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Government constitutes State Benches of GST Appellate Tribunal with effect from 14-9-2023

central government

On 14-9-2023, the Central Government, on recommendations of the Goods and Services Tax (‘GST’) Council, constitutes the State Benches of the Goods and Services Tax Appellate Tribunal with effect from 14-9-2023.

State Benches of GST Appellate Tribunal:

  1. Andhra Pradesh

    • 1 Bench

    • At Vishakhapatnam and Vijayawada

  2. Bihar

    • 1 Bench

    • At Patna

  3. Chhattisgarh

    • 1 Bench

    • At Raipur and Bilaspur

  4. Delhi

    • 1 Bench

    • At Delhi

  5. Gujarat/ Dadra and Nagar Haveli and Daman and Diu

    • 2 Benches

    • At Ahmedabad, Surat and Rajkot

  6. Haryana

    • 1 Bench

    • At Gurugram and Hissar

  7. Himachal Pradesh

    • 1 Bench

    • At Shimla

  8. Jammu and Kashmir/ Ladakh

    • 1 Bench

    • At Jammu and Srinagar

  9. Jharkhand

    • 1 Bench

    • At Ranchi

  10. Karnataka

    • 2 Benches

    • At Bengaluru

  11. Kerala/ Lakshadweep

    • 1 Bench

    • At Ernakulum and Trivandrum

  12. Madhya Pradesh

    • 1 Bench

    • At Bhopal

  13. Maharashtra/ Goa

    • 3 Benches

    • At Mumbai, Puna, Thane, Nagpur, Aurangabad and Panaji

  14. Odisha

    • 1 Bench

    • At Cuttack

  15. Punjab/ Chandigarh

    • 1 Bench

    • At Chandigarh and Jalandhar

  16. Rajasthan

    • 2 Benches

    • At Jaipur and Jodhpur

  17. Tamil Nadu/ Puducherry

    • 2 Benches

    • At Chennai, Madurai, Coimbatore and Puducherry

  18. Telangana

    • 1 Bench

    • At Hyderabad

  19. Uttar Pradesh

    • 3 Benches

    • At Lucknow, Varanasi, Ghaziabad, Agra and Prayagraj

  20. Uttarakhand

    • 1 Bench

    • At Dehradun

  21. Andaman & Nicobar/ Sikkim/ West Bengal

    • 2 Benches

    • At Kolkata

  22. Arunachal Pradesh/ Assam/ Manipur/ Meghalaya/ Mizoram/ Nagaland/ Tripura

    • 1 Bench

    • At Guwahati, Aizawl (Circuit), Agartala (Circuit) and Kohima (Circuit)

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