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Section wise
 
  Section No.  Section Heading
  1Short title, extent and commencement
  2Definitions
  3"Previous year" defined
  4Charge of income-tax
  5Scope of total income
  5AApportionment of income between spouses governed by Portuguese Civil Code
  6Residence in India
  7Income deemed to be received
  8Dividend income
  9Income deemed to accrue or arise in India
  10AASpecial provisions in respect of newly established Units in Special Economic Zones
  10Incomes not included in total income
  10ASpecial provision in respect of newly established undertakings in free trade zone, etc
  10BSpecial provisions in respect of newly established hundred per cent export-oriented undertakings
  10CSpecial provision in respect of certain industrial undertakings in North-Eastern Region
  11Income from property held for charitable or religious purposes
  12Income of trusts or institutions from contributions
  12AConditions for applicability of sections 11 and 12
  12AAProcedure for registration
  13Section 11 not to apply in certain cases
  13ASpecial provision relating to incomes of political parties
  10BBMeaning of computer programmes in certain cases
  10BASpecial provisions in respect of export of certain articles or things
  13BSpecial provisions relating to voluntary contributions received by electoral trust
  54GAExemption of capital gains on transfer of assets in cases of shifting of industrial undertaking from urban area to any Special Economic Zone
  14Heads of income
  15Salaries
  16Deductions from salaries
  17“Salary”, “perquisite” and “profits in lieu of salary” defined
  18[OMITTED BY THE FINANCE ACT, 1988 W.E.F. 1-4-1989]
  19[OMITTED BY THE FINANCE ACT, 1988 W.E.F. 1-4-1989]
  20[OMITTED BY THE FINANCE ACT, 1988 W.E.F. 1-4-1989]
  21[OMITTED BY THE FINANCE ACT, 1988 W.E.F. 1-4-1989]
  22Income from house property
  23Annual value how determined
  24Deductions from income from house property
  25Amounts not deductible from income from house property
  25ASpecial provision for cases where unrealised rent allowed as deduction is realised subsequently
  25BSpecial provision for arrears of rent received
  26Property owned by co-owners
  27“Owner of house property”, “annual charge”, etc., defined
  28Profits and gains of business or profession
  29Income from profits and gains of business or profession, how computed
  30Rent, rates, taxes, repairs and insurance for buildings
  31Repairs and insurance of machinery, plant and furniture
  32Depreciation
  32AInvestment allowance
  32ABInvestment deposit account
  33Development rebate
  33ADevelopment allowance
  33ABTea development account, coffee development account and rubber development account
  33ABASite Restoration Fund
  33ACReserves for shipping business
  33BRehabilitation allowance
  34Conditions for depreciation allowance and development rebate
  35Expenditure on scientific research
  34ARestriction on unabsorbed depreciation and unabsorbed investment allowance for limited period in case of certain domestic companies
  35AExpenditure on acquisition of patent rights or copyrights
  35ABExpenditure on know-how
  35ABBExpenditure for obtaining licence to operate telecommunication services
  35ACExpenditure on eligible projects or schemes
  35B[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  35C[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  35CC[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  35CCAExpenditure by way of payment to associations and institutions for carrying out rural development programmes
  35CCBExpenditure by way of payment to associations and institutions for carrying out programmes of conservation of natural resources
  35DAmortisation of certain preliminary expenses
  35DDAmortisation of expenditure in case of amalgamation or demerger
  35EDeduction for expenditure on prospecting, etc., for certain minerals
  36Other deductions
  37General
  38Building, etc., partly used for business, etc., or not exclusively so used
  39[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  40Amounts not deductible
  40AExpenses or payments not deductible in certain circumstances
  41Profits chargeable to tax
  42Special provision for deductions in the case of business for prospecting, etc., for mineral oil
  43Definitions of certain terms relevant to income from profits and gains of business or profession
  43ASpecial provisions consequential to changes in rate of exchange of currency
  43BCertain deductions to be only on actual payment
  43CSpecial provision for computation of cost of acquisition of certain assets
  43DSpecial provision in case of income of public financial institutions, public companies, etc.
  44Insurance business
  44ASpecial provision for deduction in the case of trade, professional or similar association
  44AAMaintenance of accounts by certain persons carrying on profession or business
  44ABAudit of accounts of certain persons carrying on business or profession
  44AC[OMITTED BY THE FINANCE ACT, 1992, W.E.F. 1-4-1993]
  44ADSpecial provision for computing profits and gains of business of civil construction, etc.
  44AESpecial provision for computing profits and gains of business of plying, hiring or leasing goods carriages
  44AFSpecial provisions for computing profits and gains of retail business
  44BSpecial provision for computing profits and gains of shipping business in the case of non-residents
  44BBSpecial provision for computing profits and gains in connection with the business of exploration, etc., of mineral oils
  44BBASpecial provision for computing profits and gains of the business of operation of aircraft in the case of non-residents
  44BBBSpecial provision for computing profits and gains of foreign companies, engaged in the business of civil construction, etc., in certain turnkey power projects
  44CDeduction of head office expenditure in the case of non-residents
  44DSpecial provisions for computing income by way of royalties, etc., in the case of foreign companies
  45Capital gains
  46Capital gains on distribution of assets by companies in liquidation
  46ACapital gains on purchase by company of its own shares or other specified securities
  47Transactions not regarded as transfer
  47AWithdrawal of exemption in certain cases
  48Mode of computation
  49Cost with reference to certain modes of acquisition
  50Special provision for computation of capital gains in case of depreciable assets
  50ASpecial provision for cost of acquisition in case of depreciable asset
  50BSpecial provision for computation of capital gains in case of slump sale
  51Advance money received
  52[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
  53[OMITTED BY THE FINANCE ACT, 1992, W.E.F. 1-4-1993]
  54Profit on sale of property used for residence
  54A[OMITTED BY THE FINANCE (NO. 2) ACT, 1971, W.E.F. 1-4-1972]
  54BCapital gain on transfer of land used for agricultural purposes not to be charged in certain cases
  54C[OMITTED BY THE FINANCE ACT, 1976, W.E.F. 1-4-1976]
  54DCapital gain on compulsory acquisition of lands and buildings not to be charged in certain cases
  54ECapital gain on transfer of capital assets not to be charged in certain cases
  54EACapital gain on transfer of long-term capital assets not to be charged in the case of investment in specified securities
  54EBCapital gain on transfer of long-term capital assets not to be charged in certain cases
  54ECCapital gain not to be charged on investment in certain bonds
  54FCapital gain on transfer of certain capital assets not to be charged in case of investment in residential house
  54GExemption of capital gains on transfer of assets in cases of shifting of industrial undertaking from urban area
  54HExtension of time for acquiring new asset or depositing or investing amount of capital gain
  55Meaning of “adjusted”, “cost of improvement” and “cost of acquisition”
  55AReference to Valuation Officer
  56Income from other sources
  57Deductions
  58Amounts not deductible
  59Profits chargeable to tax
  14AExpenditure incurred in relation to income not includible in total income
  25AAUnrealised rent received subsequently to be charged to income-tax
  35DDAAmortisation of expenditure incurred under voluntary retirement scheme
  54EDCapital gain on transfer of certain listed securities or unit, not to be charged in certain cases
  50CSpecial provision for full value of consideration in certain cases
  44DASpecial provision for computing income by way of royalties, etc., in case of non-residents
  44DBSpecial provision for computing deductions in the case of business reorganization of co-operative banks
  35ADDeduction in respect of expenditure on specified business
  90AAdoption by Central Government of agreements between specified associations for double taxation relief
  90Agreement with foreign countries or specified territories
  91Countries with which no agreement exists
  60Transfer of income where there is no transfer of assets
  61Revocable transfer of assets
  62Transfer irrevocable for a specified period
  63“Transfer” and “revocable transfer” defined
  64Income of individual to include income of spouse, minor child, etc.
  65Liability of person in respect of income included in the income of another person
  66Total income
  67[OMITTED BY THE FINANCE ACT, 1992, W.E.F. 1-4-1993]
  67AMethod of computing a member’s share in income of association of persons or body of individuals
  68Cash credits
  69Unexplained investments
  69AUnexplained money, etc.
  69BAmount of investments, etc., not fully disclosed in books of account
  69CUnexplained expenditure, etc.
  69DAmount borrowed or repaid on hundi
  70Set off of loss from one source against income from another source under the same head of income
  71Set off of loss from one head against income from another
  71ATransitional provisions for set off of loss under the head “Income from house property”
  71BCarry forward and set off of loss from house property
  72Carry forward and set off of business losses
  73Losses in speculation business
  74Losses under the head “Capital gains”
  74ALosses from certain specified sources falling under the head "income from other sources"
  75Losses of firms
  72AProvisions relating to carry forward and set off of accumulated loss and unabsorbed depreciation allowance in amalgamation or demerger, etc.
  78Carry forward and set off of losses in case of change in constitution of firm or on succession
  79Carry forward and set off of losses in the case of certain companies
  80Submission of return for losses
  72AAProvisions relating to carry forward and set off of accumulated loss and unabsorbed depreciation allowance in scheme of amalgamation of banking company in certain cases
  76[OMITTED BY THE FINANCE ACT, 1992, W.E.F. 1-4-1993]
  77[OMITTED BY THE FINANCE ACT, 1992, W.E.F. 1-4-1993]
  72ABProvisions relating to carry forward and set off of accumulated loss and unabsorbed depreciation allowance in business reorganisation of co-operative banks
  73ACarry forward and set off of losses by specified business
  80ACDeduction not to be allowed unless return furnished
  80IABDeductions in respect of profits and gains by an undertaking or enterprise engaged in development of Special Economic Zone
  80ADeductions to be made in computing total income
  80AA[OMITTED BY THE FINANCE ACT, 1997, W.E.F. 1-4-1998]
  80ABDeductions to be made with reference to the income included in the gross total income
  80BDefinitions
  80CDeduction in respect of life insurance premia, deferred annuity, contributions to provident fund, subscription to certain equity shares or debentures, etc.
  80CC[OMITTED BY THE FINANCE (NO. 2) ACT, 1996, W.R.E.F. 1-4-1993]
  80CCADeduction in respect of deposits under National Savings Scheme or payment to a deferred annuity plan
  80CCBDeduction in respect of investment made under Equity Linked Savings Scheme
  80CCCDeduction in respect of contribution to certain pension funds
  80DDeduction in respect of medical insurance premia
  80DDDeduction in respect of maintenance including medical treatment of a dependent who is a person with disability
  80DDBDeduction in respect of medical treatment, etc.
  80EDeduction in respect of interest on loan taken for higher education
  80F[OMITTED BY THE FINANCE ACT, 1985, W.E.F. 1-4-1986]
  80FF[OMITTED BY THE FINANCE (NO. 2) ACT, 1980, W.E.F. 1-4-1981]
  80GDeduction in respect of donations to certain funds, charitable institutions, etc.
  80GGDeductions in respect of rents paid
  80GGADeduction in respect of certain donations for scientific research or rural development
  80H[OMITTED BY THE TAXATION LAWS (AMENDMENT) ACT, 1975, W.E.F. 1-4-1976]
  80HHDeduction in respect of profits and gains from newly established industrial undertakings or hotel business in backward areas
  80HHADeduction in respect of profits and gains from newly established small-scale industrial undertakings in certain areas
  80HHBDeduction in respect of profits and gains from projects outside India
  80HHBADeduction in respect of profits and gains from housing projects in certain cases
  80HHCDeduction in respect of profits retained for export business
  80HHDDeduction in respect of earnings in convertible foreign exchange
  80HHEDeduction in respect of profits from export of computer software, etc.
  80HHFDeduction in respect of profits and gains from export or transfer of film software, etc.
  80IDeduction in respect of profits and gains from industrial undertakings after a certain date, etc.
  80IADeductions in respect of profits and gains from industrial undertakings or enterprises engaged in infrastructure development, etc.
  80IBDeduction in respect of profits and gains from certain industrial undertakings other than infrastructure development undertakings
  80J[OMITTED BY THE FINANCE (NO. 2) ACT, 1996, W.R.E.F. 1-4-1989]
  80JJ[OMITTED BY THE FINANCE ACT, 1997, W.E.F. 1-4-1998]
  80JJADeduction in respect of profits and gains from business of collecting and processing of bio-degradable waste
  80JJAADeduction in respect of employment of new workmen
  80K[OMITTED BY THE FINANCE ACT, 1986, W.E.F. 1-4-1987]
  80L[OMITTED BY THE FINANCE ACT, 2005, W.E.F. 1-4-2006]
  80MM[OMITTED BY THE FINANCE ACT, 1983, W.E.F. 1-4-1984]
  80N[OMITTED BY THE FINANCE ACT, 1985, W.E.F. 1-4-1986]
  80ODeduction in respect of royalties, etc., from certain foreign enterprises
  80PDeduction in respect of income of co-operative societies
  80QDeduction in respect of profits and gains from the business of publication of books
  80QQ[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  80QQADeduction in respect of professional income of authors of text books in Indian languages
  80RDeduction in respect of remuneration from certain foreign sources in the case of professors, teachers, etc.
  80RRDeduction in respect of professional income from foreign sources in certain cases
  80RRADeduction in respect of remuneration received for services rendered outside India
  80S[OMITTED BY THE FINANCE ACT, 1986, W.E.F. 1-4-1987]
  80T[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
  80TT[OMITTED BY THE FINANCE ACT, 1986, W.E.F. 1-4-1987]
  80UDeduction in case of a person with disability
  80V[OMITTED BY THE FINANCE ACT, 1994, W.E.F. 1-4-1995]
  80VV[OMITTED BY THE FINANCE ACT, 1985, W.E.F. 1-4-1986]
  80M[OMITTED BY THE FINANCE ACT, 2003, W.E.F. 1-4-2004]
  80ICSpecial provisions in respect of certain undertakings or enterprises in certain special category States
  80QQBDeduction in respect of royalty income, etc., of authors of certain books other than text books
  80RRBDeduction in respect of royalty on Patents
  80CCDDeduction in respect of contribution to pension scheme of Central Government
  80GGBDeduction in respect of contributions given by companies to political parties
  80GGCDeductions in respect of contributions given by any person to political parties
  80LADeduction in respect of certain incomes of Offshore Banking Units and International Financial Services Centre
  80CCELimit on deductions under sections 80C, 80CCC and 80CCD
  80IDDeduction in respect of profits and gains from business of hotels and convention centres in specified area
  80IESpecial provisions in respect of certain undertakings in North-Eastern States
  80VVA[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
  81 to 85C[OMITTED BY THE FINANCE (NO. 2) ACT, 1967, W.E.F. 1-4-1968]
  86Share of member of an association of persons or body of individuals in the income of the association or body
  86A[OMITTED BY THE FINANCE ACT, 1988, W.E.F. 1-4-1989]
  87Rebate to be allowed in computing income-tax
  88Rebate on life insurance premia, contribution to provident fund, etc.
  88A[OMITTED BY THE FINANCE (NO. 2) ACT, 1996, W.R.E.F. 1-4-1994]
  88B[OMITTED BY THE FINANCE ACT, 2005, W.E.F. 1-4-2006]
  88C[OMITTED BY THE FINANCE ACT, 2005, W.E.F. 1-4-2006]
  89Relief when salary, etc., is paid in arrears or in advance
  89A[OMITTED BY THE FINANCE ACT, 1983, W.E.F. 1-4-1983]
  88D[OMITTED BY THE FINANCE ACT, 2005, W.E.F. 1-4-2006]
  88ERebate in respect of securities transaction tax
  87A[Omitted by the Finance (No. 2) Act, 1967, w.e.f. 1-4-1968]
  93Avoidance of income-tax by transactions resulting in transfer of income to non-residents
  94Avoidance of tax by certain transactions in securities
  92AMeaning of associated enterprise
  92BMeaning of international transaction
  92CComputation of arm’s length price
  92DMaintenance and keeping of information and document by persons entering into an international transaction
  92EReport from an accountant to be furnished by persons entering into international transaction
  92FDefinitions of certain terms relevant to computation of arm’s length price, etc
  92Computation of income from international transaction having regard to arm’s length price
  92CAReference to Transfer Pricing Officer
  92CBPower of Board to make safe harbour rules
  95 to 103[OMITTED BY THE FINANCE ACT, 1965, W.E.F. 1-4-1965]
  104[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
  105[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
  106[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
  107[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
  107A[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
  108[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
  109[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
  115BBCAnonymous donations to be taxed in certain cases
  110Determination of tax where total income includes income on which no tax is payable
  111Tax on accumulated balance of recognised provident fund
  112Tax on long-term capital gains
  112A[OMITTED BY THE FINANCE ACT, 1988, W.E.F. 1-4-1989]
  113Tax in the case of block assessment of search cases
  114[OMITTED BY THE FINANCE (NO. 2) ACT, 1967, W.E.F. 1-4-1968]
  115[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
  115ATax on dividends, royalty and technical service fees in the case of foreign companies
  115BTax on profits and gains of life insurance business
  115BBATax on non-resident sportsmen or sports associations
  115ABTax on income from units purchased in foreign currency or capital gains arising from their transfer
  115ACTax on income from bonds or Global Depository Receipts purchased in foreign currency or capital gains arising from their transfer
  115ACATax on income from Global Depository Receipts purchased in foreign currency or capital gains arising from their transfer
  115ADTax on income of Foreign Institutional Investors from securities or capital gains arising from their transfer
  115BBTax on winnings from lotteries, crossword puzzles, races including horse races, card games and other games of any sort or gambling or betting of any form or nature whatsoever
  115BBBTax on income from units of an open-ended equity oriented fund of the unit Trust of India or of Mutual Funds
  111ATax on short-term capital gains in certain cases
  115CDefinitions
  115DSpecial provision for computation of total income of non-residents
  115ETax on investment income and long-term capital gains
  115FCapital gains on transfer of foreign exchange assets not to be charged in certain cases
  115GReturn of income not to be filed in certain cases
  115HBenefit under Chapter to be available in certain cases even after the assessee becomes resident
  115IChapter not to apply if the assessee so chooses
  115JSpecial provisions relating to certain companies
  115JADeemed income relating to certain companies
  115JAATax credit in respect of tax paid on deemed income relating to certain companies
  115JBSpecial provision for payment of tax by certain companies
  115K[OMITTED BY THE FINANCE ACT, 1997, W.E.F. 1-4-1998]
  115L[OMITTED BY THE FINANCE ACT, 1997, W.E.F. 1-4-1998]
  115M[OMITTED BY THE FINANCE ACT, 1997, W.E.F. 1-4-1998]
  115N[OMITTED BY THE FINANCE ACT, 1997, W.E.F. 1-4-1998]
  115OTax on distributed profits of domestic companies
  115PInterest payable for non-payment of tax by domestic companies
  115QWhen company is deemed to be in default
  115RTax on distributed income to unit holders
  115SInterest payable for non-payment of tax
  115TUnit Trust of India or mutual fund to be an assessee in default
  115UTax on income in certain cases
  115VOExclusion from provisions of section 115JB
  115VPMethod and time of opting for tonnage tax scheme
  115VQPeriod for which tonnage tax option to remain in force
  115VRRenewal of tonnage tax scheme
  115VSProhibition to opt for tonnage tax scheme in certain cases
  115VTTransfer of profits to Tonnage Tax Reserve Account
  115VUMinimum training requirement for tonnage tax company
  115VVLimit for charter in of tonnage
  115VWMaintenance and audit of accounts
  115VXDetermination of tonnage
  115VYAmalgamation
  115VZDemerger
  115VZAEffect of temporarily ceasing to operate qualifying ships
  115VZBAvoidance of tax
  115VZCExclusion from tonnage tax scheme
  115VDefinitions
  115VAComputation of profits and gains from the business of operating qualifying ships
  115VBOperating ships
  115VCQualifying company
  115VDQualifying ship
  115VEManner of computation of income under tonnage tax scheme
  115VFTonnage income
  115VGComputation of tonnage income
  115VHCalculation in case of joint operation, etc.
  115VIRelevant shipping income
  115VJTreatment of common costs
  115VKDepreciation
  115VLGeneral exclusion of deduction and set off, etc.
  115VMExclusion of loss
  115VNChargeable gains from transfer of tonnage tax assets
  115WDefinitions
  115WACharge of fringe benefit tax
  115WBFringe benefits
  115WCValue of fringe benefits
  115WDReturn of fringe benefits
  115WEAssessment
  115WFBest judgment assessment
  115WGFringe benefits escaping assessment
  115WHIssue of notice where fringe benefits have escaped assessment
  115WIPayment of fringe benefit tax
  115WJAdvance tax in respect of fringe benefits
  115WKInterest for default in furnishing return of fringe benefits
  115WLApplication of other provisions of this Act
  115WKARecovery of fringe benefit tax by the employer from the employee
  115WKBDeemed payment of tax by employee
  115WMChapter XII-H not to apply after a certain date
  116Income-tax authorities
  117Appointment of income-tax authorities
  118Control of income-tax authorities
  119Instructions to subordinate authorities
  120Jurisdiction of income-tax authorities
  121[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988]
  121A[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988]
  122[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988]
  123[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988]
  124Jurisdiction of Assessing Officers
  125[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988]
  125A[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988]
  126[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988]
  127Power to transfer cases
  128[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988]
  129Change of incumbent of an office
  130[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988]
  130A[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1988]
  131Power regarding discovery, production of evidence, etc.
  132Search and seizure
  132APowers to requisition books of account, etc.
  132BApplication of seized or requisitioned assets
  133Power to call for information
  133APower of survey
  133BPower to collect certain information
  134Power to inspect registers of companies
  135Power of Director General or Director, Chief Commissioner or Commissioner and Joint Commissioner
  136Proceedings before income-tax authorities to be judicial proceedings
  137[OMITTED BY THE FINANCE ACT, 1964, W.E.F. 1-4-1964]
  138Disclosure of information respecting assessees
  139BScheme for submission of returns through Tax Return Preparers
  142AEstimate by Valuation Officer in certain cases
  139Return of income
  139APermanent account number
  140Return by whom to be signed
  140ASelf-assessment
  141[OMITTED BY THE TAXATION LAWS (AMENDMENT) ACT, 1970, W.E.F. 1-4-1971]
  141A[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  142Inquiry before assessment
  143Assessment
  144Best judgment assessment
  144APower of Joint Commissioner to issue directions in certain cases
  144B[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  145Method of accounting
  145AMethod of accounting in certain cases
  146[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  147Income escaping assessment
  148Issue of notice where income has escaped assessment
  149Time limit for notice
  150Provision for cases where assessment is in pursuance of an order on appeal, etc.
  151Sanction for issue of notice
  152Other provisions
  153Time limit for completion of assessments and reassessments
  154Rectification of mistake
  155Other amendments
  156Notice of demand
  157Intimation of loss
  158Intimation of assessment of firm
  153AAssessment in case of search or requisition
  153BTime limit for completion of assessment under section 153A
  153CAssessment of income of any other person
  139CPower of Board to dispense with furnishing documents, etc., with the return
  139DFiling of return in electronic form
  153DPrior approval necessary for assessment in cases of search or requisition
  144CReference to dispute resolution panel
  158AProcedure when assessee claims identical question of law is pending before High Court or Supreme Court
  158BDefinitions
  158BAAssessment of undisclosed income as a result of search
  158BBComputation of undisclosed income of the block period
  158BCProcedure for block assessment
  158BDUndisclosed income of any other person
  158BETime limit for completion of block assessment
  158BFCertain interests and penalties not to be levied or imposed
  158BFALevy of interest and penalty in certain cases
  158BGAuthority competent to make the block assessment
  158BHApplication of other provisions of this Act
  158BIChapter not to apply after certain date
  237Refunds
  238Person entitled to claim refund in certain special cases
  239Form of claim for refund and limitation
  240Refund on appeal, etc.
  241[OMITTED BY THE FINANCE ACT, 2001, W.E.F. 1-6-2001]
  242Correctness of assessment not to be questioned
  243Interest on delayed refunds
  244Interest on refund where no claim is needed
  244AInterest on refunds
  245Set off of refunds against tax remaining payable
  245ADefinitions
  245BIncome-tax Settlement Commission
  245BAJurisdiction and powers of Settlement Commission
  245BBVice-Chairman to act as Chairman or to discharge his functions in certain circumstances
  245BCPower of Chairman to transfer cases from one Bench to another
  245BDDecision to be by majority
  245CApplication for settlement of cases
  245DProcedure on receipt of an application under section 245C
  245DDPower of Settlement Commission to order provisional attachment to protect revenue
  245EPower of Settlement Commission to reopen completed proceedings
  245FPowers and procedure of Settlement Commission
  245GInspection, etc., of reports
  245HPower of Settlement Commission to grant immunity from prosecution and penalty
  245HAAbatement of proceeding before Settlement Commission
  245IOrder of settlement to be conclusive
  245JRecovery of sums due under order of settlement
  245KBar on subsequent application for settlement
  245LProceedings before Settlement Commission to be judicial proceedings
  245M[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-6-1987]
  245HAACredit for tax paid in case of abatement of proceedings
  245NDefinitions
  245OAuthority for advance rulings
  245PVacancies, etc., not to invalidate proceedings
  245QApplication for advance ruling
  245RProcedure on receipt of application
  245RRAppellate authority not to proceed in certain cases
  245SApplicability of advance ruling
  245TAdvance ruling to be void in certain circumstances
  245UPowers of the Authority
  245VProcedure of Authority
  159Legal representatives
  160Representative assessee
  161Liability of representative assessee
  162Right of representative assessee to recover tax paid
  163Who may be regarded as agent
  164Charge of tax where share of beneficiaries unknown
  164ACharge of tax in case of oral trust
  165Case where part of trust income is chargeable
  166Direct assessment or recovery not barred
  167Remedies against property in cases of representative assessees
  167ACharge of tax in the case of a firm
  167BCharge of tax where shares of members in association of persons or body of individuals unknown, etc.
  168Executors
  169Right of executor to recover tax paid
  170Succession to business otherwise than on death
  171Assessment after partition of a Hindu undivided family
  172Shipping business of non-residents
  173Recovery of tax in respect of non-resident from his assets
  174Assessment of persons leaving India
  175Assessment of persons likely to transfer property to avoid tax
  176Discontinued business
  177Association dissolved or business discontinued
  178Company in liquidation
  179Liability of directors of private company in liquidation
  180Royalties or copyright fees for literary or artistic work
  180AConsideration for know-how
  181[OMITTED BY THE FINANCE ACT, 1988, W.E.F. 1-4-1989]
  174AAssessment of association of persons or body of individuals or artificial juridical person formed for a particular event or purpose
  167CLiability of partners of limited liability partnership in liquidation
  182[OMITTED BY THE FINANCE ACT, 1992, W.E.F. 1-4-1993]
  183[OMITTED BY THE FINANCE ACT, 1992, W.E.F. 1-4-1993]
  184Assessment as a firm
  185Assessment when section 184 not complied with
  187Change in constitution of a firm
  188Succession of one firm by another firm
  188AJoint and several liability of partners for tax payable by firm
  189Firm dissolved or business discontinued
  189AProvisions applicable to past assessments of firms
  194LAPayment of compensation on acquisition of certain immovable property
  203AAFurnishing of statement of tax deducted
  190Deduction at source and advance payment
  191Direct payment
  192Salary
  193Interest on securities
  194Dividends
  194AInterest other than “Interest on securities”
  194BWinnings from lottery or crossword puzzle
  194BBWinnings from horse race
  194CPayments to contractors
  194DInsurance commission
  194EPayments to non-resident sportsmen or sports associations
  194EEPayments in respect of deposits under National Savings Scheme, etc.
  194FPayments on account of repurchase of units by Mutual Fund or Unit Trust of India
  194GCommission, etc., on the sale of lottery tickets
  194HCommission or brokerage
  194IRent
  194JFees for professional or technical services
  194KIncome in respect of units
  194LPayment of compensation on acquisition of capital asset
  195Other sums
  195AIncome payable “net of tax”
  196Interest or dividend or other sums payable to Government, Reserve Bank or certain corporations
  196AIncome in respect of units of non-residents
  196BIncome from units
  196CIncome from foreign currency bonds or shares of Indian company
  196DIncome of Foreign Institutional Investors from securities
  197Certificate for deduction at lower rate
  197ANo deduction to be made in certain cases
  198Tax deducted is income received
  199Credit for tax deducted
  200Duty of person deducting tax
  201Consequences of failure to deduct or pay
  202Deduction only one mode of recovery
  203Certificate for tax deducted
  203ATax deduction and collection account number
  204Meaning of “person responsible for paying”
  205Bar against direct demand on assessee
  206Persons deducting tax to furnish prescribed returns
  206AFurnishing of quarterly return in respect of payment of interest to residents without deduction of tax
  206B[OMITTED BY THE FINANCE (NO. 2) ACT, 1996, W.E.F. 1-10-1996]
  206CProfits and gains from the business of trading in alcoholic liquor, forest produce, scrap, etc.
  207Liability for payment of advance tax
  208Conditions of liability to pay advance tax
  209Computation of advance tax
  209A[OMITTED BY THE DIRECT TAX LAWS (AMDT.) ACT, 1987, W.E.F. 1-4-1988]
  210Payment of advance tax by the assessee of his own accord or in pursuance of order of Assessing Officer
  211Instalments of advance tax and due dates
  212[OMITTED BY THE DIRECT TAX LAWS (AMDT.) ACT, 1987, W.E.F. 1-4-1988]
  213[OMITTED BY THE DIRECT TAX LAWS (AMDT.) ACT, 1987, W.E.F. 1-4-1988]
  214Interest payable by Government
  215Interest payable by assessee
  216Interest payable by assessee in case of underestimate, etc.
  217Interest payable by assessee when no estimate made
  218When assessee deemed to be in default
  219Credit for advance tax
  220When tax payable and when assessee deemed in default
  221Penalty payable when tax in default
  222Certificate to Tax Recovery Officer
  223Tax Recovery Officer by whom recovery is to be effected
  224Validity of certificate and cancellation or amendment thereof
  225Stay of proceedings in pursuance of certificate and amendment or cancellation thereof
  226Other modes of recovery
  227Recovery through State Government
  228[OMITTED BY THE DIRECT TAX LAWS (AMDT.) ACT, 1987, W.E.F. 1-4-1989]
  228ARecovery of tax in pursuance of agreements with foreign countries
  229Recovery of penalties, fine, interest and other sums
  230Tax clearance certificate
  230A[OMITTED BY THE FINANCE ACT, 2001, W.E.F. 1-6-2001]
  231[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  232Recovery by suit or under other law not affected
  233[OMITTED BY THE TAXATION LAWS (AMENDMENT) ACT, 1970, W.E.F. 1-4-1971]
  234[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  234AInterest for defaults in furnishing return of income
  234BInterest for defaults in payment of advance tax
  234CInterest for deferment of advance tax
  206CATax collection account number
  234DInterest on excess refund
  200AProcessing of statements of tax deducted at source
  206AARequirement to furnish Permanent Account Number
  235[OMITTED BY THE FINANCE (NO. 2) ACT, 1971, W.E.F. 1-4-1972]
  236Relief to company in respect of dividend paid out of past taxed profits
  236ARelief to certain charitable institutions or funds in respect of certain dividends
  246Appealable orders
  246AAppealable orders before Commissioner (Appeals)
  247[OMITTED BY THE FINANCE ACT, 1992, W.E.F. 1-4-1993]
  248Appeal by person denying liability to deduct tax in certain cases
  249Form of appeal and limitation
  250Procedure in appeal
  251Powers of the Commissioner (Appeals)
  252Appellate Tribunal
  253Appeals to the Appellate Tribunal
  254Orders of Appellate Tribunal
  255Procedure of Appellate Tribunal
  256[OMITTED BY THE NATIONAL TAX TRIBUNAL ACT, 2005, WITH EFFECT FROM A DATE YET TO BE NOTIFIED]
  257Statement of case to Supreme Court in certain cases
  258[OMITTED BY THE NATIONAL TAX TRIBUNAL ACT, 2005, WITH EFFECT FROM A DATE YET TO BE NOTIFIED]
  259[OMITTED BY THE NATIONAL TAX TRIBUNAL ACT, 2005, WITH EFFECT FROM A DATE YET TO BE NOTIFIED]
  260Effect to the decisions of Supreme Court and of the National Tax Tribunal
  260AAppeal to High Court
  260BCase before High Court to be heard by not less than two Judges
  261Appeal to Supreme Court
  262Hearing before Supreme Court
  263Revision of orders prejudicial to revenue
  264Revision of other orders
  265Tax to be paid notwithstanding reference, etc.
  266Execution for costs awarded by Supreme Court
  267Amendment of assessment on appeal
  268Exclusion of time taken for copy
  269Definition of “High Court”
  268AFiling of appeal or application for reference by income-tax authority
  269ADefinitions
  269ABRegistration of certain transactions
  269BCompetent authority
  269CImmovable property in respect of which proceedings for acquisition may be taken
  269DPreliminary notice
  269EObjections
  269FHearing of objections
  269GAppeal against order for acquisition
  269HAppeal to High Court
  269IVesting of property in Central Government
  269JCompensation
  269KPayment or deposit of compensation
  269LAssistance by Valuation Officers
  269MPowers of competent authority
  269NRectification of mistakes
  269OAppearance by authorised representative or registered valuer
  269PStatement to be furnished in respect of transfers of immovable property
  269QChapter not to apply to transfers to relatives
  269RProperties liable for acquisition under this Chapter not to be acquired under other laws
  269RRChapter not to apply where transfer of immovable property made after a certain date
  269SChapter not to extend to State of Jammu and Kashmir
  269SSMode of taking or accepting certain loans and deposits
  269TMode of repayment of certain loans or deposits
  269TTMode of repayment of Special Bearer Bonds, 1991
  269UCommencement of Chapter
  269UADefinitions
  269UBAppropriate authority
  269UCRestrictions on transfer of immovable property
  269UDOrder by appropriate authority for purchase by Central Government of immovable property
  269UEVesting of property in Central Government
  269UFConsideration for purchase of immovable property by Central Government
  269UGPayment or deposit of consideration
  269UHRe-vesting of property in the transferor on failure of payment or deposit of consideration
  269UIPowers of the appropriate authority
  269UJRectification of mistakes
  269UMImmunity to transferor against claims of transferee for transfer
  269UNOrder of appropriate authority to be final and conclusive
  269UOChapter not to apply to certain transfers
  269UKRestrictions on revocation or alteration of certain agreements for the transfer of immovable property or on transfer of certain immovable property
  269ULRestrictions on registration, etc., of documents in respect of transfer of immovable property
  269UPChapter not to apply where transfer of immovable property effected after certain date
  271FBPenalty for failure to furnish return of fringe benefits
  271CAPenalty for failure to collect tax at source
  271FAPenalty for failure to furnish annual information return
  270[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  271Failure to furnish returns, comply with notices, concealment of income, etc.
  271AFailure to keep, maintain or retain books of account, documents, etc.
  271BFailure to get accounts audited
  271BBFailure to subscribe to the eligible issue of capital
  271CPenalty for failure to deduct tax at source
  271DPenalty for failure to comply with the provisions of section 269SS
  271EPenalty for failure to comply with the provisions of section 269T
  271FPenalty for failure to furnish return of income
  272[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  272APenalty for failure to answer questions, sign statements, furnish information, returns or statements, allow inspections, etc.
  272AAPenalty for failure to comply with the provisions of section 133B
  272BPenalty for failure to comply with the provisions of section 139A
  272BBPenalty for failure to comply with the provisions of section 203A
  273False estimate of, or failure to pay, advance tax
  273APower to reduce or waive penalty, etc., in certain cases
  273BPenalty not to be imposed in certain cases
  274Procedure
  275Bar of limitation for imposing penalties
  271AAPenalty for failure to keep and maintain information and document in respect of international transaction
  271BAPenalty for failure to furnish report under section 92E
  271GPenalty for failure to furnish information or document under section 92D
  272BBBPenalty for failure to comply with the provisions of section 206CA
  271AAAPenalty where search has been initiated
  273AAPower of Commissioner to grant immunity from penalty
  277AFalsification of books of account or document, etc.
  275AContravention of order made under sub-section (3) of section 132
  276Removal, concealment, transfer or delivery of property to thwart tax recovery
  276AFailure to comply with the provisions of sub-sections (1) and (3) of section 178
  276AA[OMITTED BY THE FINANCE ACT, 1986, W.E.F. 1-10-1986]
  276ABFailure to comply with the provisions of sections 269UC, 269UE and 269UL
  276BFailure to pay tax to the credit of Central Government under Chapter XII-D or XVII-B
  276BBFailure to pay the tax collected at source
  276CWilful attempt to evade tax, etc.
  276CCFailure to furnish returns of income
  276CCCFailure to furnish return of income in search cases
  276DFailure to produce accounts and documents
  276DD[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  276E[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987, W.E.F. 1-4-1989]
  277False statement in verification, etc.
  278Abetment of false return, etc.
  278APunishment for second and subsequent offences
  278AAPunishment not to be imposed in certain cases
  278BOffences by companies
  278COffences by Hindu undivided families
  278DPresumption as to assets, books of account, etc., in certain cases
  278EPresumption as to culpable mental state
  279Prosecution to be at instance of Chief Commissioner or Commissioner
  279ACertain offences to be non-cognizable
  279BProof of entries in records or documents
  280Disclosure of particulars by public servants
  275BFailure to comply with the provisions of clause (iib) of sub-section (1) of section 132
  278ABPower of Commissioner to grant immunity from prosecution
  280A TO 280X[OMITTED BY THE FINANCE ACT, 1988, W.E.F. 1-4-1988]
  280Y[OMITTED BY THE FINANCE ACT, 1990, W.E.F. 1-4-1990]
  280Z[OMITTED BY THE FINANCE ACT, 1990, W.E.F. 1-4-1990]
  280ZA[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
  280ZB[OMITTED BY THE FINANCE ACT, 1990, W.E.F. 1-4-1990]
  280ZC[OMITTED BY THE FINANCE ACT, 1990, W.E.F. 1-4-1990]
  280ZD[OMITTED BY THE FINANCE ACT, 1990, W.E.F. 1-4-1990]
  280ZE[OMITTED BY THE FINANCE ACT, 1990, W.E.F. 1-4-1990]
  281Certain transfers to be void
  281A[REPEALED BY THE BENAMI TRANSACTIONS (PROHIBITION) ACT, 1988, W.E.F. 19-5-1988]
  281BProvisional attachment to protect revenue in certain cases
  282Service of notice generally
  283Service of notice when family is disrupted or firm, etc., is dissolved
  284Service of notice in the case of discontinued business
  285[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-6-1987]
  285A[OMITTED BY THE FINANCE ACT, 1988, W.E.F. 1-4-1988]
  285BSubmission of statements by producers of cinematograph films
  286[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-6-1987]
  287Publication of information respecting assessees in certain cases
  287AAppearance by registered valuer in certain matters
  288Appearance by authorised representative
  288ARounding off of income
  288BRounding off amount payable and refund due
  289Receipt to be given
  290Indemnity
  291Power to tender immunity from prosecution
  292Cognizance of offences
  292BReturn of income, etc., not to be invalid on certain grounds
  292ASection 360 of the Code of Criminal Procedure, 1973, and the Probation of Offenders Act, 1958, not to apply
  293Bar of suits in civil courts
  293APower to make exemption, etc., in relation to participation in the business of prospecting for, extraction, etc., of mineral oils
  293BPower of Central Government or Board to condone delays in obtaining approval
  294Act to have effect pending legislative provision for charge of tax
  294APower to make exemption, etc., in relation to certain Union territories
  295Power to make rules
  296Rules and certain notifications to be placed before Parliament
  297Repeals and savings
  298Power to remove difficulties
  285BAObligation to furnish annual information return
  292CPresumption as to assets, books of account, etc.
  282AAuthentication of notices and other documents
  292BBNotice deemed to be valid in certain circumstances
  282BAllotment of Document Identification Number
  293CPower to withdraw approval
  First Schedule
  Second Schedule
  Third Schedule
  Fourth Schedule
  Fifth Schedule
  Sixth Schedule
  Seventh Schedule
  Eighth Schedule
  Ninth Schedule
  Tenth Schedule
  Eleventh Schedule
  Twelfth Schedule
  Thirteenth Schedule
  Fourteenth Schedule
  APPENDIX
     
 
 
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