Reliance Industries Limited And Others Vs Securities And Exchange Board Of India
Bench: Full Bench
Acts Referenced
Judgement Snapshot
Case Number
Miscellaneous Application. No. 158, 215, 217 Of 2017, 604 Of 2019, Appeal No. 120 Of 2017
Hon'ble Bench
Tarun Agarwala, Presiding Officer; Dr. C.K.G. Nair, Member; M.T. Joshi, J
Advocates
Harish Salve, Janak Dwarkadas, Raghav Shankar, Rohan Rajadhyaksha, Ashwath Rav, Kashish Batia, Vivek Shetty, Amey Nabar, Geetanjali Sharma, Arundhati Kelkar, Armaan Patkar, Cheryl Fernandes, Vedant Jalan, Etc
Acts Referred
- Code Of Civil Procedure, 1908 - Order 41 Rule 33
- Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 - Regulation 1, (2)(a), 2(b), 2(c), 2(d), 2(e), 2(f), 2(k), 2(r), 2(1)(b), 2(1)(c), 3, 3(a), 3(b), 3(c), 3(d), 4, 4(1), 4(2)(d), 4(2)(e), 11
- National Stock Exchange (Futures & Options) Trading Regulations, 2000 - Regulation 3.2, 4.3.5(j)
- Securities And Exchange Board Of India Act, 1992 - Section 11, 11(1), 11(4), 11B, 11B(1), 11B(2), 11B(2A), 11B(3), 11(2)(a), 11(2)(b), 11(2)(c), 11(2)(d), 11(2)(e), 11(4)(a), 11(4)(b), 11(4), 11(b), 11(d), 12(3), 12A, 12(A)(a), 12(A)(b), 12(A)(c), 12A(1), 12A(2), 12A(3), 15(I), 15T, 15(T)(4), 29, 30, 31
- Securities Contracts (Regulation) Act, 1956 - Section 9, 9(2), 9(3), 9(3)(iv), 12A, 14, 14(1), 15JB, 18A, 23JA
- Indian Contract Act, 1872 - Section 226
- IncomeTax Act, 1961 - Section 45(5)
- Depositories Act, 1996 - Section 19, 19IA
Judgement Text
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