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Periods of limitation under the Income-tax Law15069 In this part you can gain knowledge about period of limitation prescribed under the Income-tax Law. 3/18/2024 5:25:55 AMexport-oriented undertaking for not availing tax holiday under section 10B Before due date for furnishing return of income under section 139(1) Section 11 7883https://www.incometaxindia.gov.in/Tutorials/Forms/AllItems.aspxpdfFalsepdfTutorial|2|9|9A|10|10A|10B|11|12A|12AB|35|44AB|115BAE||Misc.|903058ee-bf1e-4514-bbd4-e628472da78b132a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Penalties under the Income-tax Law15160 Under the Income-tax Law, penalties are levied for various defaults committed by the taxpayer. Some of the penalties are mandatory and a few are at the discretion of the tax authorities. In this part, you can gain knowledge about the provisions relating to various penalties leviable under the Income-tax Law. 3/15/2024 9:36:59 AMFinance Act, 2024] PENALTIES UNDER THE INCOME-TAX ACT Introduction Under the Income-tax Act, penalties are levied for various Section 142(2A) deals with special audit 57471https://www.incometaxindia.gov.in/Tutorials/Forms/AllItems.aspxpdfFalsepdfTutorial|221|220|200|234F|272A|270A|271A|271AA|271AAB|271AAD||Misc.|903058ee-bf1e-4514-bbd4-e628472da78b118a70a4758-4931-403d-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.7/22/2024 10:10:10 AMHowever, where an individual opts for New Tax Regime as provided under Section 115BAC, the tax on normal income shall be charged at the rates provided under the said section 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
Appeal to the Income Tax Appellate Tribunal15066 The Commissioner of Income-Tax (Appeals) is the first appellate authority and the Income Tax Appellate Tribunal (ITAT) is the second appellate authority. Appeal to the ITAT can be filed by any of the aggrieved party either by the taxpayer or by the Assessing Officer. The ITAT is constituted by the Central Government and functions under the Ministry of Law. In this part you can gain knowledge about various provisions relating to appeal to ITAT. 3/15/2024 4:31:53 AMorder passed by a Principal Commissioner of Income-Tax or Commissioner of Income-Tax under section 80G(5)(vi) (it relates to approval of a 28140https://www.incometaxindia.gov.in/Tutorials/Forms/AllItems.aspxpdfFalsepdfTutorial|252|255|254||Misc.|903058ee-bf1e-4514-bbd4-e628472da78b107a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Tax free incomes15383 Section 10 gives list of incomes which are exempt from tax. In this part you can gain knowledge about various incomes which are exempt from tax under section 10. 3/14/2024 10:21:00 AM[As amended by Finance Act, 2024] TAX-FREE INCOMES Agricultural Income [Section 10(1)] As per section 10(1), agricultural income earned by a member of the HUF from the income of 153278https://www.incometaxindia.gov.in/Tutorials/Forms/AllItems.aspxpdfFalsepdfTutorial|10||Misc.|903058ee-bf1e-4514-bbd4-e628472da78b135a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Know your Income Tax Rates for AY 2021-22 & AY 2022-2319455Know your Income Tax Rates for AY 2021-22 & AY 2022-2311/11/2021 1:05:03 PMIncome Tax Department Central Board of Direct Taxes FOR INDIVIDUAL, HUF, AOP, BOI, AJP AND FIRMS 1. Income Tax Slab Rate for Individual (resident or non-resident 6940https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfPamphlete1af5c4d-1048-48d7-8520-64eb07daf071144a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Salary Income and Tax Implications for A. Y. 2021-2219456Salary Income and Tax Implications for A. Y. 2021-2211/11/2021 5:42:50 AMIncome Tax Department Central Board of Direct Taxes Salary Income and Tax Implications For AY 2021-22What is Salary 19732https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfPamphlete1af5c4d-1048-48d7-8520-64eb07daf071148a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Requirement for approval of institution of fund under clause (vi) of sub-section (5) of section 80G2502466/30/2023 9:37:47 AM(9) The Principal Director General of Income-tax (Systems) or the Director General of Income-tax (Systems), as the case may be, shall 5875https://www.incometaxindia.gov.in/Rules/Income-Tax RuleshtmlFalsehtmRuleIncome-tax Rules|80G|f5d01c93-5528-4be1-b341-5dc3e9647425764a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in11AACharitable or religious trusts Deductions
Circular No. 4/2022 - Deduction of Tax at Source - Income-tax Deduction from Salaries under section 192 of the Income-tax Act, 1961396593/16/2022 12:13:08 PMfrom "Sa la ries" 10 3.1 Method of Tax Calculat ion 10 3.2 Payment of Tax on Perquisites by Employer 11 3.3 Computation ofAverage Income Tax 11 3,4 Salary from more than one 39690https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2022-03-14T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c393a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Know your Income Tax Rates-Individual/HUF/AOP/BOI, etc.19094Know your Income Tax Rates-Individual/HUF/AOP/BOI, etc.3/26/2021 6:55:19 AMKnow Your Income Tax Rate - for Income Tax Department Central Board of Direct Taxes (For Individual, HUF, AOP, BOI, AJP and Firms 834https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfPamphlete1af5c4d-1048-48d7-8520-64eb07daf071138a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in