Appeal functionalities for issue of common appeal order after bunching of appeals and issue of appeal order after remand instruction order issued by Court / Tribunal are available in CBIC-GST application for the officers. Advisory No. 03/2022 dated 10.01.2022 and related user manuals are available in Antarang portal.       Appeal functionality for upload of Appeal in form APL-01 filed by taxpayer against Demand order / DRC-07 received offline is available in CBIC-GST application for the officers. Advisory No. 04/2022 dated 10.01.2022 and user manual are available in Antarang portal.       Guidelines for recovery under section 79 for cases covered under explanation to Section75(12) of the CGST Act, 2017.       Functionalities for uploading appeal filed by Taxpayer for GST cases before High Court / Supreme Court and uploading Cross-objections filed by Taxpayer against appeal before Appellate Tribunal for GST cases are available in CBIC-GST application for the officers. Advisory No. 02/2022 dated 03.01.2022 and related user manuals are available in Antarang portal.       Functionality for issue of APL-04 – Summary of the Demand for orders issued by Tribunal / Court are available in CBIC-GST application for the officers. Advisory No. 01/2022 dated 03.01.2022 and user manual are available in Antarang portal.       Mechanism for filing of refund claim by the taxpayers registered in erstwhile Union Territory of Daman & Diu for period prior to merger with U.T. of Dadra & Nagar Haveli       Guidelines for Management and Administration of Consumer Welfare Fund provided to Board under rule 97(7A) of the CGST Rules, 2017       Functionalities for Revision process (Section 108 of CGST Act) of Demand Orders (DRC-07) issued for GST cases are available in CBIC-GST application for the officers. Advisory No. 14/2021 dated 28.12.2021 and related user manuals are available in Antarang portal.       Notification issued to make Tenth Amendment (2021) to CGST Rules.       Tax Payers are requested to give there valuable feedback based on the response/resolution provided by the CBIC Mitra Helpdesk, against respective issue/ticket raised.       Order of rectification (FORM GST DRC-08) functionality is rolled out and will be available on Antarang Portal.       Functionalities for review / examination of Appellate Tribunal / High Court / Supreme Court orders issued for GST cases and filing of Departmental appeal are available in CBIC-GST application for the officers. Advisories No. 11/2021 dated 01.12.2021 and 12/2021 dated 13.12.2021 and related user manuals are available in Antarang portal.       Notification issued to make Ninth Amendment (2021) to CGST Rules       Circular on Clarification on refund related issues       Clarification in respect of applicability of Dynamic Quick Response (QR) Code on B2C invoices and compliance of notification 14/2020- Central Tax dated 21st March, 2020       Guidelines for disallowing debit of electronic credit ledger under Rule 86A of the CGST Rules, 2017       Notification issued to make Eighth Amendment (2021) to CGST Rules       Circular on refund of tax under section 77(1) of the CGST Act and section 19(1) of the IGST Act       The proposed CBIC-ACES-GST DR Drill during 24-26 September 2021 stands postponed. Future date will be informed later.       Clarification regarding extension of time limit to apply for revocation of cancellation of registration issued       Advisory No.01/2021 dated 20.07.2021 - Manual Upload of Appeal filed by Taxpayer in form APL-05 before Tribunal, Examination of APL-05 by Tax Department and Filing of Memorandum of Cross-Objections in form APL-06 by Tax Department       Advisory No. 05/2021 dated 20.07.2021 - Review of Appeal Orders issued by First Appellate Authority and filing of Appeal in form APL-07 by Tax Department before Tribunal       Advisory No. 06/2021 dated 20.07.2021 - Manual Upload of Appeal Orders issued by First Appellate Authority offline       Advisory No. 07/2021 dated 20.07.2021 - Manual Upload of State / Union Territory GST Orders and Review of State / Union Territory GST Orders       Circular issued on Clarification regarding extension of limitation under GST Law in terms of Hon’ble Supreme Court’s Order dated 27.04.2021       DGS, Bengaluru has issued Addendum (dated 07.07.2021) to Advisory No.1-2018 dated 26.10.2018 on FORM GST DRC-07       Notification issued to for waiver of penalty payable for non-compliance of the provisions of notification No.14/2020 – Central Tax till 30.09.2021       Fourth Amendment (2021) to CGST Rules       SOP for revocation of cancellation of registration       DG Systems - Bengaluru has issued Advisory No.04/2021 dated 26.04.2021 on rollout of ‘Personal Hearing proceedings’ functionality.       Advisory No.03/2021 dated 06.04.2021 issued by DGS, Bengaluru on functionalities ‘Issuance of show cause notice for erroneous refunds on the basis of Review Order(Order-in-Review)’ and ‘Call Book : Transfer of DRC-01/SCN in to and out of Call Book’ is released.       Advisory No. 02/2021 dated 03/03/2021 by DGS Bangalore for tracking of Legacy Arrears using DRC 07A and DRC 08A is released.       Appeal functionalities for issue of common appeal order after bunching of appeals and issue of appeal order after remand instruction order issued by Court / Tribunal are available in CBIC-GST application for the officers. Advisory No. 03/2022 dated 10.01.2022 and related user manuals are available in Antarang portal.       Appeal functionality for upload of Appeal in form APL-01 filed by taxpayer against Demand order / DRC-07 received offline is available in CBIC-GST application for the officers. Advisory No. 04/2022 dated 10.01.2022 and user manual are available in Antarang portal.       Guidelines for recovery under section 79 for cases covered under explanation to Section75(12) of the CGST Act, 2017.       Functionalities for uploading appeal filed by Taxpayer for GST cases before High Court / Supreme Court and uploading Cross-objections filed by Taxpayer against appeal before Appellate Tribunal for GST cases are available in CBIC-GST application for the officers. Advisory No. 02/2022 dated 03.01.2022 and related user manuals are available in Antarang portal.       Functionality for issue of APL-04 – Summary of the Demand for orders issued by Tribunal / Court are available in CBIC-GST application for the officers. Advisory No. 01/2022 dated 03.01.2022 and user manual are available in Antarang portal.       Mechanism for filing of refund claim by the taxpayers registered in erstwhile Union Territory of Daman & Diu for period prior to merger with U.T. of Dadra & Nagar Haveli       Guidelines for Management and Administration of Consumer Welfare Fund provided to Board under rule 97(7A) of the CGST Rules, 2017       Functionalities for Revision process (Section 108 of CGST Act) of Demand Orders (DRC-07) issued for GST cases are available in CBIC-GST application for the officers. Advisory No. 14/2021 dated 28.12.2021 and related user manuals are available in Antarang portal.       Notification issued to make Tenth Amendment (2021) to CGST Rules.       Tax Payers are requested to give there valuable feedback based on the response/resolution provided by the CBIC Mitra Helpdesk, against respective issue/ticket raised.       Order of rectification (FORM GST DRC-08) functionality is rolled out and will be available on Antarang Portal.       Functionalities for review / examination of Appellate Tribunal / High Court / Supreme Court orders issued for GST cases and filing of Departmental appeal are available in CBIC-GST application for the officers. Advisories No. 11/2021 dated 01.12.2021 and 12/2021 dated 13.12.2021 and related user manuals are available in Antarang portal.       Notification issued to make Ninth Amendment (2021) to CGST Rules       Circular on Clarification on refund related issues       Advertisement Calling for Constitution of Regular Panel of Senior/Junior Standing Counsels for Handling Cases of Indirect Taxation of CBIC Before the Jharkhand High Court, Ranchi       Advisory No.03/2021 dated 02.03.2021 issued by DGS Bengaluru on View E- way bill Blocking/Unblocking History Functionality       Advisory No.13/2020 dated 27.11.2020 issued by DGS, Bengaluru on Unblocking of E-way Bill Phase II Functionality.       Advisory No.12/2020 dated 24.11.2020 issued by DGS, Bengaluru on Appeal Functionality i.e. Issue of Appeal Number for Departmental appeal (APL-03).       CGST Rules, 2017 as amended up to 10.11.2020 have been uploaded.       Sabka Vishwas (Legacy Dispute Resolution) Scheme (SVLDRS) has been extended till 31st December, 2020 only for the tax payers from Union Territory (UT) of Jammu & Kashmir and UT of Ladakh. For more details or filing application click here       Notifications issued to implement the decisions of 42nd GST Council Meeting.       Press Release on Annual Return (GSTR-9) and Reconciliation Statement (GSTR 9C) for FY 2018-19 issued.       Advisory No.10/2020 dated 24.09.2020 issued by DGS, Bengaluru on Appeal Functionalities i.e. Rectification of Appeal Orders by Appellate Authority.       Advisory No.09/2020 dated 24.09.2020 issued by DGS, Bengaluru on Review Functionalities i.e. Review of Adjudication Orders (Demand and Refund Orders) and Filing of Departmental appeal (APL-03).       Circular clarifying issues relating to application of sub-rule (4) of rule 36 of the CGST Rules, 2017, cumulatively for the months of February, 2020 to August, 2020 issued.       Notifications issued amending notification no. 41/2020-Central Tax and notification no. 13/2020-Central Tax.       Corrigenda to Notification No. 67/2020 - Central Tax and Notification No. 68/2020 - Central Tax issued.       Advisory No.08/2020 dated 14.07.2020 by DGS, Bengaluru on Appeal Functionalities: Issue of APL-02 for APL-01: Issue of APL-04 and :Cause List is issued.       All the web contents from the erstwhile www.aces.gov.in is now available at Home page under the link ACES (CE&ST) > ACES Archives       Notification issued for extending due date for filing FORM GSTR-4 for financial year 2019-20.       Advisory No. 7/2020 dated 10/7/2020 by DGS Bangalore for production role out of Recovery forms DRC 20 and 21 (application for Deferred payment/payment in instalments) is released.       Attention CBIC Officer: The facility to log a web ticket for CBIC officer has been migrated to CBIC-ACES-GST application. Please log a ticket from ACES-GST application going forward.       Notifications issued for implementing the decisions of 40th GST Council Meeting       Eighth Amendment (2020) to CGST Rules       In wake of COVID pandemic, date further extended till 31.08.2020 for certain compliance under GST laws and till 30.09.2020 for certain compliance Customs, Central Excise and Service Tax Laws       Removal of difficulty order issued regarding extension of time limit for filing an application for revocation of cancellation of registration for specified taxpayers and corrigenda to Notification No. 50/2020 and 53/2020 issued.       MIS reports in respect of DSR-Adjudication is released. Refer Advisory No. 06/2020 dtd 18.06.2020 by DGS Bengaluru for information.       Clarification in respect of levy of GST on Director’s Remuneration issued       Circular issued on Clarification related to Refund Issues       Circular clarifying issues in respect of certain challenges faced by taxpayers in implementation of provisions of GST issued.       Notifications issued for providing further relief during COVID-19 epidemic       Notification issued for bringing into force the rules pertaining to FORM GST PMT-09       Circular clarifying issues in respect of challenges faced by registered persons in implementation of provisions of GST issued.       Taxation and Other Laws (Relaxation of Certain Provisions) Ordinance, 2020 issued.       Notifications and Circular issued to provide relief to taxpayers in view of spread of Novel Corona Virus (COVID-19)       Appeal functionalities for issue of common appeal order after bunching of appeals and issue of appeal order after remand instruction order issued by Court / Tribunal are available in CBIC-GST application for the officers. Advisory No. 03/2022 dated 10.01.2022 and related user manuals are available in Antarang portal.       Appeal functionality for upload of Appeal in form APL-01 filed by taxpayer against Demand order / DRC-07 received offline is available in CBIC-GST application for the officers. Advisory No. 04/2022 dated 10.01.2022 and user manual are available in Antarang portal.       Guidelines for recovery under section 79 for cases covered under explanation to Section75(12) of the CGST Act, 2017.       Functionalities for uploading appeal filed by Taxpayer for GST cases before High Court / Supreme Court and uploading Cross-objections filed by Taxpayer against appeal before Appellate Tribunal for GST cases are available in CBIC-GST application for the officers. Advisory No. 02/2022 dated 03.01.2022 and related user manuals are available in Antarang portal.       Functionality for issue of APL-04 – Summary of the Demand for orders issued by Tribunal / Court are available in CBIC-GST application for the officers. Advisory No. 01/2022 dated 03.01.2022 and user manual are available in Antarang portal.       Mechanism for filing of refund claim by the taxpayers registered in erstwhile Union Territory of Daman & Diu for period prior to merger with U.T. of Dadra & Nagar Haveli       Guidelines for Management and Administration of Consumer Welfare Fund provided to Board under rule 97(7A) of the CGST Rules, 2017       Functionalities for Revision process (Section 108 of CGST Act) of Demand Orders (DRC-07) issued for GST cases are available in CBIC-GST application for the officers. Advisory No. 14/2021 dated 28.12.2021 and related user manuals are available in Antarang portal.       Notification issued to make Tenth Amendment (2021) to CGST Rules.       Tax Payers are requested to give there valuable feedback based on the response/resolution provided by the CBIC Mitra Helpdesk, against respective issue/ticket raised.       Order of rectification (FORM GST DRC-08) functionality is rolled out and will be available on Antarang Portal.       Functionalities for review / examination of Appellate Tribunal / High Court / Supreme Court orders issued for GST cases and filing of Departmental appeal are available in CBIC-GST application for the officers. Advisories No. 11/2021 dated 01.12.2021 and 12/2021 dated 13.12.2021 and related user manuals are available in Antarang portal.       Notification issued to make Ninth Amendment (2021) to CGST Rules       Circular on Clarification on refund related issues       Notifications issued to implement the decisions of 39th GST Council Meeting held on 14.03.2020.       Notification to exempt foreign airlines from furnishing reconciliation Statement in FORM GSTR-9C issued.       Notification for amendment in the CGST Rules, 2017 to prescribe the value of lottery issued.       Notifications issued to extend the last date for furnishing of annual return/reconciliation statement in FORM GSTR-9/FORM GSTR-9C and to prescribe due dates for filing of return in FORM GSTR-3B in a staggered manner.       Notification issued to appoint Revisional Authority under CGST Act, 2017.       Notification issued to extend the one-time amnesty scheme to file all FORM GSTR-1 from July 2017 to November, 2019 till 17th January, 2020.       Updated List of Nodal officers for IT Grievance Redressal Committee.       Notifications for bringing into force various provisions of the Finance (No. 2) Act, 2019; notifying the system understandable schema for e-invoices; and amendments to the J&K transition plan issued.       SVLDRS payment must be made only using the system-drafted, non-editable SVLDRS challan. Taxpayers may generate it by clicking on 'make payment' at the bottom of Form 3. This challan can also be found later in 'Track Challan' option.       Circular on Standard Operating Procedure to be followed in case of non-filers of returns issued.       Notification extending the due date for furnishing FORM GSTR-3B for November, 2019 from 20.12.2019 to 23.12.2019 issued.       Notifications issued for implementation of provisions related to e-invoice and QR Code for a class of taxpayers       Notifications issued to extend the due date for various FORMs for taxpayers of Jammu and Kashmir       Circular No. 107/26/2019 dated 18.07.2019 withdrawn ab-initio       Removal of Difficulties Order issued to implement the decision of 37th GST Council regarding GST Appellate Tribunal.