In The Matter Of P.M. Telelinnks Limited And 8K Miles Software Solutions Limited Vs
Bench: Single Bench
Acts Referenced
Judgement Snapshot
Case Number
WTM/GM/EFD/83/2018-19
Hon'ble Bench
G. Mahalingam, Whole Time Member
Acts Referred
- Securities And Exchange Board Of India Act, 1992 - Section 11(1), 11(4), 11B, 19
- Securities Contracts (Regulation) Act, 1956 - Section 2(i), 13, 14, 15, 16, 17, 18
- Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 - Regulation 3, 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(a), 4(2)(b), 4(2)(d), 4(2)(e), 4(2)(g)
- Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 2015 - Regulation 12(1), 13(4A)
- Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 - Regulation 30(2), 30(3)
- Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 1997 - Regulation 8(2), 8(3)
Judgement Text
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