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Appellate Tribunal Under Prevention Of Money Laundering Act judgments

328 judgments · page 14 of 17

Tribunals and Commissions11 May 2018Disposed Of

S.V. Srinivas & Ors Vs Joint Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 05 ATPMLA CK 0004

Code Of Civil Procedure, 1908 — Order 16 Rule 1, Order 11 Rule 14Prevention Of Money Laundering Act, 2002 — Section 2(u), 3, 4, 5(1), 5(5), 8(3), 8(3)(a), 8(5), 35, 45, 45(1), 50Code Of Criminal Procedure, 1973 — Section 173
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Tribunals and Commissions11 May 2018Disposed Of

Saraswathi Vs Joint Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 05 ATPMLA CK 0003

Constitution Of India, 1950 — Article 14Code Of Civil Procedure, 1908 — Order 16 Rule 1(2)Prevention Of Money Laundering Act, 2002 — Section 2(u), 3, 5, 5(1), 5(5), 8, 8(1), 8(5), 11, 45, 45(1)
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Tribunals and Commissions10 May 2018

IDBI Bank Ltd. Vs Deputy Director Directorate Of Enforcement & Ors., Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 05 ATPMLA CK 0005

Constitution Of India, 1950 — Article 226Prevention Of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2)Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(y), 3, 5, 5(1), 5(1)(c), 5(5), 8, 8(1), 8(2), 8(8), 50, 71
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Tribunals and Commissions01 May 2018

Indian Bank Vs Deputy Director, Directorate Of Enforcement, Chennai & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 05 ATPMLA CK 0007

Prevention Of MoneyLaundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 3, 5(1), 6(1)Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 2(1) (x), 2(1)(y), 3, 4, 5(1), 5(1)(c), 5(2), 5(5), 8, 8(1), 8(3), 8(4), 8(8), 26, 50(2), 50(3),Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 26E, 35
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Tribunals and Commissions06 Feb 2018Disposed Of

Jyoti Ashish Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 02 ATPMLA CK 0008

Constitution Of India, 1950 — Article 300APrevention Of Money Laundering Act, 2002 — Section 3, 5, 5(1), 8, 17, 20(1), 20(4), 26Indian Penal Code, 1860 — Section 26, 34, 120B, 188, 201, 409, 420
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Tribunals and Commissions25 Jan 2018

Punjab National Bank Vs Joint Director Directorate Of Enforcement, Goa

Appellate Tribunal Under Prevention Of Money Laundering Act · (2018) 01 ATPMLA CK 0001

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 2(1)(y), 3, 5, 5(1), 5(1)(c), 5(5), 8, 8(1), 8(2), 8(3), 8(8), 50, 71Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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Tribunals and Commissions20 Dec 2017Disposed Of

Pritam Kaur & Ors Vs Deputy Director Directorate Of Enforcement, Chandigarh

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 12 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(y), 3, 5, 5(1), 5(5), 8, 8(1), 8(2), 26, 50Indian Penal Code, 1860 — Section 120B, 201, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)d), 13(2)
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