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Supreme Court: Banks Cannot Invoke IBC Against Debtors For Builder-Linked Loans - (11 May 2026)

INSOLVENCY

Supreme Court observed that the Insolvency and Bankruptcy Code, 2016, cannot be used as a debt recovery mechanism, especially in disputes that are primarily contractual in nature and involve competing claims over property transfer and related obligations.

Tags : INSOLVENCY AND BANKRUPTCY CODE; BANKS; LOANS  

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