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The contents of this utility are for information purposes only. This aims to enable public to have a quick and an easy access to information and do not purport to be legal documents.

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Updated as on 31-08-2024​​
Jurisdiction of Income-tax Authorities Back
164 Records | Page [1 of 17]
Notification NOTIFICATION NO. S.O. 2209(E) [06-06-2024]

SECTION 120(1) AND (2) OF THE INCOME-TAX ACT, 1961 - INCOME TAX AUTHORITIES - JURISDICTION OF - AMENDMENT IN NOTIFICATION NO. 77/2014 [F.NO. 187/37/2014 (ITA-I)/ S.O. 3125(E), DATED 10-12-2014

Notification NOTIFICATION NO. 47 [06-07-2023]

SECTION 120 OF THE INCOME-TAX ACT, 1961 - INCOME-TAX AUTHORITIES - JURISDICTION OF - AMENDMENT IN NOTIFICATION S.O. 2915(E) [NO. 70/2014/F.NO. 187/37/2014 (ITA-I)], DATED 13-11-2014

Notification S.O. 1329(E) [21-03-2023]

SECTION 120, READ WITH SECTION 250 OF THE INCOME-TAX ACT, 1961 - INCOME-TAX AUTHORITIES - JURISDICTION OF - POWERS, FUNCTIONS AND JURISDICTION OF INCOME-TAX AUTHORITIES TO FACILITATE CONDUCT OF E-APPEAL PROCEEDINGS

Notification S.O. 951(E). [01-03-2023]

SECTION 120, READ WITH SECTION 144B OF THE INCOME-TAX ACT, 1961 - INCOME-TAX AUTHORITIES - JURISDICTION OF - INCOME-TAX AUTHORITIES OF REGIONAL FACELESS ASSESSMENT CENTRE SHALL EXERCISE POWERS AND FUNCTIONS OF ASSESSING OFFICER TO FACILITATE CONDUCT OF FACELESS ASSESSMENT PROCEEDINGS IN TERRITORY OF INDIA - AMENDMENT IN NOTIFICATION S.O. 2693(E) [NO. 61/2022/F. NO. 187/3/2020-ITA-I], DATED 10-6-2022

Notification S.O. 5258 (E) [14-11-2022]

SECTION 120 OF THE INCOME-TAX ACT, 1961 - INCOME-TAX AUTHORITIES - JURISDICTION OF - AMENDMENT IN NOTIFICATION NO. S.O. 2752(E), DATED 22-10-2014

Notification S.O. 5256(E) [14-11-2022]

SECTION 120, READ WITH SECTION 118 OF THE INCOME-TAX ACT, 1961 - INCOME-TAX AUTHORITIES - JURISDICTION OF - AMENDMENT IN NOTIFICATION NO. S.O. 2753(E), DATED 22-10-2014

Notification S.O. 5255(E) [14-11-2022]

SECTION 120, READ WITH SECTION 144B OF THE INCOME-TAX ACT, 1961 - INCOME-TAX AUTHORITIES - JURISDICTION OF - INCOME-TAX AUTHORITIES OF REGIONAL FACELESS ASSESSMENT CENTRE SHALL EXERCISE POWERS AND FUNCTIONS OF ASSESSING OFFICER TO FACILITATE CONDUCT OF FACELESS ASSESSMENT PROCEEDINGS IN TERRITORY OF INDIA - AMENDMENT IN NOTIFICATION S.O. 2693(E) [NO. 61/2022/F. NO. 187/3/2020-ITA-I], DATED 10-6-2022

Notification S.O. 2961(E) [30-06-2022]

SECTION 120 OF THE INCOME-TAX ACT, 1961 - INCOME-TAX AUTHORITIES - JURISDICTION OF - CORRIGENDUM TO NOTIFICATION S.O. 2926(E)[NO. 71/2022/F.NO. 187/3/2020-ITA-I], DATED 28-6-2022

Notification S.O. 2926(E) [28-06-2022]

SECTION 120 OF THE INCOME-TAX ACT, 1961 - INCOME-TAX AUTHORITIES - JURISDICTION OF - AMENDMENT IN NOTIFICATION S.O. 2915(E) [NO. 70/2014/F.NO. 187/37/2014 (ITA-I)], DATED 13-11-2014

Notification S.O. 2925(E ) [28-06-2022]

SECTION 120 OF THE INCOME-TAX ACT, 1961 - INCOME-TAX AUTHORITIES - JURISDICTION OF - AMENDMENT IN NOTIFICATION NO. S.O. 2756(E) [NO. 54/2014 (F. NO. 187/35/2014 ITA.I)], DATED 22-10-2014

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