Central Civil Services (Conduct) Rules, 1955 — Rule 4(A), 4(B)Constitution of India, 1950 — Article 123, 123(1), 13, 19(1), 19(4)Essential Services Maintenance Ordinance, 1960 — Section 2(1), 3, 3(1), 7

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High Courts18 Jan 1961Dismissed

Amrit Banaspati Co. Ltd. Vs J.C. Engineer and Co.

Bombay High Court · (1961) 63 BOMLR 568

Bombay City Civil Court Act, 1948 — Section 5, 9

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High Courts17 Jan 1961

Abdul Sattar Mohmed Hussein Vs Badrinarayan Bansilal and Others

Bombay High Court · AIR 1962 Bom 29 : (1961) 63 BOMLR 563 : (1961) CriLJ 871 : (1961) ILR (Bom) 841

Merchandise Marks Act, 1889 — Section 6, 7Penal Code, 1860 (IPC) — Section 480, 482, 483, 485, 486Trade Marks Act, 1940 — Section 21, 25

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High Courts12 Jan 1961

Anneliese Huckmann nee Merz and Another Vs Registrar of Trade Marks

Bombay High Court · AIR 1962 Bom 88 : (1961) 63 BOMLR 650

Trade Marks Act, 1940 — Section 6(1)(C), 6(1)(E), 6(3), 8

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High Courts11 Jan 1961

J.L. Mehta and Another Vs Registrar of Trade Marks

Bombay High Court · AIR 1962 Bom 82 : (1961) 63 BOMLR 642

Trade Marks Act, 1940 — Section 46(4), 6(D)

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