On 30 June 2026, the Ministry of Finance announced the extension of the last date for filing appeals before the Goods and Services Tax Appellate Tribunal (GSTAT) to 31 July 2026 under Section 112(1) read with Section 112(3), Central Goods and Services Tax Act, 2017.
Earlier, by a notification dated 17 September 2025, the Government had notified 30 June 2026 as the last date for filing appeals before the GSTAT.
Also Read: Govt mandates electronic filing of appeals vide GSTAT (Procedure) Rules, 2025 | SCC Times
According to the press release, the Government has extended the due date in view of recent representations received from various stakeholders highlighting technical difficulties due to the rush to file appeals on the GSTAT portal. The Government noted that, although the due date had been notified in September 2025, 30,000 appeals were filed during the last 15 days alone, with daily filings peaking at 5,500 appeals.
The Government has advised taxpayers to plan their appeal filings well in advance and not wait until the deadline.
Also Read: GSTAT Allows Leniency in Appeal Scrutiny Until July 2026 | SCC Times
