CBDT exempts TDS for IFSC Units
The provisions will come into force on 1-4-2024.
The provisions will come into force on 1-4-2024.
“Earlier, the Bench had verbally observed that central assessment may be necessary if there were cross transactions between individuals.”
A clarificatory press release dated 1-03-2013 issued by the Finance Ministry pursuant to the 2013 amendment makes it clear that a Tax Residency Certificate is to be accepted and tax authorities cannot go behind it. Further, based on repeated assurances to foreign investors by way of CBDT Circulars as well as press releases and legislative amendments and decisions of the Courts, the revenue cannot go behind TRC.
The Central Board of Direct Taxes notified the Income Tax (31st Amendment) Rules, 2021 which seeks to further amend Income Tax Rules,
The Central Board of Direct Taxes (CBDT) had earlier notified amended Form 24Q for filing TDS statement by deductors of tax vide
India and the United States of America on the 27th March, 2019, signed an Inter-Governmental Agreement for Exchange of Country-by-Country (CbC) Reports. The
The Central Board of Direct Taxes (CBDT) entered into seven more Advance Pricing Agreements (APAs) during the month of February, 2018. All
The President of India re-appointed Shri Sushil Chandra, IRS (IT:80001), Chairman, Central Board of Direct Taxes (CBDT) as Chairman of the Central
The Central Board of Direct Taxes has notified Income-tax Return Forms (ITR Forms) for the Assessment Year 2017-18. One of the major