REGENT COMPUTRONICS PVT. LTD.

Snapdeal Private Limited Appellant

V/S

Godaddycom Llc Respondents

Referred Judgements :-

SHAILESH DHARYAWAN V. MOHAN BALKRISHNA LULLA [REFERRED TO]
AMAZON SELLER SERVICES PVT. LTD. VS. AMWAY INDIA ENTERPRISES PVT. LTD [REFERRED TO]
PUNJAB DISTILLING INDUSTRIES LTD V. C.I.T [REFERRED TO]
ORIENTAL INSURANCE COMPANY LTD V. SARASWATHAMMA [REFERRED TO]
BLACK DIAMOND BEVERAGES VS. COMMERCIAL TAX OFFICER CENTRAL SECTION ASSESSMENT WING CALCUTTA [REFERRED TO]
HARDIE TRADING LIMITED VS. ADDISONS PAINTS AND CHEMICALS LIMITED [REFERRED TO]
SATYAM INFOWAY LIMITED VS. SIFYNET SOLUTIONS PRIVATE LIMITED [REFERRED TO]
REDDYS LABORATORIES LTD VS. REDDY PHARMACEUTICALS LIMITED [REFERRED TO]
GODAVARIS MISRA VS. NANDAKISORE DAS [REFERRED TO]
DEPUTY COMMERCIAL TAX OFFICER TRIPLICANE DIVISION MOUNT VS. COSMOPOLITAN CLUB [REFERRED TO]
WASHIM MUNICIPAL COUNCILWASHIM VS. CHAGANLAL [REFERRED TO]
HI-TECH SYSTEMS & SERVICES LTD VS. SUPRABHAT RAY [REFERRED TO]
RICHA MISHRA VS. STATE OF CHHATTISGARH AND ORS. [REFERRED TO]
MYSPACE INC. VS. SUPER CASSETTES INDUSTRIES LTD. [REFERRED TO]
KENT RO SYSTEMS LTD. VS. AMIT KOTAK [REFERRED TO]
TATA SKY LIMITED VS. NATIONAL INTERNET EXCHANGE OF INDIA (NIXI) AND ORS [REFERRED TO]

JUDGEMENT

(1.) LA. 5407/2021 in CS(COMM) 176/2021 The plaintiff is the registered proprietor of the following trade marks:

(2.) The plaintiff refers to these marks, collectively, as the "SNAPDEAL trade marks" and I shall use the same expression.

(3.) Defendants 1 to 32 in this plaint are Domain Name Registrars ("DNRs", hereinafter), who provide domain names for parties who may seek to register their respective websites under such domain names. Defendant 33 is the Department of Telecommunications and Defendant 34 is the National Internet Exchange of India (NIXI).

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SNAPDEAL PRIVATE LIMITED Vs. GODADDYCOM LLC

Referred Judgements :-

JUDGEMENT

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