December 21,2018:
Qualcomm Inc. filed a lawsuit against Apple accusing them of infringing two of their patents. The case was filed during late 2017, with the Fuzhou Intermediate People’s Court in China. The suit claimed that the technology used in older iPhone models iPhone 6 and iPhone X infringed Qualcomm's patented technologies.
The first contested technology allows the users to adjust and reformat their pictures. The second technology allows them to navigate through mobile applications using a touchscreen.
According to the suit, Apple imported and sold iPhone models in China. However, the sale and import of such products were unlicensed and illegal as they infringed Qualcomm’s patented technology. The suit further claimed that Apple wanted to benefit from Qualcomm's Intellectual Property illegally.
Qualcomm insisted in the suit that Apple wanted to use the patented technology for their own benefit. However, they did not want to go through proper channels and compensate Qualcomm for using their technologies. Thus, Qualcomm is seeking a permanent injunction against Apple preventing them from illegally selling these models in China. Apple denied all of these allegations throughout the proceedings.
On 30th November 2018, the Fuzhou Intermediate People’s Court found Apple to be guilty of patent infringement. Therefore, the Court decided in favour of Qualcomm and granted a permanent injunction against Apple. As per the ruling declared publicly by Qualcomm on 10th December 2018, the injunction will prevent Apple from importing and selling iPhone 6 and iPhone X models in China. However, the extent of the injunction was not clear in the ruling.
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