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Calcutta HC: Bank Accounts Cannot Be Frozen Solely on Complaints Filed Via MHA Cybercrime Portal - (08 May 2026)

BANKING

Calcutta High Court held that bank accounts cannot be frozen solely on complaints filed through the MHA cybercrime portal without a competent court order under the BNSS. It ordered immediate defreezing of Xenixt Technologies Pvt Ltd’s accounts as no judicial authorization was shown.

Tags : BANK ACCOUNTS; COMPLAINTS; MHA CYBERCRIME PORTAL  

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