KBC's Jeeto Unlimited Patent Dispute: HC favours Sony Channel states that there is not Intellectual Property Infringement

August 18,2018:

SANJAY KUMAR GUPTA & ANR had registered a patent infringement case against SONY PICTURES NETWORK INDIA a subsidiary of Sony Corporation which owns and operates the Sony Entertainment network of television channels.

Appellants registered a patent infringement case against the SONY PICTURES NETWORK INDIA for copying their idea of the project Jeeto Unlimited in the famous Kaun Banega Crorepati (KBC).

“Jeeto Unlimited‟ is a play-along concept of a live show on TV whereby the home viewers get to simultaneously play along with the contestants on the live show i.e. the home viewers are given a chance to answer the same questions on the show by use of phone and are rewarded for a successful answer to a question/quiz.

The Appellants stated that they had introduced the above idea to the media house, Sony Entertainment Network, which runs the show Kaun Banega Crorepati as a concept note. Thereafter, they were made to sign a consent letter in compulsion, to the effect that Sony would have the liberty to use their concept, without any accountability.

The Appellants also accused Sony of breaching the confidentiality norm of the concept note they shared with SONY.

Delhi High Court gave its judgement in favour of SONY and stated that original copyright had not been violated as the concept of home viewer participation in a quiz show is not a product of the Appellants’ original creation.

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Delhi HC Judgment in Jeeto Unlimited Trademark Infringement (Download PDF)

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