COURT ARCHIVE

Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2021

65 judgments · page 2 of 4

Tribunals and Commissions25 Mar 2021

Sunil Kumar Vs Deputy Director Directorate Of Enforcement, Jaipur

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0021

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(2)Prevention Of Money Laundering Act, 2002 — Section 8(4), 26

Tribunals and Commissions25 Mar 2021

Priyank Joshi Vs Deputy Director Directorate Of Enforcement, Jaipur & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0020

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(2)Prevention Of Money Laundering Act, 2002 — Section 8(4), 26

Tribunals and Commissions24 Mar 2021

Shapoorji Pallonji And Co. Pvt. Ltd Vs Initiating Officer, DCIT, BPU-1, Mumbai & Ors.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0029

Tribunals and Commissions24 Mar 2021

Aditya Birla Finance Ltd. Vs Deputy Director Directorate Of Enforcement, Kolkata & Ors.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0028

Tribunals and Commissions24 Mar 2021

R. Chinnakannan @ Vallal Rck Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0027

Tribunals and Commissions24 Mar 2021

Dharam P. Sharma Vs Assistant Director Directorate Of Enforcement, Chennai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0026

Foreign Exchange Management Act, 1999 — Section 19

Tribunals and Commissions24 Mar 2021

Preeti M. Dubey @ Preeti Bajpai Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0025

Tribunals and Commissions23 Mar 2021

M/S Classic Coal Construction Pvt. Ltd. & Ors Vs Deputy Director Directorate Of Enforcement, Ranchi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0032

Code of Civil Procedure, 1908 — Section 151

Tribunals and Commissions23 Mar 2021

Manas Vanijya Pvt. Ltd. Vs Deputy Director Directorate Of Enforcement, Guwahati

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0031

Tribunals and Commissions23 Mar 2021

Sanjeev Tyagi Vs Deputy Director, Directorate Of Enforcement, New Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0030

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

Tribunals and Commissions22 Mar 2021

Deputy Director, (PJZO) Directorate Of Enforcement, Goa Vs Sandeep Arjun Vazarkar & Anr.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0036

Prevention Of Money Laundering Act, 2002 — Section 26

Tribunals and Commissions22 Mar 2021

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

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0035

Tribunals and Commissions22 Mar 2021

Bahadur Singh Kathotia Vs Deputy Director Directorate Of Enforcement, Guwahati

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0034

Prevention Of Money Laundering Act, 2002 — Section 8(4), 26

Tribunals and Commissions22 Mar 2021

Ashish Chaujar Vs Deputy Director Directorate Of Enforcement, Jaipur

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0033

Prevention Of Money Laundering Act, 2002 — Section 8(4), 26

Tribunals and Commissions26 Feb 2021

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

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0005

Tribunals and Commissions26 Feb 2021

Jammu And Kashmir Bank Limited Vs Director, Financial Intelligence Unit-India

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 12A, 13(2)(d), 26, 69

Tribunals and Commissions26 Feb 2021

Bhola Nath Das Vs Joint Director Directorate Of Enforcement, Kolkata

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0002

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)

Tribunals and Commissions26 Feb 2021

M/S. R.P. Infosystems Ltd. & Ors Vs Joint Director Directorate Of Enforcement & Ors., Kolkata

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0001

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

Tribunals and Commissions23 Feb 2021

Ketan Mehta Vs Deputy Director, Directorate Of Enforcement, Jaipur

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0009

Tribunals and Commissions23 Feb 2021

Nowherashaik&Ors Vs Jointdirector Directorate Of Enforcement, Hyderabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0007

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)