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Appellate Tribunal Under Prevention Of Money Laundering Act judgments

328 judgments · page 9 of 17

Tribunals and Commissions23 Aug 2019Partly Allowed

Ashish Kumar Vs Deputy Director, Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 08 ATPMLA CK 0012

Prevention Of Money Laundering Act, 2002 — Section 3, 5, 5(1), 5(1)(b), 5(5), 8, 8(1), 8(2), 8(3), 24, 24(a), 43, 44, 50Indian Penal Code, 1860 — Section 26, 188High Denomination Bank Notes (Demonetization) Act, 1978 — Section 10, 11
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Tribunals and Commissions06 Aug 2019

Punjab National Bank Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 08 ATPMLA CK 0017

Prevention Of Money Laundering Act, 2002 — Section 2(u), 3, 5, 5(1), 5(1)(c), 5(5), 8, 8(1), 8(2), 26, 46, 50Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(4), 14
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Tribunals and Commissions06 Aug 2019Disposed Of

Manohar Krishna Madhavi Vs Deputy Director Directorate Of Enforcement, Mumbai

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 08 ATPMLA CK 0002

Indian Penal Code, 1860 — Section 34, 120B, 218, 409, 420, 465, 467, 468, 471Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 4, 45, 50, 50(2), 50(3)Bombay Provincial Municipal Corporation Act, 1949 — Section 10(1)(f)
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Tribunals and Commissions26 Jul 2019Partly Allowed

Digambar Kamat & Anr Vs Joint Director Directorate Of Enforcement, Goa

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 07 ATPMLA CK 0003

Constitution Of India, 1950 — Article 14, 300APrevention Of Money Laundering Act, 2002 — Section 2(1)(u), 2(1)(v), 3, 5, 5(1), 5(1)(a), 5(5), 8, 8(1), 8(2), 8(2)(c), 17, 17(4), 26, 50 Indian Penal Code, 1860 — Section 26, 120B, 201, 420Prevention Of Corruption Act, 1988 — Section 7, 8, 9, 13
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Tribunals and Commissions26 Jul 2019Partly Allowed

M/S. Alpha Avenue Pvt. Ltd. & Ors Vs Deputy Director Directorate Of Enforcement, Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 07 ATPMLA CK 0002

Constitution Of India, 1950 — Article 300APrevention 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 3, 5, 17(2), 30(2)Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 2(1)(zb), 3, 4, 5, 5(1), 5(1)(a), 5(1)(b), 5(1)(c), 5(5), 8, 8(1), 8(2)(c), 8(8), 17, 17(4), 35, 50
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Tribunals and Commissions26 Jul 2019Partly Allowed

Y.S. Jagan Mohan Reddy & Ors Vs Joint Director Directorate Of Enforcement, Hyderabad

Appellate Tribunal Under Prevention Of Money Laundering Act · (2019) 07 ATPMLA CK 0001

Constitution Of India, 1950 — Article 20, 20(1)Mineral Concession Rules, 1960 — Rule 16(3), 54(2), 55(5), 59, 59(1)(ii)Prevention Of Money Laundering Act, 2002 — Section 2(fa), 2(1)(u), 2(1)(y), 3, 4, 5, 5(1), 8, 8(1), 8(2), 8(3), 8(4), 8(5), 17, 17A, 18, 23, 24
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