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retrospective taxation, international arbitration, sovereign powers, investment law
0  16 Sep, 2020
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Government of India Vs. 1.Vedanta Limited (Formerly Cairn India Ltd.) 2. Ravva Oil (Singapore) Pte. Ltd. 3. Videocon Industries Limited

  Supreme Court Of India Civil Appeal /3185/2020
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Case Background

The Government of India has filed this Civil Appeal to contest the Delhi High Court's Judgment and Order from February 19, 2020.

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