YAHOO! INC. Vs. MANOJ TULSANI

JUDGEMENT

(1.) The plaintiff has filed the present suit for the purpose of seeking permanent injunction restraining infringement of its registered trademark "Yahoo", passing off, dilution and tarnishment against the defendants.

(2.) It has been stated that the plaintiff, Yahoo! Inc, is a leading global Internet brand and communications, commerce and media company that connects people to their passions, their communities and world's knowledge by offering a comprehensive branded network of searching, directory, information, communication, shopping, electronic commerce and other online services to millions of users daily. Plaintiff's Internet services are rendered under the unique and highly distinctive trademark "Yahoo". The plaintiff is one of the most recognized brands in the world.

(3.) The plaintiff has both statutory rights by way of registered trademarks as well as common law rights in the mark "Yahoo". Moreover the plaintiff's mark "Yahoo" has been recognized as a well known trademark in India.