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Appellate Tribunal Under Prevention Of Money Laundering Act judgments

328 judgments · page 11 of 17

Tribunals and Commissions27 Mar 2019Allowed

Universal Music India Pvt. Ltd Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 03 ATPMLA CK 0008

Constitution Of India, 1950 — Article 141, 226, 227Prevention of Money Laundering (Appeal) Rules, 2005 — Rule 3Prevention Of Money Laundering Act, 2002 — Section 2(1)(v), 3, 5, 5(1), 5(5), 6(1), 8, 8(1), 8(2), 8(3), 8(3)(a), 17, 17(1), 17(1)(A), 17(1)(i), 17(1)(i), 17(1)(i), 17(1)(iv), 17(2), 17(4), 18, 20, 20(1), 20(2), 20(3), 21, 25, 26
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Tribunals and Commissions27 Mar 2019Allowed

M/S. Yash Raj Films Pvt. Ltd. Vs Deputy Director, Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 03 ATPMLA CK 0007

Prevention Of Money Laundering Act, 2002 — Section 2(1)(v), 3, 5, 5(1), 5(5), 6(1), 8, 8(1), 8(2), 8(3)(a), 17, 17(1), 17(1)(A), 17(1)(i), 17(1)(i), 17(1)(i), 17(1)(iv), 17(2), 17(4), 18, 19, 20, 20(1), 20(2), 20(3), 21, 21(2), 21(4), 25, 26Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 420, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 157, 482
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Tribunals and Commissions27 Mar 2019Allowed

Sony Music Entertainment India Pvt Ltd Vs Asstt. Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 03 ATPMLA CK 0006

Constitution Of India, 1950 — Article 141, 226, 227Prevention Of Money Laundering Act, 2002 — Section 2(1)(v), 3, 5(1), 5(5), 6(1), 8, 8(1), 8(2), 8(3)(a), 17, 17(1), 17(1)(i), 17(1)(i), 17(1)(i), 17(1)(iv), 17(1)(A), 17(2), 17(4), 18, 19, 20, 20(1), 20(2), 20(3), 20(4), 21, 25, 26Indian Penal Code, 1860 — Section 26, 120B, 406, 409, 420
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Tribunals and Commissions25 Mar 2019Allowed

Arvind Gupta & Ors Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 03 ATPMLA CK 0010

Prevention of Money Laundering (The manner of Forwarding a copy of the Order of Retention of Seized Property along with the material to the Adjudicating Authority and the Period of its Retention) Rules, 2005 — Rule 4Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
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Tribunals and Commissions17 Jan 2019Disposed Of

Branch Manager, Canara Bank Vs Deputy Director, Directorate Of Enforcement,Surat

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 01 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 5, 5(1), 8(1), 8(2), 71Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 26ERecovery Of Debts due to Banks And Financial' Institutions Act, 1993 — Section 4A, 31B
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Tribunals and Commissions02 Jan 2019Allowed

Punjab National Bank Vs Deputy Director, Directorate Of Enforcement, Raipur

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 01 ATPMLA CK 0013

Insolvency And Bankruptcy Code, 2016 — Section 7, 14, 238Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 5, 8(1), 8(2), 71li>Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 26ERecovery Of Debts due to Banks And Financial Institutions Act, 1993 — Section 4A, 26E, 31B
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