Securities And Exchange Board Of India Vs Ram Kishori Gupta & Anr
.... ties or from its Investor Protection and Education Fund, within a time frame. Challenging the above order dated 02.08.2019 passed by the Tribunal in Appeal No. 44 of 2019, SEBI filed Civil Appeal No. 7941 of 2019 before this Court. While issuing notice therein on 18.10.2019, this Court sta ...
Supreme Court Of India
CBI BS And FC Mumbai Vs Manojdev Gokulchand Seksaria And Anr
.... .03.2009 and 03.04.200 (sic.) and alleged commission of offences under Sections 120-B r/w 420, 467, 468 and 471 of the IPC and under Sections 13(2) r/w 13(l)(d) of the PC Act, 1988 and under Section 68-A of the Companies Act, 1956 filed a Writ Petition under Article 226 of the Constitution of In ...
Supreme Court Of India
Dattatraya Mahadev Ugale And Others Vs State Of Maharashtra And Others
.... decision" referred to in sub-section (1) of Section 154 of the Act needs to be a quasi-judicial order or decision. 19. Mr. Shah then submitted that the Revisional Authority is also empowered to decide the regularity of proceedings under the Act and Rules and quash and set aside such p ...
Bombay High Court
DCIT Vs Mohan Mittal
.... the same was not confronted to the assessee and his statement was also not subjected to crossexamination on behalf of the assessee. Therefore, his statement cannot be read in evidence against the assessee. The A.O. did not mention any fact as to how the claim of assessee was sham or bogus. The a ...
Income Tax Appellate Tribunal (Delhi E Bench)
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
M/s. Ethan Constructions Pvt. Ltd Vs Securities And Exchange Board Of India
.... ed multitude of entities. We find that the investigation started after receipt of a reference from Income Tax authorities in February 2015 for the trades carried on during the period November 23, 2007 to September 22, 2012. SCNs were issued in August 2017 and November 2017 by WTM and AO respecti ...
Securities Appellate Tribunal Mumbai
Chaturvedi & Shah LLP Vs Securities And Exchange Board Of India
.... market and is entitled to take measures as prescribed in the said Section. Under Section 11 B, powers have been conferred on the SEBI to give appropriate directions even to any person or class of persons referred to in Section 12 or associated with the securities market. The powers available to ...
Securities Appellate Tribunal Mumbai
Bakil Singh Vs Securities And Exchange Board Of India
.... noncompliance of the directions of the WTM, a penalty under Section 15HB could be issued. It was urged, that under Section 15HB whoever fails to comply with the directions issued by the Board for which no separate penalty has been provided, shall be liable to pay a penalty. 6. In our opini ...
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
Kusum Lata Singhal Vs Securities And Exchange Board Of India
.... iant Exclusively Listed Companies till the promoters of such non-compliant Exclusively Listed Companies provide an exit option to the public shareholders in compliance with SEBl circular dated October 10, 2016, as certified by the concerned Designated Stock Exchanges; b. The non-compliant ...
Delhi High Court
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