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Last Updated : 27 October 2025

11090 Record(s) | Page [1 of 1109]

Notification No. 155/2025 [F. No. CB/362/2025-O/o Addl. DIT 6 CPC Bengaluru-187/10/2024-ITA-I] /SO 4901(E) : - 27 October 2025 ^!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 27th October, 2025 S.O

Notification No.154/2025 [F. No. 504/6/2004-SO-FTD-II(2)] / G.S.R. 789(E) : Income-Tax 24 October 2025

ANNEXURE AGREEMENT BETWEEN THE GOVERNMENT OF THE REPUBLIC OF INDIA AND THE GOVERNMENT OF THE STATE OF QATAR FOR THE AVOIDANCE OF DOUBLE TAXATION AND FOR THE PREVENTION OF

Notification No. 3/2025 : Order under clause (iia) of sub-section (1) of section 35 of the Income Tax Act, 1961 read with Rule 5F of the Income Tax Rules 1962 17 October 2025

.. )I c 3 /2025/ 2 3 :, 'i' F.No. PCCIT(E)/Notification u/s 35(1)(11a - Government of India Ministry of Finance Central Board of Direct Taxes Pr. Chief Commissioner of Income Tax Exem

Notification No. 2/2025 : Order under clause (iia) of sub-section (1) of section 35 of the Income Tax Act, 1961 read with Rule 5F of the Income Tax Rules 1962 17 October 2025

I 2. F.No. PCCIT(E)!Notificatlon u/s 35(1)(/la)l!l/2025/ .2 3 :fJ Government of India Ministry of Finance Central Board of Direct Taxes Pr. Chief Commissioner of Income Tax

Notification No. 153/2025 [F. No. 300195/60/2024-ITA-I] / S.O. 4680(E) : - 15 October 2025

अजधजनयम 1966 की संख्या 1) द्वारा गरित प्राजधकरण बना रहे। [अजधसूचना सं Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective

Notification No. 152/2025 [F. No. 300195/42/2024-ITA-I(Part)] / S.O. 4679(E) : - 15 October 2025

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press, Ring

Notification No. 151/2025 [F. No. 300195/65/2024-ITA-I] / S.O. 4678(E) : - 15 October 2025

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press

Notification No. 150/2025 [F. No. 300195/37/2024-ITA-I] / SO 4584(E) : Notification under Section 10(46A) of the Income-tax Act – Jhansi Development Authority 8 October 2025

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press, Ring

Notification No. 149/2025 [F. No. 300196/37/2025-ITA-I] / S.O. 4252(E) : Notification under Section 10(46) – Exemption to High Court Legal Services Committee, Chandigarh 22 September 2025

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press, Ring

Notification No. 148/2025 [F. No. 300196/41/2025-ITA-I] / S.O. 4251(E) : Notification under Section 10(46) – Exemption to RERA, Rajasthan 22 September 2025

Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press, Ring

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