Citation Codes Equivalent Citations citation codes Case Number COMAPL/434/2018 Disposition allowed Attorney(S) Mr. Mayur Khandeparkar with Mr. Kunal Kanungo and Mr. Smith Shah I/b. Mr. S. Venkateshwar and Mr. Kunal Kanungo in COMAPL/434/2018. Mr. Rizwan Merchant with Mr. Ramiz Shaikh I/b. Mr. Pandey Gaurav Vijay in COMAPL/428/2018. Mr. Ravi Kadam-senior advocate with Mr. Mehul Shah and Ms. Snehal Dukhale no. 1 in COMAPL/434/2018. Mr. Venkatesh Dhond-Senior Advocate with Ms. Snehal Dukhale I/b. Mr. Mehul Shah no. 1 in COMAPL/428/2018. Mr. Chinmay Gaonkar with Mr. Sajid Shaikh I/b. M/s. Gaonkar and Company no. 2 in COMAPL/428/2018. Mr. Hiren Kamod with Mr. Adheesh Nargolkar I/b. M/s. Khaitan and Co. for respondent no. 3 in COMAPL/428/2018. Judges B.P. Colabawalla S.C. Dharmadhikari, JJ. Acts SECTION 37 ARBITRATION AND CONCILIATION ACT 1996 ARBITRATION ACT 1940 ARTICLE 226 CONSTITUTION OF INDIA SECTION 6 DELHI SPECIAL POLICE ESTABLISHMENT ACT 1946 SECTION 482 CRIMINAL PROCEDURE CODE 1973 SECTION 438 CRIMINAL PROCEDURE CODE 1973 SECTION 156 CRIMINAL PROCEDURE CODE 1973 SECTION 190 CRIMINAL PROCEDURE CODE CIVIL PROCEDURE CODE ARTICLE 32 A CONSTITUTION OF INDIA SECTION 2 INTEREST ACT section 376, 376A, 376B, 376C, 376D or section 376E of the Indian Penal Code (45 of 1860) (ii) section 561-A of the Criminal Procedure Code, 1898. section 3A; 2(aa) Order IX Rule 9 Order XLIII Rule 1 of the Code of Civil Procedure, 1908. Sub-section (8) of section 173 section 36 of the Criminal Procedure Code. Section 36 of the Code, O. IX Rule 9 sub-section (1) of section 5; 2(b) sub-section (1) of section 3; 2(c) section 104 appear sections 94 and 96. By section 94 section 156 of Cr.P.C. section 2(d) of Cr.P.C. Code of Civil Procedure and Order XXXIX and XL Rules 1 section 2 of the Code of Criminal Procedure, 1973 sub- section (1) of section 4 of the Commercial Courts Act, 2015. Pertinently sub-section (2) section 13 of the Commercial Courts Act, 2015 and the language of section 104 and Order XLIII Rule 1(r) of the Code of Civil Procedure, 1908. section 120-B of the Indian Penal Code and section 167(81) of the Sea Customs Act, 1878. section 2(j), section 120-B read with section 167(81) of the Sea Customs Act, 1878 and section 5 of the Import and Export Control Act, 1947. sections 156, 157 and Page 44 of 91 158. Order VIII, Rule 5 of CPC. sub-section (2). Page 47 of 91 42. Thus, the Criminal Procedure Code, 1973 sub-section (2) of section 173. section 244 of the old Civil Procedure Code, sub-section (1A) of section 13 of the Commercial Courts Act, Page 3 of 91 2015 provisions of the Code. Section 151 section 156(3) of Cr.P.C. Commercial Courts Act, 2015, Order XLIII Rule 1 clause (r) of the Code of Civil Procedure, 1908. section 159 of the Code. 28. section 2(d) of the Cr.P.C. provisions of section 154 of Cr.P.C. section 154 onwards. By Page 43 of 91 section 154, rules 16, 17 and 30 to 32 of the 1940 Act. Trade Marks Act, 1999 and the Indian Penal Code, 1860. provision was section 94 of the Code of Civil Procedure, 1908. sections 41 to 43 of the Evidence Act section 151 of the Code of Civil Procedure, 1908 Code of Civil Procedure, 1908 and the Indian Evidence Act, 1872 sub- section (1) of section 104 Order XLIII Rule 1 of the Code of Civil Procedure, 1908 or section 37 of the Arbitration Act. 33 of 91 33. Section 13 section 13 of the Commercial Courts Act, 2015 Order XLIII Rule 1 of the Code of Civil Procedure, 1908. 38. sub-section (5). (8) Wards Act, 1890, Section 2 Criminal Application No. 3740 of 2 014 Page 51 of 91 156(3) of Cr.P.C. section 492 and 503 of the old Civil Procedure Code, provisions of the Trademark Act, 1999 and the Indian Penal Code, 1860 rules. Order XLIII Rule 1 of the Code of Civil Procedure, 1908 section 91 or section 92 Section 156(3) of the Cr.P.C. sub-section (2) of section 13 section 151 of the Code of Civil Procedure. Order XL Rule 1 of the Code of Civil Procedure, 1908, section 104 of the Code of Civil Procedure, 1908 and order XLIII Rule 1 provisions of Section 19 of the Defence of India Act. Courts (Amendment) Act, 2018. section 156(3) or section 200 of the Code of Criminal Procedure, See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account