TRMONTHLY TRIBUNAL ARCHIVE
Read 5 LawLens analyses of Securities Appellate Tribunal decisions published in July 2026, covering key rulings, legal principles and case law.
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The Appellant company’s equity shares were delisted by the Bombay Stock Exchange (BSE) via an order dated May 23, 2025, due to non-compliance with the SEBI (Listing Obligations and Disclosure Requirements) Regulations...
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The Appellants, promoters of North Eastern Carrying Corporation Ltd. (NECC), were penalized ₹10 Lakh each by an Adjudicating Officer (AO) of SEBI via order dated February 21, 2023.
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The Appellants, Nitin Kumar Garg (an employee of Nucleus Software Exports Ltd.) and his cousin Anupam Gupta, challenged an Adjudicating Officer (AO) order dated September 23, 2025, which penalized them for insider tra...
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The Appellant, a trading member, challenged an order dated November 28, 2023, passed by the National Stock Exchange (NSE).
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In July 2011, Bhartiya Global Infomedia Ltd. (“the Company”) launched an IPO. A SEBI investigation revealed the suppression of material facts and the diversion of IPO proceeds.
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