Full Year View
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1 | 2 | 3 | 4 | 5 | 6 | 77 January 2023 -Due date for deposit of Tax deducted/collected for the month of December, 2022. However, all the sum deducted/collected by an office of the government shall be paid to the credit of the Central Government on the same day where tax is paid without production of an Income-tax Challan
Due date for deposit of TDS for the period October 2022 to December 2022 when Assessing Officer has permitted quarterly deposit of TDS under 192, 194A, 194D or 194H
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8 | 9 | 10 | 11 | 12 | 13 | 1414 January 2023 -Due date for issue of TDS Certificate for tax deducted under
section 194-IA in the month of November, 2022
Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of November, 2022
Due date for issue of TDS Certificate for tax deducted under section 194M in the month of November, 2022
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1515 January 2023 -Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of December, 2022 has been paid without the production of a challan
Quarterly statement of TCS for the quarter ending December 31, 2022
Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending December, 2022
Due date for furnishing of Form 15G/15H declarations received during the quarter ending December, 2022
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29 | 3030 January 2023 -Quarterly TCS certificate in respect of quarter ending December 31, 2022
Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of December, 2022
Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of December, 2022
Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of December, 2022
| 3131 January 2023 -Quarterly statement of TDS for the quarter ending December 31, 2022
Quarterly return of non-deduction at source by a banking company from interest on time deposit in respect of the quarter ending December 31, 2022
Intimation under section 286(1) in Form No. 3CEAC, by a resident constituent entity of an international group whose parent is non-resident
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5 | 6 | 77 February 2023 -Due date for deposit of Tax deducted/collected for the month of January, 2023. However, all the sum deducted/collected by an office of the government shall be paid to the credit of the Central Government on the same day where tax is paid without production of an Income-tax Challan
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12 | 13 | 1414 February 2023 -Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of December, 2022
Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of December, 2022
Due date for issue of TDS Certificate for tax deducted under section 194M in the month of December, 2022
| 1515 February 2023 -Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of January, 2023 has been paid without the production of a challan
Quarterly TDS certificate (in respect of tax deducted for payments other than salary) for the quarter ending December 31, 2022
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| | | 1 | 22 March 2023 -Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of January, 2023
Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of January, 2023
Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of January, 2023
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5 | 6 | 77 March 2023 -Due date for deposit of Tax deducted/collected for the month of February, 2023. However, all sum deducted/collected by an office of the government shall be paid to the credit of the Central Government on the same day where tax is paid without production of an Income-tax Challan
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12 | 13 | 14 | 1515 March 2023 -Fourth instalment of advance tax for the assessment year 2023-24
Due date for payment of whole amount of advance tax in respect of assessment year 2023-24 for assessee covered under presumptive scheme of section 44AD / 44ADA
Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of February, 2023 has been paid without the production of a Challan
| 16 | 1717 March 2023 -Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of January, 2023
Due date for issue of TDS Certificate for tax deducted under
section 194-IB in the month of January, 2023
Due date for issue of TDS Certificate for tax deducted under section 194M in the month of January, 2023
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26 | 27 | 28 | 29 | 3030 March 2023 -Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of February, 2023
Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of February, 2023
Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of February, 2023
| 3131 March 2023 -Country-By-Country Report in Form No. 3CEAD for the previous year 2021-22 by a parent entity or the alternate reporting entity, resident in India, in respect of the international group of which it is a constituent of such group
Country-By-Country Report in Form No. 3CEAD for a reporting accounting year (assuming reporting accounting year is April 1, 2021 to March 31, 2022) by a constituent entity, resident in India, in respect of the international group of which it is a constituent if the parent entity is not obliged to file report under section 286(2) or the parent entity is resident of a country with which India does not have an agreement for exchange of the report etc.
Uploading of statement [Form 67], of foreign income offered to tax and tax deducted or paid on such income in previous year 2021-22, to claim foreign tax credit [if return of income has been furnished within the time specified under section 139(1) or section 139(4)
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