Tribunals and Commissions16 Jun 2022
Autoriders Finance Ltd Vs National Stock Exchange Of India Ltd
Securities Appellate Tribunal Mumbai · (2022) 06 SEBI CK 0091
COURT ARCHIVE
Securities Appellate Tribunal Mumbai judgments
1,324 judgments · page 16 of 67
Tribunals and Commissions16 Jun 2022
Deccan Chronicle Holdings Limited Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 06 SEBI CK 0084
Tribunals and Commissions16 Jun 2022Allowed
Gilbert James Dhason And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 06 SEBI CK 0079
Securities And Exchange Board Of India (Collective Investment Scheme) Regulations, 1999 — Regulation 65Securities And Exchange Board Of India Act, 1992 — Section 11(1), 11B, 11(4)
Tribunals and Commissions16 Jun 2022
National Stock Exchange Of India Limited And Others Vs Securities & Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 06 SEBI CK 0027
Tribunals and Commissions14 Jun 2022
Blue Pearl Texspin Limited Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 06 SEBI CK 0026
Tribunals and Commissions14 Jun 2022Dispose Of
Chanda Kochhar Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 06 SEBI CK 0025
Securities Contracts (Regulation) (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 2005 — Rule 4, 4(3)Securities Contracts (Regulation) Act, 1956 — Section 23I(2)
Tribunals and Commissions13 Jun 2022
Roli Gupta & Anr Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 06 SEBI CK 0067
Tribunals and Commissions02 Jun 2022
Aspire Emerging Fund Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 06 SEBI CK 0009
Tribunals and Commissions02 Jun 2022Allowed
Terrascope Ventures Limited And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 06 SEBI CK 0001
Securities And Exchange Board Of India Act, 1992 — Section 15HASecurities Contracts (Regulation) Act, 1956 — Section 15 HA, 23ECompanies Act, 1956 — Section 81(1A)
Tribunals and Commissions01 Jun 2022Dismissed
Anand Sarnaik And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 06 SEBI CK 0060
Tribunals and Commissions30 May 2022Disposed Of/Dismissed
Vandana Sinha Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 05 SEBI CK 0064
Tribunals and Commissions30 May 2022
Arun Panchariya Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 05 SEBI CK 0057
Tribunals and Commissions13 May 2022Dismissed
Kirloskar Brothers Ltd Vs Securities And Exchange Board Of India And Others
Securities Appellate Tribunal Mumbai · (2022) 05 SEBI CK 0031
Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 10(1), 30, 30(2), 101, 101(2), 103
Tribunals and Commissions13 May 2022Dismissed
Shubham Singhal And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 05 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 11, 11B, 11D, 12(3), 15I, 15HA, 15J, 15JB, 15JB(3), 15TSecurities And Exchange Board Of India (Settlement Proceedings) Regulations 2018 — Section 2(f)
Tribunals and Commissions13 May 2022
Maheshwari Financial Services Limited Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 05 SEBI CK 0029
Tribunals and Commissions13 May 2022Dismissed
MBL & Company Ltd Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 05 SEBI CK 0028
Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securitas Market) Regulations, 2003 — Regulation 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(a), 4(2)(e), 4(2)(g)Securities And Exchange Board Of India (Stock Brokers And Sub Brokers) Regulations, 1992 — Regulation 7Securities And Exchange Board Of India Act, 1992 — Section 12A(a), 12(A)(b), 12(A)(c), 15I
Tribunals and Commissions13 May 2022Allowed
BDS Share Brokers Pvt. Ltd Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 05 SEBI CK 0027
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), 4(2)(a), 4(2)(e), 4(2)(g)
Tribunals and Commissions11 May 2022Disposed Of
Anand Subramanian Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 05 SEBI CK 0026
Securities And Exchange Board Of India Act, 1992 — Section 15HBSecurities Contracts (Regulation) Act, 1956 — Section 23A, 23H
Tribunals and Commissions09 May 2022Disposed Of
Landmarc Leisure Corporation Limited And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 05 SEBI CK 0023
Tribunals and Commissions06 May 2022Disposed Of
Minal Bharat Patel & Ors Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 05 SEBI CK 0019