Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Madras HC: To Invoke PMLA, Mere Possession of Proceeds of Crime Sufficient - (09 Oct 2024)

CRIMINAL

Mad HC has held that mere possession of proceeds of crime would be sufficient to invoke provisions of PMLA. Using proceeds of crime by itself is an offence. Since scope of Section 3 is wide enough, HC cannot restrict its meaning so as to restrain the Authorities from invoking the provisions of PMLA.

Tags : MADRAS HIGH COURT   PROCEEDS OF CRIME   PMLA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved