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: Non-Commercial Associations Can Use Kerala, India In Their Names - (12 Jan 2022)

CIVIL

Kerala High Court has ruled that an association formed by private individuals cannot be prevented from naming after Kerala or Bharat or India under the Emblems and Names (Prevention of Improper Use) Act, 1950 if their activities are not related to any trade or business.

Tags : KERALA HIGH COURT   NAMING OF NON-COMMERCIAL ASSOCIATIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved