Mukesh Doshi & Anr Vs Deputy Director, ED
.... ties, a letter was sent by M/sMack StarMarketingPvt.Ltd informing the Enforcement Directorate about the settlement with the appellant. In a commercial suit, where Wadhawans” were also the parties, the sale of five commercial premises got nullified while for two premises, settlement was entered o ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Deputy Director Directorate Of Enforcement Vs Sandeep Arjun Vazarkar & Ors.
.... der Sy. No. 404/1 of Village Socorro, Bardez, Goa. The aforementioned sections are scheduled offences under Para 1 of Part A of the Schedule to PMLA, 2002. Thus, in terms of Section 2(1)(u) of PMLA, 2002, the subject immovable property known as ‘Ambrina’ or ‘Amberia’ surveyed under Sy. No. 404/1 ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Deputy Director, Directorate Of Enforcement Vs M/S. Pyramid Developers & Ors
.... ceases to exist. In support of its contentions, the appellant has cited the landmark judgment of the Hon’ble Supreme Court in Vijay Madan Lal Chaudhari v. Union of India (order dated 27/07/2022) and also the decisions in Parvathi Kollur v. Directorate of Enforcement (order dated 16.08.2022) and ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Bombay Mercantile Co-Operative Bank Ltd Vs Director Financial Intelligent Unit
.... ppellant has also pleaded that the fact of generation of STRs by the other Banks against the three aforementioned business entities was not known to them. It was pleaded that the penalty has been harsh and principles of natural justice have not been adhered. 5. During the course of the fina ...
Appellate Tribunal Under Prevention Of Money Laundering Act
P.V.R. Murthy Vs Deputy Director, Directorate Of Enforcement
.... date of order of vacation of such stay order shall be counted. 16. The proceeds of crime can be attracted if the conditions of section 5 (1) are satisfied. According to the appellant, they were not in possession of proceeds of crime. We find that apart from M/s Birla Power Solution Limited, ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Satish Kumar Vs Assistant Director Directorate Of Enforcement
.... ent source of substantial income. Accordingly it stands to reason that the properties owned by Shri Satish Kumar Gupta in the name of his wife and himself are nothing but proceeds of crime. 5. Further, during the course of investigation conducted under PMLA, 2002, it revealed tha t Shri Sa ...
Appellate Tribunal Under Prevention Of Money Laundering Act
M/S Gorgeous Apparels Vs Union Of India & Ors
.... ng from the countries of South Asia under Preferential Trading Agreement and South Asia Free Trading Agreement. It is by using fake certificate of origin, bogus and undervalued bills/invoices and forged clearance certificate causing evasion of custom duty to the tune of Rs. 15,000 crores annuall ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Neeraj Singal Vs Deputy Director, Directorate Of Enforcement
.... any of the properties referred to in the notice issued under sub-section (1) are involved in money-laundering: Provided that if the property is claimed by a person, other than a person to whom the notice had been issued, such person shall also be given an opportunity of being heard to prov ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Sarvottam Fincap Limited Vs Deputy Director, Directorate Of Enforcement
.... o “reasons to believe” is disclosed. He further stressed that even for the issuance of a provisional attachment order under Section 5(1) of PMLA, respondent ED needs to arrive at a conclusion that the proceeds of crime viz the property sought to be attached is involved in money laundering. ...
Appellate Tribunal Under Prevention Of Money Laundering Act
Deputy Director Directorate Of Enforcement Vs Kamal Mehta & Ors.
.... 3/2021 to direct the parties to maintain ‘Status-Quo’ for the amount so attached by the appellant department. The Tribunal found that if stay order is not passed then the amount of FD may be withdrawn or dealt with leaving no amount in the account. In that case, it would frustrate the appeal and ...
Appellate Tribunal Under Prevention Of Money Laundering Act
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