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Appellate Tribunal Under Prevention Of Money Laundering Act judgments

328 judgments · page 6 of 17

Tribunals and Commissions12 Feb 2021

Dr. Asha Kumari Vs Deputy Director, Directorate Of Enforcement, Patna

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 02 ATPMLA CK 0019

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(1), 5(4)Prevention Of Money Laundering Act, 2002 — Section 8(4), 26
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Tribunals and Commissions20 Jan 2021

Deep Ram Thakur Vs Deputy Director Directorate Of Enforcement, Shimla

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 01 ATPMLA CK 0007

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(4)Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 2(A)Registration Act, 1908 — Section 18, 54
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Tribunals and Commissions01 Jan 2021

Enforcement Directorate, Kolkata Through Assistant Director Vs M/S. Shree Ganesh Jewellery House(I) Ltd & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2021) 01 ATPMLA CK 0001

Prevention Of Food Adulteration(Punjab) Rules, 1958 — Rule 3Prevention Of Money Laundering Act, 2002 — Section 2, 2(1)(c), 2(1)(j), 2(k), 2(1)(K), 5, 5(1), 5(2), 8, 8(2)(b), 8(3), 16, 16(1), 17, 17(1), 18, 18(1), 19, 19(1), 20, 20(1), 21, 21(1), 25, 26, 26(1), 26(4), 26(5), 35(1), 39, 39(2), 40, 41, 42, 45, 48, 48(a), 48(b), 48(c), 49(1), 49(3), 50, 50(2), 51, 51(1), 57, 60, 62, 63, 66, 66(1), 68, 69Prevention Of Adulteration Act, 1954 — Section 20(i)
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Tribunals and Commissions31 Dec 2020

Phoenix ARC Pvt. Ltd. Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 12 ATPMLA CK 0003

Security Interest (Enforcement) Rules, 2002 — Section 8(6)Prevention Of Money Laundering, (Restoration Of Confiscated Property) Amendment Rules, 2019 — Rule 3APrevention Of Money Laundering Act, 2002 — Section 2(1)(u), 2(1)(v), 3, 5, 5(1), 8, 8(1), 8(2), 8(2)(b), 8(8), 42, 50(2), 50(3), 71
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Tribunals and Commissions24 Dec 2020

R.M. Sivagami Achi & Anr. Vs Deputy Director Directorate Of Enforcement, Chennai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 12 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 5(1), 5(4), 8, 8(2), 26Indian Penal Code, 1860 — Section 105, 120B, 147, 304, 379, 406, 420, 430, 434, 447, 467, 468, 471, 511Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992 — Section 3(1)
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