Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SAT Removes SEBI Ban on Ex-Gammon Head - (11 Nov 2019)

CAPITAL MARKET

Securities Appellate Tribunal has overturned a Securities and Exchange Board of India order banning former Gammon India chairman Abhijit Rajan from trading in shares for alleged insider trading. SEBI had found Rajan to have been guilty of trading in shares on the basis of unpublished price-sensitive information six years ago.

Tags : SAT   GAMMON  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved