Tribunals and Commissions10 Jun 2020 Allowed
Orissa Industries Limited Vs Securities & Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 06 SEBI CK 0020
COURT ARCHIVE
Securities Appellate Tribunal Mumbai judgments, 2020
366 judgments · page 15 of 19
Tribunals and Commissions05 Jun 2020
Securities And Exchange Board Of India Vs Nithish Bangera
Securities Appellate Tribunal Mumbai · (2020) 06 SEBI CK 0024
Tribunals and Commissions03 Jun 2020Disposed Of
Hemant Sheth & Ors Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 06 SEBI CK 0025
Tribunals and Commissions27 May 2020Disposed Of
Amalendu Mukherjee Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 05 SEBI CK 0001
Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 1992 — Regulation 2(ha)Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 2015 — Regulation 2(1)(g)Insolvency And Bankruptcy Code, 2016 — Section 7
Tribunals and Commissions15 May 2020Disposed Of
Jayeshkumar Narottamdas Gandhi & Ors Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 05 SEBI CK 0002
Tribunals and Commissions19 Mar 2020Dismissed
Debasis Padhy And Others Vs Securities And Exchange Board Of India And Others
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0001
Securities And Exchange Board Of India (Issue Of Capital And Disclosure Requirements) Regulations, 2009 — Regulation 107, 111Securities And Exchange Board Of India Act, 1992 — Section 11(1), 11(4), 11A, 11B, 19, 27Companies Act, 1956 — Section 67(3), 73, 73(2)
Tribunals and Commissions17 Mar 2020Dismissed
Rajesh Jayantilal Shah And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0005
Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 11
Tribunals and Commissions17 Mar 2020Partly Allowed
Susheel Somani And Others Vs Securities & Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0004
Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 — Regulation 3, 3(1), 3(2), 4, 8(2)(e), 10, 13(1), 14, 15, 29, 29(3)Insolvency and Bankruptcy Code, 2016 — Section 31Securities And Exchange Board Of India Act, 1992 — Section 15I, 15J
Tribunals and Commissions17 Mar 2020Partly Allowed
Oasis Securities Limited And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0003
Securities Contracts (Regulation) Act, 1956 — Section 21, 23A, 23E, 36Securities And Exchange Board Of India Act, 1992 — Section 11
Tribunals and Commissions17 Mar 2020Dismissed
Pooja Vinay Jain Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0002
Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulations 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(a), 4(2)(g)
Tribunals and Commissions16 Mar 2020Dismissed
G P Shah Investment Private Limited And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0007
Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 — Regulation 3(2), 32Securities and Exchange Board of India Act, 1992 — Section 11, 11B, 15H(ii), 15HB, 19
Tribunals and Commissions16 Mar 2020Dismissed
Highlight Leafins Pvt. Ltd And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0006
Securities Contracts (Regulation) Act, 1956 — Section 16, 23HSecurities And Exchange Board Of India Act, 1992 — Section 15A(b)Negotiable Instruments Act, 1881 — Section 138
Tribunals and Commissions06 Mar 2020Disposed Of
Ravikiran Realty India Ltd And Others Vs Securities And Exchange Board Of India And Others
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0012
Securities And Exchange Board Of India Act, 1992 — Section 28AIncome Tax Act, 1961 — Section 222
Tribunals and Commissions06 Mar 2020Disposed Of
Haresh Ramchandra Posnak Vs Securities & Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0011
Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 4(1), 4(2)(a), 4(2)(b), 4(2)(e), 4(2)(g)
Tribunals and Commissions06 Mar 2020Disposed Of
Vinod Kedia Vs Securities & Exchange Board Of India And Others
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0010
Tribunals and Commissions06 Mar 2020Disposed Of
Ritman Infra Ltd And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0009
Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements), 2015 — Regulation 4 (2)(f)(i), 4(2)(f)(i)(1), 4(2)(f)(ii)(6)Securities And Exchange Board Of India Act, 1992 — Section 15HB
Tribunals and Commissions05 Mar 2020Dismissed
BSP Infrastructure & Construction Ltd. (BICL) And Others Vs Securities And Exchange Board Of India And Others
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0014
Tribunals and Commissions05 Mar 2020 Allowed
Prrsaar Vs National Stock Exchange Of India Limited
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0013
Tribunals and Commissions04 Mar 2020Disposed Of
Hemant Sheth And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0018
Securities 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)(b), 4(2)(e), 4(2)(g)Securities And Exchange Board Of India Act, 1992 — Section 11B, 11(4)(b), 12A(a), 12A(b), 12A(c)
Tribunals and Commissions04 Mar 2020Partly Allowed
Gadde Butchi Tirupati Rao And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0017
Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3, 4Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 1992 — Regulation 12, 12(1), 13, 13(2), 13(4), 13(5)