Shubhra Khandelwal And Others Vs Securities And Exchange Board Of India
.... be filed by the respondent within a week. Rejoinder to be filed on or before the next date. 4. 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 absence of any connection with the Compan ...
Securities Appellate Tribunal Mumbai
Brightcom Group Ltd And Others Vs Securities And Exchange Board Of India
.... igital marketing and Adtech and without him at the helm of affairs the revenue generation of the company is impacted. By removing the Appellant Nos. 2 and 3 from their key positions, while the investigation is still going on, grave prejudice has been caused to the Appellants and also to the inve ...
Securities Appellate Tribunal Mumbai
Axis Bank Limited Vs Securities And Exchange Board Of India And Others
.... NSDL on the pledged shares is arbitrary and violates the orders of this Tribunal. Accordingly, the prayer to the Tribunal now is for passing appropriate orders directing the Respondents to ensure compliance with the directions passed by this Tribunal in its orders dated December 20, 2023. Also, ...
Securities Appellate Tribunal Mumbai
Highbrow Market Research Pvt. Ltd. & Ors Vs Securities And Exchange Board Of India
.... the delay application is allowed. 2. Three weeks’ time is allowed to the respondent to file a reply. Three weeks thereafter for the appellants to file rejoinder. List on February 21, 2024. 3. The appellants are directed to deposit a cheque to the respondent who will do the needful. Th ...
Securities Appellate Tribunal Mumbai
Hemant Dusad And Others Vs Securities And Exchange Board Of India
.... hese include non-cooperation by few entities to whom summons were issued seeking information and for recording of statement, non-availability of officers for investigation due to them being involved in parallel investigations, increase in number of suspected entities based on investigation condu ...
Securities Appellate Tribunal Mumbai
Prashant Boorugu Vs Securities And Exchange Board Of India
.... . 2. In the meanwhile, respondent may file a reply within three weeks from today. 3. The appellant is directed to amount imposed by the impugned lakh is already with SEBI, the deposit 50% of the penalty order. However, as Rs. 10 balance amount may be deposited. If the said amount is de ...
Securities Appellate Tribunal Mumbai
M.P. Purushothaman And Ors Vs BSE Limited & Anr
.... account of the appellant who are promoters in the Company has been frozen under the SEBI Circulars. 3. It has been pointed out by the learned counsel for the appellant that a letter / circular dated February 11, 2021 has been issued by SEBI placing the standard operating procedure for taki ...
Securities Appellate Tribunal Mumbai
M/s. Rupak Trading Pvt. Ltd And Others Vs Securities And Exchange Board Of India
.... y which IPO funds were transferred from BPML to various entities for siphoning off. Therefore, the AO held that the Appellant is in violation of Regulations 3(a),(b),(c),(d) and 4(1) of the PFUTP Regulations read with Section 12A(a),(b) and (c) of the SEBI Act. Appeal No. 381 of 2021 ...
Securities Appellate Tribunal Mumbai
Edelweiss Custodial Services Ltd And Others Vs NSE Clearing Ltd And Others
.... id circulars was to prevent misuse of client securities. No CM can ever contend that it is entitled to misuse clients securities and sell off the same even when there is no outstanding liability of the client. The NSE circular dated April 21, 2008 was addressed to all CM’s also for compliance. ...
Securities Appellate Tribunal Mumbai
Shiv Dayal Gupta HUF Vs Securities And Exchange Board Of India
.... s been decided a second show cause notice on the same issue and on the same cause of action cannot be issued nor can any order be passed. It was also urged that under Section 15I(3) of the Securities and Exchange Board of India Act, 1992 (hereinafter referred to as ‘SEBI Act’). SEBI can revise t ...
Securities Appellate Tribunal Mumbai
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