CourtKutchehry.com

COURT ARCHIVE

Securities Appellate Tribunal Mumbai judgments, 2021

515 judgments · page 21 of 26

Tribunals and Commissions25 Mar 2021Dismissed

Girish Kumar Agarwal And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 03 SEBI CK 0240

Securities And Exchange Board Of India (Prohibition Of Unfair Trade Practices Relating To The Securities Market) Regulations, 2015 — Regulations 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(a), 4(2)(e)Securities Contracts (Regulation) Act, 1956 — Section 2(i)
Read judgment
Tribunals and Commissions24 Mar 2021Disposed Of

Reliance Mediaworks Financial And Others Vs Securities & Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2021) 03 SEBI CK 0180

Constitution Of India, 1950 — Article 14Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 — Regulation 3(2), 8, 8(1), 8(2), 8(16), 13(4), 41(3), 15(2), 15(3), 16(1)Securities And Exchange Board Of India Act, 1992 — Section 8(16), 11, 11B, 15T
Read judgment
Tribunals and Commissions24 Mar 2021Partly Allowed

Badri Lal Birla And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 03 SEBI CK 0179

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(a), 4(2)(e)Securities And Exchange Board Of India (Stock Brokers And Sub-Brokers) Regulations, 1992 — Regulation 7
Read judgment
Tribunals and Commissions24 Mar 2021

B. Renganathan Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 03 SEBI CK 0178

Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 2015 — Regulation 2(1)(n), 9(1)Securities And Exchange Board Of India (Listing Obligations. And Disclosure Requirements) Regulations, 2015 — Regulation 30, 30(4)Securities And Exchange Board Of India Act, 1992 — Section 15HB
Read judgment