Citation Codes Equivalent Citations citation codes Case Number WTM/PS/78.ERO/IVD/FEB/2014 Attorney(S) For Prayag Infotech Hi-Rise Limited: 1. Mr. R.S Loona, Advocate 2. Mr. Abhishek Borgikar, Advocate 3. Mr. Avik Bagchi 4. Mr. Sunil Agarwal, Company Secretary, Finshore Management Services Limited 5. Ms. Sireen Sadhu, Vice President, Finshore Management Services Limited For the Securities and Exchange Board of India: 1. Mr. Prasenjit Dey, Assistant General Manager 2. Mr. T. Vinay Rajneesh, Assistant Legal Advisor Judges Prashant Saran, Whole Time Member Acts clause (h) of section 2 0f the Securities Contracts (Regulation) Act, 19.56 (hereinafter referred to as "the SCRA"). section 12(1B) of the SEBI Act and regulation 3 of the SEBI (Collective Investment Schemes) Regulations, 1999, SECTION 19 SECURITIES AND EXCHANGE BOARD OF INDIA ACT 1992 SECURITIES AND EXCHANGE BOARD OF INDIA ACT 1992 provisions of section 56(1) and 56(3) of the Companies Act, 1956. section 60 read with section 2(36) of the Companies Act, 1956. provisions of the Companies Act and the Rules/ Regulations provisions of the companies Act and SEBI Regulations SECTION 73 COMPANIES ACT 1956 provisions of section 2(45AA) of the Companies Act, SECTION 73 COMPANIES ACT provisions of the SEBI Act, the Companies Act provisions of the Companies Act, SEBI Act section 67(3) of the Companies Act, 1956. section 75(1) of the Companies Act, section 2(46) of the Companies Act, provisions of section 67(3) and 73 SECTION 86 COMPANIES ACT See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Order in the mater of Prayag Infotech Hi-Rise Ltd