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Securities Appellate Tribunal Mumbai judgments

1,324 judgments · page 64 of 67

Tribunals and Commissions13 Feb 2020Dismissed

Rajesh Ranka Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 02 SEBI CK 0026

Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 11Securities And Exchange Board Of India (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 1995 — Rule 5Securities And Exchange Board Of India Act, 1992 — Section 11, 11B, 11(4), 15I, 15HB, 19
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Tribunals and Commissions12 Feb 2020Dismissed

Shruti Vora Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 02 SEBI CK 0027

Securities And Exchange Board Of India (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 1995 — Rule 4Foreign Exchange Management (Adjudication Proceedings And Appeal) Rules, 2000 — Rule 4(1), 4(6)Code Of Civil Procedure, 1908 — Order 11 Rule 10
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Tribunals and Commissions07 Feb 2020Partly Allowed/Dismissed

Shailesh Shah And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 02 SEBI CK 0036

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 Act, 1992 — Section 12A(a), 12A(b), 12A(c), 15HA
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Tribunals and Commissions05 Feb 2020Dismissed

Jindal Cotex Limited And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 02 SEBI CK 0042

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 11B, 11(1), 11(4), 12A(a), 12A(b), 12A(c), 19
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Tribunals and Commissions31 Jan 2020 Allowed

Ashlesh Gunvantbhai Shah And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 01 SEBI CK 0001

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 Act, 1992 — Section 11(1), 12(A)(a), 12(A)(b), 12(A)(c), 15HA
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Tribunals and Commissions29 Jan 2020Disposed Of

A.T. Rajan And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 01 SEBI CK 0005

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(1), 4(2)(e), 4(2)(k), 4(2)(r)Securities And Exchange Board Of India Act, 1992 — Section 11, 11B, 12A(a), 12A(b), 12A(c), 27
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Tribunals and Commissions29 Jan 2020Disposed Of

Labhu Gohil And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2020) 01 SEBI CK 0003

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)(e)Securities And Exchange Board Of India Act, 1992 — Section 15HA, 15J
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