Shabeer K.A vs. Icici Bank

WP(C)/12815/2024HC KeralaGSTCNR KLHC01096074202409 April 2024Bench: HONOURABLE MR. JUSTICE T.R.RAVI40 pages
For Petitioner: NESAMUDHEEN, E.ADITHYAN, SAFA C.M., RIBIN LAL S
AI SummaryCannot be determined from the provided text.

Held

The provided text only contains the case details, parties, and a list of exhibits for each writ petition. The actual decision, reasoning, or directions issued by the Court are not present in the provided judgment text, which states 'THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:' but then omits the content.

Facts

Multiple petitioners, including individuals and a cooperative bank, approached the High Court after their bank accounts were frozen based on cybercrime complaints, often initiated by police from other states. They sought to unfreeze these accounts, citing a lack of prior notice or opportunity to be heard.

Key Issues

The key legal issues, based on the facts and exhibits, likely concern the legality of freezing bank accounts without due process in cybercrime investigations, the requirement for prior notice, and the jurisdiction of police from other states to issue such directives. However, the Court's specific analysis of these issues is not available in the provided text.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI TUESDAY, THE 9TH DAY OF APRIL 2024 / 20TH CHAITHRA, 1946 WP(C) NO. 11920 OF 2024 PETITIONER: AJNAS AHAMED T AGED 21 YEARS, THURUVAYIL HOUSE, MOOCHIKKAL, MEENADATHUR, TANALUR, MALAPPURAM, KERALA, PIN – 67630. BY ADVS. NESAMUDHEEN E.ADITHYAN SAFA C.M. RIBIN LAL S RESPONDENTS: 1 UNION OF INDIA, MINISTRY OF HOME AFFAIRS, REPRESENTED BY ITS HOME SECRETARY NORTH BLOCK, NEW DELHI, PIN – 110001. 2 STATE OF KERALA, REP BY CHIEF SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM, PIN – 695001. 3 KOTAK MAHINDRA BANK LIMITED REPRESENTED BY ITS MANAGER GROUND FLOOR, NO.235/3 AND 235/4, NEAR SABKA HOTEL, RING ROAD, TIRUR, MALAPPURAM, KERALA 09308TIRURREFERRAL@KOTAK.COM, PIN – 676101. 4 CYBER CRIME POLICE JALARAM RD, IRRIGATION COLONY, KAPADIA CHAL, VALSAD, GUJARAT CYBER-VAL@GUJARAT.GOV.IN, PIN – 396001. 5 STATE POLICE CHIEF GUJARAT FIRST FLOOR, POLICE BHAVAN, SECTOR 18, GANDHINAGAR, GUJARAT, PIN – 382021. 6 NATIONAL CYBER CRIME REPORTING PORTAL REPRESENTED BY ITS NODAL CYBER CELL OFFICER - GUJARAT, SP OFFICE - CHHOTAUDEPUR, GHELVANT, GUJARAT CC- CID@GUJARAT.GOV.IN, PIN – 391165. WP(C) NO. 11920 OF 2024

The judgment continues below.

Read the full judgment

A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.