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Delhi High Court Refuses to Stop Vodafone's UK Arbitration - (08 May 2018)

Delhi High Court has dismissed the government’s petition challenging the Vodafone Group’s move to initiate two international arbitrations against India in connection with a retrospective tax liability imposed on the telco for its $11-billion acquisition of Hutch’s stake in Hutchison-Essar in 2007.

Tags : DELHI HIGH COURT   VODAFONE  

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