Mahendra Singh Bisht And Others Vs Securities & Exchange Board Of India
.... re sent to only 3000 shareholders out of 5000 shareholders and that only 38 members had attended the Annual General Meeting (“AGM” for short) held on September 15, 2018 and, consequently, the ratification done in the AGM was not valid. The AO after taking into consideration the various factors as ...
Securities Appellate Tribunal Mumbai
Patibandla Venkata Vasanta Kumar Vs Securities & Exchange Board Of India
.... In view of the aforesaid finding various direction were issued. 4. We have heard Mr. Prakash Shah, the learned counsel with Mr. Kushal Shah, CA for the appellant and Ms. Shreya Parikh, the learned counsel with Mr. Nitin Jain, Ms. Prapti Kedia, Mr. Ratan Singh, Mr. Anuj V. R., Mr. Aryan Sar ...
Securities Appellate Tribunal Mumbai
Kamlesh Gupta HUF Vs Securities & Exchange Board Of India
.... olved in the present appeal is squarely covered by the decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. Securities and Exchange Board of India Appeal No. 212 of 2020 decided on September 14, 2020. The appeal is accordingly dismissed. 2. We direct that in the ...
Securities Appellate Tribunal Mumbai
Yogesh Kumar Gupta HUF Vs Securities & Exchange Board Of India
.... olved in the present appeal is squarely covered by the decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. Securities and Exchange Board of India Appeal No. 212 of 2020 decided on September 14, 2020. The appeal is accordingly dismissed. 2. We direct that in the ...
Securities Appellate Tribunal Mumbai
Ashok Kumar Khater HUF Vs Securities & Exchange Board Of India
.... I’ for short) dated December 13, 2021 imposing a penalty. There is a delay of 640 days in the filing of the appeal. We do not find any valid reason in the application for condoning the delay. In our opinion there is an inordinate delay in approaching the Court. 2. Consequently, we are not ...
Securities Appellate Tribunal Mumbai
Sujit Karkera Vs Securities And Exchange Board Of India
.... the respondent raised a preliminary objection, contending that the appeal is barred by laches as more than three years have elapsed from the date of the issuance of the notice of demand which was issued in 2019. Further, the Recovery Certificate has more or less being complied with and since the ...
Securities Appellate Tribunal Mumbai
CPR Capital Services Private Limited And Others Vs Securities And Exchange Board Of India
.... ation of: (i) Regulation 26(iv) of the Stock Brokers Regulations, 1992. (ii) Conditions of registration as specified under Regulation 9(e) of the Stock Brokers Regulations, 1992. 5. The WTM after considering the material evidence on record found that charges were correct and were ...
Securities Appellate Tribunal Mumbai
Aushim Khetarpal Vs Securities & Exchange Board Of India
.... e granted from 2013 onwards till 2019. Eventually, the appellant made an open offer which opened on July 5, 2019 and closed on July 18, 2019. The offer which was accepted by the shareholders were required to be paid the consideration within the stipulated period under Regulation 18(10) of the SA ...
Securities Appellate Tribunal Mumbai
Pillar Investment Company Ltd. Vs Securities and Exchange Board of India
.... a reply within three weeks from today. Rejoinder to be filed on or before the next date. 3. Since the interim order has been granted in connected appeals, the appellant is also entitled for a similar relief. 4. We accordingly direct the appellant to deposit 50% of the amount as per th ...
Securities Appellate Tribunal Mumbai
Pulin Comtrade Limited Vs Securities And Exchange Board Of India
.... nsideration, the urgency application is disposed of. 2. Connect with Appeal no. 282 of 2023 and list on December 6, 2023. Reply, if any, may be filed by then. 3. Since interim order is granted in connected appeals, the appellant is also entitled for a similar relief. We accordingly st ...
Securities Appellate Tribunal Mumbai
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