PRATHIBA M. SINGH

3,093 recorded High Court judgment(s) · 2003–2026

Courts

Disposal nature

Recent judgments

• COMMUNICATION COMPONENTS ANTENA INC. v. ROSENBERGER HOCHFREQUENZTECHNIK GMBH & CO. KG & ORS. — Delhi High Court (2026-03-30)
• JOCKEY INTERNATIONAL INC. v. WWW.JOCKEYFRANCHISE.COM & ORS. — Delhi High Court (2025-12-24)
• MOTHER DAIRY FRUIT & VEGETABLE PVT. LTD. v. KUMAR PRAHLAD & ANR. — Delhi High Court (2025-12-24)
• SARWAR RAZA v. OMBUDSMAN RESERVE BANK OF INDIA & ANR. — Delhi High Court (2025-11-27)
• SEQUENOM, INC AND ANR v. THE CONTROLLER OF PATENTS — Delhi High Court (2025-10-09)
• NATERA INC AND ANR v. THE ASSISTANT CONTROLLER OF PATENTS AND DESIGNS — Delhi High Court (2025-10-09)
• SEQUENOM INC & ANR. v. THE CONTROLLER OF PATENTS — Delhi High Court (2025-10-09)
• M H INDUSTRIES v. COMMISSIONER OF DELHI GOODS AND SERVICE TAX DGST & ANR. — Delhi High Court (2025-07-24)
• PRADEEP KUMAR v. SUDESH BHATIA — Delhi High Court (2025-07-24)
• UMANG GARG v. UNION OF INDIA AND ORS — Delhi High Court (2025-07-24)