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Income Tax Department > Tax Laws & Rules > Circulars & Notifications > Notifications Income Tax Department   >   Circulars & Notifications   >   Notifications
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Last Updated : 29 September 2023
10771 Record(s) | Page [1 of 1078]

Notification No. 85/2023 [F.No.300196/20/2022-ITA-I] / SO 4282(E) : ​- 29 September 2023 !New

[Notification No. 85 /2023 F.No.300196/20/2022-ITA-I] VIKAS SINGH, Director (ITA-I) Explanatory Memorandum It is certified that no person is being adversely affected by giving

Notification No. 84/2023 [F. No. 300196/10/2022-ITA-I] / SO 4265(E) : ​- 29 September 2023 !New

[Notification No. 84/2023 F. No. 300196/10/2022-ITA-I] VIKAS SINGH, Director (ITA-I) Explanatory Memorandum It is certified that no person is being adversely affected by giving

Notification No. 83/2023 [F. No.370142/32/2023-TPL] / GSR 702(E) : Income-tax (Twenty-Third Amendment) Rules, 2023 29 September 2023 !New

[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 3 3. मैं यह िानता हं दक धारा 115खकङ की उपधारा (5) के अधीन दकसी पूिड िर्ड के जलए जिकल्प का एक बार प्रयोग कर लेने के पश्चात् उसे उसी या

Notification No. 02 /2023 : Procedure, format and standards for filling an application for grant of certificate under sub-rule (4) and its proviso of Rule 28AA of Income Tax Rules, 1962, for deduction of Income-tax at any lower rate or no deduction of Income-tax under sub-section (I) of section 197 of the Income-tax Act, 1961 through TRACES 27 September 2023 !New

F. No. CPC(TDS)/ 197 Certificate/Annex-11/2023-24 Government of India Ministry of Finance Central Board of Direct Taxes Directorate of Income-tax (Systems) New Delhi Notification

Notification No. 82/2023 [F.No. 370142/29/2023-TPL] / GSR 697(E) : Income-tax (Twenty Second Amendment) Rules, 2023 27 September 2023 !New

Forms for report of audit or inventory valuation under section 142(2A Guidelines for the purposes of determining expenses for audit or inventory valuation In * my/our opinion and to

Notification No. 81 /2023 [F. No. 370142/9/2023-TPL Part (1)] / GSR 685(E) : Income-tax (Twenty first Amendment), Rules, 2023 25 September 2023 !New

इस उपजनयम के प्रयोिनक के जलए, “जनगडम कीमत” से कंपनी द्वारा एक िेयर से प्राप्त प्रजतफल अजभप्रेत ै । [अजधसूचना सं का.आ. 969(अ), तारीख 26 माचड, 1962 द्वारा प्रकाजित दकए गए थें और

Notification No. 80/2023 [F. No.370142/31/2023-TPL / SO 4193(E) : ​- 22 September 2023

गैर-बैंककारी जित्तीय कंपजनयों का उच् च स्ट्तर, उच् चतर स्ट्तर और मध्य स्ट्तर में िगीकरण भारतीय ररििड बैंक के पररपत्र सं डीओआर.सीआरई.आरईसी.60/03.10.001/2021-22, तारीख 22 अिूबर, 2021

Notification No. 79/2023 [F. No.370142/31/2023-TPL] / SO 4192(E) : ​- 22 September 2023

गैर-बैंककारी जित्तीय कंपजनयों का उच्च स्ट्तर, उच्चतर स्ट्तर और मध्य स्ट्तर में िगीकरण भारतीय ररििड बैंक के पररपत्र सं.डीओआर.सीआरई.आरईसी.60/03.10.001/2021-22, तारीख 22 अिूबर, 2021

Notification No. 78/2023 [F.No.300196/22/2022-ITA-I] / SO 4118(E) : ​- 19 September 2023

.O. 4118(E).— In exercise of the powers conferred by clause (46) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies for the purposes of

Notification No.77 /2023 [F. No. 173/105/2013-ITA-1] / SO 3984(E) : ​- 12 September 2023

[Notification No.77 /2023/ F. No. 173/105/2013-ITA-1] VIKAS SINGH, Director (ITA-I) Explanatory Memorandum: It is certified that no person is being adversely affected by giving

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