SC: Authorities Directed to Take Immediate Measures Regarding Municipal Solid Waste in Delhi  ||  Del. HC: In-Mall Marketing Campaigns Also Advertisements, HUL Restrained from Comparing Products  ||  Andhra Pradesh HC: Cannot Cancel Selection Process in Absence of Valid, Bonafide Reasons  ||  SC: Cannot Make Advocates Liable for Deficiency of Service Under Consumer Protection Act, 1986  ||  Cal HC: Not Operating in Totalitarian State, Govt. Can’t Exercise Blanket Power Over Every Instit.  ||  Mad. HC: Can’t Deny Permission of Temple’s Festival on Grounds of Model Code of Conduct  ||  All. HC: Mentioning Certain Sections in Title of Claim Made to Labour Court Won’t Determine Jurisdi.  ||  Orissa High Court: Can’t Apply Principle of ‘No Work, No Pay’ Universally  ||  SC: Delay in Reporting Seizure Report to Magistrate Won’t Vitiate Act of Seizure by Police  ||  Kar. HC: For Disqua. Under Gram Swaraj & Panchayat Act, Subsisting Contract With Panchayat Necessary    

SEBI Bars 12 Entities from Securities Market for Manipulating Share Price - (05 Jun 2019)

A probe initiated by the Securities and Exchange Board of India (SEBI) revealed that the entities were connected to each other and were acting in concert to manipulate the price of the scrip.

Tags : SEBI  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved