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Securities Appellate Tribunal Mumbai judgments, 2021

515 judgments · page 3 of 26

Tribunals and Commissions21 Oct 2021Dismissed

Jitendra Kumar Bhatia Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 10 SEBI CK 0150

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)Securities And Exchange Board Of India Act, 1992 — Section 15HA
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Tribunals and Commissions21 Oct 2021Dismissed

Balram Garg And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 10 SEBI CK 0110

Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 2015 — Regulation 2, 2(g)Securities And Exchange Board Of India Act, 1992 — Section 11(1), 11(4), 11(4A), 11B(1), 11B(2), 19
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Tribunals and Commissions20 Oct 2021Partly Allowed

Fawn Trading Co. Pvt. Ltd And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 10 SEBI CK 0100

Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 — Regulation 3, 3(1), 3(1)(c), 3(1)(c)(ii), 10, 11, 12, 23(c), 44, 44(a), 44(b), 44(c), 44(d)Companies Act, 1996 — Section 81(1A)Securities And Exchange Board Of India Act, 1992 — Section 12, 11A, 11B, 15H, 24
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Tribunals and Commissions20 Oct 2021Partly Allowed

Dhananjay Somani And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 10 SEBI CK 0084

Securities Contracts (Regulation) Rules, 1957 — Rule 19(2)Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 — Regulation), 3(3), 3(4), 6, 8(1), 8(2), 10, 11, 11(1), 12, 14
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