Tribunals and Commissions05 May 2022Disposed Of
Ravi Narain Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 05 SEBI CK 0015
COURT ARCHIVE
Securities Appellate Tribunal Mumbai judgments
1,324 judgments · page 17 of 67
Tribunals and Commissions29 Apr 2022
Geojit Financial Services Ltd Vs Securities And Exchange Board Of India & Ors
Securities Appellate Tribunal Mumbai · (2022) 04 SEBI CK 0063
Tribunals and Commissions20 Apr 2022Dismissed
M/s. Amrex Marketing Private Limited Vs BSE Limited And Others
Securities Appellate Tribunal Mumbai · (2022) 04 SEBI CK 0050
Tribunals and Commissions20 Apr 2022
Devendra Kapil And Others Vs Defaulters Committee
Securities Appellate Tribunal Mumbai · (2022) 04 SEBI CK 0049
Code Of Criminal Procedure, 1973 — Section 34, 420
Tribunals and Commissions19 Apr 2022Allowed
Rajeev Vasant Sheth And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 04 SEBI CK 0047
Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 2015 — Regulation 2(d), 2(g), 2(n), 3, 3(1), 3(3), 4, 4(1), 5, 9Securities And Exchange Board Of India Act, 1992 — Section 12A(d), 12A(e)
Tribunals and Commissions13 Apr 2022Disposed Of
Comfort Intech Ltd And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 04 SEBI CK 0060
Tribunals and Commissions08 Apr 2022Disposed Of
Kartik Parekh Vs Securities & Exchange Board Of India And Others
Securities Appellate Tribunal Mumbai · (2022) 04 SEBI CK 0030
Tribunals and Commissions08 Apr 2022Allowed
Madhu Karnesh Shyamsukha And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 04 SEBI CK 0029
Tribunals and Commissions08 Apr 2022Allowed
Arnav Gupta Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 04 SEBI CK 0022
Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3, 4, 11Indian Contract Act, 1872 — Section 11Hindu Minority And Guardianship Act, 1956 — Section 8
Tribunals and Commissions08 Apr 2022Allowed
Pia Johnson Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 04 SEBI CK 0021
Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 2015 — Regulation 2(1)(d), 2(1)(g), 3, 3(3), 4(1), 5Companies Act, 2013 — Section 186
Tribunals and Commissions08 Apr 2022Dismissed
Man Industries (India) Ltd Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 04 SEBI CK 0008
Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 2015 — Regulation 7(2)(a), 7(2)(b)Securities And Exchange Board Of India Act, 1992 — Section 15A(b)
Tribunals and Commissions08 Apr 2022Dismissed/ Disposed Of
Art Nirman Ltd Vs National Stock Exchange Of India Limited And Others
Securities Appellate Tribunal Mumbai · (2022) 04 SEBI CK 0007
Constitution Of India, 1950 — Article 372Securities And Exchange Board Of India (�SEBI� For Convenience) (Issue Of Capital And Disclosure Requirements) Regulations, 2009 — Regulation 108, 108(2), 112Securities And Exchange Board Of India (Issue Of Capital And Disclosure Requirements) Regulations, 2018 — Regulation 104, 104(1)(a), 301
Tribunals and Commissions07 Apr 2022
Sahara India Commercial Corporate Ltd. & Anr Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 04 SEBI CK 0016
Tribunals and Commissions30 Mar 2022 Disposed Of
Jaya Hemant Ghai And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 03 SEBI CK 0107
Constitution Of India, 1950 — Article 19(1)(g)
Tribunals and Commissions25 Mar 2022Allowed
Century Enka Limited Vs Securities And Exchange Board Of India And Others
Securities Appellate Tribunal Mumbai · (2022) 03 SEBI CK 0118
Securities And Exchange Board Of India (Listing Obligation And Disclosure Requirement) Regulations, 2015 — Regulation 17, 17(1), 25(6), 98Securities And Exchange Board Of India Act, 1992 — Section 11A, 11A(2)Securities Contract (Regulations) Act, 1956 — Section 9, 21
Tribunals and Commissions25 Mar 2022Allowed
Awaneesh Srivastava Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 03 SEBI CK 0103
Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 2015 — Regulation 9(1), 9(3)Securities And Exchange Board Of India Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 2(1)(n), 30Securities And Exchange Board Of India Act, 1992 — Section 15HB
Tribunals and Commissions25 Mar 2022Allowed
Kaushik Bhatt And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 03 SEBI CK 0102
Securities 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(k), 4(r)Securities And Exchange Board Of India Act, 1992 — Section 11, 11B, 12A, 12A(a), 12(b), 12(c)Companies Act, 2013 — Section 177
Tribunals and Commissions25 Mar 2022Allowed/Disposed Of
Rana Kapoor Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 03 SEBI CK 0101
Tribunals and Commissions24 Mar 2022Allowed
MPF Systems Ltd And Others Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 03 SEBI CK 0099
Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 15(2), 16, 16(1)(b)(iv), 17, 17(1)(b), 18, 18(1)(b), 19, 19(1)(c)Securities And Exchange Board Of India Act, 1992 — Section 11, 11B, 15HA, 15I(3)Securities Contracts (Regulations) Act, 1956 — Section 23E
Tribunals and Commissions24 Mar 2022Allowed
Yatin Pandya HUF Vs Securities And Exchange Board Of India
Securities Appellate Tribunal Mumbai · (2022) 03 SEBI CK 0097
Constitution Of India, 1950 — Article 14Securities Appellate Tribunal (Procedure) Rules, 2000 — Rule 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)(a), 4(2)(g)