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Calcutta HC: Non Issuance of Duplicate Share Certificates Does not Indicate Malice of Company - (30 Mar 2021)

COMPANY

Calcutta High Court has quashed a criminal case of cheating instituted against a company and its Directors over non-issuance of duplicate share certificates to the complainant, claiming to be a shareholder in the company.

Tags : CALCUTTA HC   SHARE CERTIFICATES  

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