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।
पैन, टैन और अधिक से संबंधित सेवाएं देखने के लिए क्लिक करें
टैक्सटूल के लिए देखें
कर कैलेंडर देखने के लिए क्लिक करें
शब्दकोश के लिए देखें
चार्ट और तालिकाओं के लिए देखें
बहुधा पूछे जाने वाले प्रश्न के लिए देखें
कर जानकारी देखने के लिए क्लिक करें
कर छूट इंस्टीट्यूशन करने के लिए देखें
भारत में कर कार्यालय देखने के लिए क्लिक करें
कर हेल्प लाइन के लिए क्लिक करें
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)
SECTION 10(15), ITEM (h) OF SUB-CLAUSE (iv) OF THE INCOME-TAX ACT, 1961 - EXEMPTIONS - INTEREST ON BONDS/DEBENTURES - NOTIFIED BONDS
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
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
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
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
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
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
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