Shri Amrit Pal Singh Vs Directorate Of Enforcement
.... esponse to summons is in clear violation of the law. It was lastly submitted that economic offences constitute a separate class, as held in State of Gujarat v. Mohanlal Jitamalji Porwal, (1987) 2 SCC 364, and warrant stringent treatment. Analysis 12. Upon perusal of the record and af ...
Delhi High Court
V. Senthil Balaji Vs Deputy Director, Directorate of Enforcement
.... s connected with proceeds of crime, namely:— (a) concealment; or (b) possession; or (c) acquisition; or (d) use; or (e) projecting as untainted property; or (f) claiming as untainted property, in any manner whatsoever; (ii) the process or activity conne ...
Supreme Court Of India
Yash Tuteja & Anr. Vs Union Of India & Ors.
.... en, this Court should not entertain the prayer for quashing the complaint. 6. The only mode by which the cognizance of the offence under Section 3, punishable under Section 4 of the PMLA, can be taken by the Special Court is upon a complaint filed by the Authority authorized on this behalf. ...
Supreme Court Of India
Ram Kishor Arora Vs Directorate Of Enforcement
.... deration does not take the matter any further.” 12. Since, much reliance has been placed on the decisions in case of V. Senthil Balaji vs. State (supra) and in Pankaj Bansal vs. Union of India (supra), the relevant part thereof also deserve to be reproduced. In V. Senthil Balaji (supra), th ...
Supreme Court Of India
Ram Kishor Arora Vs Director, Directorate Of Enforcement & Anr
.... e scheme under the PMLA does not provide for “supplying a copy” of the grounds of arrest to the arrestee at the time of arrest and that informing the arrestee of the grounds of arrest as required in Section 19 of the PMLA is sufficient compliance of the requirements of Article 22 of the Constitu ...
Delhi High Court
V. Senthil Balaji Vs State Represented By Deputy Director And Ors.
.... ody is not possible due to external factors. Further, an order of Court can never be a factor to prevent an investigation when the said order merges with the final one, upholding such custody. In such a case, the doctrine of actus curiae neminem gravabit would certainly apply, as Court’s action ...
Supreme Court Of India
Bimal Kumar Jain Vs Directorate Of Enforcement
.... ctively assisting his co-accused to launder money; the case had international ramifications as the money was being routed from Hong Kong, Singapore and Dubai, which was why investigations could not be declared concluded; Letter Rogatories had also been issued and response awaited and that was ta ...
Delhi High Court
Sukesh Gupta Vs Government Of India
.... implication or impact in respect of registration of other cases, either under the Indian Penal Code or any other penal laws. The offence of money laundering contemplated under Section 3 of the PMLA is an independent offence. A reference to criminal activity relating to offence under PMLA has a w ...
High Court For The State Of Telangana:: At Hyderabad
Santiagu Martin & Ors Vs Deputy Director, Directorate Of Enforcement, Cochin
.... d merely because of acting as a Distributor of the Government of Sikkim. 23. As far as charge-sheet submitted by the CBI and other agencies as well as investigation is done, this Tribunal does not wish to express any opinion as the same have to be tried as per merit of the case. 24. ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Mansukh Shah Huf & Ors Vs Joint Director Directorate Of Enforcement, Ahmedabad
.... on 65, the provisions of Cr.P.C. apply only insofar as they are not inconsistent with the provisions of the PMLA. There can be little doubt that scheme of seizure under Section 102, Cr.P.C. is inconsistent with the provisions relating to attachment and seizure of property under the PMLA. 66 ...
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!
