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Supreme Court: Corporate Guarantee Constitutes as Financial Debt under the IBC - (29 Apr 2026)

INSOLVENCY

Supreme Court has held that a corporate guarantee given by a company to secure another company’s borrowing, including arrangements backed by hypothecation, qualifies as “financial debt” under the Insolvency and Bankruptcy Code, 2016.

Tags : INSOLVENCY AND BANKRUPTCY CODE; CORPORATE GUARANTEE; FINANCIAL DEBT  

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