Appellate Tribunal Under Prevention Of Money Laundering Act Judgments 2018

Tribunals and Commissions21 Dec 2018Allowed

Surendra Singhi Vs Joint Director Directorate Of Enforcement, Hyderabad & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 12 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 2(u), 5, 8, 26

Read judgment

Tribunals and Commissions19 Dec 2018Dismissed

Salim Alimohammad Vohra Vs Deputy Director, Directorate Of Enforcement, Ahmedabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 12 ATPMLA CK 0003

Prevention Of Money Laundering Act, 2002 — Section 3, 26

Read judgment

Tribunals and Commissions18 Dec 2018

M/S. Geoxa Steel Private Limited Vs Deputy Director, Directorate Of Enforcement Chandigarh & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 12 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 8, 17, 17(1), 17(1)(i), 17(1)(ii), 17(1)(iii), 17(1)(iv), 17(1A), 17(4), 20(1), 20(2), 20(4), 26

Read judgment

Tribunals and Commissions13 Dec 2018Dismissed

Anosh Ekka & Ors Vs Deputy Director Directorate Of Enforcement, Patna

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 12 ATPMLA CK 0001

Read judgment

Tribunals and Commissions12 Dec 2018Allowed

Siddhi Vinayak Logistic Ltd. Through Resolution Professional & Ors Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 12 ATPMLA CK 0007

Constitution Of India, 1950 — Article 226Insolvency & Bankruptcy (Application To Adjudicating Authority) Rule, 2016 — Rule 4Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471

Read judgment

Tribunals and Commissions12 Dec 2018Allowed

Bank Of Baroda & Ors Vs Deputy Director, Directorate Of Enforcement, Mumbai & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 12 ATPMLA CK 0006

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5, 5(1), 8(5), 8(6), 8(7), 26, 50, 58B, 60(2A), 71Indian Penal Code, 1860 — Section 120B, 420, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)

Read judgment

Tribunals and Commissions22 Nov 2018Allowed

Naresh Grover & Ors. Vs Joint Director, Directorate Of Enforcement Lucknow & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 11 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 5, 8, 8(1), 8(2), 8(8), 26, 50Indian Penal Code, 1860 — Section 26Code Of Criminal Procedure, 1973 — Section 173

Read judgment

Tribunals and Commissions01 Nov 2018

Faizal Edavalath Kottikollon & Anr Vs Deputy Director, Directorate Of Enforcement, Mumbai & Ors.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 11 ATPMLA CK 0002

Prevention Of Money Laundering (Issuance Of Provisional Attachment Order) Rules, 2013 — Rule 3(2)Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5, 5(1), 5(5), 8, 8(2), 8(3), 8(8), 26Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)

Read judgment

Tribunals and Commissions31 Oct 2018

Bank Of India & Anr Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 10 ATPMLA CK 0002

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 2(u), 5, 5(1)(c), 5(5), 8, 8(1), 8(2), 8(4), 8(8), 11, 26, 42, 71Indian Penal Code, 1860 — Section 120B, 420, 467, 471

Read judgment

Tribunals and Commissions31 Oct 2018Allowed

Rahul Gangwal & Ors Vs Deputy Director Directorate Of Enforcement, Ahmedabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 10 ATPMLA CK 0001

Indian Penal Code, 1860 — Section 120B, 418, 419, 420, 467, 471Code Of Criminal Procedure, 1973 — Section 173Prevention Of Money Laundering Act, 2002 — Section 17(1)(iv)(b), 50

Read judgment

Tribunals and Commissions22 Oct 2018Disposed Of

Punjab National Bank &Ors. Vs Jointdirector Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 10 ATPMLA CK 0003

Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 468, 471Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 2(1)(y), 3, 5, 5(1), 5(1)(c), 5(5), 8, 8(1), 8(2), 8(7), 8(8), 17(4), 20(1), 20(4), 50, 71Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 26E

Read judgment

Tribunals and Commissions12 Oct 2018

Syed Mobin & Anr Vs Deputy Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 10 ATPMLA CK 0005

Prevention Of Money Laundering Act, 2002 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 227

Read judgment

Tribunals and Commissions12 Oct 2018

Abdul Majid Vs Deputy Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 10 ATPMLA CK 0004

Read judgment

Tribunals and Commissions10 Oct 2018

State Bank Of India & Ors Vs Deputy Director Directorate Of Enforcement Mumbai & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 10 ATPMLA CK 0006

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 5(5), 8(1), 8(2), 8(3), 8(8), 26Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 26E

Read judgment

Tribunals and Commissions25 Sept 2018Disposed Of

M/S. VGN Property Developers Pvt. Ltd Vs Deputy Director Directorate Of Enforcement, Chennai&Ors.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 09 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 5(1), 26, 35(1)Code Of Criminal Procedure, 1973 — Section 173

Read judgment

Tribunals and Commissions20 Sept 2018

Stressed Assets Stabilization Fund (SASF) &Anr. Vs Joint Director Directorate Of Enforcement, Hyderabad & Ors.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 09 ATPMLA CK 0002

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 2(1)(v), 2(1)(y), 3, 5, 5(1), 8, 8(1), 8(2), 8(5), 8(7), 8(8), 48, 50, 58B, 60(2A), 71

Read judgment

Tribunals and Commissions04 Sept 2018

Garima Singh Vs Joint Director, Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 09 ATPMLA CK 0003

Read judgment

Tribunals and Commissions29 Aug 2018

Icici Bank Vs Joint Director Directorate Of Enforcement, Hyderabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 08 ATPMLA CK 0001

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering (Appeal) Rules, 2005 — Section 3(4)Prevention Of Money Laundering Act, 2002 — Section 5(5), 8(1), 8(2), 26

Read judgment

Tribunals and Commissions17 Aug 2018Disposed Of

United Bank Of India Vs Joint Director, Directorate Of Enforcement, Bhubaneshwar

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 08 ATPMLA CK 0002

Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 26ESick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 32, 32(1)Special Court (Trial Of Offences Relating To Transactions In Securities) Act, 1992 — Section 3, 3(4), 11(1), 11(2), 13, 22

Read judgment

Tribunals and Commissions13 Aug 2018

Vivek Mathias Vs Deputy Director, Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 08 ATPMLA CK 0004

Prevention Of Money Laundering (Issuance Of Provisional Attachment Order) Rules, 2013 — Rule 3(2)Code Of Civil Procedure, 1908 — Section 64, Order 38 Rule 10Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5, 5(5), 8, 8(1), 8(2), 8(3), 8(6), 8(8), 9, 26

Read judgment

Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2018