SEBI mandates linking of PAN with Aadhaar Number by 31-3-2023
On 8-3-2023, the Securities and Exchange Board of India (‘SEBI’) has mandated all existing investors to ensure that their Permanent Account Number
PAN
Transfer of PAN is consequential to the Order of transfer of jurisdiction; Bombay High Court holds PAN follows the jurisdiction not vice versa
Bombay High Court: In the present appeal filed under Section 260-A of the Income Tax Act, 1961 preferred against the
Delhi High Court holds assessment order passed under IT Act against the deceased assessee without bringing on record all his legal heirs as void
Delhi High Court: In a case, where petition was filed by a son against the assessment order and the notice
Whether a typographical error in mentioning a bank account number can have adverse impact on income tax assessment? ITAT deliberates
Income Tax Appellate Tribunal (ITAT), Visakhapatnam: While deciding the instant appeal by the Revenue against the Order by CIT (A) deleting the
CBDT provides ITR Filing Compliance Check Functionality for Scheduled Commercial Banks
Central Board of Direct Taxes in exercise of powers conferred under Section 138(1)(a) of Income Tax Act, 1961, has issued Order inF.No.
Ministry of Finance | Aadhaar-PAN linking date extended to 31-12-2019 from 30-09-2019
Ministry of Finance has extended the deadline for linking of the PAN-Aadhaar from 30-09-2019 to 31-12-2019. Official Notification states as follows: In
Aadhaar-PAN Linking | New deadline set for linking of PAN with Aadhaar [Notification]
In exercise of the powers conferred under sub-section (2) of Section 139 AA of the Income Tax Act, 1961, the Central Government,
Detailed Notification: In pursuance of–S.7 of Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
S.O. 877(E)—Whereas, the use of Aadhaar as identity document for delivery of services or benefits or subsidies simplifies the Government delivery processes,
Date for linking PAN with Aadhaar extended till 31st March, 2019
Vide its orders dated 31.07.2017, 31.08.2017, 08.12.2017 and 27.03.2018, CBDT had allowed time till 30th June, 2018 to link PAN with Aadhaar
CBDT provides Transgender option in filing of Forms No. 49A and 49AA
Vide Notification No. 18/2018 dated 9th April, 2018, CBDT has added ‘Transgender’ in the option to select gender while filling Form Number 49A
Date for linking of Aadhaar with PAN extended to 30th June, 2018
The Central Board of Direct Taxes (CBDT) had allowed time till 31st March, 2018 to link PAN with Aadhaar while filing the Income
CBDT extends date till 31.3.2018 for linking of Aadhaar with PAN
Under the provisions of recently introduced section 139AA of the Income Tax Act, 1961 (the Act), with effect from 01.07.2017, all taxpayers
No interim order in Aadhaar matter; People not having Aadhaar won’t be deprived of Govt. schemes till next date of hearing
Supreme Court refused to pass interim order in the Aadhaar matter, however, it clarified that those who don’t have Aadhaar Card won’t
Section 139AA of Income Tax Act, 1961 valid; Aadhaar-PAN linkage partially stayed till the Constitution Bench decision on Privacy Issue
Supreme Court: The bench of Dr. A.K. Sikri and Ashok Bhushan, JJ, upholding the validity of Section 139AA of Income Tax Act,