COURT ARCHIVE

Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2018

57 judgments · page 2 of 3

Tribunals and Commissions13 Aug 2018

Kiran Mazumdar Vs Deputy Director, Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 08 ATPMLA CK 0003

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

Tribunals and Commissions02 Aug 2018Allowed

Standard Chartered Bank & Ors Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 08 ATPMLA CK 0005

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 2(1)(y), 3, 5, 5(1)(c), 8, 8(1), 8(2), 8(8), 9, 50Indian Penal Code, 1860 — Section 120B, 420, 467, 471

Tribunals and Commissions01 Aug 2018Disposed Of

Sudesh Madhukar Kulkarni Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 08 ATPMLA CK 0006

Prevention Of Money Laundering Act, 2002 — Section 8(1), 35

Tribunals and Commissions23 Jul 2018Dismissed

Vinod Kumar Gupta Vs Joint Director, Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 07 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 3, 4, 5(1), 5(1)(a), 5(5), 26, 44, 45, 50Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471

Tribunals and Commissions19 Jul 2018Disposed Of

Punjab National Bank Vs Deputy Director Directorate Of Enforcement, Lucknow

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 07 ATPMLA CK 0002

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 2(1)(y), 3, 5, 8, 8(1), 8(2), 8(8), 26, 26(4), 50Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)

Tribunals and Commissions18 Jul 2018Allowed

Shobha Karandlaje Vs Deputy Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 07 ATPMLA CK 0003

Constitution Of India, 1950 — Article 14Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(y), 2(y)(ii), 5(1), 5(5), 8, 8(1), 8(7), 50, 50(2), 58B, 60(2A)Code Of Criminal Procedure, 1973 — Section 173

Tribunals and Commissions10 Jul 2018

M/S Neptune Overseas Ltd Vs Deputy Director Directorate Of Enforcement, Ahmedabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 07 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 8(4), 26

Tribunals and Commissions04 Jul 2018Disposed Of

Goa State Cooperative Bank Vs Deputy Director Directorate Of Enforcement, Ahmadabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 07 ATPMLA CK 0005

Constitution Of India, 1950 — Article 226Securitization 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)

Tribunals and Commissions28 Jun 2018Disposed Of

Indian Overseas Bank & Ors Vs Joint Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 06 ATPMLA CK 0006

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 2(1)(y), 3, 5, 5(1)(c), 8, 8(1), 8(2), 8(8), 50, 71Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471

Tribunals and Commissions28 Jun 2018Disposed Of

State Bank Of India Vs Joint Director Directorate Of Enforcement, Lucknow

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 06 ATPMLA CK 0005

Prevention Of Money Laundering Act, 2002 — Section 5(1), 8(2), 35

Tribunals and Commissions28 Jun 2018

Bajaj Finance Ltd. Vs Joint Director Directorate Of Enforcement, Lucknow

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 06 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 2(1)(y), 3, 5, 5(1), 5(1)(a), 5(1)(b), 5(1)(c), 5(5), 8, 8(1), 8(2), 8(8), 26, 50, 71Securitization 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)

Tribunals and Commissions28 Jun 2018Disposed Of

Punjab National Bank & Ors Vs Deputy Director Directorate Of Enforcement, Delhi & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 06 ATPMLA CK 0003

Sick 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, 22Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2, 31B, 34

Tribunals and Commissions28 Jun 2018Allowed

M.D. Odisha Industrial Infrastructure Development Corporation Vs Deputy Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 06 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 5, 8

Tribunals and Commissions28 Jun 2018Dismissed

Joint Director Directorate Of Enforcement Bangalore Vs Nandipishrihari& Others

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 06 ATPMLA CK 0001

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(y), 3, 5, 5(1), 5(1)(c), 8, 8(1), 8(2), 8)(3), 8(8), 46, 50, 50(4), 71Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471

Tribunals and Commissions06 Jun 2018Allowed

Pandari & Ors Vs Deputy Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 06 ATPMLA CK 0009

Prevention Of Money Laundering Act, 2002 — Section 5(5), 8(3)(b), 26, 45, 50, 50(2), 50(3)Prevention Of Corruption Act, 1988 — Section 13, 13(1)(e), 13(2)Code Of Criminal Procedure, 1973 — Section 235(1), 313

Tribunals and Commissions06 Jun 2018Allowed

Chandrashekhar Vs Deputy Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 06 ATPMLA CK 0008

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 2(1)(y), 3, 5(1), 8(3)(b), 26, 45, 48, 49Prevention Of Corruption Act, 1988 — Section 13, 13(1)(e), 13(2)Code Of Criminal Procedure, 1973 — Section 235(1), 313

Tribunals and Commissions06 Jun 2018Allowed

Shankar Kollur & Ors Vs Deputy Director, Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 06 ATPMLA CK 0007

Prevention Of Corruption Act, 1988 — Section 13, 13(1)(e), 13(2)Prevention Of Money Laundering Act, 2002 — Section 2(1)(y), 8(1), 8(3)(b), 8(4), 45, 50, 50(2), 50(3)Code Of Criminal Procedure, 1973 — Section 235(1), 313

Tribunals and Commissions16 May 2018

Punjab National Bank Vs Deputy Director Directorate Of Enforcement & Ors., Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 05 ATPMLA CK 0001

Constitution Of India, 1950 — Article 226Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 2(1)(y), 3, 5, 5(1)(c), 8, 8(1), 8(2), 8(3), 8(5), 8(6), 8(7), 50, 58B, 60(2A), 71

Tribunals and Commissions11 May 2018Disposed Of

S.V. Srinivas & Ors Vs Joint Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 05 ATPMLA CK 0004

Code Of Civil Procedure, 1908 — Order 16 Rule 1, Order 11 Rule 14Prevention Of Money Laundering Act, 2002 — Section 2(u), 3, 4, 5(1), 5(5), 8(3), 8(3)(a), 8(5), 35, 45, 45(1), 50Code Of Criminal Procedure, 1973 — Section 173

Tribunals and Commissions11 May 2018Disposed Of

Saraswathi Vs Joint Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 05 ATPMLA CK 0003

Constitution Of India, 1950 — Article 14Code Of Civil Procedure, 1908 — Order 16 Rule 1(2)Prevention Of Money Laundering Act, 2002 — Section 2(u), 3, 5, 5(1), 5(5), 8, 8(1), 8(5), 11, 45, 45(1)