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securities appellate tribunal, mumbai
Case BriefsTribunals/Commissions/Regulatory Bodies

There is no such thing under the SAST Regulations that acquisition and holding of shares without making a public announcement is a violation.

Legislation UpdatesRules & Regulations

    On 2-1-2023, the Ministry of Finance has notified the Securities Contracts (Regulation) Amendment Rules, 2022 to amend the Securities Contracts

Bombay High Court
Case BriefsHigh Courts

Bombay High Court: The Division Bench of G.S.Patel and Madhav J Jamdar, JJ. dismissed an appeal ruling that lenders are entitled to

Case BriefsTribunals/Commissions/Regulatory Bodies

Securities and Exchange Board of India (SEBI): G. Mahalingam, whole time Member, in this order granted exemption from application of Section 3(2)

Case BriefsTribunals/Commissions/Regulatory Bodies

National Company Law Appellate Tribunal: In a recent order passed by S.J. Mukhopadhaya, Chairperson and Bansi Lal Bhagat J., Member  regarding the

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Supreme Court: The bench of J.S. Khehar, CJ and Dr. D. Y. Chandrachud asked the Central Government to apprise it within a