O.P. No. 2 of 12

Appeal NO. 164

Appeal No. 121 of 2011

Appeal Nos. 201,202 and 203 of 2010

Appeal No. 146 of 2011

Appeal No.117 of 2011 & IA 192 of 2011 & IA 193 of 2011 & IA 298 of 2011, Appeal NO.100 of 2010

Appeal No. 138 of 11

Appeal No.176 of 2011 & IA - 265 of 2011

Appeal No. 20 of 12

A. No. 19 of 2012 & IA Nos. 33 & 34 of 12

Appeal No. 8 of 2012 & IA No. 8 of 12

Appeal No. 124 of 11

O.P. No. 1 of 12 & IA 38 of 12

Appeal No. 26 of 2011

Appeal No. 81 of 2011

Appeal No. 94 of 2011

Appeal No. 97 of 2011

Appeal No. 118 of 2011

Appeal No. 179 of 2011

Appeal No.3 of 2011

Appeal No.178 of 2010

Appeal No.41 of 2011

Appeal No. 3 OF 12

Appeal No. 58, 59 & batch

Appeal No. 194, 195 & 196 of 11

IA 32 of 2012 in DFR 1139 of 11

Appeal No. 13 of 2012 & IA 21 & 22 of 12

Appeal No. 89 of 2011

Apepal No. 16 of 2012 & IA No. 26 of 2012

Appeal No. 66 of 2011

Appeal No. 184 of 2011

Appeal No. 26 of 2011

Appeal Nos. 14 & 27 of 2011

Appeal No. 122 of 11

Appeal No. 7 of 2011 and 46 of 11

Appeal No. 28 and 29 of 2011

Appeal No. 153 & 154 of 11

IA-35 of 2012 in DFR 1151 of 2011

IA-36 of 11 in DFR 1665 OF 12

Appeal No. 116 of 2011

Appeal No. 177 of 2011 and 181 of 2011

R.P. 5 OF 2009

Appeal No. 17 of 12

Appeal No. 157 of 11

Appeal No. 18 of 12

IA 27 of 12 in DFR 115 OF 12

Appeal No. 190 of 2011

Appeal No. 149 of 10

Appeal No. 15 of 12

R.P. 5 OF 2009

Appeal No. 152 OF 11

RP 1 & 2 OF 12

Appeal No. 83 of 2011

Appeal No. 118 of 2011

Appeal No. 102 of 2011 & IA 174 of 2011

Appeal No. 106 of 10

Appeal No. 111 of 2011 & IA - 180 of 2011

Appeal No. 165 of 2011

IA 7 of 12 in DFR 1891 of 11

Appeal No. 106 of 11

Appeal No. 14 of 2012

E.P. No. 1 of 12 in A.No. 21 of 06

Appeal No. 110 of 2011

IA No. 234 of 2011 in DFR No.377 of 2011

Appeal No. 102 of 2011

Appeal No.128 & 129 of 2011

Appeal No. 4 of 2012 & IA No. 3 of 2012

IA 305 & 306 of 11 in dfr 1205 of 09

Appeal No. 161 of 11

Appeal No. 188 of 11 & IAs 281,282 & 294 of 11

R.P. 5 OF 2009

Appeal No. 86 of 2011 & Appeal No.87 of 2011

Appeal No.143 of 2011 & Appeal no. 115 of 2011

Appeal No. 42 of 2011

Appeal Nos. 13 of 10 & 198 of 2010

Appeal No.159 of 2011

Appeal No.9 of 12

IA 18 OF 12 IN DFR 1425 of 11

IA 25 OF 12 in DFR 1669 OF 11

Appeal No. 149 of 10

IA 24 OF 12 IN DFR 74 of 10

IA No. 289 of 11 in DFR 1734 of 11

Appeal No.143 of 2011 & Appeal no. 115 of 2011

Appeal No. 24 of 2011

Appeal No. 166,150 & 168 of 2011

Appeal No. 146 of 2011

Appeal Nos. 160 of 10, 161 of 10 & 162 of 10

Appeal Nos. 172 of 2011 & IA 257 of 2011

Appeal Nos. 147, 148 & 149 of 2011

IA 244 of 2011 in DFR 1139 of 11

Appeal No. 11 of 12

Appeal No. 110 of 10

Appeal No. 106 of 2011

IA 17 OF 12 IN dfr 1953 of 11

Appeal No. 41 of 2011

Appeal No. 131 of 2011

Appeal No. 75 of 2011

Appeal Nos. 66 of 2011

Appeal No. 94 of 2011

Appeal No. 164 of 2011

Appeal no. 178 of 10

IA-23 of12 in DFR-99 of 12

IA-269 of 11 in DFR-1137 of 11

RP 1 & 2 OF 12

Appeal no. 66 of 11

Appeal Nos. 40 of 2011

Appeal No. 136 of 2011

Appeal No. 162 of 2011

Appeal Nos. 177 of 2011

Appeal No. 167 of 2011

Appeal No. 94 of 2011

Appeal Nos. 137 of 2011

Appeal No. 163 of 2011

Appeal No. 181 of 2011

Appeal no. 1 of 2011 & IA No.1 of 2012, Appeal No.2 of 2012 & IA No. 2 of 2012, Appeal No.5 of 2012 & IA No.4 of 2012, Appeal No.7 of 2012

Appeal no. 3 of 2011

Appeal no. 106 of 10

Appeal no. 138 of 11

Appeal no. 187 of 2011

Appeal no. 13 of 2012 & IA 21 & 22 of 12

Appeal no. 123 of 11 & IA 199 ,200 of 11

Appeal no. 156 of 11

Appeal No. 6 of 12 & IA-5 of 12 & IA No. 6 of 12

Appeal Nos. 17 ,18 and 19 of 11

Appeal No. 201 of 2011

Appeal No. 97 of 2011

Appeal No. 7 of 2011 and 46 of 11

Appeal Nos. 122 of 11

Appeal Nos. 143 of 11 & IA 224 of 11

Appeal Nos. 130 of 11 & IA 211 of 11

Appeal No. 12 of 2012 & IA-20 of 12

Appeal No. 8 of 2012 & IA No. 8 of 12

Appeal Nos. 31,32 & 188 of 2010

Appeal Nos. 122 of 11

Appeal No. 7 of 2011 and 46 of 11

Appeal Nos. 164 of 2011 & I.A. 250 of 2011

Appeal Nos. 3 OF 12

Appeal Nos. 149 of 10

Appeal Nos. 194, 195 & 196 of 11

IA 291 OF 11 DFR 111 of 11

RP 2 OF 12

Appeal Nos. 105 of 11

Appeal Nos. 186 of 2011

IA 17 OF 12 IN dfr 1953 of 11

RP 1 OF 12

Appeal Nos. 182 of 2011

Appeal Nos. 28 & 29 of 2011

Appeal Nos. 201, 202 & 203 of 2010

R.P. No. 9 of 11 in A.No. 199 of 10

Appeal no.30 of 2011

Appeal No.143 of 2011 & IA No.224 of 2011

Appeal No.106 of 11

Appeal No.191 of 11

Appeal No.197 of 11 & IA 301 & 302

Appeal No.176 of 2011 & IA - 265 of 2011

IA 9 of 12 In DFR- 1469 of 11

Appeal No.102 of 11 & IA 174 of 11

Appeal No. 91 of 2011

Appeal No. 125 of 2011 & IA No. 203 of 2011

Appeal No. 126 of 2011 & IA 204 of 2011

Appeal No. 171 of 2011

Appeal Nos. 17 ,18 and 19 of 11

Appeal No.1 of 2012 & IA No. 1 of 2012, Appeal No. 2 of 2012 & IA No. 2 of 2012,Appeal No. 5 of 2012 & IA No. 4 of 2012, Appeal No. 7 of 2012

Appeal No. 186 of 2011

Appeal No. 106 OF 10

Appeal No. 145 OF 2011 & IA 229 OF 11

Appeal No. 189 of 11

IA 11 of 12 in DFR 1705 of11

Appeal No. 66 of 11

IA 273 of 2011

R.P. 5 OF 2009

Appeal No. 110 of 2011

Appeal No. 10 of 12

Appeal No. 24 of 2011

Appeal Nos. 26, 14 and 27 .of 2011

Appeal No.152 of 2011

Appeal No. 198 of 2011

Appeal No. 146 of 2011

Appeal No.41 of 11

Appeal No.134 of 11

Appeal 141 of 11 & 142 of 11

IA-284 of 11 & IA 285 of 11 in DFR - 1583 of 11

Appeal No. 111 of 2011 & IA - 180 of 2011

Appeal No. 157 of 11

Appeal No. 199 of 11 & IA 308 of 11

IA 246 of 11 in dfr 1416 of 11

Appeal No.170 od 2011

Appeal Nos. 26, 14 and 27 .of 2011

Appeal No.185 of 2011

RP -8 of 2011

Appeal No.164 of 2011 & I.A. 250 of 2011

Appeal No.192 of 2011

Appeal No.193 of 2011

DFR 1475 OF 11 IN APPEAL NO. 141 OF 09

DFR No. 1474 0f 11(Execution Petition) in Appeal No. 72 of 2009

RP-6 in 184 of 10

Appeal No.128 & 129 of 2011

Appeal No.25 of 2011, 107 of 2011 and 127 of 2011

Appeal No.116 of 2011

Appeal No.81 of 2011

Appeal No.93 of 2011

Appeal No.151of 2011

Appeal No. 200 of 2011 in A.I. No. 280 of 2011

Appeal No. 131 of 2011

Appeal No. 128 & 129 of 2011

Appeal No. 149 of 10

Appeal No. 165 og 2011

IA 7 of 12 in DFR 1891 of 11

Appeal No.81 OF 2011

Appeal No.108 of 2010

Appeal No.179 OF 2010

Appeal No.97 of 2011

Appeal No.177 of 2011 and 181 of 2011

Appeal No.180 of 2011

Appeal No. 8 of 2012

Appeal No. 188 of 11 & IAs 281,282 & 294 of 11

IA-292 of 11 in DFR No. 1736 of 11

IA-305 & 306 of 11 in DFR No. 1205 of 09

IA No. 289 of 11 in DFR 1734 of 11

Appeal No.97 of 2011

Appeal No.184 of 2011

Appeal No.121 OF 2011

Appeal No.81 of 2011

Appeal No. 42 of 2011

Appeal No. 31 of 2011

Appeal Nos. 13 of 10 & 198 of 2010

Appeal Nos. 85 of 2010

Appeal No. 117 of 2011

R.P. 1 of 2012 in A.No.142 of 09 & RP-2 of 12 in A.No. 147 of 09

Appeal No.1 of 2012 & IA No.1 of 2012

Appeal No. 5 of 2012 & IA No.4 of 2012

Appeal No. 86 of 2011 & Appeal No.87 of 2011

Appeal No. 2 of 2012 & IA No.2 of 2012

Appeal No. 7 of 2012

Appeal No.159 2011

Appeal No. 108 of 11 & IA No. 178 of 11

Appeal No. 6 of 12 & IA-5 of 12 & IA No. 6 of 12

DFR No. 1474 0f 11(Execution Petition) in Appeal No. 72 of 2009

IA 303 of 2011 in DFR No. 901 of 11

IA No. 259 & 260 of 11 (RP) in DFR No. 1325 of 2011 in Appeal No. 142 of 2009

RP 5 of 11 in Appeal No. 194 of 2009

Appeal Nos.17 of 2011

Appeal No. 4 of 2012

IA. No. 299 of 2011

Appeal No. 32 of 2011

Appeal No. 104 of 2011

Appeal No. 190 of 2011

Appeal No. 192 of 2011

IA No. 244 of 2011 in DFR No. 1139 of 2011

IA No. 299 of 2011 in DFR No. 1662 of 2011

IA No. 303 of 2011 IN DFR No. 901 of 2011

Appeal No. 9 of 2011 & Appeal No.178 of 2010

Appeal No. 106 of 2010

Appeal No. 122 of 2011

Appeal No. 131 of 2011

Appeal No. 189 of 2011

EP-1of 2011 in Appeal No. 183 of 2009

RP No. 5 of 2009 in Appeal No. 181 of 2008

Appeal No. 106 of 2011&IA No. 175 of 2011

Appeal No. 108 of 2011&IA No. 178 of 2011

Appeal No. 187 of 2011&IA No. 279 of 2011

RP No. 6 of 2011 in Appeal no. 184 of 2010

Appeal No. 14 of 2011

Appeal No. 26 of 2011

Appeal No. 27 of 2011

RP No. 7 of 2011 in Appeal No. 197 of 2010

Appeal Nos. 160, 161 and 162 of 2010

IA No. 269 of 2011 in DFR No. 1137 of 2011

IA No. 264 of 2011 (RP) in DFR No. 1440 of 2011 in Appeal No. 199 of 2010

Appeal No. 30 of 2011

Appeal No. 90 of 2009

Appeal No. 75 of 2011

Appeal No.110 of 2010

Appeal No. 154 of 2011 & IA Nos. 242 & 243 of 2011

Appeal No. 78 of 2011 & IA Nos. 136 & 137 of 2011

Appeal No. 94 of 2011

Appeal No. 83 of 2011

Appeal No. 118 of 2011

Appeal No. 153 of 2010

Appeal No. 169 of 2011

Appeal Nos. 07 of 2011 and 46 of 2011

DFR No. 1162 of 2011 & IA No. 262 of 2011

Appeal No. 183 of 2011 & IA No. 272 of 2011

Appeal No. 185 of 2011 & IA No. 278 of 2011

Appeal Nos. 28 of 2011 & IA No. 43 of 2011 29 of 2011 & IA No. 44 of 2011

Appeal No. 24 of 2011

Appeal No. 65 of 2011

Appeal No. 134 of 2011

Appeal No. 135 of 2011

Appeal No. 155 of 2011

Appeal No. 160 of 2011

Appeal No. 102 of 2011&IA No. 174 of 2011

Appeal No. 196 of 2011&IA No. 297 of 2011

IA No. 291 of 2011 in DFR No. 111 of 2011

Appeal No. 117 of 2011 and & IA No. 192 of 2011 & 193 of 2011

Appeal Nos. 201, 202 & 203 of 2010

Appeal No. 31 of 2010

Appeal No.86 of 2011

Appeal No. 104 of 2011

Appeal No. 157 of 2011&IA No. 245 of 2011

IA No. 273 of 2011 in DFR No. 1302 of 2011

IA No. 289 of 2011 in DFR No. 1734 of 2011

IA No. 292 of 2011 in DFR No. 1736 of 2011

Appeal No. 172 of 2011 & IA No. 257 of 2011

Appeal No. 173 of 2011 & IA No. 258 of 2011

Appeal No. 177 of 2011 & IA No. 267 of 2011 & Appeal No. 181 of 2011 & IA Nos. 270 of 2011 & 271 of 2011

IA No. 260 of 2011 in DFR No. 1326 of 2011 in Appeal No. 147 of 2009

IA No. 259 of 2011 in DFR No. 1325 (RP) inAppeal No.142 of 2009

Appeal No. 166 of 2011 & IA No. 252 of 2011, Appeal No. 150 of 2011 & IA No. 235 of 2011 & Appeal No. 168 of 2011 & IA No. 253 of 2011

Appeal No. 3 of 2011

IA No. 212 of 2011&Appeal No. 100 of 2010

Appeal No. 161 of 2011 & IA Nos. 247,248 of 2011

Appeal No. 117 of 2011 and IA No.  192, 193 & 290 of 2011

Appeal No. 9 of 2011

Appeal No. 110 of 2011

Appeal No. 176 of 2011&IA No. 265 of 2011

IA No. 284 of 2011 & IA No. 285 of 2011 in DFR No. 1583 of 2011

Appeal No. 143 of 2011 & IA No. 224 of 2011 & Appeal No. 115 of 2011 & IA No. 187 of 2011

Appeal No. 97 of 2011

Appeal No. 170 of 2011

Appeal No. 169 of 2011 & IA No. 255 of 2011

IA No. 269 of 2011 in DFR No. 1137 of 2011

IA No. 256 of 2011 in DFR No. 15 of 2011

Appeal No. 75 of 2011

Appeal No. 165 of 2011&IA No. 251 of 2011

IA No. 288 of 2011 in DFR No. 1590 of 2011

IA No.225 of 2011 in Appeal No.124 of 2011

IA No. 287 of 2011 in DFR No. 1589 of 2011

IA No. 286 of 2011 in DFR No. 1588 of 2011

IA No. 268 of 2011 in Appeal Nos. 111, 114, 119,120,127,128,129,130, 131 & 141 of 2010

Appeal No. 14 of 2011

Appeal No. 101 of 2011

Appeal No. 118 of 2011

Appeal No. 35 of 2011 & IA No. 82 of 2011

Appeal No. 162 & 163 of 2011

Appeal No. 171 of 2011

IA No. 202 of 2011 IN DFR No. 791 of 2011

Appeal No. 125 of 2011 & IA No. 203 of 2011

Appeal No. 146 of 2011 & IANos. 230 of 2011, 231 of 2011 & Appeal No. 232 of 2011

Appeal No. 122 of 2011

Appeal 141 of 2011

Appeal No. 149 of 2010

Appeal No. 130 of 2011&IA No. 211 of 2011

Appeal No. 115 of 2011&IA No. 187 of 2011

Appeal No. 153 of 2010

Appeal Nos. 7 of 2011 & 46 of 2011

Appeal Nos. 42 of 2011, Appeal No. 13 of 2010 & Appeal No. 198 of 2010 & IA No. 278 of 2010

Appeal No. 184 of 2011

Appeal No. 102 of 2011&IA No. 174 of 2011

Appeal No. 164 of 2011&IA No. 250 of 2011

IA No. 277 of 2011 & Appeal No. 57 of 2011 & 67 TO 73 of 2011

Appeal No. 91 of 2011

Appeal No. 179 of 2010 & IA No. 248 of 2010

Appeal No. 177 of 2011 & I.A. No. 267 of 2011

RP No. 07 of 2011 in Appeal No. 197 of 2010

Appeal No. 177 of 2011 & IA No. 267 of 2011 & Appeal No. 181 of 2011 & IA Nos. 270 of 2011 & 271 of 2011

Appeal No. 181 of 2011 & IA Nos. 270 of 2011 & 271 of 2011

Appeal No. 41 of 2011

IA No. 246 of 2011 in DFR No. 1416 of 2011

IA No. 274 of 2011, IA No. 216 of 2011 (RP) in DFR No. 1265 of 2011 in Appeal No. 112 of 2010

Appeal No. 32 of 2011 and IA No. 49 of 2011 and Appeal No. 90 of 2011

Appeal No. 43 of 2011& IA Nos. 183 & 195 of 2011

Appeal No. 31 of 2011

Appeal No. 159 of 2011

Appeal No. 175 of 2011

IA No. 269 of 2011 in DFR No. 1137 of 2011

IA No. 221 of 2011 in DFR No. 1195 of 2011

Appeal No. 157 of 2011& IA No. 245 of 2011

Appeal No. 117 of 2011& IA No. 192 & 193 of 2011

Appeal No. 108 of 2010

Appeal No. 179 of 2011

Appeal No. 180 of 2011

Appeal No. 182 of 2011

Appeal No. 183 of 2011 IA No. 272 of 2011

IA No. 262 of 2011 in DFR No. 1162 of 2011

IA No. 249 of 2011 in DFR No. 1422 of 2011(RP) in Appeal No. 193 of 2010

RP No. 6 of 2011 in Appeal No. 184 of 2010

Appeal No. 160,161,162 of 2010

Appeal No. 28, 29 of 2011 & IA No. 43 of 2011

Appeal No. 131 of 2011

Appeal No. 106 of 2011 & IA No. 175 of 2011

Appeal No. 145 of 2011 & IA No. 229 of 2011

Appeal No. 25 of 2011

Appeal No. 93 of 2011

Appeal No. 107 of 2011

Appeal no 127 of 2011

Appeal no 151 of 2011

Appeal no 176 of 2011 & IA 265 of 2011

Appeal Nos. 85 of 2010 & Appeal No. 58, 59, 99 & 84 of 2011

Appeal No. 47 of 2011 & IA No. 73 of 2011

Appeal No. 169 of 2011 & IA No. 255 of 2011

Appeal No. 65 of 2011

Appeal No. 89 of 2011

Appeal No. 108 of 2011

Appeal No. 129 of 2011

RP No. 5 of 2011 in Appeal No. 194 of 2009

Appeal No. 116 of 2011

Appeal No. 125 of 2008

IA No.  220 of 2011 in Appeal No. 52 of 2008

Appeal No. 105 of 2011

Appeal No. 17,18 and 19 of 2011

Appeal No. of 259 of 2011 & 260 of 2011

Appeal No. 260 of 2011 in DFR 1326 of 2011

Appeal No. 266 of 2011 in DFR 1468 of 2010

Appeal No. 35 of 2011

Appeal No. 264 of 2011(RP) in DFR 1440 of 2011 in 199 of 2010

Appeal of 94 of 2011

Appeal no 167 of 2011

Appeal No. 178 of 2011

IA No. 216 of 2011(RP) in DFR 1265 of 2011 in 112 of 2010

Appeal No. 3 of 2011

Appeal No. 134 of 2011

Appeal of 176 of 2011, IA- 265 of 2011

Appeal No. 9 of 2011 & Appeal No. 178 of 10

Appeal no 8 of 2011

Appeal No.32 of 11 & IA no 49 of 11 & 90 of 11

Appeal no 125 of 1 & IA no 103 of 11

Appeal No. 175 of 2011

Appeal Nos.28 & 29 of 11 & IA no 43 of 11

IA No. 262 of 2011 in DFR No. 1162 of 201

Appeal No. 65 of 2011

Appeal No. 152 of 2011

Appeal No. 170 of 2011

RP No. 7 in Appeal No. 197 of 2010

IA No. 256 of 2011 in DFR No. 15 of 2011

Appeal Nos.147of2011,148of 2011and149 of 2011

Appeal Nos. 160 of 2010, 161 of  2010 and 162 of 2010

Appeal No. 30 of 2011

IA No.212 of 2011 in Appeal No.100 of 2010

IA No. 259 of 2011 in RP (DFR) No. 1325 of 2011 in Appeal No. 142 of 2009

IA No. 260 of 2011 in RP (DFR) No. 1326 of 2011 in Appeal No. 147 of 2009

Appeal No. 171 of 2011

Appeal No. 126 of 2011 & IA No. 204 of 2011

Appeal No. 38 of 2011

Appeal No. 90 of 2009

Appeal No.110 of 2010

Appeal No. 122 of 2011

IA No.285 of 2010 in DFR No. 816 of 2009 & IA No.286 of 2010 in DFR No.817 of 2009

Execution Petition No. 1 of 2011 in Appeal No. 183 of 2009

Appeal No. 78 of 2011 & IA Nos. 136 & 137 of 2011

Appeal No. 179 of 2010 & IA No. 248 of 2010

Appeal Nos. 7 of 2011 and Appeal No. 46 of 2011

Appeal No. 86 of 2011

Appeal No. 26 of 2011

Appeal No. 27 of 2011 & IA No. A No. 42 of 2011

Appeal No. 82 of 2008

Appeal No. 81 of 2011 & IA Nos. 141 of 2011,142 of 2011 & Appeal No. 171 of 2011

Appeal No. 113 of 2011&IA No. 185 of 2011

Appeal No. 43 of 2011 & IA Nos. 123, 183 & 195 of 2011

IA No. 218 of 2011(RP) in DFR 1266 of 2011 in Appeal No. 103 of 2011

Appeal No. 97 of 2011

Appeal No. 136 & 137 of 2011

Appeal No. 75 of 2011

Appeal No. 103 of 2011

IA No.225 of 2011 in Appeal No.124 of 2011

Appeal No. 144 of 2011&IA No. 228 of 2011

Appeal No. 150 of 2011&IA No. 235 of 2011

Appeal No. 132 of 2011 & IA No. 214 of 2011 & Appeal No. 133 of 2011 & IA No. 215 of 2011

Appeal No. 98 of 2011

Appeal No. 28 of 2011& IA No. 43 of 2011 & Appeal No. 29 of 2011 & IA No. 44 of 2011

Appeal No. 122 of 2011

Appeal No. 148 of 2009, 149 of 2009 & 150 of 2009 & IA 302 of 2009

Appeal No. 108 of 2010

Appeal No. 155 of 2011

IA No. 216 of 2011 (RP) in DFR No. 1265 of 2011 in Appeal No. 112 of 2010

Appeal No. 94 of 2011

IA No. 145 of 2011 in DFR No. 192 of 2011

IA No. 162 of 2011 in DFR No. 851 of 2011

IA No. 212 of 2011 in Appeal No. 100 of 2010

Appeal No. 26 of 2011

Appeal Nos. 17, 18 & 19 of 2011

Appeal No. 145 of 2011&IA No. 229 of 2011

Appeal No. 115 of 2011&IA No. 187 of 2011

Appeal No. 123 of 2011 & IA Nos. 199 & 200 of 2011

Appeal No. 08 of 2011

Appeal No. 101 of 2011

Appeal No. 125 of 2008 & IA No. 162 of 2008

Appeal No. 27 of 2011 & IA No. 42 of 2011

Appeal No. 3 of 2011

Appeal No. 98 of 2011

IA No. 213 of 2011 in DFR No. 1234 of 2011

Appeal No. 43 of 2011 & IA Nos. 123, 183 & 195 of 2011

Appeal No. 78 of 2011 & IA Nos. 136 &137 of 2011

Appeal No. 42 of 2011

Appeal No. 13 of 2010

Appeal Nos. 201, 202 and 203 of 2010

Appeal Nos. 07 of 2011 & Appeal No. 46 of 2011

Appeal No. 32 of 2011 & IA Nos. 49 & 90 of 2011

Appeal No. 9 of 2011

Appeal No. 82 of 2011

IA No. 220 of 2011 in Appeal No. 52 of 2008

Appeal No. 40 of 2011 & IA No. 63 of 2011

Appeal No. 89 of 2011

Appeal No 188 of 2010

IA No. 234 of 2011 in DFR No. 377 of 2011

RP No. 5 of 2011 IN Appeal No. 194of 2009

Appeal No. 47 of 2011 & IA No. 73 of 2011

Appeal No. 81 of 2001 & IA Nos. 141 of 2011, 142 of 2011 & 171 of 2011

Appeal No. 141 of 2011

IA No. 191 of 2011 in DFR No. 865 of 2011

IA No. 236 of 2011 in DFR No.1467 of 2011

Appeal No.112 of 2011 & IA No. 182 2011

Appeal No. 102 of 2011&IA No. 174 of 2011

Execution Petition No. 1 of 2011 in Appeal No. 183 of 2009

Appeal No. 04 of 2011

Appeal No. 182 of 2010

Appeal No. 14 of 2011,Appeal No. 27 of 2011 & IA No. 42 of 2011

Appeal No. 104 of 2011

Appeal No.112 of 2011 &IA No. 182 of 2011

IA No.166 of 2011 in DFR No. 504 of 2011

R P No.5 of 2009 in Appeal No. 181 of 2008

Appeal No. 83 of 2011

Appeal Nos. 28 of 2011 & 29 of 2011

Appeal No. 38 of 2011

Appeal No. 78 of 2011 & I.A. Nos. 136 & 137 of 2011

Appeal No. 148 of 2009, 149 of 2009 & Appeal No. 150 of 2009 & IA No. 302 of 2009

Appeal No. 04 of 2011

Appeal No. 63 of 2011

Appeal No. 93 of 2011 & IA No. 163 of 2011

Appeal No. 32 of 2011

Appeal No. 153 of 2010

Appeal No. 107 of 2011 & IA No. 177 of 2011

Appeal No. 127 of 2011 & IA No. 206 of 2011

Appeal No. 201 of 2010 Appeal No. 202 of 2010 and Appeal No. 203 of 2010

Appeal No.179 of 2010 & IA No. 248 of 2010

IA No. 220 of 2011 in Appeal No. 52 of 2008

Appeal No. 145 of 2011&IA No. 229 of 2011

Appeal No. 43 of 2011 & IA No. 123 of 2011 IA No. 183 of 2011 & IA No. 195 of 2011

IA No. 201 of 2011 in (RP) DFR No. 1267 of 2011 in Appeal No. 194 of 2009

Appeal No.101 of 2011

Appeal No.125 of 2011 & IA No.103 of 2011

Appeal No. 103 of 2011

Appeal No. 04 of 2011

Appeal No. 39 of 2011 & IA No. 61 of 2011

Appeal No. 07 of 2011 & Appeal No. 46 of 2011

IA No. 173 of 2011 in Appeal No. 136 of 2009

Appeal No. 118 of 2011

IA No. 166 of 2011 in DFR No. 504 of 2011

Appeal No.112 of 2011 & IA No.182 of 2011

Appeal No. 139 of 2011&IA No. 222 of 2011

Appeal No. 26 of 2011

Appeal No.86 of 2011

Appeal No. 188 of 2010

IA No. 213 of 2011 in DFR No. 1234 of 2011

Appeal No. 1 of 2011

IA No. 219 of 2011in DFR No. 1354 of 2011

Appeal No. 39 of 2011 & IA No. 61 of 2011

Appeal No. 9 of 2011

Appeal No. 178 of 2010

Appeal No. 88 of 2011 & IA No. 157 of 2011

Appeal No. 08 of 2011

Appeal No. 198 of 2010 & IA No. 278 of 2010 Appeal No. 13 of 2010

Appeal No. 201 of 2010 & Appeal No. 202 of 2010 and 203 of 2010

Appeal No. 63 of 2011

Appeal No.108 of 2010

Appeal No.116 of 2011

Appeal No.179 of 2010 & IA No. 248 of 2010

IA No. 286 of 2010 in DFR No. 817 of 2009

IA No.212 of 2011 in Appeal No.100 of 2010

Appeal No.177 of 2010

IA No. 217 of 2011 (RP) in DFR No.1264 of 2011 in Appeal No. 102 of 2010

Appeal No. 30 of 2011

Appeal No. 39 of 2011 & IA No. 61 of 2011

Appeal No. 132 of 2011&IA No. 214 of 2011

Appeal No. 94 of 2011

Appeal No. 126 of 2011&IA No. 204 of 2011

Appeal No. 129 of 2011&IA No. 208 of 2011

IA No. 201 of 2011 in (RP) DFR No. 1267 of 2011 in Appeal No.194 of 2009

Appeal No. 14 of 2011 & Appeal No. 27 of 2011 & IA No. 42 of 2011

Appeal No. 90 of 2009

Appeal No. 88 of 2011 & IA No. 157 of 2011

Appeal No.179 of 2010 & IA No. 248of 2010

Appeal No. 102 of 2011&IA No. 174 of 2011

Appeal No. 85 of 2011 in IA Nos. 152 & 153 of 2011

Appeal No.17 of 2011,Appeal No. 18 of 2011 & Appeal No.19 of 2011

Appeal No. 38 of 2011

IA No. 209 of 2011 & IA No. 210 of 2011 in DFR No. 1355 of 2011

Appeal No. 115 of 2011 & IA No. 187 of 2011

Appeal No. 4 of 2011

Appeal No. 31 of 2011 & Appeal No. 195 of 2010 & IA No. 265 of 2010

Appeal No. 82 of 2011

Appeal No.106 of 2010

Appeal No.110 of 2010

IA No. 191 of 2011 in DFR No. 865 of 2011

Appeal No. 65 of 2010 & IA No. 83 of 2010

Appeal No. 78 of 2011 & IA Nos. 136 &137 of 2011

Appeal No. 26 of 2011

Appeal No. 160 of 2010 & Appeal No. 161 of 2010 & Appeal No. 162 of 2010

Appeal No. 08 of 2011

Appeal No. 10 of 2011

Appeal No. 201 of 2010 & Appeal No. 202 of 2010 and 203 of 2010

Appeal No. 32 of 2011 & IA Nos. 49 of 2011 and 90 of 2011

Appeal No. 124 of 2011

IA No. 176 of 2011 In DFR No.  920 of 2011

Appeal No. 123 of 2011 & IA Nos. 199 & 200 of 2011

Appeal No. 63 of 2011

Appeal No. IA No. 166 of 2011 in DFR No. 504 of 2011

Appeal No. 102 of 2011 & IA No. 174 of 2011

Appeal No. 15 of 2011 & IA Nos. 28, 29 & 169, 92 of 2011

Appeal No. 1 of 2011

Appeal No.177 of 2010

Appeal No, 125 of 2008 & IA No. 162 of 2008

Appeal No. 07 of 2011 & Appeal No. 46 of 2011

O.P. No. 2 of 2011

Appeal No. 101 of 2011

Appeal Nos. 148,149 & 150 of 2009

Appeal No. 111 of 2011 &IA No.108 of 2011

Appeal No. 45 of 2011 & IA Nos. 56 & 196 of 2011

 Appeal No.118 of 2010 & IA Nos. 242 of 2010 & 170 of 2011 & Appeal No. 13 of 2011

Appeal No.177 of 2010

Appeal No. 10 of 2011

Appeal No. 29 of 2011 and IA No. 44 of 2011 Appeal No. 28 of 2011 and IA No. 43 of 2011

O.P. No. 2 of 2011

Appeal No. 65 of 2010

Appeal No. 74 of 2010

Appeal No. 103 of 2011

Appeal Nos. 194 of 2010 & Appeal No. 2 of 2011

Appeal No.39 of 2010

Appeal No. 3 of 2011

Appeal No. 41 of 2011

Appeal No. 45 of 2011 & IA Nos. 56 & 196 of 2011

Appeal No. 32 of 2011

Appeal No. 82 of 2011

Appeal No. 89 of 2011

Appeal No. 91 of 2011

Appeal No. 118 of 2011

IA No. 181 of 2011 in DFR No. 730 of 2011

IA No. 184 of 2011 in DFR No. 729 of 2011 (RP) in DFR No. 1071 of 2011

Appeal No. 113 of 2011 & IA No. 185 of 2011

Appeal No. 106 of 2011 & IA Nos. 175 & 194 of 2011

Appeal No. 10 of 2011

Appeal No. 07 of 2011 & Appeal No. 46 of 2011

Appeal No. 201 of 2010 & Appeal No. 202 of 2010 and Appeal No. 203 of 2010

Appeal No. 17 of 2011, Appeal No. 18 of 2011 & Appeal No. 19 of 2011

Appeal No. 38 of 2010

Appeal No. 77 of 2011

Appeal No. 116 of 2011

IA No. 190 of 2011 in DFR No. 845 of 2011

Appeal No.115 of 2011& IA No.187 of 2011

Appeal No. 08 of 2011

O.P. No. 1 of 2011

Appeal No. 148,149 & 150 of 2009 & IA No. 302 of 2009