Commissioner Of Customs NS-V Vs DOC Brown Industries LLP
.... device for pleasure? 2. Whether the CESTAT erred in holding at Para 28 of the impugned order that "No such judicial determination on 'body massagers' has been relied upon by the adjudicating authority'' when the law itself is clear under the Customs Notification 1 / 1964 as issued unde ...
Bombay High Court
Prateek Chandragupt Goyal Vs State Of Maharashtra And Others
.... package bearing a mark which is identical with or deceptively similar to the trade mark of such proprietor, for the purpose of packing, filling or wrapping therein any goods other than the genuine goods of the proprietor of the trade mark. (3) Any trade mark falsified as mentioned in sub-se ...
Bombay High Court
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