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Amendment of section 115QA4168677/2/2022 5:24:20 AM8. In section 115QA of the Income-tax Act, in sub-section (1), the following proviso shall "Provided that the provisions of this sub-section shall not apply to such buy-back of 86https://www.incometaxindia.gov.in/Acts/Taxation Laws (Amendment) Act, 2019htmlFalsehtmActTaxation Laws (Amendment) Act, 20198CHAPTER IIAMENDMENTS IN THE INCOME-TAX ACT, 196113896cd1-2b32-4ec2-8593-d8603ef8120d62085a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 115QA6190937/1/2022 6:23:21 PMIn section 115QA of the Income-tax Act, in sub-section (1), the brackets and words "(not 456https://www.incometaxindia.gov.in/Acts/Finance Acts/2019_2htmlFalsehtmActFinance Acts36CHAPTER IIIDIRECT TAXES2019 (No. 2)13896cd1-2b32-4ec2-8593-d8603ef8120d61096a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 115QA6188763/21/2023 4:36:23 PMIn section 115QA of the Income-tax Act, in sub-section (1), in the Explanation, with (a)   in clause (i), for the words, figures and letter "section 77A of the Companies Act, 1956 30https://www.incometaxindia.gov.in/Acts/Finance Acts/2016htmlFalsehtmActFinance Acts58CHAPTER IIIDIRECT TAXES201613896cd1-2b32-4ec2-8593-d8603ef8120d56004a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Draft Rules for prescribing the manner of determination of amount received by the company in respect of share - section 115QA of the Income-tax Act, 1961402267/25/2016 7:22:17 AMNew Delhi, Dated 25 th July, 2016 The distributed income was defined to be the consideration paid by the company on buy back of shares as reduced by the amount which was received 50https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2016-07-24T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c135a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of Income tax Rules - Prescribing manner of determination of amount received by the company in respect of share - section 115QA (Notification no. 94/2016)3979610/18/2016 11:16:47 AMexercise of the powers conferred by section 115QA read with section 295 of the Income-tax the Explanation to sub-section (1) of section 115QA, the amount received by a company in 43https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2016-10-16T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c153a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 115QA1516678/24/2024 9:30:37 AMIn section 115QA of the Income-tax Act, in sub-section (1), after the proviso and before "Provided further that the provisions of this sub-section shall not apply in respect of any https://www.incometaxindia.gov.in/Acts/Finance Acts/2024-2htmlFalsehtmActFinance Acts39CHAPTER IIIDIRECT TAXES2024 (No. 2)13896cd1-2b32-4ec2-8593-d8603ef8120d75431a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Treatment of income from different sources 41938610/19/2024 10:49:01 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 253https://www.incometaxindia.gov.in/Documents/Left MenuhtmlFalsehtmOthers6da74bef-4aea-484a-a870-02587928d7dc400a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
For Companies other than companies claiming exemption under section 118778201/30/2024 10:33:30 AMIf yes, please furnish the old name (A4) Corporate Identity Number (CIN) issued by MCA (A8) Flat/Door/Block No (A9) Name of Premises/Building/Village (A5) Date of incorporation https://www.incometaxindia.gov.in/Forms/Income-Tax Rules/2024pdfFalsepdfFormIncome-tax Rules|139|ITR-620249cb610e6-fe06-4f0f-a1f8-6be8abb7512c790a70a4758-4931-403d-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. 10/18/2024 7:28:26 AM[As amended by Finance (No. 2) Act, 2024] TAX-FREE INCOMES Agricultural Income [Section 10(1)] As per section 10(1), agricultural income earned by the taxpayer in India is 153278https://www.incometaxindia.gov.in/Tutorials/Forms/AllItems.aspxpdfFalsepdfTutorial|10||Misc.|903058ee-bf1e-4514-bbd4-e628472da78b135a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Treatment of income from different sources 14222Each income has different source of earning and so the provisions for its taxability. Income-tax Act provides for five heads of incomes for computation of taxable income, viz., Salary, Income from House Property, Income from Business or Profession, Capital Gain and Residual Income. Provisions contained under each head of income for computation of taxable income have been discussed in this document.10/19/2024 5:57:08 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 41434https://www.incometaxindia.gov.in/Charts Tables/Forms/AllItems.aspxhtmlFalsehtmCharts ＆ Tables|10|17|24|80EEA|80EE|28|43B|47|48|56||Income from Salary|Income from Capital Gains|Income from Business|Profession|Misc.|26b89a4f-398f-430e-bccf-2f9843f0620c61a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in