Abbeys Realcon LLP Vs Directorate Of Enforcement PMLA, New Delhi
.... The project is still incomplete and the loan accounts have turned into NPA. It is revealed that, out of the total Rs. 431.33 Crore received by Shri Avinash Bhosle of ABIL Group, Rs. 363.48 Crore (Rs. 237.50 Crore + Rs. 122.631 Crore + Rs. 3.37 Crore) was the actual cost to M/s Nibodh realty LLP ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Praful Patel Vs Deputy Director Directorate Of Enforcement
.... ribunal finds a case, it can send the matter back to the Adjudicating Authority to pass an order afresh after providing an opportunity of oral hearing to the parties. The counsel for the respondent has made aforesaid statement on the instructions from the Department. We have considered the ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Vikramjeet Singh Vs Deputy Director Directorate Of Enforcement, Dehradun
.... in the stay applications that the appellants have prima facie case on merits on their favour and that balance of convenience is on their side and grave prejudice and irreparable injury would be caused if the POA, the impugned order and the notice for eviction dated 22.03.2021 are not stayed duri ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Balwant Singh Vs Deputy Director Directorate Of Enforcement, Dehradun
.... operties in question as mentioned in the eviction notices in the name of appellants and that the same are used for the purpose of agriculture as they have grown wheat and rice crops in these lands and the appellants and their family members are totally dependent upon the said agricultural lands ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Kotak Mahindra Bank Ltd Vs Joint Director Directorate Of Enforcement, New Delhi & Ors.
.... ribunal has already passed the order of “status quo” in both the matters vide order dated 05.06.2018 and 05.08.2018 respectively. It is submitted that the impugned notices dated 12.03.2021and 18.03.2021 suffers from vices of infirmity and illegality and to circumvent the orders passed by this Tri ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Sabair Y.M. Vs Deputy Director Directorate Of Enforcement, Cochin
.... he appellants are husband and wife and that the appellants are joint owner of the property in question and that the property was purchased in the year June 2013 and the scheduled period of offence is September, 2013. The ld. counsel for the appellant, further, submits that the appellant Mr. Suba ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Enforcement Directorate, Kolkata Through Assistant Director Vs M/S. Shree Ganesh Jewellery House Ltd. & Ors.
.... ng, submitted that in the matter of FMAT 36/2001 (CAN 1/2021) pending before the Hon’ble High Court of Calcutta is reserved for orders on dated 24.03.2021 and the order has not yet been pronounced till date. In view of the above, with the consent of ld. counsels for all the parties, the m ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Dinesh Kumar Vs Deputy Director Directorate Of Enforcement, Chandigarh
.... /CHD/2020 (U.H.) Since the matter has been posted by preponing the appeal therefore, the application is disposed of. FPA-PMLA-2205/CHD/2018 Pleadings are yet to be completed. During the course of hearing, the learned counsel for the appellant has sought one week time to file the ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Jasdeep Singh Goraya Vs Deputy Director Directorate Of Enforcement, Dehradun
.... uring the course of hearing, the learned counsel for the appellants/applicants have submitted that the applicants/appellants are the Directors of the company i.e. M/s. Fibremarx Papers Pvt. Ltd. and that Respondent has issued 10 days notice of eviction from the aforesaid property and that proper ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Deepak Talwar Vs Deputy Director Directorate Of Enforcement, New Delhi
.... the operation of the eviction notices dated 22.03.2021. On the other hand, Mr. Nitesh Rana, learned counsel for the respondent (ED) vehemently raised objection to the submissions made by the appellant’s counsel and granting of any interim relief in favour of the appellant. He further subm ...
Appellate Tribunal Under Prevention Of Money Laundering Act
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