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Draft notification proposing an amendment of the Income-tax Rules, 1962 for making the process of issue of certificate for no deduction, lower deduction and collection of tax electronic403838/17/2018 5:59:50 AMNew Delhi, dated the 17 th August, 2018 form and manner in which the application for grant of the certificate for lower rate of deduction or collection or no deduction may be made 185https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2018-08-16T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c246a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Application by a person for a certificate under section 197 and/or sub-section (9) of section 206C of the Income-tax Act, 1961, for no deduction of tax or deduction or collection of tax at a lower rate1100423/19/2023 5:20:16 AMPlease furnish following particulars in respect of the income/sum for which the certificate is sought Sl.No. Tax deduction and collection account number (TAN) or 55448https://www.incometaxindia.gov.in/Forms/Income-Tax RulespdfFalsepdfFormIncome-tax Rules|194-I|194-O|194M|194IC|192|193|194|194A|194C|194D|194G|194-I|194H|194J|194K|194LA|195|197|206C|139cb610e6-fe06-4f0f-a1f8-6be8abb7512c139a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Order u/s 119 of The Income Tax Act, 1961 on issue of certificates for lower rate/nil deduction/collection of TDS or TCS u/s 195, 197 and 206C(9)401383/31/2020 6:35:32 AMAct, 1961 on iss uc of certific ates for lower rnteJnil deduction/collection of lOS or TeS uls 195, 197 for whol1l the «:nificate was issued for F.Y. 2019-20 93https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2020-03-30T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c322a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Sale of immovable property by a non-resident- TDS at a glance18837Sale of immovable property by a non-resident- TDS at a glance3/30/2022 7:07:41 AMAt the time of credit or payment How the TDS Certificate is to be issued to the deductee at a lower rate or no deduction of tax, as the The application for obtaining nil/ lower tax 965https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfPamphlete1af5c4d-1048-48d7-8520-64eb07daf071163a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Tax Deductor's/Collector's Guide197141/17/2022 6:01:52 AMWHICH CHALLAN IS USED FOR PAYMENT OF TDS/ TCS Multiple payments can be clubbed in quarterly TDS/ TCS certificate WHAT IS THE DUE DATE FOR ISSUANCE OF TDS/TCS CERTIFICATE 831https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfPamphlete1af5c4d-1048-48d7-8520-64eb07daf071155a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Notification No. 8/2018 2715701/3/2019 11:23:34 AM4.3 After an online request for lower/no deduction certificate has been submitted successfully, it shall reach the TDS-Assessing Officer on 'TRACES AO Portal' on 762https://www.incometaxindia.gov.in/Communications/NotificationpdfFalsepdfNotification|197|2018-12-31T02:30:00.0000000Z2018Notification No. 8/2018 8f5119bc-7835-4673-bf0f-3474ae9bd9c611988a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
New Forms for making an application under section 197 and/or section 206C of the Income-tax Act, 19614039610/29/2018 7:03:02 AM(1) An application by a person for grant of a certificate for the deduction of income-tax at any lower rates or no deduction of income-tax, as the case may be, under 183https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2018-10-24T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c257a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
CBDT issues orders u/s 119 of IT Act, 1961 to mitigate hardships to tax-payers arising out of compliance of TDS/TCS provisions177804/4/2020 1:38:14 PMwhere the assessees could not apply for issue of lower or nil deduction of TDS/TCS in the Traces Portal for the F.Y. 2020-21, but were having the certificates for F.Y. https://www.incometaxindia.gov.in/Lists/Press Releases/AllItems.aspxhtmlFalsePress Release2020-04-03T18:30:00.0000000Zhttp://incometaxindia.gov.in/Lists/Press%20Releases/Attachments/832/Press-Release-CBDT-issues-orders-under-section-119-of-IT-Act-1961-to-mitigate-hardships-dated-04-04-2020.pdfc1eefd24-4dad-490a-8dca-71345962fed3832a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
TDS Other than Salaries - 2012188456/12/2014 4:43:39 AMAND RIGHTS OF TAX PAYERS CHAPTER-6 NON-DEDUCTION AND 54 LOWER DEDUCTION OF ANNEXURES ANNEXURE - I RATE FOR TDS IN 89 CERTAIN CASES ANNEXURE - II LIST 23729https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfBooklete1af5c4d-1048-48d7-8520-64eb07daf07120a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
T.D.S. on Salaries - 2013197065/20/2014 4:03:53 PMThe law is even more strict in case the For the various categories of employers, the persons responsible for making payment under the head salaries and for deduction of tax are as 67213https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfBooklete1af5c4d-1048-48d7-8520-64eb07daf07117a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in