Dadan Singh @ Dadan Yadav @Dadan Pahalwan Vs Deputy Director, Directorate Of Enforcement
.... rpio W TC4 CRDe 2WD BS3 7STR 28/09/2007 BR-01AG / 1111 Rs. 6,00,000/- From SBI vide Cheque No. 191386 on 06/08/2007 Cash – Rs. 2,00,000/- on 06/08/2007 Rs. – 40,000/- from SBBJ Bank on 06/08/2007 02 Maru ...
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 o ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Ramesh Jagubhai Patel @ Michael Vs Deputy Director Directorate Of Enforcement
.... Appeal 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 ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Bimla Devi Vs Deputy Director, Directorate Of Enforcement
.... e words used by the legislature, i.e., “shall forthwith take the possession of the property attached under section 5” would seem to indicate that upon such confirmation of the provisional attachment order, action on the part of the respondent department to take possession is not only to be immed ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Ritu Khaitan Vs Deputy Director, Directorate Of Enforcement
.... person— (i) has in his possession or control any books of account or other documents (being books of account or other documents relevant to any proceeding under this Act) containing a false entry or statement; or (ii) makes or causes to be made any false entry or statement in such book ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Suma Soora Vs Deputy Director, Directorate Of Enforcement, Cochin
.... 1988. It was not a scheduled offence in the year 2002 but was added by the notification issued in the year 2009 followed by further amendment in the year, 2013. According to the appellant, the check period to find out disproportionate property to the known-sources of income is of the period prio ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Housing Development Finance Corporation Limited Vs Deputy Director, Directorate Of Enforcement, Cochin
.... respondents submitted that rights of the appellant are protected under Section 8(8) of the Act of 2002. In case of confiscation of the property or acquittal, they would be at liberty to ensure recovery of the amount from attached property but at this stage, no interference in the order of attach ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Sanjay Basu Vs Assistant Director Directorate Of Enforcement, Kolkata
.... rected to extend cooperation in the process. The officers thereafter started the process of search and seizure at about 7:30 am. During the said process, the officers snatched away all the electronic devices that were in the Appellant’s and his wife’s possession. They also snatched away the elec ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Indian Bank Vs Joint Director, Directorate Of Enforcement, Kolkata
.... this Tribunal and that the applicant Bank will be prejudiced and there will be irreparable loss and injury if the delay is not condoned. In the circumstances, it is prayed by the Ld. Counsel for the applicant Bank to condone the delay. 4. On the other hand, reply to the CoD has been ...
Appellate Tribunal Under Prevention Of Money Laundering Act
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
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