Rajinder Singh Chadha Vs Union Of India Ministry Of Home Affairs Through Its Chief Secretary & Anr.
.... s has heavily placed reliance on the judgement of Nik Nish Retail (supra), but the same is misplaced, as the facts of the said case were that a full and final settlement was entered between the Bank and Group of Companies, and the same was duly complied with. In the present case, the hard-earned ...
Delhi High Court
Enforcement Directorate, Deptt. Of Revenue, Govt. Of India Vs Gautam Kundu And Anr
.... roceedings under this Act” unquestionably refers to the action of attachment, adjudication and confiscation, as well as actions undertaken by the designated authorities mentioned in Chapter VIII of the Act, under Chapter V of the Act, facilitating the adjudication by the Adjudicating Authority r ...
Gauhati High Court
Raman Bhuraria Vs Directorate Of Enforcement
.... to be considered in an assessment. In other words, there cannot be a rule carved in stone, as it were, that statements that are resiled cannot be considered at all…” 37. With regards to the statements being identical and hence tutored is incorrect and liable to be dismissed. As submitted d ...
Delhi High Court
Mohammad Nawab Mohammad Islam Malik @ Nawab Malik Vs Directorate Of Enforcement And Ors
.... offence punishable under this Act, he may arrest such person and shall, as soon as may be, inform him of the grounds of such arrest. (2) The Director, Deputy Director, Assistant Director or any other officer shall, immediately after arrest of such person under sub-section (1), forward a co ...
Bombay High Court
Vinod Sahebrao Pandhare And Others Vs State Of Maharashtra And Others
.... d Rs.1,91,000/- from D.Pharm (total Rs.34,57,000/-). 27) It is stated that the investigation has revealed that Ashok Gandole deposited cash amount of Rs.43,39,070/- in his first Bank Account, Rs.52,60,150/- in his second Bank Account, Rs.1,36,12,000/- in his third Bank Account and Rs.5,29, ...
Bombay High Court (Nagpur Bench)
Nillesh Parrekh Vs Assistant Director, Enforcement Directorate, Kolkata & Ors
.... led to file an Appeal before the learned Tribunal. According to the appellant, the Directorate did not come within the sweep of the word 'person' as defined in section 2(s) of the said Act and as such, it could not file an appeal as an 'aggrieved person'. 7. Section 26(1) of the PML Act pro ...
Calcutta High Court (Appellete Side)
Enforcement Directorate, Kolkata Through Assistant Director Vs M/S. Shree Ganesh Jewellery House(I) Ltd & Ors
.... its own procedure. So the Tribunal has its own power and if any point of time this court feel that there is some irregularities/mistake, the tribunal has power to rectify the mistake and hear the appeal. In this regard the ld. counsel has relied upon the judgment passed by Hon”ble Supreme Court ...
Appellate Tribunal Under Prevention Of Money Laundering Act
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
Madala Ramesh Vs Joint Director Directorate Of Enforcement, Hyderabad
.... nal Chief Metropolitan Magistrate, Hyderabad, Para 47, 49, 52 and 53 are reproduced here below: “47. The Investigating Officer also admitted that basing on the confession of A1, the names of other accused and their role brought on record. Except the confession of A1 to A8, no other reliable ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Deputy Director Directorate Enforcement Delhi Vs Axis Bank & Ors
.... t; of "proceeds of terrorism", a later amendment (by Act no.3 of 2013) adding to such measures the "forfeiture" of "any property" intended to be "used for terrorism". The expression, "property" is defined to include property or asset of every pos ...
Delhi High Court
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