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Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2023

41 judgments · page 1 of 3

Tribunals and Commissions15 Dec 2023Disposed Of

P.V.R. Murthy Vs Deputy Director, Directorate Of Enforcement

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 12 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5(1), 8, 8(1), 8(2), 8(3), 17(1), 26Indian Penal Code, 1860 — Section 120B, 406, 420, 477AMaharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 — Section 3, 4
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Tribunals and Commissions14 Dec 2023Dismissed

Satish Kumar Vs Assistant Director Directorate Of Enforcement

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 12 ATPMLA CK 0006

Prevention Of Money Laundering Act, 2002 — Section 3, 26Indian Penal Code, 1860 — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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Tribunals and Commissions14 Dec 2023Dismissed

Neeraj Singal Vs Deputy Director, Directorate Of Enforcement

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 12 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 3, 4, 8, 8(1), 17, 17(1), 17(2), 19, 20, 21, 26, 44, 45, 70Income Tax Act, 1961 — Section 34(1)(a), 132, 269UD(1)Indian Penal Code, 1860 — Section 120B, 409, 467, 468, 471
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Tribunals and Commissions14 Dec 2023Dismissed

Sarvottam Fincap Limited Vs Deputy Director, Directorate Of Enforcement

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 12 ATPMLA CK 0003

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5(1), 8, 8(1), 8(2), 8(3), 17(1), 26, 50, 50(2)Indian Penal Code, 1860 — Section 354D, 417, 419, 420, 506Information And Technology Act, 2000 — Section 66C, 66D, 67
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