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
MINISTRY OF FINANCE (Department of Revenue) (CENTRAL BOARD OF DIRECT TAXES) NOTIFICATION New Delhi, the 1st March, 2024 G.S.R 153(E).—In exercise of the powers conferred by
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
I further declare that I am making this return in my capacity as and I am also competent to make this return and verify it
Form No.:Acknowledgement
Where the data of the Return of Income in Form ITR-1 (SAHAJ), ITR-2, ITR-3 ITR-4(SUGAM), ITR-5, ITR-6, ITR-7 filed and verified
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 5 I further declare that I am making this return in my capacity as and I am also competent
Form No.:ITR-A
For successor entities to furnish return of income under section 170A consequent to business reorganisation
Yes No (A6) If yes, Whether filed u/s 139(1) Others (drop down) (A7) Enter form filed, Acknowledgement no. or Receipt No. and Date of filing original return (DD/MM/YYYY
Form No.:ITR-U
For persons to update income within twenty-four months from the end of the relevant assessment year
‘FORM ITR-U INDIAN INCOME TAX UPDATED RETURN [For persons to update income within twenty-four months from the end of the relevant assessment year] (Refer instructions for
