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 >
Click to ASK

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

 

 

InstructionITR1_20175791244/3/2017 11:43:38 AMis to be used by an individual whose total income for the assessment year 2017-18 includes enter Aadhaar Enrolment Id. Filling of the said field is mandatory w.e.f. 01.07.2017 298https://www.incometaxindia.gov.in/Supporting Files/ITR2017/InstructionspdfFalsepdfForm7bc53324-6e6a-4b3c-a0e5-ec079ec9d3c63687a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Circular No. 1/20172347541/6/2017 10:22:41 AMTHE FINANCIAL YEAR 2016-17 CIRCULAR NO. 01/2017 NEW DELHI, the 2 nd January, 2017 INDEX Para No. Page No. 1 GENERAL 1 2 693https://www.incometaxindia.gov.in/Communications/CircularpdfFalsepdfCircular|192|2017-01-01T18:30:00.0000000Z2017Circular No. 1/20178f5119bc-7835-4673-bf0f-3474ae9bd9c611714a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
InstructionITR4_20175791274/3/2017 11:44:06 AMForm is applicable for assessment year 2017-18 only, i.e., it relates to income earned in HUF/ Partnership Firm whose total income for the assessment year 2017-18 includes 260https://www.incometaxindia.gov.in/Supporting Files/ITR2017/InstructionspdfFalsepdfForm7bc53324-6e6a-4b3c-a0e5-ec079ec9d3c63688a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
InstructionITR2_20175791254/12/2017 11:49:50 AMInstructions to Form ITR-2 (AY 2017-18) Page 1 of 10 Instructions for filling out FORM total income for the assessment year 2017-18 includes Income from Business or Profession 8760https://www.incometaxindia.gov.in/Supporting Files/ITR2017/InstructionspdfFalsepdfForm7bc53324-6e6a-4b3c-a0e5-ec079ec9d3c63689a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
InstructionITR3_20175791264/12/2017 11:58:09 AMInstructions to Form ITR-3 (AY 2017-18) Page 1 of 14 Instructions for filling out FORM Medical professionals 193https://www.incometaxindia.gov.in/Supporting Files/ITR2017/InstructionspdfFalsepdfForm7bc53324-6e6a-4b3c-a0e5-ec079ec9d3c63690a70a4758-4931-403d-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 All categories Profit & Gain arising from life Insurance 12.50% of Tax payers business 834https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfPamphlete1af5c4d-1048-48d7-8520-64eb07daf071138a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Deduction in respect of health insurance premia6007547/2/2022 4:16:17 AMFor the purposes of clause (a (a) the General Insurance Corporation of India formed under section 9 of the General Insurance Business (Nationalisation) Act, 1972 (57 of 1972 6https://www.incometaxindia.gov.in/Acts/Income-tax Act, 1961/2017htmlFalsehtmActIncome-tax Act, 196180DCHAPTER VIADeductions to be made in computing total income201713896cd1-2b32-4ec2-8593-d8603ef8120d57469a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Notification No. 46/2017 [F. No. 370142/6/2017-TPL] / GSR 557(E)2724186/8/2017 11:14:03 AMinto force and shall be deemed to have come into force from the 1st day of April, 2017 (v) employment related allowances, like medical allowance, dearness allowance, travel 384https://www.incometaxindia.gov.in/Communications/NotificationpdfFalsepdfNotification|295|2017-06-07T00:30:00.0000000Z2017Notification No. 46/2017 [F. No. 370142/6/2017-TPL] / GSR 557(E)8f5119bc-7835-4673-bf0f-3474ae9bd9c611795a70a4758-4931-403d-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 PMNote: (i) Aggregate deduction for medical insurance premium and medical treatment expenditure shall not exceed Rs.50,000 6940https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfPamphlete1af5c4d-1048-48d7-8520-64eb07daf071144a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Deduction in respect of medical treatment, etc.6007567/2/2022 4:16:18 AM(b) for any member of a by the amount received, if any, under an insurance from an insurer, or reimbursed by an employer, for the medical treatment of the person referred to in 6https://www.incometaxindia.gov.in/Acts/Income-tax Act, 1961/2017htmlFalsehtmActIncome-tax Act, 196180DDBCHAPTER VIADeductions to be made in computing total income201713896cd1-2b32-4ec2-8593-d8603ef8120d57471a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in