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
Anup Prakash Garg Vs Deputy Director, Directorate Of Enforcement
.... n in this order. 17. Coming to the merits of the substantive issues raised, certain documents (including original sale deeds relating to various properties) as well as a mobile phone were seized in this case during the course of the search and seizure operation conducted on 03.11.2017. The ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Raj Rani Vs Deputy Director, Directorate Of Enforcement
.... alary account of his son in SBP. 2 02.01.2010 40,000 3 06.01.2010 40,000 w.r.t. to these two entries- the amount of Rs. 92,000/- was given in January, 2010 by his fathe ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Jayesh Desai Vs Deputy Director, Directorate Of Enforcement
.... g” being its projection as “untainted property” (Section 3). This would include such property as may have been obtained or acquired by using the tainted property as the consideration (directly or indirectly). To illustrate, bribe or illegal gratification received by a public servant in form of m ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Deepak Sharad Jare Vs Joint Director Directorate Of Enforcement
.... tice alongwith documents is no ground to doubt the service on the appellants. He further pointed out that on 23.01.2014 Smt. Sangeeta Deepak Sharad Jare signed the acknowledgement on her behalf and on behalf of her husband for receiving the copy of the notice to show cause in OC No.232/2013 issu ...
Appellate Tribunal Under Prevention Of Money Laundering Act
M/S. R.K. Associates & Hoteliers Pvt. Ltd. & Ors. Vs Deputy Director, Directorate Of Enforcement
.... etained and has been kept in the Fixed Deposit. The Fixed Deposit was created in the name of S.P. CBI, New Delhi pursuant to the order of the Special Court dated 12th September, 2017 and has been attached to secure the proceeds of crime. The challenge to the Provisional Attachment Order an ...
Appellate Tribunal Under Prevention Of Money Laundering Act
M/S. Food World Vs Deputy Director, Directorate Of Enforcement
.... for supply in all the trains than it may be short than the requirement. 21. The shortage of “Rail Neer” in reference to all the trains was misquoted for Shatabdi and Rajdhani Express. The matter is however pending before the Apex Court. 22. The learned counsel for the respondents hav ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Ramesh Jagubhai Patel @ Michael Vs Deputy Director Directorate Of Enforcement
.... l No. FPA-PMLA-2289/AHD/2018 have been allowed to be acquired by the State Government for which the respondent has received Rs. 2,37,28,205/- without any notice to appellants herein. (C) The Motor Vehicle viz Audi A8 bearing Registration No. DD-03-AG-0009 which was seized under Section 17 ...
Appellate Tribunal Under Prevention Of Money Laundering Act
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