Tribunals and Commissions30 Mar 2021
M/S. Samruddha Jeevan Foods India Ltd Vs Deputy Director, Directorate Of Enforcement, Mumbai
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0011
COURT ARCHIVE
Appellate Tribunal Under Prevention Of Money Laundering Act judgments
328 judgments · page 4 of 17
Tribunals and Commissions30 Mar 2021
M/S Tristar Enterprises Vs Deputy Director Directorate Of Enforcement, Delhi
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0010
Prevention Of Money Laundering Act, 2002 — Section 8(4)
Tribunals and Commissions30 Mar 2021
Wave Hospitality Pvt. Ltd. Vs Deputy Director, Directorate Of Enforcement, New Delhi & Ors.
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0009
Tribunals and Commissions30 Mar 2021Dismissed
K. Badri Narayan Patro Vs Joint Director Directorate Of Enforcement, Kolkata & Ors
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0008
Prevention Of Money Laundering Act, 2002 — Section 26(3)
Tribunals and Commissions26 Mar 2021
Indiabulls Housing Finance Ltd Vs Joint Director Directorate Of Enforcement, Kolkata
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0019
Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(1), 8Prevention Of Money Laundering Act, 2002 — Section 8(4)
Tribunals and Commissions26 Mar 2021
Sanjiv Khade Vs Deputy Director Directorate Of Enforcement, Nagpur
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0018
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 8(4), 26
Tribunals and Commissions26 Mar 2021
Manish Kumar Rajeshwar Vs Joint Director Directorate Of Enforcement, Kolkata
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0017
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 8(4), 26, 50
Tribunals and Commissions26 Mar 2021
ICICI Bank Ltd. Vs Joint Director Directorate Of Enforcement, Chennai & Ors
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0016
Foreign Exchange Management Act, 1999 — Section 19
Tribunals and Commissions26 Mar 2021
Pawan Seth Vs Deputy Director Directorate Of Enforcement, Delhi
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0014
Prevention Of Money Laundering Act, 2002 — Section 26
Tribunals and Commissions25 Mar 2021
Deputy Director, Directorate Of Enforcement, Jaipur Vs Kamal Mehta & Ors.
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0024
Prevention Of Money Laundering Act, 2002 — Section 26
Tribunals and Commissions25 Mar 2021
Bank Of India Vs Deputy Director, Directorate Of Enforcement, Ahmedabad & Ors
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0023
Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 8Prevention Of Money Laundering Act, 2002 — Section 8(4), 26
Tribunals and Commissions25 Mar 2021
K.S. Jagdish & Ors Vs Joint Director Directorate Of Enforcement, Bangalore
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0022
Tribunals and Commissions25 Mar 2021
Sunil Kumar Vs Deputy Director Directorate Of Enforcement, Jaipur
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0021
Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(2)Prevention Of Money Laundering Act, 2002 — Section 8(4), 26
Tribunals and Commissions25 Mar 2021
Priyank Joshi Vs Deputy Director Directorate Of Enforcement, Jaipur & Ors
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0020
Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(2)Prevention Of Money Laundering Act, 2002 — Section 8(4), 26
Tribunals and Commissions24 Mar 2021
Shapoorji Pallonji And Co. Pvt. Ltd Vs Initiating Officer, DCIT, BPU-1, Mumbai & Ors.
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0029
Tribunals and Commissions24 Mar 2021
Aditya Birla Finance Ltd. Vs Deputy Director Directorate Of Enforcement, Kolkata & Ors.
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0028
Tribunals and Commissions24 Mar 2021
R. Chinnakannan @ Vallal Rck Vs Deputy Director Directorate Of Enforcement, Mumbai
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0027
Tribunals and Commissions24 Mar 2021
Dharam P. Sharma Vs Assistant Director Directorate Of Enforcement, Chennai
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0026
Foreign Exchange Management Act, 1999 — Section 19
Tribunals and Commissions24 Mar 2021
Preeti M. Dubey @ Preeti Bajpai Vs Deputy Director Directorate Of Enforcement, Mumbai
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0025
Tribunals and Commissions23 Mar 2021
M/S Classic Coal Construction Pvt. Ltd. & Ors Vs Deputy Director Directorate Of Enforcement, Ranchi
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0032
Code of Civil Procedure, 1908 — Section 151