Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Bombay High Court Rejects NSEL Brokers' Plea on De-Registration from Sebi - (05 Oct 2018)

Bombay High Court has rejected a petition by NSEL (National Spot Exchange Ltd) brokers seeking their de-registration from markets regulator, Securities and Exchange Board of India (SEBI).

Tags : BOMBAY HIGH COURT   SEBI  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved