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

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37 Record(s) | Page [1 of 2]
 

FAQs on Direct Tax Vivad Se Vishwas Act, 2020

FAQs on intimation under section 143

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

FAQs on Income tax informants reward scheme, 2018

FAQs on Benami Transactions Informants Reward Scheme, 2018

FAQs on Benami Property

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

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

FAQs on Faceless Income-tax Proceedings

FAQs on Prosecution provision under IT Act

FAQs on Penalty provision under IT Act

FAQs on ICDS

FAQs on Disallowance of cash expenses or limit on cash transactions

FAQs on Exemption available from Capital gains

FAQs on Compounding of Offences

FAQs on Maintenance of books of accounts

FAQs on TDS on Rent

FAQs on TDS or TCS on sale or purchase of goods

FAQs on Higher rate of TDS under section 206AA and 206AB

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

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[As amended upto Finance Act, 2023]​
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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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