Citation Codes Equivalent Citations citation codes Case Number R/Criminal Misc. Application No. 15682 of 2017, R/Criminal Misc. Application No. 15685 of 2017 and R/Criminal Misc. Application No. 15686 of 2017 Attorney(S) Mr. Harsit Tolia with Mr. Pratik Chaudhary with Mr. YJ Trivedi(948), Advocates No. 1 Mr. Pratik Y. Jasani(5325) No. 2, 3 Mr. Dharmesh Devnani, APP(2) No. 1 Judges J.B. Pardiwala, J. Acts provisions of the Copyright Act, 1957 and therefore, provisions of Sections 63 and 65 of the Copyright Act, 1957 Sections 63 and 65 of the Copyright Act, 1957 and Sections 103 and 104 of the Trade Marks Act, 1999, SECTION 2 TRADE AND MERCHANDISE MARKS ACT 1958 clause (v) of sub-sec. (1) of Sec. 2 of the Trade and Merchandise Marks Act, 1958 (43 of 1958) SECTION 2 COPYRIGHT ACT 1957 Sections 63 and 64 of the Copyright Act, 1957 and Section 114 of the Penal Code, 1860. Code of Criminal Procedure, 1973. Section 2(g) of the Code of Criminal Procedure, 1973 provisions of the Copyright Act, 1957, Designs Act, 1911 and Designs Act, 2000. Section 2(c) of the Designs Act, 2000 defines copyright and Section 2(d) Section 2(c) of the Copyright Act and Section 11 of the Designs Act Section 52(4) of the Copyright Act, Designs and Patents Act, 1981.1. Sections 64(2) and 66 of the Copyright Act, 1957 Exhibits: 19 and 20 Act, 1957 Sec. 15 (2) before 21.6.2012 Copyright Act, 1957 Sec. 15 (2) Act, 1911. Later in 1970 the Patents Act repealing provisions provisions of the Designs Act, 1911 and the Designs Act, 2000. SECTION 15 COPYRIGHT ACT relevant:(16) Section 457(1) of the Criminal Procedure Code Section 135(1)(ii) of the Customs Act, 1962 (the Act of 1962) Act and the provisions of the Code of Criminal Procedure, Section 2(c)(i) and Section 2(c)(iii) of the Copyright Act. clause (c) of Sec. 2 of the copyright Act, 1957 (14 of 1957). Section 44(1) of the Registered Designs Act 19492; or(b) Section 51. Neither Section 14(a)(ii) nor Section 51(a)(i) Section 135 (1)(ii) of the Customs Act, 1962 (Act of 1962) provisions of the Cinematograph Act, 1952 [37 of 1952], Sections 2, 14, 15, 63, 64 and 66 of the Copyright Act Sections 451 and 457 of the Cr.P.C.90. Section 451 provisions of Sections 451 and 457 of the Cr.P.C. SECTION 64 COPYRIGHT ACT 1957 SECTION 66 COPYRIGHT ACT 1957 Act, 1957. Section 2(c) of the Copyright Act, 1957 Indian Copyright Act, 195715. Special provision SECTION 63 COPYRIGHT ACT 1957 provisions of Sec. 15(2) of the Copyright Act provisions of the Copyright Act. ANALYSIS:23. SECTION 479 PENAL CODE 1860 section 15(2) of the Copyright Act, 1957.79. CINEMATOGRAPH ACT 1952 SECTION 16 COPYRIGHT ACT Section 2(c)(i) of the Copyright Act, 1957 provisions of Sec. 15 (2) of Copyright Act provisions of Section 457 of the Cr.P.C. Section 13 and 14 of the Copyright Act. Section 15(2) of the Copyright Act, 1957. provision of Section 167(2) of the Code Sections 63 and 64 of the Copyright Act. COPYRIGHT ACT 1957 Section 2(d) of the Designs Act, 2000.(e) Section 2(c) of the Copyright Act, 1957 SECTION 11 DESIGNS ACT 2000 Section 64(2) of the Copyright Act.5.8 Section 2(m) of the Copyright Act, 1957 Section 2(c)(i) of the Copyright Act.(c) Section 167(2)(a)(i) of the Code. Para 6 SECTION 13 COPYRIGHT ACT 1957 SECTION 14 COPYRIGHT ACT 1957 SECTION 51 COPYRIGHT ACT 1957 Section 52(l)(w) to the Copyright Act Section 2(g) of the Designs Act, 2000 Section 2(d) of the Designs Act, 2000 Section 2(5) of the Designs Act, 1911, SECTION 22 DESIGNS ACT 2000 DESIGNS ACT 2000 SECTION 48 REGISTRATION ACT Act, 1957 and the Designs Act, 2000 Act, 1911 Designs Act, 2000 Sec.2(5) Section 64(2) of the Copyright Act Section 2(c) of the Copyright Act Design Act and the Copyright Act provisions of Section 63 or 68-A, Act, 2000 or Copyright Act, 1957.6. Sec. 49 of the Copyright Act, 1956, section 2(y) of the Copyright Act Act by Act amendment 65 of 1984, SECTION 14 COPYRIGHT ACT SECTION 2 COPYRIGHT ACT Section 2(d) of the Designs Act. Sec. 15(2) of the Copyright Act, Act, 1911 and Designs Act, 2000 sec. 2(c) of Copyright Act, 1957 Sec. 2(c) of the Copyright Act Section 167(2)(ii) of the Code Section 52-A, 51, 63 and 68-A provisions of Section 15(2) Design Act, 1911 (2 of 1911), Sec. 15(2) of Copyright Act Section 2(g) of the Cr.P.C. Amendment Act 65 of 1984. Amendment Act 38 of 1994 SECTION 5 INTEREST ACT Act, 2000 (16 of 2000).15. Protection Act, 1872 work.5. Section 63 Section 2(y).13. Section 14(c) Section 2(d) Section 2(c) Section 2(m) 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