Ajo John vs. Union Of INDIA
Held
The core decision of the Court is omitted from the provided text. Therefore, it is not possible to state what the Court decided.
Facts
Multiple writ petitions were filed by individuals, cooperative banks, and an LLP, whose bank accounts were frozen by various banks based on communications from cybercrime police stations across different states. The petitioners sought relief regarding these account freezes, which were initiated due to suspected cybercrime activities.
Key Issues
The key legal issues likely involve the legality and procedure for freezing bank accounts in cybercrime investigations, the rights of account holders whose funds are frozen, and the jurisdiction and coordination among different state police authorities and banks in such matters.
Sections Cited
None (This judgment does not pertain to GST; it concerns cybercrime and bank account freezes.)
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI TUESDAY, THE 26TH DAY OF MARCH 2024 / 6TH CHAITHRA, 1946 WP(C) NO. 10612 OF 2024 PETITIONER: YASMIN K.A AGED 46 YEARS W/O SULAIMAN, SEENATH(H), KODAKKATTUPOTTA, PARLI-II KINAVALLUR, KINAVALLUR P.O., PALAKKAD DISTRICT,KERALA, PIN – 678 612 BY ADVS. MUHAMMED AMEEN ISTINAF ABDULLAH RESPONDENTS: 1 FEDERAL BANK REPRESENTED BY THE GENERAL MANAGER, HEAD OFFICE, MARKET ROAD, PERIYAR NAGAR, ALUVA, KERALA, PIN – 683 101 2 BRANCH MANAGER FEDERAL BANK, KALLADIKODE BRANCH, TB JUNCTION, KALLADIKODE, PALAKKAD, KERALA, PIN – 678 596 3 SUPERINTENDENT OF POLICE CYBER CRIME CELL,B BLOCK, MINI SECRETARIAT, PATIALA, PUNJAB, PIN - 147001 4 THE NATIONAL CYBER REPORTING CRIME PORTAL, REP. BY ITS SECRETARY, MINISTRY OF HOME AFFAIRS NEW DELHI, PIN – 110 001 5 STATE POLICE CHIEF, KERALA POLICE HEAD QUARTERS, VAZHUTHAKKAD, THIRUVANANTHAPURAM, PIN – 695 104 SRI. MOHAN JACOB GEORGE,SC. SRI. SUNIL KUMAR KURIAKOSE. GP. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.03.2024, ALONG WITH WP(C).2432/2024, 2491/2024 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 10612
The judgment continues below.
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