Sl. No.	Case	Accused	Court	Violation	Case No.	Date of Filing	Remarks
1	West Coast Breweries Distilleries Ltd.		37th ACMM Mumbai	Sec.73 (2A) & 113 of Companies Act.	CC No 2290/S/1995	09.12.1994	Appeal filed by SEBI is pending before High Court
		1. M/s West Coast Breweries Distilleries Ltd.
		2. Lal Goyal
		3. Deepak Goyal
		4. Subhash Jain
		5. B N Antie
		6. R K Tandon
		7. R B Kalla
		8. O. P. Taneja
2	Canara Steels Ltd. & 11 directors		M.M. Udipi, Manipal	113 ( 2) of the companies  Act.	C.C.No.2943/97	31/03/97
		1)Canara Steels Ltd.
		2) A.K. Singh
		3) T. Sudhakar Pai
		4) T. Ramesh Pai
		5) A. Vasudeva Prabhu
		6) T. Shamanna
		7) U.V. Kini
		8) U. Suresh Rao
		9) Shanthanaraman
		10) K.K. Rao
		11) Kishore Rao
		12) B.S. Nayak
3	Omnitel Inds. Ltd. & 4 directors		V MM, Hyderabad	113  of the companies  Act.	C.C 1702/98	27/03/98
		1) Omnitel Inds. Ltd.
		2) Dr. Ram K. Vepa
		3) P.L. Sivram
		4) P.C. Ananth Ram
		5) K. Shenoy
3	Ready Foods Ltd.		37th MM Court	Sec.  113 (1) (2), (3) Companies Act.	Cc No 644/04- 559/S/95
		1) Ready Food Ltd
		2) T.V.Raja Reddy
		3) H.A.B. Papria
		4) J. Mattan
		5) R.Anand
		6) N.S. Randhava
4	Premier Plantation		37th MM Court, Mumbai	73 (2A) (2B) r/w 113 (2) of Companies Act, 1956.	C.C.No. 558/S/95	23/03/95	Appeal/Revision filed SEBI is pending before High Court
		1) Premier Plantation
		2) T.P. Muraleedhran
		3) K.P. Basheer
		4) C.M. Subair
		5) P. Vijayan
		6) V.K. Syamasundaran
		7) T.A. Latif
5	PROTOCHEM LTD.		37TH COURT MUMBAI	SEC.63 OF COMPANIES ACT.	C C NO.451/S/97	27.03.1997	The offence has been compounded by CLB Delhi, vide order dated 29.11.2000 on payment of Rs..5000/- each .
		1.  M/S PROTOCHEM LTD
		2. SHRI R S MATHUR
		3. SHRI A K GUPTA
		4.  SHRI R K MATHUR
		5. DR RAM S GUPTA
		6 DR G B MATHUR
		7. SMT NANDINI MATHUR
		8. SMT MONISHA MATHUR
6	Indo-French Bio-tech Enterprises & 15 of its directors/promoters, namely:		37th ACMM, Mumbai	63 of Companies Act (Mis-statement in the Prospectus	891/98	08/01/98	Compounded by CLB on 10/8/2001
		1) Indo French Bio Tech Ltd.
		2)  Shri Atul K. Bhagwati
		3)  Shri Ramachandra R. Rayarikar
		4)  Shri F.S.T. Khorakiwala
		eter
		6)  Mme. Olga Bernabe
		7)  Shri Vinayak R. Surve
		8)  Dr. Amar N. Joshi
		9)  Dr. Madhav S. Madivale
		10)  Shri Deepak M. Kataria
		11)  Shri Harkrishnadas R. Sharma
		12)  Shri Praful R. Ranadive
		13)  Mrs. Ila A. Agarwal
		14)  Shri Baldeo R. Khurana
		15)  Shri Praful R. Bhansali
		16)  Maj. Kumudchandra J. Bodiwala
7	Mithila Steels & 6 of its directors, namely:		MM, Dhar (MP)	113 of Companies Act (Non-transfer/despatch of shares after allotment within stipulated time)	455/98	02/01/98
		1)  Shri K.R. Maithil
		2)  Shri N.K. Maithil
		3)  Shri S.S. Sokhi
		4)  Shri C.S. Shetty
		5)  Shri Swadesh Bhardwaja
		6)  Shri P.C. Soni
8	Xedd  Telecom Ltd. & 4 of its directors, namely :		Spl. Court of Economic Offences, Hyderabad	73 & 113 of Companies Act (Non-refund of excess  application money and non-transfer/despatch of shares within stipulated time)	CC No.15/1998 Appeal No.35/2000	00/00/1998	Accused were convicted on 20-01-2000 with fine of Rs 53,150/- failingwhich 6 months imprisonment. Appeal filed by accused has also been dismissed on 09-07-2001.
		1)  Shri P.K. Jain
		2)  Shri R.K. Navender
		3)  Shri K.S.V. Raaman
		4)  Shri Srinivasan
9	Mahadev Agro Ind. Ltd. & 6 of its directors, namely:		A.C.M.M., Delhi	113 & 207 of Companies Act (non-transfer/despatch of shares and non-payment of dividend within stipulated time)	146/98	27/10/00
		1)  Shri A.K. Sharma
		2)  Shri O.P. Tushir
		3)  Shri R.S. Hooda
		4)  Shri V. Shanker
		5)  Shri Dipesh P. Seth
		6)  Shri H.C. Chugh
10	Shree Deewan Steels Ltd. and 6 of its directors,  namely:		A.C.M.M., Delhi	63 & 68 of Companies Act (mis-statement in the Prospectus and fraudulent inducement to invest money)	152/98	31/03/98
		1)  Shri Naresh Chatly
		2)  Shri W.R. Chatly
		3)  Shri Deepak Relan
		4)  Shri Umesh Munjal
		5)  Smt. Pushpa Devi
		6)  Smt. Samita Chatly
11	Rushabh Securities & 3 of its directors, namely:		37th M.M., Mumbai	24 of SEBI Act (Violation of Takeover Code)	C.C. No.1260/S/98	31-Mar-98
		1)  Shri Hasmukh Ray Bhatt
		2)  Shri D.B. Gandhi
		3)  Shri P.B. Mehta
11	Richmen Silks Ltd. & 5 of its directors		Spl. Court of Economic Offences, Hyderabad	73 & 113 of the Companies Act (non-refund of excess application money and non-transfer/despatch of shares within stipulated time)	355/02
		1)  Shri G. Vittal
		2)  Shri K. Thipperswamy
		3)  Smt. G. Vijaya Laxmi
		4)  Shri. R. R. Kumar
		5)  Shri B.N. Jaisimha
12	SEBI Vs Avinash Magan ( in the matter of Napa Papers Ltd )		37th Court of Esplanade, Mumbai	Section 24 read with FUTP Regulations (Price rigging and creating artificial market)	159/M/98 - renumbered as 353/2000	31/3/1998
		1)  Avinash Magan
		2)  M/s. Yogi Leasing & Finance Ltd.
		3)  Mahadev Bio-Engineers
		4)  Well Wisher Traxin Pvt. Ltd.
		5)  Ankurita Tradefin
		6)  Shri Dharmendra Pandya
		7)  Shri Anil Shroff
		8)  Expert Technologies Pvt. Ltd.
		9)  Moods Dealers Pvt. Ltd.
		10)  Om Securities
		11)  Shri Manoj Motta
		12)  Shri Tushar Shah
		13)  Shri R.C. Arora
		14)  Shri Laxmandas Arora
		15)  M/s. Par Securities
		16)  Apco Pharma Ltd
		17)  Shri Saurabh Vora
13	Radhika Spinning Mills Ltd. & 1 of its director,  namely:		37th Court at Esplanade, Mumbai	Section 113 (non-transfer/despatch of shares)	C.C.No.354/S/00
		1)   Shri Dinesh Kumar Agarwal
14	Mihir Ghelani ( Kamakshi Housing Finance Ltd.- following 03 entities, namely:)		37th Court at Esplanade, Mumbai	Section 24 with FUTP Regulations (Price rigging)	C.C.NO.352/S/03
		1)  Shri Mihir Ghelani
		2)  Shri Dipak Dalal
		3)  Shri Yogendra Ruparel
15	Chandigarh Packaging Products Ltd. & 6 of its Directors namely:		37th Court at Esplanade, Mumbai	Section 73 (non-refund of excess application money within stipulated time)	C.C. No.351/S/00
		1)  Shri Ripjit Singh Brar
		2)  Shri M.S. Jagannathan
		3)  Ms. Harpeet Sandhu
		4)  Ms. Gurpreet Kaur Dhillon
		5)  Dr. Harmal Singh
		6)  Shri Sukhdev Singh Dhillon
16	Mahadev  Leasing  Co. Ltd and ors[1]		37th MM Court	Sec. 63 of the Companies Act, 1956.	C.C. 194/S/97	01/96	Dismissed
		1) M/s Mahadev Leasing Co. Ltd.
		2) Om prakash Tushir
		3) Avadesh Kumar Sharma
		4) Rajbir singh Hooda
		5) J.S. Grover
		6) Ajit Ambani
		7) V. Shankar
		8) Faquir Mohan Patnaik
		9) J.C. Verma
17	Punjvani Packing Ltd. & ors.		37th MM Court	73(2A) and Sec. 113 (1) of the Companies Act, 1956.	C.C.No.608/S/97	29/11/97
		1)Punjwani Packing Ltd. & ors.
		2) Namdev Punjawani
		3) Shyam  Sunder Pandit
		4) Amar Lal Chugh
		5) Smt. Sujata Varma
		6) Kamal Punjawani
18	Aashi Pharma Ltd. & ors.		37th MM Court	73(2A) and Sec. 113 (1) of the Companies Act, 1956	C.C.No. 120/S/96	30/06/95
		1 ) Ashi Pharma Ltd.
		2) Dhaval A. Zaveri
		3) Vaidyashwaran Narayan
		4) Rajan Shivprakash Shah
		5) S.K. Kapadia
		6) Seema D. Zaveri
		7) Jayesh Mor
19	Balwant Textile Mills Ltd. & ors.		37th MM Court	63 and 68 of the Companies Act, 1956	C.C.No.1251/S/96	16/11/95
		1) Balwant Textile Mills Ltd. & ors.
		2) V.S. Bhate
		3 P.J. Bhate
		4) Sunita K. Thakkar
		5)T.B. Maskai
		6) I.S. Gidwani
		7) V.H. Mhatre
		8) J.B. Mavale
20	Omega Seeds Ltd. & ors		37th MM Court	Sec 63 of the Companies Act 1956	C.C. No.764/S/00	22/3/1996
		1)Omega Seeds Ltd.
		2) B.R. Bajaj
		3) M.S. Narula
		4) N.S.Brar
		5) L.S. Sekhon
		6) N.M. Prakash
		7) M.M. Parekh
21	Zillion Phrma Chem Ltd. [2]		37th MM Court	Sec. 73 (2A) and 113 (1) & (2) of Companies Act 1956	C.C.No.529/S/96	1/2/1996
		1) Zillion Phrma Chem Ltd.
		2) Praful N. barot
		3) Dr.Amit N. Shah
		4) Beena N. Shah
		5) Lalitaben Shah
		6) H.P. Bhatt
		7) N.G. Bojwani
		8) J.R. Patel
		9) Jayendrasingh N. Waghela
22	Ravi Prakash Khemka & ors.		37th MM Court	20 (2) and 22 of SEBI Act, (Take over code) Sec. 73 (2A) and 113 (1) and (2) of Companies Act 1956.	C.C.No.167/S/97	03/01/97
		1)Ravi Prakash Khemka
		2) Rajkumara Khemka
		3)Madhusudan Khemka
		4) Rattankumar Khemka
		5) Tirupati Kumar Khemka
23	Ganesh Benzoplast Ltd.[3]		10th Court Mumbai	Sec. 63 of the Companies Act.	444/S/97	1997
		1) Ganesh Benzoplast Ltd.
		2) Shankarmal Pilani
		3) Ramesh Pilani
		4) Rajkumar Devidatta Bajaj
		5) D.K. Contractor
		6) R.D. Puyabi
		7) Ajay Mahakerlal Khatlawala
		8) Ajay Mahasherlal Khatlawala
		9) Ramakant Pilani
24	M/s Tatia Finance & Leasing Ltd.& Ors.		Additional Chief Metropolitan Magistrate, Economic Offences, Egmore, Chennai.	Section 24 of the SEBI Act, 1992 read with Regulation 4 of the SEBI (Prohibition of Fraudulent and Unfair Trade Practices relating to securities markets) Regulations, 1995 and Section 12 of the SEBI Act.	71/1998	21/5/1998	Complaint Dismissed on December 9, 2003.
		1)M/s Tatia Finance & Leasing Ltd.&Ors.
		2)  Shri Pannalal Tatia
		3)  Shri Dhanpat Singh Bokharia
		4)  Bokharia Investments
		5)  Ms. Prabha Bokharia
		6)  Unique Investments
		7)  Shri Sampath Kumar Parekh
		8)  Brilliant Investments
		9)  Shri Manohar Jain
		10)  Swito Finance & Estates Ltd.
		11)  Shri Vimal Doshi
		12)  Surbhi Stocks
25	Vatsa Corporation Ltd. & 8 of its Directors namely ;		Additional Chief Metropolitan Magistrate’s 37th Court at Esplanade, Mumbai.	Section 113 (2) and Section 207 of the Companies Act.	C.C.No.458/S/00	19/06/1998
		1.  Vatsa Corporation Ltd.
		2.  Shri Pradip Vakil
		3.  Ms. Sweta R. Parwani
		4.  Shri Arvind Mathur
		5.  Shri Ketan Shah
		6.  Shri M.N. Acharya
		7.  Shri Anil Khanna
		8.  Shri N.J. Brahmbahatt
		9.  Shri Sudhir Modi
26	Hindustan Lever Ltd. & 5 of its Directors namely :		Additional Chief Metropolitan Magistrate, 37th Court of Esplanade, Mumbai	Regulation 3(i)(ii)(iii) of SEBI (Insider Trading) Regulations, 1992 read with Sections 24(1), 26 and 27 of the SEBI Act, 1992	426/S/02	27-Nov-98
		1.  Hindustan Lever Ltd.
		2.  Shri S.N. Datta
		3.  Shri K.B. Dadiseth
		4.  Shri R. Gopalkrishnan
		5.  Shri A. Lahiri
		6.  Shri M.K. Sharma
27	M/s. Setech Electronics Ltd & 4 of its Directors namely		Chief Metropolitan Magistrate, Delhi	Section 621 read with Section 63 of the Companies Act & Section 200 of the Criminal Procedure Code	282/1998	4/12/1998
		1.  M/s. Setech Electronics Ltd
		2. Shri Ajay Kumar Agarwal
		3. Smt. Mridula Agarwal
		4. Shri Raj Kishore Agarwal
		5. Shri Krishna Kumar Jalan
28	Indo-American Credit Corporation Ltd & 8 of its Directors namely ;		Court of Additional Chief Metropolitan Magistrate at Ahmedabad.	Section 621 read with Section 113 and 207 of the Companies Act, 1956 and under Section 11(2)(i)(la) of the SEBI Act of 1992.	899/1998	18/11/1998	Accused were convicted.
		1)Indo-American Credit Corporation Ltd
		2)  Dr. Amit N. Shah
		3)  Dr. Dipti Shah
		4)  Dr. Lalitaben Shah
		5)  Shri Y.D. Desai
		6)  Shri Maheshbhai Shantilal Patel
		7)  Shri Rajan Mehta
		8)  Shri Akbarkhan Nusurullahkhan Pathan
		9)  Shri Dipak Waljibhai Choudhary
29	Hoffland Finance  & Others		Chief Metropolitan Magistrate, Tees Hazari, Delhi	Section 26 of SEBI Act read with SEBI (Portfolio Managers),(Stock Brokers and Sub-Brokers),(Prohibition of Fraudulent and Unfair Trade Practices relating to the Securities Market), (Merchant Banker) Rules and Regulations	636/1/99	5/12/1998
		1)  Hoffland Finance  &
		2)  Shri.Brij Bhushan Sharma
		3)  Shri N.N. Badam
		4)  Shri. A. Subha Rao
		5)  Shri. Navin Pandey
		6)  Shri. S.P Sharma
		7)  Shri Naveen C. Pandey
30	Dr. Amit Shah (Following entities in the matter of M/s Northstar Gems Ltd. )		37th M.M. Mumbai	Regulations 4 of SEBI (FUT)P Regulations 1995 Under Section 24 R/W Sec.26 of SEBI Act, 1992.	C.C. No.777/S/99	31/03/1999
		1.  Dr. Amit Shah
		2.  Dr. Piyush Mehta
		3.  Smt. Alka Shah
		4.  Shri Dharmendra Barot
		5.  Shri Dipak Dalal
		6.  Shri.Girish Shah
		7.  Shri. Gaurav Shah
		8.  M/s. Ekta Ceramics Ltd.,
		9.  Shri. Rajendra Kumar Vasantlal Panchal
		10.  Shri. Shailesh Bhatt
		11.  Shri Nilesh N Barot
		12.  Shri. Mihir Ghelani
		13.  Yeshaswi Engineers Pvt. Ltd.
		14.  Smt. Dhamistha K Panchal
		15.  Smt. Mina N Panchal
		16.Shri. Prakash P Bhatt
31	Following entities in the matter of M/s Gangotri Cements Ltd.		37th M.M. Mumbai	Under Section 24 of SEBI Act read with Sec.11(Non Cooperation during Investigation proceedings)	C.C. No.605/S/00
		1. M/s.Gangotri Cements Ltd
		2. Shri.K.C Sheth
		3. Shri.Dipesh M Sheth
		4. Shri. Sharad N Shah
		5. Shri H C Sheth, &
		6. M/s Newlook Shares & Stock Pvt. Ltd. & its four Directors namely:
		7. Shri H. K. Surekha
		8. Smti. G D Surekha
		9. Shri B. K. Paul &
		10. Shri R K Aggrawal  &
		11. Shri G.P. Surekha
32	M/s Kakatiya Cements Ltd. & six of its Directors namely:		37th M.M. Mumbai	Under Section 24 of SEBI Act. R/W Takeover  Regulations 1994 R/W 1997 Regulations.	C.C No. 365/S/00	25/04/2000	Appeal/Revision filed by SEBI is pending in the High Court.
		1.  M/s Kakatiya Cements Ltd.
		2.  Shri.P.Venkateshwarlu
		3.  Shri.J.S.R.Prasad
		4.  Shri.J.Seshagiri
		5.  Smt.J.Lakshmi Nalini
		6.  Shri.C.Madhusudana Rao
		7.  Shri.V.B.R.Suryam
33	M/s.Priya Holdings Ltd. & six of its Directors namely:		37th M.M. Mumbai	Under Section 24 of SEBI Act. R/W Takeover Regulations 1994 read with 1997 Regulations	C.C. No. 364/S/00
		1.M/s.Priya Holdings Ltd.
		2.  Shri.Umesh P.Mehta
		3.  Shri.Arun R.Mehta
		4.  ShriSanjay P.Mehta
		5.  Shri Rajiv R. Javeri
		6.  Smt.Trupti S. Mehta
		7.  Shri.K.F.Sharma
34	M/s.Boom Securities & Leasing Ltd. & three of its Directors namely:		37th M.M. Mumbai		C.C.No. 21/S/99
		1.  M/s.Boom Securities & Leasing Ltd.
		2.  Shri Bharat Kabra
		3    Shri Indrajit Singh Khanuja
		4.  Shri Mahavir Jain
35	Following entities in the matter of Charminar Breweries Ltd.		37th M.M. Mumbai	Under Section 24 of SEBI Act, 1992 R/W Takeover Regulations	C.C.No.376/S/00
		1.  M/s.Shaw Wallace & Company Ltd.
		2.  Shri. A.S. Malik
		3.  Shri. K.Srinivasan
		4.  M/s.Maharashtra Distilleries Ltd., & its six Directors namely
		5.  ShriP.L. Narasimhan
		6.  Shri Ranjan Mukerjee
		7.  Shri Satish J. Kaul
		8.  Shri. K.P.Jayakar
		9.  Shri. Vinod Kumar Luthra
		10.  Shri R.S. Johar
		11.  M/s.Cruickshank & Company Ltd.& its nine Directors namely
		12.  Shri. Arya Gupta
		13.  Shri. K.S. Dutta
		14.  Shri. Manish S. Mallick
		15.  Shri. Anup Chakrabprty
		16.  Shri.T.K. Ravishanker
		17.  Shri. Jayaram Gopalan
		18.  Shri Sirjit Sen
		19.  Shri. Prabal Banerjee
		20.  Shri. Abhijit Chatterjee
		21.  M/s.Alaknanda Manufacturing & Finance Ltd. & its four Directors namely
		22.  Shri Amitava Datta
		23.  Shri. A. Lakshminarayana
		24.  Shri. Kalidas Kanrar
		25.  Shri. B. Muzumdar
		26.  Malleswara Finance & Investment Company Ltd. & two of its Directors namely
		27.  Shri. A. Balakrishna
		28.  Shri. K. Krishnamoorthy
		29.  M/s.Vibhavari Finance & Investment Company Ltd. & two of its  Directors namely
		30.  Shri. Col. S.P.S. Khurana
		31.  Shri. Indranil Das
36	In the mater of  M/s.OMC Computers		Court of Special Judge for Economic Offences, Hyderabad	Under Section 621, 113, 73 of Companies Act R/W Section 200 A of Criminal Procedure Code.	C.C. No.3/1999	22/12/98
		1.  Shri. N.P. Reddy
		2.  Shri. P. G. Reddy
		3.  Shri. S. M. Bhandarkar
		4.  Shri. T. N. A. Reddy
		5.  Shri. Shanmugavadivelu
		6.  Shri. Srikanthan
37	Yogi Leasing & Finance Ltd		37th M.M. Mumbai	Under Section 26 R/W Section 24 and 27 of SEBI Act R/W Takeover Regulations	C.C.No. 287/S/99	26/02/99
		1Yogi Leasing & Finance Ltd
		2.  Dr. Avinash Magan
		3.  Smt. Shalini Magan
		4.  Dr. Atul Magan
		5.  Shri Ajay Magan
		6.  Shri. Kamal Kishore Dhawan
		7.  Smt. Veena Dhawan
38	M.V. Raghava Chari ( in the matter of M/s.K.P.Gelatines & Chemicals Ltd )		Court of Special Judge for Economic Offences, Hyderabad	Under Section621. 73 (2A) (2B) & 113 (2) of the Companies Act R/W Secs.200 (a) CR.P.C.	C.C.No.2/1999 Split up No.196/2001	7/8/1999	A-2 is convicted vide order dated07/08/2002
		1.  Shri. M. V. Raghava Chari
		2.  Shri. Kirti kumar M Thakkar
		3.  Shri. Deepkumar M. Thakkar
		4.  Shri. S. Haridas
		5.  Shri. L. L. Rajani
		6.  Smt. Nutan K. Thakkar
		7.  Shri. K. L. Rajani
		8.  Shri S.L. Rajani
		9.  Shri. Jagannath Agarwal
		10.  Shri. K. Y. Raiji
39	M/s.Tirupati Finlease Ltd		ACMM, Ahmedabad	Regulations 4 (a) to (d) of SEBI (FUTP) Regulations 1995 Under Section 24 R/W Sec.26 of SEBI Act, 1992. ans Regulation 7 of SEBI (Stock Broker and Sub broker) Regulations,1992	9884/03	29/01/01
		1. Bajrangilal Agarwal
		2. Chaganlal B Rathod
		3. Hemendra B Shah
40	Nova Udyog Ltd and its directors and secretary		Addl. CMM, Delhi	Sec. 113(2) of Companies Act, 1956.	853/99	30/09/99	Complaint has been dismissed on 19/03/2001
		1. Nova Udyog Ltd
		2. Present M.D name unknown
		3. Shri Indersain Gambhir
		4.  Shri  M. Mahani
41	Dewan Rubber Industries Ltd.		CJM, Meerut	Sec. 207 of Companies Act, 1956		29/03/00	Accused were convicted a fine of Rs.2,000/- each
		1. Shri J.C. Dewan
		2. K.C. Dewan
		3. Shri V.S. Dewan
		4.   Shri K.L. Dewan
42	Shreejee Capital Management Ltd. and its directors/ promoters namely:		ACMM, Delhi	Sec. 24 of Securities and Exchange Board of India Act, 1992 r/w SEBI(Portfolio Managers) Rules, 1993	1072/1999	23/05/00
		1. Shreejee Capital Management Ltd.
		2. Shri Rakesh Kumar Srivastava
		3. Shri Arun Kumar Chowdhury
		4. Shri Raj Kumar Shukla
		5. Shri Nishikant Chaturvedi
		6. Shri Dhirendra Pratap Srivastava
43	Ratanlal Garera and others.(H- Lon Hosiery Ltd., matter)		CMM, Delhi	Sec. 63 of Companies Act, 1956	539/99	7/7/1999
		1. Ratanlal Garer
		2. Smt. Gunjan Garera
		3. Shri. Surendra Singh Bhadoo
44	Chhabra Land and Housing Ltd.,		Ilaqua Judicial Magistrate, Ludhiana	Secs. 63 and 68 of Companies Act, 1956	47/2/2000	9/3/2000
		1. Chhabra Laqnd and Housing Ltd.,
		2. 2. Shri K.L. Chhabra
		3. Shri Daljit Rahja
		4. Shri Anil Chhabra
		5. Shri Raj K. Mehta
		6. Shri Sunil Chhabra
		7. Smt. Seema Chhabra
45	Popular Share & Stock Services Ltd., and its directors		5th Dadar, Mumbai	Secs. 24 of Securities and Exchange Board of India Act, 1992 r/w SEBI(Portfolio Managers) Regulations, 1993	C.C.No.715/S/00 (new s c no.6/2006)
		1. Popular Share & Stock Services Ltd.
		2. ShriS.S. Karkhanis
		3. Smt. Sandhya Karkhanis
		4. Shri Arvind Yashwant Tamhane
		5. Shri Vinayak Madhukar Kulkarni
46	Smt Rina Sud in the matter of Business Forms Ltd.,		CMM, Calcutta	Sec.113(2)of Companies Act 1956	C/1210/00	16/03/00
		1. Shri Arun Sud
		2.  Smt. Rina Sud
47	Business Forms Ltd.		CMM, Calcutta	Sec. 207 of Companies Act, 1956.	C/1209/00	16/03/00
		1. Shri Arun Sud
		2.  Smt. Rina Sud
48	Mahadev Corporation and its directors namely:		CMM, Delhi	Sec. 113 (2) of Companies Act, 1956.	155/00	24/03/00
		1. Mahadev Corporation
		2. Shri O.P. Tushir
		3. Shri A.K. Sharma
		4. Shri R.S. Hooda
49	Western Paques Ltd.		JMFC, Pune	Sec. 207 of Companies Act, 1956.	C.C.No.109/00	30/03/03
.		1. Shri Chandan P. Gadgil
		2. Shri Nandan P Gadgil
		3. Debeshwar Pratap Jha
53	Motorol India Ltd. and its directors namely		CJM, Vadodara	Sec. 113 (2) of Companies Act, 1956.		18/05/98
		1. Motorol India Ltd.
		2. Shri S.K. Gandhi
		3. Smt. Rinki S. Gandhi
		4. Shri Deepak Raval
50	Ideal Hotels & Industries Ltd. and its directors namely :		CMM, Delhi	Sec. 24 of Securities and Exchange Board of India Act, 1992	152/2000	29/03/00
		1. Ideal Hotels & Industries Ltd
		2. Shri L.R. Maurya
		3. Shri Shriram Maurya
		4. Shri Prakash Gupta
		5. Shri Arihant Jain
		6. Shri Davindar Vachar
		7. Shri P.R. Mehta and
		8. Shri Vinod Kumar
		9. Ideal Carpet Industries and its directors namely
		10. Shri L.R. Maurya
		11. Shri S.R. Maurya
		12. Smt. Javitri Devi Maurya
		13. Ideal Carpets Ltd. and its directors namely :
		14. Shri L.R. Maurya and
		15. Shri S.R. Maurya
		16. Dali Fashions Pvt. Ltd. and its directors namely :
		17. Shri Prakash Gupta and Shri Nirmal Gupta
		18. PKP Consultants Pvt. Ltd and its directors namely :
		19. Shri Prakash Gupta and
		20. Shri Nirmal Gupta
		21. Proprietor of A.D. Data Products
		22. Fidelity Finvest Pvt. Ltd. and its directors namely :
		23. Shri Salil Dubey and Shri Sudhir Gupta
		24. Bhagyauday Investment Pvt. Ltd. and its directors namely :
		25. Shri Pankaj Goel and
		26. Shri Ram Niwas Goel
		27. Fourays Constructions Pvt. Ltd and its directors
		28. Shri Salil Dubey
		29. Shri Sudhir Gupta
		30. Shri Nirmal Gupta and
		31. Shri Sushil Kumar
		32. Shri L.R. Maurya
		33. Shri Shriram Maurya
		34. Shri Prakash Gupta
51	Jaybee Finvest Pvt. Ltd. and its directors namey		CMM, Delhi	Sec. 24 of Securities and Exchange Board of India Act, 1992	151/2000	29/03/00
		1. Jaybee Finvest Pvt. Ltd.
		2. Shri K.C. Bhatia
		3. Shri N.C. Gupta
		4. Smt. Chetna Mittal
52	Kalayani Finance		CMM, Delhi	Sec.63 and 68 of Companies Act  1956	154/2000	24/03/00
		1. Kalyani Finance Ltd.
		2. Shri Aseem Gupta
		3. Shri Tarun Goyal
53	Jaltarang Motels Ltd and its directors		Court : Addl. Chief Metropolitan Magistrate, Ahmedabad	Sec.24 r/w 11 of SEBI Act, SEBI (PFUTP) Regulations, 1995, Sec.63 and 73(2) of Companies Act, 1956 and 120B of IPC.	273/03	24/08/2000
		1) Jaltarang Motels Ltd
		2) Shri Atul V. Shah
		3) Smt.Bhavani Shah
		4) Kum.Shaila Shah
		5) Shri Vinod Shah
54	Esquire International Ltd., (In the matter of BPL, Sterlite, Vedeocon scripts)		Court: Addl. Chief Metropolitan Magistrate, 37th  Court, Esplanade, Mumbai	Sec.11(3), 24 and 27 of SEBI Act, 1992	C.C.No.1189/2000	25/10/2000
		1. Esquire International Ltd.
		2. Shri Dinesh D Doshi
		3. Shri Anil D doshi
		4. Shri Vinod C Shah
		5. Shri Dilip N Shah
55	Starshare Investments & Finanz Pvt., Ltd., (In the matter of BPL, Sterlite, Vedeocon scripts)		Court: Addl. Chief Metropolitan Magistrate, 37th  Court, Esplanade, Mumbai	Section 11(3) of SEBI Act,1992	1183/S/2000	25/10/2000
		1) Starshare Investments & Finanz Pvt.,LTD
		2) Shri Dinesh D Doshi
		3) Shri Anil D Doshi
		4) Shri Vinod C Shah
		5) Shri Dilip N Shah
56	Ikshu Finvest Pvt., Ltd., (In the matter of BPL, Sterlite, Vedeocon scripts)		Court: Addl. Chief Metropolitan Magistrate, 37th  Court, Esplanade, Mumbai	Section 11(3) r/w 24 of SEBI Act,1992	1184/S/2000	25/10/2000
		1) Ikshu Finvest Pvt., Ltd
		2) Shri Dinesh D Doshi
		3) Shri Anil D Doshi
		4) Shri Vinod C Shah
		5) Shri Dilip N Shah
57	Damayanti Finvest Pvt. Ltd., (In the matter of BPL, Sterlite, Vedeocon scripts)		Court: Addl. Chief Metropolitan Magistrate, 37th  Court, Esplanade, Mumbai	Sec.11(3), 24 and 27 of SEBI Act, 1992	1187/S/2000	25/10/2000
		1) Damayanti Finvest Pvt. Ltd.
		2) Shri Dinesh D Doshi
		3) Shri Anil D doshi
		4) Shri Vinod C Shah
		5) Shri Dilip N Shah
58	Rijuta Finvest Pvt. Ltd. (In the matter of BPL, Sterlite, Vedeocon scripts)		Court: Addl. Chief Metropolitan Magistrate, 37th  Court, Esplanade, Mumbai	Sec.11(3), 24 and 27 of SEBI Act, 1992	1185/S/2000	25/10/2000
		1) Rijuta Finvest Pvt. Ltd.
		2) Shri Dinesh D Doshi
		3) Shri Anil D doshi
		4) Shri Vinod C Shah
		5) Shri Dilip N Shah
59	KRN Finvest & Leasing Pvt. Ltd., (In the matter of BPL, Sterlite, Vedeocon scripts)		Court: Addl. Chief Metropolitan Magistrate, 37th  Court, Esplanade, Mumbai	Sec.11(3), 24 and 27 of SEBI Act, 1992	1186/S/2000	25/10/2000
		1) KRN Finvest & Leasing Pvt. Ltd.
		2) Shri Dinesh D Doshi
		3) Shri Anil D doshi
		4) Shri Vinod C Shah
		5) Shri Dilip N Shah
60	Stable Construction Pvt. Ltd., (In the matter of BPL, Sterlite, Vedeocon scripts)		Court: Addl. Chief Metropolitan Magistrate, 37th  Court, Esplanade, Mumbai	Sec.11(3), 24 and 27 of SEBI Act, 1992	1188/S/2000	25/10/2000
		1) Stable Construction Pvt. Ltd.
		2) Shri Dinesh D Doshi
		3) Shri Anil D doshi
		4) Shri Vinod C Shah
		5) Shri Dilip N Shah
61	CDP Fincap & Leasing Pvt. Ltd., (In the matter of BPL, Sterlite, Vedeocon scripts)		Court: Addl. Chief Metropolitan Magistrate, 37th  Court, Esplanade, Mumbai	Sec.11(3), 24 and 27 of SEBI Act, 1992	1190/S/2000	25/10/2000
		1) CDP Fincap & Leasing Pvt. Ltd
		2) Shri Dinesh D Doshi
		3) Shri Anil D doshi
		4) Shri Vinod C Shah
		5) Shri Dilip N Shah
62	New Prabhav Finvest Pvt., Ltd., (In the matter of BPL, Sterlite, Vedeocon scripts)		Court: Addl. Chief Metropolitan Magistrate, 37th  Court, Esplanade, Mumbai	Sec.11(3), 24 and 27 of SEBI Act, 1992	1192/S/2000	25/10/2000
		1) New Prabhav Finvest Pvt., Ltd.
		2) Shri Dinesh D Doshi
		3) Shri Anil D doshi
		4) Shri Vinod C Shah
		5) Shri Dilip N Shah
63	Money Television & Industries  Ltd., (In the matter of BPL, Sterlite, Vedeocon scripts)		Court: Addl. Chief Metropolitan Magistrate, 37th  Court, Esplanade, Mumbai	Sec.11(3), 24 and 27 of SEBI Act, 1992	1191/S/2000	25/10/2000
		1) Money Television & Industries  Ltd.
		2) Shri Dinesh D Doshi
		3) Shri Anil D doshi
		4) Shri Vinod C Shah
		5) Shri Dilip N Shah
64	J.C. Dewan ( Dewan Tyres Ltd.,)		Court:Chief Judicial Magistrate, (Special) Meerut	Sec.207 of Companies Act, 1956		29/03/00
		1) Shri J.C. Dewan
		2) Shri V.S. Dewan
		3) Shri Rajesh Dewan
65	Moneshi Agro Foods Ltd., and its five directors viz.,		Court: Addl. Chief Metropolitan Magistrate, 8th Court, Esplanade, Mumbai	Sec.63 and 68 of Companies Act, 1956	20/S/2000	01/02/01
		1) Moneshi Agro Foods Ltd.
		2) Shri Dilip.Kumar
		3) Shri Milind Govindraj
		4) Shri S. Pawaskar
		5) Shri D.M. Sukthankar
		6) Shri J.S.Bhatnagar
66	Arihant Cotsyn Ltd. &		Court: Ilaqa Judicial Magistrate, Ludhiana	Section 24(1), 27 r/w Sec.11B of Securities and Exchange Board of India Act, 1992	111/2/2001	28/02/01
		1) Arihant Cotsyn Ltd.
		2) Shri K.L. Jain
67	Manna Glass – Tech Industries Ltd., and its four directors viz.,		Court: Addl. Chief Metropolitan Magistrate, 19th Court, , Mumbai	Sec.113 r/w 621 of Companies Act, 1956	149/s/2001	30/03/2001
		1) Manna Glass - Tech Industries
		2) Shri Tushar Majmudar
		3) Shri Amidhar Majmudar
		4) Smt Rena Majmudar
		5) Smt. Reema Majmudar
68	Ojas Technochem Products Ltd., and its four directors viz.,		Addl. Chief Metropolitan Magistrate, 19th Court, , Mumbai	Sec 113 r/w Sec 621 of Companies Act, 1956	2116/W/03 (s c no.39/2006)	26/02/03
		1) Ojas Technochem Products Ltd
		2 Shri Kanti Jayendra Shukla
		3) Shri Suresh Kanti Shukla
		4) Shri Vinod Kanti Shukla
		5) Shri Jayendra Milap Shukla
69	Sunstar Software Systems Ltd., and its three directors viz.,		Court: Addl. Chief Metropolitan Magistrate, 19th Court, , Mumbai	Sec 113(2) of Companies Act, 1956	150/S/01	10/5/2001
		1)Sunstar Software Systems Ltd
		2) Shri Dhaval Jhaveri
		3) Shri Bharat Gandhi
		4) Smt. Seema Jhaveri
70	Blue Information Technology  Ltd., and its four directors viz.,		Court: Addl. Chief Metropolitan Magistrate, 8th th Court, , Esplanade, Mumbai	Sec.11(3) r/w Sec.24 of Securities and Exchange Board of India Act, 1992	Old CC No.22/S/20011721/S/03	19/03/01
		1) Blue Information Technology Ltd.
		2) Shri Dhaval Jhaveri
		3) Shri R.S Jhaveri
		4) Smt. Seema D. Jhaveri
		5) Shri V.K. Gupta
		6) Shri K.C. Gupta
		7) Smt. Milan A. Trivedi
71	Tarun Goyal (Zed Investments Ltd and others directors viz.,0		Court: Addl. Chief Metropolitan Magistrate, Delhi	Sec 63 and 68 of Companies Act, 1956	212/01- 79/2005
		1) Zed Investments Ltd
		2) Shri Tarun Goyal
		3) Shri Raj Kumar Shukla
		4) Shri Rakesh  Kumar Srivastav
72	Toubro Infotech & Industries Ltd., and its six directors		Court: Chief Metropolitan Magistrate, Kolkata	Section 56(3), 63 and 68 of Companies Act, 1956	C/987/01	30/06/00
		1) Toubro Infotech & Industries Ltd.,
		2) Shri Kanwardeep Singh