NCLAT: Can Seek Eviction of Tenant from Corporate Debtor's Property under Tenancy Law || NCLAT: For Calculating Limitation Period, Period from 15.3.2020 to 28.2.2022 shall stand excluded || NCLAT: Adjudicating Authority Can’t Decide Workers' Claims for Layoff Period Dues under ID Act || NCLAT: While Dismissing Appeal for Non-Prosecu., Adj. Authority Can’t Direct Dismissal on Merits Too || NCLAT: Claims Subsequent to Cut-off Date to be Dealt as Per RP by Adjudicating Authority || NCLAT Upholds Canara Bank’s Claims for Loans Advanced to CD on behalf of Homebuyers || Allahabad HC Stays Criminal Proceedings on Ground of Inordinate Delay Caused by State || Ker. HC Declares Rule 12(9) of the Kerala Paddy Land and Wetland Rules as Ultra Vires || Del. HC: Support to Terrorist Organisation through Money or Networking is Prohibited under UAPA || HP HC: Mentioning of Wong Provision Not Fatal to Application

Exemption of registered person whose aggregate turnover in the financial year 2023-24 is up to two crore rupees, from filing annual return- (Ministry of Finance ) (10 Jul 2024)

MANU/CGST/0014/2024

Goods and Services Tax

In exercise of the powers conferred by the first proviso to section 44 of the Central Goods and Services Tax Act, 2017 (12 of 2017), the Commissioner, on the recommendations of the Council, hereby exempts the registered person whose aggregate turnover in the financial year 2023-24 is up to two crore rupees, from filing annual return for the said financial year.

Tags : EXEMPTION REGISTERED PERSON TURNOVER

Share :