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 ASK
  1. Home
  2. About Us
  3. Taxpayers' Charter
  4. Tax Laws & Rules
  5. Tax Information and Services
  6. Tax e-Services
  7. Publicity Campaigns
  8. Contact us
  9. Feedback
Click to ASK
  1. Home
  2. About Us
  3. Taxpayers' Charter
  4. Grievance Redressal
  5. Forms/Downloads
  6. Taxpayer Services
  7. Publicity Campaign
  8. Contact us
  9. Feedback
  10. I AM
  11. I NEED
  12. PAN
  13. RETURNS
  14. CHALLANS
Income Tax India

​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​​

 

 

Engagement as Special Public Prosecutors, Chandigarh97826110/16/2018 9:13:39 AM07.09 .2016 issued by the Government of India, Ministry of Finance (Department of Revenue M-77121111 -1 rJ GO .. E.TT1ment of India M1llisuy of Finance Dcp Wilh a view to stre;:lml http://office-intranet.incometaxindia.gov.in/chandigarh/Lists/Tenders/AllItems.aspxhtmlFalseTender2018-10-14T18:30:00.0000000Zhttp://office-intranet.incometaxindia.gov.in/chandigarh/Lists/Tenders/Attachments/499/Engagement-Special-Public-Prosecutors-Chandigarh-MiscComm-16-10-2018.pdf17c07f9e-73c1-42dd-935d-809615360031499bff04635-4c77-4eef-947d-0cff5afc24efhttp://office-intranet.incometaxindia.gov.in
Qatar Comprehensive Agreements97780411/4/2025 5:49:34 AM(a)   In India (a)   the term "India" means the territory of India and includes the territorial sea and airspace https://www.incometaxindia.gov.in/DTAA/Old TreatieshtmlFalsehtmDTAA2000-02-07T18:30:00.0000000Z2000Qatar6aa6d1fb-7374-4298-a328-fe6b76dc7781589a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Qatar Comprehensive Agreements97780511/4/2025 6:01:21 AM(a)   In India, the income-tax, including any surcharge thereon (a)   the term "India" means the territory of India and includes the territorial sea and airspace https://www.incometaxindia.gov.in/DTAA/Forms/AllItems.aspxhtmlFalsehtmDTAAComprehensive Agreements2025-10-23T18:30:00.0000000Z2025Qatar6aa6d1fb-7374-4298-a328-fe6b76dc7781588a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Final-ITI-Paper-49680949/15/2025 8:27:32 AMPage 1 of 50 Time : 2 Hours Max. Marks: 100 ITI Paper - 4 (Office Procedure source other than the Consolidated Fund of India? [Rule 3 of CCS Pension Rules 2021] a https://www.incometaxindia.gov.in/Documents/ITI-ITO2025pdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1417a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Answer Keys for Departmental Examination 2025 for ITI & ITO 9680669/16/2025 7:19:54 AM Page 1 of 74 Time : 3 Hours Max. Marks: 150 ITI Paper - 1 (Income Tax Law and 1. Income accrued outside India and received outside India is taxable in case of https://www.incometaxindia.gov.in/Lists/Latest News/AllItems.aspxhtmlFalseLatest NewsALL2025-09-15T18:30:00.0000000Zb91112e5-3645-4c05-b668-a7278ae930ea728a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Tender Notice for hiring building/accommodation for Office space at Kolhapur9529038/5/2025 5:29:51 AMentity, the liability of the Government of India in respect of payment of additional tax power, light and 2.9 I he (,ovemment of India shall pay all charges m respect o waler usc http://office-intranet.incometaxindia.gov.in/pune/Lists/Tenders/AllItems.aspxhtmlFalseTender2025-07-31T18:30:00.0000000Zhttp://office-intranet.incometaxindia.gov.in/pune/Lists/Tenders/Attachments/348/Tender-notice-for-Hiring-Building-Accommodation.pdf3fdb8f09-d805-44cc-8b6b-2a75f80df4a1348f8f03617-5c96-441b-b80f-4f268a6c994dhttp://office-intranet.incometaxindia.gov.in
Synthesised Text9466117/14/2025 4:40:58 AMand on the choices made by the Republic of India and by the People’s Republic of China on 25 th June 2019 for the Republic of India and 25 th May 2022 for the People’s Republic of https://www.incometaxindia.gov.in/DTAA/Forms/AllItems.aspxpdfFalsepdfDTAASynthesised Text2025-07-13T18:30:00.0000000Z2025Hong kong6aa6d1fb-7374-4298-a328-fe6b76dc7781587a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Non-discrimination9459307/16/2025 11:39:37 AMthe same circumstances, in particular with respect to residence, are or may be subjected This provision shall, notwithstanding the provisions of Article 1, also apply to persons https://www.incometaxindia.gov.in/DTAA Articles/OmanhtmlFalsehtmDTAA ArticleComprehensive AgreementsOmana7093db4-3b93-4da6-8875-f692594de6514103a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.inNon-discrimination
Notification No. 69/2025 [F. No. 501/6/1991-FTD-II)] / S.O. 2858(E)9332296/26/2025 6:30:17 AMauthority” means in the case of India, the Finance Minister, Government of India or his authorised representative; and in https://www.incometaxindia.gov.in/Communications/NotificationpdfFalsepdfNotification|90|2025-06-24T18:30:00.0000000Z2025Notification No. 69/2025 [F. No. 501/6/1991-FTD-II)] / S.O. 2858(E)8f5119bc-7835-4673-bf0f-3474ae9bd9c613105a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
income-tax-act-1961-as-amended-by-finance-act-20259240805/16/2025 8:54:11 AMderived from land which is situated in India and is used for agricultural purposes; (b land is either assessed to land revenue in India or is subject to a local rate assessed https://www.incometaxindia.gov.in/Documents/Forms/AllItems.aspxpdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1378a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in