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Cost-Inflation-Index-upto-FY-2016-17

Cost-Inflation-Index-upto-FY-2016-17343217/2/2022 6:30:13 AMCII 16770https://www.incometaxindia.gov.in/Documents/Forms/AllItems.aspxhtmlFalsehtmOthers6da74bef-4aea-484a-a870-02587928d7dc595a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Taxability of perquisite in the form of rent-free accommodation or accommodation provided at a concessional rate800469When an employer provides residential accommodation free of cost or at a reduced rate to their employees, the value of this benefit is considered taxable as a perquisite in the hands of the employee. This benefit provided by an employer is taxable irrespective of whether the residential house is owned by the employer or it is taken on rent.10/17/2024 9:21:47 AM[As amended by Finance (No. 2) Act, 2024 How to calculate the value of (b) First year's perquisite value as adjusted by the Cost Inflation Index (CII CII of the subsequent year https://www.incometaxindia.gov.in/Tutorials/Forms/AllItems.aspxpdfFalsepdfTutorial|17|2023-12-30T18:30:00.0000000Z|Income from Salary|903058ee-bf1e-4514-bbd4-e628472da78b201a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Treatment of income from different sources 41938610/19/2024 10:49:01 AMThe contents of this document are for information purposes only This aims to enable public to have a quick and an easy access to information and do not purport to be legal 253https://www.incometaxindia.gov.in/Documents/Left MenuhtmlFalsehtmOthers6da74bef-4aea-484a-a870-02587928d7dc400a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Preference form for allotment of Regions to candidates selected to the post of Stenographer Grade-II in CBDT on the basis of Stenographer Grade 'C' & 'D' Examination 2017398946/25/2019 12:40:28 PM15® V£AAS OF CII!I.l8AATING THI I GOVERNMENT OF INDIA MINISTRY OF FINANCE CENTRAL BOARD OF DIRECT TAXES DIRECTORATE OF INCOME TAX (HUMAN RESOURCE DEVELOPMENT) 2"d Floor, Jawahar 40https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2019-06-24T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c277a70a4758-4931-403d-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
Key Highlights of Finance (No. 2) Bill, 20248781887/23/2024 6:00:57 PMNote: The contents of this document are for cost of acquisition the same proportion as CII for the financial year 2017-18 bears to the CII for the first year in which the asset was https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2024-07-22T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c489a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Office Memorandum [F.NO. 500/54/2012-FTD.I], dated 3-5-20122338633/31/2023 2:06:53 PMReConstitution of ADVISORY GROUP FOR INTERNATIONAL TAXATION AND TRANSFER Pricing in DEPARTMENT OF REVENUE, MINISTRY OF FINANCE In furthererance to this office OM of even number 23https://www.incometaxindia.gov.in/Communications/CircularhtmlFalsehtmCircular|92C|;#2012-05-02T18:30:00.0000000Z2012500/54/2012-FTD.I8f5119bc-7835-4673-bf0f-3474ae9bd9c6132a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Notification: 11108 Date of Issue: 21/10/19992655084/1/2023 12:49:59 AMhereby notifies "Confederation of Indian Industry (CII), New Delhi" for the purpose of 9https://www.incometaxindia.gov.in/Communications/NotificationhtmlFalsehtmNotification|10|;#1999-10-20T18:30:00.0000000Z199911108 8f5119bc-7835-4673-bf0f-3474ae9bd9c61661a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Office Memorandum [F.NO. 500/54/2012-FTD.I], dated 22-3-20122345283/31/2023 2:07:59 PMAdvisory group for international taxation & transfer pricing in department of revenue, ministry of finance In order to reduce tax litigation and One representative of CII-Member 19https://www.incometaxindia.gov.in/Communications/CircularhtmlFalsehtmCircular|92C|;#2012-03-21T18:30:00.0000000Z2012F.NO. 500/54/2012-FTD.I8f5119bc-7835-4673-bf0f-3474ae9bd9c6133a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in