Court News
₹25,000 Under Suspicion, Entire Account Frozen: Telangana High Court Lifts Cyber-Fraud Freeze on Student’s Account, Keeps Lien Only on the Disputed Sum
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Bank Account FreezeClear topic ×
9 articles
Court News
Chhattisgarh HC: Police Cannot Freeze Bank Accounts Without Magistrate’s Nod Under BNSS
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Court News
Kerala High Court Mandates Local SHO in Bank Account Defreezing Pleas: Fraud Prevention at Core
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Court News
Delhi High Court: Police Cannot Freeze Bank Accounts Without Court Approval
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Court News
Supreme Court to Frame SOP on Freezing Bank Accounts in Cybercrime Cases: What It Means for Citizens
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Court News
Nationwide freeze after Faridabad cyber fraud: What India’s laws say and how victims can get help
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Court News
Kerala High Court Flags AI-Generated Petitions in Cyber Fraud Cases, Orders Mandatory SHO Involvement
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Court News
Delhi High Court Refuses to De-Freeze Bank Account, Cites Concealment in ₹19.39 Crore GST ITC Fraud Probe
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Court News
GST Department Can Freeze Bank Accounts Over Suspected Tax Evasion: Know the Triggers and Remedies
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