5th RGNUL Sports & Entertainment Law Mediation Competition, 2023 [Register by March 12]
ABOUT RGNUL Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv
Investors
Can States have Additional Restrictions on Online Gaming?
by Vinayak Kulkarni† and Ashok Bannidinni††
Virtual Currency | Dealing in virtual currency and duping people of Rs 2.5 Crores: Can bail be granted for such alleged economic offences? Read full report to know
Delhi High Court: Getting indulged in Virtual Currencies even after receiving public notices not to deal in the same and further duping
Cryptocurrency in India: An Unregulated Safe Haven For Money Laundering?
by Jai Anant Dehadrai† and Md Tasnimul Hassan††
SEBI | Abysmal standards of service to investors, violation of maturity dates of FMP: Kotak Mahindra mulcted and trammelled from launching FMP
Securities Exchange Board of India (SEBI): S.K. Mohanty, Whole Time Member while imposing penalty under Section 11B(2) read with Section 15D(b) and
SEBI issues circular on Modalities for implementation of the framework for Accredited Investors
SEBI has issued a circular on Modalities for implementation of the framework for Accredited Investors in exercise of powers conferred under Section
SEBI | On not finding any justifiable reason to revoke interim ex-parte order, continues to stand–Protects the interests of investors
Securities and Exchange Board of India (Sebi): Madhabi Puri Bach, Whole Time Member, on not finding any justifiable reason to revoke or
SEBI | To insulate the interest of the investors from impostures — Issues order for debarment
Securities and Exchange Board of India (SEBI): Madahabi Puri Bach, Whole Time Member while keeping in view the violation of MPS requirement,
Kar HC | Can Court through a judicial order confer on the ‘Administrator’ a power to renew Fixed Deposits of investors? What other powers can be conferred? HC elaborates
Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and M. Nagaprasanna, J. dealt with issue of powers which can
SEBI | Permitting investors to receive portfolio management services from unregistered entity causes irreparable injury to securities market; SEBI’s objective not only protection of investors but also orderly development of market
Security and Exchange Board of India (SEBI): Madhabi Puri Buch, (Whole Time Member) imposed certain restrictions on GJ Advisory Services and Profit
[Moratorium] Central Government places Lakshmi Vilas Bank under Moratorium for 30-days in the absence of a credible revival plan
BACKGROUND The financial position of The Lakshmi Vilas Bank Ltd. (the bank) has undergone a steady decline with the bank incurring continuous
Amendments made to — Guidelines pertaining to “Core Settlement Guarantee Fund” & “Default Waterfall for Clearing Corporations”
SEBI vide its Circular no. CIR/MRD/DRMNP/25/2014 dated August 27, 2014, has, inter alia, specified guidelines pertaining to Core Settlement Guarantee Fund and
SAT | Money collected from investors through NCDs to be returned with interest in being found accountable under S. 5(g) of Companies Act
Securities Appellate Tribunal (SAT): Coram of Justice Tarun Agarwala (Presiding Officer), Justice M.T. Joshi (Judicial Member), and Dr C.K.G. Nair (Member), dismissed
SAT | No disproportionate gain or unfair advantage made, nor any loss caused to the investors by non-disclosure, penalty reduced
Securities Appellate Tribunal, Mumbai: The Coram of Tarun Agarwala, J., (Presiding Officer), Dr C.K.G. Nair, (Member), M.T. Joshi, J., (Judicial Member) dismissed
SEBI | Relaxation may be granted from strict enforcement of Buy-Back Regulations if the same is in the interest of investors or securities market
Securities and Exchange Board of India: The Board comprising G. Mahalingam as Whole Time Member, allowed Oil India’s application seeking exemption/relaxation from
Restraining order against 3 entities revoked, no adverse evidence in respect of violation of provisions of SEBI Act and PFUTP Regulations found
Securities and Exchange Board of India (SEBI): Madhabi Puri Buch, a Whole-Time Member addressed the issue of global depository receipts issued by