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of section 139A. 37[Penalty for failure to comply with the provisions of section...139A. 272B. (1) If a person fails to comply with the...

(1) of] 96[section 271, section 271A, 97[section 271AA,] section 271B 97[,...

; or (B) section 271, section 271A, 75[section 271AAA,] 75a[section 271AAB,]...

sub-section (2) or sub-section (3) or sub-section (5) of section 185 54[***] 55[...271,...

203A. [] Penalty for failure to comply with the provisions of section 203A. 39[Penalty...for failure to comply with the provisions of section 203A....

206CA. [] Penalty for failure to comply with the provisions of section 206CA. 43...[Penalty for failure to comply with the provisions of section...

19/2012 Content Notification: 19 Date of Issue: 24/5/2012 Section 90 of the Income-tax...And whereas, the said Convention was notified by the Central Government under...

2012-07-31 Central Board of Direct Taxes, in exercise of powers conferred under section...assesses who are liable to file such returns by 31st July 2012 as per provisions...

2012-10-26 PDF BreakingNews_FinalReport_26102012.pdf

2012-09-21 PDF Press-release-loan-agreement.pdf

44/2012 PDF 920110000000000142.pdf 2012-10-25 2012-10-25

34/2012 PDF 920110000000000182.pdf 2012-08-28 2012-08-28

39/2012 PDF 920110000000000176.pdf 2012-09-17 2012-09-17

25/2012 PDF 920110000000000191.pdf 2012-07-02 2012-07-02

51/2012 PDF 920110000000000135.pdf 2012-11-23 2012-11-23

52/2012 PDF 920110000000000134.pdf 2012-11-29 2012-11-29

40/2012 PDF 920110000000000175.pdf 2012-09-20 2012-09-20

2/2012 PDF 920110000000000256.pdf 2012-01-04 2012-01-04

38/2012 PDF 920110000000000177.pdf 2012-09-17 2012-09-17

29/2012 PDF 920110000000000187.pdf 2012-07-26 2012-07-26

14/2012 PDF 920110000000000210.pdf 2012-03-28 2012-03-28

(3) of section 115WE or section 115WF or section 115WG or] 57[sub-section (3)...

under sub-section (3) of section 92CA has not been made before such date; or (ii...1st day of June, 2007 but an order under...

(1) of section 72, sub-section (2) of section 73, 74[sub-section (1) 75[or...

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

(3) of section 37 may be allowed;] 64[(dda) the matters specified in sub-sections...(2) and (3) of section 44AA;] (e) ...

2012-09-14 PDF First_Report_01072013.pdf

or section 206 14[***] 15[or section 206C] or section 285B; or (d) to allow inspection...206C 26[and statements under...

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

(7) of section 245F, the Authority for Advance Rulings under section 245V and the...10] 80[and every notification issued under...

1) of section 245D; or (ii) an application made under section 245C has not been...sub-section (2D) of...

(3) of section 200 or the proviso to sub-section (3) of section 206C; or (b) furnishes...(3) of...

154], 32[***] section 250, 33[section 271, section 271A or section 272A]; or...

115WD or section 115WH or] section 139 or section 142 18[or section 148 or...

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

275A 69[, section 275B], section 276, section 276A, section 276B,...

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

of search or requisition. 153A. 79[(1)] Notwithstanding anything contained in section...139, section 147, section 148,...

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

139, section 147, section 148, section 149, section 151 and section 153,...

of sub-section (1) of this section, as they stood immediately before their amendment...(2B) or sub-section (3), or (ii)...

, attend by an authorised representative. 26(2) For the purposes of this section,...to represent an assessee under sub-section (1). 23....For text...

the application under section 245C for settlement, on the ground of concealment...under section 245C.] 35....—Where,— (i) an order of settlement...

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

246 18[or section 246A] or an appeal to the Appellate Tribunal under section 253...246 or section 246A or an appeal to the...

(1) of section 72, or sub-section (2) of section 73, or sub-section (1) 20[or...

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...

153 3a[or section 153B], pass the assessment order under sub-section (3) within...The following sub-section (14A) shall be...

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

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

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

, and (b) subsequently a notice has been served under sub-section (2) of section...) of section 143, as it stood...

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

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

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

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

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

(2) of section 88.] 66[(2A) The provisions of sub-section (2) shall apply only to...(5) of section 80B.' 36....For text of...

referred to in section 69A or section 69B 66[or fair market value of any property...referred to in sub-section (2) of...