AIROnline 2025 SC 805

Supreme Court Of India

(From : National Company Law Appellate Tribunal)

Hon'ble Judge(s): Dipankar Datta, K. Vinod Chandran , JJ

(A) Companies Act (1 of 1956) , S.397, S.398— Oppression and Mismanagement - Maintainability of petition for - In petition filed under Ss 397,398 of Companies Act 1956, appellant, majority shareholder of the company had made allegations of fraud , coercion and fabrication of documents - The NCLT had specifically held petition to be maintainable after examining pleadings, evidence, and law - The allegations were ultimately proved to the satisfaction of NCLT by the appellant - NCLT had rightly held petition to be maintainable (Para 24 25) (B) Companies Act (1 of 1956) , S.397— Oppression and Mismanagement - Validity of Gift Deed - Jurisdiction of NCLT to decide - NCLT/CLB possess a wide jurisdiction to decide all such matters that are incidental and/or integral to the complaint alleging oppression and mismanagement - Admittedly determination of validity of gift deed was central to the matters in issue in the petition - NCLT had jurisdiction to decide validity of gift deed (Para 26 27 28 29 30 31) ....