What's New
- Amendment to Circular No. 31/05/2018-GST, dated 9th February, 2018 on 'Proper officer under sections 73 and 74 of the Central Goods and Services Tax Act, 2017 and under the Integrated Goods and Services Tax Act, 2017'–reg.
- Seeks to extend the due date for furnishing FORM GSTR-3B for the month of October, 2024 for registered persons whose principal place of business is in the State of Manipur. English | Hindi
- Extension of due date for filing of return in FORM GSTR-3B for the month of October, 2024 for the persons registered in the state of Maharashtra and Jharkhand. English | Hindi
- Corrigendum to Circular No. 237/31/2024-GST dated 15th October, 2024 issued vide F. No. CBIC-20001/6/2024-GST-reg.
- KIND ATTENTION: CENTRAL EXCISE TAXPAYERS: Request for Suggestions from Industry & Trade Associations for Budget 2024-25 regarding changes in direct and indirect taxes.
- Clarification of various doubts related to Section 128A of the CGST Act, 2017.
- Clarifying the issues regarding implementation of provisions of sub-section (5) and sub-section (6) in section 16 of CGST Act, 2017-reg.
- Clarification regarding regularization of refund of IGST availed in contravention of rule 96(10) of CGST Rules, 2017, in cases where the exporters had imported certain inputs without payment of integrated taxes and compensation cess - regarding.
- Clarification on place of supply of data hosting services provided by service providers located in India to cloud computing service providers located outside India-reg.
- Clarification on availability of input tax credit in respect of demo vehicles-reg.
- Clarification in respect of advertising services provided to foreign clients–reg.
- Press Release of decisions of the 54th GST Council.
- Instruction No. 02/2024 -GST - Guidelines for Second special All-India Drive against fake registrations –reg.
- Clarification regarding GST rates & classification (goods) based on the recommendations of the GST Council in its 53rd meeting held on 22nd June, 2024, at New Delhi –reg.
- Clarifications regarding applicability of GST on certain services – reg.
- 17/2024-Central Excise dated 1.07.2024 - Seeks to amend No. 18/2022-Central Excise, dated the 19th July, 2022 to increase the Special Additional Excise Duty on production of Petroleum Crude. English | Hindi
- Seeks to amend No. 18/2022-Central Excise, dated the 19th July, 2022 to increase the Special Additional Excise Duty on production of Petroleum Crude. English | Hindi
- Seeks to further amend No. 04/2022-Central Excise, dated the 30th June, 2022, to increase the Special Additional Excise Duty on export of Diesel. English | Hindi
- CGST (Amendment) Act, 2023
- IGST (Amendment) Act, 2023
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