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Supreme Court: Provident Fund Dues Have Priority over a Bank’s Claim under the SARFAESI Act - (21 Nov 2025)

BANKING

SC held that employees’ provident fund dues take precedence over banks' priority claims when a company’s assets are sold under the SARFAESI Act. It ruled that the statutory first charge under the EPF Act overrides the priority granted to secured creditors under Section 26E of the SARFAESI Act.

Tags : PROVIDENT FUND   BANK’S CLAIM    

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