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Securities Appellate Tribunal Mumbai judgments, 2021

515 judgments · page 15 of 26

Tribunals and Commissions09 Jun 2021

GGF Mercantile Pvt. Ltd Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 06 SEBI CK 0043

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) and 4(1), 4(2)(a), 4(2)(e)Securities And Exchange Board Of India Act, 1992 — Section 15H
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Tribunals and Commissions08 Jun 2021Allowed

Nirmal N. Kotecha Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 06 SEBI CK 0180

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3, 4, 4(2)(d)Securities And Exchange Board Of. India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 — Regulation 7(1)Securities And Exchange Board Of India ( Prohibition Of Insider Trading) Regulations, 1992 — Regulation 13(1)
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