CourtKutchehry.com

COURT ARCHIVE

Securities Appellate Tribunal Mumbai judgments, 2023

215 judgments · page 6 of 11

Tribunals and Commissions05 Jul 2023Dismissed/Disposed Of

Tejo Ratna Kongara Vs Securities And Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2023) 07 SEBI CK 0011

Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 11, 37, 37(1), 37(5), 94, 97Companies Act, 2013 — Section 66, 230, 230(3), 230(4), 230(5), 230(6), 230(7), 234Securities And Exchange Board Of India Act, 1992 — Section 15T
Read judgment
Tribunals and Commissions15 Jun 2023Dismissed/Disposed Of

Lata Bejgam And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 06 SEBI CK 0036

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 12A
Read judgment
Tribunals and Commissions12 Jun 2023Partly Allowed

Securekloud Technologies Limited And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 06 SEBI CK 0027

Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 4(2)(f), 16(1)(b)(vi), 23(2), 30Securities Contracts Regulation Act, 1956 — Section 23A, 23A(a), 23ESecurities And Exchange Board Of India Act, 1992 — Section 15HB
Read judgment
Tribunals and Commissions06 Jun 2023 Allowed

Mukesh Chauradiya And Others Vs Adjudicating Officer

Securities Appellate Tribunal Mumbai · (2023) 06 SEBI CK 0011

Constitution Of India, 1950 — Article 14Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Markets) Regulations, 2003 — Regulation 3, 4Securities And Exchange Board Of India Act, 1992 — Section 12A, 15HA
Read judgment
Tribunals and Commissions05 Jun 2023Dismissed

Vipul Amratlal Doshi And Others Vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 06 SEBI CK 0001

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3, 4Securities Contracts (Regulation) Act, 1956 — Section 21, 23A(a), 23ESecurities And Exchange Board Of India Act, 1992 — Section 12A
Read judgment