Sign In
x

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.

Continue >
Click to ASK

Compare Rules

It allows parallel reading of two Rules.
  • Select Rules to compare.
508 Record(s) | Page [1 of 51]

Rule - 58

Removal of name of authorised income-tax practitioner who is insolvent or on whom penalty has been imposed

Rule - 53

Register of income-tax practitioners

Rule - 29C

Declaration by person claiming receipt of certain incomes without deduction of tax

Rule - 12D

Prescribed income-tax authority under section 133C

Rule - 28AA

Certificate for deduction at lower rates or no deduction of tax from income other than dividends

Rule - 28

Application for grant of certificates for deduction of income-tax at any lower rates or no deduction of income-tax

Rule - 26B

Statement of particulars of income under heads of income other than "Salaries" or details of tax deducted at source or tax collected at source

Rule - 12F

Prescribed income-tax authority under second proviso to clause (i) of sub-section (1) of section 142

Rule - 11

Determination of income from transactions with non-residents

Rule - 6

Prescribed authority for expenditure on scientific research

1 2 3 4 5 6