Notification https://www.incometaxindia.gov.in/notification-rss-feed/-/asset_publisher/bxhj/rss Notification Sat, 24 Oct 2026 08:49:16 GMT 2026-10-24T08:49:16Z Notification No. No. 137/2026 [F. No. 370142/35/2026-TPL] / GSR 901(E) :Notification of Rule 281A and Form No. 173A in respect of exemptions provided under Sl. No. 13D and 13E of schedule IV to Income tax Act 2025 https://www.incometaxindia.gov.in/w/notification-no.-no.-137/2026-f.-no.-370142/35/2026-tpl-/-gsr-901-e-notification-of-rule-281a-and-form-no.-173a-in-respect-of-exemptions-provided-under-sl.-no.-13d-and-13e-of-schedule-iv-to-income-tax-act-2025?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Wed, 21 Oct 2026 07:08:00 GMT https://www.incometaxindia.gov.in/w/notification-no.-no.-137/2026-f.-no.-370142/35/2026-tpl-/-gsr-901-e-notification-of-rule-281a-and-form-no.-173a-in-respect-of-exemptions-provided-under-sl.-no.-13d-and-13e-of-schedule-iv-to-income-tax-act-2025?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Rajesh Taxmann 2026-10-21T07:08:00Z Notification No. 136/2026 [F. No. 400/01/2026-IT(B)] / SO 5694(E) : Exemption from deduction of tax at source in respect of interest payable under the New Development Bank (NDB) Maharajah INR Bond Programme https://www.incometaxindia.gov.in/w/notification-no.-136/2026-f.-no.-400/01/2026-it-b-/-so-5694-e-exemption-from-deduction-of-tax-at-source-in-respect-of-interest-payable-under-the-new-development-bank-ndb-maharajah-inr-bond-programme?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Wed, 21 Oct 2026 06:57:00 GMT https://www.incometaxindia.gov.in/w/notification-no.-136/2026-f.-no.-400/01/2026-it-b-/-so-5694-e-exemption-from-deduction-of-tax-at-source-in-respect-of-interest-payable-under-the-new-development-bank-ndb-maharajah-inr-bond-programme?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Rajesh Taxmann 2026-10-21T06:57:00Z Notification No. 135/2026 [F. No. 500/03/2012-FTD-II] / SO 5611(E) : Notification of Protocol amending the Convention between the Government of the Republic of India and the Government of Mauritius https://www.incometaxindia.gov.in/w/notification-no.-135/2026-f.-no.-500/03/2012-ftd-ii-/-so-5611-e-notification-of-protocol-amending-the-convention-between-the-government-of-the-republic-of-india-and-the-government-of-mauritius?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Wed, 14 Oct 2026 09:29:00 GMT https://www.incometaxindia.gov.in/w/notification-no.-135/2026-f.-no.-500/03/2012-ftd-ii-/-so-5611-e-notification-of-protocol-amending-the-convention-between-the-government-of-the-republic-of-india-and-the-government-of-mauritius?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Neha Chaubey 2026-10-14T09:29:00Z Notification No. 134/2026 [F. No. 370142/33/2026-TPL] / G.S.R. 871(E) : Amendment of the Income tax Form No. 161 in consequence to Finance Act, 2026 https://www.incometaxindia.gov.in/w/notification-no.-134/2026-f.-no.-370142/33/2026-tpl-/-g.s.r.-871-e-amendment-of-the-income-tax-form-no.-161-in-consequence-to-finance-act-2026?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Fri, 09 Oct 2026 06:16:00 GMT https://www.incometaxindia.gov.in/w/notification-no.-134/2026-f.-no.-370142/33/2026-tpl-/-g.s.r.-871-e-amendment-of-the-income-tax-form-no.-161-in-consequence-to-finance-act-2026?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Neha Chaubey 2026-10-09T06:16:00Z Notification No. 133/2026 [F. No. 300187/1/2026-ITA-I] / SO 5368(E) : Further amendments to the Notification of the Government of India, Ministry of Finance, Department of Revenue, Central Board of Direct Taxes, vide number S.O. 359, dated the 30th March, 1988 https://www.incometaxindia.gov.in/w/notification-no.-133/2026-f.-no.-300187/1/2026-ita-i-/-so-5368-e-further-amendments-to-the-notification-of-the-government-of-india-ministry-of-finance-department-of-revenue-central-board-of-direct-taxes-vide-number-s.o.-359-dated-the-30th-march-1988?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Thu, 01 Oct 2026 06:36:00 GMT https://www.incometaxindia.gov.in/w/notification-no.-133/2026-f.-no.-300187/1/2026-ita-i-/-so-5368-e-further-amendments-to-the-notification-of-the-government-of-india-ministry-of-finance-department-of-revenue-central-board-of-direct-taxes-vide-number-s.o.-359-dated-the-30th-march-1988?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Neha Chaubey 2026-10-01T06:36:00Z Notification No. 132/2026-CBDT [F. No. 203/25/2025/ITA-II] / SO 5353(E) : Notification u/s 45(3)(a)(i) r.w.s. 45(4)(b) of the Income Tax Act, 2025 in the case of Jai Research Foundation, Valsad, Gujarat https://www.incometaxindia.gov.in/w/notification-no.-132-of-2026-cbdt-f.-no.-203/25/2025/ita-ii-/-so-5353-e-notification-u/s-45-3-a-i-r.w.s.-45-4-b-of-the-income-tax-act-2025-in-the-case-of-jai-research-foundation-valsad-gujarat?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Wed, 30 Sep 2026 07:50:00 GMT https://www.incometaxindia.gov.in/w/notification-no.-132-of-2026-cbdt-f.-no.-203/25/2025/ita-ii-/-so-5353-e-notification-u/s-45-3-a-i-r.w.s.-45-4-b-of-the-income-tax-act-2025-in-the-case-of-jai-research-foundation-valsad-gujarat?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Yash Chauhan 2026-09-30T07:50:00Z Notification No. 08/2026 : Order under section 45(3)(b) of the Income Tax Act, 2025 read with Rule 35 of the Income Tax Rules, 2026 https://www.incometaxindia.gov.in/w/notification-no.-08/2026-order-under-section-45-3-b-of-the-income-tax-act-2025-read-with-rule-35-of-the-income-tax-rules-2026?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Tue, 29 Sep 2026 00:32:00 GMT https://www.incometaxindia.gov.in/w/notification-no.-08/2026-order-under-section-45-3-b-of-the-income-tax-act-2025-read-with-rule-35-of-the-income-tax-rules-2026?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Neha Chaubey 2026-09-29T00:32:00Z Notification No. 131/2026-CBDT [F. No. 203/42/2025/ITA-II] / SO 5334(E) : Notification u/s 45(3)(a)(i) r.w.s 45(4)(b) of the Income Tax Act, 2025 in the case of Santhigiri Ashram, Thiruvananthapuram https://www.incometaxindia.gov.in/w/notification-no.-131-of-2026-cbdt-f.-no.-203/42/2025/ita-ii-/-so-5334-e-notification-u/s-45-3-a-i-r.w.s-45-4-b-of-the-income-tax-act-2025-in-the-case-of-santhigiri-ashram-thiruvananthapuram?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Tue, 29 Sep 2026 09:01:00 GMT https://www.incometaxindia.gov.in/w/notification-no.-131-of-2026-cbdt-f.-no.-203/42/2025/ita-ii-/-so-5334-e-notification-u/s-45-3-a-i-r.w.s-45-4-b-of-the-income-tax-act-2025-in-the-case-of-santhigiri-ashram-thiruvananthapuram?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Neha Chaubey 2026-09-29T09:01:00Z Notification No. 130/2026-CBDT [F. No. 203/40/2025/ITA-II] / SO 5333(E) : Notification u/s 45(3)(a)(ii) r.w.s 45(4)(b) of the Income Tax Act, 2025 in the case of Institute for Financial Management and Research, Chennai https://www.incometaxindia.gov.in/w/notification-no.-130-of-2026-cbdt-f.-no.-203/40/2025/ita-ii-/-so-5333-e-notification-u/s-45-3-a-ii-r.w.s-45-4-b-of-the-income-tax-act-2025-in-the-case-of-institute-for-financial-management-and-research-chennai?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Tue, 29 Sep 2026 09:05:00 GMT https://www.incometaxindia.gov.in/w/notification-no.-130-of-2026-cbdt-f.-no.-203/40/2025/ita-ii-/-so-5333-e-notification-u/s-45-3-a-ii-r.w.s-45-4-b-of-the-income-tax-act-2025-in-the-case-of-institute-for-financial-management-and-research-chennai?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Neha Chaubey 2026-09-29T09:05:00Z Notification No. 129/2026-CBDT [F. No. 203/37/2025/ITA-II] / SO 5332(E) : Notification u/s 45(3)(a)(i) r.w.s 45(4)(b) of the Income Tax Act, 2025 in the case of UPASI Tea Research Foundation (UPASI TRF), Tamil Nadu https://www.incometaxindia.gov.in/w/notification-no.-129-of-2026-cbdt-f.-no.-203/37/2025/ita-ii-/-so-5332-e-notification-u/s-45-3-a-i-r.w.s-45-4-b-of-the-income-tax-act-2025-in-the-case-of-upasi-tea-research-foundation-upasi-trf-tamil-nadu?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Tue, 29 Sep 2026 09:09:00 GMT https://www.incometaxindia.gov.in/w/notification-no.-129-of-2026-cbdt-f.-no.-203/37/2025/ita-ii-/-so-5332-e-notification-u/s-45-3-a-i-r.w.s-45-4-b-of-the-income-tax-act-2025-in-the-case-of-upasi-tea-research-foundation-upasi-trf-tamil-nadu?redirect=%2Fnotification-rss-feed%2F-%2Fasset_publisher%2Fbxhj%2Frss Neha Chaubey 2026-09-29T09:09:00Z