| NEXT >> |
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COURT-I |
COURT-II |
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21.12.2012 |
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20.12.2012 |
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19.12.2012 |
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18.12.2012 |
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17.12.2012 |
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14.12.2012 |
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13.12.2012 |
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12.12.2012 |
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11.12.2012 |
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10.12.2012 |
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07.12.2012 |
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06.12.2012 |
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05.12.2012 |
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04.12.2012 |
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03.12.2012 |
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30.11.2012 |
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29.11.2012 |
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27.11.2012 |
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26.11.2012 |
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23.11.2012 |
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22.11.2012 |
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21.11.2012 |
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20.11.2012 |
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19.11.2012 |
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09.11.2012 |
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08.11.2012 |
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07.11.2012 |
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06.11.2012 |
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05.11.2012 |
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02.11.2012 |
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01.11.2012 |
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31.10.2012 |
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30.10.2012 |
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29.10.2012 |
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19.10.2012 |
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18.10.2012 |
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17.10.2012 |
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16.10.2012 |
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15.10.2012 |
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12.10.2012 |
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11.10.2012 |
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10.10.2012 |
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09.10.2012 |
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08.10.2012 |
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05.10.2012 |
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04.10.2012 |
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03.10.2012 |
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01.10.2012 |
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28.09.2012 |
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27.09.2012 |
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26.09.2012 |
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25.09.2012 |
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24.09.2012 |
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21.09.2012 |
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20.09.2012 |
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19.09.2012 |
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18.09.2012 |
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17.09.2012 |
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14.09.2012 |
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13.09.2012 |
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12.09.2012 |
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11.09.2012 |
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10.09.2012 |
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07.09.2012 |
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06.09.2012 |
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05.09.2012 |
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04.09.2012 |
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03.09.2012 |
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31.08.2012 |
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Appeal No.172,173,166,150, 168 of 2011 and 18,29,26,38,9 of 2012 |
Appeal No. 183 of 2011 |
Appeal No.47 of 2012 |
Appeal No. 67,68,69 and 52 of 2012 |
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30.08.2012 |
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29.08.2012 |
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28.08.2012 |
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27.08.2012 |
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24.08.2012 |
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23.08.2012 |
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22.08.2012 |
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21.08.2012 |
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17.08.2012 |
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16.08.2012 |
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14.08.2012 |
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13.08.2012 |
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09.08.2012 |
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08.08.2012 |
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07.08.2012 |
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06.08.2012 |
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03.08.2012 |
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02.08.2012 |
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01.08.2012 |
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31.07.2012 |
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30.07.2012 |
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27.07.2012 |
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26.07.2012 |
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Appeal No.172,173,166,150, 168 of 2011 and 18,29,26,38,9 of 2012 |
Appeal No. 67,68,69 and 52 of 2012 |
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25.07.2012 |
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24.07.2012 |
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23.07.2012 |
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20.07.2012 |
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19.07.2012 |
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18.07.2012 |
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17.07.2012 |
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16.07.2012 |
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13.07.2012 |
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12.07.2012 |
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11.07.2012 |
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10.07.2012 |
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09.07.2012 |
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06.07.2012 |
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05.07.2012 |
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04.07.2012 |
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03.07.2012 |
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02.07.2012 |
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31.05.2012 |
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30.05.2012 |
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29.05.2012 |
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28.05.2012 |
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25.05.2012 |
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24.05.2012 |
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23.05.2012 |
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22.05.2012 |
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21.05.2012 |
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18.05.2012 |
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17.05.2012 |
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16.05.2012 |
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15.05.2012 |
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14.05.2012 |
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11.05.2012 |
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10.05.2012 |
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09.05.2012 |
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08.05.2012 |
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07.05.2012 |
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04.05.2012 |
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03.05.2012 |
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02.05.2012 |
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01.05.2012 |
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30.04.2012 |
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27.04.2012 |
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26.04.2012 |
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25.04.2012 |
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24.04.2012 |
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23.04.2012 |
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20.04.2012 |
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19.04.2012 |
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18.04.2012 |
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17.04.2012 |
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16.04.2012 |
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13.04.2012 |
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Appeal Nos. 136, 137167,162 and 163 of 2011
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Appeal Nos. 166 of 2011, 150 of 2011, 168 of 2011, 172 of 2011, 173 of 2011, 09 of 2012 & I.A. No. 14 of 2012, 18 of 2012, 29 of 2012, 26 of 2012 & 38 of 2012
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| 12.04.2012 |
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| 11.04.2012 |
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| 10.04.2012 |
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| 09.04.2012 |
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| 02.04.2012 |
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| 30.03.2012 |
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| 29.03.2012 |
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| 28.03.2012 |
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| 27.03.2012 |
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| 26.03.2012 |
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| 23.03.2012 |
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| 22.03.2012 |
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| 21.03.2012 |
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| 20.03.2012 |
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| 19.03.2012 |
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| 16.03.2012 |
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| 15.03.2012 |
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| 14.03.2012 |
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| 13.03.2012 |
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| 12.03.2012 |
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| 02.03.2012 |
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| 01.03.2012 |
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| 29.02.2012 |
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| 28.02.2012 |
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| 27.02.2012 |
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| 24.02.2012 |
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| 23.02.2012 |
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| 22.02.2012 |
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| 21.02.2012 |
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| 17.02.2012 |
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| 16.02.2012 |
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| 15.02.2012 |
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| 14.02.2012 |
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| 13.02.2012 |
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| 10.02.2012 |
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| 09.02.2012 |
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| 08.02.2012 |
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| 07.02.2012 |
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| 06.02.2012 |
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| 03.02.2012 |
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| 02.02.2012 |
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| 01.02.2012 |
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| 31.01.2012 |
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| 30.01.2012 |
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| 27.01.2012 |
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| 25.01.2012 |
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| 24.01.2012 |
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| 23.01.2012 |
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| 20.01.2012 |
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| 19.01.2012 |
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| 18.01.2012 |
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| 17.01.2012 |
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| 16.01.2012 |
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| 13.01.2012 |
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| 12.01.2012 |
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| 11.01.2012 |
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| 10.01.2012 |
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| 09.01.2012 |
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| 06.01.2012 |
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| 05.01.2012 |
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| 04.01.2012 |
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| 03.01.2012 |
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| 02.01.2012 |
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| 16.12.2011 |
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| 15.12.2011 |
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| 14.12.2011 |
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| 13.12.2011 |
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| 12.12.2011 |
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| 9.12.2011 |
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| 8.12.2011 |
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| 7.12.2011 |
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| 5.12.2011 |
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| 2.12.2011 |
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| 1.12.2011 |
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| 30.11.2011 |
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| 29.11.2011 |
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| 28.11.2011 |
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| 25.11.2011 |
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| 24.11.2011 |
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| 23.11.2011 |
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| 22.11.2011 |
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| 21.11.2011 |
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| 18.11.2011 |
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| 17.11.2011 |
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| 16.11.2011 |
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| 15.11.2011 |
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| 14.11.2011 |
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| 11.11.2011 |
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| 9.11.2011 |
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| 8.11.2011 |
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| 4.11.2011 |
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| 3.11.2011 |
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| 2.11.2011 |
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| 1.11.2011 |
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| 31.10.2011 |
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| 21.10.2011 |
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| 20.10.2011 |
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| 19.10.2011 |
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| 18.10.2011 |
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| 17.10.2011 |
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| 14.10.2011 |
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| 13.10.2011 |
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| 12.10.2011 |
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| 11.10.2011 |
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| 10.10.2011 |
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| 30.9.2011 |
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| 29.9.2011 |
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| 28.9.2011 |
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| 27.9.2011 |
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| 26.9.2011 |
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| 23.9.2011 |
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| 22.9.2011 |
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| 21.9.2011 |
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| 20.9.2011 |
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| 19.9.2011 |
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| 16.9.2011 |
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| 15.9.2011 |
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| 14.9.2011 |
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| 13.9.2011 |
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| 12.9.2011 |
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| 9.9.2011 |
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| 8.9.2011 |
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| 7.9.2011 |
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| 6.9.2011 |
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| 5.9.2011 |
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| 2.9.2011 |
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| 1.9.2011 |
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| 30.8.2011 |
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| 29.8.2011 |
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| 26.8.2011 |
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| 25.8.2011 |
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| 24.8.2011 |
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| 23.8.2011 |
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| 19.8.2011 |
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| 18.8.2011 |
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| 17.8.2011 |
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| 16.8.2011 |
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| 12.8.2011 |
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| 11.8.2011 |
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| 10.8.2011 |
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| 09.8.2011 |
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| 08.8.2011 |
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| 05.08.2011 |
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| 04.08.2011 |
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| 03.08.2011 |
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| 02.08.2011 |
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| 01.08.2011 |
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| 29.07.2011 |
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| 28.07.2011 |
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| 27.07.2011 |
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| 26.07.2011 |
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| 25.07.2011 |
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| 22.07.2011 |
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| 21.07.2011 |
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| 20.07.2011 |
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| 19.07.2011 |
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| 18.07.2011 |
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| 15.07.2011 |
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| 14.07.2011 |
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| 13.07.2011 |
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| 12.07.2011 |
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| 11.07.2011 |
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| 08.07.2011 |
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| 07.07.2011 |
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| 06.07.2011 |
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| 05.07.2011 |
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| 04.07.2011 |
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| 1.07.2011 |
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| 28.06.2011 |
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| 10.06.2011 |
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| 31.05.2011 |
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| 30.05.2011 |
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| 27.05.2011 |
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| 26.05.2011 |
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| 25.05.2011 |
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| 24.05.2011 |
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| 23.05.2011 |
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| 20.05.2011 |
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| 19.05.2011 |
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| 18.05.2011 |
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| 16.05.2011 |
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| 13.05.2011 |
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| 12.05.2011 |
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| 11.05.2011 |
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| 10.05.2011 |
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| 09.05.2011 |
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| 06.05.2011 |
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| 05.05.2011 |
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| 04.05.2011 |
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| 03.05.2011 |
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| 02.05.2011 |
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| 29.04.2011 |
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| 28.04.2011 |
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| 27.04.2011 |
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| 26.04.2011 |
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| 25.04.2011 |
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| 21.04.2011 |
|
Appeal Nos. 06 of 2011 and 45 of 2010 |
| Appeal No. 07 of 2011 |
| Appeal No.57 of 2008 |
| Appeal No, 125 of 2008 & IA No. 162 of 2008, |
| Appeal No. 144 of 2010 |
| Appeal No.155of 2007 |
| Appeal No. 163 of 2010 & IA No. 232 of 2010 |
| Appeal No. 186 of 2009 |
| Appeal Nos. 196 of 2009 and IA No. 361 of 2009, Appeal No. 40 of
2010 and 199 of 2009 |
| 20.04.2011 |
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| 19.04.2011 |
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| 18.04.2011 |
Appeal No.67 of 2009
| Appeal No. 47 of 2011 In IA-73 of 2010 |
| Appeal Nos. 60 of 2010,
163,164, 165, 172, 188,185 of 2009, 17, 34 &
35 of 2010 |
| I.A.
No. 4 of 2011 in
DFR No. 1259 of 2010 |
| I.A. No. 26 of 2011 In
DFR 23 of 2011 & IA Nos. 47 & 76 of 2011 |
| Appeal No. 137 of 2009 |
| I.A.
Nos. 77, 78, 79 of 2011 in
DFR No. 1888 of 2009 |
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| 15.04.2011 |
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| 13.04.2011 |
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| 11.04.2011 |
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| 08.04.2011 |
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| 07.04.2011 |
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| 06.04.2011 |
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| 05.04.2011 |
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| 04.04.2011 |
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| 01.04.2011 |
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| 31.03.2011 |
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| 30.03.2011 |
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| 29.03.2011 |
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| 28.03.2011 |
Appeal No. 196/10 & IAs
266,267,268, 291 of 2010 &
64 of 2011 |
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| 25.03.2011 |
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| 24.03.2011 |
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| 23.03.2011 |
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| 22.03.2011 |
Appeal No. 88 & 90
of 2009
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| 22.03.2011 |
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| 18.03.2011 |
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| 17.03.2011 |
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| 16.03.2011 |
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| 15.03.2011 |
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| 14.03.2011 |
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| 11.03.2011 |
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| 10.03.2011 |
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| 9.03.2011 |
| |
Appeal No.
196 of 2010
& I.A. No. 266,267,268 & 291 of 2010
| Appeal No. 15 of 2011 & I.A. No. 27,28,29, & 30 of 2011 |
| Appeal
No. 32 of 2011 |
| Appeal No. 33 of 2011 & I.A. No. 50 & 51 of 2011 |
| Appeal
No. 34 of 2011 & I.A. No. 52 & 53 of 2011 |
| Appeal No. 171 of 2010 |
| I.A. No. 46 of 2011 in DFR 325 of 2010 |
| I.A. No. 285 of 2011 in DFR 816 of 2010 |
| I.A. No. 286 of 2010 in DFR 817 of 2010 |
Appeal No. 62,63,64,65,73,74,75,76,85,86 & 159 of 2011 |
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| 8.03.2011 |
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| 7.03.2011 |
|
Appeal
No. 163 of 2010 and I.A. 231 of 2010
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| 4.03.2011 |
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| 3.03.2011 |
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| 1.03.2011 |
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| 28.02.2011 |
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| 25.02.2011 |
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| 24.02.2011 |
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| 23.02.2011 |
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| 22.02.2011 |
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| 21.02.2011 |
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| 18.02.2011 |
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| 17.02.2011 |
| Appeal
No. 56 of 2005 |
| Appeal Nos. 62, 63, 64, 65, 73, 74, 75, 76, 85, 86, 159 of
2010 |
Appeal No. 125 of 2010 & IA No. 168 of 2010Appeal
No. 126 of 2010 & IA No. 170 of 2010 |
| Appeal
No. 13 of 2011 |
| DFR No. 1986 of 2010 |
| Appeal No. 10 of 2011 & IA No. 33 of 2011 |
| Appeal 148,149,150 of 2010 |
|
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| 15.02.2011 |
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| 14.02.2011 |
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| 11.02.2011 |
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| 10.02.2011 |
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| 9.02.2011 |
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| 8.02.2011 |
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| 7.02.2011 |
Appeal Nos. 60 of 2010, 163,164,
165, 172, 188,185 of 2009, 17, 34 & 35 of
2010
|
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| 4.02.2011 |
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| 2.02.2011 |
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| 1.02.2011 |
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| 31.01.2011 |
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| 28.01.2011 |
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| 27.01.2011 |
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| 25.01.2011 |
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| 24.01.2011 |
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| 21.01.2011 |
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| 20.01.2011 |
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| 19.01.2011 |
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| 18.01.2011 |
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| 17.01.2011 |
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| 14.01.2011 |
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| 13.01.2011 |
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| 12.01.2011 |
Appeal
89 of 2010 |
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| 12.01.2011 |
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| 11.01.2011 |
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| 10.01.2011 |
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| 7.01.2011 |
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| 6.01.2011 |
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| 5.01.2011 |
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| 4.01.2011 |
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| 3.01.2011 |
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| 16.12.2010 |
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| 15.12.2010 |
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| 14.12.2010 |
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| 13.12.2010 |
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| 10.12.2010 |
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| 9.12.2010 |
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| 8.12.2010 |
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| 7.12.2010 |
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| 6.12.2010 |
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| 3.12.2010 |
|
Appeal No. 28 of 2010, 29
of 2010 and 33 of 2010
...................................
Appeal No. 123 of 2010
...................................
Appeal No. 124 of 2010 |
| 2.12.2010 |
|
Appeal No. 142 of 2009 &
Appeal No. 147 of 2009 |
| 1.12.2010 |
|
Appeal No. 70, 71 of 10 &
201, 202 of 09
........................
Appeal No. 173 of 10 &
IA No.264 of 2010 |
| 30.11.2010 |
|
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| 29.11.2010 |
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| 26.11.2010 |
|
Appeal No. 102 of 2010 |
| 25.11.2010 |
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| 24.11.2010 |
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| 23.11.2010 |
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| 22.11.2010 |
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| 19.11.2010 |
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| 18.11.2010 |
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| 16.11.2010 |
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| 15.11.2010 |
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| 12.11.2010 |
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| 11.11.2010 |
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| 10.11.2010 |
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| 9.11.2010 |
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| 8.11.2010 |
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| 3.11.2010 |
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| 2.11.2010 |
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| 1.11.2010 |
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| 29.10.2010 |
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| 28.10.2010 |
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| 27.10.2010 |
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| 26.10.2010 |
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| 25.10.2010 |
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| 22.10.2010 |
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| 21.10.2010 |
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| 20.10.2010 |
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| 19.10.2010 |
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| 18.10.2010
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|
| 8.10.2010 |
|
|
| 04.10.2010 |
|
|
| 01.10.2010 |
|
|
| 30.09.2010 |
|
|
| 29.09.2010 |
|
|
| 28.09.2010 |
|
|
| 27.09.2010 |
|
|
| 24.09.2010 |
|
|
| 23.09.2010 |
|
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| 22.09.2010 |
|
|
| 21.09.2010 |
|
|
| 17.09.2010 |
|
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| 16.09.2010 |
|
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| 15.09.2010 |
|
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| 14.09.2010 |
|
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| 13.09.2010 |
|
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| 10.09.2010 |
|
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| 9.09.2010 |
|
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| 8.09.2010 |
|
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| 7.09.2010 |
|
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| 6.09.2010 |
|
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| 3.09.2010 |
|
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| 1.09.2010 |
|
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| 31.08.2010 |
|
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| 26.08.2010 |
|
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| 25.08.2010 |
|
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| 23.08.2010 |
|
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| 20.08.2010 |
|
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| 19.08.2010 |
|
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| 18.08.2010 |
|
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| 17.08.2010 |
|
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| 16.08.2010 |
|
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| 13.08.2010 |
|
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| 12.08.2010 |
|
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| 11.08.2010 |
|
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| 10.08.2010 |
|
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| 9.08.2010 |
|
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| 6.08.2010 |
|
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| 5.08.2010 |
|
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| 4.08.2010 |
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| 3.08.2010 |
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| 2.08.2010 |
|
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| 30.07.2010 |
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| 29.07.2010 |
|
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| 28.07.2010 |
|
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| 27.07.2010 |
|
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| 26.07.2010 |
|
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| 21.07.2010 |
|
|
| 20.07.2010 |
|
|
| 19.07.2010 |
|
Appeal
No. 27 of 2010 IA No. 54 of 2010 |
|
Appeal
No. 88 of 2010 IA Nos. 110 & 111 of 2010 |
|
Appeal
No. 81 OF 2009 & IA. No. 140 of 2010 |
|
Appeal
No. 149 of 2010 IA No.205 of 2010 |
|
Appeal
No. 151 of 2010 & IA Nos. 206 & 207 of 2010 |
|
Appeal Nos. 62, 63, 64, 65, 73, 74, 75, 76, 85 & 86 of 2010 |
|
Appeal No. 119 of 2010 |
|
Appeal
No. 147 of 2010 & IA Nos. 201, 202 & 203 of 2010 |
|
Appeal
No. 146 of 2010 & IA Nos. 199 & 200 of 2010 |
|
Appeal
No. 69 of 2010 IA Nos. 88, 89 & 90 of 2010 |
|
Appeal
No. 145 of 2010 & IA Nos. 197 & 198 of 2010 |
|
|
| 16.07.2010 |
|
|
|
15.07.2010
|
|
|
14.07.2010 |
|
|
| 13.07.2010 |
|
|
| 12.07.2010 |
|
|
| 09.07.2010 |
|
|
| 08.07.2010 |
|
|
| 07.07.2010 |
|
|
| 06.07.2010 |
|
|
| 05.07.2010 |
|
|
| 02.07.2010 |
|
|
| 01.07.2010 |
|
|
| 31.05.2010 |
|
|
| 28.05.2010 |
|
|
| 26.05.2010 |
|
|
| 25.05.2010 |
|
|
| 24.05.2010 |
|
|
| 21.05.2010 |
|
|
| 20.05.2010 |
|
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| 19.05.2010 |
|
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| 18.05.2010 |
|
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| 17.05.2010 |
|
|
| 14.05.2010 |
|
|
| 13.05.2010 |
|
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| 12.05.2010 |
|
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| 11.05.2010 |
|
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| 10.05.2010 |
|
|
| 07.05.2010 |
|
|
| 06.05.2010 |
|
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| 05.05.2010 |
|
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| 04.05.2010 |
|
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| 03.05.2010 |
|
|
| 30.04.2010 |
|
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| 29.04.2010 |
|
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| 28.04.2010 |
|
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| 27.04.2010 |
|
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| 26.04.2010 |
|
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| 23.04.2010 |
|
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| 22.04.2010 |
|
|
| 21.04.2010 |
|
|
| 20.04.2010 |
|
|
| 19.04.2010 |
|
|
| 16.04.2010 |
|
|
| 15.04.2010 |
|
|
| 13.04.2010 |
|
|
| 12.04.2010 |
|
|
| 9.04.2010 |
|
|
| 08.04.2010 |
|
Appeal No. 58
of 2010 &IA No. 80 of 2010 |
Appeal No. 67
of 2010 &I.A. No. 86 of 2010 |
Appeal No. 69
OF 2010 &I.A. Nos. 88, 89 & 90 of 2010 |
|
Appeal Nos. 91 & 92 of 2009 |
Appeal No. 101 of 2009 &IA No. 200 of 2009Appeal No. 112 of
2009 &IA Nos. 211 & 212 of 2009 |
|
Appeal No. 138 of 2009 |
APPEAL
NO. 146 OF 2009 & I.A. Nos. 332, 333, 334, 340, 341, 342,
349, 350, 351, 352, 355, 359, 360 of 2009 & 64 of 2010 |
Appeal No.
270 of 2006 &I.A. Nos. 31 & 32 of 2008 |
|
|
| 07.04.2010 |
|
|
| 06.04.2010 |
|
|
| 05.04.2010 |
|
|
| 01.04.2010 |
|
|
| 31.03.2010 |
|
|
| 30.03.2010 |
|
|
| 29.03.2010 |
|
|
| 26.03.2010 |
|
|
| 25.03.2010 |
|
|
| 23.03.2010 |
|
|
| 22.03.2010 |
|
|
| 19.03.2010 |
|
|
| 18.03.2010 |
|
|
| 17.03.2010 |
Appeal No. 13
of 2010 &I.A. Nos. 21 & 22 of 2010 |
Appeal No.57
of 2009 |
Appeal No. 70 of 2008 & I.A. Nos. 101 of 2008 & 127 of
2009&Appeal No. 110 of 2008 & I.A. No. 126 of 2009 |
Appeal No. 93
of 2008 &IA Nos. 177 & 321 of 2009 |
Appeal No. 122 of 2009 & IA No. 231 of 2009 |
Appeal No. 169
of 2009 & Appeal No. 127 of 2009 |
|
Appeal No. 132 of 2009 |
|
Appeal No. 133 & 134 of 2009 |
APPEAL NO.
146 OF 2009 &I.A. Nos. 332, 333, 334, 340, 341, 342, 349,
350, 351, 352, 355, 359, 360 of 2009 & 64 of 2010 |
|
Appeal Nos. 148 & 149 of 2009 |
Appeal No.
150 of 2009 &I.A. Nos. 303 of 2009 & 69 of 2010 |
|
Appeal No. 167 of 2009 |
|
|
| 16.03.2010 |
Appeal No. 21
of 2010 &IA No. 27 of 2010 |
Appeal No. 53
of 2010 &IA Nos. 70 & 71 of 2010 |
Appeal No.
56 of 2010 &IA Nos. 76 & 77 of 2010 |
Appeal No. 57
of 2010 &IA No. 78 of 2010 |
Appeal No.75 of
2009 |
|
Appeal Nos. 91 & 92 of 2009 |
APPEAL NO.
146 OF 2009 & I.A. Nos. 332, 333,
334,
340, 341, 342, 349, 350, 351, 352, 355, 359, 360 of 2009 &
64 of 2010 |
Appeal No. 158 of 2009 & I.A. No. 275 of 2009 |
|
Appeal No. 181 of 2009 |
Appeal No.
192 of 2009 &IA No. 338 of 2009 |
Appeal No. 195 of 2009 &Appeal 144 of 2009 & I.A. No. 260
of 2009 |
| Appeal No. 25 of 2008, I.A. No. 14 of 2010&Appeal No. 26 of
2008, I.A. No. 13 of 2010 |
|
|
| 15.03.2010 |
|
|
| 12.03.2010 |
|
|
| 11.03.2010 |
Appeal No. 34
of 2010 &I.A.No. 46 of 2010 |
Appeal No. 35
of 2010 &I.A.No. 47 of 2010 |
Appeal No. 37
of 2010 &I.A. No.
82of 2010 |
|
Appeal No. 46 of 2010 |
Appeal No. 47
of 2010 &I.A.No. 57 of 2010 |
| Appeal No. 100
of 2009 &Appeal No. 103 of 2009 |
Appeal No. 139 of 2009 & I.A. No. 253 of 2009 |
APPEAL NO. 140 OF 2008 &APPEAL NO. 134 OF 2008 &APPEAL NO.
152 OF 2008 |
|
Appeal No. 143 of 2009 |
APPEAL NO.
146 OF 2009 & I.A. Nos. 332, 333,
334, 340,
341, 342, 349, 350, 351, 352, 355, 359,
360 of 2009
& 64 of 2010 |
|
Appeal No. 185 of
2008 &I.A. No. 96 of 2009 |
|
Appeal No. 91 of 2007 |
|
|
| 10.03.2010 |
|
Appeal No. 40 of
2010 &I.A. No. 50 of 2010 |
|
Appeal No.47 of 2009 |
Appeal No.
101 of 2009 &IA No. 200 of 2009
Appeal No.
112 of 2009 &IA Nos. 211 &
212 of
2009 |
Appeal No. 116 of 2009
& IA No. 219 of 2009 |
|
Appeal
No. 127 of 2007 & I.A. No. 144 of 2007 |
|
Appeal No. 130 of 2009 |
APPEAL NO. 146 OF
2009 & I.A. Nos. 332, 333,
334, 340, 341, 342,
349, 350, 351, 352, 355, 359,
360 of 2009 & 64
of 2010 |
Appeal No.153 of
2007 |
Appeal No.155 of 2009 &APPEAL No. 5 of 2008 &
I.A. No. 307
of 2009 &Appeal No. 125 of 2008&I.A. No. 162 of 2008 |
Appeal No. 199 of
2009 |
|
|
| 09.03.2010 |
|
|
| 08.03.2010 |
|
|
| 04.03.2010 |
|
Appeal No. 54 of 2010 |
Appeal No.56 of 2009
& IA No. 144 , 145 & 248 of 2009 |
|
Appeal No. 58, 61, 73, & 89 of 2009 |
Appeal No. 104 of
2009 &IA No. 203 of 2009 |
|
Appeal No. 136 of 2009 |
APPEAL NO. 146
OF 2009 & I.A. Nos. 332, 333,
334, 340,
341, 342, 349, 350, 351, 352, 355, 359,
360 of
2009 & 64 of 2010 |
|
Appeal No. 152 of 2009 |
Appeal No. 159 of
2009 &IA No. 277 of 2009 |
Appeal No. 173 of 2009 Appeal No. 174 of 2009 & Appeal
No. 175 of 2009 |
|
Appeal No. 180 of 2009 |
Appeal No.187 of 2009
&IA Nos. 329 OF 2009 |
I.A. No. 65 of 2010
in Appeal No. 197 of 2009 |
Appeal No.202 of
2009 & I.A. No. 368 of 2009 |
I.A. Nos. 16 of 2010 in Appeal No. 85 of 2008 |
I.A. No. 72 of 2010 in Appeal No. 85 of 2008 |
Appeal No. 201 of
2009 &I.A. No. 366 of 2009 |
|
|
| 03.03.2010 |
Appeal No. 11 of
2010 &I.A. No. 19 of 2010 |
Appeal No.32 of 2009 & IA No. 67 of 2009 Appeal No.33 of 2009 & IA No. 70 of 2009 Appeal No.118 of
2009 |
Appeal No. 38 of 2010
&IA No. 49 of 2010 |
Appeal No. 44 of 2010
&IA No. 53 of 2010 |
|
Appeal No.47 of 2009 |
Appeal No.75 of 2009 |
| Appeal No. 181 of 2009 |
|
Appeal No. 167 of 2009 |
I.A.
No. 55 of 2010 in Appeal No. 129 of 2008 |
ORIGINAL
PETITION No. 1 of 2009 |
APPEAL NO. 146
OF 2009 & I.A. Nos. 332, 333,
334, 340, 341,
342, 349, 350, 351, 352, 355, 359,
360 of 2009
& 64 of 2010 |
|
|
| 25.02.2010 |
Appeal No. 1 of 2010
&I.A. No. 1 of 2010 |
Appeal No. 8 of 2010
& IA No. 15 of 2010 |
Appeal No. 24 of 2010
&I.A. No. 30 of 2010 |
Appeal No. 28 of 2008
&I.A. Nos. 61 of 2008 & 12 of 2010 |
Appeal No. 36 of 2010
&IA No. 48 of 2010 |
Appeal No. 52 of 2008 &
IA No. 96 of 2008 |
Appeal
No.141 of 2009 &Appeal No.72 of 2009 |
APPEAL NO. 146 OF
2009 &I.A. Nos. 332, 333,
334, 340, 341, 342,
349, 350, 351, 352, 355, 359,
360 of 2009 & 64 of
2010 |
Appeal No. 184 of
2009 & IA No. 322 of 2009 |
Appeal No. 186 of 2009 & I.A. No. 278 of 2009 Appeal No. 12
of 2009 & Appeal No. 182 of 2009& I.A. No. 36 of 2010 &
Appeal No. 56 of 2008 & I.A. No. 178 of 2007 |
|
Appeal No. 189 of 2009 |
I.A. No. 16 of 2010 in Appeal No. 85 of 2008 |
|
|
| 24.02.2010 |
Appeal No. 8 of
2008 & Appeal No. 5 of 2009 & Appeal No. 42
of 2009 & Appeal No. 177 of 2009 |
Appeal No. 10 of
2010 |
Appeal No. 24 of 2010
&I.A. No. 30 of 2010 |
|
Appeal No.32 of 2009 & IA No.
67 of 2009 Appeal No.33 of 2009 & IA No. 70 of 2009 |
| Appeal No.47 of 2009 |
Appeal No. 116 of
2009 &IA No. 219 of 2009 |
APPEAL NO. 146 OF
2009 & I.A. Nos. 332, 333,
334, 340, 341,
342, 349, 350, 351, 352, 355, 359,
360 of 2009 &
64 of 2010 |
Appeal No. 192 of
2009 & IA No. 338 of 2009 |
| Appeal No. 196 of 2009
& I.A. No. 361 of 2009 |
| Appeal No.198 of
2009 |
|
|
| 23.02.2010 |
| Appeal No. 122 of
2009 & I.A. No. 231 of 2009, |
| Appeal No. 123 of 2009 & I.A.
No. 232 of 2009 |
| Appeal No. 183 of 2009 &
I.A. No. 318 of 2009, |
Appeal No. 24 of 2009 and I.A.
No. 61 of 2010 |
Appeal No. 16 of 2010 & I.A.
No. 25 of 2010 |
Appeal No. 67 of 2009 and 137
of 2009 |
Appeal No . 100 of 2009 & 103
of 2009 |
| I. A. 327 of 2009 in Appeal
No. 101 of 2008 |
| Appeal No. 109 of 2008 |
APPEAL
NO. 146 OF 2009 & I.A. Nos. 332, 333, 334, 340, 341, 342,
349, 350, 351, 352, 355, 359, 360
of 2009 & 64 of 2010 |
|
|
| 22.02.2010 |
|
|
| 19.02.2010 |
|
|
| 18.02.2010 |
|
|
| 17.02.2010 |
|
|
| 16.02.2010 |
Appeal No. 28 of 2008
&I.A. Nos. 61 of 2008 & 12 of 2010 |
Appeal No.75 of 2009 |
|
Appeal No. 109 of 2008 |
Appeal No. 148 of 2007 and Appeal No. 124 of 2008 &IA No.
159 of 2008 |
|
Appeal No. 130 of 2009 |
APPEAL NO. 146 OF
2009 & I.A. Nos. 332, 333, 334, 340, 341, 342, 349, 350,
351, 352, 355, 359, 360 of 2009 & 64 of 2010 |
|
|
| 15.02.2010 |
|
|
| 11.02.2010 |
|
|
| 10.02.2010 |
|
|
| 09.02.2010 |
|
|
| 08.02.2010 |
|
|
| 05.02.2010 |
|
|
| 04.02.2010 |
|
|
| 03.02.2010 |
|
|
| 02.02.2010 |
|
|
| 01.02.2010 |
|
|
| 29.01.2010 |
|
|
| 28.01.2010 |
|
|
| 27.01.2010 |
|
|
| 25.01.2010 |
|
|
| 22.01.2010 |
|
|
| 21.01.2010 |
|
Appeal No. 18 of 2010 |
|
Appeal No. 19 of 2010 |
|
Appeal No. 20 of 2010 |
|
Appeal No. 40 of 2008 |
Appeal No. 55 of
2008 &I.A. Nos. 164, 165 & 166 of 2007 |
|
Appeal No. 55 of 2009 |
Appeal No.56
of 2009 &IA No. 144 ,
145& 248 of
2009 |
|
Appeal No.75 of 2009 |
Appeal No. 86 of 2006 &
Appeal No. 87 of 2006 & Appeal No. 227 of
2006
& Appeal No. 14 of 2009 |
| Appeal
Nos. 88 of 2009 &
Appeal No. 90 of 2009 |
|
Appeal No. 139 of 2009 &
I.A. No. 253 of 2009 |
APPEAL NO. 146 OF 2009 &
I.A.
Nos. 332, 333, 334, 340, 341, 342,
349,
350, 351, 352, 355, 359, and 360
of 2009 |
|
Appeal No. 154 of 2009 &
Appeal No. 155 of 2009 & IA No. 270 of 2009 |
|
Appeal No. 158 of 2009 & I.A. No. 275 of 2009 |
Appeal No. 189 of
2009 &I.A. Nos.
335 & 336
of 2009 |
I.A. No. 16 of 2010 in Appeal No. 85 of 2008 |
Review
Petition No. 7 of 2009 In
Appeal
No.85 of 2007 |
|
|
| 20.01.2010 |
|
|
| 19.01.2010 |
|
|
| 18.01.2010 |
|
|
| 15.01.2010 |
|
|
| 13.01.2010 |
|
|
| 12.01.2010 |
|
|
| 11.01.2010 |
|
|
| 07.01.2010 |
|
|
| 06.01.2010 |
|
|
| 05.01.2010 |
|
|
| 04.01.2010 |
|
|
| 23.12.2009 |
|
Appeal No. 42 of 2006 |
Appeal No. 60 of 2008 |
Appeal No. 84 of 2007 |
Appeal No. 138 of
2006 |
Appeal No. 151 of
2009 &
IA No. 265 of 2009 |
Appeal No. 274 of 2006 |
| 18.12.2009 |
Appeal No.
156 of 2007 |
Appeal No. 82 of 2008
& IA No. 110 of 2008
|
Appeal
No.202 of 2009 &
I.A. Nos. 367 & 368 of 2009 |
Appeal No.
201 of 2009 &
I.A. Nos. 365 & 366 of 2009 |
Appeal
No.200 of 2009 &
I.A. Nos. 363 & 364 of 2009 |
Appeal No.
195 of 2009 |
Appeal No.
194 of 2009 |
Appeal
No.156 of 2009 &
IA Nos. 271 & 274 of 2009 |
Appeal No.
135 of 2009 &
I.A. Nos. 251 & 268 of 2009 |
Appeal No.93
of 2009 &
IA No. 187 of 2009 |
Appeal Nos.91 & 92 of 2009 |
Appeal No.65
of 2009 &
IA No. 160 of 2009 |
APPEAL NO. 26 OF 2009 &
I.A. No. 222 OF 2009 &
APPEAL NO. 27 OF 2009 &
I.A. No. 223 OF 2009 &
APPEAL NO. 28 OF 2009 &
I.A. No. 224 OF 2009 &
APPEAL NO. 29 OF 2009 &
I.A. No. 225 OF 2009 |
.....................
|
| 17.12.2009 |
RP No. 5 of
2009 in
Appeal No. 181 of 2008 |
..................... |
Review Petition No. 7 of 2009
In Appeal No.85 of 2007 |
..................... |
Appeal No.198
of 2009 |
..................... |
Appeal No. 192
of 2009 &
IA No. 338 of 2009 |
..................... |
Appeal No. 191
of 2009 |
..................... |
| Appeal No.181
of 2009 |
..................... |
Appeal No.178
of 2009 &
IA No. 312 of 2009 |
..................... |
Appeal No.177
of 2009 |
..................... |
Appeal
No. 166 of 2009 &
IA No. 285 & 286 of 2009 &
Appeal No.168 of 2009 &
I.A.No. 289/09 |
..................... |
Appeal No. 159
of 2009 &
IA No. 277 of 2009 |
..................... |
Appeal No.156
of 2009 &
IA No. 271 of 2009 |
..................... |
Appeal No. 154 of 2009 &
Appeal No. 155 of 2009 &
IA No. 270 of 2009 |
..................... |
APPEAL NO. 140 OF 2008 &
APPEAL NO. 134 OF 2008 &
APPEAL NO. 152 OF 2008 &
APPEAL NO. 141 OF 2008 &
APPEAL NO. 146 OF 2008 &
APPEAL NO. 147 OF 2008 &
APPEAL NO. 149 OF 2008 &
APPEAL NO. 150 OF 2008 |
Appeal No. 84
of 2007 |
Appeal No.44 of
2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 & 326 of 2009 |
Appeal No. 82
of 2008 &
IA No. 110 of 2008 |
| 16.12.2009 |
Appeal
No. 196 of 2009 &
IA No. 361 of 2009 |
..................... |
Appeal
No. 188 of 2009 &
IA No.331 of 2009 |
..................... |
Appeal
No. 185 of 2009 &
IA No.324 of 2009 |
..................... |
Appeal
No. 180 of 2009 |
..................... |
|
..................... |
Appeal
No.163 of 2009 &
IA No. 280 of 2009 &
Appeal No.164 of 2009 &
IA No. 281 of 2009 &
Appeal No.165 of 2009 &
IA No. 282 of 2009 &
Appeal No.172 of 2009 |
..................... |
Appeal
No. 124 of 2009 |
Appeal No. 274
of 2006 |
Appeal
No. 122 of 2009 &
IA No. 231 of 2009 &
Appeal No. 123 of 2009 &
IA No. 232/09 |
Appeal No. 138
of 2006 |
| Appeal
No. 105 of 2009 |
Appeal No. 84
of 2007 |
Appeal
No. 87 of 2009 |
Appeal No. 82
of 2008 &
IA No. 110 of 2008 |
Appeal No.
86 of 2006 &
Appeal No. 87 of 2006 &
Appeal No. 227 of 2006 &
Appeal No. 14 of 2009 |
Appeal No. 60
of 2008
|
| 15.12.2009 |
Appeal No.187 of
2009 &
IA Nos. 329 & 330 OF 2009 |
..................... |
Appeal No. 184
of 2009 &
IA No. 322 & 323 of 2009 |
..................... |
| Appeal No.179 of 2009 |
..................... |
| Appeal No.157 of 2009 |
..................... |
Appeal No.156 of 2009 &
IA No. 271 of 2009 |
Appeal No. 274
of 2006 |
| Appeal No.75 of 2009 |
Appeal No. 163
of 2006 |
| Appeal Nos. 67, 137 & 138 of 2009 |
Appeal No. 151
of 2009 &
IA No. 265 of 2009 |
| Appeal No.57 of 2009 |
Appeal No. 138
of 2006 |
Appeal No.56 of 2009 &
IA No. 144 , 145 & 248 of 2009 |
Appeal No. 84
of 2007 |
| Appeal No.47 of 2009 |
Appeal No. 82
of 2008 &
IA No. 110 of 2008 |
Appeal
No. 4 of 2009 &
Appeal No. 241 of 2006 &
I.A. No. 149 of 2007 |
Appeal No. 60
of 2008
|
| 14.12.2009 |
RP No. 5 of
2009 in
Appeal No. 181 of 2008 |
..................... |
Appeal No. 195 of 2009 &
Appeal 144 of 2009 &
I.A. No. 260 of 2009 |
..................... |
Appeal No. 186 of 2009 &
I.A. No. 278 of 2009 |
..................... |
| Appeal Nos. 170 & 171 of 2009 |
..................... |
Appeal
No. 166 of 2009 &
IA No. 285 & 286 of 2009 &
Appeal No.168 of 2009 &
I.A.No. 289/09 |
..................... |
Appeal No. 158 of 2009 &
I.A. No. 275 of 2009 |
IA No. 293 of 2009
in Appeal No. 50 of 2008 |
Appeal No. 139 of 2009 &
I.A. No. 253 of 2009 |
Appeal No. 151
of 2009 &
IA No. 265 of 2009 |
| Appeal Nos. 110 & 111 of 2009 |
Appeal No. 63
of 2008 |
Appeal Nos. 88 of 2009 &
Appeal No. 90 of 2009 |
Appeal No. 5 of
2008 &
IA No. 307 of 2009 |
| 10.12.2009 |
RP No. 5 of
2009 in
Appeal No. 181 of 2008 |
..................... |
Appeal No.193
of 2009 &
I.A. No. 339 of 2009 |
..................... |
Appeal No.178
of 2009 &
IA No. 312 of 2009 |
..................... |
| Appeal No.160
of 2009 |
..................... |
Appeal No.156
of 2009 &
IA No. 271 of 2009 |
..................... |
| Appeal No. 130
of 2009 |
..................... |
| Appeal No. 124
of 2009 |
Appeal No. 151
of 2009 &
IA No. 265 of 2009 |
|
|
| Appeal No.70 of
2009 |
Appeal No. 110
of 2008 &
IA 126 of 2009 |
| Appeal No. 68
of 2009 |
Appeal No. 70 of 2008 &
IA 101 of 2008 & 127/09 |
| 9.12.2009 |
Appeal No. 190 of
2009 &
I.A. No. 337 of 2009 |
..................... |
Appeal
No. 166 of 2009 &
IA No. 285 & 286 of 2009 &
Appeal No.168 of
2009 &
I.A.No. 289/09 |
..................... |
Appeal No. 126
of 2009 &
IA No. 237 of 2009 |
..................... |
| Appeal No.110 & 111 of 2009 |
Appeal No. 151
of 2009 &
IA No. 265 of 2009 |
Appeal No. 106 of 2009 &
Appeal No. 107 of 2009 |
IA Nos. 332,
333, 334, 340, 341, 342,
349, 350, 351, 352, 355, 359 and 360 of 2009 in Appeal No. 146/09 |
Appeal No.93 of
2009 &
IA No. 187 of 2009 |
Appeal No. 82 of
2008 &
IA No. 110 of 2008 |
Appeal No. 86 of 2006 &
Appeal No. 87 of 2006 &
Appeal No. 227 of 2006 &
Appeal No. 14 of 2009 |
|
Appeal No.65 of
2009 &
IA No. 160 of 2009 |
Appeal No. 8 of
2008 |
| Appeal No. 55 of
2009 |
Appeal No. 05 of
2009 |
| 8.12.2009 |
ORIGINAL
PETITION No. 1 of 2009 |
..................... |
| Appeal No. 143
of 2009 |
..................... |
Appeal No. 129
of 2009 &
IA Nos. 241 & 242 of 2009 |
..................... |
Appeal No. 126
of 2009 &
IA No. 237 of 2009 |
.....................
|
Appeal No. 120 of
2009 &
IA No. 228 of 2009 &
Appeal No. 116 of 2009 &
IA No. 219 of 2009 |
IA No. 267 of 2009 in
Appeal No. 117 of 2008 |
Appeal No.
119 of 2009 &
IA No. 227 of 2009 &
Appeal No. 125 of 2009 &
IA No. 235 of 2009 |
Appeal No. 155
of 2007
|
Appeal
No. 101 of 2009 &
IA No. 200 of 2009 &
Appeal No. 112 of 2009 &
IA No. 211 & 212 of 2009 |
Appeal No. 153
of 2007
|
| Appeal
Nos.91 & 92 of 2009 |
Appeal No. 151
of 2009 &
IA No. 265 of 2009 |
Appeal No.44 of
2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
Appeal No. 125
of 2008 &
IA. No. 162 of 2008
|
Appeal No.43 of 2009 &
IA No. 86 of 2009 |
Appeal No. 63 of
2008 |
Appeal No.32
of 2009 &
IA No. 67 of 2009 &
Appeal No.33 of 2009 &
IA No. 70 of 2009 |
Appeal No. 5 of
2008 &
IA No. 307 of 2009 |
| 7.12.2009 |
..................... |
IA No. 267 of 2009 in
Appeal No. 117 of 2008 |
| Appeal No. 167
of 2009 |
Appeal No. 151
of 2009 &
IA No. 265 of 2009 |
| Appeal No. 156
of 2007 |
Appeal No. 150
of 2009 &
IA No. 303 of 2009 |
Appeal
No.141 of 2009 &
Appeal No.72 of 2009 &
IA No. 295 of 2009 |
Appeal No. 149
of 2009 |
Appeal No.57 of
2009 &
I.A. No. 356 of 2009 |
Appeal No. 148
of 2009 |
Appeal No.44 of
2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
Appeal No. 105
of 2008 |
| 4.12.2009 |
Appeal No.195
of 2009 &
I.A. No. 348 of 2009 |
..................... |
| Appeal No.181
of 2009 |
..................... |
Appeal No.156
of 2009 &
IA No. 271 of 2009 |
..................... |
| Appeal No. 143
of 2009 |
IA No. 315 of 2009 in Appeal No. 36 of 2008 |
Appeal No.
119 of 2009 &
IA No. 227 of 2009 &
Appeal No. 125 of 2009 &
IA No. 235 of 2009 |
Appeal No. 93 of
2008 &
IA No. 177 of 2009 and 321 of 2009 |
Appeal No. 106 of 2009 &
Appeal No. 107 of 2009 |
Appeal No. 52 of
2008 &
IA 96 of 2008 |
| 3.12.2009 |
Appeal No. 192
of 2009 &
IA No. 338 of 2009 |
..................... |
| Appeal No.177
of 2009 |
..................... |
Appeal No. 168
of 2009 &
IA Nos. 353 & 354 of 2009 |
..................... |
Appeal No. 154 of 2009 &
Appeal No. 155 of 2009 &
IA No. 270 of 2009 |
..................... |
Appeal
No.141 of 2009 &
Appeal No.72 of 2009 &
IA No. 295 of 2009 |
..................... |
Appeal No. 129
of 2009 &
IA Nos. 240, 241 & 242 of 2009 |
..................... |
| Appeal No. 105
of 2009 |
IA Nos. 264,320,332,333,334,340,341,342,
349,350,351,352 & 355 of 2009 in
Appeal No. 146 of 2009 |
Appeal
No. 101 of 2009 &
IA No. 200 of 2009 &
Appeal No. 112 of 2009 &
IA No. 211 & 212 of 2009 |
|
|
A. No. 151 of
2008 |
Appeal No.65 of
2009 &
IA No. 160 of 2009 |
Appeal No. 100
of 2008 &
IA Nos. 134 & 135 of 2008 |
Appeal No.44 of
2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
|
| 2.12.2009 |
RP No. 5 of
2009 in
Appeal No. 181 of 2008 |
..................... |
Appeal No. 126
of 2009 &
IA No. 237 of 2009 |
..................... |
Appeal No.
119 of 2009 &
IA No. 227 of 2009 &
Appeal No. 125 of 2009 &
IA No. 235 of 2009 |
..................... |
|
..................... |
Appeal No.93 of
2009 &
IA No. 187 of 2009 |
..................... |
| Appeal
No.91 & 92 of 2009 |
..................... |
Appeal No.66 of
2009 &
IA Nos. 161 & 325 of 2009 |
..................... |
| Appeal No.47 of
2009 |
..................... |
Appeal No.44 of
2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
.....................
|
| 1.12.2009 |
Appeal No.187 of
2009 &
IA Nos. 329 & 330 OF 2009 |
..................... |
Appeal No. 161
of 2009 &
IA No. 278 of 2009 |
..................... |
APPEAL NO.
140 OF 2008 &
APPEAL NO. 134 OF 2008 &
APPEAL NO. 152 OF 2008 &
APPEAL NO. 141 OF 2008
APPEAL NO. 146 OF 2008
APPEAL NO. 147 OF 2008
APPEAL NO. 149 OF 2008
APPEAL NO. 150 OF 2008 |
..................... |
| Appeal
No.127 & 169 of 2009 |
..................... |
Appeal No. 126
of 2009 &
IA No. 237 of 2009 |
..................... |
Appeal No.
119 of 2009 &
IA No. 227 of 2009 &
Appeal No. 125 of 2009 &
IA No. 235 of 2009 |
..................... |
Appeal No. 106 of 2009 &
Appeal No. 107 of 2009 |
..................... |
Appeal No.44 of
2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
..................... |
| 30.11.2009 |
Appeal No. 67 of 2009 &
Appeal No. 137 of 2009 &
Appeal No. 138 of 2009 |
..................... |
Appeal No. 66 of 2008 &
Appeal Nos. 46, 58, 61, 73 & 89 of 2009
& Appeal Nos. 81/09 and 82/09 |
..................... |
Appeal No.44 of
2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
..................... |
| 26.11.2009 |
Appeal No.183 of 2009 &
IA No. 317 & 318 of 2009 |
..................... |
Appeal No.182 of 2009 &
IA No. 316 of 2009 |
..................... |
Appeal No.178 of 2009 &
IA No. 312 of 2009 |
..................... |
| Appeal No.160 of 2009 |
..................... |
| Appeal No. 136 of 2009 |
..................... |
Appeal No. 104 of 2009 &
IA No. 203 of 2009 |
..................... |
Appeal No. 100 of 2009
Appeal No. 103 of 2009 |
..................... |
|
..................... |
Appeal No. 68 of 2009 |
..................... |
| 25.11.2009 |
Review
Petition No. 7 of 2009
In Appeal No.85 of 2007 |
..................... |
Appeal No. 144
of 2009 &
IA No. 260 of 2009 |
..................... |
| Appeal No.110 & 111 of 2009 |
..................... |
| Appeal No.75 of
2009 |
..................... |
Appeal No.56 of
2009 &
IA No. 144 , 145 & 248 of 2009 |
..................... |
| 24.11.2009 |
Appeal No. 173 of 2009
Appeal No. 174 of 2009 &
Appeal No. 175 of 2009 |
..................... |
| Appeal No.118
of 2009 |
..................... |
| Appeal No. 106 of 2009 |
..................... |
| Appeal No. 4 of 2009 |
..................... |
| 20.11.2009 |
Appeal No. 186
of 2009 &
IA No. 328 of 2009 |
..................... |
Appeal No. 161
of 2009 &
IA No. 278 of 2009 |
..................... |
Appeal No. 126
of 2009 &
IA No. 237 of 2009 |
..................... |
Appeal No. 121
of 2009
& IA No. 229 of 2009 |
..................... |
| Appeal No.57 of
2009 |
..................... |
| Appeal No. 45
of 2009 |
..................... |
Appeal No. 77 of 2009
Appeal No.44 of 2009 &
IA No. 91 of 2009
Appeal No.76 of 2009
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
..................... |
| 19.11.2009 |
Appeal No. 119 of 2009 &
IA No. 226 & 227 of 2009
Appeal No. 125 of 2009 &
IA No. 235 & 283 of 2009 |
..................... |
Appeal No. 188
of 2009 &
IA No.331 of 2009 |
..................... |
Appeal No. 185
of 2009 &
IA No.324 of 2009 |
..................... |
Appeal No.163 of 2009 & IA No. 280 of 2009
Appeal No.164 of 2009 & IA No. 281 of 2009
Appeal No.165 of 2009 &
IA No. 281 of 2009Appeal
No.172 of 2009 |
..................... |
| Appeal No. 156
of 2007 |
..................... |
Appeal No. 130
of 2009 &IA No.294 of 2009 |
Appeal No. 42 of
2006 |
Appeal No. 86 of 2006
Appeal No. 87 of 2006
Appeal No. 227 of 2006
Appeal No. 14 of 2009 |
..................... |
| Appeal
No. 46, 58, 61, 73 & 89 of 2009 |
Appeal No. 145 of
2009 |
Appeal No. 77 of 2009
Appeal No.44 of 2009 &
IA No. 91 of 2009
Appeal No.76 of 2009
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
..................... |
| 18.11.009 |
APPEAL No. 156
OF 2007 |
..................... |
Appeal No. 143
of 2009 &
IA No.257/09 &IA No.258/09 |
..................... |
Appeal No. 132 of 2009 &
IA No. 245 of 2009 &
Appeal No. 133 of 2009 &
IA No. 246 of 2009 &
Appeal No. 134 of 2009 &
IA No. 247 of 2009 |
..................... |
Appeal No. 129
of 2009 &
IA No. 240, 241 & 242 of 2009 |
..................... |
| Appeal No. 105
of 2009 |
Appeal No. 151 of
2009 &
IA No. 265 of 2009 |
|
Appeal No. 121 of
2007 |
| Appeal
No.91 & 92 of 2009 |
Appeal No. 51 of 2009
& IA No. 134 of 2009 |
Appeal No. 88 of 2009 &
Appeal No. 90 of 2009 |
Appeal No. 42 of 2006 |
| Appeal No.70 of
2009 |
Appeal No. 28 of 2008 |
Appeal No.44 of
2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
..................... |
| 17.11.2009 |
..................... |
IA No. 320/09 in
Appeal No. 146/09 |
Appeal No. 184
of 2009 &
IA No. 322 & 323 of 2009 |
Appeal No. 165
of 2005 |
Appeal No. 122 of 2009 &
IA No. 231 of 2009 &
Appeal No. 123 of 2009 &
IA No. 232/09 |
Appeal No. 56
of 2008
& IA 178/07 |
|
Appeal No. 42
of 2006 |
Appeal No.44 of
2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
Appeal No. 12
of 2009 |
| 16.11.2009 |
Appeal No. 180
of 2009 |
..................... |
|
..................... |
Appeal No. 166
of 2009 &
IA No. 285 & 286 of 2009 &
Appeal No.168 of
2009 &
I.A No. 289/09 |
..................... |
APPEAL NO. 140
OF 2008 &
APPEAL NO. 134 OF 2008 &
APPEAL NO. 152 OF 2008 &
APPEAL NO. 141 OF 2008 &
APPEAL NO. 146 OF 2008 &
APPEAL NO. 147 OF 2008 &
APPEAL NO. 149 OF 2008 &
APPEAL NO. 150 OF 2008 |
..................... |
Appeal No. 126
of 2009 &
IA No. 237 of 2009 |
..................... |
Appeal No. 113
of 2009 &
IA No. 213 of 2009 |
..................... |
Appeal
No. 101 of 2009 &
IA No. 200 of 2009 &
Appeal No. 112 of 2009 &
IA No. 211 & 212 of 2009 |
..................... |
Appeal No.93 of
2009 &
IA No. 187 of 2009 |
..................... |
| Appeal No. 87 of
2009 |
..................... |
Appeal No.66 of
2009 &
IA No. 161 of 2009 |
..................... |
| Appeal No. 55 of
2009 |
Appeal No. 165
of 2005 |
Appeal
No. 45 & 121 of 2009
& IA No. 229 of 2009 |
Appeal No. 151
of 2008 |
Appeal No.44 of
2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
Appeal No. 42
of 2006 |
| 13.11.2009 |
IA No. 319 of 2009 in
Appeal No. 135 of 2007 |
..................... |
Appeal No.156 of
2009 &
IA No. 271 of 2009 |
..................... |
| Appeal No. 105
of 2009 |
..................... |
Appeal No.93 of
2009 &
IA No. 187 of 2009 |
..................... |
| Appeal No.57 of
2009 |
Appeal No. 52 of 2008
&
IA 96 of 2008 |
| 12.11.2009 |
Appeal No.
104 of 2009 &
IA No. 203 of 2009 |
..................... |
| Appeal No. 68
of 2009 |
..................... |
Appeal No.56
of 2009 &
IA No. 144 , 145 & 248 of 2009 |
Appeal No. 270
of 2006 &
IA Nos. 31 & 32 of 2008 |
| Appeal No.47
of 2009 |
Appeal No. 52
of 2008 &
IA 96 of 2008 |
Appeal No.44 of
2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal
No. 77 of 2009 &
Appeal
No. 86 of 2009 &
IA No. 249 of 2009 |
Appeal No. 40
of 2008 |
| 11.11.2009 |
Appeal No.244 of
2006 |
..................... |
Appeal
No. 170 of 2009 &
IA No. 292 of 2009 &
Appeal No. 171 of 2009 |
..................... |
Appeal No. 158
of 2009 &
IA No. 275 of 2009 |
..................... |
Appeal No.139 of
2009 &
253 of 2009 |
..................... |
Appeal No.135 of
2009 &
IA No.251 & 268 of 2009 |
..................... |
Appeal No. 120
of 2009 &
IA No. 228 of
2009 |
..................... |
Appeal No. 116
of 2009 &
IA No. 219 of 2009 |
..................... |
Appeal No. 94 of 2009 &
IA No. 187 of 2009 &
Appeal No.95 of 2009 &
IA No. 190 of 2009 &
Appeal No. 124 of 2009 |
I. A. No. 315 of 2009 in
Appeal No. 36 of 2008
|
Appeal No.43 of 2009 &
IA
No. 86 of 2009 |
Appeal No. 52
of 2008 &
IA 96 of 2008 |
| 10.11.2009 |
RP No. 5 of 2009 in
Appeal No. 181 of 2008 |
..................... |
Appeal No. 161 of 2009
&
IA No. 278 of 2009 |
..................... |
Appeal No. 159 of 2009
&
IA No. 276 & 277 of 2009 |
..................... |
| Appeal No. 136of 2009 |
..................... |
| Appeal No.111 of 2009 |
..................... |
| Appeal No.110 of 2009 |
..................... |
Appeal No. 100
of 2009 &
Appeal No. 103 of 2009 |
..................... |
| Appeal No.91 &
92 of 2009 |
I. A. 314/09 in Appeal No. 149 of 2009 |
Appeal No. 88 of 2009 &
Appeal No. 90 of 2009 |
Appeal No. 57
of 2006 |
| Appeal No.70 of 2009 |
Appeal No. 42
of 2006 |
| 9.11.2009 |
..................... |
Appeal No. 185
of 2008 &
IA No. 96 of 2009 |
Appeal No.183 of 2009 &
IA No. 317 & 318 of 2009 |
Appeal No. 151
of 2009 &
IA No. 265 of 2009 |
Appeal No.182 of 2009 &
IA No. 316 of 2009 |
Appeal No. 55 of
2008 &
IA Nos. 164, 165 & 166 of 2007 |
| 6.11.2009 |
Appeal No.244 of 2006 |
..................... |
Appeal No.181 of 2009 |
..................... |
Appeal No. 155 of 2009 &
IA No. 270 of 2009 |
..................... |
Appeal No. 154 of 2009 &
IA No. 269 of 2009 |
..................... |
Appeal No. 131 of 2009 &
IA No. 244 of 2009 |
..................... |
Appeal No. 106 of 2009 &
Appeal No. 107 of 2009 |
..................... |
|
..................... |
| Appeal No.75 of 2009 |
..................... |
Appeal No. 65 of
2009 &
IA No. 160/2009 |
..................... |
| Appeal No.57 of
2009 |
..................... |
Appeal No.44 of 2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
.....................
|
| 5.11.2009 |
Appeal No. 126 of 2009
&
IA No. 237 of 2009 |
..................... |
Appeal No. 119
of 2009 &
IA No. 226 & 227 of 2009 &
Appeal No. 125 of 2009 &
IA No. 235 & 283 of 2009 |
.....................
|
Appeal No. 77 of
2009 &
Appeal
No.44 of 2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
IA No. 293 of 2009
in Appeal No. 50 of 2008
|
Appeal No.33 of 2009 &
IA No. 67 of 2009 |
Appeal No. 38 of
2008 |
Appeal No.32
of 2009 &
IA No. 67 of 2009 &
Appeal No.33 of 2009 &
IA No. 67 of 2009 |
Appeal No. 28 of
2008
|
| 4.11.2009 |
..................... |
Appeal No. 148
of 2007 |
| ..................... |
Appeal No. 124
of 2008 &
IA 159 of 2008 |
| ..................... |
Appeal No. 110
of 2008 &
IA 126 of 2009 |
Appeal No. 159 of 2009
&
IA No. 276 & 277 of 2009 |
Appeal No. 109
of 2008 |
| Appeal No. 156 of 2007 |
Appeal No. 93 of
2008 &
IA 177 of 2009 |
| Appeal No.141 of 2009 |
Appeal No. 70 of
2008 &
IA 101 of 2008 & 127/09 |
| Appeal No. 124 of 2009 |
Appeal No. 52 of
2008 &
IA 96 of 2008 |
Appeal No.95 of 2009 &
IA No. 190 of 2009 |
Appeal No. 42 of
2009 |
Appeal No. 94 of 2009&
IA No. 187 of 2009 &
Appeal No.95 of 2009 &
IA No. 190 of 2009 &
Appeal No. 124 of 2009 |
Appeal No. 05 of
2009 |
| 3.11.2009 |
Appeal No.178 of 2009 &
IA No. 312 of 2009 |
..................... |
| Appeal No.157 of 2009 |
..................... |
Appeal No.
154 of 2009 &
IA No. 269 of 2009 &
Appeal No. 155 of 2009 &
IA No. 270 of 2009 |
..................... |
APPEAL
NO. 140 OF 2008 &
APPEAL NO. 134 OF 2008 &
APPEAL NO. 152 OF 2008 &
APPEAL NO. 141 OF 2008 &
APPEAL NO. 146 OF 2008 &
APPEAL NO. 147 OF 2008 &
APPEAL NO. 149 OF 2008 &
APPEAL NO. 150 OF 2008
|
..................... |
Appeal No.66 of 2009 &
IA No. 161 of 2009 |
Appeal No. 82 of
2008 &
IA No. 110 of 2008 |
Appeal No. 46,
58, 61, 73 &
89 of 2009 |
Appeal No. 52 of
2008 &
IA No. 96 of 2008 |
Appeal No.44 of
2009 &
IA No. 91 of 2009
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009
|
Appeal No. 8 of
2008 |
| 30.10.2009 |
..................... |
Appeal No. 169
of 2008 &
IA Nos. 225 and 227 of 2008 |
| ..................... |
Appeal No. 130
of 2008 &
IA Nos. 167/08, 58/09 and 64/09 |
| ..................... |
Appeal No. 17 of
2009 &
IA No. 24 of 2009 |
Appeal No. 144 of 2009
&
IA No. 260 of 2009 |
Appeal No. 10 of
2009 &
IA No. 17 of 2009 |
Appeal No. 113 of 2009
&
IA No. 213 of 2009 |
Appeal No. 8 of
2009 &
IA Nos. 13 & 143 of 2009 |
| Appeal No. 55 of 2009 |
Appeal No. 2 of
2009 &
IA No. 3 of 2009 |
Appeal No. 45
& 121 of 2009
& IA No. 229 of 2009 |
Appeal No. 1 of
2009 &
IA No. 1/09 |
| 29.10.2009 |
..................... |
Appeal No. 121
of 2007 |
| ..................... |
Appeal No. 51
of 2009 &
IA No. 134 of 2009 |
| ..................... |
Appeal No. 155
of 2007 |
| ..................... |
Appeal No. 153
of 2007 |
Appeal No.177 of 2009 |
Appeal No. 125
of 2008 &
A. No. 162 of 2008 |
Appeal No.93 of 2009 &
IA No. 187 of 2009 |
Appeal No. 63
of 2008 |
Appeal No.86 of
2006 &
Appeal No. 87 of 2006 &
Appeal No. 227 of 2006 &
Appeal No. 14 of 2009 |
Appeal No. 52
of 2008 &
IA No. 96 of 2008 |
Appeal No.44 of
2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
Appeal No. 5 of
2008 &
I. A. 307 of 2009
|
| 28.10.2009 |
..................... |
Review Petition No. 2 of 2009
in Appeal No. 111 of 2007 |
| ..................... |
Appeal No. 153
of 2007 |
| ..................... |
Appeal No. 150
of 2009 &
I. A. Nos. 302 and 303 of 2009 |
| ..................... |
Appeal No. 149
of 2009 |
Appeal No. 166 of 2009 &
IA No. 285 & 286 of 2009 &
Appeal
No.168 of 2009 &
I.A.No. 289/09 |
Appeal No. 148
of 2009 |
Appeal No.
122 of 2009 &
IA No. 231 of 2009 &
Appeal No. 123 of 2009 &
IA No. 232/09 |
IA Nos.
264,284,297,298,299,300,
304,305,306,308,309,310 & 311 of 2009
in Appeal No. 146 of 2009 |
Appeal No.
106 of 2009 &
Appeal No. 107 of 2009 |
Appeal No. 125
of 2008 &
I.A. No. 162 of 2008 |
| Appeal No.91 &
92 of 2009 |
IA No. 267 of
2009 in
Appeal No. 117 of 2008 |
Appeal No.
88 of 2009 &
Appeal No. 90 of 2009 |
Appeal No. 72
of 2008 |
Appeal No.
81 of 2009 &
Appeal No. 82 of 2009 |
Appeal No. 63
of 2008 |
| Appeal No.22 of 2009 |
Appeal No. 5
of 2008 &
I. A. 307 of 2009 |
| 27.10.2009 |
..................... |
Appeal No. 165 of
2005 |
| Appeal No. 176 of 2009 |
Appeal No. 151 of
2008 |
| Appeal No. 167 of 2009 |
Appeal No. 56 of 2008
&
IA No. 178 of 2007 |
Appeal No. 129 of 2009
&
IA No. 240, 241 & 242 of 2009 |
Appeal No. 52 of 2008
&
IA No. 96 of 2008 |
Appeal No.44 of 2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
Appeal No. 12 of 2009 |
| 26.10.2009 |
..................... |
Appeal No. 274 of
2006 |
| ..................... |
Appeal No. 163 of
2006 |
| Appeal No.244 of 2006 |
Appeal No. 153 of
2009 |
| Appeal No.169 of 2009 |
Appeal No. 147 of
2009 |
Appeal No. 131 of 2009 &
IA No. 244 of 2009 |
Appeal No. 142 of
2009 |
| Appeal No. 127 of 2009 |
Appeal No. 138 of
2006 |
Appeal No.
101 of 2009 &
IA No. 200 of 2009 &
Appeal No. 112 of 2009 &
IA No. 211 & 212 of 2009 |
Appeal No. 105 of
2008 |
| Appeal No. 87 of 2009 |
Appeal No. 94 of 2008 |
| Appeal No.75 of 2009 |
Appeal No. 84 of 2007 |
Appeal No.66/09 &
I.A. No. 161/09 |
Appeal No. 60 of 2008 |
| Appeal No.47 of 2009 |
Appeal No. 52 of 2008
&
IA No. 96 of 2008 |
Appeal No.44 of 2009 &
IA No. 91 of 2009 &
Appeal No.76 of 2009 &
Appeal No. 77 of 2009 &
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
Appeal No. 7 of 2008 |
| 23.10.2009 |
Appeal No.93 of 2009 &
IA No. 187 of 2009 |
..................... |
Appeal No. 100
of 2009 &
Appeal No. 103 of 2009 |
..................... |
Appeal No.
101 of 2009 &
IA No. 200 of 2009 &
Appeal No. 112 of 2009 &
IA No. 211 & 212 of 2009 |
..................... |
Appeal No. 119
of 2009 &
I.A. No. 226 & 227 of 2009 &
Appeal No. 125 of 2009
I.A. No. 235 & 283 of 2009 |
..................... |
Appeal
No. 132 of 2009 &
IA No. 245 of 2009 &
Appeal No. 133 of 2009 &
IA No. 246 of 2009 &
Appeal No. 134 of 2009 &
IA No. 247 of 2009 |
..................... |
Appeal No.135 of 2009 &
IA No.251 & 268 of 2009 |
..................... |
Appeal No. 161 of 2009
&
IA No. 278 of 2009 |
..................... |
Appeal No. 170 of 2009
&
IA No. 292 of 2009 |
..................... |
| Appeal No. 171 of 2009 |
..................... |
Appeal No. 174
of 2009 &
Appeal No. 175 of 2009 |
..................... |
| Appeal No. 176 of 2009 |
Appeal No. 37 of 2008
&
IA No. 77 of 2008 |
| 22.10.2009 |
..................... |
Appeal No. 270 of
2006 and
IA Nos. 31 & 32 of 2008 |
| ..................... |
Appeal No. 127 of
2007 and
IA No. 144 of 2007 |
| ..................... |
Appeal No. 100 of
2008 and
IA Nos. 134 & 135/08 |
| ..................... |
Appeal No. 94 of 2008 |
| APPEAL No. 156 OF 2007 |
Appeal No. 7 of 2008 |
| 21.10.2009 |
Appeal No.173 of 2009 |
..................... |
| Appeal No.172 of 2009 |
..................... |
Appeal
No.168 of 2009 &
I.A.No.
289/09 |
..................... |
Appeal No.165 of 2009 &
IA No. 281 of 2009 |
..................... |
Appeal No.163 of 2009 &
IA No. 280 of 2009 |
..................... |
Appeal No. 126 of 2009 &
IA No. 237 of 2009 |
Appeal No. 152 of
2009 |
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
Appeal No. 145 of
2009 |
| Appeal No. 77 of 2009 |
Appeal No. 125 of
2008 &
I.A. No. 162 of 2008 |
| Appeal No.76 of 2009 |
Appeal No. 91 of 2007 |
Appeal No.72 of 2009 &
IA No. 295 of 2009 |
Appeal No. 26 of 2008
&
I.A. No. 273 of 2009 |
Appeal No.44 of 2009 &
IA No. 91 of 2009 |
Appeal No. 25 of 2008
&
I.A. No. 272 of 2009 |
APPEAL NO. 26 OF
2009 &
I.A. No.
222 OF 2009 |
Appeal No. 5 of 2008 |
| 20.10.2009 |
Appeal No. 159 of
2009 &
IA No. 276 & 277 of 2009 |
..................... |
| APPEAL NO. 140 OF 2008 |
Appeal No. 3 of 2009
with
IA Nos. 5 of 2009 & 95 of 2009 |
| Appeal No. 138 of
2009 |
Appeal No. 11 of 2009
&
IA Nos. 19 of 2009 and 93 of 2009 |
| Appeal No. 137 of
2009 |
Appeal No. 52 of 2007 |
Appeal No. 130 of
2009 &
IA No.294 of 2009 |
Appeal No. 53 of 2007 |
Appeal No. 123 of
2009 &
IA No. 232 of 2009 |
Appeal No. 54 of 2007 |
Appeal No. 122 of
2009 &
IA No. 231 of 2009 |
Appeal No. 55 of 2007 |
Appeal
No. 122 of 2009 &
IA No. 231 of 2009 &
Appeal
No. 123 of 2009 &
IA No. 232/09 |
Appeal No. 56 of 2007 |
| Appeal No. 89 of 2009 |
Appeal No. 57 of 2007 |
| Appeal No. 67 of 2009 |
Appeal No. 58 of 2007
&
IA No. 113 of 2007 |
| Appeal No. 66 of 2008 |
Appeal No. 59 of 2007 |
| Appeal No. 61 of 2009 |
Appeal No. 63 of 2007
&
IA No. 89 of 2007 |
Appeal No. 61 of
2009
Appeal No. 46 of 2009
Appeal No. 89 of 2009 |
Appeal No. 73 of 2007
&
IA No. 93 of 2007 |
| Appeal No. 58
& 73 of 2009 |
Appeal No. 116 of
2008 |
| Appeal No. 46 of 2009 |
Appeal No. 131 of
2008 &
IA Nos. 168/08, 59/09, 65/09 and 94/09 |
Appeal No. 24 of 2009
&
IA No. 216 of 2009 |
IA No. 259 of 2009 in EP No. 1 of 2009
in A. No. 47 of 2007 |
| 19.10.2009 |
..................... |
Appeal No. 7 of 2008 |
| ..................... |
Appeal No. 60 of 2008 |
| ..................... |
Appeal No. 84 of 2007 |
| ..................... |
Appeal No. 94 of 2008 |
| ..................... |
Appeal No. 138 of
2006 |
| ..................... |
Appeal No. 163 of
2006 |
| ..................... |
Appeal No. 274 of
2006 |
| 13.10.2009 |
..................... |
A. No. 146 of 2009 &
IA Nos. 264, 284, 287, 290 & 291 of 2009 |
| 09.10.2009 |
Appeal No.160
of 2009 |
..................... |
Appeal
No.156 of 2009 &
IA No. 271 of 2009 |
..................... |
| Appeal No.
105 of 2009 |
..................... |
| Appeal No. 68 of
2009 |
..................... |
| Appeal No.57 of
2009 |
..................... |
Appeal
No. 45 & 121 of 2009
& IA No. 229 of 2009 |
..................... |
Review Petition No. 5 of 2009
In Appeal No. 181 of 2008 |
..................... |
| 08.10.2009 |
Appeal No. 166
of 2009 &
IA No. 285 & 286 of 2009 |
..................... |
| Appeal No. 124
of 2009 |
..................... |
| Appeal No. 107
of 2009 |
..................... |
| Appeal No. 106
of 2009 |
IA Nos. 264/09, 284/09 & 287/09
in A. No. 146 of 2009 |
| Appeal No. 103
of 2009 |
Appeal No. 185 of 2008 &
IA No. 96 of 2009 |
| Appeal No. 100
of 2009 |
Appeal No. 151 of 2009 &
IA No. 265 of 2009 |
Appeal No.95 of
2009 &
IA No. 190 of 2009 |
Appeal
No. 94 of 2008 |
|
Appeal No. 55 of 2008 and
IA Nos. 164, 165 & 166 of 2007 |
| Appeal No.92 of
2009 |
Appeal
No. 40 of 2008 |
| Appeal No.91 of
2009 |
Appeal
No. 38 of 2008 |
| Appeal No. 68 of
2009 |
Appeal
No. 7 of 2008 |
| 7.10.2009 |
|
|
| |
36" bgcolor="#FFFFFF">
Review
Petition No. 7 of 2009
In Appeal No.85 of 2007
|
|
| Appeal No.141
of 2009 |
|
Appeal No.135
of 2009 &
IA No.251 & 268 of 2009 |
Appeal No. 94
of 2008 |
| Appeal No. 103
of 2009 |
|
| Appeal No. 100
of 2009 |
|
| Appeal No.72 of
2009 |
|
| Appeals No. 41, 51 & 60 of 2009 |
|
APPEAL NO. 34 OF 2009 |
|
| 06.10.2009 |
APPEAL No. 156 OF 2007 |
..................... |
Appeal No. 161
of 2009 &
IA No. 278 of 2009 |
..................... |
Appeal No. 158
of 2009 &
IA No. 275 of 2009 |
Appeal No. 110
of 2008 and
IA No. 126 of 2009 |
Appeal No. 155
of 2009 &
IA No. 270 of 2009 |
Appeal No. 109
of 2008 |
Appeal No. 154
of 2009 &
IA No. 269 of 2009 |
Appeal No. 94
of 2008 |
| Appeal No.
136of 2009 |
Appeal No. 93
of 2008 &
IA No. 177/09 |
Appeal No. 125
of 2009 &
IA No. 235 & 283 of 2009 |
Appeal No. 82
of 2008 &
IA No. 110 of 2008 |
Appeal No. 119
of 2009 &
IA No. 226 & 227 of 2009 |
Appeal No. 70
of 2008 and
IA Nos. 101 of 2008 & 127 of 2009 |
Appeal No. 112
of 2009 &
IA No. 211 & 212 of 2009 |
Appeal No. 42
of 2009 |
Appeal No. 101
of 2009 &
IA No. 200 of 2009 |
Appeal No. 28
of 2008 &
IA No. 263 of 2009 |
| Appeal No. 4 of 2009 |
Appeal No. 7 of
2008 |
| 25.09.2009 |
Appeal No.244 of 2006 |
Appeal No. 5 of
2009 |
Appeal No.140 of 2009
&
IA No. 254 of 2009 |
..................... |
| Appeal No. 86 of 2006 |
..................... |
Appeal No.
45 & 121 of 2009
& IA No. 229 of 2009 |
..................... |
| 24.09.2009 |
RP No. 5 of
2009 in
Appeal No. 181 of 2008 |
..................... |
Appeal No.162
of 2009 &
IA No. 279 of 2009 |
..................... |
Appeal No. 144
of 2009 &
IA No. 260 of 2009 |
..................... |
Appeal No.135
of 2009 &
IA No.251 & 268 of 2009 |
..................... |
| Appeal No. 127
of 2009 |
..................... |
Appeal No. 112
of 2009 &
IA No. 211 & 212 of 2009 |
..................... |
| Appeal No. 107
of 2009 |
Appeal No. 148 of
2007 |
| Appeal No. 106
of 2009 |
Appeal No. 131 of
2008 &
IA Nos. 168 of 2008, 59, 65 and 94 of 2009 |
Appeal No. 104
of 2009 &
IA No. 203 of 2009 |
Appeal No. 124 of
2008 &
I.A. No. 159 of 2008 |
Appeal No. 101 of
2009 &
IA No. 200 of 2009 |
Appeal No. 94 of 2008 |
Appeal No.93 of
2009 &
IA No. 187 of 2009 |
Appeal No. 85 of 2008
&
IA No. 114 of 2008 |
| Appeal No.92 of
2009 |
Appeal No. 42 of 2009 |
| Appeal No.91 of
2009 |
Appeal No. 11 of 2009
&
IA Nos. 19/09 and 93/09 |
| Appeal No. 87 of
2009 |
Appeal No. 9 of 2009 &
IA Nos. 15 & 168 of 2009 |
| Appeal No.72 of
2009 |
Appeal No. 7 of 2008 |
Appeal No.66 of
2009 &
IA No. 161 of 2009 |
Appeal No. 5 of 2009 |
Appeal No.56 of
2009 &
IA No. 144 , 145 & 248 of 2009 |
Appeal No. 3 of 2009
and
IA Nos. 5 and 95 of 2009 |
| 23.09.2009 |
Appeal No. 159
of 2009 &
IA No. 276 & 277 of 2009 |
..................... |
| Appeal No. 90 of
2009 |
..................... |
| Appeal No. 88 of
2009 |
..................... |
| Appeal No. 82 of
2009 |
IA Nos. 78 of 2009 & 220 of 2009 in Appeal No. 129 of 2007 |
| Appeals No. 81of
2009 |
Appeal No. 151 of
2009 and
IA No. 265 of 2009 |
| Appeal No.70 of
2009 |
Appeal No. 85 of 2008
& IA No. 114 of 2008 |
| Appeal No. 68 of
2009 |
Appeal No. 52 of 2008
&
IA No. 96 of 2008 |
| Appeals No. 41, 51 & 60 of 2009 |
..................... |
APPEAL
NO. 128 OF 2009 |
..................... |
| 22.09.2009 |
RP No. 5 of
2009 in
Appeal No. 181 of 2008 |
..................... |
| Appeal No. 138
of 2009 |
..................... |
| Appeal No. 137
of 2009 |
..................... |
| Appeal No. 137 & 138 of 2009 |
..................... |
Appeal No. 131
of 2009 &
IA No. 244 of 2009 |
..................... |
Appeal No. 129
of 2009 &
IA No. 240, 241 & 242 of 2009 |
..................... |
Appeal No. 126
of 2009 &
IA No. 237 of 2009 |
..................... |
Appeal No. 123
of 2009 &
IA No. 232 of 2009 |
..................... |
Appeal No. 122
of 2009 &
IA No. 231 of 2009 |
..................... |
Appeal No. 120
of 2009 &
IA No. 228 of 2009 |
..................... |
Appeal No. 116
of 2009 &
IA No. 219 of 2009 |
..................... |
Appeal No. 113
of 2009 &
IA No. 213 of 2009 |
..................... |
Appeal No. 112
of 2009 &
IA No. 211 & 212 of 2009 |
..................... |
| Appeal No. 103
of 2009 |
Appeal Nos. 171,172 of 2008 & I.A. Nos. 233 and 234 of 2008, 10
of 2008 and Appeal No. 117 of 2009 |
Appeal No. 101
of 2009 &
IA No. 200 of 2009 |
Appeal No. 121 of
2007 |
| Appeal No. 100
of 2009 |
Appeal No. 92 of 2008
&
IA No. 122 of 2008 |
Appeal No.93 of
2009 &
IA No. 187 of 2009 |
Appeal No. 85 of 2008
&
IA No. 114 of 2008 |
| Appeal No. 75 of
2009 |
Appeal No. 51 of 2009
&
IA No. 134 of 2009 |
| Appeal No. 71 of
2009 |
..................... |
| Appeal No. 67 of
2009 |
..................... |
Appeal No.66 of
2009 &
IA No. 161 of 2009 |
..................... |
| Appeal No. 55 of
2009 |
..................... |
| Appeal No. 41, 51 & 60 of 2009 |
..................... |
Appeal No. 24 of
2009 &
IA No. 216 of 2009 |
..................... |
| 18.09.2009 |
Appeal No.156
of 2009 &
IA No. 271 of 2009 |
..................... |
| APPEAL NO. 140 OF 2008 |
..................... |
Appeal No.139
of 2009 &
253 of 2009 |
..................... |
Appeal No.135
of 2009 &
IA No.251 & 268 of 2009 |
..................... |
Appeal No. 125
of 2009 &
IA No. 235 of 2009 |
..................... |
Appeal No. 119
of 2009 &
IA No. 226 & 227 of 2009 |
..................... |
| Appeal No.118
of 2009 |
..................... |
| Appeal No.111
of 2009 |
..................... |
| Appeal No.110
of 2009 |
..................... |
| Appeal No. 89 of
2009 |
..................... |
Appeal No. 69 of
2009 &
I.A. No 164 of 2009 |
..................... |
Appeal No. 65
of 2009
I.A. No. 160 of 2009 |
..................... |
| Appeal No. 61 of
2009 |
..................... |
| Appeal
No. 58 & 73 of 2009 |
..................... |
| Appeal No.47 of
2009 |
..................... |
| Appeal No. 46 of
2009 |
..................... |
Appeal No.43 of
2009 &
IA No. 86 of 2009 |
..................... |
| Appeal No.38 of
2009 |
..................... |
Appeal No.33 of
2009 &
IA No. 67 of 2009 |
..................... |
Appeal No.32 of
2009 &
IA No. 67 of 2009 |
..................... |
| Appeal No.22 of
2009 |
..................... |
| 17.09.2009 |
APPEAL No. 156 OF 2007 |
..................... |
| 16.09.2009 |
..................... |
Review Petition No. 2 of 2009
in Appeal No. 111 of 2007 |
| ..................... |
IA No. 267 of 2009 in
Appeal No. 117 of 2008 |
| ..................... |
Appeal No. 146 of 2009 &
IA No. 264 of 2009 |
| ..................... |
Appeal No. 28 of 2008 &
IA No. 263 of 2009 |
| ..................... |
Appeal No.100 of 2008 &
IA Nos. 134 & 135 of 2008 |
| ..................... |
Appeal No. 152
of 2009 |
| ..................... |
Appeal No. 150
of 2009 |
| ..................... |
Appeal No. 149
of 2009 |
| ..................... |
Appeal No. 148
of 2009 |
| ..................... |
Appeal No. 94
of 2008 |
| ..................... |
Appeal No. 72
of 2008 |
| ..................... |
Appeal No.61
of 2008 & IA No. 82 of 2008 |
| ..................... |
Appeal No. 48
of 2007 |
| ..................... |
Appeal No. 42
of 2009 |
| ..................... |
Appeal No. 8 of
2008 |
| ..................... |
Appeal No. 7 of
2008 |
| ..................... |
Appeal No. 5 of
2009 |
| 15.09.2009 |
..................... |
Appeal No. 274
of 2006 |
| ..................... |
Appeal No. 163
of 2006 |
| ..................... |
Appeal No. 138
of 2006 |
| ..................... |
Appeal No. 131
of 2008
& IA Nos. 168 of 2008, 59, 65
and 94 of 2009 |
| ..................... |
Appeal No. 84 of
2007 |
| ..................... |
Appeal No. 82 of
2008 &
IA No. 110 of 2008 |
| ..................... |
Appeal No. 60 of
2008 |
| ..................... |
Appeal No. 56 of
2008
& IA No. 178 of 2007 |
| ..................... |
Appeal No. 12
of 2009 |
| ..................... |
Appeal No. 11 of
2009 &
IA Nos. 19/09
and 93/09 |
| ..................... |
Appeal No. 9 of
2009 &
IA Nos. 15 & 168 of 2009 |
| ..................... |
Appeal No. 3 of
2009 and
IA Nos. 5 and 95 of 2009 |
| 14.09.2009 |
..................... |
Appeal Nos. 37 and 38 of 2006 |
| ..................... |
Appeal No. 153
of 2009 |
| ..................... |
Appeal No. 147
of 2009 |
| ..................... |
Appeal No. 142
of 2009 |
| ..................... |
Appeal No. 134
of 2006 |
| ..................... |
Appeal No. 133
of 2006 |
| ..................... |
Appeal No. 105
of 2008
& IA No. 136 of 2008 |
| ..................... |
Appeal No. 65
of 2008
& IA Nos. 98 & 143 of 2008 |
| ..................... |
Appeal No. 50
of 2008 |
| ..................... |
Appeal No. 40
of 2008 |
| 11.09.2009 |
..................... |
Appeal No. 94 of 2008 |
| ..................... |
Appeal No. 42
of 2009 |
| ..................... |
Appeal No. 8 of
2008 |
| ..................... |
Appeal No. 7 of
2008 |
| ..................... |
Appeal No. 5 of
2009 |
| 10.09.2009 |
..................... |
Appeal No. 5 of 2009 |
| ..................... |
Appeal No. 7 of 2008 |
| ..................... |
Appeal No. 8 of 2008 |
| ..................... |
Appeal No. 42 of 2009 |
| ..................... |
Appeal No. 94 of 2008 |
| ..................... |
Appeal No. 145 of 2009 |
| ..................... |
Appeal No. 146 of 2009
I.A. No. 264 of 2009 |
| ..................... |
Appeal No. 151 of 2009
I.A. No. 265 of 2009 |
| 09.09.2009 |
..................... |
Appeal No. 55 of 2008
IA Nos. 164, 165 166/07 |
| ..................... |
Appeal No. 60 of 2008 |
| ..................... |
Appeal No. 67 of 2008 |
| ..................... |
Appeal No. 84 of 2007 |
| ..................... |
Appeal No. 138 of 2006 |
| ..................... |
Appeal No. 151 of 2008 |
| ..................... |
Appeal No. 163 of 2006 |
| ..................... |
Appeal No. 185 of 2008
IA No. 96 of 2009 |
| ..................... |
Appeal No. 274 of 2006 |
| 08.09.2009 |
..................... |
Appeal No. 131 of 2006 &
IA Nos. 168 of 2008, 59, 65
and 94 of 2009 |
| ..................... |
Appeal No. 123 of 2008 |
| ..................... |
Appeal No. 73 of 2007
& I.A. No. 93 of 2007 |
| ..................... |
Appeal No. 63 of 2007
& I.A. No. 89 of 2007 |
| ..................... |
Appeal No. 61 of 2008 &
IA No. 82 of 2008 |
| ..................... |
Appeal No. 59 of 2007 |
| ..................... |
Appeal No. 58 of 2007 &
I.A. No. 113 of 2007 |
| ..................... |
Appeal No. 57 of 2007 |
| ..................... |
Appeal No. 57 of 2006 |
| ..................... |
Appeal No. 56 of 2007 |
| ..................... |
Appeal No. 55 of 2007 |
| ..................... |
Appeal No. 54 of 2007 |
| ..................... |
Appeal No. 53 of 2007 |
| ..................... |
Appeal No. 52 of 2007 |
| ..................... |
Appeal No. 48 of 2007 |
| ..................... |
Appeal No. 42 of 2006 |
| ..................... |
Appeal No. 38 of 2008 |
| ..................... |
Appeal No. 15 of 2008 &
I.A. No. 38 of 2008 |
| .................... |
Appeal No. 11 of 2009 &
IA Nos. 19/09 and 93/09 |
| ..................... |
Appeal No. 9 of 2009 &
IA Nos. 15 & 168 of 2009 |
| ..................... |
Appeal No. 3 of 2009 and
IA Nos. 5 and 95 of 2009 |
| 07.09.2009 |
..................... |
Appeal No. 48 of 2007 |
| ..................... |
Appeal No. 50 of 2008 |
| ..................... |
Appeal No. 61 of 2008 &
IA No. 82 of 2008 |
| ..................... |
Appeal No. 65 of 2008 &
IA
Nos. 98 & 143 of 2008 |
| ..................... |
Appeal No. 105 of 2008
&
IA No. 136 of 2008 |
| ..................... |
Appeal No. 124 of 2008
& I.A. No. 159 of 2008 |
| ..................... |
Appeal No. 148 of 2007 |
| 03.09.2009 |
Appeal No. 143 of 2009 &
IA No. 257/09 |
..................... |
Appeal No. 134 of 2009 &
IA No. 247 of 2009 |
..................... |
Appeal No. 133 of 2009 &
IA No. 246 of 2009 |
..................... |
Appeal No. 132 of 2009 &
IA No. 245 of 2009 |
..................... |
Appeal No. 125 of 2009 &
IA No. 235 of 2009 |
Appeal No. 85 of 2008
& IA No. 114 of 2008 |
Appeal No. 119 of 2009 &
IA No. 226 & 227 of 2009 |
..................... |
Appeal No. 86 of 2009 &
IA No. 249 of 2009 |
..................... |
| Appeal No. 77 of 2009 |
..................... |
| Appeal No.76 of 2009 |
..................... |
Appeal
No.44 of 2009 &
IA No. 91 of 2009 |
..................... |
Appeal No. 24 of 2009 &
IA No. 216 of 2009 |
..................... |
| 02.09.2009 |
IA No. 256 of 2009 in
Appeal No.82 of 2008 |
..................... |
Appeal No. 144 of 2009 &
IA No. 260 of 2009 |
..................... |
Appeal No. 143 of 2009 &
IA Nos. 257 & 258/09 |
..................... |
| Appeal No.92 of 2009 |
..................... |
| Appeal No.91 of 2009 |
..................... |
| Appeal No. 71 of 2009 |
Appeal No. 96 of 2009
& IA No. 191 of 2009 |
| Appeal No. 66 of 2008 |
Appeal No. 91 of 2007 |
Appeal No. 31 of 2009 &
IA No. 61 of 2009 |
..................... |
| Appeal no. 156 of 2007 |
..................... |
| 01.09.2009 |
Appeal No. 124 of 2009 &
IA No. 233 of 2009 |
..................... |
Appeal No. 112 of 2009 &
IA No. 211 & 212 of 2009 |
..................... |
Appeal No. 107 of 2009 &
IA No. 207 of 2009 |
..................... |
Appeal No. 106 of 2009 &
IA No. 206 of 2009 |
..................... |
Appeal No. 101 of 2009 &
IA No. 199 & 200 of 2009 |
IA Nos. 78 & 220 of 2009
in Appeal No. 129 of 2007 |
Appeal No.95 of 2009 &
IA No. 190 of 2009 |
Appeal No. 93 of 2008
& IA No. 177/09 |
|
Appeal No. 38 of 2008 |
Appeal No.93 of 2009 &
IA No. 187 of 2009 |
..................... |
| Appeal No. 68 of 2009 |
..................... |
Appeal No.62/09 |
..................... |
| 31.08.2009 |
Appeal No. 138 of 2009 |
..................... |
Appeal No. 137 of 2009 |
..................... |
Appeal No. 113of 2009 &
IA No. 213 of 2009 |
..................... |
Appeal No. 112 of 2009 &
IA No. 211 & 212 of 2009 |
..................... |
Appeal No. 104 of 2009 &
IA No. 203 of 2009 |
..................... |
| Appeal No. 102 of 2009 |
..................... |
Appeal No. 101 of 2009 &
IA No. 199 & 200 of 2009 |
Appeal No. 10 of 2008 |
Appeal No. 89 of 2009 |
Appeal No. 109 of 2008 |
Appeal No.56 of 2009 &
IA No. 144 , 145 & 248 of 2009 |
Appeal No. 117 of 2009 |
Appeal No. 55 of 2009 |
Appeal No. 171 of 2008 |
Appeal No. 46 of 2009 |
Appeal No. 172 of 2008&
I.A. Nos. 233 & 234 of 2008 |
Appeal No. 31 of 2009 &
IA No. 61 of 2009 |
Review Petition No. 2 of 2009
in A. No. 111 of 2007 |
| 28.08.2009 |
Appeal no. 156 of 2007 |
..................... |
| 27.08.2009 |
Appeal no. 128 of 2009 |
..................... |
IA No. 256 of 2009 in
Appeal No.82 of 2008 |
Appeal No. 125 of 2008 &
I.A. No. 162 of 2008 |
Appeal No.109 of 2009 &
IA No. 205, 230 & 239 of 2009 |
Appeal No. 61 of 2008
& IA No. 82 of 2008 |
Appeal No.43 of
2009 &
IA No. 86 of 2009 |
Appeal No. 48 of 2007 |
Appeal No.22 of 2009 |
Appeal No. 5 of 2008 |
| 26.08.2009 |
..................... |
Appeal No. 121 of 2007 |
| ..................... |
Appeal No. 100 of 2008
& IA Nos. 134 and 135 of 2008 |
Review Petition No. 7 of 2009
In Appeal No.85 of 2007 |
Appeal No. 85 of 2008
& IA No. 114 of 2008 |
Appeal No.38 of 2009 |
Appeal No. 51 of 2009
& IA No. 134 of 2009 |
| 25.08.2009 |
..................... |
Appeal No. 9 of 2009 &
IA Nos. 15
& 168 of 2009 |
| ..................... |
Appeal No. 25 of 2008 |
| ..................... |
Appeal No. 26 of 2008 |
| ..................... |
Appeal No. 40 of 2008 |
| ..................... |
Appeal No. 42 of 2006 |
| ..................... |
Appeal No. 57 of 2006 |
| ..................... |
Appeal No. 105 of 2008
& IA No.
136 of 2008 |
| ..................... |
Appeal No. 165 of 2005 |
| 24.08.2009 |
..................... |
Appeal No. 172 of 2008&
I.A. Nos.
233 & 234 of 2008 |
| ..................... |
Appeal No. 171 of 2008 |
Appeal No.141 of 2009 |
Appeal No. 117 of 2009 |
Appeal No. 90 of 2009 |
Appeal No. 72 of 2008 |
| Appeal No. 88 of 2009 |
Appeal No. 10 of 2008 |
| 21.08.2009 |
Appeal No. 68 of 2009 |
..................... |
| 20.08.2009 |
Appeal No. 4 of 2009 |
Appeal No. 270 of
2006 &
I. A. Nos. 31 & 32 of 2008 |
| APPEAL
No. 156 OF 2007 |
Appeal No. 172 of
2008&
I.A. Nos. 233 & 234 of 2008 |
| Appeal No.70 of 2009 |
Appeal No. 171 of
2008 |
| Appeal No.72 of 2009 |
Appeal No. 117 of
2009 |
|
Appeal No. 116 of
2008 |
Appeal No.95 of 2009 &
IA No. 190 of 2009 |
Appeal No. 92 of
2008 &
IA No. 122 of 2008 |
Appeal No.109 of 2009 &
IA No. 205, 230 & 239 of 2009 |
Appeal No. 52 of
2008 &
I. A. No. 96 of 2008 |
| |
Appeal No. 10 of
2008 |
| 19.08.2009 |
Appeal No.38 of 2009 |
|
APPEAL
No. 156 OF 2007 |
Appeal No. 46 & 61 of
2009 |
| Appeal No. 58 & 73 of
2009 |
Appeal No.135 of 2009
&
IA No.241 of 2009 |
Appeal No. 140 of 2008 |
| 18.08.2009
|
Appeal No. 77 of 2009 |
Appeal No. 10 of 2008 |
| Appeal No. 71 of 2009 |
Appeal No. 60 of 2008 |
Appeal No. 134 of 2009 &
IA No. 247 of 2009 |
Appeal No. 70 of 2008
and IA Nos. 101 of
2008 & 127 of 2009 |
Appeal No. 133 of 2009 &
IA No. 246 of 2009 |
Appeal No. 84 of 2007 |
Appeal No. 132 of 2009 &
IA No. 245 of 2009 |
Appeal No. 110 of 2008
and IA No. 126 of
2009 |
| Appeal No. 127 of 2009 |
Appeal No. 138 of 2006 |
Appeal No. 125 of 2009 &
IA No. 234 & 235 of 2009 |
Appeal No. 163 of 2006 |
Appeal No. 124 of 2009 &
IA No. 233 of 2009 |
Appeal No. 172 of 2008
& I.A. Nos. 233 &
234 of 2008 |
Appeal No. 123 of 2009 &
IA No. 232 of 2009 |
Appeal No. 274 of 2006 |
Appeal No. 122 of 2009 &
IA No. 231 of 2009 |
Appeal No. 117 of 2009 |
Appeal No. 119 of 2009 &
IA No. 226 & 227 of 2009 |
Appeal No. 171 of 2008 |
Appeal No. 86 of 2009 &
IA No. 249 of 2009
|
|
| 17.08.2009 |
Appeal No. 12 of 2009 |
Appeal No. 172 of 2008 &
I.A. Nos. 233 & 234 of 2008
|
Appeal No. 117 of 2009
|
Appeal No. 171 of 2008
|
Appeal No. 67 of 2008
|
Appeal No. 10 of 2008
|
Appeal No. 9 of 2009
& IA Nos. 15 & 168 of 2009 |
Appeal No. 9 of 2009 &
IA Nos. 15 & 168 of 2009 |
Appeal No. 20 of 2009 &
IA No. 31 & 138 of 2009 |
Appeal No. 31 of 2009 &
IA No. 61 of 2009 |
Appeal No. 10 of 2008 |
| Appeal No. 46, 58, 61& 73 of 2009 |
Appeal No. 67 of 2008 |
| Appeal No. 54 & 74 of 2009 |
| Appeal No. 66 of 2008 |
Appeal No. 171 of 2008 |
| Appeal No. 130 of 2009 |
| Appeal No. 67 of 2009 |
Appeal No. 172 of 2008
& I.A. Nos. 233 & 234 of 2008 |
| Appeal No. 87 of 2009 |
Appeal No. 99 of 2009 &
IA No. 196 of 2009 |
Appeal No. 117 of 2009 |
| 13.08.2009 |
Appeal No. 132 of 2008 &
IA No. 252 of 2009 |
Appeal No. 56 of 2008
&
IA No. 178 of 2007
|
Appeal No.20 of 2009 &
IA No. 31 & 138 of 2009 |
APPEAL NO. 26 OF 2009
I.A. No. 222 OF 2009 |
Appeal No.32 of 2009 &
IA No. 67 of 2009 |
Appeal No.33 of 2009 &
IA No. 67 of 2009 |
| Appeal No.38 of 2009 |
Appeal
No. 85 of 2008 &
IA No. 114 of 2008
|
Appeal No.44 of 2009 &
IA
No. 91 of 2009 |
Appeal No. 45 , 121 of 2009
& IA
No. 229 of 2009 |
| Appeal No.47 of 2009 |
Appeal No.56 of 2009 &
IA No. 144 , 145 & 248 of 2009 |
| Appeal No.75 of 2009 |
Appeal No. 127 of 2007 &
I.A. No. 144 of 2007
|
| Appeal No.76 of 2009 |
Appeal No. 86 of
2006 |
Appeal No.93 of 2009 &
IA No. 187 of 2009 |
Appeal No.114 of 2009 &
IA No. 214 & 215 of 2009 |
Appeal No.116 of 2009 &
IA No. 218 & 219 of 2009 |
I.A. No. 250 of 2009 in
Appeal No. 28 of 2008
|
| Appeal No.118 of 2009 |
Appeal No. 130 of 2009 &
IA No. 243 of 2009 |
Review Petition No. 5 of 2009
In Appeal No. 181 of 2008 |
| 12.08.2009 |
APPEAL No. 156 OF 2007 |
|
| 11.08.2009 |
|
Appeal No. 55 of 2008 & IA
Nos. 164/07, 165/07 and 166/07 |
Appeal No. 93 of 2008
IA No. 177/09 |
Appeal No.123 of 2008 |
| 10.08.2009 |
|
Appeal No. 1 of 2009 and IA No. 1/09 |
Appeal No. 2 of 2009 and
IA No. 3 of 2009 |
Appeal No. 3 of 2009 and
IA Nos. 5/09 and 95/09 |
Appeal No. 8 of 2009 & IA Nos. 13/09 and 143/09 |
Appeal No. 9 of 2009 & IA No. 15/09 |
Appeal No. 10 of 2009 & IA No. 17/09 |
Appeal No. 11 of 2009 & IA Nos. 19/09 and 93/09 |
Appeal No. 17 of 2009 & IA No. 24/09 |
Appeal No. 38 of 2008 |
Appeal No. 85 of 2008 &
IA No. 114 of 2008 |
Appeal No. 96 of 2009 &
IA No. 191/09 |
Appeal No. 130 of 2008 &
IA Nos. 167/08, 58/09 and 64/09 |
Appeal No. 131 of 2006 & IA
No. 168/08, 59/09, 65/09 and 94/09 |
Appeal No. 169 of 2008 &
IA Nos. 225 and 227 of 2008 |
| 07.08.2009 |
|
Appeal No.
1 of 2009 &
I.A. No. 1 of 2009 |
Appeal No.
10 of 2009 &
I.A. No. 17 of 2009 |
Appeal No.
11 of 2009 &
I.A. Nos. 19 & 93 of 2009 |
Appeal No.
130 of 2008
I.A. Nos. 167/08 & 58 and
64 of 2009 |
Appeal No.
131 of 2008 & I.A. Nos. 168/08 & 59,65 and 94 of 2009 |
Appeal No.
169 of 2008 &
I.A. Nos. 225 & 227 of 2008 |
Appeal No.
17 of 2009
I.A. No. 24 of 2009 |
Appeal
No. 185 of 2008 &
I.A. No. 96 of 2009 |
Appeal No.
2 of 2009 &
I.A. No. 3 of 2009 |
appeal
No. 3 of 2009 &
I.A. Nos. 5 & 95 of 2009 |
Appeal No. 8 of 2009 &
I.A. Nos. 13 & 143 of 2009 |
Appeal No.
9 of 2009 &
I.A. No. 15 of 2009 |
Appeal No.
96 of 2009 &
I.A. No.191 of 2009 |
| 06.08.2009 |
|
Appeal No. 7 of 2008 |
| Appeal No. 8 of 2008 |
Appeal No. 82 of 2008 &
IA No. 110 of 2008 |
Appeal No. 109 of 2008 |
Appeal No. 5 of 2009 |
Appeal No. 42 of 2009 |
Appeal No. 94 of 2008 |
IA Nos. 78 & 220 of 2009
in Appeal No. 129 of 2007 |
| 05.08.2009 |
|
|
| 04.08.2009
|
|
|
| 31.07.2009 |
|
|
| 30.07.2009 |
|
Appeal No. 123 of 2008
|
| 29.07.2009 |
|
|
| 28.07.2009 |
|
Appeal No. 38 of 2008
|
| 27.07.2009 |
Appeal No.91 of 2009 |
Appeal No. 93 of 2008 &
IA No. 177 of 2009 |
| Appeal No.92 of 2009 |
Appeal No.93 of 2009 &
IA No. 187 of 2009 |
| 24.07.2009 |
Appeal No.5 of 2008 &
IA No. 15 of 2008 |
|
Appeal No.7 of 2009 &
IA No. 11 of 2009 |
Appeal No. 20 of 2009 &
IA No. 31 & 138 of 2009 |
Appeal No.44 of 2009 &
IA No. 90 & 91 of 2009 |
Appeal No.63 of 2008 &
IA No. 91 of 2008 |
| Appeal No.76 of 2009 |
Appeal No.110 of 2009 &
IA Nos. 208 of 2009 |
Appeal No.111 of 2009 &
IA Nos. 209 of 2009 |
| 23.07.2009 |
Appeal
No.20 of 2009 &
IA Nos. 31 & IA 138 of 2009 |
Appeal No. 40 of 2008
|
Appeal No.122 of 2009
IA Nos. 231 of 2009 |
Appeal No.123 of 2009 &
IA Nos. 232 of 2009 |
| Appeal No.173 of 2008 |
| Appeal No. 244 of 2006 |
| 22.07.2009 |
Appeal No. 4 of 2009
------------------------
Appeal No. 241 of 2006 &
I.A. No. 149 of 2007
-------------------------
Appeal No. 242 of 2006 |
Appeal No. 120 of 2007
IA No. 159 of 2007
|
| Appeal No. 56 of 2005 |
Appeal No. 65 of 2009
I.A. No. 160 of 2009 |
Appeal No. 127 of
2007
I.A. 144 of 2007 |
APPEAL NO. 173 OF 2009 |
| 21.07.2009 |
Appeal No.69 of 2009 &
IA No.164 of 2009 |
Appeal No. 156 of 2007
IA No. 196 of 2008 |
Appeal No.112,101 of 2009 &
IA No. 211 & 212, 199 & 200 of 2009
|
Appeal No.117,10 of 2009 &
IA No. 221,202 of 2009
|
| 20.07.2009 |
|
Appeal No. 60 of 2008 |
Appeal No. 84 of 2007 |
Appeal No. 92 of 2008 &
IA No. 122 of 2008 |
Appeal No. 131 of 2006 |
Appeal No. 163 of 2006 |
Appeal No. 274 of 2006 |
Appeal No. 125 of 2008 &
IA Nos. 162 & 163 of 2008 |
Appeal No. 138 of 2006 |
| 17.07.2009 |
APPEAL
NO. 43 OF 2009 &
I.A. No. 86 of 2009 |
|
APPEAL NO. 57 OF 2009 |
|
| APPEAL NO. 89 OF 2009 |
| |
APPEAL NO. 173 OF 2009 |
| 16.07.2009 |
APPEAL NO. 5 & 63 OF 2008
&
I.A.
No. 15 & 91 OF 2008 |
Appeal No. 7 of 2008 |
APPEAL NO. 20 OF 2009 &
I.A. Nos. 31 & 138 OF 2009 |
Appeal No. 8 of 2008
|
APPEAL NO. 26 & 27 OF 2009
&
I.A. No. 222 & 223 OF 2009
|
Appeal No. 94 of 2008
|
APPEAL NO. 100 OF 2009 &
I.A. No. 197 OF 2009 |
APPEAL NO. 112,101 OF 2009 &
I.A. Nos. 211 & 212 ,199 & 200 OF 2009 |
Appeal No. 156 of 2007
|
APPEAL NO. 140,152,134
OF 2008 |
| 15.07.2009 |
|
Appeal No.
28 of 2008 |
| |
Appeal No.
67 of 2008 |
| |
Appeal No.
119 of 2008 |
| |
Appeal No.
123 of 2008 |
| |
Appeal No.
137 of 2008 |
| |
Appeal No.
138 of 2008 |
| |
Appeal No.
139 of 2008 |
| |
R.P No. 3 of
2009 & IA No. 89
of 2009
in
A. No. 209 of 2006 |
| 14.07.2009 |
|
Appeal No. 51 of 2009 &
IA No. 134 of 2009 |
Appeal No. 72 of 2008 |
Appeal No. 116 of 2008 |
Appeal No. 121 of 2007 |
Appeal No. 85 of 2008 &
IA No. 114 of 2008 |
IA Nos. 78 & 220 of 2009
in Appeal No. 129 of 2007 |
| 13.07.2009 |
Appeal No. 114 of 2009 &
IA Nos. 214 & 215 of 2009 |
|
Appeal No. 66 of 2009 &
IA No. 161 of 2009 |
Appeal No. 96 of 2009 &
IA No. 191 of 2009 |
Appeal No. 97 of 2009 &
IA No. 192 of 2009 |
| 10.07.2009 |
Appeal No. 12 of 2009 |
|
Appeal No. 21 of 2009 &
IA No. 33 of 2009 |
| Appeal No. 45 of 2009 |
| Appeal No. 46 of 2009 |
| Appeal No. 54 of 2009 |
| Appeal No. 58 of 2009 |
Appeal No. 61 of 2009 |
| Appeal No. 73 of 2009 |
| Appeal No. 74 of 2009 |
| Appeal No. 81of 2009 |
Appeal No. 83 of 2009 |
| Appeal No. 82 of 2009 |
| Appeal No. 98 of 2009 |
| Appeal No. 105 of 2009 |
Appeal No. 112 of 2009 &
IA No. 210, 211 & 212 of 2009 |
| 09.07.2009 |
|
Appeal No. 70 of 2008 and
IA Nos. 101 of 2008 & 127 of 2009 |
Appeal No. 100 of 2008 and
IA Nos. 134 & 135 of 2008 |
Appeal No. 109 of 2008 |
Appeal No. 110 of 2008 and
IA No. 126 of 2009 |
Appeal No. 270 of 2006 &
IA Nos. 31 & 32 of 2008 |
| 08.07.2009 |
APPEAL No. 21 OF 2009
I. A. NO. 33 OF 2009 |
Appeal No. 36 of 2008 and
IA No. 75 of 2008 |
APPEAL No. 32 OF 2009
I. A. NO. 67 OF 2009 |
Appeal No. 37 of 2008 and
IA No. 77 of 2008 |
APPEAL No. 33 OF 2009
I. A. NO. 70 OF 2009 |
Appeal No. 82 of 2008 &
IA No. 110 of 2008 |
APPEAL No. 38 OF 2009 |
Appeal No. 124 of 2008
I.A. No. 159 of 2008 |
APPEAL No. 47 OF 2009 |
Appeal No. 148 of 2007 |
| 07.07.2009 |
Appeal No. 5 of 2008 &
IA No. 15 of 2008 |
Appeal No. 55 of 2008 &
IA Nos. 164, 165 & 166 of 2007
|
APPEAL NO.
108 OF 2009
I. A. NO. 204 OF 2009 |
| Appeal No. 22 of 2009 |
Appeal No. 24 of 2009 &
IA No. 216 of 2009 |
| Appeal No. 45 of 2009 |
Appeal No. 56 of 2009
IA No. 144 & 145 of 2009 |
| Appeal No. 58 of 2008 |
Appeal No. 65 of 2008 &
IA Nos. 98 & 143 of 2008
|
Appeal No. 63 of 2008 &
IA No. 91 of 2008 |
Appeal No. 65 of 2009 &
IA No. 160 of 2009 |
Appeal No. 97 of 2009 &
IA No. 192 of 2009 |
Appeal No185 of 2008 &
IA No. 96 of 2009 |
| 06.07.2009 |
Appeal No. 97 of 2009 &
IA No. 192 of 2009 |
Appeal No. 84 of 2007 |
Appeal No. 92 of 2008 &
IA 122 of 2008 |
Appeal No. 105 of 2008 &
IA No. 136 of 2008 |
Appeal No. 101of 2009 &
IA No. 199 & 200 of 2009
|
Appeal No. 138 of 2006 |
Appeal No. 156 of 2007 &
IA No. 196 of 2008 |
Appeal No. 163 of 2006 |
Appeal No.112 of 2009 &
IA Nos. 210, 211 & 212 of 2009
|
Appeal No. 274 of 2006 |
Appeal No. 131 of 2006 |
| Appeal No. 60 of 2008 |
| 02.07.2009 |
Appeal
No. 103 of 2009 |
Appeal
No. 15 of 2008 &
IA No. 38 of 2008 |
Appeal
No. 104 of 2009 |
Appeal
No. 20 of 2008 &
IA No. 50 of 2008 |
Appeal
No. 66 of 2008 |
Appeal
No. 21 of 2008 &
IA No. 52 of 2008 |
Appeal
No. 68 of 2009 |
Appeal
No. 22 of 2008 &
IA No. 54 of 2008 |
Appeal
No. of 109 of 2009
& I.A. No. 205 of 2009 |
Appeal
No. 23 of 2008 &
IA No. 56 of 2008 |
| Appeal
No. 38 of 2008 |
| 01.07.2009 |
APPEAL NO. 108 OF 2009
I. A. NO. 204 OF 2009 |
Appeal No. 120 of 2008 &
IA No. 152 of 2008 |
Appeal No. 65/09 &
IA No. 160 of 2009 |
Appeal
No. 91 of 2007 |
| Appeal No. 71 of 2009 |
Review
Petition No. 2 of 2009
in A. No. 111 of 2007 |
Appeal No. 102/09 &
IA No. 201 of 2009 |
IA No. 202 of 2009 in
Appeal No. 10 of 2008 |
29.05.2009
(Friday) |
Appeal No. 5 of 2008 &
IA No. 15 of 2008 |
I. A. No. 152 of 2009
in appeal No. 37 of 2008 |
Appeal No. 51 of 2009 &
IA No. 134 & 198 of 2009 |
Appeal No. 63 of 2008 &
IA No. 91 of 2008 |
IA No. 153 of 2009 in
Appeal No. 36 of 2008 |
Appeal No. 72 of 2009 &
IA No. 188 of 2009 |
Appeal No. 98 of 2009 &
IA No. 194 of 2009 |
I. A No. 165/09 in
A. No. 133 of 2007 |
Appeal No. 100 of 2009 &
IA No. 197 of 2009 |
Review Petition No. 5 of 2009
In Appeal No. 181 of 2008 |
I.A Nos. 101/09 & 102/09
in Appeal No. 133 of 2007 |
Appeal No. 101 of 2009 &
IA No. 199 & 200 of 2009 |
Appeal No. 151 of 2008 |
Appeal No. 173 of 2008 |
28.05.2009
(Thursday)
|
Appeal No. 20 of 2009 &
IA No. 31 & 238 of 2009 |
Appeal No. 40 of
2008 |
Appeal No. 42 of 2009 &
IA No. 85 of 2009 |
Appeal No. 53/09 &
IA No. 140 of 2009 |
Appeal No. 93 of
2008 &
IA Nos. 123 of 2008& 177 of 2009
|
Appeal No. 69 of 2009 &
IA No. 163 & 164 of 2009 |
| Appeal No. 85/09 |
Appeal No.
111 of 2008 |
Appeal No. 97/09 &
IA No. 192 of 2009 |
| Appeal No. 244 of 2006 |
Appeal No.
115 of 2008 |
IA No. 193 of 2009
In Appeal No. 132 of 2008 |
Review Petition No. 5 of 2009
In Appeal No. 181 of 2008 |
Appeal No.
119 of 2008
& IA No. 151 of 2008 |
27.05.2009
(Wednesday) |
Appeal No. 9 of 2009 &
IA No. 15 of 2009 |
Appeal No.
54 of 2008 &
IA No. 171 of 2008 |
Appeal Nos. 46, 54, 58, 61,
73, 74 & 82 of 2009 |
| Appeal No. 55 of 2009 |
Appeal No. 94 of 2009 &
IA No. 189 of 2009 |
Appeal No. 95 of 2009 &
IA No. 190 of 2009 |
Appeal No. 241 of 2006 &
IA No. 149 of 2007 |
Appeal No. 98/09 &
IA No. 194 & 195 of 2009 |
Appeal
No. 119 of 2008 &
IA No. 151 of 2008 |
Appeal No. 53 of 2009 &
IA No. 140 of 2009 |
Appeal No.
72 of 2008 |
26.05.2009
(Tuesday) |
Appeal No.4/09 |
|
Appeal No. 12/09 |
|
| Appeal No. 19/09 |
|
Appeal No. 37/09 |
|
| Appeal No. 45/09 |
|
Appeal No. 53/09 |
|
| Appeal No.62/09 |
|
Appeal No. 65/09 |
|
Appeal No. 96/09 |
|
25.05.2009
(Monday) |
Appeal No.19/09 |
|
| Appeal No. 57/09 |
|
| Appeal No. 244 of 2006 |
|
Review Petition No.5/09
in Appeal No. 181/08 |
|
22.05.2009
(Friday) |
Appeal No. 67 of 2009 |
|
Appeal No. 83 of 2009 &
I. A. NO. 178 of 2009
|
21.05.2009
(Thursday) |
|
Appeal No.
50 of 2008 |
Appeal No.
65 of 2008
&
IA Nos. 98 & 143 of 2008 |
Appeal No.
119 of 2008
&
IA No. 151 of 2008 |
Appeal No.
72 of 2008 |
IA No. 78
of 2009 in
A. No. 129 of 2007 |
Appeal No.
85 of 2008
& IA No. 114 of 2008 |
20.05.2009
(Wednesday) |
APPEAL No. 42 OF 2009
I. A. Nos. 84 & 85 OF 2009 |
Appeal
No. 91 of 2007 |
APPEAL No.48 OF 2009
I. A. NO. 98 OF 2009 |
APPEAL No. 58 OF 2008 |
Appeal
No. 139 of 2007
& IA No. 194 of 2007
|
APPEAL No. 78 OF 2009
I. A. NO. 172 OF 2009 |
APPEAL No. 91 OF 2009 |
Appeal
No. 140 of 2007
& IA Nos. 190 & 191 of 2007
|
APPEAL No. 92 OF 2009 |
APPEAL No. 93 OF 2009
I. A.
No. 186 & 187 OF 2009 |
Appeal
No. 119 of 2008
& I.A. No. 151 of 2008
|
APPEAL No. 94 OF 2009
I. A. NO. 189 OF 2009 |
APPEAL No. 95 OF 2009
I. A. NO. 190 OF 2009 |
Appeal
No. 101 of 2008
|
APPEAL No. 108 OF 2007
I. A. No. 106 OF 2009
&
APPEAL No. 108 OF 2007
I. A. No. 106 OF 2009 |
APPEAL No. 173 OF 2008 |
Appeal
No. 107 of 2008
IA No. 138 of 2008 &
|
APPEAL NO. 62 OF 2008
I. A. NO. 148 & 149 OF
2009 |
19.05.2009
(Tuesday) |
APPEAL NO. 70 OF 2009
& I. A. No. 167 of 2009 |
Appeal
No. 25 of 2008
|
APPEAL NO. 71 OF 2009
& I. A. No. 169 of 2009 |
IA Nos.
182 & 183 of 2009
in A. No. 106 of 2008
|
APPEAL NO. 85 OF 2007 &
I.A.
No. 50, 51 & 52 of 2009
|
Appeal
No. 26 of 2008
|
Appeal
No. 54 of 2008 &
IA No. 171 of 2008
|
Appeal
No. 121 of 2007
|
18.05.2009
(Monday) |
APPEAL NO. 5 OF 2008
I. A. NO. 15 OF 2008 |
Appeal No. 7 of 2008 |
| APPEAL NO. 22 OF 2009 |
Appeal No. 8 of 2008 |
APPEAL NO. 31 OF 2009
I. A.
NO. 61 OF 2009 |
Appeal No. 67 of 2008 |
| APPEAL NO. 37 OF 2009 |
Appeal No. 94 of 2008 &
IA No. 95 of 2008 |
APPEAL NO.
41 OF 2009
I. A.
NOs. 83, 104, 141 and 142 OF 2009
&
APPEAL NO. 59 OF 2009
I. A. NO. 146 OF 2009
&
APPEAL NO. 60 OF 2009
I. A. NO 147 OF 2009 |
APPEAL NO. 54,58,61 OF 2009 |
APPEAL
NO. 62 OF 2009
I. A. NO. 148 & 149
OF 2009 |
APPEAL NO. 63 OF 2008
I. A. NO. 91 OF 2008 |
APPEAL NO.
83 OF 2009
I. A. NO. 178
OF 2009 |
APPEAL NO. 88 OF 2009
|
| APPEAL NO. 89 OF 2009 |
Appeal No. 148 of 2007 |
APPEAL
NO. 185 OF 2008
I. A.
NO. 96 OF 2009 |
Appeal No. 156 of 2007 &
IA No. 196 of 2008 |
APPEAL NO. 67 OF 2009
I. A. NO. 184 OF 2009 |
IA Nos. 62 & 63 of 2009 in
Appeal No. 124 of 2008 |
Review Petition No. 5 OF 2009
APPEAL NO. 181 OF 2008 |
15.05.2009
(Friday)
|
APPEAL No. 7 OF 2009
I. A.
NO. 11 OF 2009 |
|
APPEAL No. 58 OF 2008 |
APPEAL No. 85 OF 2007
I. A. NOs. 50, 51 & 52
OF 2009 |
APPEAL No. 173 OF 2008 |
APPEAL No. 185 OF 2008
I. A. NO. 96 OF 2009 |
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