In a major step to protect digital trademark rights, the Delhi High Court has granted an ex-parte ad-interim injunction in favour of Samsung Electronics Co. Ltd. and its Indian subsidiary against several fraudulent websites illegally using the company’s famous mark “SAMSUNG.” The Court found that websites such as www.samsungservicecentrehyderabad.com, www.samsungservicecenterlucknow.in, and www.samsungservice.co.in were misleading consumers by projecting themselves as authorized Samsung service centres.
The plaintiffs, represented by Advocate Pravin Anand, submitted that these rogue websites copied Samsung’s logo, design, and overall layout, creating a false impression of authenticity. It was alleged that unsuspecting customers were being deceived into availing services from unauthorized entities and even redirected to third-party platforms like “JustAnswer.” The plaintiffs emphasized that “SAMSUNG” is a well-known mark under Section 2(1)(zg) of the Trade Marks Act, 1999, with decades of goodwill and recognition, and that such misuse amounted to deliberate infringement, passing off, and online fraud.
Justice Tejas Karia, after reviewing the material on record, observed that “the adoption and use of the impugned websites containing the well-known mark ‘SAMSUNG’ is dishonest and a calculated attempt intended to create false impression that the impugned websites are authorised service centres of the plaintiffs.” The Court noted that such conduct could cause confusion and reputational loss to Samsung and found that the plaintiffs had made out a strong prima facie case. It held that the balance of convenience was in favour of the plaintiffs and that irreparable harm would be caused if the infringing activities continued.
Consequently, the Court restrained the defendants and all persons acting on their behalf from using the “SAMSUNG” mark or any deceptively similar material, and directed the domain registrars to lock, suspend, and disable access to the infringing domains within 72 hours. The matter has been listed for further hearing on January 28, 2026.
Case Title: Samsung Electronics Co. Ltd. & Anr. v. www.samsungservicecentrehyderabad.com & Ors.
Case No.: CS (COMM) 1028/2025
Coram: Justice Tejas Karia
Advocates for Plaintiff: Adv. Pravin Anand, Saif Khan, Prajjwal Kushwaha
Advocate for Defendant: None
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