Muhammed Afsal vs. Canara Bank, Tirur Branch

WP(C)/10799/2024HC KeralaGSTCNR KLHC01092314202426 March 2024Bench: HONOURABLE MR. JUSTICE T.R.RAVI233 pages
For Petitioner: MUHAMMED AMEEN, ISTINAF ABDULLAH
AI SummaryRemanded

Held

The core judgment text detailing the Court's decision is omitted from the provided document. Therefore, the specific findings and directions of the Court cannot be determined from the available information.

Facts

Multiple petitioners, including individuals, co-operative banks, an LLP, and a Nidhi Limited, filed writ petitions against various banks, cyber crime police stations across different states, and the National Cyber Crime Reporting Portal. The cases appear to involve issues related to cybercrime and financial transactions, possibly leading to account freezes or other banking disputes.

Key Issues

The key legal issues, based on the parties involved and the nature of the exhibits (cybercrime, debit freezes), likely pertain to the powers of cyber crime authorities to freeze bank accounts, the process for such freezes, and the rights of account holders in such situations. However, the specific legal questions addressed by the Court are not detailed in the provided text.

AI-generated summary — verify with the full judgment below

Heard together (2 matters)

WP(C) NO. 10612 OF 2024
WP(C).2432/2024

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.

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.