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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 : 8 October 2025
11083 Record(s) | Page [1 of 1109]

Notification No. 150/2025 [F. No. 300195/37/2024-ITA-I] / SO 4584(E) : ​- 8 October 2025 !New

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press, Ring

Notification No. 149/2025 [F. No. 300196/37/2025-ITA-I] / S.O. 4252(E) : Notification under Section 10(46) – Exemption to High Court Legal Services Committee, Chandigarh​ 22 September 2025

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press, Ring

Notification No. 148/2025 [F. No. 300196/41/2025-ITA-I] / S.O. 4251(E) : Notification under Section 10(46) – Exemption to RERA, Rajasthan​ 22 September 2025

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press, Ring

Notification No. 147/2025 [F. No. 300195/9/2025-ITA-I] / S.O. 4167(E) : Notification of Tamil Nadu Electricity Regulatory Commission under Section 10(46A)​ 15 September 2025

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press

Notification No. 146/2025 [ F. No. 300195/40/2024-ITA-I] / S.O. 4166(E) : Notification of Ghaziabad Development Authority under Section 10(46A) 15 September 2025

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press

Notification No. 145/2025 [F. No.196/90/2024-ITA-I] / S.O. 4011(E) : ​- 2 September 2025

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press

Notification No. 144 /2025 [F. No. 300196/15/2019-ITA-I] / S.O. 4010(E) : ​- 2 September 2025

(b) Interest Income 2. This notification shall be effective subject to the conditions that Maharashtra State Pharmacy Council - (a) shall not engage in any commercial activity

Notification No. 143/2025 [F. No. 300196/12/2025-ITA-I] / S.O. 4009(E) : ​- 2 September 2025

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press

Notification No. 142 /2025 [F. No. 300195/16/2024-ITA-I] /S.O. 4008(E) : ​- 2 September 2025

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press

Notification No. 141/2025 [F. No. 370142/30/2025-TPL] / G.S.R. 598(E) : ​Income-tax (Twenty-Fifth Amendment) Rules, 2025 1 September 2025

Tax Policy and Legislation Note: The Income-tax Rules, 1962 were published in the Gazette of India, Extraordinary, Part-II, section 3, sub-section (ii) vide number S.O. 969(E

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