Supreme Court: Confession Without Corroboration Cannot Form the Basis of Conviction  ||  SC: Higher Land Acquisition Compensation to Some Owners Cannot Invalidate Awards to Others  ||  SC: Prior Written Demand is Not Mandatory For an Industrial Dispute to Exist or be Referred  ||  SC: Complaint U/S 175(4) BNSS Against a Public Servant Must Meet the Conditions of Section 175(3)  ||  P&H HC: Customary Restrictions Can't Stop Widow From Alienating Non-Ancestral Property  ||  Delhi High Court: SC's 'Mihir Rajesh Shah' Directive on Written Arrest Grounds Applies Prospectively  ||  MP HC: MPPSC Cannot Reject Doctors For PG Additional Registration Not Mentioned in the Advertisement  ||  Supreme Court: Registered Sale Deed Carries Strong Presumption of Genuineness  ||  SC: Registry Cannot Intrude Into Judiciary’s Exclusive Domain By Questioning Why a Party is Impleaded  ||  Calcutta HC: Third-Party Suits in a Deity’s Name are Allowed Only When The Sebait Loses Authority    

CBIC Notifies Ad hoc Exemption from IGST on Imports of Specified COVID-19 Relief Material - (04 May 2021)

GOODS AND SERVICES TAX

Central Board of Indirect Taxes and Customs (CBIC) has notified the Ad hoc Exemption from Integrated Goods and Services Tax on imports of specified COVID-19 relief material donated from abroad.

Tags : CENTRAL BOARD OF INDIRECT TAXES   IGST ON IMPORTS OF SPECIFIED COVID-19 RELIEF MATERIAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved