CourtKutchehry.com

COURT ARCHIVE

Securities Appellate Tribunal Mumbai judgments, 2022

181 judgments · page 9 of 10

Tribunals and Commissions04 Jan 2022

Suhanika Chourey Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2022) 01 SEBI CK 0026

Securities And Exchange Board Of India (Investment Advisers) Regulations, 2013 — Regulation 3(1)Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3Securities And Exchange Board Of India Act, 1992 — Section 12A, 12(1), 15HA, 15HB
Read judgment
Tribunals and Commissions04 Jan 2022Dismissed

Nirshilp Commodities And Trading P. Ltd And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2022) 01 SEBI CK 0019

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(b), 4(e), 4(g)Securities And Exchange Board Of India (Stock Brokers And Subbrokers) Regulations, 1992 — Regulation 7, 9
Read judgment
Tribunals and Commissions03 Jan 2022Partly Allowed

Kesar Petroproducts Ltd Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2022) 01 SEBI CK 0011

Securities Contract Regulation Rules, 1957 — Rule 19A, 19A(5), 19(2)(b)Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 31(A)(2)Insolvency And Bankruptcy Code, 2016 — Section 31
Read judgment