Roopali Hari Om 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
Kamleshgiri Manusukhgiri Goshwami Vs Securities And Exchange Board Of India
.... otice or for completion of the adjudication proceedings. The Supreme Court in Government of India vs, Citedal Fine Pharmaceuticals, Madras [(1989)3 SCC 483: AIR SC 1771] held that in the absence of any period of limitation, the authority is required to exercise its powers within a reasonable per ...
Securities Appellate Tribunal Mumbai
Srikrishna Gurazada Vs Securities And Exchange Board Of India
.... th Appeal No. 747 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
20 Microns Limited Vs BSE Limited And Others
.... Directors the power to appoint any person, other than a person who fails to get appointed as a director in a general meeting, as an Additional Director at any time who shall hold office up to the date of the next annual general meeting or the last date on which the annual general meeting should ...
Securities Appellate Tribunal Mumbai
Chandra Lakshmi Safety Glass Ltd Vs Securities And Exchange Board Of India
.... e benefit provided under the scheme. The scheme would cover such matters. 3. On a query raised by the Tribunal, the learned counsel for the respondent informed that a fresh scheme is under deliberation with SEBI and it is expected that a fresh scheme would come out in a months’ time. Be tha ...
Securities Appellate Tribunal Mumbai
Jatinder Kaur Vs Securities And Exchange Board Of India
.... ld be entitled to avail the benefit provided under the scheme. The scheme would cover such matters. 3. On a query raised by the Tribunal, the learned counsel for the respondent informed that a fresh scheme is under deliberation with SEBI and it is expected that a fresh scheme would come out ...
Securities Appellate Tribunal Mumbai
Rajani Dusad And Others Vs Securities And Exchange Board Of India
.... with the purpose of increasing the price of the scrip. It was contended that a prudent person will not buy a scrip at a higher price when the same is available at a lower price and therefore the trading pattern of noticee no. 8 indicated that the intention was to manipulate the price which was v ...
Securities Appellate Tribunal Mumbai
Chitrabai Vasantrao Nikam Vs Securities And Exchange Board Of India
.... he benefit provided under the scheme. The scheme would cover such matters. 3. On a query raised by the Tribunal, the learned counsel for the respondent informed that a fresh scheme is under deliberation with SEBI and it is expected that a fresh scheme would come out in a months’ time. Be th ...
Securities Appellate Tribunal Mumbai
Chandra Lakshmi Safety Glass Ltd Vs Securities And Exchange Board Of India
.... e benefit provided under the scheme. The scheme would cover such matters. 3. On a query raised by the Tribunal, the learned counsel for the respondent informed that a fresh scheme is under deliberation with SEBI and it is expected that a fresh scheme would come out in a months’ time. Be tha ...
Securities Appellate Tribunal Mumbai
Jitendra Kumar Shah Vs Securities And Exchange Board Of India
.... he benefit provided under the scheme. The scheme would cover such matters. 3. On a query raised by the Tribunal, the learned counsel for the respondent informed that a fresh scheme is under deliberation with SEBI and it is expected that a fresh scheme would come out in a months’ time. Be th ...
Securities Appellate Tribunal Mumbai
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