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.
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When company is deemed to be in default
Interest payable for non-payment of tax by domestic companies
Penalty for failure to deduct tax at source
Failure to pay tax to the credit of Central Government under Chapter XII-D or XVII-B
Special provision for payment of tax by certain companies
Incomes not included in total income
Tax on capital gains in case of companies
Chapter not to apply if the assessee so chooses
Tax on distributed profits of domestic companies
