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Income Tax Department > Downloads > Income Tax Forms Income Tax Department   >   Downloads   >   Income Tax Forms

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364 Record(s) | Page [1 of 37]

Form No.:1

Undertaking under sub-rule (1) of rule 11UE of the Income-tax Rules, 1962

(b) The declarant has (strike off the options that are not applicable), (i) not filed any appeal or application or petition or proceeding before any Income-tax authority or

Form No.:2

Form for Certificate Under sub-rule (2) of rule 11UF

(name of the declarant) (hereinafter referred to as the declarant) with Permanent Account Number/Aadhaar number/Tax Deduction Account Number/Company Identification Number and

Form No.:2A

Omitted

FORM NO. 2A [Omitted by the IT (Tenth Amdt Rules, 1994, w.e.f. 1-6-1994; substituted by the IT (Fourth Amdt Rules, 1995, w.e.f. 1-6-1995; amended by the IT (Fourth Amdt

Form No.:2B

[Omitted]

FORM NO. 2B [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 2B was inserted by the IT (Sixteenth Amdt Rules, 1995, w.e.f. 23-8-1995; amended by the IT (Eighth Amdt

Form No.:2C

[Omitted]

FORM NO. 2C [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 2C was inserted by the IT (Eighth Amdt Rules, 1997, w.e.f. 27-6-1997; substituted by the IT (Eleventh Amdt

Form No.:2E

[Omitted]

FORM NO. 2E [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 2E was inserted by the IT (Sixth Amdt Rules, 2003, w.e.f. 14-5-2003 and later on amended by the IT (Ninth Amdt

Form No.:3

Intimation for Withdrawal under sub-rule (3) of rule 11UF of the Income- tax Rules, 1962

have been irrevocably, on a with prejudice basis, withdrawn or discontinued and are not being pursued The evidence of action taken in this regard are enclosed herewith

Form No.:3AA

[Omitted]

FORM NO. 3AA [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 3AA was inserted by the IT (Fourteenth Amdt Rules, 2002, w.e.f. 1-4-2003 and later on amended by the IT

Form No.:3AAA

[Omitted]

FORM NO. 3AAA [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 3AAA was inserted by the IT (Sixth Amdt Rules, 1986, w.e.f. 1-4-1987 and later on amended by the IT (Ninth Amdt

Form No.:3AB

Omitted

ITR 1 to ITR 8 & ITR V substituted for Form Nos Earlier, Form No. 3A was amended by the IT (Eleventh Amdt FORM NO. 3AA [Omitted by the IT (Twenty-first Amdt

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