Sign In
x

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.

Continue >
© This is the official website of Central Board of Direct Taxes (CBDT), Department of Revenue, Ministry of Finance, Government of India.
Click to ASK
  1. Home
  2. About Us
  3. Taxpayers' Charter
  4. Tax Laws & Rules
  5. Tax Information and Services
  6. Tax e-Services
  7. Publicity Campaigns
  8. Contact us
  9. Feedback
Click to ASK
  1. Home
  2. About Us
  3. Taxpayers' Charter
  4. Grievance Redressal
  5. Forms/Downloads
  6. Taxpayer Services
  7. Publicity Campaign
  8. Contact us
  9. Feedback
  10. I AM
  11. I NEED
  12. PAN
  13. RETURNS
  14. CHALLANS
Income Tax Department > Tax Laws & Rules > Circulars & Notifications > Circulars Income Tax Department   >   Circulars & Notifications   >   Circulars

​​​​​

For multiple keywords search please use space between each keyword
  • Superseded
  • Deleted
  • Withdrawn
  • Amended
Last Updated : 18 November 2024
1356 Record(s) | Page [1 of 136]

Circular No. 17/2024 : Condonation of delay under section 119(2)(b) of the Income-tax Act, 1961 in filing of Form No. 10-IC or Form No. 10-ID for Assessment Years 2020-21, 2021-22 and 2022-23 18 November 2024

F.No.173/32/2022-IT A-I Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes Circular No. 17 /2024 New Delhi, the I~~ovember, 2024 S"b

Circular No. 16/2024 : Condonation of delay under section 119(2)(b) of the Income-tax Act, 1961 in filing of Form No. 9A/10/10B/10BB for Assessment Year 2018-19 and subsequent assessment years 18 November 2024

F.No. 1971 639/2024-ITA-I Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes Circular No. \ 6 /2024 New Delhi, the IE""November, 2024 Sub

Circular No. 15/2024 : Order under section 119(1) of the IT Act, 1961 fixing the monetary limits of the Income-tax authorities in respect of reduction or waiver of interest paid or payable under section 220 (2) of the IT Act 4 November 2024

F.No.400/08/2024-IT(B) Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes ******** Circular No income-tax auth 220(2) of the Inc Section 2

Circular No. 14/2024 : Condonation of delay under clause (b) of sub-section (2) of section 119 of the Income-tax Act, 1961 for returns of income claiming deduction u/s 80P of the Act for Assessment Year 2023-24 30 October 2024

/ F.No.173/92/2024·ITA-1 Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes Circular No I +/2024 New Delhi, the 30th October, 2024 Sub

Circular No. 13/2024 : Extension of due date for furnishing return of income for the Assessment Year 2024-25 26 October 2024

F. No. 225/205/2024/ITA-II Government of India Ministry ·of Finance Department of Revenue Central Board of Direct Taxes ***** Circular No.13 /2024 New Delhi, dated 26 th October

Circular No. 12/2024 : Guidance Note 1/2024 on provisions of the Direct Tax Vivad se Vishwas Scheme, 2024 15 October 2024

G uida nce Note 1/2024 on provisions of the Direct Tax Vivad se Vishwas Schem e, 2024 - reg The Direct Tax Vivad Se Vishwas Sehcme, 2024 (hereinafter referred as OTVSV Scheme, 2024

Circular No. 11/2024 : Order authorizing Income-tax authorities to admit an application or claim for refund and carry forward of loss and set off thereof under section 119(2)(b) of the Income-tax Act, 1961 1 October 2024

F. No. 312163/2023-0T Government of India Min istry of Finance Department of Revenue Central Board of Direct Taxes Circular No. 11 /2024 Dated I S< October 2024 Sub: Order

Circular No. 10/2024 : Extension of timelines for filing of various reports of audit for the Assessment Year 2024-25 29 September 2024

F. No. 225/205/2024/ITA-ll Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes ***** Circular No. 10/2024 New Delhi, dated 29 th September

Circular No. 9/2024 : Further enhancement of Monetary limits for filing of appeals by the Department before Income Tax Appellate Tribunal, High Courts and SLPs/appeals before Supreme Court amendment to Circular 5 of 2024- Measures for reducing litigation 17 September 2024

Reference is invited to Circular No 5/2024 (F.No.279/Misc.142/2007-ITJ(Pt.)) dated 15.03.2024 of Central Board of Direct Taxes (the 'Board') vide which monetary limits for filing

Circular No. 8/2024 : Non-applicability of higher rate of TDS/TCS as per provisions of section 206AA/206CC of the Income-tax Act, 1961, in the event of death of deductee/collectee before linkage of PAN and Aadhaar 5 August 2024

F.No.275/4/2024-IT(B) Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes Circular No. 081 2024 New Delhi, the 5th August, 2024 Sub

1 2 3 4 5 6
​
​
​