Form No.:ITR-1 SAHAJ
For individuals being a resident (other than not ordinarily resident) having total income up to Rs.50 lakh, having Income from Salaries, one house property, other sources (Interest etc.), and agricultural income up to Rs.5 thousand
FORM ITR-1 SAHAJ INDIAN INCOME TAX RETURN [For individuals being a resident (other than not ordinarily resident) having total income up to Rs.50 lakh, having Income from Salaries
Form No.:ITR-2
For Individuals and HUFs not having income from profits and gains of business or profession
80DD Details of deduction in respect of maintenance including medical treatment of a dependent who is a person with disability Nature of disability Type of dependent PAN of the
Form No.:ITR-3
For individuals and HUFs having income from profits and gains of business or profession
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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-6
For Companies other than companies claiming exemption under section 11
If yes, please furnish the old name (A4) Corporate Identity Number (CIN) issued by MCA (A8) Flat/Door/Block No (A9) Name of Premises/Building/Village (A5) Date of incorporation
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
