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Securities Appellate Tribunal Mumbai judgments, 2020

366 judgments · page 8 of 19

Tribunals and Commissions10 Sept 2020 Allowed

Jayesh Kanungo Vs Whole Time Member

Securities Appellate Tribunal Mumbai · (2020) 09 SEBI CK 0061

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3, 4
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Tribunals and Commissions08 Sept 2020 Allowed

Bharat J. Patel And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 09 SEBI CK 0074

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Marker) 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 12A(a), 12A(b), 12A(c)
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Tribunals and Commissions07 Sept 2020Disposed Of

Affluence Fincon Services Pvt. Ltd. And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 09 SEBI CK 0079

Code Of Civil Procedure, 1908 — Order 38 Rule 5, Order 38 Rule 6, Order 38 Rule 7, Order 38 Rule 8, Order 38 Rule 9, Order 38 Rule 10, Order 38 Rule 11, Order 38 Rule 12, Order 38 Rule 13Securities And Exchange Board Of India Act, 1992 — Section 11, 11(2), 11A, 11B, 11B(2), 11(4)(d), 15G
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