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Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2019

89 judgments · page 3 of 5

Tribunals and Commissions26 Jul 2019Partly Allowed

Y.S. Jagan Mohan Reddy & Ors Vs Joint Director Directorate Of Enforcement, Hyderabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 07 ATPMLA CK 0001

Constitution Of India, 1950 — Article 20, 20(1)Mineral Concession Rules, 1960 — Rule 16(3), 54(2), 55(5), 59, 59(1)(ii)Prevention Of Money Laundering Act, 2002 — Section 2(fa), 2(1)(u), 2(1)(y), 3, 4, 5, 5(1), 8, 8(1), 8(2), 8(3), 8(4), 8(5), 17, 17A, 18, 23, 24
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Tribunals and Commissions12 Jun 2019Allowed

Ashok Patel & Anr. Vs Assistant Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 06 ATPMLA CK 0006

Prevention Of Money Laundering Act, 2002 — Section 3, 4, 5(1), 8, 8(3), 8(3)(a), 17, 17(1), 17(1A), 17(4), 18, 19, 20, 20(1), 20(2), 20(3), 21, 21(4), 26, 44(1)(b), 45, 65, 73Indian Penal Code, 1860 — Section 120B, 420, 465, 468Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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Tribunals and Commissions10 Jun 2019Allowed

Poonam Malik Vs Deputy Director Directorate Of Enforcement Chennai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 06 ATPMLA CK 0008

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 5Prevention Of Money Laundering Act, 2002 — Section 3, 4, 8, 8(3), 8(3)(a), 5(1), 17, 17(1), 17(1A), 18, 19, 20, 20(1), 20(2), 20(3), 21, 21(4), 26, 44(1)(b), 45, 65, 73 Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471 Prevention Of Corruption Act, 1988 — Section 13(1), 13(2) Code Of Criminal Procedure, 1973 — Section 2(d), 102, 102(1), 102(3), 173(5), 457Reserve Bank of India Act, 1934 — Section 58
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Tribunals and Commissions04 Jun 2019Disposed Of

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

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 06 ATPMLA CK 0010

Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(v), 3, 4, 5(1), 8, 8(1), 8(8), 26, 26(1), 26(4), 42Indian Penal Code, 1860 — Section 120B, 420Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 17
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Tribunals and Commissions30 May 2019Disposed Of

M/S. Pacific Capital Services Pvt. Ltd. Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 05 ATPMLA CK 0001

Constitution Of India, 1950 — Article 227Prevention Of Money Laundering (Forms, Search and Seizure 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 3(3)(A), 5Prevention Of Money Laundering Act, 2002 — Section 3, 5, 8, 8(1), 8(2), 8(3), 8(4), 17(1), 17(4), 21(2), 26, 26(1), 42, 65, 68
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Tribunals and Commissions21 May 2019Allowed

Amlendu Pandey Vs Deputy Director, Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 05 ATPMLA CK 0005

Indian Penal Code, 1860 — Section 120B, 420Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Prevention Of Money Laundering Act, 2002 — Section 3, 3(2), 4, 5, 8(3), 8(3)(a), 8(7), 13, 17(4), 45
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