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Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2021

65 judgments · page 4 of 4

Tribunals and Commissions20 Jan 2021

Deep Ram Thakur Vs Deputy Director Directorate Of Enforcement, Shimla

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 01 ATPMLA CK 0007

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(4)Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 2(A)Registration Act, 1908 — Section 18, 54
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Tribunals and Commissions01 Jan 2021

Enforcement Directorate, Kolkata Through Assistant Director Vs M/S. Shree Ganesh Jewellery House(I) Ltd & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 01 ATPMLA CK 0001

Prevention Of Food Adulteration(Punjab) Rules, 1958 — Rule 3Prevention Of Money Laundering Act, 2002 — Section 2, 2(1)(c), 2(1)(j), 2(k), 2(1)(K), 5, 5(1), 5(2), 8, 8(2)(b), 8(3), 16, 16(1), 17, 17(1), 18, 18(1), 19, 19(1), 20, 20(1), 21, 21(1), 25, 26, 26(1), 26(4), 26(5), 35(1), 39, 39(2), 40, 41, 42, 45, 48, 48(a), 48(b), 48(c), 49(1), 49(3), 50, 50(2), 51, 51(1), 57, 60, 62, 63, 66, 66(1), 68, 69Prevention Of Adulteration Act, 1954 — Section 20(i)
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