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Securities Appellate Tribunal Mumbai judgments

1,324 judgments · page 4 of 67

Tribunals and Commissions17 Oct 2023Allowed

G. R. K. Reddy And Others Vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 10 SEBI CK 0013

Securities Appellate Tribunal Procedure Rules, 2000 — Rule 21Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 — Regulation 10, 11, 11(1), 11B, 12, 27, 27(1)(d), 44, 45Securities And Exchange Board Of India Act, 1992 — Section 11, 11(1), 11B, 11B(2), 11D, 11(2)(h), 11(4), 12, 15A, 15B, 15C, 15D, 15E, 15F, 15G, 15H, 15HAA, 15HB, 15H(i), 15H(ii), 15H(iii), 15H(iv), 15I, 15J, 23
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Tribunals and Commissions10 Oct 2023Allowed

Bharat Natwarlal Patel Vs Securities and Exchange Board of India

Securities Appellate Tribunal Mumbai · (2023) 10 SEBI CK 0007

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 Commissions09 Oct 2023Allowed

Jatin Manubhai Shah And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 10 SEBI CK 0005

Constitution Of India, 1950 — Article 19Securities 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 Commissions27 Sept 2023Partly Allowed/ Dismissed

MPS Infotecnics Ltd And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 09 SEBI CK 0026

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulations 3, 4Securities And Exchange Board Of India Act, 1992 — Section 12A
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Tribunals and Commissions27 Sept 2023Allowed

M/s Apollo Tyres Ltd Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 09 SEBI CK 0024

Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998 — Regulation 4(1), 5(A), 19(7)Companies Act, 1956 — Section 77, 77A, 77A(9), 77A(10)Special Courts Act, 1979 — Section — Section 9A(3), 13
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Tribunals and Commissions13 Sept 2023Allowed

Winsome Textile Industries Ltd And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 09 SEBI CK 0019

Constitution Of India, 1950 — Article 14, 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, 12A, 12A(a), 12A(b), 12A(c)
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