Landmark Judgments on SEBI by Supreme Court and High Courts in 2022 Part II
by Siddharth R. Gupta*
Cite as: 2023 SCC OnLine Blog Exp 78
SEBI Act
Front Running: Exploring the Scope for Criminal Charges
by Shubham Damani† and Deepali Bhandari††
Infosys insider trading | While in possession of Unpublished Price Sensitive Information, 2 employees of Infosys & 6 other entities violated Insider Trading Regulations on Infosys Stock [Detailed Report]
Securities Exchange Board of India (SEBI): Madhabi Puri Buch (Whole Time Member), prima facie found two Infosys employees and 6 others violating
SAT | Can SAT function without a Technical Member? Read the controversy raised by SEBI
Today, SEBI has raised an objection. Tomorrow a private litigant would raise a similar objection. It would be a never-ending process. This issue needs to be resolved on the judicial side as well.
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
2002 Amendment to Section 26 of SEBI Act is retrospective in nature; All offences committed before 29.10.2002 will stand vested in the new forum
Supreme Court: In the case where it was argued that for offences allegedly committed under Section 26(2) of the Securities and Exchange