High Courts06 Nov 2020Dismissed

Aaditya @ Sadanand Dilip Parab Vs State Of Maharashtra

Bombay High Court · (2020) 11 BOM CK 0028

Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 4, 33(7), 42Indian Penal Code, 1860 — Section 228(A), 363, 366, 366(A), 376Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts05 Nov 2020Dismissed

Dhaval Diyora Vs Union Of India And Ors

Bombay High Court · (2020) 11 BOM CK 0026

Trade Marks Act, 1999 — Section 3(1), 11(A), 11(B), 12, 13, 14, 15, 18, 25, 25(1), 25(2), 43, 45, 77, 83, 116, 117, 117(A), 117(D), 117(D)(2)Patents Rules, 2003 — Rule 55, 55(5)Constitution Of India, 1950 — Article 21, 226
High Courts05 Nov 2020Dismissed

Radhika Rajesh Agarwal Vs Union Of India And Ors

Bombay High Court · (2020) 11 BOM CK 0014

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 17, 17(1), 17(2), 17(3), 17(4), 17(7), 19Security Interest (Enforcement) Rules, 2002 — Rule 6, 8, 9, 9(5), 9(6), 9(9), 9(10)Constitution Of India, 1950 — Article 226
High Courts05 Nov 2020Allowed

Jyoti Plastic Works Pvt. Ltd And Ors Vs Union Of India And Ors

Bombay High Court · (2020) 11 BOM CK 0012

Central Excise Act, 1944 — Section 35(F)Companies Act, 2013 — Section 120, 121, 122, 123, 123(a)(i), 123(b), 124, 124(1)(a)(i), 125, 125(1), 1236, 127, 128, 129, 130, 131, 132, 133, 134, 135Constitution Of India, 1950 — Article 226