Acts › Income-tax Act, 1961Income-tax Act, 1961 301 sections.
Open in Lexace · Ask the AI Section 1 — The proviso omitted by Act 27 of 1999, s Section 2 — Definitions. Section 3 — Explanation renumbered as Explanation 2 thereof by s Section 4 — The Explanation omitted by Act 18 of 1992, s Section 5 — Explanation 1 omittedby s Section 6 — The Explanation omitted by Act 18 of 1992, s Section 7 — Suit against purchaser not maintainable on ground of purchase being made on behalf of plaintiff. Section 8 — Appeals. Section 9 — Sub-section (10) omitted by Act 49 of 1991, s Section 10 — Incomes not included in total income. Section 11 — Explanation renumbered as Explanation 1 thereof by Act 54 of 2003, s Section 12A — 1[Conditions for applicability of sections 11 and 12.] Section 12 — The proviso added by Act 11 of 1983, s Section 13 — Sub-section (2) omitted by Act 4 of 1988, s Section 14 — Sub-section (3) omitted by Act 4 of 1988, s Section 15 — Existing Explanation renumbered as Explanation 1 by Act 32 of 1994, s Section 16 — Sub-section (3) omitted by Act 23 of 1986, s Section 17 — “Salary”, “perquisite” and “profits in lieu of salary” defined. Section 18 — Branded aerated water/soft drinks (non-fruit based) 2201.20, 2202.20 15541 or 15542 1[19 Section 19 — Assistance by police. Section 20 — Warrant. Section 21 — Service of copy of warrant. Section 22 — The proviso omitted by Act 3 of 1989, s Section 23 — Property in defaulter’s possession. Section 24 — Agricultural produce. Section 25 — Provisions as to agricultural produce under attachment. Section 26 — Property owned by co-owners. Section 27 — “Owner of house property”, “annual charge”, etc., defined. Section 28 — Profits and gains of business or profession. Section 29 — Salary of Government servants. Section 30 — Rent, rates, taxes, repairs and insurance for buildings. Section 31 — Attachment of property in custody of court or public officer. Section 32 — Attachment of partnership property. Section 33 — Development rebate. Section 34 — Conditions for depreciation allowance and development rebate. Section 35E — Deduction for expenditure on prospecting, etc., for certain minerals. Section 35 — Seizure between sunrise and sunset. Section 36 — Other deductions. Section 37 — General. Section 38 — Building, etc., partly used for business, etc., or not exclusively so used. Section 39 — Proclamation how made. Section 40 — Amounts not deductible. Section 41 — Profits chargeable to tax. Section 42 — Special provision for deductions in the case of business for prospecting, etc., for mineral oil. Section 43 — Definitions of certain terms relevant to income from profits and gains of business or profession. Section 44 — Insurance business. Section 45 — Capital gains Section 46 — Capital gains on distribution of assets by companies in liquidation. Section 47 — Transactions not regarded as transfer. Section 48 — Attachment. Section 49 — Cost with reference to certain modes of acquisition. Section 50 — Proclamation of attachment. Section 51 — Advance money received. Section 52 — Sale and proclamation of sale. Section 53 — Contents of proclamation. Section 54 — Profit on sale of property used for residence. Section 55 — Meaning of “adjusted”, “cost of improvement” and “cost of acquisition”. Section 56 — Income from other sources. Section 57 — Deductions. Section 58 — Procedure in default of payment. Section 59 — Profits chargeable to tax. Section 60 — Application to set aside sale of immovable property on deposit. Section 61 — Application to set aside sale of immovable property on ground of non-service of notice or irregularity. Section 62 — Transfer irrevocable for a specified period. Section 63 — “Transfer” and “revocable transfer” defined Section 64 — Income of individual to include income of spouse, minor child, etc Section 65 — Liability of person in respect of income included in the income of another person. Section 66 — Postponement of sale to enable defaulter to raise amount due under certificate. Section 67 — Fresh proclamation before re-sale. Section 68 — Cash credits. Section 69D — Amount borrowed or repaid on hundi. Section 69 — Unexplained investments. Section 70 — Appointment of receiver for immovable property. Section 71 — Powers of receiver. Section 72 — Withdrawal of management. Section 73 — Losses in speculation business. Section 74 — Hearing. Section 75 — Custody pending hearing. Section 76 — Order of detention. Section 77 — Detention in and release from prison. Section 78 — Carry forward and set off of losses in case of change in constitution of firm or on succession. Section 79 — Release on ground of illness. Section 80A — Deductions to be made in computing total income. Section 80G — Deduction in respect of donations to certain funds, charitable institutions, etc. Section 80R — Deduction in respect of remuneration from certain foreign sources in the case of professors, teachers, etc. Section 80B — Definitions. Section 80U — 3[Deduction in case of a person with disability. Section 80 — Entry into dwelling house. Section 81 — to 85C Section 82 — Officers deemed to be acting judicially. Section 83 — Power to take evidence. Section 84 — Continuance of certificate. Section 85 — Procedure on death of defaulter. Section 86 — Appeals. Section 87 — Rebate to be allowed in computing income-tax. Section 88 — Rebate on life insurance premia, contribution to provident fund, etc. Section 90 — Subsistence allowance. Section 91 — Countries with which no agreement exists. Section 92D — Maintenance and keeping of information and document by persons entering into an 1[international transaction or specified Section 92C — Computation of arm’s length price. Section 92A — Meaning of associated enterprise. Section 92B — Meaning of international transaction. Section 93 — Avoidance of income-tax by transactions resulting in transfer of income to non-residents. Section 94 — Avoidance of tax by certain transactions in securities. Section 95 — Applicability of GeneralAnti-Avoidance Rule. Section 96 — Impermissible avoidance arrangement. Section 97 — Arrangement to lack commercial substance. Section 98 — Consequences of impermissible avoidance arrangement. Section 99 — Treatment of connected person and accommodating party. Section 100 — Application of this Chapter. Section 101 — Framing of guidelines. Section 102 — Definitions. Section 103 — Original CHAPTER XI dealing with Additional Income-tax on Undistributed Profits contained sections 95 to 109, sub-headin Section 111 — Tax on accumulated balance of recognised provident fund. Section 115S — Interest payable for non-payment of tax. Section 115U — Tax on income in certain cases. Section 115V — Definitions. Section 115R — Tax on distributed income to unit holders. Section 115T — Unit Trust of India or Mutual Fund to be an assessee in default. Section 115Q — When company is deemed to be in default. Section 115F — Capital gains on transfer of foreign exchange assets not to be charged in certain cases. Section 115W — Definitions. Section 115D — Special provision for computation of total income of non-residents. Section 115H — Benefit under Chapter to be available in certain cases even after the assessee becomes resident. Section 115C — Definitions. Section 115J — Special provisions relating to certain companies. Section 115G — Return of income not to be filed in certain cases Section 115P — Interest payable for non-payment of tax by domestic companies. Section 115B — Tax on profits and gains of life insurance business. Section 117 — Appointment of income-tax authorities. Section 118 — Control of income-tax authorities. Section 129 — Change of incumbent of an office. Section 131 — Power regarding discovery, production of evidence, etc. Section 133 — Power to call for information. Section 134 — Power to inspect registers of companies. Section 135 — Power of 7[8[Principal Director General or Director General]] or 9[Principal Director orDirector], 10[11[Principal Chief Section 136 — Proceedings before income-tax authorities to be judicial proceedings. Section 139D — Filing of return in electronic form. Section 139 — Return of income. Section 140 — Return by whom to be 2[verified]. Section 142 — Inquiry before assessment. Section 144 — Best judgment assessment. Section 145B — Taxability of certain income. Section 148 — Issue of notice where income has escaped assessment. Section 149 — Time limit for notice. Section 150 — Provision for cases where assessment is in pursuance of an order on appeal, etc. Section 152 — Other provisions. Section 154 — Rectification of mistake. Section 155 — Other amendments. Section 156 — Notice of demand. Section 157 — Intimation of loss. Section 158A — Procedure when assessee claims identical question of law is pending before High Court or Supreme Court. Section 158 — Intimation of assessment of firm. Section 159 — Legal representatives. Section 160 — Representative assessee. Section 161 — Liability of representative assessee. Section 162 — Right of representative assessee to recover tax paid. Section 163 — Who may be regarded as agent. Section 165 — Case where part of trust income is chargeable. Section 167 — Remedies against property in cases of representative assessees. Section 169 — Right of executor to recover tax paid. Section 170 — Succession to business otherwise than on death. Section 171 — Assessment after partition of a Hindu undivided family. Section 172 — Shipping business of non-residents. Section 173 — Recovery of tax in respect of non-resident from his assets. Section 174A — Assessment of association of persons or body of individuals or artificial juridical person formed for a particular event Section 174 — Assessment of persons leaving India. Section 175 — Assessment of persons likely to transfer property to avoid tax. Section 176 — Discontinued business. Section 177 — Association dissolved or business discontinued. Section 178 — Company in liquidation. Section 179 — Liability of directors of private company in liquidation. Section 180 — Royalties or copyright fees for literary or artistic work. Section 188 — Succession of one firm by another firm. Section 189 — Firm dissolved or business discontinued. Section 190 — Deductionat source and advance payment. Section 191 — Direct payment. Section 192 — Salary. Section 193 — Interest on securities. Section 194 — Dividends. Section 195 — Other sums. Section 197 — Certificate for deduction at lower rate. Section 198 — Tax deductedis income received. Section 200 — Duty of person deducting tax. Section 201 — Consequences of failure to deduct or pay. Section 202 — Deduction only one mode of recovery. Section 204 — Meaning of“person responsible for paying”. Section 205 — Bar against direct demand on assessee. Section 206C — Profits and gains from the business of trading in alcoholic liquor, forest produce, scrap, etc. Section 208 — Conditions of liability to pay advance tax. Section 214 — Interest payable by Government. Section 215 — Interest payable by assessee. Section 216 — Interest payable by assessee in case of under-estimate, etc. Section 217 — Interest payable by assessee when no estimate made. Section 219 — Credit for advance tax. Section 220 — When tax payable and when assessee deemed in default. Section 221 — Penalty payable when tax in default. Section 222 — Certificate to Tax Recovery Officer. Section 224 — Validity of certificate and cancellation or amendment thereof. Section 225 — Stay of proceedings in pursuance of certificate and amendment or cancellation thereof. Section 226 — Other modes of recovery. Section 227 — Recovery through State Government. Section 229 — Recovery of penalties, fine, interest and other sums. Section 230 — Tax clearance certificate. Section 232 — Recovery by suit or under other law not affected. Section 234B — Interest for defaults in payment of advance tax. Section 234C — Interest for deferment of advance tax. Section 234E — Fee for default in furnishing statements. Section 235 — Relief to shareholders in respect of agricultural income-tax attributable to dividends. Section 236 — Relief to company in respect of dividend paid out of past taxed profits. Section 237 — Refunds. Section 238 — Person entitled to claim refund in certain special cases. Section 239 — Formof claim for refund and limitation. Section 240 — Refund on appeal, etc. Section 242 — Correctness of assessment not to be questioned Section 243 — Interest on delayed refunds. Section 244 — Interest on refund where no claim is needed. Section 245L — Proceedings before Settlement Commission to be judicial proceedings. Section 245G — Inspection, etc., of reports. Section 245J — Recovery of sums due under order of settlement. Section 245E — Power of Settlement Commission to reopen completed proceedings. Section 245H — Power of Settlement Commission to grant immunity from prosecution and penalty. Section 245P — Vacancies, etc., not to invalidate proceedings. Section 245Q — Applicationfor advance ruling. Section 245D — Procedure on receipt of an application under section 245C. Section 245R — Procedure on receipt of application. Section 245F — Powers and procedure of Settlement Commission. Section 245B — Income-tax Settlement Commission. Section 245N — Definitions. Section 245 — Set off of refunds against tax remaining payable. Section 245S — Applicability of advance ruling. Section 245V — Procedure of Authority. Section 245T — Advance ruling to be void in certain circumstances. Section 245M — Certain persons who have filed appeals to the Appellate Tribunal entitled to make applications to the Settlement Commiss Section 245C — Application for settlement of cases. Section 249 — Form of appeal and limitation Section 250 — Procedure in appeal. Section 251 — Powers of the 1[*** Commissioner (Appeals)]. Section 252 — Appellate Tribunal. Section 253 — Appeals to the Appellate Tribunal. Section 254 — Orders of Appellate Tribunal. Section 255 — Procedure of Appellate Tribunal. Section 256 — Statement of case to the High Court. Section 257 — Statement of case to Supreme Court in certain cases. Section 259 — Case before High Court to be heard by not less than two judges. Section 260B — Case before High Court to be heard by not less than two Judges. Section 260A — Appeal to High Court. Section 261 — Appeal to Supreme Court. Section 262 — Hearing before Supreme Court. Section 263 — Revision of orders prejudicial to revenue. Section 265 — Tax tobe paid notwithstanding reference, etc. Section 266 — Execution for costs awarded by Supreme Court. Section 268 — Exclusion of time taken for copy. Section 269U — Commencement of Chapter. Section 269P — Statement to be furnished in respect of transfers of immovable property. Section 269L — Assistance by Valuation Officers. Section 269M — Powers of competent authority. Section 269E — Objections. Section 269D — Preliminary notice. Section 269A — Definitions. Section 269J — Compensation. Section 269R — Properties liable for acquisition under this Chapter not to be acquired under other laws. Section 269S — Chapter not to extend to State of Jammu and Kashmir. Section 269 — Definition of "High Court". Section 269G — Appeal against order for acquisition. Section 269K — Payment or deposit of compensation. Section 269C — Immovable property in respect of which proceedings for acquisition may be taken. Section 269H — Appeal to High Court. Section 269F — Hearing of objections. Section 269N — Rectification of mistakes. Section 269Q — Chapter not to apply to transfers to relatives. Section 271E — Penalty for failure to comply with the provisions of section 269T. Section 271D — Penalty for failure to comply with the provisions of section 269SS. Section 274 — Procedure. Section 276C — Wilful attempt to evade tax, etc. Section 278C — Offences by Hindu undivided families. Section 278B — Offences by companies. Section 278D — Presumption as to assets, books of account, etc., in certain cases. Section 278A — Punishment for second and subsequent offences. Section 278 — Abetment of false return, etc. Section 279 — Prosecution to be at instance of 2[ 3[Principal Chief Commissioner or Chief Commissioner] or 4[Principal Commissioner or Section 280D — Application of Code of Criminal Procedure, 1973 to proceedings before Special Court. Section 280B — Offences triable by Special Court. Section 280 — Disclosure of particulars by public servants. Section 280E — CHAPTER XXII-A dealing with Annuity Deposits containing sections 280A to 280X were omitted by Finance Act, 1988 (26 of 1 Section 280C — Trial of offences as summons case. Section 283 — Service of notice when family is disrupted or firm, etc., is dissolved. Section 284 — Service of notice in the case of discontinued business. Section 288 — Appearance by authorised representative. Section 289 — Receipt to be given. Section 290 — Indemnity. Section 291 — Power to tender immunity from prosecution. Section 292 — Cognizance of offences. Section 292B — Return of income, etc., not to be invalid on certain grounds. Section 293 — Bar of suits in civil courts. Section 294 — Act to have effect pending legislative provision for charge of tax. Section 295 — Power to make rules. Section 297 — Repeals and savings. Section 298 — Power to remove difficulties. Section 1988 — (4) Every order made under sub-section (3) shall be laid before each House of Parliament. Section 2012 — 3[271-I Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.