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Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2019

89 judgments · page 1 of 5

Tribunals and Commissions18 Sept 2019Allowed

Santiagu Martin & Ors Vs Deputy Director, Directorate Of Enforcement, Cochin

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 09 ATPMLA CK 0014

Lotteries (Regulation) Rules, 2010 &mdahs; Rule 3(5), 4(5)Sikkim State Lottery Rules, 2003 — Rule 13(2)Prevention Of Money-Laundering (Forms, Search And Seizure Or Freezing And The Manner Of Forwarding The Reasons And Material To The Adjudicating Authority, Impounding And Custody Of Records And The Period Of Retention) Rules, 2005 — Rule 4
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Tribunals and Commissions16 Sept 2019Disposed Of

Naresh Jain & Ors Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 09 ATPMLA CK 0005

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5, 5(1), 5(5), 8(1), 8(2), 8(3)(a), 17, 17(1), 17(4), 50
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Tribunals and Commissions16 Sept 2019Allowed

Nidhiuppal Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 09 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 3, 8, 8(4), 8(8), 26, 50Indian Penal Code, 1860 — Section 120, 120B, 201, 409, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 102, 173(2)
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Tribunals and Commissions03 Sept 2019Allowed

Mansukh Shah Huf & Ors Vs Joint Director Directorate Of Enforcement, Ahmedabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 09 ATPMLA CK 0009

Prevention Of Money-Laundering (Forms, Search And Seizure Or Freezing And The Manner Of Forwarding The Reasons And Material To The Adjudicating Authority, Impounding And Custody Of Records And The Period Of Retention) Rules, 2005 — Rule 4Prevention Of Money Laundering Act, 2002 — Section 3, 4, 5, 5(1), 5(5), 8, 8(3)(a), 17, 17(1A), 18, 19, 20, 21, 21(4), 22, 25, 44(1)(b), 45, 50, 50(2), 50(3), 65, 73Prevention Of Corruption Act, 1988 — Section 7, 8, 10, 12, 13(1)(d), 13(2) Code Of Criminal Procedure, 1973 — Section 2(d), 102, 102(1), 102(3), 154, 157, 173, 173(5), 227, 457, 467, 468
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Tribunals and Commissions30 Aug 2019Disposed Of

M/S. Ahmed Joo Rare Jewels And Objects D"Art Pvt. Ltd. Vs Assistant Director Directorate Of Enforcement, New Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 08 ATPMLA CK 0006

Prevention Of Moneylaundering (Forms, Search And Seizure Or Freezing And The Manner Of Forwarding The Reasons And Material To The Adjudicating Authority, Impounding And Custody Of Ecords And The Period Of Retention) Rules, 2005 — Rule 4(2)Prevention Of Money Laundering Act, 2002 — Section 8(3)(a), 17, 17(4), 22, 26
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