Delhi HC Dismisses Plea Against Ban on Sale & Service of Herbal Hookah in Restaurants  ||  Jharkhand Court Refuses Bail to Accused who Assaulted a Mentally Ill Muslim Man  ||  Delhi HC Raps UP Police for Complete Forgery of Documents of Arrest of 2 Individuals  ||  Kerala High Court Extends Validity of All Interim Orders Till February 21 Amid COVID-19 Surge  ||  Supreme Court Grants Protection from Arrest to Poonam Pandey in Porn Films Racket Case  ||  P&H HC Grants Bail to Man Accused of Offence Prima Facie Less Serious Than Co-Accused  ||  Madras HC Refuses to Quash Public Auction of Lease for Fishing Rights in Periyakulam  ||  Gujarat HC Seeks Assurance from CBDT on Problems of Assessees Unable to File Tax returns  ||  Calcutta HC Seeks Reponse on PIL to Ensure Garlanding of Netaji’s Statue on January 23  ||  Supreme Court: Subordinate Legislation in Form of Statutory Rules is Law    

Karnataka High Court: ED Can Probe A Case Throughout India Under PMLA - (07 Jan 2022)

Karnataka High Court has said that the Enforcement Directorate can probe a case throughout India, including the Union Territory of Jammu and Kashmir under the provisions of the Prevention of Money Laundering Act.

Tags : KARNATAKA HIGH COURT   PREVENTION OF MONEY LAUNDERING ACT   2002   ENFORCEMENT DIRECTORATE  

Share :        

Disclaimer | Copyright 2022 - All Rights Reserved