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Supreme Court has held that merely because a person was in possession of unpublished price sensitive information at the time of trading in securities, it can’t be held that transaction becomes mischief of "insider trading", unless there was an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

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