Securities Appellate Tribunal Mumbai Judgments 2021

Tribunals and Commissions28 Apr 2021

Yograj Singh Bhau Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 04 SEBI CK 0139

Tribunals and Commissions28 Apr 2021Allowed

Kishor Sharma Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 04 SEBI CK 0138

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 Commissions28 Apr 2021

Jaya Krishna Taparia Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 04 SEBI CK 0135

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Tribunals and Commissions28 Apr 2021

JLG Securities Pvt. Ltd And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 04 SEBI CK 0132

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Tribunals and Commissions28 Apr 2021

Inventure Finance P. Ltd Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 04 SEBI CK 0127

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Tribunals and Commissions27 Apr 2021

Nizamuddin Khan Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 04 SEBI CK 0155

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Tribunals and Commissions27 Apr 2021

Riddhi Kalapi Shah Vs National Stock Exchange Of India Limited

Securities Appellate Tribunal Mumbai · (2021) 04 SEBI CK 0153

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Tribunals and Commissions27 Apr 2021Disposed Of

Dhara Technosystem LLP And Others Vs Securities & Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2021) 04 SEBI CK 0152

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Tribunals and Commissions26 Apr 2021Dismissed

India Infoline Commodities Limited Vs Multi Commodity Exchange Of India Limited

Securities Appellate Tribunal Mumbai · (2021) 04 SEBI CK 0114

Constitution Of India, 1950 — Article 14Securities Contracts (Regulation) (Stock Exchanges And Clearing Corporations, Regulations, 2012 — Regulation 51Securities And Exchange Board Of India Act, 1992 — Section 11(1)

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Tribunals and Commissions26 Apr 2021Dismissed/ Disposed Of

Gajendra Nagpal And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 04 SEBI CK 0113

Securities Contracts (Regulations) Rules, 1957 — Rule 8(1)(f)Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3(a), 3(d), 4(1)Securities And Exchange Board Of India (Stock - Brokers And Sub-Brokers) Regulations, 1992 — Regulation 9, 9(6), 9(b), 9(c), 9(e), 9(f)

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Tribunals and Commissions26 Apr 2021