Due date for deposit of Tax deducted/collected for the month of December, 2019. 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 2019 to December 2019 when Assessing Officer has permitted quarterly deposit of TDS under section 192, section 194A, 194D or 194H

Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of November, 2019

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of November, 2019

Due date for issue of TDS Certificate for tax deducted under section 194M in the month of November, 2019

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of December, 2019 has been paid without the production of a challan

Quarterly statement of TCS deposited for the quarter ending December 31, 2019

Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending December, 2019

Due date for furnishing of Form 15G/15H declarations received during the quarter ending December, 2019

Quarterly TCS certificate in respect of tax collected for the quarter ending December 31, 2019

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of December, 2019

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of December, 2019

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of December, 2019

Quarterly statement of TDS deposited for the quarter ending December 31, 2019

Quarterly return of non-deduction at source by a banking company from interest on time deposit in respect of the quarter ending December 31, 2019

Intimation under section 286(1) in Form No. 3CEAC, by a resident constituent entity of an international group whose parent is non-resident

Due date for deposit of Tax deducted/collected for the month of January, 2020. 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, 2019

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of December, 2019

Due date for issue of TDS Certificate for tax deducted under section 194M in the month of December, 2019

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of January, 2020 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, 2019

​​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under  section 194-IA in the month of January, 2020

​​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under  section 194-IB in the month of January, 2020

​​​​Due date for furnishing of challan-cum-statement in respect of tax deducted under  section 194M in the month of January, 2020

​Due date for deposit of Tax deducted/collected for the month of February, 2020. 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 February, 2020 has been paid without the production of a Challan

The due date for furnishing Form 24G has been extended from March 15, 2020 to July 15, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​Fourth instalment of advance tax for the assessment year 2020-21

​Due date for payment of whole amount of advance tax in respect of assessment year 2020-21 for assessee covered under presumptive scheme of  Section 44AD / 44ADA

​​​​Due date for issue of TDS Certificate for tax deducted under  section 194-IA in the month of January, 2020

​​​​​Due date for issue of TDS Certificate for tax deducted under Section 194M in the month of January, 2020

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of February, 2020

The due date for furnishing challan-cum-statement has been extended from March 30, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194-IB in the month of February, 2020.

The due date for furnishing challan-cum-statement has been extended from March 30, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194M in the month of February, 2020.

The due date for furnishing challan-cum-statement has been extended from March 30, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​Due date for linking of Aadhaar number with PAN*

The due date for linking Aadhaar number with PAN has been extended from March 31, 2021 to June 30, 2021 vide Notification S.O. 1432(E), dated 31-03-2021

​Country-By-Country Report in Form No. 3CEAD for the previous year 2018-19 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, 2018 to March 31, 2019) 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.*

Filing of belated/revised return of income for the assessment year 2019-20 for all assessee (provided assessment has not been completed before March 31, 2020)

The due date for filing of belated/revised return of income has been extended from March 31, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​​Due date for deposit of Tax deducted by an office of the government for the month of March, 2020. 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 Tax deducted by an office of the government for the month of March, 2020. 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, 2020

Note: The due date for furnishing challan-cum-statement has been extended from March 30, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020. Accordingly, the due date for issue of TDS Certificate shall be 15 days from the due date of furnishing of challan-cum-statement.

​Due date for issue of TDS Certificate for tax deducted under Section 194-IB in the month of February, 2020

Note: The due date for furnishing challan-cum-statement has been extended from March 30, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020. Accordingly, the due date for issue of TDS Certificate shall be 15 days from the due date of furnishing of challan-cum-statement.

​Due date for issue of TDS Certificate for tax deducted under Section 194M in the month of February, 2020

Note: The due date for furnishing challan-cum-statement has been extended from March 30, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020. Accordingly, the due date for issue of TDS Certificate shall be 15 days from the due date of furnishing of challan-cum-statement.

​Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending March, 2020*

​​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, 2020*

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of March, 2020 has been paid without the production of a challan

The due date for furnishing Form 24G has been extended from April 30, 2020 to July 15, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of March, 2020

The due date for furnishing challan-cum-statement has been extended from April 30, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194-IB in the month of March, 2020

The due date for furnishing challan-cum-statement has been extended from April 30, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194M in the month of March, 2020

The due date for furnishing challan-cum-statement has been extended from April 30, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​​Due date for deposit of Tax deducted by an assessee other than an office of the Government for the month of March, 2020

​​Due date for e-filing of a declaration in Form No. 61 containing particulars of Form No. 60 received during the period October 1, 2019 to March 31, 2020*

​​Due date for uploading declarations received from recipients in Form. 15G/15H during the quarter ending March, 2020*

​​Due date for deposit of TDS for the period January 2020 to March 2020 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, 2020. 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, 2020

Note: The due date for furnishing challan-cum-statement has been extended from March 30, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020. Accordingly, the due date for issue of TDS Certificate shall be 15 days from the due date of furnishing of challan-cum-statement.

​Due date for issue of TDS Certificate for tax deducted under Section 194-IB in the month of March, 2020

Note: The due date for furnishing challan-cum-statement has been extended from March 30, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020. Accordingly, the due date for issue of TDS Certificate shall be 15 days from the due date of furnishing of challan-cum-statement.

​Due date for issue of TDS Certificate for tax deducted under Section 194M in the month of March, 2020

Note: The due date for furnishing challan-cum-statement has been extended from March 30, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020. Accordingly, the due date for issue of TDS Certificate shall be 15 days from the due date of furnishing of challan-cum-statement.

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of April, 2020 has been paid without the production of a challan*

​Quarterly statement of TCS deposited for the quarter ending March 31, 2020

The due date for quarterly statement of TCS has been extended from May 15, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​​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, 2020*

Submission of a statement (in Form No. 49C) by non-resident having a ​liaison office in India for the financial year 2019-20​*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of April, 2020*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194M in the month of April, 2020*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194-IB in the month of April, 2020*

Issue of TCS certificates for the 4th Quarter of the Financial Year 2019-20

Note: The due date for quarterly statement of TCS has been extended from May 15, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.. Accordingly, the due date for issue of TCS Certificate shall be 15 days from the due date of filing of quarterly statement of TCS

​Quarterly statement of TDS deposited for the quarter ending March 31, 2020

The due date for quarterly statement of TDS has been extended from May 31, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​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 of a financial year 2019-20*

​​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 2019 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 2019-20 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*

​​Due date for deposit of Tax deducted/collected for the month of May, 2020. 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, 2020*

​Due date for issue of TDS Certificate for tax deducted under Section 194-IB in the month of April, 2020*

​Due date for issue of TDS Certificate for tax deducted under Section 194M in the month of April, 2020*

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of May, 2020 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 31, 2020

Note: The due date for quarterly statement of TDS has been extended from May 31, 2020 to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020. Accordingly, the due date for issue of TDS Certificate shall be 15 days from the due date of filing of quarterly statement of TDS

​​First instalment of advance tax for the assessment year 2021-22

​Certificate of tax deducted at source to employees in respect of salary paid and tax deducted during Financial Year 2019-20

The due date for issuing certificate has been extended from June 15, 2020 to August 15, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​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, 2020​*

​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 2019-20*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of May, 2020*

​

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194M in the month of May, 2020*

​Return in respect of securities transaction tax for the financial year 2019-20​*

​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, 2020​*

​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 2019-20​*

​Report by an approved institution/public sector company under Section 35AC(4)/(5) for the year ending March 31, 2020*

​​Due date for furnishing of statement of income distributed by business trust to its unit holders during the financial year 2019-20. This statement is required to be furnished to the unit holders in form No. 64B​*

Payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge

Note: The Finance Minister has announced extension of date for making payment without additional amount from June 30, 2020 to 31st December 2020. However, no legislative amendments have been moved in this regards.

​Due date for deposit of Tax deducted/collected for the month of June, 2020. 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 2020 to June 2020 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or 194H

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of February 2020, March 2020 & June, 2020 has been paid without the production of a challan

The due dates for furnishing Form 24G for the months of February 2020 & March 2020 have been extended to July 15, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of May, 2020*

​Due date for issue of TDS Certificate for tax deducted under Section 194-IB in the month of May, 2020*

​Due date for issue of TDS Certificate for tax deducted under Section 194M in the month of May, 2020*

​Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending June, 2020​*

​Quarterly statement of TCS deposited for the quarter ending 30 June, 2020​*

​Upload the declarations received from recipients in Form No. 15G/15H during the quarter ending June, 2020*

​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, 2020*

​Quarterly TCS certificate in respect of tax collected by any person for the quarter ending June 30, 2020​*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA for the month of June, 2020*

Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194-IB for the month of June, 2020*

Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194M for the month of June, 2020*

​Quarterly statement of TDS deposited for the quarter ending June 30, 2020​*

​Return of income for the assessment year 2020-21 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 (d) an assessee who is required to furnish a report under section 92E.

The due date for filing of return has been extended from July 31, 2020 to November 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​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, 2020*

​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, 2020)​

Note: The statement is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has extended from July 31, 2020 to November 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​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, 2020)

Note: The application is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has extended from July 31, 2020 to November 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​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 or before July 31, 2020)​

Note: The statement is required to be furnished by the due da​te of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has extended from July 31, 2020 to November 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​Due date for claiming foreign tax credit, upload statement of foreign income offered for tax for the previous year 2019-20 and of foreign tax deducted or paid on such income in Form no. 67. (If the assessee is required to submit return of income on or before July 31, 2020.)​

Note: The statement is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has extended from July 31, 2020 to November 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

Quarterly statement of TDS/TCS deposited for the quarter ending March 31, 2020

The due dates for filing of statement of TCS/TDS for the quarter ending March 31, 2020 have been extended to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA, section 194-IB and section 194M in the months of February 2020 and March, 2020

The due date for furnishing challan-cum-statement has been extended to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

Return of income for the assessment year 2019-20 for all assessee

The due date for filing of return of income under section 139​ has been extended to July 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

The due date for filing of return of income under section 139 has been further extended to September 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​​Due date for deposit of Tax deducted/collected for the month of July, 2020. 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, 2020*

​Due date for issue of TDS Certificate for tax deducted under Section 194-IB in the month of June, 2020*

​Due date for issue of TDS Certificate for tax deducted under Section 194M in the month of June, 2020*

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of July, 2020 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, 2020​*

​​Quarterly TDS certificate (in respect of tax deducted for payments other than salary) for the quarter ending June 30, 2020​*

Certificate of tax deducted at source to employees in respect of salary paid and tax deducted during Financial Year 2019-20

The due date for issuing certificate has been extended from June 15, 2020 to August 15, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA for the month of July, 2020*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194-IB in the month of July, 2020*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194M in the month of July, 2020*

​​Due date for deposit of Tax deducted/collected for the month of August, 2020. 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, 2020*

​Due date for issue of TDS Certificate for tax deducted under Section 194-IB in the month of July, 2020*

​Due date for issue of TDS Certificate for tax deducted under Section 194M in the month of July, 2020*

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of August, 2020 has been paid without the production of a challan​*

​​Second instalment of advance tax for the assessment year 2021-22​

​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, 2020​*

​Due date for filing of audit report under section 44AB for the assessment year 2020-21 in the case of a corporate-assessee or non-corporate assessee (who is required to submit his/its return of income on October 31, 2020).

The due date for filing of audit report has been extended from September 30, 2020 to October 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of August, 2020*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194-IB in the month of August, 2020*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194M in the month of August, 2020*

Annual return of income for the assessment year 2019-20 for all assessee

The due date for filing of return of income under section 139 for the assessment year 2019-20 has been extended to September 30, 2020 vide the Taxation and Other Laws (Relaxation of Certain Provisions) Act, 2020.

The due date for filing of return of income under section 139 for the assessment year 2019-20 has been extended to November 30, 2020 vide Order under section 119(2)(a), dated 30-09-2020

​​Due date for deposit of tax deducted/collected for the month of September, 2020. 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 2020 to September 2020 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or 194H

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of September, 2020 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, 2020*

​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of August, 2020*

​Due date for issue of TDS Certificate for tax deducted under Section 194M in the month of August, 2020*

​Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending September, 2020*

​Quarterly statement of TCS deposited for the quarter ending September 30, 2020​*

​Upload declarations received from recipients in Form No. 15G/15H during the quarter ending September, 2020​*

​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, 2020​*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of September, 2020*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194-IB in the month of September, 2020*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194M in the month of September, 2020*

​Quarterly TCS certificate (in respect of tax collected by any person) for the quarter ending September 30, 2020​*

​Intimation by a designated constituent entity, resident in India, of an international group in Form no. 3CEAB for the accounting year 2019-20.​*

​Quarterly statement of TDS deposited for the quarter ending September 30, 2020​*

​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, 2020​*

​Due date for filing of return of income for the assessment year 2020-21 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).

Note: The due date for filing of return has been extended from October 31, 2020 to November 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

Note: The due date for submission of return of income for the Assessment Year 2020-21 has been further extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020.

​Audit report under section 44AB for the assessment year 2020-21 in the case of an assessee who is also required to submit a report pertaining to international or specified domestic transactions under section 92E

Note: The due date for filing of audit report for the Assessment Year 2020-21 has been extended from October 31, 2020 to December 31, 2020 vide Press Release, dated 24-10-2020

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

Note: The due date for filing of report has been extended from October 31, 2020 to December 31, 2020 vide Press Release, dated 24-10-2020

​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, 2020).

Note: The report is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has extended from October 31, 2020 to November 30, 2020 videthe Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

Note: The due date for submission of return of income for the Assessment Year 2020-21 has been further extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020.

Due date for filing of audit report under section 44AB for the assessment year 2020-21 in the case of a corporate-assessee or non-corporate assessee.

Note: The due date for filing of audit report for the assessment year 2020-21 has been extended from September 30, 2020 to October 31, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

Note: The due date for filing of audit report for the assessment year 2020-21 has been further extended from October 31, 2020 to December 31, 2020.

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, 2020).

Note: The statement is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has extended from October 31, 2020 to November 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

Note: The due date for submission of return of income for the Assessment Year 2020-21 has been further extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020.

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, 2020).

Note: The application is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has extended from October 31, 2020 to November 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

Note: The due date for submission of return of income for the Assessment Year 2020-21 has been further extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020.

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 October 31, 2020).

Note: The statement is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has extended from October 31, 2020 to November 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

Note: The due date for submission of return of income for the Assessment Year 2020-21 has been further extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020

Due date for claiming foreign tax credit, upload statement of foreign income offered for tax for the previous year 2019-20 and of foreign tax deducted or paid on such income in Form no. 67. (if due date of submission of return of income is October 31, 2020).

Note: The statement is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has extended from October 31, 2020 to November 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

Note: The due date for submission of return of income for the Assessment Year 2020-21 has been further extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020

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]*

Note: The report is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has extended from October 31, 2020 to November 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

Note: The due date for submission of return of income for the Assessment Year 2020-21 has been further extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020.

​​Due date for deposit of Tax deducted/collected for the month of October, 2020. 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, 2020*

​Due date for issue of TDS Certificate for tax deducted under Section 194-IB in the month of September, 2020*

​​Due date for issue of TDS Certificate for tax deducted under Section 194M in the month of September, 2020*

​Quarterly TDS certificate (in respect of tax deducted for payments other than salary) for the quarter ending September 30, 2020​*

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of October, 2020 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, 2020​*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of October, 2020*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194-IB in the month of October, 2020*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under Section 194M in the month of October, 2020*

​​​​Annual return of income for the assessment year 2020-21 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 2019-20​

​Statement of income distribution by Venture Capital Company or venture capital fund in respect of income distributed during previous Year 2019-20 (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 2019-20) 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.

Note: The option is required to be exercised by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020.

​Due date for filing of statement of income distributed by business trust to unit holders during the financial year 2019-20. This statement is required to be filed electronically to Principal CIT or CIT in form No. 64A​*​

​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, 2020)​.

Note: The application is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has been further extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020.

​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, 2020)​.

Note: The statement is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has been further extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020.

​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].

The due date for submission of return of income for the Assessment Year 2020-21 has been extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020.

​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, 2020).

Note: The statement is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has been extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020.

​Due date for claiming foreign tax credit, upload statement of foreign income offered for tax for the previous year 2019-20 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, 2020).

Note: The statement is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has been extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020.

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, 2020).

Note: The report is required to be furnished by the due date of furnishing the return of income under section 139(1). The due date for submission of return of income for the Assessment Year 2020-21 has been extended from November 30, 2020 to January 31, 2021 vide Press Release, dated 24-10-2020.

Annual return of income for the assessment year 2020-21 for all assessee

Note:The due date for filing of return has been extended from July 31, 2020, October 31, 2020 to November 30, 2020 vide the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.

Note: The due date for filing of return has been further extended from November 30, 2020 to January 31, 2021 vide press release, dated 24-10-2020 for the taxpayers (including their partners) who are required to get their accounts audited or who are required to furnish report in respect of international/specified domestic transactions

Note: The due date for filing of return has been further extended from November 30, 2020 to December 31, 2020 vide press release, dated 24-10-2020 for the other taxpayers.

Annual return of income for the assessment year 2019-20 for all assessee

The due date for filing of return of income under section 139 for the assessment year 2019-20 has been extended to November 30, 2020 vide Order under section 119(2)(a), dated 30-09-2020.

​​Due date for deposit of Tax deducted/collected for the month of November, 2020. 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, 2020 has been paid without the production of a challan​*

​​Third instalment of advance tax for the assessment year 2021-22

​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of October, 2020*

​Due date for issue of TDS Certificate for tax deducted under Section 194-IB in the month of October, 2020*

​Due date for issue of TDS Certificate for tax deducted under Section 194M in the month of October, 2020*

​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, 2020​*

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of November, 2020*

Furnishing of report in Form No. 3CEAD for a reporting accounting year (assuming reporting accounting year is January 1, 2019 to December 31, 2019) 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 194-IA in the month of November, 2020

Return of income for the assessment year 2020-21 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 (d) an assessee who is required to furnish a report under section 92E.

Note: The due date for filing of return has been extended to December 31, 2020 vide Press Release, dated 24-10-2020.

Due date for furnishing of various audit reports including tax audit report and report in respect of international/specified domestic transaction for the Assessment Year 2020-21*.

Note: The due date for furnishing of various audit reports including tax audit report and report in respect of international/specified domestic transaction has been extended to December 31, 2020 vide Press Release, dated 24-10-2020.