Supreme Court: Anti-Suit Injunction Cannot Rest on Speculation of Unenforceable Foreign Decree  ||  SC: High Court’s Location doesn't Become Arbitration Seat Merely by Appointing Arbitrator  ||  SC Disapproves PIL Challenging Inter-Se Evaluation of Tender Bids  ||  Delhi HC: Bail Grant or Cancellation Cannot Depend on Monetary Settlement With Complainant  ||  Kerala HC Directs Bar Council to Publish List of Advocates Practising Without AIBE Clearance, CoP  ||  Rajasthan HC: Candidate Cannot Blame E-Mitra for Failing to Correct Caste Category Within Deadline  ||  Patna HC: Mere FIR Registration cannot Justify Cancellation of PDS Licence  ||  Calcutta HC: NEET Medical Board Cannot Reassess Disability Percentage of PwBD Candidates  ||  Madras HC: MLAs Cannot Challenge Assembly Vote Later if They Raised No Objection During Voting  ||  Karnataka HC Upholds DRDO Land Acquisition, Citing Primacy of National Security    

Satyam Scam: SAT Quashes 2-Year Ban on PwC from Auditing Listed Companies - (09 Sep 2019)

CAPITAL MARKET

Securities Appellate Tribunal (SAT) in a major setback to Securities and Exchange Board of India has overturned the markets regulator's order banning Price Waterhouse Coopers(PWC) from auditing any listed company for two years for its role in the Rs 7,800-crore Satyam scam. However SAT partly allowed disgorgement of the Rs 13 crore fee from the auditor.

Tags : SATYAM SCAM   SAT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved