B. Saraswathi Vs Deputy Director Directorate Of Enforcement, Bangalore
.... th the Provisional Attachment Order No. 05/2014 dated 27.03.2014. On the other hand, Ld. Counsel for respondent ED, on instructions, submitted that the department is contemplating to file SLP against the order dated 25.01.2023 passed by Hon’ble Karnataka High Court and prayer was accordingl ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Dhaval Pravinchandra Jayswal Vs Deputy Director Directorate Of Enforcement, Ahmedabad
.... on filed by the appellant, the reply filed by the respondent and other materials available on record concerning the present application. As stated above the applicant has confined his prayer with regards to the reliefs sought in the aforesaid application i.e. stopping of further payment of ...
Appellate Tribunal Under Prevention Of Money Laundering Act
M/S Gold Quest Enterprises India Pvt. Ltd. Vs Deputy Director Directorate Of Enforcement, Chennai
.... urt vide order dated 12.09.2022 in Crl.O.P. No. 2279/2019. Accordingly, he stressed that presently there is no ground to continue with the attachment of properties vide impugned order dated 29.08.2017. Prayer was accordingly made to allow the present applications and thereby dispose of the appea ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Sanjay Jain (IN JC) Vs Deputy Director, Directorate Of Enforcement, New Delhi
.... read together “value of any such property” can be assessed at the fair market value as on the date of acquisition and not at the current market price on the date of attachment. The Legislature under their wisdom have defined the word “value” and it remains Constitutional validity unless is ...
Appellate Tribunal Under Prevention Of Money Laundering Act
M/S Smridhi Sponge Ltd. Vs Deputy Director Directorate Of Enforcement, Lucknow
.... ned in the impugned order that Shri Madhu Koda, during his tenure as Minister and Chief Minister, had amassed assets in excess of his income from legal sources by abuse of public office; that the illegal money earned by him was channelized into various assets in his own name as well as in the nam ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Pulkit Garg Vs Deputy Director Directorate Of Enforcement
.... 002 Act cannot prosecute any person on national basis or on the assumption that a scheduled offence has been committed, unless it is so registered with the jurisdiction police and/ or pending enquiry / trial including by way of criminal complaint before the competent forum. If the person is fina ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Ashok Bajaj Vs Deputy Director Directorate Of Enforcement
.... This being so, now the short question before us is whether the present Appeals/Applications are to be allowed or otherwise in the given facts and circumstances of the Appeals in hand. In their order, the Hon’ble Division Bench of High Court of Madras has categorically held that dispute between th ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Arshiya Ltd & Ors. Vs Deputy Director, Enforcement Directorate
.... e appellant filed an application seeking copies of certain documents which includes copy of the proceedings recording reasons to believe in respect of the search conducted at the office premises of Respondent no. 1. According to the Respondent, reply to the said application was filed however the ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Riazuddin Vs Deputy Director, Directorate Of Enforcement
.... ear, in person on through counsel, which led to this Hon’ble Appellate Tribunal justly dismissing the appeal of the Appellant. f. That the Principle on which the law of limitation is based is “vigilantbus non dormientibuslegessubvenient” i.e. the, law aids the diligent and not the indolent ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Dr. U.S. Awasthi Vs Adjudicating Authority, PMLA & Anr.
.... rt of principle of natural justice but not in all the circumstances therefore we are not required to elaborately discuss the judgment referred by the learned Counsel for the Appellant. However we record our clarification that a chance of cross examination cannot be sought as a rule and in all th ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!