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Date
Type
Title
Apr 16, 2024
UNSC Sanctions Committee List
Implementation of Section 12A of Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Updates to UNSC’s 1718 Sanctions List of Designated Individuals and Entities: Amendment in 1 entry
Mar 11, 2024
UNSC Sanctions Committee List
Implementation of Section 12A of Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Updates to UNSC’s 1718 Sanctions List of Designated Individuals and Entities: Amendment in 1 entry
Jan 15, 2024
Informal Guidance
In the matter of Share India Securities Limited under SEBI (Prohibition of Insider Trading) Regulations, 2015
Nov 24, 2023
Reports
Consultation paper on providing flexibility in provisions relating to ‘Trading Plans’ under the SEBI (Prohibition of Insider Trading) Regulations, 2015
Oct 25, 2023
Informal Guidance
In the matter of Rama Mines (Mauritius) Ltd. under SEBI (Prohibition of Insider Trading) Regulations, 2015
Aug 18, 2023
UNSC Sanctions Committee List
Updates for Implementation of Section 12A of Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Updates to UNSC’s 1718 Sanctions List of Designated Individuals and Entities: Amendment in 9 entries
Jul 19, 2023
Circulars
Trading Window closure period under Clause 4 of Schedule B read with Regulation 9 of SEBI (Prohibition of Insider Trading) Regulations, 2015 (“PIT Regulations”) – Extending framework for restricting trading by Designated Persons (“DPs”) by freezing PAN at security level to all listed companies in a phased manner
May 18, 2023
Reports
Consultation paper on draft SEBI (Prohibition of Unexplained Suspicious Trading Activities in the Securities Market) Regulations, 2023
May 18, 2023
Reports
Consultation Paper on proposed review of the definition of Unpublished Price Sensitive Information (UPSI) under SEBI (Prohibition of Insider Trading) Regulations, 2015 to bring greater clarity and uniformity of compliance in the ecosystem
Apr 26, 2023
Circulars
Procedure for implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005 – Directions to stock exchanges and registered intermediaries
Nov 24, 2022
Regulations
Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015 [Last amended on November 24, 2022
Nov 24, 2022
Regulations
Securities and Exchange Board of India (Prohibition of Insider Trading) (Amendment) Regulations, 2022
Jul 12, 2022
Informal Guidance
In the matter of Deepak Nitrite Limited under SEBI (Prohibition of Insider Trading) Regulations, 2015
Mar 16, 2022
Informal Guidance
In the matter of Yes Bank Limited under SEBI (Prohibition of Insider Trading) Regulations, 2015
Jan 25, 2022
Regulations
Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Market) Regulations, 2003 [Last amended on January 25, 2022]
Jan 25, 2022
Regulations
Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Market) (Amendment) Regulations, 2022
Sep 13, 2021
Informal Guidance
In the matter of KDDL Limited under SEBI (Prohibition of Insider Trading) Regulations, 2015
Aug 05, 2021
Regulations
Securities and Exchange Board of India (Prohibition of Insider Trading) (Second Amendment) Regulations, 2021
Aug 05, 2021
Regulations
Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015 [Last amended on August 05, 2021]
Apr 26, 2021
Regulations
Securities and Exchange Board of India (Prohibition of Insider Trading) (Amendment) Regulations, 2021
Feb 08, 2021
Informal Guidance
In the matter of KCP Ltd. under SEBI (Prohibition of Insider Trading) Regulations, 2015
Oct 29, 2020
Regulations
Securities and Exchange Board of India (Prohibition of Insider Trading) (Second Amendment) Regulations, 2020
Oct 19, 2020
Regulations
Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Market) (Second Amendment) Regulations, 2020
Sep 02, 2020
Informal Guidance
In the matter of Raghav Commercial Limited under SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 2011 and SEBI (Prohibition of Insider Trading) Regulations, 2015.
Aug 24, 2020
Informal Guidance
In the matter of KP Capital Advisors Private Ltd. under SEBI (Prohibition of Insider Trading) Regulations, 2015
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