The Income Tax Department NEVER asks for your PIN numbers, passwords or similar access information for credit cards, banks or other financial accounts through e-mail.
The Income Tax Department appeals to taxpayers NOT to respond to such e-mails and NOT to share information relating to their credit card, bank and other financial accounts.
Click to view services related to PAN, TAN and more
Click to view the list of Tax Tools including Tax Calculator, Income tax Calculator and more
Click to view Tax Calendar
Click to view Dictionary
Go to Charts & Tables
Go to FAQs
Click to view Tax Information
Click to view the institutions registered under section 80G, 12 A and more
Click to view Tax Office in India
Click to view Tax Helpline
PAN is a ten-digit unique alphanumeric number issued by the Income-tax Department. PAN is issued in the form of a laminated plastic card (commonly known as PAN card). In this part you can gain knowledge about various provisions relating to PAN.
There are two modes of payment of direct taxes (i) physical mode i.e. payment by using the hard copy of the challan at the designated bank; and (ii) e-payment mode i.e. making payment by using the electronic mode. In this part you can gain knowledge about various provisions relating to e-payment of direct taxes.
Under the Income-tax Act, different types of interests are levied for various kinds of delays/defaults. In this part, you can gain knowledge about the provisions of section 234A, 234B and 234C dealing with interest for (i) delay in filing the return of income; (ii) interest for non-payment or short payment of advance tax; and (iii) interest for non-payment or short payment of individual instalment or instalments of advance tax.
At times it may so happen that the taxpayer is granted excess refund. Section 234D provides for levy of interest on excess refund granted to the taxpayer. In this part you can gain knowledge about various provisions relating to interest on excess refund granged to the taxpaeyr.
Initially the concept of Minimum Alternate Tax (MAT) was introduced on companies and progressively it was made applicable to all other taxpayers in the form of Alternate Minimum Tax (AMT). In this part you can gain knowledge about various provisions relating to MAT and AMT.
Section 10 gives list of incomes which are exempt from tax. In this part you can gain knowledge about various incomes which are exempt from tax under section 10.
Rental income from a property being building or land appurtenant thereto of which the taxpayer is owner is charged to tax under the head “Income from house property”. In this part you can gain knowledge about various provisions relating to income charged+E5 to tax under the head "Income from house property".
Any sum found credited in the books of the taxpayer, for which he offers no explanation about the nature and source thereof or the tax authorities are not satisfied by the explanation offered by the taxpayer, is generally termed as cash credit.
Any capital asset held by the taxpayer for a period of more than 36 months immediately preceding the date of its transfer will be treated as long-term capital asset. Gain arising on transfer of long term capital asset is called long-term capital gain. In this part you can gain knowledge about various provisions relating to tax on long-term capigal gains.
In this part you can gain knowledge about various provisions relating to tax treatment of dividends from foreign company.
Advisory: Information relates to the law prevailing in the year of publication/ as indicated . Viewers are advised to ascertain the correct position/prevailing law before relying upon any document.
