Important Weekly Development Report 2019January ReportsFebruary ReportsMarch ReportsApril ReportsMay Reports
June ReportsJuly Reports
August ReportsSeptember ReportsOctober Reports
November ReportsDecember Reports
|
 |
|
|
|
News Flash
View all
- Circular issued on Clarification regarding extension of limitation under GST Law in terms of Hon’ble Supreme Court’s Order dated 27.04.2021.
- Press Release on BRICS Heads of Customs Administrations Meeting Click here
- Suggestions are invited for review of Customs exemption notifications at the MyGov Innovate portal. Click here
- Online filing of AEO T-2 & AEO T-3 launched : Version 2.0 of web-application at https://www.aeoindia.gov.in/
- Prospective Training Report for the month July, 2021 Click here
- Notification issued to for waiver of penalty payable for noncompliance of the provisions of notification No.14/2020 – Central Tax till 30.09.2021 Click here
- 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 - Reg. Click here
- Departmental Examination for promotion of Ministerial Officers to the Grade of Inspectors of Central Taxes & Inspectors of Customs (EOs & POs) to be held in the month of August 2021. Click here
- Please see FAQs on Ad hoc exemption Order 4/2021-Customs related to IGST exemption on imports of COVID-19 relief material.
- Relief measures for taxpayers from compliances under GST Law in view of COVID-19.Click here
- Notifications issued relaxing various compliances under GST due to COVID-19
- In order to provide expedited customs clearance to any covid related medicaments or equipments, Trade is advised to kindly provide details in the online form.
|
Follow Us
Last Updated on:
24-Jul-2021 |
|||
| © This is the official website of Central Board of Indirect Taxes and Customs (CBIC), Department of Revenue, Ministry of Finance, Government of India. | |||
