Price Sensitive Information Archives

Case Briefs Tribunals/Commissions/Regulatory Bodies

Insider Trading | SEBI’s restriction on Infosys employees for trading securities lifted by SAT: Read 5 reasons why SAT lifted restrictions

Securities Appellate Tribunal, Mumbai (SAT): While lifting the restriction of buying or selling any securities, laid down by SEBI on employees of

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | “Forwarded as received”– Whatsapp messages needs to be proved by preponderance of probabilities for it to be deemed as unpublished price sensitive information| SEBI’s order set aside

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

Case Briefs Tribunals/Commissions/Regulatory Bodies

SEBI | PC Jeweller promoters found to be in violation of Insider Trading Regulations; Impounded & Issued show-cause notice

Securities Exchange Board of India (SEBI): G. Mahalingam (Whole Time Member), issued an impounding order and issued show-cause notices against the ‘Insiders’ and suspected entities

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI | All India Sugar Trade Association alleged for circulating “price sensitive information” amongst cartel members

Competition Commission of India (CCI): The Bench comprising of Ashok Kumar Gupta (Chairperson), U.C. Nahta and Sangeeta Verma, Members, closed the matter