TRMONTHLY TRIBUNAL ARCHIVE
Read 8 LawLens analyses of Securities Appellate Tribunal decisions published in August 2026, covering key rulings, legal principles and case law.
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Religare Enterprises Limited (“REL”), a listed company and RBI-registered NBFC, had no identifiable promoter.
4 MIN READ→
SEBI investigated trading in the scrip of Kushal Limited for the period 1 January 2016 to 12 July 2018 following a complaint against the company.
4 MIN READ→
Hindustan Foods Limited was a listed company. Under Regulation 17(1)(b) of the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 (“LODR Regulations”), at least half of its eight-member Board was...
3 MIN READ→
Jindal Cotex Limited (“Company”) was listed on the BSE and NSE from 22 September 2009. Its securities were suspended for non-compliance with Regulation 31 of the SEBI (Listing Obligations and Disclosure Requirements)...
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The appeals challenged the order dated 23 October 2025 passed by the Quasi-Judicial Authority of SEBI under Section 15T of the Securities and Exchange Board of India Act, 1992 (“SEBI Act”).
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The appellant, Mrs. Kuljeet Kaur, challenged the order dated 17 April 2018 passed by the Whole Time Member of SEBI under Section 15T of the SEBI Act, 1992.
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SEBI’s Quasi-Judicial Authority directed Katalyst Software Services Ltd. (“Katalyst”) to refund amounts collected from investors through non-convertible debentures (“NCDs”) issued during FY 2017–18, together with inte...
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Five appeals were filed under Section 15T of the Securities and Exchange Board of India Act, 1992, challenging the Adjudicating Officer’s order dated 6 May 2026.
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