Form No.:ITR-1 SAHAJ
For individuals being a resident (other than not ordinarily resident) having total income upto Rs.50 lakh & ITR-1 having Income from Salaries, one house property, other sources(Interest etc.),long-term capital gains under section 112A up to Rs. 1.25 lakh,
['lll<l Il-"lsfll'6 3 ( i)] 19 (i) deriving income under the head "Profits or gains of business or profession" and such income is computed in accordance with special provisions
Form No.:ITR-2
For Individuals and HUFs not having income from profits and gains of business or profession
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 39 MINISTRY OF FINANCE (Department of Revenue) (CENTRAL BOARD OF DIRECT TAXES) NOTIFICAION New Delhi, the 3 rd May, 2025 No. 43/2025
Form No.:ITR-3
For individuals and HUFs having income from profits and gains of business or profession
PERSONAL INFORMATION (A1) First name (A2) Middle name (A3) Last name (A4) PAN (A5) Flat/Door/Block No. (A6) Name of Premises/Building/Village (A14) Status (Tick) þ
Form No.:ITR-4 Sugam
For Individuals, HUFs and Firms (other than LLP) being a resident having total income upto Rs.50 lakh and having income from business and profession which is computed under sections 44AD, 44ADA or 44AE, and having long-term capital gains under section 1
I further declare that I am Receiving Official making this return in my capacity as ____ (drop down to be provided in e-filing utility) and I am also competent to make this return
Form No.:ITR-5
For persons other than- (i) individual, (ii) HUF, (iii) company and (iv) person filing Form ITR-7
If yes, please furnish the old name (A4) Limited Liability Partnership Identification Number (LLPIN) issued by MCA, if applicable (A7) Flat/Door/Block No (A8) Name of Premises
Form No.:ITR-6
For Companies other than companies claiming exemption under section 11
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 117 स्पष्टीकारक ज्ञापि : यह प्रमाखणत क्रकया जाता है क्रक इस अधिसूचिा को भूतिक्षी रूप देिे से क्रकसी व्यक्तत पर प्रनतकूि प्रभाव िहीं
Form No.:ITR-7
For persons including companies required to furnish return under sections 139(4A) or 139(4B) or 139(4C) or 139(4D) only
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 55 “FORM ITR-7 INDIAN INCOME TAX RETURN [For persons including companies required to furnish return under sections 139(4A) or 139
Form No.:ITR-V
Where the data of the Return of Income in Form ITR-1(SAHAJ), ITR-2, ITR-3, ITR-4(SUGAM), ITR-5, ITR-7 filed but NOT verified electronically
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 5 2. In the Income-tax Rules, 1962, in Appendix II,–– (a) for FORM ITR-V, the following FORM shall be substituted, namely: — “FORM
Form No.:ITR-U
For persons to update income within forty-eight months from the end of the relevant assessment year
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 5 MINISTRY OF FINANCE (Department of Revenue) (CENTRAL BOARD OF DIRECT TAXES) NOTIFICATION New Delhi, the 19th May, 2025 No. 49
Form No.:ITR-B
For search and seizure cases (Chapter XIV-B)
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 15 Explanation For the purposes of this sub-rule, "electronic verification code" shall have the same meaning as assigned to it in
