COURT ARCHIVE

Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2017

43 judgments · page 3 of 3

Tribunals and Commissions02 Feb 2017Dismissed

Pearl Infrastructue Project Ltd. Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 02 ATPMLA CK 0002

Indian Penal Code, 1860 — Section 420Prevention Of Money Laundering Act, 2002 — Section 5, 5(1), 5(5), 8, 17, 17(1), 17(4), 21, 21(2)Prize chits and Money Circulation Scheme (Banning) Act, 1987 — Section 4, 5, 6

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Tribunals and Commissions13 Jan 2017

Amanpreet Singh Gandhi @ Jaggu Vs Deputy Director Directorate Of Enforcement, Jalandhar

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 01 ATPMLA CK 0001

Code Of Civil Procedure, 1908 — Section 152, Order 20Prevention Of Money Laundering Act, 2002 — Section 3, 5(1)(b), 5(5), 8, 8(1), 8(2), 8(3), 8(4), 11, 11(1), 26, 35, 35F, 35(2), 35(2)(f)

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Tribunals and Commissions10 Jan 2017Allowed

Pradeep N. Sharma Vs Deputy Director Directorate Of Enforcement, Ahmedabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 01 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 5, 8(1), 8(4), 26, 50Prevention Of Corruption Act, 1988 — Section 7, 11, 13(1)(b), 13(2)Indian Penal Code, 1860 — Section 120B, 217, 409, 465, 467, 468, 471, 476

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