About Us
History of Direct Taxation
Vision, Mission, Values
Organisations And Functions
CBDT
Directorate Generals
Administration
Leagal and Research
Systems
Visilance
NADT
Field Offices
Banglore
Bhopal
Bhubaneshwer
Channai
Cochine
Delhi
Guwahati
Haderabad
Jaipure
Kolkata
Luchnow
Mumbai
North West
Patna
Pune
Manpower
Location of Offices
Jurisdiction of Officers
Citizen's Charter
Declaration
Grievance Redressal
Quality Policy
Working Group
Contact ASK
Right to Information
Tax Law and Rules
Act
Income Tax Act
Wealth Tax Act
Gift Tax Act
Expenditure Tax Act
Interest Tax Act
Finance Acts
Rules
Income Tax Rules
Other Direct Tax Rules
Circulars
Notifications
International Taxation
Non Residents
Foreign Companies
Advance Rulings
Transfer Pricing
DTAA
Comprehensive agreements
Limited agreements
Limited multilateral agreements
Other Agreements
Specified Associations Agreement
Tax Information Exchange Agreement (TIEA)
Withholding Tax
Downloads
Income Tax Returns
Forms
Challans
Tenders
Search by www.taxmann.com
Non Residents
Foreign Companies
Advance Rulings
Transfer Pricing
DTAA
Comprehensive agreements
Limited agreements
Limited multilateral agreements
Other Agreements
Specified Associations Agreement
Tax Information Exchange Agreement (TIEA)
Withholding Tax
International Taxation (Transfer Pricing)
Search Text :
Search Level :
Go To Page
Sl. No.
Heading
1
Transfer Pricing Law in India
2
Relevant Definitions
1
Transfer Pricing - Arm's length price
2
Enterprise
3
Permanent establishment
4
Transaction
3
Computation of Arm's Length Price
4
Meaning of International transaction
5
Meaning of Associated enterprise
6
Reference to Transfer Pricing Officer
7
Maintenance and keeping of information and document by persons entering into an international transaction
8
Report from an accountant to be furnished under section 92E
9
Penalty for failure to keep and maintain information and document in respect of international transaction
10
Penalty for failure to furnish information or document under section 92D
11
Penalty for failure to furnish report under section 92E
12
Time limit for furnishing Form No. 3CEB
13
Provisions under Income-tax Act
Supported by www.taxmann.com
Copyright & Disclaimer
IRS Online
|
Sitemap
|
Feedback
|
About Us
|
Contact Us
|
Links
Loading...