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Securities Appellate Tribunal Mumbai judgments

1,324 judgments · page 52 of 67

Tribunals and Commissions07 Oct 2020Dismissed

Bhavesh Pabari And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 10 SEBI CK 0128

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices) Regulations, 2003 — Regulations 3(a), 3(b), 3(c), 3(d), 4(1), 4(2), 4(2)(a), 4(2)(e), 4(2)(g)Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 1992 — Regulation 13(3)Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 — Regulation 7(1A), 11(2)
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Tribunals and Commissions05 Oct 2020 Allowed/Disposed Of

Indivar Traders Private Limited Vs Whole Time Member

Securities Appellate Tribunal Mumbai · (2020) 10 SEBI CK 0121

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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Tribunals and Commissions01 Oct 2020Dismissed

Rajeev Vasant Sheth And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 10 SEBI CK 0126

Code Of Civil Procedure, 1908 — Order 38 Rule 5, Order 38 Rule 6, Order 38 Rule 7, Order 38 Rule 8, Order 38 Rule 9, Order 38 Rule 10, Order 38 Rule 11, Order 38 Rule 12, Order 38 Rule13Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 2015 — Regulation 10Securities And Exchange Board Of India Act, 1992 — Section 11(1), 11(4)(d), 11B(1)
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