​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)