[S. 50 PMLA] ED should at least reveal substance of allegations to summoned person, if not copy of ECIR: Allahabad HC
“Mere registration of ECIR does not make a person an accused”
money laundering
[Money Laundering] ‘Glaring case of faulty investigation coloured with motivation/attempt to ensure certain persons go scot-free’; Delhi Court issues notice to IO
In the present case, there is not only undue, unwarranted and unexplained delay for over 9 to 10 years in presenting the charge-sheet or complaint, but also, the investigation is also faulty.
Arvind Kejriwal Arrest: Delhi High Court issues notice to ED; No interim bail for now in Liquor Excise Policy case
Delhi’s Chief Minister, Arvind Kejriwal, was arrested on 21-03-2024 in connection with the Delhi Liquor Excise Policy, implemented in November 2021 to tackle the liquor mafia and boost revenue.
Delhi Liquor Policy Case | Supreme Court grants interim bail to Hyderabad businessman Abhishek Boinpally
Abhishek Boinpally was arrested on 9-10-2022 in a money laundering case in connection with Delhi Liquor excise policy.
On Procedure and Propriety: Travails of an Innocent Purchaser of Tainted Property under the PMLA Framework
by Onkar Thakur†, Nalin Jha†† and Saksham Chaturvedi†††
[Money Laundering] ‘Cooperating with Investigating Agency by public figure is public service’; Delhi HC denies pre-arrest bail to Amanatullah Khan, MLA from AAP
“Being a public figure in politics, petitioner is first and foremost in the public service and it is natural that he will always have something or other happening in his constituency. It is for the public figure to find time and appear before the investigating agency, when so required as per the law.”
Supreme Court directs ED to conduct exhaustive investigation in money laundering case against Amtek Auto’s former promoters
In 2018, the National Company Law Tribunal approved the resolution plan submitted for Amtek Auto by Liberty House, which was settled with 80% haircut for Deccan Value Investors in November 2021
[Cash-for-job scam] Madras HC refuses to grant bail to former TN Minister Senthil Balaji in money laundering case
Senthil Balaji was arrested and remanded to judicial custody on 14-06-2023 for an alleged offence under Section 3 of PMLA.
Supreme Court | No bail for Sanjay Chhabria in Yes Bank money laundering case
Supreme Court remarked that the offence was serious in nature, and the High Court had considered all aspects while refusing bail in this matter.
Calcutta High Court directs formation of SIT amidst allegations of bias and ineffectiveness in Enforcement Directorate officials attack case
Calcutta High Court noted the registration of a counter FIR before an FIR about the attacks on Enforcement Directorate officials, casting doubt on police impartiality.
[Money Laundering] Supreme Court extends interim medical bail of NCP leader Nawab Malik by 6 months
In August 2023, the Supreme Court granted interim bail to Nawab Malik for two months, which was subsequently extended in October 2023 by three months.
LIFE Mission Corruption Case| Supreme Court extends interim bail granted to CM Pinarayi Vijayan’s former principal secretary IAS M. Sivasankar
Enforcement Directorate had arrested IAS M. Sivasankar in February 2023.
10 Important White-Collar Law Judgments of 2023
by Vasanth Rajasekaran† and Harshvardhan Korada††
Cite as: 2024 SCC OnLine Blog Exp 3
Delhi High Court dismisses plea of PMLA accused(s) alleging illegal detention for want of judicial order granting judicial custody
The Enforcement Directorate registered an ECIR under the provisions of Prevention of Money Laundering Act, 2002 for the alleged offense of money laundering under Section 3 of PMLA, punishable under Section 4 of PMLA, based on a scheduled offence allegedly committed under the provisions of Penal Code, 1860.
Money Laundering | Supreme Court refuses bail to former Chhattisgarh CM Bhupesh Baghel’s Deputy Secy
Supreme Court imposed costs of Rs 1 lakh against Saumya Chaurasia for incorrect submissions in her petition.
Supreme Court grants bail to liquor company regional head Benoy Babu in Delhi Liquor policy Case
Former Deputy Chief Minister, Delhi, Manish Sisodia was also accused in this case for violating statutory provisions and for notifying olicy that had significant financial implications.
[PMLA] Delhi High Court refuses bail on medical grounds; Directs Jail Superintendent to ensure safety of the accused
While the applicant’s right to healthcare and medical treatment is a fundamental consideration, it cannot be allowed to overshadow the pressing need to investigate fairly and ensure that due legal processes are followed.
S. 50, PMLA Act | Karnataka HC cancels Look-out Notice issued indefinitely on ground of suspicion alone; terms it as an abuse of process of law and object of LOC
“The summoning of a person repeatedly without probable cause or reasonable ground and only on the ground of suspicion alone is not in accordance with the principles of due causes and fairness”
[Cash-for-job Scam] Madras High Court refuses to grant bail to V. Senthil Balaji on medical grounds
Earlier in a writ petition concerning the issue of continuation of V. Senthil Balaji as a Cabinet Minister of the State consequent to his arrest, the Court left it to Chief Minister MK Stalin to decide about the continuance of Senthil Balaji (who is in judicial custody) as a Minister without Portfolio
[Money Laundering] Supreme Court constitutes 3 Judge Bench to hear review against Vijay Madanlal Judgment
The Three Judge Bench will be hearing the matter from 18-10-2023.