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DGTS Mumbai invites you for a webinar on INDIRECT TAX PROPOSALS IN THE BUDGET 2023-24 on Thursday, 02 February 2023, starting at 11.30 AM. Please visit " DGTS Mumbai YouTube " for live streaming Click here
Letter, Schedule, Syllabus, Instructions alongwith an Excel file (Requisition Form) regarding Departmental examination for Inspectors of Central Tax for Confirmation to be held from 21.03.2023 to 24.03.2023 issued by NACIN, ZC, Kanpur. Download. letter | Annexure I | Annexure II |Requisition Form
Presidential Award of Appreciation Certificates and Medals announced on the occasion of Republic Day, 2023 Click here
Revised Annual Calendar of Departmental Examinations for The Year 2022-23 Click here
Departmental Examination: Confirmation for Inspectors of Central Tax scheduled in February,2023 now postponed. The examination re-scheduled from 21.03.2023 to 24.03.2023.
WCO Certificates of Merit - International Customs Day 2023. Click here
SECURITY ADVISORY -reg. Click here
Inviting Nominations for the post of Inspector and Sub-Inspector in National Investigation Agency on deputation basis -reg. Click here| Forwarding Letter
Cyber Security Guidelines - reg. Click here
Draft Seniority list of Joint Commissioner of Customs & Indirect Taxes appointed/promoted against the vacancy year 2015-16. Click here
Press Release regarding declaration of date of online written examination of Customs Brokers Licensing Examination, 2023 under CBLR, 2018. Click here
Extension of Closing date of Notice Inviting applications for the post of Additional Assistant Director in various Directorates under CBIC on a deputation basis- Reg. Click here
Filling up of posts of Staff Car Driver in Enforcement Directorate on deputation basis-Reg. Click here| Enclosure
Recruitment against Sports Quota in the Central Tax & Customs Department Pune-2022-Corrigendum-reg. Click here
Customs (Assistance in Value Declaration of Identified Imported Goods) Rules, 2023 Rules | Circular
Publication of All Non-Tariff Measures (NTMs) along with Centralized Control Numbers (CCNs) in compliance with the 6th NCTF meetingClick Here
Notification issued to assign powers of Superintendent of Central tax to Additional Assistant Directors in DGGI, DGGST and DG Audit. Click here
Notification for Departmental Examination for promotion of Tax Assistants to the Grade of Executive Assistants of Central Taxes & Customs to be held in the month of March, 2023 Click here
Annual General Transfer 2023. Click here
General Election to the Legislative Assemblies of Gujarat and Himachal Pradesh, 2022- Last visit of EOs for preparation of Scrutiny Reports etc.-Reg. Click here
CBIC has notified Rules of Origin of India-Australia Economic Cooperation and Trade Agreement Click here for rules
Request for Expression of Interest (EOIs) for Empanelment of CAs/ICWAs for conducting Special Audit under Section 66 of the CGST Act, 2017 at CGST Audit-1 Commissionerate, Delhi Click here
Filling up of the post of Administrative Officer in the Customs & Central Excise Settlement Commission, Additional Bench, Mumbai - Regarding Click here
Press Release on decisions of 48th GST Council. Click here
International Customs Day Celebration 2023: Seeking nominations for the award of WCO Certificates of Merit Click here | Proforma
Marks of Deptt. Exam. for Inspectors of Central Tax held in 02.08.2022 to 05.08.2022 declared. Nodal Officers (Exam) may download marks-sheet along with forwarding letter from their e-Mail ID. Click here
Notification issued to extend the due date for furnishing FORM GSTR-1 for November 2022 for registered persons whose principal place of business is in certain districts of Tamil Nadu. Click here
Notification for Departmental Examination for promotion of Ministerial Officers to the Grade of Inspectors of Central Taxes, Inspectors of Customs (Preventive Officers) & Inspectors of Customs (Examiners) to be held in the month of February 2023. It also contains the Schedule, Syllabus, and Instructions for Examination along with the format (in Annexure II) for requesting Question Papers. The Notification can be viewed through this link - Click here
CBIC has issued Postal Export (Electronic Declaration and Processing) Regulations, 2022 in furtherance of ease of doing business Notification No. 103/2022-Customs (NT)|Notification No. 104/2022-Customs (NT)|Circular No. 25/2022
Recruitment against Sports Quota in the Central Tax & Customs Department Pune Click here
CGL Examination 2020- Final Zone Allocation of Inspector (CGST). | Annexure-I |
Master’s Degree Programme in Public Finance at the National Graduate Institute of Policy Studies (GRIPS) in Tokyo, Japan (2023-24). | Nomination Form | Proforma | Annexure-I | OM |
Circular on Deputation-Willingness for the post of Inspector at NACIN, Faridabad Click here
DGTS is organizing an open house meeting with interested communication agencies for” Selection of Communication Agency for CBIC's Taxpayer outreach programs on 01st December, 2022 Click here
CGL Examination 2020- Final Zone Allocation of Inspector (PO & Examiner) and TA. | Annexure-I | Annexure-II | Annexure-III |
Manner of processing and sanction of IGST refunds, withheld in terms of clause (c) of sub-rule (4) of rule 96, transmitted to the jurisdictional GST authorities under sub-rule (5A) of rule 96 of the CGST Rules, 2017 Click here
Departmental Examination for promotion to the grade of Tax Assistant in Directorate Cadre (CCA DGPM) of CBIC for the year 2022-23 Click here
Stenographer Examination 2020- Final Zone AllocationClick here | Annexture I | Annexture II
CBIC issued notifications to empower the Competition Commission of India to handle anti-profiteering cases under CGST Act, 2017 with effect from 01.12.2022 Click here
Filling up of posts in the Competition Commission of India and in CBN on deputation basis-Reg. Click here

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Zone: Delhi

Commissionerate:
Air Cargo Expor
(Prior to 1.4.2003 more than Rs 1 cross cases)

( Figure in Lacs )

S.No.	Name & address of the Defaulter	Name & address of Proprietor/ Partners/ Directors	Section 142 Notice No. and Date of Issue	Details of Arrear out standing against the defaulters i.e			Nature of offence (Gist of the cases)	Whether unit still functional?	Whether assets identified?	Recovery action initiated till date	Remarks
				Duty	R F	Penalty
1	M/s Premier Vinyl Flooring Ltd., C-2, Commercial Centre, Safdarjung Develo pment Area, New Delhi-110016	GS Subra manian (Emp loyee) , B-42, Gujr anwal Aptt, J- Block, Vikas Puri, New Delhi-110018	C No VIII/12 /ACU/7 /DEEC /Regn /1315- 17/Qty- III/97 Dated 9.10. 2001	419.12	0	0	Non- fulfillment of export obligation under QBAL (Notif ication No 80/95)		Non Func tional (referred to BIFR)	Written to BIFR quoting the SC order in Dena Bank V. Bhih abhai Parekh case that govt. revenue gets precedence over other debtors.	The unit at Sikan drabad (UP) is lying closed and their case is with BIFR vide case No. 204/98 dated 3.3.1999
2	M/s Dalmia Frenius, Plot No 25-26,NSEZ, Noida	Dr. Sanjay Dalmia, Chairman, 11ABC, Atma Ram House 1 Tolstoy Marg, New Delhi, Anurag Dalmia, Vice Chairman	10/30/1998	1114	0	0	Non- fulfillment of export obligation	Non Functional (referred to BIFR)	No	Notice issued on 30.10.98

Commissionerate:
I & G

Name & Address of the Defaulter	Name & address of Proprietor, Partners, Directors (if any)	Section 142 Notice No and Date of Issue	Details of Arrears outstanding against the defaulters i.e. Duty, penalty, R.F. etc.	Nature of the offence (Gist of the case, not more than 2-3 lines)	Whether unit still functional?	Whether assets identified?	Recovery action initiated till date	Remarks
Sh. Baldhari Singh R/o Tilak Ram Colony, Pushpa Garden, Hajipur Gaziabad, U.P.	N.A.	1/2004 dt. 24.8.2004	Penalty of Rs. 15 Lac	Confiscation of goods imported illegally.	N.A.	No, the defaulter resides in other states.	Notice under Section 142(1) (b) issued.	Action for Section 142 (1) (c) will be initiated shortly.
Sh. Om Prakash Jaiswal R/o Sheohar Chawani, Amodh Market, Mehsol Chowk, Sitamarhi, Bihar.	N.A.	8/2004 dt. 24.8.2004	Penalty of Rs 25 Lac.	Confiscation of goods imported illegally.	N.A.	No, the defaulter resides in other states	Notice under Section 142(I) (b) issued	Action for Section 142 (1) (c) will be initiated shortly.
Sh. Jai Prakash Jaiswal R/o Sheohar Chawani, Amodh Market, Mehsol Chowk, Sitamarhi, Bihar.	N.A.	7/2004 dt. 24.8.2004	Penalty of Rs 25 Lac.	Confiscation of goods imported illegally.	N.A.	No, the defaulter resides in other states	Notice under Section 142(I) (b) issued	Action for Section 142 (1) (c) will be initiated shortly.
Vinay Kumar Choudhary R/o Exchange Road, Sitamarhi, Bihar.	N.A.	6/2004 dt. 24.8.2004	Penalty of Rs 15 Lac.	Confiscation of goods imported illegally.	N.A.	No, the defaulter resides in other states	Notice under Section 142(I) (b) issued	Action for Section 142 (1) (c) will be initiated shortly.
Sh. Santosh Kr.Choudhary R/o Shivhar Cantt. (Chawani), Sitamarhi, Bihar.	N.A.	5/2004 dt. 24.8.2004	Penalty of Rs 15 Lac.	Confiscation of goods imported illegally.	N.A.	No, the defaulter resides in other states	Notice under Section 142(I) (b) issued	Action for Section 142 (1) (c) will be initiated shortly.
Manoj Kr. @ Manoj Singh R/o Gaushala Chowk, Bairgania Railway Station, Distt. Sitamarhi, Bihar.	N.A.	4/2004 dt. 24.8.2004	Penalty of Rs 15 Lac.	Confiscation of goods imported illegally.	N.A.	No, the defaulter resides in other states	Notice under Section 142(I) (b) issued	Action for Section 142 (1) (c) will be initiated shortly.
Sh. Deep Lal, R/o Village-Asogi, P.S. Bairginia Distt. Sitamarhi, Bihar.	N.A.	3/2004 dt. 24.8.2004	Penalty of Rs 5 Lac.	Confiscation of goods imported illegally.	N.A.	No, the defaulter resides in other states	Notice under Section 142(I) (b) issued	Action for Section 142 (1) (c) will be initiated shortly.
Sh. Bhag Narain, R/o Village-Ganj, Thane Bairgania, Distt. Sitamarhi, Bihar.	N.A.	2/2004 dt. 24.8.2004	Penalty of Rs 5 Lac.	Confiscation of goods imported illegally.	N.A.	No, the defaulter resides in other states	Notice under Section 142(I) (b) issued	Action for Section 142 (1) (c) will be initiated shortly.