Abdu Rahiman vs. Union Of INDIA
Held
The core decision of the Court is omitted from the provided judgment text. Therefore, what the Court decided regarding the freezing of bank accounts in these cybercrime cases cannot be determined from the given document.
Facts
Multiple petitioners approached the High Court challenging the freezing of their bank accounts, which were allegedly linked to cybercrime investigations initiated by various police authorities across different states and reported through the National Cyber Crime Reporting Portal. The petitioners sought defreezing of their accounts.
Key Issues
The key legal issues, as implied by the parties and exhibits, likely concern the legality and procedure for freezing bank accounts in cybercrime cases, and the rights of account holders whose accounts are frozen without clear justification or timely resolution.
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 DEVAN RAMACHANDRAN WEDNESDAY, THE 6TH DAY OF DECEMBER 2023 / 15TH AGRAHAYANA, 1945 WP(C) NO. 31870 OF 2023 PETITIONER: MUNAVVAR KONIKKAUZHIYIL, AGED 33 YEARS KONIKKUZHIYIL HOUSE, POONTHAVANAM (PO)KEEZHATTUR, MALAPPURAM DISTRIC, PIN - 679325 BY ADVS. V.VISAL AJAYAN M.R.ABHILASH A.SREEPRIYA RESPONDENTS: 1 THE STATE OF KERALA REPRESENTED BY THE HOME SECRETARY, HOME DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, KERALA, PIN - 695001 2 NATIONAL CYBER CRIME REPORTING PORTAL REPRESENTED BY ITS DIRECTOR, NATIONAL HIGHWAY-8 MAHIPALPUR, NEW DELHI, PIN - 110037 3 STATION HOUSE OFFICER TIRUCHANUR POLICE STATIONURBAN POLICE DISTRICT, NEERAADA MANDAPAM,TIRUCHANOOR RD, TIRUCHANUR, TIRUPATI,REPRESENTED BY THE STATE OF ANDHRA PRADESH ANDHRA PRADESH, PIN - 517503 4 RESERVE BANK OF INDIA REPRESENTED BY ITS GOVERNOR, HEAD OFFICE, MUMBAI, MAHARASHTRA, PIN - 400029 5 HDFC BANK PERINTHALMANNA BRANCH SREE CPLX CALICUT RD, OPP. KALYAN JEWELERS, PERINTALMANNA, KERALA, PIN - 679322 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.12.2023, ALONG WITH WP(C).37933/2023 AND CONNECTED CASES, THE COURT ON T
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.
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.