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Delhi HC: Writ Petition Maintainable Against ED ECIR, Search or Seizure under PMLA - (21 Aug 2026)

PROPERTY

Delhi High Court held that an ECIR and consequential ED actions, including search and seizure under Section 17(1) PMLA, can be challenged under Article 226, observing that an ECIR is an internal administrative document amenable to judicial review.

Tags : WRIT PETITION; SEIZURE; PREVENTION OF MONEY LAUNDERING ACT  

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