Satish Kumar Vs Assistant Director Directorate Of Enforcement
.... ent source of substantial income. Accordingly it stands to reason that the properties owned by Shri Satish Kumar Gupta in the name of his wife and himself are nothing but proceeds of crime. 5. Further, during the course of investigation conducted under PMLA, 2002, it revealed tha t Shri Sa ...
Appellate Tribunal Under Prevention Of Money Laundering Act
M/S Gorgeous Apparels Vs Union Of India & Ors
.... ng from the countries of South Asia under Preferential Trading Agreement and South Asia Free Trading Agreement. It is by using fake certificate of origin, bogus and undervalued bills/invoices and forged clearance certificate causing evasion of custom duty to the tune of Rs. 15,000 crores annuall ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Neeraj Singal Vs Deputy Director, Directorate Of Enforcement
.... any of the properties referred to in the notice issued under sub-section (1) are involved in money-laundering: Provided that if the property is claimed by a person, other than a person to whom the notice had been issued, such person shall also be given an opportunity of being heard to prov ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Sarvottam Fincap Limited Vs Deputy Director, Directorate Of Enforcement
.... o “reasons to believe” is disclosed. He further stressed that even for the issuance of a provisional attachment order under Section 5(1) of PMLA, respondent ED needs to arrive at a conclusion that the proceeds of crime viz the property sought to be attached is involved in money laundering. ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Deputy Director Directorate Of Enforcement Vs Kamal Mehta & Ors.
.... 3/2021 to direct the parties to maintain ‘Status-Quo’ for the amount so attached by the appellant department. The Tribunal found that if stay order is not passed then the amount of FD may be withdrawn or dealt with leaving no amount in the account. In that case, it would frustrate the appeal and ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Pradeep Kumar Garg Vs Deputy Director, Directorate Of Enforcement
.... ay seize such property.] (2) The authority, who has been authorised under sub-section (1) shall, immediately after search and seizure, [or upon issuance of a freezing order] forward a copy of the reasons so recorded along with material in his possession, referred to in that sub-section, to ...
Appellate Tribunal Under Prevention Of Money Laundering Act
M/S. M3M India Pvt. Ltd. Vs Deputy Director, Directorate Of Enforcement
.... al beforehand? b) When and how was he contacted by the above ED official? c) Where was he located, when he was contacted by the above ED official? d) How much time did it take for him to reach the place of search? e) Whether he was told the purpose as to why he was being cal ...
Appellate Tribunal Under Prevention Of Money Laundering Act
L. Sivaramakrishnan Vs Deputy Director, Directorate Of Enforcement
.... nt 71/2016 that though the proceeds of crime have been alleged to have come to Shri L. Sivaramakrishnan by way of salaries, performance bonus and other perquisites, the cause of action has in fact arisen only after the loans were sanctioned by the SBI on 08.02.2005 and by the IDBI Bank on 17.08. ...
Appellate Tribunal Under Prevention Of Money Laundering Act
D. Kotieswari Vs Deputy Director Directorate Of Enforcement
.... Court for FIR No. RC- 02(E)/ 2016, they have very clearly stated that the loan amounts obtained from the Banks were diverted for the benefits of persons other than Shri. Dilliraj. The Hon’ble High Court has observed that Shri. Dilliraj is not a beneficiary of the proceeds of crime. Even from th ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Dehati Stapana Nyas Vs Joint Director, Directorate Of Enforcement
.... udicating Authority in the Original Complaint no. 230/2013 on the ground of violation of principles of natural justice. The Hon’ble High Court dismissed the said Writ Petition wherein it is held as below: “Perusal of provisions of appeal show that the Legislature has consciously used the e ...
Appellate Tribunal Under Prevention Of Money Laundering Act
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