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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
Special Public Prosecutors for representing the Income Tax Department in the Additional Chief Judicial Magistrate Court (Economic Offences), Ernakulam9239885/16/2025 9:25:59 AMभारत सरकार GOVERNMENT OF INDIA आयकर िवभाग INCOME TAX DEPARTMENT ÿधान मु´य आयकर आयुĉ काया M-77/2011-ITJ Government of India Ministry of Finance Dcpaiirnent of Revenue Central https://www.incometaxindia.gov.in/Lists/Recruitment Notices/AllItems.aspxhtmlFalseRecruitment NoticeALL2025-05-12T18:30:00.0000000Zhttp://incometaxindia.gov.in/Lists/Recruitment%20Notices/Attachments/241/Empanelment-of-Special-Public-Prosecutor-Ernakulam-13-5-25.pdf626b3c0f-a22a-4392-acc5-6e65a44e7aa5241a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
For Companies other than companies claiming exemption under section 119238056/4/2025 2:32:45 AMa country or specified territory with which India has an agreement referred to in sec 90 a Significant Economic Presence (SEP) in India (Tick)  Yes  No please provide details https://www.incometaxindia.gov.in/Forms/Income-Tax Rules/2025pdfFalsepdfFormIncome-tax Rules|139|ITR-620259cb610e6-fe06-4f0f-a1f8-6be8abb7512c905a70a4758-4931-403d-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 AMResid ent  You have been a non-resident in India in 9 out of 10 preceding years [section 6(6)(a)]  You have been in India for 729 days or less during the 7 preceding 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 namely: ––– 78 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)] PERSONAL 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
Deduction in respect of life insurance premia, deferred annuity, contributions to provident fund, subscription to certain equity shares or debentures, etc9191655/1/2025 11:24:46 AM(b)   any authority constituted in India by or under any law enacted either for the had not been used for the assessee's own residence, have been chargeable to tax under that https://www.incometaxindia.gov.in/Acts/Income-tax Act, 1961/2025htmlFalsehtmActIncome-tax Act, 196180CCHAPTER VI-ADeductions to be made in computing total income202513896cd1-2b32-4ec2-8593-d8603ef8120d77566a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Profit on sale of property used for residence9191065/1/2025 11:24:42 AMfor the words "one residential house in India", the words "two residential houses in India" had been substituted https://www.incometaxindia.gov.in/Acts/Income-tax Act, 1961/2025htmlFalsehtmActIncome-tax Act, 196154CHAPTER IVComputation of total income202513896cd1-2b32-4ec2-8593-d8603ef8120d77507a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Other sums9195725/1/2025 11:26:15 AMProvided that in the case of interest (i)   a residence or place of business or business connection in India; or (ii)   any other presence in any manner whatsoever in India https://www.incometaxindia.gov.in/Acts/Income-tax Act, 1961/2025htmlFalsehtmActIncome-tax Act, 1961195CHAPTER XVIICollection and recovery of tax202513896cd1-2b32-4ec2-8593-d8603ef8120d77055a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
“Salary”, “perquisite” and “profits in lieu of salary” defined9190115/1/2025 11:24:25 AMfor journey by the assessee from his residence to his office or other place of work, or from such office or place to his residence, shall not be regarded as a benefit or https://www.incometaxindia.gov.in/Acts/Income-tax Act, 1961/2025htmlFalsehtmActIncome-tax Act, 196117CHAPTER IVComputation of total income202513896cd1-2b32-4ec2-8593-d8603ef8120d76692a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Incomes not included in total income9189915/1/2025 11:24:24 AMa permanent establishment of a non-resident in India) and where such income otherwise does not accrue or arise in India or any income from a securitisation trust https://www.incometaxindia.gov.in/Acts/Income-tax Act, 1961/2025htmlFalsehtmActIncome-tax Act, 196110CHAPTER IIIIncomes which do not form part of total income202513896cd1-2b32-4ec2-8593-d8603ef8120d76672a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in