Uttarakhand HC: Severity of POCSO Charges Alone Cannot Deny Juvenile Bail || Madras HC Grants Anticipatory Bail to Man Accused of Watching CM Vijay's Unreleased Film Online || Jharkhand HC: Interest under Employees' Compensation Act Runs From Date of Accident || Bombay HC Quashes Wakf Property Mutation as Enemy Property, Mandates Due Process || J&K&L High Court: Limitation Must be Decided Before Hearing Appeal Against 31-Year-Old Mutation || Allahabad HC Summons UP Home Secretary Over Delay in Custodial Death Compensation Guidelines || Delhi HC Differs with DPIIT Paper, Says ChatGPT Injunction Would Hurt AI Development || Supreme Court: MHADA can Enforce Developer's Rehabilitation Commitments || SC: Transfer of Defrauded Funds To Accused's Account Alone Cannot Warrant Clubbing FIRs || Supreme Court: States with Under 1,000 Consumer Cases Can Abolish Select District Commissions

Ministry of Finance Extends Due Date for Filing of Income Tax Returns - (31 Dec 2020)

DIRECT TAXATION

Ministry of Finance has extended the due date for filing of income tax returns for the financial year 2019-2020 (AY 2020-21) as follows: (A) The due date for furnishing of Income Tax Returns for the taxpayers who are required to get their accounts audited has been extended to 15th February, 2021. (B) The due date for furnishing of Income Tax Returns for the taxpayers who are required to furnish report in respect of international/specified domestic transactions has been extended to 15th February,

Tags : MINISTRY OF FINANCE DUE DATE OF FILING INCOME TAX RETURNS

Share :