TRMONTHLY TRIBUNAL ARCHIVE
Read 3 LawLens analyses of Securities Appellate Tribunal decisions published in May 2026, covering key rulings, legal principles and case law.
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The Appellant, Betala Global Securities Limited, challenged an order dated February 24, 2025, passed by the BSE Delisting Committee and a subsequent notice dated May 26, 2025, directing the delisting of the company’s...
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SEBI conducted an investigation into the trading of the scrip of Shree Global Tradefin Limited (SGTL) for the period between August 29, 2011, and March 30, 2012
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The Appellant, an IT training company listed on the BSE, amended its Memorandum of Association (MoA) in September 2024 to include "investing/trading in virtual digital assets (VDAs)" under its ancillary objects (Claus...
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