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Supreme Court: Uncrystallized Contractual Damages Not an Operational Debt under Section 9 IBC - (13 Aug 2026)

INSOLVENCY

Supreme Court held that damages arising from a breach of contract do not constitute “operational debt” under the Insolvency and Bankruptcy Code, 2016, unless the claim has been adjudicated and crystallized by a competent court.

Tags : CONTRACTUAL DAMAGES; OPERATIONAL DEBT; UNCRYSTALLIZED  

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