Acharya Balkrishna vs Ashok Kumar John Doe & Ors on 24 March, 2026

[Cites 6, Cited by 0]

Delhi High Court - Orders

Acharya Balkrishna vs Ashok Kumar John Doe & Ors on 24 March, 2026

Bench: Tushar Rao Gedela

$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 291/2026

ACHARYA BALKRISHNA .....Plaintiff
Through: Mr. Arvind Nayar, Senior Advocate
alongwith Mr. Yogyawalya Singh, Dr.
Divya Swamy, Mr. Anubhav Agrawal,
Mr. Rishav Ranjan, Ms. Akriti Singh,
Mr. Yash Jain, Ms. Pragya Patel, Mr.
Akshay Joshi and Ms. Sanjukta
Kaushik, Advocates.
versus
ASHOK KUMAR JOHN DOE & ORS. .....Defendants
Through: Ms. Amee Rana, Mr. Akhil Shandilya
and Ms. Tanvi Raina, Advocates for
Meta Platforms Inc./D-3.
Mr. Aditya Gupta and Mr. Siddharth
Varshney, Advocates for D-4.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER

% 24.03.2026 I.A. 7577/2026 (Exemption from Advance Notice to Defendants)

1. This is an application filed by the plaintiff under Section 151 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC') seeking exemption from advance service to the defendants.

2. Mr. Arvind Nayar, learned senior counsel for the plaintiff, submits that there is a real and imminent likelihood that the defendants may take immediate steps to dispose of, conceal or suppress its infringing business operations bearing the deceptively similar trademark.

3. In view the aforesaid, the exemption from advance service to the defendants is granted.

4. The application is disposed of.

CS(COMM) 291/2026 Page 1 of 29

This is a digitally signed order.

5. This is an application filed on behalf of the plaintiff under Section 151 of CPC seeking exemption from filing clearer copies or documents with exact margins and/or which are on A4 size paper, typed copies of handwritten documents, English translations, and filing originals of the relevant documents at this stage.

6. Exemption allowed, subject to just exceptions. However, true typed/translated/clear copies of the documents with proper margins be filed within four weeks with an advance copy to the defendant.

7. The application stands disposed of.

I.A. 7579/2026 (Seeking Additional time to file Court fees)

8. The present application has been filed by the plaintiff under Section 149 read with Section 151 of CPC, seeking exemption from payment of Court fees at the time of the filing of the suit.

9. Considering the submissions made in the present application, an extension of two weeks is granted to affix the requisite Court fees.

10. The application stands disposed of. I.A. 7580/2026 (Pre-Institution Mediation)

11. This is an application filed by the plaintiff seeking exemption from instituting pre-litigation Mediation under Section 12A of the CC Act.

12. As the present matter contemplates urgent interim relief, in light of the judgment of the Supreme Court in Yamini Manohar vs. T.K.D. Keerthi:

(2024) 5 SCC 815, exemption from the requirement of pre-institution Mediation is granted.

13. The application stands disposed of. I.A. 7581/2026 (Under Order II Rule 2 read with Section 151 of the CPC)

14. This is an application under Order II Rule 2 read with Section 151 of CPC filed on behalf of the plaintiff, seeking permission to add further content, CS(COMM) 291/2026 Page 2 of 29 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48 including but not limited to videos, articles, by the existing defendants, or other un-identified third parties, that contain false information concerning the plaintiff.

15. For the reasons stated, the application is allowed.

16. Accordingly, the application stands disposed of. I.A. 7576/2026 (Order XXXIX Rules 1 & 2, CPC)

17. Present application has been filed on behalf of the plaintiff under Order XXXIX Rules 1 & 2 of CPC, seeking ex-parte ad-interim injunction against the defendants.

18. Plaintiff, Dr. Acharya Balkrishna, claims to be a globally renowned Ayurveda scholar, yoga expert, and social reformer. He pursued traditional education under the Guru-Shishya Parampara at Gurukul, Kalwa, Haryana, and is well-versed in Ayurveda, Sanskrit, Vedas, Sāṅkhya Yoga, and Indian philosophical traditions. It is claimed that with a vast presence on social media (2.97 million YouTube subscribers, 7.1 million Facebook followers, and 1.2 million Instagram followers), he has promoted Ayurveda, Yoga, and traditional Indian knowledge systems worldwide. He has made significant contributions to biodiversity conservation as well as researching rare and endangered medicinal plants like Sanjeevani, Soma and Aṣṭavarga species. It is claimed that he is currently engaged in several projects of national and international importance, including the establishment of herbal gardens and herbariums, preparation of the first-ever World Botanical Dictionary, documentation of Wealth of Food Crops, identification of rare medicinal herbs, and comprehensive vegetation surveys across India.

19. It is stated that he has published multi-volume works, including the World Herbal Encyclopedia and established Ayurvedic colleges and universities for inclusive education. His initiatives are claimed to have benefited over 1.5 million patients suffering from chronic and non-

CS(COMM) 291/2026 Page 3 of 29

This is a digitally signed order.

20. The plaintiff asserts that in September, 2022, he successfully mounted three previously inaccessible Himalayan peaks, discovering rare medicinal herbs and naming them in accordance with Sanatan traditions. He is claimed to be among the most followed entrepreneurs on social media platforms in India, with a combined following exceeding 10 million. The plaintiff claims that with a vision to impart quality and inclusive education, he established Ayurvedic colleges and universities aimed at providing education across all sections of society, thereby enabling individuals to realise their full potential and contribute meaningfully to social and economic development. He claims that these initiatives have benefited more than one million community members.

21. Plaintiff is claimed to have played a significant role in post-disaster assessment and relief operations during major calamities including the 2004 Tsunami, the 2008 Bihar Floods etc. Further, the plaintiff has authored over 471 research articles and 200 books on Yoga, Ayurveda, agriculture and information technology. He is stated to have undertaken numerous charitable, educational, and social welfare activities through the Patanjali Yogpeeth trusts and affiliated institutions. These initiatives encompass free or subsidized yoga camps, healthcare services, traditional medicine research, disaster relief efforts, and various programmes aimed at uplifting marginalized communities. His contributions are claimed to have therefore extended beyond spiritual and physical wellness to include holistic societal development.

22. The plaintiff states that over the years, both in India and globally, he has earned tremendous love and admiration from his followers. The following aspects of his personality constitute the persona he has built, each being an CS(COMM) 291/2026 Page 4 of 29 This is a digitally signed order.

i. his reputation and goodwill;

ii. his name and signature;

iii. his physical appearance;

iv. his voice;

v. his moral rights over his works.

23. The plaintiff claims that he co-founded Patanjali Ayurved in 2006, a consumer goods enterprise built on indigenous wellness traditions, which has grown into one of India's most recognized brands. He asserts that his extensive public following and credibility as a flag bearer of ancient healing and lifestyle traditions have played a crucial role in shaping the brand's meteoric rise in India and abroad. The plaintiff states that he has co-founded several prominent enterprises, including Patanjali Ayurved Limited, Patanjali Foods Limited, Patanjali Parivahan Private Limited, Patanjali Renewable Energy Private Limited, and Patanjali Paridhan Private Limited, promoting Swadeshi and offering products rooted in traditional Indian knowledge systems. He claims to have established Patanjali Yogpeeth, a world-class institute dedicated to yoga and Ayurveda, with centres in the UK, US, Nepal, Canada, and Mauritius. The plaintiff has also co-founded Patanjali Yogpeeth Trust, Divya Yog Mandir Trust, Patanjali Gramodyog Trust, Bharat Swabhiman Trust, and Patanjali Research Foundation, engaged in research, education, and wellness centres. He asserts that his efforts have promoted yoga and Ayurveda globally, including acquiring the Scottish island of Little Cumbrae for a yoga and wellness retreat. The plaintiff states that he is actively engaged in identifying, authenticating, and scientifically validating indigenous systems of medicine, bridging traditional Indian knowledge with modern scientific research. He claims to have contributed significantly to standardizing and quality-controlling herbal medicines, promoting Good CS(COMM) 291/2026 Page 5 of 29 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48 Manufacturing Practices (GMP), and strengthening India's position in the global herbal and nutraceutical market through Patanjali Research Institute.

24. The plaintiff has received numerous awards, recognitions and accolades which are detailed in paragraph no.25 of the plaint and are not referred to for the sake of brevity.

25. The plaintiff has published various research papers running into approximately 31 pages as mentioned in paragraph no.25 of the plaint and are not reproduced for prolixity. The plaintiff submits that the name "Acharya Balkrishna" is exclusively associated with him and has acquired immense goodwill, reputation, and public recognition. He asserts that the name has a distinctive secondary meaning attributable to him due to his long-standing public presence, achievements, and influence. The plaintiff further submits that he is also known by names such as "Acharya Ji" and "Balkrishna", which have been conferred upon him by his followers and the public. He claims that any unauthorized use of his name or variations thereof is likely to cause confusion and deception among the public, leading to false association or endorsement.

26. The plaintiff claims that his name, physical appearance, image, persona and voice are uniquely identifiable and have acquired the character of a brand, exclusively associated with him. He asserts that his physical appearance, likeness, and attire make his persona instantly recognizable, while his voice, tone, and style of speech are distinctive and inseparably associated with him. The plaintiff claims that his voice evokes instant recall and enjoys widespread recognition globally. He alleges that the defendants' unauthorized use of his image, voice, and other attributes, including in AI-generated content, is causing irreparable harm to his reputation and goodwill, violating his personality and publicity rights.

27. Predicated on the above, the plaintiff seeks an ex-parte ad-interim CS(COMM) 291/2026 Page 6 of 29 This is a digitally signed order.

28. Issue notice to the defendants by all permissible modes, for the next date of hearing.

29. Ms. Amee Rana, learned counsel accepts notice on behalf of defendant no.3/Meta Platforms Inc. whereas Mr. Aditya Gupta, learned counsel accepts notice on behalf of Google/defendant no.4.

30. Mr. Arvind Nayar, learned senior counsel appearing for the plaintiff has handed over an updated list of identified infringing links, which according to the plaintiff, requires immediate directions for taking down. He states that the list indicates what according to the plaintiff are infringing contents on various social media platforms like Instagram, Google etc. He submits that at this juncture, the plaintiff would restrict the ex-parte ad-interim interim relief to the websites contained in the compilation handed over to the Court.

31. The said compilation is taken on record.

32. The copies of the said compilation have already been handed over to Ms. Rana, learned counsel for defendant no.3/Meta Platforms Inc as also Mr. Gupta, learned counsel for defendant no.4/Google.

33. Having perused the said compilation, Mr. Gupta, learned counsel appearing for defendant no.4/Google states that, so far as the directions sought against defendant no.4/Google is concerned, the same are at page 12 of the said compilation. He states that the link shown therein is a third party website which cannot be taken down by the defendant no.4/Google. However, he states that defendant no.4/Google would de-index the specific URLs which are mentioned in page 12 of the compilation. He also further submits that Google/defendant no.4 may not also be in a position to furnish the BSI details of the two websites.

34. Ms. Rana, learned counsel appearing for defendant no.3/Meta Platforms Inc. submits that the listings and the links which are shown in the CS(COMM) 291/2026 Page 7 of 29 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48 compilation seem to be pure parody or at best lampooning which may not really require taking down of the websites/URLs. She submits that the fundamental right of speech may be taken into account before passing any direction of such nature. She, however, states that the directions which may be passed by the Court shall be complied with.

35. In that context, both, Ms. Amee Rana, learned counsel for Meta Platforms Inc./defendant no.3 and Mr. Aditya Gupta, learned counsel for Google/defendant no.4 rely upon the judgment dated 29.04.2010 of this Court passed in D.M. Entertainment Pvt. Ltd. vs. Baby Gift House & Ors., CS(OS) 893/2002.

36. Be that as it may, there are indeed certain links and websites included in the compilation, which seem to be derogatory, defamatory, disparaging and surely appear to be violative of the personality rights of the plaintiff, as appearing in the comments added in the compilation. As an example, some of such defamatory and/or disparaging, obscene and vulgar links are extracted hereunder:

CS(COMM) 291/2026 Page 8 of 29

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48 CS(COMM) 291/2026 Page 9 of 29 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

37. Having regard to the aforesaid, it is clear that the nature of such links do not indicate that they are mere parody and appear to be disparaging and infringing the personality rights of the plaintiff.

38. After having perused the plaint, and the documents annexed therewith and having heard the arguments of learned counsel for the plaintiff, this Court is of the considered opinion that an ex-parte ad-interim injunction would be in order.

39. In the considered opinion of this Court, the plaintiff has a, prima facie, CS(COMM) 291/2026 Page 10 of 29 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48 strong case and having regard to his well-known, popular and well-accepted personality, the balance of convenience is tilted in favour of the plaintiff. In case ex-parte ad-interim injunction and other directions, as sought, are not passed, the irreparable loss and injury, which may occasion, may not be compensated in monetary terms. The dent and damage to the image and personality of the plaintiff, prima facie, appears to be real and present.

40. In view of the above, the following directions are passed:

A. Defendant nos.1 to 10, their associates, servants, agents, affiliates, holding companies, assignees, substitutes, representatives, group entities, their subscribers, employees and/or persons claiming through them and/or under them and all other persons are restrained from creating, publishing, uploading, sharing, disseminating etc., the videos pertaining to the plaintiff, or any other videos which are identical to, or similar in content, and/or any other videos or content in any format, which discloses any details pertaining the plaintiffs on the internet or through social media platforms, websites, blogs, or any other media such as the Metaverse, blockchain, any Artificial Intelligence program, or any other media such as print, audio-visual etc; B. Defendant nos.2 to 10 except defendant no.4/Google, are directed to reveal the identity and all other contact details of defendant no.1, restricted to the particulars mentioned in Annexure-A to this order, at this stage;

C. Defendant nos.1 to 10 are directed to immediately de-list and deactivate all videos/contents as mentioned in Annexure-A to this order. CS(COMM) 291/2026

41. Let the plaint be registered as a suit.

42. Upon filing of the process fee within a week, issue summons of the suit to the defendants through all permissible modes.

CS(COMM) 291/2026 Page 11 of 29

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

43. Ms. Amee Rana, learned counsel accepts summons on behalf of Meta Platforms Inc./defendant no.3 whereas Mr. Aditya Gupta, learned counsel accepts summons on behalf of the defendant no.4/Google.

44. The defendant nos.3/Meta Platforms Inc. and defendant no.4/Google need not file their written statements or replies unless called upon, however shall comply with any directions which may be passed.

45. The summons shall state that the written statement shall be filed by the defendant within 30 days from the date of the receipt of summons. Alongwith the written statement, the defendant shall also file an affidavit of admission/denial of the documents of the plaintiff, without which the written statement shall not be taken on record.

46. Liberty is granted to the plaintiff to file replication, if any, within 30 days from the receipt of the written statement. Along with the replication filed by the plaintiff, an affidavit of admission/denial of the documents of the defendant be filed by the plaintiff, without which the replication shall not be taken on record.

47. In case any party is placing reliance on a document, which is not in their power and possession, its details and source shall be mentioned in the list of reliance, which shall also be filed with the pleadings.

48. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the prescribed timelines.

49. List before the Joint Registrar (Judicial) on 26.05.2026 for completion of service and pleadings.

50. List before the Court on 24.09.2026.

TUSHAR RAO GEDELA, J MARCH 24, 2026 rl CS(COMM) 291/2026 Page 12 of 29 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48 ANNEXURE - A INFRINGING CONTENTS THAT ARE REQUIRED TO BE TAKEN DOWN META PLATFORMS: INSTAGRAM S.N. USERNAME INFRINGING LINK CONTENTS

1. Derogatory trollizmz remark https://www.instagram.com/p/C4u regarding Cancer o9DxSWdA/?igsh=MWk3OGxqYTR5 Cure which dTRwMw%3D%3D tends to lower the image of the Plaintiff and his contribution to Ayurveda and public health.

2. free_from_the Derogatory _shackles_of_li remarks and https://www.instagram.com/p/C0F es Mocking by a EeMgMSka/?igsh=MWlnNzBiZmkwb distorted meme m5taw%3D%3D intended to ridicule.

CS(COMM) 291/2026 Page 13 of 29

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

3. Trollizmz Body Shaming & Disparaging https://www.instagram.com/p/C4u Comment about mkETy28M/?igsh=MXNseW4zc2JvZ Plaintiff which nJ2OA%3D%3D intends to generate views and entertainmentby ridiculing the Plaintiff's personality.

4. patanjali_me Derogatory me_page Publication https://www.instagram.com/p/B9y imputing KNEtJ5MD/?igsh=MTVudzlhYWFhN obscenity and zd3dA%3D%3D vulgarity intended to generate views and exploitation of the Plaintiff's persona.

CS(COMM) 291/2026 Page 14 of 29

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

5. _swagger_me Disparaging the mes_ Plaintiff's https://www.instagram.com/p/CC2 personality and eWBZDOEc/?igsh=cnE1NTdkNm4xY Mocking the mdo Plaintiff by imputing that that the Plaintiff is dyslexic with the intent to ridicule the Plaintiff and resultantly gain viewership.

8. trollizmz Disparaging and disrespectful https://www.instagram.com/p/C_A content intended eUHjSQTv/?igsh=b2NxcGNyYm11bX to lower the U2 public image of the Plaintiff and thereby monetize by exploiting the Plaintiff's personality and image.

CS(COMM) 291/2026 Page 15 of 29

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

9. i_am_an_nitia Disparaging the n Plaintiff's https://www.instagram.com/p/CBx personality by uUgHpGGO/?igsh=MWUzMHJueXpj mocking the Mmk%3D Plaintiff's work and exploit the same by increasing viewership through memes.

10. garjane_trolls Disparaging the Plaintiff's https://www.instagram.com/p/CByI personality by HnIhUJB/?igsh=MWRqYmQwdjViYm mocking and xweA%3D%3D trolling.

CS(COMM) 291/2026 Page 16 of 29

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

11. funny_baggy Trolling and causing https://www.instagram.com/p/CBy disrepute with YmFWnbNB/?igsh=MWhkMXU0YjJ5 intent to gain YWJvMw%3D%3D followers through unfairly caricaturizing the Plaintiff.

14. kartikcallingk Disparaging and aartik mocking the https://www.instagram.com/p/CBx Plaintiff and his wdKOpnWe/?igsh=MWhnbm5hYWQ work. yMm9scA%3D%3D CS(COMM) 291/2026 Page 17 of 29 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

15. memepge_07 Obscene and vulgar https://www.instagram.com/p/CBy insinuationwhic TTgtldBU/?igsh=MWxnMTBxMDY5 h are unfounded MzljYg%3D%3D and solely intended to generate views and reactions.

16. Lrk_memes Disparaging and discrediting the https://www.instagram.com/p/CBx Plaintiff's 79ubFszf/?igsh=MjdxZ3VhMm5rb3p achievements by q ridiculing for entertainment and public reaction.

17. bhartiya_mem Mocking e_samaj Plaintiff's looks https://www.instagram.com/p/ByPI by mocking and _1wg_bZ/?igsh=MW95MGtwYXRmM trolling through 3B0Mw%3D%3D memes intended to misuse the Plaintiff's image by lampooning.

CS(COMM) 291/2026 Page 18 of 29

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

18. Meme_rdotco Trolling and m insinuating https://www.instagram.com/p/CC0 'mujra' and hKCQltX0/?igsh=MWZrOHFhMnh6M vulgarity nNlbg%3D%3D intended to reduce the serious nature of the Plaintiff's work and contribution.

19. yomamasothi Trolling by ck unfair remarks https://www.instagram.com/p/CBx and comments to Ve_sp43G/?igsh=MWczaXp5djdsaDJj generate views bQ%3D%3D and reactions with intention to belittle the Plaintiff.

CS(COMM) 291/2026 Page 19 of 29

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

20. O_bewakoof_a Obscene and admi Vulgar post with https://www.instagram.com/p/CBy insinuation SM3ygtUB/?igsh=Z2I5anFkcWd5cG which are w4 unfounded and solely intended to generate views and reactions.

22. iit_vangani Disparaging Plaintiff's Looks https://www.instagram.com/p/CEP and Likeness D0CFjVHj/?igsh=MXR6ajB0Z3BoY2J with other xMQ%3D%3D personality and lampooning.

CS(COMM) 291/2026 Page 20 of 29

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

24. Dank.meme.d Trolling by ept equating with https://www.instagram.com/p/Bbh illegal and drug h7e_H5Sd/?igsh=MTFzOTE3aW95O cartel mafia with HNwdg%3D%3D intent to misuse the image and personality.

25. Khurafatime Disparaging as me placing Plaintiff's https://www.instagram.com/p/CBz name along with w8G2HlAp/?igsh=MXc4MW5ybm5p Fake Doctors to NjFuOQ== ridicule and generate views.

27. Memerajy Disparaging Plaintiff's https://www.instagram.com/p/B1g personality by z-

insinuation of CbFQ6c/?igsh=MWxudTlzOHl2cWxr use of Zw%3D%3D hallucinating drugs CS(COMM) 291/2026 Page 21 of 29 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

28. vicky.sinxd Disparaging and Trolling while https://www.instagram.com/p/CBz comparing with YilNhWGY/?igsh=MTEwcDA0b3lheH criminals and hmeQ%3D%3D mafia characters to gain public reaction.





                                                    META PLATFORMS: FACEBOOK

           S.N.          USERNAME               INFRINGING                LINK
                                                CONTENTS

           1.            Rahul Gandhi Lampooning      https://www.facebook.com/share/p
                         next PM OF and ridiculing /17nbqbpVGq/
                         INDIA        under the garb
                                      of sharing news
                                      article.




                CS(COMM) 291/2026                                                                                          Page 22 of 29
This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

7. Sufian shiakh Mocking https://www.facebook.com/share/p Plaintiff's Face /1DgdDPe8SS/ and likeness and lampooning to generate public views and reactions.





                                                            PLATFORM: GOOGLE

           S NO.         USERNAME                   INFRINGIN           LINK
                                                    G
                                                    CONTENTS

           1.            Ifunny :                   Unfair and          https://ifunny.co/tags/balkrishna
                         Application                mean
                         available on               comments
                         Google Playstore           with intent
                                                    to ridicule
                                                    and gain
                                                    public
                                                    following/
                                                    reactions.




                CS(COMM) 291/2026                                                                                          Page 23 of 29
This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

12. IFUNNY Creating Dheeme memes. Best Collection of memes and funny Dheeme pictures on iFunny monetizing the personality of the Plaintiff without consent/ approval.





                                                         PLATFORM: STICKERLY

           S NO.         INFRINGING                  LINK
                         CONTENTS




              CS(COMM) 291/2026                                                                                            Page 24 of 29
This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

2. Creating memes and monetizing the personality of the Plaintiff without consent/ approval https://sticker.ly/s/2SDXBK SHUTTERSTOCK, BRANDS.LIVE, ALAMY & GETTY IMAGES S. NO. INFRINGING LINK CONTENTS

1. Misuse of personality https://www.shutterstock.com/search/acha without consent/ rya-balkrishna approval with the intent to monetize such unauthorized use.

CS(COMM) 291/2026 Page 25 of 29

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

2. Misuse of personality Acharya Balkrishna in Patanjali Yogpeeth without consent/ Haridwar at uttar pradesh India Stock Photo approval with the intent - Alamy to monetize such unauthorized use.

CS(COMM) 291/2026 Page 26 of 29

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

3. Misuse of personality Acharya balkrishna hi-res stock photography without consent/ and images - Alamy approval with the intent to monetize such unauthorized use.

4. Misuse of personality 5500+ Acharya balkrishna birthday Images & without consent/ Videos | Acharya balkrishna birthday Poster approval with the intent Maker - 2026 to monetize such unauthorized use.

CS(COMM) 291/2026 Page 27 of 29

This is a digitally signed order.

1. Pinterest False https://www.pinterest.com/pin/710 information 865122404133921/ and ridicule by Creating memes and monetizing the Plaintiff's personality.

CS(COMM) 291/2026 Page 28 of 29

This is a digitally signed order.

1. ZULFIR SADAT False https://x.com/zulfirsadat/status/776 information 101321426423808?s=20

4. Soil and Salute Unfair and https://x.com/RishiRahar/status/177 mean comment 0661332788093205?s=20 with intent to ridicule and gain public reactions CS(COMM) 291/2026 Page 29 of 29 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/03/2026 at 20:46:48

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