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In connection with the Agusta Westland Case and money laundering case, the Delhi High Court sent lawyer Gautam Khaitan to a two-day ED custody. According to the ED’s submissions, the accused allegedly has black money and illegal assets in his possession. It is also alleged that he has so many illegal foreign accounts.
However, the ED’s special prosecutors DP Singh and NK Matta submitted that the present case against the lawyer has nothing to do with the Agusta Westland case. However, Metropolitan Magistrate Neetu Sharma was pleased to send him to the two-day ED custody.
The counsel appearing for the accused contradicted the ED submissions stating that the accused was out on bail so far as the Agusta Westland case is concerned, and the government agency has forged the documents to frame the lawyer as accused in the present case. He said that the case number of the present case is the same as the Agusta Westland Case.
The Enforcement Directorate, however, filed a case against the accused under PMLA based on the case filed by the IT Department against him under section 51 of the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015.
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