Sachindra Nath Bhattacharya Vs Securities And Exchange Board Of India And Others
.... dicially based on facts and circumstances of each case and that sufficient cause cannot be given a liberal interpretation if lack of bonafide is attributed to a party. The Supreme Court further held that delay cannot be condoned on equitable ground beyond the limits permitted expressly by statute ...
Securities Appellate Tribunal Mumbai
Sachindra Nath Bhattacharya Vs Securities And Exchange Board Of India And Others
.... cially based on facts and circumstances of each case and that sufficient cause cannot be given a liberal interpretation if lack of bonafide is attributed to a party. The Supreme Court further held that delay cannot be condoned on equitable ground beyond the limits permitted expressly by statute. ...
Securities Appellate Tribunal Mumbai
Sachindra Nath Bhattacharya Vs Securities And Exchange Board Of India And Others
.... ially based on facts and circumstances of each case and that sufficient cause cannot be given a liberal interpretation if lack of bonafide is attributed to a party. The Supreme Court further held that delay cannot be condoned on equitable ground beyond the limits permitted expressly by statute. ...
Securities Appellate Tribunal Mumbai
Rahul Goel Vs Securities And Exchange Board Of India
.... re the next date. 3. In view of the interim order granted in connected appeals, the appellant is also entitled for a similar relief. The appellants are only sellers of the scrip which they received pursuant to a scheme of amalgamation passed by the Bombay High Court. Prima facie, in the abs ...
Securities Appellate Tribunal Mumbai
Rajeev Goel HUF Vs Securities And Exchange Board Of India
.... re the next date. 3. In view of the interim order granted in connected appeals, the appellant is also entitled for a similar relief. The appellants are only sellers of the scrip which they received pursuant to a scheme of amalgamation passed by the Bombay High Court. Prima facie, in the abs ...
Securities Appellate Tribunal Mumbai
Vinayak Enterprises Vs Securities And Exchange Board Of India
.... aving heard the learned counsel for the appellant, we find that the controversy involved in the present appeal is squarely covered by the decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. SEBI Appeal No. 212 of 2020 decided on September 14, 2020. The appeal is acco ...
Securities Appellate Tribunal Mumbai
Gaurav Kumar Chopra HUF Vs Securities And Exchange Board Of India
.... aving heard the learned counsel for the appellant, we find that the controversy involved in the present appeal is squarely covered by the decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. SEBI Appeal No. 212 of 2020 decided on September 14, 2020. The appeal is acco ...
Securities Appellate Tribunal Mumbai
Gaurav Kumar Chopra Vs Securities And Exchange Board Of India
.... aving heard the learned counsel for the appellant, we find that the controversy involved in the present appeal is squarely covered by the decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. SEBI Appeal No. 212 of 2020 decided on September 14, 2020. The appeal is acco ...
Securities Appellate Tribunal Mumbai
Nitu Agarwal Vs Securities And Exchange Board Of India
.... el for the appellant, we find that the controversy involved in the present appeal is squarely covered by the decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. SEBI Appeal No. 212 of 2020 decided on September 14, 2020. The appeal is accordingly dismissed. 3. We ...
Securities Appellate Tribunal Mumbai
Manish Goel Vs Securities And Exchange Board Of India
.... 1. Not on Board. Mentioned by the learned counsel for the applicant. 2. Heard the learned counsel for the parties. The order dated October 09, 2023 is modified and the figure 43 in paragraph 2 is corrected as 43.4. 3. The misc. application is disposed of ...
Securities Appellate Tribunal Mumbai
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