National Stock Exchange of India Limited Archives

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | Tribunal modifies suspension of appellant from NSE for 5 days to banning them from registering new clients for a period of one month

Securities Appellate Tribunal (SAT): Coram of Justice Tarun Agarwala, (Presiding Officer), Justice M. T. Joshi (Judicial Member), and Dr C. K. G. Nair

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | An order without reasons is violative of Article 14 of Constitution; appeal allowed in light of Clause 17 of the NSE Rules

Securities Appellate Tribunal (SAT), Mumbai : The Bench of Tarun Agarwala, J. (Presiding Officer) and C.K.G. Nair (Member) and M.T. Joshi, J.,