साइन इन
x

आयकर विभाग कभी भी र्इ-मेल के माध्यम से आपके क्रेटिड कार्ड, बैंक अथवा अन्य वित्तीय खातों के पिन नंबर, पासवर्ड अथवा समकक्ष प्रकार की प्रयोग की जा सकने वाली सूचना की मांग नही करता है।

आयकर विभाग की करदताओं से अपील है कि ऐसे-र्इ-मेल का उत्तर न दें तथा अपने क्रेटिड कार्ड, बैंक तथा अन्य वित्तीय खातों से संबंधित जानकारी को किसी से सांझा न करें।

आगे >
© यह केंद्रीय प्रत्यक्ष कर बोर्ड (सीबीडीटी), राजस्व विभाग, वित्त मंत्रालय, भारत सरकार की आधिकारिक वेबसाइट है।
Click to ASK
  1. मुख्य पृष्ठ
  2. हमारे बारे में
  3. करदाता चार्टर
  4. कर कानून और नियम
  5. कर जानकारी और सेवाएं
  6. कर ई-सेवाएं
  7. प्रचार अभियान
  8. हमसे संपर्क करें
  9. प्रतिपुष्टि
Click to ASK
  1. मुख्य पृष्ठ
  2. हमारे बारे में
  3. करदाता चार्टर
  4. शिकायत निवारण
  5. प्रपत्र/डाउनलोड
  6. करदाता सेवाएं
  7. प्रचार अभियान
  8. हमसे संपर्क करें
  9. प्रतिक्रिया
  10. मैं हूँ
  11. मेरी आवश्यकता
  12. स्थायी खाता सं.
  13. रिटर्न
  14. चालान
आय कर विभाग > टैक्स फ्री बांड या सर्टिफिकेट आयकर विभाग   >   कर उपयोगिता   >   टैक्स फ्री बांड या सर्टिफिकेट
अंतिम अपडेट - 31-03-2024​​
कर फ्री बांड या प्रमाणपत्र पीछे जाएं
अधिसूचनाएं खोजें
  • अधिसूचना संख्या
  • अधिसूचना तिथि
  • संस्था का नाम/प्रकृति
  • बॉण्ड की अवधि (वर्ष)
  • ब्याज दर
  • बांड / सर्टिफिकेट (करोड़ में) का कुल मूल्य
  • बॉण्ड का नाम
  • स्थान
  • अधिसूचना का वर्ष
फाइल में खोजें
  • शब्द प्रविष्ट करें:
146 Records | Page [1 of 15]
Notification No. SO 520(E) [18-02-2016]

SECTION 10(15) OF THE INCOME-TAX ACT, 1961 - EXEMPTIONS - INTEREST ON BONDS, DEBENTURES, SECURITIES, ETC. - NOTIFIED BONDS OR DEBENTURES ISSUED BY PUBLIC SECTOR COMPANIES UNDER SECTION 10(15)(iv)(h)

Notification No. 59 [06-07-2015]

SECTION 10(15), ITEM (h) OF SUB-CLAUSE (iv) OF THE INCOME-TAX ACT, 1961 - EXEMPTIONS - INTEREST ON BONDS/DEBENTURES - NOTIFIED BONDS

Notification No. 19 [26-03-2014]

SECTION 10(15), ITEM (h) OF SUB-CLAUSE (iv) OF THE INCOME-TAX ACT, 1961 - EXEMPTIONS - INTEREST ON BONDS/DEBENTURES - NOTIFIED BONDS - AMENDMENT IN NOTIFICATION NO. 61/2013 [F.NO.178/37/2013-(ITA-I)/SO 2424(E), DATED 8-8-2013

Notification No. 11 [13-02-2014]

SECTION 10(15), ITEM (h) OF SUB-CLAUSE (iv) OF THE INCOME-TAX ACT, 1961 - EXEMPTIONS - INTEREST ON BONDS/DEBENTURES - SPECIFIED COMPANIES AUTHORIZED TO ISSUE TAX-FREE, SECURED, REDEEMABLE, NON-CONVERTIBLE BONDS DURING F.Y. 2013-14 SUBJECT TO SPECIFIED CON

Notification No. 61 [08-08-2013]

SECTION 10(15), ITEM (h) OF SUB-CLAUSE (iv) OF THE INCOME-TAX ACT, 1961 - EXEMPTIONS - INTEREST ON BONDS/DEBENTURES - SPECIFIED COMPANIES AUTHORIZED TO ISSUE TAX-FREE, SECURED, REDEEMABLE, NON-CONVERTIBLE BONDS DURING F.Y. 2013-14 SUBJECT TO SPECIFIED CON

Notification No. 10 [05-02-2013]

SECTION 10(15), ITEM (H) OF SUB-CLAUSE (IV) OF THE INCOME-TAX ACT, 1961 - EXEMPTIONS - INTEREST ON BONDS/DEBENTURES - SPECIFIED COMPANIES AUTHORIZED TO ISSUE TAX-FREE, SECURED, REDEEMABLE, NON-CONVERTIBLE BONDS DURING F.Y. 2012-13 – AMENDMENT IN NOTIFICAT

Notification No. 50 [15-11-2012]

SECTION 10(15), ITEM (h) OF SUB-CLAUSE (iv) OF THE INCOME-TAX ACT, 1961 - EXEMPTIONS - INTEREST ON BONDS/DEBENTURES - SPECIFIED COMPANIES AUTHORIZED TO ISSUE TAX-FREE, SECURED, REDEEMABLE, NON-CONVERTIBLE BONDS DURING F.Y. 2012-13 - CORRIGENDUM

Notification No. 46 [06-11-2012]

SECTION 10(15), ITEM (h) OF SUB-CLAUSE (iv) OF THE INCOME-TAX ACT, 1961 - EXEMPTIONS - INTEREST ON BONDS/DEBENTURES - SPECIFIED COMPANIES AUTHORIZED TO ISSUE TAX-FREE, SECURED, REDEEMABLE, NON-CONVERTIBLE BONDS DURING F.Y. 2012-13

Notification No. 13 [06-03-2012]

Section 10(15), item (h) of sub-clause (iv) of the Income-tax Act, 1961 - Exemptions - Interest on bonds/debentures - Notified bonds/debentures of Public Sector Companies - Corrigendum to notification no.7/2012, dated 14-2-2012

Notification No. 6 [14-02-2012]

Section 10(15), Item (h) of sub-clause (iv) of the Income-tax Act, 1961 - Exemptions - Interest on bonds/debentures - Notified bonds/debentures of public sector companies

12345678910...>>
​
​​​​​​​​​​ त्वरित प्रवेश​
​
​
​​​

​