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
FORM ITR-4 SUGAM INDIAN INCOME TAX RETURN [For Individuals, HUFs and Firms (other than LLP) being a resident having total income upto Rs.50 lakh and having income from business
Form No.:ITR-5
For persons other than- (i) individual, (ii) HUF, (iii) company and (iv) person filing Form ITR-7
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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
I further declare that I am making this return in my capacity as and I am also competent to make this return and verify it
Form No.:Acknowledgement
Where the data of the Return of Income in Form ITR-1 (SAHAJ), ITR-2, ITR-3 ITR-4(SUGAM), ITR-5, ITR-6, ITR-7 filed and verified
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 5 I further declare that I am making this return in my capacity as and I am also competent
Form No.:ITR-A
For successor entities to furnish return of income under section 170A consequent to business reorganisation
Yes No (A6) If yes, Whether filed u/s 139(1) Others (drop down) (A7) Enter form filed, Acknowledgement no. or Receipt No. and Date of filing original return (DD/MM/YYYY
Form No.:ITR-U
For persons to update income within twenty-four months from the end of the relevant assessment year
‘FORM ITR-U INDIAN INCOME TAX UPDATED RETURN [For persons to update income within twenty-four months from the end of the relevant assessment year] (Refer instructions for
