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Securities Appellate Tribunal Mumbai judgments, 2021

515 judgments · page 13 of 26

Tribunals and Commissions28 Jun 2021 Allowed

Prafull Anubhai Shah Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 06 SEBI CK 0181

Code Of Civil Procedure, 1908 — Order 41 Rule 27Securities 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 Act, 1992 — Section 12A
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Tribunals and Commissions18 Jun 2021Dismissed

Yes Capital (India) Private Limited And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 06 SEBI CK 0052

Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 — Regulation 28, 28(3), 31, 31(1), 31(3)Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirement) Regulations, 2015 — Regulation 3(a), 4(2)(f)(i)(1), 4(2)(f)(i)(2)Rajasthan Excise Act, 1950 — Section 43B
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