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Insertion of new sections 115BBH and 115BBI6191913/20/2023 2:25:47 PMAfter section 115BBG of the Income-tax Act, the following sections shall be inserted with effect from the 1st day of April, 2023, namely Tax on income from virtual digital asset 183https://www.incometaxindia.gov.in/Acts/Finance Acts/2022htmlFalsehtmActFinance Acts28CHAPTER IIIDIRECT TAXES202213896cd1-2b32-4ec2-8593-d8603ef8120d71247a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Notification No. 8/2023 [F. No. 370142/51/2022–TPL] / GSR 156(E)7665633/1/2023 7:17:14 AMu/s 115BBF or u/s 115BBG or u/s 115BBH a Salaries 7a b House property 7b c Capital gains 7e f u/s 115BBG 7f g u/s 115BBH (other than cost of acquisition) 7g”; (b) in row 9 2091https://www.incometaxindia.gov.in/Communications/NotificationpdfFalsepdfNotification|295|2023-02-28T02:30:00.0000000Z2023Notification No. 8/2023 [F. No. 370142/51/2022–TPL] / GSR 156(E)8f5119bc-7835-4673-bf0f-3474ae9bd9c612722a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
For persons including companies required to furnish return under sections 139(4A) or 139(4B) or 139(4C) or 139(4D) only844683/2/2024 12:14:03 PMMINISTRY OF FINANCE (Department of Revenue) (CENTRAL BOARD OF DIRECT TAXES) NOTIFICATION New Delhi, the 1st March, 2024 G.S.R 153(E).—In exercise of the powers conferred by https://www.incometaxindia.gov.in/Forms/Income-Tax Rules/2024pdfFalsepdfFormIncome-tax RulesITR-720249cb610e6-fe06-4f0f-a1f8-6be8abb7512c794a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
For Companies other than companies claiming exemption under section 118778201/30/2024 10:33:30 AMIf yes, please furnish the old name (A4) Corporate Identity Number (CIN) issued by MCA (A8) Flat/Door/Block No (A9) Name of Premises/Building/Village (A5) Date of incorporation https://www.incometaxindia.gov.in/Forms/Income-Tax Rules/2024pdfFalsepdfFormIncome-tax Rules|139|ITR-620249cb610e6-fe06-4f0f-a1f8-6be8abb7512c790a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Approved-version-Income-Tax-Return-Statistics-for-the-AY-2023-242108387/9/2024 12:15:41 AMIncome Tax Return Statistics Assessment Year 2023-24 Version 1.0 The statistics were generated from e-filed returns (digitally https://www.incometaxindia.gov.in/Documents/Direct Tax DatapdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1214a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
New Income-tax Bill, 20258924632/13/2025 1:21:46 PMSection Number of Income-tax Act, 1961 Section heading as per Income-tax Act, 1961 Section number as per latest draft 1 Short title, extent and commencement https://www.incometaxindia.gov.in/Documents/income-tax-bill-2025pdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1360a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Memorandum1300231/31/2025 8:10:15 PMMEMORANDUMEXPLAINING THE PROVISIONSINTHE FINANCE BILL, 2025(Clauses referred to are clauses in the Bill)ºÉiªÉàÉä´É VɪÉiÉäGOVERNMENT OF INDIA1 FINANCE BILL, 2025 PROVISIONS https://www.incometaxindia.gov.in/Budgets and Bills/2025pdfFalsepdfBudgetFINANCE BILL2025cc9cf5ca-a3ec-47f9-b55f-ca7b4cfdd77f521a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Computation of Tax for Individual800492The income taxable in the hands of an individual and tax liability thereon shall be computed according to his residential status. The income taxable under the Income-tax Act is computed under the five heads of income, and tax thereon is computed as per the tax slab rates applicable for that previous year.10/17/2024 11:17:57 AM[As amended by Finance (No. 2) Act, 2024 The income taxable in the hands of an individual and tax liability thereon shall be computed according to his residential status https://www.incometaxindia.gov.in/Tutorials/Forms/AllItems.aspxpdfFalsepdfTutorial|6|14|115BAC|10|2023-12-30T18:30:00.0000000Z|Tax Payment|903058ee-bf1e-4514-bbd4-e628472da78b240a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Circular No. 23/2022 -Explanatory Notes to the provisions of the Finance Act, 202262383511/7/2022 6:02:59 AM CIRCULAR NO. 23/2022 F. No. 370142/48/2022-TPL Government of India Ministry of Finance Department of Revenue (Central Board of Direct Taxes) **** Dated the 3 rd of 115BBH 47336https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2022-11-02T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c415a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Draft Common Income-tax Return Form for public consultation62794211/1/2022 10:47:35 AMNew Delhi, 1 st November, 2022 Sub: Draft common Income-tax Return-request for inputs from stakeholders and the general public- reg Presently, taxpayers are required to furnish 14977https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2022-10-31T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c411a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in