Search

of section 139A. 94 [Penalty for failure to comply with the provisions of section...139A. 272B. (1) If a person fails to comply with...

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

under— (A) section 221; or (B) section 271, section 271A , 31[ 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. 96 [...Penalty for failure to comply with the provisions of section...

206CA. [] Penalty for failure to comply with the provisions of section 206CA. 1...[Penalty for failure to comply with the provisions of section...

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

[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)...

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

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

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 ,...

133 or section 206 71[***] 72 [or section 206C] or section 285B; or (d...(3) of section...

1) of section 245D; or (ii ) an application made under section 245C has...under section 245C has been declared...

275A 29[, section 275B], section 276, section 276A , section 276B,...

(1) or sub-section (2) or sub-section (3) or sub-section (5) of section 209A, or...(4) of...

115WD or section 115WH or] section 139 or section 142 78 [or section 148 or 79[....]] (2) After a...

of search or requisition. 153A. 39[(1)] Notwithstanding anything contained in section...139, section 147, section 148 ,...

139, section 147 , section 148, section 149 , section 151 and section...

, is rejected under sub-section (1) of section 245D, or any other application made...under section 245C is not allowed to...

254 or section 263 or section 264 , setting aside or cancelling an assessment was...(1) of section 153A in case of a...

, attend by an authorised representative. 86 (2) For the purposes of this section...to represent an assessee under sub-section (1). 83....For text...

102120000000024741 2025-11-01 245D Procedure on receipt of an application under section...of sub-section (1) of this...

(1) of section 115WD or by notice given under sub-section (2) of the said section...sub-section...

154], 87 [***] section 250, 88 [ section 271, section 271A or section 272A]; or...under...

the application under section 245C for settlement, on the ground of concealment...application under section 245C.] 90....—Where,— (i) an order...

246 76 [or section 246A] or an appeal to the Appellate Tribunal under section 253...246 or section 246A or an appeal to...

shall, until an order is passed under sub-section (4) of section 245D, have, subject...to the provisions of sub-section...

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

(1) of section 72, or sub-section (2) of section 73, or sub-section (1) 82[or...

(1) and (3) of section 178. [] Failure to comply with the provisions of sub-sections...(1) and (3) of section 178. 88...

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

192 to 194, section 194A, section 194B, section 194BB, section 194C,...

of section 143 after the expiry of twelve months specified in the proviso to sub-section...(2) of section 143, as it stood...

(7) of section 245F, the Authority for Advance Rulings under section 245V and the...Appellate Tribunal under sub-section...

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

(1) of section 115WD or] under sub-section (1) of section 139, after the expiry...(1) of section...

(1) of section 153A or clause (b) of sub-section (1) of section 153B in case of...(1) of section...

192 to 194, section 194A, section 194B, section 194BB, section 194C,...

(1) or sub-section (4) of section 139, or in response to a notice under sub-section...under...

(2) of section 88.] 46 [(2A) The provisions of sub-section (2) shall apply only...(5) of section 80B.’ 16....For text of...

referred to in section 69A or section 69B 27 [or fair market value of any property...referred to in sub-section (2) of...

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

192 to 194, section 194A, section 194B, section 194BB, section 194C,...

192 to 194, section 194A, section 194B, section 194BB, section 194C,...

sub-section (1) of section 143 and where a regular assessment is made, the tax on...sub-section (1) of...

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

139, or in response to a notice under sub-section (1) of section 142, such return...90 or section 90A, or any relief...

Substituted for "sub-section (4A) of section 139" by the Finance Act, 2005, w.e.f...shall apply to a non-resident referred to in...

193 or] section 194A or section 194K, no deduction of tax shall be made under 41...193 or section 194 or...

132 9[or survey under section 133A], it may, in any proceeding under this Act, be...(1) of section 132A, had been found in the possession or...

192 to 194, section 194A, section 194B, section 194BB, section 194C,...