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Securities Appellate Tribunal Mumbai judgments, 2020

366 judgments · page 16 of 19

Tribunals and Commissions04 Mar 2020Dismissed

Jigna Vipul Vora And Others Vs Securities And Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0016

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)(g)Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 1992 — Regulation 13(1)Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 — Regulation 29(1)
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Tribunals and Commissions02 Mar 2020Dismissed

Nirmal N. Kotecha Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0020

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)(b), 4(2) (d), 4(2)(e), 4(2)(f), 4(2)(g), 4(2)(k), 4(2)(r)Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 — Regulation 3(3)Securities And Exchange Board Of India Act, 1992 — Section 12A(a), 12A(b), 12A(c)
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Tribunals and Commissions02 Mar 2020Dismissed

Sangita Sethi And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0019

Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) (Amendment) Regulations, 2013 — Regulation 3(1), 3(3), 13(2)Securities And Exchange Board Of India Act, 1992 — Section 15H
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