RADHA MOHAN LAKHOTIA v. DEPUTY DIRECTOR PMLA
2010 SCC OnLine BOM 1116Reported decision2010#7732 most cited
What is RADHA MOHAN LAKHOTIA v. DEPUTY DIRECTOR PMLA authority for?
A person can be proceeded against under Section 5 of the PMLA, even if they are not named as an accused in the scheduled offence, if they are in possession of proceeds of crime. The term "any person" in Section 5(1) includes individuals who are not necessarily charged with the predicate offence.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2020.
Also referred to as
Radha Mohan Lakhotia · PMLA · Section 5 · proceeds of crime · any person · scheduled offence · Deputy Director PMLA