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SC: Can’t Set Aside Decision to Allot Additional Shares Merely Because Promoters Have Also Benefited - (23 Jun 2023)

COMPANY

Supreme Court has held that largely disproportionate allotment of rights share in favour of one group of shareholders can’t be set aside merely because it substantially increases its shareholding percentage in the company over other group of shareholders and promoters have benefited from it.

Tags : SUPREME COURT   PROMOTERS   SHAREHOLDING   SHARES   ALLOTMENT  

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