CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

SC Refuses to Order SIT Probe Against Adani Group for Allegation Levelled in Hindenburg Report - (03 Jan 2024)

CAPITAL MARKET

Supreme Court while refusing to order an SIT probe against the Adani group of companies for alleged stock price manipulations as leveled in the Hindenburg Research report, has held that there was no ground to doubt the investigation being carried out by SEBI.

Tags : SUPREME COURT   ADANI GROUP   HINDENBURG REPORT   STOCK PRICE MANIPULATIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved