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Income Tax Department Cracks Down on Bogus Claims of Deductions & Exemptions9466207/14/2025 12:22:08 PMGovernment of India Ministry of Finance Department of Revenue of deductions under sections 10(13A), 80GGC, 80E, 80D, 80EE, 80EEB, 80G, 80GGA, and 80DDB https://www.incometaxindia.gov.in/Lists/Press Releases/AllItems.aspxhtmlFalsePress Release2025-07-13T18:30:00.0000000Zhttp://incometaxindia.gov.in/Lists/Press%20Releases/Attachments/1228/Press-release-ITD-Cracks-Down-on-Bogus-Claims-of-Deductions-Exemptions-dated-14-07-2025.pdfc1eefd24-4dad-490a-8dca-71345962fed31228a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Notification No. 43/2025 [F. No. 370142/15/2025-TPL] / GSR 287(E) - Income-tax (Fifteenth Amendment) Rules, 20259233405/5/2025 10:34:10 AM[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 39 MINISTRY OF FINANCE (Department of Revenue) (CENTRAL BOARD OF DIRECT TAXES) NOTIFICAION New Delhi, the 3 rd May, 2025 No. 43/2025 https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2025-05-02T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c606a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Notification No. 41/2025 [F.No. 370142/14/2025-TPL] / GSR 279(E)-Income-tax (Thirteenth Amendment) Rules, 20259199975/2/2025 12:46:15 PM[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 77 जमा टी.सी.एस [धारा 5क के अनुसार पनर्/ पत्नी धारा 37I(1) के अनुसार अन्य व्यम्मक्त] और कर सं हण खार्ा संख्यांक) टी.सी.एस जमा https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2025-04-29T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c604a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
For Individuals, HUFs and Firms (other than LLP) being a resident having total income upto Rs.50 lakh and having income from business and profession which is computed under sections 44AD, 44ADA or 44AE, and having long-term capital gains under section 19199265/1/2025 5:05:51 PMI further declare that I am Receiving Official making this return in my capacity as ____ (drop down to be provided in e-filing utility) and I am also competent to make this return https://www.incometaxindia.gov.in/Forms/Income-Tax Rules/2025pdfFalsepdfFormIncome-tax Rules|139|ITR-4 Sugam20259cb610e6-fe06-4f0f-a1f8-6be8abb7512c901a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Deduction in respect of interest on loan taken for residential house property9191785/1/2025 11:24:47 AM80EE (i)   the loan has been sanctioned by the financial institution during the period beginning on the 1st day of April, 2016 and ending on the 31st day of March, 2017 https://www.incometaxindia.gov.in/Acts/Income-tax Act, 1961/2025htmlFalsehtmActIncome-tax Act, 196180EECHAPTER VI-ADeductions to be made in computing total income202513896cd1-2b32-4ec2-8593-d8603ef8120d76756a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Deduction in respect of interest on loan taken for certain house property9191795/1/2025 11:25:13 AMeligible to claim deduction under section 80EE, there shall be deducted, in accordance shall have the meaning assigned to it in clause (a) of sub-section (5) of section 80EE https://www.incometaxindia.gov.in/Acts/Income-tax Act, 1961/2025htmlFalsehtmActIncome-tax Act, 196180EEACHAPTER VI-ADeductions to be made in computing total income202513896cd1-2b32-4ec2-8593-d8603ef8120d76757a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Notification No. 40/2025 [F.No. 370142/3/2025-TPL] / GSR 271(E)-Income-tax (Twelfth Amendment) Rules, 20259187824/30/2025 12:20:16 PM(iii) in clause (a), after sub-clause (iii), the following sub-clause shall be inserted, namely, "(iv) "Capital gains", where assessee has only long-term capital gains under https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2025-04-28T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c602a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Answer Keys for Departmental Examination 2023 for Income Tax Inspector (ITI) and Income Tax Officer (ITO)163569/22/2023 12:11:53 PMPage 1 of 81 Time : 3 Hours Max Marks: 150 ITI Paper - 1 (Income Tax Law and Computation) (Without Books) 11 th September, 2023 (Shift 2 – 02.30 PM to 05.30 PM https://www.incometaxindia.gov.in/Lists/Recruitment Notices/AllItems.aspxhtmlFalseRecruitment NoticeALL2023-09-21T18:30:00.0000000Z626b3c0f-a22a-4392-acc5-6e65a44e7aa5181a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
New Income-tax Bill, 20258924632/13/2025 1:21:46 PMSection Number of Income-tax Act, 1961 Section heading as per Income-tax Act, 1961 Section number as per latest draft 1 Short title, extent and commencement https://www.incometaxindia.gov.in/Documents/income-tax-bill-2025pdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1360a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Deductions1156716/16/2025 11:25:16 AMThe contents of this document are for information purposes only This aims to enable public to have a quick and an easy access to information and do not purport to be legal https://www.incometaxindia.gov.in/Documents/Left MenuhtmlFalsehtmOthers6da74bef-4aea-484a-a870-02587928d7dc1199a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in