REGENT COMPUTRONICS PVT. LTD.

A. Viswanatha Raju Appellant

V/S

DEPUTY DIRECTOR OF ENFORCEMENT Respondents

Referred Judgements :-

COMMISSIONER OF SALES TAX U P LUCKNOW VS. PARSON TOOLS AND PLANTS KANPUR [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
IBRAHIMPATNAM TALUK VYAVASAYA COLLIE SANGHAM VS. K SURESH REDDY [REFERRED TO]
L S SYNTHETICS LIMITED VS. FAIRGROWTH FINANCIAL SERVICES LIMITED [REFERRED TO]
CONSOLIDATED ENGINEERING ENTERPRISES VS. PRINCIPAL SECRETARY [REFERRED TO]
M P STEEL CORPORATION VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
U. SUBHADRAMMA VS. STATE OF A.P. [REFERRED TO]
GANESAN REP BY ITS POWER AGENT G. RUKMANI GANESAN VS. THE COMMISSIONER, THE TAMIL NADU HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS BOARD [REFERRED TO]

JUDGEMENT

(1.) The present Appeal has been preferred against the order of the Appellate Tribunal under SAFEMA at New Delhi, dtd. 13/5/2024 passed in FPA-PMLA-221/HYD/2011. Vide said order, the Appellate Tribunal dismissed the Miscellaneous Application i.e., MP-PMLA- 12749/HYD/2023 (Misc.), seeking to bring on record the Legal Representative of the deceased appellant, as also the appeal.

(2.) Heard Mr. C.V.Narasimham, learned counsel for the appellant and Mr.Josyula Bhaskar Rao, learned counsel for the respondent.

(3.) The brief narrative of the case for better appreciation and adjudication of questions of law may be stated thus:

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A. VISWANATHA RAJU Vs. DEPUTY DIRECTOR OF ENFORCEMENT

Referred Judgements :-

JUDGEMENT

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