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Securities Appellate Tribunal Mumbai judgments, 2022

181 judgments · page 4 of 10

Tribunals and Commissions16 Jun 2022Allowed

TTL Enterprises Ltd Vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2022) 06 SEBI CK 0092

Securities And Exchange Board Of India (Registrars To An Issue And Share Transfer Agents) Rules, 1993 — Rule 4(1)(b)Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 7, 7(4)Securities And Exchange Board Of India (Registrars To An Issue And Share Transfer Agents) Regulations, 1993 — Regulation 9A(1)(b)
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Tribunals and Commissions14 Jun 2022Dispose Of

Chanda Kochhar Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2022) 06 SEBI CK 0025

Securities Contracts (Regulation) (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 2005 — Rule 4, 4(3)Securities Contracts (Regulation) Act, 1956 — Section 23I(2)
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Tribunals and Commissions13 May 2022Dismissed

Shubham Singhal And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2022) 05 SEBI CK 0030

Securities 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 11, 11B, 11D, 12(3), 15I, 15HA, 15J, 15JB, 15JB(3), 15TSecurities And Exchange Board Of India (Settlement Proceedings) Regulations 2018 — Section 2(f)
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Tribunals and Commissions13 May 2022Dismissed

MBL & Company Ltd Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2022) 05 SEBI CK 0028

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securitas Market) Regulations, 2003 — Regulation 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(a), 4(2)(e), 4(2)(g)Securities And Exchange Board Of India (Stock Brokers And Sub Brokers) Regulations, 1992 — Regulation 7Securities And Exchange Board Of India Act, 1992 — Section 12A(a), 12(A)(b), 12(A)(c), 15I
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