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

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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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