Notifications & Circulars Extension of Date for Mandatory electronic filing of Non-Preferential Certificate of Origin (NP CoO) through the Common Digital Platform to 31st March 2023 (Ministry of Commerce and Industry) (01.08.2022)1. In continuation to the earlier Trade Notice 24/2021-22 dated 15.11.2021, Trade Notice 42/2020-2021 dated 19.02.2021, 48/2020-2021 dated 25.03.2021,....MANU/DGFT/0130/2022Commercial Steps taken for increasing exports through e-Commerce (Press Information Bureau) (03.08.2022)Government has implemented several legislative and policy measures for e-commerce keeping in mind the retailers. Some of these measures are FDI Policy....MANU/PIBU/3399/2022Commercial GST applicability on liquidated damages, compensation and penalty arising out of breach of contract or other provisions of law (Ministry of Finance ) (03.08.2022)1. In certain cases/instances, questions have been raised regarding taxability of an activity or transaction as the supply of service of agreeing to t....MANU/GSCU/0016/2022Goods and Services TaxDigitalization of Supreme Court and High Court Record (Press Information Bureau) (04.08.2022)Digitization of records forms a very important part of the ICT development of the Judicial set up. Digitization was proposed to be made a part of the ....MANU/PIBU/3442/2022CivilE-Commerce Marketing Platform (Press Information Bureau) (04.08.2022)The National Small Industries Corporation, a PSU under the Ministry of Micro, Small and Medium Enterprises (MSME) facilitates e-marketing service to M....MANU/PIBU/3425/2022Commercial Central Consumer Protection Authority passes order against Amazon for allowing sale of domestic pressure cookers in violation to mandatory standards on its e-commerce platform (Press Information Bureau) (04.08.2022)CCPA is continuously monitoring the consumer protection landscape in the country. Recently, CCPA issued advisory to all e-commerce platforms with rega....MANU/PIBU/3461/2022Consumer