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

 
 
 

DAILY ORDERS


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

Date COURT-I COURT-II
20.12.2017

A.No. 112 of 2017 & IA No. 312 of 2017 & 1133 of 2017

A.No. 241 of 2017

A.No. 244 of 2017

A.No. 245 of 2017 & IA No. 617 of 2017

A.No. 390 of 2017 & IA No. 725 of 2017 & 1063 of 2017

A.No. 19 of 2017 & 20 of 2017

A.No. 31 of 2017

A.No. 32 of 2017

A.No. 50 of 2017

A.No. 59 of 2017 & IA No. 165 of 2017 & 331 of 2017 & 937 of 2017 & 938 of 2017

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

A.No. 260 of 2016

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

A.No. 56 of 2016

A.No. 140 of 2014

A.No. 279 of 2015 & IA No. 456 of 2015 & 1134 of 2017 & 1135 of 2017

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

A.No. 376 of 2017 & IA No. 1043 of 2017

IA No. 841 of 2017 in A.No. 328 of 2017

IA No. 842 of 2017 in A.No. 329 of 2017

IA No. 900 of 2017 in DFR No. 3239 of 2017

IA No. 999 of 2017 & 996 of 2017 in DFR No. 3171 of 2017

IA No. 1003 of 2017 & 1000 of 2017 in DFR No. 3170 of 2017

IA No. 1007 of 2017 & 1004 of 2017 in DFR No. 3172 of 2017

IA No. 1011 of 2017 & 1008 of 2017 in DFR No. 3173 of 2017

IA No. 1015 of 2017 & 1012 of 2017 in DFR No. 3174 of 2017

IA No. 1026 of 2017 & 1023 of 2017 in DFR No. 3175 of 2017

IA No. 1030 of 2017 & 1027 of 2017 in DFR No. 3236 of 2017

IA No. 1061 of 2017 & 1058 of 2017 in DFR No. 3234 of 2017

IA No. 1152 of 2017 in A.No. 68 of 2013

IA No. 1159 of 2017 in DFR No. 4260 of 2017
19.12.2017

A.No. 13 of 2017 & 219 of 2017

A.No. 17 of 2017

A.No. 100 of 2017 & IA No. 1142 of 2017

A.No. 149 of 2017 & IA No. 1136 of 2017 & 1137 of 2017

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

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

A.No. 265 of 2017 & IA No. 249 of 2017 & 1138 of 2017

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

A.No. 310 of 2017 & IA No. 773 of 2017

A.No. 322 of 2017

A.No. 345 of 2017

A.No. 395 of 2017 & IA No. 820 of 2017 & 819 of 2017

A.No. 02 of 2015 & IA No. 308 of 2017 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

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

A.No. 90 of 2017

A.No. 134 of 2017 & IA No. 304 of 2016 & A.No. 138 of 2016 & Batch

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

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

A.No. 200 of 2017 & IA No. 394 of 2017

A.No. 28 of 2016 & 235 of 2015 & Batch

A.No. 158 of 2015

A.No. 198 of 2015 & 06 of 2016

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

A.No. 298 of 2015

A.No. 383 of 2017

A.No. 385 of 2017 & IA No. 1086 of 2017

EP No. 03 of 2017 & IA No. 874 of 2017 in A.No. 301 of 2013

EP No. 04 of 2017 & IA No. 886 of 2017 in IA No. 421 of 2013 in DFR No. 1975 of 2013

IA No. 841 of 2017 in A.No. 328 of 2017

IA No. 842 of 2017 in A.No. 329 of 2017

IA No. 876 of 2017 in DFR No. 3045 of 2017 & IA No. 994 of 2017
18.12.2017

A.No. 108 of 2016 & 213 of 2016

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

A.No. 137 of 2017 & IA No. 920 of 2017

A.No. 180 of 2017

A.No. 230 of 2017

A.No. 246 of 2017 & 247 of 2017

A.No. 295 of 2016

A.No. 374 of 2017 & IA No. 575 of 2017

A.No. 392 of 2017

IA No. 245 of 2017 & 244 of 2017 in DFR No. 4191 of 2016

A.No. 95 of 2016 & IA No. 357 of 2017

A.No. 131 of 2015 & IA No. 311 of 2017 & IA No. 335 of 2016 & A.No. 114 of 2015 & IA No. 190 of 2015

A.No. 163 of 2017 & IA No. 399 of 2017

A.No. 201 of 2017 & IA No. 875 of 2017 & 514 of 2017 & 861 of 2017

A.No. 204 of 2015

A.No. 214 of 2017 & IA No. 356 of 2017

A.No. 219 of 2016 & 220 of 2016 & 207 of 2016 & 208 of 2016

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

A.No. 241 of 2016 & 361 of 2016

A.No. 264 of 2014 & 173 of 2015

A.No. 276 of 2015

A.No. 333 of 2017

A.No. 343 of 2016 & IA No. 752 of 2016 & IA No. 995 of 2017

A.No. 185 of 2017 & IA No. 1114 of 2017

A.No. 324 of 2017

A.No. 30 of 2015

A.No. 46 of 2016

A.No. 92 of 2014

A.No. 106 of 2015

A.No. 160 of 2016

A.No. 200 of 2015 & 201 of 2015

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

A.No. 254 of 2015

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

A.No. 384 of 2017 & IA No. 1085 of 2017

IA No. 1084 of 2017 in DFR No. 3334 of 2017
15.12.2017

A.No. 195 of 2017 & IA No. 495 of 2017 & 656 of 2017 & Batch

A.No. 243 of 2017 & IA No. 608 of 2017 & 657 of 2017 & 708 of 2017

A.No. 250 of 2017 & IA No. 624 of 2017

A.No. 279 of 2017 & IA No. 728 of 2017

A.No. 51 of 2017 & IA No. 143 of 2017

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

A.No. 266 of 2017

A.No. 267 of 2017

A.No. 305 of 2016

A.No. 92 of 2014

A.No. 158 of 2015

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

A.No. 258 of 2015

A.No. 284 of 2015 & A.No. 288 of 2015 & Batch
14.12.2017

A.No. 19 of 2014

A.No. 109 of 2017 & IA No. 865 of 2017

A.No. 138 of 2017 & IA No. 126 of 2017 & 867 of 2017 & 1111 of 2017

A.No. 179 of 2017 & IA No. 1127 of 2017

A.No. 186 of 2017 & IA No. 437 of 2017 & 919 of 2017

A.No. 240 of 2017

A.No. 257 of 2017

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

A.No. 269 of 2017 & IA No. 436 of 2017

A.No. 270 of 2017 & IA No. 477 of 2017

A.No. 272 of 2017 & IA No. 481 of 2017

A.No. 273 of 2017 & IA No. 439 of 2017

A.No. 274 of 2017 & IA No. 434 of 2017

A.No. 275 of 2017 & IA No. 483 of 2017

A.No. 276 of 2017 & IA No. 479 of 2017

A.No. 277 of 2017 & IA No. 432 of 2017

A.No. 279 of 2017 & IA No. 728 of 2017

A.No. 285 of 2017 & IA No. 577 of 2017

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

A.No. 387 of 2017 & IA No. 1102 of 2017

IA No. 797 of 2017 in DFR No. 2985 of 2017

IA No. 799 of 2017 in DFR No. 2766 of 2017

IA No. 818 of 2017 in DFR No. 3036 of 2017

IA No. 850 of 2017 in DFR No. 4003 of 2016

IA No. 853 of 2017 in DFR No. 4092 of 2016

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

A.No. 111 of 2016

A.No. 164 of 2015 & 165 of 2015

A.No. 209 of 2016

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

A.No. 291 of 2016 & 92 of 2017

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

A.No. 81 of 2017

A.No. 92 of 2014

A.No. 281 of 2016

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

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

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

A.No. 85 of 2015

A.No. 138 of 2015

A.No. 155 of 2014

A.No. 232 of 2014 & IA No. 369 of 2014
13.12.2017

A.No. 19 of 2014

A.No. 20 of 2016 & IA No. 50 of 2016 & A.No. 26 of 2016 & IA No. 72 of 2016

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

A.No. 63 of 2016

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

A.No. 110 of 2017

A.No. 117 of 2017 & IA No. 845 of 2017 & A.No. 118 of 2017 & IA No. 848 of 2017

A.No. 119 of 2017

A.No. 124 of 2017

A.No. 127 of 2017

A.No. 132 of 2017 & IA No. 904 of 2017 & 910 of 2017

A.No. 147 of 2017 & IA No. 1035 of 2017 & 1040 of 2017

A.No. 170 of 2016

A.No. 181 of 2017 & IA No. 935 of 2017

A.No. 182 of 2016

A.No. 183 of 2017 & IA No. 934 of 2017

A.No. 243 of 2016

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

A.No. 306 of 2016

A.No. 322 of 2017

A.No. 337 of 2016 & Batch

A.No. 344 of 2016

A.No. 375 of 2017 & IA No. 638 of 2017

A.No. 390 of 2017 & IA No. 725 of 2017 & 1063 of 2017

IA No. 658 of 2017 in DFR No. 2460 of 2017

IA No. 1090 of 2017 & 1089 of 2017 & 1091 of 2017 in DFR No. 3976 of 2017

IA No. 1125 of 2017 in A. No. 95 of 2017

A.No. 295 of 2016

A.No. 57 of 2014

A.No. 81 of 2017

A.No. 107 of 2015 & A.No. 117 of 2015

A.No. 281 of 2016

IA No. 1104 of 2017 in DFR No. 3883 of 2017

A.No 336 of 2017 & IA No. 895 of 2017

A.No. 101 of 2015

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

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

A.No. 271 of 2015 & IA No. 438 of 2015_13.12.17

IA No. 897 of 2017 in A.No. 359 of 2017

IA No. 1096 of 2017 in A.No. 388 of 2017 & IA No. 1103 of 2017
12.12.2017

A.No. 80 of 2017

A.No. 112 of 2017 & IA No. 312 of 2017

A.No. 154 of 2017 & IA No. 890 of 2017

A.No. 155 of 2017 & IA No. 891 of 2017

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

A.No. 199 of 2017

A.No. 206 of 2017

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

A.No. 287 of 2017

A.No. 332 of 2017 & IA No. 697 of 2017 & 1095 of 2017

A.No. 387 of 2017 & IA No. 1102 of 2017

IA No. 470 of 2017 & 471 of 2017 in DFR No. 1787 of 2017

IA No. 573 of 2017 in DFR No. 2130 of 2017

IA No. 792 of 2017 in DFR No. 2863 of 2017

IA No. 795 of 2017 in DFR No. 2994 of 2017

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

IA No. 1094 of 2017 & 1090 of 2017 & 1089 of 2017 in DFR No. 3976 of 2017

A.No. 78 of 2016

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

A.No. 135 of 2016

A.No. 195 of 2016

A.No. 201 of 2017 & IA No. 875 of 2017 & 514 of 2017

A.No. 261 of 2016

A.No. 337 of 2016 & Batch

A.No. 370 of 2017 & IA No. 980 of 2017 & 979 of 2017 & 982 of 2017

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

A.No. 77 of 2015

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

A.No. 220 of 2015

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

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

A.No. 327 of 2017

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

IA No. 841 of 2017 in A.No. 328 of 2017

IA No. 842 of 2017 in A.No. 329 of 2017

RP No. 06 of 2016 in A.No. 184 of 2013

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

A.No. 81 of 2017

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

A.No. 281 of 2016
11.12.2017

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

A.No. 152 of 2015

A.No. 315 of 2016

A.No. 324 of 2016

A.No. 341 of 2016 & IA No. 24 of 2017 & A.No. 742 of 2016 & IA No. 396 of 2015 & 397 of 2015 & 426 of 2015

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

A.No. 83 of 2017 & IA No. 704 of 2016 & 705 of 2016 & IA No. 986 of 2017

A.No. 101 of 2017

A.No. 114 of 2017

A.No. 156 of 2017

A.No. 171 of 2017

A.No. 202 of 2016

A.No. 245 of 2017 & IA No. 617 of 2017

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

A.No. 378 of 2017 & IA No. 322 of 2017

IA No. 859 of 2017 & 860 of 2017 in DFR No. 2991 of 2017

IA No. 1064 of 2017 in DFR No. 1593 of 2017 & IA No. 725 of 2017

A.No. 294 of 2016 & IA No. 929 of 2017

IA No. 1100 of 2017 in A. No. 153 of 2017 & IA No. 1101 of 2017

A.No. 28 of 2016 & IA No. 80 of 2016 & Batch

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

A.No. 20 of 2015

A.No. 21 of 2015

A.No. 62 of 2016 & IA No. 155 of 2016 & A.No. 293 of 2015 & IA No. 476 of 2015 & & Batch

A.No. 95 of 2015

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

A.No. 200 of 2015 & 201 of 2015

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

A.No. 270 of 2015

A.No. 285 of 2015 & 82 of 2015 & 136 of 2015 & 274 of 2015 & 58 of 2016
08.12.2017

A.No. 45 of 2017 & IA No. 124 of 2017

A.No. 290 of 2016 & IA No. 709 of 2017

A.No. 153 of 2014

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

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

DFR No. 3883 of 2017

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

RP No. 22 of 2015 in A.No. 108 of 2014
07.12.2017

A.No. 23 of 2017

A.No. 157 of 2016

A.No. 187 of 2017

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

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

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

A.No. 255 of 2016 & 256 of 2016 & 257 of 2016 & 258 of 2016

A.No. 286 of 2016

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

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

DFR No. 3355 of 2017 & IA No. 843 of 2017

IA No. 776 of 2017 in DFR No. 2593 of 2017

IA No. 806 of 2017 in A.No. 295 of 2017 & IA No. 1083 of 2017 & Batch

IA No. 864 of 2017 & 862 of 2017 in DFR No. 1103 of 2017

IA No. 983 of 2017 in DFR No. 3862 of 2017

OP No. 03 of 2017

A.No. 07 of 2016

A.No. 222 of 2015

A.No. 236 of 2015

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

A.No. 257 of 2015

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

IA No. 501 of 2017 in A.No. 197 of 2017 & IA No. 1037 of 2017 & Batch

A.No. 198 of 2015 & 06 of 2016
06.12.2017

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

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

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

A.No. 208 of 2017 & IA No. 352 of 2017

A.No. 236 of 2017 & IA No. 421 of 2017 & 957 of 2017

A.No. 239 of 2017 & IA No. 602 of 2017

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

A.No. 259 of 2016

A.No. 260 of 2016

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

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

A.No. 312 of 2017

A.No. 331 of 2017 & IA No. 857 of 2017 & 950 of 2017

A.No. 345 of 2016 & IA No. 761 of 2016 & A.No. 107 of 2016

A.No. 365 of 2017 & IA No. 801 of 2017

A.No. 371 of 2017 & IA No. 599 of 2017

A.No. 382 of 2017

IA No. 659 of 2017 in DFR No. 2432 of 2017

RP No. 07 of 2017 in A.No. 250 of 2015 & IA No. 1041 of 2017

A.No. 22 of 2017 & IA No. 694 of 2016

A.No. 34 of 2017 & IA No. 403 of 2017 & 487 of 2017

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

A.No. 55 of 2017

A.No. 59 of 2017 & IA No. 165 of 2017 & 331 of 2017 & 937 of 2017 & 938 of 2017

A.No. 66 of 2017 & IA No. 1039 of 2017

A.No. 82 of 2017

RP No. 08 of 2017 in A.No. 242 of 2016 & IA No. 1042 of 2017

A.No. 138 of 2015

A.No. 180 of 2015

A.No. 198 of 2015

A.No. 234 of 2015

A.No. 259 of 2015

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

IA No. 841 of 2017 in A.No. 328 of 2017

IA No. 842 of 2017 in A.No. 329 of 2017

IA No. 999 of 2017 & 996 of 2017 in DFR No. 3171 of 2017

IA No. 1003 of 2017 & 1000 of 2017 in DFR No. 3170 of 2017

IA No. 1007 of 2017 & 1004 of 2017 in DFR No. 3172 of 2017

IA No. 1011 of 2017 & 1008 of 2017 in DFR No. 3173 of 2017

IA No. 1015 of 2017 & 1012 of 2017 in DFR No. 3174 of 2017

IA No. 1026 of 2017 & 1023 of 2017 in DFR No. 3175 of 2017

IA No. 1030 of 2017 & 1027 of 2017 in DFR No. 3236 of 2017

IA No. 1061 of 2017 & 1058 of 2017 in DFR No. 3234 of 2017

IA.No. 1056 of 2017 in DFR No. 3497 of 2017
05.12.2017

IA No. 1068 of 2017 in DFR No. 4053 of 2017

A.No. 09 of 2017

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

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

A.No. 136 of 2016 & IA No. 974 of 2017 & A.No. 77 of 2016 & IA No. 884 of 2017

A.No. 196 of 2017

A.No. 198 of 2016

A.No. 201 of 2017 & IA No. 875 of 2017 & 514 of 2017

A.No. 222 of 2017 & IA No. 449 of 2017

A.No. 224 of 2017 & IA No. 1070 of 2017

A.No. 225 of 2017 & IA No. 1071 of 2017

A.No. 226 of 2017 & IA No. 452 of 2017

A.No. 242 of 2017

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

A.No. 259 of 2017

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

A.No. 284 of 2016 & A.No. 65 of 2016 & IA No. 166 of 2016

IA No. 131 of 2017 & 132 of 2017 & 829 of 2017 in DFR No. 254 of 2017

A.No. 298 of 2015

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

A.No. 169 of 2015

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

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

A.No. 57 of 2014

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

A.No. 376 of 2017

RP No. 09 of 2016 in A.No. 316 of 2013
04.12.2017

A.No. 25 of 2017

A.No. 50 of 2017

A.No. 61 of 2017 & IA No. 866 of 2017 & 1045 of 2017

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

A.No. 174 of 2017 & IA No. 414 of 2017 & 1065 of 2017 & 1066 of 2017

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

A.No. 178 of 2017 & IA No. 1067 of 2017

A.No. 211 of 2017

A.No. 251 of 2017

A.No. 277 of 2014 & Batch

A.No. 311 of 2017

A.No. 343 of 2016 & IA No. 752 of 2016 & IA No. 995 of 2017

A.No. 380 of 2017 & IA No. 528 of 2017 & A.No. 381 of 2017 & IA No. 2017

EP No. 02 of 2017 in A.No. 338 of 2016

IA No. 572 of 2017 in A.No. 232 of 2017 & IA No. 621 of 2017

IA No. 620 of 2017 in EP No. 01 of 2017 in A.No. 228 of 2012

A.No. 221 of 2015 & IA No. 359 of 2015 & IA No. 1048 of 2017

A.No. 376 of 2017 & IA No. 1043 of 2017

A.No. 28 of 2016 & A.No. 235 of 2015 & A.No. 191 of 2015 & IA No. 331 of 2015 & Batch

A.No. 182 of 2015

A.No. 298 of 2015
01.12.2017

A.No. 139 of 2017 & 140 of 2017

A.No. 237 of 2017 & IA No. 367 of 2017

A.No. 363 of 2017 & IA No. 976 of 2017 & 975 of 2017

IA No. 11 of 2017 in A.No. 193 of 2016 & IA No. 412 of 2016 & 413 of 2016 & 414 of 2016

IA No. 1020 of 2017 in DFR No. 3883 of 2017
30.11.2017

IA No. 665 of 2017 in DFR No. 2361 of 2017

IA No. 666 of 2017 in DFR No. 2361 of 2017

IA No. 983 of 2017 in DFR No. 3862 of 2017
29.11.2017

A.No. 364 of 2017 & IA No. 583 of 2017

IA No. 841 of 2017 in A.No. 328 of 2017

IA No. 842 of 2017 in A.No. 329 of 2017

IA No. 999 of 2017 & 996 of 2017 in DFR No. 3171 of 2017

IA No. 1003 of 2017 & 1000 of 2017 in DFR No. 3170 of 2017

IA No. 1007 of 2017 & 1004 of 2017 in DFR No. 3172 of 2017

IA No. 1011 & 1008 of 2017 in DFR No. 3173 of 2017

IA No. 1015 of 2017 & 1012 of 2017 in DFR No. 3174 of 2017

IA No. 1026 of 2017 & 1023 of 2017 in DFR No. 3175 of 2017

IA No. 1030 of 2017 & 1027 of 2017 in DFR No. 3236 of 2017
28.11.2017

A.No. 362 of 2017

A.No. 369 of 2017

A.No. 373 of 2017

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

IA No. 1018 of 2017 in A.No. 68 of 2013
27.11.2017

A.No. 18 of 2017 & IA No. 930 of 2017 & 931 of 2017

A.No. 26 of 2017 & IA No. 908 of 2017 & A.No. 27 of 2017 & IA No. 907 of 2017

A.No. 37 of 2016

A.No. 50 of 2017

A.No. 60 of 2017 & IA No. 947 of 2017 & Batch

A.No. 81 of 2017

A.No. 192 of 2017 & IA No. 1033 of 2017

A.No. 195 of 2017 & IA No. 495 of 2017 & 656 of 2017

A.No. 198 of 2017 & IA No. 971 of 2017

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

A.No. 227 of 2017

A.No. 243 of 2017 & IA No. 608 of 2017 & 657 of 2017 & 708 of 2017

A.No. 250 of 2017 & IA No. 624 of 2017

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

A.No. 281 of 2016

A.No. 293 of 2017 & IA No. 758 of 2017

A.No. 296 of 2015 & IA No. 477 of 2015 & A.No. 21 of 2016

A.No. 308 of 2017

A.No. 318 of 2017 & IA No. 74 of 2017

A.No. 329 of 2016

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

DFR No. 3355 of 2017 & IA No. 843 of 2017

IA No. 573 of 2017 in DFR No. 2130 of 2017

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

IA No. 774 of 2017 in DFR No. 2517 of 2017

IA No. 983 of 2017 in DFR No. 3862 of 2017

A.No. 96 of 2017 & 159 of 2017

A.No. 20 of 2015

A.No. 21 of 2015

A.No. 95 of 2015

A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015 & IA No. 55 of 2017 & 538 of 2017

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

IA No. 1019 of 2017 in A.No. 376 of 2017 & IA No. 1043 of 2017

RP No. 04 of 2016 in A.No. 255 of 2013
24.11.2017

A.No. 13 of 2017 & A.No. 219 of 2017 & IA No. 769 of 2017

A.No. 176 of 2017

A.No. 204 of 2017

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

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

A.No. 358 of 2017

A.No. 361 of 2017

A.No. 367 of 2017

IA No. 245 of 2017 & 244 of 2017 in DFR No. 4191 of 2016

IA No. 573 of 2017 in DFR No. 2130 of 2017

A.No. 258 of 2017 & IA No. 631 of 2017 & 632 of 2017

A.No. 15 of 2016

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

A.No. 43 of 2016

A.No. 59 of 2017 & IA No. 331 of 2017 & 937 of 2017 & 938 of 2017

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

A.No. 144 of 2015

A.No. 153 of 2016 & 79 of 2016

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

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

A.No. 273 of 2015 & IA No. 441 of 2015
23.11.2017

A.No. 158 of 2015

A.No. 258 of 2015

A.No. 284 of 2015 & IA No. 68 of 2016 A.No. 288 of 2015 & IA No. 69 of 2016
22.11.2017

IA No. 442 of 2017 in DFR No. 1593 of 2017

IA No. 870 of 2017 in A.No. 333 of 2017

A.No. 64 of 2017

A.No. 175 of 2016 & IA No. 873 of 2017

A.No. 192 of 2017

A.No. 213 of 2017

A.No. 253 of 2017 & IA No. 351 of 2017 & 961 of 2017

A.No. 280 of 2017 & IA No. 962 of 2017

A.No. 289 of 2017 & IA No. 960 of 2017

IA No. 755 of 2017 in DFR No. 2855 of 2017

A.No. 66 of 2016 & Batch

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

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

A.No. 283 of 2014 & Batch

A.No. 298 of 2014 & Batch

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

IA No. 1021 of 2017 in A. No. 111 of 2017 & IA No. 943 of 2017 & 1021 of 2017

IA No. 1022 of 2017 in A.No. 193 of 2017 & IA No. 952 of 2017 & 488 of 2017

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

A.No. 86 of 2014 & IA No. 156 of 2014 & A.No. 233 of 2013 & IA No. 318 of 2013 & A.No. 102 of 2014

A.No. 263 of 2015

A.No. 357 of 2017 & IA No. 969 of 2017 & 970 of 2017

IA No. 1016 of 2017 in DFR No. 3393 of 2017

IA No. 1019 of 2017 in DFR No. 3957 of 2017

IA No. 1020 of 2017 in DFR No. 3883 of 2017
21.11.2017

A.No. 68 of 2017 & IA No. 988 of 2017 & Batch

A.No. 146 of 2017 & IA No. 868 of 2017

A.No. 191 of 2017

A.No. 192 of 2017

A.No. 235 of 2017

A.No. 240 of 2016

A.No. 254 of 2017 & IA No. 643 of 2017 & 939 of 2017

A.No. 360 of 2017

A.No. 05 of 2017

A.No. 85 of 2016

A.No. 94 of 2016

A.No. 127 of 2016

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

A.No. 327 of 2016

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

DFR No. 3355 of 2017 & IA No. 843 of 2017

IA No. 983 of 2017 in DFR No. 3862 of 2017

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

A.No. 254 of 2015

A.No 185 of 2015

A.No 336 of 2017 & IA No. 895 of 2017

A.No. 356 of 2017 & IA No. 967 of 2017

A.No. 359 of 2017 & IA No. 897 of 2017

A.No. 363 of 2017 & IA No. 976 of 2017 & 975 of 2017

RP No. 08 of 2016 in OP No. 01 of 2015
20.11.2017

A.No. 41 of 2017

A.No. 182 of 2017

A.No. 234 of 2017

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

A.No. 283 of 2017

A.No. 286 of 2017

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

IA No. 665 of 2017 & 666 of 2017 in DFR No. 2361 of 2017

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

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

A.No. 72 of 2016 & A.No. 100 of 2016 & IA No. 243 of 2016

A.No. 80 of 2016

A.No. 108 of 2017 & A.No. 142 of 2017 & IA No. 272 of 2017

A.No. 118 of 2016 & A.No. 151 of 2016

A.No. 137 of 2016

A.No. 175 of 2015 & IA No. 647 of 2017

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

DFR No. 3355 of 2017 & IA No. 843 of 2017

IA No. 983 of 2017 in DFR No. 3862 of 2017 & IA No. 973 of 2017

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

A.No. 354 of 2017

A.No. 355 of 2017

IA No. 903 of 2017 in DFR No. 3244 of 2017

IA No. 916 of 2017 in DFR No. 2835 of 2017

A.No. 23 of 2015 & A No. 24 of 2015 & Batch

A.No. 101 of 2015

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

A.No. 265 of 2015
17.11.2017

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

A.No 57 of 2014
16.11.2017

A.No. 50 of 2017

A.No. 99 of 2017

A.No. 216 of 2017 & 217 of 2017 & 218 of 2017 & IA No. 767 of 2017

A.No. 230 of 2016

A.No. 293 of 2017 & IA No. 758 of 2017

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

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

A.No. 344 of 2017

A.No. 360 of 2017

IA No. 245 of 2017 & 244 of 2017 in DFR No. 4191 of 2016

IA No. 683 of 2017 in DFR No. 2419 of 2017

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

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

A.No. 50 of 2017

A.No. 101 of 2016

A.No. 169 of 2016

A.No. 222 of 2014

A.No. 323 of 2016

A.No. 62 of 2016 & IA No. 155 of 2016 & A.No. 293 of 2015 & IA No. 476 of 2015 & Batch

A.No. 173 of 2015

A.No. 198 of 2015 & A.No. 06 of 2016

A.No. 366 of 2017 & IA No. 933 of 2017 & 932 of 2017

DFR No. 3862 of 2017
15.11.2017

A.No. 207 of 2017 & IA No. 791 of 2017

A.No. 248 of 2017 & 249 of 2017

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

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

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

IA No. 442 of 2017 in DFR No. 1593 of 2017 & IA No. 725 of 2017

IA No. 745 of 2017 in DFR No. 1970 of 2017

A.No. 59 of 2017 & IA No. 165 of 2017 & 331 of 2017 & 937 of 2017 & 938 of 2017

A.No. 70 of 2014

A.No. 140 of 2016

A.No. 157 of 2016

A.No. 238 of 2016 & 246 of 2016 & 247 of 2016 & 248 of 2016

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

A.No. 353 of 2017 & IA No. 881 of 2017 & 880 of 2017 & 882 of 2017 & 883 of 2017

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

IA No. 981 of 2017 in DFR No. 3874 of 2017

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

A.No. 76 of 2015

IA No. 953 of 2017 in DFR No. 3476 of 2017

IA No. 968 of 2017 in DFR No. 3864 of 2017

A.No. 228 of 2014 & A.No. 290 of 2014 & IA No. 455 of 2014
14.11.2017

A.No. 79 of 2017

A.No. 328 of 2017 & IA No. 841 of 2017

A.No. 329 of 2017 & IA No. 842 of 2017

A.No. 340 of 2017 & IA No. 694 of 2017 & 693 of 2017

IA No. 582 of 2017 & 581 of 2017 in DFR No. 1975 of 2017

IA No. 966 of 2017 in A.No. 95 of 2017

A.No. 03 of 2017 & IA No. 03 of 2017 & 963 of 2017

A.No. 50 of 2017

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

A.No. 75 of 2017

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

A.No. 148 of 2017 & IA No. 379 of 2017 & 764 of 2017

A.No. 165 of 2017 & IA No. 282 of 2017 & A.No. 166 of 2017 & IA No. 280 of 2017

A.No. 203 of 2016

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

A.No. 210 of 2017

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

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

A.No. 08 of 2016

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

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

A.No. 348 of 2017

IA No. 968 of 2017 in DFR No. 3864 of 2017

IA No. 973 of 2017 in DFR No. 3862 of 2017

A.No. 11 of 2015 & IA No. 07 of 2016 & 388 of 2016

A.No. 12 of 2015 & 13 of 2015 & 14 of 2015
13.11.2017

A.No. 53 of 2017 & IA No. 955 of 2017

A.No. 175 of 2017 & IA No. 789 of 2017

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

A.No. 284 of 2017 & IA No. 738 of 2017

A.No. 287 of 2017 & IA No. 946 of 2017

A.No. 350 of 2017 & IA No. 722 of 2017

A.No. 351 of 2017 & IA No. 727 of 2017

A.No. 352 of 2017 & IA No. 724 of 2017

IA No. 739 of 2017 in DFR No. 2428 of 2017

IA No. 800 of 2017 in DFR No. 3103 of 2017

A.No. 50 of 2017

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

A.No. 131 of 2015 & IA No. 311 of 2017 & A.No. 114 of 2015 & IA No. 190 of 2015

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

A.No. 168 of 2017 & IA No. 263 of 2017

A.No. 169 of 2017 & IA No. 254 of 2017

A.No. 170 of 2017 & IA No. 257 of 2017

IA No. 501 of 2017 in A.No. 197 of 2017 & IA No. 578 of 2017 in A.N. 233 of 2017

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

A.No. 193 of 2015

A.No. 256 of 2015

A.No. 283 of 2015

A.No. 313 of 2017 & IA No. 779 of 2017

A.No. 314 of 2017 & IA No. 781 of 2017

A.No. 315 of 2017 & IA No. 783 of 2017

A.No. 349 of 2017 & IA No. 945 of 2017 & 944 of 2017

IA No. 932 of 2017 in DFR No. 3433 of 2017 & IA No. 965 of 2017
10.11.2017

A.No. 39 of 2017 & IA No. 93 of 2017 & 94 of 2017 & 95 of 2017 & 187 of 2017

A.No. 51 of 2017 & IA No. 143 of 2017

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

A.No. 160 of 2017 & IA No. 279 of 2017 & 614 of 2017

A.No. 305 of 2016

A.No. 175 of 2014 7 180 of 2014 & IA No. 292 of 2014

A.No. 217 of 2014 & IA No. 336 of 2014
09.11.2017

IA No. 685 of 2017 in DFR No. 2418 of 2017

IA No. 730 of 2017 in DFR No. 2458 of 2017

IA No. 732 of 2017 in DFR No. 2497 of 2017

IA No. 733 of 2017 in DFR No. 2508 of 2017

A.No. 43 of 2016

A.No. 171 of 2016

A.No. 200 of 2015 & 201 of 2015

A.No. 201 of 2014 & IA No. 316 of 2017 & 392 of 2017 & 394 of 2017 & IA No. 287 of 2015

A.No. 224 of 2016

A.No. 267 of 2015 & 213 of 2015 & A.No. 206 of 2017

A.No. 278 of 2017 & IA No. 731 of 2017

A.No. 296 of 2015 & IA No. 477 of 2015 & A.No. 21 of 2016 & IA No. 244 of 2016

A.No. 313 of 2017 & IA No. 779 of 2017

A.No. 314 of 2017 & IA No. 781 of 2017

A.No. 315 of 2017 & IA No. 783 of 2017

A.No. 323 of 2017 & IA No. 828 of 2017

IA No. 495 of 2017 in A.No. 195 of 2017 & IA No. 656 of 2017

IA No. 608 of 2017 in A.No. 243 of 2017 & IA No. 567 of 2017 & 708 of 2017

IA No. 624 of 2017 in A.No. 250 of 2017

A.No. 52 of 2016

A.No. 153 of 2015

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

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

IA No. 181 of 2016 in A.No. 268 of 2015 & IA No. 433 of 2015 & 295 of 2017

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

IA No. 419 of 2015 in DFR No. 925 of 2015
08.11.2017

A.No. 68 of 2017 & Batch

A.No. 89 of 2017 & IA No. 231 of 2017 & 592 of 2017 & 948 of 2017 & 949 of 2017

A.No. 209 of 2016

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

A.No. 278 of 2017 & IA No. 731 of 2017

A.No. 331 of 2017 & IA No. 857 of 2017 & 950 of 2017

A.No. 335 of 2017 & IA No. 737 of 2017 & 736 of 2017

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

A.No. 339 of 2017

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

IA No. 523 of 2017 in DFR No. 1797 of 2017 & IA No. 527 of 2017 in DFR No. 1796 of 2017

IA No. 665 of 2017 & 666 of 2017 & 936 of 2017 in DFR No. 2361 of 2017

IA No. 683 of 2017 in DFR No. 2419 of 2017

IA No. 878 of 2017 & 879 of 2017 in DFR No. 3388 of 2017

A.No. 19 of 2017 & IA No. 325 of 2017 & A.No. 20 of 2017

A.No. 34 of 2017 & IA No. 403 of 2017 & 487 of 2017

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

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

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

A.No. 57 of 2014

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

A.No. 336 of 2017 & IA No. 895 of 2017

IA No. 412 of 2016 in A.No. 193 of 2016 & IA No. 413 of 2016 & 414 of 2016 & IA No. 11 of 2017

IA No. 896 of 2017 in DFR No. 3278 of 2017

IA No. 932 of 2017 in DFR No. 3433 of 2017
07.11.2017

A.No. 42 of 2017 & IA No. 915 of 2017

A.No. 134 of 2016 & IA No. 304 of 2016 & Batch

A.No. 150 of 2016

A.No. 152 of 2015

A.No. 201 of 2017 & IA No. 875 of 2017 & 514 of 2017 & 861 of 2017

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

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

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

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

DFR No. 3355 of 2017 & IA No. 843 of 2017

IA No. 685 of 2017 in DFR No. 2418 of 2017

IA No. 721 of 2017 in DFR No. 2697 of 2017

IA No. 723 of 2017 in DFR No. 2696 of 2017

IA No. 726 of 2017 in DFR No. 2698 of 2017

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

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

IA No. 903 of 2017 in DFR No. 3244 of 2017

IA No. 917 of 2017 & 916 of 2017 in DFR No. 2835 of 2017
06.11.2017

A.No. 59 of 2017 & IA No. 165 of 2017 & 331 of 2017

A.No. 86 of 2017

A.No. 109 of 2016

A.No. 223 of 2015 & 225 of 2015 & 237 of 2015 & IA No. 165 of 2016

A.No. 281 of 2017

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

A.No. 328 of 2017 & IA No. 841 of 2017

A.No. 329 of 2017 & IA No. 842 of 2017

A.No. 288 of 2016 & 84 of 2017 & IA No. 97 of 766 of 2017 & A.No. 85 of 2017 & IA No. 770 of 2017

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

IA No. 574 of 2017 in DFR No. 2070 of 2017

IA No. 859 of 2017 & 860 of 2017 in DFR No. 2991 of 2017

IA No. 523 of 2017 in DFR No. 1797 of 2017

IA No. 527 of 2017 in DFR No. 1796 of 2017

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

A.No. 38 of 2016

A.No. 153 of 2016 & 79 of 2016

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

EP No. 02 of 2017 in A.No. 338 of 2016

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

A.No. 56 of 2016

A.No. 140 of 2014

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

A.No. 296 of 2015 & IA No. 477 of 2015 & 478 of 2015 & Batch

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

IA No. 900 of 2017 in DFR No. 3239 of 2017
03.11.2017

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

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

A.No. 128 of 2016

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

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

A.No. 199 of 2016

A.No. 218 of 2016

A.No. 234 of 2016

A.No. 235 of 2016

A.No. 253 of 2016

A.No. 254 of 2016

IA No. 921 of 2017 in A.No. 298 of 2013

EP No. 03 of 2017 & IA No. 874 of 2017 in A.No. 301 of 2013

EP No. 04 of 2017 & IA No. 886 of 2017 in IA.No. 421 of 2013 in DFR No. 1975 of 2013

IA No. 876 of 2017 in DFR No. 3045 of 2017
02.11.2017

A.No. 02 of 2015 & IA No. 308 of 2017 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 90 of 2017

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

A.No. 157 of 2017

A.No. 180 of 2017

A.No. 205 of 2017

A.No. 221 of 2016 & 222 of 2016

A.No. 229 of 2017

A.No. 289 of 2014

A.No. 317 of 2017 & IA No. 298 of 2017 & 297 of 2017

A.No. 323 of 2017 & IA No. 828 of 2017 & 827 of 2017

A.No. 324 of 2017

A.No. 334 of 2017

IA No. 323 of 2017 in DFR No. 758 of 2017

IA No. 442 of 2017 in DFR No. 1593 of 2017 & IA No. 725 of 2017

IA No. 658 of 2017 in DFR No. 2460 of 2017

IA No. 739 of 2017 in DFR No. 2428 of 2017

A.No. 121 of 2015

A.No. 158 of 2016

A.No. 252 of 2016

A.No. 309 of 2016 & IA No. 638 of 2016 & A.No. 310 of 2016 & IA No. 639 of 2016

IA No. 665 of 2017 & 666 of 2017 & 667 of 2017 in DFR No. 2361 of 2017 & IA No. 912 of 2014 & 913 of 2014 & 914 of 2014

A.No 46 of 2016

A.No. 106 of 2015

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

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

IA No. 905 of 2017 in DFR No. 3433 of 2017
01.11.2017

IA No. 685 of 2017 in DFR No. 2418 of 2017

IA No. 771 of 2017 & DFR No. 596 of 2017

IA No. 772 of 2017 & DFR No. 597 of 2017

IA No. 800 of 2017 in DFR No. 3103 of 2017

A.No. 319 of 2017

A.No. 320 of 2017

A.No. 321 of 2017

A.No. 343 of 2017 & IA No. 285 of 2017

A.No. 344 of 2017

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

A.No. 206 of 2017

A.No. 322 of 2016 & IA No. 671 of 2016 & 672 of 2016 & A.No. 333 of 2016 & IA No. 711 of 2016

13. A.No. 02 of 2017 & IA No. 911 of 2017

A.No. 53 of 2017

A.No. 271 of 2017

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

A.No. 222 of 2015

A.No. 49 of 2016

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

A.No. 78 of 2016

A.No. 135 of 2016

A.No. 70 of 2017

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

A.No. 85 of 2015
31.10.2017

IA No. 320 of 2015 in A.No. 177 of 2012

A.No. 37 of 2017

A.No. 40 of 2017

A.No. 71 of 2016

A.No. 95 of 2017 & A.No. 105 of 2017

A.No. 96 of 2015

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

A.No. 220 of 2015

A.No. 223 of 2016 & IA No. 482 of 2016 & A.No. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015

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

A.No. 38 of 2017 & IA No. 84 of 2017 & A.No. 98 of 2017 & IA No. 178 of 2017

A.No. 48 of 2017 & IA No. 49 of 2017

A.No. 62 of 2017 & IA No. 725 of 2016

A.No. 63 of 2017 & IA No. 168 of 2017

A.No. 90 of 2017

A.No. 158 of 2017 & A.No. 316 of 2017 & IA No. 534 of 2017

A.No. 164 of 2015 & A.No. 165 of 2015

A.No. 173 of 2017 & IA No. 918 of 2017

A.No. 197 of 2015

A.No. 230 of 2014 & Batch

A.No. 261 of 2017 & IA No. 553 of 2017 & 760 of 2017

A.No. 263 of 2017 & IA No. 761 of 2017

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

A.No. 313 of 2017 & IA No. 779 of 2017

A.No. 314 of 2017 & IA No. 781 of 2017

A.No. 315 of 2017 & IA No. 783 of 2017

A.No. 317 of 2016 & IA No. 657 of 2016

A.No. 318 of 2016 & IA No. 659 of 2016

A.No. 320 of 2016 & IA No. 670 of 2016

A.No. 322 of 2017 & IA No. 469 of 2017

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

A.No. 335 of 2016 & IA No. 714 of 2016

A.No. 336 of 2016 & IA No. 716 of 2016

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

A.No. 30 of 2015

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

A.No. 275 of 2015 & IA No. 443 of 2015 & 219 of 2016 & 220 of 2016
30.10.2017

A.No. 06 of 2017

A.No. 74 of 2017

A.No. 113 of 2016 & 114 of 2016

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

A.No. 238 of 2015 & & 269 of 2015 & IA No. 434 of 2015 & A.no. 12 of 2012

A.No. 257 of 2015

A.No. 286 of 2015

A.No. 304 of 2016

A.No. 12 of 2017 & IA No. 909 of 2017

A.No. 19 of 2016

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

A.No. 87 of 2017

A.No. 93 of 2017

A.No. 144 of 2015

A.No. 153 of 2017 & IA No. 619 of 2017

A.No. 172 of 2017 & IA No. 872 of 2017 & 906 of 2017

A.No. 174 of 2017 & IA No. 414 of 2017 & 833 of 2017

A.No. 175 of 2015 & IA No. 647 of 2017

A.No. 198 of 2017

A.No. 204 of 2015

A.No. 212 of 2017

A.No. 214 of 2016 & IA No. 824 of 2017

A.No. 231 of 2017

A.No. 232 of 2017 & IA No. 572 of 2017 & 621 of 2017

A.No. 238 of 2017

A.No. 257 of 2017

A.No. 278 of 2017 & IA No. 731of 2017 & 889 of 2017

A.No. 328 of 2016

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

IA No. 573 of 2017 in DFR No. 2130 of 2017

IA No. 684 of 2017 in DFR No. 2396 of 2017

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

A.No. 92 of 2014

A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015 & IA No. 55 of 2017 & 538 of 2017

A.No. 160 of 2016

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

IA No. 905 of 2017 in DFR No. 3433 of 2017
27.10.2017

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

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

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

A.No. 160 of 2017 & IA No. 279 of 2017 & 614 of 2017

A.No. 266 of 2017

A.No. 267 of 2017

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

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

A.No. 135 of 2015 & IA No. 215 of 2015
26.10.2017

IA No. 753 of 2017 in A.no. 291 of 2017 & IA No. 754 of 2017in A.No. 292 of 2017

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

A.No. 13 of 2017 & A.No. 219 of 2017 & IA No. 769 of 2017

A.No. 59 of 2017 & IA No. 165 of 2017 & 331 of 2017

A.No. 65 of 2017 & IA No. 894 of 2017

A.No. 91 of 2017

A.No. 131 of 2015 & IA No. 335 of 2016 & 311 of 2017 & A.No. 114 of 2015 & IA No. 190 of 2015

A.No. 210 of 2017

A.No. 230 of 2017

A.No. 329 of 2016

DFR No. 3355 of 2017 & IA No. 843 of 2017

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

IA No. 637 of 2017 in DFR No. 1213 of 2017

IA No. 687 of 2017 in DFR No. 2385 of 2017

IA No. 689 of 2017 & 690 of 2017 in DFR No. 2384 of 2017

IA No. 695 of 2017 in DFR No. 2625 of 2017

IA No. 792 of 2017 in DFR No. 2863 of 2017

IA No. 795 of 2017 in DFR No. 2994 of 2017

IA No. 797 of 2017 in DFR No. 2985 of 2017

IA No. 799 of 2017 in DFR No. 2766 of 2017

IA No. 818 of 2017 in DFR No. 3036 of 2017

IA No. 875 of 2017 In A.No. 201 of 2017 & IA No. 514 of 2017 & 861 of 2017 & 875 of 2017

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

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

A.No. 217 of 2016

A.No. 225 of 2016

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

A.No. 264 of 2014

A.No. 321 of 2016

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

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

IA No 877 of 2017 in DFR No. 3388 of 2017

RP No. 06 of 2016 in A.No. 184 of 2013

RP No. 10 of 2016 in A.No. 185 of 2013
25.10.2017

A.No. 17 of 2017 & IA No. 836 of 2017

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

A.No. 52 of 2017 & IA No. 145 of 2017 & & A.No. 102 of 2017 & IA No. 149 of 2017

A.No. 56 of 2017 & IA No. 155 of 2017 & 444 of 2017 & 887 of 2017

A.No. 109 of 2016

A.No. 127 of 2017 & IA No. 831 of 2017

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

A.No. 202 of 2017 & 203 of 2017

A.No. 227 of 2016 & IA No. 802 of 2017

A.No. 283 of 2014 & Batch

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

A.No. 295 of 2017 & IA No. 805 of 2017

A.No. 296 of 2017 & IA No. 809 of 2017

A.No. 297 of 2017 & IA No. 814 of 2017

A.No. 298 of 2017 & IA No. 815 of 2017

A.No. 299 of 2017 & IA No. 808 of 2017

A.No. 300 of 2017 & IA No. 810 of 2017

A.No. 301 of 2017 & IA No. 807 of 2017

A.No. 302 of 2017 & IA No. 811 of 2017

A.No. 303 of 2017 & IA No. 806 of 2017

A.No. 304 of 2017 & IA No. 812 of 2017

A.No. 305 of 2017 & IA No. 804 of 2017

A.No. 306 of 2017 & IA No. 813 of 2017

A.No. 319 of 2016 & IA No. 665 of 2016 & 536 of 2017 & 743 of 2017

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

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

IA No. 611 of 2017 in DFR No. 2288 of 2017

IA No. 683 of 2017 in DFR No. 2419 of 2017

IA No. 702 of 2017 & 701 of 2017 in DFR No. 1483 of 2017

IA No. 705 of 2017 & 704 of 2017 in DFR No. 1482 of 2017

A.No. 139 of 2016

A.No. 176 of 2016

A.No. 177 of 2016

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

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

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

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

IA No. 403 of 2016 in A.No. 245 of 2015 & IA No. 398 of 2015
24.10.2017

A.No. 333 of 2017 & IA No. 870 of 2017 & 869 of 2017

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

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

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

A.No. 88 of 2017 & IA No. 664 of 2017

A.No. 99 of 2017

A.No. 111 of 2017 & IA No. 825 of 2017

A.No. 116 of 2017 & IA No. 742 of 2017 & 751 of 2017

A.No. 125 of 2017

A.No. 137 of 2017 & IA No. 692 of 2017

A.No. 143 of 2017

A.No. 178 of 2015

A.No. 179 of 2017

A.No. 181 of 2017 & IA No. 871 of 2017

A.No. 183 of 2017

A.No. 189 of 2017

A.No. 193 of 2017 & IA No. 489 of 2017 & 488 of 2017

A.No. 194 of 2017 & IA No. 490 of 2017

A.No. 255 of 2017

A.No. 256 of 2017

A.No. 290 of 2017 & IA No. 519 of 2017 & 518 of 2017

A.No. 309 of 2017

A.No. 310 of 2017 & IA No. 773 of 2017

A.No. 326 of 2017

EP No. 09 of 2016 & IA No. 615 of 2016 in A.No. 171 of 2012 & RP No. 16 of 2015 in A.No. 177 of 2012 & IA No. 320 of 2015 & Batch

IA No. 245 of 2017 & 244 of 2017 in DFR No. 4191 of 2016

IA No. 735 of 2017 in DFR No. 2780 of 2017

IA No. 776 of 2017 in DFR No. 2593 of 2017

IA.No. 875 of 2017 in A.No. 201 of 2017 & IA No. 514 of 2017 & 861 of 2017 & 865 of 2017

OP No. 03 of 2017

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

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

A.No. 20 of 2015 & 21 of 2015

A.No. 90 of 2016

A.No. 95 of 2016 & IA No. 357 of 2017

A.No. 229 of 2016

A.No. 138 of 2015

A.No. 153 of 2014

A.No. 266 of 2015 & IA No. 428 of 2015 & 429 of 2015
23.10.2017

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

A.No. 108 of 2016 & IA No. 752 of 2017 & A.No. 213 of 2016

A.No. 114 of 2017

A.No. 124 of 2017

A.No. 137 of 2016

A.No. 154 of 2017

A.No. 155 of 2017

A.No. 171 of 2017

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

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

A.No. 219 of 2016 & 220 of 2016 & 207 of 2016 & 208 of 2016

A.No. 244 of 2016 & A.No. 245 of 2016

A.No. 246 of 2017 & A.No. 247 of 2017

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

A.No. 254 of 2017 & IA No. 643 of 2017

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

A.No. 260 of 2017 & IA No. 613 of 2017

A.No. 264 of 2017 & IA No. 605 of 2017

A.No. 265 of 2017 & IA No. 249 of 2017

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

A.No. 279 of 2017 & IA No. 728 of 2017

A.No. 295 of 2016

A.No. 313 of 2017 & IA No. 779 of 2017

A.No. 314 of 2017 & IA No. 781 of 2017

A.No. 315 of 2017 & IA No. 783 of 2017

IA No. 495 of 2017 in A.No. 195 of 2017 & IA No. 656 of 2017

IA No. 608 of 2017 in A.No. 243 of 2017 & IA No. 657 of 2017 & 708 of 2017

IA No. 624 of 2017 in A.No. 250 of 2017

IA No. 665 of 2017 & 666 of 2017 & 667 of 2017 in DFR No. 2361 of 2017

RP No. 07 of 2017 in A.No. 250 of 2015

RP No. 08 of 2017 in A.No. 242 of 2016

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

A.No. 113 of 2017

A.No. 177 of 2017

A.No. 333 of 2017 & IA No. 870 of 2017 & 869 of 2017

A.No. 17 of 2014 & IA No. 23 of 2014 & A.No. 18 of 2014 & IA No. 24 of 2014 & Batch
17.10.2017

A.No. 01 of 2017 & IA No. 01 of 2017

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

A.No. 31 of 2017

A.No. 32 of 2017

A.No. 101 of 2017 & IA No. 837 of 2017

A.No. 147 of 2017

A.No. 170 of 2016

A.No. 173 of 2017

A.No. 201 of 2017 & IA No. 514 of 2017 & 861 of 2017

A.No. 234 of 2015

A.No. 312 of 2017

IA No. 582 of 2017 & 581 of 2017 in DFR No. 1975 of 2017

IA No. 637 of 2017 in DFR No. 1213 of 2017

IA No. 658 of 2017 in DFR No. 2460 of 2017

IA No. 659 of 2017 in DFR No. 2432 of 2017

IA No. 774 of 2017 in DFR No. 2517 of 2017

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

IA No. 447 of 2015 & 448 of 2015 & 449 of 2015 in DFR No. 1540 of 2015
16.10.2017

A.No. 36 of 2017

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

A.No. 306 of 2016

IA No. 839 of 2017 in A.No. 330 of 2017 & IA No. 840 of 2017

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

IA No. 470 of 2017 & 471 of 2017 & 768 of 2017

IA No. 851 of 2017 & 850 of 2017 in DFR No. 4003 of 2016

IA No. 855 of 2017 & 853 of 2017 in DFR No. 4092 of 2016

IA No. 755 of 2017 in DFR No. 2855 of 2017

A.No. 328 of 2017 & IA No. 841 of 2017

A.No. 329 of 2017 & IA No. 842 of 2017

A.No. 331 of 2017 & IA No. 857 of 2017 & 856 of 2017

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

A.No. 50 of 2017

A.No. 146 of 2017

A.No. 240 of 2017

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

A.No. 175 of 2016

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

A.No. 18 of 2017

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

A.No. 80 of 2017

A.No. 187 of 2017 & IA No. 803 of 2017

A.No. 241 of 2017

A.No. 244 of 2017

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

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

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

DFR No. 3355 of 2017 & IA No. 843 of 2017 & 844 of 2017

DFR No. 3477 of 2017

IA No. 509 of 2017 in DFR No. 1935 of 2017

IA No. 598 of 2017 in DFR No. 2085 of 2017

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

A.No. 58 of 2014

A.No. 95 of 2015

A.No. 107 of 2015 & A.No. 117 of 2015

A.No. 155 of 2014

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

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

A.No. 327 of 2017
13.10.2017

A.No. 45 of 2017 & IA No. 124 of 2017

A.No. 51 of 2017 & IA No. 143 of 2017

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

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

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

A.No. 290 of 2016 & IA No. 709 of 2017

A.No. 305 of 2016

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

A.No. 298 of 2015

RP No. 04 of 2016 & IA No. 147 of 2016 in A No. 255 of 2013
12.10.2017

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

A.No. 19 of 2014

A.No. 61 of 2017

A.No. 63 of 2016 & IA No. 218 of 2017

A.No. 64 of 2017 & IA No. 174 of 2017

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

A.No. 100 of 2017

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

A.No. 109 of 2017

A.No. 115 of 2017 & IA No. 210 of 2017 & 762 of 2017

A.No. 149 of 2017 & IA No. 380 of 2017 & 794 of 2017 & 823 of 2017

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

A.No. 213 of 2017

A.No. 222 of 2014 & A.No. 223 of 2014

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

A.No. 239 of 2017 & IA No. 602 of 2017

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

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

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

A.No. 291 of 2016 & 92 of 2017

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

A.No. 313 of 2017 & IA No. 779 of 2017 & 778 of 2017

A.No. 314 of 2017 & IA No. 781 of 2017 & 780 of 2017

A.No. 315 of 2017 & IA No. 783 of 2017 & 782 of 2017

A.No. 325 of 2017 & IA No. 646 of 2017

A.No. 341 of 2016 & IA No. 24 of 2017 & 742 of 2016

IA No. 523 of 2017 in DFR No. 1797 of 2017

IA No. 527 of 2017 in DFR No. 1796 of 2017

IA No. 835 of 2017 in DFR No. 3355 of 2017

RP No. 07 of 2017 in A.No. 250 of 2015

RP No. 08 of 2017 in A.No. 242 of 2016

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

A.No. 337 of 2016 & IA No. 730 of 2016 & IA No. 58 of 2017 & A.No. 342 of 2016 & Batch

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

EP No. 02 of 2016 in A.No. 188 of 2014 & EP No. 03 of 2016 in A.No. 190 of 2014 & Batch
11.10.2017

A.No. 26 of 2017 & 27 of 2017

A.No. 42 of 2017

A.No. 55 of 2017

A.No. 82 of 2017

A.No. 83 of 2017 & IA No. 704 of 2016 & 705 of 2016

A.No. 112 of 2017 & IA No. 312 of 2017 & 832 of 2017 & 834 of 2017

A.No. 117 of 2017 & 118 of 2017 & 120 of 2017 & 121 of 2017

A.No. 132 of 2017

A.No. 138 of 2017 & IA No. 126 of 2017

A.No. 185 of 2017

A.No. 200 of 2017 & IA No. 394 of 2017

A.No. 208 of 2017 & IA No. 352 of 2017 & 354 of 2017

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

A.No. 214 of 2017 & IA No. 356 of 2017

A.No. 220 of 2017

A.No. 223 of 2017

A.No. 226 of 2016

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

A.No. 294 of 2016

A.No. 318 of 2017 & IA No. 74 of 2017

IA No. 136 of 2017 & 137 of 2017 in DFR No. 255 of 2017

IA No. 606 of 2017 in DFR No. 2203 of 2017

IA No. 696 of 2017 & 698 of 2017 in DFR No. 2606 of 2017

IA No. 753 of 2017 & A.No. 291 of 2017

IA No. 754 of 2017 & A.No. 292 of 2017

IA No. 821 of 2017 in A.No. 131 of 2015 & IA No. 311 of 2017 & 335 of 2016 & 822 of 2017

A.No. 20 of 2016 & IA No. 50 of 2016 & A.No. 26 of 2016 & IA No. 72 of 2016 & Batch

A.No. 22 of 2017 & IA No. 694 of 2016

A.No. 77 of 2015

A.No. 111 of 2016

A.No. 182 of 2016

A.No. 201 of 2017 & IA No. 514 of 2017

A.No. 284 of 2016 & A.No. 65 of 2016 & IA No. 166 of 2016

A.No. 108 of 2017 142 of 2017 & IA No. 272 of 2017 & A.No. 184 of 2017 & IA No. 404 of 2017 & 648 of 2017 & 816 of 2017

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

A No. 224 of 2017

A No. 225 of 2017

IA No. 131 of 2017 & 132 of 2017 & 829 of 2017 in DFR No. 254 of 2017

A.No. 07 of 2016

A.No. 169 of 2015

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

RP No. 15 of 2016 in A.No. 196 of 2015
10.10.2017

A.No. 04 of 2017 & A.No. 07 of 2017 & 08 of 2017 & 10 of 2017 & 11 of 2017 & 35 of 2017

A.No. 43 of 2016

A.No. 70 of 2014

A.No. 136 of 2016 & IA No. 626 of 2017 & 627 of 2017 & A. No. 77 of 2016 & IA No. 787 of 2017

A.No. 156 of 2017

A.No. 199 of 2017 & IA No. 503 of 2017

A.No. 207 of 2017 & IA No. 791 of 2017

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

A.No. 259 of 2017

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

A.No. 269 of 2017 & IA No. 436 of 2017

A.No. 270 of 2017 & IA No. 477 of 2017

A.No. 272 of 2017 & IA No. 481 of 2017

A.No. 273 of 2017 & IA No. 439 of 2017

A.No. 274 of 2017 & IA No. 434 of 2017

A.No. 275 of 2017 & IA No. 483 of 2017

A.No. 276 of 2017 & IA No. 479 of 2017

A.No. 277 of 2017 & IA No. 432 of 2017

A.No. 285 of 2017 & IA No. 577 of 2017

A.No. 287 of 2017

IA No. 731 of 2017 in A.No. 278 of 2017

IA No. 753 of 2017 & A.No. 291 of 2017

IA No. 754 of 2017 & A.No. 292 of 2017

OP No. 03 of 2017 & IA No. 765 of 2017

A.No. 23 of 2017 & IA No. 54 of 2017

A.No. 80 of 2016

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

A.No. 286 of 2016

A.No. 157 of 2016

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

A.No. 180 of 2015

A.No. 296 of 2015 & IA No. 477 of 2015 & 478 of 2015 & A.No. 21 of 2016 & IA No. 244 of 2016

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

RP No. 09 of 2016 in A.No. 316 of 2013
09.10.2017

A.No. 90 of 2017

A.No. 110 of 2017

A.No. 182 of 2015

A.No. 188 of 2017 & IA No. 446 of 2017 & 447 of 2017

A.No. 198 of 2016

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

A.No. 243 of 2016

A.No. 267 of 2016 & IA No. 562 of 2016 & A.No. 190 of 2017 & IA No. 788 of 2017

A.No. 285 of 2015 & 82 of 2015 & 136 of 2015 & 274 of 2015 & A.No. 58 of 2016

A.No. 286 of 2017

A.No. 293 of 2017 & IA No. 758 of 2017 & 757 of 2017

A.No. 294 of 2017 & IA No. 668 of 2017 & 669 of 2017

A.No. 295 of 2017

A.No. 296 of 2017

A.No. 297 of 2017

A.No. 298 of 2017

A.No. 299 of 2017

A.No. 300 of 2017

A.No. 301 of 2017

A.No. 302 of 2017

A.No. 303 of 2017

A.No. 304 of 2017

A.No. 305 of 2017

A.No. 306 of 2017

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

A.No. 309 of 2017

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

IA No. 371 of 2016 in A.No. 343 of 2016 & IA No. 752 of 2017

IA No. 644 of 2017 & 645 of 2017 in DFR No. 2207 of 2017

IA No. 702 of 2017 & 701 of 2017 in DFR No. 1483 of 2017

IA No. 705 of 2017 & 704 of 2017 in DFR No. 1482 of 2017

IA No. 747 of 2017 & 745 of 2017 in DFR No. 1970 of 2017

IA No. 784 of 2017 in DFR No. 3136 of 2017

IA No. 785 of 2017 in DFR No. 3137 of 2017

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

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

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

RP No. 22 of 2015 in A.No. 108 of 2014
27.09.2017

A.No. 19 of 2017 & IA No. 691 of 2016 & 325 of 2017 & A.No. 20 of 2017 & IA No. 678 of 2016

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

A.No. 118 of 2016 & A.No. 151 of 2016

A.No. 127 of 2016

A.No. 163 of 2017 & IA No. 399 of 2017 & 707 of 2017

A.No. 178 of 2015

A.No. 197 of 2017 & IA No. 501 of 2017 & A.No. 233 of 2017 & IA No. 578 of 2017

A.No. 198 of 2015 & 06 of 2016

A.No. 202 of 2016

A.No. 229 of 2017

A.No. 242 of 2017

A.No. 279 of 2017 & IA No. 728 of 2017 & 729 of 2017

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

A.No. 283 of 2017

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

A.No. 345 of 2016 & IA No. 761 of 2016 & A.No. 107 of 2016

IA No. 323 of 2017 in DFR No. 758 of 2017

IA No. 361 of 2017 in A.No. 135 of 2015 & IA No. 215 of 2015

IA No. 371 of 2017 in A.No. 343 of 2016 & IA No. 371 of 2017

IA No. 442 of 2017 in DFR No. 1593 of 2017 & IA No. 725 of 2017

IA No. 637 of 2017 in DFR No. 1213 of 2017

IA No. 644 of 2017 & 645 of 2017 in DFR No. 2207 of 2017

IA No. 739 of 2017 in DFR No. 2428 of 2017

IA No. 775 of 2017 in DFR No. 3204 of 2017

IA No. 786 of 2017 in DFR No. 1054 of 2017 & IA No. 344 of 2017

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

A.No. 119 of 2016 & IA No. 668 of 2016 & 674 of 2016 & A.No. 277 of 2016 & IA No. 527 of 2016

IA No. 696 of 2017 in DFR No. 2606 of 2017

A.No. 259 of 2015

EP No. 02 of 2016 in A.No. 188 of 2014 & EP No. 03 of 2016 in A.No. 190 of 2014 & Batch
26.09.2017

A.No. 02 of 2017

A.No. 15 of 2016

A.No. 25 of 2017

A.No. 60 of 2017 & A.No. 171 of 2015 & IA No. 281 of 2015 & A.No. 128 of 2015 & IA No. 203 of 2015 & 204 of 2015

A.No. 109 of 2016

A.No. 111 of 2017

A.No. 119 of 2016 & IA Nos. 668 of 2016 & 674 of 2016 & A.No.277 of 2016 & IA No. 527 of 2016

A.No. 193 of 2017 & IA No. 489 of 2017 & 488 of 2017

A.No. 196 of 2017 & IA No. 499 of 2017

A.No. 206 of 2017

A.No. 224 of 2017

A.No. 225 of 2017

A.No. 231 of 2017

A.No. 245 of 2017 & IA No. 617 of 2017

A.No. 264 of 2014

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

A.No. 308 of 2017 & IA No. 376 of 2017

A.No. 311 of 2017

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

IA No. 529 of 2017 in DFR No. 1856 of 2017

IA No. 530 of 2017 in DFR No. 1855 of 2017

IA No. 531 of 2017 in DFR No. 1854 of 2017

IA No. 545 of 2017 in DFR No. 1793 of 2017 & IA No. 546 of 2017

IA No. 574 of 2017 in DFR No. 2070 of 2017

IA No. 582 of 2017 & 581 of 2017 in DFR No. 1975 of 2017

IA No. 721 of 2017 in DFR No. 2697 of 2017

IA No. 723 of 2017 in DFR No. 2696 of 2017

IA No. 726 of 2017 in DFR No. 2698 of 2017

IA No. 730 of 2017 in DFR No. 2458 of 2017

IA No. 732 of 2017 in DFR No. 2497 of 2017

IA No. 733 of 2017 in DFR No. 2508 of 2017

IA No. 771 of 2017 in DFR No. 596 of 2017

IA No. 772 of 2017 in DFR No. 597 of 2017

A.No. 340 of 2016 & IA No. 738 of 2016 & 743 of 2016

A.No. 28 of 2016 & IA No. 80 of 2016 & Batch

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

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

A.No. 301 of 2015 & IA No. 484 of 2015 & 485 of 2015
25.09.2017

A.No. 80 of 2017

A.No. 96 of 2017 & 159 of 2017

A.No. 101 of 2017

A.No. 113 of 2017

A.No. 143 of 2017 & IA No. 640 of 2017 & 641 of 2017

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

A.No. 178 of 2017

A.No. 180 of 2017

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

A.No. 234 of 2017

A.No. 235 of 2017

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

A.No. 281 of 2017

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

A.No. 284 of 2017 & IA No. 738 of 2017

A.No. 291 of 2017 & IA No. 753 of 2017

A.No. 292 of 2017 & IA No. 754 of 2017

A.No. 295 of 2016

IA No. 284 of 2017 in DFR No. 363 of 2017

IA No. 525 of 2017 in DFR No. 1714 of 2017

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

IA No. 611 of 2017 in DFR No. 2288 of 2017

IA No. 687 of 2017 in DFR No. 2385 of 2017

IA No. 689 of 2017 & 690 of 2017 in DFR No. 2384 of 2017

IA No. 735 of 2017 in DFR No. 2780 of 2017

IA No. 771 of 2017 in DFR No. 596 of 2017

IA No. 772 of 2017 in DFR No. 597 of 2017

A.No. 31 of 2017

A.No. 32 of 2017

A.No. 72 of 2016 & 100 of 2016 & IA No. 243 of 2016

A.No. 85 of 2016

A.No. 165 of 2017 & IA No. 282 of 2017 & & A.No. 166 of 2017 & IA No. 280 of 2017

A.No. 219 of 2016 & 220 of 2016 & 207 of 2016 & 208 of 2016

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

A.No. 324 of 2016

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

A.No. 58 of 2014

A.No. 76 of 2015
22.09.2017

A.No. 39 of 2017 & IA No. 93 of 2017 & 94 of 2017 & 95 of 2017 & 187 of 2017

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

A.No. 218 of 2016

DFR No. 2117 of 2017 in A.No. 13 of 2016

A.No. 172 of 2016

IA No. 468 of 2017 in DFR No. 1874 of 2017

IA No. 533 of 2017 in DFR No. 1574 of 2017

A.No. 172 of 2016

A.No. 259 of 2015

EP No. 02 of 2016 in A.No. 188 of 2014 & Batch
21.09.2017

IA No. 316 of 2017 in DFR No. 1065 of 2017

IA No. 424 of 2017 in DFR No. 4120 of 2016

IA No. 426 of 2017 in DFR No. 4119 of 2016

A.No. 148 of 2017 & IA No. 379 of 2017 & 764 of 2017

A.No. 37 of 2016 & IA No. 93 of 2016 & IA No. 485 of 2017

A.No. 41 of 2017

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

A.No. 113 of 2017

A.No. 144 of 2015

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

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

A.No. 201 of 2017 & IA No. 514 of 2017

A.No. 204 of 2017

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

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

A.No. 232 of 2017 & IA No. 572 of 2017 & 621 of 2017

A.No. 240 of 2016 & IA No. 740 of 2017

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

A.No. 251 of 2017

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

A.No. 255 of 2016 & 256 of 2016 & 257 of 2016 & 258 of 2016

A.No. 270 of 2015

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

IA No. 442 of 2017 in DFR No. 1593 of 2017 & IA No. 725 of 2017

IA No. 468 of 2017 in DFR No. 1874 of 2017

IA No. 495 of 2017 in A.No. 195 of 2017 & IA No. 656 of 2017

IA No. 533 of 2017 in DFR No. 1574 of 2017

IA No. 608 of 2017 in A.No. 243 of 2017 & IA No. 657 of 2017 & 708 of 2017

IA No. 610 of 2017 in DFR No. 2292 of 2017

IA No. 624 of 2017 in A.No. 250 of 2017

IA No. 696 of 2017 in DFR No. 2606 of 2017

RP No. 18 of 2015 in IA No. 187 of 2015 in A.No. 21 of 2014 & IA No. 251 of 2015 & A.No. 204 of 2015 & IA No. 343 of 2015

A.No. 271 of 2017

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

A.No. 232 of 2014 & IA No. 369 of 2014
20.09.2017

IA No. 470 of 2017 & 471 of 2017 in DFR No. 1787 of 2017

IA No. 683 of 2017 in DFR No. 2419 of 2017

IA No. 695 of 2017 in DFR No. 2625 of 2017

A.No. 253 of 2017 & IA No. 351 of 2017 & 350 of 2017

A.No. 280 of 2017 & IA No. 348 of 2017

A.No. 289 of 2017

A.No. 191 of 2017 & IA No. 763 of 2017

A.No. 192 of 2017

A.No. 230 of 2017

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

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

A.No. 328 of 2016

A.No. 344 of 2016

A.No. 13 of 2017 & IA No. 696 of 2016 & 759 of 2017 & A.No. 219 of 2017

A.No. 68 of 2017 & IA No. 215 of 2017 & 713 of 2017 & A.No. 69 of 2017 & IA No. 216 of 2017 & A.No. 78 of 2017 & IA No. 222 of 2017

A.No. 175 of 2015 & IA No. 647 of 2017

A.No. 171 of 2016

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

A.No. 200 of 2015 & 201 of 2015

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

A.No. 286 of 2015

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

A.No. 66 of 2016 & 67 of 2016 & A.No. 74 of 2016 & IA No. 183 of 2016 & A.No. 75 of 2016 & IA No. 184 of 2016

A.No. 283 of 2016 & IA No. 581 of 2016 & A.no. 215 of 2016 & IA No. 465 of 2016

A.No. 05 of 2017 & IA No. 07 of 2017

DFR No. 3111 of 2017 & 3112 of 2017 & 3113 of 2017

RP No. 18 of 2015 in IA No. 187 of 2015 in A.No. 21 of 2014 & IA No. 251 of 2015 & A.No. 204 of 2015 & IA No. 343 of 2017

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

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

RP No. 10 of 2016 in A.No. 185 of 2013
19.09.2017

IA No. 19 of 2017 in A.No. 81 of 2017

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

A.No. 20 of 2015 & 21 of 2015

A.No. 79 of 2017 & IA No. 712 of 2017

A.No. 96 of 2015

A.No. 119 of 2017

A.No. 121 of 2015

A.No. 176 of 2017

A.No. 222 of 2015

A.No. 222 of 2017 & IA No. 449 of 2017

A.No. 226 of 2017 & IA No. 452 of 2017

A.No. 230 of 2014 & 231 of 2014 & 155 of 2015 & Batch

A.No. 230 of 2016

A.No. 238 of 2016 & 246 of 2016 & 247 of 2016 & 248 of 2016

A.No. 259 of 2016

A.No. 261 of 2017 & IA No. 552 of 2017 & 553 of 2017

A.No. 262 of 2017 & IA No. 389 of 2017 & 388 of 2017

A.No. 263 of 2017 & IA No. 557 of 2017

A.No. 287 of 2017

A.No. 315 of 2016

IA No. 548 of 2017 in DFR (RP) No. 1992 of 2017 in A.No. 250 of 2015

IA No. 549 of 2017 in DFR (RP) No. 1991 of 2017 in A.No. 242 of 2016

IA No. 684 of 2017 in DFR No. 2396 of 2017

IA No. 685 of 2017 in DFR No. 2418 of 2017

IA No. 749 of 2017 in A.No. 292 of 2017 & IA No. 754 of 2017

IA No. 750 of 2017 in A.No. 291 of 2017 & IA No. 753 of 2017

A.No. 267 of 2015 & IA No. 430 of 2015 & A.No. 213 of 2015 & IA No. 351 of 2015 & A.No. 206 of 2014

A.No. 340 of 2016 & IA No. 738 of 2016 & 743 of 2016

A.No. 250 of 2014 & IA No. 409 of 2014 & A.No. 284 of 2014 & IA No. 452 of 2014 & A.No. 297 of 2014 & IA No. 178 of 2015 & 42 of 2016
18.09.2017

A.No. 340 of 2016 & IA No. 738 of 2016 & 743 of 2016

DFR No. 3111 of 2017 & 3112 of 2017 & 3113 of 2017

A.No. 15 of 2017 & IA No. 35 of 2017

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

A.No. 49 of 2017

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

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

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

A.No. 209 of 2016

A.No. 224 of 2017

A.No. 225 of 2017

A.No. 227 of 2017

A.No. 238 of 2015 & 269 of 2015 & IA No. 434 of 2015 & A.No. 12 of 2015

A.No. 238 of 2017

A.No. 265 of 2017 & IA No. 249 of 2017

DFR No. 596 of 2017

DFR NO. 597 of 2017

IA No. 426 of 2017 in DFR No. 4119 of 2016

IA No. 245 of 2017 & 244 of 2017 in DFR No. 4191 of 2016

IA No. 284 of 2017 in DFR No. 363 of 2017

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

IA No. 375 of 2017 in DFR No. 1461 of 2017

IA No. 424 of 2017 in DFR No. 4120 of 2016

IA No. 545 of 2017 in DFR No. 1793 of 2017 & IA No. 546 of 2017

IA No. 585 of 2017 in DFR No. 1050 of 2017

IA No. 665 of 2017 & 666 of 2017 & 667 of 2017 in DFR No. 2361 of 2017

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

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

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

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

A.No. 147 of 2015 & IA No. 241 of 2015
15.09.2017

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

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

A.No. 104 of 2016 & IA No. 249 of 2015 & 250 of 2016

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

A.No. 128 of 2016

A.No. 160 of 2017 & IA No. 279 of 2017 & 614 of 2017

A.No. 199 of 2016

A.No. 234 of 2016

A.No. 235 of 2016

A.No. 253 of 2016

A.No. 254 of 2016

A.No. 305 of 2016

A.No. 110 of 2015 & IA No. 176 of 2015 & 177 of 2015 & A.No. 89 of 2015 & IA No. 137 of 2015 & A.No. 90 of 2015 & IA No. 138 of 2015

A.No. 158 of 2015

A.No. 258 of 2015

RP No. 08 of 2016 in OP No. 01 of 2015
14.09.2017

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

A.No. 09 of 2017 & IA No. 600 of 2017 & 744 of 2017

A.No. 53 of 2017

A.No. 65 of 2017 & IA No. 192 of 2017

A.No. 66 of 2017

A.No. 86 of 2017

A.No. 89 of 2017 & IA No. 231 of 2017 & 230 of 2017 & 592 of 2017

A.No. 94 of 2016

A.No. 95 of 2017 & IA No. 273 of 2017 & A.No. 105 of 2017

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

A.No. 134 of 2016 & IA No. 304 of 2016 & A.No. 138 of 2016 & A.No.149 of 2016 & IA No. 318 of 2016 & A.No. 308 of 2016 & A.No. 209 of 2017

A.No. 152 of 2015

A.No. 158 of 2017

A.No. 175 of 2017

A.No. 197 of 2015

A.No. 211 of 2017

A.No. 212 of 2017

A.No. 226 of 2016

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

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

IA No. 324 of 2017 & 323 of 2017 in DFR No. 758 of 2017

IA No. 359 of 2017 in A.No. 141 of 2017 & IA No. 360 of 2017

IA No. 517 of 2017 in DFR No. 1476 of 2017

IA No. 670 of 2017 in DFR No. 573 of 2017

IA No. 671 of 2017 in DFR No. 625 of 2017

IA No. 672 of 2017 in DFR No. 626 of 2017

IA No. 673 of 2017 in DFR No. 627 of 2017

IA No. 674 of 2017 in DFR No. 628 of 2017

IA No. 675 of 2017 in DFR No. 629 of 2017

IA No. 676 of 2017 in DFR No. 630 of 2017

IA No. 677 of 2017 in DFR No. 631 of 2017

IA No. 678 of 2017 in DFR No. 632 of 2017

IA No. 679 of 2017 in DFR No. 633 of 2017

IA No. 680 of 2017 in DFR No. 634 of 2017

IA No. 681 of 2017 in DFR No. 635 of 2017

IA No. 682 of 2017 in DFR No. 636 of 2017

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

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

IA No. 495 of 2017 in A.No. 195 of 2017

IA No. 608 of 2017 & 657 of 2017 in A.No. 243 of 2017

IA No. 624 of 2017 in A.No. 250 of 2017

A.No. 28 of 2016 & IA No. 159 of 2016 & 160 of 2016 & 215 of 2016 & Batch
13.09.2017

IA No. 561 of 2017 in A.No. 210 of 2017

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

A.No. 139 of 2017 & 140 of 2017

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

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

A.No. 169 of 2016

A.No. 203 of 2016

A.No. 214 of 2016

A.No. 216 of 2017

A.No. 217 of 2017

A.No. 218 of 2017

A.No. 221 of 2016 & 222 of 2016

A.No. 237 of 2017 & IA No. 367 of 2017

A.No. 239 of 2015 & 240 of 2015 & 241 of 2015 A.No. 203 of 2015

A.No. 258 of 2017 & IA No. 631 of 2017 & 632 of 2017

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

A.No. 289 of 2014

A.No. 309 of 2016 & IA No. 638 of 2016 & A.No. 310 of 2016 & IA No. 639 of 2016

DFR No. 4003 of 2016

DFR No. 4092 of 2016

IA No. 296 of 2017 in DFR No. 691 of 2017

IA No. 443 of 2017 in DFR No. 1465 of 2017

IA No. 577 of 2016 in A.No. 281 of 2016 & IA No. 19 of 2017 in A.No. 81 of 2017

IA No. 598 of 2017 in DFR No. 2085 of 2017

IA No. 629 of 2017 in DFR No. 4002 of 2016

IA No. 665 of 2017 & 666 of 2017 & 667 of 2017 in DFR No. 2361 of 2017

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

A.No. 95 of 2015

A.No. 107 of 2015 & A.No. 117 of 2015

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

A.No. 169 of 2015

A.No. 205 of 2013 & IA No. 133 of 2016
12.09.2017

A.No. 34 of 2017 & IA No. 76 of 2017 & 403 of 2017 & 487 of 2017

A.No. 38 of 2017 & IA No. 84 of 2017 & A.No. 98 of 2017 & IA No. 178 of 2017

A.No. 48 of 2017 & IA No. 49 of 2017

A.No. 52 of 2017 & IA No. 145 of 2017 & A.No. 102 of 2017 & IA No. 149 of 2017 & 151 of 2017

A.No. 56 of 2017 & IA No. 155 of 2017 & 154 of 2017 & 444 of 2017

A.No. 62 of 2017 & IA No. 725 of 2016

A.No. 63 of 2017 & IA No. 168 of 2017

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

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

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

A.No. 157 of 2016

A.No. 176 of 2016

A.No. 177 of 2016

A.No. 202 of 2017 & 203 of 2017

A.No. 220 of 2015

A.No. 246 of 2017 & 247 of 2017

A.No. 248 of 2017 & 249 of 2017

A.No. 257 of 2017

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

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

A.No. 317 of 2016 & IA No. 657 of 2016

A.No. 318 of 2016 & IA No. 659 of 2016

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

A.No. 320 of 2016 & IA No. 670 of 2016

A.No. 335 of 2016 & IA No. 714 of 2016

A.No. 336 of 2016 & IA No. 716 of 2016

IA No. 316 of 2017 in DFR No. 1065 of 2017

IA No. 559 of 2017 in DFR No. 2144 of 2017

A.No. 337 of 2016 & IA No. 730 of 2016 & IA No. 58 of 2017 & A.No. 342 of 2016 & Batch

A.No. 44 of 2015 & IA No. 700 of 2017 & A.No. 60 of 2015

A.No. 294 of 2014 & 295 of 2014 & 248 of 2014 & IA No. 407 of 2014 & Batch

A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015 & 55 of 2017

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

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

A.No. 298 of 2015

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

RP No. 15 of 2016 in A.No. 196 of 2015
11.09.2017

IA No. 717 of 2017 & A.No. 278 of 2017

A.No. 12 of 2017 & IA No. 25 of 2017

A.No. 44 of 2015 & IA No. 700 of 2017 & Batch

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

A.No. 108 of 2016 & 213 of 2016

A.No. 131 of 2015 & IA No. 335 of 2016 & 311 of 2017 & A.No. 114 of 2015 & IA no. 190 of 2015

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

A.No. 153 of 2016 & 79 of 2016

A.No. 182 of 2015

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

A.No. 201 of 2017 & IA No. 514 of 2017

A.No. 206 of 2017

A.No. 222 of 2017 & IA No. 449 of 2017 & 448 of 2017

A.No. 226 of 2017 & IA No. 452 of 2017 & 451 of 2017

A.No. 243 of 2016 & IA No. 719 of 2017

A.No. 278 of 2017 & IA No. 717 of 2017

A.No. 294 of 2014 & 295 of 2014 & 248 of 2014 & IA No. 407 of 2014 & Batch

A.No. 329 of 2016 & IA No. 680 of 2016

A.No. 339 of 2016 & IA No. 736 of 2016 & 270 of 2017

EP No. 02 of 2017 in A.No. 338 of 2016

IA No. 371 of 2017 in A.No. 343 of 2016 & IA No. 752 of 2016

IA No. 442 of 2017 in DFR No. 1593 of 2017

IA No. 495 of 2017 in A.No. 195 of 2017 & IA No. 656 of 2017

IA No. 523 of 2017 in DFR No. 1797 of 2017

IA No. 527 of 2017 in DFR No. 1796 of 2017

IA No. 529 of 2017 in DFR No. 1856 of 2017

IA No. 530 of 2017 in DFR No. 1855 of 2017

IA No. 531 of 2017 in DFR No. 1854 of 2017

IA No. 608 of 2017 in A.No. 243 of 2017 & IA No. 609 of 2017 & 657 of 2017 & 708 of 2017

IA No. 624 of 2017 in A.No. 250 of 2017

IA No. 702 of 2017 & 703 of 2017 & 701 of 2017 in DFR No. 1483 of 2017

IA No. 705 of 2017 & 706 of 2017 & 704 of 2017 in DFR No. 1482 of 2017

A.No. 265 of 2015

A.No. 113 of 2017

A.No. 58 of 2014

A.No. 172 of 2016

A.No. 259 of 2015

EP No. 02 of 2016 in A.No. 188 of 2014 & EP No. 03 of 2016 in A.No. 190 of 2014 & Batch
08.09.2017

A.No. 278 of 2017 & IA No. 714 of 2017 & 715 of 2017 & 716 of 2017 & 717 of 2017 & 718 of 2017

A.No. 51 of 2017 & IA No. 143 of 2017 & 144 of 2017

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

A.No. 105 of 2015 & IA No. 169 of 2015 & 242 of 2015 & A.No. 172 of 2015 & IA No. 283 of 2015 & A.No. 227 of 2015 & IA No. 373 of 2015

A.No. 122 of 2015 & IA No. 194 of 2015 & A.No. 125 of 2016 & IA No. 280 of 2016 & 281 of 2016

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

A.No. 254 of 2014 & IA No. 411 of 2014 & IA No. 371 of 2016 & IA No. 710 of 2017

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

A.No. 11 of 2015 & IA No. 07 of 2016 & 08 of 2016 & 388 of 2016 & Batch

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

A.No. 140 of 2014

IA No. 419 of 2015 in DFR No. 925 of 2015
07.09.2017

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

A.No. 67 of 2017 & IA No. 198 of 2017 & 199 of 2017 & 200 of 2017

A.No. 87 of 2017 & IA No. 82 of 2017

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

A.No. 171 of 2016

A.No. 195 of 2016

A.No. 227 of 2016

A.No. 234 of 2015

A.No. 267 of 2016 & IA No. 562 of 2016 & 584 of 2017 & A.No. 190 of 2017

A.No. 327 of 2016

IA No. 573 of 2017 in DFR No. 2130 of 2017

IA No. 574 of 2017 in DFR No. 2070 of 2017

IA No. 658 of 2017 in DFR No. 2460 of 2017

IA No. 659 of 2017 in DFR No. 2432 of 2017

IA No. 661 of 2017 in DFR No. 1565 of 2017

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

A.No. 126 of 2017 & IA No. 333 of 2017

A.No. 128 of 2017 & IA No. 336 of 2017

A.No. 201 of 2016

A.No. 30 of 2015

A.No. 153 of 2015

A.No. 193 of 2015

A.No. 256 of 2015
06.09.2017

A.No. 02 of 2015 & IA No. 308 of 2017 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 15 of 2017 & IA No. 35 of 2017

A.No. 146 of 2017

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

A.No. 168 of 2017 & IA No. 263 of 2017

A.No. 169 of 2017 & IA No. 254 of 2017

A.No. 170 of 2017 & IA No. 257 of 2017

A.No. 175 of 2015 & IA No. 647 of 2017

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

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

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

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

IA No. 431 of 2017 in DFR No. 1678 of 2017

IA No. 517 of 2017 in DFR No. 1476 of 2017

IA No. 525 of 2017 in DFR No. 1714 of 2017

IA No. 576 of 2017 in DFR No. 2038 of 2017

IA No. 344 of 2017 & 345 of 2017 in DFR No. 1054 of 2017

IA No. 433 of 2017 in DFR No. 1551 of 2017

IA No. 435 of 2017 in DFR No. 1550 of 2017

IA No. 438 of 2017 in DFR No. 1549 of 2017

IA No. 476 of 2017 in DFR No. 1548 of 2017

IA No. 478 of 2017 in DFR No. 1618 of 2017

IA No. 480 of 2017 in DFR No. 1730 of 2017

IA No. 482 of 2017 in DFR No. 1677 of 2017

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

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

A.No. 185 of 2015

A.No. 263 of 2015
05.09.2017

A.No. 42 of 2017

A.No. 59 of 2017 & IA No. 165 of 2017 & 166 of 2017 & 331 of 2017

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

A.No. 127 of 2016

A.No. 144 of 2017 & IA No. 366 of 2017 & 365 of 2017

A.No. 157 of 2017

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

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

A.No. 182 of 2017

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

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

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

A.No. 332 of 2016 & IA No. 706 of 2016 & 568 of 2017 & 699 of 2017

EP No. 02 of 2017 in A. No. 338 of 2016

IA No. 570 of 2017 in DFR No. 2074 of 2017

IA No. 606 of 2017 in DFR No. 2203 of 2017

A.No. 46 of 2016

A.No. 56 of 2016

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

A.No. 138 of 2015

A.No. 193 of 2016 & IA No. 412 of 2016 & 413 of 2016 & 414 of 2016 & 11 of 2017

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 167 of 2016 & 332 of 2016 & 387 of 2016
04.09.2017

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

A.No. 116 of 2017 & IA No. 691 of 2017

A.No. 127 of 2017

A.No. 200 of 2017 & IA No. 394 of 2017

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

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

A.No. 321 of 2016

A.No. 337 of 2016 & IA No. 730 of 2016 & IA No. 58 of 2017 & A.No. 342 of 2016 & Batch

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

IA No. 644 of 2017 & 645 of 2017 in DFR No. 2207 of 2017

EP No. 09 of 2016 & IA No. 615 of 2016 in A.No. 171 of 2012 & RP No. 16 of 2015 & Batch

A.No. 254 of 2017 & IA No. 643 of 2017
01.09.2017

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

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

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

A.No. 290 of 2016

IA No. 654 of 2017 in DFR No. 1292 of 2013

IA No. 655 of 2017 in DFR No. 1291 of 2013
31.08.2017

A.No. 19 of 2014

A.No. 25 of 2017 & IA No. 597 of 2017

A.No. 75 of 2017 & IA No. 660 of 2017

A.No. 99 of 2017 & IA No. 290 of 2017 & 662 of 2017

A.No. 137 of 2017

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

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

A.No. 178 of 2015 & 198 of 2015 & A.No. 06 of 2016

A.No. 197 of 2017 & IA No. 501 of 2017 & 500 of 2017 & A.No. 233 of 2017 & IA No. 578 of 2017 & 579 of 2017

A.No. 198 of 2017 & IA No. 502 of 2017

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

A.No. 224 of 2017 & IA No. 567 of 2017

A.No. 225 of 2017 & IA No. 410 of 2017

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

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

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

IA No. 245 of 2017 & 244 of 2017 in DFR No. 4191 of 2016

IA No. 265 of 2017 in DFR No. 801 of 2017

IA No. 443 of 2017 in DFR No. 1465 of 2017

IA No. 509 of 2017 in DFR No. 1935 of 2017

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & 483 of 2017 & Batch

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

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

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

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

IA No. 403 of 2016 & 398 of 2015 in A.No. 245 of 2015
30.08.2017

A.No. 41 of 2017

A.No. 96 of 2015

A.No. 109 of 2016

A.No. 162 of 2016 & IA No. 338 of 2016 & 570 of 2016 & A.No. 46 of 2017 & IA No. 118 of 2017

A.No. 163 of 2017 in IA No. 399 of 2017

A.No. 173 of 2017 & IA No. 411 of 2017

A.No. 177 of 2017

A.No. 189 of 2017 & IA No. 195 of 2017

A.No. 222 of 2015

A.No. 283 of 2016 & IA No. 581 of 2016 & 582 of 2016 & A.No. 215 of 2016 & IA No. 465 of 2016

A.No. 323 of 2016

IA No. 131 of 2017 & 132 of 2017 in DFR No. 254 of 2017

IA No. 136 of 2017 & 137 of 2017 in DFR No. 255 of 2017

IA No. 371 of 2017 in A.No. 343 of 2016 & IA No. 752 of 2016

IA No. 387 of 2017 in DFR No. 1460 of 2017

IA No. 550 of 2017 & 551 of 2017 in DFR No. 1226 of 2017

IA No. 555 of 2017 & 556 of 2017 in DFR No. 1223 of 2017

IA No. 561 of 2017 in A.No. 210 of 2017

IA No. 604 of 2017 in DFR No. 2155 of 2017

IA No. 606 of 2017 in DFR No. 2203 of 2017

IA No. 612 of 2017 in DFR No. 2153 of 2017

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

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

A.No. 08 of 2016

A.No. 160 of 2016

A.No. 175 of 2014 & 180 of 2014 & IA No. 292 of 2017

A.No. 217 of 2014 & IA No. 336 of 2014
29.08.2017

A.No. 18 of 2017 & IA No. 40 of 2017 & 595 of 2017 & 653 of 2017

A.No. 31 of 2017 & IA No. 70 of 2017

A.No. 32 of 2017 & IA No. 71 of 2017

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

A.No. 88 of 2017 & IA No. 161 of 2017

A.No. 90 of 2017

A.No. 148 of 2017 & IA No. 379 of 2017 & 378 of 2017

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

A.No. 172 of 2017

A.No. 201 of 2017 & IA No. 514 of 2017

A.No. 224 of 2016

A.No. 228 of 2017 & IA No. 328 of 2017 & 329 of 2017

A.No. 251 of 2016 & 94 of 2017

A.No. 255 of 2017 & IA No. 475 of 2017

A.No. 256 of 2017 & IA No. 440 of 2017

A.No. 294 of 2016

IA No. 284 of 2017 in DFR No. 363 of 2017

IA No. 361 of 2017 in A.No. 135 of 2015 & IA No. 215 of 2015

IA No. 515 of 2017 in DFR No. 1537 of 2017

IA No. 622 of 2017 in DFR No. 2040 of 2017

IA No. 639 of 2017 & 637 of 2017 in DFR No. 1213 of 2017

A.No. 201 of 2014 & IA No. 316 of 2014 & 392 of 2017 & 394 of 2014 & IA No. 287 of 2015

A.No. 243 of 2017 & IA No. 608 of 2017 & 609 of 2017

A.No. 250 of 2017 & IA No. 624 of 2017

IA No. 495 of 2017 in A.No. 195 of 2017

A.No. 95 of 2016 & IA No.357 of 2017

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

A.No. 257 of 2015

A.No. 85 of 2015

A.No. 101 of 2015

A.No. 153 of 2014

A.No. 254 of 2015

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

IA No. 447 of 2015 & 448 of 2015 & 449 of 2015 in DFR No. 1540 of 2015
28.08.2017

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

A.No. 125 of 2017

A.No. 171 of 2017

A.No. 181 of 2017

A.No. 183 of 2017

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

A.No. 204 of 2017

A.No. 230 of 2017

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

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

A.No. 241 of 2017

A.No. 251 of 2017

A.No. 267 of 2015 & IA No. 430 of 2015 & A.No. 213 of 2015 & IA No. 351 of 2015 & A.No. 206 of 2014

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

IA No. 561 of 2017 & A.No. 210 of 2017

IA No. 633 in DFR No. 1481 of 2017

IA No. 652 of 2017 in A.No. 251 of 2016

A.No. 58 of 2017 & IA No. 162 of 2017 & 163 of 2017 & 363 of 2017

A.No. 57 of 2014

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

A.No. 173 of 2015

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

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

A.No. 283 of 2015

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

A.No. 277 of 2015 in IA No. 453 of 2015
24.08.2017

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

A.No. 38 of 2016

A.No. 82 of 2017 & IA No. 740 of 2016

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

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

A.No. 245 of 2017 & IA No. 617 of 2017 & 618 of 2017

A.No. 246 of 2017

A.No. 247 of 2017 & IA No. 623 of 2017

A.No. 248 of 2017

A.No. 249 of 2017

A.No. 250 of 2017 & IA No. 624 of 2017 & 625 of 2017

A.No. 252 of 2017 & IA No. 635 of 2017 & 634 of 2017 & 636 of 2017

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

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

IA No. 425 of 2017, 424 of 2017 in DFR No. 4120 of 2016

IA No. 427 of 2017 & 426 of 2017 in DFR No. 4119 of 2016

IA No. 577 of 2016 in A.No. 281 of 2016 & IA No. 19 of 2017 in A.No. 81 of 2017

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

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

A.No. 155 of 2014

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

A.No. 256 of 2014 & IA No. 422 of 2014 & Batch
23.08.2017

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

A.No. 70 of 2017

A.No. 108 of 2017

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

A.No. 201 of 2017 & IA No. 514 of 2017

A.No. 217 of 2016

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

A.No. 244 of 2017

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

A.No. 285 of 2015 & 82 of 2015 & 136 of 2015 & 274 of 2015 & 58 of 2016

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

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

IA No. 272 of 2017 in A.No. 142 of 2017 & IA No. 271 of 2017

IA No. 371 of 2017 in A.No. 343 of 2016 & IA No. 752 of 2016

IA No. 375 of 2017 in DFR No. 1461 of 2017

IA No. 404 of 2017 in A.No. 184 of 2017 & IA No. 302 of 2017 & 648 of 2017 & 650 of 2017

IA No. 420 of 2017 in DFR No. 1610 of 2017

IA No. 442 of 2017 in DFR No. 1593 of 2017

IA No. 470 of 2017 & 471 of 2017 in DFR No. 1787 of 2017

IA No. 606 of 2017 in DFR No. 2203 of 2017

IA No. 610 of 2017 in DFR No. 2292 of 2017

A.No. 243 of 2017 & IA No. 608 of 2017 & 609 of 2017

IA No. 652 of 2017 in A.No. 251 of 2016

A.No. 226 of 2016

A.No. 11 of 2015 & IA No. 07 of 2016 & 08 of 2016 & 388 of 2016 & batch

A.No. 140 of 2014

A.No. 158 of 2015

A.No. 258 of 2015

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

RP No. 08 of 2016 in OP No. 01 of 2015
22.08.2017

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

A.No. 100 of 2017

A.No. 107 of 2017 & IA No. 146 of 2017 & 147 of 2017

A.No. 117 of 2016

A.No. 154 of 2017

A.No. 155 of 2017

A.No. 185 of 2017

A.No. 187 of 2017

A.No. 200 of 2015 & 201 of 2015

A.No. 229 of 2017

A.No. 239 of 2015 & 240 of 2015 & 241 of 2015 & 203 of 2015

A.No. 242 of 2017 & IA No. 607 of 2017

A.No. 264 of 2014

A.No. 267 of 2016 & IA No. 562 of 2016 & 584 of 2017 & A.No. 190 of 2017

A.No. 340 of 2016 & IA No. 738 of 2016 & 743 of 2016

IA No. 441 of 2017 in DFR No. 1534 of 2017

IA No. 443 of 2017 in DFR No. 1465 of 2017

IA No. 473 of 2017 & 474 of 2017 in DFR No. 1584 of 2017

IA No. 611 of 2017 in DFR No. 2288 of 2017

A.No. 230 of 2014 & 231 of 2014 & 155 of 2016 & 156 of 2016 & Batch

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

A.No. 92 of 2014

A.No. 106 of 2015

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

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

A.No. 279 of 2015 & IA No. 456 of 2015
21.08.2017

IA No. 251 of 2017 in DFR 916 of 2017

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

A.No. 20 of 2015 & 21 of 2015

A.No. 49 of 2016

A.No. 64 of 2017 & IA No. 174 of 2017

A.No. 91 of 2017

A.No. 113 of 2016 & 114 of 2016

A.No. 175 of 2015

A.No. 179 of 2017

A.No. 196 of 2017 & IA No. 499 of 2017

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

A.No. 240 of 2017

A.No. 252 of 2016

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

A.No. 270 of 2015

A.No. 304 of 2016

DFR No. 596 of 2017

DFR No. 597 of 2017

IA No. 468 of 2017 in DFR No. 1874 of 2017

IA No. 535 of 2017 & 533 of 2017 in DFR No. 1574 of 2017

IA No. 548 of 2017 in DFR (RP) 1992 of 2017 in A.No. 250 of 2015

IA No. 549 of 2017 in DFR (RP) 1991 of 2017 in A.No. 242 of 2016

RP No. 18 of 2015 in IA No. 187 of 2015 in A.No. 21 of 2014 & IA No. 251 of 2015 & A.No. 204 of 2015 & IA No. 343 of 2015

A.No. 230 of 2014 & 231 of 2014 & 155 of 2015 & 156 of 2015 & Batch

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

A.No. 76 of 2015

A.No. 180 of 2015

A.No. 296 of 2015 & IA No. 477 of 2015 & 478 of 2015 & Batch

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

RP No. 10 of 2016 in A.No. 185 of 2013
18.08.2017

A.No. 45 of 2017 & IA No. 124 of 201 of 2017 & 125 of 2017

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

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

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

A.No. 110 of 2015 & IA No. 176 of 2015 & 177 of 2015 & A.No. 89 of 2015 & IA No. 137 of 2015 & A.No. 90 of 2015 & IA No. 138 of 2015

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

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

A.No. 193 of 2015

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

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

RP No. 15 of 2016 A.No. 196 of 2015
17.08.2017

A.No. 55 of 2016

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

A.No. 17 of 2017

A.No. 26 of 2017 & 27 of 2017

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

A.No. 78 of 2016

A.No. 114 of 2017

A.No. 121 of 2015

A.No. 124 of 2017

A.No. 135 of 2016

A.No. 143 of 2017 & IA No. 640 of 2017 & 641 of 2017

A.No. 149 of 2017 & IA No. 380 of 2017

A.No. 152 of 2015

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

A.No. 194 of 2017 & IA No. 490 of 2017

A.No. 202 of 2016

A.No. 228 of 2017 & IA No. 328 of 2017 & 329 of 2017

A.No. 232 of 2017 & IA No. 572 of 2017 & 621 of 2017

A.No. 234 of 2017 & IA No. 580 of 2017

A.No. 235 of 2017 & IA No. 588 of 2017

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

A.No. 292 of 2016 & IA No. 597 of 2016 & IA No. 491 of 2017

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

DFR No. 4003 of 2016

DFR No. 4092 of 2016

IA No. 73 of 2017 in DFR No. 4213 of 2016

IA No. 232 of 2017 in A.No. 90 of 2017

IA No. 604 of 2017 in DFR 2155 of 2017

IA No. 612 of 2017 in DFR No. 2153 of 2017

IA No. 630 of 2017 & 629 of 2017 in DFR No. 4002 of 2016

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

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

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

A.No. 259 of 2015
16.08.2017

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

A.No. 02 of 2017

A.No. 19 of 2016

A.No. 37 of 2017

A.No. 49 of 2017

A.No. 66 of 2016 & 67 of 2016 & 74 of 2016 & IA No. 183 of 2016 & A.No. 75 of 2016 & IA No. 184 of 2016

A.No. 117 of 2017 & 118 of 2017 & 120 of 2017 & 121 of 2017

A.No. 132 of 2017

A.No. 136 of 2016 & IA No. 458 of 2017 & 626 of 2017 & 627 of 2017 & A.No. 77 of 2016

A.No. 144 of 2017 & IA No. 366 of 2017 & 365 of 2017

A.No. 182 of 2017

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

A.No. 251 of 2016 & 94 of 2017

A.No. 301 of 2016 & IA No. 626 of 2016 & 627 of 2016 & IA No. 337 of 2017 & 338 of 2017

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

A.No. 345 of 2016 & IA No. 761 of 2016 & A.No. 107 of 2016

DFR No. 4003 of 2016

DFR No. 4092 of 2016

IA No. 349 of 2017 in DFR No. 1027 of 2017

IA No. 361 of 2017 in A.No. 135 of 2015 & IA No. 215 of 2015

IA No. 570 of 2017 in DFR No. 2074 of 2017

IA No. 620 of 2017 in EP No. 1 of 2017 in A.No. 228 of 2012

IA No. 630 of 2017 & 629 of 2017 in DFR No. 4002 of 2016

IA No. 619 of 2017 in A.No. 153 of 2017

IA No. 347 of 2017 in DFR No. 1214 of 2017

IA No. 386 of 2017 & 387 of 2017 in DFR No. 1460 of 2017

A.No. 58 of 2014

A.No. 95 of 2015

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

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

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

A.No. 298 of 2015

A.No. 301 of 2015 & IA No. 484 of 2016 & 485 of 2015 & 198 of 2016

RP No. 04 of 2016 & IA No. 147 of 2016 in A No. 255 of 2013
11.08.2017

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

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

A.No. 122 of 2015 & IA No. 194 of 2015 & A.No. 125 of 2016 & IA No. 280 of 2016 & 281 of 2016

A.No. 128 of 2016

A.No. 199 of 2016

A.No. 234 of 2016

A.No. 235 of 2016

A.No. 253 of 2016

A.No. 254 of 2016

A.No. 305 of 2016

A.No. 52 of 2016

A.No. 107 of 2015 & A.No. 117 of 2015

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

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

IA No. 451 of 2015 & 452 of 2015 in DFR No. 1512 of 2015
10.08.2017

A.No. 02 of 2015 & IA No. 308 of 2017 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 61 of 2017

A.No. 113 of 2017

A.No. 131 of 2015 & IA No. 311 of 2017 & 209 of 2015 & 335 of 2016 & A.No. 114 of 2015 & IA No. 190 of 2015

A.No. 134 of 2016 & IA No. 304 of 2016 & A.No. 138 of 2016 & 149 of 2016 & IA no. 318 of 2016 & A.No. 308 of 2016

A.No. 162 of 2017 & IA No. 396 of 2017 & 397 of 2017

A.No. 165 of 2017 & IA No. 282 of 2017 & & A.No. 166 of 2017 & IA No. 280 of 2017

A.No. 178 of 2017

A.No. 180 of 2017

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

A.No. 209 of 2017 & IA No. 334 of 2017

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

A.No. 220 of 2017

A.No. 223 of 2017

A.No. 239 of 2017 & IA No. 602 of 2017 & 603 of 2017

A.No. 243 of 2017 & IA No. 608 of 2017 & 609 of 2017

A.No. 255 of 2016 & 256 of 2016 & 257 of 2016 & 258 of 2016

A.No. 282 of 2016 & IA No. 580 of 2016 & A.No. 314 of 2016 & IA No. 649 of 2016 & 650 of 2016

A.No. 295 of 2016 & IA No. 594 of 2017

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

A.No. 344 of 2016

EP No. 02 of 2017 in A.No. 338 of 2016

IA No. 251 of 2017 in DFR 916 of 2017

IA No. 495 of 2017 in A.No. 195 of 2017 & IA No. 497 of 2017

IA No. 576 of 2017 in DFR No. 2038 of 2017

IA No. 582 of 2017 & 581 of 2017 in DFR No. 1975 of 2017

A.No. 111 of 2017 & IA No. 616 of 2017

A.No. 119 of 2016 & IA No. 668 of 2016 & IA No. 674 of 2017

A.No. 193 of 2017 & IA No. 615 of 2017 & No. 489 of 2017 & 488 of 2017

A.No. 07 of 2016

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

RP No. 09 of 2016 in A.No. 316 of 2013
09.08.2017

A.No. 06 of 2017

A.No. 20 of 2016 & IA No. 50 of 2016 & A.No. 26 of 2016 & IA No. 72 of 2016 & 74 of 2016 & Batch

A.No. 22 of 2017 & IA No. 694 of 2016 &. 693 of 2016

A.No. 38 of 2017 & IA No. 84 of 2017 & 85 of 2017 & A.No. 98 of 2017 & IA No. 178 of 2017 & 177 of 2017

A.No. 40 of 2017

A.No. 48 of 2017 & IA No. 48 of 2017 & 49 of 2017

A.No. 55 of 2017 & IA No. 09 of 2017

A.No. 62 of 2017 & IA No. 725 of 2016

A.No. 63 of 2017 & IA No. 168 of 2017 & 169 of 2017

A.No. 75 of 2017

A.No. 109 of 2017

A.No. 147 of 2017

A.No. 158 of 2016

A.No. 201 of 2017 & IA No. 514 of 2017

A.No. 208 of 2017 & IA No. 352 of 2016 & 354 of 2017

A.No. 223 of 2016 & IA No. 482 of 2016 & A.No. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015

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

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

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

A.No. 317 of 2016 & IA No. 657 of 2016 & 658 of 2016

A.No. 318 of 2016 & IA No. 659 of 2016

A.No. 320 of 2016 & IA No. 669 of 2016 & 670 of 2016

A.No. 335 of 2016 & IA No. 714 of 2016 & 715 of 2016

A.No. 336 of 2016 & IA No. 716 of 2016

IA No. 265 of 2017 in DFR No. 801 of 2017

IA No. 344 of 2017 & 345 of 2017 in DFR No. 1054 of 2017

IA No. 442 of 2017 in DFR No. 1593 of 2017

A.No. 119 of 2016 & IA No. 668 of 2016 & 674 of 2016 & A.No. 277 of 2016 & IA No. 527 of 2016

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

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

A.No. 169 of 2015

A.No. 263 of 2015
08.08.2017

A.No. 19 of 2017 & IA No. 691 of 2016 & 325 of 2017 & A.No. 20 of 2017 & IA No. 678 of 2016

A.No. 25 of 2017 & IA No. 597 of 2017

A.No. 53 of 2017 & IA No. 699 of 2016

A.No. 66 of 2017

A.No. 71 of 2016 & IA No. 321 of 2017

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

A.No. 110 of 2017

A.No. 111 of 2017

A.No. 144 of 2017 & IA No. 366 of 2017 & 365 of 2017

A.No. 148 of 2017 & IA No. 379 of 2017 & 378 of 2017

A.No. 182 of 2016 & IA No. 762 of 2016

A.No. 193 of 2017 & IA No. 489 of 2017 & 488 of 2017

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

A.No. 231 of 2017 & IA No. 569 of 2017

A.No. 236 of 2017 & IA No. 422 of 2017

A.No. 251 of 2016 & 94 of 2017

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

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

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

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

A.No. 291 of 2016 & 92 of 2017

IA No. 573 of 2017 in DFR No. 2130 of 2017

IA No. 574 of 2017 in DFR No. 2070 of 2017

IA No. 587 of 2017 & 585 of 2017 in DFR No. 1050 of 2017

IA No. 238 of 2017 in A.No. 215 of 2017

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

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & Batch

A.No. 135 of 2017 & IA No. 215 of 2017

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

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

RP No. 22 of 2015 in A.No. 108 of 2014
04.08.2017

A.No. 39 of 2017 & IA No. 93 of 2017 & 94 of 2017 & 95 of 2017 & 187 of 2017

A.No. 51 of 2017 & IA No. 143 of 2017 & 144 of 2017

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

A.No. 160 of 2017 & IA No. 279 of 2017

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

A.No. 218 of 2016

A.No. 30 of 2015
03.08.2017

A.No. 01 of 2017 & IA No. 01 of 2017 & 430 of 2017

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

A.No. 70 of 2017

A.No. 74 of 2017

A.No. 79 of 2017

A.No. 101 of 2017

A.No. 112 of 2017 & IA No. 312 of 2017

A.No. 138 of 2017 & IA No. 126 of 2017

A.No. 157 of 2016

A.No. 182 of 2015

A.No. 200 of 2015 & 201 of 2015

A.No. 211 of 2017

A.No. 212 of 2017

A.No. 227 of 2017

A.No. 228 of 2017 & IA No. 328 of 2017 & 329 of 2017

A.No. 233 of 2017 & IA No. 578 of 2017 & 579 of 2017

A.No. 237 of 2017 & IA No. 367 of 2017

A.No. 238 of 2017

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

A.No. 294 of 2014 & 295 of 2014 & 248 of 2014 & IA No. 407 of 2014 & Batch

IA No. 284 of 2017 in DFR No. 363 of 2017

IA No. 392 of 2017 in DFR No. 1511 of 2017

IA No. 508 of 2017 in A.No. 34 of 2017 & IA No. 508 of 2017 & 76 of 2017 & 403 of 2017 & 487 of 2017 & 593 of 2017

IA No. 550 of 2017 & 554 of 2017 & 551 of 2017 in DFR No. 1226 of 2017

IA No. 555 of 2017 & 558 of 2017 & 556 of 2017 in DFR No. 1223 of 2017

IA No. 601 of 2017 in DFR No. 2358 of 2017

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & 483 of 2015 & Batch

A.No. 153 of 2015

A.No. 256 of 2015
02.08.2017

RP No. 04 of 2017 in A.No. 338 of 2016 & RP No. 05 of 2017 in A.No. 338 of 2016

A.No. 56 of 2017 & IA No. 154 of 2017 & 155 of 2017 & 444 of 2017

A.No. 89 of 2017 & IA No. 231 of 2017 & 230 of 2017 & 591 of 2017

A.No. 96 of 2015

A.No. 109 of 2016

A.No. 111 of 2017

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

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

A.No. 155 of 2017

A.No. 175 of 2017

A.No. 176 of 2017

A.No. 193 of 2017 & IA No. 488 of 2017 & 489 of 2017

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

A.No. 207 of 2017

A.No. 213 of 2017

A.No. 214 of 2017 & IA No. 356 of 2017

A.No. 224 of 2017 & IA No. 567 of 2017

A.No. 225 of 2017 & IA No. 410 of 2017

A.No. 264 of 2014

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

IA No. 245 of 2017 in DFR No. 4191 of 2016

IA No. 371 of 2017 in A.No. 343 of 2016 & IA No. 752 of 2016

IA No. 495 of 2017 in A.No. 195 of 2017 & IA No. 497 of 2017

IA No. 547 of 2017 & 545 of 2017 in DFR No. 1793 of 2017 & IA No. 546 of 2017

IA No. 548 of 2017 in DFR (RP) 1992 of 2017 in A.No. 250 of 2015

IA No. 549 of 2017 in DFR (RP) 1991 of 2017 in A.No. 242 of 2016

IA No. 559 of 2017 in DFR No. 2144 of 2017

A.No. 44 of 2015 & 60 of 2015 & 248 of 2015 & 93 of 2015 & Batch

A.No. 294 of 2014 & 295 of 2014 & 248 of 2014 & 249 of 2014 & Batch

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & 483 of 2015
01.08.2017

IA No. 542 of 2017 in A.No. 205 of 2017

A.No. 04 of 2017 & A.No. 07 of 2017 & 08 of 2017 & 10 of 2017 & 11 of 2017 & 35 of 2017

A.No. 09 of 2017

A.No. 15 of 2017 & IA No. 35 of 2017 & 156 of 2017

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

A.No. 68 of 2017 & IA No. 215 of 2017 & A.No. 69 of 2017 & IA No. 216 of 2017 & A.No. 78 of 2017 & IA No. 222 of 2017

A.No. 70 of 2014

A.No. 81 of 2017 & IA No. 19 of 2017

A.No. 137 of 2016

A.No. 214 of 2016

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

A.No. 341 of 2016 & IA No. 24 of 2017 & 742 of 2016

IA No. 442 of 2017 in DFR No. 1593 of 2017

IA No. 521 of 2017 in DFR No. 1514 of 2017

IA No. 526 of 2017 & 525 of 2017 in DFR No. 1714 of 2017

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

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

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

A.No. 93 of 2015 & IA No. 141 of 2015 & A.No. 44 of 2015 & 60 of 2015 & Batch

A.No. 170 of 2015 & 287 of 2016

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

A.No. 273 of 2015 & IA No. 441 of 2015 & 120 of 2016 & 139 of 2016
31.07.2017

A.No. 113 of 2017

A.No. 159 of 2017

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

A.No. 215 of 2017 & IA No. 238 of 2017

A.No. 219 of 2017

A.No. 222 of 2017 & IA No. 449 of 2017 & 448 of 2017

A.No. 225 of 2016

A.No. 226 of 2017 & IA No. 452 of 2017 & 451 of 2017

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

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

A.No. 267 of 2015 & IA No. 430 of 2015 & A.No. 213 of 2015 & IA No. 351 of 2015 & A.No. 206 of 2014

A.No. 206 of 2017

IA No. 250 of 2017 & 251 of 2017 & 252 of 2017 in DFR No. 916 of 2017

IA No. 286 of 2017 in DFR No. 363 of 2017

IA No. 515 of 2017 in DFR No. 1537 of 2017

IA No. 517 of 2017 in DFR No. 1476 of 2017

IA No. 523 of 2017 in DFR No. 1797 of 2017

IA No. 527 of 2017 in DFR No. 1796 of 2017

IA No. 529 of 2017 in DFR No. 1856 of 2017

IA No. 530 of 2017 in DFR No. 1855 of 2017

IA No. 531 of 2017 in DFR No. 1854 of 2017

IA No. 561 of 2017 in A.No. 210 of 2017

IA No. 382 of 2017 in A.No. 150 of 2017

A.No. 158 of 2017

A.No. 93 of 2015 & IA No. 141 of 2015 & A.No. 44 of 2015 & 60 of 2015 & Batch

A.No. 265 of 2015

A.No. 57 of 2014

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

A.No. 254 of 2015

IA No. 447 of 2015 & 448 of 2015 & 449 of 2015 in DFR No. 1540 of 2015
28.07.2017

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

A.No. 180 of 2012

A.No. 181 of 2012 & IA No. 04 of 2013

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

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

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

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

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

IA No. 403 of 2016 & 398 of 2015 in A.No. 245 of 2015
27.07.2017

IA No. 190 of 2016 in DFR No. 4224 of 2016

A.No. 13 of 2017 & IA No. 696 of 2016

A.No. 43 of 2016

A.No. 63 of 2016 & IA No. 218 of 2017

A.No. 65 of 2017 & IA No. 192 of 2017

A.No. 80 of 2016 & IA No. 544 of 2017

A.No. 90 of 2016

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

A.No. 199 of 2017 & IA No. 503 of 2017

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

A.No. 204 of 2017

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

A.No. 229 of 2016

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

A.No. 294 of 2016 & IA No. 460 of 2017

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

A.No. 322 of 2016 & IA No. 671 of 2016 & 672 of 2016 & A.No. 333 of 2016 & IA No. 711 of 2016

A.No. 327 of 2016

DFR No. 990 of 2017

IA No. 131 of 2017 & 132 of 2017 in DFR No. 254 of 2017

IA No. 136 of 2017 & 137 of 2017 in DFR No. 255 of 2017

IA No. 232 of 2017 in A.No. 90 of 2017

IA No. 442 of 2017 in DFR No. 1593 of 2017

IA No. 509 of 2017 in DFR No. 1935 of 2017

A.No. 55 of 2016

A.No. 59 of 2017 & IA No. 165 of 2017 & 166 of 2017 & 188 of 2017

A.No. 201 of 2017 & IA No. 514 of 2017

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

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

A.No. 296 of 2015 & IA No. 477 & 478 of 2015 & Batch
26.07.2017

A.No. 41 of 2017

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

A.No. 60 of 2017 & A.No. 171 of 2015 & IA No. 281 of 2015 & A.No. 128 of 2015 & IA Nos. 203 of 2015 & 204 of 2015

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

A.No. 93 of 2017

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

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

A.No. 170 of 2016

A.No. 197 of 2017 & IA No. 501 of 2017 & 500 of 2017

A.No. 198 of 2017 & IA No. 502 of 2017

A.No. 221 of 2017 & IA No. 456 of 2017 & 505 of 2017 & 457 of 2017

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

A.No. 284 of 2016

A.No. 286 of 2015

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

A.No. 306 of 2016

A.No. 328 of 2016

A.No. 337 of 2016 & IA No. 730 of 2016 & IA No. 58 of 2017 & A.No. 342 of 2016 & Batch

IA No. 382 of 2017 in A.No. 150 of 2017

IA No. 473 of 2017 & 474 of 2017 in DFR No. 1584 of 2017

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

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

IA No. 542 of 2017 in A.No. 205 of 2017 7 IA No. 543 of 2017

A.No. 08 of 2016

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

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

A.No. 300 of 2015 & IA No. 631 of 2016
25.07.2017

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

A.No. 05 of 2017 & IA No. 07 of 2017

A.No. 15 of 2016

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

A.No. 96 of 2017

A.No. 111 of 2016

A.No. 111 of 2017

A.No. 156 of 2017

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

A.No. 193 of 2017 & IA No. 488 of 2017 & 489 of 2017

A.No. 194 of 2017 & IA No. 490 of 2017

A.No. 210 of 2017 & IA No. 561 of 2017

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

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

A.No. 270 of 2015

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

IA No. 369 of 2017 & 368 of 2017 in DFR No. 1289 of 2016

IA No. 404 of 2017 in A.No. 184 of 2017 & IA No. 302 of 2017

IA No. 470 of 2017 & 471 of 2017 in DFR No. 1787 of 2017

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

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

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

IA No. 542 of 2017 in A.No. 205 of 2017 & IA No. 543 of 2017

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

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

A.No. 172 of 2016

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

A.No. 259 of 2015

EP No. 02 of 2016 in A.No. 188 of 2014 & EP No. 03 of 2016 in A.No. 190 of 2014 & Batch
24.07.2017

A.No. 19 of 2014

A.No. 36 of 2017

A.No. 50 of 2017

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

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

A.No. 67 of 2017 & IA No. 198 of 2017 & 199 of 2017 & 200 of 2017

A.No. 83 of 2017 & IA No. 704 of 2016 & 705 of 2016

A.No. 87 of 2017 & IA No. 82 of 2017

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

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

A.No. 141 of 2017 & IA No. 359 of 2017 & 360 of 2017

A.No. 154 of 2017

A.No. 165 of 2017 & IA No. 282 of 2017

A.No. 166 of 2017 & IA No. 280 of 2017

A.No. 169 of 2016

A.No. 170 of 2015 & 287 of 2016

A.No. 177 of 2017

A.No. 198 of 2016

A.No. 210 of 2017 & IA No. 561 of 2017

A.No. 222 of 2015

A.No. 243 of 2016

A.No. 283 of 2016 & IA No. 581 of 2016 & 582 of 2016 & A.No. 215 of 2016 & IA No. 465 of 2016

DFR No. 4002 of 2016

DFR No. 4003 of 2016

DFR No. 4067 of 2016

DFR No. 4092 of 2016

IA No. 191 of 2017 & 190 of 2017 in DFR No. 4224 of 2016

IA No. 316 of 2017 in DFR No. 1065 of 2017

IA No. 423 of 2017 in DFR No. 1694 of 2017

IA No. 542 of 2017 in A.No. 205 of 2017 & IA No. 543 of 2017

OP No. 03 of 2017

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

EP No. 09 of 2016 & IA No. 615 of 2016 in A.No. 171 of 2012 & RP No. 16 of 2015 & Batch

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

A.No. 58 of 2014

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

A.No. 185 of 2015
21.07.2017

IA No. 419 of 2017 in A.No. 292 of 2014

IA No. 564 of 2017 in A.No. 116 of 2015

IA No. 565 of 2017 in A.No. 115 of 2015

A.No. 46 of 2016

A.No. 56 of 2016

A.No. 138 of 2015

A.No. 193 of 2016 & IA No. 412 of 2016 & 413 of 2016 & 414 of 2016 & 11 of 2017

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 167 of 2016 & 332 of 2016 & 387 of 2016
20.07.2017

A.No. 52 of 2017 & IA No. 145 of 2017 & A.No. 102 of 2017 & IA No. 149 of 2017 & 151 of 2017

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

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

A.No. 113 of 2017

A.No. 176 of 2016

A.No. 177 of 2016

A.No. 178 of 2015

A.No. 198 of 2015 & 06 of 2016

A.No. 216 of 2017

A.No. 217 of 2017

A.No. 218 of 2017

A.No. 282 of 2016 & IA No. 580 of 2016 & A.No. 314 of 2016 & IA No. 649 of 2016 & 650 of 2016

A.No. 286 of 2016

A.No. 289 of 2014

IA No. 171 of 2017 & 170 of 2017 in DFR No. 4230 of 2016

IA No. 232 of 2017 in A.No. 90 of 2017

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

IA No. 313 of 2017 in DFR No. 814 of 2017

IA No. 324 of 2017 & 323 of 2017 in DFR No. 758 of 2017

IA No. 327 of 2017 in DFR No. 967 of 2017

IA No. 377 of 2017 in DFR No. 1179 of 2017

IA No. 476 of 2017 in DFR No. 1548 of 2017

IA No. 478 of 2017 in DFR No. 1618 of 2017

IA No. 480 of 2017 in DFR No. 1730 of 2017

IA No. 482 of 2017 in DFR No. 1677 of 2017

IA No. 563 of 2017 in A.No. 264 of 2015

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

A.No. 191 of 2017

A.No. 192 of 2017

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

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

A.No. 242 of 2015 & IA No. 462 of 2015 & 463 of 2015
19.07.2017

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

A.No. 14 of 2017

A.No. 79 of 2017

A.No. 94 of 2016

A.No. 107 of 2017 & IA No. 146 of 2017 & 147 of 2017

A.No. 139 of 2017 & 140 of 2017

A.No. 175 of 2015

A.No. 188 of 2017 & IA No. 446 of 2017 & 447 of 2017

A.No. 191 of 2017

A.No. 192 of 2017

A.No. 195 of 2017 & IA No. 495 of 2017 & 497 of 2017

A.No. 200 of 2015 & 201 of 2015

A.No. 200 of 2017 & IA No. 394 of 2017

A.No. 201 of 2016

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

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

IA No. 409 of 2017 in DFR No. 682 of 2017

IA No. 412 of 2017 in DFR No. 681 of 2017

IA No. 442 of 2017 in DFR No. 1593 of 2017

IA No. 443 of 2017 in DFR No. 1465 of 2017

IA No. 450 of 2017 in DFR No. 1377 of 2017

IA No. 453 of 2017 in DFR No. 1464 of 2017

IA No. 560 of 2017 in A.No. 161 of 2017 & IA No. 395 of 2017

A.No. 210 of 2017

IA No. 408 of 2017 & DFR No. 1696 of 2017

IA No. 413 of 2017 in DFR No. 1697 of 2017

A.No. 226 of 2016

A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015 & 55 of 2017

A.No. 160 of 2016

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

A.No. 173 of 2015
18.07.2017

A.No. 19 of 2016

A.No. 20 of 2015 & 21 of 2015

A.No. 66 of 2016 & 67 of 2016 & 74 of 2016 & IA No. 183 of 2016 & A.No. 75 of 2016 & IA No. 184 of 2016

A.No. 80 of 2017

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

A.No. 109 of 2016

A.No. 171 of 2016

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

A.No. 187 of 2017

A.No. 209 of 2016

A.No. 227 of 2016

A.No. 292 of 2016 & IA No. 597 of 2016 & 491 of 2017

A.No. 323 of 2016 & IA No. 223 of 2017

EP No. 02 of 2017

IA No. 237 of 2017 in DFR No. 652 of 2017

IA No. 245 of 2017 & 244 of 2017 in DFR No. 4191 of 2016

IA No. 287 of 2017 & 286 of 2017 in DFR No. 363 of 2017

IA No. 315 of 2017 & 314 of 2017 in DFR No. 491 of 2017

IA No. 347 of 2017 in DFR No. 1214 of 2017

IA No. 349 of 2017 in DFR No. 1027 of 2017

IA No. 441 of 2017 in DFR No. 1534 of 2017

IA No. 513 of 2017 in DFR (RP) 2033 of 2017 in A.No. 338 of 2016 & RP No. 04 of 2017 in A.No. 338 of 2016

IA No. 562 of 2017 in A.No. 210 of 2017

A.No. 58 of 2017 & IA No. 162 of 2017 & 163 of 2017 & 363 of 2017

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

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

A.No. 175 of 2017 & 180 of 2014 & IA No. 292 of 2017

A.No. 217 of 2014 & IA No. 336 of 2014
17.07.2017

A.No. 23 of 2017 & IA No. 54 of 2017

A.No. 31 of 2017 & IA No. 70 of 2017 & 461 of 2017 & 429 of 2017 & 465 of 2017 & 466 of 2017

A.No. 32 of 2017 & IA No. 71 of 2017 & 463 of 2017 & 467 of 2017

A.No. 72 of 2016 & IA No. 494 of 2017 & A.No. 100 of 2016 & IA No. 243 of 2016 & IA No. 492 of 2017 & 493 of 2017

A.No. 95 of 2017 & IA No. 273 of 2017 & A.No. 105 of 2017

A.No. 122 of 2017 & IA No. 201 of 2017 & 203 of 2017 & 511 of 2017

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

A.No. 146 of 2017

A.No. 152 of 2015

A.No. 203 of 2016

A.No. 209 of 2017 & IA No. 334 of 2017

A.No. 220 of 2015

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

A.No. 221 of 2016 & A.No. 222 of 2016

A.No. 230 of 2016

A.No. 240 of 2016 & IA No. 484 of 2017 & 522 of 2017

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

A.No. 261 of 2016 & IA No. 546 of 2016 & 462 of 2016

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

A.No. 309 of 2016 & IA No. 638 of 2016 & A.No. 310 of 2016 & IA No. 639 of 2016

IA No. 240 of 2017 in DFR No. 776 of 2017

IA No. 299 of 2017 & 296 of 2017 in DFR No. 691 of 2017

IA No. 358 of 2017 in DFR No. 222 of 2017

IA No. 386 of 2017 & 387 of 2017 in DFR No. 1460 of 2017

IA No. 392 of 2017 in DFR No. 1511 of 2017

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

EP No. 02 of 2017

IA No. 513 of 2017 in DFR (RP) 2033 of 2017 in A.No. 338 of 2016

RP No. 04 of 2017 in A.No. 338 of 2016

A.No. 85 of 2015

A.No. 101 of 2015

A.No. 153 of 2014

IA No. 395 of 2015 in DFR No. 1665 of 2015
14.07.2017

A.No. 45 of 2017 & IA No. 124 of 2017 & 125 of 2017

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

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

A.No. 160 of 2017 & IA No. 279 of 2017

A.No. 172 of 2015 & IA No. 283 of 2015 & A.No. 227 of 2015 & IA No. 373 of 2015

A.No. 180 of 2012 & IA No. 319 of 2012 & A.No. 181 of 2012 & IA No. 317 of 2012 & 320 of 2012 IA No. 04 of 2013

A.No. 218 of 2016

A.No. 253 of 2016

A.No. 254 of 2016
13.07.2017

A.No. 12 of 2017 & IA No. 25 of 2017

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

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

A.No. 119 of 2017

A.No. 131 of 2015 & IA No. 311 of 2015 & 209 of 2015 & 335 of 2016 & A.No. 114 of 2015 & IA No. 190 of 2015

A.No. 153 of 2016 & 79 of 2016

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

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

IA No. 164 of 2017 in DFR No. 418 of 2017

IA No. 355 of 2017 & 353 of 2017 in DFR No. 1294 of 2017

IA No. 382 of 2017 & A.No. 150 of 2017

IA No. 431 of 2017 in DFR No. 1678 of 2017

IA No. 433 of 2017 in DFR No. 1551 of 2017

IA No. 435 of 2017 in DFR No. 1550 of 2017

IA No. 438 of 2017 in DFR No. 1549 of 2017

IA No. 539 of 2017 in A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015 & IA No. 55 of 2017

IA No. 541 of 2017 in A.No. 205 of 2017

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

A.No. 168 & IA No. 263 of 2017

A.No. 169 of 2017 & IA No. 254 of 2017

A.No. 170 of 2017 & IA No. 257 of 2017

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

A.No. 230 of 2014 & 231 of 2014 & 155 of 2015 & Batch
12.07.2017

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

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

A.No. 85 of 2016

A.No. 86 of 2017

A.No. 108 of 2016 & IA No. 532 of 2017 & A.No. 213 of 2016

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

A.No. 127 of 2016

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

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

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

A.No. 168 of 2017 & IA No. 263 of 2017

A.No. 169 of 2017 & IA No. 254 of 2017

A.No. 170 of 2017 & IA No. 257 of 2017

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

A.No. 195 of 2016

A.No. 197 of 2015

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

A.No. 238 of 2016 & 246 of 2016 & 247 of 2016 & 248 of 2016

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

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

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

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

A.No. 324 of 2016 & IA No. 428 of 2017

A.No. 329 of 2016 & IA No. 680 of 2016

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

IA No. 14 of 2017 & 464 of 2017 in A.No. 06 of 2017

IA No. 265 of 2017 in DFR No. 801 of 2017

IA No. 361 of 2017 in A.No. 135 of 2015 & IA No. 215 of 2015

IA No. 371 of 2017 in A.No. 343 of 2016 & IA No. 752 of 2016

A.No. 257 of 2015 & A.No. 95 of 2015 & IA No. 357 of 2017 & Batch

A.No. 59 of 2014 & IA No. 111 of 2017 & A.No. 120 of 2014

A.No. 135 of 2017 & IA No. 215 of 2017

A.No. 169 of 2015

A.No. 284 of 2015 & IA No. 68 of 2016 & A.No. 288 of 2015 & IA No. 69 of 2016
11.07.2017

A.No. 70 of 2014

A.No. 82 of 2017 & IA No. 740 of 2016

A.No. 88 of 2017 & IA No. 161 of 2017

A.No. 116 of 2017

A.No. 127 of 2017

A.No. 136 of 2016 & IA No. 458 of 2017 & A.No. 77 of 2016

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

A.No. 185 of 2017

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

A.No. 319 of 2016 & IA No. 665 of 2016 & 536 of 2017 & 537 of 2017

IA No. 220 of 2017 & 219 of 2017 in DFR No. 4097 of 2016

IA No. 237 of 2017 in DFR No. 652 of 2017

IA No. 287 of 2017 & 286 of 2017 in DFR No. 363 of 2017

IA No. 324 of 2017 & 323 of 2017 in DFR No. 758 of 2017

IA No. 425 & 424 of 2017 in DFR No. 4120 of 2016

IA No. 427 & 426 of 2017 in DFR No. 4119 of 2016

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

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

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

A.No. 180 of 2015

A.No. 258 of 2015

RP No. 08 of 2016 in OP No. 01 of 2015
10.07.2017

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

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

A.No. 40 of 2017 & IA No. 459 of 2017

A.No. 42 of 2017

A.No. 126 of 2017 & IA No. 333 of 2017

A.No. 128 of 2017 & IA No. 336 of 2017

A.No. 179 of 2017

A.No. 182 of 2017

A.No. 190 of 2017

A.No. 202 of 2017

A.No. 203 of 2017

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

DFR No. 596 of 2017

DFR No. 597 of 2017

IA No. 250 of 2017 & 251 of 2017 & 252 of 2017 in DFR No. 916 of 2017

IA No. 344 of 2017 & 345 of 2017 in DFR No. 1054 of 2017

IA No. 420 of 2017 in DFR No. 1610 of 2017

IA No. 423 of 2017 in DFR No. 1694 of 2017

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

A.No. 140 of 2014

A.No. 155 of 2014

A.No. 158 of 2015

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

A.No. 419 of 2015 in DFR No. 925 of 2015
07.07.2017

IA No. 510 of 2017 & in A.No. 32 of 2015 & IA No. 512 of 2017 in A.No. 47 of 2015

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

A.No. 128 of 2016

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

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

A.No. 199 of 2016

A.No. 234 of 2016

A.No. 235 of 2016

A.No. 254 of 2014 & IA No. 411 of 2014 & IA No. 371 of 2016 & IA No. 520 of 2017

A.No. 290 of 2016

A.No. 305 of 2016

IA No. 419 of 2017 in A.No. 292 of 2014
06.07.2017

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

A.No. 117 of 2016

A.No. 137 of 2017

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

A.No. 163 of 2017 in IA No. 399 of 2017

A.No. 178 of 2017

A.No. 180 of 2017

A.No. 181 of 2017

A.No. 183 of 2017

A.No. 189 of 2017 & IA No. 195 of 2017

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

A.No. 321 of 2016

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

A.No. 340 of 2016 & IA No. 738 of 2016 & 743 of 2016

A.No.122 of 2017 & IA No. 201 of 2017 & 203 of 2017 & 511 of 2017

DFR No. 990 of 2017

IA No. 14 of 2017 & 464 of 2017 in A.No. 06 of 2017

IA No. 375 of 2017 in DFR No. 1461 of 2017

IA No. 454 of 2017 & 455 of 2017 in DFR No. 1771 of 2017

IA No. 508 of 2017 in A.No. 34 of 2017 & IA No. 76 of 2017 & 403 of 2017 & 486 of 2017 & 487 of 2017

IA No. 510 of 2017 in A.No. 32 of 2015 & IA No. 512 of 2017 in A.No. 47 of 2015

A.No. 230 of 2014 & 231 of 2014 & 155 of 2015 & Batch

EP No. 02 of 2017

IA No. 513 of 2017 in DFR (RP) No. 2033 of 2017 in A.No. 338 of 2016

RP No. 04 of 2017 in A.No. 338 of 2016

A.No. 52 of 2016

A.No. 107 of 2015 & A.No. 117 of 2015

IA No. 451 of 2015 & 452 of 2015 in DFR No. 1512 of 2015
05.07.2017

A.No. 230 of 2014 & 231 of 2014 & 155 of 2015 & Batch

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

A.No. 09 of 2017

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

A.No. 18 of 2017 & IA No. 40 of 2017

A.No. 26 of 2017 & 27 of 2017

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

EP No. 02 of 2017

IA No. 14 of 2017 & 464 of 2017 in A.No. 06 of 2017

IA No. 73 of 2017 in DFR No. 4213 of 2016

IA No. 131 of 2017 & 132 of 2017 in DFR No. 254 of 2017

IA No. 136 of 2017 & 137 of 2017 in DFR No. 255 of 2017

IA No. 288 of 2017 in A.No. 99 of 2017 & IA No. 290 of 2017

IA No. 369 of 2017 & 368 of 2017 in DFR No. 1289 of 2016

IA No. 373 of 2017 in DFR No. 2193 of 2016

IA No. 408 of 2017 & DFR No. 1696 of 2016

IA No. 413 of 2017 in DFR No. 1697 of 2016

IA No. 496 of 2017 in A.No. 195 of 2017

IA No. 498 of 2017 in DFR No. 2013 of 2017

IA No. 504 of 2017 in DFR No. 1771 of 2017

IA No. 507 of 2017 & 506 of 2017 in DFR No. 1547 of 2017 in A.No. 338 of 2016

IA No. 510 of 2017 in A.No. 32 of 2015 & IA No. 512 of 2017 in A.No. 47 of 2015

IA No. 445 of 2016 in EP No. 08 of 2016 in OP No. 01 of 2011

A.No. 76 of 2015

A.No. 290 of 2015 & IA No. 440 of 2015 & 11 of 2016 & A.No. 297 of 2015 & IA No. 12 of 2016

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

RP No. 10 of 2016 in A.No. 185 of 2013
04.07.2017

A.No. 17 of 2017

A.No. 74 of 2015 & 102 of 2015

A.No. 75 of 2017

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

A.No. 110 of 2017

A.No. 122 of 2017 & IA No. 201 of 2017 & 203 of 2017

A.No. 132 of 2017

A.No. 217 of 2016

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

A.No. 251 of 2016 & A.No. 94 of 2017

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

A.No. 265 of 2015

A.No. 304 of 2016

IA No. 122 of 2017 in A.No. 100 of 2017

IA No. 232 of 2017 & A.No. 90 of 2017

IA No. 246 of 2017 in DFR No. 619 of 2017

IA No. 247 of 2017 in DFR No. 618 of 2017

IA No. 313 of 2017 in DFR No. 814 of 2017

IA No. 327 of 2017 in DFR No. 967 of 2017

IA No. 355 of 2017 & IA No. 353 of 2017 in DFR No. 1294 of 2017

IA No. 409 of 2017 in DFR No. 682 of 2017

IA No. 412 of 2017 in DFR No. 681 of 2017

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

A.No. 230 of 2014 & 231 of 2014 & 155 of 2015 & Batch

A.No. 30 of 2015

A.No. 137 of 2015 & IA No. 219 of 2015
03.07.2017

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

A.No. 156 of 2017

A.No. 157 of 2017

A.No. 171 of 2017

A.No. 172 of 2017

A.No. 173 of 2017 & IA No. 411 of 2017

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

IA No. 246 of 2017 in DFR No. 619 of 2017

IA No. 247 of 2017 in DFR No. 618 of 2017

IA No. 393 of 2017 in DFR No. 1255 of 2017

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

A.No. 276 of 2015 & IA No. 444 of 2015
01.06.2017

A.No. 158 of 2017

A.No. 159 of 2017

A.No. 251 of 2016 & A.No. 94 of 2017

DFR No. 1547 of 2017 in A.No. 338 of 2016

EP No. 02 of 2017

IA No. 131 of 2017 & 132 of 2017 in DFR No. 254 of 2017

IA No. 136 of 2017 & 137 of 2017 in DFR No. 255 of 2017

IA No. 272 of 2017 in A.No. 142 of 2017

IA No. 392 of 2017 in DFR No. 1511 of 2017

IA No. 393 of 2017 in DFR No. 1255 of 2017

IA No. 418 of 2017 in A.No. 174 of 2017

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

A.No. 153 of 2017 & IA No. 385 of 2017
31.05.2017

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

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

A.No. 95 of 2017 & IA No. 273 of 2017 & A.No. 105 of 2017

A.No. 113 of 2017

A.No. 131 of 2015 & IA No. 311 of 2017 & IA No. 209 of 2015 & 335 of 2016

A.No. 153 of 2016 & 79 of 2016

A.No. 156 of 2017

A.No. 157 of 2017

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

DFR No. 596 of 2017

DFR No. 597 of 2017

EP No. 02 of 2017

IA No. 122 of 2017 in A.No. 100 of 2017

IA No. 129 of 2017 in DFR No. 67 of 2017

IA No. 277 of 2017 in DFR No. 962 of 2017

IA No. 300 of 2017 & IA No. 301 of 2017 in DFR No. 906 of 2017

IA No. 398 of 2017 in A.No. 280 of 2016

IA No. 399 of 2017 in A.No. 163 of 2017

IA No. 416 of 2017 in A.No. 58 of 2017

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

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

A.No. 48 of 2016 & A.No. 316 of 2016 & IA No. 656 of 2016

EP No. 01 of 2017 in A.No. 228 of 2012

IA No. 415 of 2017 in A.No. 208 of 2015

A.No. 138 of 2015

A.No. 193 of 2016 & IA No. 412 of 2016 & 413 of 2016 & 414 of 2016 & 11 of 2017

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 167 of 2016 & 332 of 2016 & 387 of 2016
30.05.2017

A.No. 48 of 2016 & 316 of 2016 & IA No. 656 of 2016

A.No. 89 of 2017 & IA No. 231 of 2017 & 230 of 2017

A.No. 112 of 2017 & IA No. 312 of 2017

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

A.No. 154 of 2017

A.No. 155 of 2017

A.No. 255 of 2016 & 256 of 2016 & 257 of 2016 & 258 of 2016

A.No. 267 of 2015 & IA No. 430 of 2015 & A.No. 213 of 2015 & IA No. 351 of 2015 & A.No. 206 of 2014

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

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

DFR No. 596 of 2017

DFR No. 597 of 2017

IA No. 164 of 2017 in DFR No. 418 of 2017

IA No. 220 of 2017 & 219 of 2017 in DFR No. 4097 of 2016

IA No. 239 of 2017 in DFR No. 638 of 2017

IA No. 287 of 2017 & 286 of 2017 in DFR No. 363 of 2017

IA No. 300 of 2017 & IA No. 301 of 2017 in DFR No. 906 of 2017

IA No. 405 of 2017 in EP No. 02 of 2017

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

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

RP No. 18 of 2015 in IA No. 187 of 2015 in A.No. 21 of 2014 & IA No. 251 of 2015 & A.No. 2014 of 2015 & IA No. 343 of 2015

A.No. 107 of 2015 & IA No. 117 of 2015

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

IA No. 181 of 2015 & A.No. 268 of 2015 & IA No. 433 of 2015 & 181 of 2016 & 295 of 2017
29.05.2017

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

A.No. 46 of 2017 & IA No. 118 of 2017

A.No. 91 of 2017

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

A.No. 118 of 2016 & IA No. 269 of 2016 & IA No. 406 of 2017 & 407 of 2017

A.No. 121 of 2015

A.No. 143 of 2017

A.No. 144 of 2017 & IA No. 365 of 2017 & 366 of 2017

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

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

A.No. 163 of 2017 & IA No. 399 of 2017

A.No. 202 of 2016 & IA No. 266 of 2017

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

A.No. 224 of 2016

A.No. 267 of 2015 & IA No. 430 of 2015 & A.No. 213 of 2015 & IA No. 351 of 2015 & A.No. 206 of 2014

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

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

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

A.No. 322 of 2016 & IA No. 671 of 2016 & 672 of 2016 & A.No. 333 of 2016 & IA No. 711 of 2016

EP No. 01 of 2017 in A.No. 228 of 2012

IA No. 315 of 2017 & IA No. 314 of 2017 in DFR No. 491 of 2017

IA No. 316 of 2017 in DFR No. 1065 of 2017

IA No. 386 of 2017 & 387 of 2017 in DFR No. 1460 of 2017

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

A.No. 161 of 2017 & IA No. 395 of 2017

A.No. 162 of 2017 & IA No. 396 of 2017 & 397 of 2017

IA No. 384 of 2017 in A.No. 161 of 2017

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

A.No. 167 of 2015 & IA No. 271 of 2015 & 272 of 2015 & Batch
26.05.2017

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

A.No. 160 of 2017 & IA No. 279 of 2017

A.No. 50 of 2016 & IA No. 135 of 2016
25.05.2017

A.No. 50 of 2017

A.No. 90 of 2017 & IA No. 232 of 2017

A.No. 111 of 2017

A.No. 117 of 2016

A.No. 137 of 2016

A.No. 145 of 2016 & 124 of 2016

A.No. 153 of 2017 & IA No. 385 of 2017

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

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

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

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

A.No. 303 of 2016 & IA No. 633 of 2016 & 402 of 2017

A.No. 341 of 2016 & IA No. 24 of 2017 & 742 of 2016

IA No. 245 of 2017 & 244 of 2017 in DFR No. 4191 of 2016

IA No. 371 of 2017 in A.No. 343 of 2016

IA No. 383 of 2017 in A.No. 162 of 2017 & IA No. 396 of 2017 & 394 of 2017

IA No. 384 of 2017 in A.No. 161 of 2017 & IA No. 395 of 2017

A.No. 43 of 2016

A.No. 95 of 2017 & IA No. 273 of 2017 & A.No. 105 of 2017

IA No. 79 of 2017 in DFR No. 4345 of 2016

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

A.No. 242 of 2015 & IA No. 462 of 2015 & 463 of 2015
24.05.2017

A.No. 119 of 2016 & IA No 668 of 2016 7 674 of 2016 & A.No. 277 of 2016 & IA No. 572 of 2016

A.No. 05 of 2017 & IA No. 07 of 2017

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

A.No. 38 of 2016

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

A.No. 74 of 2017

A.No. 81 of 2017 & IA No. 19 of 2017

A.No. 109 of 2016

A.No. 221 of 2016 & 222 of 2016

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

A.No. 270 of 2015

A.No. 285 of 2015 & 82 of 2015 & 136 of 2015 & 247 of 2015 & 58 of 2016

A.No. 309 of 2016 & IA No. 638 of 2016 & A.No. 310 of 2016 & IA No. 639 of 2016

IA No. 173 of 2017 in A.No. 64 of 2017 & IA No. 174 of 2017

IA No. 191 of 2017 & 190 of 2017 & 189 of 2017 in DFR No. 4224 of 2016

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

IA No. 253 of 2017 & 255 of 2017 in DFR No. 701 of 2017

IA No. 256 of 2017 & 258 of 2017 in DFR No. 700 of 2017

IA No. 259 of 2017 & 261 of 2017 in DFR No. 699 of 2017

IA No. 262 of 2017 & 264 of 2017 in DFR No. 683 of 2017

IA No. 281 of 2017 in DFR No. 923 of 2017

IA No. 283 of 2017 in DFR No. 927 of 2017

IA No. 299 of 20117 & 296 of 2017 in DFR No. 691 of 2017

IA No. 375 of 2017 in DFR No. 1461 of 2017

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

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

A.No. 185 of 2015

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

A.No. 298 of 2015

RP No. 04 of 2016 & IA No. 147 of 2016 in A.No. 255 of 2013
23.05.2017

A.No. 124 of 2017 in DFR No. 332 of 2017

A.No. 144 of 2017 & IA No. 365 of 2017 & 366 of 2017

A.No. 149 of 2017 & IA No. 380 of 2017

A.No. 222 of 2015

A.No. 226 of 2016

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

A.No. 264 of 2014

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

A.No. 345 of 2016 & IA No. 761 of 2016

IA No. 122 of 2017 in A.No. 100 of 2017

IA No. 131 of 2017 & 132 of 2017 in DFR No. 254 of 2017

IA No. 135 of 2017 & 136 of 2017 & 137 of 2017 in DFR No. 255 of 2017

IA No. 313 of 2017 in DFR No. 814 of 2017

IA No. 383 of 2017 in A.No. 162 of 2017 & IA No. 396 of 2017 & 394 of 2017

IA No. 384 of 2017 in A.No. 161 of 2017 & IA No. 395 of 2017

IA No. 391 of 2017 in DFR No. 1642 of 2017

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

A.No. 27 of 2014 & IA No. 286 of 2014 & Batch

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

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

A.No. 193 of 2015

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

RP No. 15 of 2016 in A.No. 196 of 2015
22.05.2017

A.No. 02 of 2017

A.No. 141 of 2017 & IA No. 359 of 2017 & 360 of 2017

A.No. 142 of 2017 & IA No. 272 of 2017 & 271 of 2017

A.No. 145 of 2017

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

A.No. 150 of 2017 & IA No. 382 of 2017

A.No. 152 of 2015

A.No. 175 of 2015

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

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

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

A.No. 343 of 2016 & IA No. 371 of 2017

IA No. 171 of 2017 & 170 of 2017 in DFR No. 4230 of 2016

IA No. 358 of 2017 in DFR No. 222 of 2017

IA No. 377 of 2017 in DFR No. 1179 of 2017

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

IA No. 381 of 2017 in DFR No. 1643 of 2017

A.No. 153 of 2015

A.No. 256 of 2015

A.No. 259 of 2015

EP No. 02 of 2016 in A.No. 188 of 2014 & Batch
19.05.2017

IA No. 383 of 2017 in DFR No. 1661 of 2017

IA No. 384 of 2017 in DFR No. 1665 of 2017

A.No. 39 of 2017 & IA No. 93 of 2017 & 94 of 2017 & 95 of 2017 & 187 of 2017

A.No. 51 of 2017 & IA No. 143 of 2017 & 144 of 2017

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

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

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

IA No. 278 of 2017 in DFR No. 965 of 2017

A.No. 21 of 2017 & IA No. 53 of 2017 & 120 of 2017

A.No. 43 of 2017 & IA No. 115 of 2017 & 116 of 2017

A.No. 211 of 2016 & IA No. 457 of 2016 & 458 of 2016 & 521 of 2016
18.05.2017

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

A.No. 48 of 2016 & 316 of 2016 & IA No. 656 of 2016

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

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

A.No. 134 of 2017

A.No. 135 of 2017

A.No. 136 of 2017

A.No. 139 of 2017

A.No. 140 of 2017

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

A.No. 236 of 2016 & IA No. 501 of 2016 & 502 of 2016

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

A.No. 282 of 2016 & IA No. 580 of 2016 & A.No. 314 of 2016 & IA No. 649 of 2016 & 650 of 2016

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

IA No. 183 of 2017 in A.No. 108 of 2017

IA No. 220 of 2017 & 219 of 2017 in DFR No. 4097 of 2016

IA No. 250 of 2017 & 251 of 2017 & 252 of 2017 in DFR No. 916 of 2017

IA No. 373 of 2017 in DFR No. 2193 of 2016

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

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

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

IA No. 372 of 2017 in DFR No. 1601 of 2017
17.05.2017

A.No. 16 of 2016 & IA No. 34 of 2017 & 504 of 2016

A.No. 57 of 2017 & IA No. 102 of 2017 & 99 of 2017

A.No. 90 of 2016

A.No. 132 of 2017

A.No. 133 of 2017

A.No. 147 of 2017

A.No. 252 of 2016

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

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

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

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

DFR No. 265 of 2017

DFR No. 593 of 2017

IA No. 129 of 2017 in DFR No. 67 of 2017

OP No. 03 of 2017

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

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

A.No. 59 of 2017 & IA No. 165 of 2017 & 166 of 2017 & 188 of 2017
16.05.2017

A.No. 53 of 2017 & IA No. 699 of 2016

A.No. 66 of 2017

A.No. 89 of 2017 & IA No. 231 of 2017 & 230 of 2017

A.No. 122 of 2017 & IA No. 201 of 2017 & 203 of 2017

A.No. 123 of 2017 & IA No. 186 of 2017

A.No. 157 of 2016

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

A.No. 182 of 2016 & IA No. 762 of 2016

A.No. 225 of 2016

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

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

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

IA No. 265 of 2017 in DFR No. 801 of 2017

IA No. 335 of 2017 in DFR No. 1272 of 2017

IA No. 347 of 2017 in DFR No. 1214 of 2017

IA No. 349 of 2017 in DFR No. 1027 of 2017

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

IA No. 565 of 2016 in DFR No. 2618 of 2016

IA No. 567 of 2016 in DFR No. 2619 of 2016

IA No. 308 of 2017in A.No. 02 of 2015

A.No. 71 of 2017 & IA No. 105 of 2017 & A.No. 72 of 2017 & IA No. 107 of 2017 & A.No. 73 of 2017 & IA No. 103 of 2017

A.No. 58 of 2017 & IA No. 162 of 2017 & 163 of 2017 & 363 of 2017

A.No. 106 of 2017

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

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

A.No. 92 of 2014

A.No. 106 of 2015

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

A.No. 279 of 2015 & IA No. 456 of 2015
15.05.2017

A.No. 19 of 2016

A.No. 66 of 2016 & 67 of 2016 & Batch

A.No. 68 of 2016 & IA No. 175 of 2016 & A.No. 69 of 2016 & IA No. 176 of 2016 & IA No. 370 of 2017

A.No. 71 of 2017 & IA No. 105 of 2017

A.No. 72 of 2017 & IA No. 107 of 2017

A.No. 73 of 2017 & IA No. 103 of 2017

A.No. 106 of 2017

A.No. 137 of 2017

A.No. 138 of 2017 & IA No. 126 of 2017

A.No. 145 of 2016 & 124 of 2016

A.No. 240 of 2016 & IA No. 362 of 2017 & 291 of 2017 & 292 of 2017

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

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

IA No. 140 of 2017 in DFR No. 4366 of 2016

IA No. 164 of 2017 in DFR No. 418 of 2017

IA No. 277 of 2017 in DFR No. 962 of 2017

IA No. 311 of 2017 in A.No. 131 of 2015 & IA No. 209 of 2015 & 335 of 2016

IA No. 344 of 2017 & 345 of 2017 in DFR No. 1054 of 2017

IA No. 361 of 2017 in A.No. 135 of 2015 & IA No. 215 of 2015

IA No. 364 of 2017 in A.No. 144 of 2017

IA No. 369 of 2017 & 368 of 2017 in DFR No. 1289 of 2016

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

EP No. 01 of 2017 in A.No. 228 of 2012

A.No. 86 of 2014 & IA No. 156 of 2014 & 163 of 2014 & 432 of 2015 & Batch

A.No. 263 of 2015

A.No. 283 of 2015
12.05.2017

A.No. 122 of 2015 & IA No. 194 of 2015 & A.No. 125 of 2016 & IA No. 280 of 2016 & 281 of 2016

A.No. 253 of 2016

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

A.No. 254 of 2016

DFR No. 1289 of 2016

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & 483 of 2015 & Batch

A.No. 287 of 2015 & IA No. 468 of 2015
11.05.2017

IA No. 194 of 2017 in DFR No. 1945 of 2011

A.No. 19 of 2014

A.No. 49 of 2016

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

A.No. 114 of 2017

A.No. 126 of 2017 & IA No. 333 of 2017

A.No. 127 of 2017

A.No. 128 of 2017 & IA No. 336 of 2017

A.No. 158 of 2016

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

A.No. 257 of 2015 & A.No. 95 of 2016 & IA No. 357 of 2017 & A.No. 232 of 2016 & IA No. 496 of 2016 & 530 of 2016

DFR No. 1289 of 2016

DFR No. 2193 of 2016

EP No. 09 of 2016 & IA No. 615 of 2016 in A.No. 171 of 2012 & RP No. 16 of 2015 in A.No. 177 of 2012 & IA No. 320 of 2015 & Batch

IA No. 237 of 2017 in DFR No. 652 of 2017

IA No. 240 of 2017 in DFR No. 776 of 2017

IA No. 245 of 2017 & 244 of 2017 in DFR No. 4191 of 2016

IA No. 308 of 2017 in A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

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

IA No. 710 of 2016 & 708 of 2016 in DFR No. 3024 of 2016

A.No. 64 of 2015

A.No. 44 of 2017

A.No. 76 of 2017

A.No. 330 of 2016 & IA No. 683 of 2016 & 685 of 2016

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

A.No. 95 of 2015

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

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

IA No. 198 of 2016 in A.No. 301 of 2015
09.05.2017

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

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

A.No. 59 of 2017 & IA No. 165 of 2017 & 166 of 2017 & 331 of 2017

A.No. 70 of 2017

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

A.No. 78 of 2016

A.No. 83 of 2017 & IA No. 704 of 2016 & 705 of 2016

A.No. 96 of 2015

A.No. 113 of 2016 & 114 of 2016

A.No. 116 of 2017

A.No. 125 of 2017

A.No. 127 of 2016

A.No. 135 of 2016

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

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

A.No. 289 of 2016 & IA No. 593 of 2016 & 594 of 2016 & IA No. 57 of 2017

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

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

IA No. 311 of 2017 in A.No. 131 of 2015 & IA No. 209 of 2015 & 335 of 2016

IA No. 327 of 2017 in DFR No. 967 of 2017

IA No. 355 of 2017 & IA No. 353 of 2017 in DFR No. 1294 of 2017

IA No. 228 of 2017 of 2017 in A.No. 263 of 2013

A.No. 43 of 2016

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

A.No. 08 of 2016

A.No. 30 of 2015

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

A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015 & 55 of 2017

A.No. 168 of 2015 & IA No. 437 of 2015
08.05.2017

A.No. 74 of 2015 & 102 of 2015

A.No. 94 of 2017

A.No. 109 of 2017

A.No. 117 of 2017

A.No. 118 of 2017

A.No. 119 of 2017

A.No. 120 of 2017

A.No. 121 of 2017

A.No. 178 of 2015

A.No. 198 of 2015 & 06 of 2016

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

A.No. 251 of 2016

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

A.No. 301 of 2016 & IA No. 626 of 2016 & 627 of 2016 & IA No. 337 of 2017 & 338 of 2017

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

IA No. 140 of 2017 in DFR No. 4366 of 2016

IA No. 194 of 2017 & DFR No. 1945 of 2011

IA No. 214 of 2017 in DFR No. 732 of 2017

IA No. 269 of 2017 & 270 of 2017 in DFR No. 1011 of 2017

IA No. 324 of 2017 & 323 of 2017 in DFR No. 758 of 2017

IA No. 335 of 2017 in DFR No. 1272 of 2017

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

A.No. 57 of 2014

A.No. 173 of 2015

A.No. 254 of 2015

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

IA No. 447 of 2015 & 448 of 2015 & 449 of 2015 in DFR No. 1540 of 2015
05.05.2017

A.No. 21 of 2017 & IA No. 53 of 2017 & IA No. 120 of 2017

A.No. 43 of 2017 & IA No. 115 of 2017

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

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

A.No. 45 of 2017 & IA No. 124 of 2017 & 125 of 2017

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

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

A.No. 172 of 2015 & IA No. 283 of 2015 & A.No. 227 of 2015 & IA No. 373 of 2015

A.No. 218 of 2016

A.No. 290 of 2016
04.05.2017

A.No. 15 of 2017 & IA No. 35 of 2017

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

A.No. 22 of 2017 & IA No. 694 of 2016 &. 693 of 2016

A.No. 37 of 2017

A.No. 38 of 2017 & IA No. 84 of 2017 & 85 of 2017 & A.No. 98 of 2017 & IA No. 178 of 2017 & 177 of 2017

A.No. 48 of 2017 & IA No. 48 of 2017 & 49 of 2017

A.No. 49 of 2017

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

A.No. 55 of 2017 & IA No. 09 of 2017

A.No. 62 of 2017 & IA No. 725 of 2016

A.No. 63 of 2017 & IA No. 168 of 2017 & 169 of 2017

A.No. 68 of 2017 & IA No. 215 of 2017 & A.No. 69 of 2017 & IA No. 216 of 2017 & A.No. 78 of 2017 & IA No. 222 of 2017

A.No. 80 of 2016

A.No. 98 of 2016 & 99 of 2016 & Batch

A.No. 106 of 2016 & 171 of 2015 & 18 of 2015

A.No. 145 of 2016 & 124 of 2016

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

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

A.No. 291 of 2016 & A.No. 92 of 2017

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

A.No. 317 of 2016 & IA No. 657 of 2016 & 658 of 2016

A.No. 318 of 2016 & IA No. 659 of 2016

A.No. 320 of 2016 & IA No. 669 of 2016 & 670 of 2016

A.No. 335 of 2016 & IA No. 714 of 2016 & 715 of 2016

A.No. 336 of 2016 & IA No. 716 of 2016

A.No. 344 of 2016

IA No. 127 of 2017 in DFR No. 262 of 2017

IA No. 130 of 2017 & 131 of 2017 & 132 of 2017 in DFR No. 254 of 2017

IA No. 135 of 2017 & 136 of 2017 & 137 of 2017 in DFR No. 255 of 2017

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

A.No. 140 of 2014

A.No. 155 of 2014

A.No. 256 of 2014 & IA No. 422 of 2014 & Batch
03.05.2017

A No. 65 of 2017 & IA No. 192 of 2017

A.No. 01 of 2017 & IA No. 01 of 2017 & 320 of 2017

A.No. 06 of 2017 & IA No. 14 of 2017

A.No. 13 of 2017 & IA No. 696 of 2016 & IA No. 319 of 2017

A.No. 20 of 2016 & IA No. 50 of 2016 & A.No. 26 of 2016 & IA No. 72 of 2016 & 74 of 2016

A.No. 44 of 2017

A.No. 57 of 2017 & IA No. 102 of 2017 & 99 of 2017

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

A.No. 67 of 2017 & IA No. 198 of 2017 & 199 of 2017 & 200 of 2017

A.No. 76 of 2017

A.No. 77 of 2017 & IA No. 207 of 2017 & 208 of 2017 & 209 of 2017 & 330 of 2017

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

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

A.No. 223 of 2016 & IA No. 482 of 2016 & A.No. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015

A.No. 284 of 2016

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

A.No. 297 of 2016

A.No. 330 of 2016 & IA No. 683 of 2016 & 685 of 2016

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

IA No. 220 of 2017 & 219 of 2017 in DFR No. 4097 of 2016

IA No. 326 of 2017 in DFR No. 1272 of 2017

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

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

IA No. 228 of 2017 in A.No. 263 of 2013 & IA No. 353 of 2013

A.No. 11 of 2015 & IA No. 388 of 2016 & 07 of 2016 & 08 of 2016 & Batch

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

A.No. 296 of 2015 & IA No. 477 & 478 of 2015 & Batch
02.05.2017

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

A.No. 26 of 2017

A.No. 27 of 2017

A.No. 31 of 2017 & IA No. 70 of 2017

A.No. 32 of 2017 & IA No. 71 of 2017

A.No. 41 of 2017

A.No. 55 of 2016

A.No. 110 of 2017

A.No. 111 of 2017

A.No. 113 of 2017

A.No. 134 of 2016 & IA No. 304 of 2016 & A.No. 138 of 2016 & A.No. 149 of 2016 & IA No. 318 of 2016 & A.No. 308 of 2016

A.No. 170 of 2015

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

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

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

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

A.No. 287 of 2016

DFR No. 246 of 2017

DFR No. 247 of 2017

DFR No. 266 of 2017

IA No. 73 of 2017 in DFR No. 4213 of 2016

IA No. 191 of 2017 & 190 of 2017 & 189 of 2017 in DFR No. 4224 of 2016

IA No. 308 of 2017 in A.No. 02 of 2015

IA No. 311 of 2017 in A.No. 131 of 2015 & IA No. 209 of 2015 & 335 of 2016

IA No. 332 of 2017 in DFR No. 1294 of 2017

A.No. 15 of 2016

A.No. 103 of 2017 & IA No. 303 of 2017 & A.No. 104 of 2017 & IA No. 304 of 2017

A.No. 160 of 2016

A.No. 166 of 2015 & IA No. 269 of 2015 & Batch
01.05.2017

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

A.No. 42 of 2017

A.No. 59 of 2017 & IA No. 165 of 2017 & 166 of 2017 & 331 of 2017

A.No. 101 of 2016 & IA No. 245 of 2016_01.05.17

A.No. 102 of 2017 & IA No. 149 of 2017 & 151 of 2017

A.No. 112 of 2017 & IA No. 312 of 2017

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

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

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

A.No. 286 of 2016

DFR No. 990 of 2017

IA No. 173 of 2017 in A.No. 64 of 2017 & IA No. 174 of 2017

IA No. 217 of 2017 in A.No. 63 of 2016 & IA No. 218 of 2017

IA No. 313 of 2017 in DFR No. 814 of 2017

IA No. 315 of 2017 & IA No. 314 of 2017 in DFR No. 491 of 2017

IA No. 316 of 2017 in DFR No. 1065 of 2017

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

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

A.No. 172 of 2016
28.04.2017

A.No. 13 of 2016 & IA No. 25 of 2017 & 425 of 2016 & IA No. 229 of 2017

A.No. 39 of 2017 & IA No. 93 of 2017 & 94 of 2017 & 95 of 2017 & 187 of 2017

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

A.No. 128 of 2016

A.No. 180 of 2012 & IA No. 319 of 2012 & A.No. 181 of 2012 & IA No. 317 of 2012 & 320 of 2012 IA No. 04 of 2013

A.No. 199 of 2016

A.No. 234 of 2016

A.No. 235 of 2016

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

IA No. 278 of 2017 in DFR No. 965 of 2017

A.No. 46 of 2016

A.No. 56 of 2016

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

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

RP No. 22 of 2015 in A.No. 108 of 2014
27.04.2017

IA No. 575 of 2016 in A.No. 193 of 2016 & IA No. 412 of 2016 & 413 of 2016 & 414 of 2016 & 11 of 2017

A.No. 19 of 2017 & IA No. 691 of 2016 & A.No. 20 of 2017 & IA No. 678 of 2016

A.No. 25 of 2017

A.No. 61 of 2017

A.No. 99 of 2017 & IA No. 288 of 2017 & 290 of 2017

A.No. 101 of 2017

A.No. 106 of 2017

A.No. 157 of 2016

A.No. 198 of 2016

A.No. 203 of 2016

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

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

A.No. 257 of 2015

A.No. 282 of 2016 & IA No. 580 of 2016 & A.No. 314 of 2016 & IA No. 649 of 2016 & 650 of 2016

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

IA No. 79 of 2017 in DFR No. 4345 of 2016

IA No. 179 of 2017 in DFR No. 332 of 2017

IA No. 185 of 2017 in DFR No. 385 of 2017

IA No. 214 of 2017 in DFR No. 732 of 2017

IA No. 265 of 2017 in DFR No. 801 of 2017

IA No. 299 of 2017 & 296 of 2017 in DFR No. 691 of 2017

IA No. 300 of 2017 & IA No. 301 of 2017 in DFR No. 906 of 2017

IA No. 310 of 2017 in A.No. 131 of 2015 & IA No. 209 of 2015 & 335 of 2016 & 311 of 2017

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

IA No. 575 of 2016 in A.No. 193 of 2016 & IA No. 412 of 2016 & 413 of 2016 & 414 of 2016 & 11 of 2017

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

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

A.No. 242 of 2015 & IA No. 462 of 2015 & 463 of 2015
26.04.2017

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

A.No. 48 of 2016 & 316 of 2016 & IA No. 656 of 2016

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

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

A.No. 117 of 2016

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

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

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

A.No. 152 of 2015

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

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

A.No. 227 of 2016

DFR No. 222 of 2017

DFR No. 1289 of 2016

DFR No. 2193 of 2016

EP No. 01 of 2017 in A.No. 228 of 2012

IA No. 202 of 2017 in DFR No. 582 of 2017

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

IA No. 277 of 2017 in DFR No. 962 of 2017

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

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

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

A.No. 169 of 2015

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

IA No. 181 of 2016 in A.No. 268 of 2015
25.04.2017

A.No. 04 of 2017

A.No. 07 of 2017

A.No. 08 of 2017

A.No. 10 of 2017

A.No. 11 of 2017

A.No. 14 of 2017

A.No. 20 of 2015 & 21 of 2015

A.No. 35 of 2017

A.No. 70 of 2017

A.No. 72 of 2016 & 100 of 2016 & IA No. 243 of 2016

A.No. 109 of 2016

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

A.No. 221 of 2016 & 222 of 2016

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

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

A.No. 283 of 2016 & IA No. 581 of 2016 & 582 of 2016 & A.No. 215 of 2016 & IA No. 465 of 2016

A.No. 306 of 2016

A.No. 309 of 2016 & IA No. 638 of 2016 & A.No. 310 of 2016 & IA No. 639 of 2016

A.No. 327 of 2016

IA No. 107 of 2017 & IA No. 146 of 2017 & 147 of 2017

IA No. 140 of 2017 in DFR No. 4366 of 2016

IA No. 171 of 2017 & 170 of 2017 in DFR No. 4230 of 2016

IA No. 211 of 2017 in DFR No. 292 of 2017

IA No. 214 of 2017 in DFR No. 732 of 2017

IA No. 275 of 2017 in A.No. 95 of 2017 & IA No. 305 of 2017 in A.No. 105 of 2017

IA No. 287 of 2017 & 286 of 2017 in DFR No. 363 of 2017

IA No. 308 of 2017 in A.No. 02 of 2015

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

A.No. 180 of 2015

A.No. 258 of 2015

RP No. 08 of 2016 in OP No. 01 of 2015
24.04.2017

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

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

A.No. 71 of 2016

A.No. 94 of 2017

A.No. 96 of 2017

A.No. 108 of 2017 & IA No. 183 of 2017

A.No. 210 of 2015

A.No. 229 of 2016

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

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

IA No. 253 of 2017 & 255 of 2017 in DFR No. 701 of 2017

IA No. 256 of 2017 & 258 of 2017 in DFR No. 700 of 2017

IA No. 259 of 2017 & 261 of 2017 in DFR No. 699 of 2017

IA No. 262 of 2017 & 264 of 2017 in DFR No. 683 of 2017

IA No. 265 of 2017 in DFR No. 801 of 2017

IA No. 281 of 2017 in DFR No. 923 of 2017

IA No. 283 of 2017 in DFR No. 927 of 2017

A.No. 32 of 2015 & IA No. 318 of 2017 & A.No. 47 of 2015

A.No. 119 of 2016 & IA No. 668 of 2016 & 674 of 2016 & 277 of 2016 & IA No. 527 of 2016

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

A.No. 185 of 2015

A.No. 193 of 2015

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

EP No. 02 of 2016 in A.No. 188 of 2014 & Batch
21.04.2017

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

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

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

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

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

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

A.No. 305 of 2016

EP No. 02 of 2015 & IA No. 466 of 482 of 2015 & Batch

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

A.No. 58 of 2014

A.No. 62 of 2016 & IA No. 155 of 2016 & Batch
20.04.2017

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

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

A.No. 56 of 2017 & IA No. 154 of 2017 & 157 of 2017

A.No. 59 of 2017 & IA No. 165 of 2017 & 166 of 2017 & 188 of 2017

A.No. 71 of 2017 & IA No. 105 of 2017

A.No. 72 of 2017 & IA No. 107 of 2017

A.No. 73 of 2017 & IA No. 103 of 2017

A.No. 90 of 2016

A.No. 95 of 2017 & IA No. 275 of 2017 & 273 of 2017

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

A.No. 139 of 2016

A.No. 169 of 2016

A.No. 200 of 2016 & 148 of 2016

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

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

A.No. 278 of 2016 & IA No. 573 of 2016 & 574 of 2016 & A.No. 343 of 2016 & IA No. 752 of 2016

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

IA No. 162 of 2017 in A.No. 58 of 2017 & IA No. 162 of 2017 & 163 of 2017

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

A.No. 07 of 2016

RP No. 09 of 2016 in A.No. 316 of 2013
19.04.2017

A.No. 91 of 2017

A.No. 92 of 2017

A.No. 93 of 2017

A.No. 95 of 2017 & IA No. 275 of 2017 & 273 of 2017

A.No. 105 of 2017 & IA No. 305 of 2017

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

A.No. 220 of 2015

A.No. 221 of 2016 & 222 of 2016

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

A.No. 268 of 2016 & Batch

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

A.No. 309 of 2016 & IA No. 638 of 2016 & A.No. 310 of 2016 & IA No. 639 of 2016

IA No. 92 of 2017 & 91 of 2017 in DFR No. 1487 of 2016

IA No. 184 of 2017 in DFR No. 422 of 2017

IA No. 247 of 2017 in DFR No. 618 of 2017

IA No. 250 of 2017 & 251 of 2017 & 252 of 2017 in DFR No. 916 of 2017

IA No. 276 of 2017 in A.No. 112 of 2016

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

IA No. 228 of 2017 in A.No. 263 of 2013 & IA No. 353 of 2013

A.No. 154 of 2016 & IA No. 330 of 2016 & 331 of 2016 & A.No. 155 of 2016 & IA No. 333 of 2016 & 334 of 2016 & 293 of 2017 & 294 of 2017

A.No. 329 of 2016 & IA No. 680 of 2016

A.No. 107 of 2015 & 117 of 2015

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

A.No. 232 of 2014 & IA No. 369 of 2014
18.04.2017

A.No. 64 of 2015 & IA No. 92 of 2017 & 121 of 2017 & 131 of 2017

A.No. 103 of 2017 & IA No. 303 of 2017 & A.No.104 of 2017 & IA No. 304 of 2017

A.No. 61 of 2017

A.No. 127 of 2016

A.No. 182 of 2015

A.No. 209 of 2016

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

A.No. 267 of 2015 & IA No. 430 of 2015 & A.No. 213 of 2015 & IA No. 351 of 2015 & A.No. 206 of 2014

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

A.No. 294 of 2016

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

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

IA No. 245 of 2017 & 244 of 2017 in DFR No. 4191 of 2016

IA No. 246 of 2017 in DFR No. 619 of 2017

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

IA No. 710 of 2016 & 708 of 2016 in DFR No. 3024 of 2016

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

A.No. 175 of 2014 & 180 of 2014 & IA No. 292 of 2017

A.No. 217 of 2014 & IA No. 336 of 2014
17.04.2017

A.No. 44 of 2016

A.No. 50 of 2017

A.No. 60 of 2017 & A.No. 171 of 2015 & IA No. 281 of 2015 & A.No. 128 of 2015 & IA No. 203 of 2015 & 204 of 2015

A.No. 90 of 2017 & IA No. 232 of 2017

A.No. 100 of 2017 & IA No. 122 of 2017

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

A.No. 175 of 2015

A.No. 201 of 2016

A.No. 214 of 2016

A.No. 222 of 2015

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

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

IA No. 81 of 2017 in DFR No. 08 of 2017

IA No. 148 of 2017 in DFR No. 157 of 2017

IA No. 240 of 2017 in DFR No. 776 of 2017

IA No. 269 of 2017 & 270 of 2017 in DFR No. 1011 of 2017

OP No. 03 of 2017

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

DFR No. 721 of 2017 & 737 of 2017 & OP No. 01 of 2017 & IA No. 235 of 2017 & 236 of 2017 & Batch

A.No. 290 of 2015 & IA No. 440 of 2015 & 11 of 2016 & A.No. 297 of 2015 & IA No. 12 of 2016

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

RP No. 10 of 2016 in A.No. 185 of 2013
12.04.2017

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

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

A.No. 64 of 2017 & IA No. 173 of 2017 & 174 of 2017

A.No. 94 of 2016

A.No. 111 of 2016

A.No. 134 of 2016 & IA No. 304 of 2016 & A.No. 138 of 2016 & A.No. 149 of 2016 & IA No. 318 of 2016 & A.No. 308 of 2016

A.No. 136 of 2016 & 77 of 2016

A.No. 170 of 2016

A.No. 176 of 2016

A.No. 177 of 2016

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

IA No. 121 of 2017 in DFR No. 268 of 2017

IA No. 150 of 2017 in DFR No. 390 of 2017

IA No. 289 of 2017 in A.No. 99 of 2017

IA No. 759 of 2016 in DFR No. 3905 of 2016

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

A.No. 206 of 2016

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

A.No. 158 of 2015

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

IA No. 419 of 2015 in DFR No. 925 of 2015
11.04.2017

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

A.No. 78 of 2016

A.No. 79 of 2017

A.No. 87 of 2017 & IA No. 82 of 2017

A.No. 117 of 2016

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

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

A.No. 282 of 2016 & IA No. 580 of 2016 & A.No. 314 of 2016 & IA No. 649 of 2016 & 650 of 2016

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

IA No. 182 of 2017 & 184 of 2017 in DFR No. 422 of 2017

IA No. 274 of 2017 in A.No. 95 of 2017

A.No. 43 of 2016

A.No. 76 of 2015

A.No. 138 of 2015

A.No. 193 of 2016 & IA No. 412 of 2016 & 413 of 2016 & 414 of 2016 & 575 of 2016 & 11 of 2017

A.No. 281 of 2015 & IA No. 460 of 2015 & 167 of 2016 & 332 of 2016 & 387 of 2016
10.04.2017

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

A.No. 36 of 2017

A.No. 38 of 2017 & IA No. 84 of 2017 & 85 of 2017

A.No. 62 of 2017 & IA No. 725 of 2016

A.No. 63 of 2017 & IA No. 168 of 2017 & 169 of 2017

A.No. 81 of 2017 & IA No. 19 of 2017

A.No. 85 of 2016

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

A.No. 154 of 2016 & IA No. 330 of 2016 & 331 of 2016 & A.No. 155 of 2016 & IA No. 333 of 2016 & 334 of 2016

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

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

A.No. 241 of 20016 & IA No. 520 of 2016 & 361 of 2016

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

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

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

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

A.No. 317 of 2016 & IA No. 657 of 2016 & 658 of 2016

A.No. 318 of 2016 & IA No. 659 of 2016

A.No. 320 of 2016 & IA No. 669 of 2016

A.No. 323 of 2016 & IA No. 223 of 2017

A.No. 335 of 2016 & IA No. 714 of 2016 & 715 of 2016

A.No. 336 of 2016 & IA No. 716 of 2016

DFR No. 1289 of 2016

DFR No. 2193 of 2016

IA No. 92 of 2017 & 91 of 2017 in DFR No. 1487 of 2016

IA No. 175 of 2017 & 176 of 2017 in DFR No. 356 of 2017

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

A.No. 32 of 2015 & 47 of 2015

DFR No. 721 of 2017 & 737 of 2017 & OP No. 01 of 2017 & IA No. 235 of 2017 & 236 of 2017 & Batch

IA No. 196 of 2017 & 194 of 2017 & DFR No. 1945 of 2011
07.04.2017

A.No. 122 of 2015 & IA No.194 of 2015 & A.No. 125 of 2016 & IA No. 280 of 2016 & 281 of 2016

A.No. 253 of 2016

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

A.No. 254 of 2016

IA No. 159 of 2017 in DFR No. 477 of 2017
06.04.2017

A.No. 32 of 2015 & IA No. 248 of 2017

IA No. 268 of 2017 in IA No. 228 of 2017 in A.No. 263 of 2013 & IA No. 353 of 2013

A.No. 63 of 2016 & IA No. 162 of 2016 & IA No. 217 of 2017 & 218 of 2017

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

A.No. 80 of 2017

A.No. 90 of 2017 & IA No. 232 of 2017

A.No. 96 of 2015

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

A.No. 195 of 2016

A.No. 230 of 2016

A.No. 264 of 2014

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

A.No. 289 of 2014

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

EP No. 01 of 2017 in A.No. 228 of 2012

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

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

IA No. 237 of 2017 in DFR No. 652 of 2017

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

A.No. 239 of 2016 & IA No. 517 of 2016 & 56 of 2017

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

A.No. 32 of 2015 & 47 of 2015
05.04.2017

A.No. 12 of 2017 & IA No. 25 of 2017

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

A.No. 59 of 2017 & IA No. 165 of 2017 & 166 of 2017 & 188 of 2017

A.No. 81 of 2017 & IA No. 19 of 2017

A.No. 82 of 2017 & IA No. 740 of 2016

A.No. 83 of 2017 & IA No. 704 & 705 of 2016

A.No. 89 of 2017 & IA No. 231 of 2017 & 230 of 2017

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

A.No. 200 of 2015 & 201 of 2005

A.No. 230 of 2014 & 231 of 2014 & 155 of 2015 & Batch

A.No. 285 of 2015 & 82 of 2015 & 136 of 2015 & 247 of 2015 & 58 of 2016

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

IA No. 227 of 2017 in A.No. 34 of 2017 & IA No. 76 of 2017

IA No. 239 of 2017 in DFR No. 638 of 2017

IA No. 267 of 2017 in DFR No. 1011 of 2017

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

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

A.No. 85 of 2015

A.No. 101 of 2015

A.No. 153 of 2014

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

IA No. 395 of 2015 in DFR No. 1665 of 2015
31.03.2017

A.No. 45 of 2017 & IA No. 124 of 2017 & 125 of 2017

A.No. 51 of 2017 & IA No. 143 of 2017 & 144 of 2017

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

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

A.No. 290 of 2016

RP No. 18 of 2015 in IA No. 187 of 2015 in A.No. 21 of 2014 & IA No. 251 of 2015 & A.No. 204 of 2015 & IA No. 343 of 2015
30.03.2017

DFR No. 721 of 2017 & DFR No. 737 of 2017 & OP No. 01 of 2017 & IA No. 235 of 2017 & IA No. 236 of 2017 & Batch

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

A.No. 57 of 2017 & IA No. 102 of 2017 & 99 of 2017

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

A.No. 74 of 2015 & 102 of 2015

A.No. 77 of 2017 & IA No. 207 of 2017 & 208 of 2017 & 209 of 2017

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

A.No. 88 of 2017 & IA No. 161 of 2017

A.No. 162 of 2016 & IA No. 338 of 2016 & 570 of 2016 & A.No. 46 of 2017 & IA No. 118 of 2017

A.No. 171 of 2016

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

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

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

A.No. 226 of 2016

A.No. 243 of 2016

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

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

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

IA No. 214 of 2017 in DFR No. 732 of 2017

IA No. 248 of 2017 in A.No. 32 of 2015

IA No. 710 of 2016 & 708 of 2016 in DFR No. 3024 of 2016

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

A.No. 86 of 2014 & IA No. 156 of 2014 & 163 of 2014 & 432 of 2015 & Batch

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

A.No. 263 of 2015

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

A.No. 283 of 2015
29.03.2017

A.No. 19 of 2016

A.No. 23 of 2017 & IA No. 54 of 2017

A.No. 32 of 2015 & A.No. 47 of 2015

A.No. 70 of 2017

A.No. 78 of 2017 & IA No. 222 of 2017

A.No. 86 of 2017

A.No. 118 of 2016 & IA No. 269 of 2016 & A.No. 151 of 2016 & IA No. 323 of 2016

A.No. 145 of 2016 & 124 of 2016

A.No. 197 of 2015

A.No. 212 of 2016 & IA No. 459 of 2016 & 460 of 2016 & 525 of 2016

A.No. 251 of 2016

A.No. 270 of 2015

A.No. 279 of 2016 & IA No. 576 of 2016

A.No. 280 of 2016

A.No. 283 of 16 & IA No. 581 of 2016 & 582 of 2016 & A.No. 215 of 2016 & IA No. 465 of 2016

A.No. 341 of 2016 & IA No. 742 of 2016 & 24 of 2017

DFR No. 246 of 2017

DFR No. 247 of 2017

DFR No. 593 of 2017

DFR No. 721 of 2017

DFR No. 737 of 2017

IA No. 220 of 2017 & 219 of 2017 in DFR No. 4097 of 2016

OP No. 01 of 2017 & IA No. 235 of 2017 & IA No. 236 of 2017

OP No. 02 of 2017 & IA No. 241 of 2017 & IA No. 242 of 2017

IA No. 226 of 2017 in A.No. 278 of 2016

A.No. 129 of 2015 & IA No. 206 of 2015 & 216 of 2015 & A.No. 147 of 2015 & IA No. 241 of 2015

A.No. 287 of 2015 & IA No. 468 of 2015
28.03.2017

A.No. 68 of 2017 & IA No. 215 of 2017

A.No. 69 of 2017 & IA No. 216 of 2017

A.No. 93 of 2015 & IA No. 141 of 2015 & Batch

A.No. 114 of 2015 & IA No. 190 of 2015 & A.No. 131 of 2015 & IA No. 209 of 2015 & 335 of 2016

A.No. 182 of 2015

A.No. 265 of 2016 & IA No. 553 of 2016

A.No. 277 of 2014 & 278 of 2014 & A.No. 65 of 2015 & 66 of 2015 & 56 of 2015 & A.No. 07 of 2015 & IA No. 09 of 2015

A.No. 282 of 2016 & IA No. 580 of 2016

A.No. 314 of 2016 & IA No. 649 of 2016 & 650 of 2016

A.No. 319 of 2016 & IA No. 665 of 2016

A.No. 322 of 2016 & IA No. 671 of 2016 & 672 of 2016 & A.No. 333 of 2016 & IA No. 711 of 2016

A.No. 324 of 2016

IA No. 211 of 2017 in DFR No. 292 of 2017

A.No. 32 of 2015 & A.No. 47 of 2015

A.No. 17 of 2014 & IA No. 23 of 2014 & Batch

A.No. 92 of 2014

A.No. 106 of 2015

A.No. 279 of 2015 & IA No. 456 of 2015
27.03.2017

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 50 of 2017

A.No. 84 of 2017 & IA No. 97 of 2017 & 98 of 2017

A.No. 85 of 2017 & IA No. 51 of 2017

A.No. 98 of 2016 & 99 of 2016 & Batch

A.No. 276 of 2015 & IA No. 444 of 2015

A.No. 288 of 2016 & IA No. 592 of 2016 & 707 of 2016 & IA No. 77 of 2017 & 78 of 2017

A.No. 303 of 2016 & IA No. 633 of 2016

DFR No. 266 of 2017

IA No. 79 of 2017 in DFR No. 4345 of 2016

IA No. 81 of 2017 in DFR No. 08 of 2017

IA No. 162 of 20147 in A.No. 58 of 2017 & IA No. 162 of 2017 & 163 of 2017

IA No. 191 of 2017 & 190 of 2017 & 189 of 2017 in DFR No. 4224 of 2016

IA No. 202 of 2017 in DFR No. 582 of 2017

A.No. 32 of 2015 & 47 of 2015

IA No. 544 of 2016 & 545 of 2016 in DFR No. 2620 of 2016

IA No. 550 of 2016 in DFR No. 3056 of 2016 & IA No. 551 of 2016

IA No. 564 of 2016 & 565 of 2016 in DFR No. 2618 of 2016

IA No. 566 of 2017 & 567 of 2016 in DFR No. 2619 of 2016

A.No. 08 of 2016

A.No. 30 of 2015

A.No. 110 of 2015 & IA No. 176 of 2015 & 177 of 2015 & Batch

A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015 & 55 of 2017

A.No. 168 of 2015 & IA No. 437 of 2015
24.03.2017

A.No. 13 of 2016 & IA No. 25 of 2016 & 425 of 2016 & IA No. 229 of 2017

A.No. 21 of 2017 & IA No. 53 of 2017 & 120 of 2017

A.No. 43 of 2017 & IA No. 115 of 2017 & 116 of 2017

A.No. 113 of 2015 & IA No. 183 of 2015 & 184 of 2015 & 185 of 2015 & 186 of 2015

A.No. 122 of 2015 & IA No.194 of 2015 & A.No. 125 of 2016 & IA No. 280 of 2016 & 281 of 2016

A.No. 159 of 2016 & IA No. 336 of 2016

A.No. 161 of 2016 & IA No. 337 of 2016

A.No. 180 of 2012 & IA No. 319 of 2012 & A.No. 181 of 2012 & IA No. 317 of 2012 & 320 of 2012 IA No. 04 of 2013

A.No. 199 of 2016

A.No. 211 of 2016 & IA No. 457 of 2016 & 458 of 2016 & 521 of 2016

A.No. 292 of 2014 & IA No. 25 of 2015 & 216 of 2016

A.No. 50 of 2016 & IA No. 135 of 2016

A.No. 103 of 2016 & IA No. 248 of 2016

A.No. 167 of 2015 & IA No. 271 of 2015 & 272 of 2015 & Batch

A.No. 259 of 2015

A.No. 277 of 2015 & IA No. 453 of 2015

A.No. 298 of 2015

RP No. 04 of 2016 & IA No. 147 of 2016 & 255 of 2013
23.03.2017

A.No. 09 of 2017

A.No. 17 of 2016 & IA No. 35 of 2016

A.No. 32 of 2015 & A.No. 47 of 2015

A.No. 40 of 2017

A.No. 42 of 2017

A.No. 64 of 2017 & IA No. 173 of 2017 & 174 of 2017

A.No. 71 of 2017 & IA No. 105 of 2017

A.No. 72 of 2017 & IA No. 107 of 2017

A.No. 73 of 2017 & IA No. 103 of 2017

A.No. 152 of 2015

A.No. 164 of 2015 & IA No. 264 of 2015 & A.No. 165 of 2015 & IA No. 267 of 2015

A.No. 236 of 2016 & IA No. 500 of 2016 & 501 of 2016

A.No. 238 of 2016

A.No. 246 of 2016 & 247 of 2016 & 248 of 2016

EP No. 09 of 2016 & IA No. 615 of 2016 & 171 of 2012

IA No. 170 of 2017 & 171 of 2017 in DFR No. 4230 of 2016

IA No. 175 & 176 of 2017 in DFR No. 356 of 2017

IA No. 179 of 2017 in DFR No. 332 of 2017

IA No. 182 of 2017 & 184 of 2017 in DFR No. 422 of 2017

IA No. 185 of 2017 in DFR No. 385 of 2017

IA No. 227 of 2017 in A.No. 34 of 2017 & IA No. 76 of 2017

IA No. 759 of 2016 in DFR No. 3905 of 2016

IA No. 695 of 2016 in A.No. 13 of 2017 & IA No. 696 of 2016

A.No. 64 of 2015 & IA No. 92 of 2015 & 121 of 2015 & 131 of 2015

A.No. 201 of 2014 & IA No. 316 of 2014 & 392 of 2014 & 394 of 2014 & IA No. 287 of 2015

A.No. 01 of 2014 & IA No. 05 of 2014

A.No. 172 of 2016

A.No. 250 of 2014 & IA No. 409 of 2014 & Batch
22.03.2017

A.No. 05 of 2017 & IA No. 07 of 2017

A.No. 12 of 2017 & IA No. 25 of 2017

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

A.No. 59 of 2017 & IA No. 165 of 2017 & 166 of 2017 & 188 of 2017

A.No. 60 of 2017

A.No. 61 of 2017

A.No. 171 of 2015 & IA No. 281 of 2015

A.No. 221 of 2016 & 222 of 2016

A.No. 225 of 2016

A.No. 228 of 2015 & IA No. 374 of 2015

A.No. 255 of 2016 & 256 of 2016 & 257 of 2016 & 258 of 2016

A.No. 309 of 2016 & IA No. 638 of 2016 & A.No. 310 of 2016 & IA No. 639 of 2016

A.No. 321 of 2016

A.No. 330 of 2016 & IA No. 683 of 2016 & 685 of 2016

IA No. 164 of 2017 in DFR No. 418 of 2017

IA No. 226 of 2017 in A.No. 278 of 2016 & IA No. 573 of 2016 & 574 of 2016

IA No. 550 of 2016 in DFR No. 3056 of 2016 & IA No. 551 of 2016

A.No. 63 of 2017 & IA No. 168 of 2017 & 169 of 2017

RP No. 03 of 2017 in A.No. 185 of 2014

A.No. 32 of 2015 & 47 of 2015

A.No. 44 of 2017

A.No. 76 of 2017

A.No. 11 of 2015 & IA No. 388 of 2016 & 07 of 2016 & 08 of 2016 & A.No. 12 of 2015 & 13 of 2015 & 14 of 2015

A.No. 212 of 2015 & IA No. 277 of 2016 & A.No. 282 of 2015

A.No. 242 of 2015 & IA No. 462 of 2015 & 463 of 2015

A.No. 266 of 2015 & IA No. 428 of 2015 & 429 of 2015

A.No. 296 of 2015 & IA No. 477 & 478 of 2015 & Batch
21.03.2017

A.No. 05 of 2016 & IA No. 531 of 2016

A.No. 19 of 2014

A.No. 32 of 2015 & 47 of 2015

A.No. 52 of 2017 & IA No. 145 of 2017

A.No. 54 of 2017 & IA No. 152 of 2017 & 153 of 2017

A.No. 55 of 2015 & IA No. 75 of 2015

A.No. 61 of 2016 & IA No. 153 of 2016

A.No. 157 of 2016

A.No. 199 of 2015

A.No. 210 of 2015

A.No. 226 of 2015 & IA No. 371 of 2015 & 372 of 2015

A.No. 227 of 2016

A.No. 246 of 2014 & IA No. 56 of 2015

A.No. 313 of 2016 & IA No. 648 of 2016

DFR No. 1289 of 2016

DFR No. 2193 of 2016

IA No. 83 of 2017 in DFR No. 4358 of 2016

IA No. 150 of 2017 in DFR No. 390 of 2017

IA No. 160 of 2017 in DFR No. 144 of 2017

IA No. 233 of 2016 in DFR No. 1176 of 2013

A.No. 27 of 2014 & IA 286 of 2014 & Batch

A.No. 178 of 2016 & IA No. 389 of 2016 & Batch

EP No. 01 of 2017 in A.No. 228 of 2012

A.No. 52 of 2016

IA No. 451 of 2015 & 452 of 2015 in DFR No. 1512 of 2015

RP No. 15 of 2016 in A.No. 196 of 2015

RP No. 16 of 2015 & IA No. 320 of 2015 in 177 of 2012 & RP No. 17 of 2015 & IA No. 321 of 2015 in 178 of 2012
20.03.2017

A.No. 18 of 2016 & IA No. 37 of 2016

A.No. 18 of 2017 & IA No. 40 of 2017 & 224 of 2017

A.No. 66 of 2017

A.No. 74 of 2015 & 102 of 2015

A.No. 74 of 2017 & IA No. 68 of 2017

A.No. 75 of 2017

A.No. 76 of 2016 & IA No. 185 of 2016 & 186 of 2016

A.No. 135 of 2016

A.No. 144 of 2015 & IA No. 223 of 2015

A.No. 170 of 2015

A.No. 224 of 2016

A.No. 259 of 2016 & IA No. 540 of 2016

A.No. 285 of 2016 & IA No. 585 of 2016

A.No. 287 of 2016

A.No. 294 of 2015 & IA No. 142 of 2016

A.No. 306 of 2016

IA No. 96 of 2017 in DFR No. 4221 of 2016

IA No. 121 of 2017 in DFR No. 268 of 2017

IA No. 148 of 2017 in DFR No. 157 of 2017

IA No. 737 of 2016 in A.No. 340 of 2016 & IA No. 738 of 2016 & 743 of 2016

IA No. 196 of 2016 in DFR No. 854 of 2013

IA No. 50 of 2017 in DFR No. 4089 of 2016

IA No. 550 of 2016 & 551 of 2016 & 722 of 2016 in DFR No. 3056 of 2016

A.No. 32 of 2015 & A.No. 47 of 2015

A.No. 119 of 2016 & IA No. 668 of 2016 & 674 of 2016 & A.No. 277 of 2016 & IA No. 572 of 2016
17.03.2017

A.No. 174 of 2016 & IA No. 380 of 2016

A.No. 216 of 2016 & IA No. 466 of 2016

A.No. 254 of 2014 & IA No. 411 of 2014 & 371 of 2016

A.No. 305 of 2016

IA No. 159 of 2017 in DFR No. 477 of 2017

A.No. 159 of 2016 & IA No. 336 of 2016

A.No. 161 of 2016 & IA No. 337 of 2016

A.No. 169 of 2015

A.No. 180 of 2015

A.No. 258 of 2015
16.03.2017

A.No. 17 of 2017

A.No. 20 of 2016 & IA No. 50 of 2016 & A.No. 26 of 2016 & IA No. 72 of 2016 & 74 of 2016

A.No. 31 of 2017 & IA No. 70 of 2017

A.No. 32 of 2015 & 47 of 2015

A.No. 32 of 2017 & IA No. 71 of 2017

A.No. 41 of 2016 & IA No. 106 of 2016 & A.No. 73 of 2016 & IA No. 180 of 2016

A.No. 53 of 2017 & IA No. 699 of 2016

A.No. 54 of 2016 & IA No. 140 of 2016 & A.No. 122 of 2016 & IA No. 278 of 2016

A.No. 77 of 2017 & IA No. 207 of 2017 & 208 of 2017 & 209 of 2017

A.No. 110 of 2016 & IA No. 260 of 2016

A.No. 176 of 2015 & IA No. 364 of 2015 & 368 of 2015 & 424 of 2015

A.No. 217 of 2016

A.No. 298 of 2014 & 86 of 2016 & IA No. 204 of 2016 & Batch

A.No. 304 of 2016

A.No. 329 of 2016 & IA No. 680 of 2016

IA No. 20 of 2017 in DFR No. 4041 of 2016

IA No. 140 of 2017 in DFR No. 4366 of 2016

IA No. 157 of 2017 in A.No. 206 of 2016

IA No. 538 of 2016 in A.No. 252 of 2016

IA No. 577 of 2016 in A.No. 281 of 2016

IA No. 741 of 2016 in DFR No. 3666 of 2016

A.No. 121 of 2015

A.No. 161 of 2015 & IA No. 259 of 2015 & 205 of 2015
15.03.2017

A.No. 26 of 2017

A.No. 27 of 2017

A.No. 32 of 2015 & 47 of 2015

A.No. 38 of 2017 & IA No. 84 of 2017 & 85 of 2017

A.No. 48 of 2017 & IA No. 48 of 2017 & 49 of 2017

A.No. 71 of 2016

A.No. 72 of 2016 & 100 of 2016 & IA No. 243 of 2016

A.No. 137 of 2016

A.No. 158 of 2016

A.No. 175 of 2015

A.No. 201 of 2016

A.No. 202 of 2016 & IA No. 746 of 2016 & 747 of 2016 & 15 of 2017 & 16 of 2017

A.No. 276 of 2016 & IA No. 568 of 201

A.No. 325 of 2016 & IA No. 676 of 2016

EP No. 09 of 2016 & IA No. 615 of 2016 in A.No. 171 of 2012

IA No. 02 of 2017 in DFR No. 3864 of 2016

IA No. 37 of 2017 in DFR No. 4090 of 2016

IA No. 73 of 2017 in DFR No. 4213 of 2016

IA No. 135 of 2017 & 136 of 2017 & 137 of 2017 in DFR No. 255 of 2017

IA No. 548 of 2016 in DFR No. 3100 of 2016

A.No. 254 of 2014 & IA No. 411 of 2014 & 371 of 2016
14.03.2017

A.No. 04 of 2017

A.No. 07 of 2017

A.No. 08 of 2017

A.No. 10 of 2017

A.No. 11 of 2017

A.No. 32 of 2015 & 47 of 2015

A.No. 35 of 2017

A.No. 49 of 2017

A.No. 65 of 2016 & IA No. 166 of 2016 & A.No. 284 of 2016

A.No. 80 of 2016

A.No. 220 of 2015

A.No. 250 of 2015 & 242 of 2016 & IA No. 522 of 2016

A.No. 276 of 2015 & IA No. 444 of 2015

A.No. 292 of 2016 & IA No. 597 of 2016

DFR No. 265 of 2017

IA No. 32 of 2017 in A.No. 14 of 2017

IA No. 127 of 2017 in DFR No. 262 of 2017

IA No. 129 of 2017 in DFR No. 67 of 2017

IA No. 130 of 2017 & 131 of 2017 & 132 of 2017 in DFR No. 254 of 2017

IA No. 214 of 2017 in DFR No. 732 of 2017

IA No. 695 of 2016 & 696 of 2016 in A.No. 13 of 2017

A.No. 80 of 2014 & IA No. 149 of 2014 & 151 of 2014

RP No. 03 of 2017 in A.No. 185 of 2014

A.No. 15 of 2017 & IA No. 35 of 2017 & 156 of 2017
10.03.2017

A.No. 45 of 2017 & IA No. 124 of 2017 & 125 of 2017

A.No. 51 of 2017 & IA No. 143 of 2017 & 144 of 2017

A.No. 102 of 2016

A.No. 218 of 2016
09.03.2017

A.No. 03 of 2017 & IA No. 03 of 2017

A.No. 49 of 2016

A.No. 67 of 2017 & IA No. 198 of 2017 & 199 of 2017 & 200 of 2017

A.No. 120 of 2016 & IA No. 272 of 2016

A.No. 257 of 2015

A.No. 283 of 2016 & IA No. 581 of 2016 & 582 of 2016 & A.No. 215 of 2016 & IA No. 465 of 2016

A.No. 285 of 2016 & IA No. 585 of 2016

IA No. 204 of 2017 & 206 of 2017 in DFR No. 695 of 2017
08.03.2017

A.No. 02 of 2017

A.No. 06 of 2017 & IA No. 14 of 2017 & 213 of 2017

A.No. 37 of 2016 & IA No. 93 of 2016

A.No. 44 of 2017

A.No. 68 of 2016 & IA No. 175 of 2016 & A.No. 69 of 2016 & IA No. 176 of 2016

A.No. 150 of 2016 & IA No. 321 of 2016

A.No. 210 of 2016 & IA No. 450 of 2016

A.No. 330 of 2016 & IA No. 683 of 2016 & 685 of 2016

IA No. 22 of 2017 & 21 of 2017 in DFR No. 3623 of 2016

IA No. 67 of 2017 in DFR No. 4050 of 2016

IA No. 104 of 2017 in DFR No. 4238 of 2016

IA No. 106 of 2017 in DFR No. 4239 of 2016

IA No. 108 of 2017 in DFR No. 4240 of 2016

RP No. 18 of 2015 in IA No. 187 of 2015 in A.No. 21 of 2014 & IA No. 251 of 2015 & A.No. 204 of 2015 & IA No. 343 of 2015

IA No. 123 of 2017 in DFR No. 142 of 2017

A.No. 57 of 2014

A.No. 173 of 2015

A.No. 254 of 2015

IA No. 403 of 2016 in A.No. 245 of 2015

IA No. 447 of 2015 & 448 of 2015 & 449 of 2015 in DFR No. 1540 of 2015
07.03.2017

A.No. 02 of 2016 & IA No. 02 of 2016 & A.No. 27 of 2016

A.No. 38 of 2016

A.No. 70 of 2014

A.No. 95 of 2016

A.No. 209 of 2015 & IA No. 346 of 2015

A.No. 240 of 2016

A.No. 324 of 2016 & IA No. 212 of 2017

IA No. 205 of 2017 in DFR No. 695 of 2017

A.No. 32 of 2015 & A.No. 47 of 2015

A.No. 185 of 2015

A.No. 193 of 2015

A.No. 229 of 2015 & IA No. 377 of 2015 & 67 of 2016 & A.No. 230 of 2015 & IA No. 378 of 2015 & 66 of 2016

A.No. 236 of 2015 & IA No. 388 of 2015

A.No. 243 of 2015 & IA No. 396 of 2015 & 397 of 2015 & 426 of 2015

RP. No. 08 of 2016 in OP No. 01 of 2015
06.03.2017

A.No. 05 of 2017 & IA No. 07 of 2017

A.No. 59 of 2016 & IA No. 150 of 2016 & A.No. 60 of 2016 & IA No. 151 of 2016

A.No. 106 of 2016 & 171 of 2015 & 18 of 2015

A.No. 198 of 2016

A.No. 206 of 2015 & IA No. 344 of 2015

A.No. 219 of 2016 & IA No. 470 of 2016 & Batch

A.No. 234 of 2015 & IA No. 386 of 2015

A.No. 291 of 2016

A.No. 344 of 2016

A.No. 65 of 2017 & IA No. 192 of 2017

IA No. 123 of 2017 in DFR No. 142 of 2017

IA No. 193 of 2017 in DFR No. 732 of 2017

A.No. 32 of 2015 & A.No. 47 of 2015

A.No. 137 of 2015 & IA No. 219 of 2015

RP No. 06 of 2016 in A.No. 184 of 2013 in IA No. 451 of 2016

RP No. 10 of 2016 in A.No. 185 of 2013
03.03.2017

IA No. 119 of 2017 in A.No. 32 of 2015

IA No. 128 of 2017 in A.No. 47 of 2015

A.No. 32 of 2015 & A.No. 47 of 2015

A.No. 21 of 2017 & IA No. 53 of 2017 & 120 of 2017

A.No. 39 of 2017 & IA No. 93 of 2017 & 94 of 2017 & 95 of 2017 & 187 of 2017

A.No. 43 of 2017 & IA No. 115 of 2017 & 116 of 2017

A.No. 45 of 2017 & IA No. 124 of 2017 & 125 of 2017

A.No. 105 of 2015 & IA No. 169 of 2015 & 242 of 2015

A.No. 128 of 2016

A.No. 172 of 2015 & IA No. 283 of 2015 & A.No. 227 of 2015 & IA No. 373 of 2015

A.No. 211 of 2016 & IA No. 457 of 2016 & 458 of 2016 & 521 of 2016

A.No. 234 of 2016

A.No. 235 of 2016

A.No. 160 of 2016

A.No. 166 of 2015 & IA No. 269 of 2015 & Batch

A.No. 03 of 2016 & IA No. 03 of 2016 & 04 of 2016

A.No. 95 of 2015

A.No. 301 of 2015 & IA No. 484 of 2015 & 485 of 2015

IA No. 198 of 2016 in A.No. 301 of 2015
02.03.2017

A.No. 09 of 2017

A.No. 32 of 2015 & IA No. 119 of 2017 & A.No. 47 of 2015 & IA No. 128 of 2017

A.No. 58 of 2017 & IA No. 162 of 2017 & 163 of 2017

A.No. 62 of 2017 & IA No. 725 of 2016

A.No. 66 of 2016 & 67 of 2016 & Batch

A.No. 77 of 2015 & IA No. 118 of 2015

A.No. 134 of 2016 & IA No. 304 of 2016 & A.No. 138 of 2016 & A.No. 149 of 2016 & IA No. 318 of 2016

A.No. 175 of 2016 & IA No. 385 of 2016 & 519 of 2016

A.No. 178 of 2015

A.No. 243 of 2016

A.No. 286 of 2015

A.No. 294 of 2015 & IA No. 142 of 2016

A.No. 301 of 2016 & IA No. 626 of 2016 & 627 of 2016

A.No. 308 of 2016

A.No. 328 of 2016

DFR No. 1289 of 2016

DFR No. 2193 of 2016

IA No. 196 of 2017 & 194 of 2017 & DFR No. 1945 of 2011

IA No. 197 of 2017 in DFR No. 2821 of 2016

RP No. 17 of 2016 in A.No. 181 of 2015

A.No. 158 of 2015

A.No. 217 of 2014 & IA No. 336 of 2014

IA No. 419 of 2015 in DFR No. 925 of 2015
01.03.2017

OP No. 02 of 2016

A.No. 01 of 2017 & IA No. 01 of 2017

A.No. 22 of 2016 & IA No. 55 of 2016 & 56 of 2016 & 57 of 2016 & 115 of 2016

A.No. 90 of 2016

A.No. 107 of 2016

A.No. 108 of 2016 & 213 of 2016

A.No. 182 of 2015

A.No. 190 of 2015 & IA No. 324 of 2015 & 87 of 2017 & 181 of 2017 & A.No. 272 of 2015 & IA No. 440 of 2015 & 86 of 2017 & 181 of 2017

A.No. 214 of 2015 & 215 of 2015 & IA No. 355 of 2015

A.No. 222 of 2014 & IA No. 125 of 2015 & A.No. 223 of 2014 & IA No. 126 of 2015

A.No. 222 of 2015

A.No. 244 of 2016 & IA No. 523 of 2016 & A.No. 245 of 2016 & IA No. 524 of 2016

A.No. 289 of 2016 & IA No. 593 of 2016 & 594 of 2016 & IA No. 57 of 2017

A.No. 345 of 2016 & IA No. 761 of 2016

A.No. 107 of 2015 & 117 of 2015

A.No. 205 of 2013 & IA No. 133 of 2016

A.No. 232 of 2014 & IA No. 369 of 2014
28.02.2017

A.No. 254 of 2014 & IA No. 411 of 2014 & IA No. 371 of 2016

IA No. 172 of 2017 in DFR No. 477 of 2017

A.No. 15 of 2016

A.No. 80 of 2014 & IA No. 149 of 2014 & 151 of 2014

IA No. 23 of 2017 in DFR No. 3972 of 2016 in A.No. 184 of 2014

A.No. 46 of 2016

A.No. 56 of 2016

A.No. 273 of 2015 & IA No. 441 of 2015 & 120 of 2016 & 139 of 2016

A.No. 290 of 2015 & IA No. 470 of 2015 & 11 of 2016

RP No. 19 of 2015 in A.No. 108 of 2014 & IA No. 360 of 2015 & 143 of 2016

RP No. 22 of 2015 in A.No. 108 of 2014
27.02.2017

A.No. 80 of 2014 & IA No. 149 of 2014 & 151 of 2014

A.No. 159 of 2014 & IA No. 255 of 2014 & 256 of 2014 & A.No. 160 of 2014 & IA No. 257 of 2014 & 258 of 2014

RP NO. 02 of 2017 & IA No. 167 of 2017 in A.No. 115 of 2016

IA No. 31 of 2017 in A.No. 271 of 2013

A.No. 23 of 2015 & IA No. 47 of 2015 & 161 of 2016 & 164 of 2016 & Batch

A.No. 58 of 2014

A.No. 62 of 2016 & IA No. 155 of 2016 & Batch

A.No. 153 of 2015

A.No. 256 of 2015
23.02.2017

A.No. 19 of 2016

A.No. 25 of 2017

A.No. 58 of 2017 & IA No. 162 of 2017

A.No. 66 of 2016 & 67 of 2016 & 74 of 2016 & IA No. 183 of 2016 & A.No. 75 of 2016 & IA No. 184 of 2016

A.No. 101 of 2016 & IA No. 245 of 2016

A.No. 109 of 2016

A.No. 112 of 2016 & IA No. 264 of 2016 & A.No. 286 of 2016

A.No. 113 of 2016 & 114 of 2016

A.No. 143 of 2016 & IA No. 310 of 2016

A.No. 144 of 2016 & IA No. 311 of 2016

A.No. 167 of 2016 & IA No. 352 of 2016

A.No. 170 of 2015

A.No. 182 of 2016 & IA No. 762 of 2016

A.No. 190 of 2015 & IA No. 324 of 2015 & 87 of 2017 & A.No. 272 of 2015 & IA No. 440 of 2015 & 86 of 2017

A.No. 260 of 2016 & IA No. 541 of 2016

A.No. 263 of 2016 & IA No. 549 of 2016

A.No. 278 of 2016 & IA No. 573 of 2016 & 574 of 2016 & A.No. 343 of 2016 & IA No. 752 of 2016

A.No. 292 of 2016 & IA No. 597 of 2016

A.No. 307 of 2016 & IA No. 636 of 2016

A.No.20 of 2016 & IA No. 50 of 2016 & A.No. 26 of 2016 & IA No. 72 of 2016 & 74 of 2016

A.No. 22 of 2017 & IA No. 694 of 2016 &. 693 of 2016

A.No. 55 of 2017 & IA No. 09 of 2017

IA No. 119 of 2017 in A.No. 32 of 2015 & IA No. 128 of 2017 in A.No. 47 of 2015

DFR No. 1012 of 2016

A.No. 01 of 2016 & 09 of 2016 & IA No. 113 of 2016

A.No. 36 of 2016 & IA No. 91 of 2016

A.No. 59 of 2014 & IA No. 111 of 2014 & A.No. 120 of 2014

A.No. 135 of 2015 & IA No. 215 of 2015

A.No. 284 of 2015 & IA No. 68 of 2016 & A.No. 288 of 2015 & 69 of 2016

EP No. 02 of 2016 in A.No. 188 of 2014 & Batch
22.02.2017

A.No. 17 of 2016 & IA No. 35 of 2016

A.No. 44 of 2017

A.No. 48 of 2016 & 316 of 2016 & IA No. 656 of 2016

A.No. 59 of 2015 & IA No. 274 of 2016

A.No. 153 of 2016 & A.No. 79 of 2016

A.No. 198 of 2015 & 06 of 2016

A.No. 251 of 2016

A.No. 267 of 2016 & IA No. 562 of 2016

A.No. 289 of 2014

A.No. 332 of 2016 & IA No. 706 of 2016

EP No. 09 of 2016 & IA No. 615 of 2016 in A.No. 171 of 2012

IA No. 08 of 2017 in DFR No. 4065 of 2016

IA No. 52 of 2017 in DFR No. 4143 of 2016

IA No. 123 of 2017 in DFR No. 142 of 2017

IA No. 233 of 2016 in DFR No. 1176 of 2013

IA No. 587 in 2016 in DFR No. 3033 of 2016

IA No. 640 of 2016 in A.No. 311 of 2016 & 641 of 2016

IA No. 710 of 2016 & 708 of 2016 in DFR No. 3024 of 2016

IA No. 726 of 2016 & 727 of 2016 in DFR No. 3520 of 2016

IA No. 759 of 2016 in DFR No. 3905 of 2016

A.No. 126 of 2016 & IA No. 282 of 2016

A.No. 129 of 2015 & IA No. 206 of 2015 & 216 of 2015 & A.No. 147 of 2015 & IA No. 241 of 2015

A.No. 140 of 2014

A.No. 155 of 2014

A.No. 256 of 2014 & IA No. 422 of 2014 & Batch

A.No. 287 of 2015 & IA No. 468 of 2015
21.02.2017

A.No. 18 of 2016 & IA No. 37 of 2016

A.No. 20 of 2015 & 21 of 2015

A.No. 32 of 2016 & 33 of 2016 & IA No. 86 of 2016

A.No. 37 of 2017

A.No. 114 of 2015 & IA No. 190 of 2015 & A.No. 131 of 2015 & IA No. 209 of 2015 & 335 of 2016

A.No. 117 of 2016

A.No. 127 of 2015

A.No. 210 of 2015

A.No. 262 of 2016 & IA No. 547 of 2016

A.No. 297 of 2016

DFR No. 246 of 2017

DFR No. 247 of 2017

IA No. 544 of 2016 & 545 of 2016 in DFR No. 2620 of 2016

IA No. 564 of 2016 & 565 of 2016 in DFR No. 2618 of 2016

IA No. 566 of 2016 & 567 of 2016 in DFR No. 2619 of 2016

IA No. 703 of 2016 in DFR No. 3665 of 2016

IA No. 737 of 2016 in A.No. 340 of 2016 & IA No. 737 of 2016 & 738 of 2016 & 743 of 2016

IA No. 101 of 2017 & 100 of 2017 in DFR No. 271 of 2017

IA No. 750 of 2016 in A.No. 342 of 2016 & IA No. 58 of 2017 & Batch

A.No. 230 of 2014 & 231 of 2014 & 155 of 2015 & Batch

A.No. 28 of 2016 & IA No. 159 of 2016 & 160 of 2016 & 215 of 2016 & Batch

A.No. 169 of 2015

A.No. 180 of 2015

A.No. 258 of 2015
20.02.2017

A.No. 48 of 2017 & IA No. 48 of 2017 & 49 of 2017

A.No. 90 of 2016

A.No. 140 of 2015 & IA No. 263 of 2016

A.No. 145 of 2016 & 124 of 2016

A.No. 184 of 2015 & IA No. 312 of 2015

A.No. 199 of 2015

A.No. 200 of 2016 & 139 of 2016 & 148 of 2016

A.No. 261 of 2016 & IA No. 546 of 2016

A.No. 265 of 2015

A.No. 266 of 2016 & IA No. 561 of 2016

A.No. 298 of 2014 & 86 of 2016 & IA No. 204 of 2016 & Batch

A.No. 319 of 2016 & IA No. 664 of 2016 & 665 of 2016

IA No. 10 of 2017 in DFR No. 3806 of 2016

IA No. 104 of 2017 in DFR No. 4238 of 2016

IA No. 106 of 2017 in DFR No. 4239 of 2016

IA No. 108 of 2017 in DFR No. 4240 of 2016

IA No. 655 of 2016 in DFR No. 3557 of 2016

OP No. 02 of 2016

A.No. 190 of 2015 & IA No. 324 of 2015 & 87 of 2017 & A.No. 272 of 2015 & IA No. 440 of 2015 & 86 of 2017

IA No. 476 of 2016 in DFR No. 2280 of 2016

A.No. 34 of 2017 & IA No. 75 of 2017 & 76 of 2017

A.No. 282 of 2016 & IA No. 580 of 2016

A.No. 314 of 2016 & IA No. 649 of 2016 & 650 of 2016

IA No. 110 of 2017 in A.No. 47 of 2016

IA No. 111 of 2017 in A.No. 253 of 2015

A.No. 76 of 2015

A.No. 138 of 2015

A.No. 175 of 2014 & 180 of 2014 & IA No. 292 of 2014

A.No. 193 of 2016 & IA No. 412 of 2016 & 413 of 2016 & 414 of 2016 & 575 of 2016 & 11 of 2017

A.No. 281 of 2015 & IA No. 460 of 2015 & 167 of 2016 & 332 of 2016 & 387 of 2016
17.02.2017

RP No. 16 of 2016 in A.No. 48 of 2015

A.No. 88 of 2016 & IA No. 207 of 2016 & 208 of 2016

A.No. 104 of 2016 & IA No. 249 of 2016 & 250 of 2016 & 251 of 2016

A.No. 122 of 2015 & IA No. 194 of 2015 & A.No. 125 of 2016 & IA No. 280 of 2016 & 281 of 2016

A.No. 147 of 2016 & IA No. 316 of 2016 & 317 of 2016

A.No. 159 of 2014 & IA No. 255 of 2014 & 256 of 2014 & A.No. 160 of 2014 & IA No. 257 of 2014 & 258 of 2014

A.No. 174 of 2016 & IA No. 380 of 2016

A.No. 253 of 2016

A.No. 254 of 2016

A.No. 254 of 2014 & IA No. 411 of 2014 & IA No. 371 of 2016

A.No. 263 of 2015

A.No. 275 of 2015 & IA No. 443 of 2015 & 219 & 220 of 2016

A.No. 283 of 2015
16.02.2017

A.No. 40 of 2017

A.No. 42 of 2017

A.No. 195 of 2016

A.No. 199 of 2015

A.No. 203 of 2016

A.No. 223 of 2015 & IA No. 369 of 2015 & Batch

A.No. 238 of 2015 & 269 of 2015 & IA No. 434 of 2015 & 435 of 2015 & A.No. 12 of 2016 & IA No. 24 of 2016

A.No. 239 of 2015 & 240 of 2015 & IA No. 393 of 2015 & A.No. 241 of 2015 & IA No. 394 of 2015 & A.No. 203 of 2015

A.No. 276 of 2015 & IA No. 444 of 2015

IA No. 60 of 2017 & 534 of 2016 in DFR No. 3107 of 2016

IA No. 69 of 2017 in A.No. 338 of 2016 & IA No. 732 of 2016 & 733 of 2016 & 734 of 2016

IA No. 83 of 2017 in DFR No. 4358 of 2016

IA No. 96 of 2017 in DFR No. 4221 of 2016

IA No. 700 of 2016 & 698 of 2016 in DFR No. 2639 of 2016

IA No. 726 of 2016 & 727 of 2016 in DFR No. 3520 of 2016

EP No. 02 of 2015 & IA No. 466 of 2015 & 482 of 2015 & 483 of 2015 & 78 of 2016 & 79 of 2016 & 119 of 2016 in A.No. 76 of 2013 & 82 of 2013

A.No. 11 of 2015 & IA No. 388 of 2016 & 07 of 2016 & 08 of 2016 & A.No. 12 of 2015 & 13 of 2014 & 14 of 2015

A.No. 212 of 2015 & IA No. 277 of 2016 & A.No. 282 of 2015

A.No. 242 of 2015 & IA No. 462 of 2015 & 463 of 2015

A.No. 266 of 2015 & IA No. 428 of 2015 & 429 of 2015

A.No. 296 of 2015 & IA No. 477 of 2015 & 478 of 2015 & Batch
15.02.2017

A.No. 228 of 2016 & IA No. 491 of 2016 & 492 of 2016 & 645 of 2016

A.No. 38 of 2017 & IA No. 84 of 2017 & 85 of 2017

A.No. 40 of 2016 & IA No. 444 of 2016

A.No. 41 of 2017

A.No. 43 of 2016

A.No. 52 of 2015 & IA No. 55 of 2015 & 70 of 2015 & 71 of 2015 & A.No. 53 of 2015 & IA No. 72 of 2015 & 73 of 2015

A.No. 55 of 2016

A.No. 169 of 2016

A.No. 212 of 2016 & IA No. 459 of 2016 & 460 of 2016 & 525 of 2016

A.No. 223 of 2016 & IA No. 482 of 2016 & A.no. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015

A.No. 237 of 2016 & IA No. 512 of 2016 & 513 of 2016

A.No. 251 of 2016

A.No. 255 of 2015 & IA No. 405 of 2015

A.No. 286 of 2015

IA No. 20 of 2017 in DFR No. 4041 of 2016

IA No. 550 of 2016 in DFR No. 3056 of 2016 & IA No. 722 of 2016

IA No. 577 of 2016 in A.No. 281 of 2016

IA No. 741 of 2016 in DFR No. 3666 of 2016

A.No. 16 of 2017 & IA No. 38 of 2017 & 39 of 2017

A.No. 216 of 2016 & IA No. 466 of 2016

A.No. 08 of 2016

A.No. 30 of 2015

A.No. 110 of 2015 & IA No. 176 of 2015 & 177 of 2015 & A.No. 89 of 2015 & IA No. 137 of 2015 & A.No. 90 of 2015 & IA No. 138 of 2015

A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015 & 55 of 2017

A.No. 168 of 2015 & IA No. 437 of 2015
14.02.2017

A.No. 16 of 2017 & IA No. 38 of 2017 & 39 of 2017

A.No. 84 of 2016 & IA No. 203 of 2016

A.No. 154 of 2016 & IA No. 330 of 2016 & 331 of 2016

A.No. 250 of 2016 & IA No. 536 of 2016

A.No. 267 of 2015 & IA No. 430 of 2015 & A.no. 213 of 2015 & IA No. 351 of 2015 & A.no. 206 of 2014

IA No. 02 of 2017 in DFR No. 3864 of 2016

IA No. 06 of 2017 in DFR No. 3921 of 2016

IA No. 81 of 2017 in DFR No. 08 of 2017

IA No. 92 of 2017 & 91 of 2017 in DFR No. 1487 of 2016

IA No. 196 of 2016 in DFR No. 854 of 2013

IA No. 703 of 2016 in DFR No. 3665 of 2016

A.No. 64 of 2015 & IA No. 92 of 201 & 121 of 2015 & 131 of 2015

IA No. 69 of 2017 in A.No. 338 of 2016 & IA No. 832 of 2016 & 733 of 2016 & 734 of 2016

IA No. 111 of 2017 in A.No. 253 of 2015 & IA No. 111 of 2017 & 110 of 2017 in A.No. 47 of 2016

RP No. 15 of 2016 in A.No. 196 of 2015

RP No. 16 of 2015 & IA No. 320 of 2015 in 177 of 2012 & RP No. 17 of 2015 & IA No. 321 of 2015 in 178 of 2012
13.02.2017

A.No. 22 of 2017 & IA No. 693 of 2016 & 694 of 2016

A.No. 23 of 2017 & IA No. 54 of 2017

A.No. 35 of 2017

A.No. 36 of 2017

A.No. 182 of 2016 & IA No. 762 of 2016

A.No. 267 of 2015 & IA No. 430 of 2015 & A.No. 213 of 2015 & IA No. 351 of 2015 & A.No. 206 of 2014

A.No. 276 of 2016 & IA No. 568 of 2016

A.No. 329 of 2016 & IA No. 680 of 2016 & 652 of 2016

A.No. 341 of 2016 & IA No. 742 of 2016 & 24 of 2017

IA No. 46 of 2017 & 47 of 2017 in DFR No. 4049 of 2016

IA No. 69 of 2017 & A.No. 338 of 2016 & IA No. 732 of 2016 & 733 of 2016 & 734 of 2016

IA No. 79 of 2017 in DFR No. 4345 of 2016

OP No. 02 of 2016

A.No. 64 of 2015 & IA No. 92 of 2015 & 121 of 2015 & 131 of 2015

IA No. 119 of 2017 in A.No. 32 of 2015 & IA No. 128 of 2017 in A.No. 47 of 2015

A.No. 17 of 2014 & IA No. 25 of 2015 & 216 of 2016 & Batch

A.No. 92 of 2014

A.No. 106 of 2015

A.No. 279 of 2015 & IA No. 456 of 2015
10.02.2017

A.No. 39 of 2017 & IA No. 93 of 2017 & 94 of 2017 & 95 of 2017

A.No. 131 of 2016 & IA No. 292 of 2016 & 88 of 2017 & Batch

A.No. 290 of 2016 & IA No. 80 of 2017

A.No. 292 of 2014 & IA No. 25 of 2015 & 216 of 2016
09.02.2017

A.No. 32 of 2017 & IA No. 71 of 2017

A.No. 59 of 2015 & IA No. 274 of 2016

A.No. 98 of 2016 & 99 of 2016 & Batch

A.No. 111 of 2016

A.No. 117 of 2016

A.No. 157 of 2016

A.No. 164 of 2015 & IA No. 264 of 2015 & A.No. 165 of 2015 & IA No. 267 of 2015

A.No. 201 of 2014 & IA No. 316 of 2014 & 392 of 2014 & 394 of 2014 & 287 of 2015

A.No. 241 of 20016 & IA No. 520 of 2016 & 361 of 2016

A.No. 241 of 20016 & IA No. 520 of 2016 & 361 of 2016

A.No. 270 of 2015

EP No. 01 of 2017 in A.No. 228 of 2012

IA No. 117 of 2017 in DFR No. 3012 of 2016

IA No. 494 of 2016 in DFR No. 1574 of 2016

IA No. 726 of 2016 in DFR No. 3520 of 2016

A.No. 132 of 2015 & 133 of 2015

RP No. 06 of 2016 in A.No. 184 of 2013 in IA No. 451 of 2016

RP No. 10 of 2016 in A.No. 185 of 2013
08.02.2017

A.No. 05 of 2016 & IA No. 531 of 2016

A.No. 19 of 2017 & IA No. 691 of 2016

A.No. 20 of 2017 & IA No. 678 of 2016

A.No. 31 of 2017 & IA No. 70 of 2017

A.No. 123 of 2016 & IA No. 279 of 2016

A.No. 200 of 2015 & 201 of 2015

A.No. 205 of 2016 & IA No. 443 of 2016

A.No. 255 of 2016 & 256 of 2016 & 257 of 2016 & 258 of 2016

A.No. 268 of 2016 & Batch

A.No. 285 of 2015 & 82 of 2015 & 136 of 2015 & 274 of 2015 & 58 of 2016

A.No. 298 of 2016

IA No. 689 of 2016 & RP No. 22 of 2016 & IA No. 630 of 2016 in A.No. 34 of 2016

A.No. 16 of 2016 & IA No. 34 of 2016 & 504 of 2016

A.No. 178 of 2016 & IA No. 389 of 2016 & Batch

A.No. 86 of 2014 & IA No. 156 of 2014 & 163 of 2014 & Batch

A.No. 259 of 2015

A.No. 259 of 2015

A.No. 277 of 2015 & IA No. 453 of 2015

IA No. 395 of 2015 in DFR No. 1665 of 2015

RP No. 09 of 2016 in A.No. 316 of 2013
07.02.2017

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 93 of 2015 & IA No. 141 of 2015 & Batch

A.No. 214 of 2016

A.No. 221 of 2016 & 222 of 2016

A.No. 229 of 2016

A.No. 249 of 2016

A.No. 265 of 2016 & IA No. 553 of 2016

A.No. 271 of 2015 & IA No. 438 of 2015

A.No. 277 of 2014 & 278 of 2014 & A.No. 65 of 2015 & 66 of 2015 & 56 of 2015 & A.No. 07 of 2015 & IA No. 09 of 2015

A.No. 309 of 2016 & IA No. 638 of 2016 & A.No. 310 of 2016 & IA No. 639 of 2016

A.No. 319 of 2016 & IA No. 664 of 2016 & 665 of 2016

IA No. 101 of 2017 & 100 of 2017 in DFR No. 271 of 2017

IA No. 233 of 2016 in DFR No. 1176 of 2013

A.No. 178 of 2016 & IA No. 389 of 2016 & Batch

A.No. 01 of 2014 & IA No. 05 of 2014

A.No. 50 of 2016 & IA No. 135 of 2016

A.No. 103 of 2016 & IA No. 248 of 2016

A.No. 167 of 2015 & IA No. 271 of 2015 & 272 of 2015 & Batch

A.No. 172 of 2016

A.No. 250 of 2014 & IA No. 409 of 2014 & Batch

A.No. 298 of 2015

RP No. 04 of 2016 & IA No. 147of 2016 & 255 of 2013
06.02.2017

A.No. 18 of 2017 & IA No. 40 of 2017

A.No. 19 of 2014

A.No. 55 of 2015 & IA No. 75 of 2015

A.No. 59 of 2015 & IA No. 274 of 2016

A.No. 144 of 2015 & IA No. 223 of 2015

A.No. 152 of 2016 & IA No. 325 of 2016

A.No. 162 of 2016 7 IA No. 338 of 2016 & 570 of 2016

A.No. 170 of 2016

A.No. 194 of 2016 & IA No. 415 of 2016

A.No. 228 of 2015 & IA No. 374 of 2015

A.No. 236 of 2016 & IA No. 500 of 2016 & 501 of 2016

A.No. 302 of 2016 & IA No. 628 of 2016

A.No. 315 of 2016 & IA No. 653 of 2016

DFR No. 3012 of 2016

IA No. 67 of 2017 in DFR No. 4050 of 2016

A.No. 178 of 2016 & IA No. 389 of 2016 & Batch

A.No. 03 of 2016 & IA No. 03 of 2016 & 04 of 2016

A.No. 95 of 2015

A.No. 169 of 2015

A.No. 180 of 2015

A.No. 236 & IA No. 388 of 2015

A.No. 258 of 2015

A.No. 301 of 2015 & IA No. 484 of 2015 & 485 of 2015

IA No. 198 of 2016 in A.No. 301 of 2015
03.02.2017

A.No. 13 of 2016 & IA No. 25 of 2016 & 425 of 2016

A.No. 113 of 2015 & IA No. 183 of 2015 & 184 of 2015 & 185 of 2015 & 186 of 2015

A.No. 254 of 2014 & IA No. 411 of 2014 & 371 of 2016

A.No. 21 of 2017 & IA No. 53 of 2017
02.02.2017

A.No. 20 of 2016 & IA No. 50 of 2016

A.No. 26 of 2016 & IA No. 72 of 2016 & 74 of 2016

A.No. 206 of 2016

A.No. 283 of 2014 & 141 of 2015 & IA No. 222 of 2015 & Batch

A.No. 294 of 2016

A.No. 299 of 2015 & IA No. 479 of 2015

A.No. 329 of 2016 & IA No. 679 of 2016 & 680 of 2016

A.No. 332 of 2016 & IA No. 706 of 2016

EP No. 09 of 2016 & IA No. 615 of 2016 & A.No. 171 of 2012

IA No. 50 of 2017 in DFR No. 4089 of 2016

IA No. 52 of 2017 in DFR No. 4143 of 2016

IA No. 271 of 2016 in DFR No. 442 of 2016

IA No. 753 of 2016 in DFR No. 3719 of 2016

A.No. 35 of 2016 & IA No. 90 of 2016 & 189 of 2016 & A.No. 45 of 2016 & IA No. 117 of 2016

IA No. 655 of 2016 in DFR NO. 3557 of 2016

A.No. 57 of 2014

A.No. 173 of 2015

A.No. 254 of 2015

IA No. 403 of 2016 & 398 of 2015 in A.No. 245 of 2015

IA No. 447 of 2015 & 448 of 2015 & 449 of 2015 in DFR No. 1540 of 2015
01.02.2017

A.No. 34 of 2017 & IA No. 75 of 2017 & 76 of 2017

A.No. 44 of 2016

A.No. 76 of 2016 & IA No. 185 of 2016 & 186 of 2016

A.No. 85 of 2016

A.No. 96 of 2015

A.No. 140 of 2016 & IA No. 307 of 2016

A.No. 264 of 2014

A.No. 279 of 2016 & IA No. 576 of 2016

A.No. 282 of 2016 & IA No. 580 of 2016

A.No. 307 of 2016 & IA No. 636 of 2016

A.No. 314 of 2016 & IA No. 649 of 2016 & 650 of 2016

A.No. 327 of 2016

IA No. 46 of 2017 & 47 of 2017 in DFR No. 4049 of 2016

IA No. 69 of 2017 in A.No. 338 of 2016

IA No. 723 of 2016 in DFR No. 3716 of 2016

A.No. 27 of 2014 & IA No. 286 of 2014 & Batch

A.No. 119 of 2016 & IA No. 668 of 2016 & 674 of 2016 & A.no. 277 of 2016 & IA No. 572 of 2016

A.No. 166 of 2015 & IA No. 269 of 2015 & Batch

A.No. 185 of 2015

A.No. 193 of 2015
31.01.2017

A.No. 14 of 2017 & IA No. 32 of 2017

A.No. 176 of 2015 & IA No. 364 of 2015 & 368 of 2015 & 424 of 2015 & IA No. 54 of 2016

A.No. 182 of 2016 & IA No. 762 of 2016

A.No. 226 of 2015 & IA No. 371 of 2015 & 372 of 2015

A.No. 238 of 2016

A.No. 239 of 2016 & IA No. 517 of 2016 & 56 of 2017

A.No. 246 of 2016 & 247 of 2016 & 248 of 2016

A.No. 325 of 2016 & IA No. 676 of 2016

IA No. 20 of 2017 in DFR No. 4041 of 2017

IA No. 37 of 2017 in DFR No. 4090 of 2016

IA No. 538 of 2016 in A.No. 252 of 2016

IA No. 710 of 2016 & 708 of 2016 in DFR No. 3024 of 2016

IA No. 550 of 2016 in DFR No. 3056 of 2016

A.No. 74 of 2015 & 102 of 2015

A.No. 264 of 2016 & IA No. 667 of 2016

A.No. 85 of 2015

A.No. 101 of 2015

A.No. 153 of 2014

A.No. 300 of 2015 & IA No. 631 of 2016
30.01.2017

A.No. 12 of 2017 & IA No. 25 of 2017

A.No. 15 of 2017 & IA No. 35 of 2017

A.No. 16 of 2017 & IA No. 38 of 2017 & 39 of 2017

A.No. 77 of 2015 & IA No. 118 of 2015

A.No. 91 of 2015 & IA No. 140 of 2015 & 560 of 2016

A.No. 154 of 2016 & IA No. 330 of 2016 & 331 of 2016 & Batch

A.No. 223 of 2015 & IA No. 369 of 2015 & Batch

A.No. 227 of 2016 & IA No. 744 of 2016

A.No. 280 of 2016

DFR No. 1487 of 2016

IA No. 22 of 2017 & 21 of 2017 in DFR No. 3623 of 2016

IA No. 72 of 2017 in A.No. 34 of 2017

IA No. 548 of 2016 in DFR No. 3100 of 2016

IA No. 583 of 2016 in DFR No. 3034 of 2016

IA No. 587 of 2016 & 588 of 2016 in DFR No. 3033 of 2016

IA No. 668 of 2016 & 674 of 2016 in A.No. 119 of 2016 & IA No. 572 of 2016 in A.No. 277 of 2016

IA No. 723 of 2016 in DFR No. 3716 of 2016

A.No. 276 of 2015 & IA No. 444 of 2015 & 444 of 2015

A.No. 23 of 2015 & IA No. 47 of 2015 & Batch

A.No. 58 of 2014

A.No. 62 of 2016 & IA No. 155 of 2016 & Batch

A.No. 153 of 2015

A.No. 256 of 2015

IA No. 419 of 2015 in DFR No. 925 of 2015
27.01.2017

A.No. 13 of 2016 & IA No. 25 of 2016 & 425 of 2016

A.No. 21 of 2017 & IA No. 53 of 2017

A.No. 115 of 2016 & IA No. 265 of 2016 & 266 of 2016

A.No. 116 of 2016 & IA No. 267 of 2016 & 268 of 2016

A.No. 122 of 2015 & IA No.194 of 2015 & A.No. 125 of 2016 & IA No. 280 of 2016 & 281 of 2016

A.No. 159 of 2016 & IA No. 336 of 2016

A.No. 161 of 2016 & IA No. 337 of 2016

A.No. 216 of 2016 & IA No. 466 of 2016

A.No. 305 of 2016

A.No. 135 of 2015 & IA No. 215 of 2015

A.No. 284 of 2015 & IA No. 68 of 2016 & A.No. 288 of 2015 & IA No. 69 of 2016

EP No. 02 of 2016 in A.No. 188 of 2014 & Batch

A.No. 246 of 2014 & IA No. 56 of 2015
25.01.2017

A.No. 10 of 2017

A.No. 11 of 2017

A.No. 13 of 2017 & IA No. 695 of 2016 & 696 of 2017

A.No. 19 of 2016

A.No. 24 of 2017

A.No. 66 of 2016 & 67 of 2016 & 74 of 2016 & IA No. 183 of 2016 & A.No. 75 of 2016 & IA No. 184 of 2016

A.No. 71 of 2016 & IA No. 686 of 2016

A.No. 110 of 2016 & IA No. 260 of 2016 & 663 of 2016

A.No. 136 of 2016 & IA No. 721 of 2015 & Batch

A.No. 143 of 2016 & IA No. 310 of 2016

A.No. 144 of 2016 & IA No. 311 of 2016

A.No. 231 of 2016 & IA No. 495 of 2016

A.No. 232 of 2016 & IA No. 496 of 2016 & 530 of 2016 IA No. 36 of 2017

A.No. 288 of 2016 & IA No. 592 of 2016 & 707 of 2016

A.No. 299 of 2016 & A.No. 479 of 2015

A.No. 330 of 2016 & IA No. 683 of 2016 & 685 of 2016

IA No. 542 of 2016 & 564 of 2016 & 565 of 2016 in DFR No. 2618 of 2016

IA No. 543 of 2016 & 566 of 2016 & 567 of 2016 in DFR No. 2619 of 2016

IA No. 544 of 2016 & 545 of 2016 in DFR No. 2620 of 2016

IA No. 700 of 2016 in DFR No. 2639 of 2016 & IA No. 698 of 2016

IA No. 65 of 2017 in A.No. 339 of 2016

A.No. 230 of 2014 & 231 of 2014 & 155 of 2015 & Batch

A.No. 52 of 2016

A.No. 205 of 2013 & IA No. 133 of 2016

A.No. 206 of 2014 & IA No. 439 of 2015

A.No. 232 of 2014 & IA No. 369 of 2014

IA No. 451 of 2015 & 452 of 2015 in DFR No. 1512 of 2015
24.01.2017

A.No. 119 of 2015

A.No. 08 of 2017

A.No. 09 of 2017

A.No. 17 of 2016 & IA No. 35 of 2016

A.No. 25 of 2016 & IA No. 71 of 2016

A.No. 28 of 2017 & IA No. 28 of 2017 & 30 of 2017

A.No. 29 of 2017 & IA No. 42 of 2017

A.No. 30 of 2017 & IA No. 755 of 2016 & 754 of 2016 & 756 of 2016

A.No. 78 of 2016

A.No. 127 of 2016

A.No. 176 of 2016

A.No. 177 of 2016

A.No. 203 of 2016 & IA No. 59 of 2017

A.No. 209 of 2016

A.No. 270 of 2015

A.No. 276 of 2016 & IA No. 568 of 2016

A.No. 311 of 2016 & IA No. 640 of 2016 & 641 of 2016

A.No. 313 of 2016 & IA No. 648 of 2016

A.No. 317 of 2016 & IA No. 657 of 2016 & 658 of 2016

A.No. 318 of 2016 & IA No. 659 of 2016

A.No. 320 of 2016 & IA No. 669 of 2016

A.No. 323 of 2016

A.No. 335 of 2016 & IA No. 714 of 2016 & 715 of 2016

A.No. 336 of 2016 & IA No. 716 of 2016

IA No. 60 of 2017 & 534 of 2016 in DFR No. 3107 of 2016

IA No. 61 of 2017 & 63 of 2017 in DFR No. 202 of 2017

A.No. 01 of 2016 & A.No. 09 of 2016 & IA No. 113 of 2016

A.No. 15 of 2016

IA No. 23 of 2017 & DFR No. 3972 of 2016 in A.No. 185 of 2014

IA No. 31 of 2017 in A.No. 271 of 2013

A.No. 137 of 2015 & IA No. 219 of 2015

A.No. 229 of 2015 & IA No. 377 of 2015 & 67 of 2016 & A.No. 230 of 2015 & IA No. 378 of 2015 & 66 of 2016

A.No. 243 of 2015 & IA No. 396 of 2015 & 397 of 2015 & 426 of 2015

RP No. 08 of 2016 in OP No. 01 of 2015
23.01.2017

A.No. 05 of 2017 & IA No. 07 of 2017

A.No. 06 of 2017 & IA No. 14 of 2017

A.No. 07 of 2017

A.No. 63 of 2016 & IA No. 162 of 2016

A.No. 94 of 2016

A.No. 119 of 2015

A.No. 123 of 2016 & IA No. 279 of 2016

A.No. 171 of 2015 & IA No. 281 of 2015 & A.No. 128 of 2015 & IA No. 203 of 2015 & 204 of 2015

A.No. 197 of 2015

A.No. 230 of 2016

A.No. 285 of 2016 & IA No. 585 of 2016

A.No. 298 of 2014 & 86 of 2016 & IA No. 204 & Batch

A.No. 300 of 2016 & IA No. 624 of 2016

A.No. 324 of 2016

IA No. 10 of 2017 in DFR No. 3806 of 2016

IA No. 27 of 2017 in DFR No. 4181 of 2016

IA No. 41 of 2017 & IA No. 43 of 2017 in DFR No. 171 of 2017

IA No. 45 of 2017 in DFR No. 202 of 2017

IA No. 233 of 2016 in DFR No. 1176 of 2013

IA No. 614 of 2016 & 616 of 2016 in DFR No. 3353 of 2016

IA No. 618 of 2016 & 619 of 2016 in DFR No. 3354 of 2016

IA No. 621 of 2016 & 622 of 2016 in DFR No. 3355 of 2016

IA No. 729 of 2016 in A.No. 337 of 2016 & IA No. 730 of 2016 & 731 of 2016

IA No. 748 of 2016 & A.No. 342 of 2016 & IA No. 749 of 2016 & 750 of 2016 & 751 of 2016

IA No. 757 of 2016 & DFR No. 4166 of 2016 & IA No. 745 of 2016

A.No 126 of 2016 & IA No. 282 of 2016

A.No. 339 of 2016 & IA No. 736 of 2016

A.No. 107 of 2015 & 117 of 2015

A.No. 158 of 2015

A.No. 160 of 2016

A.No. 217 of 2014 & IA No. 336 of 2014
20.01.2017

A.No. 102 of 2016 & IA No. 623 of 2016

A.No. 199 of 2016

A.No. 211 of 2016 & IA No. 457 of 2016 & 458 of 2016 & 521 of 2016

A.No. 218 of 2016

IA No. 586 of 2016 in DFR No. 3229 of 2016

A.No. 15 of 2016

A.No. 180 of 2012 & IA No. 319 of 2012 & A.No. 181 of 2012 & IA No. 317 of 2012 & 320 of 2012 & 04 of 2013

A.No. 28 of 2016 & IA No. 159 of 2016 & 160 of 2016 & 215 of 2016 & Batch

A.No. 228 of 2014 & IA No. 290 of 2014 & IA No. 455 of 2014

A.No. 15 of 2016
19.01.2017

A.No. 22 of 2016 IA No. 55 of 2016 & 56 of 2016 & 57 of 2016 & 115 of 2016

A.No. 80 of 2016

A.No. 91 of 2016 & 92 of 2016 & 93 of 2016

A.No. 152 of 2015

A.No. 170 of 2015

A.No. 178 of 2015

A.No. 224 of 2016

A.No. 255 of 2015 & IA No. 405 of 2015

A.No. 287 of 2016

A.No. 306 of 2016

IA No. 08 of 2017 in DFR No. 4065 of 2016

IA No. 17 of 2017 in A.No. 169 of 2015

IA No. 196 of 2016 in DFR No. 854 of 2013

IA No. 647 of 2016 in DFR No. 3244 of 2016

IA No. 673 of 2016 in DFR No. 3518 of 2016

IA No. 689 of 2016 in RP No. 22 of 2016 in A.No. 34 of 2016 & IA No. 689 of 2016 & 630 of 2016

IA No. 692 of 2016 in DFR No. 3776 of 2016

IA No. 703 of 2016 in DFR No. 3665 of 2016

IA No. 461 of 2016 in DFR No. 2442 of 2016 & IA No. 554 of 2016 & 601 of 2016

IA No. 462 of 2016 in DFR No. 2443 of 2016 & IA No. 555 of 2016 & 602 of 2016

A.No. 80 of 2014 & IA No. 149 of 2014 & 151 of 2014

RP No. 01 of 2017 in EP No. 06 of 2015 in A.No. 15 of 2011

RP No. 18 of 2015 in IA No. 187 of 2015 in A.No. 21 of 2014 & IA No. 251 of 2015 & A.No. 204 of 2015 & IA No. 343 of 2015

A.No. 07 of 2016

A.No. 47 of 2015 & 32 of 2015

A.No. 59 of 2014 & IA No. 111 of 2014 & A.No. 102 of 2014

A.No. 256 of 2014 & IA No. 422 of 2014 & Batch
18.01.2017

A.No. 43 of 2016

A.No. 59 of 2015 & IA No. 354 of 2015 & 274 of 2016

A.No. 95 of 2016 & IA No. 764 of 2016

A.No. 98 of 2016 & 99 of 2016 & 129 of 2016 & IA No. 289 of 2016 & A.No. 130 of 2016 & IA No. 290 of 2016

A.No. 119 of 2015

A.No. 120 of 2016 & IA No. 272 of 2016

A.No. 137 of 2016

A.No. 187 of 2016 & IA No. 404 of 2016 & Batch

A.No. 210 of 2015

A.No. 283 of 2016 & IA No. 581 of 2016 & 582 of 2016 & A.No. 215 of 2016 & IA No. 465 of 2016

A.No. 322 of 2016 & IA No. 671 of 2016 & 672 of 2016 & A.No. 333 of 2016 & IA No. 711 of 2016

A.No. 331 of 2016 & IA No. 701 of 2016

DFR No. 1289 of 2016

DFR No. 1487 of 2016

DFR No. 1945 of 2011

DFR No. 2193 of 2016

DFR No. 2821 of 2016

DFR No. 3012 of 2016

EP No. 09 of 2016 & IA No. 615 of 2016 & A.No. 171 of 2012

IA No. 677 of 2016 in DFR No. 3542 of 2016

IA No. 690 of 2016 in DFR No. 3541 of 2016

A.No. 36 of 2016 & IA No. 91 of 2016

IA No. 04 of 2017 in DFR No. 3189 of 2016

A.No. 57 of 2014

A.No. 173 of 2015

A.No. 254 of 2015

IA No. 181 of 2016 in A.No. 268 of 2015

IA No. 403 of 2016 in A.No. 245 of 2015

IA No. 447 of 2015 & 448 of 2015 & 449 of 2015 in DFR No. 1540 of 2015
17.01.2017

A.No. 64 of 2015 & IA No. 92 of 2015 & 121 of 2015 & 131 of 2015

A.No. 02 of 2015 & IA No. 19 of 2016 & 20 of 2016 & 96 of 2016

A.No. 118 of 2016 & IA No. 269 of 2016 & A.No. 151 of 2016 & IA No. 323 of 2016

A.No. 119 of 2015

A.No. 182 of 2015 & IA No. 505 of 2016 & 682 of 2016

A.No. 200 of 2016 & 139 of 2016 & 148 of 2016

A.No. 214 of 2015 & 215 of 2015 & IA No. 355 of 2015

A.No. 221 of 2016 & 222 of 2016

A.No. 226 of 2016 & IA No. 724 of 2016

A.No. 265 of 2015

A.No. 278 of 2016 & IA No. 573 of 2016 & 574 of 2016 & A.No. 343 of 2016 & IA No. 752 of 2016

A.No. 281 of 2016 & IA No. 577 of 2016

A.No. 303 of 2016 & IA No. 633 of 2016

A.No. 309 of 2016 & IA No. 638 of 2016

A.No. 310 of 2016 & IA No. 639 of 2016

A.No. 319 of 2016 & IA No. 664 of 2016 & 665 of 2016

A.No. 339 of 2016 & IA No. 736 of 2016

IA No. 26 of 2017 in DFR No. 4181 of 2016

IA No. 33 of 2017 in A.No. 14 of 2017

IA No. 34 of 2017 in DFR No. 171 of 2017

IA No. 646 of 2016 in DFR No. 3501 of 2016

IA No. 702 of 2016 in DFR No. 3757 of 2016

A.No. 03 of 2016 & IA No. 03 of 2016 & 04 of 2016

A.No. 95 of 2015

A.No. 180 of 2015

A.No. 301 of 2015 & IA No. 484 of 2015 & 485 of 2015

IA No. 198 of 2016 in A.No. 301 of 2015

RP No. 04 of 2016 & IA No. 147 of 2016 in A.No. 255 of 2013
16.01.2017

A.No. 04 of 2017

A.No. 37 of 2016 & IA No. 93 of 2016

A.No. 158 of 2016

A.No. 164 of 2015 & IA No. 264 of 2015 & A.No. 165 of 2015 & IA No. 267 of 2015

A.No. 212 of 2016 & IA No. 459 of 2016 & 460 of 2016

A.No. 219 of 2016 & IA No. 470 of 2016 & Batch

A.No. 246 of 2014 & IA No. 56 of 2015

A.No. 302 of 2016 & IA No. 628 of 2016

A.No. 315 of 2016 & IA No. 653 of 2016

A.No. 339 of 2016 & IA No. 736 of 2016

A.No. 344 of 2016

EP No. 01 of 2017 in A.No. 228 of 2012

EP No. 09 of 2016 & IA No. 615 of 2016 & 171 of 2012

IA No. 06 of 2017 in DFR No. 3921 of 2016

IA No. 625 of 2016 in DFR No. 3523 of 2016

IA No. 646 of 2016 in DFR No. 3501 of 2016

IA No. 654 of 2016 & 655 of 2016 in DFR No. 3557 of 2016

A.No. 161 of 2015 & IA No. 259 of 2015 & A.No. 121 of 2015 & 205 of 2015

A.No. 17 of 2014 & IA No. 23 of 2014 & Batch

A.No. 47 of 2016 & 253 of 2015

A.No. 92 of 2014

A.No. 106 of 2015

A.No. 279 of 2015 & IA No. 456 of 2015
13.01.2017

A.No. 105 of 2015 & IA No. 169 & 2015 & 242 of 2015

A.No. 172 of 2015 & IA No. 283 of 2015 & A.No. 227 of 2015 & IA No. 373 of 2015 & IA No. 18 of 2017

A.No. 254 of 2014 & IA No. 411 of 2014 & IA No. 371 of 2016

A.No. 292 of 2014 & IA No. 25 of 2015 & IA No. 216 of 2016

A.No. 129 of 2015 & IA No. 206 of 2015 & 216 of 2015 & A.no. 147 of 2015 & IA No. 241 of 2015

A.No. 140 of 2014

A.No. 155 of 2014

A.No. 287 of 2015 & IA No. 468 of 2015
12.01.2017

A.No. 17 of 2015 & 18 of 2015

A.No. 44 of 2016

A.No. 68 of 2016 & IA No. 175 of 2016 & A.No. 69 of 2016 & IA No. 176 of 2016

A.No. 70 of 2016

A.No. 106 of 2016

A.No. 175 of 2015

A.No. 223 of 2016 & IA No. 482 of 2016 & A.no. 260 of 2015 & IA No. 417 of 2015 & A.No. 261 of 2015 & IA No. 418 of 2015

A.No. 234 of 2015 & IA No. 386 of 2015

A.No. 321 of 2016

A.No. 340 of 2016 & IA No. 737 of 2016 & 738 of 2016 & 743 of 2016

IA No. 02 of 2017 in DFR No. 3864 of 2016

IA No. 534 of 2016 in DFR No. 3107 of 2016

IA No. 550 of 2016 & 722 of 16 in DFR No. 3056 of 2016

IA No. 651 of 2016 in A.No. 235 of 2015

IA No. 661 of 2016 in A.No. 264 of 2015

IA No. 759 of 2016 in DFR No. 3905 of 2016

A.No. 230 of 2014 & 231 of 2014 & Batch

A.No. 03 of 2017 & IA No. 03 of 2017

A.No. 76 of 2015

A.No. 138 of 2015

A.No. 175 of 2014 & 180 of 2014 & IA No. 292 of 2014

A.No. 193 of 2016 & IA No. 413 of 2016 & 413 of 2016 & 414 of 2016 & 575 of 2016 & 11 of 2017

A.No. 281 of 2015 & IA No. 460 of 2015 & 480 of 2015 & 167 of 2016 & 332 of 2016 & 387 of 2016

A.No. 290 of 2015 & IA No. 470 of 2015 & 11 of 2016 & 297 of 2015 & IA No. 12 of 2016
11.01.2017

A.No. 49 of 2016

A.No. 65 of 2016 & IA No. 166 of 2016 & A.No. 284 of 2016

A.No. 70 of 2016

A.No. 72 of 2016

A.No. 100 of 2016 & IA No. 243 of 2016

A.No. 167 of 2016 & IA No. 352 of 2016

A.No. 198 of 2015 & 06 of 2016

A.No. 199 of 2015

A.No. 209 of 2015 & IA No. 346 of 2015

A.No. 225 of 2016

A.No. 294 of 2015 & IA No. 142 of 2016

IA No. 271 of 2016 in DFR No. 442 of 2016

IA No. 697 of 2016 in DFR No. 3536 of 2016

IA No.583 of 2016 in DFR No. 3034 of 2016

OP No. 02 of 2016 in DFR No. 3889 of 2016

A.No. 230 of 2014 & 231 of 2014 & Batch

A.No. 02 of 2017

A.No. 46 of 2016

A.No. 56 of 2016

A.No. 169 of 2015

A.No. 258 of 2015

A.No. 273 of 2013 & IA No. 441 of 2015 & 120 of 2016 & 139 of 2016

RP No. 19 of 2015 in A.No. 108 of 2014 & IA No. 360 of 2015 & 143 of 2016

RP No. 22 of 2015 in 108 of 2014
10.01.2017

A.No. 20 of 2015 & 21 of 2015

A.No. 32 of 2016 & 33 of 2016 & IA No. 86 of 2016

A.No. 41 of 2016 & IA No. 106 of 2016 & A.No. 54 of 2016 & IA No. 140 of 2016 & A.No. 73 of 2016 & IA No. 180 of 2016

A.No. 48 of 2016

A.No. 55 of 2016

A.No. 74 of 2015 & 102 of 2015

A.No. 122 of 2016 & IA No. 278 of 2016

A.No. 135 of 2016

A.No. 140 of 2016 & IA No. 307 of 2016

A.No. 144 of 2015 & IA No. 223 of 2015

A.No. 241 of 2016 & IA No. 520 of 2016 & 361 of 2016

A.No. 304 of 2016

A.No. 316 of 2016 & IA No. 656 of 2016

IA No. 614 of 2016 & 616 of 2016 in DFR No. 3353 of 2016

IA No. 618 of 2016 & 619 of 2016 in DFR No. 3354 of 2016

IA No. 621 of 2016 & 622 of 2016 in DFR No. 3355 of 2016

IA No. 753 of 2016 in DFR No. 3719 of 2016

A.No. 36 of 2016 & IA No. 91 of 2016

A.No 296 of 2015 & IA No. 477 of 2015 & 478 of 2015 & Batch

A.No. 11 of 2015 & IA No. 07 of 2016 & 08 of 2016 of 2016 & Batch

A.No. 212 of 2015 & IA No. 277 of 2016 & A.No. 282 of 2015

A.No. 242 of 2015 & IA No. 462 of 2015 & 463 of 2015

A.No. 266 of 2015 & IA No. 428 of 2015 & 429 of 2015
09.01.2017

A.No. 61 of 2016 & IA No. 153 of 2016

A.No. 145 of 2016 & 124 of 2016

A.No. 164 of 2015 & IA No. 264 of 2015 & A.No. 165 of 2015 & IA No. 267 of 2015

A.No. 175 of 2016 & IA No. 385 of 2016 & 519 of 2016

A.No. 200 of 2015 & 201 of 2015

A.No. 251 of 2016 & IA No. 763 of 2016

A.No. 283 of 2014 & 141 of 2015 & IA No. 222 of 2015 & Batch

A.No. 335 of 2016 & IA No. 714 of 2016 & 715 of 2016

A.No. 341 of 2016 & IA No. 742 of 2016

IA No. 538 of 2016 in A.No. 252 of 2016 & IA No. 538 of 2016

IA No. 728 of 2016 in DFR No. 3520 of 2016 & IA No. 726 of 2016

IA No. 741 of 2016 in DFR No. 3666 of 2016

A.No. 190 of 2015 & IA No. 324 of 2015

EP No. 02 of 2015 & IA No. 466 of 2015 7 482 of 2015 & 483 of 2015 & 78 of 2016 & 79 of 2016 & 119 of 2016 in A.No. 76 of 2013 & 82 of 2013

A.No. 86 of 2014 & IA No. 156 of 2014 & 163 of 2014 & 432 of 2015 & A.No. 233 of 2013 & IA No. 318 of 2013 & Batch

A.No. 250 of 2014 & IA No. 409 of 2014 & A.No. 284 of 2014 & IA No. 452 of 2014 & A.No. 297 of 2014 & IA No. 178 of 2015 & Batch

A.No. 259 of 2015

A.No. 277 of 2015 & IA No. 453 of 2015

IA No. 395 of 2015 in DFR No. 1665 of 2015

RP No. 09 of 2016 in 316 of 2013
06.01.2017

A.No. 140 of 2015 & IA No. 263 of 2016

A.No. 201 of 2016

A.No. 202 of 2016 & IA No. 746 of 2016 & 747 of 2016

A.No. 217 of 2016

A.No. 259 of 2016 & IA No. 540 of 2016

IA No. 651 of 2016 in A.No. 235 of 2015

IA No. 661 of 2016 in A.No. 264 of 2015

A.No. 128 of 2016

A.No. 131 of 2016 & IA No. 292 of 2016 & Batch

A.No. 159 of 2014 & IA No. 255 of 2014 & 256 of 2014 & A.No. 160 of 2016 & IA No. 257 of 2014 & 258 of 2014

A.No. 196 of 2016 & IA No. 418 of 2016 & 419 of 2016 & A.No. 197 of 2016 of 2016 & IA No. 420 of 2016 & 421 of 2016

A.No. 234 of 2016

A.No. 235 of 2016

A.No. 290 of 2016

A.No. 01 of 2014 & IA No. 05 of 2014

A.No. 50 of 2016 & IA No. 135 of 2016

A.No. 103 of 2016 & IA No. 248 of 2016

A.No. 159 of 2015 & IA No. 255 of 2015

A.No. 160 of 2015 & IA No. 257 of 2015 & 258 of 2015

A.No. 167 of 2015 & IA No. 271 of 2015 & 272 of 2015

A.No. 172 of 2016

A.No. 263 of 2015

A.No. 275 of 2015 & IA No. 443 of 2015

A.No. 298 of 2015

RP No. 15 of 2016 in A.No. 196 of 2015

RP No. 16 of 2015 in A.No. 177 of 2012

RP No. 16 of 2016 in A.No. 48 of 2015

RP No. 17 of 2015 in A.No. 178 of 2012
04.01.2017

A.No. 01 of 2017 & IA No. 01 of 2017

A.No. 164 of 2015 & IA No. 264 of 2015 & A.No. 165 of 2015 & IA No. 267 of 2015

A.No. 171 of 2016

A.No. 182 of 2016 & IA No. 762 of 2016

A.No. 221 of 2015 & IA No. 359 of 2015

A.No. 228 of 2016 & IA No. 491 of 2016 & 492 of 2016 & 645 of 2016

A.No. 240 of 2016

A.No. 281 of 2016 & IA No. 577 of 2016

A.No. 299 of 2016

A.No. 333 of 2016 & IA No. 711 of 2016

A.No. 339 of 2016 & IA No. 736 of 2016

IA No. 538 of 2016 in A.No. 252 of 2016

IA No. 587 of 2016 & 588 of 2016 in DFR No. 3033 of 2016

IA No. 676 of 2016 in A.No. 325 of 2016

IA No. 723 of 2016 in DFR No. 3716 of 2016

A.No. 226 of 2014 & IA No. 346 of 2014

A.No. 08 of 2016

A.No. 30 of 2015

A.No. 110 of 2015 & IA No. 176 of 2015 & Batch

A.No. 151 of 2015 & IA No. 250 of 2015 & 436 of 2015

A.No. 168 of 2015 & IA No. 437 of 2015
03.01.2017

A.No. 17 of 2016 & IA No. 35 of 2016

A.No. 170 of 2016

A.No. 260 of 2016 & IA No. 541 of 2016

A.No. 332 of 2016 & IA No. 706 of 2016

IA No. 710 of 2016 & 708 of 2016 in DFR No. 3024 of 2016

A.No. 62 of 2016 & IA No. 155 of 2016 & Batch

A.No. 153 of 2015

A.No. 256 of 2015

RP No. 06 of 2016 in A.No. 184 of 2013

RP No. 10 of 2016 in A.No. 185 of 2013
02.01.2017

A.No. 197 of 2015

A.No. 325 of 2016 & IA No. 676 of 2016

IA No. 455 of 2016 & 456 of 2016 in DFR No. 2152 of 2016

IA No. 729 of 2016 in A.No. 337 of 2016

IA No. 732 of 2016 in A.No. 338 of 2016

IA No. 745 of 2016 & 757 of 2016 in DFR No. 4166 of 2016

IA No. 748 of 2016 in A.No. 342 of 2016
 
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