Citation Codes Equivalent Citations citation codes Case Number I.A. 8772/2020 in CS(COMM) 295/2020 Disposition dismissed Attorney(S) Mr. Gourab Banerji, Sr. Adv. assisted by Mr. Pravin Anand, Ms. Vaishali Mittal, Mr. Siddhant Chamola, Ms. Manisha Singh and Ms. Pallavi Bhatnagar, Advs. Mr. Neeraj K. Kaul, Sr. Adv. assisted by Mr. Saikrishna Rajagopal, Mr. Siddharth Chopra, Ms. Sneha Jain, Ms. Garima Sahney, Ms. Stuti Dhyani, Ms. Charu Grover, Ms. Anu Paarcha, Mr. Vivek Ayyagari, Dr. Victor Vaibhav Tandon, Mr. Arjun Gadhoke, Mr. Avijit Kumar, Mr. Aniruddh Bhatia, Ms. Pritha Suri and Ms. Chanan Parwani, Advs. Judges Justice C. Hari Shankar Acts Section 337 of the US Trade Tariff Act of 1930 Sections 48 and 108 of the Patents Act Section 488 of the Code of Criminal Procedure, 1973 Section 17 of the Arbitration Act Article L. 615-1 of the Intellectual Property Code Order XXXIX of the CPC Arbitration Act, 1940 (the 1940 Act) Article 1 of Protocol 1 of the European Convention on Human Rights Articles 6 1 and 13 of the European Convention on Human Rights Section 20 of the CPC Section 33 of the 1940 Act Section 104 of the Patents Act, 1970 Indian Arbitration Act, 1940 Article L. 611-1 of the Intellectual Property Code Articles 14 and 21 Section 30 of the 1940 Act Order XXXIX Rules 1 and 2 of the CPC North Carolina Unfair and Deceptive Trade Practices Act (UDTPA) 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