​Due date for deposit of Tax deducted [except under section 194-IA, section 194-IB, section 194M, or section 194S (by specified person)] or collected for the month of December, 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.

​Due date for deposit of TDS for the period October 2023 to December 2023 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or 19H

​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of November, 2023

​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of November, 2023

​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of November, 2023

​Due date for issue of TDS Certificate for tax deducted under section 194S (by specified person) in the month of November, 2023

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of December, 2023 has been paid without the production of a challan

​Quarterly statement of TCS for the quarter ending December 31, 2023

​Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending December, 2023

​Due date for furnishing of Form 15G/15H declarations received during the quarter ending December, 2023

​Furnishing of statement in Form No. 49BA under Rule 114AAB (by specified fund) for the quarter ending December 31, 2023

​Quarterly TCS certificate in respect of quarter ending December 31, 2023

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of December, 2023

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of December, 2023

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of December, 2023

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194S (by specified person) in the month of December, 2023

​​Quarterly statement of TDS for the quarter ending December 31, 2023

​Quarterly return of non-deduction of tax at source by a banking company from interest on time deposit in respect of the quarter ending December 31, 2023

Exercising the option to opt for alternative tax regime under section 1​15BAA by a domestic company for assessment year 2021-22

Note: The CBDT, via Circular No. 19/2023, dated 23-10-2023, extended the due date for filing of Form no. 10-IC till 31-01-2024

​Intimation by Sovereign Wealth Fund in respect of investment made in India for quarter ending December, 2023

​Intimation by a pension fund in respect of investment made in India for quarter ending December 31, 2023

​​​Due date for deposit of Tax deducted/collected for the month of January, 2024. 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 issue of TDS Certificate for tax deducted under section 194-IA in the month of December, 2023

​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of December, 2023​

​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of December, 2023

​Due date for issue of TDS Certificate for tax deducted under section 194S (by specified person) in the month of December, 2023

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of January, 2024 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, 2023

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of January, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of January, 2024​

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of January, 2024

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194S (by specified person) in the month of January, 2024

​Due date for deposit of Tax deducted/collected for the month of February, 2024. 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

​Fourth instalment of advance tax for the assessment year 2024-25

​Due date for payment of whole amount of advance tax in respect of assessment year 2024-25 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, 2024 has been paid without the production of a Challan

​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of January, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of January, 2024​

​​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of January, 2024​

​Due date for issue of TDS Certificate for tax deducted under section 194S (by specified person) in the month of January, 2024

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of February, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of February, 2024​

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of February, 2024

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194S (by specified person) in the month of February, 2024

​Country-By-Country Report in Form No. 3CEAD for the previous year 2022-23 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, 2022 to March 31, 2023) 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 2022-23, to claim foreign tax credit [if return of income has been furnished within the time specified under section 139(1) or section 139(4)

​Furnishing of an updated return of income for the Assessment Year 2021-22

​Due date for deposit of Tax deducted/collected by an office of the government for the month of March, 2024. However, all sum deducted 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 issue of TDS Certificate for tax deducted under section 194-IA in the month of February, 2024

​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of February, 2024

​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of February, 2024

​Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending March, 2024

​Due date for furnishing statement in Form no. 3BB by a stock exchange in respect of transactions in which client codes been modified after registering in the system for the month of March, 2024

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of March, 2024 has been paid without the production of a challan

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of March, 2024

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of March, 2024

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of March, 2024

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194S (by specified person) in the month of March, 2024

​Due date for deposit of Tax deducted by an assessee other than an office of the Government for the month of March, 2024

​Due date for e-filing of a declaration in Form No. 61 containing particulars of Form No. 60 received during the period October 1, 2023 to March 31, 2024

​Due date for uploading declarations received from recipients in Form. 15G/15H during the quarter ending March, 2024​

​​Due date for deposit of TDS for the period January 2024 to March 2024 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or 194H​

​Due date for deposit of Tax deducted/collected for the month of April, 2024. 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

​​​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of March, 2024

​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of March, 2024

​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of March, 2024

​Due date for issue of TDS Certificate for tax deducted under section 194S (by specified person) in the month of March, 2024

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of April, 2024 has been paid without the production of a challan​​

​Quarterly statement of TCS deposited for the quarter ending March 31, 2024

​Due date for furnishing statement in Form no. 3BB by a stock exchange in respect of transactions in which client codes have been modified after registering in the system for the month of April, 2024

​​Submission of a statement (in Form No. 49C) by non-resident having a liaison office in India for the financial year 2023-24

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of April, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of April, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of April, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194S (by specified person) in the month of April, 2024

​Issue of TCS certificates for the 4th Quarter of the Financial Year 2023-24​

​Quarterly statement of TDS deposited for the quarter ending March 31, 2024

​​​Return of tax deduction from contributions paid by the trustees of an approved superannuation fund​

​​Due date for furnishing of statement of financial transaction (in Form No. 61A) as required to be furnished under sub-section (1) of section 285BA of the Act respect for financial year 2023-24

​​Due date for e-filing of annual statement of reportable accounts as required to be furnished under section 285BA(1)(k) (in Form No. 61B) for calendar year 2023 by reporting financial institutions​

​Application for allotment of PAN in case of non-individual resident person, which enters into a financial transaction of Rs. 2,50,000 or more during FY 2023-24 and hasn't been allotted any PAN​

​Application for allotment of PAN in case of person being managing director, director, partner, trustee, author, founder, karta, chief executive officer, principal officer or office bearer of the person referred to in Rule 114(3)(v) or any person competent to act on behalf of the person referred to in Rule 114(3)(v) and who hasn't allotted any PAN

​​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 or before July 31, 2024)

​​Statement in Form no. 10 to be furnished to accumulate income for future application under section 10(21) or section 11(1) (if the assessee is required to submit return of income on or before July 31, 2024)

​​Statement of donation in Form 10BD to be furnished by reporting person under section 80G(5)(iii) or section section 35(1A)(i) in respect of the financial year 2023-24​

​​Certificate of donation in Form no. 10BE as referred to in section 80G(5)(ix) or section 35(1A)(ii) to the donor specifying the amount of donation received during the financial year 2023-24.​

​Due date for deposit of Tax deducted/collected for the month of May, 2024. 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

​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of April, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of April, 2024

​​​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of April, 2024

​Due date for issue of TDS Certificate for tax deducted under section 194S (by specified person) in the month of April, 2024

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of May, 2024 has been paid without the production of a challan

​Quarterly TDS certificates (in respect of tax deducted for payments other than salary) for the quarter ending March, 2024

​Certificate of tax deducted at source to employees in respect of salary paid and tax deducted during Financial Year 2023-24

​Due date for furnishing statement in Form no. 3BB by a stock exchange in respect of transactions in which client codes been modified after registering in the system for the month of May, 2024

​Furnishing of statement (in Form No. 64D) of income paid or credited by an investment fund to its unit holder for the previous year 2023-24

​​Due date for e-filing of a statement (in Form No. 3CEK) by an eligible investment fund under section 9A in respect of its activities in financial year 2023-24

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of May, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of May, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of May, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194S (by specified person) in the month of May, 2024

​Return in respect of securities transaction tax for the financial year 2023-24​

​Quarterly return of non-deduction of tax at source by a banking company from interest on time deposit in respect of the quarter ending March 31, 2024​

​Statement to be furnished (in Form No. 64C) by Alternative Investment Fund (AIF) to units holders in respect of income distributed during the previous year 2023-24

​Due date for furnishing of statement of income distributed by business trust to its unit holders during the financial year 2023-24. This statement is required to be furnished to the unit holders in form No. 64B

​Furnishing of Equalisation Levy statement for the Financial Year 2023-24​

​Due date for deposit of Tax deducted/collected for the month of June, 2024. 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

​​Due date for deposit of TDS for the period April 2024 to June 2024 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or 194H

​​​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of May, 2024

​​​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of May, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of May, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194S (by specified person) in the month of May, 2024

​Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending June, 2024​

​Quarterly statement of TCS deposited for the quarter ending June 30, 2024

​Upload the declarations received from recipients in Form No. 15G/15H during the quarter ending June, 2024

​Due date for furnishing statement in Form no. 3BB by a stock exchange in respect of transactions in which client codes been modified after registering in the system for the month of June, 2024

​Quarterly TCS certificate in respect of tax collected by any person for the quarter ending June 30, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA for the month of June, 2024

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB for the month of June, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M for the month of June, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194S (by specified person) in the month of June, 2024

​Quarterly statement of TDS deposited for the quarter ending June 30, 2024

​​Return of income for the assessment year 2024-25 for all assessee other than (a) corporate-assessee or (b) non-corporate assessee (whose books of account are required to be audited) or (c) partner of a firm whose accounts are required to be audited or the spouse of such partner if the provisions of section 5A applies or (d) an assessee who is required to furnish a report under section 92E.​

​Quarterly return of non-deduction of tax at source by a banking company from interest on time deposit in respect of the quarter ending June 30, 2024​

​​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 July 31, 2024)

​Intimation in Form 10BBB by a pension fund in respect of each investment made in India for quarter ending June, 2024​

​Intimation in Form II by Sovereign Wealth Fund in respect of investment made in India for quarter ending June, 2024​

​Due date for deposit of Tax deducted/collected for the month of July, 2024. 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

​​​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of June, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of June, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of June, 2024​

​Due date for issue of TDS Certificate for tax deducted under section 194S (by specified person) in the month of June, 2024​

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of July, 2024 has been paid without the production of a challan

​Due date for furnishing statement in Form no. 3BB by a stock exchange in respect of transactions in which client codes been modified after registering in the system for the month of July, 2024

​Quarterly TDS certificate (in respect of tax deducted for payments other than salary) for the quarter ending June 30, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA for the month of July, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of July, 2024

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of July, 2024

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194S (by specified person) in the month of July, 2024​

​​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 October 31, 2024).

​​​Statement in Form no. 10 to be furnished to accumulate income for future application under section 10(21) or section 11(1) (if the assessee is required to submit return of income on October 31, 2024)

​Due date for deposit of Tax deducted/collected for the month of August, 2024. 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​

​​​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of July, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of July, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of July, 2024

​​​Due date for issue of TDS Certificate for tax deducted under section 194S (by specified person) in the month of July, 2024​

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of August, 2024 has been paid without the production of a challan

​Second instalment of advance tax for the assessment year 2025-26​

​Due date for furnishing statement in Form no. 3BB by a stock exchange in respect of transactions in which client codes been modified after registering in the system for the month of August, 2024

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of August, 2024

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of August, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of August, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194S (by specified person) in the month of August, 2024​

​​Due date for filing of audit report under section 44AB for the assessment year 2024-25 in the case of a corporate-assessee or non-corporate assessee (who is required to submit his/its return of income on October 31, 2024)​

Note: The due date for filing audit report under section 44AB for the assessment year 2024-25 has been extended from September 30, 2024 to October 07, 2024 vide Circular No. 10/2024, dated 29-09-2024

​​​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, 2024)

​​Statement in Form no. 10 to be furnished to accumulate income for future application under section 10(21) or section 11(1) (if the assessee is required to submit return of income on November 30, 2024)

​Furnishing of Audit report in Form no. 10B/10BB by a fund or trust or institution or any university or other educational institution or any hospital or other medical institution

Note: The due date for filing audit report in Form no. 10B/10BB has been extended from September 30, 2024 to October 07, 2024 vide Circular No. 10/2024, dated 29-09-2024

​Due date for deposit of tax deducted/collected for the month of September, 2024. 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

​Due date for deposit of TDS for the period July 2024 to September 2024 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or 194H​

Due date for filing of audit report under section 44AB for the assessment year 2024-25 in the case of a corporate-assessee or non-corporate assessee (who is required to submit his/its return of income on October 31, 2024)

Note: The due date for filing audit report under section 44AB for the assessment year 2024-25 has been extended from September 30, 2024 to October 07, 2024 vide Circular No. 10/2024, dated 29-09-2024

Furnishing of Audit report in Form no. 10B/10BB by a fund or trust or institution or any university or other educational institution or any hospital or other medical institution

Note: The due date for filing audit report in Form no. 10B/10BB has been extended from September 30, 2024 to October 07, 2024 vide Circular No. 10/2024, dated 29-09-2024

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of September, 2024 has been paid without the production of a challan​

​​​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of August, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of August, 2024

​​​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of August, 2024

​​​Due date for issue of TDS Certificate for tax deducted under section 194S (by specified person) in the month of August, 2024​

​Quarterly statement of TCS deposited for the quarter ending September 30, 2024

​Upload declarations received from recipients in Form No. 15G/15H during the quarter ending September, 2024

​Due date for furnishing statement in Form no. 3BB by a stock exchange in respect of transactions in which client codes been modified after registering in the system for the month of September, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of September, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of September, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of September, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194S (by specified person) in the month of September, 2024​

​Quarterly TCS certificate (in respect of tax collected by any person) for the quarter ending September 30, 2024

​Intimation by a designated constituent entity, resident in India, of an international group in Form no. 3CEAB for the accounting year 2023-24​​

​Quarterly statement of TDS deposited for the quarter ending September, 2024

​​Due date for furnishing of Annual audited accounts for each approved programmes under section 35(2AA)​

​Quarterly return of non-deduction of tax at source by a banking company from interest on time deposit in respect of the quarter ending September, 2024

​Copies of declaration received in Form No. 60 during April 1, 2024 to September 30, 2024 to the concerned Director/Joint Director​

​​Due date for filing of return of income for the assessment year 2024-25 if the assessee (not having any international or specified domestic transaction) is (a) corporate-assessee or (b) non-corporate assessee (whose books of account are required to be audited) or (c)partner of a firm whose accounts are required to be audited or the spouse of such partner if the provisions of section 5A apply​

​Audit report under section 44AB for the assessment year 2024-25 in the case of an assessee who is also required to submit a report pertaining to international or specified domestic transactions under section 92E

​Report to be furnished in Form 3CEB in respect of international transaction and specified domestic transaction​

​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 (if the assessee is required to submit return of income on October 31, 2024)​

​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 October 31, 2024)​

​​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 does not have any international/specified domestic transaction]

​Intimation in Form 10BBB by a pension fund in respect of each investment made in India for quarter ending September, 2024​

​Intimation in Form II by Sovereign Wealth Fund in respect of investment made in India for quarter ending September, 2024​

​Due date for deposit of Tax deducted/collected for the month of October, 2024. 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

​​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of September, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of September, 2024​

​​​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of September, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194S (by specified person) in the month of September, 2024​

​Quarterly TDS certificate (in respect of tax deducted for payments other than salary) for the quarter ending September 30, 2024

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of October, 2024 has been paid without the production of a challan

​Due date for furnishing statement in Form no. 3BB by a stock exchange in respect of transactions in which client codes been modified after registering in the system for the month of October, 2024

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of October, 2024

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of October, 2024

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of October, 2024

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194S (by specified person) in the month of October, 2024

​​Return of income for the assessment year 2024-25 in the case of an assessee if he/it is required to submit a report under section 92E pertaining to international or specified domestic transaction(s)​​

​Report in Form No. 3CEAA by a constituent entity of an international group for the accounting year 2023-24​

​Statement of income distribution by Venture Capital Company or venture capital fund in respect of income distributed during previous Year 2023-24 (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 2023-24) 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 2023-24. This statement is required to be filed electronically to Principal CIT or CIT in form No. 64A​

​​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, 2024)​

​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. (if the assessee is required to submit return of income on November 30, 2024)​

​Due date for deposit of Tax deducted/collected for the month of November, 2024. 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

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of November, 2024 has been paid without the production of a challan

​Third instalment of advance tax for the assessment year 2025-26​

​​​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of October, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of October, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of October, 2024

​Due date for furnishing statement in Form no. 3BB by a stock exchange in respect of transactions in which client codes been modified after registering in the system for the month of November, 2024

​​Due date for issue of TDS Certificate for tax deducted under section 194S (by specified person) in the month of October, 2024​

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of November, 2024​​

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of November, 2024

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of November, 2024

​​Furnishing of report in Form No. 3CEAD for a reporting accounting year (assuming reporting accounting year is January 1, 2023 to December 31, 2023) 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.​

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194S (by specified person) in the month of November, 2024

​Filing of belated/revised return of income for the assessment year 2024-25 for all assessee (provided assessment has not been completed before December 31, 2024)