SEBI, securities law, investor protection
0  04 Jun, 2014
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S.E.B.I. Vs. Sahara India Real Estate Corporation Ltd. & Ors.

  Supreme Court Of India Contempt Petition Civil /412-413/2012
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Case Background

Aggrieved by the order aforementioned, Saharas filed an appeal before the Securities Appellate Tribunal (SAT) who concurred with the view taken by the SEBI, and while affirming the order passed by the SEBI, ...

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