SEBI bans ‘Baap of Chart’ owner from securities market; Imposes penalty of Rs. 17.2 crores
Securities and Exchange Board of India: In the instant matter, Mohammad Nasiruddin Ansari was alleged to have induced / influenced investors to
securities market
Delhi High Court dismisses PIL espousing cause of investors being duped by promoters, alleging arbitrary delisting of securities
Delhi High Court observed that on perusal of all the necessary rules and regulations, the statutory provisions do provide a robust mechanism to safeguard the interest of investors and by no stretch of imagination, it can be said that the interest of investors is not at all protected.
Adani-Hindenburg Report | Supreme Court constitutes Expert Committee; Directs SEBI to conclude investigation in 2 months
The Supreme Court constituted an Expert Committee headed by a Former SC Judge for reviewing regulatory framework and directed SEBI to expeditiously conclude the investigation within 2 months.
Call for Submissions | 2nd Edition of GNLU International Conference on Business, Law and Public Policy (GICBLP)
Gujarat National Law University is organizing the 2nd Edition of GNLU International Conference on Business, Law and Public Policy (GICBLP)
SEBI bans Mehul Choksi from securities market for 10 years and imposes a penalty of Rs. 5 crores for indulging in fraudulent and unfair trade practices
Securities and Exchange Board of India: Mehul C. Choksi has been restrained from buying, selling or dealing in securities and
SEBI imposes a penalty of Rs. 2.25 crores on Bombay Dyeing and Rs. 11 crores on Wadia Group for misrepresenting financial statements
Securities and Exchange Board of India: The Bombay Dyeing and Manufacturing Company Ltd. (‘BDMCL’) and some of its promoters (Nusli Wadia, Ness
SEBI issues circular to prevent performance/return claimed by regulated platforms offering algorithm strategies for trading
On 02-09-2022, the Securities and Exchange Board of India (‘SEBI') issued a circular on performance/ return claimed by unregulated platforms
Pro Active or Passive Delay in Issuance of Show-Cause Notices
by Kazan Shroff* and Kajol A. Punjabi**
SAT | Directions of debarment and the penalty imposed by Whole time Member held to be harsh and excessive ; Penalty reduced by 75%
Securities Appellate Tribunal, Mumbai (SAT): While dealing with the appeal preferred by the appellants against the order dated 08-06-2021 of
SEBI issues circular extending the timeline for Nomination/ Opting out for Mutual Fund Unit Holders
On 29-07-2022, the Securities and Exchange Board of India (‘SEBI') has extended the timeline for Nomination for Mutual Fund (‘MF')
SEBI issues circular on framework for Cyber Security and Cyber Resilience for all Qualified Registrars to an Issue and Share Transfer Agents
On 06-07-2022, Securities and Exchange Board of India (‘SEBI’) issued a circular on framework for Cyber Security and Cyber Resilience for all
SEBI | Manipulative Pricing | Connected entities aiding other connected entities gets disconnected from the securities market
Securities and Exchange Board of India (SEBI): G. Mahalingam, Whole Time Member, while exercising the powers under Sections 11(1), 11(4) and Section
SEBI | Failure to furnish the mandate results in restriction from the market which became a mandate thereafter
Securities and Exchange Board of India (SEBI): Ananta Barua, Whole Time Member while exercising the powers conferred under Sections 11(1), 11(4), 11(4A),
CCI | Co-location facility of National Stock Exchange is anti-competitive? Is the service an autocratic move against traders? Comprehensive Report
Competition Commission of India (CCI): Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma and Bhagwant Singh Bishnoi (Members) addressed the allegations
SEBI | Not so “independent” Independent director and a concocted scheme with affinity and consanguinity |SEBI takes on each violation with mordant remarks
Securities and Exchange Board of India (SEBI): S.K. Mohanty, Whole Time Member, in a detailed 167 paged order, following the principles of
Decoded | SEBI bars Director of Franklin Templeton AMC, wife from accessing securities markets for 1 yr: Can redemption of units by Director of a mutual fund AMC be titled as fair conduct?
Securities Exchange Board of India (SEBI): G. Mahalingam (Whole Time Member) held that while directors are not prohibited from trading in units
SEBI | What could give a ‘semblance of credibility on first blush’, denied on ‘second’| Fraudulent issuance of GDR dealt suitably | Directed to disgorge
Securities and Exchange Board of India (SEBI): S.K. Mohanty (Whole Time Member) in a detailed 92 paged order, barred six individuals and
SAT | Selling only one share per transactions despite having adequate holding creates false misleading appearance of trading in the securities market and is violative of Regulation 3 and 4 of PFUTP Regulations
Securities Appellate Tribunal (SAT): Justice Tarun Agarwala, Presiding Officer, Dr C.K.G. Nair Member and Justice M.T. Joshi, Judicial Member affirmed the impugned
SEBI bans Kishor Biyani and other promoters of FRL from securities market; Rs 17.78 crore to be disgorged for the wrongful gains made by them
Security and Exchange Board of India (SEBI): Ananta Barua, (Whole Time Member) found Chairman of Future Group, Kishor Biyani and its other
Noticing “unauthorised activities”, SEBI passes ex parte order against National Stock Advisory Research prohibiting its activities in stock market
Security and Exchange Board of India (SEBI): Madhabi Puri Buch, (Whole Time Member) issued ex-parte order against National Stock Advisory Research (NSAR)