Sign In
x

The Income Tax Department NEVER asks for your PIN numbers, passwords or similar access information for credit cards, banks or other financial accounts through e-mail.

The Income Tax Department appeals to taxpayers NOT to respond to such e-mails and NOT to share information relating to their credit card, bank and other financial accounts.

Continue >
© This is the official website of Central Board of Direct Taxes (CBDT), Department of Revenue, Ministry of Finance, Government of India.
Click to Wetelltagline
ask 1800 180 1961/ 1961
Click to ASK
  1. Home
  2. About Us
  3. Citizen's Charter
  4. Forms/Downloads
  5. Taxpayer Services
  6. Publicity Campaign
  7. Contact us
  8. Feedback
  9. I AM
  10. I NEED
  11. PAN
  12. RETURNS
  13. CHALLANS

​​​​​​​​​​​​​​​​​​​​​

 

 

Notification No. 31/2020 [F. No. 370142/32/2019-TPL] / GSR 338(E)

Threshold limits under Income-tax Act4278Various provisions of the Income-tax Act contain reference to threshold limits. These threshold limits may include maximum exemption limit, limit of exemptions or deductions from income, allowances received as a part of salary which is exempt from tax, fees for filing an appeal, and so forth. This document contains brief introduction to all relevant provisions and their threshold limits.6/14/2020 7:56:19 AMVarious Threshold Limits under the Income Tax Act Maximum amount of income which is not chargeable to Income-tax in the hands of a resident senior citizen Section 86707https://www.incometaxindia.gov.in/Charts Tables/Forms/AllItems.aspxhtmlFalsehtmCharts ＆ Tables{26b89a4f-398f-430e-bccf-2f9843f0620c}541d5e35f4-95b1-4705-ad33-f92c024fd01chttps://www.incometaxindia.gov.in
Tax Utilities > Sec. 80G: Notified place of worships93816/15/2020 7:54:42 AMSECTION 80G OF THE INCOME-TAX ACT, 1961 - DEDUCTIONS - DONATIONS TO CERTAIN FUNDS Income Tax Act Wealth Tax Act Expenditure Tax Act Interest Tax Act Finance Acts All Acts 62449https://www.incometaxindia.gov.in/Pages/utilitieshtmlFalseaspx{5d5a1cf6-fa5e-49b7-aa9b-bf6d76dfeca1}4671d5e35f4-95b1-4705-ad33-f92c024fd01chttps://www.incometaxindia.gov.in
Tax Exempted Institutions93639/18/2014 12:50:37 PMNEW DELHI PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX (I/C), KERALA PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX , KERALA PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX , KOCHI 570978https://www.incometaxindia.gov.in/Pages/utilitieshtmlFalseaspx{5d5a1cf6-fa5e-49b7-aa9b-bf6d76dfeca1}4391d5e35f4-95b1-4705-ad33-f92c024fd01chttps://www.incometaxindia.gov.in
Finance Act, 2020261723/27/2020 5:17:09 PMChapter XII-FA or Chapter XII-FB or sub-section (1A) of section 161 or section 164 or section 164A or section 167B of the Income-tax Act 13056https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2020-03-29T18:30:00.0000000Z{d314f41b-9f7e-47e9-8dec-841d42e3c73c}3211d5e35f4-95b1-4705-ad33-f92c024fd01chttps://www.incometaxindia.gov.in
Notification No. 31/2020 [F. No. 370142/32/2019-TPL] / GSR 338(E)2117095/31/2020 9:31:42 AME).—In exercise of the powers conferred by section 139 read with section 295 of the Income-tax Act FORM ITR-1 SAHAJ INDIAN INCOME TAX RETURN 22852https://www.incometaxindia.gov.in/Communications/NotificationpdfFalsepdfNotification1392020-05-28T18:30:00.0000000Z2020Notification No. 31/2020 [F. No. 370142/32/2019-TPL] / GSR 338(E){8f5119bc-7835-4673-bf0f-3474ae9bd9c6}122861d5e35f4-95b1-4705-ad33-f92c024fd01chttps://www.incometaxindia.gov.in
income-tax-calculator-234ABC93925/24/2020 4:59:50 AMThe Income Tax Department appeals to taxpayers NOT to respond to such e-mails and NOT In case the assesse is opted for Section 115BAC, Loss under head House Property for rented 3942179https://www.incometaxindia.gov.in/Pages/toolshtmlFalseaspx{5d5a1cf6-fa5e-49b7-aa9b-bf6d76dfeca1}7491d5e35f4-95b1-4705-ad33-f92c024fd01chttps://www.incometaxindia.gov.in
Certificate under section 203 of the Income-tax Act, 1961 for tax deducted at source on salary3058531/4/2020 8:12:18 AMrule 31(1)(a)] PART A Certificate under section 203 of the Income-tax Act, 1961 for tax deducted at source on salary Certificate No. Last 12 Tax on total income Rs 1848927https://www.incometaxindia.gov.in/Forms/Income-Tax RulespdfFalsepdfFormIncome-tax Rules16{9cb610e6-fe06-4f0f-a1f8-6be8abb7512c}1481d5e35f4-95b1-4705-ad33-f92c024fd01chttps://www.incometaxindia.gov.in
Deductions allowable to tax payer3781926/22/2020 5:27:12 AMby any mutual fund which is referred to in section 10(23D) or by the UTI (UTI Retirement sums paid or deposited need not be out of income chargeable to tax of the previous year 23102https://www.incometaxindia.gov.in/Documents/Left MenuhtmlFalsehtmOthers{6da74bef-4aea-484a-a870-02587928d7dc}3991d5e35f4-95b1-4705-ad33-f92c024fd01chttps://www.incometaxindia.gov.in
Assessment of Charitable Trust and Institution - 2015103336/21/2016 5:06:45 AMIn case of doubt, reference should ii) The Central Board of Direct Taxes (CBDT); (iii) The Director General of Income Tax (DGIT); (iv) The Director/Commissioner of Income Tax (DIT 29682https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfBooklet{e1af5c4d-1048-48d7-8520-64eb07daf071}71d5e35f4-95b1-4705-ad33-f92c024fd01chttps://www.incometaxindia.gov.in
Deductions allowable to tax payer4265 ​Income-tax Act provides certain deductions to compute the actual taxable income. The nature of deductions from total income is different for each category of income. The document will provide a list of all deductions available to different categories of taxpayers for different categories of incomes and the conditions thereof.6/14/2020 7:56:19 AMAgainst 'income from house properties 3.  Deduction shall be allowed under section 32AD in addition to deduction under section 32AC if assessee fulfils the specified 231139https://www.incometaxindia.gov.in/Charts Tables/Forms/AllItems.aspxhtmlFalsehtmCharts ＆ Tables{26b89a4f-398f-430e-bccf-2f9843f0620c}331d5e35f4-95b1-4705-ad33-f92c024fd01chttps://www.incometaxindia.gov.in