Sign In
x

The Income Tax Department NEVER asks for your PIN numbers, passwords or similar access information for credit cards, banks or other financial accounts through e-mail.

The Income Tax Department appeals to taxpayers NOT to respond to such e-mails and NOT to share information relating to their credit card, bank and other financial accounts.

Continue >
Click to ASK

​​​

 
5 Record(s) | Page [1 of 1]

Form No.:ITR-7

For persons including companies required to furnish return under sections 139(4A) or 139(4B) or 139(4C) or 139(4D) only

MINISTRY OF FINANCE (Department of Revenue) (CENTRAL BOARD OF DIRECT TAXES) NOTIFICATION New Delhi, the 1st March, 2024 G.S.R 153(E).—In exercise of the powers conferred by

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