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Appellate Tribunal Under Prevention Of Money Laundering Act judgments

328 judgments · page 2 of 17

Tribunals and Commissions23 Aug 2023Allowed

Ritu Khaitan Vs Deputy Director, Directorate Of Enforcement

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 08 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 8(2), 26Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 — Section 3, 50, 51Income Tax Act, 1961 — Section 6(6), 276C(1)
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Tribunals and Commissions03 Aug 2023

Savita Dhananjay Datar Vs Deputy Director, Directorate Of Enforcement, Ahmedabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 08 ATPMLA CK 0007

Constitution Of India, 1950 — Article 226Prevention of Money Laundering (taking possession of attached or frozen properties confirmed by the Adjudicating Authority) Rules, 2003 — Rule 5(2)Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5, 5(1), 5(4), 8(1), 8(4), 8(5), 8(6), 8(7), 24, 73
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Tribunals and Commissions16 Jun 2023Dismissed

Hemant Kanoria Vs Directorate Of Enforcement

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 06 ATPMLA CK 0002

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 2(j), 2(m), 10Prevention Of Money Laundering Act, 2002 — Section 2, 2(v), 5(1), 8, 8(1), 8(2), 8(3), 17, 17(1), 17(2), 17(4), 21, 21(1), 21(2), 21(3), 21(4)
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