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Securities Appellate Tribunal Mumbai judgments

1,324 judgments · page 11 of 67

Tribunals and Commissions06 Feb 2023Allowed

R. Mugunthan Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 02 SEBI CK 0011

Securities And Exchange Board Of India (Issue Of Capital And Disclosure Requirements) Regulations, 2009 — Regulation 73(2)Securities And Exchange Board Of India Act, 1992 — Section 15HB
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Tribunals and Commissions06 Feb 2023Allowed

Shobha Sudhakar Acharya Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 02 SEBI CK 0009

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3(b), 3(c), 3(d), 4(1), 4(2), 4(f), 4(k), 4(r)Securities And Exchange Board Of India (Issue Of Capital And Disclosure Requirements) Regulations, 2009 — Regulation 57(1), 67(7)(a)Securities And Exchange Board Of India Act, 1992 — Section 12A(a), 12A(b), 12A(c)
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Tribunals and Commissions06 Feb 2023Allowed

Kashyap K. Mehta And Others Vs BSE Ltd And Others

Securities Appellate Tribunal Mumbai · (2023) 02 SEBI CK 0008

Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 — Regulation 10Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 31A, 102Securities And Exchange Board Of India (Delisting Of Equity Shares) Regulations, 2021 — Regulation 24
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Tribunals and Commissions02 Feb 2023Dismissed

B. P. Equities Pvt. Ltd And Others Vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 02 SEBI CK 0001

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(2)(g)Securities And Exchange Board Of India (Stock Brokers And Sub-Brokers) Regulations, 1992 — Regulation 9(f)Securities And Exchange Board Of India Act, 1992 — Section 12A(a), 12A(b), 12A(c)
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