Landmark Judgments on SEBI By Supreme Court & High Courts in 2022 PART I
by Siddharth R. Gupta*
Cite as: 2023 SCC OnLine Blog Exp 72
by Siddharth R. Gupta*
Cite as: 2023 SCC OnLine Blog Exp 72
On 4-9-2023, the Securities and Exchange Board of India (‘SEBI’) notified new format of Abridged Prospectus for public issues of Non-convertible Redeemable
In this matter SEBI had issued show cause notice to Piramal Pharma Ltd (Resulting Company) for alleged violations done prior to its incorporation and listing by Piramal Enterprises Ltd (Demerged Undertaking).
by Prachi Pandya* and Shaili Dhulia**
On 24-8-2023, the Securities and Exchange Board of India (‘SEBI') made modifications in Cyber Security and Cyber Resilience frame for Stock Exchanges,
Arbitration and Conciliation Act, 1996 — S. 31(7)(a) — Award of interest: Principles clarified relating to validity of award of interest, when
ABOUT THE UNIVERSITY Rajiv Gandhi National University of Law (RGNUL) was established in Punjab in 2006 by the State Legislature to provide
On 31-7-2023, the Securities and Exchange Board of India (‘SEBI') introduced a common Online Dispute Resolution Portal (‘ODR Portal') which will harness
SEBI had directed the French company to either re-list on a nationwide stock exchange or provide an exit opportunity to its public shareholders through the delisting mechanism.
SEBI is possessed with powers under the SEBI Act, 1992 to direct the petitioner bank in specific, and banks in general, regardless of them being registered with SEBI.
On 24-7-2023, the Securities and Exchange Board of India (‘SEBI’) notified the Securities and Exchange Board of India (Stock Brokers) (Second Amendment)
by Sumit Agrawal† and Pratham Darad††
Cite as: 2023 SCC OnLine Blog Exp 63
A quick legal roundup to cover important stories from all High Courts this week.
SAT Mumbai observed that it is not open to a shareholder to complain about the scheme of arrangement before the SEBI or to the Stock Exchange nor is it open to the shareholder to make a representation and /or file an appeal before this Tribunal under Section 15T of the SEBI Act.
The Supreme Court asks the chairperson and capital market regulator of the SEBI to thoroughly and specifically investigate any violation.
SEBI had prescribed automatic disqualifications under the 2008 Regulations based on ‘fit and proper person’ criteria.
On 5-7-2023, the Securities and Exchange of India (‘SEBI') notified amendments to Guidelines for Preferential Issue and Institutional Placement of Units by
On 3-7-2023, Security and Exchange Board of India(‘SEBI’) amended the Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
On 3-7-2023, the Securities and Exchange Board of India (‘SEBI’) notified the Securities and Exchange Board of India (Alternative Dispute Resolution Mechanism) (Amendment) Regulations, 2023