The Rajasthan High Court, in Shree Balaji Enterprises v. RBI, has laid down important safeguards against arbitrary bank account freezes during cyber fraud investigations. Observing that entire accounts were often being frozen on the basis of vague communications, the Court held that restrictions must be proportionate and supported by legal authority and material linking the account to the alleged fraud.
Rajasthan HC on Cyber Fraud Investigations: Entire Bank Accounts Cannot Be Frozen Without Justification
The Rajasthan High Court, in Shree Balaji Enterprises v. RBI, has laid down important safeguards against arbitrary bank account freezes during cyber
