CourtKutchehry.com

COURT ARCHIVE

Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2020

16 judgments · page 1 of 1

Tribunals and Commissions31 Dec 2020

Phoenix ARC Pvt. Ltd. Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 12 ATPMLA CK 0003

Security Interest (Enforcement) Rules, 2002 — Section 8(6)Prevention Of Money Laundering, (Restoration Of Confiscated Property) Amendment Rules, 2019 — Rule 3APrevention Of Money Laundering Act, 2002 — Section 2(1)(u), 2(1)(v), 3, 5, 5(1), 8, 8(1), 8(2), 8(2)(b), 8(8), 42, 50(2), 50(3), 71
Read judgment
Tribunals and Commissions24 Dec 2020

R.M. Sivagami Achi & Anr. Vs Deputy Director Directorate Of Enforcement, Chennai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 12 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 5(1), 5(4), 8, 8(2), 26Indian Penal Code, 1860 — Section 105, 120B, 147, 304, 379, 406, 420, 430, 434, 447, 467, 468, 471, 511Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992 — Section 3(1)
Read judgment
Tribunals and Commissions20 Nov 2020Allowed

Bharat Yadav & Ors Deputy Director Directorate Of Enforcement, Patna

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 11 ATPMLA CK 0001

Constitution Of India, 1950 — Article 14, 20(1)Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 3, 5, 5(1), 5(1)(a), 5(1)(b), 5(3), 5(5), 5(10), 8, 8(1), 8(2), 8(3), 8(3)(a), 8(3)(b), 8(6), 17(4), 18(10), 24, 44, 44(1), 50Indian Penal Code, 1860 — Section 26, 34, 120B, 302, 384, 387, 392, 395, 397, 414, 420, 465, 467, 468, 471
Read judgment
Tribunals and Commissions15 Jul 2020

Shashi Kant Chaurasiadeputy Director Directorate Of Enforcement, Chandigarh

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 07 ATPMLA CK 0001

Constitution Of India, 1950 — Article 20(1)Prevention Of Money Laundering (Taking Possession Attached or Frozen Properties Confirmed by the Adjudicating Authority) Rule, 2013 — Rule 4(5)Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5, 8, 8(3), 8(4), 8(5), 8(7), 26, 26(3), 58B, 60(2A)
Read judgment
Tribunals and Commissions30 Jun 2020

Dilip Kumar Lalwani Vs Deputy Director Directorate Of Enforcement, Chandigarh

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 06 ATPMLA CK 0001

Constitution Of India, 1950 — Article 20(1)Prevention Of Money Laundering (Taking Possession Attached or Frozen Properties Confirmed by the Adjudicating Authority) Rule, 2013 — Rule 4(5)Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5, 8, 8(3), 8(4), 8(5), 8(7), 26, 26(3), 58B, 60(2A)
Read judgment
Tribunals and Commissions20 Jan 2020Allowed

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

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 01 ATPMLA CK 0002

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 2(u), 3, 4, 5, 8, 8(7), 8(8), 23, 24, 24(a), 24(b), 26B, 26C, 26D, 26E, 26(4), 42
Read judgment