Saeed T.A vs. Union Of INDIA
Held
The core part of the judgment containing the Court's decision and reasoning has been omitted from the provided text, thus the specific holding cannot be determined.
Facts
Multiple petitioners, including individuals, cooperative banks, an LLP, and a Nidhi Limited, filed writ petitions against various banks, police authorities, and cybercrime cells. The petitions appear to concern issues related to bank account freezes and communications arising from cybercrime incidents.
Key Issues
The key legal issues addressed by the Court cannot be ascertained as the substantive part of the judgment, detailing the arguments and legal analysis, is omitted from the provided text.
Sections Cited
No CGST/SGST Act sections or Rules were discussed in the provided text, as the judgment content is omitted and the case does not appear to relate to GST.
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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
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