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Securities And Exchange Board Of India judgments, 2019

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
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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)
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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)
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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)
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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)
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