Citation Codes Equivalent Citations citation codes Case Number WTM/SR/ID2/05/01/2014 Judges S. Raman, Whole Time Member Acts provisions of Section 12A of SEBI Act, 1992 and regulation 3 (a), 3(b), 3(c), 3(d), 4(1) and 4(2) (e) of SEBI (Prohibition of Fraudulent and Unfair Trade Practices) Regulations, 2003. ("FUTP Regulations"). 14. Sections 11, 11(4) and 113 of the Securities and Exchange Board of India Act, 1992 read with Regulation 11(1) provisions of section 12A(a), (b) and (c) of the SEBI Act, 1992 and regulations 3 (a), 3(b), 3(c), 3(d), 4(1) and 4 (2) (e) SECTION 19 SECURITIES AND EXCHANGE BOARD OF INDIA ACT 1992 provisions of s. 106 of the Evidence Act PREVENTION OF MONEY LAUNDERING ACT 2002 s. 106 of the Evidence Act See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Order against M/s Nirman Management Services P Ltd(Presently known as M/s Teakwood Management Services P Ltd) in the matter of Pyramid Saimira Theatre Ltd SAT Appeal No.123/2018]