Dhananjay Somani And Others Vs Securities And Exchange Board Of India
.... acquirer, who together with persons acting in concert with him holds, fifty-five per cent (55%) or more but less than seventy-five per cent (75%) of the shares or voting rights in a target company, shall acquire either by himself or through or with persons acting in concert with him any addition ...
Securities Appellate Tribunal Mumbai
Ashav Advisory LLP Vs Securities And Exchange Board Of India And Others
.... 1 of 2016), such company shall bring the public shareholding to twenty-five per cent within a maximum period of three years from the date of such fall, in the manner specified by the Securities and Exchange Board of India: Provided that, if the public shareholding falls below ten per cent, ...
Securities Appellate Tribunal Mumbai
Nikhil Mansukhani And Others Vs Securities And Exchange Board Of India
.... five per cent. (75%), the words and figures ninety per cent. (90%) were substituted. [Provided further that such acquirer may, [notwithstanding the acquisition made under regulation 10 or sub-regulation (1) of regulation 11,] without making a public announcement under these Regulations, acq ...
Securities Appellate Tribunal Mumbai
Nimish H. Shah And Anr. Vs Securities And Exchange Board Of India
.... h is a private person, being a company incorporated under the Companies Act. Further no such prayer is maintainable as is established law in view of judgments in Praga Tools v. C.A. Immanuel, (1969) 1 SCC 585 at para(s) 6 and 9, Binny Ltd. v. Sadasivan, (2005) 6 SCC 657 at para(s) 9-11, 29; ...
Delhi High Court
Discovery Wel. Mangt. Ser. P. Ltd. Vs Padmini Engineering P. Ltd.
.... offer to the public, i.e., the offer price multiplied by the number of securities offered to the public was minimum Rs. 100 crores; and (c) the issue was made only through book building method with allocation of 60 per cent of the issue size to the qualified institutional buyers as specified by t ...
Supreme Court of India
Pentamedia Graphics Limited Vs The Bombay Stock Exchange
.... and Another Vs. State of Orissa and Others, (Titaghur Paper Mills Co. Ltd. v. State of Orissa) and submitted that in passing this order, the Bombay Stock Exchange has not interfered with the order of this Court, but it had merely exercised its authority as per the Regulations and that the applican ...
Madras High Court
In Re: Patels Airtemp (India) Ltd. Vs
.... he relevant Clause (f) which says that "The Resulting Company will endeavour that the Equity Shares of the Resulting Company issued in terms of the Clause 7(a) above be listed and/ or admitted to trading on the relevant Stock exchange/s, whet her in India or abroad, where the equity shares of th ...
Gujarat High Court
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