Delhi High CourtCivil Procedure and EvidenceIntellectual Property Law

Delhi HC Returns 17 IP Suits, Says Mere Website Access Cannot Bring IP Cases To Delhi As Forum Non Conveniens Applies To Civil Suits

Amber Nutrition Private Limitedv.Mr Manish Chandak & Anr.

Delhi HC Returns 17 IP Suits, Says Mere Website Access Cannot Bring IP Cases To Delhi As Forum Non Conveniens Applies To Civil Suits. Amber Nutrition Private Limited vs Mr Manish Chandak & Anr.. Delhi High Court. LawLens
The LawLens card for this judgmentXLinkedInWhatsApp

In brief

The question

1. Whether a party “carries on business” in Delhi for purposes of Section 20(a) CPC or the special jurisdiction provisions merely because goods or services are available, sold, or promoted there, including through a website.

The court held

The Court held that none of the seventeen suits could be entertained in Delhi on the pleaded jurisdictional grounds.

It also directed

It ordered the plaints in all seventeen suits returned under Order VII Rule 10 read with Section 151 CPC, for presentation before an appropriate court if the plaintiffs so advised.

Pending applications were disposed of, with liberty to apply for directions under Order VII Rule 10A CPC.

01Facts

The Court considered seventeen commercial intellectual-property suits, principally alleging trade mark or copyright infringement and passing off.

¶ 1–3, 27–30

In many suits, neither the plaintiff nor the defendants were located in Delhi.

¶ 1–3, 27–30

Plaintiffs relied on grounds including online listings accessible in Delhi, alleged sales or deliveries there, the presence of investigators, branch offices, and claimed effects on their Delhi business.

¶ 1–3, 27–30

The Court examined whether Delhi had territorial jurisdiction under Section 20 of the Code of Civil Procedure, 1908 (CPC), or under the additional forums provided by Section 134(2) of the Trade Marks Act, 1999 and Section 62(2) of the Copyright Act, 1957.

¶ 1–3, 27–30

The suits were considered together because they raised recurring questions about territorial jurisdiction in intellectual-property disputes, including online disputes.

¶ 27–29

02Issues

i.1. Whether a party “carries on business” in Delhi for purposes of Section 20(a) CPC or the special jurisdiction provisions merely because goods or services are available, sold, or promoted there, including through a website.

¶ 38–49, 51–57

ii.2. Whether online accessibility, listings, or interactions establish part of the cause of action under Section 20(c) CPC, and what targeting and transaction evidence is required.

¶ 167–175, 201

iii.3. Whether the pleaded facts established cause of action in Delhi for passing off, offline infringement, or a quia timet action, including where the asserted connection arose from a test purchase, investigator, or anticipated market entry.

¶ 120–150, 151–166, 206–216

iv.4. Whether the doctrine of forum non conveniens applies to civil suits and may justify declining to entertain a suit despite a prima facie territorial nexus with Delhi.

¶ 217–240, 286

v.5. Whether the Court may look beyond bald jurisdictional averments and scrutinise pleadings and supporting documents at the threshold.

¶ 287–294

03Law Applied

The Court applied Sections 20(a)–(c) and 151 CPC and Order VII Rule 10 CPC, together with Section 134(2) of the Trade Marks Act and Section 62(2) of the Copyright Act.

¶ 39–49, 63–64, 118

Relying on Patel Roadways Ltd. v. Prasad Trading Co., Dhodha House v. S.K. Maingi, Indian Performing Rights Society v. Sanjay Dalia and Ultra Home Construction Pvt. Ltd. v. Purushottam Kumar Chaubey, it held that a corporation is ordinarily deemed to carry on business at its registered office; a subordinate office supports jurisdiction only where cause of action also arises there, and mere availability or sale of goods does not itself establish that a party carries on business.

¶ 39–49, 63–64, 118

For online infringement or passing off under Section 20(c), Banyan Tree Holding (P) Ltd. v. A. Murali Krishna Reddy requires specific targeting of the forum and, ordinarily, a commercially concluded transaction with a forum user resulting in injury there; accessibility alone is insufficient.

¶ 171–174, 201

For passing off, Glen Raven Mills Inc. v. Vaspar Concepts Pvt. Ltd. and Indovax Pvt. Ltd. v. Merck Animal Health require, among other things, direct commercial-scale sales by the defendant to a distributor, wholesaler, or retailer in the forum; mere availability of goods is insufficient.

¶ 144–150

A quia timet claim requires a deliberate and imminent threatened activity presenting a strong possibility of infringement and substantial, potentially irreparable prejudice; regulatory permissions may be relevant to whether the threatened activity is real.

¶ 135–140

The Court held that the doctrine of forum non conveniens applies to civil suits: even where jurisdiction exists, the Court may decline to entertain a suit if the material, integral, and essential part of the cause of action lies in a more appropriate forum.

¶ 222–240, 277–286

Finally, a meaningful reading of the plaint and supporting documents may expose clever drafting, unsupported assertions, or an illusory jurisdictional basis.

¶ 289–294

Provisions in the judgment · 37 · Linked ones open on LawLens

Code of Civil Procedure, 1908 13 provisionsSection 9Section 15Section 16Section 17Section 18Section 19Section 20Section 25Section 75Section 94Section 151Section 26Section 39

Copyright Act, 1957 Section 62

Trade Marks Act, 1999 Section 2Section 28Section 29Section 56Section 134

Commercial Courts Act, 2015 Section 2Section 6

Bharatiya Sakshya Adhiniyam, 2023 13 provisionsSection 127Section 128Section 129Section 130Section 131Section 132Section 133Section 134Section 135Section 136Section 151Section 152Section 168

Specific Relief Act, 1963 Section 41

Sale of Goods Act, 1930 Section 39

International Development Association (Status, Immunities and Privileges) Act, 1960 Section 57

04Reasoning

The Court rejected the proposition that a Delhi-accessible website, third-party marketplace listing, or isolated delivery automatically establishes jurisdiction.

¶ 65–87, 179–194

It held that the Division Bench reasoning in World Wrestling Entertainment, Inc. v. Reshma Collection could not govern the meaning of “carries on business” after Dhodha House, Sanjay Dalia and Ultra Home, and that Tata Sons Pvt. Ltd. v. Hakunamatata Tata Founders did not displace Banyan Tree’s requirements for online claims.

¶ 65–87, 179–194

It further held that investigator-arranged transactions ordinarily cannot be used to manufacture jurisdiction, and that delivery to a plaintiff’s carrier may be treated as delivery to the plaintiff under Section 39 of the Sale of Goods Act, 1930.

¶ 206–216

Applying these principles across the batch, the Court found that the Delhi links relied upon—such as online accessibility, unsupported claims of local sales, test purchases arranged by plaintiffs, and effects on a plaintiff’s Delhi business—did not establish the required jurisdictional connection or, where a limited connection was arguable, did not make Delhi the appropriate forum.

¶ 302–423

05Holding

The Court held that none of the seventeen suits could be entertained in Delhi on the pleaded jurisdictional grounds.

¶ 423

It ordered the plaints in all seventeen suits returned under Order VII Rule 10 read with Section 151 CPC, for presentation before an appropriate court if the plaintiffs so advised.

¶ 423

Pending applications were disposed of, with liberty to apply for directions under Order VII Rule 10A CPC.

¶ 423
Delhi High Court

Original Court PDF

Amber Nutrition Private LimitedvsMr Manish Chandak & Anr.

Delhi High Court · November 03, 2026

Click to open original judgment

Original judgment, available to read, download and summarize on LawLens.in

Click to open original judgment