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Securities Appellate Tribunal Mumbai judgments, 2020

366 judgments · page 18 of 19

Tribunals and Commissions31 Jan 2020 Allowed

Ashlesh Gunvantbhai Shah And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 01 SEBI CK 0001

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 Act, 1992 — Section 11(1), 12(A)(a), 12(A)(b), 12(A)(c), 15HA
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Tribunals and Commissions29 Jan 2020Disposed Of

A.T. Rajan And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 01 SEBI CK 0005

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3(b), 3(c), 3(d), 4(1), 4(2)(e), 4(2)(k), 4(2)(r)Securities And Exchange Board Of India Act, 1992 — Section 11, 11B, 12A(a), 12A(b), 12A(c), 27
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Tribunals and Commissions29 Jan 2020Disposed Of

Labhu Gohil And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 01 SEBI CK 0003

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)(e)Securities And Exchange Board Of India Act, 1992 — Section 15HA, 15J
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Tribunals and Commissions17 Jan 2020Dismissed

Ajay Anand And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 01 SEBI CK 0015

Securities And Exchange Board of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 — Regulation 3(2), 13(1)Securities And Exchange Board of India Act, 1992 — Section 15H, 15H(ii)Companies Act, 1956 — Section 433, 434
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Tribunals and Commissions14 Jan 2020Disposed Of

Kanaiyalal Baldevbhai Patel And Others Vs Recovery Officer

Securities Appellate Tribunal Mumbai · (2020) 01 SEBI CK 0019

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3Securities And Exchange Board Of India Act, 1992 — Section 15HA, 28AIncome Tax Act, 1961 — Section 220(2)
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Tribunals and Commissions13 Jan 2020Dismissed

Rakhi Trading Pvt. Ltd Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 01 SEBI CK 0021

Securities And Exchange Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3(a), 3(b), 3(c), 4(1), 4(2)(a), 4(2)(b)Securities And Exchange Board Of India Act, 1992 — Section 15I, 15T
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Tribunals and Commissions10 Jan 2020Dismissed

Rushabh Jitendra Shah Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 01 SEBI CK 0023

Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 1992 — Regulation 12(1), 13(4), 13(4A), 13(5)Securities And Exchange Board Of India(Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 — Regulation 29(2), 29(3)Securities And Exchange Board Of India Act, 1992 — Section 15A(b), 15HB, 15J
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