COURT ARCHIVE

Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2021

65 judgments · page 1 of 4

Tribunals and Commissions01 Apr 2021

Vikramjeet Singh Vs Deputy Director Directorate Of Enforcement, Dehradun

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 04 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 26

Tribunals and Commissions01 Apr 2021

Balwant Singh Vs Deputy Director Directorate Of Enforcement, Dehradun

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 04 ATPMLA CK 0001

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(1)Prevention Of Money Laundering Act, 2002 — Section 26, 8(4)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143

Tribunals and Commissions31 Mar 2021

Kotak Mahindra Bank Ltd Vs Joint Director Directorate Of Enforcement, New Delhi & Ors.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0007

Tribunals and Commissions31 Mar 2021

Jasdeep Singh Goraya Vs Deputy Director Directorate Of Enforcement, Dehradun

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0003

Tribunals and Commissions31 Mar 2021

Deepak Talwar Vs Deputy Director Directorate Of Enforcement, New Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 26

Tribunals and Commissions31 Mar 2021

Sunil Kumar Vs Deputy Director Directorate Of Enforcement, Jaipur

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0001

Tribunals and Commissions30 Mar 2021

M/S. Fibermarx Papers Pvt. Ltd. Vs Deputy Director Directorate Of Enforcement, Dehradun

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0013

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(6)

Tribunals and Commissions30 Mar 2021

Deputy Director Directorate Of Enforcement, Bengaluru Vs M/S. Sovereign International Hotels & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0012

Tribunals and Commissions30 Mar 2021

M/S. Samruddha Jeevan Foods India Ltd Vs Deputy Director, Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0011

Tribunals and Commissions30 Mar 2021

M/S Tristar Enterprises Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0010

Prevention Of Money Laundering Act, 2002 — Section 8(4)

Tribunals and Commissions30 Mar 2021

Wave Hospitality Pvt. Ltd. Vs Deputy Director, Directorate Of Enforcement, New Delhi & Ors.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0009

Tribunals and Commissions30 Mar 2021Dismissed

K. Badri Narayan Patro Vs Joint Director Directorate Of Enforcement, Kolkata & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0008

Prevention Of Money Laundering Act, 2002 — Section 26(3)

Tribunals and Commissions26 Mar 2021

Indiabulls Housing Finance Ltd Vs Joint Director Directorate Of Enforcement, Kolkata

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0019

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(1), 8Prevention Of Money Laundering Act, 2002 — Section 8(4)

Tribunals and Commissions26 Mar 2021

Sanjiv Khade Vs Deputy Director Directorate Of Enforcement, Nagpur

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0018

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(1)Prevention Of Money Laundering Act, 2002 — Section 8(4), 26

Tribunals and Commissions26 Mar 2021

Manish Kumar Rajeshwar Vs Joint Director Directorate Of Enforcement, Kolkata

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0017

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(1)Prevention Of Money Laundering Act, 2002 — Section 8(4), 26, 50

Tribunals and Commissions26 Mar 2021

ICICI Bank Ltd. Vs Joint Director Directorate Of Enforcement, Chennai & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0016

Foreign Exchange Management Act, 1999 — Section 19

Tribunals and Commissions26 Mar 2021

Pawan Seth Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0014

Prevention Of Money Laundering Act, 2002 — Section 26

Tribunals and Commissions25 Mar 2021

Deputy Director, Directorate Of Enforcement, Jaipur Vs Kamal Mehta & Ors.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0024

Prevention Of Money Laundering Act, 2002 — Section 26

Tribunals and Commissions25 Mar 2021

Bank Of India Vs Deputy Director, Directorate Of Enforcement, Ahmedabad & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0023

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 8Prevention Of Money Laundering Act, 2002 — Section 8(4), 26

Tribunals and Commissions25 Mar 2021

K.S. Jagdish & Ors Vs Joint Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0022