COURT ARCHIVE

Appellate Tribunal Under Prevention Of Money Laundering Act judgments

328 judgments · page 17 of 17

Tribunals and Commissions13 Jan 2017

Amanpreet Singh Gandhi @ Jaggu Vs Deputy Director Directorate Of Enforcement, Jalandhar

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 01 ATPMLA CK 0001

Code Of Civil Procedure, 1908 — Section 152, Order 20Prevention Of Money Laundering Act, 2002 — Section 3, 5(1)(b), 5(5), 8, 8(1), 8(2), 8(3), 8(4), 11, 11(1), 26, 35, 35F, 35(2), 35(2)(f)

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Tribunals and Commissions10 Jan 2017Allowed

Pradeep N. Sharma Vs Deputy Director Directorate Of Enforcement, Ahmedabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2017) 01 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 5, 8(1), 8(4), 26, 50Prevention Of Corruption Act, 1988 — Section 7, 11, 13(1)(b), 13(2)Indian Penal Code, 1860 — Section 120B, 217, 409, 465, 467, 468, 471, 476

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Tribunals and Commissions14 Dec 2016Disposed Of

Deepak Kumar Sen Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2016) 12 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 2(u), 8(5), 8(7), 58B, 60(2A), 26Indian Penal Code, 1860 — Section 420

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Tribunals and Commissions27 Oct 2016Disposed Of

Joginder Kaur Aulakh Vs Deputy Director Directorate Of Enforcement, Jalandhar & Others

Appellate Tribunal Under Prevention Of Money Laundering Act · (2016) 10 ATPMLA CK 0002

Prevention Of Money Laundering (Taking Possession Of Attached or Frozen Properties confirmed by the Adjudicating Authority) Rules, 2013 — Rule 4(2)

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Tribunals and Commissions27 Oct 2016Dismissed

Joginder Kaur Vs Deputy Director Directorate Of Enforcement, Jalandhar & Others

Appellate Tribunal Under Prevention Of Money Laundering Act · (2016) 10 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 8(4)

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Tribunals and Commissions21 Oct 2016Dismissed

R.B. Singh. Deputy Director, Directorate Of Enforcement, Delhi Vs Om Prakash Nahar

Appellate Tribunal Under Prevention Of Money Laundering Act · (2016) 10 ATPMLA CK 0003

Prevention Of Money Laundering (Appeal) Rules, 2005 — Rule 3(4)

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Tribunals and Commissions14 Oct 2016Disposed Of

United Breweries (Holdings) Ltd & Ors Vs Deputy Director, Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2016) 10 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 3, 5, 5(1), 5(2), 5(5), 6(15), 8, 8(1), 8(2), 50, 71

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Tribunals and Commissions06 Oct 2016

Hemraj Singh & Anr Vs Deputy Director, Directorate Of Enforcement, Chandigarh

Appellate Tribunal Under Prevention Of Money Laundering Act · (2016) 10 ATPMLA CK 0005

Prevention Of Money Laundering Act, 2002 — Section 35, 35(1), 35(2), 35(3)Code Of Civil Procedure, 1908 — Section 151, 152, 153Income Tax Act, 1961 — Section 226(4)

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