Recruitment of Sportspersons to the posts of Inspector and Tax Assistants

The Chief Commissioner of Income Tax, Delhi-I, New Delhi, invites applications for the Recruitment of meritorious Sportspersons in different games, sports as listed for the posts of Inspectors and Tax Assistants. Notification in English, Notification in Hindi

Circular on FBT Released by the CBDT

Adjustment of "Advance Tax in respect of Fringe Benefits" for Assessment Year 2010-11 against "Advance Tax". Circular

Notification S.O. No. 66(E).

Notification of the Government of India, Ministry of Finance, Department of Revenue (Central Board Of Direct Taxes), number 94/2009 dated 18.12.2009 bearing S.O. 3245(E) and published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii), dated 18th December, 2009. Notification

Notification S.O. No. 67(E).

In exercise of the powers conferred by Explanation 4 to section 80G of the Income-tax Act, 1961(43 of 1961), the Central Government amendments in the notification of the Government of India, Ministry of Finance, (Department of Revenue), Central Board of Direct Taxes, vide S.O. 1246(E), dated the 29th November, 2002. Notification

CBDT Press Release on I-T refund fraud in Mumbai

Refund Fraud scamsters Identified. Swift action by the Income tax Department to put in place a robust method of issuing refunds. Press Release

CBDT Press Release

CBDT has notified that the new provision relating to tax deduction at source (TDS) under the Income Tax Act 1961 will become applicable with effect from 1st April 2010. Press Release

Revised Double Taxation Avoidance Agreement (DTAA) with Finland signed

Revised Agreement and Protocol signed between the Republic of India and the Republic of Finland for the Avoidance of Double Taxation and the Prevention of Fiscal Evasion with respect to Taxes on Income (DTAA). Press Release

TDS Circular 1/2010

TDS Circular 1/2010 for Income-tax deduction from salaries during the financial year 2009-2010 under section 192 of the Income-tax act, 1961 Released. Circular

All India TDS conference inaugurated by the Finance Minister

All India TDS conference inaugurated by the Finance Minister, more tax collection expected in the last quarter. Momentum of growth from TDS to be augmented further. Press Release

Growth of the Direct Tax Collections Rebounding

Net direct tax collections during first three quarters of the present fiscal (up to December 2009) stood at Rs.2,50,232 crore, up from Rs.2,30,598 crore in the same period last fiscal, registering a growth of 8.51 percent. Press Release

Fraudulent E-mails in the name of Income Tax Department

Information has been received from several quarters that people are receiving electronic mails informing them of their income-tax refunds and seeking their credit card details. Taxpayers are, therefore, cautioned not to respond to such mails. Press Release

Circular No.9 of CBDT

CBDT has issued the Circular No.9 issuing clarifications on the remittances to non-residents under section 195 of the Income-tax Act. Circular No. 9

Selection for the post of Members of the CBDT

Some posts of Members in the Central Board' of Direct Taxes in the Department of Revenue in the pay scale of Rs. 80,000/- (Fixed) are likely to fall vacant in the next financial year i.e. 2010-11. Kindly see the letter dated 27.11.2009 of the CBDT for details regarding eligibility and proforma for application. Letter

Circular No.8 of CBDT

CBDT has issued the Circular No. 8 regarding applicability of provisions under Section 194J of Income Tax Act'61 on payments made by Third Party Administrators (TPAs) to hospitals on behalf of insurance companies for settling medical/insurance claims etc with the hospitals. Circular

Notification of the Income-tax (Dispute Resolution Panel) Rules, 2009

The CBDT has notified the rules to regulate the procedure of the Dispute Resolution Panel (DRP) constituted under section 144C of the Income Tax Act, 1961 inserted by the Finance Act 2009. The rules come into effect from 20th November 2009. Under the said rules, DRPs will be constituted at eight cities in India, namely Delhi, Mumbai, Ahmedabad, Kolkata, Chennai, Hyderabad, Bengaluru and Pune. The Dispute Resolution Panel will be a collegium comprising of three Commissioners of Income Tax. The mechanism is investor-friendly and is also expected to reduce taxpayer grievance and litigation. Notification

New Member joins CBDT

Shri Durgesh Shankar joined as Member of the Central Board of Direct Taxes on 6th November. Shri Shankar belongs to 1973 batch of the Indian Revenue Service. Before joining the CBDT, he was a Chief Commissioner of Income Tax in Delhi. He has also served, on deputation, as Managing Director of Central Cottage Industries Corporation and Senior Director of Crafts Museum, Ministry of Information & Broadcasting, Department of Science & Technology and Ministry of Railways. Press Release