Mukesh Himatlal & Ors. @ APPELLANTS Vs The Joint Director Directorate Of Enforcement, Mumbai @ RESPONDENT
.... d foreign currency travellers' cheques to the public in form FLM-3. And also Registers in form FLM 3 and form FLM 5. Para 24 provides that the money-changers should submit a statement to the RBI. Para 25 empowers any officer of the RBI to inspect the books of accounts and other documents of mone ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Union Of India Enforcement Directorate, Mumbai @ APPELLANT Vs Dilip Dalpatlal Mehta @ RESPONDENT
.... ay of each day. It is true that the courts should not be pedantic in their approach while condoning the delay and explanation of each day's delay should not be taken literally, but the fact remains that there must be a reasonable explanation for the delay – Ajay Dabra Vs. Pyare Ram and Ors. 2023 ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Mohd. Rizwan Siddiqui @ Shaan @ APPELLANT Vs The Competent Authority, New Delhi @ RESPONDENT
.... precise question considered in that case was whether the provisions of Section 5 of the Limitation Act are applicable to an application challenging an award under Section 34 of the Arbitration and Conciliation Act, 1996. The two-Judge Bench referred to earlier decisions in Mangu Rum v. MCD6 7 8 ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Salim Naseem Khan & Ors. @ APPELLANT Vs The Competent Authority, Mumbai @ RESPONDENT
.... ction. Consequently by virtue of Section 34(1), recourse to the court against an arbitral award cannot be made beyond the period prescribed. The importance of the period fixed under Section 34 is emphasised by the provisions of Section 36 which provide that: ‗36. Enforcement.—Where th ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Kuldeep Kumar & Anr Vs The Competent Authority, New Delhi @ RESPONDENT
.... ainst an arbitral award cannot be made beyond the period prescribed. The importance of the period fixed under Section 34 is emphasised by the provisions of Section 36 which provide that: ‗36. Enforcement.—Where the time for making an application to set aside the arbitral award under Se ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Mukesh Doshi & Anr Vs Deputy Director, ED
.... ties, a letter was sent by M/sMack StarMarketingPvt.Ltd informing the Enforcement Directorate about the settlement with the appellant. In a commercial suit, where Wadhawans” were also the parties, the sale of five commercial premises got nullified while for two premises, settlement was entered o ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Deputy Director Directorate Of Enforcement Vs Sandeep Arjun Vazarkar & Ors.
.... der Sy. No. 404/1 of Village Socorro, Bardez, Goa. The aforementioned sections are scheduled offences under Para 1 of Part A of the Schedule to PMLA, 2002. Thus, in terms of Section 2(1)(u) of PMLA, 2002, the subject immovable property known as ‘Ambrina’ or ‘Amberia’ surveyed under Sy. No. 404/1 ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Deputy Director, Directorate Of Enforcement Vs M/S. Pyramid Developers & Ors
.... ceases to exist. In support of its contentions, the appellant has cited the landmark judgment of the Hon’ble Supreme Court in Vijay Madan Lal Chaudhari v. Union of India (order dated 27/07/2022) and also the decisions in Parvathi Kollur v. Directorate of Enforcement (order dated 16.08.2022) and ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Bombay Mercantile Co-Operative Bank Ltd Vs Director Financial Intelligent Unit
.... ppellant has also pleaded that the fact of generation of STRs by the other Banks against the three aforementioned business entities was not known to them. It was pleaded that the penalty has been harsh and principles of natural justice have not been adhered. 5. During the course of the fina ...
Appellate Tribunal Under Prevention Of Money Laundering Act
P.V.R. Murthy Vs Deputy Director, Directorate Of Enforcement
.... date of order of vacation of such stay order shall be counted. 16. The proceeds of crime can be attracted if the conditions of section 5 (1) are satisfied. According to the appellant, they were not in possession of proceeds of crime. We find that apart from M/s Birla Power Solution Limited, ...
Appellate Tribunal Under Prevention Of Money Laundering Act
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