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Income Tax Department > Tax Laws & Rules > Circulars & Notifications > Circulars Income Tax Department   >   Circulars & Notifications   >   Circulars

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Last Updated : 30 November 2024
1357 Record(s) | Page [1 of 136]

Circular No. 18/2024 : Extension of due date for furnishing return of income in the case of an assessee who is required to furnish a report referred to in section 92E for the AY 2024-25 30 November 2024 !New

F. No. 225/205/2024I1TA-II Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes ***** Circular No. 18/2024 New Delhi, dated 30 th November

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

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