Jio Financial Services Ltd Vs Securities And Exchange Board Of India
.... n a fraudulent or an unfair trade practice in securities market.” “4(2)(e). any act or omission amounting to manipulation of the price of a security including influencing or manipulating the reference price or bench mark price of any securities;” 19. The concept of “options” has been ...
Securities Appellate Tribunal Mumbai
Arihant Futures and Commodities Ltd Vs Securities And Exchange Board Of India
.... with Appeal no. 282 of 2023 (B.N. Rathi Comtrade Private Limited vs SEBI). 2. Considering the facts and circumstances that has been brought on record, we stay the effect and operation of the impugned order. 3. The appeal is disposed of in terms of our order dated December 12, 2023 in ...
Securities Appellate Tribunal Mumbai
Pune E Commodities Broking Pvt. Ltd Vs Securities And Exchange Board Of India
.... with Appeal no. 282 of 2023 (B.N. Rathi Comtrade Private Limited vs SEBI). 2. Considering the facts and circumstances that has been brought on record, we stay the effect and operation of the impugned order. 3. The appeal is disposed of in terms of our order dated December 12, 2023 in ...
Securities Appellate Tribunal Mumbai
Ludhiana Commodities Trading Services Ltd Vs Securities And Exchange Board Of India
.... with Appeal no. 282 of 2023 (B.N. Rathi Comtrade Private Limited vs SEBI). 2. Considering the facts and circumstances that has been brought on record, we stay the effect and operation of the impugned order. 3. The appeal is disposed of in terms of our order dated December 12, 2023 in ...
Securities Appellate Tribunal Mumbai
Ventura Commodities Private Limited Vs Securities And Exchange Board Of India
.... t with Appeal no. 282 of 2023 (B.N. Rathi Comtrade Private Limited vs SEBI). 2. Considering the facts and circumstances that has been brought on record, we stay the effect and operation of the impugned order. 3. The appeal is disposed of in terms of our order dated December 12, 2023 in ...
Securities Appellate Tribunal Mumbai
Brightcom Group Ltd. & Ors Vs Securities & Exchange Board Of India
.... s allowed. 2. Let a reply be filed by the respondent within three weeks from today. Rejoinder to be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on February 9, 2024. 3. We have been informed that the appellants filed an applicatio ...
Securities Appellate Tribunal Mumbai
P. Srinivasa Raju Vs Securities & Exchange Board Of India
.... th Appeal No. 867 of 2023 and list on January 11, 2024. In the meanwhile, the respondent will file a reply within three weeks from today. Rejoinder to be filed on or before the next date. 3. Since the interim order has been passed in the connected appeal, the appellant is also entitled for ...
Securities Appellate Tribunal Mumbai
M/s. Restock Research Vs Securities And Exchange Board Of India
.... dingly imposed the penalties as stated aforesaid. 4. We have heard CS Abhishek Mishra, for the appellant and Ms. Dhruti Kapadia, the learned counsel for the respondent. 5. The learned counsel submitted that the applicant had applied for registration under the relevant regulations and ...
Securities Appellate Tribunal Mumbai
Jadav Rameshkumar Motibhai HUF Vs Securities And Exchange Board Of India
.... l 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. The misc. application is disposed of accordingly. ...
Securities Appellate Tribunal Mumbai
Viraat Vyapaar Pvt. Ltd Vs Securities And Exchange Board Of India
.... 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. The misc. applications are disposed of accordingly. ...
Securities Appellate Tribunal Mumbai
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