SEBI
Case BriefsTribunals/Commissions/Regulatory Bodies

Securities and Exchange Board of India: The Bombay Dyeing and Manufacturing Company Ltd. (‘BDMCL’) and some of its promoters (Nusli Wadia, Ness

Case BriefsTribunals/Commissions/Regulatory Bodies

Securities and Exchange Board of India (SEBI): Maninder Cheema, Adjudicating Officer, while affirming the violations under Regulation 3 (a), (b), (c), (d)

Hot Off The PressNews

The Reserve Bank of India (RBI) has imposed, by an order dated January 31, 2020, a monetary penalty of Rs 2 lakh

Hot Off The PressNews

The Reserve Bank of India (RBI) has, by order dated January 22, 2020, imposed a monetary penalty of Rs 1.00 lakh on

Business NewsNews

Bandhan Bank Limited he Reserve Bank of India (RBI) has, by an order dated October 29, 2019, imposed a monetary penalty of

Case BriefsHigh Courts

Delhi High Court: Vibhu Bakhru, J., addressed a criminal appeal filed by Financial Intelligence Unit-IND, Ministry of Finance under Section 42 of

Business NewsNews

Reserve Bank of India (RBI) has, by an order dated July 31, 2019, imposed monetary penalty on seven banks for non-compliance with

rbi
Business NewsNews

RBI has imposed, by an order dated February 25, 2019, a monetary penalty of Rs 20 million (Rupees Twenty Million) on Punjab