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Types-of-Income-Tax-Return

Register of income-tax practitioners maintained by the Chief Commissioner or Commissioner of Income-tax..............1105143/16/2015 3:49:18 PMFORM NO. 38 [See rule 53] Register of income -tax practitioners maintained by the Chief Commissioner or Commissioner of Income -tax No. Name in full Residential address 524https://www.incometaxindia.gov.in/Forms/Income-Tax RulespdfFalsepdfFormIncome-tax Rules|288|389cb610e6-fe06-4f0f-a1f8-6be8abb7512c202a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Important definitions under Income-tax Act, 1961799766This document contains a list of definitions and words that are widely used in the Income Tax Act, 1961. It intends to provide definitions or explanations of the terminology used throughout the Act. Glossaries are very helpful for the taxpayers who are not familiar with the language and terminology used in the Act, as they can use the glossary to quickly look up and understand the unfamiliar terms.​3/20/2024 12:17:03 PMThe Income-tax Act specifies various offences, such as failure to file tax returns, failure to pay taxes, providing false information, etc Form 26AS Form 26AS is a tax statement https://www.incometaxindia.gov.in/Charts Tables/Forms/AllItems.aspxhtmlFalsehtmCharts & Tables|2|2023-11-29T18:30:00.0000000Z|Misc.|26b89a4f-398f-430e-bccf-2f9843f0620c98a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Income-tax-statistics-i-t-return-AY_2020-217936077/26/2023 6:59:57 AM42 Income Tax Return Statistics Assessment Year 2020-21 and assessment of information available in various databases of the Income Tax Department https://www.incometaxindia.gov.in/Documents/Direct Tax DatapdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1112a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Income-tax-statistics-i-t-return-AY_2021-227936087/26/2023 7:00:59 AM42 Income Tax Return Statistics Assessment Year 2021-22 and assessment of information available in various databases of the Income Tax Department https://www.incometaxindia.gov.in/Documents/Direct Tax DatapdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1108a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Income-tax-statistics-i-t-return-AY_2019-207936067/26/2023 6:58:30 AMIncome Tax Department Income Tax Return Statistics Assessment Year 2019-20 and assessment of information available in various databases of the Income Tax Department https://www.incometaxindia.gov.in/Documents/Direct Tax DatapdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1111a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Threshold limits under Income-tax Act4193953/20/2024 12:22:19 PMNo TDS from interest on 8 No obligation to deduct tax by an Individual or HUF (other than those who are required to deduct income-tax as per the provisions of section 194C, section 19710https://www.incometaxindia.gov.in/Documents/Left MenuhtmlFalsehtmOthers6da74bef-4aea-484a-a870-02587928d7dc404a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Income-tax6212793/25/2023 9:20:26 AM(a) in the cases to which or, if by virtue of any provision of the Income-tax Act, income-tax is to be charged in respect of the income of a period other than the previous year, in 6https://www.incometaxindia.gov.in/Acts/Finance Acts/1980htmlFalsehtmActFinance Acts2EMPTYEMPTY198013896cd1-2b32-4ec2-8593-d8603ef8120d52662a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Income-tax6218403/25/2023 9:59:09 AMaccordance with sub-clause (i) exceeds the amount of income-tax determined in accordance with sub-clause (ii) shall be the income-tax chargeable in respect of the total income 22https://www.incometaxindia.gov.in/Acts/Finance Acts/1975htmlFalsehtmActFinance Acts2EMPTYEMPTY197513896cd1-2b32-4ec2-8593-d8603ef8120d52498a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Income-tax6216493/25/2023 10:02:26 AMaccordance with sub-clause (i) exceeds the amount of income-tax determined in accordance with sub-clause (ii) Shall be the income-tax chargeable in respect of the total income 139https://www.incometaxindia.gov.in/Acts/Finance Acts/1974htmlFalsehtmActFinance Acts2EMPTYEMPTY197413896cd1-2b32-4ec2-8593-d8603ef8120d52480a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Income-tax6223213/25/2023 9:34:14 AMaccordance with sub-clause (i) exceeds the amount of income-tax determined in accordance with sub-clause (ii) shall be the income-tax chargeable in respect of the total income 7https://www.incometaxindia.gov.in/Acts/Finance Acts/1976htmlFalsehtmActFinance Acts2EMPTYEMPTY197613896cd1-2b32-4ec2-8593-d8603ef8120d52529a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in