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Securities Appellate Tribunal Mumbai judgments

1,324 judgments · page 66 of 67

Tribunals and Commissions30 Dec 2019 Allowed

Vipul Mohan Joshi Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2019) 12 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(2)(d), 4(2)(e)Securities And Exchange Board Of India Act, 1992 — Section 11B, 15I
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Tribunals and Commissions18 Dec 2019Dismissed

Securities And Exchange Board Of India Vs Rakesh Singh Narwaria And Others

Securities Appellate Tribunal Mumbai · (2019) 12 SEBI CK 0007

Constitution Of India, 1950 — Article 21Securities And Exchange Board Of India (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 1995 — Rule 7, 7(a), 7(c)Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3, 4
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Tribunals and Commissions12 Dec 2019 Allowed

Kishore V. Gandhi Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2019) 12 SEBI CK 0009

Constitution Of India, 1950 — Article 14Securities And Exchange Board Of India (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 1995 — Rule 7, 7(a), 7(c)Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3, 4
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Tribunals and Commissions11 Dec 2019Dismissed

Arun Goenka Vs Securities And Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · (2019) 12 SEBI CK 0010

Securities And Exchange Board Of. India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 — Regulation 10, 11, 12, 14(1), 20(4), 20(5), 24(7)Takeover Regulations, 2011 — Regulation 35(2)(c)
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Tribunals and Commissions09 Dec 2019Dismissed

Parsoli Corporation Ltd Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · (2019) 12 SEBI CK 0011

Code Of Civil Procedure, 1908 — Order 41 Rule 27Securities 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 (Stock Brokers And Sub-Brokers) Regulations, 1992 — Regulation 9
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