oppression

noun | \ ə-ˈpre-shən \ | op·pres·sion

1. a : unlawful, wrongful, or corrupt exercise of authority by a public official acting under color of authority that causes a person harm

   b : dishonest, unfair, wrongful, or burdensome conduct by corporate directors or majority shareholders that entitles minority shareholders to compel involuntary dissolution of the corporation

   c : inequality of bargaining power resulting in one party's lack of ability to negotiate or exercise meaningful choice — see also unconscionability