Contents |
Title |
Income-Tax Act, 1961 |
Sections |
Particulars |
Chapter I |
Preliminary |
1. |
Short title, extent and commencement |
2. |
Definitions |
3. |
Previous year defined |
Chapter II |
Basis of Charge |
4. |
Charge of income-tax |
5. |
Scope of total income |
6. |
Residence in India |
7. |
Income deemed to be received |
8. |
Dividend income |
9. |
Income deemed to accrue or arise in India |
Chapter III |
Incomes which do not form Part of Total Income |
10. |
Incomes not included in total income |
10A. |
Special provision in respect of newly established undertakings in free trade zone, etc. |
10B. |
Special provisions in respect of newly established hundred per cent |
10C. |
pecial provision in respect of certain industrial undertakings in North-Eastern Region |
11. |
Income from property held for charitable or religious purposes |
12. |
Income of trusts or institutions from contributions |
13. |
Section 11 not to apply in certain cases |
Chapter IV |
Computation of Total Income |
14. |
Heads of income |
15. |
Salaries |
16. |
Deductions from salaries |
17. |
Salary", "perquisite" and "profits in lieu of salary" defined |
18. |
[Interest on securities.]- Omitted by the Finance Act, 1988 (26 of 1988), s. 10 (w.e.f. 1-4-1989). |
19. |
[Deductions from interest on securities.]- Omitted by s. 10, ibid. (w.e.f. 1-4-1989). |
20. |
[Deductions from interest on securities in the case of a banking company.]- Omitted by s. 10, ibid. (w.e.f. 1-4-1989). |
21. |
[Amounts not deductible from interest on securities.]- Omitted by s. 10, ibid. (w.e.f. 1-4-1989). C.-Income from house property |
22. |
Income from house property |
23. |
Annual value how determined |
24. |
Deductions from income from house property |
25. |
Amounts not deductible from income from house property |
26. |
Property owned by co-owners |
27. |
"Owner of house property", "annual charge", etc., defined |
28. |
Profits and gains of business or profession |
29. |
Income from profits and gains of business or profession, how computed |
30. |
Rent, rates, taxes, repairs and insurance for buildings |
31. |
Repairs and insurance of machinery, plant and furniture |
32. |
Depreciation |
33. |
Development rebate |
34. |
Conditions for depreciation allowance and development rebate |
35. |
Expenditure on scientific research |
36. |
Other deductions |
37. |
General |
38. |
Building, etc., partly used for business, etc., or not exclusively so used |
39. |
[Managing agency commission.]- Omitted by the Direct Tax Laws (Amendment) Act, 1987 (4 of 1988), s. 12, (w.e.f. 1-4-1989). |
40. |
Amounts not deductible |
41. |
Profits chargeable to tax |
42. |
Special provision for deductions in the case of business for prospecting, etc., for mineral oil |
43. |
Definitions of certain terms relevant to income from profits and gains of business or profession |
44. |
Insurance business |
45. |
Capital gains |
46. |
Capital gains on distribution of assets by companies in liquidation |
47. |
Transactions not regarded as transfer |
48. |
Mode of computation |
49. |
Cost with reference to certain modes of acquisition |
50. |
Special provision for computation of capital gains in case of depreciable assets |
51 to 53. |
Advance money received |
54. |
Profit on sale of property used for residence |
55. |
Meaning of adjusted, cost of improvement and cost of acquisition |
56. |
Income from other sources |
57. |
Deductions |
58. |
Amounts not deductible |
59. |
Profits chargeable to tax |
Chapter V |
Income of Other Persons, Included in Assessee's Total Income |
60. |
Transfer of income where there is no transfer of assets |
61. |
Revocable transfer of assets |
62. |
Transfer irrevocable for a specified period |
63. |
Transfer and revocable transfer defined |
64. |
Income of individual to include income of spouse, minor child, etc. |
65. |
Liability of person in respect of income included in the income of another person |
Chapter VI |
Aggregation of Income and set off or Carry Forward of Loss |
66. |
Total income |
67. |
Method of computing a partner's share in the income of the firm |
68. |
Cash credits |
69. |
Unexplained investments |
70. |
Set off of loss from one source against income from another source under the same head of income |
71. |
Set off of loss from one head against income from another |
72. |
Carry forward and set off of business losses |
73. |
Losses in speculation business |
74. |
Losses under the head "Capital gains" |
75 to 77. |
Losses of firms |
78. |
Carry forward and set off of losses in case of change in constitution of firm or on succession |
79. |
Carry forward and set off of losses in case of certain companies |
80. |
Submission of return for losses |
1[Chapter VIA and VI-B |
Deductions to be Made in Computing Total Income |
A. |
General |
B. |
Deductions in respect of certain payments |
C. |
Deductions in respect of certain incomes |
D. |
Other deductions |
Chapter VII |
Incomes Forming Part of Total Income on Which no Income-Tax is Payable |
81 to 85. |
Incomes Forming Part of Total Income on Which no Income-Tax is Payable |
86. |
Share of member of an association of persons or body of individuals in the income of the association or body |
Chapter VIII |
Rebates and Reliefs |
A. |
Rebate of income-tax |
87. |
Rebate to be allowed in computing income-tax |
88. |
Rebate on life insurance premia, contribution to provident fund, etc. |
B. |
Relief for income-tax |
89. |
Relief when salary, etc., is paid in arrears or in advance |
Chapter IX |
Double Taxation Relief |
90. |
Agreement with foreign countries or specified territories |
91. |
Countries with which no agreement exists |
Chapter X |
Special Provisions Relating to Avoidance of Tax |
92. |
Computation of income from international transaction having regard to arm's length price |
93. |
Avoidance of income-tax by transactions resulting in transfer of income to non-residents |
94. |
Avoidance of tax by certain transactions in securities |
Chapter XA |
General Anti-Avoidance Rule |
95. |
Applicability of GeneralAnti-Avoidance Rule |
96. |
Impermissible avoidance arrangement |
97. |
Arrangement to lack commercial substance |
98. |
Consequences of impermissible avoidance arrangement |
99. |
Treatment of connected person and accommodating party |
100. |
Application of this Chapter |
101 to 109. |
Framing of guidelines |
Chapter XII |
Determination of Tax in Certain Special Cases |
110. |
Determination of tax where total income includes income on which no tax is payable |
111. |
Tax on accumulated balance of recognised provident fund |
112. |
Tax on long-term capital gains |
113 and 114. |
Tax in the case of block assessment of search cases |
115. |
Tax on capital gains in case of companies |
Chapter XII-A |
Special Provisions Relating to Certain Incomes of Non-Residents |
Chapter XII-B and XII-C |
Special Provisions Relating to Certain Companies |
Chapter XIID |
Special Provisions Relating to Tax on Distributed Profits of Domestic Companies |
Chapter XIIE |
Special Provisions Relating to Tax on Distributed Income |
Chapter XIIF |
Special Provisions Relating to Tax on Income Received from Venture Capital Companies and Venture Capital Funds |
Chapter XIIG |
Special Provisions Relating to Income of Shipping Companies |
A. |
Meaning of certain expressions |
B. |
Computation of tonnage income from business of operating qualifying ships |
C. |
Procedure for option of tonnage tax scheme |
D. |
Conditions for applicability of tonnage tax scheme |
E. |
Amalgamation and demerger of shipping companies |
F. |
Miscellaneous |
G. |
Provisions of this Chapter not to apply in certain cases |
Chapter XIIH |
Income-Tax on Fringe Benefits |
A. |
Meaning of certain expressions |
B. |
Basis of charge |
C. |
Procedure for filing of return in respect of fringe benefits, assessment and payment of tax in respect thereof |
Chapter XIII |
Income-Tax Authorities |
116. |
Income-tax authorities |
117. |
Appointment of income-tax authorities |
118. |
Control of income-tax authorities |
119. |
Instructions to subordinate authorities |
120 to 123. |
Jurisdiction of income-tax authorities |
124 to 126. |
Jurisdiction of Assessing Officers |
127 and 128. |
Power to transfer cases |
129 and 130. |
Change of incumbent of an office |
131. |
Power regarding discovery, production of evidence, etc. |
132. |
Search and seizure |
133. |
Power to call for information |
134. |
Power to inspect registers of companies |
135. |
Power of Principal Director General or Director General or Principal Director or Director, Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or Commissioner and Joint Commissioner |
136 an d137. |
Proceedings before income-tax authorities to be judicial proceedings |
138. |
Disclosure of information respecting assessees |
Chapter XIV |
Procedure for Assessment |
139. |
Return of income |
140. |
Return by whom to be verified |
141. |
Provisional assessment |
142. |
Inquiry before assessment |
143. |
Assessment |
144. |
Best judgment assessment |
145. |
Method of accounting |
146. |
[Reopening of assessment at the instance of the assessee.] Omitted by the Direct Tax Laws (Amendment) Act, 1988 (4 of 1988), s.53 (w.e.f. 1-4-1989). |
147. |
Income escaping assessment |
148. |
Issue of notice where income has escaped assessment |
149. |
Time limit for notice |
150. |
Provision for cases where assessment is in pursuance of an order on appeal, etc. |
151. |
Sanction for issue of notice |
152. |
Other provisions |
153. |
Time limit for completion of assessment, reassessment and recomputation |
154. |
Rectification of mistake |
155. |
Other amendments |
156. |
Notice of demand |
157. |
Intimation of loss |
158. |
Intimation of assessment of firm |
Chapter XIVA |
Special Provision for Avoiding Repetitive Appeals |
Chapter XIVB |
Special Procedure for Assessment of Search Cases |
Chapter XV |
Liability in Special Cases |
159. |
Legal representatives |
160. |
Representative assessee |
161. |
Liability of representative assessee |
162. |
Right of representative assessee to recover tax paid |
163. |
Who may be regarded as agent |
164. |
Charge of tax where share of beneficiaries unknown |
165. |
Case where part of trust income is chargeable |
166. |
Direct assessment or recovery not barred |
167. |
Remedies against property in cases of representative assessees |
168. |
Executors |
169. |
Right of executor to recover tax paid |
170. |
Succession to business otherwise than on death |
171. |
Assessment after partition of a Hindu undivided family |
172. |
Shipping business of non-residents |
173. |
Recovery of tax in respect of non-resident from his assets |
174. |
Assessment of persons leaving India |
175. |
Assessment of persons likely to transfer property to avoid tax |
176. |
Discontinued business |
177. |
Association dissolved or business discontinued |
178. |
Company in liquidation |
179. |
Liability of directors of private company in liquidation |
180 and 181. |
Royalties or copyright fees for literary or artistic work |
Chapter XVI |
Special Provisions Applicable to Firms |
182. and 183. |
Assessment of firms |
184. |
Assessment as a firm |
185. |
Assessment when section 184 not complied with |
187. |
Change in constitution of a firm |
188. |
Succession of one firm by another firm |
189. |
Firm dissolved or business discontinued |
Chapter XVII |
Collection and Recovery of Tax |
190. |
Deductionat source and advance payment |
191. |
Direct payment |
192. |
Salary |
193. |
Interest on securities |
194. |
Dividends |
195. |
Other sums |
196. |
Interest or dividend or other sums payable to Government, Reserve Bank or certain corporations |
197. |
Certificate for deduction at lower rate |
198. |
Tax deductedis income received |
199. |
Credit for tax deducted |
200. |
Duty of person deducting tax |
201. |
Consequences of failure to deduct or pay |
202. |
Deduction only one mode of recovery |
203. |
Certificate for tax deducted |
204. |
Meaning of "person responsible for paying" |
205. |
Bar against direct demand on assessee |
206. |
Persons deducting tax to furnish prescribed returns |
207. |
Liability for payment of advance tax |
208. |
Conditions of liability to pay advance tax |
209. |
Computation of advance tax |
210. |
Payment of advance tax by the assessee of his own accord or in pursuance of order of Assessing Officer |
211. |
Instalments of advance tax and due dates |
212. |
[Estimate by assessee.] Omitted by the Direct Tax Laws (Amendment) Act, 1987 (4 of 1988), s. 81 (w.e.f. 1-4-1988). |
213. |
[Commission receipts.] Omitted by s.81, ibid. (w.e.f. 1-4-1988). Due date of instalment Amount payable On or before the 15th June Not less than fifteen per cent. of such advance tax. |
214. |
Interest payable by Government |
215. |
Interest payable by assessee |
216. |
Interest payable by assessee in case of under-estimate, etc. |
217. |
Interest payable by assessee when no estimate made |
218. |
When assessee deemed to be in default |
219. |
Credit for advance tax |
220. |
When tax payable and when assessee deemed in default |
221. |
Penalty payable when tax in default |
222. |
Certificate to Tax Recovery Officer |
223. |
Tax Recovery Officer by whom recovery is to be effected |
224. |
Validity of certificate and cancellation or amendment thereof |
225. |
Stay of proceedings in pursuance of certificate and amendment or cancellation thereof |
226. |
Other modes of recovery |
227. |
Recovery through State Government |
228. |
Recovery of Indian tax in Pakistan and Pakistan tax in India |
229. |
Recovery of penalties, fine, interest and other sums |
230. |
Tax clearance certificate |
231. |
[Period for commencing recovery proceedings.]-Omitted by the Direct Tax Laws (Amendment) Act, 1987 (4 of 1988), s. 93 (w.e.f. 1-4-1989). |
232. |
Recovery by suit or under other law not affected |
233. |
[Recovery of tax payable under provisional assessment.]-Omitted by the Taxation Laws (Amendment) Act, 1970 (42 of 1970), s. 39 (w.e.f. 1-4-1971). |
234. |
Tax paid by deduction or advance payment |
Chapter XVIII |
Relief Respecting Tax on Dividends in Certain Cases |
235. |
Relief Respecting Tax on Dividends in Certain Cases |
236. |
Relief to company in respect of dividend paid out of past taxed profits |
Chapter XIX |
Refunds |
237. |
Refunds |
238. |
Person entitled to claim refund in certain special cases |
239. |
Formof claim for refund and limitation |
240. |
Refund on appeal, etc. |
241. |
Power to withhold refund in certain cases |
242. |
Correctness of assessment not to be questioned |
243. |
Interest on delayed refunds |
244. |
Interest on refund where no claim is needed |
245. |
Set off of refunds against tax remaining payable |
Chapter XIXA |
Settlementof Cases |
Chapter XIX-B |
Advance Rulings |
Chapter XX |
Appealsand Revision |
246. |
Appealable orders |
247. |
[Appeal by partner].-Omitted by the Finance Act, 1992 (18 of 1992), s. 84 (w.e.f. 1-4-1993). |
248. |
Appeal by a person denying liability to deduct tax in certain cases |
249. |
Form of appeal and limitation |
250. |
Procedure in appeal |
251. |
Powers of the Commissioner (Appeals) |
252. |
Appellate Tribunal |
253. |
Appeals to the Appellate Tribunal |
254. |
Orders of Appellate Tribunal |
255. |
Procedure of Appellate Tribunal |
256. |
Statement of case to the High Court |
257. |
Statement of case to Supreme Court in certain cases |
258. |
Power of High Court or Supreme Court to require statement to be amended |
259. |
Case before High Court to be heard by not less than two judges |
260. |
Decision of High Court or Supreme Court on the case stated |
261. |
Appeal to Supreme Court |
262. |
Hearing before Supreme Court |
263. |
Revision of orders prejudicial to revenue |
264. |
Revision of other orders |
265. |
Tax tobe paid notwithstanding reference, etc. |
266. |
Execution for costs awarded by Supreme Court |
267. |
Amendment of assessment on appeal |
268. |
Exclusion of time taken for copy |
269. |
Definition of "High Court" |
Chapter XXA |
Acquisition of Immovable Properties in Certain Cases of Transfer to Counteract Evasion of Tax |
Chapter XXB |
Requirement as to Mode of Acceptance, Payment or Repayment in Certain Cases to Counteract Evasion of Tax |
Chapter XXC |
Purchase by Central Government of Immovable Properties in Certain Cases of Transfer |
Chapter XXI |
Penalties Imposable |
270. |
Failure to furnish information regarding securities, etc. |
271. |
Failure to furnish returns, comply with notices, concealment of income, etc. |
272. |
Failure to give notice of discontinuance. |
273. |
False estimate of, or failure to pay, advance tax |
274. |
Procedure |
275. |
Bar of limitation for imposing penalties |
Chapter XXII |
Offences and Prosecutions |
276. |
Removal, concealment, transfer or delivery of property to thwart tax recovery |
277. |
False statement in verification, etc. |
278. |
Abetment of false return, etc. |
279. |
Prosecution to be at instance of Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or Commissioner |
280. |
Disclosure of particulars by public servants |
Chapter XXIII |
Miscellaneous |
281. |
Certain transfers to be void |
282. |
Service of notice generally |
283. |
Service of notice when family is disrupted or firm, etc., is dissolved |
284. |
Service of notice in the case of discontinued business |
285. |
Submission of statement by a non-resident having liaison office |
286. |
Furnishing of report in respect of international group |
287. |
Publication of information respecting assessees in certain cases |
288 to 290. |
Appearance by authorised representative |
291. |
Power to tender immunity from prosecution |
292. |
Cognizance of offences |
293. |
Bar of suits in civil courts |
294. |
Act to have effect pending legislative provision for charge of tax |
295. |
Power to make rules |
296. |
Rules and certain notifications to be placed before Parliament |
297. |
Repeals and savings |
298. |
Power to remove difficulties |
The Schedules |
|
1st Schedule |
Insurance Business |
2nd Schedule |
Procedure for Recovery of Tax |
Part I |
General Provisions |
Part II |
Attachment and Sale of Movable Property |
Part III |
Attachment and Sale of Immovable Property |
Part IV |
Appointment of Receiver |
Part V |
Arrest and Detention of The Defaulter |
Part VI |
Miscellaneous |
3rd Schedule |
Procedure for Distraint by Assessing Officer or Tax Recovery Officer |
4th Schedule |
|
Part A |
Recognised Provident Funds |
Part B |
Approved Superannuation Funds |
Part C |
Approved Gratuity Fund |
5th Schedule |
List of Articles and Things |
6th Schedule |
Omitted by the Finance Act, 1972 (16 of 1972), s. 43 (w.e.f. 1-4-1973). Originally, the Schedule was inserted by the Finance Act, 1968 (19 of 1968), s. 30 and the Third Schedule (w.e.f. 1-4-1969) and was later amended by the Finance (No. 2) Act, 1971 (32 of 1971), s. 30 (w.e.f. 1-4-1972). |
7th Schedule |
|
Part A |
Minerals |
Part B |
Groups of Associated Minerals |
8th Schedule |
List of Industrially Backward States and Union Territories |
9th Schedule |
Omitted by the Taxation Laws (Amendment & Miscellaneous Provisions) Act, 1986 (46 of 1986), s. 31(w.e.f. 1-4-1988). Original Ninth Schedule was inserted by the Direct Taxes (Amendment) Act, 1974 (26 of 1974), s. 16 (w.e.f. 1-4-1975). |
10th Schedule |
Omitted by the Finance Act, 1999 (27 of 1999), s. 89 (w.e.f. 1-4-2000). |
11th Schudule |
List of Articles or Things |
12th Schudele |
Processed Minerals and Ores |
13th Schedule |
List of Articles or Things |
Part A |
For The State of Sikkim |
Part B |
For The State of Himachal Pradesh and The State of Uttaranchal |
Part C |
For The State of Jammu and Kashmir |
14th Schedule |
List of Articles or Things or Operations |
Part A |
For The North-Eastern States |
Part B |
For The State of Sikkim |
Part C |
For The State of Himachal Pradesh and The State of Uttaranchal |