Appellate Tribunal Under Prevention Of Money Laundering Act Judgments

Tribunals and Commissions14 Dec 2020

JM Financial Asset Re-Construction Co. Ltd. Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 12 ATPMLA CK 0001

Indian Penal Code, 1860 — Section 34, 406, 420Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 4, 5, 5(1), 8(8), 65, 71Maharashtra Protection Of Interests of Depositors (MPID) Act, 1999 — Section 3, 4

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Tribunals and Commissions20 Nov 2020Allowed

Bharat Yadav & Ors Deputy Director Directorate Of Enforcement, Patna

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 11 ATPMLA CK 0001

Constitution Of India, 1950 — Article 14, 20(1)Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(1)(u), 3, 5, 5(1), 5(1)(a), 5(1)(b), 5(3), 5(5), 5(10), 8, 8(1), 8(2), 8(3), 8(3)(a), 8(3)(b), 8(6), 17(4), 18(10), 24, 44, 44(1), 50Indian Penal Code, 1860 — Section 26, 34, 120B, 302, 384, 387, 392, 395, 397, 414, 420, 465, 467, 468, 471

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Tribunals and Commissions15 Jul 2020

Shashi Kant Chaurasiadeputy Director Directorate Of Enforcement, Chandigarh

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 07 ATPMLA CK 0001

Constitution Of India, 1950 — Article 20(1)Prevention Of Money Laundering (Taking Possession Attached or Frozen Properties Confirmed by the Adjudicating Authority) Rule, 2013 — Rule 4(5)Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5, 8, 8(3), 8(4), 8(5), 8(7), 26, 26(3), 58B, 60(2A)

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Tribunals and Commissions30 Jun 2020

M/S. Alchemist Holdings Ltd. & Ors Vs Deputy Director, Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 06 ATPMLA CK 0002

Constitution Of India, 1950 — Article 20(1), 20(3), 21Prevention Of Money Laundering Act, 2002 — Section 2(W), 8, 8(1), 8(3), 17, 17(1), 17(1)(i), 17(1)(ii), 17(1)(iii), 17(1)(iv), 17(4), 26, 26(1), 26(4), 50Indian Penal Code, 1860 — Section 120B, 406, 420

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Tribunals and Commissions30 Jun 2020

Dilip Kumar Lalwani Vs Deputy Director Directorate Of Enforcement, Chandigarh

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 06 ATPMLA CK 0001

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Tribunals and Commissions28 Apr 2020Disposed Of

Regional Manager, Upsda Vs Deputy Director Directorate Of Enforcement, Lucknow & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 04 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 5, 8(5), 8(6), 8(7), 5058B, 60(2A)Indian Penal Code, 1860 — Section 120B, 420Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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Tribunals and Commissions13 Mar 2020

Dinesh Kumar Vs Deputy Director Directorate Of Enforcement, Chandigarh

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 03 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 8(4), 26, 35, 35(2)(h)

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Tribunals and Commissions19 Feb 2020

Sarwa Zahoor Vs Deputy Director, Directorate Of Enforcement, New Delhi & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 02 ATPMLA CK 0002

Prevention Of Money Laundering Act, 2002 — Section 8(3)(a)

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Tribunals and Commissions04 Feb 2020

Dinesh Kumar Vs Deputy Director Directorate Of Enforcement, Chandigarh

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 02 ATPMLA CK 0001

Prevention Of Money Laundering Act, 2002 — Section 8(5), 26(5), 35(2)

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Tribunals and Commissions21 Jan 2020

M/S. Sri Aiswariya Rock Exports & Ors Vs Deputy Director Directorate Of Enforcement, Chennai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 01 ATPMLA CK 0001

Prevention Of Money Laundering (Taking Possession Attached or Frozen Properties Confirmed by the Adjudicating Authority) Rule, 2013 — Rule 5(3)Prevention Of Money Laundering Act, 2002 — Section 8(4)

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Tribunals and Commissions20 Jan 2020Allowed

Indian Overseas Bank & Others Vs Joint Director, Directorate Of Enforcement, New Delhi & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 01 ATPMLA CK 0002

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 2(u), 3, 4, 5, 8, 8(7), 8(8), 23, 24, 24(a), 24(b), 26B, 26C, 26D, 26E, 26(4), 42

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Tribunals and Commissions06 Jan 2020

Central Bank Of India Vs Deputy Director, Directorate Of Enforcement, Mumbai & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 01 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 26

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Tribunals and Commissions03 Jan 2020Dismissed

M/S. Bharat Tube Glass Ltd. Vs Joint Director Directorate Of Enforcement, Lucknow

Appellate Tribunal Under Prevention Of Money Laundering Act · (2020) 01 ATPMLA CK 0003

Prevention Of Money Laundering Act, 2002 — Section 4Limitation Act, 1963 — Section 5

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Tribunals and Commissions24 Dec 2019Allowed

M. Ramesh & Anr Vs Special Director Directorate Of Enforcement, Hyderabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 12 ATPMLA CK 0001

Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 4, Order 22 Rule 5Foreign Exchange Management Act, 1999 — Section 28Limitation Act, 1963 — Section 5

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Tribunals and Commissions11 Dec 2019Allowed

Chief Manager, Syndicate Bank Vs Deputy Director Directorate Of Enforcement, Delhi & Ors

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 12 ATPMLA CK 0002

Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 406, 420, 468, 471Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(v), 3, 4, 8, 8(7), 8(8), 26, 26(4), 42, 71

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Tribunals and Commissions20 Sept 2019Allowed

Dayanand Narvekar Vs Deputy Director Directorate Of Enforcement, Goa

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 09 ATPMLA CK 0013

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 8(3), 8(3)(a)Indian Penal Code, 1860 — Section 120B, 408, 409, 419, 420, 463, 464, 468, 471

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Tribunals and Commissions18 Sept 2019Allowed

Santiagu Martin & Ors Vs Deputy Director, Directorate Of Enforcement, Cochin

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 09 ATPMLA CK 0014

Lotteries (Regulation) Rules, 2010 &mdahs; Rule 3(5), 4(5)Sikkim State Lottery Rules, 2003 — Rule 13(2)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 4

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Tribunals and Commissions17 Sept 2019Partly Allowed

M/S. Mishail Packers & Printers Pvt. Ltd. & Ors. Vs Deputy Director Directorate Of Enforcement, New Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 09 ATPMLA CK 0015

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 5, 5(1), 8, 8(1), 8(2), 8(4), 17, 23, 26, 54Code Of Criminal Procedure, 1973 — Section 173Income Tax Act, 1961 — Section 68, 132, 136, 143, 143(3), 147, 148

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Tribunals and Commissions17 Sept 2019Partly Allowed

63 Moons Technologies Ltd. Vs Deputy Director, Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 09 ATPMLA CK 0001

Code Of Civil Procedure, 1908 — Order 1 Rule 8Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 2(1)(y), 3, 5, 5(1), 8, 8(1), 8(2), 24, 44, 45, 50, 70, 71Forward Contracts Regulation Act, 1952 — Section 2(c), 2(i), 27

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Tribunals and Commissions16 Sept 2019Disposed Of

Naresh Jain & Ors Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 09 ATPMLA CK 0005

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 5, 5(1), 5(5), 8(1), 8(2), 8(3)(a), 17, 17(1), 17(4), 50

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Appellate Tribunal Under Prevention Of Money Laundering Act judgments