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Income Tax Department > Frequently Asked Questions Income Tax Department   >   Frequently Asked Questions

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Frequently Asked Questions Click here to view relevant Act & Rule.
 
21 Record(s) | Page [1 of 2]

FAQs on Direct Tax Vivad Se Vishwas Act, 2020

FAQs in respect of filling-up of the Income-tax return forms for Assessment Year 2022-23

General FAQs

FAQs on Computation of Tax

FAQs on the Income Declaration Scheme, 2016

FAQs on filing the return of income

FAQs on Tax Deducted at Source (TDS)

FAQs on Income from house property

FAQs on Tax on Presumptive Taxation Scheme

FAQs on Gifts received by an individual or HUF

FAQs on Capital Gains

FAQs on Clubbing of Income

FAQs on Set Off and Carry Forward of Losses

FAQs on Assessments under the Income-tax Law

FAQs on Provisions useful for non-residents

FAQs on Tax audit

FAQs on Permanent Account Number

FAQs on Statement of Financial Transactions and Reportable Accounts

​FAQs on e-Filing and Related Issues

FAQ on Advance Tax

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[As amended upto Finance Act, 2022]​
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The Central Board of Direct Taxes (CBDT) had extended the due dates of various tax compliances. Kindly refer the following circulars:

* Circular No. 17/2021, dated 09-09-2021

* Circular No. 16/2021, dated 29-08-2021

* Circular No. 15/2021, dated 03-08-2021

* Circular No. 12/2021, dated 25-06-2021

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​​​​