HELPAGE INDIA Vs. HELPAGE AND CHILDCARE

JUDGEMENT

(1.) The plaintiff has filed a suit for permanent injunction, passing off, infringement of copyright, delivery up and rendition of accounts against the defendant. The plaintiff is a voluntary Non Governmental Organisation (NGO), which was founded in the year 1978 and is registered under the Societies Registration Act. The plaintiff is stated to be one of the founding members of HelpAge International, which is a high profile body having presence in fifty one (51) countries representing the cause of elderly people at the United Nations.

(2.) The plaintiff is stated to be carrying on projects for helping the elderly persons and has been approved by the National Committee under Section 35 (A), (C) of the Income Tax Act, whereby donors are entitled to 100 (hundred) per cent tax exemption.

(3.) The budget of the plaintiff is stated to be to the tune of over Rs. 10 crores.