Appellate Tribunal Under Prevention Of Money Laundering Act Judgments 2019

Tribunals and Commissions17 Jan 2019Disposed Of

Nilesh J. Thakur & Ors Vs Joint Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 01 ATPMLA CK 0003

Indian Penal Code, 1860 — Section 109, 387, 420, 467, 471Prevention Of Corruption Act, 1988 — Section 13(1)(e), 13(2)Prevention Of Money Laundering Act, 2002 — Section 3, 4, 5

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Tribunals and Commissions11 Jan 2019

Gajendra Narayan & Ors Vs Deputy Director Directorate Of Enforcement, Patna

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 01 ATPMLA CK 0008

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Tribunals and Commissions11 Jan 2019Disposed Of

S. Ramesh Pothy & Ors Vs Deputy Director Directorate Of Enforcement, Chennai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 01 ATPMLA CK 0007

Indian Penal Code, 1860 — Section 120B, 302, 307, 364, 367, 384, 385, 420, 467, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Arms Act, 1959 — Section 3, 25

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Tribunals and Commissions10 Jan 2019Allowed

Rajan S. Shah Vs Deputy Director Directorate Of Enforcement, Patna

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 01 ATPMLA CK 0009

Prevention Of Money Laundering Act, 2002 — Section 5, 8, 17, 17(1), 17(1A), 17(4), 20(1), 20(3), 26Code Of Criminal Procedure, 1973 — Section 102

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Tribunals and Commissions07 Jan 2019

Jm Financial Asset Reconstruction Co. Vs Deputy Director, Directorate Of Enforcement, Delhi & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 01 ATPMLA CK 0010

Prevention Of Money Laundering Act, 2002 — Section 2(u), 3, 5, 8(1), 8(2), 26, 71Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 26EInsolvency And Bankruptcy Code, 2016 — Section 12, 12(3)

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Tribunals and Commissions02 Jan 2019Disposed Of

Manas Vanijya Pvt. Ltd. Vs Joint Director Directorate Of Enforcement & Ors., Guwahati

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 01 ATPMLA CK 0014

Constitution Of India, 1950 — Article 14, 19, 21Prevention Of Money Laundering Act, 2002 — Section 5, 5(1), 5(5), 8, 8(2), 8(4), 8(8), 26, 67, 50Indian Penal Code, 1860 — Section 420, 406

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Tribunals and Commissions02 Jan 2019Allowed

Punjab National Bank Vs Deputy Director, Directorate Of Enforcement, Raipur

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 01 ATPMLA CK 0013

Insolvency And Bankruptcy Code, 2016 — Section 7, 14, 238Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 5, 8(1), 8(2), 71li>Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 26ERecovery Of Debts due to Banks And Financial Institutions Act, 1993 — Section 4A, 26E, 31B

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Tribunals and Commissions02 Jan 2019Allowed

Bharat Co-Operative Bank (Mumbai) Ltd. Vs Deputy Director Directorate Of Enforcement, Chennai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 01 ATPMLA CK 0012

Prevention Of Money Laundering Act, 2002 — Section 5, 8(1), 8(2), 8(5), 8(7), 26Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(zf), 26B, 26ERecovery Of Debts due to Banks And Financial Institutions Act, 1993 — Section 31B

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Tribunals and Commissions02 Jan 2019Allowed

Bharat Co-Operative Bank (Mumbai) Ltd. Vs Deputy Director, Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 01 ATPMLA CK 0011

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 4, 5, 5(1), 5(1)(a), 8(1), 8(2), 26(3), 71Indian Penal Code, 1860 — Section 120BPrevention Of Corruption Act, 1988 — Section 7, 8, 9, 12, 13(1)(d), 13(2)

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Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2019