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Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2017

43 judgments · page 2 of 3

Tribunals and Commissions28 Jun 2017Disposed Of

Hdfc Bank Limited & Ors Vs Director, Fiu & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 06 ATPMLA CK 0002

Prevention Of Money Laundering (Maintenance Of Records) Rules, 2005 — Rule 2, 2(ca), 2(cb), 2(cc), 2(1)(g), 2(g), 2(1)(h), 2(h), 3, 3(d), 4, 5, 7, 7(3), 8, 8(3), 9Prevention Of Money Laundering Act, 2002 — Section 2(g), 2(h), 3, 12, 12A, 12(1), 12(1)(a), 12(b), 13, 13(2), 13(2)(a), 13(2)(b), 13(2)(d), 45A, 73(h)Indian Penal Code, 1860 — Section 122, 399, 511
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Tribunals and Commissions28 Jun 2017Disposed Of

Kotak Mahindra Bank Ltd. Vs Financial Intelligent Unit, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 06 ATPMLA CK 0001

Prevention Of Money Laundering (Maintenance Of Records) Rules, 2005 — Rule 2(g), 2(h), 3, 3(d), 5, 5(2), 7, 7(3), 8, 8(3), 9Prevention Of Money Laundering Act, 2002 — Section 2(e), 3, 12, 12A, 13, 13(2)(a), 13(2)(d)
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Tribunals and Commissions27 Jun 2017Disposed Of

National Spot Exchange Ltd. Vs Director, Financial Intelligent Unit-India, New Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 06 ATPMLA CK 0004

Prevention Of Money Laundering (Maintenance Of Records) Rules, 2005 — Rule 2, 3, 7, 7(1), 8, 9Prevention Of Money Laundering Act, 2002 — Section 2(wa), 2(y), 2(n)(ii), 2(1), 2(1)(n), 2(1)(wa), 8, 9, 12, 12A, 12(1)(b), 13, 13(2), 13(2)(a), 13(2)(b), 13(2)(c), 13(2)(d), 35, 35(2)Forward Contracts (Regulation) Act, 1952 — Section 2(a), 2(c), 2(i), 2(j), 2(jj), 5, 6, 7, 8, 14A, 14B, 20, 20, 21, 22, 23, 24, 27, 27A, 28A, 29D
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Tribunals and Commissions20 Jun 2017

Jagdishbhai Ishwarbhai Patel Huf & Ors Vs Deputy Director Directorate Of Enforcement, Ahmedabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 06 ATPMLA CK 0011

Constitution Of India, 1950 — Article 14, 19(1)(g), 20(1), 226, 300APrevention Of Money Laundering Act, 2002 — Section 2(na), 2(p), 2(u), 2(zb), 3, 5, 5(1), 5(1)(b), 5(2), 5(4), 5(5), 6(15), 8, 8(3), 8(4), 17, 17(1), 17(1A), 19, 20, 21, 22, 26, 50(2), 65Registration Act, 1908 — Section 17, 18
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Tribunals and Commissions20 Jun 2017

Dipali Bhaskar Bhingarde Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 06 ATPMLA CK 0010

Code Of Civil Procedure, 1908 — Order 40 Rule 1Prevention Of Money-Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 7Prevention Of Money Laundering Act, 2002 — Section 5(1), 5(1)(c), 8(4), 50
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Tribunals and Commissions19 May 2017

Sukhjit Singh@ Sukkha Vs Deputy Director Directorate Of Enforcement, Jalandhar

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 05 ATPMLA CK 0001

Constitution Of India, 1950 — Article 141Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 7Code Of Civil Procedure, 1908 — Order 40 Rule 1, Order 21 Rule 43
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Tribunals and Commissions27 Apr 2017Disposed Of

K. Anwar Hussain Vs Deputy Director Directorate Of Enforcement, Chennai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 04 ATPMLA CK 0001

Constitution Of India, 1950 — Article 141Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 7Code Of Civil Procedure, 1908 — Order 40 Rule 1
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Tribunals and Commissions17 Mar 2017Disposed Of

Lucian Louis Fonseca & Anr Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 03 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5(1), 5(3), 8, 8(1), 8(2), 8(3), 11, 26, 26(1), 35, 35(2), 35(2)(f), 41, 42Indian Penal Code, 1860 — Section 34, 120B, 192, 193, 403, 441, 464, 468, 470, 471Securitization And Reconstruction Of Financial Assets & Enforcement Of Security Interest Act, 2002 — Section 34
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Tribunals and Commissions16 Mar 2017

Gautam Khaitan Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 03 ATPMLA CK 0003

Constitution Of India, 1950 — Article 142, 300APrevention Of Money Laundering (The Manner Of Forwarding A Copy Of The Order Of Retention Of Seized Property Along With The Material To The Adjudicating Authority And The Period Of Its Retention) Rules, 2005 — Rule 2(1)(f)Prevention Of Money Laundering Act, 2002 — Section 2(d), 5, 5(1), 8, 8(1), 8(2), 8(3), 8(4), 17(4), 17(4)(c), 20, 20(1), 20(3), 20(4), 21, 26(4), 35(2)(f), 68
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