Securities Appellate Tribunal Decisions – September 2026

PERMANENT MONTHLY EDITIONS

Browse by month

AUTOMATICALLY UPDATED

September 2026 Decisions

4 ARTICLES · NEWEST FIRST

SAT dismisses Karvy Stock Broking’s appeal after refusing to condone 688-day delay, citing lack of bona fide explanation. Karvy Stock Brocking Ltd vs SEBI. SAT. LawLens

SAT·9 SEPTEMBER 2026

Administrative and Public LawCivil Procedure and Evidence

SAT dismisses Karvy Stock Broking’s appeal after refusing to condone 688-day delay, citing lack of bona fide explanation

Karvy Stock Broking Limited (“Karvy”), a SEBI-registered stock broker and depository participant, was investigated after allegations that it had misused clients’ securities and powers of attorney, raised funds by pled...

3 MIN READ

₹647.73-crore round-tripping to dress up Omaxe’s financials: SAT upholds SEBI’s two-year market ban. Omaxe Limited & Others vs SEBI. SAT. LawLens

SAT·2 SEPTEMBER 2026

Commercial and Corporate LawAdministrative and Public Law

₹647.73-crore round-tripping to dress up Omaxe’s financials: SAT upholds SEBI’s two-year market ban

Omaxe Limited, a listed company, was investigated by SEBI following allegations of fraudulent transactions, fund siphoning, inflated turnover and misrepresentation in its financial statements.

3 MIN READ

An isolated, non-recurring client-fund misuse warranted penalty reduction on proportionality grounds.. BP Equities Private Limited vs NSEIL. SAT. LawLens

SAT·2 SEPTEMBER 2026

Commercial and Corporate LawAdministrative and Public Law

An isolated, non-recurring client-fund misuse warranted penalty reduction on proportionality grounds.

BP Equities Pvt. Ltd., a trading member of the National Stock Exchange (“NSE”), was inspected by SEBI for the period from 1 April 2020 to 31 October 2021.

3 MIN READ

Conditions under Regulation 27(1)(i)–(iii) apply equally to promoter borrowers, subsidiaries, and associates.. Acuite Rating and Research Ltd. vs SEBI. SAT. LawLens

SAT·2 SEPTEMBER 2026

Commercial and Corporate LawBanking and Finance Law

Conditions under Regulation 27(1)(i)–(iii) apply equally to promoter borrowers, subsidiaries, and associates.

Acuite Ratings & Research Limited, a SEBI-registered credit rating agency, was inspected by SEBI for the period from 1 September 2022 to 31 August 2023.

3 MIN READ