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Securities Appellate Tribunal Mumbai judgments

1,324 judgments · page 62 of 67

Tribunals and Commissions19 Mar 2020Dismissed

Debasis Padhy And Others Vs Securities And Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0001

Securities And Exchange Board Of India (Issue Of Capital And Disclosure Requirements) Regulations, 2009 — Regulation 107, 111Securities And Exchange Board Of India Act, 1992 — Section 11(1), 11(4), 11A, 11B, 19, 27Companies Act, 1956 — Section 67(3), 73, 73(2)

Tribunals and Commissions17 Mar 2020Dismissed

Rajesh Jayantilal Shah And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0005

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 11

Tribunals and Commissions17 Mar 2020Partly Allowed

Susheel Somani And Others Vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0004

Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 — Regulation 3, 3(1), 3(2), 4, 8(2)(e), 10, 13(1), 14, 15, 29, 29(3)Insolvency and Bankruptcy Code, 2016 — Section 31Securities And Exchange Board Of India Act, 1992 — Section 15I, 15J

Tribunals and Commissions17 Mar 2020Partly Allowed

Oasis Securities Limited And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0003

Securities Contracts (Regulation) Act, 1956 — Section 21, 23A, 23E, 36Securities And Exchange Board Of India Act, 1992 — Section 11

Tribunals and Commissions17 Mar 2020Dismissed

Pooja Vinay Jain Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0002

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulations 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(a), 4(2)(g)

Tribunals and Commissions16 Mar 2020Dismissed

G P Shah Investment Private Limited And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0007

Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 — Regulation 3(2), 32Securities and Exchange Board of India Act, 1992 — Section 11, 11B, 15H(ii), 15HB, 19

Tribunals and Commissions16 Mar 2020Dismissed

Highlight Leafins Pvt. Ltd And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0006

Securities Contracts (Regulation) Act, 1956 — Section 16, 23HSecurities And Exchange Board Of India Act, 1992 — Section 15A(b)Negotiable Instruments Act, 1881 — Section 138

Tribunals and Commissions06 Mar 2020Disposed Of

Ravikiran Realty India Ltd And Others Vs Securities And Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0012

Securities And Exchange Board Of India Act, 1992 — Section 28AIncome Tax Act, 1961 — Section 222

Tribunals and Commissions06 Mar 2020Disposed Of

Haresh Ramchandra Posnak Vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0011

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 4(1), 4(2)(a), 4(2)(b), 4(2)(e), 4(2)(g)

Tribunals and Commissions06 Mar 2020Disposed Of

Vinod Kedia Vs Securities & Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0010

Tribunals and Commissions06 Mar 2020Disposed Of

Ritman Infra Ltd And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0009

Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements), 2015 — Regulation 4 (2)(f)(i), 4(2)(f)(i)(1), 4(2)(f)(ii)(6)Securities And Exchange Board Of India Act, 1992 — Section 15HB

Tribunals and Commissions05 Mar 2020Dismissed

BSP Infrastructure & Construction Ltd. (BICL) And Others Vs Securities And Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0014

Tribunals and Commissions05 Mar 2020 Allowed

Prrsaar Vs National Stock Exchange Of India Limited

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0013

Tribunals and Commissions04 Mar 2020Disposed Of

Hemant Sheth And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0018

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)(a), 4(2)(b), 4(2)(e), 4(2)(g)Securities And Exchange Board Of India Act, 1992 — Section 11B, 11(4)(b), 12A(a), 12A(b), 12A(c)

Tribunals and Commissions04 Mar 2020Partly Allowed

Gadde Butchi Tirupati Rao And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0017

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 (Prohibition Of Insider Trading) Regulations, 1992 — Regulation 12, 12(1), 13, 13(2), 13(4), 13(5)

Tribunals and Commissions04 Mar 2020Dismissed

Jigna Vipul Vora And Others Vs Securities And Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0016

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)(a), 4(2)(g)Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 1992 — Regulation 13(1)Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 — Regulation 29(1)

Tribunals and Commissions04 Mar 2020Dismissed

Picturehouse Media Ltd Vs Bombay Stock Exchange Ltd And Others

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0015

Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 17(1), 19(1), 19(2), 102

Tribunals and Commissions02 Mar 2020Dismissed

Nirmal N. Kotecha Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0020

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulations 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(a), 4(2)(b), 4(2) (d), 4(2)(e), 4(2)(f), 4(2)(g), 4(2)(k), 4(2)(r)Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 — Regulation 3(3)Securities And Exchange Board Of India Act, 1992 — Section 12A(a), 12A(b), 12A(c)

Tribunals and Commissions02 Mar 2020Dismissed

Sangita Sethi And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 03 SEBI CK 0019

Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) (Amendment) Regulations, 2013 — Regulation 3(1), 3(3), 13(2)Securities And Exchange Board Of India Act, 1992 — Section 15H

Tribunals and Commissions27 Feb 2020Dismissed

Lopamudra Bandyopadhyay Vs Securities And Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2020) 02 SEBI CK 0015