SAT
Case BriefsTribunals/Commissions/Regulatory Bodies

Securities Appellate Tribunal: In the instant appeal filed against the ex parte ad-interim order passed by the Whole Time Members (WTM) of

Case BriefsHigh Courts

The clauses in the Information Memorandum are based on the Master Circular which is issued by the Reserve Bank under its statutory powers. Information Memorandum and its clauses refer to Master Circular. The said Information Brochure has a statutory flavour. In that event, the agreement would have a statutory base and such an agreement can certainly be enforceable.

SEBI
Case BriefsTribunals/Commissions/Regulatory Bodies

    Securities and Exchange Board of India (SEBI), Special Court, Maharashtra: In the instant case dealing with unregistered brokerage, Vishal Sadashivrao

SEBI
Legislation UpdatesNotifications

The Central Government has declared “zero coupon zero principal instruments” as securities for the purposes of the Securities Contracts (Regulation) Act, 1956.

Case BriefsTribunals/Commissions/Regulatory Bodies

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

Legislation UpdatesRules & Regulations

On 11th April, 2022, Securities and Exchange Board of India issues Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements)

Case BriefsTribunals/Commissions/Regulatory Bodies

Security and Exchange Board of India (SEBI): Madhabi Puri Buch, (Whole Time Member) issued ex-parte order against National Stock Advisory Research (NSAR)

Legislation UpdatesRules & Regulations

Securities Exchange Board of India (Issue of Capital and Disclosure Requirements) (Amendment) Regulations, 2021 In Regulation 112 of Securities and Exchange Board

Case BriefsSupreme Court

Supreme Court: In an elaborate judgment running into over 90 pages, the bench of AM Khanwilkar* and Dinesh Maheshwari, JJ has discussed

Legislation UpdatesNotifications

EFIs may participate in commodity derivatives contracts traded in stock exchanges in IFSC subject to the following conditions:-  The participation would be