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Appellate Tribunal Under Prevention Of Money Laundering Act judgments

328 judgments · page 1 of 17

Tribunals and Commissions16 Jan 2026

Siemens Financial Services Private Limited Vs Ravi Kumar Jain & Anr.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2026) 01 ATPMLA CK 2868

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 60(1), 60(2), 94, 95, 95(1), 96, 99, 99(2), 100Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)
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Tribunals and Commissions30 Jan 2024Dismissed

Kuldeep Kumar & Anr Vs The Competent Authority, New Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2024) 01 ATPMLA CK 0006

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 68O(1), 68F, 68I(1), 68K, 68LSmugglers & Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976, — Section 12(4)Electricity Act, 2003— Section 125
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Tribunals and Commissions15 Dec 2023Disposed Of

P.V.R. Murthy Vs Deputy Director, Directorate Of Enforcement

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 12 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5(1), 8, 8(1), 8(2), 8(3), 17(1), 26Indian Penal Code, 1860 — Section 120B, 406, 420, 477AMaharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 — Section 3, 4
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Tribunals and Commissions14 Dec 2023Dismissed

Satish Kumar Vs Assistant Director Directorate Of Enforcement

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 12 ATPMLA CK 0006

Prevention Of Money Laundering Act, 2002 — Section 3, 26Indian Penal Code, 1860 — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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Tribunals and Commissions14 Dec 2023Dismissed

Neeraj Singal Vs Deputy Director, Directorate Of Enforcement

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 12 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 3, 4, 8, 8(1), 17, 17(1), 17(2), 19, 20, 21, 26, 44, 45, 70Income Tax Act, 1961 — Section 34(1)(a), 132, 269UD(1)Indian Penal Code, 1860 — Section 120B, 409, 467, 468, 471
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Tribunals and Commissions14 Dec 2023Dismissed

Sarvottam Fincap Limited Vs Deputy Director, Directorate Of Enforcement

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 12 ATPMLA CK 0003

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5(1), 8, 8(1), 8(2), 8(3), 17(1), 26, 50, 50(2)Indian Penal Code, 1860 — Section 354D, 417, 419, 420, 506Information And Technology Act, 2000 — Section 66C, 66D, 67
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