Nokia (NOKIA.HE) of Finland sued Amazon (AMZN.O) and HP Inc (HPQ.N) in Delaware federal court on Tuesday, accusing the companies of infringing on various Nokia patents relating to video streaming.
Nokia claims that Amazon's Prime Video and Twitch streaming services, as well as HP laptops, infringe on its patents covering streaming video compression, delivery, and other technologies.
According to the lawsuit, Amazon and HP declined to license the patents and used Nokia's technology to enable more efficient, high-quality video streaming.
In a blog post on Tuesday, Nokia also stated that it had filed related actions against Amazon in Germany, India, the United Kingdom, and the European Unified Patent Court.
A spokeswoman for Amazon declined to comment, citing current litigation. HP representatives did not reply immediately to a request for comment.
"We hope that Amazon and HP will now accept their obligations and agree to a licence, and our door remains open for good faith negotiations," the company stated.
In the 2000s and 2010s, Nokia shifted its attention away from cell phones and towards other areas like research and development and providing network equipment to other companies.
According to the complaints filed on Tuesday, dozens of companies have licenced Nokia's video encoding and decoding patents, which allow for higher-quality streaming video with cheaper bandwidth and data-storage requirements.
Nokia stated that several of the patents are critical to International Telecommunication Union standards for video coding technology and that it had offered Amazon and HP fair licence conditions.
The company sought the court for an injunction to stop Amazon and HP's alleged infringement, as well as unspecified monetary damages.
Nokia stated earlier this year in its announcement of a 5G wireless patent licence with Apple that its patent portfolio is built on more than 140 billion euros of R&D investment and encompasses about 20,000 patent families.
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