Home
»
News Listing
Section
Section
▼
News Listing
Search
▼
Search
Date :
To
Department
-- All Department --
Alternative Investment Fund and Foreign Portfolio Investors Department
Board Cell
Communications Department
Corporation Finance Department
Corporation Finance Investigation Department
Department Economic and Policy Analysis
Department of Debt and Hybrid Securities
Enforcement Department - 1
Enquiries and Adjudication Department
General Services Department - 1
General Services Department - 2
General Services Department - 3
Human Resources Department
Information Technology Department
Integrated Surveillance Department
Internal Inspection Department
Investigations Department
Investment Management Department
Legal Affairs Department 1 (LAD 1) Vertical-I
Legal Affairs Department 1 (Vertical 2)
Market Intermediaries Regulation and Supervision Department
Market Regulation Department
National Institute of Securities Markets
Office of International Affairs
Office of Investor Assistance and Education
Office of the Chairperson
Office of WTM
PACL Committtee
Parliament Questions (PQ) Cell & Right to Information (RTI) Cell
Prosecution and Settlement Department
Quasi-Judicial Cell
Recovery and Refund department
Regional Offices
Regulatory Review Cell
SAT - SC Department
Vigilance Department
Section
-- All Section --
Legal
Enforcement
Filings
Reports & Statistics
Media & Notifications
Sub Section
-- All Sub Section --
Sub Sub Section
-- All Sub Section List --
Intermediary
-- All Sub Section List --
Info For
-- All Info for --
Alternative Investment Funds (AIFs)
Bankers to an Issue
Collective Investment Schemes (C.I.S)
Commodity Derivatives
Corp. Debt Market
COVID-19 Measures
Credit Rating Agencies
Debenture Trustees
Depository Participants
Derivatives
Electronic Gold Receipts
Foreign Portfolio Investors (FPI)
Infrastructure Investment Trusts (InvITs)
International Affairs
Investigation
Investment Advisers
Investor Survey
Issues And Listing
Legal Affairs
Listing Regulations
Merchant Bankers
Municipal Debt Securities
Mutual Fund
Portfolio Managers
Prosecution
Real Estate Investment Trusts (REITs)
Registrars to an Issue and Share Transfer Agents
Research Analysts
Stock Brokers
Takeover
Trading, etc
Underwriters
Venture Capital
GO
Reset
1 to 25 of 139 records
1
2
3
4
5
6
Date
Type
Title
Aug 10, 2026
Informal Guidance
Request for Informal Guidance under the Securities and Exchange Board of India (Informal Guidance) Scheme, 2025 received from Relitrade Stock Broking Private Limited in relation to the provisions of the Securities and Exchange Board of India (Stock Brokers) Regulations, 2026 regarding the addition of business into the NBFC sector within the existing cooperate entity
Aug 10, 2026
Reports
Consultation Paper on Review of provisions related to ISIN for Debt Securities
Click here to provide your comments
Aug 06, 2026
Reports
Consultation Paper on Measures for ease of doing business on Settlement and Risk Management provisions for Clearing Corporations
Click here to provide your comments
Jun 22, 2026
Reports
Consultation Paper on Draft Circular for Trading Software & Technology at Stock Exchanges and Draft Circular on Common IT related provisions for MIIs
Click here to provide your comments
Jun 11, 2026
Circulars
Extension of timelines for compliance with certain provisions of Circular dated January 02, 2026
Jun 10, 2026
Reports
Consultation paper on review of provisions on disclosure of Executive Remuneration by Asset Management Companies (AMCs).
Click here to provide your comments
Jun 01, 2026
Informal Guidance
Request for Informal Guidance by way of an "interpretive letter" under under the Securities and Exchange Board of India (Informal Guidance) Scheme, 2025 received from Maithan Alloys Limited seeking interpretation of the provisions of Regulation 16(1)(b)(iii) of Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements/) Regulations, 2015.
May 22, 2026
Informal Guidance
Informal Guidance by way of an Interpretive Letter under the SEBI (Informal Guidance) Scheme, 2003 in relation to the provisions of InvIT Regulations by Sustainable Energy Infra Investment Managers Private Limited
May 08, 2026
Informal Guidance
Informal Guidance by way of an Interpretive Letter under the Securities and Exchange Board of India (Informal Guidance) Scheme, 2025 received from Avenue Supermarts Limited in relation to the provisions of the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
Apr 20, 2026
Informal Guidance
Informal Guidance by way of an Interpretive Letter under the Securities and Exchange Board of India (Informal Guidance) Scheme, 2025 received from First Water Capital Advisory LLP in relation to the provisions of the Securities and Exchange Board of India (Mutual Funds) Regulations, 2026.
Apr 09, 2026
Informal Guidance
Request for Informal Guidance by way of an Interpretative Letter under provisions of Securities and Exchange Board of India (Informal Guidance) Scheme, 2025 received from UTI Alternatives Private Limited related to Securities and Exchange Board of India (Mutual Funds) Regulations, 2026 (erstwhile Securities and Exchange Board of India (Mutual Funds) Regulations, 1996
Apr 07, 2026
Circulars
Relaxation from the applicability of SEBI Master Circular for compliance with the provisions of the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 on non-compliance with the Minimum Public Shareholding (MPS) requirements
Feb 13, 2026
Reports
Consultation Paper on Review of provisions related to Base Price and Price Bands for Exchange Traded Funds (ETFs).
Click here to provide your comments
Feb 09, 2026
Informal Guidance
Request for Informal Guidance by way of an "interpretive letter" under under the Securities and Exchange Board of India (Informal Guidance) Scheme, 2025 received from Jaro Institute of Technology Management and Research Limited seeking interpretation of the provisions of Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015.
Feb 06, 2026
Informal Guidance
Request for Informal Guidance by way of an interpretative letter under the Securities and Exchange Board of India (Informal Guidance) Scheme, 2025 received from Punjab National Bank seeking interpretation of the provisions of Regulation 27 of the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 and SEBI Circular for implementation of recommendations of the Expert Committee for facilitating ease of doing business for listed entities dated 31.12.2024
Jan 30, 2026
Master Circulars
Master Circular for compliance with the provisions of the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015 by listed entities
Dec 23, 2025
Recovery Proceedings
Notice of Attachment dated 23.12.2025 under Recovery Certificate No. 8961 of 2025 dated 03.12.2025 issued against Trade Nexa Research Investment Advisor (Prop. Minakshi Asavani) (PAN- BXHPA0464M) with respect to certain non-compliance with provisions of SEBI (Investment Advisers) Regulations, 2013, SEBI (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Market) Regulations, 2003 and circulars issued by SEBI
Dec 12, 2025
Circulars
Provisions relating to Strengthening Governance of Market Infrastructure Institutions (MIIs)
Nov 27, 2025
Recovery Proceedings
Notice of Demand under Recovery Certificate No. 8961 of 2025 dated 27.11.2025 issued against Trade Nexa Research Investment Advisor (Prop. Minakshi Asavani) (PAN- BXHPA0464M) in the matter of certain non-compliance with provisions of SEBI (Investment Advisers) Regulations, 2013, SEBI (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Market) Regulations, 2003 and circulars issued by SEBI.
Oct 27, 2025
Reports
Consultation paper on Relaxation in the threshold for identification of High Value Debt Listed Entities (HVDLEs) and measures facilitating ease of doing measures for HVDLE including provisions relating to Related Party Transactions.
Click here to provide your comments
Oct 17, 2025
Reports
Consultation paper on proposed amendment to certain provisions of SEBI (LODR) Regulations, 2015 to facilitate transfer of securities transferred prior to April 1, 2019 and simplify the process of dematerialization of shares
Click here to provide your comments
Sep 23, 2025
Informal Guidance
Request for informal guidance by way of an interpretative letter on applicability of Chapter IV and Chapter VA of the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 under the provisions of SEBI (Informal Guidance) Scheme, 2003 by Tata Realty and Infrastructure Limited
Aug 04, 2025
Reports
Consultation Paper on Amendments To Provisions Relating To Related Party Transactions Under SEBI (LODR) Regulations, 2015 And Circulars Thereunder
Click here to provide your comments
Jul 23, 2025
Circulars
Frequently Asked Questions (FAQs) related to regulatory provisions for Research Analysts
Jul 09, 2025
Informal Guidance
Informal Guidance request received from Sundaram Alternate Assets Limited in relation to provisions for extension of the tenure of the close ended AIFs under the Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
1 to 25 of 139 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