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SC: Court May Award Interest Higher than 6% in Commercial Transactions - (02 Apr 2025)

CIVIL

Supreme Court has observed that in a commercial transaction, in absence of an agreement between the parties regarding the rate of interest on delayed payment the Court may award interest higher than 6% after taking into account the facts and circumstances in accordance with law.

Tags : SUPREME COURT   COMMERCIAL TRANSACTIONS   RATE OF INTEREST  

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