Form No. : 3CA
Audit report under section 44AB of the Income-tax Act, 1961, in a case where the accounts of the business or profession of a person have been audited under any other law
Form No. : 3CB
Audit report under section 44AB of the Income -tax Act 1961, in the case of a person referred to in clause (b) of sub - rule (1) of rule 6G
Form No. : 3CD
Statement of particulars required to be furnished under section 44AB of the Income-tax Act, 1961
Form No. : 3CEB
Report from an accountant to be furnished under section 92E relating to international transaction(s) and specified domestic transaction(s)
Form No. : 10A
Application for registration or provisional registration or intimation or approval or provisional approval
Form No. : 15CA
Information to be furnished for payments to a non-resident not being a company, or to a foreign company
Form No. : 15CB
Certificate of an accountant
Form No. : 15G
Declaration under section 197A(1) and section 197A(1A) to be made by an individual or a person (not being a company or firm) claiming certain incomes without deduction of tax
Form No. : 15H
Declaration under section 197A(1C) to be made by an individual who is of the age of sixty years or more claiming certain incomes without deduction of tax
Form No. : 16
Certificate under section 203 of the Income-tax Act, 1961 for tax deducted at source on salary paid to an employee under section 192 or pension or interest income of specified senior citizen under section 194P
Form No. : 16A
Certificate under section 203 of the Income-tax Act, 1961 for tax deducted at source
Form No. : 26AS
Annual Information Statement
Form No. : 35
Appeal to the 1[Joint Commissioner (Appeals) or the] Commissioner of Income-tax (Appeals)
Form No. : 36
Form of appeal to the Appellate Tribunal
Form No. : 49A
Application for Allotment of Permanent Account Number
Form No. : 49AA
Application for Allotment of Permanent Account Number
Form No. : 49B
Form of application for allotment of Tax Deduction and Collection Account Number under section 203A of the Income-tax Act, 1961
Form No. : 60
Form for declaration to be filed by any person (other than a company or firm) or a foreign company covered by the third proviso to rule 114B, who does not have a permanent account number and who enters into any transaction specified in rule 114B