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Form Description
1 Return of income - For companies other than those claiming exemption under section 11
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2 Return of income - For assessees (other than companies and those claiming exemption under section 11) whose total income includes "profits and gains of business or profession"
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2B Return of income for block assessment
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2C Return of income
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2D SARAL Income tax return form for non-corporate assessees other than persons claiming exemption under section 11)
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2E NAYA SARAL Income - Tax Return form for Resident Individual/Hindu Undivided Family not having Income from Business or Profession or Capital Gains or Agricultural Income.
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3 Return of income - For assessee (other than companies and those deriving income from property held for charitable and religious purposes claiming exemption under section 11) whose total income does not include "profits and gains of business or profession"
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3A Return of income - For assessees including companies claiming exemption under section 11
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3AA Report under section 32(I)(iia)
3AAA Audit Report U/s 32AB(5)
3AC Audit report under section 33AB (2)
3AD Audit Report u/s 33ABA(2)
3B Audit report under section 35D(4)/35E(6) of the Income-tax Act, 1961
3BA Report u/s 36(I)(xi)
3C Form of daily case register
3CA Audit report under section 44AB of the Income-tax Act, 1961, in a case where the accounts of the business of a person have been audited under any other law
3CB Audit report under section 44AB of the Income-tax Act, 1961, in the case of a person referred to in clause (b) of sub-rule (1) of rule 6G
3CD Statement of particulars required to be furnished u/s 44AB of the Income-tax Act, 1961
3CE Audit Report under sub-section (2) of section 44DA of the Income-tax Act, 1961
3CEA Report of an accountant to be furnished by an assessee u/s sec(3) of section 50B relating to computationof capital gain in case of stamp sale.
3CF Application form from scientific and industrial research organisations for approval under section 35 of the Income-tax Act, 1961
3CG Application for approval of scientific research programme under section 35(2AA) of the Income-tax Act, 1961
3CH Order of approval of scientific research programme under section 35(2AA) of the Income-tax Act, 1961
3CI Receipt of payment for carrying out scientific research under section 35(2AA) of the Income-tax Act, 1961
3CJ Report to be submitted by the prescribed authority to the Director General (Income-tax Exemptions) after approval of scientific research programme under section 35(2AA) of the Income-tax Act, 1961
3CK Application form for entering into an agreement with the Department of Scientific and Industrial Research for co-operation in in-house Research and Development facility and for audit of the accounts maintained for that facility
3CL Report to be submitted by the prescribed authority to the Director General (Income-tax Exemptions) under section 35(2AB) of the Income-tax Act, 1961
3CM Order of approval of in-house research and development facility under section 35(2AB) of the Income-tax Act, 1961
4 Notice of commencement of planting/replanting tea bushes
5 Certificate of planting/replanting tea bushes
5A Statement of particulars for purposes of section 33A relating to (a) planting of tea bushes on land not planted at any time with tea bushes or on land which had been previously abandoned; (b) replanting of tea bushes in replacement of tea bushes that have died or have become permanently useless, on any land already planted.
6B Audit report under section 142(2A) of the Income-tax Act, 1961
7 Notice of demand under section 156 of the Income-tax Act, 1961
8 Declaration under section 158A(1) of the Income-tax Act, 1961 to be made by an assessee claiming that identical question of law is pending before the High Court or the Supreme Court
9 Application for grant of approval or continuance thereof to a fund under section 10(23AAA) of the Income-tax Act, 1961
10 Notice to the Assessing Officer/prescribed authority under section 11(2) of the Income-tax Act, 1961
10A Application for registration of charitable or religious trust or institution under section 12A(a) of the Income-tax Act, 1961
10AA Details of accountant u/s 80G (5c)(v) for providing receipt to the victims of earthquake in Gujrat.
10B Audit report under section 12A(b) of the Income-tax Act, 1961, in the case of charitable or religious trusts or institutions
10BA Declaration to be filed by the assessee claiming deduction under section 80GG
10C Audit report under section 80HH of the Income-tax Act, 1961
10CC Audit report under section 80HHA of the Income-tax Act, 1961
10CCA Audit report under section 80HHB of the Income-tax Act, 1961
10CCAA Audit report under section 80HHBA of the Income-tax Act, 1961
10CCAB Certificate to be issued by Export House/Trading House to the supporting manufacturer for purposes of clause (b) of sub-section (4A) of section 80HHC
10CCAC Report under section 80HHC(4)/80HHC(4A) of the Income-tax Act, 1961
10CCAD Report under section 80HHD of the Income-tax Act, 1961
10CCAE Certificate from a person making payment to an assessee, engaged in the business of a hotel, or of a tour operator or of a travel agent, out of Indian currency obtained by conversion of foreign exchange received from or on behalf of a foreign tourist or a group of tourists
10CCAF Report under section 80HHE(4)/80HHE(4A) of the Income-tax Act, 1961
10CCAG Certificate to be issued by exporting company to the supporting software developer for the purposes of clause (ii) of sub section (4A) of section 80HHE
10CCAH Certificate under clause(ia) of seb sec.(3) of section 80HHB of I.T. Act, 1961.
10CCAI Report u/s 80HHF(4) of I.T. Act, 1961.
10CCB Audit report under section 80-I of the Income tax Act, 1961
10CCBA Audit Report for deduction u/s 80-IB(7A)
10CCC Certificate under sub-rule(3) of rule 18BBE of the Income-tax Rules, 1962
10DA Report under section 80JJAA of the Income-tax Act, 1961
10E Form for furnishing particulars of income under section 192(2A) for the year ending 31st March, .... for claiming relief under section 89(1) by a Government servant or an employee in a company, co-operative society, local authority, university, institution, association or body.
10G Application for grant of approval or continuance thereof to institution or fund under section 80G(5)(vi) of the Income-tax Act, 1961
10H Certificate of foreign inward remittance
10HA Certificate of foreign inward remittance
10-I Certificate of prescribed authority for the purposes of section 80DDB
11 Application for registration of a firm for the purposes of the Income-tax Act, 1961
11A Application for registration of a firm for the purposes of the Income-tax Act, 1961
12 Declaration under section 184(7) of the Income-tax Act, 1961, for continuation of registration
12A Communication under clause (b) of Explanation below section 185(1) of the Income-tax Act, 1961, regarding partner who is a benamidar
12B Form for furnishing details of income under section 192(2) for the year ending 31st March, .....
12BA Statement showing particulars of perquisits etc. other fringe benefits or amenities and profits in liew of salary with value thereof
12C Form for sending particulars of income under section 192(2B) for the year ending 31st March, .....
13 Application by a person for a certificate under section 197 of the Income-tax Act, 1961, for no deduction of tax or deduction of a tax at a lower rate
15C Application by a banking company for a certificate under section 195(3) of the Income-tax Act, 1961, for receipt of interest and other sums without deduction of tax
15D Application by a person other than a banking company for a certificate under section 195(3) of the Income-tax Act, 1961, for receipt of sums other than interest and dividends without deduction of tax
15G Declaration under section 197A(1) of the Income-tax Act, 1961, to be made by an individual claiming receipt of dividend without deduction of tax
15H Declaration under sub-section (1C) of section 197A of the Income-tax Act, 1961, to be made by an individual who is of the age of sixty-five years or more claiming certain receipts without deduction of tax
16 Certificate under section 203 of the Income-tax Act, 1961 for tax deducted at source from income chargeable under the head "Salaries"
16A Certificate of deduction of tax at source under section 203 of the Income-tax Act, 1961
16AA Certificate of deducted at source from under section 203 of the Income-tax Act, 1961,
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22 Statement of tax deducted at source from contributions repaid to employees in the case of an approved superannuation fund
24 Annual return of "Salaries" under section 206 of the Income-tax Act, 1961 for the year ending 31st March ...
26 Annual Return of deduction of tax under section 206 of I.T. Act, 1961 in respect of all payments other than "Salaries" for the year ending 31st March, ...
27 Statement of deduction of tax from interest, dividends or any other sum payable to (i) persons, not being companies, who are non-residents or residents but not ordinarily residents, and (ii) companies which are neither Indian companies nor companies which have made the prescribed arrangements for the declaration and payment of dividends within India, for the period ending ............
27A Form for furnishing information with the return or statement of deduction of tax at source filed on computer media.
27B Form for furnishing information with the returns of collection of tax at source filed on computer media
27C Certificate under proviso to sub-section(1) of section 206C of the Income-tax, Act, 1961
27D Certificate of collection of tax at source under sub-section (5) of section 306C of the Income-tax Act, 1961
27E Half-yearly return of collection of tax under section 206C from buyers of alcoholic liquor for human consumption (other than Indian made foreign liquor) and tendu leaves for the period ending ..