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Appellate Tribunal Under Prevention Of Money Laundering Act judgments

328 judgments · page 3 of 17

Tribunals and Commissions16 Mar 2023Allowed

Pulkit Garg Vs Deputy Director Directorate Of Enforcement

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 03 ATPMLA CK 0001

Indian Penal Code, 1860 — Section 120BPrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)Prevention Of Money Laundering Act, 2002 — Section 3, 8(6), 8(7), 26, 35
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Tribunals and Commissions31 Jan 2023Dismissed

Dr. U.S. Awasthi Vs Adjudicating Authority, PMLA & Anr.

Appellate Tribunal Under Prevention Of Money Laundering Act · (2023) 01 ATPMLA CK 0001

Constitution Of India, 1950 — Article 311Prevention Of Money Laundering Act, 2002 — Section 6(15), 8(6)Adjudicating Authority (Procedure) Regulations, 2013 — Regulation 21
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Tribunals and Commissions19 Dec 2022Dismissed

Abbeys Realcon LLP Vs Directorate Of Enforcement PMLA, New Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2022) 12 ATPMLA CK 0001

Prevention of Money-laundering (Maintenance of Records) Rules, 2005 — Rule 6(2)Prevention of Money-laundering (Appointment and Conditions of Service of Chairperson and Members of the Adjudicating Authorities) Rules, 2007 — Rule 3Prevention Of Money Laundering Act, 2002 — Section 5, 6, 6(2), 6(3), 6(5)(a), 6(5)(b), 6(6), 6(7), 6(15), 11(1), 11(3)
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Tribunals and Commissions01 Apr 2021

Balwant Singh Vs Deputy Director Directorate Of Enforcement, Dehradun

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 04 ATPMLA CK 0001

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(1)Prevention Of Money Laundering Act, 2002 — Section 26, 8(4)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
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