Income Tax Department

Notification No. 6/2024 : Specifying Forms prescribed in Appendix-II of the Income Tax Rules 1962, to be furnished electronically under sub-rule (1) and sub-rule (2) of Rule 131 of the Income-tax Rules, 1962 19 November 2024 ^!New

F. No. 30/DGIT(S)BLR/e-Filing Notification/Forms/2024 Government of India Ministry of Finance Central Board of Direct Tax Directorate of Income Tax (Systems) Notification No.06

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 ^!New

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 ^!New

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

Notification No. 118/2024 [F. No. 300195/12/2024-ITA-I] / SO 4895(E) : ​- 12 November 2024

[Notification No. 118/2024/F. No. 300195/12/2024-ITA-I] VIKAS SINGH, Director, ITA-I Uploaded by Dte of Printing at Government of India Press, Ring Road

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

Notification No. 5/2024 : Specifying Forms Prescribed in Appendix-II of the Income Tax Rules 1962, to be furnished electronically under sub-rule(1) and sub-rule (2) of Rule 131 of the Income Tax Rules, 1962 30 October 2024

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

Notification No. 117/2024 [F. No. 00196/27/2022-ITA-I(Pt.1)] / SO 4570(E) : ​- 18 October 2024

[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 18th October, 2024 S.O.

Notification No. 116/2024 [F. No. 500/1/2014-APA-II] / SO 4571(E) : ​- 18 October 2024

of the latter in respect of wholesale trading; and (ii) three per cent of the latter in all other cases — the price at which the international transaction or specified domestic