In The Matter Of Sanraa Media Ltd Vs

Securities And Exchange Board Of India 2 Jan 2019 WTM/ AB /EFD-1/DRA-1/ 13/2018-19 (2019) 01 SEBI CK 0002
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

WTM/ AB /EFD-1/DRA-1/ 13/2018-19

Hon'ble Bench

Ananta Barua, Whole Time Member

Acts Referred
  • Securities And Exchange Board Of India Act, 1992 - Section 11(1), 11B, 11(4), 12A(a), 12A(b), 12A(c), 19
  • Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices relating To Securities Market) Regulations, 2003 - Regulation 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(f), 4(2)(k), 4(2)(r)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 01 SEBI CK 0002
  • Coram: Ananta Barua, Whole Time Member
  • Bench: Single Bench
Referenced Acts & Sections
  • Securities And Exchange Board Of India Act, 1992 - Section 11(1), 11B, 11(4), 12A(a), 12A(b), 12A(c), 19
  • Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices relating To Securities Market) Regulations, 2003 - Regulation 3(a), 3(b), 3(c), 3(d), 4(1), 4(2)(f), 4(2)(k), 4(2)(r)
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.