Abdul Kadir Najmudin Sathak Vs Union Of India & Others

Madras High Court 19 Mar 2019 Writ Petition No. 8214 Of 2018, Writ Miscellaneous Petition No. 10184, 10185 Of 2018 (2019) 03 MAD CK 0103

Bench: Single Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 8214 Of 2018, Writ Miscellaneous Petition No. 10184, 10185 Of 2018

Hon'ble Bench

Pushpa Sathyanarayana, J

Advocates

P.S. Bharath Raman, B. Sudhir Kumar, N. Ramesh

Final Decision

Dismissed

Acts Referred

Prevention of Money-Laundering Act, 2002 - Section 3, 5, 45, 50(2), 50(3)
Code Of Criminal Procedure, 1973 - Section 41, 41A
Unlawful Activities Prevention Act, 1967 - Section 10, 13, 18
Indian Penal Code, 1860 - Section 153A

Judgement Text

Translate:

Jothi @ Nagajothi Vs State, Rep. By The Inspector Of Police

Sikkim State Cooperative Supply And Marketing Federation Limited Vs Deputy Commissioner Of Income-tax, Circle 3(2), Gangtok

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Case Metadata

Ck Citation: (2019) 03 MAD CK 0103
Coram: Pushpa Sathyanarayana, J
Bench: Single Bench
Advocates: P.S. Bharath Raman, B. Sudhir Kumar, N. Ramesh
Result: Dismissed

Referenced Acts & Sections

Prevention of Money-Laundering Act, 2002 - Section 3, 5, 45, 50(2), 50(3)
Code Of Criminal Procedure, 1973 - Section 41, 41A
Unlawful Activities Prevention Act, 1967 - Section 10, 13, 18
Indian Penal Code, 1860 - Section 153A

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