Section 430 of the Companies Act does not bar arbitration under a standalone arbitration agreement.

The appellant claimed ownership of Apartment E-101 in the Forum Atmosphere complex and membership in the respondent, a Section 8 company.

The respondent’s notice dated 3 August 2026 for its second AGM disputed her ownership and share certificate and stated that the notice did not recognize her membership or related rights.

The appellant invoked arbitration under Section 21 of the Arbitration and Conciliation Act, 1996, and applied under Section 9 for interim relief, including protection of her rights to attend and vote at the AGM scheduled for 26 August 2026.

The District Judge refused ad interim relief, prompting this appeal.

The appellant relied on KMC records regularising the construction and on her share certificate; the High Court also considered these materials and the terms of the company’s Articles.

Section 7(1)–(3) of the Arbitration and Conciliation Act, 1996 recognises a written arbitration agreement covering disputes arising from a defined legal relationship, whether contractual or not, and permits that agreement to take the form of an arbitration clause in a contract.

Section 21 concerns commencement of arbitral proceedings; a notice need only identify the rudiments of the dispute, with the full case to be developed in the statement of claim.

Section 9 permits interim measures in aid of arbitration.

Under Section 47 of the Companies Act, 2013, voting rights attach to a member’s shareholding; Sections 241, 242 and 244 provide a statutory remedy for oppression or prejudicial conduct subject to the eligibility requirements in Section 244, while Section 430 bars civil-court jurisdiction over matters the NCLT or NCLAT is empowered to determine.

Section 6 gives the Companies Act overriding effect over repugnant provisions in a company’s memorandum or articles.

The Court relied on Life Insurance Corporation of India v. Escorts Ltd., (1986) 1 SCC 264, and Vodafone International Holding BV v. Union of India, (2012) 6 SCC 613, for the proposition that voting and participation in company management are incidents of shareholding.

The Court treated the arbitration clause as a written, standalone agreement under Section 7, notwithstanding its inclusion in the Articles.

Because the clause covered disputes relating both to the Articles and to the premises, the appellant’s claims concerning her ownership and shareholder rights were within its scope.

It held that Section 430’s bar concerns civil-court jurisdiction, not arbitration, and that the dispute was not confined to a statutory oppression claim; accordingly, the Companies Act provisions did not defeat the arbitration agreement or the Section 9 application.

The Section 21 notice identified the shareholder-rights dispute, and the underlying controversy extended beyond the particular AGM, so the application was not rendered infructuous by that meeting having taken place.

KMC records prima facie showed regularisation of the construction, while the share certificate supported the appellant’s membership.

The respondent’s general denial did not identify a basis for disputing either, and the Court considered the AGM notice itself supportive of the appellant’s claimed membership.

These materials established a prima facie case, with the balance of convenience and urgency favouring interim protection.

CAN 1 of 2026 was disposed of, with no order as to costs.

The Court stated that its findings were tentative and would not unduly influence the further determination of the Section 9 application.