The National Tax Tribunal Act, 2005
[Act No. 49 of 2005]
[20th December, 2005.]
Contents |
|
Sections |
Particulars |
Titele |
The National Tax Tribunal Act, 2005 |
Chapter I |
Preliminary |
1. |
Short title, extent and commencement |
2. |
Definitions |
Chapter II |
Establishment of the National Tax Tribunal |
3. |
Establishment of National Tax Tribunal |
4. |
Composition of National Tax Tribunal |
5. |
Constitution and jurisdiction of Benches |
6. |
Qualifications for appointment of Chairperson and other Members |
7. |
Appointment of Chairperson and other Members |
8. |
Terms of office of Chairperson and other Members |
9. |
Resignation of Chairperson and other Members |
10. |
Salary and allowances |
11. |
Removal and suspension of Chairperson and other Members |
12. |
Officers and employees of National Tax Tribunal |
13. |
Appearances before National Tax Tribunal |
14. |
Member to act as Chairperson or to discharge his functions in certain circumstances |
Chapter III |
Jurisdiction, Powers and functions of National Tax Tribunal |
15. |
Appeal to National Tax Tribunal |
16. |
Procedure and powers of National Tax Tribunal |
17. |
Finality of orders of National Tax Tribunal |
18. |
Decision by majority |
19. |
Special Bench |
20. |
Interim order |
21. |
Power to punish for contempt |
22. |
Order of National Tax Tribunal |
23. |
Transfer of pending cases from High Court |
24. |
Appeal to Supreme Court |
Chapter IV |
Miscellaneous |
25. |
Members, etc., to be public servants |
26. |
Protection of action taken in good faith |
27. |
Power to remove difficulties |
28. |
Power to make rules |
29. |
Laying of rules before Parliament |
30. |
Consequential amendments |
The Schedules |
Amendment of Certain Enactments |
Part I |
Amendments To The Income-Tax Act, 1961 |
Part II |
Amendments To The Wealth-Tax Act, 1957 |
Part III |
Amendments To The Expenditure-Tax Act, 1987 |
Part IV |
Amendments To The Interest-Tax Act, 1974 |
Part V |
Amendment To The Finance (No. 2) Act, 1998 |
Part VI |
Amendments To The Customs Act, 1962 |
Part VII |
Amendments To The Central Excise Act, 1944 |