Securities Appellate Tribunal Mumbai Judgments 2026

Securities and Exchange Board of India Act, 1992-Sections 11(1), 11(4), 11(4A), 11B(1), 11B(2), 15A(a), 15HA, 15HB, 15TSEBI (Procedure for Holding Inquiry and Imposing Penalties) Rules, 1995-Rule 4(1)SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015

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Tribunals and Commissions01 Sept 2026

Acuite Ratings & Research Limited Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2026) 09 SEBI CK 4383

SEBI Act, 1992-Section 15TSEBI (Credit Rating Agencies) Regulations, 1999-Regulation 15(1), 16(1), 25(b), 27(1), 27(1)(a), 27(1)(b), 27(1)(c), 28V

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Tribunals and Commissions01 Sept 2026

BP Equities Pvt. Ltd. Vs National Stock Exchange Of India Ltd.

Securities Appellate Tribunal Mumbai · (2026) 09 SEBI CK 4382

Securities Contract (Regulation) Act, 1956-Section 23LSecurities Contract (Regulation) Rules, 1957-Rule 8(3)(f)

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Tribunals and Commissions01 Sept 2026

Dharmesh Maldevbhai Godhania Vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2026) 09 SEBI CK 4377

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Securities Appellate Tribunal Mumbai judgments, 2026