Tribunals and Commissions23 Mar 2021
Manas Vanijya Pvt. Ltd. Vs Deputy Director Directorate Of Enforcement, Guwahati
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0031
COURT ARCHIVE
Appellate Tribunal Under Prevention Of Money Laundering Act judgments
328 judgments · page 5 of 17
Tribunals and Commissions23 Mar 2021
Sanjeev Tyagi Vs Deputy Director, Directorate Of Enforcement, New Delhi
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0030
Prevention Of Money Laundering Act, 2002 — Section 8(4)
Tribunals and Commissions22 Mar 2021
Deputy Director, (PJZO) Directorate Of Enforcement, Goa Vs Sandeep Arjun Vazarkar & Anr.
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0036
Prevention Of Money Laundering Act, 2002 — Section 26
Tribunals and Commissions22 Mar 2021
K. Badri Narayan Patro Vs Joint Director Directorate Of Enforcement, Kolkata & Ors.
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0035
Tribunals and Commissions22 Mar 2021
Bahadur Singh Kathotia Vs Deputy Director Directorate Of Enforcement, Guwahati
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0034
Prevention Of Money Laundering Act, 2002 — Section 8(4), 26
Tribunals and Commissions22 Mar 2021
Ashish Chaujar Vs Deputy Director Directorate Of Enforcement, Jaipur
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 03 ATPMLA CK 0033
Prevention Of Money Laundering Act, 2002 — Section 8(4), 26
Tribunals and Commissions26 Feb 2021
K.S. Jagdish & Ors Vs Joint Director Directorate Of Enforcement, Bangalore
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0005
Tribunals and Commissions26 Feb 2021
Jammu And Kashmir Bank Limited Vs Director, Financial Intelligence Unit-India
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0004
Prevention Of Money Laundering Act, 2002 — Section 12A, 13(2)(d), 26, 69
Tribunals and Commissions26 Feb 2021
Bhola Nath Das Vs Joint Director Directorate Of Enforcement, Kolkata
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0002
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)
Tribunals and Commissions26 Feb 2021
M/S. R.P. Infosystems Ltd. & Ors Vs Joint Director Directorate Of Enforcement & Ors., Kolkata
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0001
Prevention Of Money Laundering Act, 2002 — Section 8(4)
Tribunals and Commissions23 Feb 2021
Ketan Mehta Vs Deputy Director, Directorate Of Enforcement, Jaipur
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0009
Tribunals and Commissions23 Feb 2021
Nowherashaik&Ors Vs Jointdirector Directorate Of Enforcement, Hyderabad
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0007
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)
Tribunals and Commissions23 Feb 2021
Louis Dreyfus Company Pvt. Ltd Vs Joint Director, Directorate Of Enforcement, Kolkata
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0006
Tribunals and Commissions22 Feb 2021
Suresh Narain Bhatnagar Vs Deputy Director Directorate Of Enforcement, Ahmedabad
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0015
Tribunals and Commissions22 Feb 2021
Archana Khandelwal Vs Deputy Director Directorate Of Enforcement, Jaipur
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0014
Tribunals and Commissions22 Feb 2021
Dewan Housing Finance Corporation Ltd. Vs Assistant Director Directorate Of Enforcement, Mumbai
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0011
Tribunals and Commissions22 Feb 2021
Subhash Chandra Sharma Vs Deputy Director Directorate Of Enforcement, Delhi
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0010
Tribunals and Commissions18 Feb 2021
M/S. Real Worth India Pvt. Ltd. Vs Joint Director Directorate Of Enforcement, Kolkata
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0012
Prevention Of Money Laundering Act, 2002 — Section 8(4)
Tribunals and Commissions17 Feb 2021
Ketan Mehta Vs Deputy Director, Directorate Of Enforcement, Jaipur
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0013
Tribunals and Commissions15 Feb 2021
Indiabulls Housing Finance Ltd. Vs Deputy Director, Directorate Of Enforcement, Mumbai & Ors.
Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0018
Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 8Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)