​Due date for deposit of Tax deducted/collec​ted for the month of December, 2015. 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 October 2015 to December 2015 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or ​194H​.​

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194-IA​ in the month of December, 2015

​Quarterly statement of TDS deposited for the quarter ending December 31, 2015 when tax is deducted  by a person other than an office of Government​

​​​Quarterly statement of TCS deposited for the quarter ending December 31, 2015

​​​​​​Due date for issue of TDS Certificate for tax deducted under ​section 194-IA​​ in the month of December, 2015

​​​Quarterly TDS certificate (in respect of tax deducted for payments other than salary by a person not being an office of the Government) or quarterly TCS certificate (in respect of tax collected by any person) for the quarter ending December 31, 2015.

​​​​Quarterly statement of tax deducted if the deductor is an office of the Government for the quarter ending December 31, 2015.

​​​Quarterly return of non-deduction at source by a banking company from interest on time deposit in respect of the quarter ending December 31, 2015.

​Due date for deposit of Tax deducted/collected for the month of January, 2016.  ​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 challan-cum-statement in respect of tax deducted under Section 194-IA ​in the month of January, 2016

​Quarterly TDS certificate (in respect of tax deducted for payments other than salary) by a person being an office of the Government for the quarter ending December 31, 2015

​​​​​Due date for issue of TDS Certificate for tax deducted under  s​ection 194-IA in the month of January, 2016

​​​​​​Due date for deposit of Tax deducted/collected for the month of February, 2016. 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 challan-cum-statement in respect of tax deducted under Section 194-IA in the month of February, 2016

​Third instalment (in the case of an assessee other than a company) or fourth instalment (in the case of a company) of advance income tax for the assessment year 2016-17

​​Due date for issue of TDS Certificate for tax deducted under  s​ection 194-IA​ in the month of February, 2016

​Due date for deposit of Tax collected for the month of March, 2016. However, all sum 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 challan-cum-statement in respect of tax deducted under Section 194-IA in the month of March, 2016

​​​​​Due date for issue of TDS Certificate for tax deducted under  s​ection 194-IA​ in the month of March, 2016

​Due date for deposit of Tax deducted for the month of March, 2016. 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 deposit of TDS for the period January 2016 to March 2016 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or ​194H​.​

​​Due date for e-filing of a statement in Form No. 61 containing particulars of Form No. 60 received during the period October 1, 2015 to March 31, 2016. However, due date for e-filing of Form No. 61 in respect of declaration (in Form No. 60) received during the period January 1, 2016 to March 31, 2016 is extended to October 31, 2016 vide Circular No. 14, Dated 18/5/2016. ​

​Due date for deposit of Tax deducted/collected for the month of April, 2016​. 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 challan-cum-statement in respect of tax deducted under Section 194-IA in the month of April, 2016

​​​​Quarterly statement of TDS deposited for the quarter ending March 31, 2016

​Quarterly statement of TCS deposited for the quarter ending March 31, 2016

​​​​​​Due date for issue of TDS Certificate for tax deducted under  Section 194-IA​​ in the month of April, 2016

​Quarterly TDS/TCS certificates in respect of tax deducted (for payment other than salary) or tax collected during the quarter ending March 31, 2016

​Submission of a statement (in Form No. 49C) by non-resident having a liaison office in India for the financial year 2015-16​

​

​Certificate of tax deducted at source to employees in respect of salary paid and tax deducted during 2015-16​

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

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 2015 by reporting financial institutions​​​

​Due date for deposit of Tax deducted/collected for the month of May, 2016​. 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 challan-cum-statement in respect of tax deducted under Section 194-IA​ in the month of May, 2016

​First instalment of advance income-tax for the assessment year 2017-18​

​​Due date for issue of TDS Certificate for tax deducted under  s​ection 194-IA​ in the month of May, 2016

​​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 2015-16.​

​Return in respect of securities transaction tax for the financial year 2015-16 ​

​​​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, 2016

​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 2015-16 ​

​​Report by an approved institution/public sector company under  section 35AC(4)/(5)​​ for the year ending March 31, 2016

​​Due date for furnishing of statement of income distributed by business trust to its unit holders during the financial year 2015-16. This statement is required to be furnished to the unit holders in form No. 64B [As prescribed under Rule 12CA inserted by the Income-tax (First Amendment) Rules, 2015, w.e.f. 19-1-2015.]

​​Due date for deposit of tax deducted at source under Section 194-IA​ for the month of May, 2016.​​

​Due date for deposit of Tax deducted/collected for the month of June, 2016. 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 2016 to J​une 2016 when Assessing Officer has permitted quarterly deposit of TDS under  ​section 192, 194A, 194D or ​194H​.​

​​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194-IA​ in the month of June, 2016

​Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending June, 2016

​​​Quarterly statement of TCS deposited for the quarter ending 30 June, 2016

​​​​Due date for issue of TDS Certificate for tax deducted under  s​ection 194-IA​ ​in the month of June, 2016

​​Quarterly TCS certificate (in respect of tax collected by any person) for the quarter ending June 30, 2016​

​Quarterly statement of TDS deposited for the quarter ending June 30, 2016 ​​​

​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, 2016

​​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, 2016)

​​Due date for deposit of tax deducted at source under Section 194-IA​ for the month of June, 2016​

​​​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, 2016)​

​​​Statement in Form no. 10 to be furnished to accumulate income for future application under section 10(21) or ​11(2) (if the assessee is required to submit return of income on or before July 31, 2016)​​

Due date for filing of returns of income-tax for the assessment year 2016-17 has been extended from July 31, 2016 to August 5, 2016 vide ORDER [F.NO.225/195/2016/ITA.II], DATED 29-7-2016.

​Due date for deposit of Tax deducted/collected for the month of July, 2016.  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 challan-cum-statement in respect of tax deducted under Section 194-IA​ in the month of July, 2016

Quarterly TDS certificate (in respect of tax deducted for payments other than salary) by any person for the quarter ending June 30, 2016​​​

​​Due date for issue of TDS Certificate for tax deducted under  s​ection 194-IA in the month of July, 2016

​​Due date for deposit of tax deducted at source under Section 194-IA​ for the month of July, 2016​

​​Due date for furnishing Annual Information Return or Statement of Financial Transaction in Form 61A under S​ection 285BA(1) for the Financial Year 2015-16.​

Due date for filing of returns of income-tax for the assessment year 2016-17 in case of assessees in the State of Jammu & Kashmir has been extended from July 31, 2016 to August 31, 2016 vide ORDER [F.NO.225/195/2016/ITA.II], DATED 29-7-2016. The due date is further extended to 30th September 2016 vide ORDER [F.NO.225/195/2016/ITA.II], DATED 26-8-2016.​

​Due date for deposit of Tax deducted/collected for the month of August, 2016.  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 challan-cum-statement in respect of tax deducted under Section 194-IA​ in the month of August, 2016

Second instalment for payment of advance income-tax for the assessment year 2017-18​​

​​​​​​Due date for issue of TDS Certificate for tax deducted under  s​ection 194-IA​ in the month of August, 2016

Audit report under section 44AB​​ for the assessment year 2016-17 in the case of a corporate-assessee or non-corporate assessee (who is required to submit his/its return of income on September 30, 2016).​

The due date has been extended from September 30, 2016 to October 17, 2016 vide [F.NO.225/195/2016/ITA.II], dated 09-09-2016 and [F. No. 225/195/2016-ITA II], dated 14-09-2016.

​​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 September 30, 2016)​​

​​Due date for deposit of tax deducted at source under Section 194-IA​ for the month of August, 2016​

​​​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 September 30, 2016)​

​​​Statement in Form no. 10 to be furnished to accumulate income for future application under section 10(21) or ​11(2) (if the assessee is required to submit return of income on September 30, 2016)​

​​​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]​

​Due date for deposit of tax deducted/collected for the month of September, 2016​.  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 2016 to September 2016 when Assessing Officer has permitted quarterly deposit of TDS under  section 192, 194A, 194D or ​194H​​

​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194-IA​ in the month of September, 2016

​Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending September, 2016

​Quarterly statement of TCS deposited for the quarter ending September 30, 2016

​​Due date for issue of TDS Certificate for tax deducted under  Section 194-IA​​ in the month of September, 2016.

Quarterly TCS certificate (in respect of tax collected by any person) for the quarter ending September 30, 2016​​

​​Due date for deposit of tax deducted at source under Section 194-IA​ for the month of September, 2016​

​Quarterly statement of TDS deposited for the quarter ending September 30, 2016 ​​

​​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 30, 2016

​​Due date for e-filing of a statement in Form No. 61 containing particulars of Form No. 60 received during the period January​ 1, 2016 to September 30, 2016

​Due date for deposit of Tax deducted/collected for the month of October, 2016. 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 challan-cum-statement in respect of tax deducted under Section 194-IA​ in the month of October, 2016

Quarterly TDS certificate (in respect of tax deducted for payments other than salary) by any person for the quarter ending September 30, 2016​​

​​Due date for issue of TDS Certificate for tax deducted under  s​ection 194-IA​ in the month of October, 2016

​​Annual return of income for the assessment year 2016-17 in the case of an assessee if he/it is required to submit a report under s​ection 92E​ pertaining to international or specified domestic transaction(s)

​​Audit report under section 44AB​ for the assessment year 2016-17 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

Statement of income distribution by Venture Capital Company or venture capital fund in respect of income distributed during 2015-16​​

​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 2015-16) 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 2015-16. This statement is required to be filed electronically to Principal CIT or CIT in form No. 64A [As prescribed under Rule 12CA inserted by the Income-tax (First Amendment) Rules, 2015, w.e.f. 19-1-2015.]​

​​Due date for deposit of tax deducted at source under ​Section 194-IA for the month of October, 2016​

​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, 2016)​

​​​Statement in Form no. 10 to be furnished to accumulate income for future application under section 10(21) or ​11(2) (if the assessee is required to submit return of income on November 30, 2016)​

​​​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]​​

​​Due date for deposit of Tax deducted/collected for the month of November, 2016. 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 challan-cum-statement in respect of tax deducted under Section 194-IA​ in the month of November, 2016

​Third instalment for payment of advance income-tax for the assessment year 2017-18​

​​Due date for issue of TDS Certificate for tax deducted under  Section 194-IA​​ in the month of November, 2016

​​Due date for deposit of tax deducted at source under Section 194-IA​ for the month of November, 2016​​