Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

SAT Levies Rs 50,000 Penalty on SEBI for Lapses in Probe - (01 Jul 2019)

CAPITAL MARKET

Securities Appellate Tribunal (SAT) has levied a penalty on the Securities and Exchange Board of India (SEBI) in a rare instance of the capital market regulator having to pay up for alleged lapses in investigation proceedings. SAT which hears appeals against orders by SEBI imposed a penalty of Rs 50,000 on the regulator as compensation for “litigation and harassment” of a former compliance officer of BGIL Films.

Tags : SAT   SEBI   PENALTY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved