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Draft Form No. 11210048882/6/2026 12:57:32 PMa) In view of provisions of section 333, please specify whether deduction claimed under section 11 during the tax year? Yes/No https://www.incometaxindia.gov.in/Documents/Draft-Income-tax-Forms-2026pdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1580a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Draft Form No. 10510048802/6/2026 12:53:12 PMregistration of non-profit organisation under section 332 or approval for deduction under section 133(1)(b)(ii) Part A: Particulars of https://www.incometaxindia.gov.in/Documents/Draft-Income-tax-Forms-2026pdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1573a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Income-tax-Act-202510026412/2/2026 10:04:08 AMbe an Additional Director of Income-tax under section 237(1); (4)  “advance tax” means the by virtue of directions or orders issued under section 241(1) or (2) or (3), or any other https://www.incometaxindia.gov.in/Documents/ActpdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1447a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Deduction in respect of interest on loan taken for higher education.10020001/31/2026 11:04:06 AMwas approved earlier under the provisions of section 10(23C) of the Income-tax Act, 1961 (43 of 1961), or an institution referred to in section 80G(2)(a) of the said Act https://www.incometaxindia.gov.in/Acts/Income-tax Act, 2025htmlFalsehtmActIncome-tax Act, 2025129CHAPTER VIIIDeductions to be made in Computing Total Income13896cd1-2b32-4ec2-8593-d8603ef8120d77752a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Final-ITO-Paper-1-20259680959/15/2025 8:23:19 AMBased solely on Section 6(1) and the concept of "previous year" under Section 3, can she be treated as a resident https://www.incometaxindia.gov.in/Documents/ITI-ITO2025pdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1419a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Answer Keys for Departmental Examination 2025 for ITI & ITO 9680669/16/2025 7:19:54 AM5. As per Explanation 3 of Section 2(22) of the Income- tax Act, 1961, A person shall be a) Defined under sub-section (28A) of Section 2 of the Income-tax Act, 1961 https://www.incometaxindia.gov.in/Lists/Latest News/AllItems.aspxhtmlFalseLatest NewsALL2025-09-15T18:30:00.0000000Zb91112e5-3645-4c05-b668-a7278ae930ea728a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Income Tax Department Cracks Down on Bogus Claims of Deductions & Exemptions9466207/14/2025 12:22:08 PMAnalysis reveals rampant misuse of deductions under sections 10(13A), 80GGC, 80E, 80D, 80EE, 80EEB, 80G, 80GGA, and 80DDB https://www.incometaxindia.gov.in/Lists/Press Releases/AllItems.aspxhtmlFalsePress Release2025-07-13T18:30:00.0000000Zhttp://incometaxindia.gov.in/Lists/Press%20Releases/Attachments/1228/Press-release-ITD-Cracks-Down-on-Bogus-Claims-of-Deductions-Exemptions-dated-14-07-2025.pdfc1eefd24-4dad-490a-8dca-71345962fed31228a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
TPCC-deliverables-report-for-the-month-of-April-20259274605/23/2025 11:16:41 AMon application for approval to a fund under section 10(23AAA) of the I.T. Act =<90 days for grant of approval to institution or fund under section 80G (5) (vi) of the I.T. Act https://www.incometaxindia.gov.in/Documents/Forms/AllItems.aspxpdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1379a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
income-tax-act-1961-as-amended-by-finance-act-20259240805/16/2025 8:54:11 AMINCOME-TAX ACT, 1961 * [43 OF 1961] [AS AMENDED BY FINANCE ACT, 2025] An Act to consolidate referred to in item (a) or item (b) of sub-clause (iii) of clause (14) of this section https://www.incometaxindia.gov.in/Documents/Forms/AllItems.aspxpdfFalsepdfOthers6da74bef-4aea-484a-a870-02587928d7dc1378a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Notification No. 46/2025 [F.No. 370142/18/2025-TPL] GSR 303(E) - Income-tax (Eighteenth Amendment) Rules, 20259239925/11/2025 9:05:29 AMIn exercise of the powers conferred by section 139 read with section 295 of the Income-tax Act, 1961 (43 of https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2025-05-08T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c611a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in