REGENT COMPUTRONICS PVT. LTD.

ARVIND KEJRIWAL Appellant

V/S

DIRECTORATE OF ENFORCEMENT Respondents

Referred Judgements :-

K ANANDA NAMBIAR R UMANATH THE STATE OF PUNJAB VS. CHIEF SECRETARY TO THE GOVERNMENT OF MADRAS:CHIEF SECRETARY TO THE GOVERNMENT OF MADRAS:CHIEF SECRETARY TO THE GOVERNMENT OF MADRAS [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
STATE OF MAHARASHTRA VS. ANAND CHINTAMAN DIGHE [REFERRED TO]
ANUKUL CHANDRA PRADHAN ADVOCATE SUPREME COURT VS. UNION OF INDIA [REFERRED TO]
SUNIL FULCHAND SHAH VS. UNION OF INDIA [REFERRED TO]
DADU TULSIDAS VS. STATE OF MAHARASHTRA [REFERRED TO]
S R CHAUDHARY VS. STATE OF PUNJAB [REFERRED TO]
MUKESH KISHANPURIA VS. STATE OF WEST BENGAL [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
ANOOP BARANWAL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Arvind Kejriwal in this appeal has challenged the order and judgment passed by the trial court and the High Court of Delhi, upholding his arrest by the Directorate of Enforcement[1] on 21/3/2024.

(3.) A number of legal pleas and issues have been raised, including the scope and violation of Sec. 19 of the Prevention of Money Laundering Act, 2002. We have heard learned counsel appearing for both the appellant as well as DoE at some length, albeit hearing is yet to conclude and considered decision will take time.

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ARVIND KEJRIWAL Vs. DIRECTORATE OF ENFORCEMENT

Referred Judgements :-

JUDGEMENT

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