toI r F. No. 370 I 33/3/2022-TPL Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes (TPL Division) **** Circular No. J.CL of 2022 New
Guidelines under clause (23FE) of section 10 of the Income-tax Act, 1961 - reg Further, the Finance Act also relaxed the condition requiring an AIF to have investment in eligible
F. No. 197/59/2022·ITA·1 Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes New Delhi , Daled ] I March 2022 Subject: · Extension of time
F.No.370142/14/2022-TPL Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes ***** Circular No.7 of 2022 New Delhi, Dated the 30 th of March
F.No.173/32/2022-lTA-J Government of India M inistry or Finance Department of Revenue Central Board or Direct Taxes Circular So New Delhi, the n March, 2022 Sub: Condonation of
! Circular No. S" 12022 F. No. 225/54/202211TA-1I Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes ***** New Delhi, Dated Ib-tl' March
GOVERNMENT OF INDIA MINISTRY OF FINANCE (DEPARTMENTOFREVENU~ CENTRAL BOARD OF DIRECT TAXES DEDUCTION OF TAX AT SOURCE INCOME-TAXDEDUCTION FROM SALARIES UNDER SECTION 192 OF THE
F.No.S03/1/2021-FT&TR-1 Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes (FT&TR-I) Circular No. 3/2022 New Delhi, 3 rd February, 2022
Clause (10D) of section 10 of the Income-tax Act, 1961 (the Act) provides for income-tax exemption on the sum received under a life insurance policy, including any sum allocated
New Delhi, dated 11 th January 2022 Subject: - Extension of timelines for filing of Income-tax returns and various reports of audit for the Assessment Year 2021-22– reg