| New Income Tax Return Forms
|
| A.Y. 2010-11 |
A.Y. 2011-12 |
A.Y. 2012-13 |
A.Y. 2013-14 |
| ITR - 1
|
SARAL - II (ITR-1)
English
Instructions
Hindi
Instructions
|
ITR-1 SAHAJ Indian Individual Income tax Return
English
Hindi
Print Specifications for SAHAJ & SUGAM
English Instructions
Hindi Instructions
|
Who can use this Return Form
This Return Form is to be used by an individual whose total income for the assessment year 2012-13 includes:-
(a) Income from Salary/ Pension; or
(b) Income from One House Property (excluding cases where loss is brought forward from previous years); or
(c) Income from Other Sources (excluding Winning from Lottery and Income from Race Horses)
Who cannot use this Return Form
This Return Form cannot be used by any resident having any asset (including financial interest in any entity) located outside India or signing authority in any account located outside India. |
ITR-1 SAHAJ Indian Individual Income tax Return
English
Hindi
Print Specifications for SAHAJ & SUGAM
English Instructions
Hindi Instructions
|
ITR-1 SAHAJ Indian Individual Income tax Return
English
Hindi
Print Specifications for SAHAJ & SUGAM
English Instructions
Hindi Instructions
|
| ITR - 2
|
ITR 2
English
Instructions
Hindi
Instructions
|
ITR-2
For Individuals and HUFs not having Income from Business or Profession
English
Hindi
English Instructions
Hindi Instructions
|
Who can use this Return Form
This Return Form is to be used by an individual or a Hindu Undivided Family whose total income for the assessment year 2012-13 includes:-
(a) Income from Salary / Pension; or
(b) Income from House Property; or
(c) Income from Capital Gains; or
(c) Income from Other Sources (including Winning from Lottery and Income from Race Horses).
Further, in a case where the income of another person like spouse, minor child, etc. is to be clubbed with the income of the assessee, this Return Form can be used where such income falls in any of the above categories.
Who cannot use this Return Form
This Return Form should not be used by an individual whose total income for the assessment year 2012-13 includes Income from Business or Profession. |
ITR-2
For Individuals and HUFs not having Income from Business or Profession
English
Hindi
English Instructions
Hindi Instructions
|
ITR-2
For Individuals and HUFs not having Income from Business or Profession
English
Hindi
English Instructions
Hindi Instructions
|
| ITR - 3
|
ITR 3
English
Instructions
Hindi
Instructions
|
For Individuals/HUFs being partners in firms and not carrying out
business or profession under any proprietorship |
ITR-3
For Individuals/HUFs being partners in firms and not carrying out business or profession under any proprietorship
English
Hindi
English Instructions
Hindi Instructions
|
ITR-3
For Individuals/HUFs being partners in firms and not carrying out business or profession under any proprietorship
English
Hindi
English Instructions
Hindi Instructions
|
ITR-3
For Individuals/HUFs being partners in firms and not carrying out business or profession under any proprietorship
English
Hindi
English Instructions
Hindi Instructions
|
| ITR - 4/4S
|
ITR 4
English
Instructions
Hindi
Instructions
|
For individuals & HUFs having income from a proprietary business
or profession
|
SUGAM (ITR-4S)
Sugam - Presumptive Business Income tax Return
English
Hindi
Print Specifications for SAHAJ & SUGAM
English Instructions
Hindi Instructions
|
SUGAM (ITR-4S)
Sugam - Presumptive Business Income tax Return
English
Hindi
Print Specifications for SAHAJ & SUGAM
English Instructions
Hindi Instructions
|
SUGAM (ITR-4S)
Sugam - Presumptive Business Income tax Return
English
Hindi
English Instructions
Hindi Instructions
|
ITR-4
For individuals and HUFs having income from a proprietory business or profession
English
Hindi
English Instructions
Hindi Instructions
|
ITR-4
For individuals and HUFs having income from a proprietory business or profession
English
Hindi
English Instructions
Hindi Instructions
|
ITR-4
For individuals and HUFs having income from a proprietory business or profession
English
Hindi
English Instructions
Hindi Instructions
|
| ITR - 5
|
ITR 5
English
Instructions
Hindi
Instructions
|
For firms, AOPs and BOIs
|
ITR-5
For firms, AOPs and BOIs
English
Hindi
English Instructions
Hindi Instructions
|
ITR-5
For firms, AOPs and BOIs
English
Hindi
English Instructions
Hindi Instructions
|
ITR-5
For firms, AOPs and BOIs
English
Hindi
English Instructions
|
| ITR - 6
|
ITR 6
English
Instructions
Hindi
Instructions
|
For Companies other than companies claiming exemption under section
11
|
ITR-6
For Companies other than companies claiming exemption under section 11
English
Hindi
English Instructions
Hindi Instructions
|
ITR-6
For Companies other than companies claiming exemption under section 11
English
Hindi
English Instructions
Hindi Instructions
|
ITR-6
For Companies other than companies claiming exemption under section 11
English
Hindi
English Instructions
|
| ITR - 7
|
ITR 7
English
Instructions
Hindi
Instructions
|
For persons including companies required to furnish return under
section 139(4A) or section 139(4B) or section 139(4C) or section 139(4D)
|
ITR-7
For persons including companies required to furnish return under section 139(4A) or section 139(4B) or section 139(4C) or section 139(4D)
English
Hindi
English Instructions
Hindi Instructions
|
ITR-7
English
Hindi
English Instructions
ITR-7 Acknowledgement
|
ITR-7
English
Hindi
English Instructions
|
| ITR - 8
|
| |
Return for Fringe Benefits
| |
|
|
| ITR - V / Acknowledgement
|
ITR V
English
Instructions
Hindi
Instructions
|
Where the data of the Return of Income in Forms Saral-II (ITR-1), ITR-2, ITR-3, ITR-4, ITR-5 & ITR-6 transmitted electronically without digital signature.
|
ITR – V Acknowledgement
|
ITR – V
Acknowledgement
English
Hindi
|
ITR – V
Acknowledgement
English
Hindi
|
Acknowledge
-ment
English
Hindi
|
Acknowledgement for e-Return and non e-Return |
| Forms to be submitted by Scientific Research Organisations |
| Application Form for approval under clause (ii) of sub-section (1)
of section 35 of the Income-tax Act, 1961 in the case of a Scientific Research
Association |
FORM NO.3CF-I |
| Application for approval of scientific research programme under
section 35(2AA) of the Income-tax Act, 1961 |
FORM NO. 3CG |
| Order of approval of in-house Research and Development facility
under section 35(2AB) of the Income-tax Act, 1961 |
FORM NO. 3CM |
| Certificate of expenditure by way of payment in respect of eligible
projects or schemes notified under section 35AC |
FORM NO. 58A |
| Certificate of expenditure incurred directly by a company in respect
of eligible projects or schemesnotified under section 35AC |
FORM NO. 58B |
| Report to be submitted under clause (ii) of sub-section (4) of
section 35AC of the Income-tax Act, 1961 to the National Committee by an
approved association or institution |
FORM NO. 58C |
| Report to be submitted by a public sector company, local authorityor
an approved association or institution under clause (ii) ofsub-section (5) of
section 35AC of the Income-tax Act,1961 to the National Committee on a
notifiedeligible project or schemeReporting period ________to__________ |
FORM NO. 58D |
| Application Form for approval under clause (ii) or clause (iii) of
sub-section (1) of section 35 of the Income-tax Act, 1961 in the case of a
University, College or other Institution |
FORM NO. 3CF-II |
| Forms to be submitted by Charitable and
Religious Organisations under Section 10 |
| Application for grant of exemption or continuance thereof under
section 10(23C)(iv) and (v) for the year |
FORM NO. 56 |
| Application for grant of exemption or continuance thereof under
section10(23C)(vi) and (via) for the year ___________ |
FORM NO. 56D |
| Forms to be submitted for registration of
Charitable or Religious Institutions |
| Application for registration of charitable or religious trust or
institution under section 12A(a) of the Income-tax Act, 1961 |
FORM NO. 10A |
| Software Utilities |
| Software utility for printing of challans with Barcoded PAN/TAN and
other details. |
Download |
| Publications |
| e-Delivery of Services |
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