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Securities Appellate Tribunal Mumbai judgments, 2021

515 judgments · page 1 of 26

Tribunals and Commissions23 Dec 2021

M/s. BLB Ltd Vs BSE Ltd And Others

Securities Appellate Tribunal Mumbai · (2021) 12 SEBI CK 0072

Securities And Exchange Board Of India (Delisting Of Equity Shares) Regulations, 2009 — Regulation 6, 7(3)
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Tribunals and Commissions20 Dec 2021Allowed

Vital Communications Ltd And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 12 SEBI CK 0069

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 1995 — Regulation 3, 4, 5, 5(1), 6, 6(a), 11Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3, 4, 11Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 — Regulation 7, 10, 11, 44
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Tribunals and Commissions29 Nov 2021Allowed

Axis Bank Ltd Vs National Stock Exchange Of India Ltd And Others

Securities Appellate Tribunal Mumbai · (2021) 11 SEBI CK 0066

Securities And Exchange Board Of India (Intermediaries) Regulations, 2008 — Regulation 35Securities And Exchange Board Of India Act, 1992 — Section 11(1), 11(4), 11B), 19Indian Contract Act, 1872 — Section 171
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Tribunals and Commissions24 Nov 2021Dismissed

Madhav Acharya Vs Securities And Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2021) 11 SEBI CK 0055

Constitution Of India, 1950 — Article 14Securities And Exchange Board Of India (Procedure For Holding. Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 1995 — Rule 4(6)Securities And Exchange Board Of India Act, 1992 — Section 15I(2)
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