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Individual and HUF - Benefits allowable13965​Individuals and HUFs constitute a large chunk of total taxpayers in India and their contribution in total tax collection is substantial. The document includes the list of various benefits available to an Individual or an HUF, such as exemptions and d...10/19/2024 5:57:00 AMHUF is assessed to tax as a separate entity HUF is treated as a person distinct from Individual members or Karta Amount received by individual member from HUF 11944https://www.incometaxindia.gov.in/Charts Tables/Forms/AllItems.aspxhtmlFalsehtmCharts ＆ Tables|10|16|89A|44AD|44ADA|54|56|194P|80C|89||Income under the head Salary|Income from Capital Gains|Income from Business|Profession|Misc.|26b89a4f-398f-430e-bccf-2f9843f0620c56a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
TDS on Rent by Certain Individual or HUF800483Section 194-IB provides that every Individual and HUF, whose turnover or gross receipt from business or profession doesn't exceed Rs. 1 crore in case of business and Rs. 50 lakhs in case of a profession in the immediately preceding financial year, shall deduct tax from the payment of rent for use of any land or building or both. The tax shall be deducted at the rate of 5% if the rent paid or payable exceeds Rs. 50,000 per month or part of the month.10/17/2024 10:41:04 AM194-IB provides that every Individual and HUF, whose turnover or gross receipt from Every Individual or HUF shall be required to deduct tax at source under this provision if https://www.incometaxindia.gov.in/Tutorials/Forms/AllItems.aspxpdfFalsepdfTutorial|194IB|206AA|2023-12-30T18:30:00.0000000Z|TDS/TCS|903058ee-bf1e-4514-bbd4-e628472da78b231a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
 ​Tax Rates41939010/19/2024 10:49:01 AMThis aims to enable public to 1. In case of an HUF or Association of Person or Body of Individual or any other The new tax regime is the default tax regime for the Individual or HUF 583https://www.incometaxindia.gov.in/Documents/Left MenuhtmlFalsehtmOthers6da74bef-4aea-484a-a870-02587928d7dc411a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Tax treatment of gifts received by an individual or HUF15266 A very common and frequent question running in the mind of taxpayers is the taxability of gifts. In this part, you can gain knowledge about various provisions relating to taxability of gift received by an individual or a Hindu Undivided Family (HUF) i.e. sum of money or property received by an individual or a HUF without consideration or a case in which the property is acquired for inadequate consideration. 10/18/2024 4:50:28 AMan individual or a Hindu Undivided Family (HUF) i.e. sum of money or property received by an individual or a HUF without consideration or a case in which the 243348https://www.incometaxindia.gov.in/Tutorials/Forms/AllItems.aspxpdfFalsepdfTutorial|56|Income from Other Sources903058ee-bf1e-4514-bbd4-e628472da78b125a70a4758-4931-403d-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 AMCentral Board of Direct Taxes (For Individual, HUF, AOP, BOI, AJP and Firms) A.Y. 2021-22 last day of the relevant previous year or (HUF or AOP or BOI whether incorporated or not 834https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfPamphlete1af5c4d-1048-48d7-8520-64eb07daf071138a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Know Your Income Tax Rates (Individual/HUF/AOP/BOI/Artificial Juridical Person and Firms)19092 ​Know Your Income Tax Rates (Individual/HUF/AOP/BOI/Artificial Juridical Person and Firms)5/27/2019 6:01:07 AMIncome-tax rates ANY OTHER INDIVIDUAL/HUF/AOP/BOI/ARTIFICIAL JURIDICAL PERSONUp to 253https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfPamphlete1af5c4d-1048-48d7-8520-64eb07daf07188a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
assessment-of-huf.htm41971910/19/2024 10:48:45 AMsuch partition must have taken place in an HUF which was assessed as a HUF before will be deemed to be belonging to the HUF and no member will be deemed to have separated 10750https://www.incometaxindia.gov.in/Documents/Left MenuhtmlFalsehtmOthers6da74bef-4aea-484a-a870-02587928d7dc437a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
taxability-of-huf.htm41939410/19/2024 10:49:01 AMof daughter is not taxable in hands of HUF even if such property is vested into HUF by daughter ■  An HUF is taxed on same slab rates which are applicable to an Individual 11996https://www.incometaxindia.gov.in/Documents/Left MenuhtmlFalsehtmOthers6da74bef-4aea-484a-a870-02587928d7dc403a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Income Tax Rates Individual/HUF/AOP/BOI/ Artificial Juridical Person and Firms January 201719090 ​Income Tax Rates Individual/HUF/AOP/BOI/ Artificial Juridical Person and Firms January 20174/9/2017 11:05:24 AMPORTAL Assessment Year 2017-18 (INDIVIDUAL/HUF/AOP/BOI/ ARTIFICIAL JURIDICAL PERSON AND in the case of every individual or HUF, AOP, BOI, Artificial juridical person & 12% on 506https://www.incometaxindia.gov.in/Booklets Pamphlets/Forms/AllItems.aspxpdfFalsepdfPamphlete1af5c4d-1048-48d7-8520-64eb07daf07125a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
70.TDS-on-Rent-by-Certain-Individual-or-HUF8005308/22/2023 9:37:37 AMhttps://www.incometaxindia.gov.in/PublishingImages/TutorialspngFalsepnga5a37dca-ef71-489a-b9f1-3da1421036722167a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in