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Income Tax Department > Downloads > Income Tax Returns Income Tax Department   >   Downloads   >   Income Tax Returns

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6 Record(s) | Page [1 of 1]

Form No.:ITR-2

For Individuals and HUFs not having income from profits and gains of business or profession

[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 39 MINISTRY OF FINANCE (Department of Revenue) (CENTRAL BOARD OF DIRECT TAXES) NOTIFICAION New Delhi, the 3 rd May, 2025 No. 43/2025

Form No.:ITR-3

For individuals and HUFs having income from profits and gains of business or profession

PERSONAL INFORMATION (A1) First name (A2) Middle name (A3) Last name (A4) PAN (A5) Flat/Door/Block No. (A6) Name of Premises/Building/Village (A14) Status (Tick) þ

Form No.:ITR-4 Sugam

For Individuals, HUFs and Firms (other than LLP) being a resident having total income upto Rs.50 lakh and having income from business and profession which is computed under sections 44AD, 44ADA or 44AE, and having long-term capital gains under section 1

I further declare that I am Receiving Official making this return in my capacity as ____ (drop down to be provided in e-filing utility) and I am also competent to make this return

Form No.:ITR-V

Where the data of the Return of Income in Form ITR-1(SAHAJ), ITR-2, ITR-3, ITR-4(SUGAM), ITR-5, ITR-7 filed but NOT verified electronically

[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 5 2. In the Income-tax Rules, 1962, in Appendix II,–– (a) for FORM ITR-V, the following FORM shall be substituted, namely: — “FORM

Form No.:ITR-U

For persons to update income within forty-eight months from the end of the relevant assessment year

[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 5 MINISTRY OF FINANCE (Department of Revenue) (CENTRAL BOARD OF DIRECT TAXES) NOTIFICATION New Delhi, the 19th May, 2025 No. 49

Form No.:ITR-B

For search and seizure cases (Chapter XIV-B)

[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 15 Explanation For the purposes of this sub-rule, "electronic verification code" shall have the same meaning as assigned to it in

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