| SEBI v. Kishore R. Ajmera, (2016) 6 SCC 368 |
Standard of proof in securities-law violations (preponderance of probabilities) |
Followed to hold that mens rea or proof beyond reasonable doubt is not indispensable under Regulations 3 and 4. |
| Govind Impex (P) Ltd. v. CIT, (2011) 1 SCC 529 |
Principles of statutory interpretation |
Clarified to support a purposive reading of the 2003 FUTP. |
| Krishi Utpadan Mandi Samiti v. Pilibhit Pantnagar Beej Ltd., (2004) 1 SCC 391 |
Statutory interpretation |
Referred to while explaining purposive interpretation. |
| N. Narayanan v. SEBI, (2013) 12 SCC 152 |
Investor protection and market integrity |
Relied on to emphasise that antifraud provisions must be construed to protect investors. |
| Colquhoun v. Brooks, (1887) LR 19 QBD 400 |
Scope of the maxim expressio unius est exclusio alterius |
Explained and distinguished; court held the maxim is only an interpretive aid and not determinative. |
| Lowe v. Dorling & Son, (1906) 2 KB 772 (CA) |
Limits of expressio unius |
Distinguished for the same reason as Colquhoun. |
| Carpenter v. United States, 484 US 19 (1987) |
Misappropriation of confidential information as fraud |
Relied on to treat corporate confidential information as property and its misuse as fraudulent. |
| Chiarella v. United States, 445 US 222 (1980) |
Duties arising from possession of non-public information |
Relied on to endorse liability where trading occurs with knowledge of a breach of duty. |
| SEC v. National Securities Inc., 393 US 453 (1969) |
Scope of securities-fraud provisions |
Considered while outlining broad antifraud objectives. |
| McNally v. United States, 483 US 350 (1987) |
Concept of fraud in U.S. jurisprudence |
Cited illustratively while discussing breadth of “fraud”. |
| Hammerschmidt v. United States, 265 US 182 (1924) |
Definition of fraudulent conduct |
Cited as comparative authority. |
| Grin v. Shine, 187 US 181 (1902) |
Fraud and deceit principles |
Cited. |
| Snepp v. United States, 444 US 507 (1980) |
Breach of fiduciary/confidential duty |
Cited in support of treating misuse of confidential information as actionable. |
| Diamond v. Oreamuno, 24 NY 2d 494 (1969) |
Insider trading based on corporate information |
Cited as analogous authority. |
| United States v. Winans, 612 F Supp 827 (SDNY 1985) |
Front-running and misappropriation |
Cited. |
| Pooja Menghani v. SEBI, 2014 SCC OnLine SAT 69 |
Liability for market manipulation |
Affirmed by the Supreme Court. |
| Vibha Sharma v. SEBI, 2013 SCC OnLine SAT 66 |
Front-running allegations |
Affirmed. |
| Vibha Sharma v. SEBI, 2014 SCC OnLine SAT 124 |
Continuation of above |
Affirmed. |
| Dipak Patel v. SEBI, 2012 SCC OnLine SAT 217 |
Front-running findings |
Reversed. |
| Sujit Karkera v. SEBI, 2012 SCC OnLine SAT 234 |
Front-running findings |
Reversed. |
| SEBI v. Anandkumar Baldevbhai Patel, Civil Appeal No. 2594 of 2013, order dated 05-04-2017 |
Related appeal on similar facts |
Referred to for context. |