Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Indirect Tax Revenue (Provisional) collections during October 2015 - (09 Nov 2015)

MANU/PIBU/1520/2015

Miscellaneous

Figures released for indirect tax revenue – Customs, Central Excise and Service Tax - collections in October, 2015 showed an increase of 36.8 per cent, compared with October, 2014. For the period April-October 2015 indirect tax collected was Rs. 3,82,860 crores, up from Rs. 2,81,798 crores for the same period in 2014. To view itemised figures for each tax category see notification linked.

Tags : INDIRECT TAX   GROWTH   REVENUE   2015  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved