Tribunals and Commissions23 Feb 2021
Louis Dreyfus Company Pvt. Ltd Vs Joint Director, Directorate Of Enforcement, Kolkata
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0006
COURT ARCHIVE
Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2021
65 judgments · page 3 of 4
Tribunals and Commissions22 Feb 2021
Suresh Narain Bhatnagar Vs Deputy Director Directorate Of Enforcement, Ahmedabad
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0015
Tribunals and Commissions22 Feb 2021
Archana Khandelwal Vs Deputy Director Directorate Of Enforcement, Jaipur
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0014
Tribunals and Commissions22 Feb 2021
Dewan Housing Finance Corporation Ltd. Vs Assistant Director Directorate Of Enforcement, Mumbai
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0011
Tribunals and Commissions22 Feb 2021
Subhash Chandra Sharma Vs Deputy Director Directorate Of Enforcement, Delhi
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0010
Tribunals and Commissions18 Feb 2021
M/S. Real Worth India Pvt. Ltd. Vs Joint Director Directorate Of Enforcement, Kolkata
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0012
Prevention Of Money Laundering Act, 2002 — Section 8(4)
Tribunals and Commissions17 Feb 2021
Ketan Mehta Vs Deputy Director, Directorate Of Enforcement, Jaipur
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0013
Tribunals and Commissions15 Feb 2021
Indiabulls Housing Finance Ltd. Vs Deputy Director, Directorate Of Enforcement, Mumbai & Ors.
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0018
Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 8Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)
Tribunals and Commissions15 Feb 2021
Enforcement Directorate, Kolkata Through Assistant Director Vs M/S. Shree Ganesh Jewellery House Ltd. & Ors
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0017
Tribunals and Commissions12 Feb 2021
M/S. Sterling Futures & Holidays Ltd Vs Deputy Director Directorate Of Enforcement, Chennai
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0020
Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(2)
Tribunals and Commissions12 Feb 2021
Dr. Asha Kumari Vs Deputy Director, Directorate Of Enforcement, Patna
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0019
Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(1), 5(4)Prevention Of Money Laundering Act, 2002 — Section 8(4), 26
Tribunals and Commissions11 Feb 2021
Wave Hospitality Pvt. Ltd Vs Deputy Director, Directorate Of Enforcement, New Delhi & Ors
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0023
Tribunals and Commissions11 Feb 2021
Sanoj Yadav Vs Joint Director, Directorate Of Enforcement, Patna
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0022
Prevention Of Money Laundering Act, 2002 — Section 8(4)
Tribunals and Commissions10 Feb 2021
Mehta Real Home Developers Pvt. Ltd Vs Deputy Director, Directorate Of Enforcement, Jaipur
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0024
Prevention Of Money Laundering Act, 2002 — Section 26
Tribunals and Commissions05 Feb 2021
Ranjit Malik Vs Assistant Director, Directorate Of Enforcement, New Delhi
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0025
Tribunals and Commissions04 Feb 2021
Sukhwinder Kaur Marwah Vs Deputy Director, Directorate Of Enforcement, Nagpur
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0027
Prevention Of Money Laundering Act, 2002 — Section 8(4)
Tribunals and Commissions03 Feb 2021
Enforcement Directorate, Kolkata Through Assistant Director Vs M/S. Shree Ganesh Jewellery House Ltd. & Ors
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0029
Tribunals and Commissions03 Feb 2021
Gautam Kundu Vs Joint Director, Directorate Of Enforcement, Kolkata
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0028
Tribunals and Commissions29 Jan 2021
Mahender Kumar Khandelwal Vs Deputy Director Directorate Of Enforcement, New Delhi
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 01 ATPMLA CK 0003
Prevention Of Money Laundering Act, 2002 — Section 8(1), 21(2), 26, 26(1), 35
Tribunals and Commissions29 Jan 2021
Mahesh Chand Sharma & Ors Vs Deputy Director Directorate Of Enforcement, Jaipur
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 01 ATPMLA CK 0002
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)