Appellate Tribunal Under Prevention Of Money Laundering Act Judgments 2018

Tribunals and Commissions11 May 2018Disposed Of

S.K.V. Chalapathy Vs Joint Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 05 ATPMLA CK 0002

Constitution Of India, 1950 — Article 14Prevention Of Money Laundering Act, 2002 — Section 2(u), 3, 5, 5(5), 8, 8(1), 8(5), 45, 45(1)Code Of Criminal Procedure, 1973 — Section 173

Read judgment

Tribunals and Commissions10 May 2018

IDBI Bank Ltd. Vs Deputy Director Directorate Of Enforcement & Ors., Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 05 ATPMLA CK 0005

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

Read judgment

Tribunals and Commissions09 May 2018

Master Pavitra Agarwal Vs Joint Director Directorate Of Enforcement, Hyderabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 05 ATPMLA CK 0006

Prevention Of Money Laundering Act, 2002 — Section 26Indian Penal Code, 1860 — Section 120B, 420

Read judgment

Tribunals and Commissions01 May 2018

Indian Bank Vs Deputy Director, Directorate Of Enforcement, Chennai & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 05 ATPMLA CK 0007

Prevention Of MoneyLaundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 3, 5(1), 6(1)Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 2(1) (x), 2(1)(y), 3, 4, 5(1), 5(1)(c), 5(2), 5(5), 8, 8(1), 8(3), 8(4), 8(8), 26, 50(2), 50(3),Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 26E, 35

Read judgment

Tribunals and Commissions15 Mar 2018

Chief Manager, Syndicate Bank & B Anr Vs Deputy Director Directorate Of Enforcement, Delhi & Ors.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 03 ATPMLA CK 0001

Indian Penal Code, 1860 — Section 120B, 406, 420, 468, 471Code Of Criminal Procedure, 1973 — Section 83Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

Read judgment

Tribunals and Commissions13 Mar 2018

M/S Jagati Publication Limited & Ors Vs Deputy Director Directorate Of Enforcement, Hyderabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 03 ATPMLA CK 0003

Indian Penal Code, 1860 — Section 120B, 409, 420, 477APrevention Of Money Laundering Act, 2002 — Section 5, 5(1), 5(1)(a), 5(1)(b), 8Prevention of Corruption Act, 1988 — Section 12, 13(1)(c), 13(1)(d), 13(2)

Read judgment

Tribunals and Commissions08 Mar 2018Disposed Of

A. Seeni @ Seenivasan & Ors Vs Deputy Director Directorate Of Enforcement, Chennai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 03 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 3, 4Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 25, 29Code Of Criminal Procedure, 1973 — Section 173(2), 235(1)

Read judgment

Tribunals and Commissions28 Feb 2018Disposed Of

Shiv Narayan Joshi Vs Deputy Director Directorate Of Enforcement, Jaipur

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 02 ATPMLA CK 0001

Code Of Criminal Procedure, 1973 — Section 173(2)Indian Penal Code, 1860 — Section 120B, 420, 463, 465, 467, 471

Read judgment

Tribunals and Commissions15 Feb 2018Disposed Of

Kumud Mitra Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 02 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 3, 5, 5(1), 8, 17, 17(4), 20(1)Indian Penal Code, 1860 — Section 26Income Tax, 1922 — Section 34(1)

Read judgment

Tribunals and Commissions13 Feb 2018Allowed

Jagati Publications Ltd. Vs Joint Director, Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 02 ATPMLA CK 0005

Prevention Of Money Laundering Act, 2002 — Section 5, 8Indian Penal Code, 1860 — Section 120B, 420

Read judgment

Tribunals and Commissions13 Feb 2018Disposed Of

Jagati Publications Ltd. & Ors Vs Joint Director, Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 02 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 2(1)(b), 3, 4, 5, 5(1), 5(1)(a), 5(1)(b), 5(1)(c), 8(3), 24, 50Code Of Criminal Procedure, 1973 — Section 482

Read judgment

Tribunals and Commissions13 Feb 2018Disposed Of

M/S Jagati Publications Pvt. Ltd. & Ors Vs Joint Director, Directorate Of Enforcement, Hyderabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 02 ATPMLA CK 0003

Prevention Of Money Laundering Act, 2002 — Section 3, 8(5), 8(6), 8(7), 24, 50, 58B, 60(2A)Indian Penal Code, 1860 — Section 34, 409, 420, 477APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(1)(d), 13(2)

Read judgment

Tribunals and Commissions12 Feb 2018

Jyoti Ashish Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 02 ATPMLA CK 0006

Read judgment

Tribunals and Commissions08 Feb 2018Disposed Of

M/S Horizon Info Solutions Pvt. Ltd. Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 02 ATPMLA CK 0007

Prevention Of Money Laundering Act, 2002 — Section 3, 5, 8, 8(1), 8(2), 8(3), 8(4), 17, 26, 50Indian Penal Code, 1860 — Section 120B, 420, 460, 471Prevention of Corruption Act, 1988 — Section 13

Read judgment

Tribunals and Commissions06 Feb 2018Disposed Of

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

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 02 ATPMLA CK 0009

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 420, 467, 471Code Of Criminal Procedure, 1973 — Section 482

Read judgment

Tribunals and Commissions06 Feb 2018Disposed Of

Jyoti Ashish Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 02 ATPMLA CK 0008

Constitution Of India, 1950 — Article 300APrevention Of Money Laundering Act, 2002 — Section 3, 5, 5(1), 8, 17, 20(1), 20(4), 26Indian Penal Code, 1860 — Section 26, 34, 120B, 188, 201, 409, 420

Read judgment

Tribunals and Commissions25 Jan 2018

Punjab National Bank Vs Joint Director Directorate Of Enforcement, Goa

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 01 ATPMLA CK 0001

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

Read judgment

Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2018