Gujarat HC Grants Bail to Marriage Bureau Owner, Finds No Link to Alleged ‘Looteri Dulhan’ Gang  ||  Calcutta HC: Minor’s Consent has No Mitigating Effect in POCSO Sexual Assault Cases  ||  Orissa HC Commutes Death Sentence, Says Emotion Cannot Override Established Law  ||  Calcutta HC: Street Vendors Act Protects Lawful Vending, Not Illegal Encroachments  ||  P&H HC: Courts Cannot Reveal Identities of Children in Conflict With Law in Court Records  ||  Bombay HC: Government Cannot Fix ‘Politically Convenient’ Election Dates sets Goa Poll Timeline  ||  SC: Major Port Trusts Liable for Customs Duty on Pilfered Goods under Customs Act  ||  Supreme Court: General Fraud Allegations Cannot Extend Limitation under Section 74 CGST Act  ||  SC: ‘No Coercive Steps’ Order Cannot Restrain Filing of Charge Sheet  ||  Chhattisgarh HC: Maintenance for Autistic Child May Continue Beyond 18 Until Self-Sufficient    

SC: Mere Possession of Sensitive Information Not Enough for Insider Trading, Profit Motive Essential - (22 Sep 2022)

CAPITAL MARKET

Supreme Court has held that merely because a person was in possession of unpublished price sensitive information at the time of trading in securities, it can’t be held that transaction becomes mischief of "insider trading", unless there was an intention to take advantage of the information.

Tags : SUPREME COURT   INSIDER TRADING   SECURITIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved