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Supreme Court: NCLT Should Not Assess Merits of Pre-Existing Dispute in Section 9 Applications - (13 Apr 2026)

INSOLVENCY

Supreme Court reiterated that under the Insolvency & Bankruptcy Code, the adjudicating authority cannot go into the merits of a dispute while deciding a Section 9 CIRP application by an operational creditor, and if a plausible pre-existing dispute exists, the application is not maintainable.

Tags : PRE-EXISTING DISPUTE   INSOLVENCY & BANKRUPTCY CODE   APPLICATIONS  

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