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

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

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

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

Notification No. 115/2024 [F. No. 370142/21/2024-TPL] / SO 4545(E) : ​- 16 October 2024

of Printing at Government of India Press, Ring Road, Mayapuri, New Delhi-110064 and Published by the Controller of Publications, Delhi-110054

Notification No. 114/2024 [F. No. 370142/21/2024-TPL] / GSR 645(E) : Income-tax (Ninth Amendment) Rules, 2024 16 October 2024

[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 3 MINISTRY OF FINANCE (Department of Revenue) (CENTRAL BOARD OF DIRECT TAXES) NOTIFICATION New Delhi, the 16th October, 2024 G.S.R.

Notification No. 112/2024 [F. No. 370142/19/2024-TPL] / GSR 639(E) : Income-tax (Eighth Amendment) Rules, 2024 15 October 2024

घटाएं : धारा 192(2ख) के उपबंध के अधीन प्रस्ट्तुत दकए गए प्ररूप संख्या 12खकक के अनुसार स्रोत पर संग्रजहत कर रुपए 21 सकल संिेय कर (17-18-19-20) रुपए”; घ. प्ररूप 24थ में, उपाबंध

Notification No. 111/2024 [F. No. 370142/20/2024-TPL] / GSR 638(E) : Income-tax Amendment (Seventh Amendment) Rules, 2024 15 October 2024

(संस्ट्था, न्‍दयास या जनजध का नाम) जिसका स्ट्थायी लेखा संख्यांक (पैन है, की कोई आय या उसका कोई भाग ऐसे दियाकलापों के प्रारंभ के पश्चात् दकसी भी समय तारीख/मास/िर्ड को इस आिेिन के

Notification No. 110/2024 [F. No. 300196/64/2018-ITA-I (Pt.1)] / SO 4401(E) : ​- 11 October 2024

SCHEDULE S. No. (1) Name of the Authority (2) PAN (3) 1 District Legal Service Authority, Rohtak AAAGC0050M 2 District Legal Service Authority, Yamunanagar AAALD1012D 3 District