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Income Tax Department

Frequently Asked Questions

45 Record(s) | Page [1 of 3]

Click here to view relevant Act & Rule.

FAQs for e-Verification Scheme 2021

FAQs on Direct Tax Vivad Se Vishwas Act, 2020

FAQs on intimation under section 143 ^!New

FAQs on interest under section 234A, 234B, 234C and 234D ^!New

FAQs on Income tax informants reward scheme, 2018 ^!New

FAQs on charitable or religious trusts ^!New

FAQs on Benami Transactions Informants Reward Scheme, 2018 ^!New

FAQs on Benami Property ^!New

FAQs on Annual Information System (AIS) and Taxpayer Information Summary (TIS) ^!New

FAQs on agricultural income (Section 2(1A) and Rule 7) ^!New

FAQs on Faceless Income-tax Proceedings ^!New

FAQs on Prosecution provision under IT Act ^!New

FAQs on Penalty provision under IT Act ^!New

FAQs on ICDS ^!New

FAQs on Disallowance of cash expenses or limit on cash transactions ^!New

FAQs on Exemption available from Capital gains ^!New

FAQs on Compounding of Offences ^!New

FAQs on Section 80TTA and Section 80TTB ^!New

FAQs on Maintenance of books of accounts ^!New

FAQs on TDS on Rent ^!New

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[As amended upto Finance Act, 2023]

Disclaimer: The above FAQs are for information purposes only, to enable public to have a quick and an easy access to information, and do not purport to be legal documents. Income Tax Department does not warrant the accuracy or completeness of the information, text, graphics, links or other items contained in this website. Income Tax Department may make changes to the contents, or to the information described therein, at any time without any notice. In case of any variance between what has been stated and what is contained in the relevant Act, Rules, Regulations, Policy Statements, etc, the latter shall prevail... Read More

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FAQs for e-Verification Scheme 2021

FAQs on Direct Tax Vivad Se Vishwas Act, 2020

FAQs on intimation under section 143 !New

FAQs on interest under section 234A, 234B, 234C and 234D !New

FAQs on Income tax informants reward scheme, 2018 !New

FAQs on charitable or religious trusts !New

FAQs on Benami Transactions Informants Reward Scheme, 2018 !New

FAQs on Benami Property !New

FAQs on Annual Information System (AIS) and Taxpayer Information Summary (TIS) !New

FAQs on agricultural income (Section 2(1A) and Rule 7) !New

FAQs on Faceless Income-tax Proceedings !New

FAQs on Prosecution provision under IT Act !New

FAQs on Penalty provision under IT Act !New

FAQs on ICDS !New

FAQs on Disallowance of cash expenses or limit on cash transactions !New

FAQs on Exemption available from Capital gains !New

FAQs on Compounding of Offences !New

FAQs on Section 80TTA and Section 80TTB !New

FAQs on Maintenance of books of accounts !New

FAQs on TDS on Rent !New

[As amended upto Finance Act, 2023]​