MANMEET PRITAM SINGH ARORA

1,166 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• S.S. WHITE BURS INC. 1145, TOWBIN AVENUE, LAKEWOOD, NEW JERSEY, USA v. REGISTRAR OF TRADE MARKS, IP BUILDING, SECTOR-14, DWARKA, NEW DELHI — Delhi High Court (2026-04-25)
• S.S. WHITE DENTAL PRIVATE LIMITED v. S. S. WHITE BURS INC. AND ANR — Delhi High Court (2026-04-25)
• WIRTGEN GMBH v. CONTROLLER GENERAL OF PATENTS, DESIGNS AND TRADEMARKS AND ORS — Delhi High Court (2026-03-23)
• GERON CORPORATION v. THE ASSISTANT CONTROLLER OF PATENTS AND DESIGNS — Delhi High Court (2026-03-17)
• VOLKSWAGEN AG v. THE REGISTRAR OF TRADE MARKS AND ANR — Delhi High Court (2026-03-12)
• RADICO KHAITAN LTD. v. MOHIT PETROCHEMICAL PVT. LTD. & ANR. — Delhi High Court (2026-02-27)
• MAX HEALTHCARE INSTITUTE LIMITED v. MAXI CURE HOSPITALS & ANR. — Delhi High Court (2026-02-17)
• YANGTZE MEMORY TECHNOLOGIE CO LTD v. UNION OF INDIA & ANR. — Delhi High Court (2026-02-03)
• REFEX INDUSTRIES LIMITED v. REGIONAL DIRECTOR, NORTHERN REGION, MINISTRY OF CORPORATE AFFAIRS & ANR. — Delhi High Court (2026-01-28)
• REXCIN PHARMACEUTICALS P LTD v. REKIN PHARMA P LTD & ANR. — Delhi High Court (2026-01-27)