Faber-Castell Aktiengesellschaf(sic) and A.W. Faber-Castell (India) Pvt. Ltd. Vs Pikpen Private Limited
.... commenced under the old Act. It is in the light of that express provision that the award made pursuant to the arbitration proceedings commenced under the 1940 Act has to be enforced under the old Act and not under the new Act. In my view, the decision in Thyssen''s case is not of relevance in the p ...
Bombay High Court
Pravinbhai Jagjivandas Mehta Vs Officine Lovato S.P.A.
.... ntiff succeeds in the suit, the plaintiff will be entitled to get only the profits on the basis of the turnover of the sales of such products. 12. In rejoinder, the learned counsel for the plaintiff have made an attempt to show that the designs being relied upon by the first defendant as having b ...
Gujarat High Court
Venus Industries and Another Vs State and Others
.... ourt had jurisdiction to go into the matter. 4. Be that as it may, having heard learned Counsel for the parties, I am of the considered view that the search warrant of the nature issued is contrary to the judgment of the High Court in Sh. Churiaram Aggarwal and Anr. v. Aggarwal Sweet Corner and A ...
Delhi High Court
Telemecanique and Controls (I) Limited Vs Schneider Electric Industries SA
.... Rs. 4 crores on the Research and Development of the D2 range. Thus for the appellant to categories such huge amounts being spent on mere workshop improvements would not be prima facie sustainable. This is not to say that the contention of the appellant of having spent this amount has been accepted b ...
Delhi High Court
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