CourtKutchehry.com

COURT ARCHIVE

Securities Appellate Tribunal Mumbai judgments

1,324 judgments · page 31 of 67

Tribunals and Commissions29 Jul 2021Disposed Of

Anirudh Sethi Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 07 SEBI CK 0198

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 2(1)(c)(5), 4(1), 4(2)(k), 4(2)(r)Securities And Exchange Board Of India Act, 1992 — Section 11(1), 11(4), 11B, 11(5), 15HB, 19, 28A
Read judgment
Tribunals and Commissions28 Jul 2021Dismissed

Mohandas Shenoy Adige And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 07 SEBI CK 0181

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)(f),4(2)(k), 4(2)(r)Securities And Exchange Board Of India Act, 1992 — Section 12A(a), 12A(b), 12A(c)Companies Act, 1956 — Section 5
Read judgment
Tribunals and Commissions26 Jul 2021Allowed

Nikhil Mansukhani And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 07 SEBI CK 0173

Securities Contracts (Regulation) Rules, 1957 — Rule 19(2)Securities And Exchange Board Of India Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 — Regulation 2(1)(e), 2(1)(e)(1), 2(1)(e)(2), 2(1)(e)(2)(v), 10, 11, 11(1), 11(2), 12, 13, 18Companies Act, 1956 — Section 6
Read judgment
Tribunals and Commissions26 Jul 2021Dismissed

IKF Technologies Limited And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 07 SEBI CK 0172

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(2)(c), 4(2)(f), 4(2)(k), 4(2)(r)Securities And Exchange Board Of India Act, 1992 — Section 11B, 12A(a), 12A(b), 12A(c), 15HA
Read judgment
Tribunals and Commissions19 Jul 2021Partly Allowed

Pankaj J. Shah (HUF) Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 07 SEBI CK 0136

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 2(i)(a), 2(ze), 3, 3(a), 4Securities And Exchange Board Of India Act, 1992 — Section 12(A)Securities Contracts (Regulation) Act, 1956 — Section 2(i)(a), 2(1)(a), 13, 16, 18
Read judgment
Tribunals and Commissions19 Jul 2021Partly Allowed

Pankaj J. Shah (HUF) And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2021) 07 SEBI CK 0096

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 2(i)(a), 2(ze), 3, 3(a), 4Securities And Exchange Board Of India Act, 1992 — Section 12A, 15JSecurities Contracts (Regulation) Act, 1956 — Section 2(i), 2(i)(a), 2(1)(a), 13, 16, 18
Read judgment