TRMONTHLY TRIBUNAL ARCHIVE
Read 9 LawLens analyses of Securities Appellate Tribunal decisions published in April 2026, covering key rulings, legal principles and case law.
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The Appellants (five members of the Jhunjhunwala family) filed separate appeals under Section 15T of the SEBI Act, 1992, challenging the impugned order dated March 6, 2026, passed by the Securities and Exchange Board...
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The appellant, a Director of Secure Success Plan Private Limited, filed an appeal under Section 15T of the SEBI Act, 1992, challenging an order passed by the Whole Time Member (WTM) of SEBI dated April 25, 2018
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The Appellant, proprietor of Mapple Research, was found by SEBI to be conducting unregistered investment advisory services.
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The Appellants (Best Healthcare Private Limited, Modland wears Private Limited, Fern Healthcare Private Limited, and Adept Lifespaces Private Limited) filed these appeals under Section 15T of the SEBI Act, 1992, seeki...
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This matter involves a batch of appeals (Appeal Nos. 442, 443, 444, 448, 449, 487, 551, and 581 of 2022) filed against the Securities and Exchange Board of India (SEBI).
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The Appellant filed this appeal under Section 23L of the Securities Contracts (Regulation) Act, 1956, to quash an order dated November 21, 2023, issued by the Bombay Stock Exchange (BSE)
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The Appellant, Nam Securities Limited, is a listed company engaged in securities trading
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SEBI conducted an investigation into the trading of the scrip of Gayatri Sugars Ltd. between April 10, 2018, and April 23, 2018, following allegations that noticees disseminated SMS to induce investors to purchase shares
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The appellant challenged an order dated March 15, 2023, passed by the Chief General Manager (CGM), SEBI.
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