ARTICLES

• Further Claims on Extension of Due Date

The Assessee is required to file the return by the due date to avail certain benefits conferred as well as to avoid certain disadvantages which are attracted in case of delayed filing of return of income and return of loss. Many certificates and reports are also to be filed to claim certain exemptions and deductions. The requirement is to file them with the return/or within due date, and delayed filing prompts assessing authorities to deny the benefit and the Assessee need to indulge in litigation to get the relief and become dependent on view the appellate authorities and/or court may ultimately take. Thus, filing of return and other documents within due date is always advisable. Some times to avoid difficulties and hardship the CBDT extends due date. In case of extended due date the compliance can be made within the extended due date and consequential benefits can be availed. In case a return has been filed, one can file a revised return within the extended due date to take benefits of consequential relief.

• Perspectives on consumer behavior

Consumer behavior involves the psychological processes that consumers go through in recognizing needs, finding ways to solve these needs, making purchase decisions (e.g. whether or not to purchase a product and, if so, which brand and where), interpret information, make plans, and implement these plans.