Home
»
Enforcement
»
Informal Guidance
Enforcement
Enforcement
▼
Enforcement
Search
▼
Search
Date :
To
Department
-- All Department --
Corporation Finance Department
Integrated Surveillance Department
Market Intermediaries Regulation and Supervision Department
Sub Section
-- All Sub Section --
Orders
Informal Guidance
Clarifications on Insider Trading
Orders That Could Not be Served
Unserved Summons / Notices
Recovery Proceedings
Auction Notice under Recovery Proceedings
Sub Sub Section
GO
Reset
1 to 25 of 419 records
1
2
3
4
5
6
Date
Title
May 31, 2023
Informal Guidance request received from NTPC Limited with respect to Related Party Transactions (RPTs) under Regulation 23 of the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015 (‘LODR Regulations’).
May 31, 2023
Request for Informal Guidance by way of an ‘interpretative letter’ under Securities and Exchange Board of India (Informal Guidance) Scheme, 2003 regarding the applicability of Business Responsibility and Sustainability Reporting (BRSR)
May 23, 2023
Informal Guidance Letter to SpiceJet Ltd. with regard to Regulation 163(3) and 167(2) of SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2018 (“ICDR Regulations”).
May 02, 2023
Request for interpretative letter under the Securities and Exchange Board of India (Informal Guidance) Scheme, 2003, in relation to the provisions of the Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
Apr 19, 2023
Request for Informal guidance by way of an interpretive letter under the provisions of SEBI (Informal Guidance) Scheme, 2003 received from Eris Lifesciences Limited w.r.t Chapter XII of SEBI Operational Circular for issue and listing of Non-Convertible Securities (NCS), Securitised Debt Instruments (SDI), Security Receipts (SR), Municipal Debt Securities and Commercial Paper (CP) dated August 10, 2021
Apr 05, 2023
Request for informal guidance by way of an “interpretive letter” under Securities and Exchange Board of India (Informal Guidance) Scheme, 2003 with respect to the Securities and Exchange Board of India (Research Analysts) Regulations, 2014 by LGT Wealth India Private Limited
Apr 03, 2023
Informal Guidance request received from Bank of Baroda with respect to the recent amendment made in the proviso to Regulation 17(1C) of SEBI (LODR) Regulations, 2015
Mar 23, 2023
Request for interpretative letter under Securities and Exchange Board of India (Informal Guidance) Scheme,2003 in connection with Securities and Exchange Board of India (Portfolio Managers) Regulations, 2020 by LGT Wealth India Private Limited
Mar 21, 2023
Informal Guidance Letter to Aura Weaving Pvt. Ltd. in relation to the provisions of the SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 2011
Mar 14, 2023
Informal Guidance sought by Muthoot Health Care Private Limited regarding eligibility criteria for Issue and listing of structured debt securities/ market linked debt securities
Feb 15, 2023
Informal Guidance request received from Dhanlaxmi Bank Limited in relation to 'Minimum Subscription' as mentioned under Regulation 86 of the SEBI (ICDR) Regulations, 2018
Feb 14, 2023
Informal Guidance request received from ABM International Limited relating to 'Public Shareholding' as mentioned under Regulation 35(2)(d) under Part A of Chapter VI of the SEBI (Delisting of Equity Shares), Regulations, 2021
Feb 10, 2023
Informal Guidance Sought by Motilal Oswal Asset Management Company Limited regarding SEBI (Portfolio Managers) Regulations, 2020
Jan 27, 2023
Informal Guidance Letter to Kids Clinic India Ltd. in relation to the provisions of the SEBI (Share Based Employee Benefits and Sweat Equity) Regulations, 2021.
Dec 29, 2022
Informal Guidance Letter to Karun Carpets Pvt. Ltd. in relation to Scheme of Amalgamation of promoter company of Greaves Cotton Ltd under SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 2011
Dec 14, 2022
Informal Guidance request received from Sky Industries Limited on applicability of corporate governance provisions as specified in the SEBI (LODR) Regulations, 2015
Dec 13, 2022
Informal Guidance request received from TCM Limited on applicability of corporate governance provisions as specified in the SEBI (LODR) Regulations, 2015
Oct 18, 2022
Informal Guidance to PNB Investment Services Ltd with respect to Regulation 13A of the SEBI (Merchant Bankers) Regulations, 1992
Sep 19, 2022
Informal Guidance sought by VLS Finance Limited with respect to applicability of Rule 8(1)(f) and 8(3)(f) of the Securities Contract (Regulation) Rules, 1957
Jul 20, 2022
Informal Guidance Sought by Club Millionaire Financial Services Pvt. Ltd. regarding shareholding in CDSL and treatment as Person Acting in Concert for a SEBI registered Portfolio Manager
Jul 12, 2022
In the matter of Deepak Nitrite Limited under SEBI (Prohibition of Insider Trading) Regulations, 2015
Jun 13, 2022
Informal Guidance sought by Ace Lansdowne Investments Services LLP under SEBI (Alternative Investment Funds) Regulations, 2012 and SEBI (Portfolio Managers) Regulations, 2020
May 23, 2022
Informal Guidance Sought by Guardian Capital Investment Advisors Private Limited under the SEBI (Investment Advisers) Regulations, 2013
May 01, 2022
Informal Guidance in the matter of Dhampur Sugar Mills Limited under Securities and Exchange Board of India (Informal Guidance) Scheme, 2003
Mar 31, 2022
Informal Guidance sought by Equirus Capital Private Limited in relation to provisions of Chapter III (Prospectus and Allotment of Securities) – Part I (Public Offer) of Companies Act, 2013
1 to 25 of 419 records
1
2
3
4
5
6
×
Login
Remember me
Please fill the captcha code
Submit
Reset
Forgot Password ?
|
Subscription for email updates from SEBI