Savita Dhananjay Datar Vs Deputy Director, Directorate Of Enforcement, Ahmedabad
.... ned on pages 9 -15 of the OC. The reference to facts has been given to show the background of the case. The facts would otherwise be considered while hearing and deciding the appeal. The respondents have shown a case of exceptional nature for invoking Section 8 (4) of the Act of 2002. It is ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Sushen Mohan Gupta Vs Deputy Director, Directorate Of Enforcement, Delhi
.... or bearing no. S/N: C02G9G99DHJF & EMC2428 recovered from the room of Shri Sushant Gupta in the office of M/s DMG Finance & Investment Pvt. Ltd., New Delhi. 10. One CPU of Dell in black color bearing Service Tag S/N 7QZS022 & Express Service Tag 16869689930, recovered from the a ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Shilpa Modi Vs Directorate Of Enforcement
.... r of J. K. Tyre and Industries Ltd. & Ors. Vs. Directorate of Enforcement & Ors. 5. On the basis of aforesaid arguments, the appellants have prayed for allowing the appeals. 6. During the course of the hearing, the respondents largely confined their arguments to the reply file ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Hemant Kanoria Vs Directorate Of Enforcement
.... ssued, Annexure-B comprises of reasons to believe as required under Section 17(1) spread over 29 pages and Annexure-C which brings out for every search warrant the details of persons against whom search warrants were issued, brief description of recovery during search and relevance & reasons ...
Appellate Tribunal Under Prevention Of Money Laundering Act
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
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!