CBDT revises Forms relating to Advance Ruling under Section 245 Q (1) of Income-tax Act, 1961
On 12-6-2023, the Ministry of Finance issued the Income-tax (Ninth Amendment) Rules, 2023 to amend the Income-tax Rules, 1962 (‘IT Rules’). The
Income Tax Rules
CBDT revises Form No. 10B & Form No. 10BB vide Income-tax (3rd Amendment) Rules, 2023
On 21-2-2023, the Ministry of Finance notified the Income-tax (3rd Amendment) Rules, 2023 to amend the Income-tax Rules, 1962. The provisions will
CBDT revises Income-tax Return Form ITR-7 vide Income-tax (Second Amendment) Rules, 2023
On 14-2-2023, the Ministry of Finance notified the Income-tax (Second Amendment) Rules, 2023 to amend the Income-tax Rules, 1962 (‘IT Rules). The
Legislations | Monthly RoundUp [July, 2022]
Around 50 Legislation Updates | Relating to Controlled Delivery (Customs) Regulations, 2022, Bullion exchange units, Legal Metrology, Work from Home for the
New Income Tax Rule 12AA and Rule 51B notified by CBDT
On August 18, 2021, the Central Board of Direct Taxes (CBDT) has issued the Income-tax (24th Amendment) Rules, 2021 to further amend
Public consultation on proposal for amendment of Income-tax Rules 1962, to insert new Rule 29BA and Form 15E, to give effect to the amendment in S. 195 of Income-tax Act, 1961
Section 195 of the Act relates to levy of tax deduction at source (TOS) on any sum chargeable to tax and which
Method of valuation of accreted income of trust/institution for additional tax u/S. 115TD(2), notified
G.S.R.399(E).– In exercise of the powers conferred by Section 295 read with Section 115TD of the Income Tax Act, 1961 (43 of 1961),