Search

CMS 1.0 102120000000024847 2025-11-01 271C Penalty for failure to deduct tax at source...failure to deduct tax at source. 50 [Penalty for failure to deduct tax at source....

(1) of] 54[ section 271 , section 271A, 55 [ section 271AA,] section 271B 56[,...

, section 272AA or section 272BB ]; (iii) 16 [***] section 272, section 272B...a penalty...

under— (A) section 221; or (B) section 271, section 271A , 31[ section...271AAA ,]...

such person failed to collect as aforesaid. (2) Any penalty imposable under sub-section

5/2011 PDF 910110000000000360.pdf 2011-08-16 2011-08-16

(2) of section 115WD or under sub-section (2) of section 115WE or under sub-section...Failure to...

[S.O.1383(E)] Content Notification NC-63/2011 [S.O.1383(E)], dated 14-06-2011 SECTION...E), dated the 17th March, 1994, issued under clause (b) of the Explanation to...

16/2011 PDF 920110000000000445.pdf 2011-03-29 2011-03-29

57/2011 PDF 920110000000000300.pdf 2011-10-24 2011-10-24

18/2011 PDF 920110000000000443.pdf 2011-04-05 2011-04-05

58/2011 PDF 920110000000000299.pdf 2011-10-29 2011-10-29

2011-06-23 The Central Board of Direct Taxes has notified the scheme exempting salaried taxpayers with total income up to Rs.5 lakh from filing income tax return for assessment year 2011-12, which...

143 or section 144 it is found that a change has occurred in the constitution of...In view of substitution of sections 184, 185 & 186 by...

(3) of section 115WE or section 115WF or section 115WG or] 15[sub-section (3)...

(3) of section 37 may be allowed;] 25[( dda) the matters specified in sub-sections...(6) of section 139; (eeb) ...

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

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

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

(1) of section 72, sub-section (2) of section 73, 33 [sub-section (1) 34[or...