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Cal. HC: Civil Court has Jurisdiction to Determine Title of Fraudulently Issued Shares - (07 Dec 2022)

COMPANY

Calcutta High Court has held that under the Companies Act, 2013, Civil Courts have jurisdiction to enquire into allegations of fraud pertaining to the title of issued shares.

Tags : CALCUTTA HIGH COURT   CIVIL COURTS   SHARED   TITLE   FRAUD  

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