Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Info Edge (India) Ltd. v. Rakesh Kalia - (High Court of Delhi) (15 Dec 2015)

Court looks to cut spam on Naukri.com

MANU/DE/4355/2015

Intellectual Property Rights

Delhi High Court allowed a suit for injunction by Info Edge, the company that runs the well-known job portal ‘Naukri.com’, against a person who registered ‘www.naukrinews.com’. Defendant used the similar-sounding domain name to send emails to customers registered on naukri.com, and attempted to use their profiles on his portal as well. The Court accepted submissions that Defendant was using the similarity in domain names to pass itself off as a sister concern of Plaintiff; Plaintiff’s, customers were being duped into paying for services which they assumed to be emanating from it. An interim injunction preventing Defendant from using his mark ‘NaukriNews’, and domain names similar to ‘Naukri’ was granted.

Relevant : Order XXXIX Rule 3 Code of Civil Procedure Act

Tags : NAUKRI.COM   JOB PORTAL   DUPING CUSTOMERS   NAUKRINEWS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved