30 November 2019 -Due date for furnishing of challan-cum-statement in respect of tax deducted under
section 194-IA in the month of October, 2019
Due date for furnishing of challan-cum-statement in respect of tax deducted under
section 194-IB in the month of October, 2019
Annual return of income for the assessment year 2019-20 for all categories of the income-tax assessees in the Union Territory of Jammu and Kashmir and Union Territory of Ladakh.
The due date for filing of annual return for all categories of the income-tax assessees in the Union Territory of Jammu and Kashmir and Union Territory of Ladakh has been extended from October 31, 2019 to November 30, 2019 vide Order [F. NO. 225/306/2019-ITA-II] dated 31-10-2019.
Audit report under
section 44AB for the assessment year 2019-20 for all categories of the income-tax assessees in the Union Territory of Jammu and Kashmir and Union Territory of Ladakh.
The due date for filing of audit report under section 44AB for all categories of the income-tax assessees in the Union Territory of Jammu and Kashmir and Union Territory of Ladakh has been extended from October 31, 2019 to November 30, 2019 vide Order [F. NO. 225/306/2019-ITA-II] dated 31-10-2019.
Report to be furnished in Form 3CEB in respect of international transaction and specified domestic transaction
Report in Form No. 3CEAA by a constituent entity of an international group for the accounting year 2018-19
Country-By-Country Report in Form No. 3CEAD by a parent entity or an alternate reporting entity or any other constituent entity, resident in India, for the accounting year 2018-19.
Statement of income distribution by Venture Capital Company or venture capital fund in respect of income distributed during previous Year 2018-19 (Form No. 64)
Statement to be furnished in Form No. 64D by Alternative Investment Fund (AIF) to Principal CIT or CIT in respect of income distributed (during previous year 2018-19) to units holders
Due date to exercise option of safe harbour rules for international transaction by furnishing Form 3CEFA
Due date to exercise option of safe harbour rules for specified domestic transaction by furnishing Form 3CEFB
Due date for filing of statement of income distributed by business trust to unit holders during the financial year 2018-19. This statement is required to be filed electronically to Principal CIT or CIT in form No. 64A
Due date for e-filing of report (in Form No. 3CEJ) by an eligible investment fund in respect of arm's length price of the remuneration paid to the fund manager.
Application in Form 9A for exercising the option available under Explanation to
section 11(1) to apply income of previous year in the next year or in future (if the assessee is required to submit return of income on November 30, 2019)
Statement in Form no. 10 to be furnished to accumulate income for future application under
section 10(21) or
11(1) (if the assessee is required to submit return of income on November 30, 2019)
Submit copy of audit of accounts to the Secretary, Department of Scientific and Industrial Research in case company is eligible for weighted deduction under
section 35(2AB) [if company has any international/specified domestic transaction]
Statement by scientific research association, university, college or other association or Indian scientific research company as required by rules 5D, 5E and 5F (if due date of submission of return of income is November 30, 2019)
Due date for claiming foreign tax credit, upload statement of foreign income offered for tax for the previous year 2018-19 and of foreign tax deducted or paid on such income in Form no. 67. (if due date of submission of return of income is November 30, 2019).
