Court News
Lured by 12% Assured Returns, Left With Losses: Supreme Court Says Investors Can’t Make Clearing Member Pay for Broker’s Default; NSE Clearing Committee Had No Restitution Power
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THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
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50 articles
Landmark Judgements
Possession Is the Offence's Engine: Supreme Court Hardens the Insider-Trading Presumption
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Court News
Escrow Released, Fraud Question Still Open: Supreme Court Sends SEBI’s Vedanta Buyback Case Back to SAT
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Court News
Selling on Bad News You Already Knew: Supreme Court Restores SEBI’s Insider Trading Order Against Tara Jewels Promoters
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Court News
SEBI's Landmark Action Against Debock Industries: A Legal Breakdown
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Court News
Supreme Court Ruling Tightens Insider Trading Regulations in India
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Court News
SEBI's New Rules for Demat Accounts and Mutual Funds: A Comprehensive Guide
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Court News
SEBI Bars Zee Promoters for Unauthorized Asset Pledge
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Court News
SEBI's Landmark Crackdown on Axis MF Front-Running: Key Takeaways
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Court News
Supreme Court's Kotak AMC Ruling Redefines Mutual Fund Governance
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Court News
ESG Auditing: The New Goldmine for Chartered Accountants in India
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Court News
SEBI's New Auto-Pledge Rules: Balancing Market Fluidity and Investor Protection
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