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Securities Appellate Tribunal Mumbai judgments

1,324 judgments · page 10 of 67

Tribunals and Commissions16 Mar 2023Dismissed

Sonal Vijay Mehta Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 03 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 12A
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Tribunals and Commissions28 Feb 2023Partly Allowed

Quasar India Limited And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 02 SEBI CK 0028

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 12ASecurities Contracts (Regulation) Act, 1956 — Section 23E
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Tribunals and Commissions23 Feb 2023Disposed Of

Ashish Bagrodia Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 02 SEBI CK 0024

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, 12A(a), 12A(b), 12A(c)
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Tribunals and Commissions23 Feb 2023Partly Allowed

Jindal Cotex Limited And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 02 SEBI CK 0023

Constitution Of India, 1950 — Article 14, 21Securities Contracts (Regulation) Rules, 1957 — Rule 19, 19ASecurities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3, 4
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Tribunals and Commissions22 Feb 2023Allowed/Dismissed

Soma Textiles and Industries Ltd And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 02 SEBI CK 0019

Securities Contracts (Regulation) Rules, 1957 — Rule 19, 19A, 21Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3, 3(a), 3(b), 3(c), 3(d), 4, 4(1), 4(2)(f), 4(2)(k), 4(2)(r)Securities And Exchange Board Of India Act, 1992 — Section 11, 11B, 12A, 12A(a), 12A(b), 12A(c)
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Tribunals and Commissions14 Feb 2023Allowed/Disposed Of

Sorabh Kumar Poddar And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 02 SEBI CK 0016

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
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