Section-44AE-practical | 110282 | | | 7/2/2022 8:01:17 AM | | | https://www.incometaxindia.gov.in/PublishingImages/Tutorials | png | False | png | | | | | | | | | | | | | | | a5a37dca-ef71-489a-b9f1-3da142103672 | 385 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Section-44AE-Theory | 110283 | | | 7/2/2022 8:01:18 AM | | | https://www.incometaxindia.gov.in/PublishingImages/Tutorials | png | False | png | | | | | | | | | | | | | | | a5a37dca-ef71-489a-b9f1-3da142103672 | 386 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Amendment of section 44AE | 619440 | | | 3/24/2023 11:47:29 AM | In section 44AE of
the Income-tax Act, in sub-section (1), after the words "who owns
not more | 9 | https://www.incometaxindia.gov.in/Acts/Finance Acts/2003 | html | False | htm | | Act | Finance Acts | 24 | Chapter III | DIRECT TAXES | | | | 2003 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 11681 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Amendment of section 44AE | 619700 | | | 3/24/2023 11:57:25 AM | In section 44AE
of the Income-tax Act, in sub-section (2), with effect from the 1st
day of April (a) in clause (i),
for the words "two thousand rupees", the words "three | 11 | https://www.incometaxindia.gov.in/Acts/Finance Acts/2002 | html | False | htm | | Act | Finance Acts | 22 | Chapter III | DIRECT TAXES | | | | 2002 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 11133 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Amendment of section 44AE | 620021 | | | 3/25/2023 6:21:13 AM | In section 44AE
of the Income-tax Act from the income computed under sub-section
(1) subject to the conditions and limits specified in clause (b) of section
40 | 13 | https://www.incometaxindia.gov.in/Acts/Finance Acts/1997 | html | False | htm | | Act | Finance Acts | 13 | Chapter III | DIRECT TAXES | | | | 1997 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 8950 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Amendment of section 44AE | 621089 | | | 3/25/2023 6:01:45 AM | In section 44AE of the Income-tax
Act, after sub-section (6), the following sub-section shall be inserted and shall be deemed to | 17 | https://www.incometaxindia.gov.in/Acts/Finance Acts/1999 | html | False | htm | | Act | Finance Acts | 30 | Chapter III | DIRECT TAXES | | | | 1999 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 9819 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Amendment of section 44AE | 617454 | | | 3/21/2023 5:11:56 PM | In section 44AE of the Income-tax Act, with effect from the 1st day of April, 2015 (i) for sub-section (2), the following sub-section shall be substituted, namely | 44 | https://www.incometaxindia.gov.in/Acts/Finance Acts/2014 | html | False | htm | | Act | Finance Acts | 16 | CHAPTER III | DIRECT TAXES | | | | 2014 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 51264 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Amendment of section 44AE | 618123 | | | 3/23/2023 10:03:59 AM | In section 44AE of the Income-tax
Act, for sub-section (2), the following sub-section
shall be substituted with effect from the | 2 | https://www.incometaxindia.gov.in/Acts/Finance Acts/2009 | html | False | htm | | Act | Finance Acts | 21 | Chapter III | DIRECT TAXES | | | | 2009 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 13854 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Amendment of section 44AE | 619029 | | | 3/21/2023 3:32:41 PM | In section 44AE of the Income-tax Act, with effect from the 1st day of April, 2019 (a) for sub-section (2), the following sub-section shall be substituted, namely | 371 | https://www.incometaxindia.gov.in/Acts/Finance Acts/2018 | html | False | htm | | Act | Finance Acts | 16 | CHAPTER III | DIRECT TAXES | | | | 2018 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 59288 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Insertion of new sections 44AD and 44AE | 619410 | | | 3/25/2023 6:58:30 AM | Any deduction allowable under the provisions of sections 30 to 38 shall, for the purposes of sub-section (1 (4) The provisions of sections 44AA | 797 | https://www.incometaxindia.gov.in/Acts/Finance Acts/1994 | html | False | htm | | Act | Finance Acts | 16 | EMPTY | EMPTY | | | | 1994 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 53533 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |