INTEL CORPORATION Vs. S.P. GUPTA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Plaintiff - Intel Corporation, USA had filed the present suit in 2006 against three entities, namely, Intel Gas Gadgets (P) Ltd., Intel Gas Guards (P) Ltd. and Intel Safety Devices, and Mr. S.P. Gupta, director of the said defendants. The suit was for permanent injunction restraining trademark infringement, passing off, damages, delivery up, etc. The grievance of the Plaintiff in the present suit is the use of the mark 'INTEL' as part of the trading style, corporate name, and domain name, etc. by the Defendants as also as trademark in respect of the Defendants' products.

(3.) The Plaintiff, incorporated in 1968, is engaged in the business relating to computers and computer parts, including, semi-conductor devices, memory chips, microprocessors, central processing units, motherboard, etc. The Plaintiff is a multi-national corporation with business operations in more than 40 countries and 199 offices worldwide, at the time of filing of the suit. The Plaintiff had been exporting products to India as far back as 1972 and it formally established its operations in Indian the year 1988 with opening of a branch office in Bangalore. The Plaintiff has also opened up operations in various other cities through its subsidiaries. The Plaintiff is the world's leading developer and manufacturer of microprocessors and other building blocks for computer and internet industry. As per the plaint, the Plaintiff is stated to have introduced the world's first microprocessor in 1971.