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  • section 15A(b) of the Securities and Exchange Board of India Act, 1992 (SEBI Act for short)
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  • section 15A(b) of the Securities and Exchange Board of India Act, 1992 (SEBI Act for short)
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Case Summary

Source document: Adjudication appeal decision (Bench: Justice J.P. Devadhar, Presiding Officer; Jog Singh, Member). Date of order recorded in the opinion: 4.8.2015. Adjudicating Officer's order under challenge dated: 28.8.2014.

Factual and Procedural Background

This appeal challenges an adjudication order passed by the Adjudicating Officer of the Securities and Exchange Board of India (SEBI) dated 28th August, 2014. By that order a penalty of Rs. 5,00,000 (Rupees Five Lakh) was imposed on the appellant under section 15A(b) of the Securities and Exchange Board of India Act, 1992 for alleged violations of Regulation 13(4) and 13(4A) read with Regulation 13(5) of the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992 (PIT Regulations).

The appellant is a promoter/director of Brijlaxmi Leasing and Finance Company Ltd, a company whose shares are listed on the Bombay Stock Exchange. It is recorded in the opinion that the appellant "admittedly" purchased shares of the company from time to time but failed to make the disclosures to the stock exchange required by the cited provisions of the PIT Regulations.

The impugned order summarized the appellant's transactions and the alleged violations as follows:

  • 8-Oct-2012: Buy 57,180 shares — violation of Regulation 13(4) & 13(4A)
  • 19-Dec-2012: Buy 50,000 shares — violation of Regulation 13(4) & 13(4A)
  • 20-Dec-2012: Buy 50,000 shares — violation of Regulation 13(4) & 13(4A)

On account of these findings, the Adjudicating Officer imposed a penalty of Rs. 5 lakh under section 15A(b) of the SEBI Act. The present appeal sought to challenge that penalty.

Legal Issues Presented

  1. Whether the appellant breached the disclosure requirements of Regulation 13(4) and 13(4A) read with Regulation 13(5) of the PIT Regulations by failing to make the required disclosures to the stock exchange in respect of the purchases listed in the impugned order.
  2. Whether a penalty of Rs. 5,00,000 under section 15A(b) of the SEBI Act is justified for the said violations.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Appeal No. 434 of 2014 (Mr. Ankur Chaturvedi) Reasons in that decision concerning upholding penalty for failure to make disclosures under Regulation 13(4), 13(4A) read with Regulation 13(5) of the PIT Regulations (the reasons themselves are not reproduced in the present opinion). The bench heard the present appeal along with Appeal No. 434 of 2014, dismissed Appeal No. 434 on the same day, and expressly adopted the reasons stated in Appeal No. 434 to uphold the penalty imposed on the present appellant.

Court's Reasoning and Analysis

The opinion explains the factual basis recorded by the Adjudicating Officer: the appellant purchased specified quantities of shares on three dates and did not make the disclosures required under the cited provisions of the PIT Regulations. On that factual foundation, the Adjudicating Officer imposed a monetary penalty under section 15A(b).

The court's analysis, as reflected in the opinion, is succinct and relies on a contemporaneous decision involving a similarly placed party. The court noted that the present case is similar to Appeal No. 434 of 2014 concerning Mr. Ankur Chaturvedi, who was a promoter/director of the same company. The two appeals were heard together, Appeal No. 434 was dismissed, and the bench adopted the reasons given in that earlier decision. For those stated reasons (which the present opinion does not itself reproduce in detail), the bench concluded that the penalty under section 15A(b) should be upheld against the present appellant.

No further independent or elaborated legal analysis is contained in the text of the present opinion beyond adoption of the reasons in Appeal No. 434 of 2014 and the factual findings recorded by the Adjudicating Officer.

Holding and Implications

APPEAL DISMISSED.

Direct effects on the parties:

  • The penalty of Rs. 5,00,000 imposed by the Adjudicating Officer under section 15A(b) of the SEBI Act is upheld in respect of the appellant's failures to make disclosures under Regulations 13(4) and 13(4A) read with Regulation 13(5) of the PIT Regulations.
  • The appeal is dismissed and there is no order as to costs.

Broader implications: The opinion adopts and applies the reasoning set out in Appeal No. 434 of 2014; the present text does not itself elaborate novel legal principles or set out a detailed, independent precedent. The decision thus affirms the penalty in the specific factual circumstances recorded in this case and follows the contemporaneous reasoning in the related appeal.


Signed: Justice J.P. Devadhar, Presiding Officer; Jog Singh, Member. Decision date recorded in the opinion: 4.8.2015.

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    Siddharth Chaturvedi v. Securities And Exchange Board Of India

    Jog Singh, Member Per: Justice J.P. Devadhar

    1. Appellant is aggrieved by the adjudication order passed by the Adjudicating Officer of Securities and Exchange Board of India (SEBI for short) on 28th August, 2014. By the said order, penalty of Rs.5 lac is imposed on the appellant under section 15A(b) of the Securities and Exchange Board of India Act, 1992 (SEBI Act for short) for violating the provisions of Regulation 13(4) and 13(4A) read with Regulation 13(5) of Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992 (PIT Regulations for short).

    2. Appellant is a promoter/director of Brijlaxmi Leasing and Finance Company Ltd (company for short) whose shares are listed on the Bombay Stock Exchange.

    3. Admittedly appellant has purchased the shares of the company in question, from time to time but failed to make disclosures to the stock exchange as stipulated under Regulation 13(4) and 13(4A) read with regulation 13(5) of the PIT Regulations. The transactions of the appellant and the violations committed are summarized in the impugned order as follows:- Trade Date Buy Qty. Sell Qty. Provisions of PIT Regulations violated 8-Oct-12 57180 - 13(4) & 13(4A) 19-Dec-12 50000 - 13(4) & 13(4A) 20-Dec-12 50000 - 13(4) & 13(4A)

    4. In view of the aforesaid violations, penalty of Rs.5 lac is imposed on the appellant under section 15A(b) of the SEBI Act.

    5. This case is similar to the case of Mr. Ankur Chaturvedi who has filed Appeal no.434 of 2014. Both the appellant and Mr. Ankur Chaturvedi are promoter/director of the very same company. In fact this appeal was heard along with the Appeal no.434 of 2014 and the said appeal is dismissed by us today. Accordingly for the reasons stated in our decision in Appeal no.434 of 2014, we uphold the penalty imposed under section 15A(b) of the SEBI Act.

    6. Appeal is dismissed in the above terms with no order as to costs. Sd/- Justice J.P. Devadhar Presiding Officer Sd/- Jog Singh Member 4.8.2015 Prepared and compared by

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    Siddharth Chaturvedi v. Securities And Exchange Board Of India
    (Aug 4, 2015)