Securities Appellate Tribunal Decisions – June 2026

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AUTOMATICALLY UPDATED

June 2026 Decisions

2 ARTICLES · NEWEST FIRST

An Entity Is Not an 'Aggrieved Person' Under Section 15T Without Demonstrable Legal Injury or Interest.. Chennai Financial Markets & Accountability vs SEBI. Securities Appellate Tribunal. LawLens

Securities Appellate Tribunal·25 JUNE 2026

Administrative and Public LawCommercial and Corporate Law

An Entity Is Not an 'Aggrieved Person' Under Section 15T Without Demonstrable Legal Injury or Interest.

The Appellant, a registered society focused on public concerns in the financial sector

2 MIN READ

Evidence of interdependent business transactions and shared communication identifiers establishes collusive price manipulation under PFUTP Regulations.. Ramanbhai Jethabhai Jadhav & Others vs SEBI. Securities Appellate Tribunal. LawLens

Securities Appellate Tribunal·25 JUNE 2026

Competition LawCommercial and Corporate Law

Evidence of interdependent business transactions and shared communication identifiers establishes collusive price manipulation under PFUTP Regulations.

SEBI conducted an investigation into the scrip of Excel Castronics Limited (ECL) between April 2013 and November 2014 following a merger and name change

3 MIN READ