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CMS 1.0 102120000000025643 2025-11-01 271C Penalty for failure to deduct tax at source...failure to deduct tax at source. 92[Penalty for failure to deduct tax at source....

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

271, section 271A, section 271B, 58[***] 59[section 272A, section 272AA or...

271F, 76[section 271FB,] section 272AA or section 272BB; (C) section 272,...

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

before furnishing of quarterly statement of TDS for respective quarter. 4.5.2 Section...under sections 80C, 80CCC and...

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

2012-09-14 PDF First_Report_01072013.pdf

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

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

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

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...

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,...

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

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

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

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

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

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...

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

(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,...

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

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

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

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

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

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

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

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

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

132 48[or survey under section 133A], it may, in any proceeding under this Act,...in the course of a search under section 132.] 46....Renumbered as...

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

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...

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

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

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

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

for failure to comply with the provisions of section 139A. 272B. (1) If a person...(5) of section 139A, or to intimate such number as required by...

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

in this Act,— (i) it shall not be necessary to issue an authorisation under section...132 or make a requisition under section 132A separately in...

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

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