The Delhi Value Added Tax, 2004

The Delhi Value Added Tax, 2004

The Delhi Value Added Tax, 2004

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
20-01-2005	Arrangement for receipt and movement of monthly/quaterly returns in January 2006
01-04-2005	Setting up of same new unit and reorganization of existing units for the administration of DVAT
19-04-2005	Clarification of procedural aspect with respect to registration under DVAT
26-04-2005	Securities not required in the case of Govt. Organisations, PSUs, Govt. Undertakings, etc. at the time of seeking registration under DVAT
26-04-2005	Clarification regarding items covered under Textile, Sugar, Tabacco, Paper & Printed material
12-05-2005	Clarification regarding procedural aspect with respect to registration under DVAT
16-05-2005	Procedure for registration under DVAT Act
17-05-2005	Extension of due date for filing of return for the Ivth quarter of 2004-05 i.e. Q.E. 31.05.2005
07-07-2005	Sale of Kerosene Oil through PDS
09-07-2005	Spoons, ladles, skimmers, servers etc clarified to be taxable @ 12.5
21-07-2005	Penaity with respect the sub-section (4) of the section 86 of the DVAT Act. 2004.
21-07-2005	Submission of Local Surety bonds in new format only with effect from 21.07.2005.
02-08-2005	Rate of Tax Clarification- Entry at Serial No. 44 of the First Schedule i.e., coconut in shell and separate Kernel of coconut covers only raw coconut and does not cover gola/copra, which are covered
09-08-2005	Furnishing of security by spouse/sister concerns u/s 25 of the DVAT Act, 2004
16-08-2005	Clarifications regarding Tax Invoice & Retail Invoice
16-08-2005	Instructions regarding registration of Casual Traders in the absence of software
16-08-2005	Reduction of surety amount of the dealers holding irrvocable general power of attorney of immovable property allowed
22-08-2005	Period of registration reduced from 15 days to 5 days subject to certain terms and condiions
24-08-2005	Rate of Tax Clarification- Dental euipment taxable @ w.e.f. 11.05.2005
31-08-2005	Instructions for monitoring of Casual Traders
16-09-2005	Clarification of Entry no. 40 of Third Schedule i.e. Industrial Cables
30-09-2005	Clarification regarding surety by the dealers automatically registered U/s. 24 (1)
13-10-2005	Exemption from furnishing of security at the time of registration in case of Kerosene License holder/Kerosene Oil Dealers
19-10-2005	Instruction for time bound disposal of refund claims
21-10-2005	Instructions regarding receipt and movement of quarterly returns
24-10-2005	Instructions regarding verification of the genuineness of statutory forms under CST
24-10-2005	Procedure for receipt, custody and issuance of statutory forms
14-12-2005	Clarification regarding Circulars issued by the department
14-12-2005	Scheme of submission of declaration form/ certificates under Central Act
17-01-2006	Rate of Tax Clarification - Tea ready- to -sip Preparation hot or cold taxable@ 12.5 VAT
17-02-2006	Statutory Forms shall be issued by the ward officers on all working days
17-02-2006	Clarification with respect to industrial cables (Entry No.40 of Third Schedule of Delhi Value Added Tax Act, 2004)
28-03-2006	Clarificaion with respect to industrial cables (Entry No. 40 of Third Schedule of Delhi Value Added Tax Act, 2004
30-03-2006	Amendment in Provisions of Rule 67 & Form DVAT-51
24-04-2006	Reorganization and relocation of selective units under vat regime
25-04-2006	Arrangement for receipt and movement of monthly and quarterly returns in April 2006
26-04-2006	Clarification with respect to industrial cables (Entry No. 40 of Third Schedule of Delhi Value Added Tax Act, 2004)
31-05-2006	Scope of filing Revised Returns under DVAT Act, 2004 (Delhi Act No.3 of 2005) – Clarification regarding
21-06-2006	Clarification that HSN code will cover all items falling therein
21-08-2006	Timely disposal of applications for issue of Statutory Forms by the operational units
11-09-2006	Arrangements for receipt and movement of Half yearly return in November, 2006
22-09-2006	Arrangement for receipt of DVAT-51 for the quarters ending on 31.12.05, 31.03.06 and 30.06.06.
27-09-2006	Filing of Reconciliation Return in Form DVAT-51
20-10-2006	Arrangements for receipt and movement of monthly, quarterly & Half yearly return in October, 2006
01-12-2006	officer to allow credit of tax on 'B' Part of Challan, to ask for bank certificate as last resort after making all efforts to find 'B' part
06-03-2007	Instruction for issuance of Statutory Forms by the Operational Units
10-03-2007	Instructions to ensure the compliance of Section 53 i.e. Liability in case of company in liquidation
30-03-2007	Instruction for making default and penalty assessment orders through the computer system only
30-03-2007	Assessment of cases where the Enforcement Branch has made surveys u/s 32 and /or 33 of DVAT Act, 2004
16-04-2007	List of documents to be filed by the dealer at the time of making application to the Centralized / Registration Cell
18-04-2007	Corrigendum to Circular no. F.III/71/CT/T/Estt/07/2574-77 dated 16.04.2007
30-04-2007	Guidelines for disposal of objections, making defult assessments and other duties to be performed by VATOs/AVATO's
05-06-2007	Circular explaining the impact of amendments introduced vide the Taxation Laws (Amendment) Act, 2007
07-06-2007	Summer Break from 4-6-2007 to 29-6-2007
22-06-2007	Arrangement for receipt of DVAT-51 Forms for the quarter ending on 31-Mar-07
05-07-2007	Notification of scheme for summary disposal of pending appeal cases
24-08-2007	Modification in instructions for issuance of Statutory Forms by the Operational Units vide Circular No. 14 dated 16.03.2007
27-09-2007	Issuance of Forms for the dealers of Key Customer Services and Special Zone from the newly created Centralized Forms Cell with effect from 01.10.2007
09-10-2007	Extension to Scheme for Summary Disposal of Pending Appeal Cases from 15.07.2007 to 30.09.2007
12-10-2007	Issuance of Central forms for Zone I to Zone IV by CFC
24-10-2007	Instructions to streamline issuance of Statutory Form in respect of dealers of KDU, Special Zone and Zone -I to Zone-IV
01-11-2007	To issue Forms for the dealers under Zove-V to Zone-X from the newly created Centralized Forms Cell with effect from 5.11.2007
07-12-2007	Verification of Forms through Tax Information Exchange System (TINXSYS)
16-01-2008	Arrangements for receipt of monthly & quarterly returns for month/quarter ending 31.12.07 and audited balance sheets in January, 2008
30-01-2008	Prescribing procedure to be adopted for framing of assessment in cases of deficiency of Central Statutory Forms like 'C', 'D', 'E-I', 'E-II', 'F' 'H' etc
07-03-2008	Instructions to follow Rule 13 i.e. proof of payment for issuance of statutory forms
20-03-2008	Intimation for change of Tax period for the year 2008-09 in Form DVAT-55
06-06-2008	Summer Break from 02.06.2008 to 6-2008
11-06-2008	Circular for payment of Court Fee amount and review of surety filed by the dealer
11-06-2008	Circular for disposal of refund cases at the earliest
07-08-2008	Revised guidelines for processing of refund applications
15-09-2008	Guidelines for release of Bank Guarantee of dealers whose Registration Certificate (RC) has been cancelled and in those cases where the dealer intends to file fresh surety in lieu of the already furni
24-10-2008	Extension of e-filing of returns for the month/quarter ended September 2008 to 5th November 2008
31-10-2008	Guidelines for monitoring new registration cases to be followed by all the Value Added Tax officers/Assistant Value Added Tax officers.
14-11-2008	Arrangements for receipt of Form DVAT 51 for the quarter ending on 31.12.2007, 31.03.2008 & 30.06.2008
02-12-2008	Guidelines for transfer of files by the concerned Ward Value Added Tax offciers to other Ward/Zone consequent upon change of address of the dealer or where the files are required to be transferred in
16-01-2009	Arrangements for receipt and movement of quarterly returns for month / quarter ending 31/12/2008 and audited balance sheets in January, 2009
03-02-2009	Guidelines for receipt of Form DVAT 51
06-02-2009	Introduction of Good Dealer Scheme-2009
12-02-2009	Receipt of DVAT 51
25-02-2009	Regarding maintenance of DVAT-51 in the file etc
18-03-2009	Only one copy of ground of appeal to be filed where ground of objection are identical for different tax period in the same assessment year
20-03-2009	Regarding post registration verification etc
27-03-2009	Intimation for change of Tax period for the year 2009-10 in Form DVAT-55
01-04-2009	Regarding registration of new dealers engaged in the Works Contracts and Right to Use
30-04-2009	Appointment of Data Entry Operator
09-06-2009	Summer Break from 08.06.2009 to 30.06.2009
16-06-2009	Matching of Part 'B' and Part 'C' of the DVAT 20 i.e. challan
16-06-2009	Direction for processing for refund applications without any delay
16-06-2009	Guidelines for processing the refund application of 100 Exports etc.
02-07-2009	Circular for issuance of statutory forms on Wednesday and Friday and other important instructions
02-07-2009	Circular for issuance of statutory forms on Wednesday and Friday and other important instructions
26-08-2009	Summary Scheme for Disposal of Appeals pending under the Delhi Sales Tax Act 1975 for a limited period with effect from 1st September 2009 to 15th October 2009
26-08-2009	Summary Scheme for Disposal of Appeals pending under the Delhi Sales Tax Act 1975 for a limited period with effect from 1st September 2009 to 15th October 2009
03-09-2009	Instructions for Assessing Authorities for verification of Central Statutory Forms
15-10-2009	Scrutiny of Refunds
05-11-2009	Acceptance of duplicate parts of Statutory Forms to allow credit on such forms for those who has deposited the statutory forms along with DVAT-51 learlier
19-02-2010	Acceptance of Manual Return
22-02-2010	Circular confirming the fact that overhead water storage tanks are taxable @ 12.5 as general unspecified goods
12-03-2010	Good Dealer Scheme – 2010
23-03-2010	Acceptance of Manual Return for the month of February 2010
23-04-2010	Acceptance of Manual Return for the month of March, 2010 without making adjustment in ITC on opening / closing stock
19-05-2010	Calculation of input tax credit to be carried forward on closing stock- a Clarification
19-05-2010	Filing of Annexure 2A & 2B along with DVAT-16
24-05-2010	Calculation of ITC may be shown in the revised return and the hard copy of Annexure-2A & 2B may also be filed with the revised return
07-06-2010	Summer break from 07.06.2010 to 30.06.2010
22-06-2010	Filing of Return for the month of May 2010 without taking into consideration ITC to be carried forward on closing stock and without Annexure 2A & 2B
25-06-2010	Filing of Revised Return for the month of April-2010 without taking into consideration ITC to be carried forward on closing stock and without Annexure 2A & 2B
14-07-2010	Guidelines/instructions for scrutinizing the returns by Value Added Tax officers/Assistant Value Added Tax officer in wards/Operational circles on the basis of turnover of a dealer
14-07-2010	Processing of Refund Applications- guideline/instructions for assessing authorities to process refund applications
23-07-2010	Filing of Revised Return for the month of June, 2010 and quarter ending June, 2010
25-08-2010	Filing of Revised Return for the month of July-2010 without taking into consideration ITC to be carried forward on closing stock and without Annexure 2A & 2B
26-08-2010	Income Tax PAN of Registered Dealers required to issue PAN based registration no. for uniformity
28-09-2010	Filing of Revised Return for the month of August 2010 without taking into consideration ITC to be carried forward on closing stock and without Annexure 2A & 2B.
25-11-2010	Regarding monitoring of revenue collection- December, 2010 tax to be deposited in the same month
26-11-2010	Disposal of pending disputes under Delhi Sales Tax Act, 1975 by 31.03.2011
02-05-2011	Circular for filing of returns without carry forward of Input Tax Credit on opening and closing stock
09-06-2011	Framing of assessments under CST Act, 1956
10-06-2011	Applicability of Amendment in Section 9(2)(g) and 10(5) of DVAT Act, 2004 and filing of Annexure 2A & 2B along with Form DVAT-16
14-06-2011	Circular clarifying that dealers can either claim the excess input as refund or carry forward the amount. Both can't be done at some time
22-06-2011	Corrigendum for prescribing time limit for assessment under CST Act, 1956 for the dealers having central sale
28-06-2011	Circular prescribing time limit for disposing all pending applications of cancellation of amendment in registration in a time bound manner
10-08-2011	Circular advising OHA to dispose objections filed under Section 74 of DVAT Act, 2004 with 3 months
25-08-2011	Circular enforcing the provisions of section 50 of the DVAT Act i.e. issuance of proper tax invoices
08-09-2011	Circular intimating the date of operation of New software w.e.f. 20.09.2011 and to file return for the tax period August 2011 through new software application
13-09-2011	Circular clarifying that sale or transfer of rights of live telecasting of events performed in Delhi is covered under the Delhi Value Added Tax Act, 2004 under the entry No. 3 of the Third schedule i.
15-09-2011	Circular advising Assessing Authorities to consider all aspects of dealer's activities and examine the record in detail before giving any credit on the shortcomings indicated by the survey team
20-09-2011	Circular extending last date of on-line filing of the return for the tax period of August, 2011 along with Annexure 2A & 2B through the new software application upto 05.10.2011 and the hard copy of th
03-10-2011	Circular extending last date of on-line filing of the return for the tax period of August, 2011 along with Annexure 2A & 2B through the new software application upto 14.10.2011 and the hard copy of th
10-10-2011	Clarification regarding Iron and Steel” as defined under section 14(iv) of the Central Sales Tax Act.
14-10-2011	Filing of monthly/quarterly returns for the tax period August- 2011 ; September-2011 and IInd quarter of year 2011-12
21-11-2011	Filing of monthly returns for the tax period October, 2011
23-11-2011	On-line filing of Annexure 2A and 2B – additional facility for importing of Annexure 2A and 2B in expanded excel format
29-11-2011	The words 'last deposit of tax' may be read as 'late deposit of tax'
23-01-2012	Filing of online returns for the tax periods December 2011 third quarter 2011-12
30-01-2012	On-line filing of Annexure 2A & 2B by Quarterly return filing dealers
08-02-2012	Filing of online returns for the tax periods December 2011 & third quarter 2011-12
13-02-2012	Online filling of Annexure 2A and 2B along with DVAT/CST returns by quarterly dealers
28-03-2012	E-mail address and mobile number of registered dealers
07-05-2012	Updating the information by the dealers regarding items dealt, branches outside Delhi, information regarding Principal or Consignment Agent with whom transactions are made against F form accepted only
11-05-2012	Offline block for filing of DVAT / CST returns and Annexure 2A & 2B.
23-05-2012	Clarification regarding preservation of DVAT 43 by the contractors
29-06-2012	Online submission of information regarding Central Declaration form for the financial year 2009-10 and 2010-11
29-06-2012	Last date of on-line filing of the return for the tax period of first quarter 2012-13 extended.
06-07-2012	Charging of Interest under the DVAT/CST Acts
10-07-2012	Advise to dealers relating to online filing of Annexure 2A and 2B.
11-07-2012	Last date of on-line filing of the return for the tax period of first quarter 2012-13 extended.
12-07-2012	Clarification regarding Taxability of Rexine cloth.
13-07-2012	Online Submission of information regarding Central declaration Forms for the year 2009-10 and 2010-11 extended upto 31-07-2012.
06-08-2012	Revise returns with excess Input Tax Credit bifurcated between Refund and Carry Forward to be accepted manually at counter number 13 of the Front Office.
06-08-2012	Regarding DST Period Demands to be entered for processing application for Central Declaration Forms.
16-08-2012	N.O.C. from landlord is not required if other supporting documents like rent receipts, rent agreement, water/electricity bills etc. are submitted in support of legal possession of the premises.
22-08-2012	Online submission of Tax Rate Wise Stock held on 31st day of March in Form Stock-1 by 30th June of every year. The last date for 2011-12 is 31st October 2012.
27-08-2012	Clarification related to adjustments on account of Goods Return/ Credit Notes etc. are required to be made in relevant columns of Annexure part of DVAT-16 i.e. A1 and A3.
28-08-2012	Salient features of the facility relating to obtaining of Central forms online.
05-09-2012	Instruction for the Dealers to submit the details of Invoice and Goods Receipt Note in respect of all goods received from outside Delhi, before the goods physically enter the boundary of Delhi, in For
07-09-2012	Online issue of Central Declaration Forms to all dealers for the years 2012-13 onwards.
08-10-2012	The Department of Trade & Taxes shall henceforth issue Central Declaration Forms or Certificates to the dealers only on every Wednesday and Friday. The Central Declaration Forms or Certificates shall
09-10-2012	Suo Moto review of Assessment of the dealers on the basis of 2A and 2B data mismatch for the Tax period First Quarter 2012-13 based on date as on 19-10-2012 at 6:00 P.M.
25-10-2012	The last date of filing of online returns for the second quarter 2012-13 extended upto 16-11-2012. The last date of filing of hard copy is also extended upto 19-11-2012.
12-11-2012	Clarification regarding details to be filed online in Form Stock-1 like work-in-progress, composition dealers, Imported, C, H, F Purchases.
14-11-2012	Arrangement for receipt of Hard Copy of Quarterly returns for Quarter ending 30-09-2012 will be on respective floors from 19-11-2012 to 21-11-2012. Last date of submission of on-line returns would be
03-12-2012	Framing of Default Assessment Orders .
12-12-2012	Issuance of statutory forms in advance.
14-12-2012	Clarification regarding payment of tax on monthly basis by Quarterly Dealers whose tax liability exceeds one lakh rupees.
14-12-2012	Regarding Taxability of Set Top Boxes (STBs).
19-01-2013	Securities arrangement in Vyapar Bhawan in connection with Republic Day Celebration 2013
23-01-2013	The last date of online filing of return for the third quarter of 2012-13 is extended upto 01.02.2013. The last date of filing of hard copy of the return for the above return period is also extended u
24-01-2013	Filing of online returns for December, 2012 and third quarter of 2012-13.
31-01-2013	Framing of Default Assessment Orders related to circular No 23 dt 03-12-2012 of 2012-13
05-02-2013	All Saturdays will be working days and not holidays till 31.03.2013
13-02-2013	All the registered dealers and contractees (TAN holders) will make payment of their tax, interest and penalty or any other payment due under the DVAT Act 2004 compulsorily through Electronic Mode of p
10-04-2013	Regarding work contract dealers.
15-04-2013	Regarding Permanent Account Number (PAN).
25-04-2013	Filing of online returns for March, 2013 and Fourth Quarter 2012-13.
30-05-2013	Clarification regarding submission of Form DP-1.
02-07-2013	Regarding file audit report in Form-AR-1
09-07-2013	Regarding file audit report in Form-AR-1
10-07-2013	Process of online registration.
17-07-2013	Circular regarding applicability of newly notified Forms DVAT-16 and DVAT-17.
24-07-2013	Dropping from audit proceedings in r/o dealers dealing exclusively in exempted/tax free items.
25-07-2013	Filing of online DVAT-48 returns for the First Quarter of 2013-14.
25-07-2013	Regarding Audit of Dealers.
25-07-2013	Filing of online returns for the First Quarter 2013-14.
06-08-2013	Filing of online returns for the First Quarter of 2013-14.
06-08-2013	Filing of online DVAT-48 returns for the First Quarter of 2013-14.
06-08-2013	Clarification on DP-1.
07-08-2013	Tax Deposit and Return Filing by newly registered dealers.
12-08-2013	Security arrangement in Vyapar Bhawan in connection with Independence Day celebrations 2013.
16-08-2013	Regarding Audit of Dealers.
22-08-2013	Arrangements for receipt and movement of quarterly returns for quarter ending 30-06-2013.
23-08-2013	The department started issuing central statutory forms online from the year 2012-13. But, the forms prior to year 2012-13 continued to be issued manually in the usual manner. As a step towards e-gover
06-09-2013	Filing of Annexure 2 C and Annexure 2D
17-09-2013	Regarding expeditious disposal of refund cases.
19-09-2013	Ammendment in the notification of Section 35(2) of the DVAT Act.
24-09-2013	Clarification regarding claim by Embassy, High Commission and International Organisation.
30-09-2013	To receive dues only through the portal of Department of Trade and Taxes.
01-10-2013	Filing of online return for 2nd quarter of 2013-14 - extension of period thereof.
04-10-2013	Regarding filing of Stock Statement.
04-10-2013	Regarding filing of Stock Statement.
11-10-2013	Processing of refund claims expeditiously through System.
14-10-2013	Advisory to CAs on VAT Audit Report AR1 & Special Audit.
25-10-2013	Details of the main bank account as a mandatory provision.
06-11-2013	Clarifications for filing returns online.
07-11-2013	Clarifications for filing returns online.
11-11-2013	Filing of online return for 2nd quarter of 2013-14 - extension of period thereof.
14-11-2013	Filing of online return for 2nd quarter of 2013-14 – extension of period thereof in respect of DVAT-48.
20-11-2013	Filing of online return for 2nd quarter of 2013-14 – extension of period thereof.
29-11-2013	Filing of R.10 block of Form 1 for 2009-10 as part of online return.
03-12-2013	Procedure for Voluntary Disclosure of Tax Deficiency u/s 87(6) of the DVAT Act 2004.
06-12-2013	REGARDING FEES/REMUNERATION FOR SPECIAL AUDIT OF DEALERS UNDER SECTION 58A OF DVAT ACT, 2004
12-12-2013	Filing of R.10 block of Form 1 for 2009-10,2010-11,2011-12 and 2012-13 and for 2nd Quarter return of 2013-14 - extension of period thereof.
19-12-2013	Reversal of Input Tax Credit under Section 10 of the DVAT Act, 2004 in respect of Credit Note/ Debit Note related to discounts.
19-12-2013	Procedure to be followed by Special Auditor for conduCting Special Audit under Section 58A of the DVAT Act, 2004
31-12-2013	Filing of information in block R.10 of CST return Form 1 & in Third Quarter return.
08-01-2014	Regarding Sting operation by news channel Aaj Tak.
10-01-2014	We have entered the last quarter of the current financial year and there are stringent financial targets to be achieved. Hence, no officer or staff of the Department of Trade and Taxes shall attend the election duty without the prior permission of the Commissioner (VAT) till 31.03.2014. Non-compliance in this regard shall be viewed very seriously and disciplinary action shall be initiated against the defaulters.
31-01-2014	Extension of date for filing of third quarter return of 2013-14
07-02-2014	Extension of date for submission of Hard Copy return of Third Quarter 2013-14
14-02-2014	The Amnesty Scheme Cell shall remain open on 15.02.2014 ( Saturday) from 10.00 AM to 5.00PM for receipt of applications under Amnesty Scheme
21-03-2014	Advisory to Embassy,High Commissions and International Organization regarding VAT refund
15-04-2014	Filing of Return in Form 1 under Central Sales Tax Act, 1956.
23-04-2014	For digital signature for online filing of applications/returns etc.
28-04-2014	Filing of online return for 4th quarter of 2013-14 - extension of period thereof.
26-06-2014	The competent authority had allocated the court work of 2A-2B mismatch to special objection Hearing Authority (SOHA) vide order No. F.III/7/T&T/ Misc. / 2000/Estt./Pt.I/5410-16 dated 31-01-2014
28-07-2014	Filing of online return for 1st quarter of 2014-15 – extension of period thereof.
05-08-2014	The reconciliation return in CST Form 9
05-08-2014	Processing of Refund claims
05-08-2014	Regarding Amnesty Scheme
08-08-2014	Filing of online return for 1st quarter of 2014-15 – extension of period thereof.
21-08-2014	Furnishing of advance information in respect of functions organised in Banquet Halls, Farm houses, Marriage/Party Halls, Hotels and Open Ground etc.
06-09-2014	Third proviso to section 74(1) of Delhi Value Added Tax Act, 2004 was inserted vide Notification No.F.14(6)/LA-2011/Iclaw/193 dated 28/09/11 which was made effective from 01/10/2011 vide Notification No. No.3(15)Fin.(Rev-I)/2011-12/ssf/113 dated 30/09/2011.
08-09-2014	Reversal of Input Tax Credit under Section 10 of the DVAT Act, 2004 in respect of Credit Note/Debit Note related to discounts.
11-09-2014	Regarding waiving off of penalty under the Amnesty Scheme.
26-09-2014	Filing of reconciliation return for the year 2013-14.
22-10-2014	Filing of online return for 2nd quarter of 2014-15- extension of period thereof
27-10-2014	link of restoration of Registration shall be available with the Assistant Commissioner/AVATO of Zone.
10-11-2014	Filing of online return for 2nd quarter of 2014-15 – extension of period thereof.
19-11-2014	In partial modification of this department’s Circular No.15 of 2014-15, the name of the nominated officer mentioned at Sl.No.2 may be read as Sh. Lokesh Chandra, AC-(Ward-16) instead of Sh.Manish Chaudhari, AVATO(W-10).
24-11-2014	Special drive for disposal of objections relating to mismatch of Annexure 2A/2B cases for the Assessment Year 2012-13.
27-11-2014	Filing of reconciliation return for the year 2013-14.
02-12-2014	Details of new application uploaded in the DVAT Server.
10-12-2014	In partial modification of this department's' Circular NO.18 of 2014-15, the following Asstt.Commissioners (mentioned at CoI.No.4) are hereby authorised as Spl.OHAs for hearing the objections with respect to 2A-2B mismatch of 2012-13.
09-01-2015	Filing of Reconciliation Return for the Year 2013-14
13-01-2015	Authorised as Spl.OHAs for hearing the objections with respect to 2A-2B mismatch of 2012-13 instead of the Assistant Commissioner
02-02-2015	Filing of online return for 3rd quarter of 2014-15 – extension of period thereof.
09-02-2015	Spl.OHAs for hearing the objections with respect to 2A-2B mismatch of 2012-13.
16-02-2015	Filing of online return for third quarter of 2014-15 – extension of period thereof.
16-02-2015	Filing of reconciliation return for the year 2013-14.
27-02-2015	Special drive for disposal of objections relating to mismatch of Annexure 2A/2B cases for the Assessment Year 2012-13.
12-03-2015	Details of new application uploaded in the DVATServer.
12-03-2015	Details of new application uploaded in the DVAT Server.
12-03-2015	Auhtorized as Spl.OHAs for hearing the objections with respect to 2A-2B mismatch of 2012-13
20-03-2015	Auhtorized as Spl.OHAs for hearing the objections with respect to 2A-2B mismatch of 2012-13
31-03-2015	Filing of reconciliation return for the year 2013-14.
24-04-2015	The following upgradations/Changes were made in the existing modules, during the first half of April 2015.
27-04-2015	Filing of online return for 4th quarter of 2013-14 – extension of period thereof
27-04-2015	Grant of Registration under DVAT & CST
27-04-2015	Filing of online return for 4th quarter of 2014-15 – extension of period thereof
28-04-2015	Disposing of objection by SOHA
28-04-2015	Nodal Officer for restoration of RC of the dealer in r/o Zone -2
30-04-2015	Review of System Generated Orders
01-05-2015	Default Assessment under CST Act.
01-05-2015	Authorization of Spl. OHA for hearing the objection in respect of RC of the dealer in r/o Zone - 2
15-05-2015	Filing of online return for the 4th quarter of 2014-15 – extension of period thereof.
22-05-2015	Filing of online return for the 4th quarter of 2014-15 – extension of period thereof.
05-06-2015	Special drive for disposal of objections relating to mismatch of Annexure 2A/2B cases for the Assessment Year 2012-13.
10-06-2015	INSTRUCTIONS REGARDING PROCESSING OF REFUND
16-06-2015	Nodal officer for restoration of Registration Certificate of the dealers in respect of Zone –I.
24-06-2015	Regarding HRMS of Service Deptt.
09-07-2015	Regarding Annexure 2A and 2B
21-07-2015	Filing of online return (e-Commerce) for 1st quarter of 2015-16 – extension of period thereof.
27-07-2015	Filing of online return for 1st quarter of 2015-16 – extension of period thereof.
04-08-2015	Filing of online return for 1st quarter of 2015-16 – extension of period thereof.
07-08-2015	Filing of online return for 1st quarter of 2015-16 - extension of period thereof.
17-08-2015	Filing of online return for 1st quarter of 2015-16 - extension of period thereof.
19-08-2015	Regarding additional security for an amount equal to 0.1 of the maximum of the quantified turnover.
01-09-2015	Revision of 2A/2B
01-09-2015	OHA to impose pre-condition to deposit amount of disputed amount
10-09-2015	Regarding dashboard to each Assessing Authority.
10-09-2015	Reassessment in respect of system generated default assessment notice dated 19/06/2015.
10-09-2015	Online Form Delhi Sugam-2 (in short DS2) will come into force with effect from 15th September 2015.
30-09-2015	Filing of reconciliation return for the year 2014-15.
09-10-2015	The words 'who are paying tax u/s 16 of the Act; and' appearing at sub-para (iii) of para 3 should be read as 'who are not paying tax u/s 16 of the act; and '
28-10-2015	Filling of Online Return for 2nd Quarter of 2015-16 - extension of period thereof.
30-10-2015	Filing of reconciliation return for the year 2014-15
16-11-2015	Filing of online return for second quarter of 2015-16 - extension of period thereof.
18-11-2015	Regarding the status of the forms downloaded by the dealers.
26-11-2015	Time limit for restoration of registration application.
15-12-2015	Filing of reconciliation return for the year 2014-15.
29-12-2015	Regrding e-commerce
15-01-2016	Extend the last date of filing of online return in Form 9 for the year 2014-15, prescribed under Rule 4 of Central Sales Tax (Delhi) Rules, 2005 to 29/02/2016.
15-01-2016	Purchase by Government Departments.
27-01-2016	In partial modification to this department's Circular No. 30 of 2015-16 issued on dated 18-11-2015.
28-01-2016	Filing of online return for third quarter of 2015-16 extension of period thereof
29-01-2016	Expenditious disposal of refund cases of amount upto Rs.10,000.
18-02-2016	Regarding Framing of Central Assessments
29-02-2016	Filing of reconciliation return in Form 9 for the year 2014-15
08-03-2016	Scrutiny of Returns-regarding
16-03-2016	Sealing and de-sealing of the premises
19-03-2016	Assessment of Enforcement Survey/Seizure Cases by respective ward officers .
21-03-2016	Sealing and de-sealing of the premises
21-03-2016	Sealing and de-sealing of the premises
28-03-2016	VAT deduction at source in respect of works contracts
07-04-2016	E Office Implementation
11-04-2016	No collection of VAT by teams deputed under section 60 of DVAT ACT
11-04-2016	Empowerment by Commissioner VAT under Rule 65 of the DVAT Rules 2005
11-04-2016	Guide lines for VAT Authorities of Department of Trade and Taxes in terms of jurisdiction and duties assigned in exercise under chapter X of DVAT ACT
18-04-2016	E Office Implementation Update
27-04-2016	New Composition Scheme for Restaurant and Halwais
28-04-2016	Filing of online return for fourth quarter of 2015-16-extension of period thereof.
29-04-2016	Competition amongst the officers on relevant legal provisions, procedures and guidelines.
10-05-2016	Reg. Display of Certificate of Registration
16-05-2016	Filing of on-line return for fourth quarter of 2015-16 - extension of period thereof
17-05-2016	Grant of Registration under DVAT & CST
23-05-2016	Filing of on-line return for fourth quarter of 2015-16 - extension of period thereof
30-05-2016	Reg new composition scheme for restuarants and halwais
02-06-2016	Arrangement of Zones
06-06-2016	Requirement of item wise details in Forms Annexure - 2A, Annexure - 2B, DVAT- 30 and DVAT 31
01-07-2016	Description of Goods/Items along with their Item codes
28-07-2016	Extension of the last date for filing returns for the first quarter of 2016-17
08-08-2016	Issuance of Statutory Forms in advance
31-08-2016	Filing of online return for first quarter of 2016-17 extension of period thereof
09-09-2016	Filing of online return for first quarter of 2016-17 extension of period thereof
03-10-2016	Speedy Disposal of all refund claims
04-10-2016	Circular No. 15 of 2016-17 stands withdrawn
28-10-2016	Filing of online return for first quarter of 2016-17 extension of period thereof
16-11-2016	Filing of online return for first quarter of 2016-17 extension of period thereof
21-11-2016	Filing of online return for first quarter of 2016-17 extension of period thereof
14-12-2016	Communication of Provisional ID and Password to VAT registered dealers for migration to GST from 16-12-2016 to 31-12-2016
13-01-2017	Grant of Registration under DVAT and CST
27-01-2017	Filing of online return for 3rd quarter of 2016-17 extension of period thereof
02-02-2017	Framing of Central Assessments
13-02-2017	Filing of online return for 3rd quarter of 2016-17 extension of period thereof upto 28-02-2017
23-02-2017	Grant of Registration under DVAT and CST
28-02-2017	Filing of online return for 3rd quarter of 2016-17 extension of period thereof upto 08-03-2017
08-03-2017	De-sealing of Business Premises
08-03-2017	Filing of online return for 3rd quarter of 2016-17 extension of period thereof upto 17-03-2017
17-03-2017	Filing of online return for 3rd quarter of 2016-17 extension of period thereof upto 31-03-2017
03-04-2017	Guidelines relating to downloading of Statutory Forms
28-04-2017	Filing of online return for 4th quarter of 2016-17 extension of period thereof upto 15-05-2017
15-05-2017	Filing of online return for 4th quarter of 2016-17 extension of period thereof.
25-05-2017	Amendments in the second Schedule received from Finance Deptt.
25-05-2017	Circular regarding Disposal of refunds
25-05-2017	Issue of Pending Registration cases
25-05-2017	Regarding Multiple Assessment Orders
29-05-2017	Grant of Registration under DVAT & CST
06-06-2017	Change of year mentioned in Circular no. 1 of 2017-18
06-06-2017	Guidelines relating to downloading of Statuary Forms - Modification thereof.
21-06-2017	Circular no. 10 of 2017-18 in continuation of F.3(556)/Policy/VAT/2015/1028-34 dated 18.11.2015
28-07-2017	Regarding Filing of online return for first quarter of 2017-18
03-08-2017	regarding disposal of pending form DVAT 04 & 07 Form Applications
17-08-2017	Regarding Filing of online return for first quarter of 2017-18 extension upto 01-09-2017
29-09-2017	Filing of Reconciliation return in form 9 for the year 2016-17
22-11-2017	Clarification on issues wherein the goods are moved within the State or from the State of registration to another State for supply on approval basis.
13-02-2018	Regarding receipt of Statutory Forms by Ward Officers
16-02-2018	Delegation of Powers vested in Commissioner VAT
16-02-2018	Delegation of Powers vested in Commissioner VAT
17-04-2018	Regarding Assessment orders under the CST Act, 1956 for the year 2013-14, representation of STBA
27-04-2018	Filing of online return for 4th quarter of 2017-18 extension of period thereof.
11-05-2018	Filing of online return for the fourth quarter of 2017-18 - extension of period thereof upto 28-05-2018
15-05-2018	Regarding Assessment orders under the CST Act 1956 for th year 2013-14
18-05-2018	Circular no. 4 of 2018
18-05-2018	Circular no. 5 of 2018
12-06-2018	Regarding recovery
10-10-2018	Regarding Assessment of cases mismatch of Annexure 2A-2B under DVAT Act/rules in respect of Financial year 2014-15 and onwards
05-02-2019	Regarding Assessment of pending cases of mismatch of Annexure 2A-2B under DVAT Act and pending Assessment of Central Forms (Form -09) in respect of Financial Year 2014-15
13-03-2019	Compliance of rule 46(n) of DGST Rules, 2017 while issuing invoices in case of inter-State supply -Reg.
13-03-2019	Clarification regarding tax payment made for supply of warehoused goods while being deposited in a customs bonded warehouse for the period July 2017 to March 2018-Reg
13-03-2019	Mentioning details of inter-state supplies made to unregistered persons in Table 3.2 of FORM GSTR3B and Table 7B of FORM GSTR-1 -Reg
14-03-2019	Matter of 2A & 2B mismatch, raising mismatch amount from Rs 5000 to Rs 10000
14-03-2019	Matter of 2A & 2B mismatch, raising mismatch amount from Rs 5000 to Rs 10000
28-03-2019	Regarding assessment order under the CST Act,1956 for the year 2014-15
16-05-2019	Clarification on refund related issues-regarding
16-05-2019	Verification of applications for grant of new registration
16-05-2019	Clarification in respect of transfer of input tax credit in case of death of sole proprietor
12-06-2019	Regrading Assessment Orders under CST ACt 1956 for the year 2014-15
10-07-2019	System based Assessment of mismatch of Annexure 2A-2B in respect of Composition dealers covered under section 16 of DVAT 2004
16-01-2020	Reg. Assessment under DVAT ACT
05-03-2020	Reg. Assessment of pending cases of Mismatch of Annexure 2A-2B under DVAT and pending Assessment of Central Forms under CST of FY 2015-16
20-03-2020	Assessing Order issued by the Assessing Officer under CST(Delhi) Rules, 1957
15-05-2020	Circular regarding Order of Hon'ble Supreme Court dated 23-03-2020 for petition (civil) No. 3/2020.

The Delhi Value Added Tax, 2004

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
30-03-2005	Notification of Delhi Value Added Tax Act, 2004 come into force w.e.f. 1st April, 2005
31-03-2005	Notification regarding effective date of DVAT Rules 2005 as 1st Apr 2005
31-03-2005	Central Sales Tax (Delhi) Rules, 2005 made applicable w.e.f. 1st april, 2005
01-04-2005	Mr. R.K. Verma, IAS appointed as Commissioner of Delhi Value Added Tax with effect from 01.04.2005
01-04-2005	Increase in limit of Taxable quantum for the purpose of seeking registration from Rs. 5 Lacs to Rs. 10 Lacs, with effect from 01.04.2005
01-04-2005	Amendment in First Schedule which contains list of exempted commodities with effect from 1.04.2005
01-04-2005	Amendement in Third Schedule which contains list of goods taxable @ 4 withn effect from 1.04.2005
01-04-2005	Entry no. 9 of Fourth Schedule containing list of commodities taxable @ 20 has been omitted with effect from 01.04.2005
01-04-2005	Amenement in First Schedule containing list of exempted commodities with effect from 01.04.2005
01-04-2005	Amendment in Third Schedule Containing list of goods to be taxed @ 4 with effect from 01.04.2005
20-04-2005	Bitumen omitted from Entry No. 13 of Third Schedule and included in the list of Industrial Inputs
20-04-2005	Banks specified in the notification authorized to collect VAT /Sales Tax
25-04-2005	Rate of interest payable on late payment of tax by the dealers has been fixed @ 15 with effect from 25.04.2005
25-04-2005	Rate of interest payable on late payment of refunds has been fixed at 8 with effect from 25.04.2005
03-05-2005	Amendment in Fourth Schedule w.e.f 3.5.2005. diesel (Hight Speed Diesel, Super light Diesel Oil, Light Diesel Oil) shall be taxable@ 12.5 with effect from 3.5.2005 being unspecified item
03-05-2005	Sweetment was included in Third Schedule w.e.f. 3.5.2005 and was accordingly taxable @ 4
11-05-2005	Fourht Schedule has been amended and organic solvent (entry number 1 (vii) and coal tar (entry number 1(viii) have been omitted). These items were txable @ 20 for the period 1.4.2005 to 10.5.2005 Coa
11-05-2005	Amendment in Third Schedule containing list of items taxable @ 4 with effect from11.05.2005
11-05-2005	Amendment in First Schedule of exempted commodities with effect from 11.5.2005
13-05-2005	Syndicate Bank, Corporation Bank and Indian Bank authorised to collect VAT/Sales Tax w.e.f. 13.05.2005
14-05-2005	Amendments in the Third Schedule containing List of items taxed @ 4 with effect from 14.05.2004
18-05-2005	Order No. 215 regarding transfer of Ms. Archana Arora and joining of Shri Jalaj Srivastava as Commissioner (VAT)
27-05-2005	Punjab National Bank has been authorized to collect VAT/Sales Tax w.e.f.27.05.2005
02-06-2005	Canteen Stores Department of the Ministry of Defence, Government of India has been included in the Seventh Schedule at entry no. 137 i.e., list of organiztions who can claim refund with effect from 02
02-06-2005	Canteen Stores Department of the Ministry of Defence, Government of India has been included in the Fifth Schedule i.e., list of dealers exempted from paying tax on sale of goods subject to terms and c
22-06-2005	Appointment of Shri Bharat Bhushan, DHJS (Retd.) as Member of the Appellate Tribunal
22-06-2005	Appointment of Shri K.Sethuraman, IAS (Retd.) as Member of the Appellate Tribunal
22-06-2005	Notification towards renaming of Sales Tax Department as Department of Trade and Taxes
22-06-2005	Date of opting for the Composition Scheme for the year 2005-06 extended to 30.6.2005
22-06-2005	A dealer who elects to pay tax under the composition scheme can make purchase of exempted commodities from an un-registered dealer dealing excludively in those goods with effect from 22.06.2005
24-06-2005	1. Acknowledgment in triplicate printed on red colour paper to be filed by dealers claiming cas refunds 2. Acknowledgment in tripicate printed on green colour paper to be filed by the dealer not clai
27-06-2005	Qualifications, terms of office and other conditions in respect of appointment of members of Appellate Tribunal defined
27-06-2005	Appellate Tribunal under DVAT Act, 2004 constituted
08-07-2005	Delhi Value Added Tax (Second Amendment) Rules, 2005 - Due date for apting for compostion scheme extended to 25.07.2005
22-07-2005	Branch of Punjab & Sind Bank at Bikrikar Bhawan, New Delhi, authorized to accept Sales tax, Value Added Tax and Central Sales Tax with effect from 22.07.2005
08-08-2005	Amendment in Rules Determination of Turnover of Sales of Residential Hotels. Insertion of New Form DVAT 23A for withholding refund / furnishing security/ fees for filing determination reduced from Rs.
08-08-2005	Amendment in Third Schedule containing list of goods to be taxed @ 4 amended with effect from 08.08.2005
08-08-2005	Amendment in First Schedule which contains list of goods to be taxed @ 4 amended with effect from 08.08.2005
17-08-2005	Notification of Summary assessment of dealer registered under Delhi Sales Tax Act for the year 2004-05
17-08-2005	Notification of Scheme for Summary assessment for Work Contracts for the year 2004-05
16-09-2005	Amendment in Central Sales Tax (Registration and Turnover) Rules, 1957 with effect from 1.10.2005
23-09-2005	Exemption from furnishing surety by the dealers who have been deemed to have been registered under the Act u/s/ 24 (1) subject to certain terms and conditions
07-10-2005	Amendment in rule 35 i.e. Refund of tax for embassies etc. by Delhi value Added Tax (Third Amendment) Rules,2005
07-10-2005	Amendmant in Sixth Schedule i.e. List of Organisations who can claim rufund with effect from 7.10.2005
16-11-2005	Delhi Value Added Tax (Second Amendment) Act, 2005 with effect from 16.11.2005
30-11-2005	Amendment in Third Schedule Containing list of goods to be taxed @ 4 with effect from 30.11.2005
30-11-2005	Notification of Delhi Value Added Tax (Fifth Amendment) Rules, 2005 with from 30.11.2005
30-11-2005	Amendment in Seventh Schedule with effect from 30.11.2005 List of Non-Creditable Goods
30-11-2005	Rate of interest payble by the department reduced from 8 to 6 with effect from 30.11.2005
30-11-2005	Composition scheme for work contractors of civil nature notified with effect from 30.11.2005
02-12-2005	Clarification dated 2.12.2005 regarding Intra State Consignment Sales under DVAT
15-12-2005	Clarification regarding utilisation of input tax credit on purchases used partly for making sale of taxable goods, inter-state sale or exports & partly otherwise
30-12-2005	Notification regarding last date for filing of statement in Form ST-11A by the dealers registered under Delhi Sales Tax Act, 1975 and Forms XIII by the dealers/works contractors registered under the D
16-01-2006	Amendment relating to Section 19, 19A, 20, 21, 22, 25 26 OF CST Act 2005
17-01-2006	Last date of Schedule of Summary Assessment by the dealers/works contractors for the A.Y. 2004-05 extended to 31.01.2006
13-03-2006	Electronic-filling of DVAT returns from Feb, 06 for specified dealers
14-03-2006	Amendment in Sixth Schedule i.e. List of Organisations who can claim refund with effect from 14.03.2006
14-03-2006	Amendment in Fourth Schedule containing List of Goods taxed @ 20 with effect from 14.03.2006
14-03-2006	Amendment in Third Schedule containing List of Goods taxed @ 4 with effect from 14.03.2006
14-03-2006	Amendment in First Schedule containing list of exempted commodities with effect from 14.03.2006
17-03-2006	Amendment in Delhi Value Added Tax Rules, 2005 with effect from 07.09.2006
17-03-2006	Amendment in Central Sales Tax (Delhi) Rules, 2005 with effect from 17.03.2006
17-03-2006	Notification of Scheme of composition for dealer engaged exclusively in trading drugs and medicines with effect from 01.04.2006
17-03-2006	Notification of new Scheme of composition for dealers engaged exclusively in works contracts of the nature of civil construction with effect from 01.04.2006
30-03-2006	Corrigendum to Notification No. Dt. 13.03.2006 for e-filing of return
21-04-2006	Notification of Scheme of Composition for Dealers engaged exclusively in Trading of bullion with effect from 01.05.2006
25-04-2006	Amendment for the organisations listed in Sixth Schedule to enable them to claim refund in respect of purchase made against a single tax invoice which exceeds Rs. 1500/- as against Rs. 5000/- with eff
06-06-2006	Ordinance regarding amendment of Section 2 relating to price of petrol
25-06-2006	Notification to three banks for the purpose of deposit of all sales tax and Value Added Tax in relation to a dealer under DVAT Act 2004
07-09-2006	Amendments in the Seventh Schedule containing List of Non- Creditable Goods with effect from 7.9.2006
07-09-2006	Withdrawl of certain notifications dealing with concessional rate of tax for sales made in the couse ot inter state trade or commerce under Central Sales Tax Act, with effct from 7.9.2006
07-09-2006	Amendments in the Third Schedule Containing List of goods taxed @ 4 with effect from 07.09.2006
07-09-2006	Amendment in Delhi Value Added Tax Rules, 2005 with effect from 07.09.2006
07-09-2006	Amendments in the Sixth Schedule containing List of organisations who can claim refund under DVAT with effect from 07.09.2006
06-10-2006	Notification of Bank of India and its branches for the purpose of collection of VAT/Sales Tax with effect from 06.10.2006
24-11-2006	Amendment of Section 2 in DVAT Act, 2004
05-12-2006	Amendment in Sixth Schedule entries
12-02-2007	Change in procedure for filing VAT Returns particularly dealers engaged in export of goods outside India and to file acknowledgement failing which such returns shall be treated as incomplete return
12-02-2007	E-Filling of return made mandatory for the month of February, 2007 onwards in the case of dealers having monthly tax period
27-02-2007	Making it mandatory for dealers who pay tax under compsition scheme, to clearly endorse the words Composition dealer, VAT not to be charged in bold letters with effect from 27.2.07
29-03-2007	Notification under sub-section (2) of section 1 of the Taxation Laws (Amendment) Act, 2007(16 of 2007), the effective date as 1st Apr 2007
09-05-2007	Notification regarding summer vacation, winter vacation in respect of DVAT Appellate Tribunal
14-05-2007	Amendments in Central Sales Tax (Delhi), Rules, 2005 with effect from 14.05.2007
14-05-2007	Amendments in Delhi value Added Tax Rules, 2005 with effect from 14.05.2007
14-05-2007	Amendments in the First Schedule containing List of exempted commodities with effect from 14.05.2007
05-06-2007	Amendments in the Sixth Schedule 2(1)(zd) defining sale price, to give effect to the proposition that no VAT shall be charged on incremental prices of petrol and diesel with effict from 20.06.2006 rev
10-07-2007	Amendment in the sixth schedule containing List of organisations who can claim refund under DVAT with effect from 10.7.2007
17-08-2007	Filing of DVAT-30 made mandatory for the composition dealers along with periodical return in DVAT-17 with effect from 17.08.2007
22-11-2007	Dealers whose tax period is monthly, while filling returns in Form DVAT-16, will submit commodity wise Taxable Turnover (TTO) and Tax with effect from 22.11.2007
18-12-2007	Filing of returns in electronic form made mandatory for dealers having quarterly tax periods with effict from 18.12.2007
10-03-2008	Amendment in the Sixth Schedule i.e. list of organisation who can claim refund with effect from 10.03.2008.
17-03-2008	List of Banks authorised to accept e-payment of tax, penalty, interest or any other dues further expanded with effect from 17.03.2008
31-03-2008	Amenidment in First Schedule & Third Schedule of the Act w.e.f. 31.03.2008
30-05-2008	Reduction of Central Sales Tax Rate from 3 to 2 on account of sale against C Forms
03-06-2008	Amendment in Third Schedule regarding certain goods sold by CSD made taxable @ 4 and amendment in Sixth Schedule with effect from 03.06.2008
07-06-2008	Notification for treatment of Subsidy on LPG cylinder w.e.f 07.06.08
24-07-2008	Amendment in Sixth Schedule of the Act with effect from 24.07.2008 (List of organizations who can Claim Refund
24-07-2008	Amendment in Rule 7 of DVAT Rules, 2005 with effect from 01.06.2008. Rate of reversal of ITC for goods transferred outside Delhi otherwise than by way of sales reduced from 3 to 2 with effect from 0
31-07-2008	Amendment in Sixth Schedule of the Act with effect from 06.05.2008 (List of organizations who can claim refund)
08-09-2008	State Bank of India's name has also been included in the lsit of banks which are authorised to accept e-payment of tax, interest, penalty and other dues
17-10-2008	Amendment in Sixth Schedule of the Act with effect from 17.10.2008 (List of Organizations Who Can Claim Refund)
13-11-2008	Shri G. K. Maarwah, ias (Retd.) appointed as Administrative Member of the Delhi Value Added Tax Appellate Tribunal, for a further period from 4.-1-2009 to 31-12-2010
17-12-2008	Notification for e - filling of half yerly returns. Half yearly retern for the tax period ended March 2009 to be e-filed
29-01-2009	Appointment of Shri Sanathan Prasad as Member of Delhi Value Added Tax Appellate Tribunal
22-05-2009	Amendment in Sixth Schedule of the Act i.e. List of Organisations who can claim refund w.e.f. 25.05.2009
15-06-2009	ICICI BANK, Vasant vihar Branch (BSR Code: 6390061 ) authorized for e-payment of tax, interest, penalty or any other dues
26-06-2009	Tobacco and Gutkha (except unmanufactured tobacco bidis, tobacco used in the manufacture of bidis & hooka tobacco) have been within the ambit of Fourth Schedule w.e.f. 26.06.2009 and consequently will
06-08-2009	Inclusion of Republic of Luthuania and Republic of Macedonia in Sixth Schedule
08-09-2009	Notification towards Kingfisher Airlines as designated Indian carrier under Sub-section 5 of Section 5 of the Central Sales Tax Act, 1956
10-12-2009	Amendment in First Schedule to exempt Imported Sugar in all forms from tax w.e.f 10.12.2009
06-01-2010	Various amendments proposed in DVAT Act which includes amendment in rate of tax for III schedule from 4 to 5, extension of period of disposal of pending cases in DST Act from 5 years to 6 years, cha
13-01-2010	Amendments made in DVAT (Amendment Act) 2009 notified w.e.f 13.01.2010 i.e. third item schedules made taxable @5, period of disposal of pending cases in DST act increased to 6 Years, changes in revis
15-02-2010	Amendment of DVAT Rule 35
23-02-2010	Appointment of Sh. Surendra Kumar Kaushik as the Chairman of the Delhi Value Added Tax Appellate Tribunal
02-03-2010	IDBI Bank authorized to collect payment of tax interest, penaltt or any other amount due under the DVAT Act 2004
11-03-2010	Amendments in rule 13 of the Central Sales Tax (Registration and Turnover) Rules, 1957
16-03-2010	Amendment in Sixth Schedule of the Act i.e. (List of organisations who can claim refund) w.e.f.16.03.2010
17-03-2010	Notification for DVAT (Amendment) Rules, 2010 making changes in Rule 7 regarding reduction of tax credit and amendment in form DVAT 16 i.e. DVAT return
01-04-2010	Notification for DVAT (Second Amendment) Rules, 2010 inserting Rule 6A i.e. restrictions and conditions governing tax credit and amendment of Rule 34 regarding refund of excess payment
01-04-2010	Notification appointing 1.04.2010 as the date from which provisions of section 9 and 10 i.e. time period for claiming ITC and its allowability subject to certain terms & conditions are applicable
01-04-2010	Amendment in first schedule and Third Schedule
07-05-2010	Notification regarding amendment in DVAT 16
10-05-2010	Amendment of Section 6A, 18A, 20, 22, 25 under Finance Act, 2010
09-07-2010	Vat rate of diesel decreased from 20 to 12.5 and on dry fruits from 12.5 to 5
23-07-2010	Extension of due date of filing of return for the Q.E.30.06.2010
08-09-2010	Amendment in Sixth Schedule of the Act i.e. (List of organisations who can claim refund) w.e.f.08.09.2010
25-10-2010	Extension of date for filing of returns for the month/quarter ended 30.09.2010
25-10-2010	Extension of date for filing of returns for the month/quarter ended 30.09.2010
04-11-2010	Notification towards Spicejet as designated Indian carrier under Sub-section 5 of Section 5 of the Central Sales Tax Act, 1956
26-11-2010	Sanitary napkins exempted subject to certain terms & conditions
02-12-2010	Amendment in Sixth Schedule of the Act i.e.(List of organisations who can claim refund) w.e.f. 02.12.2010
31-12-2010	DVAT (Amendment) Act, 2010 enacted by Legislative Assembly to be made applicable from a date to be notified regarding increase in rate of printing WCT from 4 to 5 and increase in TDS rate for payme
05-01-2011	Amendment in Sixth Schedule of the Act i.e. List of organisations who can claim refund w.e.f. 16.08.2010
06-01-2011	Punjab National Bank has been authorized for e-payment of VAT with effect from 06.01.2011
19-01-2011	Amendment in First Schedule of Delhi VAT Act -Jan Ahaar
24-01-2011	Amendment in Fifth Schedule Ramakrishna Mission, Ramakrishna Ashram Marg exempted from paying tax on sale of certain goods w.e.f. 24.01.2011 subject to certain terms & conditions
31-01-2011	Effective date of Delhi Value Added Tax (Amendment) Act, 2010 notified as 01.02.2011
11-03-2011	Amendment in Sixth Schedule of the Act w.e.f. 07.07.2010. The aforementioned Schedule, inter alia, gives List of International Organisations which can claim / refund of VAT. As a result of the amendme
23-03-2011	Amendment in Sixth Schedule of the Act w.e.f. 07.07.2010. The aforementioned Schedule, inter alia, gives List of International Organisations which can claim refund of VAT. As a result of the amendment
25-03-2011	Amendment in Sixth Schedule relating to the List of Organisation which can claim refund w.e.f 08.09.2010. - Minimum invoice value for exemption/refund of VAT increased to Rs. 4500/- from Rs. 1500/- in
28-03-2011	Amendment in Section 74 w.e.f. 25.03.2011 - period of disposing disputes pending under Delhi Sales Act, 1975 extended from six years to seven years from the date of commencement of DVAT Act i.e. upto
01-04-2011	Change in DVAT rates of certain items
07-04-2011	Notification for making changes in Form DVAT-16 i.e. DVAT Returns-Rows inserted to show Works Contract taxable @5 both in sales as well as purcheses
18-04-2011	Dealers wiith monthly tax period required compulsorily to pay tax, interest, penalty or any other liability due under DVAT Act, 2004 electronically through six banks notified by this notification
28-04-2011	Amendent in sixth Schedule relaiting ot the List of International Organisations Which can claim refund. (Republic of Togo and Republic of Mali has also been inserted in the sixth schedule
20-05-2011	Six Banks notified under Sub-Rule 5 of Rule 31 of the DVAT Rules, 2005
21-06-2011	Amendment in first and third schedule - Furnishings having sale price of more than Rs. 100/- per meter or per piece or per set other than handloom fabrics and suitings having sale price of more than R
06-07-2011	Amendment in Sixth Schedule relating to the List of International organisations which can claim refund w.e.f. 06.07.2011- South Asia Begional Delegaion of International Federation of Red Cross and Re
06-07-2011	Amendment in Sixth Schedule relating to the List of International organisations which can claim refund w.e.f. 06.07.2011- Republic of Benin has also been inserted in the sixth schedule
06-07-2011	Canara bank and Bank of Baroda authorized for e-payment facility by the dealers having bank account with these banks and having monthly tax period
19-08-2011	UCO bank authorized fore-payment facility by the dealers having bnk account with this bank and having monthly tax perioid
05-09-2011	Dealers having tax priod as monthly or quarterly required to make e-payment through Eleven banks authorised by the Department of Trade & Taxes, through this notification
28-09-2011	Amendment in Section 2, 4, 9, 74 under DVAT Act 2004
30-09-2011	Date of implementation of DVAT Second Amendment Act 2011 notified as 01.10.2011
04-10-2011	Notification regarding electronic filling of Annexures 2A and 2B for monthly dealers with effect from Aug 2011
25-10-2011	Central Bank authorized to accept DVAT payments by all the dealers and e-payments by dealers having monthly or quarterly tax periods
07-12-2011	Corporation Bank, Indian Bank and Punjab and Sind Bank authorized to make e-payments by the dealers having tax period as monthly or quarterly and having bank account with these banks
07-12-2011	Amendment in First schedule and Thired schedule - vui-inputs like bio-fertilisers, micronutrients and plant growth promoters omitted from the list of third schedule and included in first schedule i.e.
28-12-2011	All registered dealers and contractees (TAN holders) required to make payment compulsorily through electronic made with the fifteen banks notified w.e.f.31.01.2012
27-01-2012	Amendement of DVAT Rules - 6A, 7, 7A, DVAT 16 and Insertion of new rule 42A
13-02-2012	Amendment in Section 2, 3, 28, 29, 74, 81, 106 of DVAT Act 2004
21-02-2012	Dena Bank authorized to accept DVAT payments manually as well as e-payments by all the dealers
07-03-2012	Amendment in Sixth Schedule relating to the List of International Organisation which can claim refund w.e.f 06.07.2011 - Republic of Burundi has also been inserted in the sixth schedule in respect of
23-03-2012	Notification directing dealer to electronically submit the information relating to any movement of petroleum products (except petrol, Diesel, Aviation Turbine Fuel, Liquid Petroleum Gas or Compressed
26-03-2012	Amendment in Sixth Schedule relating to the List of organisations who can claim refund Kiran Nadar Museum of Art (KNMA), 145, DLF South Court-Mall, Saket, New Delhi-110017 has also been included in th
28-03-2012	Notification notifying the dates on which provisions of DVAT Amendment Act, 2012 made applicable. Amendment regarding change in definition of turnover of purchases, period of payment of tax, correctio
12-04-2012	Kerosene Oil included in the exempted list of Petroleum Products prior intimation of which is to be given before the actual movement of such goods occurs
20-04-2012	Maharashtra Bank also authorized to accept DVAT payments through electronic mode of payment from the e-payment portal of the Bank with effect from 01.05.2012
25-04-2012	Amendment of DVAT Rules 26, 28, 59, Form DVAT 16, Form DVAT 30, Form DVAT 48
07-05-2012	Notification restricting the appilcability of earlier Notification No. 1464 dated 23.03.2012 regarding prior intimation for movement of certain goods (petroleum products, Gutkha and Tobacco) to inters
15-06-2012	Notification for amendment in Rules 4, 7, 8A of Central Sales Tax Delhi Rules, 2005
15-06-2012	Notification for amendment in following sections of DVAT Act, 2004 vide DVAT (Second Amendment) Act, 2012:- 1. Amendment in section 2(1)(zd) regarding increase in sale price of diesel. 2. Amendment
15-06-2012	Notification for Amendment in section 2(1)(zd) providing that increase in the price of petrol as on 03.06.2012 shall not form part of sale price along with other provisions
16-06-2012	Notification appointing date of applicability of DVAT (Third Amendment) Act as 18.06.2012
16-06-2012	Notification appointing date of applicability of DVAT (Second Amendment) Act as 18.06.2012
18-06-2012	T-1 form regarding Interstate movement of goods (petroleum products, Gutkha and Tobacco) to be informed online within 48 hours after the movement of goods begins
21-06-2012	Notification for change in schedule 1, 3 and 4 for giving effect to the proposals made in Delhi Budget, 2012
12-07-2012	Quarter wise details relating to Central Declaration Forms received against the stock transfer or central sales made on concessional rates to be submitted in form CD-1 online, The said form shall be m
23-07-2012	Security waiver to dealers for next two months at the time of filing application for new registration w.e.f. 23-07-2012
26-07-2012	Bank of India also authorized to accept DVAT payments through electronic mode of payment from the e-payment portal of the bank with effect from 26.07.2012
30-07-2012	Amendment in Sixth Schedule relating to the List of International Organisation which can claim refund w.e.f 30.07.2012. The Republic of Guinea has also been inserted in respect of its official purchas
07-08-2012	Amendment in Sixth Schedule relating to the List of International Organisation which can claim refund w.e.f 07.08.2012. The Republic of seychelles has also been inserted in respect of its official pur
07-08-2012	Amendment in Sixth Schedule relating to the List of International Organisation which can claim refund w.e.f 07.08.2012. The Republic of Niger has also been inserted in respect of its official purchase
16-08-2012	Submission of tax rate wise details of closing stock as on 31st March of every year
24-08-2012	Kotak Mahindra Bank also authorized to accept DVAT payments through electronic mode of payment from the e-payment portal of the bank through the website of the Department with effect from 24.08.2012.
27-08-2012	Central Declaration Forms or Certificate to be obtain electronically through the website of the Department for the year 2012-13.
30-08-2012	Amendment in Sixth Schedule relating to the List of International Organization which can claim refund w.e.f 30.08.2012 - Republic of Estonia in New Delhi has also been inserted in respect of official
09-09-2012	Regarding online submission of Form T-2 w.e.f. 1-10-2012.
01-10-2012	No security would be required to be furnished by such dealers, who apply for registration with the department up to the 31st of December 2012.
04-10-2012	Amendment in Sixth Schedule relating to the List of International Organisation which can claim refund w.e.f 04.10.2012 - Republic of gabon has also been inserted in respect of official purchases of it
12-10-2012	Submission of information in Form T-2 shall come into force w.e.f. 25-10-2012.
23-10-2012	Submission of information in Form T-2 shall come into force w.e.f. 01-01-2013.
30-10-2012	Submission of information in Form Stock-1 shall come into force w.e.f. 16-11-2012.
12-11-2012	Last date for submission of online information in Form Stock-1 of the available stock as on 31.03.2012 is now extended up to 30th November 2012.
28-12-2012	Gazette Notification of Delhi Value Added tax (Fourth Amendment) Act, 2012 (Delhi Act 14 of 2012.
01-01-2013	No security required for New DVAT Registration till 31-March-2013
03-01-2013	Submission of information in Form T-2 come into force with effect from the 01st February, 2013.
09-01-2013	Amendment in Sixth Schedule relating to the List of International Organisation which can claim refund w.e.f 01.01.2013 - Republic of South Sudan, New Delhi has also been inserted in respect of officia
09-01-2013	Amendment in Sixth Schedule relating to the List of International Organisation which can claim refund w.e.f 01.01.2013 - (68A) Republic of Niger, New Delhi has also been inserted in respect of offici
13-01-2013	Oriental Bank of Commerce and Vijaya Bank added for e-tax payment.
15-01-2013	Gazette Notification from Finance (Revenue-1), Govt. of NCT of Delhi.
16-01-2013	P & S Bank (I.T.O) authorized to accept TDS chqs from contractees (TAN holders) being Govt/PU/Autonoumous bodies & exempt from compulsion of e-tax payment.
28-02-2013	Notification regarding Composition Scheme
11-03-2013	Notification regarding submission of information in Form T-2
12-03-2013	AMENDMENTS In the Sixth Schedule of the Delhi Value Added Tax Act, 2004-(Delhi Act 03 of 2005), a new entry at Sl.No.30 after Sl.No.29 of Part-B of Sl.No.1 shall be inserted namely:- (30) United Nati
30-03-2013	Notification from Finance (Revenue-1) department.
30-03-2013	Notification from Finance (Revenue-1) department.
30-03-2013	In continuation of Notification No.F.7(433)/Policy-II/VAT/2012/1429-38 dated 21.03.2013 regarding submission of information in Form T-2.
30-03-2013	Notification from Finance (Revenue-1) department.
01-04-2013	In continuation of Notification No.F.7(433)/Policy-II/VAT/2012/1429-38 dated 21.03.2013 regarding submission of information in Form T-2.
03-04-2013	AMENDMENTS in the Sixth Schedule of the Delhi Value Added Tax Act, 2004 (Delhi Act 03 of 2005), in the entry at Sl. No. 1 in Part-A, a new sub-entry after serial No. 20 shall be inserted, namely:-(20
16-04-2013	No security would be required to be furnished by such dealers, who apply online for registration with the Department up to the 30th of June, 2013. However, the dealers, who apply for registration manu
29-04-2013	Ruling under section 85 of DVAT Act, 2004 in respect of Horticulture Contracts.
06-05-2013	REPUBLIC OF TAJIKISTAN, New Delhi for exemption/refund of VAT in favour of official purchases of its Embassy and personal purchases of its diplomats.
17-05-2013	Notification regarding submission of information in Form T-2.
28-05-2013	All the dealers registered under the DVAT Act, as on 31-03-2013, shall furnish the information online on or before 30.06.2013, using their login ID and password. For this purpose, Form DP-1 annexed wi
29-05-2013	All the Scheduled Banks, whether registered or not under the Act, having their branches in Delhi and engaged in the business of Silver, Gold, repossessed vehicles, shall furnish the return on quarterl
11-06-2013	Ruling under section 85 of DVAT Act, 2004 in respect of Sun Glasses.
17-06-2013	GOOD DEALER SCHEME 2013-14
18-06-2013	With effect from 1st July, 2013, the application for registration in Form DVAT-04 under section 19 of the Delhi Value Added Tax Act, 2004, shall be submitted online by the applicant dealer on the depa
20-06-2013	AMENDMENTS In the entry at Sl.No.1 in Part-A, for the sub entry at Sl.No.57, the following shall be substituted, namely:- “(57) Grand Duchy of Luxembourg For official use: All purchases made against
20-06-2013	AMENDMENTS In the entry at Sl.No.1 in Part-A, for the sub entry at Sl.No.57, the following shall be substituted, namely:- “(57) Grand Duchy of Luxembourg For official use: All purchases made against
26-06-2013	Alongwith application for registration in Form DVAT-04 under section 19, Form WC-01, DVAT-01, DM-01, BU-01 (if applicable) under section 16 of the Delhi Value Added Tax Act, 2004 and Form 'A' under Ce
28-06-2013	Extension of date of filing Stock Statement in Form Stock -1 online
04-07-2013	Amendment in the Central Sales Tax (Delhi) Rules,2005
05-07-2013	22 Banks authorized for payment of VAT
05-07-2013	22 Banks authorized for payment of VAT
05-07-2013	Regarding last date for submission of information online in Form DP-1
09-07-2013	Notification relating to DVAT Rules (Second amendment)
11-07-2013	Dealers who have elected to pay tax under section 16 of the Act, that the retail invoice issued under sub section (4) of Section 50 of the Act, besides containing the particulars as specified in sub s
11-07-2013	Allahabad Bank authorized for payment of VAT
11-07-2013	All the TAN holders responsible for deduction of TDS under section 36A of the Delhi Value Added Tax Act, 2004 (hereinafter referred to as 'the Act'), shall issue TDS certificate electronically in Form
17-07-2013	If the Goods Receipt Number (GR) is not available in advance, Form T-2 would need to be filed without Goods Receipt Number. However, the GR Number would need to be updated within 24 hours of receipt o
22-07-2013	(35B) REPUBLIC OF GUATEMALA, New Delhi for exemption/refund of VAT in favour of official purchases as well as personal purchases of its diplomats.
25-07-2013	Regarding submission of information online in Form DP-1.
26-07-2013	All the TAN holders shall issue TDS certificates electronically in Form DVAT-43 with effect from 01/07/2013.
29-07-2013	Filing of Form T-2, in abeyance till further orders
31-07-2013	Regarding offline payment of tax, interest and penalty or any other amount due under the Delhi Value Added Tax Act, 2004.
02-08-2013	Extend the date for filing of stock statement in Form Stock-1 online for the stock available on 31st March, 2013
13-08-2013	Notification No.F.1(22)/P-II/VAT/Act/2007/330 dated 17.08.2007 and F.1(22)/P-II/VAT/Act/2007/578-588 dated 22.11.2007, stand withdrawn.
16-08-2013	Regarding extend the date for filing of stock statement in Form Stock-1 online.
19-08-2013	Online procedure for refund of tax for Embassies, officials and international organisations listed in the sixth schedule of Delhi Value Added Tax Act, 2004.
23-08-2013	In partial modification of this department's Notification No.5(54)/Policy-II/VAT/Amendment/ 2010/1790-1800 dated 02/12/2010, the Entry No. mentioned against 'Republic of Gambia' may be read as (32C) i
26-08-2013	Notify that the Form DP-1 shall be submitted online by all the dealers latest by 16/09/2013.
02-09-2013	In partial modification of this department's Notification No.5(54)/Policy-II/VAT/2012-13/28-39 dated 03/04/2013, the Entry No. mentioned against 'Republic of Congo' may be read as (20B) instead of (20
09-09-2013	Notify that the Form DP-1 shall be submitted online by all the dealers latest by 16-10-2013.
12-09-2013	In exercise of powers conferred by sub-section(3) of section 1 of Delhi Value Added Tax (Amendment) Act, 2013 (Delhi Act 05 of 2013), the Lieutenant Governor of the National Capital Territory of Delhi
16-09-2013	Withdraw the privilege of VAT refund in respect of the High Commission of the Islamic Republic of Pakistan, New delhi (Entry at Sl. No 72 of Sl. No. 1 in Part-A of the Sixth Schedule) for its official
20-09-2013	Notification DVAT (Third Amendment) Rules, 2013.
20-09-2013	Amnesty Scheme.
20-09-2013	Notification Central Form 1.
23-09-2013	filing of stock statement in Form Stock 1 online for the stock available on 31st March for any year, stands withdrawn with immediate effect.
30-09-2013	Amendment in composition scheme 2013.
01-10-2013	The Registration Number of the Embassy of Guatemala may be read as 07069892305 instead of 07136891426.
01-10-2013	Dena Bank and Bank of Maharashtra are hereby denotified for collections of VAT/CST dues from the dealers with effect from 15th October, 2013.
04-10-2013	Notification regarding rate of tax on sun glasses.
04-10-2013	Notification regarding rate of tax on sun glasses.
14-11-2013	In continuation to Notification No.F.7( 420)/Policy/VAT/2011/1203-1213 dated 11/02/2013 regarding filing of Audit report by dealers having turnover of RS.10 crores or more during 2011-12 or 2012-13 in
29-11-2013	submission of audit report in Form AR-1 for the year 2012-13, by dealers having turnover of Rs.10 crores or more in 2011-12 or 2012-13
19-12-2013	the details of programmes/functions, to be organised in the Banquet Halls, Farm Houses, Marriage/Party Halls, Hotels, Open Ground etc.
20-12-2013	renotify Bank of Maharashtra located in National Capital Territory of Delhi as appropriate Government Treasury for the purpose of deposit of Value Added Tax dues
27-12-2013	Effective date for furnishing of advance information in respect of functions organised in Banquet Halls, Farm Houses, Marriage/Party Halls, Hotels and Open Ground etc.
27-12-2013	Extension in date of submission of AR-1
31-12-2013	Extension in date of submission of AR-1
31-12-2013	Notify that the Form DP-1 shall be submitted online by all the dealers latest by 31/01/2016. The form shall be filed by dealers registered upto 31/10/2015.
07-01-2014	Denotification of Bank of India for collections of VAT/CST dues from the dealers referred above with effect from 15th January, 2014.
09-01-2014	reallocation of entry Nos to the Embassies/Organisations listed in the Sixth Schedule of the Delhi Value Added Tax Act, 2004.
29-01-2014	Submission of audit report in Form AR-1 for the year 2012-13 by dealers having turnover of Rs. 10 crores or more in 2011-12 or 2012-13.
30-01-2014	Extension of Amnesty Scheme till 18.02.2014 & its amendements
31-01-2014	In partial modification of this department’s Notification No.F.5(54)/Policy/VAT/ 2013/PF/ 1123-1135 dated 26/12/2013, the following words mentioned against Sl.No.34 in Part A- List of Embassies shall be deleted:- “Only for invoices of Rs.8200/- and above.”
14-02-2014	Withdrawal of AR-1 Form.
18-02-2014	Extension of Amnesty Scheme till 28.02.2014
28-02-2014	Online details of Invoice & GR (T-2 Form) in respect of goods procured from outside Delhi.
05-03-2014	Central Sales Tax(Delhi)AmendmentRules,2014
05-03-2014	Delhi Value Added Tax(Amendment)Rules,2014
05-03-2014	Notification on Revised format of T-2
25-03-2014	To grant facility of VAT exemption/refund to High Commission of the Republic of Malawi in favour of official purchases as well as personal purchases of its diplomats and Mahatma Gandhi Institute of Education for Peace and Sustainable Development (MGIEP) in New Delhi on purchase of goods
26-03-2014	Online filling of information/return by using Digital Signature.
28-03-2014	Appropriate Government Treasury for collection of tax, interest, penalty or any other amount due under the Act or Central Sales Tax Act, 1956 from the dealers registered or liable to be registered under the Act, casual traders and contractees (TAN holders)
31-03-2014	Notification No.F.5(54)/Policy/VAT/2013/PF/ 1123-1135 dated 26/12/2013, the word “entry Nos” appearing in second para and in the heading of table of ‘Part A- List of Embassies’ and ‘Part-B List of International Organisations’ of Entry No.1 of Sixth Schedule, may be read as “Sl.No.”
12-06-2014	Bank of India located in the National Capital Territory of Delhi, in addition to 22 Banks already notified, as the ‘Appropriate Government Treasury’ for collection of tax, interest, penalty or any other amount due under the Act or Central Sales Tax Act, 1956 from the dealers registered or liable to be registered under the Act, casual traders, contractees (TAN holders) and any other person in e-payment mode only.
17-06-2014	Notification DVAT (Second Amendment) Rules, 2014.
18-07-2014	Regarding Embassy of the Russian Federation
07-08-2014	Central Sales Tax (Delhi) Amendment Rules, 2014.
21-08-2014	Furnishing of advance information in respect of functions organised in Banquet Halls, Farm houses, Marriage/Party Halls, Hotels and Open Ground etc
21-08-2014	In partial modification of this department’s Notification No.F.3(349)Policy/VAT/2013/645-657 dated 19/08/2013, the date of coming into force of the notification may be read as ‘01/01/2015’ instead of ‘01/10/2013’.
05-11-2014	Withdraw the filing of information related to statutory forms online in Form CD-1.
17-12-2014	State Bank of Bikaner & Jaipur located in the National Capital Territory of Delhi as ‘Appropriate Government Treasury’ for collection of tax, interest, penalty or any other amount due under the Act or Central Sales Tax Act, 1956 from the dealers registered or liable to be registered under the Act, casual traders, contractees (TAN holders) and any other person in e-payment mode only.
02-01-2015	grant facility of VAT exemption/refund to Embassy of the Republic of Latvia in New Delhi
30-03-2015	Gazette Notification of the Delhi Value Added Tax (1st Amendment) Act, 2015 (Delhi Act 03 of 2015)
31-03-2015	regarding submission of information online in Form DP-1
31-03-2015	In exercise of the powers conferred by sub-section (3) of section 1 of the Delhi Value Added Tax Act, 2015
30-04-2015	Regarding Embassy of Finland
01-05-2015	Regarding State bank of Patiala
26-06-2015	Regarding registration for e-commerce dealers.
30-06-2015	Regarding extension of date for filing DP-I upto 31/08/2015.
01-07-2015	Regarding Embassy of Portugal (Registration No./TIN 07229892120).
14-07-2015	The Delhi Value Added Tax (2nd Amendment) Act, 2015 (Delhi Act 05 of 2015)
15-07-2015	Regarding amendment in the Sixth Schedule appended to DVAT Act, 2004.
15-07-2015	Commencement of the date on which the DVAT (Second Amendment ) Act, 2015 (Delhi Act 05 of 2015 ) came into force.
15-07-2015	Amendments in the DVAT act regarding Petroleum Products, Petrol and Diesel etc.
31-07-2015	Amendments in the Third Schedule appended to the Delhi Value Added Tax Act, 2004.
17-08-2015	Authorisation of Andhra Bank and State Bank of Travancore.
17-08-2015	Authorisation of Andhra Bank and State Bank of Travancore.
31-08-2015	Regarding submission of Form DP-1 online by all dealers latest by 30-09-2015.
10-09-2015	Regarding Form Delhi Sugam-2 (DS-2)
29-09-2015	Extend the last date for filing of online returns for the 1st quarter of the year 2015-16, in Forms EC-II and EC-III to 15-10-2015.
30-09-2015	Notify that the Form DP-1 shall be submitted online by all the dealers latest by 21-10-2015. The form shall be filed by the dealers registered upto 30-09-2015.
08-10-2015	Introducing an award scheme for the general public ' Bill Banvao, Inaam Pao'.
12-10-2015	Extend the last date for filing of online returns for the 1st and 2nd quarters of the year 2015-16, in Forms EC-II and EC-III to 16-11-2015.
21-10-2015	Notify that the Form DP-1 shall be submitted online by all the dealers latest by 23/11/2015. The form shall be filled by dealers registered upto 30/09/2015.
06-11-2015	Regarding appointment of Sub Divisional Magistrate of Revenue Department, Govt. of NCT of Delhi as Value Added Tax Authorities to assist the Commissioner VAT.
12-11-2015	Regarding Amendment in rule 7 and Form DVAT-16
12-11-2015	Regarding Amendment in rule 7 and Form DVAT-16
12-11-2015	Extend the last date for filing of online returns for the 1st and 2nd quarter of the year 2015-16, in Forms EC-II and EC-III to 30/11/2015.
12-11-2015	Regarding Amendment in Form DVAT 16, Form DVAT 30 and From DVAT-31
12-11-2015	Regarding Amendment in rule 7 and Form DVAT-16
16-11-2015	Regarding Amendment of Rule 35.
16-11-2015	Regarding Increase of VAT rate on ATF From 20 to 25
23-11-2015	Notify that the Form DP-1 shall be submitted online by all the dealers latest by 31/12/2015. The form shall be filed by dealers registered upto 31/10/2015.
15-12-2015	Regarding amendment of rule 7 and 43 in the Delhi value Added Tax Rules, 2005.
08-01-2016	Regarding specify conditions for downloading the Central Statutory forms online as under.
08-01-2016	Notification regarding Delhi Sugam-2 (DS-2)
12-01-2016	Related to Form GE-I and GE-II of Government Entity.
18-01-2016	Amendments in the Fourth Schedule, for the existing rows pertaining to serial numbers 12 and 13, regarding Petrol & Diesel.
01-02-2016	Notify that the Form DP-1 shall be submitted online by all the dealers latest by 29.02.2016.
11-02-2016	Regarding filing of online returns by firms and companies engaged in the business of courier activities
11-02-2016	Regarding time period for rectification or revision of return in form GE II
11-02-2016	Amendment of Rule 28 of DVAT Rules 2005
25-02-2016	Notification for extension of date of filing return in GE II for the first three quarters of 2015-16
01-03-2016	Regarding filing of returns through digital signatures
01-03-2016	Extension of the last date for filing return in form CR-II
01-03-2016	Extension of the last date for filing DP-1
07-03-2016	Regarding Form GE-II
15-03-2016	Regarding Form GE-II.
15-03-2016	Regarding Form CR-II.
18-03-2016	Grant of Exemption to Embassy of Socialist Republic of Vietnam
18-03-2016	New Composition Scheme for Restaurants and Halwais @5 instead of 1
12-04-2016	Delhi Value Added Tax Amendment Rules 2016
28-04-2016	Returns in Form CR-II for the financial year 2015-16 are required to be filed by 16-May-2016.
03-05-2016	The requirement to furnish return with digital signatures in accordance with the provisions of the Information Technology Act, 2000 shall be for the tax period commencing from 1st April, 2016 and subsequent tax periods.
06-05-2016	The details of purchases where the total amount of an invoice does not exceed Rs. 1000/- shall not be mandatorily required to be furnished in Form GE-II
06-05-2016	Notification Regarding the Change in Rate of VAT in Diesel
09-05-2016	Notification Regarding change in rate of VAT in schedules
19-05-2016	Regarding filing of form DS-1 online by all registered dealers of Delhi in respect of any commodities/goods to be moved from Delhi to any place outside the territory of Delhi on account of sale, stock transfer etc.
19-05-2016	Extension of the date for filing CR-II upto 16/06/2016
27-05-2016	Withdrawal of Delhi Sugam -1 (DS-1)
01-07-2016	Filing of returns through Digital Signatures
05-07-2016	Gazette Notification of the Delhi Value Added Tax (Amendment) Act 2016 (Delhi Act 03 of 2016)
25-07-2016	Notification regarding appointing 26th July 2016 as the effective date of DVAT (Amendment )Act 2016 (Delhi Act 03 of 2016)
24-08-2016	Regarding Filing of returns through digital signature
19-05-2017	Sale of Aviation Turbine Fuel to the Civil Aviation Operators who have opted to operate under Regional Connectivity Scheme
02-06-2017	Amendments in the Second Schedule appended to the Act (Delhi Value Added Tax Act, 2004)
30-06-2017	VAT exemption/refund to New Development Bank
30-06-2017	Extension of VAT refund to South Asia Regional training and technical Assistance Center
31-08-2017	Notification regrading Republic of Equatorial Guinea inserted in Part A - List of Embassies
31-08-2017	Notification regrading Republic of Equatorial Guinea inserted in Part A - List of Embassies
27-10-2017	Notification regarding all the dealers who are/were registered under Delhi Value Added Tax Act 2004 are directed to submit details of closing stock as was held by them on 31st March 2017 and 30th June 2017 online on the website of the department
15-11-2017	Notification regarding extension of last date w.r.t submission of closing stock by dealer.
15-12-2017	Notification regarding extension of last date w.r.t submission of closing stock by dealer.
07-03-2019	Notification No 12/2019-State Tax: Regarding time limit for filing of GSTR1 for the Month of Apr'2019 to June 2019
07-03-2019	Notification No 13/2019-State Tax: Regarding time limit for filing of Return in Form GSTR3 for the Month of Apr'2019 to June 2019
08-05-2019	Notification No 12/2019-State Tax: Regarding time limit for filing of GSTR1 for the Month of Apr'2019 to June 2019
08-05-2019	Notification No 13/2019-State Tax: Regarding time limit for filing of Return in Form GSTR3 for the Month of Apr'2019 to June 2019
06-01-2020	Notification No. 16/2019-State Tax
18-02-2020	Notification No. 43/2018-State Tax
11-03-2020	No.F.3(96)/Fin(Rev-I)/2019-20/DS-VI/120
11-03-2020	Notification No. 26/2019-State Tax(Rate)
04-05-2020	Amendments in the Fourth Sechedule appended to S. No 12 and 13
01-06-2020	Notification No 04/2019-State Tax (Rate)
01-06-2020	Notification No 08/2019-State Tax (Rate)
01-06-2020	Notification No 15/2019-State Tax (Rate)
02-06-2020	Appointment of appellate Authority under DGST Act 2017
05-06-2020	Notification No 31/2019-State Tax Amendment in Delhi Goods and Services Tax (Fourth Amendment) Rules, 2019
05-06-2020	Notification No. 35/2019-State Tax
10-06-2020	Notification No. 13/2019-State Tax(Rate)
17-06-2020	Notification No. 21/2019-State Tax(Rate)
19-06-2020	Addendum regarding the work distribution of Appeals under section 107 of the GST ACT 2017.
24-06-2020	Notification No: 33/2019-State Tax Amendment in Delhi Goods and Services Tax (Fifth Amendment) Rules, 2019
14-07-2020	Notification No. 01/2020-State Tax
16-07-2020	Notification No. 27/2019-State Tax(Rate)
16-07-2020	Notification No. 28/2019-State Tax(Rate)
16-07-2020	Notification No. 72/2019-State Tax
05-08-2020	Notification No. 01/2020-State Tax (Rate)
26-08-2020	Notification No 74/2019-State tax
27-08-2020	Notification No. 69/2019-State Tax
27-08-2020	Notification No. 18/2020-State Tax
27-08-2020	Notification No.11/2020-State Tax
27-08-2020	Notification No.11/2020-State Tax
27-08-2020	Notification No 22/2019-State TAx
27-08-2020	Notification No.27/2020-State Tax
28-08-2020	Notification No. 71/2018-State Tax
01-09-2020	Notification No. 34/2020-State Tax
01-09-2020	Notification No. 42/2019-State Tax
28-09-2020	Notification No 12/2020-State tax
28-09-2020	Notification No 39/2020-State Tax
28-09-2020	Notification No 04/2020-state Tax
28-09-2020	Notification No 03/2020-State Tax(Rate)
28-09-2020	Notification No 09/2020-State Tax
28-09-2020	Notification No 02/2020-State Tax(Rate)
28-09-2020	Notification No 71/2020-State Tax
28-09-2020	Notification No. 17/2020-State Tax
29-09-2020	Notification No.70/2019-State Tax
30-09-2020	Notification No.69/2020-Central Tax
14-10-2020	Notification No. 49/2019-State Tax
15-10-2020	Notification No37/2020-State Tax
15-10-2020	Notification No 33/2020-State Tax
15-10-2020	Notification No 32/2020-State Tax
15-10-2020	Notification No.19/2020-State Tax
15-10-2020	Notification No. 56/2020-State Tax
15-10-2020	Notifications No.75/2020-Central Tax
15-10-2020	Notification No. 56/2019-State Tax
21-10-2020	Notification No. 50/2020-State Tax
21-10-2020	Notification No. 50/2019-State Tax
22-10-2020	Notification No.07/2020-State Tax
27-10-2020	Notification No.31/2020-State Tax
28-10-2020	Notification No.80/2020-Central Tax
04-11-2020	Notification No. 68/2020-State Tax
04-11-2020	Notification No.71/2019-State Tax
04-11-2020	Notification No. 14/2020-State Tax
04-11-2020	Notification No. 14/2020-State Tax
09-11-2020	Notification No.08/2020-State Tax
09-11-2020	Notification No 16/2020-State tax
09-11-2020	Notification regarding DGST Act 2017
09-11-2020	Notification No.29/2019-State Tax Rate
19-11-2020	Notifications No.63/2020-State Tax
19-11-2020	Notifications No.39/2020-State Tax
19-11-2020	Notifications No.67/2020-State Tax
19-11-2020	Notifications No.52/2020-State Tax
19-11-2020	Notification No. 39/2019-State Tax
21-12-2020	Notification No.19/2019-State Tax(Rate)
21-12-2020	Notification No.30/2020-State Tax
21-12-2020	Notification No.25/2019-State Tax
21-12-2020	Notification No.53/2020-State Tax
29-12-2020	Notification No.68/2019-State Tax
29-12-2020	Notification No.75/2019-State Tax
31-12-2020	Notification No. 51/2020-State Tax
31-12-2020	Notification No. 59/2020-State Tax
04-01-2021	Notification No.36/2020-State Tax
04-01-2021	Notification No.57/2020-State Tax
04-01-2021	Notification No.74/2020-State Tax
04-01-2021	Notification No. 36/2019-State Tax
08-01-2021	Notification No. 4/2020-State Tax(Rate)
08-01-2021	Notification No. 02/2020-State Tax
20-01-2021	No.F.2(317)/POLICY-GST/2020/348-58
22-01-2021	Notification No.90/2020-State Tax
27-01-2021	Notification No.87/2020-State Tax
29-01-2021	Notification No.86/2020-State Tax
29-01-2021	Notification No.83/2020-State Tax
29-01-2021	Notification No.54/2020-State Tax
02-02-2021	41/2020-Central Tax G.S.R 275(E)
26-02-2021	Notification No 38/2020-State Tax
26-02-2021	Notification No 43/2020-State Tax
28-02-2021	04/2020-Central Tax G.S.R 142(E)
15-03-2021	Delhi Gazette SG-DL-E-09102020-222320
15-03-2021	The Gazette of India no.95/2020-Central Tax
15-03-2021	The Gazette of India no. 93/2020-Central Tax
15-03-2021	Notification no.36/2020-State Tax
15-03-2021	Gazette Notification of the Delhi Goods and services Tax(Amendment)Act,2019
24-03-2021	Notification No. 05/20- State Tax (Rate)
24-03-2021	Notification No. 35/2020- State Tax
24-03-2021	Notification No. 92/2020- State Tax
25-03-2021	Notification No. 11/2019- State Tax (Rate)
25-03-2021	Notification No. 81/2020- State Tax
26-03-2021	Grant facility of VAT exemption/refund to the Embassy of the Republic of Chad in New Delhi
08-04-2021	Notification No.77/2020-State Tax
08-04-2021	Notification No.73/2020-State Tax
08-04-2021	Notification No. 89/2020-State Tax
08-04-2021	Notification No. 85/2020-State Tax
08-04-2021	Notification no.49/2020-State Tax
08-04-2021	Notification No.13/2020-State Tax
08-04-2021	Notification no.64/2020-State Tax
12-04-2021	Notice for spot Auction of Miscellaneous Unserviceable/Rusted/Broken/Mangled/Scrap Items
28-05-2021	Notification No.44/2020-State Tax
28-05-2021	Notification No.48/2020-State Tax
13-07-2021	Notification No. 12/2021-Central Tax
13-07-2021	Notification No.17/2021-Central Tax
22-07-2021	Notification No. 11/2021-State Tax
27-07-2021	Notification No. 11/2021-State Tax
09-08-2021	Notification No. 26/2021- State Tax
12-08-2021	Notification No. 06/2021 - State Tax
12-08-2021	Notification No. 26/2021-State Tax
12-08-2021	Notification No. 40/2020-State Tax
13-09-2021	Notification no.-31/2021-State Tax
13-09-2021	The Delhi Goods and Services Tax(Amendment )Act, 2020 (Delhi Act 06 of 2020)
21-09-2021	Request for wide publicity of expression of Interest invited by EDMC
30-11-2021	Notification
30-11-2021	Notification
30-11-2021	Notification
30-11-2021	Notification
30-11-2021	Notification
30-11-2021	Notification
30-11-2021	Notification
30-11-2021	Notification
02-12-2021	Indicative guidelines & Procedure for making arrest u/s 69 of the DGST Act -Additional guidelines.
06-12-2021	State Tax(Rate)-03/2021
06-12-2021	State Tax(Rate)-01/2021
06-12-2021	94-2020-State Tax
06-12-2021	State Tax(Rate)-02/2021
06-12-2021	State Tax(Rate)-04/2021
06-12-2021	61-2020-State Tax
06-12-2021	State Tax(Rate)-05/2021
06-12-2021	70-2020-State Tax
06-12-2021	88-2020-State Tax
06-12-2021	65-2020-State Tax
06-12-2021	55-2020-state Tax
06-12-2021	47-2020-State Tax
06-12-2021	25-2021-State Tax
06-12-2021	29-2021-State Tax
06-12-2021	28-2021-State Tax
06-12-2021	24-2021-State Tax
06-12-2021	22-2021-State Tax
06-12-2021	19-2021-State Tax
06-12-2021	20-2021-State Tax
06-12-2021	18-2021-State Tax
06-12-2021	21-2021-State Tax
06-12-2021	14-2021-State Tax
06-12-2021	07-2021-State Tax
06-12-2021	08-2021-State Tax
06-12-2021	09-2021-State Tax
06-12-2021	10-2021-State Tax
08-12-2021	01/2021-State Tax
09-12-2021	Notification regarding Petrol
09-12-2021	66/2020-State Tax
09-12-2021	13/2021-State Tax
14-12-2021	Notification
14-12-2021	Notification
14-12-2021	Notification
16-12-2021	notification
17-12-2021	Notification No- 49/2019- State Tax
17-12-2021	Notification No- 91/2020- State Tax
17-12-2021	Notification No- 15/2021- State Tax
17-12-2021	Notification No. 78/2020-State Tax
17-12-2021	Notification No. 12/2021 - Central Tax
17-12-2021	Notification No- 04/2021- Central Tax
17-12-2021	Notification No. 93/2020-Central Tax
17-12-2021	Notification No- 42/2019- State Tax
17-12-2021	Notification No. 95/2020-Central Tax
17-12-2021	Notification No. 53/2018-State Tax
17-12-2021	Notification No 29/2019-StateTax
17-12-2021	Notification No-56/2019- State Tax
17-12-2021	Notification No-68/2019-State Tax
17-12-2021	Notification No- 75/2019-State Tax
17-12-2021	Notification No-29/2019-State Tax(Rate)
20-12-2021	Notification No - 27/2021- State Tax
21-12-2021	Notification No- 12/2019- State Tax
21-12-2021	Notification No-13/2019-State Tax
27-12-2021	Notification
27-12-2021	Notification
27-12-2021	Notification
27-12-2021	Notification
27-12-2021	Notification
27-12-2021	Notification
27-12-2021	Notification
27-12-2021	Notification
18-01-2022	notification No. 09/2021-State Tax (Rate)
18-01-2022	Notification No. 34/2021- State Tax
18-01-2022	notification No. 32/2021-State Tax
18-01-2022	75/2019-State Tax (Corrigendum)
18-01-2022	Notification No. 30/2021-State Tax
24-01-2022	Notification No. 35/2021-State Tax
03-02-2022	Notification
03-02-2022	Notification
03-02-2022	Notification
03-02-2022	Notification
03-02-2022	Notification
03-02-2022	DELHI GOODS AND SEVICES TAX (AMENDMENT) ACT, 2021 (DELHI ACT OF 03 OF 2021)
03-02-2022	Notification No 27/2019-State Tax(Rate)
03-02-2022	Notification No 28/2019-state Tax(Rate)
03-02-2022	Notification No. 13/2019-State Tax (Rate)
03-02-2022	Notification No-26/2019-State Tax (Rate)
03-02-2022	Notification no 12/2019-State Tax(Rate)
03-02-2022	Notification
03-02-2022	Notification
03-02-2022	Notification
03-03-2022	Notification No. 26/2018-State Tax (Rate)
03-03-2022	Notification No. 10/2019- State Tax
03-03-2022	Notification No. 60/2018- state Tax
03-03-2022	Notification No. 13/2021-State Tax (Rate)
14-03-2022	Notification No. 06/2021- State Tax(Rate)
14-03-2022	Notification No. 07/2021-State Tax(Rate)
14-03-2022	Notification No. 08/2021-State Tax(Rate)
14-03-2022	Notification No. 10/2021-State Tax(Rate)
14-03-2022	Notification No. 11/2021-State Tax(Rate)
14-03-2022	Notification No. 33/2021-State Tax
14-03-2022	Notification No. 56/2020-State Tax
21-03-2022	Notification No. 14/2021- State Tax(Rate)
21-03-2022	Notification No. 15/2021-State Tax (Rate)
21-03-2022	Notification No. 16/2021-State Tax(Rate)
21-03-2022	Notification No. 17/2021- State Tax (Rate)
21-03-2022	Notification No. 23/2021 - State Tax
21-03-2022	Notification No 37/2021-State Tax
31-03-2022	Notification No. 19/2021-State Tax (Rate)
31-03-2022	Notification No. 20/2021-State Tax (Rate)
31-03-2022	Notification No. 21/2021-State Tax (Rate)
31-03-2022	Notification No. 18/2021-State Tax (Rate)
31-03-2022	Notification No. 38/2021-State Tax
31-03-2022	Notification No. 39/2021-State Tax
01-04-2022	Notification No. 05/2021-State Tax
01-04-2022	Notification No. 22/2021-State Tax(Rate)
28-04-2022	Instruction- GST of State Tax (Ref. instruction No. 02/2022-GST dated 22.03.2022)
13-06-2022	Notification No. 12-2021 - State Tax (Rate)
13-06-2022	Notification No. 01/2022 - State Tax
15-06-2022	40/2021-State Tax
17-06-2022	Notification No. 01/2022 - State Tax
17-06-2022	Notification No. 12/2021 - State Tax (Rate)
17-06-2022	Notification No. 03/2021 - State Tax
17-06-2022	Notification No. 40/2021 - State Tax
01-07-2022	Notification No. 46/2020-State Tax
01-07-2022	Notification No. 58/2020-State Tax
01-07-2022	Notification No. 28/2020-State Tax
01-07-2022	Notification No. 29/2020-State Tax
01-07-2022	Notification No. 71/2020-State Tax
01-07-2022	Notification No. 62/2020-State Tax
01-07-2022	Notification No. 72/2020-State Tax
01-07-2022	Notification No. 60/2020-State Tax
01-07-2022	Notification No. 82/2020-State Tax
01-07-2022	Notification No. 79/2020-State Tax