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Appellate Tribunal Under Prevention Of Money Laundering Act judgments

328 judgments · page 8 of 17

Tribunals and Commissions16 Sept 2019Allowed

Nidhiuppal Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 09 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 3, 8, 8(4), 8(8), 26, 50Indian Penal Code, 1860 — Section 120, 120B, 201, 409, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 102, 173(2)
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Tribunals and Commissions03 Sept 2019Allowed

Mansukh Shah Huf & Ors Vs Joint Director Directorate Of Enforcement, Ahmedabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 09 ATPMLA CK 0009

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 4Prevention Of Money Laundering Act, 2002 — Section 3, 4, 5, 5(1), 5(5), 8, 8(3)(a), 17, 17(1A), 18, 19, 20, 21, 21(4), 22, 25, 44(1)(b), 45, 50, 50(2), 50(3), 65, 73Prevention Of Corruption Act, 1988 — Section 7, 8, 10, 12, 13(1)(d), 13(2) Code Of Criminal Procedure, 1973 — Section 2(d), 102, 102(1), 102(3), 154, 157, 173, 173(5), 227, 457, 467, 468
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Tribunals and Commissions30 Aug 2019Disposed Of

M/S. Ahmed Joo Rare Jewels And Objects D"Art Pvt. Ltd. Vs Assistant Director Directorate Of Enforcement, New Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 08 ATPMLA CK 0006

Prevention Of Moneylaundering (Forms, Search And Seizure Or Freezing And The Manner Of Forwarding The Reasons And Material To The Adjudicating Authority, Impounding And Custody Of Ecords And The Period Of Retention) Rules, 2005 — Rule 4(2)Prevention Of Money Laundering Act, 2002 — Section 8(3)(a), 17, 17(4), 22, 26
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Tribunals and Commissions30 Aug 2019Allowed

ICICI Bank Ltd Vs Joint Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 08 ATPMLA CK 0004

Prevention Of Money Laundering Act, 2002 — Section 2(1)(v), 3, 4, 5, 5(1), 5(5), 8, 8(1), 8(2), 8(8), 26, 42Indian Penal Code, 1860 — Section 26Code Of Criminal Procedure, 1973 — Section 173
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Tribunals and Commissions30 Aug 2019

ICICI Bank Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 08 ATPMLA CK 0003

Constitution Of India, 1950 — Article 226Prevention Of Money Laundering Act, 2002 — Section 3, 4, 5, 5(1), 8, 8(1), 8(2), 8(8), 26, 42Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4)
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Tribunals and Commissions29 Aug 2019Partly Allowed

Omar Ali Obaidbalsharaf Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 08 ATPMLA CK 0009

Constitution Of India, 1950 — Article 20(1), 111Prevention Of Moneylaundering (Forms, Search And Seizure Or Freezing And The Manner Of Forwarding The Reasons And Material To The Adjudicating Authority, Impounding And Custody Of Ecords And The Period Of Retention) Rules, 2005 — Rule 4Prevention Of Money Laundering Act, 2002 — Section 2, 2(1)(u), 2(na), 2(y), 3, 4, 5, 8, 8(3)(a), 17, 17A, 17(1), 17(1A), 17(2), 17(4), 18, 19, 20, 20(1), 20(2), 20(3), 21, 21(4), 25, 26, 26(4), 35, 35(1), 35(3), 50, 65, 67, 73
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Tribunals and Commissions29 Aug 2019

M/S. GLS Films Industries Pvt. Ltd. Vs Deputy Director Directorate Of Enforcement, Patna

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 08 ATPMLA CK 0008

Prevention Of Money Laundering Act, 2002 — Section 2(u), 2(v), 2(w), 3, 5, 5(1), 8, 8(3), 13, 16, 17, 17(1), 17(1)(A), 17(1)(ii), 17(1)(iii), 17(1)(iv), 17(1)(f), 17(4), 18, 19, 20, 21, 21(4), 22, 23, 24, 26, 50, 50(2)Code Of Criminal Procedure, 1973 — Section 154, 157, 173
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Tribunals and Commissions26 Aug 2019

Madala Ramesh Vs Joint Director Directorate Of Enforcement, Hyderabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 08 ATPMLA CK 0011

Prevention Of Money Laundering Act, 2002 — Section 2(1)(y), 5, 5(1), 5(5), 8(1), 8(2), 8(3), 8(5), 48, 49Code Of Criminal Procedure, 1973 — Section 173, 248(1)Indian Penal Code, 1860 — Section 34, 409, 419, 420, 468, 471
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Tribunals and Commissions23 Aug 2019

Sandeep Tyagi & Anr Vs Deputy Director, Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 08 ATPMLA CK 0013

Prevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 4(4)Code Of Civil Procedure, 1908 — Order 40 Rule 1Prevention Of Money Laundering Act, 2002 — Section 5(1), 8(3), 8(4)
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