IA No. 1854 of 2018 in DFR No. 5005 of 2018

IA No. 1866 of 2018 in DFR No. 5029 of 2018

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

IA No. 762 of 2018 in DFR No. 1540 of 2018

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

IA No. 762 of 2018 in DFR No. 1540 of 2018

IA NO. 1834 OF 2018 IN IA NO. 1835 OF 2018 IN A.No. 77 OF 2018

IA No. 1481 of 2018 in DFR No. 2962 of 2018

IA No. 1838 & 1837 OF 2018 IN DFR No. 3446 OF 2018

A.No. 384 of 2018

A.No. 336 OF 2018

A.No. 352 of 2018

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

A.No. 82 of 2018 & IA No. 1615 of 2018

A.No. 119 of 2018 & IA No. 577 & 1827 of 2018

IA No. 936 of 2018 in DFR No. 1379 of 2018

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

A.No. 306 of 2018 & IA No. 1860 of 2018

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

A.No. 195 of 2016

A.No. 78 of 2016

A.No. 135 of 2016

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

A.No. 327 of 2016

A.No. 83 of 2017

A.No. 179 of 2017

IA No. 1844 of 2018 in DFR No. 4321 of 2018

IA No. 1845 of 2018 in DFR No. 4462 of 2018

IA No. 1846 of 2018 in DFR No. 4463 of 2018

IA No. 1847 of 2018 in DFR No. 4464 of 2018

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

IA No. 1816 & 1817 of 2018 in DFR No. 4278 of 2018

IA No. 1821 & 1820 of 2018 in DFR No. 3603 of 2018

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

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

A.No. 294 of 2018 & IA No. 1510 of 2018

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

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

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

DFR No. 3364 of 2018 & IA No. 1688 of 2018

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

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

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

A.No. 299 of 2018 & IA Nos. 1289, 1288 & 1290 of 2018

IA No. 743 of 2018 in A.No. 159 of 2018 & IA Nos. 761,1677,1808,1809 & 765 of 2018 & IA No. 753 in A.No. 160 of 2018 & Batch

A.No. 198 of 2016

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

IA No. 1840 of 2018 in A.No. 254 of 2018 & IA No. 1060 of 2018

IA No. 1501 of 2018 in A.No. 232 of 2014 & IA No. 1659 of 2018

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

A.No. 382 of 2018

IA Nos. 88 of 2018 & 247 of 2018 in A No. 19 of 2018

OP No. 01 of 2018 & IA No. 1770 of 2018

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

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

IA NO. 1834 OF 2018 IN IA NO. 1835 OF 2018 IN A.No. 77 OF 2018

A.No. 383 of 2018

A.No. 312 of 2018

A.No. 205 of 2018

A.No. 228 of 2015

A.No. 294 of 2015

IA No. 1802 of 2018 in DFR No. 4918 of 2018

IA No. 1803 of 2018 in DFR No. 4919 of 2018

A.No. 192 of 2017

A.No. 205 of 2017 & IA No. 1539 of 2018

A.No. 358 of 2017 & IA Nos. 1583 & 1612 of 2018

A.No. 361 of 2017 & IA No. 1582 of 2018

A.No. 367 of 2017 & IA No. 1584 of 2018

RP.No. 03 of 2018 in A.No. 226 of 2016

A.No. 139 of 2018

A.No. 263 of 2018 & IA No. 1022 of 2018

A.No. 304 of 2018 & IA Nos. 1276 & 1390 of 2018

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

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

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

A.No. 01 of 2017

A.No. 238 of 2017

A.No. 84 of 2018 & IA No. 419 of 2018

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

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

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

A.No. 06 of 2017

A.No. 50 of 2017

IA Nos. 1783 & 1599 of 2018 in DFR No. 3301 of 2018

RP No. 06 of 2018 in A.No. 201 of 2017

IA No. 1790 of 2018 in DFR No. 3511 of 2018

A.No. 363 of 2018

A.No. 368 of 2018

A.No. 377 of 2018 & IA No. 825 of 2018 & IA No. 824 of 2018

A.No. 378 of 2018

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

A.No. 111 of 2018 & IA No. 265 of 2018 & IA No. 1793 of 2018

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

A.No. 190 of 2018 & IA No. 878 of 2018 & IA No. 1657 of 2018

A.No. 264 of 2018

A.No. 169 of 2018

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

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

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

A.No. 311 of 2018 & IA No. 1531, 1468 & 1467 of 2018

A.No. 315 of 2018 & IA Nos. 1523 & 1522 of 2018

IA No. 1684 of 2018 in DFR No. 4577 of 2018

IA No. 1685 of 2018 in DFR No. 4578 of 2018

IA NO. 1732 OF 2018 IN DFR NO. 4723 OF 2018

IA No. 1733 of 2018 in DFR No. 4724 of 2018

A.No. 370 of 2018 & IA No. 1798 of 2018

A.No. 375 of 2018 & IA Nos. 1811 & 1810 of 2018

A.No. 271 of 2017

A.No. 306 of 2016 & IA No. 1473 of 2018

A.No. 287 of 2017

A.No. 234 of 2018

IA No. 1591 of 2018 in A. No. 332 of 2018 & IA No. 1592 of 2018

IA No. 159 of 2018 in A. No. 333 of 2018 & IA No. 1594 of 2018

A.No. 304 of 2016

IA No. 126 of 2018 in EP No. 01 of 2017 in 228 of 2012

A.No. 228 of 2017 & IA No. 328 of 2017

A.No. 15 of 2016

A.No. 256 & 257 of 2016

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

A.No. 262 of 2016

A.No. 137 of 2017

IA NO. 1812 OF 2018 IN DFR NO. 4871 OF 2018

IA No. 1625 of 2018 in DFR No. 3733 of 2018

IA Nos. 1781 & 1782 of 2018 in DFR No. 3770 of 2018

IA No. 1788 & 1789 of 2018 in IA No. 3520 of 2018 in DFR No. 3520 of 2018

IA No. 1792 of 2018 in DFR No. 4515 of 2018

IA Nos. 1816 & 1817 of 2018 in DFR No. 4278 of 2018

A.No. 307 of 2018

A.No. 376 of 2018

A.No. 358 of 2018

A.No. 168 of 2018

A.No. 245 of 2018

A.No. 250 of 2018

A.No. 302 of 2018

A.No. 279 of 2018

IA No. 88 of 2018 & IA No. 247 of 2018 in A.No. 19 of 2018 279 of 2018

A.No. 26 of 2013 A.No. 49 OF 2013, A.NO. 144 OF 2014 & IA NO. 244 OF 2014 A.NO. 166 OF 2015 & IA NO. 269 OF 2015

A.No. 140 of 2015

A.No. 46 of 2018

A.No. 90 of 2018

OP No. 03 of 2018 & IA No. 470 of 2018

IA No. 1738 of 2018 in DFR No. 4361 of 2018

IA No. 1742 of 2018 in DFR No. 4475 of 2018

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

A.No. 340 of 2016 & IA No. 743 of 2016 & IA No. 703 of 2018

A.No. 370 of 2018 & IA Nos. 1798 of 2018 & 1797 of 2018

A.No. 195 of 2016

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

A.No. 291 of 2016 & 92 of 2017

A.No. 306 of 2016 & IA No. 1473 of 2018

A.No. 322 of 2016 & IA No. 671 of 2016 & A.No. 333 of 2016 & IA No. 711 of 2016

A.No. 344 of 2016

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

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

A.No. 39 of 2018

A.No. 145 of 2018 & IA No. 690 of 2018

IA No. 1085 of 2018 in DFR 2307 of 2018

IA No. 1501 of 2018 in A.No. 232 of 2014 & IA No. 1659 of 2018

RP 09 of 2018 in A.No. 268 of 2015 & IA 1422 of 2018

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

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

OP No. 01 of 2018 & IA No. 1770 of 2018

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

IA NO. 1661 OF 2018 IN DFR NO. 4515 OF 2018

IA NO. 1490 OF 2018 IN DFR NO.2991 OF 2018

A.No. 246 OF 2018

A.No. 336 OF 2018

A.No. 08 OF 2016

A.No. 354 OF 2017

A.No. 107 OF 2018

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

A.No. 84 OF 2018 & IA NO. 419 OF 2018

IA No. 1784 of 2018 in DFR No. 4839 of 2018

IA No. 1785 of 2018 in DFR No. 4840 of 2018

IA No. 1795 of 2018 in DFR No. 4876 of 2018

IA No. 1796 of 2018 in DFR No. 4877 of 2018

IA No. 1799 of 2018 in DFR No. 4243 of 2018

IA No. 1550 of 2018 in DFR No. 3127 of 2018

A.No. 369 of 2017

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

A.No. 01 of 2016 & A.No. 09 of 2016 & A.No. 20 of 2016 & IA No. 50 of 2016 & A.No. 26 of 2016 & IA No. 72 of 2016 & A.No. 297 of 2016

A.No. 171 of 2016

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

A.No. 154 of 2017

A.No. 155 of 2017

A.No. 220 of 2017 & 223 of 2017

A.No. 341 of 2017 & IA No. 686 of 2017 & A.no. 342 of 2017 & IA No. 688 of 2017

A.No. 364 of 2017 & IA No. 1016 of 2018

A.No. 373 of 2017

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

A.No. 74 OF 2018

IA No. 1787 OF 2018 IN DFR No. 4836 OF 2018

IA NO. 823 OF 2018 IN DFR NO. 1703 OF 2018

IA NO. 1553 OF 2018 IN DFR NO. 3178 OF 2018

A.No. 371 OF 2018 & IA NO. 734 OF 2018

A.No. 372 OF 2018 & IA NO. 1155 & 1157 OF 2018

A.No. 215 OF 2018 A.No. 232 OF 2018 & IA NO. 1126 OF 2018 & IA NO.1768 OF 2018

A.No. 32 OF 2018

A.No. 188 OF 2018

A.No. 242 OF 2015

A.No. 46 OF 2018

A.No. 340 of 2016 & IA No. 743 of 2016 & IA No. 703 of 2018

IA Nos. 1753 & 1754 of 2018 in DFR No. 2986 of 2018

A.No. 364 of 2018

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

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

IA Nos. 1215, 1299, 1204 & 1298 of 2018 in A.No. 261 of 2018 & IA No. 1214 of 2018

A.No. 199 of 2017

A.No. 41 of 2018 & IA No. 326 of 2018 & 554 of 2018

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

A.No. 37 of 2016

A.No. 71 of 2016

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

A.No. 169 of 2016

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

A.No. 379 of 2017 & IA Nos. 1157 of 2017 & 1759 of 2018

A.No. 297 of 2018 & IA No. 1245, 1246, 1250, 1327, 1507, 1558 of 2018

A.No. 300 of 2018 & IA No. 1247, 1248, 1251, 1326, 1320, 1508, 1559 of 2018

A.No. 102 of 2016 & IA No. 307 of 2017 & IA No. 549 of 2018

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

A.No. 266 of 2017 & IA No. 1620 of 2018

A.No. 267 of 2017 & IA No. 1619 of 2018

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

IA No. 1783 & IA No. 1599 of 2018

RP.No. 06 of 2018 in A.No. 201 of 2017

IA Nos. 1765 & 1763 of 2018 in DFR No. 3298 of 2018

A.No. 363 of 2018

A.No. 294 of 2018 & IA No. 1510 of 2018

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

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

A.No. 56 of 2018 & IA No. 640 of 2018

A.No. 80 of 2018

A.No. 231 of 2018 & IA Nos. 1679 & 1680 of 2018

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

A.No. 193 of 2015

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

A.No. 365 OF 2018 & IA NOS. 1627 & 1628 OF 2018

A.No. 42 of 2018 & IA No. 214 of 2018 & 78 OF 2018 & IA No. 358 oF 2018 & Batch

A.No. 41 OF 2018 & IA NOS. 326 & 554 OF 2018

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

A.No. 315 of 2018 & IA Nos. 1522 & 1523 of 2018

IA No. 1489 of 2018 in DFR No. 2914 of 2018

IA No. 1505 of 2018 in DFR No. 4273 of 2017

A.No. 310 of 2018 & IA No. 1492 of 2018

A.No. 249 of 2018

A.No. 19 of 2014

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

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

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

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

A.No. 99 of 2017

A.No. 214 of 2017

A.No. 281 of 2017

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

IA No. 1779 OF 2018 in DFR No. 4278 of 2018

A.No. 254 of 2018 & IA No. 1060 of 2018

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

A.No. 246 of 2018 & IA No. 1435 of 2018 & 1499 of 2018 & 1460 of 2018

A.No. 309 of 2018

A.No. 222 of 2018

A.No. 223 of 2018

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

A.No. 355 of 2017

A.No. 228 of 2014 & A.No. 290 of 2014 & IA No. 455 of 2014 & A.No. 221 of 2015 & IA No. 1048 of 2017

A.No. 10 of 2018

IA No. 1684 of 2018 in DFR No. 4577 of 2018

IA No. 1685 of 2018 in DFR No. 4578 of 2018

IA No. 1732 of 2018 in DFR No. 4723 of 2018

A.No. 1733 of 2018 in DFR No. 4724 of 2018

IA No. 1479 of 2018 in DFR No. 3174 of 2018

A.No. 305 of 2018 & IA Nos. 1297, 1750 of 2018

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

A.No. 163 of 2018

A.No. 202 of 2018 & IA No. 1761 of 2018

A.No. 240 of 2018

IA No. 858 of 2017 in A.No. 25 of 2018 & IA No. 1309 of 2018

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

A.No. 332 of 2016 & IA No. 706 of 2016 & IA No. 699 of 2017

A.No. 250 of 2016 & IA No. 899 of 2017

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

A.No. 158 of 2016

A.No. 329 of 2016

A.No. 06 of 2017

A.No. 50 of 2017

A.No. 322 of 2017

A.No. 41 of 2018 & IA No. 326 of 2018 & 554 of 2018

A.No. 355 of 2017

IA No. 733 of 2018 in DFR No. 1480 of 2018

IA No. 1156 of 2018 in DFR No. 2162 of 2018

A.No. 356 of 2017

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

A.No. 259 of 2018

A.No. 103 of 2016

A.No. 55 of 2018

A.No. 323 of 2018 & IA No. 1537, 1536, 1707 of 2018

IA No. 1382 OF 2018 in A.No. 292 of 2018 & IA No. 1383, 1384 of 2018

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

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

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

A.No. 366 of 2018 & IA Nos. 1714 & 1715 of 2018

A.No. 193 of 2017 & IA No. 449 of 2018

A.No. 194 of 2017

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

A.No. 195 of 2016

A.No. 202 of 2016 & IA No. 163 of 2018

A.No. 63 of 2016

A.No. 219 of 2016 & 220 of 2016 & 207 of 2016 & 208 of 2016 & 295 of 2016 & 239 of 2017

A.No. 05 of 2017

A.No. 09 of 2017

A.No. 19 of 2017 & 20 of 2017

A.No. 149 of 2017

A.No. 308 of 2017

IA No. 1731 OF 2018 IN IA No. 1726 OF 2018 IN A.No. 90 OF 2018 & IA No. 364 OF 2018

IA No. 762 of 2018 in DFR No. 1540 of 2018

IA No. 1156 of 2018 in DFR No. 2162 of 2018

IA No. 1441 OF 2018 IN DFR No. 2958 OF 2018

A.No. 353 OF 2018 & IA No. 1408 OF 2018

A.No. 54 of 2018

A.No. 248 of 2018

A.No. 316 OF 2018

A.No. 328 of 2017

A.No. 329 of 2017

A.No. 74 of 2018 & IA No. 144 of 2018

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

A.No. 365 of 2018 & IA No. 1627 & 1628 of 2018

A.No. 278 of 2015 & IA No. 455 of 2015 & A.No. 293 of 2015 & Batch

A.No. 279 of 2015 & IA No. 871 of 2018

A.No. 41 of 2018 & IA No. 326, 554 of 2018

A.No. 84 of 2018 & IA No. 419 of 2018

IA No. 1749 of 2018 in A. No. 305 of 2018 & IA Nos. 1279, 1750 & 1749 of 2018

A.No. 314 of 2018 & IA No. 1521 of 2018

A.No. 299 of 2018 & IA Nos. 1289, 1288 & 1290 of 2018

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

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

A.Nos. 77, 136 & 324 of 2016

A.No. 321 of 2016

A.No. 332 of 2016 & IA No. 706 of 2016 & IA No. 699 of 2017

A.No. 262 of 2017 & IA No. 389 of 2017

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

A.No. 125 of 2018

A.No. 130 of 2018 & IA Nos. 610 & 609 of 2018

IA No. 1752 of 2018 in DFR No. 4754 of 2018

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

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

A.No. 360 of 2018

A.No. 92 of 2018 & IA No. 1439 of 2018

A.No. 144 of 2018 & IA Nos. 688, 689 & 1762 of 2018

A.No. 148 of 2018 & IA No. 456 of 2018 & A.No. 253 of 2018 & IA No. 1725 of 2018

A.No. 149 of 2018

A.No. 189 of 2018

A.No. 42 of 2018 & IA No. 214 of 2018 & Batch

IA No. 1734 of 2017 in A.No. 298 of 2013

A.No. 323 of 2018 & IA Nos. 1537, 1536 & 1707 of 2018

IA No. 1382 of 2018 in A.No. 292 of 2018 & IA Nos. 1383, 1384, 1722 & 1723 of 2018

A.No. 292 of 2014 7 IA Nos. 25 of 2015, 216 of 2016, 419 of 2017, 547 & 548 of 2018

A.No. 102 of 2016 & IA Nos. 307 of 2017 & 549 of 2018

A.No. 290 of 2016

A.No. 113 of 2015 & IA Nos. 183, 184, 185 & 186 of 2015 & IA No. 1255 of 2018

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

IA No. 645 OF 2018 in A.No. 138 of 2018

IA No. 1511 of 2018 in A.No. 241 of 2018

IA No. 1428 of 2018 in A.No. 289 of 2018

A.No. 395 of 2017 & IA No. 820 of 2017

A.No. 59 of 2018

A.No. 210 of 2018

EP No. 01 of 2017 in A.No. 228 of 2012 & IA No. 126 of 2018 & Batch

A.No. 228 of 2017 & IA No. 328 of 2017

A.No. 84 of 2018 & IA No. 419 of 2018

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. 164 of 2015 & 165 of 2015 & Batch

A.No. 230 of 2016

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

A.No. 178 of 2017

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

A.No. 145 of 2018 & IA No. 690 of 2018

IA No. 1273 of 2018 in DFR No. 2741 of 2018

A.No. 157 of 2018 & IA No. 672 of 2018 & 671 of 2018

A.No. 158 of 2018 & IA No. 668 of 2018 & 669 of 2018

A.No. 219 of 2018 & IA No. 1083 of 2018

A.No. 293 OF 2018

A.No. 142 of 2018

A.No. 161 of 2018 & IA No. 758 of 2018 & 757 of 2018

A.No. 177 of 2018 & IA No. 867 of of 2018

IA No.790 In A.No. 165 of 2018 & IA No. 794 in A.No. 166 of 2018

A.No. 355 of 2017

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

IA No. 1626 of 2018 in DFR No. 4374 of 2018

A.No. 278 of 2015 & IA No. 455 of 2015 & A.No. 293 of 2015 & Batch

A.No. 41 of 2018 & IA No. 326 of 2018 & 554 of 2018

A.No. 195 of 2016

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

IA No. 1724 of 2018 in DFR No. 4674 of 2018

IA No. 1728 of 2018 in DFR No. 4713 of 2018

A.No. 308 of 2018

A.No. 154 of 2018 & IA No. 1618 of 2018

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

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

A.No. 19 of 2016

A.No. 66 of 2016 & Batch

A.No. 79 of 2016 & Batch

A.No. 139 of 2016 & Batch

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

A.No. 176 of 2017

A.No. 246 of 2017 & Batch

A.No. 254 of 2017

A.No. 357 of 2018 & IA Nos. 1381 & 1350 of 2018

A.No. 336 of 2018 & IA No. 1624 of 2018

A.No. 99 of 2018

A.No. 101 of 2018

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

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

A.No. 132 of 2018 & IA No. 1662 of 2018

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

A.No. 348 of 2017

A.No. 355 of 2017

A.No. 96 of 2015

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

IA No. 1731 of 2018 in IA No. 1726 of 2018 in A.No. 90 of 2018 & IA No. 364 of 2018

IA No. 1732 of 2018 in DFR No. 4723 of 2018

IA No. 1733 of 2018 in DFR No. 4724 of 2018

A.No. 122 of 2018 & IA No. 403 of 2018

A.No. 170 of 2018 & IA No. 469 of 2018

A.No. 304 of 2016

A.No. 50 of 2017

A.No. 308 of 2017

IA No. 1711 of 2018 in A.No. 355 oF 2018

IA No. 1443 of 2018 in DFR No. 2069 of 2018

IA No. 1452 of 2018 in DFR No. 2129 of 2018

A.No. 332 of 2018 & IA Nos. 1591 & 1592 of 2018

A.No. 333 of 2018 & IA Nos. 1593 & 1594 of 2018

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

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

A No. 330 of 2018

A.No. 340 of 2016 & IA No. 743 of 2016 & IA No. 703 of 2018

A.No. 177 of 2017

A.No. 234 of 2017

A.No. 325 of 2017

A.No. 36 of 2018

A.No. 138 of 2015

A.No. 355 of 2017

IA No. 1501 & 1659 of 2018 in A.No. 232 of 2014

EP No. 01 of 2018 in A.No. 138 of 2013

EP No. 02 of 2018 in A.No. 137 of 2013

IA No. 1272 of 2018 in DFR No. 2741 of 2018

IA No. 1447 of 2018 in DFR No. 2968 of 2018

RP 09 of 2018 & IA No. 1422 of 2018

A.No. 205 of 2018

IA No. 1718 of 2018 in A.No. 288 of 2018 & IA No. 1070 of 2018

A.No. 250 of 2014 & IA No. 409 of 2014, A.No. 284 of 2014 & Batch

IA No. 1683 of 2018 in DFR No. 3269 of 2018

A.No. 73 of 2018 & IA No. 1228 oF 2018

DFR No. 4361 of 2018

DFR No. 4475 of 2018

IA Nos. 1712 & 1713 of 2018 in DFR No. 4254 of 2018

IA No. 1666 of 2018 in DFR No. 4352 of 2018

IA No. 1673 of 2018 in DFR No. 4353 of 2018

IA No. 1671 of 2018 in DFR No. 4354 of 2018

IA No. 1669 of 2018 in DFR No. 4355 of 2018

A.No. 342 of 2018

A.No. 328 of 2018

A.No. 351 of 2018

A.No. 322 of 2018 & IA No. 1549 of 2018

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

A.No. 199 of 2017

A.No. 41 of 2016 & IA No. 106 of 2016 & A.No. 54 of 2016 & IA No. 140 of 2016 & Batch

A.No. 198 of 2016

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

A.No. 58 of 2017 & IA No. 162 of 2017 & 363 of 2017

IA No. 1716 of 2018 in IA No. 1472 of 2018 in A.No. 70 of 2018 & IA No. 97 of 2018

IA No. 1717 of 2018 in IA No. 1471 of 2018 in A.No. 71 of 2018 & IA No. 85 of 2018

A.No. 101 of 2015

A.No. 214 of 2015

A.No. 215 of 2015

IA No. 1709 in A.No. 169 of 2018 & IA No. 1709 of 2018

IA No. 1156 of 2018 in DFR No. 2162 of 2018

IA No. 1379 of 2018 in DFR No. 3677 of 2018

OP No. 01 of 2018

A.No. 95 of 2018

A.No. 140 of 2018

A.No. 353 of 2018 & IA Nos. 1408 & 1407 of 2018

A.No. 259 of 2018 & IA No. 656 of 2018 & 657 of 2018

A.No. 287 of 2015

IA No. 1626 of 2018 in DFR No. 4374 of 2018

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

A.No. 104 of 2018

DFR No. 3364 of 2018 & IA No. 1688 of 2018

A.No. 41 of 2018 & IA No. 326 of 2018 & 554 of 2018

A.No. 66 of 2017

A.No. 100 of 2017

A.No. 114 of 2017

A.No. 141 of 2017 & IA No. 359 of 2017

A.No. 144 of 2015

A.No. 202 of 2016 & IA No. 163 of 2018

A.No. 203 of 2016 & IA No. 978 of 2017

A.No. 204 of 2017 & IA No. 1308 of 2018

A.No. 236 of 2017 & IA No. 421 of 2017

A.No. 237 of 2017 & IA No. 1307 of 2018

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

A.No. 286 of 2017

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

IA No. 281 of 2018 & IA Nos. 1189 & 1660 of 2018

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

IA No. 1684 of 2018 in DFR No. 4577 of 2018

IA No. 1685 of 2018 in DFR No. 4578 of 2018

IA Nos. 1348 & 1349 of 2018 in DFR No. 2748 of 2018

IA No. 1686 of 2018 in IA No. 1476 of 2018 in A.No. 69 of 2018

IA No. 1687 of 2018 in IA No. 1477 of 2018 in A.No. 72 of 2018

IA No. 1687 of 2018 in IA No. 1477 of 2018 in A.No. 72 of 2018

IA No. 1406 of 2018 in DFR No. 2760 of 2018

A No. 345 of 2018 & IA NO. 1369 OF 2018 & IA NO. 1368 OF 2018

A No. 346 of 2018 & IA NO. 1363 OF 2018 & IA NO. 1364 OF 2018

A No. 347 of 2018 & IA NO. 1359 OF 2018 & IA NO. 1358 OF 2018

A No. 352 of 2018 & IA NO. 1704 OF 2018 & IA NO. 1705 OF 2018

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

A.No. 393 of 2017

A No. 114 of 2018

A No. 141 of 2018 & IA No.667 & 1702 of 2018

A No. 192 of 2018

A No. 225 of 2018

A No. 233 of 2018

A No. 287 of 2018 & IA NO. 973 OF 2018 & IA NO. 1632 OF 2018

A.No. 215 of 2015

A.No. 214 of 2015

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

A.No. 288 of 2018 & IA No. 1070 of 2018

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

DFR No. 4361 of 2018

A.No. 189 of 2017

A.No. 206 of 2014 & A.Nos. 213 of 2015 & 267 of 2015

A.No. 298 of 2014 & 86 of 2016 & IA No. 204 of 2016 & A.No. 87 of 2016 & IA No. 205 of 2016 & Batch

A.No. 310 of 2017

IA No. 668 of 2017 in A.No. 294 of 2017 & Batch

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

IA Nos. 1649 & 1650 of 2018 in DFR No. 3091 of 2018

IA Nos. 1653 & 1654 of 2018 in DFR No. 3090 of 2018

IA No. 1450 of 2018 in DFR No. 3073 of 2018

IA Nos. 1648 & 1647 of 2018 in DFR No.3326 of 2018

A.No. 349 of 2018 & IA No. 1449 of 2018 (Ref. DFR No. 3053 of 2018)

A.No. 294 of 2018 & IA No. 1510 of 2018

A.No. 186 of 2018 & IA No. 525 of 2018 & 1606 of 2018

A.No. 257 of 2018

A.No. 258 of 2018

IA No. 1039 of 2018 in A.No. 256 of 2018 & IA No. 1682 of 2018

A.No. 377 of 2017

A.No. 07 of 2018

A.No. 200 of 2018 & IA No. 906 of 2018

A.No. 159 OF 2006 & IA NOS. 1129, 1281 OF 2018

A.No. 37 of 2016

A.No. 38 of 2016

A.No. 84 of 2018 & IA No. 419 of 2018

A.No. 89 of 2017 & IA No. 231 of 2017

A.No. 152 of 2015 & A.No. 241 of 2017 & A.No. 05 of 2018

A.No. 186 of 2017 & IA No. 437 of 2017

A.No. 206 of 2014 & 213 of 2015 & 267 of 2015

A.No. 215 of 2017 & IA No. 817 of 2017

A.No. 255 of 2017

A.No. 340 of 2016 & IA No. 743 of 2016 & IA No. 703 of 2018

IA No. 998 of 2018 in A.No. 301 of 2018 & IA No. 1517 of 2018

IA No. 1143 of 2018 in DFR No. 2280 of 2018

IA No. 1386 of 2018 in A.No. 278 of 2018 & IA Nos. 1385 of 2018 & 1388 of 2018 & IA Nos. 1512 & 1529 of 2018

IA No. 1586 of 2018 in DFR No. 4352 of 2018

IA No. 1587 of 2018 in DFR No. 4353 of 2018

IA No. 1588 of 2018 in DFR No. 4354 of 2018

IA No. 1589 of 2018 in DFR No. 4355 of 2018

IA No. 1639 of 2018 in DFR No. 3440 of 2018

IA No. 1644 of 2018 in DFR No. 3423 of 2018

A.No. 102 of 2016 & IA No. 307 of 2017 & IA No. 549 of 2018

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

A.No. 297 of 2018 & IA No. 1245 of 2018 & 1246 of 2018 & 1250 of 2018 & 1327 of 2018 & 1507 of 2018 & 1558 of 2018

A.No. 300 of 2018 & IA No. 1247 of 2018 & 1248 of 2018 & 1251 of 2018 & 1326 of 2018 & 1320 of 2018 & 1508 of 2018 & 1559 of 2018

IA No. 1634 of 2018 in DFR No. 4475 of 2018

A.No. 21 of 2018

A.No. 169 of 2015 & IA No. 621 of 2018

A.No. 204 of 2018

A.No. 220 of 2015

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

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

A.No. 193 OF 2018

A.No. 204 OF 2016

IA No. 1085 of 2018 in DFR No. 2307 of 2018

IA No. 1490 OF 2018 in DFR No. 2991 of 2018

A.No. 31 of 2017 & 32 of 2017

A.No. 32 of 2016 & Batch

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

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

A.No. 80 of 2016

A.No. 109 of 2017

A.No. 118 of 2016 & Batch

A.No. 137 of 2017

A.No. 138 of 2017

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

A.No. 175 of 2017

A.No. 206 of 2014 & Batch

A.No. 250 of 2016 & IA No. 899 of 2017 & Batch

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

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

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

A.No. 322 of 2018 & IA No. 1549 of 2018

A.No. 328 of 2018 & IA No. 1567 of 2018

A.No. 332 of 2018 & IA No. 1592 of 2018 & 1591 of 2018

A.No. 333 of 2018 & IA No. 1594 of 2018 & 1593 of 2018

A.No. 382 of 2017

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

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

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

IA No. 1482 of 2018 in DFR No. 2582 of 2018

IA No. 1587 of 2018 in DFR No. 4353 of 2018

IA No. 1588 of 2018 in DFR No. 4354 of 2018

IA No. 1589 of 2018 in DFR No. 4355 of 2018

IA. No. 1586 of 2018 in DFR No. 4352 of 2018

A No. 90 of 2018 & IA No. 364 of 2018

A.No. 08 of 2016

A.No. 32 of 2018

A.No. 46 of 2018 & IA No. 233 of 2018

A.No. 126 of 2018 & IA Nos. 354 & 1500 of 2018

A.No. 151 of 2018 & IA No. 1675 of 2018

A.No. 220 of 2015

A.No. 231 of 2018

A.No. 246 of 2018 & IA No. 1435 of 2018 & 1499 of 2018 & 1460 of 2018

A.No. 279 of 2015 & IA No. 871 of 2018

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

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

IA No. 88 of 2018 & 247 of 2018 in A.No. 19 of 2018

IA No. 1604 of 2018 in IA No. 1605 of 2018 in A.No. 245 of 2018 & IA No. 981 of 2018

IA No. 1625 of 2018 in DFR No. 3733 of 2018

IA No. 1640 of 2018 & 1641 of 2018 in DFR No. 3294 of 2018

IA No. 1643 of 2018 in DFR No. 3360 of 2018

A.No. 208 of 2018 & IA No. 958 of 2018

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

A.No. 11 of 2018

A.No. 17 of 2014 & IA No. 23 of 2014 & IA No. 1207 of 2018 & A.No. 18 of 2014 & IA No. 24 of 2014 & Batch

A.No. 17 of 2015 & 18 of 2015 & A.No. 106 of 2016

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

A.No. 36 of 2017

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

A.No. 65 of 2017

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

A.No. 89 of 2018 & IA No. 843 of 2017

A.No. 94 of 2018 & IA No. 984 of 2017

A.No. 111 of 2016

A.No. 115 of 2017 & IA No. 210 of 2017

A.No. 139 of 2017 & 140 of 2017

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

A.No. 225 of 2016

A.No. 234 of 2018

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

A.No. 375 of 2017

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

A.No. 56 of 2018 & IA No. 640 of 2018

A.No. 101 of 2015

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

A.No. 109 of 2018

A.No. 110 of 2018

A.No. 336 of 2018 & IA No. 1624 of 2018

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

A.No. 340 of 2018 & IA No. 1635 of 2018 & 1636 of 2018

A.No. 341 of 2018 & IA No. 1637 of 2018 & 1638 of 2018

A.No. 389 of 2017

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

IA No. 1379 of 2018 in DFR No. 3677 of 2018

IA No. 1441 of 2018 in DFR No. 2958 of 2018

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

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

A.No. 61 of 2017

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

A.No. 88 of 2017

A.No. 94 of 2016

A.No. 95 of 2016

A.No. 103 of 2018 & IA No. 1610 of 2018

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

A.No. 194 of 2017

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

A.No. 211 of 2017

A.No. 227 of 2016

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

A.No. 244 of 2017

A.No. 251 of 2017

A.No. 311 of 2018 & IA No. 1467 of 2018 & 1468 of 2018 & 1531 of 2018

A.No. 315 of 2018 & IA No. 1522 of 2018 & 1523 of 2018

A.No. 365 of 2017

A.No. 378 of 2017

IA No. 1204 of 2018 & 1214 of 2018 & 1215 of 2018 & 1298 of 2018 & 1299 of 2018 in A.No. 261 of 2018

IA No. 1595 of 2018 & 1597 of 2018 in DFR No. 2564 of 2018

IA No. 1603 of 2018 in DFR No. 3422 of 2018

IA No. 1629 of 2018 in in DFR No. 4254 of 2018

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

A.No. 51 of 2018 & A.No. 52 of 2018 & A.No. 53 of 2018 & A.No. 57 of 2018

A.No. 82 of 2015 & A.No. 136 of 2015 & A.No. 274 of 2015 & Batch

A.No. 208 of 2018 & IA No. 958 of 2018

A.No. 242 of 2018 & IA No. 1032 of 2018 & 1578 of 2018

A.No. 243 of 2018 & IA No. 1036 of 2018 & 1577 of 2018

A.No. 244 of 2018 & IA No. 1028 of 2018 & 1576 of 2018

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

A.No. 279 of 2015 & IA No. 871 of 2018

A.No. 280 of 2018 & IA No. 1182 of 2018 & 1575 of 2018

A.No. 282 of 2018 & IA No. 1186 of 2018 & 1579 of 2018

A.No. 337 of 2018 & IA No. 1345 of 2018

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

IA No. 1356 of 2018 & 1357 of 2018 in DFR No. 3575 of 2018

IA No. 1361 of 2018 & 1362 of 2018 in DFR No. 3576 of 2018

IA No. 1366 of 2018 & 1367 of 2018 in DFR No. 3577 of 2018

IA No. 1447 of 2018 in DFR No. 2968 of 2018

IA No. 1448 of 2018 in DFR No. 3053 of 2018

IA No. 1598 of 2018 & 1599 of 2018 in DFR No. 3301 of 2018

IA No. 1626 of 2018 in DFR No. 4374 of 2018

IA No. 1633 of 2018 in DFR No. 4308 of 2018

IA No. 1190 of 2018 in DFR No. 2282 of 2018

A.No. 374 of 2017

A.No. 315 of 2018 & IA No. 1522 of 2018 & 1523 of 2018

A.No. 311 of 2018 & IA No. 1467 of 2018 & 1468 of 2018 & 1531 of 2018

A.No. 294 of 2016

A.No. 267 of 2016 & IA No. 562 of 2016 & A.No. 190 of 2017

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

A.No. 212 of 2018 & IA No. 1613 of 2018

A.No. 202 of 2016 & IA No. 163 of 2018

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

A.No. 127 of 2016

A.No. 113 of 2016 & 114 of 2016

A.No. 80 of 2017 & IA No. 814 of 2018

A.No. 79 of 2017

A.No. 56 of 2017 & IA No. 155 of 2017 & 444 of 2017

IA No. 1614 of 2018 in DFR No. 4361 of 2018

DFR No. 3364 of 2018

A.No. 116 of 2018

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

A.No. 182 of 2015

A.No. 269 of 2018

A.No. 279 of 2015 & IA No. 871 of 2018

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

IA No. 733 of 2018 in DFR No. 1480 of 2018

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

IA No. 1501 of 2018 in A.No. 232 of 2014

IA No. 1604 of 2018 in IA No. 1605 of 2018 in A.No. 245 of 2018 & IA No. 981 of 2018

IA No. 1609 of 2018 in DFR No. 4374 of 2018

IA No. 1382 of 2018 in A.No. 292 of 2018 & IA No. 1383 of 2018 & 1384 of 2018

EP No. 01 of 2017 & IA No. 126 of 2018 in A.No. 228 of 2012 & A.No. 387 of 2017 & IA No. 1102 of 2017 & 1081 of 2018

A.No. 379 of 2017 & IA No. 1157 of 2017

A.No. 323 of 2018 & IA No. 1537 of 2018 & 1536 of 2018

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

A.No. 299 of 2018 & IA No. 1289 of 2018 & 1288 of 2018 & 1290 of 2018

A.No. 224 of 2016

A.No. 210 of 2018

A.No. 182 of 2016

A.No. 179 of 2017

A.No. 158 of 2017 & IA No. 922 of 2017 & Batch

A.No. 49 of 2016

A.No. 18 of 2016

A.No. 26 of 2013 & 49 of 2013 & Batch

A.No. 106 of 2018 & IA No. 513 of 2018 & batch

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

A.No. 169 of 2015

A.No. 228 of 2014 & A.No. 290 of 2014 & IA No. 455 of 2014 & A.No. 221 of 2015 & IA No. 1048 of 2017

IA No. 1604 of 2018 in IA No. 1605 of 2018 in A.No. 245 of 2018 & IA No. 981 of 2018

IA No. 1625 of 2018 in DFR No. 3733 of 2018

IA No. 1617 of 2018 in DFR No. 4414 of 2018

IA No. 1616 of 2018 in DFR No. 4415 of 2018

IA No. 1344 of 2018 in DFR No. 2930 of 2018

A.No. 336 of 2018 & IA No. 1624 of 2018

A.No. 264 of 2018

A.No. 209 of 2018

A.No. 123 of 2018

A.No. 82 of 2018 & IA No. 1615 of 2018

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

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

A.No. 140 of 2016

A.No. 171 of 2018

A.No. 173 of 2018

A.No. 174 of 2018

A.No. 175 of 2018

A.No. 176 of 2017

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

A.No. 191 of 2017 & IA No. 1611 of 2018

A.No. 199 of 2017

A.No. 212 of 2017

A.No. 214 of 2017

A.No. 264 of 2014 & IA No. 1131 of 2018 & A.No. 173 of 2015 & IA No. 1130 of 2018 & A.No. 277 of 2015

A.No. 268 of 2017 & IA No. 571 of 2017

A.No. 289 of 2014

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

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

IA No. 1416 of 2018 in DFR No. 2491 of 2018

A.No. 115 of 2018

A.No. 121 of 2018 & IA No. 408 of 2018

A.No. 169 of 2018

A.No. 196 of 2018 & IA No. 515 of 2018

A.No. 221 of 2018 & IA No. 1087 of 2018

A.No. 247 of 2018

A.No. 266 of 2018 IA No. 1154 of 2018

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

IA No. 1272 of 2018 in DFR No. 2741 of 2018

IA No. 1490 of 2018 in DFR No. 2991 of 2018

IA No. 1604 of 2018 in IA No. 1605 of 2018 in A.No. 245 of 2018 & IA Nos. 981 of 2018

IA No. 1608 of 2018 in DFR No. 4365 of 2018

A.No. 42 of 2018 & IA No. 214 of 2018 & Batch

A.No. 254 of 2018 & IA No. 1060 of 2018

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

A.No. 102 of 2016 & IA No. 307 of 2017 & IA No. 549 of 2018

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

A.No. 26 of 2017 & Batch

A.No. 41 of 2017

A.No. 58 of 2018

A.No. 64 of 2017

A.No. 70 of 2014

A.No. 84 of 2018 & IA No. 419 of 2018

A.No. 90 of 2016

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

A.No. 120 of 2018

A.No. 148 of 2017 & IA No. 379 of 2017

A.No. 162 of 2018

A.No. 223 of 2015 & 225 of 2015 & Batch

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

IA No. 1269 & 1285 of 2018 in DFR No. 3024 of 2018

IA No. 1335 of 2018 in DFR No. 2761 of 2018

IA No. 1348 of 2018 in DFR No. 2748 of 2018

IA No. 1418 of 2018 in DFR No. 2879 of 2018

IA No. 1423 of 2018 in DFR No. 3635 of 2018 & IA No. 1424 of 2018

IA No. 1580 of 2018 in DFR No. 4328 of 2018

IA No. 1581 of 2018 in DFR No. 4392 of 2018

IA No. 1586 of 2018 in DFR No. 4352 of 2018

IA No. 1587 of 2018 in DFR No. 4353 of 2018

IA No. 1588 of 2018 in DFR No. 4354 of 2018

IA No. 1589 of 2018 in DFR No. 4355 of 2018

OP No. 03 of 2017

A.No. 202 of 2016 & IA No. 163 of 2018

IA No. 1581 of 2018 in DFR No. 4392 of 2018

A.No. 46 of 2016 & IA No. 1219 of 2018

A.No. 54 of 2018 & IA No. 1041 of 2018 & IA No. 1574 of 2018

A.No. 79 of 2018 & IA No. 404 of 2018 & 405 of 2018 & 406 of 2018

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

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

A.No. 197 of 2015

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

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

A.No. 393 of 2017

A.Nos. 26 of 2013 & 49 of 2013 & Batch

EP No. 01 of 2018 in A.No. 138 of 2013

EP No. 02 of 2018 in A.No. 137 of 2013

IA No. 1338 of 2018 in DFR No. 2789 of 2018

IA No. 1379 of 2018 in DFR No. 3677 of 2018

IA No. 1585 of 2018 in DFR No. 4330 of 2018

RP No. 05 of 2018 in A.No. 107 of 2015 & 117 of 2015

A.No. 302 of 2013 & IA No. 361 of 2018

A.No. 368 of 2017 & IA No. 746 of 2017

A.No. 113 of 2015 & IA No. 183 of 2015 & 184 of 2015 & 185 of 2015 & 186 of 2015 & IA No. 1255 of 2018

A.No. 266 of 2017

A.No. 267 of 2017

A.No. 297 of 2018 & IA No. 1245 of 2018 & 1246 of 2018 & 1250 of 2018 & 1327 of 2018 & 1507 of 2018 & 1558 of 2018

A.No. 300 of 2018 & IA No. 1247 of 2018 & 1248 of 2018 & 1251 of 2018 & 1326 of 2018 & 1320 of 2018 & 1508 of 2018 & 1559 of 2018

A.No. 68 of 2017 & 69 of 2017 & 78 of 2017

A.No. 84 of 2018 & IA No. 419 of 2018

A.No. 144 of 2017 & IA No. 366 of 2017

A.No. 157 of 2017

A.No. 159 of 2018 & IA No. 743 of 2018 & 761 of 2018 & A.No. 160 of 2018 & IA Nos. 753 & 765 of 2018

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

A.No. 204 of 2017 & IA No. 1308 of 2018

A.No. 206 of 2017 & IA No. 982 of 2018 & A. No. 332 of 2017

A.No. 237 of 2017 & IA No. 1307 of 2018

A.No. 263 of 2018 & IA No. 1022 of 2018

A.No. 275 of 2018 & IA No. 1106 of 2018

A.No. 291 of 2016 & 92 of 2017

A.No. 291 of 2017 & A.No. 292 of 2017

A.No. 291 of 2018 & IA No. 1432 of 2018 & 1431 of 2018

A.No. 308 of 2017

A.No. 309 of 2017

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

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

A.No. 326 of 2017

A.No. 326 of 2018

A.No. 344 of 2016

CP No. 03 of 2018 in A.No. 286 of 2018

IA No. 840 of 2017 in A.No. 330 of 2017

IA No. 1204 of 2018 & 1214 of 2018 & 1215 & 1298 of 2018 in A.No. 261 of 2018

IA No. 1415 of 2018 in DFR No. 2963 of 2018

IA No. 1550 of 2018 in DFR No. 3127 of 2018

RP No. 06 of 2018 in A.No. 201 of 2017

A.No 357 of 2017 & IA No. 969 of 2017 & A.No. 22 of 2018

A.No. 20 of 2015 & 21 of 2015

A.No. 44 of 2018 & IA No. 230 of 2018 & IA No. 1544 of 2018

A.No. 69 of 2018 & IA No. 1476 of 2018

A.No. 70 of 2018 & IA No. 97 of 2018 & 1472 of 2018

A.No. 71 of 2018 & IA No. 85 of 2018 & 1471 of 2018

A.No. 72 of 2018 & IA No. 1477 of 2018

A.No. 176 of 2018 & IA No. 731 of 2018

A.Nos. 26 of 2013 & 49 of 2013 & A.No. 302 of 2013 & IA No. 361 of 2018 & Batch

IA No. 762 of 2018 in DFR No. 1540 of 2018

IA No. 823 of 2018 in DFR No. 1703 of 2018

IA No. 1156 of 2018 in DFR No. 2162 of 2018

IA No. 1406 of 2018 in DFR No. 2760 of 2018

IA No. 1421 of 2018 in (RP) DFR No. 3023 of 2018 in A.No. 268 of 2015

IA No. 1501 of 2018 in A.No. 232 of 2014

IA No. 1553 of 2018 in DFR No. 3178 of 2018

IA No. 1572 of 2018 in DFR No. 3733 of 2018

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

A.No. 122 of 2015 & IA No. 194 of 2015 & IA No. 898 of 2017 & IA no. 174 of 2018 & A.No. 125 of 2016 & IA No. 280 of 2016

A.No. 290 of 2016

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

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

A.No. 50 of 2017

A.No. 52 of 2017 & IA No. 145 of 2017

A.No. 86 of 2017

A.No. 137 of 2018

A.No. 164 of 2015 & 165 of 2015

A.No. 176 of 2016 & 177 of 2016

A.No. 187 of 2017

A.No. 242 of 2017

A.No. 253 of 2017 & batch

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

A.No. 319 of 2016 & IA No. 665 of 2016 & IA No. 536 of 2017

A.No. 333 of 2017

IA No. 645 of 2018 in A.No. 138 of 2018

IA No. 840 of 2017 in A.No. 330 of 2017

IA No. 938 of 2018 & 937 of 2018 & 936 of 2018 in DFR No. 1379 of 2018 & A.No. 114 of 2017

A.No. 236 of 2015 & IA No. 162 of 2015 & 1473 of 2018

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

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

A.No. 290 of 2015 & IA No. 470 of 2015 & 11 of 2016 & IA No. 1470 of 2018

A.No. 297 of 2015 & IA No. 12 of 2016 & IA No. 1203 of 2018 & 1475 of 2018

A.No. 26 of 2013 & 49 of 2013 & A.No. 302 of 2013 & IA No. 361 of 2018 & Batch

A.No. 139 of 2018

A.No. 180 of 2018 & IA No. 682 of 2018

A.No. 181 of 2018 & IA No. 685 of 2018

A.No. 182 of 2018 & IA No. 687 of 2018

A.No. 183 of 2018 & IA No. 678 of 2018

A.No. 184 of 2018 & IA No. 680 of 2018

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

A.No. 230 of 2018 & IA No. 502 of 2018

A.No. 242 of 2018 & IA No. 1032 of 2018 & 1031 of 2018

A.No. 243 of 2018 & IA No. 1036 of 2018 & 1035 of 2018

A.No. 244 of 2018 & IA No. 1028 of 2018 & 1027 of 2018

A.No. 260 of 2018 & IA No. 1114 of 2018 & IA No. 1113 of 2018

A.No. 329 of 2018 & IA No. 1571 of 2018

A.No. 363 of 2017 & IA No. 976 of 2017 & A.No. 16 of 2018

A.No. 366 of 2017 & IA No. 933 of 2017

CP No. 02 of 2018 in A.No. 117 of 2015 & IA No. 1469 of 2018

IA No. 1085 of 2018 in DFR No. 2307 of 2018

IA No. 1356 of 2018 & 1357 of 2018 in DFR No. 3575 of 2018

IA No. 1361 of 2018 & 1362 of 2018 in DFR No. 3576 of 2018

IA No. 1366 of 2018 & 1367 of 2018 in DFR No. 3577 of 2018

IA No. 1447 of 2018 in DFR No. 2968 of 2018

IA No. 1485 of 2018 in DFR No. 2916 of 2018

A.No. 12 of 2018

A.No. 127 of 2017

A.No. 149 of 2017

A.No. 196 of 2017

A.No. 202 of 2018 & IA No. 1478 of 2018

A.No. 205 of 2017 & IA No. 1539 of 2018

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

A.No. 228 of 2018 & 235 of 2018

A.No. 238 of 2018 & IA No. 1567 of 2018

A.No. 240 of 2016

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

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

A.No. 305 of 2018 & IA No. 1297 & 1541 of 2018

A.No. 313 of 2018

A.No. 322 of 2018 & IA No. 1549 of 2018

CP No. 03 of 2018 in A.No. 286 of 2018

DFR No. 3976 of 2018 & IA No. 1564 of 2018

IA No. 840 of 2017 in A.No. 330 of 2017

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

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

RP No. 03 of 2018 in A.No. 226 of 2016

RP No. 03 of 2018 in A.No. 226 of 2016

A.No. 305 of 2016

A.No. 47 of 2018

A.No. 56 of 2018 & IA No. 640 of 2018

A.No. 119 of 2018 & IA No. 577 & 1562 of 2018

AA.No. 161 of 2018 & IA No. 758 of 2018 & 757 of 2018

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

A.No. 274 of 2018

A.No. 287 of 2018 & IA No. 973 of 2018 & 972 of 2018

A.No. 312 of 2018

A.No. 366 of 2017 & IA No. 933 of 2017

IA No. 1344 of 2018 in DFR No. 2930 of 2018

IA No. 1563 of 2018 in IA No. 973 of 2018 in A.No. 287 of 2018

A.No 19 of 2014

A.No 82 of 2017

A.No. 15 of 2016

A.No. 41 of 2018 & IA No. 326 of 2018 & 554 of 2018

A.No. 78 of 2016

A.No. 84 of 2018 & IA No. 419 of 2018

A.No. 89 of 2018 & IA No. 843 of 2017

A.No. 94 of 2018 & IA No. 984 of 2017

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

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

A.No. 132 of 2017

A.No. 135 of 2016

A.No. 143 of 2017 & IA No. 22 of 2018 & 1374 of 2018 & 1556 of 2018 & Batch

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

A.No. 304 of 2018 & IA No. 1276 of 2018 & 1390 of 2018

A.No. 306 of 2016

A.No. 314 of 2018 & IA No. 1521 of 2018

A.No. 327 of 2016

A.No. 334 of 2017

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

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

EP No. 01 of 2017 & IA No. 126 of 2018 in A.No. 228 of 2012 & A.No. 387 of 2017 & IA No. 1102 of 2017 & 1081 of 2018

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

IA No. 840 of 2017 in A.No. 330 of 2017

IA No. 1143 of 2018 in DFR No. 2280 of 2018

IA No. 1147 of 2018 in DFR No. 2330 of 2018

A.No. 236 of 2018 & IA No. 963 of 2018 & 964 of 2018 & 965 of 2018 & 966 of 2018 & batch

A.No. 297 of 2018 & IA No. 1245 of 2018 & 1246 of 2018 & 1250 of 2018 & 1327 of 2018 & 1507 of 2018 & 1558 of 2018

A.No. 300 of 2018 & IA No. 1247 of 2018 & 1248 of 2018 & 1251 of 2018 & 1326 of 2018 & 1320 of 2018 & 1508 of 2018 & 1559 of 2018

A.No. 99 of 2018 & IA No. 1561 of 2018

A.No. 101 of 2018 & IA No. 1560 of 2018

A.No. 113 of 2018 & IA No. 54 of 2018

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

A.No. 189 of 2018

A.No. 208 of 2018 & IA No. 958 of 2018

A.No. 259 of 2018 & IA No. 656 of 2018 & 657 of 2018

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

A.No. 301 of 2015 & IA No. 484 of 2015 & 198 of 2016

IA No. 1160 of 2018 in DFR No. 1658 of 2018

IA No. 1490 of 2018 in DFR No. 2991 of 2018

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

A.No. 18 of 2017

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

A.No. 74 of 2017

A.No. 75 of 2018

A.No. 84 of 2018 & IA No. 419 of 2018

A.No. 155 of 2018

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

A.No. 171 of 2016

A.No. 202 of 2017 & IA No. 1201 of 2018 & A.No. 203 of 2017 & IA No. 1202 of 2018 & A.No. 337 of 2017 & 338 of 2017

A.No. 217 of 2016

A.No. 227 of 2017

A.No. 229 of 2017

A.No. 236 of 2018 & IA No. 964 of 2018 & 963 of 2018 & 965 of 2018 & 966 of 2018

A.No. 244 of 2016 & 245 of 2016

A.No. 251 of 2018 & IA No. 1234 of 2018 & 1233 of 2018

A.No. 252 of 2016

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

A.No. 286 of 2016

A.No. 299 of 2018 & IA No. 1289 of 2018 & 1288 of 2018 & 1290 of 2018 (Ref. DFR No. 3304 of 2018)

A.No. 319 of 2017 & IA No. 1392 of 2018 & A.No. 320 of 2017 & 321 of 2017

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

IA No. 1468 of 2018 in A.No. 311 of 2018 & IA No. 1531 of 2018 & 1468 & 1467 of 2018

IA No.1523 of 2018 in A.No. 315 of 2018 & IA No. 1522 of 2018

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

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

IA No. 976 of 2018 in A.No. 39 of 2017 & IA No. 94 of 2018 & 95 of 2018 & 187 of 2017 & 975 of 2018

A.No. 28 of 2018 & IA No. 1535 of 2018

A.No. 88 of 2018 & IA No. 300 of 2018

A.No. 106 of 2018 & IA No. 513 of 2018_ & batch

A.No. 132 of 2018

A.No. 142 of 2018

A.No. 156 of 2018

A.No. 348 of 2017

IA No. 733 of 2018 in DFR No. 1480 of 2018

IA No. 1356 of 2018 & 1357 of 2018 in DFR No. 3575 of 2018

IA No. 1361 of 2018 & 1362 of 2018 in DFR No. 3576 of 2018

IA No. 1366 of 2018 & 1367 of 2018 in DFR No. 3577 of 2018

IA No. 1378 of 2018 & 1379 of 2018 in DFR No. 3677 of 2018

IA No. 1412 of 2018 in DFR No. 2877 of 2018

A.No. 02 of 2015

A.No. 02 of 2018 & IA No. 10 of 2018 & 1096 of 2018 & 1283 of 2018 & A.No. 179 of 2018

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

A.No. 06 of 2017

A.No. 23 of 2017

A.No. 37 of 2017

A.No. 50 of 2017

A.No. 84 of 2018 & IA No. 419 of 2018

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

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

A.No. 137 of 2016 & 182 of 2017

A.No. 146 of 2017

A.No. 170 of 2016

A.No. 175 of 2016

A.No. 185 of 2017

A.No. 192 of 2017 & IA No. 1540 of 2018

A.No. 205 of 2017 & IA No. 1539 of 2018

A.No. 213 of 2017 & IA No. 1427 of 2018

A.No. 235 of 2017

A.No. 282 of 2016 & A.No. 314 of 2016 & IA No. 649 of 2016

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

A.No. 321 of 2018 & IA No. 1543 of 2018 & 1542 of 2018 (Ref. DFR No. 4061 of 2018)

IA No. 1335 of 2018 in DFR No. 2761 of 2018

IA No. 1343 of 2018 & 1341 of 2018 in DFR No. 2704 of 2018

IA No. 1468 of 2018 in A.No. 311 of 2018 & IA No. 1531 of 2018 & 1468 & 1467 of 2018

IA No. 1489 of 2018 in DFR No. 2914 of 2018

IA No. 1523 of 2018 in A.No. 315 of 2018 & IA No. 1522 of 2018

IA No. 1546 of 2018 in DFR No. 4019 of 2018

IA No. 1547 of 2018 in DFR No. 4020 of 2018

IA No. 1548 of 2018 in DFR No. 4021 of 2018

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

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

A.No. 139 of 2018

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

A.No. 169 of 2018

A.No. 185 of 2018

A.No. 192 of 2018

A.No. 245 of 2018 & IA No. 981 of 2018 & 1518 of 2018

A.No. 250 of 2014 & IA No. 409 of 2014 & IA No. 1402 of 2018 & A.No. 284 of 2014 & IA No. 1404 of 2018 & Batch

A.No. 250 of 2018 & IA No. 800 of 2018 & 1545 of 2018

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

A.No. 309 of 2018 & IA No. 1487 of 2018 & 1488 of 2018

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

IA No. 762 of 2018 in DFR No. 1540 of 2018

IA No. 1338 of 2018 in DFR No. 2789 of 2018

IA No. 1485 of 2018 in DFR No. 2916 of 2018

A.No. 52 of 2016

IA No. 1400 of 2018 in A.No. 216 of 2018

A.No. 53 of 2017

A.No. 59 of 2018

A.No. 91 of 2017

A.No. 101 of 2017

A.No. 141 of 2017 & IA No. 359 of 2017

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

A.No. 207 of 2017

A.No. 214 of 2018 & IA No. 1001 of 2018

A.No. 220 of 2018

A.No. 229 of 2016

A.No. 236 of 2017 & IA No. 421 of 2017

A.No. 241 of 2018 in IA No. 1511 of 2018 in A.no. 241 of 2018 & IA No. 1196 of 2018

A.No. 255 of 2018 & IA No. 1261 of 2018 & 1399 of 2018

A.No. 256 of 2017

A.No. 268 of 2016 & 269 of 2016 & 270 of 2016 & 271 of 2016 & Batch

A.No. 287 of 2017 & IA No. 1293 of 2018

A.No. 303 of 2018

A.No. 304 of 2016

A.No. 311 of 2018 & IA No. 1468 of 2018 & 1530 of 2018 & 1467 of 2018

A.No. 315 of 2018 & IA No. 1523 of 2018 & 1522 of 2018

A.No. 321 of 2016

A.No. 272 of 2017 & IA No. 1210 of 2018

IA No. 1235 of 2018 in A.No. 10 of 2017

IA No. 1294 of 2018 in DFR No. 2658 of 2018

IA No. 1479 of 2018 in DFR No. 3174 of 2018

IA No. 1484 of 2018 & 1482 of 2018 in DFR No. 2582 of 2018

A.No. 128 of 2016 & A.No. 199 of 2016 & 234 of 2016 & 235 of 2016 & 253 of 2016 & 254 of 2016

A.No. 266 of 2017

A.No. 267 of 2017

IA No. 1382 of 2018 in A.No. 292 of 2018 & IA No. 1383 of 2018 & 1384 of 2018

IA No. 1538 of 2018 in DFR No. 4123 of 2018

A.No. 44 of 2018 & IA No. 230 of 2018

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

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

A.No. 246 of 2018

A.No. 263 of 2015 & IA No. 1045 of 2018 & A.No. 275 of 2015 & IA No. 443 of 2015

A.No. 294 of 2015 & IA No. 142 of 2016 & 546 of 2018

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

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

EP No. 01 of 2018 in A.No. 138 of 2013

EP No. 02 of 2018 in A.No. 137 of 2013

IA No. 88 of 2018 & 247 of 2018 in A.No. 19 of 2018

IA No. 733 of 2018 in DFR No. 1480 of 2018

IA No. 1481 of 2018 in DFR No. 2962 of 2018

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

A.No. 43 of 2018

A.No. 162 of 2016 & IA No. 570 of 2016 & A.No. 46 of 2017

A.No. 214 of 2016

A.No. 230 of 2017

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

A.No. 261 of 2018 & IA No. 1215 of 2018 & 1299 of 2018 & 1204 of 2018 & 1298 of 2018 & 1214 of 2018

A.No. 262 of 2017 & IA No. 389 of 2017

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

A.No. 202 of 2016 & IA No. 163 of 2018

IA No. 1190 of 2018 in DFR No. 2282 of 2018

A.No. 39 of 2017 & IA No. 94 of 2017 & 95 of 2018 & 187 of 2017 & IA No. 975 of 2018 & 976 of 2018

A.No. 102 of 2016 & IA No. 307 of 2017 & IA No. 549 of 2018

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

A.No. 134 of 2018 & IA No. 591 of 2018

A.No. 305 of 2016

IA No. 1532 of 2018 in DFR No. 4123 of 2018

A.No. 218 of 2016

A.No. 80 of 2018 & IA No. 1504 of 2018

A.No. 143 of 2018

A.No. 159 of 2006 & IA No. 1129 of 2018 & 1281 of 2018

A.No. 193 of 2015

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

A.No. 242 of 2015 & IA No. 463 of 2015 & IA No. 477 of 2018

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

A.No. 256 of 2015

A.No. 318 of 2018 & IA No. 1137 of 2018 & 1138 of 2018

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

IA No. 1533 of 2018 in A.No. 319 of 2018

A.No. 01 of 2016 & A.No. 09 of 2016 & A.No. 20 of 2016 & IA No. 50 of 2016 & A.No. 26 of 2016 & IA No. 72 of 2016 & A.No. 297 of 2016

A.No. 13 of 2017 & 219 of 2017

A.No. 17 of 2017

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

A.No. 112 of 2017

A.No. 116 of 2017

A.No. 125 of 2017

A.No. 154 of 2016 & IA No. 330 of 2016 & A.No. 155 of 2016 & IA No. 333 of 2016 & A.no. 293 of 2016 & IA No. 599 of 2016

A.No. 171 of 2017

A.No. 202 of 2016 & IA No. 163 of 2018

A.No. 216 of 2017 & 217 of 2017 & 218 of 2017

A.No. 280 of 2017 & IA No. 1526 of 2018 & 371 of 2017 & IA No. 1525 of 2018 & 398 of 2017 & IA No. 1524 of 2018

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

A.No. 340 of 2016 & IA No. 743 of 2016 & IA No. 703 of 2018

A.No. 387 of 2017 & IA No. 1102 of 2017 & 1081 of 2018

IA No. 126 of 2018 in EP No. 01 of 2017 in A.No. 228 of 2012

A.No. 13 of 2018 & IA No. 1516 of 2018

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

A.No. 96 of 2015

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

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

A.No. 316 of 2018 & IA No. 1266 of 2018

EP No. 01 of 2018 in A.No. 138 of 2013

EP No. 02 of 2018 in A.No. 137 of 2013

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

IA No. 1193 of 2018 & 1194 of 2018 in DFR No. 2450 of 2018

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

IA No. 1528 of 2018 in A.No. 288 of 2018 & IA No. 1070 of 2018

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

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

A.No. 34 of 2017 & IA No. 403 of 2017 & 487 of 2017

A.No. 41 of 2018 & IA No. 326 of 2018 & 554 of 2018

A.No. 84 of 2018 & IA No. 419 of 2018

A.No. 90 of 2017

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

A.No. 229 of 2016

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

A.No. 257 of 2017

A.No. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015 & A.No. 223 of 2016 & IA No. 482 of 2016

A.No. 260 of 2017

A.No. 264 of 2017

A.No. 267 of 2018

A.No. 269 of 2017 & IA No. 436 of 2017 & A.No. 270 of 2017 & IA No. 477 of 2017 & A.No. 272 of 2017 & IA No. 481 of 2017 & Batch

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

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

A.No. 285 of 2018

A.No. 292 of 2016

A.No. 323 of 2016

A.No. 331 of 2017 & IA No. 857 of 2017 & 950 of 2017 & 811 of 2018

A.No. 350 of 2017 & IA No. 634 of 2018

A.No. 351 of 2017 & IA No. 635 of 2018

A.No. 352 of 2017 & IA No. 637 of 2018

A.No. 360 of 2017 & IA No. 789 of 2018

IA No. 1269 of 2018 & 1270 & 1285 of 2018 in DFR No. 3024 of 2018

IA No. 1386 of 2018 in A.No. 278 of 2018 & IA No. 1386 of 2018 of 2018 & 1385 of 2018 & 1388 of 2018

IA No. 1423 of 2018 in DFR No. 3635 of 2018 & IA No. 1424 of 2018

IA No. 1464 in A.No. 308 of 2017

IA No. 1509 in DFR No. 3976 of 2018

IA No. 1514 in DFR No. 3595 of 2018

IA No. 1515 in DFR No. 4061 of 2018

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

A.No. 290 of 2016

DFR No. 3099 of 2018 & IA No. 1159 of 2018

A.No. 106 of 201

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

A.No. 282 of 2015

A.No. 23 of 2018