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 Declines Relief to Lenders in Karvy Case - (05 Dec 2019)

CAPITAL MARKET

Securities Appellate Tribunal has refused to give any further relief to HDFC Bank, ICICI Bank, Bajaj Finance and Indusind Bank in Karvy Broking share pledge case. The Tribunal asked these companies to approach Securities and Exchange Board of India by December 6 with their pleas. Further it directed the markets regulator to pass an order in the matter by December 12.

Tags : SAT   KARVY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved