M/S S. S. Enterprises vs. Uco Bank & Ors.
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Cause title — parties, addresses and appearances
O R D E R % 18.08.2026
This is a writ petition filed under Article 226 of the Constitution of India seeking the following prayer:- “a. Issue an appropriate writ, order or direction in the nature of Mandamus directing the Respondents to forthwith remove the freeze/debit freeze/restriction placed upon Current Account No. 01530210003671 maintained in the name of M/s S S Enterprises with UCO Bank, Punjabi Bagh Branch, New Delhi, and permit the Petitioner to freely operate the said account. ...”
The case of the petitioner is that the respondent banks has arbitrarily freezed the bank account No. 01530210003671 maintained with UCO Bank, Punjabi Bagh Branch, New Delhi.
Mr. Tamber, learned counsel for the respondents, states that the account of the petitioner has been freezed due to unusual transactions beyond the threshold limit. This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/08/2026 at 12:10:13
He states that the threshold limit of the petitioner was Rs 5 lakhs and the transactions were to the tune of near about Rs. 8.5 crores. Additionally, the KYC documents were also found to be improper.
Mr. Chilana, learned counsel for the petitioner, states that the respondent under their own circular are required to revise their threshold limit at the beginning of every financial year.
He further states that from March-April, 2026 there is a boom in the petitioner’s business and explanation for every entry can be supported with invoices and GST returns. He further states that Rs. 3.5 crores have been received as an advance from a listed company for supply of pipes and valves. Due to freezing of the Bank Account, the petitioner’s business is suffering.
At this stage, without going into the facts whether the respondent can freeze the account of the petitioner for exceeding the threshold limit, and with agreement of parties, the petition is disposed of with following directions:- I. The petitioner shall visit the branch on 19.08.2026 at 12:00 PM with all supporting documents to change the threshold limit.; II. The petitioner shall also produce all KYC documents; III. The respondent shall re-visit the threshold limit fixed in November, 2025, in view of the documents furnished by the petitioner and if everything is found in order, immediately unfreeze the account of the petitioner.
The counter affidavit handed over in Court today is taken on record.
With these directions, the petition is disposed of granting liberty to the This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/08/2026 at 12:10:13
petitioner to revive in case of any difficulty. JASMEET SINGH, J AUGUST 18, 2026/AS This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/08/2026 at 12:10:13
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.