On 20-1-2026, the Ministry of Finance, GST Appellate Tribunal issued an Office Order considering the difficulties faced by the appellants in the initial phase for filing of appeals on the GSTAT Portal.
In relation to the same, the President, GSTAT:
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Has directed to the Registry of each bench to keep a lenient view during scrutiny of the appeal documents and raise defect of substance only rather than for defect of form, i.e., the defects not affecting the merit of the case will not be raised.
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This direction will be applicable for an initial period of 6 months from the date of issuance of this order, i.e. 20-1-2026.
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It has been clarified that the documents generated digitally through the GSTN System will not be required to be certified.
The scanned copies of the attached physical documents with the appeal have to be signed.