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of section 139A 35 [Penalty for failure to comply with the provisions of section ...139A. 272B. (1) If a person fails to comply with...

(1) of] 93[ section 271 , section 271A, 94 [ section 271AA,] section 271B 95[,...

under— (A) section 221; or (B) section 271, section 271A , 88[ section...271AAA,]...

147 or section 150; (c ) an order under section 154 or section 155 having...or (ii) ...

203A [] Penalty for failure to comply with the provisions of section 203A 37 [Penalty...for failure to comply with the provisions of section 203A....

206CA [] Penalty for failure to comply with the provisions of section 206CA 41 [...Penalty for failure to comply with the provisions of section...

the Securities Lending Scheme will amount to "transfer" under clause (47) of section...Accordingly, the provisions of section 47(xv) of the Act...

2008-03-20 Clause 48 of the Finance Bill, 2008 proposes to insert a new sub-section...(1B) in section 271 of the Income-tax Act to clarify the...

Sub-section (1A) of section 201 lays down that such person shall be liable to pay...A penalty under section 272B of Rs. 10,000 has been...

2008-01-18 CBDT has issued a notification inserting a new Rule 40D amending Rule 40C of the Income Tax Rules clarifying the guidelines for valuation of ESOPs. PDF Rule40Dnotification_23012008.pdf

made mandatory for all corporate assesses and all assesses to whom provisions of section

last date of filing of income tax returns and obtaining tax audit report under section

2008-09-30 The Central Board of Direct Taxes have extended the last date of filing of income tax returns, due by 31st July 2008, to 31st October 2008 in the state of Sikkim in view of the delay in...

2008-09-30 CBDT has clarified in the Press Release issued on 30th September, 2008 that that TDS would be deducted u/s 192 only from the arrears of salary actually paid during FY 2008-09. On the...

(3) of section 115WE or section 115WF or section 115WG or] 81[sub-section (3)...

Division) has issued a circular for the Definition of ‘Charitable purpose’ under section

(1) of section 72, sub-section (2) of section 73, 99 [sub-section (1) 1[or...

an order under sub-section (3) of section 92CA has not been made before such date...153C, a reference under sub-section...

(3) of section 37 may be allowed;] 49[( dda) the matters specified in sub-sections...(6) of section 139; (eeb) ...

250 or section 254 or section 263 or section 264, setting aside or cancelling an..., sub-section...