Sign In
x

The Income Tax Department NEVER asks for your PIN numbers, passwords or similar access information for credit cards, banks or other financial accounts through e-mail.

The Income Tax Department appeals to taxpayers NOT to respond to such e-mails and NOT to share information relating to their credit card, bank and other financial accounts.

Continue >
© This is the official website of Central Board of Direct Taxes (CBDT), Department of Revenue, Ministry of Finance, Government of India.
Click to ASK
  1. Home
  2. About Us
  3. Taxpayers' Charter
  4. Tax Laws & Rules
  5. Tax Information and Services
  6. Tax e-Services
  7. Publicity Campaigns
  8. Contact us
  9. Feedback
Click to ASK
  1. Home
  2. About Us
  3. Taxpayers' Charter
  4. Grievance Redressal
  5. Forms/Downloads
  6. Taxpayer Services
  7. Publicity Campaign
  8. Contact us
  9. Feedback
  10. I AM
  11. I NEED
  12. PAN
  13. RETURNS
  14. CHALLANS
Income Tax Department > Downloads > Income Tax Forms Income Tax Department   >   Downloads   >   Income Tax Forms

​​​
87 Record(s) | Page [1 of 9]

Form No.:2B

[Omitted]

FORM NO. 2B [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 2B was inserted by the IT (Sixteenth Amdt Rules, 1995, w.e.f. 23-8-1995; amended by the IT (Eighth Amdt

Form No.:3AA

[Omitted]

FORM NO. 3AA [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 3AA was inserted by the IT (Fourteenth Amdt Rules, 2002, w.e.f. 1-4-2003 and later on amended by the IT

Form No.:3AAA

[Omitted]

FORM NO. 3AAA [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 3AAA was inserted by the IT (Sixth Amdt Rules, 1986, w.e.f. 1-4-1987 and later on amended by the IT (Ninth Amdt

Form No.:3AC

Audit report under section 33AB(2)

FORM NO. 3AC [See rule 5AC] Audit Report under section 33AB(2) Part I Audit report under section 33AB(2) of the Income-tax Act, 1961, in a case where the accounts of the

Form No.:3AD

Audit Report under section 33ABA(2)

FORM 3AD [See rule 5AD] Audit Report under section 33ABA(2) Part I Audit report under section 33ABA(2) of the Income-tax Act, 1961, in a case where the accounts of the

Form No.:3BA

[Omitted]

FORM NO. 3BA [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 3BA was inserted by the IT (Twentieth Amdt

Form No.:3CA

Audit report under section 44AB of the Income -tax Act, 1961, in a case where the accounts of the business or profession of a person have been audited under any other law

FORM NO. 3CA [See rule 6G(1)(a)] Audit report under section 44AB of the Income -tax Act, 1961, in a case where the accounts of the business or profession of a person have been

Form No.:3CB

Audit report under section 44AB of the Income-tax Act, 1961, in the case of a person referred to in clause (b) of sub-rule (1) of rule 6G

(B) In *my/our opinion, proper books of account have been kept by the head office and branches of the assessee so far as appears from*my/ our examination of the books

Form No.:3CD

Statement of particulars required to be furnished under section 44AB of the Income-tax Act, 1961

Z:\ITR24FEB\VOLUME1\ITR01-13 Tan-14 DP 19-2-24\14-3-24\19-3-24\19-4-24 717 1.717 PARTICULARS REQUIRED TO BE FURNISHED U/S 44AB Form 3CD 1 FORM NO. 3CD [See rule 6G(2)] [e-Form

Form No.:3CE

Audit Report under sub-section (2) of section 44DA of the Income-tax Act, 1961

FORM NO. 3CE [See rule 6GA] Audit Report under sub-section (2) of section 44DA of the Income-tax Act, 1961 1. I/We have examined the accounts and records of

1 2 3 4 5 6
​
​
​