REGENT COMPUTRONICS PVT. LTD.

Katta Subramaniam Naidu Appellant

V/S

DEPUTY DIRECTOR Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. S K GHOSH [REFERRED TO]
MITHILESH KUMARI VS. PREM BEHARI KHARE [REFERRED TO]
GOKAK PATEL VOLKART LIMITED GOKAK PATEL VOLKART LIMITED GOKAK PATEL VOLKART LIMITED GOKAK PATEL VOLKART LIMITED GOKAK PATEL VOLKART LIMITED VS. DUNDAYYA GURUSHIDDAIAH HIREMATH:GRACE L ELIZA:MOHADINSABAPPASABDESAI:BALU JEEVAPPA UPPARATTI:BANDU APPA AUNDHKAR [REFERRED TO]
SHYAM SUNDER VS. RAM KUMAR [REFERRED TO]
ZILE SINGH VS. STATE OF HARYANA [REFERRED TO]
SHANKER RAJU VS. UNION OF INDIA [REFERRED TO]
MAHIPAL SINGH VS. C.B.I. [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. VATIKA TOWNSHIP PRIVATE LIMITED [REFERRED TO]
V.M. GANESAN VS. THE JOINT DIRECTOR, DIRECTORATE OF ENFORCEMENT [REFERRED TO]
UNION OF INDIA VS. DILEEP KUMAR SINGH [REFERRED TO]
MOHAN LAL VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) In this batch of petitions, petitioners have questioned the correctness and legality of the proceedings initiated against them under sections 3, 4 and 8(5) of the Prevention of Money Laundering Act, 2002 (for short 'PML Act').

(2.) The common grievance of the petitioners is that they are sought to be prosecuted and the properties belonging to them are sought to be attached / confiscated on the basis of amended law which came into force on 01.06.2009 in respect of the offences which are alleged to have been committed prior to 01.06.2009.

(3.) For better understanding of the controversy raised in the petitions, narration of the basic facts involved in each case may be necessary. They are recapitulated hereunder:

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KATTA SUBRAMANIAM NAIDU Vs. DEPUTY DIRECTOR

Referred Judgements :-

JUDGEMENT

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