CourtKutchehry.com

COURT ARCHIVE

Securities And Exchange Board Of India judgments

5 judgments · page 1 of 1

Tribunals and Commissions08 Jan 2019

In The Matter Of Divine Entertainment Ltd. (earlier known as Denim Enterprises Ltd.)

Securities And Exchange Board Of India · (2019) 01 SEBI CK 0005

Securities And Exchange Board Of India Act, 1992 — Section 11B, 19Securities And Exchange Board Of India (Intermediaries) Regulations, 2008 — Regulation 24, 24(1), 28, 28(1), 28(2)Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices) Regulations, 1995 — Regulation 3, 4, 4(a), 4(b), 5, 6, 7
Read judgment
Tribunals and Commissions08 Jan 2019

In The Matter Of Nishith M. Shah HUF And Another

Securities And Exchange Board Of India · (2019) 01 SEBI CK 0004

Securities And Exchange Board Of India Act, 1992 — Section 11(1), 11(4), 11B, 19Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices relating To Securities Market) Regulations, 2003 — Regulation 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(a), 4(2)(e)
Read judgment
Tribunals and Commissions04 Jan 2019

In The Matter Of Parsvnath Developers Limited Vs

Securities And Exchange Board Of India · (2019) 01 SEBI CK 0003

Securities And Exchange Board Of India Act, 1992 — Section 11, 11(1), 11(4), 11A, 11B, 19Companies Act, 1956 — Section 209(4A)Companies Act, 2013 — Section 128(5)(a)
Read judgment
Tribunals and Commissions02 Jan 2019

In The Matter Of Sanraa Media Ltd Vs

Securities And Exchange Board Of India · (2019) 01 SEBI CK 0002

Securities And Exchange Board Of India Act, 1992 — Section 11(1), 11B, 11(4), 12A(a), 12A(b), 12A(c), 19Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices relating To Securities Market) Regulations, 2003 — Regulation 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(f), 4(2)(k), 4(2)(r)
Read judgment
Tribunals and Commissions01 Jan 2019

In The Matter Of P.M. Telelinnks Limited And 8K Miles Software Solutions Limited Vs

Securities And Exchange Board Of India · (2019) 01 SEBI CK 0001

Securities And Exchange Board Of India Act, 1992 — Section 11(1), 11(4), 11B, 19Securities Contracts (Regulation) Act, 1956 — Section 2(i), 13, 14, 15, 16, 17, 18Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3, 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(a), 4(2)(b), 4(2)(d), 4(2)(e), 4(2)(g)
Read judgment