Karnataka HC: Can’t Provide Free Bus Service to Enable Voters to Reach Polling Booth  ||  Gau. HC Declares Levy of Court Fee at the rate of 7% for Grant of Probate as Unconstitutional  ||  Cal. HC: Can’t Say Retracted Statement to be Involuntary Without Being Examined by Court  ||  Supreme Court: Union Directed to Deport 17 Foreigners in Assam’s Transit Camps  ||  Recommendations Made by Gujarat HC for Promotions of Judicial Officers Upheld by Supreme Court  ||  SC: Can’t Charge Friends/Relative for Offence of Bigamy by Mere Presence in Second Marriage  ||  ICAI Rule Limiting Number of Tax Audits by Chartered Accountants Every Year Upheld by Supreme Court  ||  Supreme Court Explains 7 Sub-Rights that Must be Protected by State During Land Acquisition  ||  SC: Accused Can’t be Arrested by ED After Special Court has Taken Cognizance of PMLA Complaint  ||  SC: Employees Filing Writ Petitions Against Air India After its Privatisation, Not Maintainable    

SC: Mere Possession of Sensitive Information Not Enough for Insider Trading, Profit Motive Essential - (22 Sep 2022)

CAPITAL MARKET

Supreme Court has held that merely because a person was in possession of unpublished price sensitive information at the time of trading in securities, it can’t be held that transaction becomes mischief of "insider trading", unless there was an intention to take advantage of the information.

Tags :   SUPREME COURT  INSIDER TRADING  SECURITIES

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved