CourtKutchehry.com

COURT ARCHIVE

Appellate Tribunal Under Prevention Of Money Laundering Act judgments

328 judgments · page 16 of 17

Tribunals and Commissions28 Jun 2017Disposed Of

Kotak Mahindra Bank Ltd. Vs Financial Intelligent Unit, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 06 ATPMLA CK 0001

Prevention Of Money Laundering (Maintenance Of Records) Rules, 2005 — Rule 2(g), 2(h), 3, 3(d), 5, 5(2), 7, 7(3), 8, 8(3), 9Prevention Of Money Laundering Act, 2002 — Section 2(e), 3, 12, 12A, 13, 13(2)(a), 13(2)(d)
Read judgment
Tribunals and Commissions27 Jun 2017Disposed Of

National Spot Exchange Ltd. Vs Director, Financial Intelligent Unit-India, New Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 06 ATPMLA CK 0004

Prevention Of Money Laundering (Maintenance Of Records) Rules, 2005 — Rule 2, 3, 7, 7(1), 8, 9Prevention Of Money Laundering Act, 2002 — Section 2(wa), 2(y), 2(n)(ii), 2(1), 2(1)(n), 2(1)(wa), 8, 9, 12, 12A, 12(1)(b), 13, 13(2), 13(2)(a), 13(2)(b), 13(2)(c), 13(2)(d), 35, 35(2)Forward Contracts (Regulation) Act, 1952 — Section 2(a), 2(c), 2(i), 2(j), 2(jj), 5, 6, 7, 8, 14A, 14B, 20, 20, 21, 22, 23, 24, 27, 27A, 28A, 29D
Read judgment
Tribunals and Commissions20 Jun 2017

Jagdishbhai Ishwarbhai Patel Huf & Ors Vs Deputy Director Directorate Of Enforcement, Ahmedabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 06 ATPMLA CK 0011

Constitution Of India, 1950 — Article 14, 19(1)(g), 20(1), 226, 300APrevention Of Money Laundering Act, 2002 — Section 2(na), 2(p), 2(u), 2(zb), 3, 5, 5(1), 5(1)(b), 5(2), 5(4), 5(5), 6(15), 8, 8(3), 8(4), 17, 17(1), 17(1A), 19, 20, 21, 22, 26, 50(2), 65Registration Act, 1908 — Section 17, 18
Read judgment
Tribunals and Commissions20 Jun 2017

Dipali Bhaskar Bhingarde Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 06 ATPMLA CK 0010

Code Of Civil Procedure, 1908 — Order 40 Rule 1Prevention Of Money-Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 7Prevention Of Money Laundering Act, 2002 — Section 5(1), 5(1)(c), 8(4), 50
Read judgment
Tribunals and Commissions19 May 2017

Sukhjit Singh@ Sukkha Vs Deputy Director Directorate Of Enforcement, Jalandhar

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 05 ATPMLA CK 0001

Constitution Of India, 1950 — Article 141Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 7Code Of Civil Procedure, 1908 — Order 40 Rule 1, Order 21 Rule 43
Read judgment
Tribunals and Commissions27 Apr 2017Disposed Of

K. Anwar Hussain Vs Deputy Director Directorate Of Enforcement, Chennai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 04 ATPMLA CK 0001

Constitution Of India, 1950 — Article 141Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 7Code Of Civil Procedure, 1908 — Order 40 Rule 1
Read judgment
Tribunals and Commissions17 Mar 2017Disposed Of

Lucian Louis Fonseca & Anr Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 03 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5(1), 5(3), 8, 8(1), 8(2), 8(3), 11, 26, 26(1), 35, 35(2), 35(2)(f), 41, 42Indian Penal Code, 1860 — Section 34, 120B, 192, 193, 403, 441, 464, 468, 470, 471Securitization And Reconstruction Of Financial Assets & Enforcement Of Security Interest Act, 2002 — Section 34
Read judgment
Tribunals and Commissions16 Mar 2017

Gautam Khaitan Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 03 ATPMLA CK 0003

Constitution Of India, 1950 — Article 142, 300APrevention 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 2(1)(f)Prevention Of Money Laundering Act, 2002 — Section 2(d), 5, 5(1), 8, 8(1), 8(2), 8(3), 8(4), 17(4), 17(4)(c), 20, 20(1), 20(3), 20(4), 21, 26(4), 35(2)(f), 68
Read judgment