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Gujarat High Court: Conditional Sale Mortgage Differs From Sale with Repurchase - (20 Feb 2026)

CIVIL

Emphasizing the distinction between mortgage by conditional sale and sale with a condition to repurchase, Gujarat HC reiterated that where a transaction creates a debtor-creditor relationship and preserves the mortgagor’s right of redemption, it must be construed as a mortgage by conditional sale.

Tags : CONDITIONAL SALE   MORTGAGE   REPURCHASE  

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