The
term ‘TDS’ refers to ‘Tax Deduction at source’. It is a mechanism wherein a
person responsible to pay a sum of specified nature shall deduct an amount
towards TDS and pay it to the credit of Central Government. Various TDS rates
on various incomes have been prescribed under the Income-tax Act. This write up
covers all such rates.
A person responsible for making payment to non-resident or foreign company is required to withhold tax. Tax is deductible at the rates prescribed under the Act or under the relevant DTAA, whichever is more beneficial for non-resident. This write up provides all such rates as prescribed under various Double Taxation Avoidance Agreements entered into between Indian and various foreign countries.
Certain income of non-resident, inter-alia , dividend, interest, royalty or fees for technical services shall be taxable as per the rates prescribed under the Income-tax Act or as per the rates prescribed under the DTAAs, whichever is more beneficial to such non-resident. This write up provides all such rates as prescribed under the Act and under various DTAAs entered into between Indian and various foreign countries.
Relevant provisions of Income-tax Act to be complied with by non-residents planning to set up business in India; and residents dealing with non residents
Small and medium enterprises contribute a major portion to the GDP and to the growth of the economy. As a matter of convenience for them, Income-tax Act extends certain benefits to them and provides relaxation from compliance with certain provisions, inter-alia, an option to compute income on presumptive basis, exemption from mandatory audit of books of account, exemption from TDS and so forth. This document gives a brief introduction to those provisions which provide certain benefits to small businessmen.
Each income has different source of earning and so the provisions for its taxability. Income-tax Act provides for five heads of incomes for computation of taxable income, viz., Salary, Income from House Property, Income from Business or Profession, Capital Gain and Residual Income. Provisions contained under each head of income for computation of taxable income have been discussed in this document.
With
effect from June 1, 2013, a new section 194-IA was inserted in Income Tax Act.
A buyer of an immovable property is liable to deduct tax at 1% from the
consideration payable to the seller and the deposit it to the credit of Central
Government. This write up gives information about the applicability of section
194-IA and other relevant information.
Various provisions of the Income-tax Act contain reference to threshold limits. These threshold limits may include maximum exemption limit, limit of exemptions or deductions from income, allowances received as a part of salary which is exempt from tax, fees for filing an appeal, and so forth. This document contains brief introduction to all relevant provisions and their threshold limits.
Income-tax Act provides various due dates and
limitation periods for various compliances. The document will help you to know
beforehand the upcoming compliances, so that you can make hassle free
compliances with all provisions.
Default in compliances with the provisions of
the Income-tax Act or for violation of certain conditions would attract certain
penalty. The document will provide you information about the punishable
offences and the quantum of penalties that can be levied under the law.
