Central Goods and Services Tax Rules

Legislation UpdatesRules & Regulations

On 29-9-2023, the Central Board of Indirect Taxes and Customs notified the Central Goods and Services Tax (Third Amendment) Rules, 2023 to

Case BriefsHigh Courts

Kerala High Court: Raja Vijayaraghavan V, J. allowed a civil writ petition filed by a company and directed release of its vehicles

Foreign LegislationLegislation Updates

G.S.R (E).- In exercise of the powers conferred by Section 164 of the Central Goods and Services Tax Act, 2017 (12 of

Foreign LegislationLegislation Updates

G.S.R. 574(E).—In exercise of the powers conferred by section 164 of the Central Goods and Services Tax Act, 2017 (12 of 2017),

Foreign LegislationLegislation Updates

G.S.R. 266(E).- In exercise of the powers conferred by Section 164 of the Central Goods and Services Tax Act, 2017 (12 of