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Income Tax Department > Circulars & Notifications Income Tax Department   >   Circulars & Notifications
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Last Updated : 20 June 2019
11454 Record(s) | Page [1 of 1146]

Notification No. 47/2019 [F. No. 178/47/2017-ITA-I]/SO 2007(E) : Notification No. 47/2019 [F. No. 178/47/2017-ITA-I]/SO 2007(E) !New 20 June 2019

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Notification No. 46/2019 [F.No. 197/10/2014-ITA-I] / SO 2006(E) : Notification No. 46/2019 [F.No. 197/10/2014-ITA-I] / SO 2006(E) !New 20 June 2019

Explanatory Memorandum: It is hereby certified that no person is likely to be prejudicially affected by this notification being given retrospective effect

Notification No. 45/2019 [F.No.300196/3/2019-ITA-I]/ SO 2005(E) : Notification No. 45/2019 [F.No.300196/3/2019-ITA-I]/ SO 2005(E) !New 20 June 2019

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

Circular No. 12/2019 : 'Assessment of Firms'- some of the important issues to be kept under consideration by the Assessing Officers while framing assessment-reg.​ !New 19 June 2019

Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes Circular No . .i.~ .. /2019 North Block, New Delhi, the 19 th of June, 2019 Subject

Circular No. 11/2019 : Clarification regarding non-allowability of set-off of losses against the deemed income under section 115BBE of the Income-tax Act, 1961 prior to assessment-year 2017-18-reg.​ !New 19 June 2019

--. Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes Circular No. 1.1 /2019 North-Block, New Delhi, dated the 19 th of June, 2019 Subject

Notification No. 10/2019 : Procedure for online submission of statement of deduction of tax under sub-section (3) of section 200 and statement of collection of tax under proviso to sub-section(3) of section 206C of the Income-tax Act, 1961 read with rule 31A(5) and rule 31AA(5) of the Income-tax Rules, 1962 respectively 4 June 2019

F. No. 1/317ICIT(OSO)IE·FILlNGfTDSlTCS FORMS Government of India Ministry of Finance Central Board of Direct Taxes Directorate of Income Tax (Systems) Notification No.1 0 12019

Notification No. 44/2019 [F. No. 370149/194/2017-TPL] / GSR 379(E) : ​Prohibition of Benami Property Transactions (Conditions of services of Members of Adjudicating Authority) Rules, 2019 27 May 2019

No person shall be appointed as the Member of the Adjudicating Authority, unless he is declared medically fit by an authority specified by the Central Government

F No 370149/230/2017- Part (3) : ​Task Force for drafting a New Direct Tax Legislation-Extension of term 27 May 2019

F No 370149/230/2017-Part (3) Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes (TPL Division May 27, 2019 In order to review the existing

Notification No. 43 /2019/F.No.300196/72/2018-ITA-I/SO 1802(E) : Notification No. 43 /2019/F.No.300196/72/2018-ITA-I/SO 1802(E) 23 May 2019

Note : The principal notification was issued vide S.O. 553(E) dated 30.01.2019 of Printing at Government of India Press, Ring Road, Mayapuri, New Delhi-110064 and Published by the

Notification No. 42/2019/F.No.300196/69/2018-ITA-I/SO 1801(E) : Notification No. 42/2019/F.No.300196/69/2018-ITA-I/SO 1801(E) 23 May 2019

bodies; (b) Regulatory Charges; (c) RTI fee and Examination fee; (d) CMAT/GPAT fee; (e) Receipts from sale of forms, materials and tender fee; (f) Receipts from disposal of scrap

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