Tax Laws & Rules > Circulars & Notifications

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Last Updated : 20 May 2020

1260 Record(s) | Page [1 of 126]

Circular No. 12/2020 : Clarifications in respect of prescribed electronic modes under section 269SU of the Income-tax Act, 1961 20 May 2020

F.No.370 142135/20 19-TPL Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes **** CircularNo In furtherance to the declared policy

Cirular No. 11/2020 : Clarification in respect of residency under section 6 of the Income-tax Act,1961 8 May 2020

F. No. 370142/18/2020-TPL Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes ***** Circular .1-.1. of 2020 New Delhi, May 8, 2020

Corrigendum to Circular No. 9/2020 : Corrigendum to Circular No. 9/2020 regarding Further clarification on provisions of the Direct Tax Vivad se Vishwas Act, 2020 27 April 2020

IT(A)/1/2020-TPL GOVERNMENT OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE CENTRAL BOARD OF DIRECT TAXES New Delhi, the 27 1h April, 2020 CORRIGENDA TO CIRCULAR NO.9 OF 2020

Circular No. 10/2020 : Order under section 119 of the Income-tax Act, 1961 regarding reporting requirement under clause 30C and clause 44 of the Form 3CD 24 April 2020

F. No. 37014219/20 18-TPL Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes TPL Division **** Circular No.lo 12020 New Delhi, dated 24th

Circular No. 9/2020 : Clarifications on provisions of the Direct Tax Vivad se Vishwas Act, 2020 22 April 2020

F. No. JT(A)/1/2020-TPL Government of India Ministry of Finance Department of Reve nue Central Bo ard of Direct Taxes **** Circular No.~/2020 Dated: ~pril, 2020 Sub

Circular No. 8/2020 : Clarification regarding short deduction of TDS/TCS due to increase in rates of surcharge by Finance (No. 2) Act, 2019 13 April 2020

F. No. 370133/S/2020-TPL Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes (TPL Division) ***** Circular No. 8/2020 Room No. 147B-II

Circular No. C1/2020 : Clarification in respect of option under section 115BAC of the Income-tax Act, 1961 13 April 2020

F. No. 370142/13/2020-TPL Government of India Ministry of Finance Department of Rcvenue Central Board of Direct Taxes ***** Circular C 1 of 2020 New Delhi , April 13 ,2020

Corrigendum to Circular No. 4/2020 : Income-Tax Deduction from Salaries during the Financial Year 2019-2020 under Section 192 of the Income-Tax Act, 1961 - regarding. 5 March 2020

F.No.275/192/20 19-IT(B) Goverrunent ofIndia Ministry of Finance Department of Revenue Central Board of Direct Taxes North Block, New Delhi the 5 th March, 2020 CORRIGENDUM TO

Circular No. 7/2020 : Clarifications on provisions of the Direct Tax Vivad se Vishwas Bill, 2020 -reg. 4 March 2020

F. No. IT(A)l1I2020-TPL Governmeut of India Ministry of Finance Department of Revenue Central Board of Direct Taxes **** Circular No. 712020 Dated: 4th March, 2020 Snb

Circular No. 6/2020 : Condonation of delay under section 119(2)(b) of the Income-tax Act, 1961 in filing of Return of Income for A.Y 2016-17, 2017-18, and 2018-19 and Form No.9A and Form No. 10.-Reg. 19 February 2020

F.No.197/55 /20 18-IT A-I Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes ***** Circular No. b 12020 New Delhi, the Iq February, 2020

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