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
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
Late Sh. Y.N. Saxena (Dead) And Others Vs Securities And Exchange Board Of India
.... nd severally refund the money collected by the Company through OFCDs along with interest at the rate of 15% p.a. 6. The WTM while passing the impugned order found that Late Shri Y.N. Saxena had died on 1st November, 2013 and instead of abating the proceedings insofar as Shri Y.N. Saxena was ...
Securities Appellate Tribunal Mumbai
M/S Securities & Time Share Owners Welfare Association Vs Securities And Exchange Board Of India And Others
.... ves as securities in the Securities Contracts (Regulation) Act, 1956 whereby trading in derivatives may be possible within the framework of that Act. 2. Recently many companies especially plantation companies have been raising capital from investors through schemes which are in the form of ...
Bombay High Court
Dkg Buildcon Private Ltd Vs Adjudicating & Enquiry Officer, S.E.B.I
.... particularly so, when the appellants had already furnished the information called for by the Investigating Officer. (vi) That the summons issued by the respondent to the appellants under Section 11(3) of the 1992 Act are non-est in law as this Section does not empower SEBI to summon and co ...
Supreme Court Of India
Kavi Arora Vs Securities & Exchange Board Of India
.... sses. 33. It is submitted that, in this case, the Adjudicating Authority has not followed the procedure, and instead fixed the case for final hearing without forming an opinion, as required under Rule 4(3) of the SEBI Adjudication Rules 1995. In the context of his argument. Mr. Luthra relied ...
Supreme Court Of India
Securities And Exchange Board Of India Vs Rajkumar Nagpal & Ors.
.... ential Framework for Resolution of Stressed Assets) Directions 2019 which inter alia specified the mechanism for resolution of stressed assets by Lenders (viz. Scheduled Commercial Banks, All-India Term Financial Institutions, Small Finance Banks, Systematically Important Non-Deposit Taking Non- ...
Supreme Court Of India
Nirmal N. Kotecha Vs Securities And Exchange Board Of India
.... nt the person contravenes the provisions of the Act and the Regulations framed therein. 11. There is no doubt that under the Act separate proceedings can be initiated, one under Section 11, 11B and the other under Section 15I of the Act. In the instant case, the AO on the same facts and on ...
Securities Appellate Tribunal Mumbai
IL&FS Securities Services Ltd Vs Securities & Exchange Board Of India
.... l Court or Supreme Court so as to reduce the burden of the court. Thus, the Tribunal has been established in substitution of the existing courts. The Tribunal possesses independence and is vested with judicial powers. A Tribunal has the authority to pronounce valuable rights of party in a judici ...
Securities Appellate Tribunal Mumbai
Shruti Vora Vs Securities And Exchange Board Of India
.... en committed by him. (3) If, after considering the cause, if any, shown by such person, the adjudicating officer is of the opinion that an inquiry should be held, he shall issue a notice fixing a date for the appearance of that person either personally or through his lawyer or other authori ...
Securities Appellate Tribunal Mumbai
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