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Securities Appellate Tribunal Mumbai judgments

1,324 judgments · page 5 of 67

Tribunals and Commissions06 Sept 2023Allowed

V. Manikandan Vs Adjudicating Officer

Securities Appellate Tribunal Mumbai · (2023) 09 SEBI CK 0011

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, 15A(a), 15HASecurities Contracts (Regulation) Act, 1956 — Section 21
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Tribunals and Commissions05 Sept 2023Dismissed/Allowed

Sanjay Kumar And Others Vs Adjudicating Officer

Securities Appellate Tribunal Mumbai · (2023) 09 SEBI CK 0006

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3, 4, 4(b)Securities And Exchange Board Of India Act, 1992 — Section 11, 11B, 15HA
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Tribunals and Commissions04 Sept 2023Partly Allowed

Suresh Hegde And Others Vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 09 SEBI CK 0005

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, 12A
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Tribunals and Commissions04 Sept 2023Dismissed

Kaashyap Technologies Ltd And Others Vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 09 SEBI CK 0004

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, 11B, 12A, 12A(a), 12A(b), 12A(c)
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Tribunals and Commissions04 Sept 2023Dismissed

Jagdish Chandra Sharma Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 09 SEBI CK 0001

Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 2015 — Regulation 2(1)(d), 2(1)(g), 2(1)(n), 4, 4(1)Securities And Exchange Board Of India Act, 1992 — Section 12A(d), 12A(e), 15G(i)
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Tribunals and Commissions29 Aug 2023Allowed/Disposed Of

M/s. LML Ltd Vs Securities And Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2023) 08 SEBI CK 0071

Securities And Exchange Board Of India (Listing Obligationsand Disclosure Requirements) Regulations, 2015 — Regulation 33Insolvency And Bankruptcy Code, 2016 — Section 14, 52, 60, 60(5), 60(5)(c)
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Tribunals and Commissions24 Aug 2023Allowed

Anoop Jain And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2023) 08 SEBI CK 0062

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
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