Aviral Gupta Vs Securities And Exchange Board Of India
.... is allowed. 2. Having 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, 2 ...
Securities Appellate Tribunal Mumbai
Lall Investment Ltd Vs BSE Limited And Others
.... 1. Learned counsel for the respondent states that the claim of the appellant has been decided by the Committee of BSE Limited on October 17, 2023. Let a copy of the order be served upon the appellant within 48 hours. 2. In view of the statement made by him the appeal has become infructuo ...
Securities Appellate Tribunal Mumbai
Jils Raichand Madan Vs Securities And Exchange Board Of India
.... he email ID and the address given on page 44 i.e. a show cause notice is incorrect. In support of his submission the appellant has placed his Aadhar Card and Driving License which shows a different address. 5. In similar circumstances noticee no. 2 Omprakash Khandelwal also approached this ...
Securities Appellate Tribunal Mumbai
Rapid Capital Services Vs National Stock Exchange Of India Ltd
.... he books of accounts viz, clients’ ledgers and loan accounts whereby 248 journal voucher entries were passed interchangeably between clients’ financial ledgers and clients’ loan accounts. Therefore, the Committee noted that it was substantial grounds, and it deems appropriate to not place relian ...
Securities Appellate Tribunal Mumbai
G. R. K. Reddy And Others Vs Securities & Exchange Board Of India
.... the precept that they shall act only when it appears to be necessary in public interest. Legal exercise of discretion is one, where the authority examines and ascertains the facts, is aware of the law, and then decides objectively and rationally what serves the interest better. This is true eve ...
Securities Appellate Tribunal Mumbai
M/S. Narayan Commodity Broker Pvt. Ltd Vs Securities And Exchange Board Of India
.... asons stated in the application, the delay is condoned. The application is allowed. 2. Connect with Appeal no. 282 of 2023 and list on October 30, 2023. In the meanwhile, the respondent may file a reply. 3. Since similar interim orders have been granted in the connected appeals, the a ...
Securities Appellate Tribunal Mumbai
Bikash Kumar Jain Vs Securities And Exchange Board Of India
.... arned counsel for the appellant, we find that admittedly the appellant had given the email ID of the contact person. The impugned order was served at the email ID provided by the appellant. The impugned order was sent at this email ID which is not disputed by the appellant. The appellant himself ...
Securities Appellate Tribunal Mumbai
Bappaditya Mukherjee 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
.... 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
Netai Pramanik Vs Securities And Exchange Board Of India And Others
.... sed judicially 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 s ...
Securities Appellate Tribunal Mumbai
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