SECURITIES AND EXCHANGE BOARD OF INDIA Vs PAN ASIA ADVISORS LTD.
Bench: FAKKIR MOHAMED IBRAHIM KALIFULLA,SHIVA KIRTI SINGH
Case number: C.A. No.-010560-010560 / 2013
Diary number: 33870 / 2013
Advocates: K J JOHN AND CO Vs
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Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.10560 of 2013
Securities and Exchange Board of India ...Appellant
VERSUS
Pan Asia Advisors Ltd. & Anr. …Respondents
J U D G M E N T
Fakkir Mohamed Ibrahim Kalifulla, J.
1. This appeal at the instance of the Securities and Exchange
Board of India (hereinafter called “SEBI”) is directed against the
majority judgment and final order dated 30.09.2013, passed by the
Securities Appellate Tribunal, Mumbai, in Appeal No.126 of 2013.
2. The short question that arises in this appeal relates to the
jurisdiction of SEBI under the Securities and Exchange Board of
India Act, 1992, (in short “SEBI Act, 1992”) to initiate proceedings
against the respondents as Lead Managers to the Global
Depository Receipts (in short “GDRs”) issued outside India based
on investigations held by it and on its conclusion that in relation
to transaction of sale/purchase of underlying shares released on
redemption of GDRs in the securities market in India, the Lead
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Managers had committed fraud on the investors in India and that
such fraudulent intention existed at every stage of the GDR
process till sale/purchase of underlying shares in the securities
market in India. The further question that arises for consideration
is that if the said question is answered in the affirmative, whether
the SEBI was justified in passing its impugned order dated
20.06.2013, debarring the respondents herein from rendering
services in connection with instruments that are defined as
securities under Section 2(h) of the Securities Contracts
(Regulation) Act, 1956 (in short “SCR Act, 1956”) and such
debarment for a period of 10 years prohibiting the respondents
from accessing the capital market directly or indirectly under SEBI
Act, 1992 and the regulations framed there under was justified.
3. When the order of SEBI dated 20.06.2013 was challenged by
the respondents before the Securities Appellate Tribunal, Mumbai
in Appeal No.126 of 2013, the Chairman of the Tribunal in his
minority view upheld the order of the SEBI while the members of
the Tribunal by way of their majority view set aside the order of
SEBI debarring the respondents. It was in the above stated
background SEBI has come forward with this appeal before us.
4. Therefore, for us, the only question to be decided is as to
whether SEBI had jurisdiction in passing the impugned order
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dated 20.06.2013 debarring the respondents for a period of ten
years in dealing with securities while considering the role played
by the respondents as Lead Managers relating to the GDRs issued
by six companies who issued such GDRs. In the counter affidavit
filed on behalf of the first respondent, it is stated that the said
respondent’s name has been changed and is now known as Global
Finance & Capital Limited, having its office International
Corporate House, Monster House, 42 Mincing Lane, London and
represented by its Executive Officer Ms. Neha Dua. Therefore,
whatever stated with reference to first respondent and applicable
to it in this order shall mutatis mutandis apply to the said entity
namely Global Finance & Capital Limited in all respects.
5. In order to appreciate the issue raised, it will be necessary to
explain the manner in which the respondents dealt with the GDRs
issued by those six entities in the foreign market and the nature of
allegation which according to SEBI was found true and which led
SEBI to conclude that such manner of dealing of the GDRs of
those companies by the respondents as Lead Managers did have a
serious impact in the securities market of Indian origin and
consequently it had jurisdiction to proceed against the
respondents.
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6. In the present appeal, according to SEBI the respondents as
Lead Managers dealt with the GDRs issued by six entities viz., (1)
Asahi Infrastructure & Projects Ltd (Asahi) (2) IKF Technologies
Ltd. (IKF) (3) Avon Corporation Ltd (Avon) (4) K Sera Sera Ltd (K
Sera) (5) CAT Technologies Ltd (Cat) and (6) Maars Software
International Ltd (Maars).
7. Mr. C.U. Singh, learned senior counsel who appeared for SEBI
submitted that since the nature and manner of handling of the
GDRs by the respondents as Lead Managers were identical
relating to all the six companies, for the purpose of noting the
nature of such dealings we can restrict it to the first company viz.,
Asahi and that the same can be applied mutatis mutandis in
respect of the six other companies. We are therefore referring to
the details of the GDRs issued by Asahi and the manner in which
such issuance of GDRs were disposed of and ultimately converted
into shares and sold out in the Indian Market.
8. According to SEBI, Asahi issued equity shares of
Rs.29,91,00,000/- of Rupee one each at the value of 2 USD on
29.04.2009. Such shares issued resulted in allotment of
29,91,000 GDRs containing 29,91,00,000 equity shares. The total
value of the GDRs issued was 5.98 million USD. Such GDRs
issued were fully subscribed and closed on 29.04.2009 itself.
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9. Prior to the GDRs issue, Asahi had 3,71,96,000 fully paid
equity shares and GDRs issued was about eight times of Asahi’s
outstanding share capital. The first respondent herein was
appointed as the Lead Manager for the GDR issued and the
entirety of the share capital of the first respondent was held by the
second respondent. While referring to the GDR issued by Asahi
and the appointment of the respondents as its Lead Managers, it
will be necessary to refer to two other entities viz., Vintage and
Euram. The second respondent is the Managing Director of
Vintage and Euram is the foreign bank lender. It was mainly
stressed at the instance of SEBI that there was a loan taken from
Euram by Vintage for subscribing to the GDRs of Asahi and that
the same was managed by a loan and pledge agreement signed not
only by Vintage and Euram but by Asahi as well. According to
SEBI, the second respondent herein structured the loan and
pledge agreement to which Asahi, Vintage and Euram were
signatories and the terms of the loan agreement as well as the
pledge agreement were intertwined and they were the keys to the
alleged fraudulent issuance and subscription of GDRs.
10. It was pointed out that the loan agreement was dated
21/22.04.2009 between Euram and Vintage bearing agreement
No.K210409-003 i.e. eight days before the issuance of GDRs
themselves. The second respondent signed the loan agreement as
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Managing Director of Vintage under the loan agreement, Euram
sanctioned a loan of 59,82,000 USD to Vintage, the borrower to
enable Vintage to take Asahi’s GDRs and thereafter to transfer to
Euram A/c No.540030. However, as a matter of fact, it was found
that A/c No.540030 in Euram was Asahi’s account for depositing
the proceeds of GDRs. Clause 6.1 of the loan agreement
stipulated for creation of a pledge of (A) the securities held in the
borrower’s account No.540030 (in reality it was Asahi’s account) at
Euram (B) Pledge of that very account No.540030 (pledging of
Asahi’s account itself) for supporting the borrower under the loan
agreement. The pledge agreement was dated 21.04.2009, between
Asahi and Euram signed by Mr.Laxminarayan Rathi in his
capacity as Managing Director of Asahi on 28.04.2009. It is
relevant to note that family members of Mr.Rathi are the
promoters of the Asahi. It was pointed out on behalf of SEBI that
Mr.Rathi did not inform Bombay Stock Exchange (BSE) or the
company or the shareholders about the signing of the pledge
agreement in favour of Euram. Therefore, Asahi was the Pledgor
with Euram Bank under the pledge agreement. The preamble of
the pledge agreement after referring to the loan agreement
between Euram and Vintage stated that the pledgor agreed to the
terms of loan agreement and a copy of the loan agreement was
also delivered to pledgor and in effect having regard to such nature
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of agreement as between Asahi and Euram as pledgor and pledgee
and the borrower made by Vintage from Euram for whom loan was
advanced, Euram got it secured by the pledge of GDR themselves
issued by Asahi.
11. Further Clause 2.1 of pledge agreement provided for pledging of
the pledgor’s assets as collateral security for due repayment of the
loan under the loan agreement for the value of 59,82,000 USD.
Clauses 6.1, 6.2 and 6.3 of the pledge agreement gave full rights to
the bank Euram to realise its loan agreement by realisation of
pledged securities. By virtue of the coalesce manner of the loan
agreement and pledge agreement, the resultant position was found
to be a common ownership of bank account by the borrower,
subscriber and the issuing company added to a guarantee by the
issuing company for the loan taken by the subscriber to its GDRs.
According to SEBI such a nature of transactions as between
Asahi, Vintage and Euram disclosed central and determining
features of a scheme to fraudulently raise fake capital by the
issuing company.
12. At this juncture, we want to make it very clear that we are not
expressing any opinion as to the correctness or otherwise of the
stand of SEBI at this moment. We are only concerned with the
question as to the jurisdiction of SEBI to exercise its powers under
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the provisions of the SEBI Act, 1992 and SCR Act, 1956 read
along with the regulations framed under the provisions of SEBI
Act, 1992 to proceed against the respondent(s) as the Lead
Manager for the so called fraudulent transaction indulged in by
the respondents.
13. As far as the nature of fraud alleged is concerned, according to
SEBI the investors of GDR of Asahi were found to be Messers
Greenwich Management Inc and Tradetec Corporation. Greenwich
was stated to have paid 29,82,000 USD for the purchase of
14,91,000 GDRs and Tradetec Corporation paid 30,00,000 USD
for 15,00,000 GDRs. It is further pointed out that while Greenwich
claimed to have its office at Hong Kong and Tradetec at Singapore,
inspite of its best efforts, SEBI could not contact both the
addresses furnished by the above investors as it turned out
ultimately that the addresses were non-existent or the said
addresses do not belong to them. It also came to the knowledge of
SEBI that the said investors had investments in several other
GDRs of Indian Companies.
14. Apart from the above, it was pointed out on behalf of SEBI that
on 01.06.2009, Asahi informed BSE about allotment and creation
of 29,91,00,000 equity shares and 29,91,000 GDRs to foreign
entities viz., Greenwich and Tradetec for conversion. Based on
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such information, BSE made it public to retail investors. It was
however found that in reality the GDRs were subscribed by
Vintage in connivance with Asahi and the proceeds
simultaneously pledged with Euram. On 15/16.07.2009, BSE
stated to have authorised the trading of 29,91,000 GDRs in the
Indian Market. After the issuance of GDRs, Vintage became the
sole holder of the said GDRs and thereby it became majority share
holder of Asahi i.e. 88.94 % shareholding. Vintage transferred the
GDRs to two entities called IFCF (India Focus Cardinal Fund) and
KII Limited between 17.08.2009 and 15.06.2011. Another entity
called Credo an associate company of KII limited had an
agreement with Vintage for dealing with the GDRs of Asahi. As per
the said agreement Vintage gave a loan of 20,00,000 USD to Credo
to further lend it to KII Limited to enable KII limited to purchase
the securities of several Indian companies including Asahi. The
agreement enabled KII limited to convert GDRs into underlying
shares and in fact shares were sold in the Indian market. Such
sale effected and the proceeds collected were used to purchase
further securities and to repeat the said process until KII limited
decided to terminate the agreement. Credo was paid commission
by Vintage and the agreement ensured Vintage to take full liability
of the dealings of KII limited in the GDRs of Indian Companies and
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any loss by KII limited to be borne by Vintage. The said agreement
was also signed by the second respondent on behalf of Vintage.
15. Cancellation of Asahi GDRs said to have started from
19.08.2009 and completed by 14.06.2011. The shares were
released and credited to the Demat account of IFCF and KII
limited. Between 20.08.2009 and 15.06.2011, 49.51 % of GDRs
were cancelled by IFCF and KII limited. The underlying shares
received by IFCF and KII limited were sold in the Indian Market.
16. On behalf of SEBI it was also submitted that when the
utilization of GDR proceeds by Asahi was investigated, it was
found that most of the documents submitted by Asahi to SEBI
were inconsistent with the statements that were available in
public domain. According to SEBI, it summoned Asahi to furnish
details of the usage of proceeds of GDR issued by it, the bank
statements, agreement copies etc., Based on the information
furnished by Asahi, SEBI found that there were transfer of funds
by Asahi to its subsidiary viz., Asahi FZE in Dubai, that Asahi
transferred 26,73,000 USD to Asahi FZE by selling the GDRs, the
total realisation came to 59,62,136 USD i.e. 99.66% of the total
loan taken by Vintage from Euram. By making further reference
to the transactions as between Asahi FZE and Vintage and
another entity called Ababil which belonged to the respondent,
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transfer of 44.68% of GDR issued in favour of the respondents
which was suspected by SEBI as the modus operandi adopted by
the respondents for repayment of loan taken by Vintage to Euram.
It was further alleged that Asahi failed to provide vital information
relating to Asahi FZE and other transaction details. It is claimed
on behalf of SEBI that flow of funds post GDR revealed clandestine
manner of GDR dealings by vintage and Asahi.
17. Reliance was also placed on false information about pledge and
loan agreement and concealment of information regarding
utilisation of funds by foreign subsidiary of Asahi which supported
to great extent the suspicion of SEBI that part of proceedings of
GDR issued were routed back to the entities belonging to the
respondents.
18. It was also alleged on behalf of SEBI that Asahi did not disclose
details of outstanding GDRs in its quarterly disclosure of share
holding pattern to Exchanges and that as per BSE website the
enquiry held with custodians shows that nil for Asahi even after
issuance of GDR issue. It was therefore claimed that the
falsification of information regarding pledge and loan agreement
and concealment of information regarding utilisation of funds by
foreign subsidiary fully supported the suspicion of SEBI that part
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of the proceeds of GDR issue were routed back to the entities
belonging to the respondents.
19. In conclusion, it was said that Asahi having executed
fraudulent transaction of claiming subscription of GDRs by two
foreign investors, while it was only purchased by the Lead
Managers viz., the respondents and their related entities and
finding the proceeds having been encumbered due to the
underlying loan taken by the respondent(s) finally received in
India not more than 30% of the money raised and the remaining
funds were paid out to various parties without any clear purpose
of such transfers mentioned in the books of the company apart
from highly material events not explaining clearly in the financial
statement of the company which were not even disclosed to the
market and therefore the share holders of Asahi were adversely
affected and without warning impacted seriously which resulted in
slide in prices on account of large sale of shares upon cancellation
of GDRs. It is on the above said basis, SEBI took the stand that it
had every jurisdiction to proceed against the respondents for the
alleged fraudulent manner of dealing with the GDRs issued by
Asahi which had serious impact in the share holding pattern of
Asahi in the Indian market which really hoodwinked the Indian
investors.
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20. Mr. C.U. Singh the learned senior counsel appearing for the
SEBI after making reference to the above facts and also the
statutory provisions submitted that the respondents as Lead
Managers were involved in the above alleged fraudulent
transactions of GDRs whereby without any actual inflow of funds
into the issuing company, the said company was successful in
issuing large amount of GDRs which gave a false respectable
appearance to the financial statement of the company while in
reality by making few book entries it was shown as though large
surge in the capital of the company was made. It was contended
that the so called initial investors to the GDRs were found to be
fictitious which were created by respondent. It was contended
that by making such fictitious book entries, the respondent(s) in
reality ensured that the funds moved from one of its controlled
company to another company also controlled by it and vice versa
and ultimately the issuing company received post cancellation in
Indian stock markets and the sale of such shares after its
cancellation in the Indian market only resulted in reality the
Indian investors and not the foreign investors who ultimately paid
for the GDRs. It was pointed out that as a consequence of such a
fraudulent arrangement perpetuated by the respondents the
Indian investors upon buying shares converted from GDRs
unknowingly assisted the issuing companies to release the GDR
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subscription proceeds from encumbrance/pledge and thereby
instead of capital being raised from foreign investors by way of
issuance of GDRs, the Indian investors ultimately paid for part of
the GDRs after the same were converted into underlying shares
which were then sold in the Indian securities market to the
investors.
21. According to SEBI, this kind of transaction would defeat the
purpose of issuance of GDRs which is to raise finance from foreign
investors. It was therefore contended that issuance of GDRs being
sourced from authorised share capital of a company listed in the
Indian Stock Exchanges, any structuring or manipulation related
to GDRs will have a direct impact on the stocks of the company
trading in Indian market, that the two way fungibility scheme for
GDRs allow for conversion of GDRs in Indian market and vice
versa and impact of such issuance, cancellation /conversion and
sale/transfer of shares so converted will have a direct bearing on
the securities market in India.
22. It was further contended that the material issue was whether
the arrangement by which the respondents as Lead Managers
indulged in the transaction of GDRs of the issuing company of the
Indian origin by creating a pledge on the proceeds thereof to
enable a foreign bank to lend to foreign investors will have to be
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tested in the anvil of Indian law as the GDRs are always supported
by the underlying Indian shares.
23. It was also pointed out that in the course of the hearing the
respondents clarified that the disbursement of loan by the foreign
financial institution actually occurred immediately subsequent to
the execution of pledge agreement by Asahi and thereby made it
clear that the loan agreement and pledge agreement drew strength
from each other and were intricately connected to the transaction.
It was also noted by SEBI based on the uncontroverted factual
scenario that it took eight months for the issuing company viz.,
Asahi to utilise the GDR proceeds as till then the investor viz.,
Vintage could not repay the loan borrowed by it from Euram
which borrowal was fully and mainly supported by the pledge
agreement created by Asahi in favour of Euram. In this context,
heavy reliance was placed upon Section 77(2) of the Companies
Act which prohibited any public company or private company
which is subsidiary to a public company to give directly or
indirectly by means of a loan, guarantee etc., any financial
assistance for the purpose or in connection with purchase or
subscription made or to be made by any person for any share in
the company or in its holding company. Reliance was also placed
upon the provisions of SEBI (Prohibition of Fraudulent and Unfair
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Trade Practice Relating to Securities Market) Regulations, 2003 (in
short “2003 Regulations”) which prohibited such transactions.
24. According to SEBI the existing share holders and prospective
investors were projected of the positive dose that the issuing
company had raised foreign capital through GDRs but were
completely unaware of the activities of respondents as Lead
Managers along with their connected entities in such GDR issues.
It was the case of SEBI that the very fact that the GDRs were
issued pursuant to the alleged fraudulent arrangement entered
into by the respondents through Vintage that the initial investors
as declared by the respondents largely did not exist, as a result of
which, the investors in India were made to believe (falsely) that the
stocks of issuing companies were highly valued by foreign
investors.
25. Mr. C.U. Singh therefore contended that having regard to the
nature of transaction of the GDRs of the issuing companies of
Indian origin in the global market since had a direct bearing on
the Indian investors and such transactions were found proved by
SEBI had serious impact on the Indian market, SEBI was fully
justified in assuming jurisdiction and thereby having passed the
order of debarment in the order dated 20.06.2013.
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26. To support his submissions, Mr. C.U. Singh learned senior
counsel for SEBI also referred to various provisions of the SEBI
Act, 1992, SCR Act, 1956 and the Regulations framed under the
provisions of the SEBI Act, 1992. In particular he relied upon
Section 2(i) of SEBI Act, 1992 read along with Section 2(h) of SCR
Act, 1956 which defines “securities” and contended that GDRs are
marketable securities as defined in Section 2(h)(i) and (iii) of SCR
Act, 1956. By referring to Section 2(j), the definition of Stock
Exchange in SCR Act, 1956 as well as Section 11(2) and (4) of
SEBI Act, 1992, learned counsel contended that SEBI has been
invested with enormous powers to check buying, selling or dealing
in securities through stock exchanges which power having regard
to the vide definition of securities under the SCR Act, 1956 would
include any fraudulent transactions relating to GRDs which are
always supported by the underlying shares. The learned senior
counsel further pointed out that such powers of the Board have
been clearly set out in Section 11B as well as 11C read along with
Section 12 of the SEBI Act, 1992.
27. The learned senior counsel by making reference to Section 12A
of SEBI Act, 1992 which prohibits manipulative and deceptive
devices relating to insider trading etc either directly or indirectly,
SEBI have every jurisdiction to proceed against the respondents
when once it came to light that respondents indulged in
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manipulative devices in dealing with the underlying shares of the
GDRs by hoodwinking the investors and by making the issuing
companies themselves to pledge their own investments for the
purpose of advancing loan for the investment made by Vintage,
which according to SEBI also belong to the respondents who are
the Lead Managers who dealt with the GDRs of the issuing
company Asahi.
28. According to the learned senior counsel by virtue of the alleged
fraud played by the respondent(s) the Indian investors were the
victims for whom SEBI is the custodian and the nature of
transaction indulged in by the respondent resulted in more than
140 million USD of fraudulent transaction. The learned senior
counsel, therefore, submitted that the action of the respondents
was in total violation of stock market regulation, it was in violation
of Section 77(2) of the Companies Act and was a rank fraud on the
share holders apart from such violations attracting the provisions
of the Foreign Exchange Management Act, 1999 (in short “FEMA”)
and Reserve Bank of India (in short “RBI”) regulations.
29. In support of his submissions, the learned senior counsel relied
upon GVK Industries Limited and another v. Income Tax
Officer and another - (2011) 4 SCC 36 paras 3 to 6 and para 124,
Republic of Italy through Ambassador and Others Vs. Union of
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India and Others - (2013) 4 SCC 721, paras 14, 130 and 139,
Chairman, SEBI v. Shriram Mutual Fund and another (2006) 5
SCC 361 paras 15, 17, 19, 33 to 36 and Union of India and
Others v. Dharamendra Textile Processors and Others - (2008)
13 SCC 369 paras 2, 3, 13 and 20.
30. As against the above submissions Mr. Shyam Divan, learned
senior counsel appearing for the respondents raised several points
for consideration. The points raised by learned senior counsel for
the respondents are:
a) SEBI is a creature of a Statute under Section 3 of SEBI Act, 1992 and its scope and powers are, therefore, defined by the Statute.
b) SEBI Act, 1992 extends to the whole of India and extra jurisdictional matters are not covered by it and as a creature of a Statute SEBI cannot operate beyond India.
c) PFUTP being delegated regulation/subordinate regulation under SEBI Act, 1992 cannot reach beyond its territorial jurisdiction.
d) SEBI functions as defined under Section 11(1) and controlled by the words in that Section which specifically use the expression “subject to the provisions of the Act”.
e) Both the respondents are registered with the Financial Conduct Authority (UK) and therefore they are the authorities which can control the respondents and SEBI has no plenary jurisdiction over them.
f) SEBI has no subject matter jurisdiction over GDR though the powers under FEMA regulations/schemes and RBI directions and the authorities specified may have jurisdiction to act and certainly not SEBI on the
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subject matter. Negatively the office manual of SEBI has nothing to do with the subject matter of GDR.
g) Material on records placed before the Tribunal disclosed that the activities of respondents were fully in compliance of local statutes of Austria and U.K.
h) The directions issued by SEBI to the respondents are extremely prejudicial.
31. Mr. Shyam Divan drew our attention to the stand of
respondents 1 and 2 in their respective counter statements filed in
this appeal and submitted that while the first respondent is the
Lead Manager second respondent is not a Lead Manager and that
both of them were not registered with SEBI or any other authority
for the purpose of dealing with GDRs. The learned senior counsel
contended that there is no obligation either on the first respondent
or the second respondent under SEBI Act, 1992 or regulations or
under any other Indian law including FEMA to make or disclose
any information. It was contended that the first and second
respondent have not filed any information in order to state that
false information was furnished to the Indian authorities with an
intention to mislead them. According to the learned senior
counsel, the disclosure to be made were the obligations of the
issuing company relating to GDRs including the details about the
foreign bank, foreign exchange etc., under the statutes in India. It
was further submitted that under no statutory prescription first
and second respondent are obligated to inform about the fund flow
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into India to SEBI. The fact that no such obligation exists even as
Indian issuing company.
32. It was contended that as Lead Managers the role of
respondents 1 and 2 end with the listing of GDRs. In so far as
trading, conversion, redemption etc., they have no role to play. It
was further contended that there is no lock in period for the GDR
which is freely convertible, which may be converted and may not
be converted which depends upon the decision of the investor.
According to the respondents, they had no control over issuing
companies which function independently in India and except
commercial contractual relationship pertaining to GDR, the
respondents had no relationship with the issuing company. The
learned senior counsel submitted that it is not the case of SEBI
that these companies were all bogus companies.
33. The learned senior counsel drew our attention to certain core
features of the GDR issues dealt with by respondents as Lead
Managers and listed them as under:
“Core features of the GDR issues
1) GDRs were issued and were subscribed in full.
2) GDRs were dollar denominated and the monies
received at the time of subscription was in USD.
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3) The dollars stood credited in the issuer
company’s bank account maintained with Euram
Bank.
4) This account with Euram Bank was opened by
the issuer company.
5) Dollars in the issuer company’s account (GDR
subscription proceeds) became available to the
issuer companies, albeit according to SEBI after
“repayment of loan”. There was an 8 months delay
in respect of Asahi with respect to free utilisation of
the GDR proceeds.
6) The loans have been repaid.
7) As on 30.06.2012, though all loans were paid,
all GDRs were not cancelled and certain GDRs
remained intact.
8) The issuer companies received US Dollars and
utilised the US Dollars by transferring them to their
respective overseas subsidiaries or repatriating the
funds to India.”
34. The learned senior counsel further pointed out that there was
no requirement to bring the GDR proceeds into India or there is no
time frame for such repatriation which are supported by the RBI
Master Circular apart from the fact that there was no allegation
that the funds were used for prohibited activities, viz., stock
exchange transactions or real estate transactions prescribed
under the Issue of Foreign Currency Convertible Bonds and
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Ordinary Shares (Through Depository Receipt Mechanism)
Scheme, 1993 (in short “1993 Scheme”).
35. Mr. Shyam Divan further contended that SEBI’s own
documents established that the GDR issues were subscribed in
USD and the proceeds were available to the issuing companies
and that in that process no violation of any Indian or overseas law
was alleged against either the issuing company or the
respondents.
36. Mr. Shyam Divan then referred to Section 2(o) the definition of
“foreign security”, Section 2(za) the definition of “security” and
Section 3 and contended that the said provisions under the FEMA
are relevant which control any transaction pertaining to foreign
security which means shares, stocks, bonds, debentures etc.,
which are denominated expressed in foreign currency.
37. He also made reference to Section 6(3) wherein the RBI has
been empowered to formulate regulations for prohibiting,
restricting or regulating matters relating to transfer etc., of foreign
security by a person who is resident in India as well as outside
India. Further reference was made to Section 13 of the said Act
which prescribed the penalties for contravention of the provision of
the Act and Section 36 for the authorities who have been
empowered under the said Act for the enforcement of the
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provisions of the Act The learned senior counsel therefore
contended that the GDRs will definitely fall within the definition of
“foreign security” as defined in section 2(o) and “security” as
defined in Section 2(za) and consequently with reference to any
violation in dealing with the GDRs can be exclusively dealt with
under the provision of FEMA and the SEBI or any of the provision
of SEBI Act, 1992 will not have any application relating to GDRs.
38. The learned senior counsel referred to master circular on
foreign investment in India dated 01.07.2011 of the RBI with
particular reference to paragraph 8(F) of the said circular which
deals with issues of shares by Indian companies under ADR/GDR
as well as the form prescribed under Annexure 11 of the said
circular by which the quarterly return are to be filed by the issuing
company. The learned senior counsel pointed out that such
procedure has been prescribed under the master circular under
the provisions of the FEMA which takes care of the issuance of
GDRs including two way fungibility provided under the said
circular. The learned senior counsel submitted that even such
prescriptions under the master circular issued by the Reserve
Bank of India or with reference to the control which the Act
prescribed on “foreign security” and “security” which includes
GDRs as defined under FEMA as well as the manner in which
such issuance of foreign security are to be controlled by the RBI.
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In this context, Mr. Shyam Divan brought to our notice the
Foreign Exchange Management (Transfer or Issue of Security by a
Person Resident Outside India) Regulations, 2000 (in short “2000
Regulations”) in particular Regulation 4, 5.1 along with Schedule I
(4B), 5 and 6 and submitted that the scheme viz., 1993 Scheme
got statutory flavour by virtue of the 2000 Regulations referred to
above.
39. Learned senior counsel also referred to Clarification 23 in the
RBI guidelines for the limited two way fungibility under the 1993
Scheme as well as the guidelines for ADR/GDR issues by the
Indian companies under Euro issue and submitted that the
issuance of GDR by the issuing company and dealt with by the
respondent(s) as Lead Managers fulfil all the requirements under
FEMA, RBI Guidelines, 2000 Regulations under FEMA as well as
1993 Scheme and, therefore, there was no scope for SEBI to
proceed against the respondents under the provisions of the SEBI
Act, 1992 or SCR Act, 1956.
40. The learned senior counsel also brought to our notice the
Depositary Receipts Scheme 2014 (in short “2014 Scheme”)
notified by the Central Government which mandates the
authorities under the RBI and SEBI as well as Ministry of
Corporate Affairs in the Ministry of Finance to implement the
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provisions of the said scheme. The learned senior counsel fairly
pointed out paragraph 10 of the scheme which refers to market
abuse, which states that “market abuse” means any activity
prohibited under Chapter VA of the SEBI Act, 1992. By making
reference to the said scheme learned senior counsel submitted
that even the said scheme notified in the year 2014 cannot be
invoked to rope in the respondents though it may empower SEBI
to proceed against the issuing company.
41. The sum and substance of the submissions of the learned
senior counsel for the respondents is that GDR is statutorily
defined under Clause 2(c) of 1993 Scheme and 2000 Regulations
which shows that cradle to grave GDR is outside India. The said
submission was made on the footing that issuance of GDR is
outside India, investor is outside India, market is outside India,
investor bank is outside India, therefore, everything relating to
GDR is outside India. The contention was that both as a matter of
law and fact the GDR operates outside India and that the
respondents are covered only till the GDR is listed in the overseas
and therefore, GDR is not a security covered by SEBI Act, 1992 as
well as SCR Act, 1956. Consequently, SEBI had no jurisdiction or
role to protect the interest of GDR investors or to regulate the GDR
market. It is also submitted that by virtue of Section 1(2) of the
SEBI Act, 1992, the SEBI can have control over the operation in
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the whole of India but not outside the country. It was contended
that the various provisions referred to on behalf of the
respondents under different statutes do not make express mention
of GDR which was advisably so, because there was no impediment
for including in the definition, because GDR was from cradle to
grave outside India, whereas SEBI Act, 1992 is exclusively for
transactions within Indian territory. By making specific reference
to Section 12 of the SEBI Act, 1992, it was contended that while it
refers to investment advisors, market bankers whose registration
is statutorily required, respondents as Lead Managers are not
required to be registered because they are not dealing with local
Indian securities. It was also contended that even SEBI do not
contend that the respondents are obliged to register with SEBI.
42. It was further contended that even under Section 12(1A), the
respondents are not required to get registered with SEBI. The
learned senior counsel relied upon the decision reported in GVK
Industries Limited (supra) paragraphs 6, 108 and 124 to 126,
and also relied on Haridas Exports v. All India Float Glass
Manufacturers’ Assn. and Others - (2002) 6 SCC 600 paragraphs
3, 18, 29, 33 to 39, 43, 46, 57 and 61. Reliance was also placed
upon Vodafone International Holdings BV v. Union of India and
Another - (2012) 6 SCC 613 paragraphs 83-93, 387 and 408.
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43. To appreciate the submissions made by the respective counsel
for the appellant as well as the respondents, in the forefront, we
feel the following questions need our attention viz.,
I. What is GDR and whether it will fall under the definition of ‘Securities’ under Section
2(h) of SCR Act 1956 ?
II. How is it created ?
III. Why is it created ?
IV. After its creation, how is it dealt with ?
V. After the disposal of GDRs in the global market what are the rights of its investors ?
VI. What is the role played by a Lead Manager while dealing with GDRs in a foreign market ?
VII. Who are all the parties who are involved in the creation, ownership and the cancellation
of GDR ?
VIII. Dealing with GDR, is it regulated by the statutory prescription of India or only by
foreign laws ?
IX. Post cancellation of GDRs what impact it can create on the issuing company and the
investors of the Indian market ?
X. In the event of any misfeasance or malfeasance in dealing with the GDRs
whether SEBI can effectuate its control over
those who are involved in such misfeasance
or malfeasance?
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44. To find an answer to the above questions we can make
reference to Regulation 5 (1) and (2) as well as Schedule I of the
2000 Regulations which has been framed in exercise of the powers
conferred by Clause (b) of sub-section 3 of Section 6 and Section
47 of the FEMA. Regulation 5 (1) and (2) and paragraph 4 (1), (2)
& (3) and Paragraph 6 of Schedule I are relevant which are as
under:--
“Regulation 5. Permission for purchase of shares by certain persons resident outside India :-
(1) A person resident outside India (other than a
citizen of Bangladesh or Pakistan or Sri Lanka) or an
entity outside India, whether incorporated or not, (other
than an entity in Bangladesh or Pakistan), may
purchase shares or convertible debentures of an Indian
company under Foreign Direct Investment Scheme,
subject to the terms and conditions specified
in Schedule 1.
(2) A registered Foreign Institutional Investor (FII)
may purchase shares or convertible debentures of an
Indian company under the Portfolio Investment
Scheme, subject to the terms and conditions specified
in Schedule 2.
* * * Paragraph 4. Issue of Shares by International offering through ADR and/or GDR
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(1) An Indian company may issue its Rupee
denominated shares to a person resident outside India
being a depository for the purpose of issuing Global
Depository Receipts (GDRs) and/ or American
Depository Receipts (ADRs),
Provided the Indian company issuing such shares
(a) has an approval from the Ministry of Finance,
Government of India to issue such ADRs and/or GDRs
or is eligible to issue ADRs/ GDRs in terms of the
relevant scheme in force or notification issued by the
Ministry of Finance, and
(b) is not otherwise ineligible to issue shares to
persons resident outside India in terms of these
Regulations, and
(c) the ADRs/GDRs are issued in accordance
with the Scheme for issue of Foreign Currency
Convertible Bonds and Ordinary Shares (Through
Depository Receipt Mechanism) Scheme, 1993 and
guidelines issued by the Central Government
thereunder from time to time.
(2) The Indian company issuing shares under
sub-paragraph (1), shall furnish to the Reserve Bank,
full details of such issue in the form specified in
Annexure 'C', within 30 days from the date of closing of
the issue.
(3) The Indian company issuing shares against
ADRs/GDRs shall furnish a quarterly return in the
form specified in Annexure 'D' to Reserve Bank within
fifteen days of the close of the calendar quarter.
* * *
Paragraph 6. Dividend Balancing
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Where a company is engaged in any of the
industries in the consumer goods sector, specified
in Annexure E, or in any other activity where the
condition of dividend balancing has been stipulated in
terms of the provisions of Industrial Policy and
Procedures notified by Secretariat for Industrial
Assistance, the cumulative outflow of foreign exchange
on account of payment of dividend over a period of
seven years from the date of commencement of
commercial production to investors outside India shall
not exceed cumulative amount of export earning of the
company during those years.
Provided that
(a) the restriction under this paragraph shall not
apply
i) in respect of shares held in such a company
by International Finance Corporation (IFC), the
Deustche Entwicklungs Gescelschaft (DEG), the
Commonwealth Development Corporation (CDC) and
Asian Development Bank (ADB).
ii) to a company that has completed a period of
seven years from the date of commencement of
commercial production,
(b) in case of an existing company that has
issued fresh equity to persons resident outside India
under these Regulations, the restriction shall apply to
the fresh shares from the date of their issue.”
45. A reading of Regulation 5 read along with paragraphs (4) & (6)
of Schedule I of 2000 Regulations, as rightly pointed out by
Mr.Shyam Divan gives a statutory recognition to the 1993 Scheme
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which came into force w.e.f 01.04.1992. It is needless to state that
the said Scheme came to be issued by the Central Government in
exercise of its executive powers under Article 73 of the
Constitution of India. Paragraph 4 (1), (2) & (3) and paragraph 6 of
Schedule I of the 2000 Regulations in effect authorises the
issuance of GDRs and the Statutory requirements to be fulfilled
for the issuance of such GDRs to have a valid sanction under law
of the Indian origin.
46. Having noted such provisions framed under the 2000
Regulations, when we refer to paragraph 2(a), (c), (d) and (e) of
1993 Scheme, one will get a clear idea about how GDRs are
issued. Paragraph 2(a) defines “Domestic Custodian Bank” to
mean a banking company which acts as a custodian for the
ordinary shares or foreign currency convertible bonds of an Indian
company which are issued by it against Global Depository Receipt
or certificates. Paragraph 2(c) defines Global Depository Receipts
to mean any instrument in the form of a depository receipt or
certificate (by whatever name it is called) created by an Overseas
Depository Bank outside India and issued to non-resident
investors against the issue of ordinary shares or foreign currency
convertible bonds of the issuing company. Paragraph 2(d) defines
an issuing company to mean an Indian company permitted to
issue Foreign Currency Convertible Bond or ordinary shares of
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that company for the purpose of creation of Global Depository
Receipts. Paragraph 2(e) defines Overseas Depository Bank to
mean a bank authorized by an issuing company to issue Global
Depository Receipts against issue of ordinary shares of the issuing
company.
47. It will be necessary to refer to paragraph 3(1) and 3(1)(iii) and
(iv) and 3(2) and 3(3) of 1993 Scheme in order to get a clear
picture as to what is Global Depository Receipt and how it is
issued. Under paragraph 3(1) any issuing company desirous of
raising foreign funds by issuing Foreign Currency Convertible
Bonds or ordinary shares for equity issues through Global
Depository Receipt is required to obtain prior permission of the
Department of Economic Affairs, Ministry of Finance, Government
of India.
48. Under paragraph 3(1)(iii) an approved intermediary under the
scheme would be an Investment Banker registered with the
Securities and Exchange Commission in USA or under Financial
Services Authority in UK or appropriate regulatory authority in
Germany, France, Singapore or in Japan. Under paragraph 3(1)
(iv) such issues would need to confirm to the Foreign Direct
Investment Policy and other mandatory statutory requirement and
detailed guidelines issued in this regard. The provisions of
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paragraph 4(B) of Schedule I of 2000 Regulations as notified by
the RBI vide Notification No.FEMA 41/2001-RB dated 02.03.2001
should also be adhered. Under paragraph 3(2), an issuing
company seeking permission under sub-paragraph I should have
a consistent track record of good performance (financial or
otherwise) for a minimum period of three years on the basis of
which an approval of finalizing the issue structure would be
issued to the company by the Department of Economic Affairs,
Ministry of Finance. Under paragraph 3(3) on the completion of
the finalization of the issue structure in consultation with the
Lead Manager to the issue, the issuing company shall obtain the
final approval for proceeding ahead with the issue from the
Department of Economic Affairs. Under paragraph 3(4) the Foreign
Currency Convertible Bonds shall be denominated in any
convertible foreign currency and the ordinary shares of an issuing
company to be denominated in Indian rupees. Under paragraph
3(5) when an issuing company issues ordinary shares or bonds
under the 1993 Scheme, that company should deliver the ordinary
shares or bonds to a Domestic Custodian Bank, who will in terms
of the agreement instruct the Overseas Depository Bank to issue
Global Depository Receipt or a certificate to non-resident investors
against the shares or bonds held by the Domestic Custodian
Bank. A Global Depository Receipt may be issued in the negotiable
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form and may be listed on any international stock exchange
enabling the investor for trading outside India under paragraph
3(6). Under paragraph 3(7) the provisions of any law relating to
issue of capital by an Indian company would apply in relation to
the issuance of Foreign currency convertible bonds or the ordinary
shares of an issuing company and the issuing company should
obtain necessary permission or exemption from the appropriate
authority under the relevant law relating to the issue of capital.
For this purpose, Sections 55A and 77(2) of the Companies Act are
relevant which are to be followed. The issue structure of GDRs is
governed by paragraph 5 of 1993 Scheme. A Global Depository
Receipt can be issued for one or more underlying shares held with
the Domestic Custodian Bank. The GDRs may be denominated in
any freely convertible foreign currency. The ordinary shares under
the GDRs will be denominated only in Indian currency. The issues
viz., public or private placement, number of GDRs to be issued,
the issue price, rate of interest payable on foreign currency
convertible bonds, the conversion price, coupon and the pricing of
the conversion options would be decided by the issuing company
with the Lead Manager to the issue. There would be no lock-in
period for the GDRs issued under this scheme.
49. Under paragraph 6, the GDRs issued under this Scheme may
be listed on any one of the Overseas Stock Exchanges or over the
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counter exchanges or through Book Entry Transfer System
prevalent abroad and such receipts can be purchased, possessed
and freely transferable by a person who is a non-resident within
the meaning of Section 2(q) of the Foreign Exchange Regulation
Act, 1973 and subject to the provisions of the said Act.
50. Paragraph 7 of the Scheme deals with the transfer and
redemption. Under paragraph 7(1), a non-resident holder of GDR
may transfer those receipts or may ask the overseas Depository
Bank to redeem those receipts. In the case of redemption Overseas
Depository Bank should request the Domestic Custodian Bank to
get the corresponding underlying shares released in favour of the
non-resident investor for being sold directly on behalf of the
non-resident on being transferred in the books of account of the
issuing company in the name of non-resident.
51. Under paragraph 7(3), on redemption, the cost of acquisition of
shares under lying the Global Depository Receipts should be
reckoned as the cost on the date on which the Overseas
Depository Bank advises the Domestic Custodian Bank for
redemption. The price of the ordinary shares of the issuing
company prevailing in the Bombay Stock Exchange or the National
Stock Exchange on the date of advice of redemption should be
taken as the cost of acquisition of the underlying ordinary shares.
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52. A combined reading of paragraphs 2(a), (c), (d) and (e) shows
that the Global Depository Receipts are issued by a company in
India based on the ordinary shares deposited with the domestic
custodian bank and issued by the corresponding overseas
depository bank depending upon the extent of ordinary shares
held by the Domestic Custodian Bank. Once such Global
Depository Receipts are issued by the Overseas Depositary Bank,
which has the approval of the appropriate authorities of the Indian
origin as well as appropriate regulatory authority of registered
agencies at the global level, the GDR becomes an approved
registered authenticated instrument over which any non-resident
can make an investment for possessing it as a valid holder of
GDR.
53. Under paragraph 3(1) it gives an indication as to why such
Global Depository Receipts are sought to be created. The said
paragraph states that an issuing company desirous of raising
foreign funds can by way of GDRs based on ordinary shares for
equity issues can create such receipts. In other words, the
issuance of GDRs based on ordinary shares deposited with the
Domestic Custodian Bank depends upon the issuing companies
desire for raising of foreign funds. In order to fulfill its desire,
while issuing the GDRs based upon the underlying shares
deposited with the Domestic Custodian Bank through the overseas
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Depository Bank, the prior permission of the Department of
Economic Affairs, Ministry of Finance, Government of India has to
be obtained. In that process, the Lead Manager plays a pivotal
role as in consultation with the Lead Manager, the completion of
finalization of issue structure by the issuing company is made
subject however to the final approval for proceeding ahead with
the issue from the Department of Economic Affairs.
54. After such creation, GDR which is governed by the agreement
as between the Domestic Custodian Bank and the issuing
company, instructions are given to the overseas Depository Bank
to issue the GDRs to the extent of underlying ordinary shares held
by the Domestic Custodian Bank. GDR is issued in the negotiable
form and listed on any international stock exchange for trading
outside India. On such listing, they are always issued for exchange
of freely convertible foreign currency. It is significant to note that
the ordinary shares underlying the GDRs are always denominated
only in Indian currency. Again the Lead Manager plays a key role
in relation to the issues viz., public or private placement, number
of GDR to be issued, the issue price etc., in consultation with the
issuing company. This is how GDRs are dealt with after creation.
55. Once the GDRs are listed on any of the overseas Stock
Exchanges, the same can be purchased, possessed and freely
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transferred by a person who is a non-resident within the meaning
of Section 2(q) of the Foreign Exchange Regulation Act, 1973. A
holder of Global Depository Receipts viz., a non-resident can
transfer those receipts or may ask the Overseas Depository Bank
to redeem those receipts. In the case of redemption, Overseas
Depository Bank makes a request to the Domestic Custodian
Bank to get the corresponding underlying shares released in
favour of the non-resident investor for being sold directly on behalf
of the non-resident or being transferred in the books of account of
the issuing bank in the name of the non-resident. That is the
manner in which GDR is dealt with after its creation and that is
how the rights in favour of the holder of GDR is created after its
transfer in his favour. The role of Lead Manager is thus prescribed
under the scheme at the time of its creation as well as its disposal.
56. As far as applicable law is concerned, it must be stated that the
underlying ordinary shares of a GDR which is held by the
Domestic Custodian Bank prior to such shares being created in
the form of GDR have to necessarily undergo a procedure to be
followed by the issuing company and for certain purposes in
consultation with the Lead Manager and before the GDRs are
actually created by the corresponding Overseas Depository Bank,
necessary prior permission of the Department of Economic Affairs,
Ministry of Finance, Government of India have to be obtained. It
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is based on such statutory sanction granted by the statutory
authorities of Indian origin, a legally enforceable right for the
purpose of creation of GDR comes into existence and based on
such validity for issuance of GDRs, the Overseas Depository Bank
will have the power to issue such GDR by way of negotiable form
for the value to be determined by prescribing number of
underlying shares that would be covered by each of the GDR.
Once the GDR is thus created and issued by the overseas
depository bank, again in consultation with the Lead Manager
arrangements are made for being listed in the public or private
listing of overseas Stock Exchanges. Thereafter the creation,
existence and subsequent dealing with the GDRs outside the
country of India would be governed by the relevant laws applicable
to such Receipts.
57. Though it may appear that on the one hand underlying
ordinary shares would be governed by the laws prevailing in India
and the GDRs would be governed by the laws of the country in
which such receipts are issued, the most relevant fact which is to
be borne in mind is that the existence of GDRs is always
dependent upon the extent of underlying ordinary shares lying
with the Domestic Custodian Bank.
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58. In this context, it will also be worthwhile to refer to Master
Circular on Foreign Investment in India issued by the RBI, which
gives detailed description about creation of GDRs which are
negotiable securities issued outside India by a depository bank on
behalf of an Indian company which represent the local rupee
denominated equity shares of the company held as deposit by a
Custodian Bank in India. The Master circular reiterates that GDRs
are issued on the basis of the ratio worked out by the Indian
company in consultation with the Lead Manager to the issuing
company. It also highlights as to how such of those Indian listed
companies which have been restrained from accessing the
securities market by SEBI will be ineligible to issue GDRs.
59. The Master Circular also explains as to how under the two way
fungibility scheme which was put in place by the Government of
India for GDRs under which a stock broker in India registered
with the SEBI can purchase shares of an Indian company from the
market for conversion into GDRs based on instructions issued
from overseas investors and also re-issuance of GDRs to be
permitted to the extent of GDRs which are redeemed into
underlying shares and sold in the Indian market.
60. On a consideration of the 2000 Regulations, the 1993 Scheme
and the Master Circular issued by RBI periodically one can
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discern that for creation of GDRs which can be traded only at the
global level, the issuing company should have developed a
reputation at a level where the marketability of its investment
creation potential will have a demand at the hands of the foreign
investors. Simultaneously, having regard to the development of
the issuing company in the market and the confidence built up
with the investors both internally as well as at global level, the
issuing company’s desire to raise foreign funds by creating GDRs
should have the appreciation of investors for them to develop a
keen interest to invest in such GDRs. Mere desire to raise foreign
investments without any scope for the issuing company to develop
a market demand for its GDRs by increasing the share capital for
that purpose is not the underlying basis for creation of GDRs. In
fact for creating of GDRs apart from the desire of the issuing
company to raise foreign funds, the marketability of such shares
in the form of GDRs should have an applicable potential at the
global level. To put it differently, by artificial creation of global
level investment operation, either the issuing company on its own
or with the aid of its Lead Manager cannot attempt to make it
appear as though there is scope for trading GDRs at the global
level while in reality there is none. The above fact has to be kept
in mind when dealing with an issue relating to creation of GDRs,
in as much as, when the GDRs gets fully subscribed at the global
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level providing scope for huge foreign investment, the same will
have a serious impact at the internal investment market in the
form of high appreciation of share value whereby the issuing
company and the investor will be greatly benefited mutually. Such
a real growth structurally and financially is the underlying
principle in the creation and trading of GDRs at the global level.
61. In order to further appreciate the status of a GDR of an issuing
company, it will be necessary to consider the definition of
‘securities’ as defined under Section 2(1)(i) of SEBI Act, 1992 read
along with Section 2(h) of SCR Act 1956. In fact Section 2(1)(i) of
the SEBI Act, 1992 simply defines ‘securities’ to mean the
definition assigned to it in Section 2(h) of the SCR Act, 1956.
Under Section 2(h) ‘security’ has been defined to mean as under in
sub-clauses (i), (iia) and (iii):
“2 (h) “securities” include—
(i) shares, scrips, stocks, bonds, debentures,
debenture stock or other marketable securities of a
like nature in or of any incorporated company or other
body corporate;
xxx xxx
(iia) such other instruments as may be declared by
the Central Government to be securities; and
(iii) rights or interest in securities;”
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62. The above definition is exhaustive and includes not only
shares, scripts, stocks, bonds, debentures, debenture stocks or
other marketable securities of a like nature in or any incorporated
company. The further definition under sub-clause (iia) covers
such other instruments as may be declared by the Central
Government as Securities and under sub-clause (iii) rights or
interest in securities are also to be construed as securities.
63. Going by the definition under Section 2(h)(i) ‘security’ would
include other marketable securities of a like nature of any
incorporated company. Therefore reading Section 2(h)(i) and 2(h)
(iii) together and apply the same to GDRs, having regard to the
fact that the issuance of GDRs are always based on the underlying
Indian shares deposited with the Domestic Custodian Bank and
thereby the GDRs possess in it right, as well as, interest in the
shares, scripts etc., it will have to be straight away held that all
GDRs would fall within the definition of ‘securities’ as defined
under Section 2(h) of the 1956 Act.
64. Further, under Section 2(2) of the SEBI Act, 1992, words and
expressions used and not defined but defined under the SCR Act,
1956, the said meaning would respectively assign wherever used
in the SEBI Act, 1992. Therefore for the expression ‘stock
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exchange’ one will have to fall back upon Section 2(j) of the SCR
Act, 1956 which definition is as under:
“2(j) “stock exchange” means—
(a) any body of individuals, whether incorporated
or not, constituted before corporatisation and
demutualisation under sections 4A and 4B, or
(b) a body corporate incorporated under the
Companies Act, 1956 (1 of 1956) whether under a
scheme of corporatisation and demutualisation or
otherwise, for the purpose of assisting, regulating or
controlling the business of buying, selling or dealing
in securities.”
65. The above definition makes it clear that a ‘stock exchange’ as
formed under Section (2)(j)(a) & (b) are for the purpose of assisting,
regulating or controlling the business of buying, selling or dealing
in securities. It is true that GDRs have no time limit and can be
possessed as GDRs for any number of years. However, when the
holder of the GDR apart from trading with the same as GDR in the
global market at any point of time wish to redeem the same or go
in for fungibility of the redeemed shares back into GDRs,
necessarily the holder of a GDR will have to fall back upon the
stock exchanges as per the definition under Section 2(j) of the SCR
Act, 1956, who alone can assist, regulate or control the business
of buying, selling or dealing with securities.
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66. Having examined the above statutory provisions, we find that a
GDR is one form of ‘security’ as defined under Section 2(h) of SCR
Act, 1956, which is created by the issuing company of Indian
origin based on underlying shares deposited with the Domestic
Custodian Bank and created by the Overseas Depository Bank.
Such creation is at the instance of the issuing company in India
with a desire to earn foreign investments. Such investments made
by the investors in the GDRs is facilitated by the Lead Manager at
the time of its creation as well as its investment. Thereafter, the
investors hold the GDRs either for further trading on it in the
global market through the stock exchanges at global level and in
the event of such investors interested in liquidating the GDR are
entitled to liquidate the same through the Overseas Depository
Bank, in which event the extent of underlying shares of the GDRs
get transferred in the name of the investors themselves and
thereby enabling such investors to trade on underlying shares in
the Indian stock market or if so wish under the fungibility scheme
once again get it redeemed in the form of GDR themselves.
67. Therefore, the creation of the GDR by the issuing company and
after its creation in the fixation of price, value, marketing in the
global market, the support of Lead Manager is involved and while
dealing with such GDRs, the same is regulated in so far as it
related to underlying shares deposited with the Domestic
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Custodian Bank by the laws regulating the same and prevalent in
India and so far as the corresponding GDRs created based on
such underlying shares are concerned, the same are governed by
the laws prevailing in the respective market where such GDRs are
being traded. Post cancellation of GDRs, the underlying shares
deposited with the Domestic Custodian Bank is made available for
trading in India depending upon the wish of the holder of GDR in
the local market or for holding it as such i.e as mere shares of the
issuing company or by virtue of the fungibility scheme can once
again be converted as GDRs for being traded in the global market.
68. In order to find out as to what would happen in the event of
any misfeasance or malfeasance in dealing with the GDRs,
whether SEBI can effectuate its control over those who are
involved in such misfeasance or malfeasance, it will be appropriate
to further examine the provision available under the SEBI Act,
1992 and SCR Act, 1956.
69. In order to assimilate the statutory functions of the Board its
functions and the area of its operation, it will be necessary to
make a detailed reference to Sections 11, 11B, 11C, 12 and 12(A)
of SEBI Act, 1992. As we have to make a detailed reference to
those provisions, the same are required to be extracted which are
as under:
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“11. Functions of Board:
(1) Subject to the provisions of this Act, it shall be
the duty of the Board to protect the interests of
investors in securities and to promote the development
of, and to regulate the securities market, by such
measures as it thinks fit.
(2) Without prejudice to the generality of the
foregoing provisions, the measures referred to therein
may provide for -
(a) regulating the business in stock exchanges
and any other securities markets;
(b) registering and regulating the working of stock
brokers, sub-brokers, share transfer agents, bankers
to an issue, trustees of trust deeds, registrars to an
issue, merchant bankers, underwriters, portfolio
managers, investment advisers and such other
intermediaries who may be associated with securities
markets in any manner;
(ba) registering and regulating the working of the
depositories, participants, custodians of securities,
foreign institutional investors, credit rating agencies
and such other intermediaries as the Board may, by
notification, specify in this behalf;]
(c) registering and regulating the working of
venture capital funds and collective investment
schemes, including mutual funds;
(e) prohibiting fraudulent and unfair trade
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practices relating to securities markets;
(g) prohibiting insider trading in securities;
(4) Without prejudice to the provisions contained
in sub-sections (1), (2), (2A) and (3) and section 11B,
the Board may, by an order, for reasons to be recorded
in writing, in the interests of investors or securities
market, take any of the following measures, either
pending investigation or inquiry or on completion of
such investigation or inquiry, namely:-
(a) suspend the trading of any security in a
recognised stock exchange;
(b) restrain persons from accessing the securities
market and prohibit any person associated with
securities market to buy, sell or deal in securities;
11B. Power to issue directions: Save as
otherwise provided in section 11, if after making or
causing to be made an enquiry, the Board is satisfied
that it is necessary,-
(i) in the interest of investors, or orderly
development of securities market; or
(ii) to prevent the affairs of any intermediary or
other persons referred to in section 12 being conducted
in a manner detrimental to the interest of investors or
securities market; or
(iii) to secure the proper management of any such
intermediary or person, it may issue such directions,-
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(a) to any person or class of persons referred to in
section 12, or associated with the securities market; or
(b) to any company in respect of matters specified
in section 11A, as may be appropriate in the interests
of investors in securities and the securities market]
11C. Investigation: (1) Where the Board has
reasonable ground to believe that –
(a) the transactions in securities are being dealt
with in a manner detrimental to the investors or the
securities market; or
(b) any intermediary or any person associated
with the securities market has violated any of the
provisions of this Act or the rules or the regulations
made or directions issued by the Board thereunder,
It may, at any time by order in writing, direct any
person (hereafter in this section referred to as the
Investigating Authority) specified in the order to
investigate the affairs of such intermediary or persons
associated with the securities market and to report
thereon to the Board.
12. Registration of Stock-brokers, sub-brokers,
share transfer agents etc.,
(1) No stock-broker, sub- broker, share transfer
agent, banker to an issue, trustee of trust deed,
registrar to an issue, merchant banker, underwriter,
portfolio manager, investment adviser and such other
intermediary who may be associated with securities
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market shall buy, sell or deal in securities except
under, and in accordance with, the conditions of a
certificate of registration obtained from the Board in
accordance with the regulations made under this Act:
Provided that a person buying or selling
securities or otherwise dealing with the securities
market as a stock- broker, sub-broker, share transfer
agent, banker to an issue, trustee of trust deed,
registrar to an issue, merchant banker, underwriter,
portfolio manager, investment adviser and such other
intermediary who may be associated with securities
market immediately before the establishment of the
Board for which no registration certificate was
necessary prior to such establishment, may continue to
do so for a period of three months from such
establishment or, if he has made an application for
such registration within the said period of three
months, till the disposal of such application.
Provider further that any certificate of
registration, obtained immediately before the
commencement of the Securities Laws (Amendment)
Act, 1995, shall be deemed to have been obtained from
the Board in accordance with the regulations providing
for such registration.
(1A) No depository, participant,
custodian of
securities, foreign institutional investor, credit rating
agency or any other intermediary associated with the
securities market as the Board may by notification in
this behalf specify, shall buy or sell or deal in
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securities except under and in accordance with the
conditions of a certificate of registration obtained from
the Board in accordance with the regulations made
under this Act:
Provided that a person buying or selling
securities or otherwise dealing with the securities
market as a depository, [participant,] custodian of
securities, foreign institutional investor or credit rating
agency immediately before the commencement of the
Securities Laws (Amendment) Act, 1995, for which no
certificate of registration was required prior to such
commencement, may continue to buy or sell securities
or otherwise deal with the securities market until such
time regulations are made under clause (d) of
sub-section (2) of section 30.
12A. Prohibition of manipulative and deceptive
devices, insider trading and substantial acquisition of
securities or control. No person shall directly or
indirectly –
(a) use or employ, in connection with the issue,
purchase or sale of any securities listed or proposed to
be listed on a recognised stock exchange, any
manipulative or deceptive device or contrivance in
contravention of the provisions of this Act or the rules
or the regulations made thereunder;
(b) employ any device, scheme or artifice to
defraud in connection with issue or dealing in
securities which are listed or proposed to be listed on a
recognised stock exchange;
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(c) engage in any act, practice, course of
business which operates or would operate as fraud or
deceit upon any person, in connection with the issue,
dealing in securities which are listed or proposed to be
listed on a recognised stock exchange, in contravention
of the provisions of this Act or the rules or the
regulations made thereunder”
70. In this respect it will be necessary to refer to some of the
regulations of 2003 Regulations. We are concerned with
Regulation 2(1)(b) & (c), Regulation 3(a)(b)(c)(d), Regulation 4(1)
and (2) (a), (b), (c), (d), (e) (f), (k) and (r) and Regulation 5(a)(b). The
said provisions are as under:
“Regulation 2 . (1) In these regulations, unless the context otherwise requires,—
(b) “dealing in securities” includes an act of
buying, selling or subscribing pursuant to any issue of
any security or agreeing to buy, sell or subscribe to
any issue of any security or otherwise transacting in
any way in any security by any person as principal,
agent or intermediary referred to in section 12 of the
Act.
(c) “fraud” includes any act, expression, omission
or concealment committed whether in a deceitful
manner or not by a person or by any other person with
his connivance or by his agent while dealing in
securities in order to induce another person or his
agent to deal in securities, whether or not there is any
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wrongful gain or avoidance of any loss, and shall also
include—
(1) a knowing misrepresentation of the truth or
concealment of material fact in order that another
person may act to his detriment;
(2) a suggestion as to a fact which is not true by
one who does not believe it to be true;
(3) an active concealment of a fact by a person
having knowledge or belief of the fact;
(4) a promise made without any intention of
performing it;
(5) a representation made in a reckless and
careless manner whether it be true or false;
(6) any such act or omission as any other law
specifically declares to be fraudulent,
(7) deceptive behaviour by a person depriving
another of informed consent or full participation,
(8) a false statement made without reasonable
ground for believing it to be true.
(9) the act of an issuer of securities giving out
misinformation that affects the market price of the
security, resulting in investors being effectively misled
even though they did not rely on the statement itself or
anything derived from it other than the market price.
And “fraudulent” shall be construed accordingly;
Nothing contained in this clause shall apply to any
general comments made in good faith in regard to—
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(a) the economic policy of the government
(b) the economic situation of the country
(c) trends in the securities market;
(d) any other matter of a like nature whether
such comments are made in public or in private;
Regulation 3. Prohibition of certain dealings in securities No person shall directly or indirectly—
(a) buy, sell or otherwise deal in securities in a
fraudulent manner;
(b) use or employ, in connection with issue,
purchase or sale of any security listed or proposed to
be listed in a recognized stock exchange, any
manipulative or deceptive device or contrivance in
contravention of the provisions of the Act or the rules or
the regulations made thereunder;
(c) employ any device, scheme or artifice to
defraud in connection with dealing in or issue of
securities which are listed or proposed to be listed on a
recognized stock exchange;
(d) engage in any act, practice, course of
business which operates or would operate as fraud or
deceit upon any person in connection with any dealing
in or issue of securities which are listed or proposed to
be listed on a recognized stock exchange in
contravention of the provisions of the Act or the rules
and the regulations made thereunder.
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Regulation 4. Prohibition of manipulative, fraudulent and unfair trade practices
(1) Without prejudice to the provisions of
regulation 3, no person shall indulge in a fraudulent or
an unfair trade practice in securities.
(2) Dealing in securities shall be deemed to be a
fraudulent or an unfair trade practice if it involves
fraud and may include all or any of the following,
namely :—
(a) indulging in an act which creates false or
misleading appearance of trading in the securities
market;
(b) dealing in a security not intended to effect
transfer of beneficial ownership but intended to
operate only as a device to inflate, depress or Page 4 of
11 cause fluctuations in the price of such security for
wrongful gain or avoidance of loss;
(c) advancing or agreeing to advance any money
to any person thereby inducing any other person to
offer to buy any security in any issue only with the
intention of securing the minimum subscription to such
issue;
(d) paying, offering or agreeing to pay or offer,
directly or indirectly, to any person any money or
money’s worth for inducing such person for dealing in
any security with the object of inflating, depressing,
maintaining or causing fluctuation in the price of such
security;
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(e) any act or omission amounting to
manipulation of the price of a security;
(f) publishing or causing to publish or reporting or
causing to report by a person dealing in securities any
information which is not true or which he does not
believe to be true prior to or in the course of dealing in
securities;
(k) an advertisement that is misleading or that
contains information in a distorted manner and which
may influence the decision of the investors;
(r) planting false or misleading news which may
induce sale or purchase of securities.
Regulation 5. Where the Board, the Chairman, the member or the Executive Director (hereinafter referred
to as “appointing authority”) has reasonable ground to
believe that—
(a) the transactions in securities are being dealt
with in a manner detrimental to the investors or the
securities market in violation of these regulations;
(b) any intermediary or any person associated
with the securities market has violated any of the
provisions of the Act or the rules or the regulations, it
may, at any time by order in writing, direct any officer
not below the rank of Division Chief (hereinafter
referred to as the “Investigating Authority”) specified
in the order to investigate the affairs of such
intermediary or persons associated with the securities
market or any other person and to report thereon to
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the Board in the manner provided in section 11C of
the Act.”
71. On a reading of the above statutory provisions, we find under
Section 11(1) of the SEBI Act, 1992, a duty has been cast on the
SEBI to protect the interest of investors in securities and also to
promote the development of the securities market as well as for
regulating the same by taking such measures as it thinks fit. The
paramount purpose has been shown as protection of interest of
investors on the one hand and also simultaneously for promoting
the development as well as orderly regulation of the security
market. By way of elaboration under Section 11(2)(a) to (e) it is
stipulated that the duty of SEBI would include regulating the
business in the stock exchanges and any other securities market
which would include the working of stock brokers, share transfer
agents and similarly placed other functionaries associated with
securities market in any manner, registering and regulating the
working of the depositories, participants of securities including
foreign institutional investors in particular to ensure that
fraudulent and unfair trade practices relating to securities
markets are prohibited and also prohibiting insider trading in
securities.
72. Under Section 11(4)(a) and (b) apart from and without prejudice
to the provisions contained in sub-section (1), (2) (2A) and (3) as
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well as Section 11B, SEBI can by an order, for reasons to be
recorded in writing, in the interest of investors of securities market
either by way of interim measure or by way of a final order after an
enquiry, suspend the trading of any security in any recognized
stock exchange, restrain persons from accessing the securities
market and prohibiting any person associated with securities
market to buy, sell or deal in securities. On a careful reading of
Section 11(4)(b), we find that the power invested with SEBI for
passing such orders of restraint, the same can even be exercised
against “any person”. Under Section 11B, SEBI has been invested
with powers in the interest of investors or orderly development of
the securities market or to prevent the affairs of any intermediary
or other persons referred to in Section 11 in themselves
conducting in a manner detrimental to the interest of investors of
securities market and also to secure proper management of any
such intermediary or person. It can issue directions to any person
or class of persons referred to in Section 11 or associated with
securities market or to any company in respect of matters
specified in Section 11B in the interest of investors in the
securities and the securities market. The paramount duty cast
upon the Board, as stated earlier, is protection of interests of
investors in securities and securities market. In exercise of its
powers, it can pass orders of restraint to carry out the said
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purpose by restraining any person. Section 12A of the SEBI Act,
1992 creates a clear prohibition of manipulating and deceptive
devices, insider trading and acquisition of securities. Section
12A(a), (b) and (c) are relevant, wherein, it is stipulated that no
person should directly or indirectly indulge in such manipulative
and deceptive devices either directly or indirectly in connection
with the issue, purchase or sale of any securities, listed or
proposed to be listed wherein manipulative or deceptive device or
contravention of the Act, Rules or Regulations are made or employ
any device or scheme or artifice to defraud in connection with any
issue or dealing in securities or engage in any act, practice or
course of business which would operate as fraud or deceit on any
person in connection with any issue dealing with security which
are prohibited. By virtue of such clear cut prohibition set out in
Section 12A of the Act, in exercise of powers under Section 11
referred to above, as well as 11B of the SEBI Act, it must be stated
that the Board is fully empowered to pass appropriate orders to
protect the interest of investors in securities and securities market
and such orders can be passed by means of interim measure or
final order as against all those specified in the above referred to
provisions, as well as against any person. The purport of the
statuary provision is protection of interests of investors in
securities and the securities market.
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73. Along with the Section 12A, when we read Regulation 2(1)(c) of
2003 Regulations, the act of fraud has been elaborately defined to
include any kind of activity which would work against the interest
of the investors in securities. Further, such interest of investors
can be better ascertained by making reference to Section 2(h)(iii) of
the SCR Act, 1956 which defines the ‘security’ to mean the right or
interest in securities. A conspectus reference to Section 12A(a) (b)
and (c) read along with Regulation 2(1)(b) and (c), as well as
Section 2(h)(iii) of the SCR Act, 1956 sufficiently disclose that it
would cover any act which will have relevance in protecting the
interest of the investors in securities and security market with any
person however remotely the same are connected with such
securities, in the event of such an act working against the interest
of investors in securities and securities market by way of fraud
which has been elaborately defined under Regulation 2(i)(c) of
2003 Regulations.
74. Having thus noted the statutory prescription relating to the
issuance of GDR based on the underlying shares of the issuing
company, the manner in which such GDRs were being traded in
the global market with the support and assistance of Lead
Manager, the scope of construing GDRs as ‘securities’ falling
under the definition of ‘securities’ as defined under Section 2(h) of
the SCR Act, 1956 requires to be noted. The extent of duties and
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powers vested with SEBI, namely, the protection of the interest of
investors in securities and securities market and also the
prohibitive measures as well as penal action that can be taken by
SEBI whenever it comes across any fraud committed by any
person relating to the interest of the investors in securities and
securities market are very wide. When we examine the nature of
acts alleged against the respondents, the following instances
which according to SEBI empowers it to exercise jurisdiction over
the respondents under SEBI Act, 1992 can be listed viz.,
I. Loan or Pledge agreement between Euram, Vintage and Asahi were structured by respondents and were keys to fraudulent issuance and subscription of GDRs.
II. Loan agreement was dated 21/22-4-2009 between Euram and Vintage, while GDRs were issued eight days later i.e. on 29.04.2009.
III. The second respondent signed the loan agreement as the Managing Director of Vintage.
IV. Euram sanctioned a loan of 59,82,000 USD to purchase GDRs of Asahi.
V. Account No.540030 in Euram was Asahi’s account for depositing the proceeds of GDRs.
VI. Clause 6.1 of loan agreement referred to the said account as Borrower’s account i.e., Vintage.
VII. That very account was again pledged to support the borrowings of Vintage.
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VIII. Pledge agreement dated 21.04.2009 was signed by Mr.M.Laxminarayan Rathi, Managing Director of Asahi on 28.04.2009.
IX. Family members of Mr.Rathi are the promoters of Asahi.
X. Mr.Rathi did not inform BSE or the company or the shareholders about the signing of the pledge agreement.
XI. As pledgor, Asahi agreed to the terms of the loan agreement between Euram and Vintage.
XII. Pledgor agreed to pledge its assets as collateral security for due repayment of the loan of 59,82,000 USD. Clause 6.1, 6.2 and 6.3 gave full right to Euram to realise its loan by realising the pledged securities.
XIII. According to SEBI, the original investors of GDRs of Asahi were Greenwich and Tradetec whose addresses were found to be fake and non-existent.
XIV. On 01.06.2009 Asahi informed BSE about allotment and creation of GDR shares to Greenwich and Tradetec.
XV. In turn BSE published the information to retail investors.
XVI. That in reality the entire GDRs were invested by Vintage.
XVII. On 15/16-07-2009, BSE authorised the trading of 29,91,000 GDRs in Indian market.
XVIII. Vintage by virtue of the entire holding of GDRs became 88.94% shareholder of Asahi.
XIX. Vintage transferred the GDRs to IFCF and KII for which Vintage granted a loan of 20,00,000 USD to CREDO, associate company of KII for lending to KII. It enabled KII to sell the underlying shares of GDRs in Indian market.
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XX. Agreement between Vintage and CREDO was also signed by the second respondent on behalf of Vintage.
XXI. GDRs of CREDO received by IFCF and KII were cancelled and then the underlying shares were sold in Indian market.
XXII. Most of the documents submitted by Asahi to SEBI were inconsistent with the statements available in public domain.
XXIII. There was transfer of funds by Asahi to its subsidiary Asahi FZE, Dubai to the extent of 26,73,000 USD by selling the GDRs.
XXIV. Asahi failed to furnish vital information about Asahi FZE.
XXV. All the above factors led SEBI to greatly suspect that part of the proceeds of GDR issued were routed back to the entities belonging to the respondents.
XXVI. Annexure B to the first respondent’s reply dated 29.05.2013 to SEBI, which is a statement disclosing that the loan availed by Vintage from Euram in April 2009 and the time taken to repay the loan i.e. till December, 2009 during which period the pledge agreement between Asahi and Euram in support of the loan submitted and thereby Asahi’s right as issuing company of GDRs was locked up.
XXVII. Indian investors upon buying shares converted from GDRs, unknowingly assisted the issuer company to realise the GDR subscription proceeds from encumbrance / pledge.
XXVIII. Instead of capital being raised from foreign investors through issuance of GDRs, the Indian investors unknowingly paid for part of GDRs after the said GDRs were converted into underlying shares which were sold in the Indian securities market to the investors.
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XXIX. The highest and lowest price of Asahi for the period of three months from January, 29, 2009 to April, 29, 2009 was Rs.0.89 and Rs.0.53 respectively. Subsequent to the issuance of GDR, the price paid for each share underlying GDRs was Rs.1.04 which was 140.54% of the price of the script on the same day.
XXX. The information provided by Asahi to BSE about the allotment of 29,91,000 GDRs to foreign (fake) entities, namely Greenwich and Tradetec was made public to retail investors on BSE website which misled the investors in believing that the GDRs were subscribed by genuine foreign investors, whereas in reality, GDRs were subscribed by Vintage in connivance with Asahi and the proceeds simultaneously pledged in Euram.”
75. In the light of the above features noted and alleged by SEBI as
against the respondents, relating to GDRs issued by the six entities
for whom the respondents acted as Lead Manager, with particular
reference to the extent of the involvement of the respondents even
while acting as Lead Managers, while facilitating the issuing
companies in the fixation of price of the GDRs and its trading in the
global market, according to SEBI, by virtue of such fraudulent
nature of involvement of the respondents along with the issuing
company, SEBI is entitled to invoke its jurisdiction under Section
11, 11B, 11C, 12 and 12A of the SEBI Act, 1992 read along with its
2003 Regulations and consequently its order dated 20th June 2013
debarring the respondents from rendering services in connection
with the instruments which are defined as ‘securities’ under Section
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2(h) of the SCR Act, 1956 in the Indian market or dealing with them
either directly or indirectly for a period of ten years from the date of
its orders and also prohibiting them from getting access to the
capital market directly or indirectly for the said period of ten years
was justified. It was, therefore, contended that the majority view of
the impugned order in holding that SEBI lacked jurisdiction to
proceed against the respondents is liable to be set aside.
76. On the other hand according to the respondents, since cradle
to grave GDRs are dealt with outside the country in the global
market, SEBI lacks jurisdiction in proceeding against the
respondents. When we consider the above respective submissions,
we are convinced that the stand of the appellant that having regard
to the statutory prescription under the SEBI Act, 1992, SCR Act,
1956, 2000 Regulations, 1993 Scheme as well as 2003 Regulations
is well justified. Having regard to the nature of the allegations
against the respondents, it possess every jurisdiction to proceed
against the respondents. At the risk of repetition we wish to make it
very clear that whatever factual matters we have noted, as well as
those allegations levelled against the respondents by SEBI we have
not expressed any opinion as to the correctness or otherwise of
those factors or allegations. Those factors and allegations have
been taken note of only for the purpose of deciding the question as
to the jurisdiction claimed by SEBI for proceeding against the
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respondents. In fact, by the majority view of the impugned order,
the order dated 20.06.2013 of SEBI in having debarred the
respondents for a period of ten years came to be set aside on the
sole ground that SEBI lacked jurisdiction. The Tribunal has not
gone into the merits of the allegations levelled against the
respondents. Therefore, in the event of the impugned order being
set aside and thereby providing scope for the Tribunal to consider
the correctness of the order dated 20.06.2013 of SEBI on merits, it
will be open for the respondents to take the stand as Lead
Managers that they have not committed anything wrong in order to
justify the appellant to pass its order dated 20.06.2013.
77. When we consider the stand of the respondents, by the learned
senior counsel Mr. Shyam Divan his contention was two fold.
According to the learned senior counsel, GDRs are created by the
Overseas Depository Bank in the stock market outside the country
and, therefore, dealing with those GDRs and its trading by the Lead
Manager while assisting the issuing company are governed by the
statutory prescriptions prevailing in the respective trading points in
the foreign countries and, therefore, SEBI has no power to deal with
the same as its jurisdiction was limited to the securities which are
being dealt with within the Indian territory and not outside. It was
then contended that as Lead Managers the respondents only
facilitate the issuing company of India for creation, pricing and
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trading of their GDRs in the foreign market and so long as such
trading of the GDRs by the respondents as Lead Managers work
within the framework of the law applicable in the respective foreign
countries, SEBI has no power to proceed against the respondents
and pass the order of debarment. The contention is that as Lead
Managers, the respondents have never dealt with the securities
issued by the Indian company within the territory of India and
therefore neither the provision of SCR Act, 1956 and the SEBI Act,
1992 nor any of the regulations or the scheme provisions of 1993
can have any application as against the respondents. The further
submission is that if at all any violation complained of as against
the issuing company can only be relating to the provisions of FEMA
which has recognized the 1993 Scheme and therefore that cannot
give scope for SEBI to proceed against the respondents who acted
as Lead Managers for the issuing companies.
78. When we examine the said submissions of the learned senior
counsel for the respondents, we find that the said submissions
raised the following issues viz., that issuance of GDRs requires as
many as 14 steps such as authorization by the Board of Directors,
Notification to the Stock Exchange, Issuer share holders approval,
appointment of a Lead Manager and other intermediaries viz., the
custodian who physically hold the shares of the issuer on behalf of
the depository and the overseas bankers, receiving all information,
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certification for due diligence and other documents, commencement
and completion of due diligence for GDR issue, opening of bank
account outside India, appointment of intermediaries, offer
document and prospectus, decision to open the issue and price
fixation, opening and closing of the issue, allotment of underlying
equity shares, listing of GDRs with foreign stock exchanges and
application to Indian stock exchanges for listing of underling equity
shares. While referring to the above steps, it was fairly submitted
by the learned senior counsel for the respondents that the role of
the respondents as Lead Manager ends with the 13th step viz.,
listing of GDRs with foreign stock exchange and that it is not
concerned with the application to Indian stock exchanges for listing
of underlying equity shares. By stating so, it was contended that
when such steps are taken for the ultimate listing of GDRs with
foreign stock exchanges as Lead Manager the key role played is on
the price fixing, opening of the issue and enabling the issuing
company to market the GDRs at the global level, there is no scope
to hold that SEBI can proceed against the respondents on the
ground of any misfeasance or malfeasance in issuance of GDRs,
having regard to the territorial jurisdiction within which SEBI can
operate. Though technically such a submission made on behalf the
respondents appears to be forceful, we are not able to countenance
such a submission on a detailed consideration of the various
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provisions of the SEBI Act, 1992 read along with the definition of
‘securities’ under Section 2(h) of the SCR Act, 1956 in the manner
in which GDRs are to be dealt with under the 2000 Regulations
read along with the 1993 Scheme provisions.
79. The definition of ‘securities’ under Section 2(h) in particular
sub-clause (iii) of Section 2(h)(a) of SCR Act, 1956 makes it clear
that rights and interests in securities are also to be construed as
securities as defined in Section 2(h). Therefore even if GDR as such
is not specifically referred to under the definition of ‘securities’
under Section 2(h) by virtue of sub-clause (iii) of the said section,
any rights or interests in securities would also fall within the
definition of securities. Viewed in that respect, every issue of GDR
is based on the underlying shares of the issuing company deposited
with the Domestic Custodian Bank which clearly falls under the
definition of securities of Section 2(h), the Global Deposit Receipts
which create rights and interests in those securities, the Global
Deposit Receipts would automatically fall and come within the
definition of Section 2(h) viz., ‘securities’. Once when the said legal
position is insurmountable, any argument based on the said
submission should be rejected.
80. Therefore when GDRs create rights and interests in the
securities viz., the underlying shares deposited with the Domestic
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Custodian Bank, the next question to be examined is as to how far
any alleged misdeeds involved in the creation of GDR and its
dealing by the issuing company with the support of the Lead
Manager can be dealt with by SEBI. It is true that the creation of
GDR and its trading in the global market are governed by the
respective laws of the country in which they are dealt with. But one
special feature to be borne in mind is that in the case on hand, the
allegations levelled against the issuing company in connivance with
the respondents are that a make believe affair was created, as
though there was genuine creation of GDRs and its investments by
the foreign investors on the very date when the GDRs were issued
and thereby the global performance of the issuing company in the
local market of the issuing company had a boost in the commercial
sector, which lured the local investors to develop their keen interest
to make the investments on a higher share value by virtue of the
investment made by the foreign investors and in that process it is
alleged that the issuing company itself provided every scope for the
foreign investments to be financed and in reality the ultimate
investment was made by Indian investors viz., the ordinary share
holders. The said fact would certainly call for a probe at the hands
of SEBI on whom a duty is cast under Section 11(1) to protect the
interest of investors in securities and the security market. In this
context, it will be necessary to make specific reference to the
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relevant provisions of SEBI Act, 1992, 2003 Regulations and 1993
Scheme. Under Section 11(2)(b) while regulating working of stock
brokers, etc., it is also provided that SEBI can regulate “such other
intermediaries who may be associated with security markets in any
manner”. The said set of expressions would cover anyone who are
directly or indirectly or in a subterfuge manner dealt with the
securities to deceive the real investors in Indian stock market.
Section 11(2)(e) also empowers SEBI to intervene to prohibit
fraudulent and unfair trade practices relating to securities markets.
Section 11(2)(g) prohibits insider trading in securities. If the
allegation that the respondents facilitated issuing company (viz,)
Asahi aided the foreign investor company to invest in its GDRs by
supporting the loan it borrowed from Euram and thereby the said
allegation can be brought within the expression ‘insider trading’
that would also empower SEBI to intervene. Under Section 11B
while empowering SEBI to issue directions in the interest of
investors, it is provided that such directions can be against any
person or class of persons associated with securities market. Under
Section 11C(b) it is provided that where SEBI has reasonable
ground to believe that any person associated with securities market
violated any of the provisions of the Act or Rules or Regulations or
directions issued, it can order for an investigation and take action.
Under Section 12A, it is specifically provided to prohibit any
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manipulative and deceptive devices, insider trading and substantial
acquisition of securities or control by ANY PERSON either directly
or indirectly. If SEBI’s allegation listed out earlier as well as all the
other allegations fall under Section 12A(a), (b) and (c), there will be
no escape for the respondents from satisfactorily explaining before
the Tribunal as to how these allegations would not result in fully
establishing the guilt as prescribed under sub-clause (a)(b)(c) of
Section 12A. Similar will be the situation for answering the
definition under Regulation 2(1)(b)(c), (3), (4)(1)(2)(a)(b)(c)(d)(e)(f)(k)(r)
of 2003 Regulations, apart from taking required penal action
against those who are involved in any fraud being played in the
creation of securities.
81. Therefore, it is for the respondents as well as the Indian issuing
company to demonstrate that any of the allegations made by the
appellant in relation to the so called fraud or fictitious creation of
GDRs at the global level to mislead the local investors was totally
baseless and that therefore no action was called for. It will be
appropriate at this stage to note that under the 2000 Regulations as
well as the 1993 Scheme, one of the main reasons for creating
GDRs by the issuing company is in fulfilment of its desire to gain
foreign investments. It is common knowledge that in the
commercial sector, companies which are in the field of
manufacturing or any other business activity are able to gain the
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confidence of the investors by virtue of their appreciable
performance in the respective manufacturing or other business
activities and while controlling and developing the growth in their
respective field of business, aspire to make further excellence by
drawing the attention of foreign investors to make investments and
thereby broad base their business venture also endeavour to
sustain their development in the concerned business in which they
are involved. Any such initiative taken by any entrepreneur would
develop an appreciable trend in the share market which would draw
the attention of the local investors to stake their claim in such well
established, well grown business ventures with a view to earn better
profits on whatever investments they wish to make. Therefore, if
there is going to be a false pretext or misleading information
circulated with a view to lure both the foreign investors as well as
Indian investors and in that process the very purpose of creation
and trading in GDRs are found to be not true or bona fide, it cannot
be said that simply because creation of such GDRs and its trading
is in global market, SEBI should keep its mouth shut on the ground
that it cannot extend its long statutory arm beyond Indian territory
to control any such misdeeds deliberately committed with a view to
defraud the Indian investors and thereby their interest in the
investment of securities and its protection is at great stake.
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82. We are therefore convinced that having regard to the nature of
allegations in the interests of investors in securities as well as the
statutory obligation/duty cast upon SEBI to protect their interests,
SEBI has got every jurisdiction to proceed against the respondents
as well as the issuing company. The contention made on behalf of
the respondents that the only authority which can proceed against
the issuing company can be only for violation of the FEMA Act or
the RBI Act is therefore not appealing to us. It may be that the
1993 Scheme was acknowledged under the 2000 Regulations, but
on that score it cannot be held that the said Scheme or Regulations
will have no application when it comes to the question of any action
being initiated under the provisions of SEBI Act, 1992 read along
with SCR Act, 1956. There is no statutory prohibition either under
FEMA or RBI Act preventing SEBI from taking action in exercise of
its powers under Section 11, 11B and 12A of the SEBI Act, 1992.
That apart under Section 11(3) it is provided that SEBI can exercise
its powers under sub-section 2(i) or (ia) or sub-section 2A
notwithstanding anything contained in any other law for the time
being in force, meaning thereby, the action that can be taken for
any of the violation under FEMA or RBI Act, SEBI can validly
exercise its powers under SEBI Act, 1992. Even under the 1993
Scheme as well as the 2000 Regulations, there are provisions which
make specific reference to the role of SEBI in dealing with the
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securities. Therefore it is too late in the day for the respondents to
contend that action can only be taken for any violation under the
FEMA and there is no scope for invoking the provision of SEBI Act,
1992. The said submission therefore is also liable to be rejected.
83. In support of the contention based on applicable jurisdiction of
SEBI, reliance was placed upon the opinion rendered by a law firm
of United Kingdom, dated 25.07.2013. In the first place, the Courts
in India cannot even be persuaded to rely upon any such opinion as
opinion may differ from person to person depending upon the law
which one may feel validly applies. In any event, the opinion
rendered in the said document only pertains to the transactions
contemplated by the documents placed before the said firm which
related to the loan agreement and other connected documents. The
opinion was that the documents and the performance of the
transactions contemplated by the said documents were in
accordance with the applicable Austrian laws and do not constitute
any violation of any law or regulations of general application in
Austria. There can be no conflict with the said opinion if in the
consideration of the said law firm, the documents were in
conformity with the laws of Austria within whose jurisdiction, the
documents came to be executed and to be operated upon. In fact
the action of SEBI initiated against the respondents are not on the
footing that any of the documents are contrary to the laws of
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Austria. The initiation of proceedings by SEBI as against the
respondents are entirely on a different footing which was solely
based on the alleged violation of the Indian laws vis., the SEBI Act
read along with the SCR Act, 1956 the provisions of 2000
Regulations and the 1993 Scheme as well as 2003 Regulations. In
fact in that opinion itself it is stated that the said opinion was not to
be taken to imply that any provision of the document would
necessarily be capable of enforcement or be enforced in all
circumstances in accordance with its terms and that it should be
understood that the law firm which gave the opinion should be
understood to have not been responsible for investigating or
confirming the accuracy of the facts including statements of foreign
law or the reasonableness of any statements or opinion contained in
any of the documents. Therefore, the said document is of no use to
support the stand of the respondents.
84. As far as the opinion rendered by solicitors firm called
Singhania and Co having its office at London, dated 17.07.2013, it
only states that the second respondent was the sole shareholder of
Pan Asia which is now known as M/s. Global Finance Capital
Limited. It only stated that in its opinion from the aspect of laws
applicable and enforceable in UK, the documents and transactions
pertaining to those documents relating to the respondents were in
the normal course of business under the applicable laws in UK and
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they do not, in any manner, constitute any violation of any
applicable laws of UK. It is stated that the documents and
transactions were standard documents and transactions commonly
executed by entities as part of mode of the lawful business
activities. Here again we do not find any need to be guided by such
an opinion of a law firm which only refer to the documents placed
before it, which according to the said firm is in conformity with the
laws of UK. Our notice was also drawn to the 2014 Scheme and in
particular paragraph 10 of the said scheme under the caption
“market abuse”. The said clause reads as under:
“10. Market Abuse
(1) It is clarified that any use, intended or otherwise, of depository receipts or market of depository receipts in a manner, which has potential to cause or has caused abuse of the securities market in India, is market abuse and shall be dealt with accordingly.”
85. It is clarified that any use, intended or otherwise, of depository
receipts or market of depository receipt in a manner, which has
potential to cause or has caused abuse of securities market in
India, is “market abuse” and shall be dealt with accordingly.
According to Clause 10(2) for the purpose of this paragraph,
“market abuse” means any activity prohibited under Chapter V-A of
the SEBI Act, 1992. Under paragraph 11 of the 2014 Scheme, the
1993 Scheme stood repealed except to the extent relating to foreign
currency convertible bonds and sub-para (2) of Section 11 contains
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a non-obstante clause that notwithstanding such repeal, anything
done or any action taken under the 1993 Scheme shall be deemed
to have been done or taken under the corresponding provision of
the present scheme. Under Schedule-I, the permissible jurisdiction
have been listed out as on the date of the notification in which
Austria is also included apart from United Kingdom and United
States. The 2014 Scheme having thus explained what is “market
abuse”, it must be stated that now after the 2014 Scheme any act
done under the 1993 Scheme has also been validated. The
definition of “market abuse” would squarely cover the allegation
presently made by the appellant as against the respondents.
Simply because “market abuse” has been now codified under the
2014 Scheme, it cannot be held that there is no scope for
proceeding against any person for indulgence in such a “market
abuse” prior to the introduction of the 2014 Scheme. As the nature
of allegation which has now been explained under the caption
“market abuse” in the 2014 Scheme and having regard to the
violation complained of by the appellant as against the respondents
with particular reference to the substantive provision of the SEBI
Act, 1992 and SCR Act, 1956, read along with the 2000 Regulations
and the 1993 Scheme, the power of the appellant to proceed against
the respondents based on such allegations cannot be deprived.
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86. To support the contention that the SEBI Act, 1992 operates
only within Indian territory, reference was made to the provisions
contained in other Acts viz., IPC, FERA, FEMA, Companies Act, the
Information Technology Act and the Income Tax Act. In the first
place, the said reliance placed on the provisions of those
enactments providing for extra territorial jurisdiction can have no
impact on the action initiated by the appellant, for the simple
reason that the violation complained of by the appellant is with
reference to such of those provisions contained in SEBI Act, 1992
vis-à-vis the underlying shares of GDRs. Therefore, we are unable
to see any violation of exercise of its jurisdiction since the
underlying shares of GDR were created and dealt with as well as
traded in the stock market of Indian Territory. Any act which
caused any infringement in such trading of those underlying shares
by virtue of any malfeasance or misfeasance or misdeeds committed
by any person under the Act which worked against the interests of
the investors in securities and the securities market, the SEBI was
entitled to proceed against such persons who are involved in any of
those allegations. Therefore, the reference to those provisions
contained in other enactments in our considered opinion does not
cause any impediment for SEBI to proceed against the respondents
in exercise of its jurisdiction under the SEBI Act, 1992.
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87. In this context, it is also necessary to refer to certain
compliance to be reported by the issuing company of GDR/ADR. As
per paragraph 4(2) and (3) of Schedule I of 2000 Regulations, the
Indian company issuing shares for the purpose of issuing GDRs
should furnish to the Reserve Bank the full details of such issue in
the prescribed form DR within 30 days from the date of closing of
the issue. Similarly under paragraph 4(3) issuing company against
GDR should furnish a quarterly return in the prescribed form
DR-Quarterly to RBI within 15 days of the close of the calendar
quarter. When we refer to Form DR and Form DR-quarterly, some
of the details which are to be furnished are name and address of the
depository abroad, name and address of the Lead Manager, name
and address of the Indian custodians, details of the equity capital
before issue after issue, number of GDRs issued, ratio of GDRs
vis-à-vis the underlying shares, whether funds are kept abroad, if
yes, name and address of the bank, amount raised in USD, amount
repatriated in USD, the date of launching of GDR, total number of
GDRs, total interest earned till the end of the quarter, the amount
repatriated, number of GDRs still outstanding, company share price
at the end of the quarter, the GDR price quoted on overseas stock
exchange as at the end of the quarter and in the quarterly return, it
should be certified by the authorized signatory of the company that
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the funds raised through GDRs/ADRs were not invested in stock
market or real estate.
88. A perusal of the above details which are required to be
furnished statutorily, shows that in the event of any wrong
statement furnished in the above referred to forms, it provides
scope for proceeding against the issuing company as well as any
person connected with such violation and it would certainly
empower the authority viz., SEBI to initiate action under the SEBI
Act, 1992 in order to protect the interests of Indian investors in
securities and the security market.
89. For the purpose of ascertaining the role played by the
respondents as Lead Managers, it will be worthwhile to refer to
statement contained in the counter affidavit filed on behalf of the
first respondent, wherein in paragraph E(ii) the functions of the first
respondent in relation to any GDR has been mentioned as under:
“The Functions of the first respondent in relation to
any GDRs include:
(a) conducting due diligence in collecting and evaluat-
ing all possible information which may have a bear-
ing on the issue for the purpose of the listing of
GDR issue abroad “outside of territory and jurisdic-
tion of India”;
(b) assessing the market for the purpose of the issue
and marketing the issue;
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(c) obtaining confirmation of acceptance of subscrip-
tion acceptance from the initial investors to the GDR
issues;
(d) assisting the Issuer Company at all stages from
preparing the documentation, making investor pre-
sentation, selection of other manager(s) etc.,;
(e) receipt of confirmation of subscription monies re-
ceived in the requisite company’s escrow account
opened / maintained by the company with the es-
crow account holding bank;
(f) receipt of Depository’s (Depository’s Banks) confir-
mation of issue of instructions to the clearing sys-
tems of the GDR subscribers and confirmation from
the requisite foreign stock exchange of the listing of
the GDRs issue;
(g) ensuring that the Issuer Company complies with
applicable non-Indian legal formalities in respect of
the same.”
90. It is true that if in the discharge of its functions as Lead
Managers, the respondents had confined to their activities to any of
the procedures set out in the said paragraph, it will be for the
respondents to demonstrate before the appellant and come out
unscathed. However, if under the guise of performing those
functions as Lead Managers, if as pointed out by the appellant, the
respondents had indulged in any activities which were contrary to
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the provisions of SEBI Act, 1992 read along with SCR Act, 1956,
which provided scope for proceeding against them for having acted
against the interests of the Indian investors in securities and the
security market or were involved in collusion with any alleged act of
the issuing company in violation of the statutory prescriptions of
SEBI Act, 1992, SCR Act, 1956, 2000 Regulations read along with
1993 Scheme, it is the bounden duty of the respondents to
demonstrate before the appellant and now before the Tribunal that
no such involvement by the respondents is made out in order to
proceed against them as has been decided and orders passed by the
appellant in its order dated 20.06.2013.
91. As far as the stand of the second respondent that he is a
non-resident Indian residing in Dubai till September, 2011 and was
the Managing Director of the first respondent and that the first
respondent is a distinct and separate legal entity from the second
respondent and therefore the first respondent cannot be made liable
or responsible for the action of the second respondent, it must be
stated that even as per the legal opinion of M/s. Singhania and Co
the Solicitors and Indian Advocates based at London who have
stated apparently on the instructions of the second respondent,
that he was the sole shareholder of the first respondent who is a
non-resident Indian residing at Dubai. Therefore, it is too late in
the day for the respondents in attempting to get themselves
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excluded from the alleged violations as against the issuing
companies along with the respondents, which resulted in the
passing of the order of debarment dated 20.06.2013.
92. For the very same reasons, the stand of the second respondent
that he is not an intermediary and his role in relation to GDR was
limited to advising for the listing of GDRs etc., would not absolve
the second respondent from facing the action initiated by the
appellant.
93. As far as the contention raised by the second respondent in
paragraph M, N etc., we do not wish to go into the said stand so
made by the second respondent, as it is for the second respondent
to convince the appellant and now before the Tribunal that he
cannot be proceeded against for any of the alleged violations.
Similarly, the stand of the respondents by making reference to the
core features of the GDR issues, to contend that there was no
requirement to bring GDR proceeds into India and that there was
no allegation that its funds were used for prohibited activities i.e.
stock exchange transaction or real estate transaction as prescribed
in 1993 Scheme and that the subscription of the GDR issued in
USD become available to the issuing company were all matters the
respondents can validly explain and substantiate the same before
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the Tribunal while challenging the merits of the order passed by the
appellant in the order dated 20.06.2013.
94. In support of his submissions Mr.C.U.Singh learned senior
counsel for the appellant relied upon the Constitutional Bench
decision of this Court reported GVK Industries Limited and
another Vs. Income Tax Officer and another - (2011) 4 SCC 36.
In paragraph 6 of the said judgment two questions were framed for
consideration which are as under:
“6. Juxtaposing the two divergent views outlined
above, we have framed the following questions:
(1) Is Parliament constitutionally restricted
from enacting legislation with respect to extra-terri-
torial aspects or causes that do not have, nor ex-
pected to have any, direct or indirect, tangible or in-
tangible impact(s) on, or effect(s) in, or conse-
quences for:
(a) the territory of India, or any part of India;
or
(b) the interests of, welfare of, wellbeing of, or secu-
rity of inhabitants of India, and Indians?
(2) Does Parliament have the powers to legislate
"for" any territory, other than the territory of India
or any part of it?”
95. The said questions were ultimately answered in paragraph 124
to 127 which are as under:
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“124. We now turn to answering the two ques-
tions that we set out with:
(1) Is Parliament constitutionally restricted from
enacting legislation with respect to extra-territorial
aspects or causes that do not have, nor expected to
have any, direct or indirect, tangible or intangible
impact(s) on or effect(s) in or consequences for:
(a) the territory of India, or any part of India; or
(b) the interests of, welfare of, wellbeing of, or
security of inhabitants of India, and Indians?
The answer to the above would be yes. However,
the Parliament may exercise its legislative powers
with respect to extra-territorial aspects or causes, -
events, things, phenomena (howsoever common-
place they may be), resources, actions or transac-
tions, and the like -- that occur, arise or exist or may
be expected to do so, naturally or on account of
some human agency, in the social, political, eco-
nomic, cultural, biological, environmental or physical
spheres outside the territory of India, and seek to
control, modulate, mitigate or transform the effects
of such extra-territorial aspects or causes, or in ap-
propriate cases, eliminate or engender such extra-
territorial aspects or causes, only when such extra-
territorial aspects or causes have, or are expected to
have, some impact on, or effect in, or consequences
for: (a) the territory of India, or any part of India; or
(b) the interests of, welfare of, wellbeing of, or secu-
rity of inhabitants of India, and Indians.
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125. It is important for us to state and hold here
that the powers of legislation of the Parliament with
regard to all aspects or causes that are within the
purview of its competence, including with respect to
extra-territorial aspects or causes as delineated
above, and as specified by the Constitution, or im-
plied by its essential role in the constitutional
scheme, ought not to be subjected to some a-priori
quantitative tests, such as "sufficiency" or "signifi-
cance" or in any other manner requiring a pre-deter-
mined degree of strength. All that would be required
would be that the connection to India be real or ex-
pected to be real, and not illusory or fanciful.
126. Whether a particular law enacted by Parlia-
ment does show such a real connection, or expected
real connection, between the extra-territorial aspect
or cause and something in India or related to India
and Indians, in terms of impact, effect or conse-
quence, would be a mixed matter of facts and of
law. Obviously, where Parliament itself posits a de-
gree of such relationship, beyond the constitutional
requirement that it be real and not fanciful, then the
courts would have to enforce such a requirement in
the operation of the law as a matter of that law it-
self, and not of the Constitution.
127. (2) Does Parliament have the powers to legis-
late "for" any territory, other than the territory of In-
dia or any part of it?
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89
The answer to the above would be no. It is obvious
that Parliament is empowered to make laws with re-
spect to aspects or causes that occur, arise or exist,
or may be expected to do so, within the territory of
India, and also with respect to extra-territorial as-
pects or causes that have an impact on or nexus
with India as explained above in the answer to
Question 1 above. Such laws would fall within the
meaning, purport and ambit of the grant of powers
to Parliament to make laws "for the whole or any
part of the territory of India", and they may not be
invalidated on the ground that they may require ex-
tra-territorial operation. Any laws enacted by Parlia-
ment with respect to extra- territorial aspects or
causes that have no impact on or nexus with India
would be ultra-vires, as answered in response to
Question 1 above, and would be laws made "for" a
foreign territory.”
(Emphasis added)
96. A reading of the above judgment makes it clear that a law
enacted by Parliament if shows that for proceeding against in
exercise of any extra territorial aspect, which has got a cause and
something in India or related to India and Indians in terms of
impact, effect or consequence would be a mixed matter of facts and
of law, then the Courts have to enforce such a requirement in the
operation of law as a matter of law itself. The Constitution Bench,
however, held that Parliament has no power to legislate for any
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territory other than the territory of India or other part of India with
respect to aspects or causes which have no impact or nexus with
India as was explained in question No.1. Keeping the said principle
thus pronounced by this Court in mind, when we examine the SEBI
Act, 1992 read along with SCR Act, 1956 as well as the 1993
Scheme, we find that the Act itself provides for proceeding against
any person in order to protect the interests of investors and the
stock market in India with reference to any fraud played against
such interest of the investors in India. Therefore, the answer to the
first question as pronounced by the Constitution Bench applies in
all force to the case on hand.
97. The learned senior counsel then relied upon the judgment of
this Court reported in Republic of Italy through Ambassador
(supra) in particular paragraph 14, 130 and 139. In paragraph 14
the question posed for consideration is noted. In the concurring
view of Mr. Justice Chelameswar in paragraphs 130 and 139 it is
recorded as under:
“130. Though Article 245 speaks of the authority
of Parliament to make laws for the territory of India,
Article 245(2) expressly declares - “No law made by
Parliament shall be deemed to be invalid on the
ground that it would have extra territorial
operation”. In my view the declaration is a fetter on
the jurisdiction of the Municipal Courts including
Constitutional Courts to either declare a law to be
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91
unconstitutional or decline to give effect to such a
law on the ground of extra territoriality. The first
submission of Shri Salve must, therefore, fail.
139. Thus, it is amply clear that Parliament always
asserted its authority to make laws, which are
applicable to persons, who are not corporeally
present within the territory of India (whether are not
they are citizens) when such persons commit acts
which affect the legitimate interests of this country.”
98. We fully concur with the said view expressed by the learned
Judge and applying the said principle, even if the law applies to
persons who are not corporally present within the territory of India,
even if they are citizens abroad when such persons commit acts
which affects the legitimate interest of this country which would
include such legitimate interest in the case on hand of the investors
in India at the stock market, it must be held that the appellant
would be fully empowered to proceed against such persons as
provided under the provisions of SEBI Act, 1992.
99. The learned senior counsel then relied upon the decision
reported in Chairman, SEBI v. Shriram Mutual Fund and another
- (2006) 5 SCC 361. In particular, reliance was placed upon
paragraphs 15, 17, 19 and 33 to 36. Paragraph 19 is relevant for
our purpose which explains the scheme of SEBI Act in imposing
penalty which reads as under:
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“19. The Scheme of the SEBI Act of imposing
penalty is very clear. Chapter VI-A nowhere deals
with criminal offences. These defaults for failures are
nothing, but failure or default of statutory civil
obligations provided under the Act and the
Regulations made thereunder. It is pertinent to note
that Section 24 of the SEBI Act deals with the criminal
offences under the Act and its punishment. Therefore,
the proceedings under Chapter VI A are neither
criminal nor quasi-criminal. The penalty leviable
under this Chapter or under these Sections, is penalty
in cases of default or failure of statutory obligation or
in other words breach of civil obligation. In the
provisions and scheme of penalty under Chapter VI A
of the SEBI Act, there is no element of any criminal
offence or punishment as contemplated under criminal
proceedings. Therefore, there is no question of proof of
intention or any mens rea by the appellants and it is
not essential element for imposing penalty under SEBI
Act and the Regulations.”
In paragraph 36, this Court has highlighted the purported
powers of SEBI to impose penalty under Chapter VI-A, while
commenting upon the judgment of the Securities Appellate Tribunal
which by its order curtailed the powers of SEBI to impose such
penalty. Paragraph 36 reads as under:
“36. In our view, the impugned judgment of the
Securities appellate Tribunal has set a serious wrong
precedent and the powers of the SEBI to impose
penalty under Chapter VIA are severely curtailed
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against the plain language of the statute which
mandatorily imposes penalties on the contravention of
the Act/Regulations without any requirement of the
contravention having been deliberated or
contumacious. The impugned order sets the stage for
various market players to violate statutory regulations
with impunity and subsequently plead ignorance of
law or lack of mens rea to escape the imposition of
penalty. The imputing mens rea into the provisions of
Chapter VI A is against the plain language of the
statute and frustrates entire purpose and object of
introducing Chapter VIA to give teeth to the SEBI to
secure strict compliance of the Act and the
Regulations.”
100. The said decision was subsequently approved by a three Judge
Bench of this Court reported Union of India and Others v.
Dharamendra Textile Processors and Others - (2008) 13 SCC
369. The said decision also fully supports the stand of the
appellant/SEBI.
101. On behalf of the respondents reliance was placed upon the
decision reported in Haridas Exports (supra). That case arose
under the Monopolies and Restrictive Trade Practices Act, 1969 (in
short “MRTP Act, 1969). The appellant in that case was aggrieved
by the orders passed by the Monopolies and Restrictive Trade
Practices Commission, whereby Indonesian manufacturers of float
glass had been restrained from exporting the same to India at
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allegedly predatory prices. While considering the correctness of the
order impugned in that case, the question relating to extra
territorial jurisdiction came up for consideration. In paragraph 29,
the question was noted as to whether MRTP Act, 1969 has
extra-territorial jurisdiction and as to whether it can pass orders
against parties who are not in India and who do not carry business
here and where agreements were entered into outside India with no
Indian being a party to it. In paragraph 31 this Court noted that
under Section 1(2), the Act applied to whole of India except the
State of Jammu and Kashmir as in the case of SEBI Act, 1992.
Factually this Court while applying Sections 1, 2, 2(a) and 14 of the
MRTP Act, 1969 found that for the Commission to exercise any
jurisdiction, goods should be imported into India and so long as the
import had not taken place and the goods were merely intended for
exports to India the same would not fall within the definition of the
word “goods” in Section 2(e). Paragraph 43 and part of paragraph
46 are relevant for our purpose where the concept of “effects
doctrine” has been considered and explained. The said paragraph
43 and the relevant part of paragraph 46 are as under:
“43. Under Section 33(1)(j) of the Act, any agree-
ment to sell goods at such prices as would have the
effect of eliminating competition or a competitor is re-
garded as an agreement relating to restrictive trade
practice and shall be subject to registration. The Act
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nowhere states that this agreement should be only in
India or between Indian parties. In effect, this Section
recognizes the 'effects doctrine', namely, where an
agreement results in sale of goods at such prices
which would have the effect of eliminating competition
or a competitor. In the very nature of things, the sale
of goods keeping in mind the definition of the word
"goods" in Section 2(e) must be of goods imported into
India, in the case like the present. But if we replace
the word "goods" in Section 33(1)(j) with the definition
of "goods" in Section 2(e)(iii), then the Section 33(1)(j)
would read as follows:
"Any agreement to sell goods imported into India at
such prices as would have the effect of eliminating
competition or a competitor."
Thus, the agreement requiring registration must be in
respect of goods after their import into India.”
46. It is possible that persons outside India indulge
in such trade practices, not necessarily restricted to
the effectuation of prices within India, which have the
effect of preventing, distorting or restricting
competition in India or gives rise to a restrictive trade
practice within India then in respect of that restrictive
trade practice, the MRTP Commission will have
jurisdiction. The counsel for the respondents is right in
submitting that if the effect of restrictive trade
practices came to be felt in India because of a part of
the trade practice being implemented here the MRTP
Commission would have jurisdiction. This "effects
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doctrine" will clothe the MRTP Commission with
jurisdiction to pass an appropriate order even though
a transaction, for example, which results in exporting
goods to India at predatory price, which was in effect
a restrictive trade practice, had been carried out
outside the territory of India if the effect of that had
resulted in a restrictive trade practice in India. If
power is not given to the MRTP Commission to have
jurisdiction with regard to that part of trade practice
in India which is restrictive in nature then it will mean
that persons outside India can continue to indulge in
such practices whose adverse effect is felt in India
with impugnity. A competition law like the MRTP Act
is a mechanism to counter cross border economic
terrorism. Therefore, even though such an agreement
may enter into outside the territorial jurisdiction of the
Commission but if it results in a restrictive trade
practice in India then the Commission will have
jurisdiction under Section 37 to pass appropriate
orders in respect of such restrictive trade practice.”
(Emphasis added)
102. Therefore, when we apply the above principles set down in the
said judgment to the case on hand, we are convinced that the
principle of “effects doctrine” will apply to the case on hand since we
have found that in the event of the allegations noted in paragraph
74 of this judgment levelled against the respondents by the
appellant being established, it will have a far reaching consequence
on the Indian investors on securities as well as the stock market
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and consequently the duty of the SEBI to protect their interests
would automatically come into play as stipulated under Sections
11B, 11C, 12 and 12(A) of the SEBI Act, 1992. Therefore, the said
judgment when applied carefully we find that the same supports the
case of the appellant rather than the respondents.
103. In the decision reported in Vodafone International Holdings
(supra), three Judge Bench considered the question whether
Section 9(1)(i) of the Income Tax Act can be said to be a provision
enabling the Income Tax Department to apply the principle of look
through. The real issue which was considered by this Court on that
aspect was based on the contention raised by the revenue that
under Section 9(1)(i), “it can look through” the transfer of shares of
a foreign company, holding shares in Indian company and treat the
transfer of shares in the foreign company as equivalent to the
transfer of shares to Indian companies on the premise that Section
9(1)(i) covers direct and indirect transfers of capital assets. The said
contention raised on behalf of the revenue was rejected by holding
as under in paragraph 93:
“93. The question of providing "look through" in
the statute or in the treaty is a matter of policy. It is
to be expressly provided for in the statute or in the
treaty. Similarly, limitation of benefits has to be ex-
pressly provided for in the treaty. Such clauses can-
not be read into the Section by interpretation. For
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the foregoing reasons, we hold that Section 9(1)(i) is
not a "look through" provision.”
104. We do not find any scope for applying the said decision to the
facts of this case as we have found that the specific provisions of
SEBI Act, 1992 provided for necessary powers with the SEBI
casting a duty on it to protect the interests of the Indian investors
as well as the stock market in India whenever it finds any fraud or
other such misdeeds committed by any person which worked
against the interests of Indian investors in securities. What is fraud
has been sufficiently defined under Regulation 2(1)(c) of the 2003
Regulations as well as under Section 12(A) of the SEBI Act, 1992.
Therefore, when such express provisions are contained in the SEBI
Act and its regulations apart from specific provisions relating to
issuance of GDR based on the underlying shares deposited with the
Domestic Custodian Bank under the 1993 Scheme which got a
statutory backing under the 2000 Regulations, we are convinced
that the exercise of jurisdiction by SEBI against the respondents,
having regard to the nature of allegations, listed out in paragraph
74 is well founded.
105. Having regard to our above conclusions, we answer the
questions posed by us and hold that SEBI had jurisdiction in
passing the impugned order dated 20.06.2013 debarring the
respondents for a period of 10 years in dealing with the securities
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while considering the role played by the respondents as Lead
Managers relating to the GDRs issued by six companies which
issued such GDRs. We, therefore, hold that the Tribunal is bound
to examine the correctness or otherwise of the order of SEBI dated
20.06.2013 in the appeal preferred by the respondents in Appeal
No.126 of 2013. We, therefore, set aside the impugned order by the
majority and hold that the minority view of the Chairman of the
Tribunal is perfectly in order. The appeal stands allowed and the
impugned order of the majority is set aside. The appeal No.126 of
2013 before the Securities Appellate Tribunal at Mumbai shall
stand restored and the same shall be disposed of on merits and in
accordance with law expeditiously preferably within three months
from the date of production of a copy of this order.
….………….………………………………J. [Fakkir Mohamed Ibrahim Kalifulla]
..……………………………………………J. [Shiva Kirti Singh]
New Delhi; July 06, 2015
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