SC: Fixed Shares Paid to Association of Persons Members are Taxable as Income, Regardless of Profit  ||  Supreme Court: Wife Pursuing Her Career Cannot be Deemed Cruelty For Hurting Her Husband  ||  Supreme Court: Appeals Must Include Certified Copies of Orders, as E-Filing Alone is Insufficient  ||  Supreme Court: Children Have a Fundamental Right to Receive Education in Their Mother Tongue  ||  Delhi High Court: Employer’s Delhi Head Office Alone Does Not Give Delhi Labour Courts Jurisdiction  ||  Delhi High Court: Labour Courts Cannot Decide Disputed TA/DA Claims under Section 33C(2) of ID Act  ||  J&K&L HC: Rejection of a Representation Does Not Create Fresh Cause of Action in Service Matters  ||  J&K&L HC: Suspension Period Can be Excluded Only For Back Wages and Not For Seniority or Promotion  ||  Supreme Court: SC/ST Act Does Not Apply to Alleged Casteist Abuse Inside a Private House  ||  Supreme Court: Frictionless Relationship Between the Bar and the Bench Strengthens Justice Delivery    

Government extends due date for filing of Income Tax Returns from 30th September, 2016 to 17th October, 2016- (Press Information Bureau) (12 Sep 2016)

MANU/PIBU/0756/2016

Direct Taxation

The due date for filing of Income tax returns by tax payers whose accounts are required to be audited under the Income Tax Act is the 30th September of the following year. The tax payers whose business receipts exceed Rupees one Crore or professional receipts exceed Rupees twenty-five Lakh during the previous year 2015-16 are required to file an Income Tax return accompanied by an audit report by the above mentioned due date. However, taking into consideration that the last date for making declarations under the Income Declaration Scheme 2016 is also 30th September, 2016, the Central Board of Direct Taxes (CBDT) has decided to extend the last date for such returns which were due on 30th September, 2016 to 17th October, 2016 in order to remove inconvenience and to facilitate ease of compliance.

Tags : INCOME TAX RETURNS   FILING   EXTENSION OF DATE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved