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Last Updated : 21 January 2026

12499 Record(s) | Page [1 of 1250]

Notification No. 13/2026 [F. No. 300196/38/2024-ITA-I] / SO 334(E) : - 21 January 2026 ^!New

[भाग II—खण् ड 3(ii)] भारत का रािपत्र : असाधारण 3 MINISTRY OF FINANCE (Department of Revenue) (CENTRAL BOARD OF DIRECT TAXES) NOTIFICATION New Delhi, the 21st January, 2026 S.O.

Notification No. 12/2026 [F. No. 300196/52/2019-ITA-I] / SO 333(E) : - 21 January 2026 ^!New

[भाग II—खण् ड 3(ii)] भारत का रािपत्र : असाधारण 3 2. This notification shall be effective subject to the conditions that Dadra and Nagar Haveli Building and other Construction

Notification No. 11/2026 [F. No. 300196/65/2024-ITA-I] / SO 332(E) : - 21 January 2026 ^!New

[भाग II—खण् ड 3(ii)] भारत का रािपत्र : असाधारण 3 2.1 Failure to comply with these conditions may result in the initiation of penal actions under the provisions of the Income Tax

Notification No. 10/2026 [F. No. 300195/67/2024-ITA-I] / SO 262(E) : - 19 January 2026

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect (with effect from the year of application made before the Board

Notification No. 9/2026 [F. No. 300195/47/2024-ITA-I] / SO 261(E) : - 19 January 2026

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect (with effect from the year of application made before the Board

Notification No. 8/2026 [F. No. 300195/4/2025-ITA-I] / SO 260(E) : - 19 January 2026

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect (with effect from the year of application made before the Board

Notification No. 7/2026 [F. No.300196/24/2025-ITA-I] / SO 194(E) : - 14 January 2026

[भाग II—खण् ड 3(ii)] भारत का रािपत्र : असाधारण 3 2. This notification shall be effective subject to the conditions that West Bengal Building & Other Construction Workers Welfare

Notification No. 6/2026 [F. No. 300197/212/2023-ITA-I] / SO 115(E) : - 8 January 2026

b. AMC Repo Clearing Limited shall remain recognised as a clearing corporation by SEBI Explanatory Memorandum It is certified that no person is being adversely affected by giving

Notification No. 5/ 2026 [F.No. 300195/38/2025-ITA-I] / SO 101(E) : - 7 January 2026

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect (with effect from the year of application made before the Board

Notification No. 4/2026[F. No. 300195/72/2024-ITA-I] / SO 100(E) : - 7 January 2026

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect (with effect from the year of application made before the Board

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