Search

CMS 1.0 102120000002041082 2025-11-01 272B Penalty for failure to comply with the...of section 139A Penalty for failure to comply with the...

sub-section (2) or sub-section (3) or sub-section (5) of section 185 ;] (k) an order...)...

S.O.17(E) [NO. 1619] PDF NOTIFICATION-NO-SO-17E-NO-1619.pdf 1977-01-12 1977-01-12

sub-section (2) of section 33A or clause (i) of sub-section (2) of section 35...

(3) of section 37 may be allowed ; ** 2[(dda) the matters specified in sub-sections...(2) and (3) of section 44AA ;] (e)...

, section 154, section 250, section 254, section 260, section 262,...

a return or a revised return under sub-section (4) or sub-section (5) of section...146 or in pursuance of an order, under...

sub-section (2) of section 33A or clause (i) of sub-section (2) of section 35...

(2) of section 131, section 154, section 250 3[or section 271, section...

(1) of section 72, sub-section (2) of section 73, 3[sub-section (i) of...

275A, section 276A, section 276B, section 276C, section 276CC, section...

connection with any proceeding under this Act otherwise than when required under section..., attend by an authorised representative. (2) For the purposes of this...

of total income which he was required to furnish under sub-section (1) of section...under sub-section (8) of...

(1) or sub-section (2) or sub-section (3) of section 280H, the total income on the...Explanation 1 : In this...

(1) or sub-section (2) or sub-section (3) of] section 212 an 'estimate of the advance...(3A) of...

(1) of section 139" or by notice given under sub-section (2) of section 139 or section...cause...

(1) of section 72 or sub-section (2) of section 73 or sub-section (1) of...

(1) and (3) of section 178 [] Failure to comply with the provisions of sub-sections...(1) and (3) of section 178 Failure...

(2) of section 139 and has not made a return or a revised return under sub-section...(4) or sub-section (5) of that...

of section 172 or sub section (2) of section 174 or section 175 or...

280M. (1) Where as a result of an order of reassessment or recomputation under section...147 or as a result of an order under section 154 or...

(c) the Commissioner may amend any order passed by him in revision under section...263 or section 264. (1A) Where any matter has been considered...

shall be deemed to be an application made under sub-section (1) of section 245C...and the provisions of this Chapter [except...

278 for an offence under this Act, the provisions of sub-section (4A) of section...(1) of section 132A are delivered to...

(3) of section 132 [] Contravention of order made under sub-section (3) of section...(3) of...

(2) of section 139, or (ii) that he did not receive the notice issued under sub-section...(1) of section 142 or...

133, section 206, section 285, section 285B or section 286 ; or (b) to allow inspection...203 ;...

of sub-section (2) of section 41 shall apply, so far as may be, in computing the...(1A) of section 32 in or in relation to...

102120000002042676 2025-11-01 245D Procedure on receipt of an application under section...245C [] Procedure on receipt of an application under...

(1) of section 139 or by notice given under sub-section (2) of section 139 or section...for...

192 to 194 , section 194A, section 2[194C] 3[, section 194D] and section 195 on...(1) or...

(1) or sub-section (2) of section 212 an estimate or a revised estimate of the advance...(1) or sub-section (2) or...

(1) of section 37 of the Indian Income-tax Act, 1922 (11 of 1922), or under sub-section...(1) of section 131 of this Act,...

(1) or sub-section (1A) or clause (ii) of sub-section (2) of section 33, but without...making any deduction under...

, apply as if the notice were a notice issued under sub-section (2) of section 139...(2) of section 139 or...

154 or section 155 or section 250 or section 254 or section 260 or...

, subject to the provisions contained in section 149 or section 150, be issued with..., section 23A of the repealed Act...

means the amount of total income computed without making any allowance under section...share in the profits and gains of the firm computed in the manner laid down in...

(2), (3), (4), (5) and (6) of section 16A, clauses (ha) and (i) of sub-section (...1) and sub sections (3A) and (4) of...

Officer finds at any such person as is referred to in sub-section (3A) of section...(5) of section 215. *(2) The...

(1) 1[or sub-section (1 A)] of section 32 shall be allowed only if the prescribed...deductions in respect of depreciation made under...

(2) and (3) shall have the same meanings as in sub-section (1) of section 32. (5...and there is income chargeable to tax under...

Act, the Income-tax Officer may serve on any person who has made a return under section...139 1[or to whom a notice has been issued under...

Where a refund is due to the assessee in pursuance of an order referred to in section...granted. 3[(1A) Where the whole or any part of the refund referred to in...

212. (1) If any assessee who is required to pay advance tax by an order under section...of capital gains 1[and income referred to in sub-clause (ix) of clause (24) of...

(1) or sub-section (1A) of this section or sub-section (1) of section 33A or any...development...

anything contained in this Act, where, in an assessment to be made under sub-section...(3) of section 143, the Income-tax Officer proposes to make...

deposit deductible in computing income under the head "Salaries" for purposes of section...deposit deductible in computing income under the head "Salaries" for purposes of...

than by way of advance tax, specified as payable in a notice of demand under section...(1) : Provided that, where as a result of an order under...

) ‡ lf a depositor, who is required to make advance deposit by an order under section...211 as applied to advance deposit by section 280G as have...

Any deduction made in accordance with the provisions of sections 192 to 194, section...1[194A, section 194B,...

in an income-tax authority under this Act. (2) Where an application made under section...shall, until an order is passed under sub-section (4) of...

and incurs, after the 31st day of March, 1970, any expenditure specified in sub-section...the assessee shall, in accordance with and subject to the provisions of this...

If any Person convicted of an offence under section 276B or sub-section (1) of section...276C or...

accordingly as if the notice were a notice issued under sub-section (2) of section...(2) of section 139 or...

‡ Application of retained assets. 1[132 B.] (1) The assets retained under sub-section...(5) of section 132 may be dealt with in the following...

(1) of section 9] ; (b) "foreign company" shall have the same meaning as in section...) of section 9" by the Finance (No....

notice [] Time limit for notice Time limit for notice. 149. (1) No notice under section...148 shall be issued,— (a) in cases falling under clause (a) of...

33 and section 33A, but without making any deduction under sub-section (1) of this...(1) of section 145 or...

the Supreme Court shall, so far as may be, apply in the case of appeals under section...case of appeals from decrees of a High Court : Provided that nothing in this...