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 > Frequently Asked Questions Income Tax Department   >   Frequently Asked Questions

​​​​

44 Record(s) | Page [1 of 3]

FAQs for e-Verification Scheme 2021

FAQs on intimation under section 143

FAQs on interest under section 234A, 234B, 234C and 234D

FAQs on Income tax informants reward scheme, 2018

FAQs on charitable or religious trusts

FAQs on Benami Transactions Informants Reward Scheme, 2018

FAQs on Benami Property

FAQs on Annual Information System (AIS) and Taxpayer Information Summary (TIS)

FAQs on agricultural income (Section 2(1A) and Rule 7)

FAQs on Faceless Income-tax Proceedings

FAQs on Prosecution provision under IT Act

FAQs on Penalty provision under IT Act

FAQs on ICDS

FAQs on Disallowance of cash expenses or limit on cash transactions

FAQs on Exemption available from Capital gains

FAQs on Compounding of Offences

FAQs on Section 80TTA and Section 80TTB

FAQs on Maintenance of books of accounts

FAQs on TDS on Rent

FAQs on TDS or TCS on sale or purchase of goods

1 2 3
[As amended upto Finance (No. 2) Act, 2024]​
​​

Disclaimer: The above FAQs are for information purposes only, to enable public to have a quick and an easy access to information, and do not purport to be legal documents. Income Tax Department does not warrant the accuracy or completeness of the information, text, graphics, links or other items contained in this website. Income Tax Department may make changes to the contents, or to the information described therein, at any time without any notice. In case of any variance between what has been stated and what is contained in the relevant Act, Rules, Regulations, Policy Statements, etc, the latter shall prevail... Read More​​​​

​
​
​