Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala HC: Display of Name of Court on Name Boards of Motor Vehicles Unauthorized - (07 Jul 2021)

MOTOR VEHICLES

Kerala High Court has held that the display of the name of the court by state law officers and central government counsel in the name-boards of their motor vehicles was contrary to the rules framed under the Motor Vehicles Act, 1988. The Court has issued a slew of directions to regulate the unauthorized display of the official State emblems and unauthorized use of name boards on motor vehicles.

Tags : KERALA HIGH COURT   DISPLAY OF NAME OF COURT ON NAME BOARDS OF MOTOR VEHICLES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved