No. 94 of 2014

A.No. 89 of 2015 & A.No. 90 of 2015

A.No. 96 of 2015
06.10.2015

A.No. 161 of 2015 & IA.No. 259 of 2015

A.No. 184 of 2015 & IA.No. 312 of 2015 & IA.No. 313 of 2015

A.No. 202 of 2014 & IA.No. 318 of 2014

A.No. 205 of 2015

IA.No. 319 of 2015 in DFR No. 1638 of 2015

IA.No. 325 of 2015 in DFR No. 1420 of 2015

IA.No. 348 of 2015 & IA.No. 349 of 2015 & IA.No. 350 of 2015 in DFR No. 1357 of 2015

IA.No. 363 of 2015 in DFR No. 1630 of 2015

A.No. 70 of 2015

A.No. 84 of 2015

A.No. 99 of 2015

A.No. 56 of 2013 & A.No. 68 of 2013 & A.No. 84 of 2013

A.No. 148 of 2015

A.No. 155 of 2015

A.No. 156 of 2015

A.No. 169 of 2015
05.10.2015

A.No. 118 of 2015

A.No. 189 of 2015 & IA.No. 323 of 2015

A.No. 206 of 2015 & IA.No. 344 of 2015

A.No. 207 of 2015

A.No. 208 of 2015 & IA.No. 345 of 2015

A.No. 209 of 2015 & IA.No. 346 of 2015

A.No. 210 of 2015

A.No. 217 of 2015 & IA.No. 357 of 2015

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

A.No. 142,143,145 of 2015

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

IA.No. 297 in DFR No. 1264 of 2015

IA.No. 352,353 in A.No. 188 of 2015

A.No. 98 of 2015

A.No. 233 of 2014 & 266 of 2014
01.10.2015

A.No. 30 of 2015

A.No. 33 of 2015

A.No. 123 of 2015 & IA No. 196 of 2015

A.No. 44 of 2015 & 60 of 2015 & A.No. 299 of 2014 & 300 of 2014

A.No. 93 of 2015

A.No. 118 of 2015

A.No. 127 of 2015

A.No. 175 of 2015

A.No. 277 of 2014 & 278 of 2014 & A.No .65 of 2015 & 66 of 2015 & 56 of 2015

A.No. 294 of 2014 & A.No. 295 of 2014 & Batch

A.No. 59 of 2015

A.No. 87 of 2015

A.No. 97 of 2015

A.No. 174 of 2014

A.No. 178 of 2014 & IA No. 289 of 2014

A.No. 211 of 2015

A.No. 262 of 2014
30.09.2015

A.No. 64 & IA.No. 92,121,131 of 2015

A.No. 103 & IA.No. 156 of 2015

A.No. 138 of 2014

A.No. 203 of 2015

A.No. 204 & IA.No. 343 of 2015

A.No. 205 of 2015

IA.No. 265 in DFR No. 1192 of 2015

IA.No. 268 in DFR No. 1274 of 2015

IA.No. 273 in DFR No. 1363 of 2015

IA.No. 301 in DFR No. 1378 of 2015

A.No. 61 of 2015

A.No. 120,122,134,136,141,146 & 193 of 2013

R.P.No. 18 of 2015 in IA.No. 251 of 2015 in IA.No. 187 of 2015 & A.No. 21 of 2014

A.No. 200 & 201 of 2015

A.No. 11,12,13 & 14 of 2015

A.No. 285,286 & 287 of 2014

A.No. 147 of 2015 & IA.No. 241 of 2015

A.No. 158 of 2015

A.No. 218 of 14 & IA.No. 337 of 14 & A.No. 166 of 14 & IA.No. 275 of 14 & A.No. 296 of 2013

IA.No. 296 of 15 in A.No. 154 of 15 & IA.No. 252 of 15 & 296 of 15

IA.No. 443 of 14 in DFR No. 2635 of 14 & IA.No. 470 of 2014
29.09.2015

A.No. 92 of 2015

A.No. 138 of 2014

A.No. 170 of 2015

A.No. 196 of 2015 & IA.No. 335 of 2015

A.No. 198 of 2015 & IA.No. 336 of 2015

A.No. 199 of 2015

IA.No. 231 & 232 of 2015 in DFR No. 991 of 2015

IA.No. 279 & 238 of 2015 in DFR No. 1085 of 2015

IA.No. 319 of 2015 in DFR No. 1638 of 2015

R.P.No. 23 of 2015 in A.No. 24 of 2014

A.No. 107 of 2015

A.No. 117 of 2015

E.P.No. 5 of 2015 in A.No. 65 of 2013

E.P.No. 6 of 2015 in A.No. 15 of 2011

O.P.No. 3 of 2015

A.No. 79 of 2014

A.No. 256 & IA No. 422 of 2014 & A.No 22 of 2015 & IA.No 20 of 2015 & Batch

IA.No. 276 in DFR No. 725 of 2015

A.No. 01 of 2014

A.No. 227 & IA.No. 347 of 2014

DFR No. 1369 of 2015
28.09.2015

A.No. 119 of 2015

A.No. 221 & 319 of 2013

A.No. 268 of 2014 & IA.No. 434 of 2014

A.No. 153 of 2015

A.No. 128 of 2015 & IA.No. 203, 204 of 2015

A.No. 171 of 2015 & IA.No. 281 of 2015

A.No. 174 of 2015

A.No. 197 of 2015

IA.No. 224 & 225 of 2015 in DFR No. 774 of 2015

IA.No. 229 & 230 of 2015 in DFR No. 773 of 2015

IA.No. 239 of 2015 in DFR No. 1079 of 2015

IA.No. 240 of 2015 in DFR No. 992 of 2015

IA.No. 248 of 2015 in DFR No. 1216 of 2015

IA.No. 249 of 2015 in DFR No. 970 of 2015

A.No. 135 & IA.No. 215 of 2015

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

A.No. 138 of 2015

A.No. 149 of 2015 & A.No. 108 of 2013 & A.No. 171 of 2014 & A.No. 172 of 2014

A.No. 332 of 2013 & IA.No. 158 of 2015

A.No. 04 of 2015

A.No. 280 of 2014
24.09.2015

IA.No. 189 of 2015 in DFR.No. 755 of 2015

A.No. 06 of 2015

A.No. 110 & IA.No. 176,177,340 of 2015

A.No. 195 of 2015

IA.No. 205 in DFR.No. 993 of 2015

IA.No. 273 in DFR.No. 1363 of 2015

A.No. 47 & 32 of 2015

A.No. 29 of 2015

A.No. 58 of 2014

A.No. 69 of 2014

A.No. 119 of 2013

A.No. 191 of 2015 & IA.No. 331 of 2015

A.No. 193 of 2015

A.No. 202 of 2015 & IA.No. 339 of 2015

A.No. 210 of 2014

A.No. 288 of 2014 & 316 of 2013 & 252 of 2014

IA.No. 332 of 2015 in DFR.No. 1577 of 2015

A.No. 25 & 179 of 2014

A.No. 177 of 2015

A.No. 203 of 2014

A.No. 293, 279 & 255 of 2014
23.09.2015

A.No. 200 & 201 of 2015

A.No. 57 & 58 of 2015

A.No. 306 & 307 of 2013

A.No. 140 of 2015

A.No. 141 of 2015 & IA.No. 222 of 2015

A.No. 152 of 2015

A.No. 162 of 2015 & IA.No. 260, 314, 315 of 2015

A.No. 164 of 2015 & IA.No. 264 of 2015

A.No. 165 of 2015 & IA.No. 267 of 2015

A.No. 200 & 201 of 2015

IA.No. 151 of 2015 in DFR No. 326 of 2015

IA.No. 270 of 2015 in DFR No. 1284 of 2015

IA.No. 301 of 2015 in DFR No. 1378 of 2015

IA.No. 328 of 2015 in DFR No. 1414 of 2015

A.No. 114 of 2014

A.No. 265 of 2013 & 266 of 2013

A.No. 271 of 2013

DFR No. 1429 of 2015 & IA.No. 327 of 2015

DFR No. 1486 of 2015 , IA.No. 329 & 330 of 2015

EP No. 2 of 2015 in A.No. 76 of 2013 & 82 of 2013

A.No. 3 of 2015 & IA.No. 5 of 2015

A.No. 34 of 2015

A.No. 54 of 2015

A.No. 193 of 2014
22.09.2015

A.No. 19 of 2014

A.No. 134 & IA.No. 212 & 213 of 2015

A.No. 144 & IA.No. 233 of 2015

A.No. 163 & IA.No. 261 & 262 of 2015

A.No. 192 & IA.No. 333 of 2015

IA.No. 266 in DFR No. 1214 of 2015

IA.No. 286 in DFR No. 1344 of 2015

A.No. 114 of 2015 & 131 of 2015

A.No. 265 of 2014

A.No. 285 of 2014, 286 of 2014 & 287 of 2014

A.No. 129 of 15 & IA.No. 206 of 15 & 216 of 2015

A.No. 170 of 2014

A.No. 185 of 2014

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

A.No. 242 of 2014 & IA.No. 399 of 2014

IA.No. 320 of 15 in A.No. 177 of 2012 & IA.No. 321 of 15 in A.No. 178 of 2012

RP No. 20 of 2015 in A.No. 75 of 14 & 76 of 14
21.09.2015

A.No. 125 & 130 of 2015

IA.No. 189 of 2015 in DFR No. 755 of 2015

IA.No. 198 of 2015 in DFR No. 870 of 2015

IA.No. 282 of 2015 in A.No. 243 of 2014

A.No. 33 of 2015

A.No. 107 of 2015

A.No. 108 of 2015

A.No. 120 & IA No. 193 of 2015

A.No. 132 & 133 of 2015

A.No. 167, 159, 160 of 2015

A.No. 81 of 2014

A.No. 89 of 2014 & IA No. 167, 196 of 2014

A.No. 146 of 2014 IA No. 326 of 2015

A.No. 2 of 2015

A.No. 71 of 2015 & IA.No. 107 of 2015 & 108 of 2015 & A.No. 62 of 2015 & IA.No. 87 of 2014 & A.No. 63 of 2015 & IA.No. 88 of 2014

A.No. 206 of 2014

A.No. 269 of 2014 & A.No. 204 of 2014 & A.No. 205 of 2014
18.09.2015

A.No. 69 of 2015 & IA.No. 105 of 2015

A.No. 75 of 2015

A.No. 125 of 2015 & IA.No. 197 of 2015

IA.No. 221 of 2015 in DFR No. 1072 of 2015

IA.No. 247 of 2015 in DFR No. 1176 of 2015

IA.No. 248 of 2015 in DFR No. 1216 of 2015

IA.No. 301 of 2015 in DFR No. 1378 of 2015

A.No. 105 & IA.No. 169 of 2015

A.No. 180 of 2012 & IA.No. 319 of 2012 & A.No. 181 of 2012 & IA.No. 317 of 2012

A.No. 213 of 2014 & IA.No. 333 of 2014

A.No. 253 & IA.No. 410 of 2014

A.No. 298 of 2013

A.No. 193 of 2014

A.No. 298 of 2014

A.No. 128 of 2014

A.No. 146 of 2015

A.No. 153 of 2014

A.No. 205 of 2013

A.No. 258 of 2014

EP No. 4 of 2015 in A.No. 221 of 2014
16.09.2015

A.No. 45 of 2015

A.No. 57 of 2015 & 58 of 2015

A.No. 168 of 2014 & IA.No. 280 of 2014 and Batch

A.No. 178 of 2015

A.No. 189 of 2015 & IA.No. 323 of 2015

A.No. 202 of 2014 & IA.No. 318 of 2014

IA.No. 34 of 2015 in DFR 3158 of 2014 and IA.No. 172 of 2015

IA.No. 220 of 2015 in DFR No. 851 of 2015

IA.No. 240 of 2015 & DFR No. 992 of 2015

IA.No. 249 of 2015 in DFR No. 970 of 2015

IA.No. 295 of 2015 in DFR No. 1598 of 2015

IA.No. 298 of 2015 in DFR No. 1462 of 2015

IA.No. 319 of 2015 in DFR No. 1638 of 2015

IA.No. 224 of 2015 & 225 of 2015 in DFR No. 774 of 2015

IA.No. 229 of 2015 & 230 of 2015 in DFR No. 773 of 2015

IA.No. 231 of 2015 & 232 of 2015 in DFR No. 991 of 2015

A.No. 67 of 2014 & 68 of 2014

A.No. 68 of 2015

A.No. 92 of 2014

A.No. 178 of 2014

A.No. 272 of 2014

A.No. 20, 21 of 2015

A.No. 284 of 2013
15.09.2015

A.No. 28 of 2015

A.No. 126 of 2015 & IA.No. 199 of 2015

A.No. 183 of 2015 & IA.No. 311 of 2015

IA.No. 198 of 2015 in DFR No. 870 of 2015

IA.No. 266 of 2015 in DFR No. 1214 of 2015

A.No. 230, 231 of 2014

A.No. 282 of 2014

DFR No. 1819 of 2014 & FAO No. 303 of 2003 & DFR No. 1820 of 2014 & FAO No. 301 of 2003

A.No. 59 of 2014 & 120 of 2014

A.No. 161 of 2014

A.No. 170 of 2014

A.No. 186 of 2015

A.No. 188 of 2015

A.No. 246 of 2014

A.No. 135 of 2014

A.No. 255 of 2013
14.09.2015

A.No. 101 of 2015

A.No. 109 of 2015

A.No. 132 & 133 of 2015

A.No. 182 of 2015

A.No. 187 of 2015

IA.No. 149 of 2015 in DFR No. 660 of 2015

IA.No. 205 of 2015 in DFR No. 993 of 2015

IA.No. 319 of 2015 in DFR No. 1638 of 2015

RP No. 9 OF 2015 APPEAL NO. 272 of 2013

A.No. 3 of 2015 & IA.No. 5 of 2015

A.No. 16 of 2015

A.No. 63 of 2014 & IA.No. 117 of 2014

A.No. 67 & 41 of 2015

A.No. 70 of 2014

A.No. 23 of 2015, 24 of 2015, 25 of 2015 & 26 of 2015

A.No. 135 of 2014

A.No. 146 of 2014

A.No. 180 of 2015

A.No. 235 of 2014 & 236 of 2014
11.09.2015

A.No. 118 of 2015

A.No. 126 of 2015

IA.No. 84 of 2015 in DFR No. 303 of 2015

IA.No. 302 of 2015 in DFR No. 1406 of 2015

IA.No. 317 of 2015 in DFR No. 1551 of 2015

DFR No. 2360 of 2014 & IA.No. 228 of 2015

A.No. 128 of 2014

A.No. 175 of 2014 & 180 of 2014

A.No. 194 of 2014, 192 of 2014, 189 of 2014, 188 of 2014, 190 of 2014, 191 of 2014 & 195 of 2014

A.No. 257 of 2014

A.No. 332 of 2013

A.No. 79 of 2015

A.No. 80 of 2015

A.No. 115 of 2013

A.No. 220 of 2014

A.No. 274 of 2014
10.09.2015

IA.No. 290 of15 in A.No. 176 of 15

A.No. 27 of 2014 & IA.No. 286 of 2014, A.No. 28 of 2014 & IA.No. 287 of 2014 & A.No. 32 of 2014 & IA.No. 288 of 2014

A.No. 28 of 2015

A.No. 221 of 2013 & 319 of 2013

IA.No. 304 & 305 of 2015 in DFR No. 1463 of 2015

IA.No. 314 & 315 of 2015 in A.No. 162 of 2015

RP No. 9 of 2015 in A.No. 272 of 2013

A.No. 57 of 2014

A.No. 78 of 2015, 42 of 2015 & IAs. 44 of 2015, 306 of 2015, 307 of 2015

A.No. 173 of 2014 & IAs. 283 of 2014, 393 of 2014

A.No. 238 of 2014

A.No. 262 of 2014

A.No. 04 of 2015

A.No. 17 & 18 of 2015

A.No. 91 & IA No. 140 of 2015
09.09.2015

A.No. 6 of 2015

A.No. 80 & IA.No. 149,151 of 2014

A.No. 198,199,200,291 of 2014

A.No. 47 of 2014 & 48 of 2014

A.No. 89 of 2014

A.No. 140 of 2014

A.No. 179 of 2015

IA.No. 303 of 2015 in IA No. 296 of 2015 in A.No. 154 of 2015

RP No. 16 of 2015 in A.No. 177 of 2012 RP No. 17 of 2015 in A.No. 178 of 2012

A.No. 52 of 2015 & A.No. 53 of 2015

A.No. 206 of 2014

A.No. 264 of 2014

A.No. 280 of 2014
08.09.2015

A.No. 85 of 2015

A.No. 221 of 2013 & 319 of 2013

IA.No. 286 of 2015 IN DFR No. 1344 of 2015

IA.No. 298 of 2015 IN DFR No. 1462 of 2015

IA.No. 300 of 2015 & IA No. 301 of 2015 in DFR No. 1378 of 2015

DFR No. 645 & 646 of 2015

IA.No. 170 of15 in DFR No. 646 of 15

IA.No. 173 of15 in DFR No. 645 of 15

A.No. 155 of 2014

A.No. 237 of 2014

A.No.114 of 2014

IA-292 of 2015 in DFR No. 1364 of 2015

IA-310 of 2015 in EP-4 of 2015 in A.No. 221 of 2014

A.No. 193 of 2014

A.No. 227 & IA No. 347 of 2014

A.No. 298 of 2014

A.Nos. 111 & 112 of 2015
07.09.2015

A.No. 140 of 2015

A.No. 202 of 2014 & IA No. 318 of 2014

IA.No. 294 & 295 of 2015 in DFR No. 1598 of 2015

A.No. 128 of 2014

A.No. 146 of 2014

A.No. 273 of 2014 & 85 of 2014

A.No. 11 of 15 ,12 of 15, 13 of 15 & 14 of 2015

A.No. 54 of 2015

A.No. 73 of 2015

A.No. 74 of 15 & 102 of 15

A.No. 124 of 2015

A.No. 196 of 2014 & 326 of 2013

A.No. 284 of 2013
04.09.2015

A.No. 6 of 2015

A.No. 83 of 2015 & IA No. 132 of 2015

A.No. 110 of 2015

A.No. 127 of 2015

IA.No. 263 of 2015 in DFR No. 1275 of 2015

IA.No. 280 of 2015 & 290 of 2015 in DFR No. 1307 of 2015

A.No. 292 of 2014 & IA No. 25, 227, 235 of 2015

A.No.113 & IA No. 183,184,185,186 of 2015

A.No. 198, 199, 200 & 291 of 2014

A.No. 184 of 2013 & Batch

RP No. 22 of 2015 in A.No. 108 of 2014

A.No. 25 & 179 of 2014

A.No. 84 of 2015

A.No. 284 of 2013
03.09.2015

A.No. 198, 199, 200 & 291 of 2014

A.No. 6 of 2015

A.No. 226 of 2014

A.No. 270, 271, 276 & 234 of 2014

IA.No. 150 of 2015 in DFR No. 629 of 2015

IA.No. 205 of 2015 in DFR No. 993 of 2015

A.No. 68 of 2015

A.No. 185 of 2014

IA.No. of 297 of 2015

A.No. 48 of 2015

A.No. 55 & IA No. 75 of 2015

A.No. 63 & IA No. 117 of 2014

A.No. 82 of 2015 & 136 of 2015

A.No. 100 of 2015
02.09.2015

A.No. 6 of 2015

A.No. 7 of 2015 & IA No. 9 of 2015

A.No. 28 of 2015

A.No. 44 of 2015 & Batch

A.No. 77 of 2015 & IA No. 118 of 2015

A.No. 93 of 2015

A.No. 198,199,200,291 of 2014

A.No. 277 of 2014 & Batch

A.No. 289 of 2014

A.No. 294 of 2015 & Batch

IA.No. 198 of 2015 in DFR No. 870 of 2015

IA.No. 288 of 2015 & IA No. 289 of 2015 in DFR No. 1428 of 2015

A.No. 167 of 2014

A.No. 174 of 2014

A.No. 250 of 2014, 284 of 2014 & 297 of 2014

A.No. 258 of 2014

A.No. 39 of 2014

A.No. 206 of 2014
01.09.2015

A.No. 6 of 2015

A.No. 175 of 2015

A.No. 176 of 2015 & IA No. 290 & 291 of 2015

A.No. 177 of 2015 & IA No. 293 of 2015

A.No. 61 of 2015

A.No. 120 of 2013 & Batch

A.No. 198, 199, 200 & 291 of 2014

A.No. 119 of 2013, IA No. 147 of 2015 & 187 of 2013 & IA No. 147 of 2015

A.No. 256 of 2014, 22 of 2015, 08 of 2015, 09 of 2015 & 15 of 2015

A.No. 34 of 2015

A.No. 89 & 90 of 2015

A.No. 285,286,287 of 2014
31.08.2015

A.No. 92 of 2015

A.No. 103 of 2015 & IA.No. 156 of 2015

A.No. 128 of 2015 & IA.No. 203 & 204 of 2015

IA.No. 274 of 2015 & DFR No. 1430 of 2015

A.No. 29 of 2015

A.No. 70 of 2015

A.No. 96 of 2015

A.No. 98 of 2015

A.No. 99 of 2015

A.No. 220 of 2014

A.No. 284 of 2013

A.No. 69 of 2014

A.No. 228 of 2014 & 299 of 2014
28.08.2015 EP No. 1 of 2015 & A.No. 256 of 2012

----------------------

EP No. 1 of 2015 & A.No. 256 of 2012 (01.09.2015)

A.No. 161 of 2015 & IA No. 259 of 2015

A.No. 174 of 2015 & DFR No. 1501 of 2015

IA.No. 151 of 2015 & DFR No. 326 of 2015

A.No. 95 of 2015

A.No. 198, 199,200 & 291 of 2014

A.No. 240 of 2014

IA.No. 237, 238, 279 of 2015 & DFR No. 1085 of 2015

IA.No. 170, 171, 234 of 2015 & DFR No. 646 of 2015

IA.No. 173, 174, 175, 233 of 2015 & DFR No. 645 of 2015

A.No. 60 of 2014

A.No. 86 of 2014 & Batch

A.No. 2 of 2015

A.No. 49 of 2015, 93 of 2014 and 94 of 2014

A.No. 59 of 2015

A.NO. 87 OF 2015

A.No. 97 OF 2015

A.No. 99 of 2014 and 104 of 2014

A.No. 215 of 2015
27.08.2015

A.No. 198, 199, 200 & 291 of 2014

A.No. 25 of 2014 & IA No. 39 of 2015 & A.No. 179 of 2014

A.No. 111 & 112 of 2015

A.No. 170 of 2015

A.No. 270, 271, 276 & 234 of 2014

A.No. 01 of 2014

A.No. 20 & 21 of 2015

A.No. 233 of 2014 & 266 of 2014

A.No. 269 of 2014, 204 of 2014 & 205 of 2014

A.No. 79 of 2014

A.No. 128 of 2014

A.No. 146 of 2014

DFR No. 725 of 2015

EP No. 2 of 2015
26.08.2015

A.No. 139 of 2015

A.No. 163 of 2015 & IA No. 261 & 262 of 2015

A.No. 171 of 2015 & IA No. 281 of 2015

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

A.No. 270, 271, 276 & 234 of 2014

IA.No. 239 of 2015 & DFR No. 1079 of 2015

IA.No. 273 of 2015 & DFR No. 1363 of 2015

IA.No. 280 of 2015 & DFR No. 1307 of 2015

IA.No. 285 of 2015 & DFR No. 1588 of 2015

A.NO. 198, 199, 200 & 291 OF 2014

A.No. 117 of 2014

A.No. 161 of 2014

A.No. 173 of 2015

A.No. 332 of 2013 & IA No. 158 of 2015

IA.No. 284 of 2015 in DFR No. 1255 of 2015

A.No. 72 of 2015

A.No. 196 of 2014 & A.No. 326 of 2013
25.08.2015

A.No. 64 of 2015 & IA No. 92 of 2015

A.No. 134 of 2015 & IA No. 212 of 2015

A.No. 168 of 2014 & A.No. 214 of 2014

A.No. 243 of 2014 & IA No. 282 of 2015

A.No. 265 of 2014

IA.No. 274 of 2015 in DFR No. 1430 of 2015

A.No. 198, 199, 200 & 291 of 2014

A.No. 62 of 15 & IA No. 87 of 2014 A.No. 63 of 2015 IA No. 88 of 2014

A.No. 68 of 2015 & IA No. 103 of 15 & 104 of 15

A.No. 71 of 15 & IA No. 107 of 15 & 108 of 15

IA.No. 275 of 15 in DFR No. 1369 of 2015

A.No. 265 of 2013 & 266 of 2013

A.No. 67 of 2014 & 68 of 2014

RP No. 19 of 2015 in A.No. 108 of 2014

RP No. 20 of 2015 in A.No. 75 & 76 of 2014

RP No. 21 of 2015 in A.No. 174 of 2013
24.08.2015

A.No. 164 of 2015 & IA No. 264 of 2015

A.No. 165 of 2015 & IA No. 267 of 2015

A.No. 166 of 2015 & IA No. 269 of 2015

A.No. 167 of 2015 & IA No. 271 & 272 of 2015

IA.No. 265 of 2015 & DFR No. 1192 of 2015

IA.No. 268 of 2015 & DFR No. 1274 of 2015

IA.No. 270 of 2015 & DFR No. 1284 of 2015 & A.No. 24 of 2014

A.No. 198, 199, 200 & 291 of 2014

A.No. 168 of 2015

A.No. 225 of 2014

A.No. 250 of 2013

A.No. 39 of 2014

A.No. 86 of 2015

A.No. 222 of 2014 & 223 of 2014

A.No. 283 of 2014
21.08.2015

IA.No. 189 of 15 in DFR No. 755 of 2015

IA.No. 221 of 2015 in DFR No. 1072 of 2015

IA.No. 237 & 238 of 2015 in DFR No. 1085 of 2015

IA.No. 248 of 2015 in DFR No. 1216 of 2015

IA.No. 263 of 2015 in DFR No. 1275 of 2015

IA.No. 266 of 2015 in DFR No. 1214 of 2015

A.No. 30 of 2015

A.No. 45 of 2015

A.No. 104 of 2015

A.No. 119 of 2015

A.No. 120 of 2015 & IA No. 193 of 2015

A.No. 121 of 2015

A.No. 123 of 2015

A.No. 159 of 2015 & IA No. 255 & 256 of 2015

A.No. 160 of 2015 & IA No. 257 & 258 of 2015

A.No. 163 of 2015 & IA No. 261 & 262 of 2016

IA.No. 217 of 2015 in A.No. 44 of 2014

IA.No. 218 of 2015 in A.No. 74 of 2014

OP No. 3 of 2015

A.No. 56 of 13, A.No. 68 of 13 & IA No. 423 of 14 & 60 of 15 & A.No. 84 of 2013

A.No. 106 of 2013

EP No. 3 of 15 in A.No. 154 of 2013
20.08.2015

A.No. 33 of 2015

A.No. 45 of 2015

A.No. 57 & 58 of 2015

A.No. 69 of 2015

A.No. 75 of 2015

IA.No. 34 of 2015 in DFR No. 3158 of 2014

IA.No. 247 of 2015 in DFR No. 1176 of 2015

A.No. 155 of 2015 & IA No. 253 of 2015

A.No. 156 of 2015 & IA No. 254 of 2015

A.No. 157 of 2015

A.No. 158 of 2015

A.No. 257 of 2014

A.No. 271 of 2013

A.No. 321 of 2013

EP No. 4 of 2015 & A.No. 221 of 2014

IA.No. 245 of 15 in A.No. 245 of 2015

OP No. 1 of 15 n IA No. 80 & 81 of 2015
19.08.2015

A.No. 46 of 2015

A.No. 76 of 2015

A.No. 134 of 2015

A.No. 151 of 2015

A.No. 152 of 2015

A.No. 153 of 2015

A.No. 203 of 2014

A.No. 206 of 2014

A.No. 293 of 2014 & IA No. 459 of 14 & Batch

A.No. 306 & 307 2013

IA.No. 218 of 2015 in A.No. 74 of 2014

IA.No.217 of 2015 in A.No. 44 of 2014

RP No. 18 of 2015 in A.No. 21 of 2014

A.No. 81 of 2014

A.No. 92 of 2014

A.No. 178 of 2014 & IA No. 289 of 2014

A.No. 246 of 2014 & IA No. 56 of 2015

A.No. 272 of 2014 & IA No. 441 of 2014
18.08.2015

A.No. 80 of 2015 & IA No. 127 of 2015

A.No. 107 of 2015

A.No. 117 of 2015

A.No. 125 of 2015 & IA No. 197 of 2015

A.No. 126 & IA No. 199 of 2015

A.No. 130 of 2015

A.No. 138 of 2014

A.No. 128 of 2014

A.No. 146 of 2015

A.No. 147 of 2015 & IA No. 241 of 2015

A.No. 148 of 2015

A.No. 149 of 2015

A.No. 169 of 2015

A.No. 170 of 2014

A.No. 175 of 2014 & A. No. 180 of 2014

RP No. 16 of 2015 in A. No. 177 of 2012

RP No. 17 of 2015 in A. No. 178 of 2012
17.08.2015

A.No. 67 & 41of 2015

A.No. 106 of 2015

A.No. 108 of 2015

A.No. 109 of 2015

A.No. 114 of 2015 & IA No. 190 of 2015 & Batch

A.No. 129 of 2015 & IA No. 206 & 216 of 2015

A.No. 141 of 2015 & IA No. 222 of 2015

A.No. 144 of 2015 & IA No. 223 of 2015

A.No. 161 of 2015 & IA No. 259 of 2015

A.No. 162 of 2015 & IA No. 260 of 2015

IA.No. 149 of 2015 & DFR No. 660 of 2015

IA.No. 220 of 2015 in DFR No. 851 of 2015

IA.No. 221 of 2015 in DFR No. 1072 of 2015

IA.No. 237 & 238 of 2015 in DFR No. 1085 of 2015

A.No. 23 of 15 & IA No. 47 of 15, A.No. 24 of 15, A.No. 25 of 2015 & A.No. 26 of 2015

A.No. 49 of 15, 93 of 14 & 94 of 2014

A.No. 296 of 14 & IA No. 460 & 461 of 2014
14.08.2015

A.No. 34 of 2015

A.No. 118 of 2015

A.No. 136 of 2015

A.No. 140 of 2015

A.No. 268 & IA.No. 434 of 2014

IA.No. 142 in DFR No. 305 of 2015

IA.No. 170,171,234 in DFR No. 646 of 2015

IA.No. 173,174,175,233 in DFR No. 645 of 2015

IA.No. 224, 225 in DFR No. 774 of 2015

IA.No. 229,230 in DFR No. 773 of 2015

IA.No. 231,232 in DFR No. 991 of 2015

IA.No. 240 in DFR No. 992 of 2015

IA.No. 249 in DFR No. 970 of 2015

A.No 218 of 2014 & Batch

A.No. 108 of 2013 & Batch

A.No. 217 of 2014

A.No. 242 of 2014

DFR No. 2635 of 2014
13.08.2015

A.No. 3 of 2015 & IA No. 5 of 2015

A.No. 47 & 32 of 2015

A.No. 282 of 2014

IA.No. 198 of 2015 in DFR No. 870 of 2015

A.No. 57 of 2014

A.No. 135 of 2015

A.No. 137 of 2015

A.No. 138 of 2015

A.No. 142 of 2015

A.No. 143 of 2015

A.No. 145 of 2015

A.No. 146 of 2014

A.No. 153 of 2014

A.No. 154 of 2015

A.No. 174 of 2014

A.No. 205 of 2013

A.No. 232 of 2014

A.No. 238 of 2014
12.08.2015

A.No. 11, 12, 13 & 14 of 2015

A.No. 83 of 2015

A.No. 110 of 2015

A.No. 124 of 2015

A.No. 127 of 2015

IA.No. 150 of 2015 in DFR No. 629 of 2015

A.No. 58 of 2014

A.No. 288 of 2014, 316 of 2013 & 252 of 2014

A.No. 210 of 2014
11.08.2015

A.No. 19 of 2014

A.No. 103 of 2015 & IA No.156 of 2015

A.No. 139 of 2015

A.No. 289 of 2014

A.No. 59 of 2014 & 120 of 2014

A.No. 173 of 2014

A.No. 255 of 2013
10.08.2015

A.No. 73 of 2015

A.No. 80 of 2015 & IA No. 127 of 2015

A.No. 85 of 2015

IA.No. 84 of 2015 in DFR No. 303 of 2015

A.No. 78 of 2015 & 42 of 2015

A.No. 135 of 2014

A.No. 235 of 2014 & 236 of 2014

A.No. 262 of 2014
07.08.2015

A.No. 80 of 2014

A.No. 89 & IA No. 137 of 2015

A.No. 243 of 2014

A.No. 47 of 2014 & 48 of 2014

A.No. 140 of 2014
06.08.2015

A.No. 4 of 2015

A.No. 16 of 2015

A.No. 17 & 18 of 2015

A.No. 29 of 2015

A.No. 70 of 2014

A.No. 101 of 2015

A.No. 128 of 2015

A.No. 132 of 2015

A.No. 230 & 231 of 2014

A.No. 280 of 2014

A.No. 115 of 2015

A.No. 116 of 2015

A.No. 122 of 2015 & IA No. 194 of 2015

A.No. 254 & IA No. 411 of 2014

DFR No. 1083 of 2015

A.No. 89 of 2014

A.No. 114 of 2014
05.08.2015

A.No. 61 of 2015

A.No. 79 of 2015 & IA 122 of 2015

A.No. 91 of 2015 & IA No. 140 of 2015

A.No. 96 of 2015

A.No. 120 of 2013 & Batch

A.No. 274 of 2014

A.No. 178 of 2014

A.No. 237 of 2014

A.No. 271 of 2013
04.08.2015

A.No. 80 of 2015 & IA No. 127 of 2015

A.No. 82 of 2015

A.No. 222 & 223 of 2014

RP No. 9 of 2015 in A.No. 272 of 2013

A.No. 273 of 2014 & 85 of 2014
03.08.2015

A.No. 59 of 2015

A.No. 74 of 2015

A.No. 84 of 2015

A.No. 110 of 2015

A.No. 201 of 2014

A.No. 167 of 2014

A.No. 170 of 2014

A.No. 258 of 2014

EP No. 2 of 2015 in A.No. 76 of 2013 & 82 of 2013
31.07.2015

A.No. 256 of 2014 & Batch
30.07.2015

A.No. 134 of 2015

A.No. 153 of 2014

A.No. 155 of 2014

A.No. 205 of 2013
29.07.2015

A.No. 138 of 2014

A.No. 39 of 2014

A.No. 69 of 2014

A.No. 99 & 104 of 2014
28.07.2015

A.No. 218 of 2014, 166 of 2014 & 296 of 2013

A.No. 238 of 2014

DFR No. 2635 of 2014
27.07.2015

IA.No. 120 of 2015 & IA.No. 193 of 2015

IA.No. 189 of 15 in DFR No. 755 of 2015

A.No. 56 of 13, 68 of 13 & 84 of 13

A.No. 225 of 2014

A.No. 250 of 2013
23.07.2015

A.No. 184 of 2013 & Batch
22.07.2015

A.No. 117 of 2014

A.No. 161 of 2014

A.No. 332 of 2013
21.07.2015

A.No. 70 of 2015

A.No. 92 of 2015

A.No. 78 of 2015 & 42 of 2015

A.No. 106 of 2013

A.No. 210 of 2014

EP No. 2 of 2015 in A.No. 76 of 2013 & 82 of 2013
20.07.2015

A.No. 33 of 2015

A.No. 54 of 2015

A.No. 89 & IA.No. 137 of 2015

A.No. 90 & IA.No. 138 of 2015

A.No. 98 of 2015

A.No. 99 of 2015

A.No. 110 of 2015

A.No. 128 of 2015

A.No. 240 of 2014

OP No. 3 of 2015

A.No. 220 of 2014

A.No. 228 of 2014 & 290 of 2014

A.No. 284 of 2013
16.07.2015

A.No. 25 of 2014 & IA.No. 39 of 2015 & A.No. 179 of 2014

A.No. 48 of 2015

A.No. 55 & IA.No. 75 of 2015

A.No. 63 of 2014 & IA.No. 117 of 2014

A.No. 80 of 2014

A.No. 100 of 2015

A.No. 115 of 2013 & IA.No. 378 of 2013

A.No. 119 of 2015

A.No. 121 of 2015

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

DFR No. 1819 of 2014 & FAO No. 303 of 2003

DFR No. 1820 of 2014 & FAO No. 301 of 2003

IA.No. 151 in DFR No. 326 of 2015

A.No 140 of 2014

A.No 170 of 2014

A.No 321 of 2013
15.07.2015

A.No. 30 of 2015

A.No. 46 of 2015

A.No. 59 of 2015

A.No. 76 of 2015

A.No. 83 of 2015 IA.No. 132 of 2015

A.No. 97 of 2015

A.No. 127 of 2015

A.No. 202 & IA.No. 318 of 2014

A.No. 203 of 2014

A.No. 215 of 2014

IA.No. 170 & 171 of 2015 in DFR No. 646 of 2015

IA.No. 173, 174 & 175 of 2015 in DFR No.645 of 2015

IA.No. 246 of 2015 in A.No. 161 of 2013 & Batch

A.No. 92 of 2014

A.No. 146 of 2014

A.No. 262 of 2014
14.07.2015

A.No. 20, 21 of 2015

A.No. 45 of 2015

A.No. 52 & 53 of 2015

A.No. 198, 199, 200, 291 of 2014

A.No. 221, 319 of 2013

A.No. 264 of 2014

A.No. 285, 286 & 287 of 2014

A.No. 1 of 2014

A.No. 233 & 266 of 2014

A.No. 250, 284 & 297 of 2014
13.07.2015

A.No. 7 & IA.No. 9 of 2015

A.No. 28 of 2015

A.No. 44 of 2015 & Batch

A.No. 77 & IA.No. 118 of 2015

A.No. 93 of 2015

A.No. 126 & IA.No. 199 of 2015

A.No. 277 of 2014 & Batch

A.No. 294 of 2014 & Batch

A.No. 60 of 2014

A.No. 86 of 2014 & Batch
10.07.2015

A.No. 105 & IA.No. 169 of 2015

A.No. 180 of 2012 & IA.No. 19 of 2012 & A.No. 181 of 2012 & IA.No. 317 of 2012

A.No. 213 of 2014 & IA.No. 333 of 2014

A.No. 253 & IA.No. 410 of 2014

A.No. 298 of 2013

A.No. 67 & 68 of 2014

A.No. 265 & 266 of 2013
09.07.2015

A.No. 2 of 2015

A.No. 86 of 2015

A.No. 87 of 2015

A.No. 123 of 2015

A.No. 193 of 2014

A.No. 227 of 2014 & IA.No. 347 of 2014

A.No. 283 of 2014

A.No. 298 of 2014

EP No. 1 of 2015 in A.No.256 of 2012

IA.No. 142 of 2015 in DFR No. 305 of 2015

A.No. 79 of 2014

A.No. 185 of 2014

A.No. 217 of 2014

OP No. 01 of 2015
08.07.2015

A.No. 27 of 2014 & IA.No. 286 of 2014, A.No. 28 of 2014 & IA.No. 287 of 2014 & A.No. 32 of 2014 & IA.No. 288 of 2014

A.No. 72 of 2015

A.No. 95 of 2015

A.No. 196 of 2014 & A.No. 326 of 2013

A.No. 206 of 2014

A.No. 269 of 2014 & A.No. 204 & IA.No. 320,309 of 2014 & A.No. 205 & IA.No. 321 of 2014

A.No. 289 of 2014

A.No. 293 of 2014 & IA.No. 459 of 14 & Batch

IA.No. 34 of 2015 in DFR No. 3158 of 2014 & IA.No. 132 of 2015

IA.No. 150 of 2015 in DFR No. 629 of 2015

A.No. 81 of 2014

A.No. 174 of 2014

A.No. 242 of 2014

A.No. 257 of 2014
07.07.2015

A.No. 62 & 63 of 2015

A.No. 64 of 2015 & IA.No. 91, 92 of 2015

A.No. 71 & 68 of 2015

A.No. 125 of 2015 & IA.No. 197 of 2015

A.No. 130 of 2015

A.No. 168 & IA.No. 280 of 2014 & A.No. 214 & IA.No. 334 of 2014

A.No. 265 of 2014

A.No. 268 of 2014 & IA.No. 434 of 2014

IA.No. 84 of 2015 in DFR No. 303 of 2015

A.No. 108 of 2013, 171 of 2014 & 172 of 2014

A.No. 246 of 2014 & IA.No. 56 of 2015

A.No. 271 of 2013
06.07.2015

A.No. 6 of 2015

A.No. 57 of 2015

A.No. 58 of 2015

A.No. 67 & 41of 2015_06.07.15

A.No. 69 of 2015 & IA.No. 105 of 2015

A.No. 75 of 2015

A.No. 104 of 2015

A.No. 109 of 2015

A.No. 111 & 112 of 2015

A.No. 129 of 2015

IA.No. 148, 149 of 2015 & DFR No. 660 of 2015

A.No. 49 of 2015, 93 of 2014 & 94 of 2014

A.No. 119 of 2013

A.No. 272 of 2014

EP No. 3 of 2015 in A.No. 154 of 2013
03.07.2015

A.No. 113 & IA.No. 183,184,185,186 of 2015

DFR No. 2360 of 2014 & IA.No. 228 of 2015

A.No. 292 of 2014 & IA.No. 25, 227, 235 of 2015

A.No. 57 of 2014

A.No. 128 of 2014

A.No. 232 of 2014

A.No. 175 & 180 of 2014
02.07.2015

A.No. 11 of 2015 & Batch

A.No. 34 OF 2015

A.No. 106 of 2015

A.No. 108 of 2015

A.No. 114 of 2015

A.No. 118 of 2015

A.No. 131 of 2015

A.No. 134 of 2015

A.No. 270, 271 & 276 of 2014

A.No. 306 & 307 2013

IA.No. 198 of 2015 in DFR No. 870 of 2015

A.No. 173 of 2014

A.No. 58 of 2014

A.No. 288 of 2014, 316 of 2013 & 252 of 2014
01.07.2015

A.No. 3 of 2015 & IA.No. 5 of 2015

A.No. 47 & 32 of 2015

A.No. 103 of 2015 & IA.No. 156 of 2015

A.No. 107 of 2015

A.No. 117 of 2015

A.No. 138 of 2014

A.No. 282 of 2014

A.No. 139 of 2015

A.No. 23, 24, 25 & 26 of 2015

A.No. 255 of 2013

A.No. 296 of 2014

E.P. No. 2 of 2015 in A. No. 76 & 82 of 2013
19.06.2015

A.No. 129 of 2015 & IA.No 206 of 2015 & IA.No. 216 of 2015
28.05.2015

A.No. 16 of 2015

A.No. 17 & 18 of 2015

A.No. 73 of 2015

A.No. 80 of 2014

A.No. 89 & IA.No. 137 of 2015

A.No. 90 & IA.No. 138 of 2015

A.No. 131 of 2015

A.No. 240 of 2014

IA.No 200 of 2015 in DFR No. 1193 of 2015

IA.No. 150 in DFR No. 629 of 2015

A.No. 59 of 2014 & 120 of 2014

A.No. 321 of 2013
27.05.2015

A.No. 161 of 2013 & IA.No. 134, 135 of 2014 & Batch

A.No. 110 of 2015

A.No. 129 of 2015

A.No. 229 of 2014

IA.No. 163 & 164 of 2015 in DFR No. 606 & 605 of 2015

O.P.No. 3 of 2015

A.No. 47 & 48 of 2014
26.05.2015

Notice for Appeal No. 91 of 2014 & Appeal No. 98 of 2014

A.No. 280 of 2014

IA.No. 163 in DFR No. 606 & IA.No. 164 in DFR No. 605 of 2015

IA.No. 196 of 2014 in A.No. 47 & A.No. 32 of 2015

IA.No. 198 of 2015 in DFR 870 of 2015

IA.No. 200 of 2015 in DFR 1193 of 2015

A.No. 135 of 2014

A.No. 235 of 2014 & 236 of 2014
25.05.2015

A.No. 80 of 2015 & IA.No. 127 of 2015

A.No. 83 of 2015 IA.No. 132 of 2015

A.No. 111 & 112 of 2015

A.No. 125 of 2015 & IA.No. 197 of 2015

A.No. 126 of 2015

A.No. 127 of 2015

A.No. 128 of 2015

A.No. 206 of 2014

A.No. 229 of 2014

IA.No. 135 of 2015 in DFR No. 443 of 2015

IA.No. 142 of 2015 IN DFR No. 305 of 2015

IA.No. 201 of 2015 in DFR No. 1178 of 2015

A.No. 99 & 104 of 2014

A.No. 128 of 2014

A.No. 178 of 2014 & IA.No. 289 of 2014

O.P.No. 1 of 2015 & IA.No. 195 of 2015
22.05.2015

A.No. 115 of 2015

A.No. 116 of 2015

A.No. 122 of 2015 & IA.No. 194 of 2015

A.No. 161 of 2013 & IA.No. 134,135 of 2014 & Batch

A.No. 254 & IA.No. 411 of 2014

DFR No 1083 of 2015

A.No. 39 of 2014

A.No. 167 of 2014

A.No. 237 of 2014
21.05.2015

A.No. 88 of 2015

A.No. 159 & 160 of 2014

A.No. 161 of 2013 & IA.No. 134,135 of 2014 & Batch

DFR No. 1083 of 2015

A.No. 247 of 2014
20.05.2015

A.No. 79 of 2015 & IA.No. 122 of 2015

A.No. 91 of 2015 & IA.No.140 of 2015

A.No. 101 of 2015

A.No. 111 & 112 of 2015

A.No. 240 of 2014

DFR No. 798 of 2015

IA.No. 196 of 2015 in A.No. 47 of 2015

A.NO. 198, 199, 200, 291 of 2014

A.No. 233 & 266 of 2014

A.No. 273 of 14 & A.No. 85 of 2014
19.05.2015

A.No. 25 of 2014 & IA.No.39 of 2015 & A.No. 179 of 2014

A.No. 45 of 2015

A.No. 48 of 2015

A.No. 63 of 2014 & IA.No. 117 of 2014

A.No. 104 of 2015

A.No. 115 of 2013 & IA.No. 378 of 2013

A.No. 118 of 2015

A.No. 120 of 2015

A.No. 161 of 2013 & IA.No. 134,135 of 2014 & Batch

A.No. 269 of 2014 & A.No. 204 & IA.No. 320,309 of 2014 & A.No. 205 & IA.No. 321 of 2014

DFR No. 2360 of 2014

IA.No. 189 of 2015 in DFR 755 of 2015

A.No. 114 of 2014

A.No. 256 of 2014, 22 of 2015, 08 of 2015, 09 of 2015 & 15 of 2015

A.No. 98 of 2014 & Batch
18.05.2015

A.No. 19 of 2014

A.No. 4 of 2015

A.No. 33 of 2015

A.No. 114 & IA.No. 190 of 2015

A.No. 119 of 2015

A.No. 121 of 2015

A.No. 124 of 2015

A.No. 125 & IA.No. 197 of 2015

A.No. 239 of 2014

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

IA.No. 163 in DFR No. 606 & IA.No. 164 in DFR No. 605 of 2015

A.No. 01 of 2014

A.No. 153 of 2014

A.No. 155 of 2014

A.No. 205 of 2013

OP No. 01 of 2015 & IA.No. 195 of 2015
15.05.2015

A.No. 113 of 2015 & IA.No. 183,184,185,186 of 2015

A.No. 159 & 160 of 2014

A.No. 161 of 2013 & IA.No. 134,135 of 2014 & Batch

A.No. 56, 68 & 84 of 2013

A.No. 69 of 2014

A.No. 114 of 2014

A.No. 218 of 2014, 166 of 2014 & 296 of 2013

DFR No. 2635 of 2014, IA.No. 443 & 470 of 2014

EP No. 2 of 2015

EP No. 3 of 2015
14.05.2015

A.No. 1 & IA.No. 1 of 2015

A.No. 43 of 2015

A.No. 268 of 2014 & IA.No. 434 of 2014

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

IA.No. 114 of 2015 in DFR No. 265 of 2015

A.No. 78 of 2015 & 42 of 2015

A.No. 138 of 2014

A.No. 237 of 2014
13.05.2015

A.No. 1 & IA.No. 1 of 2015

A.No. 3 of 2015 & IA.No. 5 of 2015

A.No. 29 of 2015

A.No. 43 of 2015

A.No. 57 of 2015

A.No. 58 of 2015

A.No. 85 of 2015

A.No. 96 of 2015

A.No. 114 of 2015 & IA.No. 190 of 2015

A.No. 117 of 2015

A.No. 230,231 of 2014

A.No. 243 of 2014_13.05

A.No. 298 of 2014

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

IA.No. 151 in DFR No. 326 of 2015

R.P.No. 9 of 2015 in A.No. 272 of 2013

A.No. 98 of 2014 & Batch

R.P.No. 14 of 2015 in A.No. 70 of 2013

A.No. 117 of 2014

A.No. 225 of 2014

A.No. 238 of 2014

A.No. 250 of 2013
12.05.2015

A.No. 43 & IA.No. 46 of 2015 & A.No. 1 & IA.No. 1 of 2015

A.No. 61 of 2015

A.No. 96 of 2015

A.No. 203 of 2014

A.No. 215 of 2014

A.No. 229 of 2014

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

IA.No. 151 in DFR No. 326 of 2015

IA.No. 170 & 171 of 2015 in DFR No. 646 of 2015

IA.No. 173, 174 & 175 of 2015 in DFR No. 645 of 2015

IA.No. 187 of 2015 in A.No. 258 of 2013 & 21 of 2014

R.P.No. 14 of 2015 in A.No. 70 of 2013

A.No. 98 of 2014 & Batch

A.No. 81 of 2014

A.No. 92 of 2014

A.No. 184 of 2013 & Batch
11.05.2015

A.No 92 of 2015

A.No. 25 of 2014 & IA.No. 39 of 2015 & A.No. 179 of 2014

A.No. 48 of 2015

A.No. 54 of 2015

A.No. 62 & 63 of 2015

A.No. 71 & 68 of 2015

A.No. 74 & 102 of 2015

A.No. 79 of 2015 & IA.No. 122 of 2015

A.No. 82 of 2015

A.No. 84 of 2015

A.No. 91 of 2015 & IA.No. 140 of 2015

A.No. 120 of 2013 & Batch

IA.No. 84 of 2015 in DFR No. 303 of 2015

IA.No. 142 of 2015 in DFR No. 305 of 2015

R.P. No. 9 of 2015 in A.No. 272 of 2013

A.No. 98 of 2014 & Batch

A.No. 79 of 2014

A.No. 217 of 2014

A.No. 228 of 2014 & A.No. 290 of 2014_11.05

A.No. 251 of 2014
08.05.2015

A.No. 52, 67, 68, 69 of 2012

A.No. 159 of 2014 & 160 of 2014

A.No. 161 of 2013 & Batch

A.No. 298 of 2013

IA.No. 69 & 167 of 2015 in DFR No. 2900 of 2014

IA.No. 68 & 168 of 2015 in DFR No. 2947 of 2014

A.No. 86 of 2014 & Batch

A.No. 89 of 2014 & IA.No. 167 of 2014

A.No. 242 of 2014 & IA.No. 399 of 2014

A.No. 271 of 2013

A.No. 98 of 2014 & Batch

R.P.No. 14 of 2015 & IA.No. 133 of 2015
07.05.2015

IA.No. 110 OF 2015 in DFR No. 466 OF 2015 in A.No. 200, 268 OF 2013

IA.No.187 of 2015 in A.No. 258 of 2013 and 21 of 2014

A.No. 86 of 2015

A.No. 100 of 2015

A.No. 111 of 2015 & IA.No. 179 & 180 of 2015

A.No. 112 of 2015 IA.No. 181 of 2015 & IA.No. 182 of 2015

A.No. 222 of 2014 & IA.No. 58 of 2015

A.No. 223 of 2014 & IA.No. 59 of 2015

A.No. 113 of 2015

A.No. 213 of 2014 & IA.No. 333 of 2014

A.No. 98 of 2014 & Batch

A.No. 131 of 2014

A.No. 146 of 2014

A.No. 161 of 2014

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

A.No. 98 of 2014 & Batch_02.30_P.M
06.05.2015

A.No. 70 OF 2014

A.No. 306 & 307 2013

A.No. 7 of 2015 & IA.No. 9 OF 2015

A.No. 28 oF 2015

A.No. 72 of 2015

A.No. 95 of 2015

A.No. 103 of 2015 & IA.No. 156 of 2015

A.No. 106 of 2015

A.No. 107 of 2015

A.No. 193 of 2014

A.No. 283 of 2014

A.No. 308 of 2013

IA.No. 135 of 2015 in DFR No. 443 of 2015

A.No. 106 of 2013

A.No. 131 of 2014

A.No. 140 of 2014

A.No. 170 of 2014

A.No. 210 of 2014

A.No. 262 of 2014

A.No. 332 of 2013

A.No. 98 of 2014 & Batch
05.05.2015

A.No. 111 of 2015 & IA.No. 179 & 180 of 2015

A.No. 112 of 2015 IA.No. 181 of 2015 & IA.No. 182 of 2015

EP. No. 1 of 2015 in A.No. 256 of 2012

IA.No. 84 in DFR No. 303 of 2015

A.No. 20, 21 OF 2015

A.No. 27 of 2014 & IA.No. 286 of 2014, A.No. 28 of 2014 & IA.No. 287 of 2014 & A.No. 32 of 2014 & IA.No. 288 of 2014

A.No. 88 OF 2015

A.No. 108 of 2015

A.No. 239 OF 2014

A.No. 285, 286 and 287 of 2014

IA.No. 170 & 171 of 2015 in DFR No. 646 of 2015

IA.No. 173, 174 & 175 of 2015 in DFR No. 645 of 2015

A.No. 98 of 2014 & Batch

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

A.No. 284 of 2014 & IA.No. 452 of 2014

A.No. 297 of 2014 & IA.No. 178 of 2015
01.05.2015

A.No. 105 & IA.No. 169 of 2015

A.No. 180 & IA.No. 319 of 2012 & A.No.181 & IA.No. 317, 320 of 2012 & IA.No. 4 of 2013

A.No. 253 & IA.No. 410 of 2014

A.No. 254 & IA.No. 411 of 2014

A.No. 292 of 2014 & IA.No. 25 of 2015

DFR No. 2360 of 2014

A.No. 98 of 2014 & Batch

A. No. 258 of 2014

A.No. 220 of 2014 & IA.No. 37 of 2015

A.No. 284 of 2013
30.04.2015

A.No. 34 OF 2015

A.No. 52 & 53 of 2015

A.No. 226 OF 2014 & IA.No. 346 OF 2014

A.No. 289 OF 2014

A.No. 308 of 2013

O.P. No. 4 of 2015 & IA.No. 139 of 2015

A.No. 254 of 2014 & IA.No. 411 of 2014

DFR No. 2360 of 2014

A.No. 67 and 68 of 2014

A.No. 265 of 2013 and A.No. 266 of 2013

O.P. No. 1 of 2015 & IA.No. 80 & 81 of 2015

A.No. 98 of 2014 & Batch
29.04.2015

A.No. 293 of 2014 & IA.No. 459 of 14 and Batch

IA.No. 110 in DFR (RP) No. 466 of 2015 in A.No. 200, 268 of 2013

IA.No.176 in A.No. 51 of 2015

A.No. 2 of 2015

A.No. 4 of 2015

A.No. 45 of 2015

A.No. 48 of 2015

A.No. 63 OF 2014 & IA.No. 117 OF 2014

A.No. 215 OF 2014

A.No. 221, 319 OF 2013

A.No. 264 OF 2014

A.No. 274 of 2014

A.No. 308 of 2013

IA.No. 150 in DFR No. 629 of 2015

IA.No. 163 in DFR No. 606 of 2015

IA.No. 164 in DFR No. 605 of 2015

A.No. 167 of 2014

A.No. 218 of 2014, 166 of 2014 and 296 of 2013

A.No. 255 of 2013

IA.No. 443 of 2014 in DFR No. 2635 of 2014 and IA.No. 470 of 2014

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 & Batch
28.04.2015

A.No. 80 of 2014

A.No. 201 of 2014 in IA.No. 316, 392, 394 of 2014

O.P. No. 4 of 2015 & IA.No. 139 of 2015

R.P. No. 9 OF 2015 IN A.No. 272 OF 2013

A.No. 87 OF 2015

A.No. 103 of 2015 & IA.No. 156 of 2015

A.No. 275 of 2014 & IA.No. 442 of 2014

A.No. 282 of 2014

IA.No. 114 of 2015 IN DFR No. 265 OF 2015

IA.No. 165 of 2015 I IA No. 166 of 2015 in DFR 500 of 2015

O.P. No. 3 of 2015

A.No. 39 of 2014

A.No. 114 of 2014

A.No. 247 of 2014

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 & Batch
27.04.2015

IA.No. 84 in DFR No. 303 of 2015

R.P. No. 2 of 2015 in A.No. 163 of 2013

A.No. 43 & IA.No. 46 of 2015 & A.No. 1 & IA.No. 1 of 2015

A.No. 46 OF 2015

A.No. 76 OF 2015

A.No. 77 in IA.No. 118 OF 2015

A.No. 88 OF 2015

A.No. 104 OF 2015

A.No. 168 & IA.No. 280 of 2014 & A.No. 214 & IA.No. 334 of 2014

A.No. 196 of 2014 & A.No. 326 of 2013

A.No. 277, 278 OF 2014 & A.No. 65, 66, 56 OF 2015

IA.No. 34 OF 2015 IN DFR No. 3158 OF 2014 & IA.No. 172 of 2015

A.No. 138 of 2014

A.No. 174 of 2014

A.No. 257 of 2014

A.No. 271 of 2013

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 & Batch

IA.No. 147 of 2015 in A.No. 119 of 2013 and IA.No. 187 of 2013

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 and Batch

IA.No. 147 of 2015 in A.No. 119 of 2013
24.04.2015

A.No. 10 of 2015

A.No. 115 of 2013 & IA.No. 378 of 2013

A.No. 306 & 307 2013

A.No. 159 & IA.No. 255, 256 of 2014 & A.No. 160 & IA.No. 257, 258 of 2014

Execution Petition No. 02 of 2015 in 76 of 2013 & 82 of 2013

Execution Petition No. 03 of 2015 in 154 of 2013

A.No. 57 of 2014

A.No. 128 of 2014

A.No. 185 of 2014

A.No. 272 of 2014
23.04.2015

A.No. 10 of 2015

A.No. 47 & A.No. 32 of 2015

A.No. 293 of 2014 & IA.No. 459 of 14 and Batch

IA.No. 146 in A.No. 94 & IA.No. 145 of 2015 & IA.No. 128 in A.No. 81 of 2015

IA.No. 151 in DFR No. 326 of 2015

R.P. No. 9 of 2015 in A.No. 272 of 2013

A.No. 59 of 2014 & IA.No. 111 of 2014 & IA.No. 120 of 2014

A.No. 135 of 2014

A.No. 235 & 236 of 2014 & IA.No. 161 & 162 of 2015

A.No. 321 of 2013

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 & Batch
22.04.2015

A.No. 33 OF 2015

A.No. 70 OF 2015

A.No. 97 of 2015

A.No. 98 of 2015

A.No. 99 of 2015

A.No. 100 of 2015

A.No. 308 of 2013

A.No. 49 of 2015, A.No. 93 of 2014 & A.No. 94 of 2014

A.No. 56 of 2013, 68 of 2013 and 84 of 2013

A.No. 232 of 2014

A.No. 288 of 2014, 316 of 2013 and 252 of 2014

A.No. 91 of 2014 & Batch_12.30

A.No. 91 of 2014 & Batch_02.30

A.No. 98 of 2014 & Batch
21.04.2015

IA.No. 401 OF 2014 IN DFR No. 1888 OF 2014

A.No. 64 of 2015 & IA.No. 91, 92 of 2015

A.No. 80 & IA.No. 149, 151 of 2014

O.P. No. 4 & IA.No. 139 of 2015

A.No. 25 of 2014 & A.No. 179 of 2014

A.No. 30 of 2015

A.No. 43 & 1 of 2015

A.No. 55 & IA.No. 75 of 2015

A.No. 57 of 2015

A.No. 58 of 2015

A.No. 59 of 2015

A.No. 202 & IA.No. 318 of 2014

A.No. 230, 231 of 2014

A.No. 269 of 2014 & A.No. 204 & IA.No. 320, 309 of 2014 & A.No. 205 & IA.No. 321 of 2014

A.No. 47 and 48 of 2014

A.No. 58 of 2014

A.No. 99 of 14 and 104 of 14

A.No. 178 of 2014 & IA.No. 289 of 2014

A.No. 237 of 2014

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 & Batch
20.04.2015

A.No. 150, 151 of 2014

IA.No. 146 in A.No. 94 & IA.No. 145 of 2015 & IA.No. 128 in A.No. 81 of 2015

R.P. No. 2 of 2015 in A.No. 163 of 2013

A.No. 3 of 2015 & IA.No. 5 of 2015

A.No. 44 of 2015 & A.No. 299,300, of 2014 & A.No. 60 of 2015

A.No. 80 of 2015 & IA.No. 127 of 2015

A.No. 93 of 2015

A.No. 227 OF 2014 & IA.No. 347 of 2014

A.No. 234 OF 2014

A.No. 270, 271 & 276 of 2014

A.No. 294, 295, 248 & IA.No. 407, A.No. 249 & IA.No. 408 of 2014 A.No. 5, 35, 36, 37, 38, 39, 40 of 2015

DFR No. 661 of 2015

DFR No. 1819 of 2014 & (FAO) No. 303 of 2003

DFR No. 1820 of 2014 & (FAO) No. 301 of 2003

IA.No. 148, 149 of 2015 & DFR No. 660 of 2015

A.No. 89 of 14 & IA.No. 167 of 14 and 196 of 14

A.No. 108 of 13, A.No. 171 of 14 and 172 of 14

A.No. 173 of 2014 & IA.No. 283 of 2014 and 393 of 2014

A.No. 175 of 14 and 180 of 14

A.No. 246 of 2014 & IA.No. 56 of 2015

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 & Batch

A.No. 23, 24, 25 & 26 of 2015

A.No. 296 of 2014 & IA.No. 460 & 461 of 2014
17.04.2015

A.No. 10 of 2015

IA.No. 84 in DFR No. 303 of 2015

IA.No. 146 in A.No. 94 of 2015 & IA.No. 128of 2015 in A.No. 81 of 2015

A.No. 308 of 2013

A.No. 159 & IA.No. 255, 256 of 2014 & A.No. 160 & IA.No. 257, 258 of 2014

A.No. 213 of 2014 & IA.No. 333 of 2014

A.No. 298 of 2013

IA.No. 68 of 2015 in DFR No. 2947 of 2014

IA.No. 69 of 2015 in DFR No. 2900 of 2014

A.No. 23, 24, 25 & 26 of 2015

A.No. 114 of 2014

A.No. 117 of 2014

A.No. 241 of 2014

A.No. 242 of 2014 & IA.No. 399 of 2014

A.No. 296 of 2014 & IA.No. 460 & 461 of 2014

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 and Batch

A.No. 108 of 2014 & Batch
16.04.2015

A.No. 10 of 2015

R.P.No. 15 of 2015 in A.No. 318 of 2013

A.No. 6 of 2015

A.No. 11 of 2015 and Batch

O.P.No. 4 of 2015 & IA.No. 139 of 2015

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

A.No. 265 of 2014

A.No. 275 of 2014 & IA.No. 442 of 2014

A.No. 308 of 2013

A.No. 69 of 2015 and IA.No. 105 of 2015

A.No. 75 of 2015

A.No. 293 of 2014 & IA.No. 459 of 14 and Batch

A.No. 22 , 8 , 9 , 15 of 2015 & A.No. 256 of 2014

A.No. 42 of 2015

A.No. 69 of 2014

A.No. 78 of 2015

A.No. 273 of 2014 and A.No. 85 of 2014

A.No. 91 of 14 & Batch

A.No. 98 of 14 & Batch

A.No. 108 of 14 & Batch
15.04.2015

A.No. 306 & 307 of 2013

R.P.No. 7 OF 2015 IN A.No. 61 OF 2012

R.P.No. 13 OF 2015 IN A.No. 62 OF 2012

R.P.No. 15 of 2015 in A.No. 318 of 2013

A.No. 1 OF 2015 & IA.No. 1 OF 2015

A.No. 43 OF 2015 & IA.No. 46 OF 2015

A.No. 73 of 2015

A.No. 89 & IA.No. 137 of 2015

A.No. 90 & IA.No. 138 of 2015

A.No. 202 IN IA.No. 318 OF 2014

IA.No. 116 of 2015 in DFR No. 371 of 2015

IA.No. 117 OF 2015 IN DFR No. 348 OF 2015

IA.No. 142 of 2015 in DFR No. 305 of 2015

A.No 225 of 2014

A.No. 60 of 2014

A.No. 228 of 14 & IA.No. 448 of 14 and A.No. 290 of 14 & IA.No. 455 of 14

A.No. 238 of 2014

A.No. 91 of 2014 & Batch

A.No.98 of 2014 and Batch
13.04.2015

A.No. 7 of 2015 & IA.No. 9 OF 2015

A.No. 16 of 2015

A.No. 17 of 2015

A.No. 18 of 2015

A.No. 41 OF 2015

A.No. 67 of 2015

A.No. 85 of 2015

A.No. 308 of 2013

IA.No. 84 of 2015 in DFR No. 303 of 2015

IA.No. 117 OF 2015 IN DFR No. 348 OF 2015

RP.No. 2 OF 2015 IN A.No. 163 OF 2013

A.No. 86 of 14 & IA.No. 156 of 14 and 163 of 14

A.No. 217 of 14 & IA.No. 336 of 14
10.04.2015

A.No. 19 of 2014

A.No. 29 of 2015

A.No. 72 of 2015

A.No. 81 & IA.No. 128 of 2015

A.No. 94 of 2015 & IA.No. 145, 146 of 2015

A.No. 229 of 2014

A.No. 243 OF 2014

A.No. 268 of 2014 & IA.No. 434 OF 2014

A.No. 280 of 2014

A.No. 292 of 2014 in IA.No. 457 of 2014 & IA.No. 25 of 2015

DFR No. 2360 of 2014

A.No. 153 of 2014

A.No. 155 of 2014

A.No. 205 of 2013

A.No. 247 of 2014

A.No. 251 of 2014

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 and Batch

RP No. 14 of 2015
09.04.2015

A.No. 41 of 2014

A.No. 57 OF 2015

A.No. 58 OF 2015

A.No. 150 of 2014 & 151 of 2014

A.No. 206 OF 2014

A.No. 267 of 2014

E.P. No. 5 OF 2014 IN A.No. 37 OF 2013

IA.No. 84 of 2015 in DFR No. 303 of 2015

IA.No. 135 of 2015 in DFR No. 443 of 2015

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 & Batch

RP.No. 15 of 2014 in A.No. 270 of 2013

A.No. 1 of 2014 and IA.No. 5 of 2014

A.No. 131 of 2014

A.No. 161 of 2014

A.No. 210 of 2014

A.No. 241 of 2014

A.No. 254 of 2013 & IA.No. 339 of 13 and 340 of 2013

OP No. 1 of 2015
08.04.2015

A.No. 308 of 2013

A.No. 59 OF 2015

A.No. 87 OF 2015

A.No. 88 OF 2015

A.No. 201 of 2014 in IA.No. 316, 392, 394 of 2014

A.No. 240 of 2014

A.No. 298 OF 2014

O.P. No. 4 of 2015 & IA.No. 139 of 2015

RP. No. 2 OF 2015 IN A.No. 163 OF 2013

RP. No. 7 OF 2015 IN A.No. 61 OF 2012

RP. No. 10 of 2015 in A.No. 333 OF 2013 & IA.No. 77 of 2015

R.P. No. 13 OF 2015 IN A.No. 62 OF 2012

R.P. No. 15 of 2015 in A.No. 318 of 2013

A.No. 170 of 2014

A.No. 92 of 2014

A.No. 138 of 2014

A.No. 140 of 2014

A.No. 184 of 2013 & Batch

A.No. 252 of 2014 & IA.No. 426 of 14 and 316 of 2013

A.No. 288 of 2014

A.No. 316 of 2013 and IA.No. 412 of 13 and 89 of 2015
07.04.2015

A.No. 308 of 2013

A.No .84 of 2015

A.No. 203 of 2014

A.No. 83 of 2015 IA.No. 132 of 2015

A.No. 230 & 231 of 2014

A.No. 285, 286 and 287 of 2014

EP.No. 1 of 2015 in A.No. 256 of 2012

IA.No. 83 of 2015 in DFR No. 296 of 2015

IA.No. 106 of 2015 IN DFR No. 398 OF 2015

IA.No. 110 OF 2015 IN DFR No. 466 OF 2015 IN A.No. 200, 268 OF 2013

R.P. 10 of 2015 in A.No. 333 of 2013, IA.No. 77 of 2015

A.No. 167 of 2014

A.No. 250 of 2014

A.No. 271 of 2013

A.No. 284 of 2014 & IA.No. 452 of 2014

A.No. 297 of 2014

A.No. 108 of 14 and IA.No. 250 and 348 of 14, A.No. 122 of 14, A.No. 18 of 13 and A.No.119 of 14 and IA.No. 265 and 325 of 14
06.04.2015

A. No. 50 of 2014

A.No. 41 of 2014

A.No. 64 of 2015 & IA.No. 91, 92 & 136 of 2015

A.No. 86 of 2015

A.No. 97 of 2013

A.No. 120 of 2013 & Batch

A.No. 193 of 2014

A.No. 227 of 2014

IA.No. 52 of 2015 in DFR No. 3135 of 2014

OP No. 3 of 2015

R.P. 7 of 2015 in A.No. 61 of 2012

R.P. 13 of 2015 in A.No. 62 of 2012

A.No. 81 of 2014

A.No. 106 of 2013

A.No. 146 of 2014

A.No. 258 of 2014

A.No. 262 of 2014

A.No. 315 of 2013

A.No. 260 of 2014

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 and Batch
01.04.2015

A.No. 10 of 2015

A.No. 32 & IA.No. 35 of 2015

A.No. 47 of 2015

A.No. 79 & IA.No. 122 of 2015

A.No. 80 of 2014 & IA.No. 149, 151 of 2014

A.No. 82 of 2015

A.No. 197 of 2014

A.No. 267 of 2014

DFR No. 377 & 378 of 2015

IA.No. 123 IN DFR No. 380 of 2015

R.P. No. 1 of 2015 in A.No. 1, 19 of 2013

R.P. No. 12 & IA.No. 129 of 2015 in A.No. 1 of 2013

IA.No. 74 of 2015 in DFR No. 213 of 2015

A.No. 58 of 2014

A.No. 106 of 2013

A.No. 210 of 2014

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 & Batch
31.3.2015

A.No. 308 of 2013

A.No. 41 of 2014

A.No. 61 of 2015

A.No. 62, 63, 68 OF 2015 & IA.No. 87, 88 OF 2014 & 103, 104 of 2015

A.No. 71 OF 2015 & IA.No. 107, 108 OF 2015

A.No. 77 of 2015 & IA.No.118 of 2015

A.No. 267 of 2014

A.No. 269, 204 & 205 of 2014

IA.No. 65 OF 2015 IN A.No. 2 OF 2015

A.No. 73 of 2014 & IA.No. 142 of 14 and 197 of 14

A.No. 194 of 2014 & Batch

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 and Batch
30.3.2015

A.No. 308 of 2013

A.No. 25 of 2014 & IA No. 39 of 2015 & A.No. 179 of 2014

A.No. 46 of 2015

A.No. 64 of 2015 & IA.No. 91, 92 of 2015

A.No. 74 of 2015

A.No. 76 of 2015

A.No. 283 of 2014

A.No. 306 & 307 2013

IA.No. 57 OF 2015 IN DFR No. 238 OF 2015

IA.No. 117 OF 2015 IN DFR No. 348 OF 2015

R.P. No. 9 OF 2015 IN A.No. 272 OF 2013

A.No. 47 & 48 of 2014

A.No. 128 of 2014

A.No. 131 of 2014

A.No. 143 of 2014

A.No. 220 of 14 & IA.No. 37 of 15

A.No. 250 of 2013

A.No. 108 of 2014 & Batch
27.3.2015

A.No. 41 of 2014

A.No. 45 of 2015

A.No. 54 of 2015

A.No.115 of 2013 & IA No. 378 of 2013

A.No. 168 & IA.No. 280 of 2014 & A.No. 214 & IA.No. 334 of 2014

A.No. 254 of 2014 & IA.No. 411 of 2014

IA.No. 74 of 2015 in DFR No. 213 of 2015

O.P. NO. 2 of 2015

A.No. 181 of 2014 & IA.No. 296 of 2014

A.No .218 of 2014 & IA.No. 337 & 443 of 2014 & Batch

A.No. 79 of 2014

A.No. 255 of 2013

A.No. 257 of 2014

A.No. 272 of 2014 & IA.No. 441 of 2014

A.No. 273 of 2014 and A.No. 85 of 2014

IA.No. 443 of 2014 in DFR No. 2635 of 2014 & IA.No. 470 of 2014

A.No. 233 & 266 of 2014
26.3.2015

A.No. 20, 21 OF 2015

A.No. 72 of 2015

A.No. 81 of 2015

A.No. 222 of 2014 & IA.No. 58 of 2015

A.No. 223 of 2014 & IA.No. 59 of 2015

A.No. 264 of 2014

A.No. 326 OF 2013 & A.No. 196 OF 2014

A.No. 159 of 2014 & 160 of 2014

DFR NO. 377 OF 2015

DFR NO. 378 OF 2015

IA.No. 54 of 2015 in DFR No. 80 of 2014

IA.No. 116 of 2015 in DFR No.371 of 2015

O.P.No. 2 of 2015

R.P. No. 7 of 2015 in A.No. 61 of 2012

R.P. No. 12 OF 2015 in A.No. 1 of 2013

R.P. No. 1 OF 2015 IN A.No. 1, 19 OF 2013

A.No. 89 of 14 & IA.No. 167 of 14 and 196 of 14

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

A.No. 254 of 2013 & IA.No. 339 of 13 and 340 of 13

A.No. 284 of 2013

IA.No. 443 of 2014 in DFR No. 2635 of 14 and IA.No. 470 of 2014

A.No. 127 of 2013
25.3.2015

A.No. 1 of 2015 & IA.No. 1 of 2015

A.No. 43 of 2015 & IA.No. 46 of 2015

A.No. 71 of 2015 & IA.No. 107, 108 of 2015

A.No. 215 of 2014

A.No. 221, 319 of 2013

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

A.No.28 of 2015

A.No.33 of 2015

A.No.70 of 2015

IA.No. 65 of 2015 IN A.No. 2 of 2015

IA.No. 110 DFR No. 466 of 2015 IN A.No. 200, 268 of 2013

IA.No. 115 of 2015 IN A.No. 200, 268 of 2013

R.P. No. 2 of 2015 IN A.No. 163 of 2013

A.No. 56 of 13, 68 of 13 & IA.No. 423 of 14 and A.No. 84 of 13

A.No. 143 of 2014

A. No. 129 & Batch

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 Batch

A.No. 174 of 2014
24.3.2015

A.No. 31 of 2015 & IA.No. 32, 33 OF 2015

A.No. 63 OF 2014 & IA.No. 117 OF 2014

A.No. 64 OF 2015 & IA.No. 91, 92 OF 2015

A.No. 274 of 2014

DFR No. 239 OF 2015

E.P. No. 5 OF 2014 IN A.No. 37 OF 2013

IA.No. 42 of 2015 IN DFR No. 70 OF 2015

IA.No. 113 & 114 of 2015 IN DFR No. 265 OF 2015

IA.No. 119 & 120 of 2015 in A.No. 50 of 2015

R.P. 7 of 15 in A.No. 6 of 12

A.No. 108 of 13, A.No. 171 of 14 and 172 of 14

A.No. 135 of 2014

A.No. 185 of 2014

A.No. 108 of 2014 & Batch

A.No. 108 of 13, A.No. 171 of 14 and 172 of 14

A.No. 135 of 2014

A.No. 185 of 2014

A.No. 261 of 13 & IA.No. 37 of 14, 128 of 14 and 227 of 14

A.No. 296 of 2014 & IA.No. 460 of 2014 and 461 of 2014
23.3.2015

A.No. 69 of 2015 & IA.No. 105 of 2015

A.No. 25 of 2014 & Batch

A.No. 30 of 2015

A.No. 31 of 2015 & IA.No. 32, 33 OF 2015

A.No. 48 of 2015

A.No. 55 of 2015 and IA.No. 75 of 2015

A.No. 57 OF 2015

A.No. 58 OF 2015

A.No. 75 of 2015

A.No. 282 of 2014

A.No. 288 of 2014

IA.No. 106 IN DFR No. 398 OF 2015

R.P. No. 3 & IA.No. 12 OF 2015 IN A.No. 317 OF 2013

R.P. No. 4 & IA.No. 13 OF 2015 IN A.No. 317 OF 2013

A.No. 39 of 2014

A.No. 57 of 2014

A.No. 138 of 2014

A.No. 165 of 2014

A.No. 315 of 2013
20.3.2015

A.No. 159 of 2014 & 160 of 2014

A.No. 161 OF 2013 & IA.No. 134, 135 OF 2014

A.No. 213 OF 2014 & IA.No. 333 OF 2014

A.No. 254 OF 2014 IN IA.No. 411 OF 2014

DFR NO. 2360 OF 2014

IA.No. 112 IN A.No. 64 OF 2015 & IA.No. 91, 92 OF 2015

IA-400 of 2014 in DFR No.1887 of 2014 & IA-401 of 2014 in DFR 1888 OF 2014

O.P. No. 2 of 2015

IA.No. 457 OF 2014 IN A.No. 292 OF 2014

A.No. 67 & 68 of 2014

A.No. 108 of 2014 & Batch

A.No. 58 of 2010

A.No. 59 of 2014 & IA.No. 111 2014 and A.No. 120 of 2014

A.No. 238 of 2014

A.No. 246 of 2014 & IA.No. 56 of 2015
19.3.2015

A.No. 239 OF 2014

A.No. 265 OF 2014

A.No. 52 & IA.No. 70, 71 OF 2015

A.No. 53 & IA.No. 72, 73 OF 2015

A.No. 68 & IA.No. 103, 104 OF 2015

A.No. 224 OF 2014 & IA.No. 344 OF 2014

A.No. 308 of 2013

IA.No. 31 OF 2015 IN DFR No. 3122 OF 2014

IA.No. 34 OF 2015 IN DFR No. 3158 OF 2014

IA.No. 45 IN DFR No. 62 OF 2015 & A.No. 1 OF 2013

IA.No. 86 IN DFR NO. 253 OF 2015 IN A.NO. 318 OF 2013

IA.No. 112 IN A.No. 64 OF 2015 & IA.No. 91, 92 OF 2015

R.P. No. 1 OF 2015 IN A.No. 1, 19 OF 2013

A.No. 225 of 2014

A.No. 235 of 14 & A.No. 236 of 14

A.No. 261 of 13 n IA.No. 37, 128 and 227 of 2014

A.No.265 of 13 & IA.No. 357 of 13 and 110 of 14 and A.No. 266 of 13 & IA.No. 358 of 13

A.No. 91 of 2014 & Batch

A.No. 98 of 2014 and Batch
18.3.2015

A.No. 31 of 2015 & IA.No. 32,33 OF 2015

A.No. 50 of 2015 & IA.No. 63 & 64 of 2015

A.No. 51 & IA.No. 66,67 OF 2015

A.No. 3 & IA.No. 5 of15

A.No. 22 & IA.No. 20 of 15

A.No. 41 of 14

A.No.44 of 15 and 299, 300 of 14 & 60 of 15

A.No. 181 & IA.No. 296 of 14

A.No. 224 & IA-344 of 14

A.No. 288 of 2014

A.No. 294,295,248,249 of 14 & 35,36,37,38,39,40 of 15

A.No. 252 of 2014

A.No. 91 of 2014 & batch

A.No. 170 of 2014

R.P. No. 15 of 2014 in A.No. 270 of 2013

A.No. 247 of 2014

A.No. 256 of 2014

A.No. 263 of 2014

A.No. 321 of 2013

A.No. 99 of 2014 & 104 of 2014
17.3.2015

A.No. 31 of 2015 & IA.No. 32,33 OF 2015

A.No. 34 OF 2015

A.No. 51 & IA.No. 66,67 OF 2015

A.No. 97 of 2013 & Batch

A.No. 277, 278 OF 2014 & A.No. 65, 66, 56 OF 2015

DFR No. 239 OF 2015

IA.No. 52 OF 2015 IN DFR No. 3135 OF 2014

IA.No. 65 OF 2015 IN A.No. 2 OF 2015

A.No. 27 of 2015

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

A.No. 117 opf 2014

A.No. 106 of 2014

A.No. 114 of 2014

A.No. 155 of 2014

A.No. 233 & 266 of 2014
16.3.2015

A.No. 19 OF 2014

A.No. 25 of 2014 & IA.No. 39 of 2015 and A.No.179 of 2014

A.No. 28 of 2015

A.No. 51 & IA.No. 66,67 OF 2015

A.No. 62 OF 2015 & IA.No. 87 OF 2014

A.No. 63 OF 2015 & IA.No. 88 OF 2014

A.No. 275 of 2014 & IA.No. 442 of 2014

A.No. 280 OF 2014

A.No. 289 OF 2014

A.No. 292 & IA.No. 457 OF 2014 & IA.No. 25 OF 2015

A.No. 233 of 2014 & A.No. 266 OF 2014

A.No. 42 of 2015 & IA.No. 44 of 2015 DFR No. 2894 of 14

A.No. 178 of 2014 & IA.No. 289 of 2014

A.No. 205 of 2013

A.No. 241 of 2014

IA.No. 40 and 41 of 2015 in DFR No. 2894 of 2014
13.3.2015

A.No. 52, 67, 68, 69 OF 2012

O.P. 3 of 2012

A.No. 127 of 2013

A.No. 89 of 2014

A.No. 175 of 2014 & A.No.180 of 2014
12.3.2015

A.No. 50 of 2015 & IA.No. 63 & 64 of 2015

A.No. 1 OF 2015 & IA.No. 1 OF 2015

A.No. 43 OF 2015 & IA.No. 46 OF 2015

A.No. 60 OF 2015

A.No. 202 IN IA.No. 318 OF 2014

A.No. 234 OF 2014

A.No. 255 OF 2014

A.No. 270, 271 & 276 of 2014

A.No. 293 IN IA.No. 459 OF 2014 & A.No. 279 OF 2014

IA.No. 8 of 2015 in DFR No. 2854 of 2014

IA.No. 79 of 2015 in DFR No. 467 of 2015

IA.No. 444 IN DFR No. 2713 OF 2014 & IA.No. 445 IN DFR No. 2712 OF 2014

R.P. No. 3 & IA.No. 12 OF 2015 IN A.No. 317 OF 2013

R.P. No. 4 & IA.No. 13 OF 2015 IN A.No. 317 OF 2013

A.No. 49 of 2015

A.No. 73 of 2014 & IA.No. 142 of 14 and 197 of 14

A.No. 92 of 2014

A.No. 93 of 2014 & A.No. 94 of 2014

A.No. 128 of 2014

A.No. 194 of 2014 and Batch

A.No. 262 of 2014

A.No. 108 of 2014 & Batch
11.3.2015

IA.No. 85 of 2015 in DFR No. 211 of 2015

A.No. 4 OF 2015

A.No. 6 of 2015

A.No. 27 of 2014 & IA.No. 286 of 2014, A.No. 28 of 2014 & IA.No. 287 of 2014 & A.No. 32 of 2014 & IA.No. 288 of 2014

A.No. 31 of 2015 & IA.No. 32, 33 OF 2015

A.No. 50 of 2015 & IA.No. 63 & 64 of 2015

A.No. 59 of 2015

A.No. 70 OF 2014

A.No. 306 & 307 of 2013

IA.No. 65 IN A.No. 2 OF 2015

IA.No. 84 of 2015 in DFR No. 303 of 2015

A.No. 108 of 2014 & Batch

A.No. 69 of 2014

A.No. 106 of 2014

A.No. 153 of 2014

A.No. 242 of 2014 & IA.No. 399 of 14

A.No. 259 of 14 & IA.No. 424 of 14, 446 of 14 & 93 of 15

A.No. 273 of 14 and 85 of 14 & IA.No. 155 of 14

A.No. 332 of 2013
10.3.2015

A.No. 29 of 2015

A.No. 31 of 2015 & IA.No. 32, 33 OF 2015

A.No. 41 OF 2015

A.No. 80 of 2014 & IA.No. 149 of 2014, IA.No. 151 of 2014

A.No. 201 OF 2014 & IA.No. 316, 392, 394 OF 2014

A.No. 206 OF 2014

A.No. 285, 286 of 2014 and 287 of 2014

IA.No. 31 OF 2015 IN DFR No. 3122 OF 2014

IA.No. 43 of 2015 IN DFR NO. 147 OF 2015

IA.No. 83 of 2015 in DFR No.296 of 2015

A.No. 23 of 2015 & Batch

A.No. 129 of 2014

A.No. 237 of 2014

A.No. 250 of 2014

A.No. 284 of 2014

A.No. 297 of 2014

A.No 129 of 2012 & Batch

A.No 174 of 2014
09.3.2015

A.No. 64 OF 2015 & IA.No. 91, 92 OF 2015

A.No. 7 of 2015 & IA.No. 9 OF 2015

A.No. 10 of 2015 & IA.No. 16 OF 2015

A.No. 56 of 2015

A.No. 224 OF 2014 & IA.No. 344 OF 2014

A.No. 240 of 2014

A.No. 243 OF 2014

A.No. 268 of 2014 & IA.No. 434 OF 2014

A.No. 308 of 2013

IA.No. 78 OF 2015 IN DFR No. 374 OF 2015

IA.No. 449 OF 2014 IN DFR No. 2787 OF 2014

R.P. No. 5 OF 2015 IN A.No. 216 OF 2014

R.P. No. 9 OF 2015 IN A.No. 272 OF 2013

A.No. 106 of 2014

A.No. 173 of 2014 & IA.No. 283 of 2014 and 393 of 2014

A.No. 220 of 2014 and IA.No. 37 of 2015

A.No. 228 of 2014 & IA.No. 448 of 2014

A.No. 258 of 2014

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

A.No. 316 of 2013 & IA.No. 412 of 2013 and 89 of 2015

A.No. 86 of 14 & Batch

A.No. 108 of 14 & Batch

A.No. 205 of 2013
05.3.2015

A.No. 41 of 2014

A.No. 50 of 2015 & IA.No. 63 & 64 of 2015

A.No. 51 of 2015 & IA.No. 66 & 67 of 2015

A.NO. 224 OF 2014 & IA.NO. 344 OF 2014

A.No. 64 of 2015 & I.A.No. 91 & 92 of 2015

IA.No. 35 of 2015 in A.No. 32 of 2015

A.No. 60 of 2014

A.No. 81 of 2014

A.No. 146 of 2014

A.No. 91 of 2014 & Batch
04.3.2015

A.No. 22 & 24 of 2014

A.No. 221, 319 oF 2013

A.No. 224 OF 2014 & IA.No. 344 OF 2014

A.No. 229 of 2014

DFR No. 377 oF 2015

DFR No. 378 oF 2015

IA.No. 65 IN A.No. 2 oF 2015

A.No. 91 of 2014 & Batch

A.No. 140 of 2014

A.No. 103 of 2014

A.No. 135 of 2014

A.No. 217 of 2014

A.No. 250 of 2014

A.No. 251 of 2014
03.3.2015

A.No. 22 & 24 of 2014

A.No. 57 OF 2015

A.No. 58 OF 2015

A.No. 150 of 2014 & 151 of 2014

A.No. 168 & 214 of 2014

A.No. 193 of 2014

A.No. 269, 204 & 205 of 2014

A.No. 229 of 2014

IA.No. 79 of 2015 in DFR No. 467 of 2015

IA.No. 74 of 2015 in DFR No. 213 of 2015

R.P. No. 11 of 2015 in A.No. 142 of 2014 & 145 of 2014

E.P No. 1 of 2014 in A.No. 185 of 2011

A.No. 143 of 2014

A.No. 271 of 2013

A.No. 106 of 2013

A.No. 161 of 2014

O.P. No. 1 of 2015
02.3.2015

A.No. 22 & IA.No. 33 OF 2014 & A.No. 24 & IA.No. 32 OF 2014

A.No. 31 of 2015 & IA.NO. 32, 33 OF 2015

A.No. 46 OF 2015

A.No. 57 OF 2015

A.No. 58 OF 2015

A.No. 63 OF 2014 & IA.NO. 117 OF 2014

A.No. 221, 319 OF 2013

A.No. 234 OF 2014

A.No. 11, 12, 13, 14 OF 2015

IA.NO. 57 OF 2015 IN DFR NO. 238 OF 2015

A.No. 298 OF 2014

A. No. 165 of 2014

A.No. 42 of 2015 and IA.NO. 44 of 2015 DRF NO. 2894 of 2014

A.No. 184 of 2013 & Batch

A.No. 260 of 2014

A.No.58 of 2010

IA.No. 40 and 41 of 2015 in DFR NO. 2894 of 2014

A.No. 39 of 2014
27.2.2015

OP No. 1 of 2013 ,OP No. 2 of 2013 and OP No. 4 of 2013

A.No. 27 of 2015

A.No. 50 of 2014

A.No. 97 of 2013 & Batch

A.No. 227 of 2014

A.No. 288 & 252 of 2014

A.No. 67 & 68 of 2014

A.No. 170 of 2014

A.No. 108 of 2013 & A.No. 171, 172 of 2014

A.No. 203 of 2014

A.No. 255 of 2014

A.No. 281 of 2014
26.2.2015

A.No. 16 of 2015

A.No. 17 of 2015

A.No. 18 of 2015

A.No. 31 of 2015, IA.no 32 of 2015, IA.no 33 of 2015

A.No. 32 of 2015 & IA.no 35 of 2015, IA.no 76 of 2015

A.No. 41 of 2014

A.No. 47 of 2015

A.No. 230 & 231 of 2014

A.No. 269 of 2014, A.no. 204 of 2014, IA.no 320, 309 of 2014, A.no. 205 of 2014, IA.no 321 of 2014

IA.no 65 of 2015 in A.No. 2 of 2015, IA.no 65 of 2015

IA.no. 34 of 2015 in DFR.no 3158 of 2014

R.P. No. 9 of 2015 in Ano. 272 of 2013

R.P. No. 10 of 2015 in Ano. 333 of 2013, IA.no 77 od 2015

A.No. 57 of 2014

A.No. 255 of 2013

A.No. 272 of 2014 & IA.no. 441 of 2014

A.No.257 of 2014

A.No.281 of 2014

A.No. 91 of 2014 & batch

R.P. No. 6 of 2015 in A.no. 174 of 2012
25.2.2015

A.No. 19 of 2015 & IA 19 of 2015

A.No. 35, 36, 37,38, 39, 40 of 2015

A.No. 41 of 2014

A.No. 49 of 2015

A.No. 174 of 2014

A.No. 197 of 2014

A.No. 198, 199, 200, 291 OF 2014

A.No. 308 of 2013

A.No. 292 & IA.no. 457 OF 2014 & IA.no. 25 OF 2015

IA.No. 4 of 2015 in DFR No 2970 of 2014

R.P. No. 8 of 2015 in Ano. 298 OF 2013

A.No. 58 of 2010

A.No. 58 of 2014

A.No. 59 of 14 & IA.no. 111 of 14 and A.No. 120 of 2014

A.No. 167 of 2014 & IA.no. 277 of 2014 and 36 of 15

A.No. 210 of 2014

A.No. 91 of 2014 and batch

A.No. 325 of 2013 and A.No. 251 of 2013

R.P. No. 15 of 2014 in A.No. 270 of 2013
24.2.2015

A.No. 45 of 2015

A.No. 48 of 2015

A.No. 50 of 2015 IA.no. 63 and 64 of 2015

A.No. 51 of 2015 & IA.no. 66 of 2015 and IA.no. 67 of 2015

A.No. 115 of 2013 & IA.no. 378 of 2013

A.No. 267 of 2014

A.No. 283 of 2014

A.No.25 of 2014

IA.no. 15 of 2015 in DFR No. 2955 of 2014

IA.no. 54 of 2015 in DFR No. 80 of 2014

IA.no. 61 of 2015 in DFR No. 3163 of 2014

IA.no. 62 of 2015 in DFR No. 183 of 2015

A.No.129 of 2014

A.No.185 of 2014
23.2.2015

A.No.25 of 2014 & IA.No 39 of 2015 and A.No. 179 of 2014

A.No 243 of 2014

A.No. 198, 199, 200, 291 OF 2014

A.No. 274 of 2014

A.No. 277 & 278 OF 2014

A.No. 282 of 2014

A.No.44 of 2015

A.No. 299 & 300 OF 2014

A.No. 294, 295, 248, 249 oF 2014 & A.No. 5 of 2015

IA.No. 8 of 2015 in DFR No 2854 of 2014

IA.No. 48 of 2015 in DFR No 175 of 2015

IA.No. 52 of 2015 in DFR No 3135 of 2014

IA.No. 449 of 2014 in DFR No 2787 of 2014

R.P. No 5 oF 2015 IN ANo 216 OF 2014

A.No. 108 of 14 & Batch

A.No. 169 of 2014

A.No. 284 of 2013

A.No. 86 of 14 & Batch

A.No. 56 of 2013, 68 of 2013 and IA.No. 423 of 14, 60 of 2015 and ANo. 84 of 2013

A.No. 79 of 2014

A.No. 261 of 2013 and IA.No. 37 of 14, 128 of 14 and 227 of 14
20.2.2015

A.No. 20, 21 OF 2015

A.No. 180 of 2012 & IA.No. 319 of 2012 & A.No. 181 of 2012 & IA.No. 317 of 2012

A.No. 292 & IA.No. 457 OF 2014 & IA.No. 25 oF 2015

DFR No. 2900 OF 2014

DFR No. 2947 OF 2014

IA.No. 26 OF 2015 IN ANo. 253 & IA.NO. 410 OF 2014

R.P. No. 8 OF 2015 IN Ano. 298 OF 2013

A.No. 228 of 2014 & IA.No. 448 of 2014

A.No. 246 of 2014

A.No. 138 of 2014

A.No. 218 of 2014 and IA.No 337 and 443 of 14, A.No. 166 of 14 & IA.No. 275 of 14 and A.No. 296 of 2013

A.No. 238 of 2014

A.No. 290 of 2014 & IA.No. 455 of 2014 A.No. 228 of 14

IA.No. 443 of 14 in DFR No. 2635 of 14 and IA.No. 470 of 2014

A.No. 108 of 2014 & Batch

A.No. 233 of 2014 and 266 of 2014
19.2.2015

A.No. 7 of 2015 & IA 9 of 2015

A.No. 22 & 24 of 2014

A.No. 181 of 2014

A.No. 222 of 2014 & IA 58 of 2015

A.No. 223 of 2014 & IA 59 of 2015

A.No. 224 of 2014

A.No. 265 of 2014

A.No. 196 of 2014 & 326 of 2013

IA.No. 445 of 2014 in DFR No. 2712 of 2014

IA.No. 444 of 2014 in DFR No. 2713 of 2014

IA.No. 45 of 2015 in DFR No. 62 of 2015

IA.No. 49 of 2015 in DFR No. 270 of 2015

IA.No. 50 of 2015 in DFR No 271 of 2015

A.No. 53 & IA.No. 72, 73 OF 2015

A.No. 99 of 2013

A.No. 153 of 2014

A.No. 207 of 2014

A.No. 235 of 2014 and 236 of 2014

A.No. 316 of 2013 & IA No. 412 of 2013
18.2.2015

A.No. 28 of 2015

A.No. 31 of 2015 & IA.No. 32, 33 of 2015

A.No. 33 of 2015

A.No. 44 of 2015

A.No. 198, 199, 200, 291 OF 2014

A.No. 215 of 2014

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

A.No. 264 of 2014

A.No. 275 of 2014 & IA.No. 442 of 2014

IA.No. 48 of 2015 in DFR No. 175 of 2015

R.P. No. 2 of 2015 in A.No. 163 of 2013

A.No. 39 of 2014

A.No. 265 of 2013 and 266 of 2013

A.No. 325 of 2013 and 251 of 2013

A.No. 117 of 2014

A.No. 146 of 2014

A.No. 232 of 2014 and IA.No. 369 of 2014

A.No. 241 of 2014

A.No. 261 of 2013 and IA.No. 37, 128 and 227 of 2014
16.2.2015

A.No. 12 & IA.NO. 16 OF 2014

A.No. 19 OF 2014

A.No. 22 & IA.No. 33 OF 2014 & A.No. 24 & IA.No. 32 OF 2014

A.No. 34 OF 2015

A.No. 41 OF 2015

A.No. 150, 151 OF 2014

A.No. 198, 199, 200, 291 OF 2014

A.No. 239 OF 2014

A.No. 8, 9 & 15 of 2015

IA.No. 42 of 2015 IN DFR NO. 70 OF 2015

IA.No. 43 of 2015 IN DFR No. 147 OF 2015

A.No. 208 of 2014

A.No. 256 of 2014 & IA.No. 422 of 2014

A.No. 263 of 2014 & IA.No. 431 of 2014

A.No. 103 of 2014

A.No. 99 and 104 of 2014

A.No. 129 & Batch

A.No. 131 of 2014 & Batch
13.2.2015

A.No. 187 OF 2014

A.No. 206 OF 2014

A.No. 269 OF 2014 & A.No. 204 IN IA.No. 320,309 OF 2014 & A.No.205 IN IA.No. 321 OF 2014

A.No.224 of 2014 & IA.No 344 of 2014

A.No. 52, 67, 68, 69 OF 2012

EP.No. 5 OF 2014 IN A.No. 37 OF 2013

IA.No. 15 OF 2015 IN DFR No. 2955 OF 2014

OP. No. 3 OF 2012

R.P. No. 3 & IA.No. 12 OF 2015 IN ANO. 317 OF 2013

R.P. No. 4 & IA.NO. 13 OF 2015 IN A.No. 317 OF 2013
12.2.2015

A.No.25 of 2014 & IA 39 of 2015 and A.No.179 of 2014

A.No.224 of 2014 & IA.No 344 of 2014

A.No. 22 of 2014 & IA.No. 33 OF 2014 & A.No. 24 & IA.No. 32 OF 2014

A.No.27 of 2014 & IA.No. 286 of 2014, A.No.28 of 2014 & IA.No 287 of 2014 & A.No.32 of 2014 & IA.No 288 of 2014

A.No. 140 of 2014

A.No. 169 of 2014

A.No. 296 of 2014 & IA.No. 460 and 461 of 2014

A.No. 315 of 2013

A.No. 220 of 2014 & IA.No. 37 of 2015

A.No. 247 of 2014 & IA.No. 405 of 2014
11.2.2015

A.No. 4 OF 2015

A.No. 22 & IA.No. 33 OF 2014 & A.No. 24 & IA.No. 32 OF 2014

A.No. 22 OF 2015 & IA.No. 20 OF 2015

A.No. 31 OF 2015 & IA.No. 32, 33 OF 2015

A.No. 43 OF 2015 AND IA.No. 46 OF 2015

A.No. 168 & IA.No.280 OF 2014 & A.No.214 & IA.No. 334 OF 2014

A.No. 187 OF 2014

A.No. 201 OF 2014 & IA.No. 316, 392, 394 OF 2014

A.No. 280 OF 2014

A.No. 289 OF 2014

IA.No. 31 OF 2015 IN DFR No 3122 OF 2014

R.P. No. 9 OF 2015 IN A.No. 272 OF 2013

A.No. 92 of 2014

A.No. 93 of 2014 & A.No. 94 of 2014

A.No. 143 of 2014

A.No. 273 of 2014 & A.No. 85 of 2014

A.No. 75 of 2014, 76 of 2014 and 164 of 2014 & IA.No 263 of 2014

A.No. 91 of 2014 & Batch

A.No. 170 of 2014

A.No. 205 of 2013

A.No. 233 of 2014 & 266 of 2014
10.2.2015

A.No. 6 of 2015

A.No. 10 of 2015 & IA.No 16 of 2015

A.No. 240 of 2014

A.No. 243 of 2014

A.No. 298 of 2014

A.No. 63 of 2014

A.No. 181 of 2014 & IA.No 296 of 2014

A.No. 234 of 2014

A.No. 270, 271 & 276 of 2014

IA.No 27 of 2015 in DFR 3150 of 2014 in A.No. 333 of 2013

IA.No 49 of 2015 in DFR No 270 of 2015

IA.No 50 of 2015 in DFR No 271 of 2015

R.P. No. 1 of 2015 in A.No. 1 & 19 of 2013

R.P. No. 7 of 2015 in A.No. 61 of 2012

A.No. 67 & 68 of 2014

R.P. No. 6 of 2015 in A.No. 174 of 2012

A.No. 225 of 2014

A.No. 242 of 2014 & IA.No. 399 of 2014

A.No. 250 of 2014 & IA.No. 409 of 2014
09.2.2015

A.No. 1 of 2015 & IA.No. 1 OF 2015

A.No. 30 OF 2015

A.No. 198, 199, 200 & 291 OF 2014

A.No. 258 of 2013 & A.No. 21 of 2014 & IA.No 28 of 2014

A.No. 268 & IA.No. 434 OF 2014

A.No. 285, 286 & 287 OF 2014

IA.No.27 OF 2015 IN A.No. 333 OF 2013

R.P. No. 5 OF 2015 IN A.No. 216 OF 2014

A.No. 23 of 2015

A.No. 24 of 2015

A.No. 25 of 2015

A.No. 26 of 2015

A.No. 70 of 2013

A.No. 114 of 2014

A.No. 89 of 2014 & IA.No 167 & 196 of 2014

A.No. 251 of 2014

A.No. 284 of 2014 & IA.No 452 of 2014

A.No. 297 of 2014
06.2.2015

A.No. 38, 176 177 OF 2014 & 161 of 2013

A.No. 244 & 245 OF 2014

DFR No. 2360 OF 2014

R.P. No.8 of 2015 in A.No. 298 of 2013

DFR No. 1819 of 2014

DFR No. 1820 of 2014

A.No. 73 of 14 & IA.No. 142 & 197 of 2014

A.No. 106 of 2014

A.No. 155 of 2014

A.No. 209 of 14 & IA.No. 326 of 2014

A.No. 108 of 2014 & Batch

A.No. 189 of 2014 & Batch
05.2.2015

A.No. 19 of 2015

A.No. 22 of 2015

IA.No. 4 of 2015 in DFR No. 2970 of 2014

A.No. 108 of 2014 & Batch

A.No. 178 of 2014 & IA.No. 289 of 2014

A.No. 175 of 2014 & A.No. 180 of 2014 & IA.No. 292 OF 2014

A.No. 161 of 2014

A.No. 103 of 2014

A.No. 81 of 2014

A.No. 60 of 2014
04.2.2015

A.No. 80 of 2014 & IA.No. 149 of 2014, IA.No. 151 of 2014

A.No. 7 of 2015 & IA.No. 9 of 2015

A.No. 198, 199, 200 & 291 OF 2014

A.No. 258 of 2013 & A.No. 21 of 2014 & IA.No. 28 of 2014

A.No. 70 of 2013

A.No. 86 & Batch

A.No. 170 of 2014

A.No. 254 of 13 & IA.No. 339,340 OF 2014

A.No. 262 OF 2014

A.No. 321 OF 2013

A.No. 324 & IA.No. 423 OF 2013
03.2.2015

A.No. 12 of 2014

A.No. 115 of 2013 & IA.No. 378 of 2013

A.No. 332 of 2013

A.No. 69 of 2014

A.No. 221 & 319 of 2013

A.No. 108, 122 of 2014, A.No. 18 of 2013 and A.No. 199 of 2014

EP No. 1 of 2014 in A.No. 185 of 2011

R.P. No. 15 of 2014 in A.No. 270 of 2013

A.No. 75 of 2014, 76 of 2014 and 164 of 2014 & IA.No. 263 of 2014

A.No. 165 of 2014

A.No. 106 of 2013

A.No. 77 of 2014
02.2.2015

A.No. 198, 199, 200 & 291 OF 2014

A.No. 258 of 2013 & A.No.21 of 2014 & IA.No. 28 of 2014

A.No. 58 of 2010

A.No. 258 of 2014

A.No. 259 of 2014 & IA.No. 424 of 2014 & IA. No. 446 OF 2014

A.No. 128 of 2014

A.No. 153 OF 2014

A.No. 210 of 2014

A.No. 220 of 2014 & IA.No. 37 of 2015

DFR No. 3094 of 2014 in A.No. 174 of 2012 & IA.No. 14 of 2015

A.No. 108 of 2014, 122 of 2014, 18 of 2013 & 119 of 2014
30.1.2015

A.No. 202 of 2014

A.No. 227 of 2014

A.No. 52,67,68 &69 of 2012

IA.No. 444 of 14 in DFR No. 2713 of 2014

IA.No. 445 of 2014 in DFR No. 2712 of 2014

A.No. 91 of 2014 and batch

A.No 135 of 2014

A.No. 218 of 2014 & Batch

IA.No. 443 in DFR no. 2635 of 2014, IA.No. 470 of 2014
29.1.2015

IA.No. 7 & 8 of 2015 in DFR No. 2854 of 2014

R.P. No. 2 of 2015 in A.No. 163 of 2013

IA.No. 2 of 2015 in A.No. 2 of 2015

A.No. 306 & 307 of 2013

A.No. 25 & 179 of 2014

A.No. 274 of 2014

A.No. 175 of 2013

A.No. 129 of 2014

A.No. 170 of 2014

A.No. 180 of 2013

A.No. 138 of 2014

A.No. 217 OF 2014 & IA.No. 336 OF 2014

A.No. 237 of 2014

A.No. 255 of 2013

A.No. 260 of 2014

IA.No. 3 of 2015 IN DFR No. 2922 of 2014

OP No. 1 of 2015
28.1.2015

A.No. 3 & IA.No. 5 OF 2015

A.No. 32 & IA.No. 35 OF 2015

A.No. 70 OF 2014

A.No. 230, 231 OF 2014

A.No. 258 of 2013 & A.No. 21 of 2014 & IA.No. 28 of 2014

A.No. 77 of 2014

A.No. 57 of 2014

A.No. 99 of 2014 and A.No. 104 of 2014

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

A.No. 184 of 2013 & Batch

IA.No. 37 of 2015 & 220 of 2014
27.1.2015

A.No. 19 of 2014

A.No. 29 of 2015

A.No. 181 of 2014 & IA.No. 296 of 2014

A.No. 197 of 2014

A.No. 50 of 2014

A.No. 168 of 2014 & IA.No 280 of 2014 & A.No. 214 of 2014 & IA.No. 334 of 2014

A.No. 258 of 2013 & A.No.21 of 2014 & IA.No. 28 of 2014

IA.No. 30 of 2015 in A.No. 268 of 2013

R.P. No. 5 of 2015 in A.No. 216 of 2014

A.No. 296 of 2014 & IA.No. 460 of 14 and 461 of 2014

A.No. 257 of 2014

A.No. 221 of 2014

A.No. 108 of 2013 & A.No. 171 of 2014 and 172 of 2014

A.No. 272 of 2014 & IA.No. 441 of 2014

A.No. 92 of 2014

A.No. 129 & Batch

A.No. 131 of 2014 & Batch
23.1.2015

A.No 243 of 2014

A.No. 25 of 2014

A.No. 127 of 2013

IA.No. 2 of 2015 in A.No. 2 of 2015

OP No. 1 of 2013 ,OP No. 2 of 2013 and OP No. 4 of 2013

OP No. 3 of 2012

A.No. 56 of 13, A.No. 68 of 13 & IA .No. 423 of 14 and A.No. 84 of 13

A.No. 59 of 14 & IA.No. 111 of 14 and A.No. 120 of 2014

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

A.No. 271 of 2013

A.No. 316 of 2013 & IA.No. 412 of 2013
22.1.2015

A.No. 41 OF 2014

A.No. 174 OF 2014

A.No. 196 OF 2014 & A.No. 326 OF 2013

A.No. 240 OF 2014

A.No. 326 OF 2013 & A.No. 196 OF 2014

A.No. 132 of 2014

A.No. 284 of 2013

A.No. 207 of 2014

A.No. 235 of 2014 & A.No. 236 of 2014

A.No. 58 of 2014

A.No. 79 of 2014

A.No. 147 of 2014

A.No. 185 of 2014

A.No. 254 of 2013 & IA.No. 339 and 340 of 2013

A.No. 256 of 2014 & IA.No. 422 of 2014

A.No. 309 of 2013
21.1.2015

A.No. 97 of 2013 & Batch

A.No. 222 of 2014

A.No. 223 of 2014

A.No. 258 of 2013 & Batch

A.No. 267 of 2014

A.No. 308 of 2013

A.No. 198, 199, 200 & 291 OF 2014

IA.No. 6 of 2015 in A.No. 246 of 2012, IA.No. 24 of 2015

IA.No. 18 of 2015 in DFR No. 3128 of 2014

A.No. 208 of 2014

A.No. 221 of 2014

A.No. 315 of 2013

A.No. 273 of 14 & A.No. 85 of 14 & IA.No. 155 of 14

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

A.No. 99 of 2013

A.No. 233 of 2014 & 266 of 2014

A.No. 108 of 2014, 122 of 2014, 18 of 2013 & 119 of 2014

A.No. 325 of 2013 and 251 of 2013
20.1.2015

A.No. 187 of 2014

A.No. 193 of 2014

A.No. 215 of 2014

A.No. 198, 199, 200 & 291 OF 2014

A.No. 293 of 2014 & IA.No. 459 of 14 and A.No. 279 of 2014

A.No. 159 of 2014 & 160 of 2014

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

A.No. 213 OF 2014 & IA.No. 333 OF 2014

A.No. 292 OF 2014 & IA.No. 457 OF 2014 & IA .NO.25 OF 2015

DFR No. 2360 OF 2014

IA.No. 26 OF 2015 IN A.No. 253 & IA.No. 410 OF 2014

IA.No. 465 OF 2014 IN A.No. 241 OF 2013

IA.No. 466 OF 2014 IN A.No. 25 OF 2013

IA.No. 414 OF 2014 IN A.No. 194 OF 2014 AND IA.No. 415 OF 2014 IN A.No. 192 OF 2014

A.No. 108 of 2014 & Batch

A.No. 189 of 2014 & IA.No. 416, 417 & 418 of 2014 and batch

A.No. 106 of 2013

A.No. 165 of 2014

A.No. 238 of 2014

A.No. 255 of 2014

A.No. 203 of 2014

A.No. 246 of 2014
19.1.2015

A.No. 2 OF 2015 & IA.No. 2 OF 2015

A.No. 4 OF 2015

A.No. 229 OF 2014

A.No. 264 OF 2014

A.No. 265 OF 2014

A.No. 277 OF 2014

A.No. 278 OF 2014

A.No. 289 OF 2014

A.No. 290 & IA.No. 455 OF 2014

A.No. 300 OF 2014

A.No. 198, 199, 200 & 291 OF 2014

A.No. 299 OF 2014

A.No. 294, 295, 248, 249 OF 2014 & A.No. 5 of 2015

IA.No. 449 IN DFR No. 2787 OF 2014

IA.No. 468 IN DFR No. 2966 OF 2014

A.No. 114 of 2014

A.No. 140 of 2014

A.No. 169 of 2014

A.No. 205 of 2013

A.No. 271 of 2013

A.No. 73 of 2014 & IA.No. 142 and 197 of 2014

A.No. 228 of 14 and IA.No. 448 of 14

A.No. 263 of 14 & IA.No. 431 of 2014
16.1.2015

A.No.22 & IA.No. 33 of 2014, A.No. 24 & IA.No. 32 of 2014

A.No. 198, 199, 200 & 291 OF 2014

A.No. 226 of 2014

A.No. 283 of 2014

A.No. 269, 204 & 205 of 2014

A.No. 213 of 2014

A.No. 159 of 2014 & 160 of 2014

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

A.No. 292 OF 2014 & IA.No. 457 OF 2014

DFR No. 2360 OF 2014

IA.No. 465 OF 2014 IN A.No. 241 OF 2013

IA.No. 466 OF 2014 IN A.No. 25 OF 2013

A.No. 63 & IA.No. 117 OF 2014

A.No. 265 & IA.No. 357 OF 2013 & IA.No. 110 OF 2014 & A.No. 266 & IA.No. 358 OF 2013

A.No. 155 of 2014

A.No. 186 of 2014

A.No. 220 of 2014

A.No. 110 of 2014, 111 of 2014 & 109 of 2014
15.1.2015

A.No. 291 OF 2014

A.No. 11 OF 2015

A.No. 12 OF 2015

A.No. 13 OF 2015

A.No. 14 OF 2015

A.No. 22 & IA.No. 33 of 2014, A.No. 24 & IA.No. 32 of 2014

A.No. 198, 199, 200 OF 2014

IA.No. 15 OF 2015 IN DFR No. 2955 OF 2014

IA.No. 18 OF 2015 IN DFR No. 3128 OF 2014 & IA.No. 23 OF 2015

A.No. 166 of 2014 & IA.No. 275 of 2014

A.No. 218 of 2014 & IA.NO. 337 of 2014 and 443 of 2014

A.No. 296 of 2014

A.No. 75 of 2014, 76 of 14 and 164 of 14 n IA.No. 263 of 2014

IA.No. 443 of 14 in DFR No. 2635 of 14 n IA.No. 470 of 14

A.No. 86 of 2014 Batch

A.No. 9 of 2014
14.1.2015

A.No. 19 of 2015

A.No. 20 of 2015

A.No. 21 of 2015

A.No. 90 of 2014

A.No. 202 of 2014 & IA.No. 318 of 2014

A.No. 252 of 2014 & IA.No. 426 of 2014

A.No. 288 of 2014

IA.No. 344 of 2014 in A.No. 224 of 2014

IA.No. 462 of 2014, IA.No. 463 of 2014 in DFR No.2904 of 2014

A.No. 108 of 2014 n IA.No. 250 of 14 n 348 of 14, A.No. 122 of 14, A.No. 18 of 2013 and A.No. 119 of 14 n IA.No. 265 & 325 of 14

IA.No. 14 of 15 in DFR No. 3094 of 14 in A.No. 174 of 2012

A.No. 117 of 2014

A.No. 58 of 2010

A.No. 254 of 2013
13.1.2015

A.No. 8 of 2015 & IA.No. 10 of 2015

A.No. 9 of 2015 & IA.No. 11 of 2015

A.No. 15 of 2015 & IA.No. 17 of 2015

A.No. 187 of 2014

A.No. 239 of 2014

A.No. 268 of 2014 & IA.No. 434 of 2014

A.No. 282 of 2014

A.No. 235 & 292 of 2013

IA.No. 18 of 2015 in DFR No. 3128 of 2014

R.P. No. 3 of 2015 & IA.No. 12 of 2015 in 317 of 2013

R.P. No. 4 of 2015 & IA.No. 13 of 2015 in 317 of 2013

A.No. 93 and 94 of 2014

A.No. 161 of 2014

A.No. 103 of 2014

A.No. 106 of 2014

A.No. 147 of 2014

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

A.No. 261 of 13 & IA.No. 37, 128 and 227 of 2014

A.No. 281 of 2014

A.No. 23 of 2015

A.No. 24 of 2015

A.No. 25 of 2015

A.No. 26 of 2015

A.No. 54 of 2014
12.1.2015

A.No. 7 & IA.No. 9 OF 2015

A.No. 16 of 2015

A.No. 17 of 2015

A.No. 18 of 2015

A.No. 27, 28, 32 OF 2014 IN IA.No. 286, 287, 288 OF 2014

A.No. 235, 292 of 2013

A.No. 258 of 2013 & A.No. 21 & IA.No. 28 of 2014

A.No. 275 OF 2014 & IA.No. 442 OF 2014

A.No. 280 OF 2014

A.No. 168 & 214 of 2014

IA.No. 6 OF 2015 IN A.No. 246 OF 2012

A.No. 241 of 2014

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

A.No. 210 of 2014

A.No. 135 of 2014

A.No. 247 of 2014 & IA.No. 405 of 2014

A.No. 262 of 2014

A.No. 309 of 2013

A.No. 13 of 2014

A.No. 16 of 2014

A.No. 107 of 2014

A.No. 118 of 2014

A.No. 132 of 2014

A.No. 54 of 2014
9.1.2015

A.No. 243 of 2014

A.No. 5 of 2015

A.No. 90 of 2014

A.No. 285 of 2014

A.No. 286 of 2014

A.No. 287 of 2014

A.No. 291 of 2014

A.No. 298 of 2014

R.P. No. 2 of 2015 in A.No. 163 of 2013

IA.No. 400 of 2014 in DFR No.1887 of 2014 & IA.No. 401 of 2014 in DFR No. 1888 OF 2014

A.No. 254 OF 2014 IN IA.No. 411 OF 2014

A.No. 253 OF 2014 IN IA.No. 410 OF 2014

A.No. 176 of 2014 and 177 of 2014

A.No. 159 of 2014 & 160 of 2014

R.P. No. 15 of 2014 in A.No. 270 of 2013

A.No. 180 of 2013 & IA.No. 337 of 2013 & IA.No. 413 of 2013

A.No. 101 of 2014 & A.No. 202 of 2013

A.No. 128 of 2014

A.No. 297 of 2014

A.No. 146 of 2014

A.No. 284 of 2014 & IA.No. 452 of 2014

A.No. 321 of 2013

A.No. 250 of 2014 & IA.No. 409 of 2014
8.1.2015

A.No. 3 of 2015 & IA.No. 5 of 2015

A.No. 150 of 2014 & IA.No. 453 of 2014 and A.No. 151 of 2014 & IA.No. 454 of 2014

A.No. 152 of 2014

A.No. 175 of 2013

A.No. 197 of 2014

A.No. 234 of 2014

A.No. 148 and 149 of 2014

A.No. 198, 199 & 200 of 2014

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

A.No. 178 of 2014 & IA.No. 289 of 2014

A.No. 110, 111, 109 of 2014

A.No. 67 & 68 0f 2014

A.No. 108 of 14 & IA.No. 250 of 14, A.No. 122 of 14, A.No. 18 of 13, A.No. 119 of 14 & IA.No. 265 of 14

A.No. 129 0f 2014
7.1.2015

A.No. 41 of 2014

A.No. 171 of 2014 and 172 of 2014

A.No. 201 of 2014

A.No. 289 of 2014

A.No. 4 of 2015

IA.No. 6 of 2015 in A.No. 246 of 2012

IA.No. 18 of 2015 in DFR No. 3128 of 2014

R.P. No. 1 of 2015 in A.No. 1 & 19 of 2013

A.No. 38 OF 2014

A.No. 244 OF 2014

A.No. 245 OF 2014

A.No. 161 OF 2013 & IA.No. 134, 135 OF 2014

A.No. 77 of 2014

A.No. 225 of 2014

A.No. 251 of 2014

A.No. 143 of 2014

A.No. 153 of 2014

A.No. 242 of 14 & IA.No. 399 of 2014

A.No. 324 of 2013 & IA.No. 423 of 2013

A.No. 108, 122, 119 of 2014 and 18 of 2013
6.1.2015

A.No. 6 of 2015

A.No. 270 of 2014

A.No. 271 of 2014

A.No. 276 of 2014

A.No. 279 of 2014

A.No. 293 of 2014 & IA.No. 459 of 2014

IA.No. 7 and 8 of 2015 in DFR No. 2854 of 2014

A.No. 140 0f 2014

A.No. 169 0f 2014

A.No. 205 of 2013

A.No. 297 of 13

A.No. 123,141 in IA.No. 220 & 240 of 14 & IA.No. 425 of 14 in A.No. 288 of 13

A.No. 87 of 2014

A.No. 89 of 2014 & IA.No. 167, 196 of 2014

A.No. 91 of 14 & Batch

A.No. 107 of 2014

A.No. 175 of 14 & Batch

A.No. 271 of 2013
5.1.2015

A.No. 80 of 2014

A.No. 198, 199 and 200 of 2014

A.No. 206 of 2014

A.No. 215 of 2014

A.No. 246 of 2014

IA.No. 4 of 2015 in DFR No. 2970 of 2014

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

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

IA.No. 458 of 2014 in DFR No. 2733 of 2014

A.No. 9 of 2014

A.No. 54 of 2014

A.No. 95 of 2014

A.No. 58 of 2010

A.No. 186 of 2014
2.1.2015

A.No. 1 of 2015

A.No. 2 of 2015

A.No. 181 of 2014

A.No. 198, 199 and 200 of 2014

A.No. 291 of 2014

IA.No. 444 of 2014 and IA.No. 445 of 2014

A.No. 292 OF 2014 & IA.No. 457 OF 2014

IA.No. 465 OF 2014 IN A.No. 241 OF 2013

IA.No. 466 OF 2014 IN A.No. 25 OF 2013

IA.No. 470 of 2014 in DFR No. 2635 of 2014

IA.No. 3 of 2015 In DFR No. 2922 of 2014

A.No. 13 of 2014
 
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