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NCLT Empowered to Examine Fraud in Oppression and Mismanagement Cases, Rules Supreme Court - (08 Sep 2025)

COMPANY

Supreme Court ruled that NCLT has jurisdiction to examine fraud, coercion, and manipulation in cases of oppression and mismanagement under company law. It restored the NCLT's 2018 order favoring Shailja Krishna, who challenged share transfers of her 98% stake in Satori Global Ltd as fraudulent.

Tags : NCLT   FRAUD   COERCION   OPPRESSION  

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