|
RBI/2025-26/76
DOR.AML.REC.48/14.06.001/2025-26
August 25, 2025
The Chairpersons/CEOs of all the Regulated Entities
Madam/Dear Sir,
Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments to 05 Entries
Please refer to paragraph 51 of the RBI Master Direction on Know Your Customer dated February 25, 2016 as amended on August 14, 2025 (MD on KYC), in terms of which “Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto, they do not have any account in the name of individuals / entities appearing in the lists of individuals and entities, suspected of having terrorist links, which are approved by and periodically circulated by the United Nations Security Council (UNSC).”
2. In this connection, Ministry of External Affairs (MEA), Government of India has informed about the UNSC press release SC / 16155 dated August 22, 2025 wherein the Security Council Committee pursuant to resolutions 1267 (1999), 1989 (2011) and 2253 (2015) concerning ISIL (Da’esh), Al‑Qaida and associated individuals, groups, undertakings and enacted the amendments specified with strikethrough and/or underline in the entries below on its ISIL (Da’esh) and Al-Qaida Sanctions List of individuals and entities subject to assets freeze, travel ban and arms embargo set out in paragraph 1 of Security Council resolution 2734 (2024), and adopted under Chapter VII of the Charter of the United Nations.
A. Individuals
QDi.057 Name: 1: IBRAHIM 2: ALI 3: ABU BAKR 4: TANTOUSH
Name (original script): ابراهيم علي أبو بكر تنتوش
Title: na Designation: na DOB: 2 Feb. 1966 POB: al Aziziyya, Libya Good quality a.k.a.: a) Abd al-Muhsin b) Ibrahim Ali Muhammad Abu Bakr c) Abdul Rahman d) Abu Anas e) Ibrahim Abubaker Tantouche f) Ibrahim Abubaker Tantoush g) ‘Abd al-Muhsi h) ‘Abd al-Rahman i) Abdel Ilah Sabri (false identity related to fraudulent South African identification number 6910275240086 linked to South African passport number 434021161, both documents have been confiscated) Low quality a.k.a.: Al-Libi Nationality: Libya Passport no: a) Libya number 203037, issued in Tripoli, Libya b) (Libyan passport number 347834, issued under name Ibrahim Ali Tantoush, expired on 21 Feb. 2014) National identification no: na Address: Tripoli, Libya (as at Feb. 2014) Afghanistan (as at June 2014) Listed on: 11 Jan. 2002 ( amended on 31 Jul. 2006, 4 Oct. 2006, 16 May 2011, 10 Jul. 2015, 24 Nov. 2020, 22 Aug. 2025) Other information: Associated with Afghan Support Committee (ASC) (QDe.069), Revival of Islamic Heritage Society (RIHS)(QDe.070) and the Libyan Islamic Fighting Group (LIFG) (QDe.011). Photograph and fingerprints available for inclusion in the INTERPOL-UNSC Special Notice. Review pursuant to Security Council resolution 1822 (2008) was concluded on 8 Jun. 2010. Review pursuant to Security Council resolution 2368 (2017) was concluded on 24 November 2020. INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals
QDi.150 Name: 1: AL-AZHAR 2: BEN KHALIFA 3: BEN AHMED 4: ROUINE
Name (original script): الأزهر بن خليفة بن احمد روين
Title: na Designation: na DOB: 20 Nov. 1975 POB: Sfax, Tunisia Good quality a.k.a.: na Low quality a.k.a.: a) Salmane b) Lazhar Nationality: Tunisia Passport no: Tunisia number P182583, issued on 13 Sep. 2003 (expired on 12 Sep. 2007) National identification no: na Address: No.2 89th Street Zehrouni, Tunis, Tunisia Listed on: 12 Nov. 2003 ( amended on 20 Dec. 2005, 21 Dec. 2007, 30 Jan. 2009, 16 May 2011, 23 Feb. 2016, 24 Nov. 2020, 22 Aug. 2025) Other information: Sentenced to six years and ten months of imprisonment for membership of a terrorist association by the Appeal Court of Milan, Italy, on 7 Feb. 2008. Imprisoned in Sfax Prison on 5 June 2007 pursuant to an order issued by the Appeals Tribunal in Tunisia for joining an organization linked to terrorist crimes (case No.9301/207). Sentenced to two years and 15 days’ imprisonment and released on 18 June 2008. U Considered a fugitive from justice by the Italian authorities as at Jul. 2008. On 20 January 2009, Italian authorities issued a detention order (No. 70/2009 S.I.E.P), following a 3 years 4 months and 29 days sentence for terrorism-related crimes. Under administrative control measure in Tunisia as at 2010. Review pursuant to Security Council resolution 1822 (2008) was concluded on 21 Jun. 2010. Review pursuant to Security Council resolution 2368 (2017) was concluded on 24 November 2020. INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals.
QDi.154 Name: 1: SULAIMAN 2: JASSEM 3: SULAIMAN 4: ALI ABO GHAITH
Name (original script): سليمان جاسم سليمان علي أبوغيث
Title: na Designation: na DOB: 14 Dec. 1965 POB: Kuwait Good quality a.k.a.: na Low quality a.k.a.: Abo Ghaith Nationality: Kuwait Passport no: Kuwait number 849594, issued on 27 Nov. 1998, issued in Kuwait (and expired on 24 Jun. 2003) National identification no: na Address: na Listed on: 16 Jan. 2004 ( amended on 23 Jul. 2008, 10 Jun. 2011, 24 Nov. 2020, 22 Aug. 2025) Other information: Left Kuwait for Pakistan in June 2001. His Kuwaiti citizenship has been revoked since 2001, and he is currently incarcerated in the United States of America. Review pursuant to Security Council resolution 1822 (2008) was concluded on 21 Jun. 2010. Review pursuant to Security Council resolution 2368 (2017) was concluded on 24 November 2020. INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals.
QDi.338 Name: 1: SHAFI 2: SULTAN 3: MOHAMMED 4: AL-AJMI
Title: Doctor Designation: na DOB: 1 Jan. 1973 POB: Warah, Kuwait Good quality a.k.a.: a) Shafi al-Ajmi b) Sheikh Shafi al-Ajmi Low quality a.k.a.: Shaykh Abu-Sultan Nationality: Kuwait Passport no: 0216155930 National identification no: na Address: Area 3, Street 327, Building 41, Al-Uqaylah, Kuwait Listed on: 23 Sep. 2014 (amended on 24 Nov. 2020, 22 Aug. 2025) Other information: Fundraiser for Al-Nusrah Front for the People of the Levant (QDe.137). In November 2023, he was released from prison in Kuwait as part of the Special Amiri Decree Pardon No. 225/2023. Review pursuant to Security Council resolution 2368 (2017) was concluded on 24 November 2020. INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals.
QDi.372 Name: 1: GULMUROD 2: KHALIMOV 3: na 4: na
Title: na Designation: na DOB: a) 14 May 1975 b) Approximately 1975 POB: a) Varzob area, Tajikistan b) Dushanbe, Tajikistan Good quality a.k.a.: na Low quality a.k.a.: na Nationality: Tajikistan Passport no: na National identification no: na Address: Syrian Arab Republic (location as at Sep. 2015) Afghanistan (Kunar and Nuristan provinces and border areas of Zebok district, Badakhshan province). Listed on: 29 Feb. 2016 (amended on 24 Nov. 2020, 22 Aug. 2025) Other information: Syria-based military expert, member and recruiter of Islamic State in Iraq and the Levant, listed as Al-Qaida in Iraq (QDe.115). Wanted by the Government of Tajikistan. Review pursuant to Security Council resolution 2368 (2017) was concluded on 24 November 2020. INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals.
3. In accordance with paragraph 58 of resolution 2610 (2021), the Committee has made accessible on its website the narrative summaries of reasons for listing of the above entries at the following URL: www.un.org/securitycouncil/sanctions/1267/aq_sanctions_list/summaries.
4. Press release dated August 22, 2025 regarding the above can be found at https://press.un.org/en/2025/sc16155.doc.htm
Further, the UNSC press releases concerning amendments to the list are available at URL: https://www.un.org/securitycouncil/sanctions/1267/press-releases
5. The details of the sanction measures and exemptions are available at the following URL: https://www.un.org/securitycouncil/sanctions/1267#further_information
6. In view of the above, REs are advised to take appropriate action in terms of paragraph 51 of the MD on KYC and strictly follow the procedure as laid down in the UAPA Order dated February 02, 2021 (amended on April 22, 2024) annexed to the MD on KYC.
7. Updated lists of individuals and entities linked to ISIL (Da'esh), Al-Qaida and Taliban are available at:
www.un.org/securitycouncil/sanctions/1267/aq_sanctions_list
https://www.un.org/securitycouncil/sanctions/1988/materials
8. Further, as per the instructions from the Ministry of Home Affairs (MHA), any request for de-listing received by any RE is to be forwarded electronically to Joint Secretary (CTCR), MHA for consideration. Individuals, groups, undertakings or entities seeking to be removed from the Security Council’s ISIL (Da'esh) and Al-Qaida Sanctions List can submit their request for delisting to an independent and impartial Ombudsperson who has been appointed by the United Nations Secretary-General. More details are available at the following URL:
https://www.un.org/securitycouncil/ombudsperson/application
9. REs are advised to take note of the aforementioned UNSC communications and ensure meticulous compliance.
Yours faithfully,
(Saidutta Sangram Keshari Pradhan)
Chief General Manager
|
