Flipkart Internet Private Ltd. Vs State Of Nct Of Delhi & Anr
.... petitioner, are intermediaries has been recognized by the courts. For the present petition, no different view is called for. [See - Google India Private Limited v. Visaka Industries, (2020) 4 SCC 162]. 18. Chapter XI of the I.T. Act provides for offences and penalties. Section 66A of the ...
Delhi High Court
‘X’ Vs Union Of India And Ors
.... terlocutory injunction which has no realistic prospect of preventing irreparable harm. “[42] The interlocutory injunction in this case is necessary to prevent the irreparable harm that flows from Datalink carrying on business on the Internet, a business which would be commercially imposs ...
Delhi High Court
Jahiruddin Vs State (Govt Of Nct Delhi)
.... the various orders placed on record on the last date including the order of the Supreme Court dated 24th September, 2019 in T.P. (Civil) No. 1943-1946/2019 in Facebook Inc. v. Union of India. Some extracts of the said order read: “xxx The main issue arising in these petitions is how a ...
Delhi High Court
Sasikala Pushpa Vs Facebook India & Ors.
.... eing morphed vague as aforesaid but the half-hearted nature thereof is also evident from the alternative plea of the plaintiff, of the same even if genuine, being liable to be removed / blocked for the reason of being defamatory of the plaintiff and which aspect will be discussed hereunder. ...
Delhi High Court
Google India Private Limited Vs M/S. Visakha Industries And Another
.... raph 37, which reads as follows: “37. The aforesaid passage clearly shows that if legislative intendment is discernible that a latter enactment shall prevail, the same is to be interpreted in accord with the said intention. We have already referred to the scheme of the IT Act and how obsc ...
Supreme Court Of India
Swami Ramdev & Anr Vs Facebook, Inc. & Ors
.... would interfere with the rights of the people over whom the Court has no jurisdiction. The local laws of every country cannot apply to the internet globally. National courts thus have to restrict their orders only to geo-blocking of the content i.e. blocking of content only in the country where ...
Delhi High Court
Facebook Inc Vs Surinder Malik & Ors
.... complied with by the two platforms, however, the Plaintiff would like to inform the platforms as and when new URLs come up wherein products bearing the mark DA MILANO are offered for sale/advertised. 7. The Court has perused the pleadings and the documents on record. The role of these platf ...
Delhi High Court
Tata Sky Limited Vs National Internet Exchange Of India (Nixi) And Ors
.... ld Intellectual Property Organisation (WIPO); (iii) that the defendant no.1 NIXI has been incorporated under Section 25 of the Companies Act 1956, by the Government of India, for the purpose of registration of .IN domain names; (iv) that the Memorandum and Articles of Association of defendant no. ...
Delhi High Court
Rakesh Kumar Mehta Vs Dushyant Kumar & Anr
.... ach this Court for relief. He further points out that various URLs have been disabled by defendant No.2. But some miscreant has again re-posted the video in which plaintiff has a copyright on the platform of defendant No.2. He submits that this process is going on for some time. 9. At this ...
Delhi High Court
Yonker Skates Pvt Ltd Vs I - Bots & Anr
.... nsel for the defendant no.2 and without any objection from him to the order / decree being passed. I have thus enquired from the counsel for the applicant / defendant no.2, whether not the order dated 11th December, 2017 is in the nature of a consent order insofar as against the applicant / defe ...
Delhi High Court
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