Appellate Tribunal Under Prevention Of Money Laundering Act Judgments 2024

Tribunals and Commissions07 Feb 2024Disposed Of

Mukesh Himatlal & Ors. @ APPELLANTS @Hash The Joint Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2024) 02 ATPMLA CK 0002

Foreign Exchange Regulation Act, 1973 — Section 6(4), 6(5), 50, 68(1),68, 73(3)Foreign Exchange Management Act, 1999 — Section 49Banking Companies (Period of Preservation of Records) Rules, 1985 — Rule 2, 3

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Tribunals and Commissions07 Feb 2024Dismissed

Union Of India Enforcement Directorate, Mumbai @ APPELLANT @Hash Dilip Dalpatlal Mehta

Appellate Tribunal Under Prevention Of Money Laundering Act · (2024) 02 ATPMLA CK 0001

Foreign Exchange Management Act, — Section 19(2) 1999

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Tribunals and Commissions30 Jan 2024Dismissed

Kuldeep Kumar & Anr Vs The Competent Authority, New Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2024) 01 ATPMLA CK 0006

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 68O(1), 68F, 68I(1), 68K, 68LSmugglers & Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976, — Section 12(4)Electricity Act, 2003— Section 125

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Tribunals and Commissions30 Jan 2024Disposes of

Mohd. Rizwan Siddiqui @ Shaan @ APPELLANT @Hash The Competent Authority, New Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2024) 01 ATPMLA CK 0005

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 68F, 68F(2), 68F(2), 68-O, 68(O)(1)Smugglers & Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12(4)Electricity Act, 2003 — Section 125

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Tribunals and Commissions30 Jan 2024Dismissed

Salim Naseem Khan & Ors. @ APPELLANT @Hash The Competent Authority, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2024) 01 ATPMLA CK 0004

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 68O(1)Smugglers & Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 9A, 11, 12(4)Electricity Act, 2003 — Section 125

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Tribunals and Commissions22 Jan 2024Allowed

Mukesh Doshi & Anr Vs Deputy Director, ED

Appellate Tribunal Under Prevention Of Money Laundering Act · (2024) 01 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 3, 17(1)

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Tribunals and Commissions11 Jan 2024

Deputy Director Directorate Of Enforcement Vs Sandeep Arjun Vazarkar & Ors.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2024) 01 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 5(1), 8(1), 26, 50(2), 50(3), 68Indian Penal Code, 1860 — Section 419, 420, 467, 471Goa, Daman and Diu Land Revenue Code, 1968 — Section 96

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Tribunals and Commissions05 Jan 2024Allowed

Deputy Director, Directorate Of Enforcement Vs M/S. Pyramid Developers & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2024) 01 ATPMLA CK 0003

Code Of Criminal Procedure, 1973 — Section 156(3)Prevention Of Money Laundering Act, 2002 — Section 3

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Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2024