Section 234A(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 234A(1)] [Section 234A] [Entire Act]

Union of India - Subsection

Section 234A(1)(b) in The Income Tax Act, 1961

(b)where no return has been furnished, ending on the date of completion of the assessment under section 144, [on the amount of the tax on the total income as determined under sub-section (1) of section 143, and where a regular assessment is made, on the amount of the tax on the total income determined under regular assessment, as reduced by the amount of,- [ Substituted by Act 21 of 2006, Section 48, for " on the amount of the tax on the total income as determined under sub-section (1) of section 143 or on regular assessment as reduced by the advance tax, if any, paid and any tax deducted or collected at source" (w.e.f. 1.4.2007).]

(i)advance tax, if any, paid;

(ii)any tax deducted or collected at source;

(iii)any relief of tax allowed under section 90 on account of tax paid in a country outside India;

(iv)any relief of tax allowed under section 90-A on account of tax paid in a specified territory outside India referred to in that section;

(v)any deduction, from the Indian income-tax payable, allowed under section 91, on account of tax paid in a country outside India; and

(vi)any tax credit allowed to be set off in accordance with the provisions of section 115-JAA.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 234A(1)(b) in The Income Tax Act, 1961