CourtKutchehry.com

COURT ARCHIVE

Appellate Tribunal Under Prevention Of Money Laundering Act judgments

328 judgments · page 15 of 17

Tribunals and Commissions13 Dec 2017Allowed

Biotor Industries Ltd. & Ors. Vs Deputy Director Directorate Of Enforcement, Ahmadabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 12 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 5, 5(1), 5(1)(a), 5(1)(b), 8, 8(1), 8(2), 23, 26, 50Indian Penal Code, 1860 — Section 120B, 409, 420, 465, 467, 468, 471, 474, 477ASecuritisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)
Read judgment
Tribunals and Commissions25 Oct 2017Disposed Of

Axis Bank Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 10 ATPMLA CK 0002

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 4, 8, 8(1), 8(2), 26, 71Indian Penal Code, 1860 — Section 120B, 409, 419, 420, 467, 468, 471
Read judgment
Tribunals and Commissions18 Oct 2017Allowed

SS Earth Movers Vs Joint Director Directorate Of Enforcement, Bhubaneswar

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 10 ATPMLA CK 0003

Prevention Of Money Laundering (Forms, Search And Seizure Or Freezing And The Manner Of Forwarding The Reasons And Material To The Adjudicating Authority, Impounding And Custody Of Records And The Period Of Retention) Rules, 2005 — Rule 3(1), 4(2)Prevention Of Money Laundering Act, 2002 — Section 17, 17(1), 17(4)Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
Read judgment
Tribunals and Commissions18 Sept 2017Disposed Of

Nasreen Taj & Ors Vs Deputy Director Directorate Of Enforcement, Bangalore

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 09 ATPMLA CK 0002

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(y), 3, 5, 5(1), 8, 8(1), 8(2), 8(8), 9, 50Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 26E
Read judgment
Tribunals and Commissions31 Aug 2017Allowed

State Bank Of India Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 08 ATPMLA CK 0001

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(y), 3, 4, 5, 5(1)(c), 8, 8(1), 8(2), 8(8), 50Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 31B
Read judgment
Tribunals and Commissions28 Aug 2017Allowed

PNB Housing Finance Ltd. Vs Deputy Director Directorate Of Enforcement, Jalandhar

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 08 ATPMLA CK 0003

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(y), 3, 5, 5(1), 5(1)(c), 8, 8(1), 8(2), 50, 71Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 26E, 31B
Read judgment
Tribunals and Commissions28 Aug 2017Allowed

HDFC Vs Joint Director Directorate Of Enforcement, Goa

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 08 ATPMLA CK 0002

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 2(1)(y), 3, 5, 5(1)(c), 8, 8(1), 8(2), 50, 71Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 26E, 31B
Read judgment
Tribunals and Commissions28 Jun 2017Dismissed

Deputy Director Directorate Of Enforcement, Mumbai Vs Phonographic Performance Ltd & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 06 ATPMLA CK 0003

Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 5, 5(1), 5(5), 6(15), 8, 8(1), 8(2), 8(3)(a), 17(1A), 17(4), 26, 35, 50, 5(1), 50(2), 50(3)Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 468, 471, 506Copyright Act, 1957 — Section 17, 33, 33(3), 34, 34(3)(iii), 35A, 35(2), 63, 63A, 63B, 68A
Read judgment
Tribunals and Commissions28 Jun 2017Disposed Of

Hdfc Bank Limited & Ors Vs Director, Fiu & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 06 ATPMLA CK 0002

Prevention Of Money Laundering (Maintenance Of Records) Rules, 2005 — Rule 2, 2(ca), 2(cb), 2(cc), 2(1)(g), 2(g), 2(1)(h), 2(h), 3, 3(d), 4, 5, 7, 7(3), 8, 8(3), 9Prevention Of Money Laundering Act, 2002 — Section 2(g), 2(h), 3, 12, 12A, 12(1), 12(1)(a), 12(b), 13, 13(2), 13(2)(a), 13(2)(b), 13(2)(d), 45A, 73(h)Indian Penal Code, 1860 — Section 122, 399, 511
Read judgment