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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
23.12.2016

A.No. 296 of 2016 & IA No. 606 of 2016

A.No. 216 of 2016 & IA No. 466 of 2016

IA No. 418 of 2016 in A.No. 196 of 2016 & IA No. 419 of 2016 & IA No. 420 of 2016 in A.No. 197 of 2016 & IA No. 421 of 2016

IA No. 712 of 2016 in A.No. 334 of 2016 & IA No. 713 of 2016

A.No. 85 of 2015

A.No. 101 of 2015
22.12.2016

A.No. 72 of 2016

A.No. 78 of 2016

A.No. 209 of 2016

A.No. 231 of 2016 & IA No. 495 of 2016 & 681 of 2016

A.No. 247 of 2015

A.No. 281 of 2016 & IA No. 577 of 2016

A.No. 299 of 2016

DFR No. 1289 of 2016

DFR No. 1487 of 2016

DFR No. 1945 of 2011

DFR No. 2193 of 2016

DFR No. 2821 of 2016

DFR No. 3012 of 2016

DFR No. 3189 of 2016

EP No. 09 of 2016 & IA No. 615 of 2016 in A.No. 171 of 2012

IA No. 745 of 2016 in DFR No. 4166 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

IA No. 748 of 2016 in A.No. 342 of 2016 & IA No. 749 of 2016 & 750 of 2016 & 751 of 2016

A.No. 100 of 2016 & IA No. 243 of 2016 & 21 of 2016

IA No. 479 of 2016 in DFR No. 2552 of 2016

IA No. 724 of 2016 in A.No. 226 of 2016

A.No. 01 of 2014 & IA No. 05 of 2014

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

A.No. 172 of 2016

IA No. 419 of 2015 in DFR No. 925 of 2015
21.12.2016

A.No. 38 of 2016

A.No. 112 of 2016 & IA No. 264 of 2016 & A.No. 286 of 2016

A.No. 153 of 2016 & A.No.79 of 2016

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

A.No. 232 of 2016 & IA No. 496 of 2016 & 530 of 2016

A.No. 247 of 2015

A.No. 265 of 2015

A.No. 265 of 2016 & IA No. 553 of 2016

A.No. 288 of 2016 & IA No. 592 of 2016 & 707 of 2016

A.No. 319 of 2016 & IA No. 664 of 2016 & 665 of 2016

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

A.No. 332 of 2016 & IA No. 706 of 2016

IA No. 196 of 2016 in DFR No. 854 of 2013

IA No. 634 of 2016 in DFR No. 3715 of 2016

IA No. 702 of 2016 in DFR No. 3757 of 2016

IA No. 724 of 2016 in A.No. 226 of 2016

IA No. 735 of 2016 in A.No. 339 of 2016 & IA No. 736 of 2016

EP No. 08 of 2016 & IA No. 563 of 2016 in OP No. 01 of 2011

IA No. 739 of 2016 in A.No. 340 of 2016 & IA No. 737 of 2016 & 738 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 23 of 2015 & IA No. 47 of 2015 & Batch

A.No. 58 of 2014
20.12.2016

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

A.No. 210 of 2016 & IA No. 450 of 2016

A.No. 220 of 2015

A.No. 231 of 2016 & IA No. 495 of 2016 & 681 of 2016

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

A.No. 289 of 2016 & IA No. 593 of 2016 & 594 of 2016

A.No. 292 of 2016 & IA No. 597 of 2016

A.No. 296 of 2016 & IA No. 606 of 2016

A.No. 321 of 2016

A.No. 325 of 2016 & IA No. 676 of 2016

EP No. 08 of 2016 & IA No. 563 of 2016 in OP No. 01 of 2011

IA No. 233 of 2016 in DFR No. 1176 of 2013

IA No. 494 of 2016 in DFR No. 1574 of 2016

IA No. 548 of 2016 in DFR No. 3100 of 2016

IA No. 697 of 2016 in DFR No. 3536 of 2016

IA No. 700 of 2016 in DFR No. 2639 of 2016

IA No. 668 of 2016 in A.No. 119 of 2016 & IA No. 674 of 2016 & 572 of 2016 in A.No. 277 of 2016

IA No. 573 of 2016 in A.No. 278 of 2016 & IA No. 574 of 2016

IA No. 729 of 2016 in A.No. 337 of 2016

IA No. 732 of 2016 in A.No. 338 of 2016

A.No. 238 of 2016 & IA No. 515 of 2016

A.No. 15 of 2016
19.12.2016

IA No. 51 of 2016 in DFR No. 2565 of 2015

IA No. 52 of 2016 in DFR No. 2565 of 2015

A.No. 22 of 2016 & IA No. 55 of 2016 & 56 of 2016 & 57 & 115 of 2016

A.No. 127 of 2015

A.No. 134 of 2016 & IA No. 304 of 2016 & A.No. 138 of 2016 & 149 of 2016 & IA No. 318 of 2016

A.No. 198 of 2016

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

A.No. 222 of 2015

A.No. 238 of 2015 & 269 of 2015 & IA No. 434 of 2015 & 435 of 2015 & A.No. 12 of 2016 & IA No. 24 of 2016

A.No. 291 of 2016

A.No. 308 of 2016

A.No. 328 of 2016

IA No. 461 of 2016 in DFR No. 2442 of 2016 & IA No. 554 of 2016 & 601 of 2016

IA No. 462 of 2016 in DFR No. 2443 of 2016 & IA No. 555 of 2016 & 602 of 2016

IA No. 550 of 2016 & 551 of 2016 in DFR No. 3056 of 2016 & IA No. 722 of 2016

IA No. 579 of 2016 & 580 of 2016 in A.No. 282 of 2016

IA No. 583 of 2016 in DFR No. 3034 of 2016

IA No. 596 of 2016 in DFR No. 3391 of 2016

IA No. 689 of 2016 in RP No. 22 of 2016 in A.No. 34 of 2016

IA No. 690 of 2016 in DFR No. 3541 of 2016

IA No. 692 of 2016 in DFR No. 3776 of 2016

RP No. 17 of 2016 in A.No. 181 of 2015

A.No. 178 of 2016 & IA No. 389 of 2016 & Batch

IA No. 703 of 2016 in DFR No. 3665 of 2016

A.No. 218 of 2015

A.No. 92 of 2014

A.No. 173 of 2015
16.12.2016

A.No. 88 of 2016 & IA No. 207 of 2016 & 208 of 2016

A.No. 104 of 2016 & IA No. 249 of 2016 & 250 of 2016 & 251 of 2016

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

A.No. 115 of 2016 & IA No. 265 of 2016 & 266 of 2016

A.No. 116 of 2016 & IA No. 267 of 2016 & 268 of 2016

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

A.No. 125 of 2016 & IA No. 280 of 2016 & 281 of 2016

A.No. 159 of 2016 & IA No. 336 of 2016

A.No. 161 of 2016 & IA No. 337 of 2016

A.No. 174 of 2016 & IA No. 380 of 2016

A.No. 216 of 2016 & IA No. 466 of 2016

IA No. 635 of 2016 in A.No. 253 of 2014

IA No. 666 of 2016 & IA No. 586 of 2016 in DFR No. 3229 of 2016

IA No. 712 of 2016 in A.No. 334 of 2016 & IA No. 713 of 2016

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

A.No. 284 of 2015 & IA No. 68 of 2016 & A.No. 288 of 2015 & IA No. 69 of 2016
15.12.2016

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

A.No. 84 of 2016 & IA No. 203 of 2016

A.No. 91 of 2015 & IA No. 140 of 2015 & IA No. 560 of 2016

A.No. 109 of 2016

A.No. 127 of 2016

A.No. 223 of 2016 & IA No. 482 of 2016 & A.No. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 481 of 2015

A.No. 242 of 2016 & IA No. 522 of 2016 & A.No. 250 of 2015

A.No. 244 of 2016 & IA No. 523 of 2016 & A.No. 245 of 2016 & IA No. 524 of 2016

A.No. 247 of 2015

A.No. 285 of 2016 & IA No. 585 of 2016

A.No. 294 of 2016

A.No. 296 of 2016 & IA No. 606 of 2016

A.No. 311 of 2016 & IA No. 640 of 2016 & 641 of 2016

A.No. 313 of 2016 & IA No. 648 of 2016

A.No. 314 of 2016 & IA No. 649 of 2016 & 650 of 2016

A.No. 325 of 2016 & IA No. 676 of 2016

A.No. 326 of 2016

A.No. 327 of 2016

IA No. 587 of 2016 & 588 of 2016 in DFR No. 3033 of 2016

IA No. 614 of 2016 & 616 of 2016 in DFR No. 3353 of 2016

IA No. 618 of 2016 & 619 of 2016 in DFR No. 3354 of 2016

IA No. 621 of 2016 & 622 of 2016 in DFR No. 3355 of 2016

IA.No. 677 of 2016 in DFR No. 3542 of 2016

A.No. 126 of 2016 & IA No. 282 of 2016

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

A.No. 185 of 2015

A.No. 193 of 2015

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

A.No. 283 of 2015
14.12.2016

A.No. 70 of 2014

A.No. 108 of 2016 & 213 of 2016

A.No. 113 of 2016 & 114 of 2016

A.No. 114 of 2015 & IA No. 190 of 2015 & A.No. 131 of 2015 & IA No. 209 of 2015 & 335 of 2016

A.No. 170 of 2015

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

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

A.No. 237 of 2016 & IA No. 512 of 2016 & 513 of 2016

A.No. 257of 2015

A.No. 280 of 2016

A.No. 287 of 2016

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

A.No. 323 of 2016

A.No. 324 of 2016

IA No. 660 of 2016 in DFR No. 3464 of 2016

IA No. 673 of 2016 in DFR No. 3518 of 2016

A.No. 178 of 2016 & IA No. 389 of 2016 & Batch

A.No. 153 of 2015

A.No. 169 of 2015

A.No. 256 of 2015
13.12.2016

A.No. 40 of 2016 & IA No. 444 of 2016

A.No. 101 of 2016 & IA No. 245 of 2016

A.No. 117 of 2016

A.No. 206 of 2016

A.No. 210 of 2015

A.No. 219 of 2016 & IA No. 470 of 2016 & Batch

A.No. 262 of 2016 & IA No. 547 of 2016

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

A.No. 264 of 2014

A.No. 282 of 2014

A.No. 285 of 2016 & IA No. 585 of 2016

A.No. 307 of 2016 & IA No. 636 of 2016 & 637 of 2016

A.No. 312 of 2016

A.No. 315 of 2016 & IA No. 653 of 2016

A.No. 321 of 2016

A.No. 322 of 2016 & IA No. 671 of 2016 & 672 of 2016

IA No .607 of 2016 & 608 of 2016 in DFR No. 3032 of 2016

IA No. 646 of 2016 in DFR No. 3501 of 2016

IA No. 647 of 2016 in DFR No. 3244 of 2016

IA No. 654 OF 2016 & 655 of 2016 in DFR No. 3557 of 2016

IA No. 660 of 2016 in DFR No. 3464 of 2016

IA No. 637 of 2016 in A.No. 307 of 2016

A.No. 16 of 2016 & IA No. 34 of 2016 & 504 of 2016

A.No. 36 of 2016 & IA No. 91 of 2016

IA No. 578 of 2016 in DFR No. 3197 of 2016

A.No. 153 of 2014

A.No. 193 of 2016 & IA No. 412 of 2016 & 413 of 2016 & 414 of 2016 & 575 of 2016

RP No. 16 of 2016 in A.No. 48 of 2015
09.12.2016

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

A.No. 147 of 2016 & IA No. 316 of 2016 & 317 of 2016

A.No. 159 of 2014 & IA No. 255 of 2014 & 256 of 2014 & A.No. 160 of 2014 & IA No. 257 of 2014 & 258 of 2014

A.No. 172 of 2015 & IA No. 283 of 2015

A.No. 174 of 2016 & IA No. 380 of 2016

A.No. 227 of 2015 & IA No. 373 of 2015

IA No. 418 of 2016 in A.No. 196 of 2016 & IA No. 419 of 2016 & IA No. 420 of 2016 in A.No. 197 of 2016 & IA No. 421 of 2016

A.No. 212 of 2015 & IA No. 277 of 2016 & A.No. 282 of 2015

A.No. 273 of 2015 & IA No. 441 of 2015 & 120 of 2016 & 139 of 2016

A.No. 298 of 2015

A.No.11 of 2015 & IA No. 07 of 2016 & 08 of 2016 & 388 of 2016 & A.No. 13 of 2015 & A.No. 14 of 2015
08.12.2016

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

A.No. 58 of 2016

A.No. 59 of 2015 & IA No. 354 of 2015 & 274 of 2016

A.No. 74 of 2015 & 102 of 2015

A.No. 285 of 2015 & 82 of 2015 & 136 of 2015 & 247 of 2015

A.No. 304 of 2016

IA No. 609 of 2016 in A.No. 297 of 2016

IA No. 688 of 2016 in RP No. 22 of 2016 in A.No. 34 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 OF 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 47 of 2015 & 32 of 2015

A.No. 129 of 2015 & IA No. 206 of 2015 & A.No. 147 of 2015 & IA No. 241 of 2015

A.No. 140 of 2014

A.No. 155 of 2014
07.12.2016

A.No. 19 of 2014

A.No. 19 of 2016

A.No. 93 of 2015 & IA No. 141 of 2015 & Batch

A.No. 123 of 2016 & IA No. 279 of 2016

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

A.No. 135 of 2016

A.No. 182 of 2015 & IA No. 505 of 2016 & 682 of 2016

A.No. 200 of 2016 & 139 of 2016 & 148 of 2016

A.No. 248 of 2015 & A.No. 249 of 2015

A.No. 249 of 2016

IA No. 526 of 2016 in A.No. 246 of 2016 & Batch

IA No. 579 of 2016 in A.No. 282 of 2016 & IA No. 580 of 2016

IA No. 668 of 2016 in A.No. 119 of 2016 & IA No. 674 of 2016

IA No. 684 of 2016 in DFR No. 3971 of 2016

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

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

A.No. 175 of 2014 & A.No. 180 of 2014 & IA No. 292 of 2014

EP No. 02 of 2016 & 03 of 2016 & 04 of 2016 & 05 of 2016 & 06 of 2016
06.12.2016

A.No. 107 of 2016

A.No. 150 of 2016 & IA No. 321 of 2016

A.No. 157 of 2016

A.No. 210 of 2015

A.No. 226 of 2016

A.No. 250 of 2016 & IA No. 536 of 2016

A.No. 252 of 2016 & IA No. 538 of 2016

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

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

A.No. 267 of 2016 & IA No. 562 of 2016

A.No. 299 of 2015 & IA No. 479 of 2015

A.No. 307 of 2016 & IA No. 636 of 2016 & 637 of 2016

IA No. 479 of 2016 in DFR No. 2552 of 2016

IA No. 573 of 2016 in A.No. 278 of 2016 & IA No. 574 of 2016

IA No. 607 of 2016 & 608 of 2016 in DFR No. 3032 of 2016

IA No. 614 of 2016 & 616 of 2016 in DFR No. 3353 of 2016

IA No. 618 of 2016 & 619 of 2016 in DFR No. 3354 of 2016

IA No. 621 of 2016 & 622 of 2016 in DFR No. 3355 of 2016

IA No. 634 of 2016 in DFR No. 3715 of 2016

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

A.No. 110 of 2015 & IA No. 176 of 2015 & Batch

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

A.No. 287 of 2015 & IA No. 468 of 2015
05.12.2016

A.No. 194 of 2016 & IA No. 415 of 2016

A.No. 200 of 2015 & 201 of 2005

A.No. 268 of 2016 & 269 of 2016 & 270 of 2016 & 271 of 2016 & 272 of 2016 & 273 of 2016 & 274 of 2016 & 275 of 2016

A.No. 298 of 2016

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

A.No. 306 of 2016

IA No. 526 of 2016 in A.No. 246 of 2016 & Batch

IA No. 591 of 2016 in A.No. 288 of 2016 & IA No. 592 of 2016

A.No. 56 of 2016

A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015 & 436 of 2015

A.No. 168 of 2015 & IA No. 437 of 2015
02.12.2016

A.No. 176 of 2015 & IA No. 364 of 2015 & 368 of 2015 & 424 of 2015 & IA No. 54 of 2016

A.No. 264 of 2016 & IA No. 667 of 2016

A.No. 265 of 2016 & IA No. 553 of 2016

A.No. 319 of 2016 & IA No. 664 of 2016 & 665 of 2016

CP No. 02 of 2016 in IA No. 290 of 2015 & 176 of 2015

IA No. 662 of 2016 in DFR No. 3822 of 2016

A.No. 253 of 2016

A.No. 254 of 2016

IA No. 418 of 2016 in A.No. 196 of 2016 & IA No. 419 of 2016 & IA No. 420 of 2016 in A.No. 197 of 2016 & IA No. 421 of 2016

IA No. 635 of 2016 in A.No. 253 of 2014

IA No. 666 of 2016 & IA No. 586 of 2016 in DFR No. 3229 of 2016

IA No. 192 of 2015 in A.No. 116 of 2015 & IA No. 191 of 2015 in A.No. 115 of 2015

A.No. 158 of 2015

A.No. 160 of 2016
01.12.2016

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

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

A.No. 219 of 2016 & IA No. 470 of 2016 & Batch

A.No. 239 of 2015 & 240 of 2015 & IA No. 393 of 2015 & A.No. 241 of 2015 & IA No. 394 of 2015 & A.No. 203 of 2015

A.No. 286 of 2015

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

DFR No. 3464 of 2016 & IA No. 660 of 2016 in DFR No. 3464 of 2016

IA No. 461 of 2016 in DFR No. 2442 of 2016 & IA No. 554 of 2016 & 601 of 2016

IA No. 462 of 2016 in DFR No. 2443 of 2016 & IA No. 555 of 2016 & 602 of 2016

IA No. 548 of 2016 in DFR No. 3100 of 2016

IA No. 450 of 2015 in DFR No. 1410 of 2015 & IA No. 382 of 2016

RP No. 15 of 2016 in A.No. 196 of 2015

RP No. 16 of 2015 in A.No. 177 of 2012 & Batch
30.11.2016

A.No. 27 of 2016 & 02 of 2016 & IA No. 02 of 2016

A.No. 59 of 2016 & IA No. 150 of 2016 & A.No. 60 of 2016 & IA No. 151 of 2016

A.No. 78 of 2016

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

A.No. 178 of 2015

A.No. 198 of 2015 & 06 of 2016

A.No. 230 of 2016

A.No. 283 of 2014 & 141 of 2015 & IA No. 222 of 2015 & Batch

A.No. 287 of 2016

A.No. 296 of 2016 & IA No. 606 of 2016

A.No. 300 of 2016 & IA No. 624 of 2016

IA No. 51 of 2016 & 52 of 2016 in DFR No. 2565 of 2015

IA No. 542 of 2016 & 564 of 2016 & 565 of 2016 in DFR No. 2618 of 2016

IA No. 543 of 2016 & 566 of 2016 & 567 of 2016 in DFR No. 2619 of 2016

IA No. 544 of 2016 & 545 of 2016 in DFR No. 2620 of 2016

IA No. 589 of 2016 in DFR No. 3035 of 2016

IA No. 625 of 2016 in DFR No. 3523 of 2016

IA No. 651 of 2016 in A.No. 235 of 2015

IA No. 652 of 2016 in DFR No. 3822 of 2016

IA No. 661 of 2016 in A.No. 264 of 2015

RP No. 22 of 2016 in A.No. 34 of 2016 & IA No. 630 of 2016

A.No. 57 of 2014

A.No. 107 of 2015 & 117 of 2015

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

A.No. 250 of 2014 & 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 & A.No. 42 of 2016

A.No. 254 of 2015
29.11.2016

A.No. 90 of 2016

A.No. 98 of 2016 & 99 of 2016

A.No. 111 of 2016

A.No. 129 of 2016 & IA No. 289 of 2016 & A.No. 130 of 2016 & IA No. 290 of 2016

A.No. 162 of 2016 & IA No. 338 of 2016 & 570 of 2016

A.No. 187 of 2016 & IA No. 404 of 2016 & Batch

A.No. 195 of 2016

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

A.No. 265 of 2015

A.No. 277 of 2014 & 278 of 2014 & 65 of 2015 & 66 of 2015 & 56 of 2016 & 07 of 2015 & IA No. 09 of 2015

A.No. 299 of 2016

EP No. 09 of 2016 & IA No. 615 of 2016 in A.No. 171 of 2012

IA No. 550 of 2016 in DFR No. 3056 of 2016 & IA No. 551 of 2016

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

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

A.No. 17 of 2014 & IA No. 23 of 2014 & Batch
28.11.2016

A.No. 132 of 2015 & 133 of 2015

A.No. 161 of 2015 & IA No. 259 of 2015 & A.No. 121 of 2015 & A.No. 205 of 2015

A.No. 169 of 2016

A.No. 212 of 2016 & IA No. 459 of 2016 & 460 of 2016 & 525 of 2016

A.No. 237 of 2016 & IA No. 512 of 2016 & 513 of 2016

A.No. 257 of 2015 & IA No. 644 of 2016

A.No. 270 of 2015

A.No. 298 of 2016

A.No. 309 of 2016 & IA No. 638 of 2016

A.No. 310 of 2016 & IA No. 639 of 2016

IA No. 537 of 2016 in A.No. 251 of 2016 & IA No. 643 of 2016

IA No. 584 of 2016 in DFR No. 3327 of 2016

IA No. 595 of 2016 in DFR No. 3326 of 2016

IA No. 607 of 2016 & 608 of 2016 in DFR No. 3032 of 2016

IA No. 613 of 2016 & 614 of 2016 & 616 of 2016 in DFR No. 3353 of 2016

IA No. 617 of 2016 & 618 of 2016 & 619 of 2016 in DFR No. 3354 of 2016

IA No. 620 of 2016 & 621 of 2016 & 622 of 2016 in DFR No. 3355 of 2016

A.No. 228 of 2016 & IA No. 491 of 2016 & 492 of 2016 & 645 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 173 of 2016 & IA No. 373 of 2016

IA No. 632 of 2016 in DFR No. 3360 of 2016

IA No. 600 of 2016 in DFR No. 3464 of 2016

A.No. 52 of 2016

A.No. 205 of 2013 & IA No. 133 of 2016

A.No. 259 of 2015

IA No. 451 of 2015 & 452 of 2015 in DFR No. 1512 of 2015
26.11.2016

A.No. 230 of 2014 & 231 of 2014 & Batch
25.11.2016

A.No. 102 of 2016 & IA No. 623 of 2016

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

A.No. 115 of 2016 & IA No. 265 of 2016 & 266 of 2016

A.No. 116 of 2016 & IA No. 267 of 2016 & 268 of 2016

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

A.No. 125 of 2016 & IA No. 280 of 2016 & 281 of 2016

A.No. 159 of 2014 & IA No. 255 of 2014 & 256 of 2014 & A.No. 160 of 2016 & IA No. 257 of 2014 & 258 of 2014

A.No. 199 of 2016

A.No. 218 of 2016 & IA No. 642 of 2016

A.No. 254 of 2014 & IA No. 411 of 2014 & IA No. 371 of 2016

A.No. 292 of 2014 & IA No. 25 of 2015 & IA No. 216 of 2016

A.No. 305 of 2016

A.No. 86 of 2014 & IA No. 156 of 2014 & 163 of 2014 & Batch

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

IA No. 395 of 2015 in DFR No. 1665 of 2015
24.11.2016

A.No. 79 of 2016

A.No. 96 of 2015

A.No. 153 of 2016

A.No. 173 of 2016 & IA No. 373 of 2016

A.No. 219 of 2016 & IA No. 470 of 2016 & Batch

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

A.No. 276 of 2016 & IA No. 568 of 2016

IA No. 482 of 2016 & 483 of 2016 in DFR No. 2130 of 2016

IA No. 584 of 2016 in DFR No. 3327 of 2016

IA No. 595 of 2016 in DFR No. 3326 of 2016

IA No. 600 of 2016 in DFR No. 3464 of 2016

IA No. 632 of 2016 in DFR No. 3360 of 2016

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

A.No. 08 of 2016

A.No. 138 of 2015

A.No. 206 of 2014 & IA No. 439 of 2015

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 167 of 2016 & 332 of 2016 & 387 of 2016

RP No. 08 of 2016 in OP No. 01 of 2015
23.11.2016

A.No. 22 of 2016 & IA No. 55 of 2016 & 56 of 2016 & 57 of 2016 & 115 of 2016

A.No. 55 of 2016

A.No. 167 of 2016 & IA No. 352 of 2016

A.No. 238 of 2015 & 269 of 2015 & IA No. 434 of 2015 & 435 of 2015 & A.No. 12 of 2016 & IA No. 24 of 2016

A.No. 243 of 2016

A.No. 289 of 2014

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

IA No. 463 of 2016 in DFR No. 2267 of 2016

IA No. 464 of 2016 in DFR No. 2266 of 2016

IA No. 480 of 2016 in A.No. 221 of 2016

IA No. 481 of 2016 in A.No. 222 of 2016

IA No. 539 of 2016 in DFR No. 3051 of 2016

IA No. 591 of 16 in A.No. 288 of 2016 & IA No. 592 of 2016

RP No. 18 of 2015 in IA No. 251 of 2015 in A No. 21 of 2014 & A No. 204 of 2015

IA.No. 506 of 2016 in DFR No. 664 of 2007 & IA.No. 529 of 2016 in DFR No. 720 of 2007

A.No. 47 of 2016 & 253 of 2015

A.No. 62 of 2016 & IA No. 155 of 2016 & Batch

RP No. 19 of 2015 in A.No. 108 of 2014 & IA No. 360 of 2015 & 143 of 2016

RP No. 22 of 2015 in A.No. 108 of 2014
22.11.2016

A.No. 27 of 2016 & 02 of 2016 & IA No. 02 of 2016

A.No. 41 of 2016 & IA No. 106 of 2016 & Batch

A.No. 122 of 2016 & IA No. 278 of 2016

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

A.No. 195 of 2016

A.No. 203 of 2016

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

A.No. 285 of 2016 & IA No. 585 of 2016

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

A.No. 126 of 2016 & IA No. 282 of 2016

A.No. 07 of 2016

A.No. 256 of 2014 & IA No. 422 of 2014 & Batch

RP No. 09 of 2016 in A.No. 316 of 2013
21.11.2016

DFR No. 2209 of 2016

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

A.No. 171 of 2015 & IA No. 281 of 2015 & A.No. 128 of 2015 & IA No. 203 of 2015 & 204 of 2015

A.No. 219 of 2015 & IA No. 358 of 2015

A.No. 255 of 2016

A.No. 256 of 2016

A.No. 257 of 2016

A.No. 258 of 2016

A.No. 278 of 2016 & IA No. 573 of 2016 & IA No. 574 of 2016

A.No. 294 of 2016

IA No. 514 of 2016 in DFR No. 2778 of 2016

IA No. 533 of 2016 in DFR No. 2882 of 2016

IA No. 550 of 2016 in DFR No. 3056 of 2016 & IA No. 551 of 2016

IA No. 572 of 2016 in A.No. 277 of 2016

IA No. 600 of 2016 in DFR No. 3464 of 2016

IA No. 604 of 2016 & 605 of 2016 in DFR No. 3595 of 2016

IA No. 629 of 2016 in DFR No. 3715 of 2016

IA No. 632 of 2016 in DFR No. 3360 of 2016

A.No. 218 of 2015

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

A.No. 28 of 2016 & IA No. 159 of 2016 & Batch

A.No. 258 of 2015
19.11.2016

A.No. 283 of 2014 & 141 of 2015 & IA No. 222 of 2015 & Batch
18.11.2016

A.No. 147 of 2016 & IA No. 316 of 2016 & 317 of 2016

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. 04 of 2013

A.No. 211 of 2016 & IA No. 457 of 2016 & 458 of 2016 & 521 of 2016

IA No. 380 of 2016 in A.No. 174 of 2016

IA No. 418 of 2016 in A.No. 196 of 2016 & IA No. 419 of 2016 & IA No. 420 of 2016 in A.No. 197 of 2016 & IA No. 421 of 2016

IA No. 586 of 2016 in DFR No. 3229 of 2016

IA No. 610 of 2016 in A.No. 131 of 2016 & IA No. 292 of 2016 & Batch

A.No. 108 of 2016 & A.No. 213 of 2016

A.No. 01 of 2014 & IA No. 05 of 2014

A.No. 50 of 2016 & IA No. 135 of 2016

A.No. 103 of 2016 & IA No. 248 of 2016

A.No. 169 of 2015

A.No. 169 of 2015

IA No. 419 of 2015 in DFR No. 925 of 2015
17.11.2016

RP No. 13 of 2016 in A.No. 244 & 246 of 2015

A.No. 64 of 2015 & IA No. 91 of 2015 & 121 of 2015 & 131 of 2015

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

A.No. 222 of 2015

A.No. 225 of 2016

A.No. 230 of 2016

A.No. 239 of 2016 & IA No. 517 of 2016

A.No. 291 of 2016

A.No. 292 of 2016 & IA No. 597 of 2016

IA No. 486 of 2016 & 487 of 2016 in DFR No. 1463 of 2016

IA No. 587 of 2016 & 588 of 2016 in DFR No. 3033 of 2016

IA No. 591 of 2016 in A.No. 288 of 2016 & IA No. 592 of 2016

IA No. 591 of 16 in A.No. 288 of 2016 & IA No. 592 of 2016 (Order dated 23/11/2016)

IA No. 596 of 2016 in DFR No. 3391 of 2016

RP No. 17 of 2016 in A.No. 181 of 2015

A.No. 178 of 2016 & IA No. 389 of 2016 & Batch

A.No. 46 of 2016

A.No. 76 of 2015

A.No. 263 of 2015

A.No. 275 of 2015 & IA No. 443 of 2015 & IA No. 219 of 2016 & 220 of 2016

A.No. 290 of 2015 & IA No. 470 of 2015 & 11 of 2016 & A.No. 297 of 2015 & IA No. 12 of 2016
16.11.2016

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

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

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

A.No. 154 of 2016 & IA No. 330 of 2013 & 331 of 2016 & Batch

A.No. 158 of 2016

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

A.No. 224 of 2016

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

A.No. 264 of 2014

A.No. 282 of 2014

A.No. 285 of 2016 & IA No. 585 of 2016

DFR No. 2209 of 2016

IA No. 233 of 2016 in DFR No. 1176 of 2013

IA No. 445 of 2016 in A.No. 206 of 2016 & IA No. 503 of 2016

IA No. 476 of 2016 in DFR No. 2280 of 2016

IA No. 518 of 2016 in DFR No. 2180 of 2016

IA No. 539 of 2016 in DFR No. 3051 of 2016

IA No. 584 of 2016 in DFR No. 3327 of 2016

A.No. 190 of 2015 & IA No. 324 of 2015 & A.No. 272 of 2015 & IA No. 440 of 2015

A.No. 30 of 2015

A.No. 129 of 2015 & IA No. 206 of 2015 & 216 of 2015 & A.No. 147 of 2015 & IA No. 241 of 2015

A.No. 155 of 2014

A.No. 167 of 2015 & IA No. 271 of 2015 & 272 of 2015 & A.No. 159 of 2015 & IA No. 225 of 2015 & A.No. 160 of 2015 & IA No. 257 of 2015 & 258 of 2015

RP No. 06 of 2016 in A.No. 184 of 2013 & IA No. 451 of 2016

RP No. 10 of 2016 in A.No. 185 of 2013
15.11.2016

RP No. 07 of 2016 in A.No. 99 of 2015

IA No. 494 of 2016 in DFR No. 1574 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 161 of 2015 & IA No. 259 of 2015 & 121 of 2015 & 205 of 2015

A.No. 162 of 2016 & IA No. 338 of 2016 & 570 of 2016

A.No. 170 of 2015

A.No. 182 of 2016

A.No. 204 of 2016 & IA No. 433 of 2016

A.No. 205 of 2016 & IA No. 443 of 2016

A.No. 214 of 2015 & 215 of 2015 & IA No. 355 of 2015

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

A.No. 241 of 2016 & IA No. 520 of 2016 & 361 of 2016

A.No. 281 of 2016 & IA No. 577 of 2016

A.No. 282 of 2016 & IA No. 579 of 2016 & 580 of 2016

EP No. 08 of 2016 in IA No. 563 of 2016 in OP No. 01 of 2011

IA No. 552 of 2016 in DFR No. 3329 of 2016 in A.No. 34 of 2016

IA No. 578 of 2016 in DFR No. 3197 of 2016

IA No. 595 of 2016 in DFR No. 3326 of 2016

A.No. 56 of 2016

A.No. 92 of 2014

EP No. 02 of 2016 in A.No. 188 of 2014 & Batch

RP No. 15 of 2016 in A.No. 196 of 2015
11.11.2016

A.No. 13 of 2016 & IA No. 25 of 2016 & 425 of 2016

A.No. 128 of 2016

A.No. 131 of 2016 & IA No. 292 of 2016 & 610 of 2016 & Batch

A.No. 159 of 2014 & IA No. 255 of 2014 & 256 of 2014 & A.No. 160 of 2014 & IA No. 257 of 2014 & 258 of 2014

A.No. 234 of 2016

A.No. 235 of 2016

A.No. 290 of 2016

A.No. 85 of 2015

A.No. 101 of 2015

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

A.No. 172 of 2016
10.11.2016

A.No. 66 of 2016 & 67 of 2016

A.No. 74 of 2016 & IA No. 183 of 2016 & A.No. 75 of 2016 & IA No. 184 of 2016

A.No. 123 of 2016 & IA No. 279 of 2016

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

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

A.No. 152 of 2015

A.No. 182 of 2015 & IA No. 505 of 2016

A.No. 194 of 2016 & IA No. 415 of 2016

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

A.No. 243 of 2016

A.No. 248 of 2015 & 249 of 2015

A.No. 257 of 2015

A.No. 276 of 2016 & IA No. 568 of 2016

A.No. 280 of 2016

A.No. 283 of 2016 & IA No. 581 of 2016 & 582 of 2016

A.No. 293 of 2016 & IA No. 599 of 2016

IA No. 537 of 2016 in A.No. 251 of 2016

IA No. 589 of 2016 in DFR No. 3035 of 2016

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

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

RP No. 20 of 2016 in A.No. 108 of 2013 & 171 of 2014 & 172 of 2014 & 149 of 2012

A.No. 15 of 2016

A.No. 95 of 2015

A.No. 173 of 2015

A.No. 180 of 2015

A.No. 283 of 2015

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

IA No. 198 of 2016 in A.No. 301 of 2015

RP No. 04 of 2016 & IA No. 147 of 2016 in A.No. 255 of 2013
09.11.2016

A.No. 25 of 2016 & IA No. 71 of 2016

A.No. 36 of 2016 & IA No. 91 of 2016

A.No. 63 of 2016 & IA No. 162 of 2016

A.No. 71 of 2016

A.No. 80 of 2016

A.No. 94 of 2016

A.No. 107 of 2016

A.No. 119 of 2016

A.No. 136 of 2016 & 77 of 2016

A.No. 175 of 2015

A.No. 199 of 2015

A.No. 236 of 2016 & IA No. 500 of 2016 & 501 of 2016

A.No. 268 of 2016

A.No. 269 of 2016

A.No. 270 of 2016

A.No. 271 of 2016

A.No. 272 of 2016

A.No. 273 of 2016

A.No. 274 of 2016

A.No. 275 of 2016

A.No. 289 of 2014

IA No. 461 of 2016 in DFR No. 2442 of 2016 & IA No. 554 of 2016 & 601 of 2016

IA No. 462 of 2016 in DFR No. 2443 of 2016 & IA No. 555 of 2016 & 602 of 2016

IA No. 479 of 2016 in DFR No. 2552 of 2016

IA No. 604 of 2016 & 605 of 2016 in DFR No. 3595 of 2016

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

A.No. 03 of 2016 & IA No. 03 of 2016 & 04 of 2016 & A.No. 04 of 2016 & IA No. 05 of 2016 & 06 of 2016

A.No. 59 of 2014 & IA No. 111 of 2014 & A.No. 120 of 2014

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

A.No. 229 of 2015 & IA No. 377 of 2016 & 67 of 2016 & A.No. 230 of 2015 & IA No. 378 of 2015 & IA No. 66 of 2016

A.No. 236 of 2015 & IA No. 388 of 2015

A.No. 243 of 2015 & IA No. 396 of 2015 & 397 of 2015 & 426 of 2015

A.No. 266 of 2015 & IA No. 428 of 2015 & 429 of 2015
08.11.2016

A.No. 20 of 2015 & 21 of 2015

A.No. 43 of 2016

A.No. 114 of 2015 & IA No. 190 of 2015 & A.no. 131 of 2015 & 209 of 2015 & 335 of 2016

A.No. 209 of 2016

A.No. 210 of 2015

A.No. 219 of 2016 & IA No. 470 of 2016 & A.No. 220 of 2016 & IA No. 473 of 2016 & A.No. 207 of 2016 & 208 of 2016

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

A.No. 262 of 2016 & IA No. 547 of 2016

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

IA No. 142 of 2016 in A.No. 294 of 2015

IA No. 463 of 2016 in DFR No. 2267 of 2016

IA No. 464 of 2016 in DFR No. 2266 of 2016

IA No. 482 of 2016 & 483 of 2016 in DFR No. 2130 of 2016

IA No. 514 of 2016 in DFR No. 2778 of 2016

IA No. 548 of 2016 in DFR No. 3100 of 2016

A.No. 64 of 2016 & IA No. 163 of 2016

A.No. 100 of 2015

RP No. 20 of 2016 in A.No. 108 of 2013 & Batch

A.No. 295 of 2016 & IA No. 603 of 2016

IA No. 508 of 2016 in DFR No. 2848 of 2016

A.No. 153 of 2014

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

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

A.No. 300 of 2015

IA No. 403 of 2016 in A.No. 245 of 2015 & IA No. 398 of 2015

RP No. 16 of 2016 in A.No. 48 of 2015
07.11.2016

A.No. 22 of 2016 & IA No. 55 of 2016 & 56 of 2016 & 57 of 2016 & 115 of 2016

A.No. 98 of 2016 & 99 of 2016

A.No. 129 of 2016 & IA No. 289 of 2016

A.No. 130 of 2016 & IA No. 290 of 2016

A.No. 137 of 2016

A.No. 157 of 2016

A.No. 173 of 2016 & IA No. 373 of 2016

A.No. 187 of 2016 & IA No. 404 of 2016 & Batch

A.No. 217 of 2016

A.No. 227 of 2016

A.No. 246 of 2016 & IA No. 526 of 2016 & Batch

A.No. 278 of 2016 & IA No. 573 of 2016 & 574 of 2016

IA No. 196 of 2016 in DFR No. 854 of 2013

IA No. 556 of 2016 in A.No. 163 of 2016 & Batch

RP No. 07 of 2016 in A.No. 99 of 2015

A.No. 64 of 2016 & IA No. 163 of 2016

A.No. 230 of 2014 & 231 of 2014 & Batch

A.No. 110 of 2015 & IA No. 176 of 2015 & 177 of 2015 & Batch

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

A.No. 140 of 2014

A.No. 175 of 2014 & 180 of 2014 & IA No. 292 of 2014

A.No. 287 of 2015 & IA No. 468 of 2015
04.11.2016

IA No. 348 of 2016 in DFR No. 1184 of 2016 & IA No. 571 of 2016 & 598 of 2016

A.No. 159 of 2016 & IA No. 336 of 2016

A.No. 161 of 2016 & IA No. 337 of 2016

A.No. 216 of 2016 & IA No. 466 of 2016

IA No. 586 of 2016 in DFR No. 3229 of 2016

A.No. 160 of 2016
03.11.2016

A.No. 95 of 2016

A.No. 117 of 2016

A.No. 153 of 2016

A.No. 219 of 2015 & IA No. 358 of 2015

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

A.No. 260 of 2016 & IA No. 541 of 2016

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

IA No. 51 of 2016 & 52 of 2016 in DFR No. 2565 of 2015

IA No. 461 of 2016 in DFR No. 2442 of 2016 & IA No. 554 of 2016

IA No. 462 of 2016 in DFR No. 2443 of 2016 & IA No. 555 of 2016

IA No. 508 of 2016 in DFR No. 2848 of 2016

IA No. 542 of 2016 & 564 of 2016 & 564 of 2016 in DFR No. 2618 of 2016

IA No. 543 of 2016 & 566 of 2016 & 567 of 2016 in DFR No. 2619 of 2016

IA No. 544 of 2016 & 545 of 2016 in DFR No. 2620 of 2016

IA No. 484 of 2016 & 485 of 2016 in DFR No. 2344 of 2016

A.No. 23 of 2015 & IA No. 47 of 2015 & 161 of 2016 & 164 of 2016 & Batch

A.No. 153 of 2015

A.No. 158 of 2015

A.No. 256 of 2015

RP No. 16 of 2015 in A.No. 177 of 2012 & IA No. 320 of 2015 RP No. 17 of 2015 in A.No. 178 of 2012 & IA No. 321 of 2015
02.11.2016

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. 141 of 2016 & 142 of 2016

A.No. 17 of 2015 & 18 of 2015

A.No. 106 of 2016

A.No. 111 of 2016

A.No. 154 of 2016 & IA No. 330 of 2016

A.No. 182 of 2016

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

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

A.No. 267 of 2016 & IA No. 562 of 2016

A.No. 284 of 2016

EP No. 08 of 2016 & IA No. 563 of 2016 in OP No. 01 of 2011

IA No. 271 of 2016 in DFR No. 442 of 2016

IA No. 534 of 2016 in DFR No. 3107 of 2016

IA No. 583 of 2016 in DFR No. 3034 of 2016

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

A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015

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

A.No. 212 of 2015 & IA No. 277 of 2016 & A.No. 282 of 2015

A.No. 273 of 2015 & IA No. 441 of 2015 120 of 2016 & 139 of 2016
28.10.2016

A.No. 176 of 2016

A.No. 177 of 2016

A.No. 102 of 2016

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

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

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

A.No. 147 of 2016 & IA No. 316 of 2016 & 317 of 2016 & 590 of 2016

A.No. 172 of 2015 & IA No. 283 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. 04 of 2013

A.No. 218 of 2016

A.No. 227 of 2015 & IA No. 373 of 2015

IA No. 348 of 2016 in DFR No. 1184 of 2016 & IA No. 571 of 2016 & 598 of 2016

IA No. 418 of 2016 & 420 of 2016 in A.No. 196 of 2016 & 197 of 2016

A.No. 03 of 2016 & IA No. 03 of 2016 & 04 of 2016 & A.No. 04 of 2016 & IA No. 05 of 2016 & 06 of 2016

A.No. 47 of 2015 & 32 of 2015

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

A.No. 223 of 2015 & IA No. 369 of 2015 & Batch
27.10.2016

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 10 of 2016 & IA No. 15 of 2016

A.No. 118 of 2016 & IA No. 269 of 2016 & A.No. 151 of 2016 & IA No. 323 of 2016

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

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

A.No. 236 of 2016 & IA No. 500 of 2016 & 501 of 2016

A.No. 250 of 2016 & IA No. 536 of 2016

A.No. 264 of 2016

A.No. 265 of 2016 & IA No. 553 of 2016

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

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

A.No. 288 of 2016 & IA No. 591 of 2016 & 592 of 2016

IA.No. 455 of 2016 & 456 of 2016 in DFR No. 2152 of 2016

IA.No. 476 of 2016 in DFR No. 2280 of 2016

IA.No. 508 of 2016 in DFR No. 2848 of 2016

IA.No. 510 of 2016 & 511 of 2016 in DFR No. 2181 of 2016

RP No. 13 of 2016 in A.No. 244 of 2015 & 246 of 2015

RP No. 20 of 2016 in A.No. 108 of 2013 & Batch

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

A.No. 08 of 2016

A.No. 193 of 2016 & IA No. 412 of 2016 & 413 of 2016 & 414 of 2016 & 575 of 2016

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

A.No. 259 of 2015

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 167 of 2016 & 332 of 2016 & 387 of 2016

RP No. 08 of 2016 in OP No. 01 of 2015
26.10.2016

A.No. 76 of 2016 & IA No. 185 of 2016 & 186 of 2016

A.No. 85 of 2016

A.No. 139 of 2016

A.No. 148 of 2016

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

A.No. 199 of 2015

A.No. 200 of 2016

A.No. 205 of 2016 & IA No. 443 of 2016

A.No. 214 of 2016

A.No. 229 of 2016

A.No. 248 of 2015 & 249 of 2015

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

A.No. 252 of 2016 & IA No. 538 of 2016

A.No. 279 of 2016 & IA No. 576 of 2016

A.No. 286 of 2016

IA No. 506 of 2016 in DFR No. 664 of 2007

IA No. 529 of 2016 in DFR No. 720 of 2007

IA No. 539 of 2016 in DFR No. 3051 of 2016

A.No. 57 of 2014

A.No. 107 of 2015 & 117 of 2015

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

A.No. 254 of 2015
25.10.2016

A.No. 152 of 2016 & IA No. 325 of 2016

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

A.No. 190 of 2015 & IA No. 324 of 2015 & A.No. 272 of 2015 & IA No. 440 of 2015

A.No. 239 of 2015 & 240 of 2015 & IA No. 393 of 2015 & A.No. 241 of 2015 & IA No. 394 of 2015 & A.No. 203 of 2015

A.No. 247 of 2015

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

IA No. 442 of 2016 in DFR No. 2416 of 2016

IA No. 484 of 2016 & 485 of 2016 in DFR No. 2344 of 2016

IA No. 494 of 2016 in DFR No. 1574 of 2016

IA No. 533 of 2016 in DFR No. 2882 of 2016

IA No. 550 of 2016 in DFR No. 3056 of 2016 & IA No. 551 of 2016

IA No. 534 of 2016 in DFR No. 3107 of 2016

A.No. 178 of 2016 & IA No. 389 of 2016 & Batch

A.No. 17 of 2014 & IA No. 23 of 2014 & Batch

A.No. 62 of 2016 & IA No. 155 of 2016 & Batch

A.No. 138 of 2015

RP No. 09 of 2016 in A.No. 316 of 2013
24.10.2016

A.No. 100 of 2015

A.No. 19 of 2014

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

A.No. 59 of 2015 & IA No. 354 of 2015 & 274 of 2016

A.No. 170 of 2015

A.No. 210 of 2015

A.No. 249 of 2016

A.No. 277 of 2016 & IA No. 572 of 2016

IA No. 445 of 2016 in A.No. 206 of 2016 & IA No. 503 of 2016

IA No. 486 of 2016 & 487 of 2016 in DFR No. 1463 of 2016

IA No. 488 of 2016 & 489 of 2016 in DFR No. 2288 of 2016

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

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

A.No. 01 of 2014 & IA No. 05 of 2014

A.No. 46 of 2016

A.No. 56 of 2016

A.No. 92 of 2014

A.No. 129 of 2015 & IA No. 206 of 2015 & 216 of 2015 & A.No. 147 of 2015 & IA No. 241 of 2015

A.No. 155 of 2014
22.10.2016

A.No. 10 of 2016 & IA No. 15 of 2016

A.No. 141 of 2016 & 142 of 2016
21.10.2016

A.No. 13 of 2016 & IA No. 25 of 2016 & 425 of 2016

A.No. 88 of 2016 & IA No. 207 of 2016 & 208 of 2016

A.No. 104 of 2016 & IA No. 249 of 2016 & 250 of 2016 & 251 of 2016

A.No. 253 of 2016

A.No. 254 of 2016

IA No. 348 of 2016 in DFR No. 1184 of 2016

A.No. 160 of 2016

A.No. 263 of 2015

A.No. 275 of 2015 & IA No. 443 of 2015 & IA No. 219 of 2016 & 220 of 2016

RP No. 06 of 2016 in A.No. 184 of 2013 & IA No. 451 of 2016

RP No. 10 of 2016 in A.No. 185 of 2013
20.10.2016

A.No. 20 of 2016 & IA No. 50 of 2016

A.No. 26 of 2016 & IA No. 72 of 2016 & 74 of 2016

A.No. 40 of 2016 & IA No. 444 of 2016

A.No. 48 of 2016

A.No. 49 of 2016

A.No. 65 of 2016 & IA No. 166 of 2006

A.No. 80 of 2016

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

A.No. 140 of 2016 & IA No. 307 of 2016

A.No. 175 of 2015

A.No. 187 of 2016 & IA No. 404 of 2016 & Batch

A.No. 201 of 2016

A.No. 210 of 2016 & IA No. 450 of 2016

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

A.No. 251 of 2016 & IA No. 537 of 2016

A.No. 259 of 2016 & IA No. 540 of 2016

A.No. 278 of 2016 & IA No. 573 of 2016

IA No. 271 of 2016 in DFR No. 442 of 2016

IA No. 475 of 2016 in DFR No. 2528 of 2016

IA No. 502 of 2016 in DFR No. 1989 of 2016

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

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & 483 of 2015 & IA No. 78 of 2016 & 79 of 2016 & 119 of 2016 in A.No. 76 of 2013 & 82 of 2013

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

RP No. 19 of 2016 in EP No. 02 of 2015 in A.No. 76 of 2013 & 82 of 2013 & IA No. 509 of 2016 & 532 of 2016

A.No. 50 of 2016 & IA No. 135 of 2016

A.No. 86 of 2014 & IA No. 156 of 2014 & 163 of 2014 & Batch

A.No. 103 of 2016 & IA No. 248 of 2016

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

IA No. 419 of 2015 in DFR No. 925 of 2015
19.10.2016

A.No. 05 of 2016 & IA No. 531 of 2016

A.No. 37 of 2016 & IA No. 93 of 2016

A.No. 64 of 2016 & IA No. 163 of 2016

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

A.No. 120 of 2016 & IA No. 272 of 2016

A.No. 152 of 2015

A.No. 171 of 2015 & IA No. 281 of 2015 & A.No. 128 of 2015 & IA No. 203 of 2015 & 204 of 2015

A.No. 217 of 2016

A.No. 230 of 2016

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

A.No. 246 of 2016 & IA No. 526 of 2016

A.No. 247 of 2016 & IA No. 527 of 2016

A.No. 248 of 2016 & IA No. 528 of 2016

IA No. 463 of 2016 in DFR No. 2267 of 2016

IA No. 464 of 2016 in DFR No. 2266 of 2016

IA No. 480 of 2016 in A.No. 221 of 2016

IA No. 481 of 2016 in A.No. 222 of 2016

A.No. 100 of 2015

RP No. 20 of 2016 in A.No. 108 of 2013

A.No. 28 of 2016 & IA No. 159 of 2016 & 160 of 2016 & 215 of 2016 & Batch

A.No. 52 of 2016

A.No. 205 of 2013 & IA No. 133 of 2016

A.No. 258 of 2015

IA No. 451 of 2015 & 452 of 2015 in DFR No. 1512 of 2015
18.10.2016

IA No. 535 of 2016 in A.No. 25 of 2014

IA No. 372 of 2016 in DFR No. 493 of 2016

IA No. 490 of 2016 in DFR No. 2718 of 2016

RP No. 18 of 2016 in A.No. 188 of 2015 & IA No. 499 of 2016

A.No. 16 of 2016 & IA No. 34 of 2016 & 504 of 2016

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

A.No. 38 of 2016

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

A.No. 119 of 2015

A.No. 124 of 2016

A.No. 127 of 2016

A.No. 145 of 2016

A.No. 156 of 2016

A.No. 162 of 2016 & IA No. 338 of 2016 & 570 of 2016

A.No. 170 of 2016

A.No. 171 of 2016

A.No. 175 of 2016 & IA No. 385 of 2016 & 519 of 2016

A.No. 197 of 2015

A.No. 202 of 2016

A.No. 218 of 2015

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

A.No. 251 of 2016 & IA No. 537 of 2016

A.No. 294 of 2015 & IA No. 142 of 2016

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & 483 of 2015 & 78 of 2016 & 79 of 2016 & 119 of 2016 in A.No. 76 of 2013 & 82 of 2013

IA No. 455 of 2016 & 456 of 2016 in DFR No. 2152 of 2016

IA No. 488 of 2016 & 489 of 2016 in DFR No. 2288 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 126 of 2016 & IA No. 282 of 2016

A.No. 30 of 2015

A.No. 76 of 2015

A.No. 169 of 2015

A.No. 185 of 2015

A.No. 193 of 2015

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

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

A.No. 296 of 2015 & IA No. 477 of 2015 & IA No. 473 of 2015 & 474 of 2015 & Batch

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & 483 of 2015 & 78 of 2016 & 79 of 2016 & 119 of 2016 in A.No. 76 of 2013 & 82 of 2013

IA No. 181 of 2016 in A.No. 268 of 2015 & IA No. 433 of 2015
17.10.2016

A.No. 70 of 2016

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

A.No. 85 of 2016

A.No. 96 of 2015

A.No. 101 of 2016 & IA No. 245 of 2016

A.No. 212 of 2016 & IA No. 459 of 2016 & 460 of 2016 & 525 of 2016

A.No. 242 of 2016 & IA No. 522 of 2016

IA No. 474 of 2016 in DFR No. 2488 of 2016

IA No. 518 of 2016 in DFR No. 2180 of 2016

IA No. 552 of 2016 in DFR (RP) No. 3329 of 2016 in A.No.34 of 2016

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

A.No. 11 of 2015 & IA No. 07 of 2016 & 08 of 2016 & 388 of 2016 & A.No. 12 of 2015 & 13 of 2015 & 14 of 2015

A.No. 250 of 2015

A.No. 298 of 2015
07.10.2016

IA No. 308 of 2015 & 309 of 2015 in DFR No. 1261 of 2015

IA No. 308 of 2015 & 309 of 2015 in DFR No. 1261 of 2015

A.No. 199 of 2016

A.No. 58 of 2014

A.No. 106 of 2015

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

IA No. 447 of 2015 & 448 of 2015 & 449 of 2015 in DFR No. 1540 of 2015
06.10.2016

A.No. 32 of 2016 & 33 of 2016 & IA No. 86 of 2016

A.No. 59 of 2016 & IA No. 150 of 2016 & A.No. 60 of 2016 & IA No. 151 of 2016

A.No. 140 of 2015 & IA No. 263 of 2016

A.No. 223 of 2016 & 482 of 2016

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

A.No. 232 of 2016 & IA No. 496 of 2016 & 530 of 2016

A.No. 238 of 2016 & IA No. 515 of 2016

A.No. 239 of 2016 & IA No. 517 of 2016

A.No. 240 of 2016

A.No. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015

A.No. 282 of 2014

IA No. 196 of 2016 in DFR No. 854 of 2013

IA No. 372 of 2016 in DFR No. 493 of 2016

IA No. 476 of 2016 in DFR No. 2280 of 2016

IA No. 482 of 2016 & 483 of 2016 in DFR No. 2130 of 2016

IA No. 490 of 2016 in DFR No. 2718 of 2016

IA No. 535 of 2016 in A.No. 25 of 2014

RP No. 17 of 2016 in A.No. 181 of 2015

A.No. 190 of 2015 & IA No. 324 of 2015 & A.No. 272 of 2015 & IA No. 440 of 2015

A.No. 228 of 2016 & IA No. 491 of 2016 & 492 of 2016 & 516 of 2016

A.No. 140 of 2014

A.No. 206 of 2014 & IA No. 439 of 2015

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

A.No. 243 of 2015 & IA No. 396 of 2015 & 397 of 2015 & 426 of 2015

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

RP No. 19 of 2015 in A.No. 108 of 2014 & IA No. 360 of 2015 & 143 of 2016

RP No. 22 of 2015 in A.No. 108 of 2014
05.10.2016

RP No. 13 of 2016 in A.No. 244 of 2015 & 246 of 2015

A.No. 17 of 2015 & 18 of 2015

A.No. 58 of 2016

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

A.No. 106 of 2016

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

A.No. 113 of 2016 & 114 of 2016

A.No. 141 of 2016 & 142 of 2016

A.No. 178 of 2016 & IA No. 389 of 2016 & Batch

A.No. 243 of 2016

A.No. 285 of 2015 & 82 of 2015 & 136 of 2015 & 247 of 2015

A.No.244 of 2016 & IA No. 523 of 2016 & A.No. 245 of 2016 & IA No. 524 of 2016

IA No. 257 of 2016 in A.No. 109 of 2016

IA No. 514 of 2016 in DFR No. 2778 of 2016

A No. 175 of 2014 & 180 of 2014 & IA No. 292 of 2014

A No. 229 of 2015 & IA no. 377 of 2015 & 67 of 2016 & A.No. 230 of 2015 & IA No. 378 of 2015 & 66 of 2016

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

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

IA No. 403 of 2016 in A.No. 245 of 2015 & IA No. 398 of 2015
04.10.2016

RP No. 18 of 2016 in A.No. 188 of 2015

A.No. 19 of 2016

A.No. 72 of 2016

A.No. 74 of 2015 & 102 of 2015

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

A.No. 112 of 2016 & IA No. 264 of 2016

A.No. 114 of 2015 & IA No. 190 & 131 of 2015 & IA No. 209 of 2015 & IA No. 335 of 2016

A.No. 121 of 2015 & 161 of 2015 & IA No. 259 of 2015 & A.No. 205 of 2015

A.No. 134 of 2016 & IA No. 304 of 2016 & A.No. 138 of 2016 & 149 of 2016 & IA No. 318 of 2016

A.No. 198 of 2015 & 06 of 2016

A.No. 198 of 2016

A.No. 204 of 2016 & IA No. 433 of 2016

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

A.No. 220 of 2015

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

A.No. 298 of 2014

IA No. 551 of 2016 in DFR No. 3056 of 2016

A.No. 100 of 2016 & IA No. 243 of 2016 & 21 of 2016

A.No. 172 of 2016

A.No. 290 of 2015 & IA No. 470 of 2015 & 11 of 2016 & A.No. 297 of 2015 & IA No. 12 of 2016

EP No. 02 of 2016 in A.No. 188 of 2014 & Batch
03.10.2016

A.No. 10 of 2016 & IA No. 15 of 2016

A.No. 30 of 2016 & IA No. 82 of 2016 & 83 of 2016 & Batch

A.No. 93 of 2015 & IA No. 141 of 2015 & Batch

A.No. 123 of 2016 & IA No. 279 of 2016

A.No. 154 of 2016 & IA No. 330 of 2016 & 331 of 2016

A.No. 155 of 2016 & IA No. 333 of 2016 & 334 of 2016

A.No. 173 of 2016 & IA No. 373 of 2016

A.No. 238 of 2015 & 269 of 2015 & IA No. 434 of 2015 & 435 of 2015 & A.No. 12 of 2016 & IA No. 24 of 2016

A.No. 248 of 2015 & 249 of 2015

A.No. 251 of 2016 & IA No. 537 of 2016

RP No. 07 of 2016 in A.No. 99 of 2015

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

EP No. 07 of 2016 in A.No. 211 of 2015

IA No. 477 of 2016 in DFR No. 2569 of 2016 in A.No. 211 of 2015

IA No. 550 of 2016 in DFR No. 3056 of 2016

A.No. 01 of 2014 & IA No. 05 of 2014

A.No. 59 of 2014 & IA No. 111 of 2014 & A.No. 120 of 2014

A.No. 85 of 2015

A.No. 166 of 2015 & IA No. 269 of 2015 & A.No. 302 of 2013 & 26 of 2013 & 49 of 2013 & 144 of 2014 & IA No. 244 of 2014

A.No. 236 of 2015 & IA No. 388 of 2015

RP No. 15 of 2016 in A.No. 196 of 2015

RP No. 16 of 2016 in A.No. 48 of 2015
01.10.2016

A.No. 230 of 2014 & 231 of 2014 & Batch
30.09.2016

IA No. 348 of 2016 in DFR No. 1184 of 2016

IA No. 418 of 2016 in A.No. 196 of 2016 & IA No. 419 of 2016

IA No. 420 of 2016 in A.No. 197 of 2016 & IA No. 421 of 2016

A.No. 15 of 2016

A.No. 23 of 2015 & IA No. 47 of 2015 & Batch

A.No. 250 of 2015

A.No. 256 of 2015

A.No. 283 of 2015

RP No. 04 of 2016 & IA No. 147 of 2016 in A.No. 255 of 2013
29.09.2016

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 22 of 2016 & IA No. 55 of 2016 & 56 of 2016 & 57 of 2016 & 115 of 2016

A.No. 44 of 2016

A.No. 65 of 2016 & IA No. 166 of 2016

A.No. 79 of 2016

A.No. 84 of 2016 & IA No. 203 of 2016

A.No. 90 of 2016

A.No. 126 of 2015

A.No. 127 of 2015

A.No. 167 of 2016 & IA No. 352 of 2016

A.No. 200 of 2015 & 201 of 2015

A.No. 203 of 2016

A.No. 225 of 2016

A.No. 226 of 2016

A.No. 237 of 2016 & IA No. 512 of 2016 & 513 of 2016

A.No. 286 of 2015

IA No. 233 of 2016 in DFR No. 1176 of 2013

IA No. 422 of 2016 & 423 of 2016 in DFR No. 1476 of 2016

IA No. 455 of 2016 & 456 of 2016 in DFR No. 2152 of 2016

IA No. 467 of 2016 in DFR No. 946 of 2016

IA No. 510 of 2016 & 511 of 2016 in DFR No. 2181 of 2016

A.No. 153 of 2015

A.No. 158 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 & A.No. 160 of 2015 & IA No. 257 of 2015 & 258 of 2015

A.No. 173 of 2015

A.No. 273 of 2015 & IA No. 441 of 2015 & 120 of 2016 & 139 of 2016

IA No. 450 of 2015 in DFR No. 1410 of 2015 & IA No. 382 of 2016
28.09.2016

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

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. 78 of 2016

A.No. 97 of 2015

A.No. 135 of 2016

A.No. 150 of 2016 & IA No. 321 of 2016

A.No. 176 of 2015 & IA No. 364 of 2015 & 368 of 2015 & 424 of 2015 & IA No. of 54 of 2016

A.No. 182 of 2015 & IA No. 505 of 2016

A.No. 233 of 2016 & IA No. 497 of 2016 & 498 of 2016

A.No. 277 of 2014 & 278 of 2014 & 65 of 2015 & 66 of 2015 & 56 of 2015 & 07 of 2015 & IA No. 09 of 2015

A.No. 299 of 2015 & IA No. 479 of 2015

CP No. 02 of 2016 in IA No. 290 of 2015 in A.No. 176 of 2015

IA No. 445 of 2016 in A.No. 206 of 2016

IA No. 447 of 2016 in DFR No. 1522 of 2016

IA No. 452 of 2016 in DFR No. 1523 of 2016

IA No. 453 of 2016 in DFR No. 1524 of 2016

IA No. 454 of 2016 in DFR No. 1525 of 2016

IA No. 486 of 2016 & 487 of 2016 in DFR No. 1463 of 2016

IA No. 493 of 2016 in DFR No. 3018 of 2016

EP No. 07 of 2016 in A.No. 211 of 2015

IA No. 477 of 2016 in DFR No. 2569 of 2016 in A.No. 211 of 2015

A.No. 95 of 2015

A.No. 101 of 2015

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

EP No. 02 of 2015 & IA No. 466 of 2016 & Batch

IA No. 198 of 2016 in A.No. 301 of 2015
27.09.2016

A.No. 36 of 2016 & IA No. 91 of 2016

A.No. 132 of 2015 & 133 of 2015

A.No. 169 of 2016

A.No. 170 of 2015

A.No. 178 of 2015

A.No. 194 of 2016 & IA No. 415 of 2016

A.No. 224 of 2016

A.No. 270 of 2015

A.No. 276 of 2015 & IA No. 444 of 2015 & 416 of 2016 & 478 of 2016

A.No. 294 of 2015 & IA No. 142 of 2016

IA No. 442 of 2016 in DFR No. 2416 of 2016

IA No. 461 of 2016 in DFR No. 2442 of 2016

IA No. 462 of 2016 in DFR No. 2443 of 2016

IA No. 506 of 2016 in DFR No. 664 of 2007

IA No. 508 of 2016 in DFR No. 2848 of 2016

IA No. 529 of 2016 in DFR No. 720 of 2007

IA No. 535 of 2016 in A.No. 25 of 2014

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

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

RP No. 19 of 2016 in EP No. 02 of 2015 in A.No. 76 of 2013 & 82 of 2013 & IA No. 509 of 2016 & 532 of 2016

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

A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015

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

A.No. 180 of 2015

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

RP No. 08 of 2016 in OP No. 01 of 2015
26.09.2016

A.No. 20 of 2016 & IA No. 50 of 2016

A.No. 27 of 2016 & 02 of 2016 & IA No. 02 of 2016

A.No. 55 of 2016

A.No. 64 of 2016 & IA No. 163 of 2016

A.No. 70 of 2014

A.No. 98 of 2016 & 99 of 2016

A.No. 117 of 2016

A.No. 119 of 2016

A.No. 126 of 2015

A.No. 129 of 2016 & IA No. 289 of 2016

A.No. 130 of 2016 & IA No. 290 of 2016

A.No. 163 of 2016 & IA No. 339 of 2016 & 340 of 2016 & Batch

A.No. 187 of 2016 & IA No. 404 of 2016

A.No. 188 of 2016 & IA No. 405 of 2016

A.No. 189 of 2016 & IA No. 406 of 2016

A.No. 190 of 2016 & IA No. 407 of 2016

A.No. 195 of 2016

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

IA No. 490 of 2016 in DFR No. 2718 of 2016

A.No. 47 of 2016 & A.No. 253 of 2015

A.No. 256 of 2014 & Batch

A.No. 266 of 2015 & IA No. 428 of 2015 & 429 of 2015

IA No. 419 of 2015 in DFR No. 925 of 2015
23.09.2016

A.No. 192 of 2016 & IA No. 408 of 2016 & 409 of 2016 & 410 of 2016

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

A.No. 13 of 2016 & IA No. 25 of 2015 & 425 of 2016

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

A.No. 115 of 2016 & IA No. 265 of 2016 & 266 of 2016

A.No. 116 of 2016 & IA No. 267 of 2016 & 268 of 2016

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

A.No. 125 of 2016 & IA No. 280 of 2016 & 281 of 2016

A.No. 159 of 2014 & IA No. 255 of 2014 & 256 of 2014 & A.No. 160 of 2014 & IA No. 257 of 2015 & 258 of 2014

A.No. 159 of 2016 & IA No. 336 of 2016

A.No. 161 of 2016 & IA No. 337 of 2016

A.No. 211 of 2016 & IA No. 457 of 2016 & 458 of 2016 & 521 of 2016

A.No. 216 of 2016 & IA No. 466 of 2016

A.No. 254 of 2014 & IA No. 411 of 2014 & IA No. 371 of 2016

A.No. 292 of 2014 & IA No. 25 of 2015 & IA No. 216 of 2016

A.No. 62 of 2016 & IA No. 155 of 2016 & Batch
22.09.2016

A.No. 41 of 2016 & IA No. 106 of 2016 & A.No. 73 of 2016 & IA No. 180 of 2016 & A.No. 54 of 2016 & IA No. 140 of 2016

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

A.No. 71 of 2016

A.No. 80 of 2016

A.No. 122 of 2016 & IA No. 278 of 2016

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

A.No. 221 of 2016 & IA No. 480 of 2016

A.No. 222 of 2016 & IA No. 481 of 2016

A.No. 236 of 2016 & IA No. 500 of 2016 & 501 of 2016

IA No. 271 of 2016 in DFR No. 442 of 2016

IA No. 372 of 2016 in DFR No. 493 of 2016

A.No. 230 of 2014 & 231 of 2014 & Batch

A.No. 03 of 2016 & IA No. 03 of 2016 & 04 of 2016 & A.No. 04 of 2016 & IA No. 05 of 2016 & 06 of 2016

A.No. 296 of 2015 & IA No. 477 of 2015 & Batch
21.09.2016

A.No. 19 of 2014

A.No. 25 of 2016 & IA No. 71 of 2016

A.No. 53 of 2016 & IA No. 138 of 2016

A.No. 70 of 2016

A.No. 80 of 2016

A.No. 108 of 2016 & 213 of 2016

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

A.No. 208 of 2015 & IA No. 345 of 2015 411 of 2016 & 441 of 2016

A.No. 233 of 2016 & IA No. 497 of 2016 & 498 of 2016 & 507 of 2016

A.No. 239 of 2015 & 240 of 2015 & IA No. 393 of 2015 & A.No. 241 of 2015 & IA No. 394 of 2015 & A.No. 203 of 2015

A.No. 241 of 2016 & IA No. 520 of 2016 & 361 of 2016

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

A.No. 126 of 2016 & IA No. 282 of 2016

A.No. 52 of 2016

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

A.No. 153 of 2014

A.No. 205 of 2013 & IA No. 133 of 2016
20.09.2016

A.No. 37 of 2016 & IA No. 93 of 2016

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

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

A.No. 85 of 2016

A.No. 106 of 2016

A.No. 136 of 2016 & 77 of 2016

A.No. 162 of 2016 & IA No. 338 of 2016

A.No. 182 of 2016

IA No. 374 of 2016 in DFR No. 1061 of 2016

IA No. 375 of 2016 in DFR No. 1062 of 2016

IA No. 484 of 2016 & 485 of 2016 in DFR No. 2344 of 2016

IA No. 494 of 2016 in DFR No. 1574 of 2016

EP No. 07 of 2016 in A.No. 211 of 2015

IA No. 477 of 2016 in DFR No. 2569 of 2016 in A.No. 211 of 2015

RP No. 18 of 2016 in A.No. 188 of 2015 & IA No. 499 of 2016

RP No. 19 of 2016 in EP No. 02 of 2015 in A.No. 76 of 2013 & 82 of 2013 & IA No. 509 of 2016

RP No. 20 of 2016 in A.No. 108 of 2013

A.No. 110 of 2015 & IA No. 176 of 2015 & 177 of 2015 & A.No. 89 of 2015 & IA No. 137 of 2015 & A.No. 90 of 2015 & IA No. 138 of 2015

A.No. 287 of 2015 & IA No. 468 of 2015
19.09.2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 10 of 2016 & IA No. 15 of 2016

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

IA No. 444 of 2016 in A.No. 40 of 2016

A.No. 26 of 2016 & IA No. 72 of 2016 & 74 of 2016

A.No. 49 of 2016

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

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

A.No. 193 of 2016 & IA No. 412 of 2016 & 413 of 2016 & 414 of 2016

IA No. 412 of 2016 in A.No. 193 of 2016
16.09.2016

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

A.No. 147 of 2016 & IA No. 316 of 2016 & 317 of 2016

A.No. 172 of 2015 & IA No. 283 of 2015

A.No. 227 of 2015 & IA No. 373 of 2015

A.No. 234 of 2016

A.No. 235 of 2016

IA No. 308 of 2015 & 309 of 2015 in DFR No. 1261 of 2015

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 97 of 2015

A.No. 121 of 2015 & 161 of 2015 & IA No. 259 of 2015 & A.No. 205 of 2015

A.No. 171 of 2015 & IA No. 281 of 2015 & A.No. 128 of 2015 & IA No. 203 of 2015 & 204 of 2015

A.No. 201 of 2016

A.No. 210 of 2015

A.No. 210 of 2016 & IA No. 450 of 2016

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

A.No. 36 of 2016 & IA No. 91 of 2016

A.No. 48 of 2016

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

A.No. 94 of 2016

A.No. 137 of 2016

A.No. 157 of 2016

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

IA No. 475 of 2016 in DFR No. 2528 of 2016

IA No. 479 of 2016 in DFR No. 2552 of 2016

IA No. 502 of 2016 in DFR No. 1989 of 2016

A.No. 05 of 2016

A.No. 59 of 2015 & IA No. 354 of 2015 & 274 of 2016

A.No. 63 of 2016 & IA No. 162 of 2016

A.No. 64 of 2016 & IA No. 163 of 2016

A.No. 66 of 2016 & 67 of 2016

A.No. 74 of 2016 & IA No. 183 of 2016 & A.No. 75 of 2016 & IA No. 184 of 2016

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

A.No. 107 of 2016

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

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

A.No. 173 of 2016 & IA No. 373 of 2016

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

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

A.No. 265 of 2015

IA No. 196 of 2016 in DFR No. 854 of 2013

IA No. 372 of 2016 in DFR No. 493 of 2016

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

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

A.No. 16 of 2016 & IA No. 34 of 2016 & 504 of 2016

A.No. 190 of 2015 & IA No. 324 of 2015 & A.No. 272 of 2015 & IA No. 440 of 2015

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

A.No. 222 of 2015

A.No. 228 of 2016 & IA No. 491 of 2016 & 492 of 2016

A.No. 264 of 2014

A.No. 282 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. 158 of 2016

A.No. 257 of 2015

IA No. 474 of 2016 in DFR No. 2488 of 2016

IA No. 493 of 2016 in DFR No. 3018 of 2016

A.No. 46 of 2016

A.No. 185 of 2015

A.No. 193 of 2015

RP No. 09 of 2016 in A.No. 316 of 2013

A.No. 56 of 2016

A.No. 92 of 2014

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

A.No. 47 of 2015 & 32 of 2015

A.No. 86 of 2014 & IA No. 156 of 2014 & Batch

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

A.No. 103 of 2016 & IA No. 248 of 2016

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

A.No. 138 of 2015

A.No. 277 of 2015 & IA No. 453 of 2015
12.09.2016

A.No. 192 of 2016 & IA No. 408 of 2016 & 409 of 2016 & 410 of 2016

A.No. 232 of 2016 & IA No. 496 of 2016

IA No. 488 of 2016 & 489 of 2016 in DFR No. 2288 of 2016

IA No. 490 of 2016 in DFR No. 2718 of 2016
09.09.2016

IA No. 118 of 2016 & 173 of 2016 & 174 of 2016 & 179 of 2016 & 190 of 2016 in DFR No. 2565 of 2015

IA No. 503 of 2016 in A.No. 206 of 2016 & IA No. 445 of 2016

IA No. 308 of 2015 & 309 of 2015 in DFR No. 1261 of 2015

IA No. 348 of 2016 in DFR No. 1184 of 2016

IA No. 380 of 2016 in A.No. 174 of 2016

IA No. 418 of 2016 in A.No. 196 of 2016 & IA No. 419 of 2016

IA No. 420 of 2016 in A.No. 197 of 2016 & IA No. 421 of 2016

RP No. 10 of 2016 in A.No. 185 of 2013
08.09.2016

A.No. 139 of 2016

A.No. 148 of 2016

A.No. 182 of 2015

A.No. 200 of 2016

IA No. 422 of 2016 & 423 of 2016 in DFR No. 1476 of 2016

IA No. 482 of 2016 & 483 of 2016 in DFR No. 2130 of 2016

IA No. 486 of 2016 & 487 of 2016 in DFR No. 1463 of 2016

A.No. 93 of 2015 & IA No. 141 of 2015_Batch

A.No. 100 of 2015

A.No. 192 of 2016 & IA No. 408 of 2016 & 409 of 2016 & 410 of 2016

A.No. 224 of 2016

A.No. 225 of 2016

A.No. 230 of 2016
07.09.2016

A.No. 38 of 2016

A.No. 76 of 2016 & IA No. 185 of 2016 & 186 of 2016

A.No. 218 of 2015

IA No. 372 of 2016 in DFR No. 493 of 2016

IA No. 484 of 2016 & 485 of 2016 in DFR No. 2344 of 2016

A.No. 53 of 2016 & IA No. 138 of 2016

A.No. 74 of 2015 & 102 of 2015

A.No. 80 of 2016

A.No. 95 of 2016

A.No. 126 of 2016 & IA No. 282 of 2016

A.No. 153 of 2016

A.No. 175 of 2015

A.No. 227 of 2016

A.No. 233 of 2016 & IA No. 497 of 2016 & 498 of 2016

A.No. 238 of 2016 & 269 of 2015 & IA No. 434 of 2015 & 435 of 2015 & A.No. 12 of 2016 & IA No. 24 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

RP No. 19 of 2015 in A.No. 108 of 2014 & IA No. 360 of 2015 & 143 of 2016

RP No. 22 of 2015 in A.No. 108 of 2014
06.09.2016

A.No. 118 of 2016 & IA No. 269 of 2016 & A.No. 151 of 2016 & IA No. 323 & 439 of 2016

IA No. 271 of 2016 in DFR No. 442 of 2016

IA No. 386 of 2016 in DFR No. 1989 of 2016

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

IA No. 476 of 2016 in DFR No. 2280 of 2016

A.No. 163 of 2016 & IA No. 339 of 2016 & 340 of 2016 & Batch

A.No. 209 of 2016

A.No. 217 of 2016

A.No. 221 of 2016 & IA No. 480 of 2016

A.No. 222 of 2016 & IA No. 481 of 2016

A.No. 223 of 2016 & 482 of 2016 in DFR No. 1554 of 2015

A.No. 229 of 2016

A.No. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015

A.No. 289 of 2014

IA No. 444 of 2016 in A.No. 40 of 2016

A.No. 11 of 2015 & IA No. 07 of 2016 & 08 of 2016 & Batch

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

IA No. 447 of 2015 & 448 of 2015 & 449 of 2015 in DFR No. 1540 of 2015
02.09.2016

IA No. 443 of 2014 & IA No. 470 of 2014 & IA No. 361 of 2016 in DFR No. 2635 of 2014

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

IA No. 493 of 2016 in DFR No. 3018 of 2016

A.No. 102 of 2016

A.No. 128 of 2016

A.No. 180 of 2012 & IA No. 319 of 2012 & Batch

A.No. 213 of 2014 & IA No. 333 of 2014 & IA No. 177 of 2016 & 306 of 2016

A.No. 218 of 2016

IA No. 418 of 2016 in A.No. 196 of 2016 & IA No. 419 of 2016

IA No. 420 of 2016 in A.No. 197 of 2016 & IA No. 421 of 2016

A.No. 243 of 2015 & IA No. 396 of 2015 & 397 of 2015 & 426 of 2015

IA No. 450 of 2015 in DFR No. 1410 of 2015 & IA No. 382 of 2016

RP No. 15 of 2016 in A.No. 196 of 2015
01.09.2016

A.No. 17 of 2015 & 18 of 2015

A.No. 43 of 2016

A.No. 127 of 2015

A.No. 141 of 2016

A.No. 142 of 2016

IA No. 386 of 2016 in DFR No. 1989 of 2016

IA No. 475 of 2016 in DFR No. 2528 of 2016

A.No. 22 of 2016 & IA No. 55 of 2016 & 56 of 2016 & 57 of 2016 & 115 of 2016

A.No. 29 of 2016 & IA No. 81 of 2016 & 240 of 2016

A.No. 44 of 2016

A.No. 106 of 2016

A.No. 213 of 2016

A.No. 214 of 2016

A.No. 226 of 2016

IA No. 257 of 2016 in A.No. 109 of 2016

A.No. 178 of 2016 & IA No. 389 of 2016 & Batch

A.No. 230 of 2014 & 231 of 2014 & Batch

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

A.No. 273 of 2015 & IA No. 441 of 2015 & 120 of 2016 & 139 of 2016

A.No. 283 of 2015

A.No. 290 of 2015 & IA No. 470 of 2015 & 11 of 2016 & A.No. 297 of 2015 & IA No. 12 of 2016
31.08.2016

A.No. 134 of 2016 & IA No. 304 of 2016 & A.No. 138 of 2016 & 149 of 2016 & IA No. 318 of 2016

A.No. 198 of 2015 & A.No. 06 of 2016

IA No. 233 of 2016 in DFR No. 1176 of 2013

IA No. 358 of 2016 in DFR No. 1464 of 2016

IA No. 455 of 2016 & 456 of 2016 in DFR No. 2152 of 2016

IA No. 467 of 2016 in DFR No. 946 of 2016

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

A.No. 101 of 2016 & IA No. 245 of 2016

A.No. 167 of 2016 & IA No. 352 of 2016

A.No. 178 of 2016 & IA No. 289 of 2016 & Batch

A.No. 205 of 2016

A.No. 213 of 2016

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

IA No. 322 of 2016 in DFR No. 1291 of 2016

IA No. 445 of 2016 in A.No. 206 of 2016

IA No. 459 of 2016 & 460 of 2016 in A.No. 212 of 2016

A.No. 192 of 2016 & IA No. 408 of 2016 & 409 of 2016 & 410 of 2016

A No. 219 of 2016 & IA No. 469 of 2016 & 470 of 2016

A.No. 220 of 2016 & IA No. 472 of 2016 & 473 of 2016

IA No. 448 of 2016 in A.No. 207 of 2016

IA No. 449 of 2016 in A.No. 208 of 2016

A.No. 114 of 2015 & IA No. 190 of 2015 & A.No. 131 of 2015 & IA No. 209 of 2015 & 335 of 2016

A.No. 229 of 2015 & IA No. 377 of 2015 & 67 of 2016 & A.No. 230 of 2015 & IA No. 378 of 2015 & 66 of 2016

A.No. 246 of 2014 & IA No. 56 of 2015
30.08.2016

A.No. 192 of 2016 & IA No. 408 of 2016 & 409 of 2016 & 410 of 2016

A.No. 111 of 2016

A.No. 112 of 2016 & IA No. 264 of 2016

A.No. 200 of 2015 & 201 of 2015

A.No. 214 of 2015 & 215 of 2015 & IA No. 355 of 2015 & 112 of 2016

IA No. 247 of 2016 in DFR No. 1066 of 2016

IA No. 461 of 2016 in DFR No. 2442 of 2016

IA No. 462 of 2016 in DFR No. 2443 of 2016

IA No. 463 of 2016 in DFR No. 2267 of 2016

IA No. 464 of 2016 in DFR No. 2266 of 2016

IA No. 474 of 2016 in DFR No. 2488 of 2016

A.No. 97 of 2015

A.No. 101 of 2016 & IA No. 245 of 2016

A.No. 178 of 2016 & IA No. 389 of 2016 & Batch

A.No. 210 of 2016 & IA No. 450 of 2016

A.No. 219 of 2015 & IA No. 358 of 2015

IA No. 445 of 2016 in A.No. 206 of 2016

RP No. 17 of 2016 in A.No. 181 of 2015

A.No. 07 of 2016

A.No. 129 of 2015 & IA No. 2016 of 2015 & 216 of 2015 & A.No. 147 of 2015 & IA No. 241 of 2015

A.No. 155 of 2014

A.No. 160 of 2016

A.No. 259 of 2015
29.08.2016

DFR No. 2189 of 2013

DFR No. 2648 of 2013

IA No. 447 of 2016 in DFR No. 1522 of 2016

IA No. 452 of 2016 in DFR No. 1523 of 2016

IA No. 453 of 2016 in DFR No. 1524 of 2016

IA No. 454 of 2016 in DFR No. 1525 of 2016

A.No. 156 of 2016

A.No. 178 of 2016 & IA No. 389 of 2016 & Batch

A.No. 196 of 2016 & IA No. 418 of 2016 & 419 of 2016

A.No. 197 of 2016 & IA No. 420 of 2016 & 421 of 2016

IA No. 354 of 2016 in DFR No. 1393 of 2016

A.No. 23 of 2015 & IA No. 47 of 2015 & Batch
26.08.2016

A.No. 113 of 2016

A.No. 114 of 2016

A.No. 178 of 2015

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

IA No. 468 of 2016 in DFR No. 2846 of 2016

A.No. 88 of 2016 & IA No. 207 of 2016 & 208 of 2016

A.No. 104 of 2016 & IA No. 249 of 2016 & 250 of 2016 & 251 of 2016

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

A.No. 172 of 2015 & IA No. 283 of 2015

A.No. 213 of 2014 & IA No. 333 of 2014 & 177 of 2016 & 306 of 2016

A.No. 218 of 2016

A.No. 227of 2015 & IA No. 373 of 2015

IA No. 308 of 2015 & 309 of 2015 in DFR No. 1261 of 2015

A.No. 11 of 2015 & IA No. 07 of 2016 & Batch

A.No. 47 of 2016 & 253 of 2015

IA No. 412 of 2016 in A.No. 193 of 2016 & IA No. 413 of 2016 & 414 of 2016
24.08.2016

A.No. 212 of 2016 & IA No. 459 of 2016 & 460 of 2016

A.No. 55 of 2016

A.No. 84 of 2016 & IA No. 203 of 2016

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

IA No. 383 of 2016 in DFR No. 2043 of 2016

IA No. 384 of 2016 in DFR No. 2044 of 2016

IA No. 386 of 2016 in DFR No. 1989 of 2016

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. 422 of 2016 & 423 of 2016 in DFR No. 1476 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 124 of 2016

A.No. 126 of 2016 & IA No. 282 of 2016 & 360 of 2016

A.No. 140 of 2015 & IA No. 263 of 2016

A.No. 145 of 2016

A.No. 198 of 2016

A.No. 199 of 2015

A.No. 202 of 2016

A.No. 208 of 2015 & IA No. 345 of 2015 & 411 of 2016 & 441 of 2016

A.No. 230 of 2014 & 231 of 2014 & Batch

A.No. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015

A.No. 276 of 2015 & IA No. 444 of 2015 & 416 of 2016 & 478 of 2016

A.No. 187 of 2015

A.No. 192 of 2016 & IA No. 408 of 2016 & 409 of 2016 & 410 of 2016

A.No. 110 of 2015 & IA No. 176 of 2015 & 177 of 2015 & A.No. 89 of 2015 & IA No. 137 of 2015 & A.No. 90 of 2015 & IA No. 138 of 2015

A.No. 193 of 2015

A.No. 268 of 2015 & IA No. 433 of 2015 & 181 of 2016

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

RP No. 15 of 2016 in A.No. 196 of 2015
23.08.2016

IA No. 471 of 2016 in DFR No. 2368 of 2016

A.No. 72 of 2016

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

A.No. 247 of 2015

IA No. 233 of 2016 in DFR No. 1176 of 2013

IA No. 442 of 2016 in DFR No. 2416 of 2016

A.No. 106 of 2016

A.No. 120 of 2016 & IA No. 272 of 2016

A.No. 127 of 2016

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

A.No. 152 of 2015

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

A.No. 175 of 2016 & IA No. 385 of 2016

A.No. 187 of 2015

A.No. 201 of 2016

A.No. 203 of 2016

A.No. 204 of 2016 & IA No. 433 of 2016

A.No. 08 of 2016

A.No. 254 of 2015

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 167 of 2016 & 332 of 2016 & 387 of 2016

IA No. 395 of 2015 in DFR No. 1665 of 2015
22.08.2016

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

A.No. 37 of 2016 & IA No. 93 of 2016

A.No. 222 of 2015

IA No. 364 of 2016 in DFR No. 1574 of 2016

IA No. 417 of 2016 in DFR No. 1064 of 2016

A.No. 29 of 2016 & IA No. 81 of 2016

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

A.No. 176 of 2016

A.No. 177 of 2016

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

A.No. 190 of 2015 & IA No. 324 of 2015 & A.No. 272 of 2015 & IA No. 440 of 2015

IA No. 383 of 2016 in DFR No. 2043 of 2016

IA No. 384 of 2016 in DFR No. 2044 of 2016

A.No. 20 of 2015 & 21 of 2015

A.No. 20 of 2016 & IA No. 50 of 2016

A.No. 170 of 2015

A.No. 192 of 2016 & IA No. 408 of 2016 & 409 of 2016 & 410 of 2016

A.No. 57 of 2016 & IA No. 144 of 2016 & 145 of 2016

A.No. 57 of 2016 & IA No. 144 of 2016 & 145 of 2016

A.No. 28 of 2016 & IA No. 159 of 2016 & Batch

A.No. 50 of 2016 & IA No. 135 of 2016

A.No. 263 of 2015

A.No. 275 of 2015 & IA No. 443 of 2015 & 219 of 2016 & 220 of 2016

RP No. 06 of 2016 in A.No. 184 of 2013 & IA No. 451 of 2016
19.08.2016

A.No. 14 of 2016 & IA No. 26 of 2016

A.No. 76 of 2015 & IA No. 185 of 2016 & 186 of 2016

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

A.No. 116 of 2015 & IA No. 191 of 2015

A.No. 216 of 2016 & IA No. 466 of 2016

IA No. 308 of 2015 & 309 of 2015 in DFR No. 1261 of 2015

IA No. 468 of 2016 in DFR No. 2846 of 2016
17.08.2016

A.No. 64 of 2016 & IA No. 163 of 2016

A.No. 123 of 2016 & IA No. 279 of 2016

A.No. 124 of 2015

A.No. 152 of 2016 & IA No. 325 of 2016

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

A.No. 170 of 2016

A.No. 171 of 2016

A.No. 206 of 2016 & IA No. 445 of 2016 & 446 of 2016

A.No. 207 of 2016 & IA No. 448 of 2016

A.No. 208 of 2016 & IA No. 449 of 2016

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

A.No. 212 of 2016 & IA No. 459 of 2016 & 460 of 2016

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

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

DFR No. 2368 of 2016

IA No. 435 of 2016 in DFR No. 2354 of 2016

IA No. 436 of 2016 in DFR No. 2353 of 2016

IA No. 291 of 2016 in A.No. 131 of 2016 & IA No. 291 of 2016 & 292 of 2016

IA No. 294 of 2016 in A.No. 132 of 2016 & IA No. 295 of 2016 & 296 of 2016

IA No. 297 of 2016 in A.No. 133 of 2016 & IA No. 298 of 2016 & 299 of 2016

IA No. 438 of 2016 in DFR No. 2185 of 2016

A.No. 211 of 2016 & IA No. 458 of 2016

A.No. 03 of 2016 & IA No. 03 of 2016 & 04 of 2016 & A.No. 04 of 2016 & IA No. 05 of 2016 & 06 of 2016

RP No. 16 of 2015 in A.No. 177 of 2012 & Batch
16.08.2016

A.No. 212 of 2016 & IA No. 459 of 2016 & 460 of 2016

DFR No. 2368 of 2016

A.No. 22 of 2016 & IA No. 55 of 2016 & 56 of 2015 & 57 of 2016 & 115 of 2016

A.No. 48 of 2016

A.No. 70 of 2014

A.No. 85 of 2016

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

A.No. 132 of 2015 & 133 of 2015

A.No. 162 of 2016 & IA No. 338 of 2016

A.No. 265 of 2014

A.No. 270 of 2015

A.No. 286 of 2015

IA No. 209 of 2016 in DFR No. 802 of 2016

IA No. 232 of 2016 in DFR No. 889 of 2016

IA No. 322 of 2016 in DFR No. 1291 of 2016

IA No. 372 of 2016 in DFR No. 493 of 2016

A.No. 57 of 2014

A.No. 107 of 2015 & 117 of 2015

A.No. 01 of 2014 & IA No. 05 of 2014

RP No. 07 of 2016 in A.No. 99 of 2015
12.08.2016

A.No. 140 of 2016 & IA No. 307 of 2016

A.No. 154 of 2016 & IA No. 330 of 2016 & 331 of 2016

A.No. 155 of 2016 & IA No. 333 of 2016 & 334 of 2016

A.No. 239 of 2015 & 240 of 2015 & IA No. 393 of 2015 & A.No. 241 of 2015 & IA No. 394 of 2015 & A.No. 203 of 2015

A.No. 131 of 2016 & IA No. 291 of 2016 & 292 of 2016

A.No. 132 of 2016 & IA No. 294 of 2016 & 295 of 2016 & 296 of 2016

A.No. 133 of 2016 & IA No. 297 of 2016 & 298 of 2016 & 299 of 2016

A.No. 147 & IA No. 316 of 2016 & 317 of 2016

A.No. 159 & IA No. 255 of 2014 & 256 of 2014 & A.No. 160 of 2014 & IA No. 257 of 2014 & 258 of 2014

A.No. 199 of 2016

A.No. 213 of 2014 & IA No. 333 of 2014 & IA No. 177 of 2016 & 306 of 2016

IA No. 25 of 2016 in A.No. 13 of 2016

IA No. 438 of 2016 in DFR No. 2185 of 2016

A.No. 58 of 2014

A.No. 85 of 2015
11.08.2016

A.No. 59 of 2016 & IA No. 150 of 2016 & A.No. 60 of 2016 & IA No. 151 of 2016

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

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

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

A.No. 80 of 2016

A.No. 98 of 2016 & A.No. 99 of 2016

A.No. 129 of 2016 & IA No. 289 of 2016

A.No. 130 of 2016 & IA No. 290 of 2016

A.No. 173 of 2016 & IA No. 373 of 2016

A.No. 187 of 2016 & IA No. 404 of 2016

A.No. 188 of 2016 & IA No. 405 of 2016

A.No. 189 of 2016 & IA No. 406 of 2016

A.No. 190 of 2016 & IA No. 407 of 2016

A.No. 197 of 2015

A.No. 206 of 2016 & IA No. 445 of 2016 & 446 of 2016

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

IA No. 347 of 2016 in DFR No. 1183 of 2016

IA No. 374 of 2016 in DFR No. 1061 of 2016

IA No. 375 of 2016 in DFR No. 1062 of 2016

IA No. 434 of 2016 in DFR No. 2363 of 2016

IA No. 435 of 2016 in DFR No. 2354 of 2016

IA No. 436 of 2016 in DFR No. 2353 of 2016

IA No. 437 of 2016 in DFR No. 2434 of 2016

IA No. 444 of 2016 in A.No. 40 of 2016

OP No. 01 of 2016

A.No. 15 of 2016

A.No. 30 of 2015

A.No. 212 of 2015 & IA No. 277 of 2016 & A.No. 282 of 2015

A.No. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015

A.No. 300 of 2015

IA No. 114 of 2015 & 415 of 2015 in DFR No. 1554 of 2015

IA No. 416 of 2015 in DFR No. 1566 of 2015
10.08.2016

A.No. 58 of 2016

A.No. 65 of 2016 & IA No. 166 of 2016

A.No. 78 of 2016

A.No. 101 of 2016 & IA No. 245 of 2016

A.No. 117 of 2016

A.No. 119 of 2016

A.No. 134 of 2016 & IA No. 304 of 2016 & A.No. 138 of 2016 & 149 of 2016 & IA No. 318 of 2016

A.No. 135 of 2016

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

A.No. 202 of 2016

A.No. 208 of 2015 & IA No. 345 of 2015 & 411 of 2016 & 441 of 2016

A.No. 285 of 2015 & 82 of 2015 & 136 of 2015 & 247 of 2015

A.No. 294 of 2015 & IA No. 142 of 2016

DFR No. 581 of 2016

IA No. 260 of 2016 in A.No. 110 of 2016

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

A.No. 59 of 2014 & IA No. 111 of 2014 & A.No. 120 of 2014

A.No. 206 of 2014 & IA No. 439 of 2015

A.No. 236 of 2015 & IA No. 388 of 2016

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

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

IA No. 198 of 2016 in A.No. 301 of 2015
09.08.2016

A.No. 27 of 2016

A.No. 70 of 2016

A.No. 95 of 2016

A.No. 119 of 2015

A.No. 182 of 2015

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

A.No. 265 of 2015 & IA No. 202 of 2016

A.No. 277 of 2014 & 278 of 2014 & 65 of 2015 & 66 of 2015 & 56 of 2015 & 07 of 2015 & IA No. 09 of 2015

A.No. 298 of 2014

IA No. 252 of 2016 in DFR No. 1086 of 2016 & IA No. 433 of 2016

IA No. 271 of 2016 in DFR No. 442 of 2016

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

A.No. 76 of 2015

A.No. 169 of 2015

A.No. 242 of 2015 & IA No. 462 of 2015 & 463 of 2015
08.08.2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

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. 79 of 2016

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

A.No. 90 of 2016

A.No. 96 of 2015

A.No. 126 of 2016 & IA No. 282 of 2016 & 360 of 2016

A.No. 200 of 2015 & 201 of 2015

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

A.No. 220 of 2015

A.No. 282 of 2014

A.No. 299 of 2015 & IA No. 479 of 2015

DFR No. 2189 of 2013

DFR No. 2368 of 2016

DFR No. 2648 of 2013

IA No. 358 of 2016 in DFR No. 1464 of 2016

IA No. 386 of 2016 in DFR No. 1989 of 2016

IA No. 427 of 2016 & 428 of 2016 in DFR No. 807 of 2016

IA No. 443 of 2014 in DFR No. 2635 of 2014 & IA No. 470 of 2014 & IA No. 361 of 2016

A.No. 62 of 2016 & IA No. 155 of 2016 & Batch

A.No. 153 of 2015

A.No. 175 of 2014 & 180 of 2014 & IA No. 292 of 2014
05.08.2016

IA No. 303 of 2016 in DFR No. 1310 of 2016

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

A.No. 115 of 2016 & IA No. 265 of 2016 & 266 of 2016

A.No. 116 of 2016 & IA No. 267 of 2016 & 268 of 2016

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

A.No. 125 of 2016 & IA No. 280 of 2016 & 281 of 2016

A.No. 128 of 2016

A.No. 159 of 2016 & IA No. 336 of 2016 in DFR No. 1403 of 2016

A.No. 161 of 2016 & IA No. 337 of 2016 in DFR No. 1404 of 2016

A.No. 196 of 2016 & IA No. 418 of 2016 & 419 of 2016

A.No. 197 of 2016 & IA No. 420 of 2016 & 421 of 2016

A.No. 254 of 2014 & IA No. 411 of 2014 & IA No. 371 of 2016

A.No. 292 of 2014 & IA No. 25 of 2015 & IA No. 216 of 2016

IA No. 308 of 2015 & 309 of 2015 in DFR No. 1261 of 2015

RP No. 16 of 2016 in A.No. 48 of 2015

A.No. 258 of 2015

RP No. 15 of 2016 in A.No. 196 of 2015
04.08.2016

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

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

A.No. 30 of 2016 & IA No. 19 of 2016 & Batch

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

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

A.No. 141 of 2016

A.No. 142 of 2016

A.No. 150 of 2016 & IA No. 321 of 2016

A.No. 175 of 2015

A.No. 257 of 2015

IA No. 434 of 2016 in DFR No. 2363 of 2016

IA No. 435 of 2016 in DFR No. 2354 of 2016

IA No. 436 of 2016 in DFR No. 2353 of 2016

IA No. 437 of 2016 in DFR No. 2434 of 2016

A.No. 52 of 2016

A.No. 131 of 2015 & IA No. 209 of 2015 & 335 of 2016

A.No. 172 of 2016
03.08.2016

A. No. 78 of 2015 & IA No. 381 of 2016

A.No. 167 of 2016 & IA No. 352 of 2016

A.No. 41 of 2016 & IA No. 106 of 2016 & A.No. 73 of 2016 & IA No. 180 of 2016 & A.No. 54 of 2016 & IA No. 140 of 2016

A.No. 97 of 2015

A.No. 106 of 2016

A.No. 122 of 2016 & IA No. 278 of 2016

A.No. 127 of 2015

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

A.No. 170 of 2015

A.No. 207 of 2015

IA No. 234 of 2016 in RP(DFR) No. 821 of 2014

IA No. 434 of 2016 in DFR No. 2363 of 2016

IA No. 435 of 2016 in DFR No. 2354 of 2016

IA No. 436 of 2016 in DFR No. 2353 of 2016

IA No. 437 of 2016 in DFR No. 2434 of 2016

A.No. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015

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
02.08.2016

A.No. 20 of 2015 & 21 of 2015

A.No. 26 of 2016 & IA No. 72 of 2016 & 74 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 53 of 2016 & IA No. 138 of 2016

A.No. 71 of 2016

A.No. 100 of 2015

A.No. 118 of 2015

A.No. 126 of 2016 & IA No. 282 of 2016 & 360 of 2016

A.No. 139 of 2016

A.No. 148 of 2016

A.No. 190 of 2015 & IA No. 324 of 2015 & A.No. 272 of 2015 & IA No. 440 of 2015

A.No. 264 of 2014

A.No. 289 of 2014

IA No. 283 of 2016 in DFR No. 1146 of 2016

A.No. 106 of 2015

A.No. 140 of 2014

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

A.No. 298 of 2015

RP No. 04 of 2016 & IA No. 147 of 2016 in A.No. 255 of 2013
01.08.2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 74 of 2015 & 102 of 2015

A.No. 92 of 2015

A.No. 96 of 2016

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

A.No. 137 of 2016

A.No. 169 of 2016

A.No. 194 of 2016 & IA No. 415 of 2016

A.No. 238 of 2015 & 269 of 2015 & IA No. 434 of 2015 & 435 of 2015 & A.No. 12 of 2016 & IA No. 24 of 2016

IA No. 232 of 2016 in DFR No. 889 of 2016

IA No. 429 of 2016 in A.No. 163 of 2016 & Batch

A.No. 256 of 2014 & 22 of 2015 & 08 of 2015 & 09 of 2015 & 15 & 2015
29.07.2016

A.No. 174 of 2016 & IA No. 380 of 2016

IA No. 348 of 2016 in DFR No. 1184 of 2016

A.No. 64 of 2016 & IA No. 163 of 2016

A.No. 195 of 2015

A.No. 100 of 2016 & IA No. 243 of 2016 & 21 of 2016

A.No. 235 of 2014 & IA No. 161 of 2015 & 316 of 2015 & A.No. 236 of 2014 & IA No. 162 of 2015

A.No. 265 of 2013 & IA No. 357 of 2013 & 110 of 2014 & 159 of 2015 & A.No. 266 of 2013 & IA No. 358 of 2013 & 160 of 2015

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 167 of 2016 & 332 of 2016 & 387 of 2016

EP No. 02 of 2016 in A.No. 188 of 2014

EP No. 03 of 2016 in A.No. 190 of 2014

EP No. 04 of 2016 in A.No. 73 of 2014

EP No. 05 of 2016 in A.No. 194 of 2014

EP No. 06 of 2016 in A.No. 192 of 2014

IA No. 403 of 2016 in A.No. 245 of 2015 & IA No. 398 of 2015

RP No. 13 of 2016 in A.No. 244 of 2015 & 246 of 2015
28.07.2016

A.No. 19 of 2016

A.No. 22 of 2016 & IA No. 55 of 2016 & 56 of 2015 & 57 of 2016 & 115 of 2016

A.No. 32 of 2016 & 33 of 2016 & IA No. 86 of 2016

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

A.No. 108 of 2016

A.No. 182 of 2016

A.No. 195 of 2016

A.No. 265 of 2014

DFR No. 581 of 2016

IA No. 209 of 2016 in DFR No. 802 of 2016

IA No. 252 of 2016 in DFR No. 1086 of 2016

IA No. 427 of 2016 & 428 of 2016 in DFR No. 807 of 2016

A.No. 250 of 2014 & 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 & A.No. 42 of 2016
27.07.2016

A.No. 57 of 2016 & IA No. 144 of 2016 & 145 of 2016

A.No. 77 of 2016

A.No. 121 of 2015 & 161 of 2015 & 205 of 2015

A.No. 127 of 2016

A.No. 136 of 2016

A.No. 158 of 2016

A.No. 176 of 2015 & IA No. 364 of 2015 & 368 of 2015 & 424 of 2015 & IA No. 54 of 2016

CP No. 02 of 2016 in IA No. 290 of 2015 in A.No. 176 of 2015

IA No. 51 of 2016 & 52 of 2016 in DFR No. 2565 of 2015 & IA No. 118 of 2016 & 173 of 2016 & 174 of 2016 & 179 of 2016 & 190 of 2016

IA No. 247 of 2016 in DFR No. 1066 of 2016

IA No. 364 of 2016 in DFR No. 1574 of 2016

IA No. 422 of 2016 & 423 of 2016 in DFR No. 1476 of 2016

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. 11 of 2015 & IA No. 07 of 2006 & 08 of 2016 & 388 of 2016 & A.No. 12 of 2015 & 13 of 2015 & 14 of 2015

A.No. 103 of 2016 & IA No. 248 of 2016(DFR No. 1466 of 2015)

IA No. 424 of 2016 & in A.No. 131 of 2015(IA No. 209 of 2015 & 335 of 2016 & 424 of 2016)
26.07.2016

A.No. 10 of 2016 & IA No. 15 of 2016

A.No. 16 of 2016 & IA No. 34 of 2016

A.No. 40 of 2016

A.No. 49 of 2016

A.No. 59 of 2015 & IA No. 354 of 2015 & 274 of 2016

A.No. 63 of 2016 & IA No. 162 of 2016

A.No. 66 of 2016 & 67 of 2016

A.No. 74 of 2016 & IA No. 183 of 2016 & A.No. 75 of 2016 & IA No. 184 of 2016

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

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

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

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

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

IA No. 234 of 2016 in RP(DFR) No. 821 of 2014 & IA No. 426 of 2016

A.No. 223 of 2015 & IA No. 369 of 2015 & A.No. 225 of 2015 & IA No. 370 of 2015 & A.No. 237 of 2015 & IA No. 390 of 2015 & 165 of 2016

A.No. 228 of 2014 & A.No. 290 of 2014 & IA No. 455 of 14

A.No. 250 of 2015
25.07.2016

A.No. 05 of 2016

A.No. 19 of 2014

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

A.No. 93 of 2015 & IA No. 141 of 2015 & Batch

A.No. 198 of 2015 & 06 of 2015

A.No. 198 of 2016

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

A.No. 234 of 2015 & IA No. 286 of 2015

A.No. 158 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 & A.No. 160 of 2015 & IA No. 257 of 2015 & 258 of 2015

A.No. 266 of 2015 & IA No. 428 of 2015 & 429 of 2015

IA No. 412 of 2016 in A.No. 193 of 2016 & IA No. 413 of 2016 & 414 of 2016
22.07.2016

IA No. 408 of 2016 in A.No. 192 of 2016 & IA No. 409 of 2016 & 410 of 2016

A.No. 102 of 2016

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

A.No. 172 of 2015 & IA No. 283 of 2015

A.No. 174 of 2016 & IA No. 380 of 2016

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. 04 of 2013

A.No. 227 of 2015 & IA No. 373 of 2015

A.No. 298 of 2013

IA No. 25 of 2016 in A.No. 13 of 2016

A.No. 02 of 2016 & IA No. 02 of 2016

A.No. 180 of 2015

A.No. 296 of 2015 & IA No. 477 of 2015 & Batch

RP No. 09 of 2016 in A.No. 316 of 2013

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

IA No. 320 of 2016 in A.No. 179 of 2014

IA No.319 of 2016 in A.No. 25 of 2014

RP No. 12 of 2016 in A.No. 25 of 2014

RP No. 14 of 2016 in A.No. 179 of 2014
21.07.2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 94 of 2016

A.No. 120 of 2016 & IA No. 272 of 2016

A.No. 126 of 2015

A.No. 157 of 2016

A.No. 163 of 2015

A.No. 176 of 2016

A.No. 177 of 2016

A.No. 191 of 2016

A.No. 199 of 2015

A.No. 210 of 2015

A.No. 222 of 2015

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

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

IA No. 232 of 2016 in DFR No. 889 of 2016

IA No. 260 of 2016 in A.No. 110 of 2016

A.No. 46 of 2016

A.No. 173 of 2015

A.No. 254 of 2015
20.07.2016

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

A.No. 25 of 2016 & IA No. 71 of 2016

A.No. 38 of 2016

A.No. 118 of 2016 & IA No. 269 of 2016

A.No. 151 of 2016 & IA No. 323 of 2016

A.No. 153 of 2016

A.No. 187 of 2015

A.No. 195 of 2015

A.No. 218 of 2015

IA No. 233 of 2016 in DFR No . 1176 of 2013

IA No. 383 of 2016 in DFR No. 2043 of 2016

IA No. 384 of 2016 in DFR No. 2044 of 2016

IA No. 417 of 2016 in DFR No. 1064 of 2016

A.No. 196 of 2016 & IA No. 418 of 2016 & 419 of 2016 & A.No. 197 of 2016 & IA No. 420 of 2016 & 421 of 2016

A.No. 197 of 2016 & IA No. 420 of 2016

A.No. 47 of 2016 (Connected with A.No. 253 of 2015)

A.No. 95 of 2015

A.No. 101 of 2015

A.No. 253 of 2015

A.No. 256 of 2015

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & 483 of 2015 & 78 of 2016 & 119 of 2016 in A.No. 76 of 2013 & 82 of 2013 (RP No. 11 of 2016)

RP No. 19 of 2015 in A.No. 108 of 2014 & IA No. 360 of 2015 & 143 of 2016

RP No. 22 of 2015 in A.No. 108 of 2014
19.07.2016

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

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

A.No. 196 of 2016 & IA No. 418 of 2016 & 419 of 2016

A.No. 197 of 2016 & IA No. 420 of 2016 & 421 of 2016

A.No. 17 of 2015 & 18 of 2015

A.No. 34 of 2016 & IA No. 87 of 2016 & 88 of 2016

A.No. 43 of 2016

A.No. 171 of 2015 & IA No. 281 of 2015 & A.No. 128 of 2015 & IA No. 203 of 2015 & 204 of 2015

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

IA No. 196 of 2016 & 197 of 2016 in DFR No. 854 of 2013

A.No. 197 of 2016 & IA No. 420 of 2016 & 421 of 2016

A.No. 47 of 2015 & 32 of 2015

A.No. 92 of 2014

A.No. 298 of 2015

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

RP No. 16 of 2015 in A.No 177 of 2012 & RP No. 17 of 2015 in A.No. 178 of 2012
18.07.2016

A.No. 27 of 2016

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

A.No. 72 of 2016 & IA No. 239 of 2016 & 300 of 2016

A.No. 111 of 2016

A.No. 152 of 2015

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

A.No. 171 of 2016

A.No. 175 of 2016 & IA No. 385 of 2016

A.No. 190 of 2015 & 272 of 2015 & IA No. 324 of 2015 & 440 of 2015

A.No. 214 of 2015 & 215 of 2015 & IA No. 355 of 2015 & 112 of 2016

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

A.No. 230 of 2014 & 231 of 2014 & 155 of 2015 & 156 of 2015

A.No. 231 of 2015 & 251 of 2015

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

IA No. 322 of 2016 in DFR No. 1291 of 2016

IA No. 324 of 2016 in DFR No. 1429 of 2016

IA No. 386 of 2016 in DFR No. 1989 of 2016

A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015

A.No. 155 of 2014

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

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

RP No. 09 of 2016 in A.No. 316 of 2013

RP No. 10 of 2016 in A.No. 185 of 2013
15.07.2016

A.No. 88 of 2016 & IA No. 207 of 2016 & 208 of 2016

A.No. 104 of 2016 & IA No. 249 of 2016 & 250 of 2016 & 251 of 2016

A.No. 131 of 2016 & IA No. 291 of 2016 & 292 of 2016

A.No. 132 of 2016 & IA No. 294 of 2016 & 295 of 2016 & 296 of 2016

A.No. 133 of 2016 & IA No. 297 of 2016 & 298 of 2016 & 299 of 2016

A.No. 254 of 2014 & IA No. 411 of 2014 & IA No. 315 of 2016

A.No. 292 of 2014 & IA No. 25 of 2015 & 235 of 2015 & IA No. 216 of 2016

A.No. 298 of 2013

A.No. 59 of 2014 & IA No. 111 of 2014 & 120 of 2014

A.No. 193 of 2016 & IA No. 412 of 2016 & 413 of 2016 & 414 of 2016

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 167 of 2016

A.No. 290 of 2015 & IA No. 470 of 2015 & 11 of 2016 & 297 of 2015 & IA No. 12 of 2016

RP No. 06 of 2016 in A.No. 184 of 2013

RP No. 08 of 2016 in OP No. 01 of 2015
14.07.2016

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

A.No. 73 of 2015

A.No. 78 of 2015 & IA No. 381 of 2016

A.No. 85 of 2016

A.No. 106 of 2016

A.No. 112 of 2016 & IA No. 264 of 2016

A.No. 123 of 2016 & IA No. 279 of 2016

A.No. 170 of 2016

A.No. 192 of 2016 & IA No. 408 of 2016 & 409 of 2016 & 410 of 2016

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

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

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

A.No. 247 of 2015

DFR No. 581 of 2016

IA No. 358 of 2016 in DFR No. 1464 of 2016

IA No. 372 of 2016 in DFR No. 493 of 2016

IA No. 443 of 2014 in DFR No. 2635 of 2014 & IA No. 470 of 2014 & 361 of 2016

A.No. 17 of 2014 & IA No. 23 of 2014 & Batch

A.No. 138 of 2015

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

A.No. 01 of 2014 & IA No. 05 of 2014

IA No. 319 of 2016 in A.No. 25 of 2014

IA No. 320 of 2016 & A.No. 179 of 2014

RP No. 07 of 2016 in A.No. 99 of 2015

RP No. 12 of 2016 in A.No. 25 of 2014
13.07.2016

A.No. 282 of 2014

A.No. 36 of 2016 & IA No. 91 of 2016

A.No. 84 of 2016 & IA No. 203 of 2016

A.No. 107 of 2016

A.No. 119 of 2015

A.No. 156 of 2016

A.No. 169 of 2016

A.No. 178 of 2015

A.No. 183 of 2016 & IA No. 396 of 2016

A.No. 184 of 2016 & IA No. 397 of 2016 & 398 of 2016

A.No. 185 of 2016 & IA No. 399 of 2016 & 400 of 2016

A.No. 186 of 2016 & IA No. 401 of 2016

A.No. 199 of 2015

A.No. 231 of 2015 & 251 of 2015

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

IA No. 188 of 2016 in DFR No. 830 of 2016

IA No. 347 of 2016 in DFR No. 1183 of 2016

IA No. 364 of 2016 in DFR No. 1574 of 2016

IA No. 374 of 2016 & DFR No. 1061 of 2016

IA No. 375 of 2016 & DFR No. 1062 of 2016

A.No. 213 of 2014 & IA No. 333 of 2014 & IA No. 177 of 2016 & 306 of 2016

IA No. 163 of 2016 in A.No. 64 of 2016

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

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

A.No. 166 of 2015 & IA No. 269 of 2015 & A.No. 302 of 2013 & 26 of 2013 & 49 of 2013 & 144 of 2014 & IA No. 244 of 2014

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

IA No. 403 of 2016 in A.No. 245 of 2015 & IA No. 398 of 2015 & 403 of 2016

RP No. 13 of 2016 in A.No. 244 of 2015 & 246 of 2015
12.07.2016

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

A.No. 213 of 2014 & IA No. 333 of 2014 & IA No. 177 of 2016 & 306 of 2016

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 37 of 2016 & IA No. 93 of 2016

A.No. 44 of 2016

A.No. 51 of 2016 & IA No. 136 of 2016 & 178 of 2016 & 363 of 2016

A.No. 57 of 2016 & IA No. 144 of 2016 & 145 of 2016

A.No. 90 of 2016

A.No. 96 of 2016

A.No. 124 of 2015

A.No. 140 of 2015 & IA No. 263 of 2016

A.No. 151 of 2016 & IA No. 323 of 2016

A.No. 152 of 2016 & IA No. 325 of 2016

A.No. 162 of 2016 & IA No. 338 of 2016

A.No. 178 of 2016 & IA No. 389 of 2016

A.No. 179 of 2016 & IA No. 390 of 2016 & 391 of 2016

A.No. 180 of 2016 & IA No. 392 of 2016 & 393 of 2016

A.No. 181 of 2016 & IA No. 394 of 2016 & 395 of 2016

A.No. 182 of 2016

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

A.No. 190 of 2015 & IA No. 324 of 2015 & A.No. 272 of 2015 & IA No. 440 of 2015

IA No. 246 of 2016 in DFR No. 1064 of 2016

IA No. 324 of 2016 in DFR No. 1429 of 2016

IA No. 354 of 2016 in DFR No. 1393 of 2016

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

A.No. 56 of 2016

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

A.No. 160 of 2016

A.No. 246 of 2014 & IA No. 56 of 2015
11.07.2016

A.No. 20 of 2016 & IA No. 50 of 2016

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

A.No. 78 of 2015 & IA No. 381 of 2015

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

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

A.No. 100 of 2015

A.No. 118 of 2015

A.No. 124 of 2016

A.No. 139 of 2016

A.No. 145 of 2016

A.No. 148 of 2016

A.No. 173 of 2016 & IA No. 373 of 2016

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

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

DFR No. 155 of 2012

DFR No. 292(A) of 2011

DFR No. 664 of 2007

DFR No. 667 of 2012

DFR No. 668 of 2012

DFR No. 720 of 2007

IA No. 257 of 2016 in A.No. 109 of 2016

IA No. 283 of 2016 in DFR No. 1146 of 2016

IA No. 324 of 2016 in DFR No. 1429 of 2016

IA No. 443 of 2014 in DFR No. 2635 of 2014 & IA No. 470 of 2014 & IA No. 361 of 2016

A.No. 86 of 2014 & IA No. 156 of 2014 & 163 of 2014 & 132 of 2015 & A.No. 233 of 2013 & IA No. 318 of 2013 & A.No. 102 of 2014

A.No. 185 of 2015

RP No. 04 of 2016 & IA No. 147 of 2016 in A.No. 255 of 2013

RP No. 11 of 2016 in EP No. 02 of 2015 in A.No. 76 of 2013 & 82 of 2013
08.07.2016

IA No. 376 of 2016 & 377 of 2016 in A.No. 151 of 2013

IA No. 378 of 2016 & 379 of 2016 in A.No. 100 of 2013

A.No. 14 of 2016 & IA No. 26 of 2016

A.No. 147 & IA No. 316 of 2016 & 317 of 2016

A.No. 213 & IA No. 333 of 2014 & IA No. 177 of 2016 & 306 of 2016

A.No. 298 of 2013

IA No. 328 of 2016 in A.No. 244 of 2014

IA No. 329 of 2016 in A.No. 245 of 2014

IA No. 348 of 2016 in DFR No. 1184 of 2016

IA No. 349 of 2016 in A.No. 177 of 2014

IA No. 350 of 2016 in A.No. 176 of 2014

A.No. 35 of 2015 & IA No. 90 of 2016 & 189 of 2016

A.No. 80 of 2016

A.No. 132 of 2015 & 133 of 2015

A.No. 139 of 2016

A.No. 148 of 2016

A.No. 182 of 2015

A.No. 197 of 2015

A.No. 252 of 2015 & IA No. 408 of 2016

A.No. 265 of 2015 & IA No. 202 of 2016

A.No. 270 of 2015

A.No. 277 of 2014 & 278 of 2014 & 65 of 2015 & 66 of 2015 & 56 of 2015 & 07 of 2015 & IA No. 09 of 2015

A.No. 286 of 2015

A.No. 294 of 2016 & IA No. 142 of 2016

IA No. 271 of 2016 & DFR No. 442 of 2016

IA No. 283 of 2016 & DFR No. 1146 of 2016

IA No. 374 of 2016 & DFR No. 1061 of 2016

IA No. 375 of 2016 & DFR No. 1062 of 2016

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

A.No. 273 of 2015 & IA No. 441 of 2015 & 120 of 2016 & 139 of 2016

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 167 of 2016 & 332 of 2016

A.No. 283 of 2015

A.No. 153 of 2014

A.No. 205 of 2013 & IA No. 133 of 2016

A.No. 243 of 2015 & IA No. 396 of 2015 & 397 of 2015 & IA No. 426 of 2015

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 167 of 2016 & 332 of 2016

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

RP No. 16 of 2015 in A.No 177 of 2012 & RP No. 17 of 2015 in A.No. 178 of 2012
05.07.2016

A.No. 32 of 2016 & A.No. 33 of 2016 & IA No. 86 of 2016

A.No. 51 of 2016 & IA No. 136 of 2016 & 178 of 2016

A.No. 70 of 2016

A.No. 92 of 2015

A.No. 97 of 2015

A.No. 98 of 2016 & 99 of 2016

A.No. 129 of 2016 & IA No. 289 of 2016

A.No. 130 of 2016 & IA No. 290 of 2016

A.No. 157 of 2016

IA No. 222 of 2016 in DFR No. 672 of 2016 & IA No. 366 of 2016

IA No. 223 of 2016 in DFR No. 673 of 2016 & IA No. 367 of 2016

IA No. 224 of 2016 in DFR No. 674 of 2016 & IA No. 368 of 2016

IA No. 225 of 2016 in DFR No. 675 of 2016 & IA No. 356 of 2016 & 369 of 2016

IA No. 226 of 2016 in DFR No. 676 of 2016 & IA No. 355 of 2016 & 370 of 2016

IA No. 282 of 2016 in A.No. 126 of 2016 & IA No. 360 of 2016

IA No. 51 of 2016 & 52 of 2016 in DFR No. 2565 of 2015 & IA No. 118 of 2016 & 173 of 2016 & 174 of 2016 & 179 of 2016 & IA No. 190 of 2016

IA No. 221 of 2016 in DFR No. 671 of 2016 & IA No. 357 of 2016 & 365 of 2016

A.No. 110 of 2015 & IA No. 176 of 2015 & 177 of 2015 & A.No. 89 of 2015 & IA No. 137 of 2015 & A.No. 90 of 2015 & IA No. 138 of 2015

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

IA No. 198 of 2016 in A.No. 301 of 2015

RP No. 09 of 2016 in A.No. 316 of 2013

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

A.No. 168 of 2016 & IA No. 353 of 2016

A.No. 172 of 2016 & IA No. 362 of 2016
04.07.2016

A.No. 29 of 2016 & IA No. 81 of 2016 & 240 of 2016

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

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

A.No. 120 of 2016 & IA No. 272 of 2016

A.No. 158 of 2016

A.No. 167 of 2016 & IA No. 352 of 2016

A.No. 170 of 2015

A.No. 176 of 2015 & IA No. 364 of 2015 & 368 of 2015 & 424 of 2015 & IA No. 54 of 2016

CP No. 02 of 2016 in IA No. 290 of 2015 in A.No. 176 of 2015

IA No. 235 of 2016 in DFR No. 1062 of 2016

IA No. 236 of 2016 in DFR No. 1061 of 2016

IA No. 324 of 2016 in DFR No. 1429 of 2016

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

A.No. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015

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
13.06.2016

A.No. 168 of 2016 & IA No. 353 of 2016
10.06.2016

IA No. 351 of 2016 in A.No. 108 of 2016 & IA No. 256 of 2016_10.06.16

DFR No. 2171 of 2016
03.06.2016

A.No. 146 of 2016 & IA No. 312 of 2016 & 313 of 2016 & 314 of 2016

A.No. 154 of 2016 & IA No. 330 of 2016

IA No. 284 of 2016 in DFR No. 1137 of 2016

IA No. 285 of 2016 in DFR No. 1136 of 2016

IA No. 286 of 2016 in DFR No. 1138 of 2016

IA No. 287 of 2016 in DFR No. 1139 of 2016

IA No. 326 of 2016 & 327 of 2016 in A.No. 121 of 2016

A.No. 159 of 2014 & IA No. 255 of 2014 & 256 of 2014 & A.No. 160 & IA No. 257 of 2014 & 258 of 2014

A.No. 254 of 2014 & IA No. 411 of 2014 & IA No. 315 of 2016

IA No. 303 of 2016 in DFR No. 1310 of 2016

IA No. 308 of 2015 & 309 of 2015 in DFR No. 1261 of 2015

IA No. 308 of 2016 in DFR No. 1403 of 2016

IA No. 309 of 2016 in DFR No. 1404 of 2016
02.06.2016

A.No. 36 of 2016 & IA No. 91 of 2016

A.No. 76 of 2016 & IA No. 185 of 2016 & 186 of 2016

A.No. 106 of 2016

A.No. 113 of 2016

A.No. 114 of 2016

A.No. 140 of 2016 & IA No. 307 of 2016

A.No. 267 of 2015 & IA no. 430 of 2015 & 111 of 2016 & A.No. 213 of 2015 & IA no. 351 of 2015 & 110 of 2016

A.No. 146 of 2016 & IA No. 312 of 2016 & 314 of 2016 & IA No. 313 of 2014

IA No. 234 of 2016 in RP (DFR) No. 821 of 2014

IA No. 262 of 2016 in DFR No. 1090 of 2016

IA No. 284 of 2016 in DFR No. 1137 of 2016

IA No. 285 of 2016 in DFR No. 1136 of 2016

IA No. 286 of 2016 in DFR No. 1138 of 2016

IA No. 287 of 2016 in DFR No. 1139 of 2016

IA No. 288 of 2016 in DFR No. 1084 of 2016

A.No. 229 of 2015 & IA No. 377 of 2015 & 67 of 2016 & A.No. 230 of 2015 & IA No. 378 of 2015 & 66 of 2016
01.06.2016

A.No. 34 of 2016 & IA No. 87 of 2016 & 88 of 2016

A.No. 127 of 2016

A.No. 136 of 2016

A.No. 137 of 2016

A.No. 146 of 2016 & IA No. 312 of 2016 & 314 of 2016 & IA No. 313 of 2014

A.No. 149 of 2016 & IA No. 318 of 2016

DFR No. 159 of 2016 & IA No. 301 of 2016

DFR No. 493 of 2016

DFR No. 581 of 2016

IA No. 175 of 2016 in A.No. 68 of 2016

IA No. 176 of 2016 in A.No. 69 of 2016

IA No. 196 of 2016 & 197 of 2016 in DFR No. 854 of 2013

IA No. 206 of 2016 in DFR No. 979 of 2016

IA No. 233 of 2016 in DFR No. 1176 of 2013

DFR No. 155 of 2012

DFR No. 292(A) of 2011

DFR No. 664 of 2007

DFR No. 667 of 2012

DFR No. 668 of 2012

DFR No. 720 of 2007

IA No. 76 of 2016 in DFR No. 159 of 2016

A.No. 110 of 2016 & IA No. 260 of 2016 & 261 of 2016

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

A.No. 263 of 2015 & A.No. 275 of 2015 & IA No. 443 of 2015 & IA No. 219 & 220 of 2016

IA No. 451 of 2015 & 452 of 2015 in DFR No. 1512 of 2015
31.05.2016

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

A.No. 58 of 2016

A.No. 65 of 2016 & IA No. 166 of 2016

A.No. 72 of 2016 & IA No. 239 of 2016 & 300 of 2016

A.No. 79 of 2016

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

A.No. 86 of 2016 & IA No. 204 of 2016 & A.No. 87 of 2016 & IA No. 205 of 2016 & A.No. 89 of 2016 & IA No. 217 of 2016 & A.No. 105 of 2016 & IA No. 253 of 2016

A.No. 123 of 2016 & IA No. 279 of 2016

A.No. 134 of 2016 & IA No. 304 of 2016

A.No. 138 of 2016

A.No. 285 of 2015 & A.No. 82 of 2015 & IA No. 277 of 2015 & A.No. 136 of 2015 & A.No. 274 of 2015

A.No. 298 of 2014

IA No. 199 of 2016 in DFR No. 948 of 2016

IA No. 206 of 2016 in DFR No. 979 of 2016

OP No. 01 of 2016

A.No. 28 of 2016 & IA No. 80 of 2016 & Batch

A.No. 60 of 2014

A.No. 129 of 2015 & IA No. 2016 of 2015 & 216 of 2015 & A.No. 147 of 2015 & IA No. 241 of 2015
30.05.2016

A.No. 10 of 2016 & IA No. 15 of 2016

A.No. 48 of 2016 & IA No. 170 of 2016

A.No. 53 of 2016 & IA No. 138 of 2016

A.No. 55 of 2016

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

A.No. 60 of 2016 & IA No. 151 of 2016

A.No. 78 of 2016

A.No. 101 of 2016 & IA No. 245 of 2016

A.No. 135 of 2016

A.No. 141 of 2016

A.No. 142 of 2016

A.No. 146 of 2016 & IA No. 312 of 2016 & 313 of 2016 & 314 of 2016

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

A.No. 187 of 2015

DFR No. 2189 of 2013 & 2648 of 2013

IA No. 301 of 2016 in DFR No. 159 of 2016

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

A.No. 193 of 2015

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 167 of 2016
27.05.2016

IA No. 148 of 2016 in DFR No. 2588 of 2015

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

A.No. 115 of 2016 & IA No. 265 of 2016 & 266 of 2016

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

A.No. 116 of 2016 & IA No. 267 of 2016 & 268 of 2016

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

A.No. 125 of 2016 & IA No. 280 of 2016 & 281 of 2016

A.No. 128 of 2016

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

IA No. 308 of 2015 & 309 of 2015 in DFR No. 1261 of 2015

A.No. 03 of 2016 & IA No. 03 of 2015 & 04 of 2016 & A.No. 04 of 2016 & IA No. 05 of 2016 & 06 of 2016

A.No. 57 of 2014

A.No. 107 of 2015 & 117 of 2015

A.No. 153 of 2015

A.No. 271 of 2013
26.05.2016

A.N. 61 of 2016 & IA No. 153 of 2016

A.No. 95 of 2016

A.No. 96 of 2015

A.No. 97 of 2016 & IA No. 241 of 2016 & 242 of 2016 & 270 of 2016 & 305 of 2016

A.No. 117 of 2016

A.No. 119 of 2016

A.No. 124 of 2016

A.No. 168 of 2015 & IA No. 280 of 2014 & A.No. 214 of 2014 & IA No. 334 of 2014

A.No. 238 of 2015 & 269 of 2015 & IA No. 434 of 2015 & 435 of 2015 & A.No. 12 of 2016 & IA No. 24 of 2016

A.No. 299 of 2015 & IA No. 479 of 2015

IA No. 154 of 2016 in DFR No. 767 of 2016

IA No. 163 of 2016 in A.No. 64 of 2016

IA No. 232 of 2016 in DFR No. 889 of 2016

IA No. 247 of 2016 in DFR No. 1066 of 2016

IA No. 252 of 2016 in DFR No. 1086 of 2016

IA No. 288 of 2016 in DFR No. 1084 of 2016

A.No. 46 of 2015

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

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

RP No. 19 of 2015 in A.No. 108 of 2014 & IA No. 360 of 2015 & IA No. 146 of 2016

RP No. 22 of 2015 in A.No. 108 of 2014
25.05.2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 79 of 2016

A.No. 91 of 2016 & IA No. 227 of 2016

A.No. 92 of 2016 & IA No. 228 of 2016

A.No. 93 of 2016 & IA No. 229 of 2016

A.No. 107 of 2016

A.No. 112 of 2016 & IA No. 264 of 2016

A.No. 170 of 2015

A.No. 207 of 2015

A.No. 220 of 2015

IA No. 171 of 2016 in DFR No. 595 of 2016

IA No. 172 of 2016 in DFR No. 596 of 2016

IA No. 262 of 2016 in DFR No. 1090 of 2016

IA No. 284 of 2016 in DFR No. 1137 of 2016

IA No. 285 of 2016 in DFR No. 1136 of 2016

IA No. 286 of 2016 in DFR No. 1138 of 2016

IA No. 287 of 2016 in DFR No. 1139 of 2016

A.No. 97 of 2016 & IA No. 241 of 2016 & 242 of 2016 & 270 of 2016 & 305 of 2016

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

A.No. 235 of 2014 & IA No. 161 of 2015 & 316 of 2015 & A.No. 236 of 2014 & IA No. 162 of 2015

A.No. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015

A.No. 266 of 2015 & IA No. 428 of 2015 & 429 of 2015

A.No. 298 of 2015

A.No. 321 of 2013
24.05.2016

A.No. 40 of 2016

A.No. 54 of 2016 & IA No. 140 of 2016

A.No. 65 of 2016 & IA No. 166 of 2016

A.No. 78 of 2016

A.No. 106 of 2016

A.No. 109 of 2016 & IA No. 257 of 2016

A.No. 231 of 2015 & 251 of 2015

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

IA No. 163 of 2016 in A.No. 64 of 2016

IA No. 168 of 2016 in DFR No. 894 of 2016

IA No. 196 of 2016 & 197 of 2016 in DFR No. 854 of 2013

IA No. 302 of 2016 & 282 of 2016 in A.No. 126 of 2016

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

A.No. 08 of 2016

A.No. 259 of 2015

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

A.No. 300 of 2015
23.05.2016

A.No. 16 of 2016 & IA No. 34 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

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. 76 of 2016 & IA No. 185 of 2016 & 186 of 2016

A.No. 94 of 2016

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

A.No. 113 of 2016

A.No. 114 of 2016

A.No. 219 of 2015 & IA No. 358 of 2015

DFR No. 2189 of 2013 & 2648 of 2013

IA No. 288 of 2016 in DFR No. 1084 of 2016

A.No. 50 of 2016 & IA No. 135 of 2016

A.No. 236 of 2015 & IA No. 388 of 2015

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

A.No. 268 of 2015 & IA No. 433 of 2015 & 181 of 2016

A.No. 273 of 2014 & 85 of 2014 & IA No. 155 of 2014
20.05.2016

A.No. 102 of 2016

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

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

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

A.No. 131 of 2016 & IA No. 291 of 2015 & 292 of 2016

A.No. 132 of 2016 & IA No. 294 of 2016 & 295 of 2016 & 296 of 2016

A.No. 133 of 2016 & IA No. 297 of 2016 & 298 of 2016 & 299 of 2016

A.No. 172 of 2015 & IA No. 283 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 & 04 of 2013

A.No. 227 of 2015 & IA No. 373 of 2015

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

IA No. 148 of 2016 in DFR No. 2588 of 2015

A.No. 60 of 2014

IA No. 98 of 2016 in DFR No.1534 of 2015

RP No. 06 of 2016 in A.No. 184 of 2013
19.05.2016

A.No. 19 of 2014

A.No. 22 of 2016 & IA No. 55 of 2016 & 56 of 2015 & 57 of 2016 & 115 of 2016

A.No. 30 of 2016 & IA No. 82 of 2016 & 83 of 2016

A.No. 41 of 2016 & IA No. 106 of 2016 & A.No. 73 of 2016 & IA No. 180 of 2016

A.No. 70 of 2014

A.No. 97 of 2015

A.No. 122 of 2016 & IA No. 278 of 2016

A.No. 141 of 2015 & IA No. 222 of 2015 & A.No. 283 of 2014

A.No. 200 of 2015 & 201 of 2015

A.No. 257 of 2015

IA No. 105 of 2016 in DFR No. 1385 of 2015

IA No. 209 of 2015 in DFR No. 802 of 2016

OP No. 01 of 2016

A.No. 306 of 2013 & 307 of 2013

A.No. 67 of 2014 & 68 of 2014

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

A.No. 295 of 2015

RP No. 08 of 2016 in OP No. 01 of 2015

RP No. 16 of 2015 in A.No 177 of 2012 & IA No. 320 of 2015 & RP No. 17 of 2015 in A.No. 178 of 2012 & IA No. 321 of 2015
18.05.2016

A.No. 19 of 2016

A.No. 20 of 2015 & 21 of 2015

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

A.No. 71 of 2016

A.No. 122 of 2016 & IA No. 278 of 2016

A.No. 126 of 2016 & IA No. 282 of 2016

A.No. 127 of 2015

A.No. 218 of 2015

A.No. 289 of 2014

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & 483 of 2015 & 78 of 2016 & 79 of 2016 & 119 of 2016 in A.No. 76 of 2013 & 82 of 2013

A.No. 07 of 2016

A.No. 321 of 2013

IA No. 198 of 2016 in A.No. 301 of 2015

IA No. 395 of 2015 in DFR No. 1665 of 2015
17.05.2016

A.No. 97 of 2016 & IA No. 241 of 2016 & 242 of 2016 & 270 of 2016

A.No. 02 of 2015 & IA No. 19 of 2010 & 20 of 2016 & 96 of 2016

A.No. 36 of 2016 & IA No. 91 of 2016

A.No. 63 of 2016 & IA No. 162 of 2016

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

A.No. 82 of 2016 & IA No. 193 of 2016

A.No. 93 of 2015 & IA No. 141 of 20145 & Batch

A.No. 110 of 2016 & IA No. 260 of 2016 & 261 of 2016

A.No. 175 of 2015

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

A.No. 265 of 2014

IA No. 194 of 2016 in DFR No. 813 of 2016

IA No. 195 of 2016 in DFR No. 814 of 2016

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

A.No. 104 of 2015

A.No. 239 of 2015 & 240 of 2015 & IA No. 393 of 2015 & A.No. 241 of 2015 & IA No. 394 of 2015 & A.No. 203 of 2015

A.No. 244 of 2015 & 246 of 2015

A.No. 245 of 2015 & IA No. 398 of 2015
16.05.2016

A.No. 121 of 2016 & IA No. 273 of 2016

A No. 121 of 2015 & A.No. 161 of 2015 & IA No. 259 of 2015 & A.No. 205 of 2015

A.No. 59 of 2015 & IA No. 354 of 2015 & IA No. 274 of 2016

A.No. 74 of 2015 & A.No. 102 of 2015

A.No. 77 of 2016

A.No. 111 of 2016

A.No. 118 of 2016 & IA No. 269 of 2016

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

A.No. 170 of 2015

A.No. 174 of 2015

A.No. 198 of 2015 & A.No. 06 of 2016

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

IA No. 163 of 2016 in A.No. 64 of 2016

IA No. 271 of 2016 in DFR No. 442 of 2016

A.No. 97 of 2016 & IA No. 241 of 2016 & 242 of 2016

A.No. 83 of 2016 & IA No. 200 of 2016 & 201 of 2016

A.No. 212 of 2015 & IA No. 277 of 2016 & A.No. 282 of 2015

A.No. 266 of 2015 & IA No. 428 of 2015 & 429 of 2015

RP No. 04 of 2016 & IA No. 147 of 2016 in A.No. 255 of 2013
13.05.2016

A.No. 13 of 2016 & IA No. 25 of 2016

A.No. 14 of 2016 & IA No. 26 of 2016

A.No. 102 of 2016

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

A.No. 213 of 2014 & IA No. 333 of 2014 & IA No. 177 of 2016

A.No. 292 of 2014 & IA No. 25 of 2015 & 235 of 2015 & IA No. 216 of 2016

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

A.No. 15 of 2016

A.No. 58 of 2014

A.No. 85 of 2015

EP No. 02 of 2016 in A.No. 188 of 2014

EP No. 03 of 2016 in A.No. 190 of 2014

EP No. 04 of 2016 in A.No. 73 of 2014

EP No. 05 of 2016 in A.No. 194 of 2014

EP No. 06 of 2016 in A.No. 192 of 2014
12.05.2016

A.No. 26 of 2016 & IA No. 72 of 2016 & 74 of 2016

A.No. 49 of 2016

A.No. 66 of 2016 & 67 of 2016

A.No. 74 of 2016 & IA No. 183 of 2016 & A.No. 75 of 2016 & IA No. 184 of 2016

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

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

A.No. 210 of 2015

A.No. 264 of 2014

A.No. 265 of 2014

IA No. 233 of 2016 in DFR No. 1176 of 2013

IA No. 234 of 2016 in RP No. (DFR) No. 821 of 2014

A.No. 03 of 2016 & IA No. 03 of 2016 & 04 of 2016 & A.No. 04 & IA No. 05 of 2016 & 06 of 2016

A.No. 30 of 2015

A.No. 46 of 2015

A.No. 161 of 2014
11.05.2016

A.No. 25 of 2016 & IA No. 71 of 2016

A.No. 82 of 2016 & IA No. 193 of 2016

A.No. 84 of 2016 & IA No. 203 of 2016

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

A.No. 97 of 2016 & IA No. 241 of 2016 & 242 of 2016

A.No. 152 of 2015

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

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

A.No. 230 of 2014 & 231 of 2014 & A.No. 155 of 2015 & 156 of 2015

IA No. 146 of 2016 in DFR No. 306 of 2016

IA No. 194 of 2016 in DFR No. 813 of 2016

IA No. 195 of 2016 in DFR No. 814 of 2016

IA No. 200 of 2016 in A.No. 83 of 2016 & IA No. 201 of 2016

IA No. 235 of 2016 in DFR No. 1062 of 2016

IA No. 236 of 2016 in DFR No. 1061 of 2016

OP No. 01 of 2016

IA No. 254 of 2016 in A.No. 134 of 2014

IA No. 255 of 2016 in A.No. 133 of 2014

A.No. 78 of 2015

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

A.No. 52 of 2016

A.No. 58 of 2014

A.No. 76 of 2015

A.No. 104 of 2015

A.No. 169 of 2015

A.No. 179 of 2015

A.No. 244 of 2015 & 246 of 2015

A.No. 2016 of 2014 & IA No. 439 of 2015

IA No. 231 of 2016 in A.No. 281 of 2015
10.05.2016

A.No. 38 of 2016

A.No. 48 of 2016 & IA No. 170 of 2016

A.No. 57 of 2016 & IA No. 144 of 2016 & 145 of 2016

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

A.No. 60 of 2016 & IA No. 151 of 2016

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

A.No. 96 of 2016

A.No. 97 of 2016 & IA No. 241 of 2016 & 242 of 2016

A.No. 126 of 2015

A.No. 195 of 2015

A.No. 199 of 2015

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

IA No. 146 of 2016 in DFR No. 306 of 2016

IA No. 246 of 2016 in DFR No. 1064 of 2016

IA No. 247 of 2016 in DFR No. 1066 of 2016

IA No. 252 of 2016 in DFR No. 1086 of 2016

A.No. 17 of 2014 & IA No. 23 of 2014 & Batch

A.No. 185 of 2014

A.No. 321 of 2013
09.05.2016

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

A.No. 51 of 2016 & IA No. 136 of 2016 & 178 of 2016

A.No. 64 of 2016 & IA No. 163 of 2016

A.No. 94 of 2016

A.No. 95 of 2016

A.No. 101 of 2016 & IA No. 245 of 2016

A.No. 174 of 2015

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

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

A.No. 231 of 2015 & 251 of 2015

IA No. 51 of 2016 & 52 of 2016 in DFR No. 2565 of 2015 & IA No. 118 of 2016 & 173 of 2016 & 174 of 2016 & 179 of 2016 & 190 of 2016

IA No. 76 of 2016 in DFR No. 159 of 2016

IA No. 146 of 2016 in DFR No. 306 of 2016

IA No. 209 of 2016 in DFR No. 802 of 2016

IA No. 232 of 2016 in DFR No. 889 of 2016

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

A.No. 78 of 2015

A.No. 81 of 2016 & IA No. 192 of 2016

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

A.No. 296 of 2013

IA No. 191 of 2016 in DFR No. 806 of 2016

IA No. 254 of 2016 in A.No. 134 of 2014

IA No. 255 of 2016 in A.No. 133 of 2014

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

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

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

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

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

A.No. 62 of 2016 & IA No. 155 of 2016

A.No. 106 of 2015

A.No. 140 of 2014

A.No. 175 of 2014 & 180 of 2014 & IA No. 292 of 2014

A.No. 293 of 2015 & IA No. 476 of 2015 & A.No. 278 of 2015 & IA No. 455 of 2015 & A.No. 23 of 2016 & IA No. 61 of 2016 & A.No. 24 of 2016 & IA No. 65 of 2016

IA No. 419 of 2015 in DFR No. 925 of 2015
06.05.2016

A.No. 97 of 2016 & IA No. 241 of 2016 & 242 of 2016

A.No. 119 of 2015

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

A.No. 108 of 2016 & IA No. 256 of 2016

A.No. 13 of 2016 & IA No. 25 of 2016

A.No. 213 of 2014 & IA No. 333 of 2014 & IA No. 177 of 2016

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

IA No. 258 of 2015 in DFR No. 1191 of 2015

IA No. 259 of 2015 in DFR No. 1192 of 2015

IA No. 308 of 2015 & 309 of 2015 in DFR No. 1261 of 2015

A.No. 67 of 2014 & 68 of 2014

A.No. 135 of 2014

A.No. 153 of 2014

A.No. 205 of 2013 & IA No. 133 of 2016

A.No. 244 of 2015 & 246 of 2015
05.05.2016

A.No. 05 of 2016

A.No. 17 of 2015 & 18 of 2015

A.No. 43 of 2016

A.No. 44 of 2016

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

A.No. 171 & IA No. 181 of 2015 & A.No. 128 & IA No. 203 of 2015 & 204 of 2015

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

A.No. 214 of 2015 & 215 of 2015 & IA No. 355 of 2015 & 112 of 2016

A.No. 222 of 2015

A.No. 247 of 2015

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

IA No. 221 of 2016 in DFR No. 671 of 2016

IA No. 222 of 2016 in DFR No. 672 of 2016

IA No. 223 of 2016 in DFR No. 673 of 2016

IA No. 224 of 2016 in DFR No. 674 of 2016

IA No. 225 of 2016 in DFR No. 675 of 2016

IA No. 226 of 2016 in DFR No. 676 of 2016

A.No. 155 of 2015 & 156 of 2015

A.No. 158 of 2015

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

A.No. 252 of 2014 & IA No. 426 of 2014

A.No. 295 of 2015_05.05.16

IA No. 231 of 2016 in A.No. 281 of 2015
04.05.2016

A.No. 34 of 2016 & IA No. 87 of 2016 & 88 of 2016

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

A.No. 97 of 2015

A.No. 140 of 2015

A.No. 178 of 2015

A.No. 190 of 2015 & IA No. 324 of 2015 & A.No. 272 of 2015 & IA No. 440 of 2015

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

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

IA No. 152 of 2016 in DFR No. 757 of 2016

IA No. 154 of 2016 in DFR No. 767 of 2016

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

A.No. 306 of 2013 & 307 of 2013

A.No. 11 of 2015 & IA No. 07 of 2016

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

A.No. 258 of 2015

A.No. 273 of 2014 & A.No. 85 of 2014 & IA No. 155 of 2014
03.05.2016

A.No. 73 of 2015

A.No. 86 of 2016 & IA No. 204 of 2016

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

A.No. 87 of 2016 & IA No. 205 of 2016

A.No. 89 of 2016 & IA No. 217 of 2016

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

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

A.No. 298 of 2014

IA No. 131 of 2016 in DFR No. 2534 of 2015

IA No. 141 of 2016 in DFR No. 688 of 2016

IA No. 146 of 2016 in DFR No. 306 of 2016

IA No. 175 of 2016 in A.No. 68 of 2016

IA No. 176 of 2016 in A.No. 69 of 2016

IA No. 206 of 2016 in DFR No. 979 of 2016

IA No. 237 of 2016 in DFR No. 944 of 2016

A.No. 42 of 2016

A.No. 100 of 2016 & IA No. 243 of 2016 & 21 of 2016

A.No. 223 of 2015 & IA No. 369 of 2015 & A.No. 225 of 2015 & IA No. 370 of 2015 & A.No. 237 of 2015 & IA No. 390 of 2015 & 165 of 2016

A.No. 250 of 2014 & IA No. 409 of 2014 & 284 of 2014 & IA No. 452 of 2014 & A.No. 297 of 2014 & IA no. 178 of 2015

A.No. 265 of 2013 & IA No. 357 of 2013 & 110 of 2014 & 159 of 2015 & A.No. 266 of 2013 & IA No. 358 of 2013 & 160 of 2015

A.No. 298 of 2015
02.05.2016

A.No. 10 of 2016 & IA No. 15 of 2016

A.No. 20 of 2016 & IA No. 50 of 2016

A.No. 37 of 2016 & IA No. 93 of 2016

A.No. 85 of 2016

A.No. 92 of 2015

A.No. 98 of 2016 & 99 of 2016

A.No. 187 of 2015

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

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

IA No. 146 of 2016 in DFR No. 306 of 2016

A.No. 02 of 2016 & IA No. 02 of 2016

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

A.No. 296 of 2015 & IA No. 477 of 2015 & Batch

IA No. 60 of 2016 in A.No. 221 of 2014

IA No. 423 of 2015 & 422 of 2015 in DFR No. 1466 of 2015
29.04.2016

A.No. 27 of 2016

A.No. 29 of 2016 & IA No. 81 of 2016 & 240 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 72 of 2016 & IA No. 239 of 2016

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

A.No. 96 of 2015

A.No. 97 of 2016 & IA No. 241 of 2016 & 242 of 2016

A.No. 100 of 2015

A.No. 118 of 2015

A.No. 195 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

CP No. 02 of 2016 in IA No. 290 of 2015 in A.No. 176 of 2015

IA No. 116 of 2016 in DFR No. 2667 of 2015

A.No. 176 of 2015 & IA No. 364 of 2015 & 368 of 2015 & 424 of 2015 & IA No. 54 of 2016

A.No. 88 of 2016 & IA No. 207 of 2016 & 208 of 2016

DFR No. 03 of 2016

A.No. 92 of 2014

A.No. 155 of 2014

A.No. 170 of 2014 & IA No. 187 of 2016

A.No. 252 of 2014 & IA No. 426 of 2014

A.No. 289 of 2015
28.04.2016

A.No. 64 of 2016 & IA No. 163 of 2016

A.No. 70 of 2016

A.No. 79 of 2016

A.No. 90 of 2016

A.No. 91 of 2016 & IA No. 227 of 2016

A.No. 92 of 2016 & IA No. 228 of 2016

A.No. 93 of 2016 & IA No. 229 of 2016

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

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

A.No. 224 of 2015

A.No. 282 of 2014

A.No. 286 of 2015

IA No. 188 of 2016 in DFR No. 830 of 2016

IA No. 199 of 2016 in DFR No. 948 of 2016

A.No. 46 of 2016

A.No. 47 of 2015 & 32 of 2015

A.No. 173 of 2015

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

A.No. 244 of 2015 & 246 of 2015

IA No. 230 of 2016 & 231 of 2016 in A.No. 281 of 2015

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

A.No. 01 of 2014 & IA No. 05 of 2014

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

RP No. 07 in 2016 in A.No. 99 of 2015
27.04.2016

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 32 of 2016 & A.No. 33 of 2016 & IA No. 86 of 2016

A.No. 51 of 2016 & IA No. 136 of 2016 & 178 of 2016

A.No. 73 of 2016 & IA No. 180 of 2016

A.No. 76 of 2016 & IA No. 185 of 2016 & 186 of 2016

A.No. 78 of 2016

A.No. 80 of 2016

A.No. 124 of 2015

A.No. 174 of 2015

A.No. 294 of 2015 & IA No. 142 of 2016

DFR No. 1012 of 2016

A.No. 81 of 2014

A.No. 135 of 2014

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

A.No. 273 of 2015 & IA No. 441 of 2015 & 120 of 2016 & 139 of 2016

A.No. 321 of 2013
26.04.2016

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

A.No. 58 of 2016

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

A.No. 231 of 2015 & 251 of 2015

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

A.No. 285 of 2015 & 82 of 2015 & & IA No. 277 of 2015 136 of 2015 & 275 of 2015

A.No. 299 of 2015 & IA No. 479 of 2015

IA No. 171 of 2016 in DFR No. 595 of 2016

IA No. 172 of 2016 in DFR No. 596 of 2016

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

DFR No. 1615 of 2014

A.No. 59 of 2014 & IA No. 111 of 2014 & 120 of 2014

A.No. 161 of 2014

A.No. 271 of 2013

A.No. 290 of 2015 & IA No. 470 of 2015 & 11 of 2016 & 297 of 2015 & IA No. 12 of 2016

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & 483 of 2015 & IA No. 78 of 2016 & 79 of 2016 & 119 of 2016 in A.No. 76 of 2013 & 82 of 2013
25.04.2016

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

A.No. 22 of 2016 & IA No. 55 of 2016 & 56 of 2016 & 57 of 2016 & 115 of 2016

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

A.No. 54 of 2016 & IA No. 140 of 2016

A.No. 65 of 2016 & IA No. 166 of 2016

A.No. 66 of 2016

A.No. 67 of 2016

A.No. 74 of 2016 & IA No. 183 of 2016

A.No. 75 of 2016 & IA No. 184 of 2016

A.No. 181 of 2015

DFR No. 821 of 2014

DFR No. 854 of 2013

DFR No. 1176 of 2013

DFR No. 2189 of 2013 & 2648 of 2013

DFR No. 2352 of 2014

DFR No. 2834 of 2014

IA No. 168 of 2016 in DFR No. 894 of 2016

DFR No. 1176 of 2013

A.No. 58 of 2014

A.No. 135 of 2014 & 81 of 2014

A.No. 275 of 2015 & IA No. 443 of 2015 & IA No. 219 of 2016 & 220 of 2016

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

IA No. 198 of 2016 in A.No. 301 of 2015
22.04.2016

A.No. 74 of 2015 & 102 of 2015

A.No. 82 of 2016 & IA No. 193 of 2016

A.No. 83 of 2016 & IA No. 200 of 2016 & 201 of 2016

A.No. 120 of 2015 & IA No. 193 of 2015 & IA No. 40 of 2016 & A.No. 123 of 2015 & IA No. 196 of 2015

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

IA No. 51 of 2016 & 52 of 2016 & 118 of 2016 & 173 of 2016 & 174 of 2016 & 179 of 2016 & 190 of 2016 in DFR No. 2565 of 2015

IA No. 138 of 2016 in A.No. 53 of 2016

IA No. 194 of 2016 in DFR No. 813 of 2016

IA No. 195 of 2016 in DFR No. 814 of 2016

A.No. 81 of 2016 & IA No. 192 of 2016

IA No. 191 of 2016 in DFR No. 806 of 2016

A.No. 298 of 2013 & IA No. 236 of 2015 & IA No. 210 of 2016

IA No. 148 of 2016 in DFR No. 2588 of 2015

A.No. 47 of 2016

A.No. 253 of 2015
21.04.2016

A.No. 16 of 2015

A.No. 36 of 2016 & IA No. 91 of 2016 & 132 of 2016

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

A.No. 197 of 2015

A.No. 200 of 2015 & 201 of 2015

A.No. 207 of 2015

A.No. 220 of 2015

A.No. 265 of 2014

A.No. 270 of 2015

A.No. 291 of 2015 & 292 of 2015

IA No. 36 of 2015 in DFR No. 2056 of 2015

IA No. 105 of 2016 in DFR No. 1385 of 2015

IA No. 105 of 2016 in DFR No. 1385 of 2015

IA No. 116 of 2016 in DFR No. 2667 of 2015

IA No. 141 of 2016 in DFR No. 688 of 2016

IA No. 169 of 2016 in A.No. 36 of 2012 & A.No. 177 of 2013 & 178 of 2013 & 182 of 2013 & 186 of 2013

A.No. 243 of 2015 & IA No. 396 of 2015 & 397 of 2015 & IA No. 426 of 2015

IA No. 98 of 2016 & DFR No. 1534 of 2015

RP No. 06 of 2016 in A.No. 184 of 2013
19.04.2016

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

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 11 of 2016 & IA No. 22 of 2016 & 23 of 2016 & 58 of 2016

A.No. 40 of 2016

A.No. 40 of 2016

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

A.No. 83 of 2016 & IA No. 200 of 2016 & 201 of 2016

A.No. 182 of 2015

A.No. 218 of 2015

A.No. 219 of 2015 & IA No. 358 of 2015

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

A.No. 265 of 2015 & IA No. 202 of 2016

A.No. 277 of 2014 & 278 of 2014 & 65 of 2015 & 66 of 2015 & 56 of 2015 7 A.No. 07 of 2015 & IA No. 09 of 2015

CP No. 02 of 2016 in IA No. 290 of 2015 in A.No. 176 of 2015

A.No. 107 of 2015

A.No. 117 of 2015

A.No. 149 of 2015 & 108 of 2013 & 171 of 2014 & 172 of 2014
18.04.2016

A.No. 11 of 2016 & IA No. 22 of 2016 & 23 of 2016 & 58 of 2016

A.No. 19 of 2016

A.No. 25 of 2016 & IA No. 71 of 2016

A.No. 26 of 2016 & IA No. 72 of 2016 & 74 of 2016

A.No. 34 of 2016 & IA No. 87 of 2016 & 88 of 2016

A.No. 71 of 2016

A.No. 77 of 2016

A.No. 121 of 2015 & A.No. 161 of 2015 & IA No. 259 of 2015 & A.No. 205 of 2015

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

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

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

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

A.No. 257of 2015

IA No. 198 of 2016 in A.No. 301 of 2015 & IA No. 484 of 2015 & 485 of 2015

IA No. 99 of 2016 & 100 of 2016 in DFR No. 281 of 2016

A.No. 107 of 2015

A.No. 117 of 2015

A.No. 298 of 2015
08.04.2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016

A.No. 93 of 2015 & Batch

A.No. 100 of 2015

A.No. 118 of 2015

A.No. 181 of 2015

A.No. 238 of 2015 & A.No. 269 of 2015 & IA No. 434 of 2015 & 435 of 2015 & A.No. 12 of 2016 & IA No. 24 of 2016

DFR No. 03 of 2016

IA No. 41 of 2016 in A.No. 161 of 2013

IA No. 148 of 2016 in DFR No. 2588 of 2015

IA No. 182 of 2015 in DFR No. 1341 of 2015

A.No. 46 of 2015

A.No. 179 of 2015

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

EP No. 02 of 2016 in A.No. 188 of 2014

EP No. 03 of 2016 in A.No. 190 of 2014

EP No. 04 of 2016 in A.No. 73 of 2014

EP No. 05 of 2016 in A.No. 194 of 2014

EP No. 06 of 2016 in A.No. 192 of 2014
07.04.2016

A.No. 20 of 2015 & 21 of 2015

A.No. 48 of 2016 & IA No. 170 of 2016

A.No. 55 of 2016

A.No. 62 of 2016 & IA No. 155 of 2016

A.No. 63 of 2016 & IA No. 162 of 2016

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

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

A.No. 127 of 2015

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

A.No. 181 of 2015

A.No. 187 of 2015

A.No. 210 of 2015

A.No. 298 of 2014

IA No. 138 of 2016 in A.No. 53 of 2016

A.No. 218 of 2014 & 166 of 2014 & 296 of 2013 & 78 of 2015 & 42 of 2015 & IA No. 443 of 2014 in DFR No. 2635 of 2014

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

A.No. 138 of 2015

A.No. 170 of 2014

A.No. 233 of 2015

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

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

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

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

A.No. 67 of 2015 & 41 of 2015

RP No. 05 of 2016 in A.No. 72 of 2015
06.04.2016

A.No. 41 of 2016 & IA No. 106 of 2016

A.No. 49 of 2016

A.No. 64 of 2016 & IA No. 163 of 2016

A.No. 70 of 2014

A.No. 72 of 2016

A.No. 73 of 2015

A.No. 98 of 2015

A.No. 126 of 2015

A.No. 181 of 2015

A.No. 230 of 2014 & 231 of 2014

A.No. 264 of 2014

IA No. 121 of 2016 in DFR No. 111 of 2016

IA No. 122 of 2016 in DFR No. 112 of 2016

IA No. 123 of 2016 in DFR No. 113 of 2016

A.No. 306 of 2013 & 307 of 2013

A.No. 11 of 2015 & IA No. 07 of 2016

A.No. 11 of 2015 & IA No. 08 of 2016 & 12 of 2015 & 13 of 2015 & 14 of 2015

A.No. 56 of 2013 & 84 of 2013

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

A.No. 185 of 2015

A.No. 196 of 2015 & A.No. 186 of 2015

A.No. 252 of 2014 & IA No. 426 of 2014

OP No. 01 of 2015
05.04.2016

A.No. 51 of 2016 & IA No. 136 of 2016 & 178 of 2016

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

A.No. 60 of 2016 & IA No. 151 of 2016

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

A.No. 92 of 2015

A.No. 195 of 2015

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

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

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

IA No. 152 of 2016 in DFR No. 757 of 2016

IA No. 154 of 2016 in DFR No. 767 of 2016

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

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

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

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

A.No. 235 of 2014 & IA No. 161 of 2015 & 316 of 2015 & A.No. 236 of 2014 & IA No. 162 of 2015

A.No. 268 of 2015 & IA No. 433 of 2015 & 181 of 2016
04.04.2016

A.No. 11 of 2016 & IA No. 22 of 2016 & 23 of 2016 & 58 of 2016

A.No. 57 of 2016 & IA No. 144 of 2015 & 145 of 2016

A.No. 119 of 2015

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

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

A.No. 289 of 2014

DFR No. 821 of 2014

DFR No. 1615 of 2014

DFR No. 2389 of 2013

DFR No. 2663 of 2015

DFR No. 2834 of 2014

DFR No. 854 of 2013

DFR No. 1176 of 2013

DFR No. 2290 of 2013

DFR No. 3090 of 2014

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

A.No. 235 of 2014 & IA No. 161 of 2015 & 316 of 2015 & A.No. 236 of 2014 & IA No. 162 of 2015

A.No. 256 of 2015
01.04.2016

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. 04 of 2013

A.No. 213 of 2014 & IA No. 333 of 2014 & IA No. 214 of 2015

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

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

DFR No. 1341 of 2015

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

A.No. 98 of 2015

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

A.No. 222 of 2015

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

EP No. 01 of 2015 in A.No. 256 of 2012 & IA No. 362 of 2015

IA No. 210 of 2015 & 211 of 2015 in DFR No. 1083 of 2015

IA No. 138 of 2016 in A.No. 53 of 2016

A.No. 61 of 2015

A.No. 95 of 2015

A.No. 101 of 2015

A.No. 148 of 2015

A.No. 254 of 2015

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

RP No. 19 of 2015 in A.No. 108 of 2014 & IA No. 360 of 2015 & IA No. 146 of 2016

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

A.No. 281 of 2015 IA No. 460 of 2015 & 480 of 2015 & 167 of 2016
31.03.2016

A.No. 38 of 2016

A.No. 58 of 2016

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

A.No. 181 of 2015

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

A.No. 214 2015

A.No. 215 of 2015 & IA No. 355 of 2015 & 112 of 2016

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

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

A.No. 299 of 2015 & IA No. 479 of 2015

A.No. 60 of 2014

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

A.No. 239 of 2015 & 240 of 2015 & IA No. 393 of 2015 & A.No. 241 of 2015 & IA No. 394 of 2015 & A.No. 203 of 2015

A.No. 273 of 2015 & IA No. 441 of 2015 & 120 of 2016 & 139 of 2016

A.No. 283 of 2015

A.No. 300 of 2015

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

A.No. 179 of 2014
30.03.2016

A.No. 06 of 2016

A.No. 16 of 2016 & IA No. 34 of 2016

A.No. 22 of 2016 & IA No. 55 of 2016 & 56 of 2016 & 57 of 2016 & 115 of 2016

A.No. 30 of 2016 & IA No. 82 of 2016 & 83 of 2016

A.No. 31 of 2016 & IA No. 84 of 2016 & 85 of 2016

A.No. 43 of 2016

A.No. 120 of 2015 & IA No. 193 of 2015 & IA No. 40 of 2016 & A.No. 123 of 2015 & IA No. 196 of 2015

A.No. 141 of 2015 & IA No. 222 of 2015 & A.No. 283 of 2014

A.No. 174 of 2015

A.No. 175 of 2015

A.No. 231 of 2015 & 251 of 2015

DFR No. 592 of 2016

IA No. 126 of 2016 in DFR No. 523 of 2016

A.No. 151 of 2015 & IA No. 250 of 2015 & IA No. 436 of 2016 & 114 of 2016

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

A.No. 185 of 2013 & 264 of 2013

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

A.No. 233 of 2015

A.No. 244 of 2015 & A.No. 246 of 2015

A.No. 250 of 2015
29.03.2016

A.No. 17 of 2015 & 18 of 2015

A.No. 19 of 2014

A.No. 20 of 2016 & IA No. 50 of 2015

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

A.No. 140 of 2015

A.No. 152 of 2015

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

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

A.No. 171 of 2015 & IA No. 281 of 2015 & A.No. 128 of 2015 & IA No. 203 of 2015 & 204 of 2015

IA No. 36 of 2015 in DFR No. 2056 of 2015

IA No. 146 of 2016 in DFR No. 306 of 2016

A.No. 56 of 2013 & 84 of 2013

A.No. 57 of 2014

A.No. 104 of 2015

A.No. 106 of 2015

A.No. 135 of 2014 & 81 of 2014

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

A.No. 273 of 2014 & 85 of 2014

IA No. 447 of 2015 & 448 of 2015 & 449 of 2015 in DFR No. 1540 of 2015
28.03.2016

A.No. 05 of 2016

A.No. 13 of 2016 & IA No. 25 of 2016

A.No. 58 of 2016

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

A.No. 170 of 2015

A.No. 199 of 2015

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

A.No. 247 of 2015

DFR No. 592 of 2016

IA No. 76 of 2016 in DFR No. 159 of 2016

IA No. 152 of 2016 in DFR No. 757 of 2016

A.No. 28 of 2016 & IA No. 80 of 2016 & Batch

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. 01 of 2015

A.No. 266 of 2015 & IA No. 428 of 2015 & 429 of 2015

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

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

A.No. 48 of 2015
23.03.2016

A.No. 298 of 2014

A.No. 29 of 2016 & IA No. 81 of 2016

A.No. 55 of 2016

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

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

A.No. 195 of 2015

A.No. 198 of 2015

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

A.No. 286 of 2015

A.No. 11 of 2016 & IA No. 22 of 2016 & 23 of 2016 & 58 of 2016

A.No. 67 of 2015 & 41 of 2015

A.No. 110 of 2015 & IA No. 176 of 2015 & 177 of 2015& A.No. 89 of 2015 & 90 of 2015 & IA No. 138 of 2015

A.No. 153 of 2015

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

A.No. 196 of 2015 & IA No. 335 of 2015 & A.No. 186 of 2015 & IA No. 318 of 2015 & OP No. 01 of 2015

A.No. 206 of 2014 & IA No. 439 of 2015

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

A.No. 271 of 2013

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

IA.No. 149 of 2016 & A.No. 185 of 2014

RP No. 04 of 2016 & IA No. 147 of 2016 in A.No. 255 of 2013
22.03.2016

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

A.No. 57 of 2016 & IA No. 144 of 2016 & 145 of 2016

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

A.No. 178 of 2015

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

A.No. 285 of 2015 & A.No. 82 of 2015 & IA No. 277 of 2015 & A.No. 136 of 2015 & 274 of 2015

IA No. 116 of 2016 in DFR No. 2667 of 2015

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

A.No. 179 of 2015

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

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

IA No. 98 of 2016 & DFR No. 1534 of 2015
21.03.2016

A.No. 10 of 2016 & IA No. 15 of 2016

A.No. 37 of 2016 & IA No. 93 of 2016

A.No. 44 of 2016

A.No. 54 of 2016 & IA No. 140 of 2016

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

A.No. 97 of 2015

A.No. 291 of 2015 & 292 of 2015

A.No. 294 of 2015 & IA No. 142 of 2016

IA No. 141 of 2016 in DFR No. 688 of 2016

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. 39 of 2016 & 119 of 2013 & IA No. 187 of 2013 & 147 of 2015

A.No. 56 of 2016 (Ref. DFR No. 2126 of 15)

A.No. 233 of 2015

A.No. 252 of 2014 & IA No. 426 of 2014

A.No. 260 of 2015 & IA No. 417 of 2015

A.No. 261 of 2015 & IA No. 418 of 2015

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
18.03.2016

A.No. 53 of 2016 & IA No. 138 of 2016

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

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

A.No. 265 of 2015

DFR No. 501 of 2015

DFR No. 821 of 2014

DFR No. 854 of 2013

DFR No. 1176 of 2013

DFR No. 1472 of 2015

DFR No. 1615 of 2014

DFR No. 2189 of 2013

DFR No. 2290 of 2013

DFR No. 2352 of 2014

DFR No. 2389 of 2013

DFR No. 2648 of 2013

DFR No. 2663 of 2015

DFR No. 2834 of 2014

DFR No. 3090 of 2014

DFR No. 3160 of 2014

EP No. 01 of 2015 in A.No. 256 of 2012 & IA No. 362 of 2015

A.No. 14 of 2016 & IA No. 26 of 2016

A.No. 172 of 2015

A.No. 227 of 2015 & IA No. 373 of 2015

DFR No. 1341 of 2015

IA No. 308 of 2015 & 309 of 2015 in DFR No. 1261 of 2015

A.No. 129 of 2015 & IA No. 2016 of 2015 & 216 of 2015 & A.No. 147 of 2015 & IA No. 241 of 2015

A.No. 193 of 2015

A.No. 229 of 2015 & IA Nos. 377 of 2015 & 67 of 2016

A.No. 230 of 2015 & IA No. 378 of 2015 & 66 of 2016

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & 483 of 2015 & 78 of 2016 & 79 of 2016 in A.No. 76 of 2013 & 82 of 2013

IA No. 395 of 2015 in DFR No. 1665 of 2015
17.03.2016

A.No. 181 of 2015

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

A.No. 42 of 2016

A.No. 51 of 2016 & IA No. 136 of 2016

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. 182 of 2015

A.No. 224 of 2015

A.No. 291 of 2015 & 292 of 2015

IA No. 124 of 2016 in A.No. 96 of 2015

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

A.No. 265 of 2013 & IA No. 357 of 2013 & 110 of 2014 & 159 of 2015 & A.No. 266 of 2013 & IA No. 358 of 2013 & 160 of 2015

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

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 09 of 2016 & 30 of 2016 & 31 of 2016 & 32 of 2016 & 75 of 2016

EP No. 01 of 2016 & IA No. 59 of 2016 & IA No. 101 of 2016

IA No. 451 of 2015 & 452 of 2015 in DFR No. 1512 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. 25 of 2014 & 179 of 2014
16.03.2016

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 22 of 2016 & IA No. 55 of 2016 & 56 of 2016 & 57 of 2016

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

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

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

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

IA No. 99 of 2016 & 100 of 2016 in DFR No. 281 of 2016

IA No. 105 of 2016 in DFR No. 1385 of 2015

A.No. 08 of 2016

A.No. 59 of 2014 & IA No. 111 of 2014 & A.No. 120 of 2014

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

A.No. 158 of 2015

A.No. 211 of 2015

A.No. 259 of 2015

A.No. 263 of 2015

A.No. 265 of 2013 & IA No. 357 of 2013 & 110 of 2014 & 159 of 2015 & A.No. 266 of 2013 & IA No. 358 of 2013 & 160 of 2015

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

A.No. 269 of 2014 & Batch
15.03.2016

A.No. 16 of 2015

A.No. 70 of 2015

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

IA No. 131 of 2016 in DFR No. 2534 of 2015

IA No. 134 of 2016 in DFR No. 32 of 2016

A.No. 50 of 2016 in IA No. 135 of 2016

A.No. 185 of 2014

A.No. 196 of 2015 & IA No. 335 of 2015 & A.No. 186 of 2015 & IA No. 318 of 2015 & OP No. 01 of 2015

A.No. 236 of 2015 & IA No. 388 of 2015

A.No. 316 of 2013 & IA No. 412 of 2013 & 89 of 2015

IA No. 130 of 2015 in DFR No. 1437 of 2015
14.03.2016

A.No. 11 of 2016 & IA No. 22 of 2016 & 23 of 2016 & 58 of 2016

A.No. 26 of 2016 & IA No. 72 of 2016 & 74 of 2016

A.No. 34 of 2016 & IA No. 87 of 2016 & 88 of 2016

A.No. 74 of 2015 & 102 of 2015

A.No. 100 of 2015

A.No. 210 of 2015

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

A.No. 257of 2015

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

IA No. 51 of 2016 & 52 of 2016 in DFR No. 2565 of 2015

IA No. 62 of 2016 in DFR No. 2452 of 2015

IA No. 63 of 2016 in DFR No. 2452 of 2015

A.No. 07 of 2016

A.No. 15 of 2016 & DFR No. 2299 of 2015

A.No. 146 of 2015

A.No. 148 of 2015

A.No. 212 of 2015 & 282 of 2015

A.No. 293 of 2015 & IA No. 476 of 2015 & 278 of 2015 & IA No. 455 of 2015 & 23 of 2016 & IA No. 61 of 2016 & IA No. 65 of 2016

A.No. 321 of 2013

IA No. 464 of 2015 in DFR No. 2126 of 2015
11.03.2016

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 27 of 2016

A.No. 32 of 2016 & A.No. 33 of 2016 & IA No. 86 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016

A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 120 of 2015 & IA No. 193 of 2015 & IA No. 40 of 2016

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

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

A.No. 181 of 2015

A.No. 218 of 2015

A.No. 230 of 2014 & 231 of 2014

A.No. 162 of 2015 & IA No. 260 of 2015 & 314 of 2015 & IA No. 109 of 2016

RP No. 01 of 2016 in A.No. 308 of 2013

A.No. 02 of 2016 & IA No. 02 of 2016

A.No. 46 of 2015

A.No. 67 of 2014 & 68 of 2014

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

A.No. 85 of 2015

A.No. 153 of 2014 & IA No. 133 of 2016

A.No. 205 of 2013

A.No. 296 of 2015 & IA No. 477 of 2015 & 478 of 2015 & IA No. 473 of 2015 in DFR No. 2430 of 2015 & IA No. 475 of 2015 in DFR No. 2377 of 2015 & A.No. 21 of 2016

IA No. 297 of 2015 in DFR No. 1264 of 2015
10.03.2016

A.No. 36 of 2016 & IA No. 91 of 2016

A.No. 126 of 2015

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

A.No. 195 of 2015

A.No. 219 of 2015

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

A.No. 238 of 2016 & 269 of 2015 & IA No. 434 of 2015 & 435 of 2015 & A.No. 12 of 2016 & IA No. 24 of 2016

IA No. 76 of 2016 & IA No. 77 of 2016 in DFR No. 159 of 2016

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

A.No. 30 of 2015

A.No. 48 of 2014

A.No. 92 of 2014

A.No. 169 of 2015

A.No. 217 of 2014 & IA No. 336 of 2014 & 42 of 2016 & 43 of 2016 & 44 of 2016 & 45 of 2016 & 46 of 2016 & 47 of 2016 & 48 of 2016 & 49 of 2016

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

A.No. 67 of 2015 & 41 of 2015
09.03.2016

IA No. 92 of 2016 in DFR No. 2566 of 2015

A.No. 41 of 2016 & IA No. 106 of 2016

A.No. 47 of 2016

A.No. 49 of 2016

A.No. 126 of 2015

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

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

A.No. 181 of 2015

A.No. 187 of 2015

A.No. 267 of 2015 & IA No. 430 of 2015 & IA No. 111 of 2016 & A.No. 213 of 2015 & IA No. 351 of 2015 & IA No. 110 of 2016

A.No. 282 of 2014

IA No. 121 of 2016 in DFR No. 111 of 2016

IA No. 122 of 2016 in DFR No. 112 of 2016

IA No. 123 of 2016 in DFR No. 113 of 2016

IA No. 126 of 2016 in DFR No. 523 of 2016

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

A.No. 155 of 2014

A.No. 252 of 2014 & IA No. 426 of 2014

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

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

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

IA No. 458 of 2015 in DFR No. 2385 of 2015 & IA No. 21 of 2016
08.03.2016

A.No. 48 of 2016

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

A.No. 118 of 2015

A.No. 126 of 2015

A.No. 207 of 2015

A.No. 218 of 2015

A.No. 270 of 2015

A.No. 269 of 2014 & 204 of 2014 & IA No. 320 of 2014 & 309 of 2014 & 188 of 2015 A.No. 205 of 2014 & IA No. 321 of 2014 & 216 of 2015 & IA No. 356 of 2015

A.No. 155 of 2015 & 156 of 2015

A.No. 252 of 2014 & IA No. 426 of 2014

A.No. 258 of 2015

A.No. 288 of 2014

A.No. 295 of 2015

A.No. 316 of 2013 & IA No. 412 of 2013 & 89 of 2015
04.03.2016

A.No. 02 of 2015 & IA No. 19 of 2016 & IA No. 19 of 2016

A.No. 44 of 2016

A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 47 of 2016

A.No. 74 of 2015 & 102 of 2015

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

A.No. 210 of 2015

A.No. 265 of 2014

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

IA No. 62 of 2016 in DFR No. 2452 of 2015

IA No. 63 of 2016 in DFR No. 2452 of 2015

IA No. 121 of 2016 in DFR No. 111 of 2016

IA No. 122 of 2016 in DFR No. 112 of 2016

IA No. 123 of 2016 in DFR No. 2470 of 2015

A.No. 03 of 2016 & IA No. 03 of 2016 & 04 of 2016 & A.No. 04 of 2016 & IA No. 05 of 2016 & 06 of 2016

A.No. 21 of 2015

A.No. 61 of 2015

A.No. 76 of 2015

A.No. 95 of 2015

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

A.No. 266 of 2015 & IA No. 428 of 2015 & 429 of 2015

IA No. 129 of 2016 in EP No. 01 of 2016 & IA No. 59 of 2016 & 101 of 2016 & 127 of 2016 & 129 of 2016
03.03.2016

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

A.No. 32 of 2016 & A.No. 33 of 2016 & IA No. 86 of 2016

A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 97 of 2015

A.No. 124 of 2015

A.No. 181 of 2015

A.No. 199 of 2015

A.No. 222 of 2015

A.No. 264 of 2014

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

A.No. 299 of 2015 & IA No. 479 of 2015

A.No. 306 of 2013 & A.No. 307 of 2013

A.No. 13 of 2016

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

A.No. 17 of 2014 & 18 of 2014

A.No. 33 of 2014 & IA No. 51 of 2010 & IA No. 323 of 2014 & A.No. 293 of 2013 & IA No. 390 of 2013

A.No. 58 of 2014

A.No. 140 of 2014

A.No. 161 of 2014

A.No. 244 of 2015 & A.No. 246 of 2015

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

A.No. 263 of 2013 & IA No. 353 of 2013

A.No. 328 of 2013 & IA No. 432 of 2013 & IA No. 324 of 2014

A.No. 25 of 2014 & 179 of 2014

A.No. 111 of 2015 & IA No. 190 of 2015 & A.No. 131 of 2015 & IA No. 209 of 2015
02.03.2016

A.No. 01 of 2014 & IA No. 05 of 2014

A.No. 40 of 2016

A.No. 42 of 2016

A.No. 98 of 2015

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

A.No. 197 of 2015

A.No. 200 of 2015 & 201 of 2015

A.No. 220 of 2015

A.No. 224 of 2015

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

DFR No. 316 of 2016

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

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

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

A.No. 67 of 2015 & 41 of 2015

A.No. 21 of 2016

A.No. 211 of 2015

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

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

A.No. 243 of 2015 & IA No. 396 of 2015 & 397 of 2015 & 426 of 2015

A.No. 250 of 2014 & 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

A.No. 296 of 2015 & IA No. 477 of 2015 & 478 of 2015

IA No. 473 of 2015 & 474 of 2015 in DFR No. 2430 of 2015 & IA No. 475 of 2015 in DFR No. 2377 of 2015
01.03.2016

A.No. 20 of 2015 & 21 of 2015

A.No. 34 of 2016 & IA No. 87 of 2016 & 88 of 2016

A.No. 82 of 2015 & IA No. 277 of 2015 & A.No. 136 of 2015 & 274 of 2015

A.No. 92 of 2015

A.No. 181 of 2015

A.No. 247 of 2015

A.No. 257 of 2015

A.No. 285 of 2015

IA No. 36 of 2015 in DFR No. 2056 of 2015

IA No. 124 of 2016 in A.No. 96 of 2015

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

A.No. 47 of 2014

A.No. 89 of 2015 & IA No. 137 of 2015 & A.No. 90 of 2015 & IA No. 138 of 2015

A.No. 110 of 2015 & IA No. 176 of 2015

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

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

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

A.No. 290 of 2015 & IA No. 470 of 2015

A.No. 297 of 2015 & IA No. 12 of 2016
29.02.2016

A.No. 10 of 2016 & IA No. 15 of 2016

A.No. 19 of 2016

A.No. 73 of 2015

A.No. 74 of 2015 & 102 of 2015

A.No. 119 of 2015

A.No. 126 of 2015

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

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

IA No. 27 of 2016 & 28 of 2016 in DFR No. 2110 of 2015

A.No. 157 of 2015

A.No. 173 of 2015

A.No. 238 of 2014

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

IA No. 465 of 2015 in DFR No. 2125 of 2015
26.02.2016

A.No. 17 of 2015 & 18 of 2015

A.No. 139 of 2015

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

A.No. 175 of 2015

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

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

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

A.No. 268 of 2015 & IA No. 433 of 2015

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

A.No. 274 of 2015

A.No. 298 of 2015
25.02.2016

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

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

DFR No. 316 of 2016

IA No. 116 of 2016 in DFR No. 2667 of 2015

A.No. 39 of 2016

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

A.No. 154 of 2015 & IA No. 252 of 2015 & 296 of 2015 & IA No. 33 of 2016

A.No. 166 of 2015 & Batch

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

DFR No. 1693 of 2015

DFR No. 1694 of 2015

A.No. 25 of 2014 & 179 of 2014
24.02.2016

A.No. 16 of 2015

A.No. 20 of 2016 & IA No. 50 of 2016

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

A.No. 164 of 2015 & IA No. 264 of 2015 & A.No. 165 of 2015 7 IA No. 267 of 2015

A.No. 29 of 2015

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

A.No. 253 of 2015

A.No. 254 of 2015

A.No. 256 of 2015

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

A.No. 289 of 2015

A.No. 166 of 2015 & Batch
23.02.2016

A.No. 11 of 2016 & IA No. 22 of 2016 & 23 of 2016 & 58 of 2016

A.No. 37 of 2016 & IA No. 93 of 2016

A.No. 41 of 2016 & IA No. 106 of 2016

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

EP No. 01 of 2015 & A.No. 256 of 2012 & IA No. 362 of 2015

IA No. 51 of 2015 & 52 of 2016 in DFR No. 2565 of 2015

IA No. 102 of 2016 in DFR No. 2470 of 2015

A.No. 185 of 2015

A.No. 206 of 2014 & IA No. 439 of 2015

A.No. 235 of 2014 & IA No. 161 of 2015 & 316 of 2015 & 236 of 2014 & IA No. 162 of 2015

A.No. 271 of 2013

A.No. 281 of 2015

A.No. 321 of 2013

IA No. 97 of 2016 in IA No. 475 of 2015 in DFR No. 2377 of 2015
22.02.2016

A.No. 121 of 2015

A.No. 139 of 2015

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

A.No. 162 of 2015 & IA No. 260 of 2015 & 314 of 2015 & IA No. 109 of 2016

A.No. 174 of 2015

A.No. 181 of 2015

A.No. 198 of 2015

A.No. 231 of 2015 & 251 of 2015

IA No. 17 of 2016 in DFR No. 2440 of 2015

IA No. 27 of 2016 & 28 of 2016 in DFR No. 2110 of 2015

RP No. 01 of 2016 in A.No. 308 of 2013

A.No. 175 of 2014 & 180 of 2014 & IA No. 292 of 2014

A.No. 235 of 2014 & IA No. 161 of 2015 & 316 of 2015

A.No. 250 of 2015

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

IA No. 97 of 2016 in IA No. 475 of 2015 in DFR No. 2377 of 2015

IA No. 458 of 2015 in DFR No. 2385 of 2015 & IA No. 21 of 2016
19.02.2016

A.No. 224 of 2015

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

A.No. 265 of 2015

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

A.No. 57 of 2014

A.No. 107 of 2015

A.No. 117 of 2015

A.No. 211 of 2015

A.No. 249 of 2015

A.No. 262 of 2015
18.02.2016

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

A.No. 38 of 2016

A.No. 187 of 2015

A.No. 195 of 2015

A.No. 230 of 2014 & 231 of 2014

DFR No. 2472 of 2015

DFR No. 2583 of 2015

IA No. 104 of 2016 & 105 of 2016 in DFR No. 1385 of 2015

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

A.No. 239 of 2015 & 240 of 2015 & IA No. 393 of 2015 & A.No. 241 of 2015 & IA No. 394 of 2015 & 203 of 2015

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

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

EP No. 01 of 2016 & IA No. 59 of 2016 & 101 of 2016

IA No. 98 of 2016 in DFR No. 1534 of 2015
17.02.2016

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

A.No. 06 of 2016

A.No. 36 of 2016 & IA No. 91 of 2016

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

A.No. 97 of 2015

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

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

IA No. 99 of 2016 & 100 of 2016 in DFR No. 281 of 2016

IA No. 103 of 2016 in DFR No. 32 of 2016

A.No. 64 of 2015 & IA No. 92 of 2015 & 121 2015 & 131 of 2015 & 136 of 2015

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

A.No. 03 of 2016 & IA No. 03 of 2016 & 04 of 2016

A.No. 04 of 2016 & IA No. 05 of 2016 & 06 of 2016

A.No. 138 of 2015

A.No. 238 of 2014
16.02.2016

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 70 of 2014

A.No. 127 of 2015

IA No. 92 of 2016 in DFR No. 2566 of 2015

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

A.No. 108 of 2015

A.No. 157 of 2015

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

A.No. 233 of 2015

IA No. 451 of 2015 & 452 of 2015 in DFR No. 1512 of 2015
15.02.2016

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

A.No. 199 of 2015

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

DFR No. 32 of 2016

IA No. 36 of 2015 in DFR No. 2056 of 2015

IA No. 39 of 2016 in DFR No. 2570 of 2015

IA No. 94 of 2016 in A.No. 181 of 2015

A.No. 29 of 2015 & 47 of 2014 & 48 of 2014

A.No. 59 of 2014 & IA No. 111 of 2014 & A.No. 120 of 2014

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

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

A.No. 263 of 2013 & IA No. 353 of 2013

A.No. 271 of 2013
12.02.2016

A.No. 16 of 2015

A.No. 16 of 2016 & IA No. 34 of 2016

A.No. 27 of 2016

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

A.No. 140 of 2015

A.No. 141 of 2015 & 283 of 2014

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

A.No. 289 of 2014

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

A.No. 19 of 2014

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

A.No. 23 of 2016 & IA No. 61 of 2016

A.No. 24 of 2016 & IA No. 65 of 2016

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

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

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

A.No. 293 of 2015 & IA No. 476 of 2015

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

A.No.02 of 2016 & IA No. 02 of 2016

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

A.No. 269 of 2014 & Batch
11.02.2016

A.No. 10 of 2016 & IA No. 15 of 2016

A.No. 22 of 2016 & IA No. 55 of 2016, 56 of 2016, 57 of 2016

A.No. 32 of 2016

A.No. 33 of 2016 & IA No. 86 of 2016

A.No. 35 of 2016 & IA No. 89 of 2016, 90 of 2016

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

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

A.No. 152 of 2015

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

A.No. 294 of 2015

IA No. 73 of 2016 in DFR No. 2645 of 2015

A.No. 29 of 2015 & A.No. 47 of 2014 & 48 of 2014

A.No. 196 of 2015 & IA No. 335 of 2015, A.No. 186 of 2015 & IA No. 318 of 2015 & OP No. 01 of 2015

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

A.No. 269 of 2014 & Batch

IA No. 70 of 2016 in DFR No. 152 of 2016 in A.No. 177 of 2015
10.02.2016

A.No. 25 of 2016 & IA No. 71 of 2016

A.No. 26 of 2016 & IA No. 72 of 2016 & 74 of 2016

A.No. 30 of 2016 & IA No. 82 of 2013 & 83 of 2013

A.No. 34 of 2016 & IA No. 87 of 2016 & 88 of 2016

A.No. 73 of 2015

DFR No. 2472 of 2015

DFR No. 2583 of 2015

IA No. 76 of 2016 & IA No. 77 of 2016 in DFR No. 159 of 2016

A.No. 31 of 2016 & IA No. 84 of 2016 & 85 of 2016

A.No. 291 of 2015 & 292 of 2015

DFR No. 32 of 2016

A.No. 101 of 2015

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

A.No. 153 of 2015

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

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

A.No. 328 of 2013 & IA No. 432 of 2013 & 324 of 2014

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

A.No. 233 of 2014 & IA No. 370 of 2014, 371 of 2014 & A.No. 266 of 2014
09.02.2016

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. 86 of 2015 & IA No. 425 of 2015

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

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

IA No. 62 of 2016 in DFR No. 2452 of 2015

IA No. 63 of 2016 in DFR No. 2452 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. 229 of 2015 & IA No. 377 of 2015 & IA No. 67 of 2016

A.No. 230 of 2015 & IA No. 378 of 2015 & IA No. 66 of 2016

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

A.No. 268 of 2015 & IA No. 433 of 2015

IA No. 38 of 2016 in A.No. 179 of 2015

IA No. 480 of 2015 in A.No. 281 of 2015 & IA No. 460 of 2015 & 09 of 2016, 30 of 2016, 31 of 2016, 32 of 2016, 75 of 2016

A.No. 114 of 2015 & IA No. 190 of 2015 & A.No. 131 of 2015 & IA No. 209 of 2015
08.02.2016

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

A.No. 19 of 2016

A.No. 70 of 2015

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

A.No. 170 of 2015

A.No. 265 of 2014

A.No. 285 of 2015

A.No. 286 of 2015

A.No. 298 of 2014

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

A.No. 33 of 2014 & IA No. 51 of 2014 & 323 of 2014, A.No. 293 of 2013 & IA No. 390 of 2013

A.No. 76 of 2015

A.No. 108 of 2015

A.No. 167 of 2015, 159 of 2015 & A.No. 160 of 2015

A.No. 239 of 2015, 240 of 2015 & IA No. 393 of 2015, A.No. 241 of 2015 & IA No. 394 of 2015 & A.No. 203 of 2015

IA No. 414 of 2015 & 415 of 2015

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

IA No. 450 of 2015 in DFR No. 1410 of 2015
05.02.2016

A.No. 19 of 2014

A.No. 214 of 2015 & 215 of 2015

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

A.No. 277 of 2014 & 278 of 2014 A.No. 65 of 2015, 66 of 2015, 56 of 2015 & A.No. 07 of 2015 & IA No. 09 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. 04 of 2013

A.No. 213 of 2014 & IA No. 333 of 2014 & IA No. 214 of 2015

A.No. 292 of 2014 & IA No. 457 of 2014 & IA No. 25 of 2015

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

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

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

A.No. 25 of 2014 & 179 of 2014

IA No. 18 of 2016 in EP No. 02 of 2015 in A.No. 76 of 2013 & 82 of 2013

RP No. 03 of 2016 & IA No. 53 of 2016 in A.No. 247 of 2015

A.No. 47 of 2015 & 32 of 2015

A.No. 170 of 2014

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

A.No. 193 of 2015

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

EP No. 02 of 2015 & IA No. 466 of 2015, 482 of 2015, 483 of 2015 & IA No. 78 of 2016 & 79 of 2016 in A.No. 76 of 2013 & A.No. 82 of 2013
04.02.2016

A.No. 23 of 2016 & IA No. 61 of 2016

A.No. 24 of 2016 & IA No. 65 of 2016

A.No. 195 of 2015

A.No. 203 of 2014

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

A.No. 215 of 2014

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

A.No. 48 of 2015

A.No. 180 of 2015

A.No. 212 of 2015 & 282 of 2015

A.No. 246 of 2014 & IA No. 256 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. 18 of 2016 in EP No. 02 of 2015 in A.No. 76 of 2013 & 82 of 2013

CP No. 01 of 2016 & IA No. 59 of 2016
03.02.2016

A.No. 100 of 2015

A.No. 118 of 2015

A.No. 124 of 2015

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

A.No. 219 of 2015 & IA No. 358 of 2015

IA No. 64 of 2016 in DFR No. 2645 of 2015

A.No. 85 of 2015

A.No. 258 of 2015

A.No. 260 of 2015 & IA No. 417 of 2015

A.No. 261 of 2015 & IA No. 418 of 2015

IA No. 60 of 2016 in A.No. 221 of 2014

IA No. 332 of 2015 in DFR No. 1577 of 2015 & A.No. 191 of 2015 & Batch
02.02.2016

A.No. 74 of 2015 & A.No. 102 of 2015

A.No. 92 of 2015

A.No. 126 of 2015

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

DFR No. 2472 of 2015

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

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

RP No. 01 of 2016 in A.No. 308 of 2013

A.No. 17 of 2014 & IA No. 23 of 2014 & A.No. 18 of 2014 & IA No. 24 of 2014

A.No. 46 of 2015

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

A.No. 265 of 2013 & IA No. 357 of 2013 & 110 of 2014 & 159 of 2015 & A.No. 266 of 2013 & IA No. 358 of 2013 & 160 of 2015

IA No. 458 in DFR No. 2385 of 2015
01.02.2016

A.No. 82 of 2015 & IA No. 277 of 2015 & A.No. 136 of 2015

A.No. 224 of 2015

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

A.No. 264 of 2014

A.No. 306 of 2013 & 307 of 2013

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

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

RP No. 01 of 2016 in A.No. 308 of 2013

A.No. 72 of 2015

A.No. 23 of 2015 & IA No. 47 of 2015, A.No. 24 of 2015, 25 of 2015, 26 of 2015 & A.No. 296 of 2014 & IA No. 460 of 2014 & 461 of 2014

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

A.No. 185 of 2013 & IA No. 254 of 2013 & 170 of 2014 & A.No. 264 of 2013 & IA No. 195 of 2014

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

RP No. 03 of 2016 & IA No. 53 of 2016 in A.No. 247 of 2015
29.01.2016

A.No. 70 of 2015

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

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

A.No. 282 of 2014

IA No. 27 of 2016 & 28 of 2016 in DFR No. 2110 of 2015

IA No. 51 of 2016 & 52 of 2016 in DFR No. 2565 of 2015

A.No. 135 of 2014 & 81 of 2014

A.No. 148 of 2015

A.No. 259 of 2015

A.No. 263 of 2015

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

A.No. 25 of 2014 & 179 of 2014
28.01.2016

A.No. 05 of 2016

A.No. 22 of 2016 & IA No. 55 of 2016, 56 of 2016, 57 of 2016

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

A.No. 171 of 2015 & IA No. 181 of 2015 & A.No. 128 of 2015 & IA No. 203 of 2015, 204 of 2015

EP No. 01 of 2015 & A.No. 256 of 2012 & IA No. 362 of 2015

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

A.No. 104 of 2015

A.No. 106 of 2015

A.No. 185 of 2014

A.No. 236 of 2015 & IA No. 388 of 2015

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

A.No. 215 of 2014

A.No. 255 of 2014
27.01.2016

A.No. 11 of 2016 & IA No. 22 of 2016, 23 of 2016 & 58 of 2016

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

A.No. 21 of 2016

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

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

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

IA No. 36 of 2015 in DFR No. 2056 of 2015

A.No. 269 of 2014 & Batch

A.No. 30 of 2015

A.No. 60 of 2014

A.No. 256 of 14 & Batch

A.No. 266 of 2015 & IA No. 428 of 2015 & 429 of 2015

A.No. 277 of 2015 & IA No. 453 of 2015
25.01.2016

A.No. 97 of 2015

A.No. 139 of 2015

A.No. 176 of 2016 & IA No. 364 of 2015, 368 of 2015, 424 of 2015 & IA No. 54 of 2016

A.No. 207 of 2015

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

IA No. 39 of 2016 in DFR No. 2570 of 2015

A.No. 61 of 2015

A.No. 95 of 2015
22.01.2016

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

RP No. 02 of 2016 in A.No. 202 of 2014

A.No. 12 of 2016 & IA No. 24 of 2016

A.No. 20 of 2016 & IA No. 50 of 2016

A.No. 197 of 2015

A.No. 222 of 2014 & IA No. 581 of 2015, 125 of 2015 & A.No. 223 of 2014 & IA No. 59 of 2015, 126 of 2015

A.No. 238 of 2015 & A.No. 269 of 2015 & IA No. 434 of 2015 & 435 of 2015

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

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

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

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

A.No. 271 of 2013
21.01.2016

A.No. 16 of 2016 & IA No. 34 of 2016

A.No. 70 of 2015

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

A.No. 93 of 2015 & IA No. 141 of 2015 & Batch

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

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

A.No. 129 of 2015 & IA No. 206 of 2015 & IA No. 216 of 2015 & A.No. 147 of 2015 & IA No. 241 of 2015

A.No. 158 of 2015

A.No. 184 of 2013 & IA No. 253 of 2013 & IA No. 171 of 2014 & A.No. 305 of 2013 & IA No. 399 of 2013 & IA No. 194 of 2014

DFR No. 1693 of 2015

DFR No. 1694 of 2015

IA No. 38 of 2016 in A.No. 179 of 2015

A.No. 233 of 2014 & 266 of 2014
20.01.2016

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

A.No. 73 of 2015

A.No. 200 of 2015 & 201 of 2015

A.No. 218 of 2015 & 181 of 2015

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

IA No. 14 of 2016 in DFR No. 2405 of 2015

IA No. 27 of 2016 & 28 of 2016 in DFR No. 2110 of 2015

IA No. 29 of 2016 in DFR No. 2565 of 2015

RP No. 02 of 2016 in A.No. 202 of 2014

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

A.No. 107 of 2015

A.No. 117 of 2015

A.No. 146 of 2015

A.No. 300 of 2015 & IA No. 481 of 2015

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

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

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

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

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

IA No. 10 of 2016 in A.No. 177 of 2015
19.01.2016

A.No. 70 of 2015

A.No. 97 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. 212 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. 270 of 2015

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

A.No. 166 of 2015 & Batch

A.No. 206 of 2014 & IA No. 439 of 2015

EP No. 02 of 2015 in A.No. 76 of 2013 & 82 of 2013 & IA No. 466 of 2015 & IA No. 18 of 2016

A.No. 34 of 2015
18.01.2016

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

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

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

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

A.No. 70 of 2015

A.No. 119 of 2015

A.No. 121 of 2015

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

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

A.No. 175 of 2015

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

A.No. 222 of 2015

IA No. 17 of 2016 in DFR No. 2440 of 2015

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

A.No. 89 of 2015 & IA No. 137 of 2015 & A.No. 90 of 2015 & IA No. 138 of 2015

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

A.No. 153 of 2014

A.No. 155 of 2014

A.No. 205 of 2013

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. 297 of 2015 in DFR No. 1264 of 2015

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

A.No. 215 of 2014
15.01.2016

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

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

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

A.No. 06 of 2016

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

A.No. 178 of 2015

A.No. 220 of 2015

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

A.No. 299 of 2015 & IA No 479 of 2015

EP No. 01 of 2015 in A.No. 256 of 2012 & IA No. 362 of 2015

A.No. 254 of 2015

A.No. 256 of 2015

IA No. 480 of 2015 in A.No. 281 of 2015 & IA No. 460 of 2015 & IA No. 09 of 2016, 30 of 2016, 31 of 2016, 32 of 2016

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

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

A.No. 96 of 2015
14.01.2016

A.No. 10 of 2016 & IA No. 15 of 2016

A.No. 11 of 2016 & IA No. 22 of 2016 & 23 of 2016

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

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

A.No. 257 of 2015

IA No. 16 of 2016 in DFR No. 2511 of 2015

A.No. 69 of 2014
13.01.2016

A.No. 199 of 2015

A.No. 247 of 2015

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

A.No. 265 of 2015

A.No. 289 of 2014

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

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

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

A.No. 02 of 2016 & IA No. 02 of 2016

A.No. 169 of 2015

A.No. 179 of 2015

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

A.No. 243 of 2015 & IA No. 396 of 2015, 397 of 2015 & 426 of 2015

A.No. 253 of 2015

A.No. 01 of 2014 & IA No. 05 of 2014

A.No. 98 of 2015

A.No. 230 of 2014 & 231 of 2014
12.01.2016

A.No. 02 of 2015 & IA No. 389 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. 69 of 2015 & IA No. 105 of 2015 & A.No. 75 of 2015

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

A.No. 127 of 2015

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

A.No. 152 of 2015

A.No. 182 of 2015

A.No. 210 of 2015

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

A.No. 07 of 2016 & IA No. 13 of 2016

A.No. 08 of 2016

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

A.No. 58 of 2014

A.No. 59 of 2014 & 120 of 2014

A.No. 69 of 2014

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

DFR No. 2299 of 2015

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

A.No. 255 of 2014

A.No. 293 of 2014 & 279 of 2014
11.01.2016

A.No. 97 of 2014 & Batch

A.No. 47 of 2015 & 32 of 2015

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

A.No. 139 of 2015

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

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

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

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

IA No. 410 of 2015 in DFR No. 1586 of 2015

A.No. 01 of 2016 & IA No. 01 of 2016

A.No. 09 of 2016

A.No. 29 of 2015, A.No. 47 of 2014 & A.No. 48 of 2014

A.No. 135 of 2014 & A.No. 81 of 2014

A.No. 239 of 2015, A.No. 240 of 2015, A.No. 241 of 2015 & A.No. 203 of 2015

A.No. 244 of 2015 & A.No. 246 of 2015

A.No. 250 of 2015

A.No. 295 of 2015

A.No. 02 of 2015

A.No. 70 of 2014

A.No. 293 of 2014, 279 of 2014 & 255 of 2014
08.01.2016

A.No. 97 of 2014 & Batch

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

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

A.No. 170 of 2015

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

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

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

A.No. 116 of 2015

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

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

IA No. 210 of 2015 & 211 of 2015 in DFR No. 1083 of 2015

A.No. 55 of 2015

A.No. 114 of 2015 & 131 of 2015

A.No. 141 of 2015 & 283 of 2014

A.No. 67 of 2014 & 68 of 2014

A.No. 79 of 2014

A.No. 92 of 2014

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

A.No. 258 of 2015

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

IA No. 486 of 2015 & 318 of 2015 in A.No. 186 of 2015
07.01.2016

A.No. 97 of 2014 & Batch

A.No. 140 of 2015

A.No. 174 of 2015

A.No. 231 of 2015 & 251 of 2015

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

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

A.No. 17 of 2015 & 18 of 2015

A.No. 203 of 2014

A.No. 291 of 2015

A.No. 292 of 2015

IA No. 446 in DFR No. 1602 of 2015

A.No. 140 of 2014

A.No. 155 of 2015 & 156 of 2015

A.No. 156 of 2015

A.No. 161 of 2014

A.No. 257 of 2014

A.No. 274 of 2015

DFR No. 1437 of 2015

IA No. 480 of 2015 in A.No. 281 of 2015 & IA No. 460 of 2015 & IA No. 09 of 2016
06.01.2016

A.No. 97 of 2014 & Batch

A.No. 05 of 2016

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. 118 of 2015

A.No. 224 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

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

A.No. 67 of 2015 & 41 of 2015

A.No. 86 of 2015

A.No. 265 of 2014

A.No. 298 of 2014

A.No. 175 of 2014 & A.No. 180 of 2014 & IA No. 292 of 2014

A.No. 210 of 2014

A.No. 290 of 2015 & IA No. 470 of 2015

A.No. 296 of 2015 & IA No. 477 OF 2015, 478 of 2015

A.No. 297 of 2015

IA No. 395 of 2015 in DFR No. 1665 of 2015
05.01.2016

A.No. 97 of 2014 & Batch

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

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

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

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

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

A.No. 170 of 2014

A.No. 185 of 2015

DFR No. 1693 of 2015

DFR No. 1694 of 2015

A.No. 48 of 2015

A.No. 100 of 2015

A.No. 124 of 2015
04.01.2016

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

A.No. 20 of 2015 & 21 of 2015

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

A.No. 225 of 2014

A.No. 321 of 2013

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

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