31 July 2021 -Quarterly statement of TDS deposited for the quarter ending June 30, 2021
Return of income for the assessment year 2021-22 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 the spouse of such partner if the provisions of
section 5A applies or (d) an assessee who is required to furnish a report under
section 92E.
The due date for furnishing of return of income for Assessment Year 2021-22 has been extended from July 31, 2021 to September 30, 2021 vide Circular no. 9/2021, dated 20-05-2021
The due date for furnishing of return of income for Assessment Year 2021-22 has been further extended from September 30, 2021 to December 31, 2021 vide Circular no. 17/2021, dated 09-09-2021
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, 2021.
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, 2021)
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, 2021)
Statement in Form no. 10 to be furnished to accumulate income for future application under
section 10(21) or
section 11(1) (if the assessee is required to submit return of income on or before July 31, 2021)
Due date for claiming foreign tax credit, upload statement of foreign income offered for tax for the previous year 2020-21 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, 2021.)
Certificate of tax deducted at source to employees in respect of salary paid and tax deducted during Financial Year 2020-21
The due date for issue of certificate of TDS in respect tax deducted from the salary paid during the Financial Year 2020-21 has been extended from June 15, 2021 to July 15, 2021 vide Circular no. 9/2021, dated 20-05-2021
The due date for issue of certificate of TDS in respect tax deducted from the salary paid during the Financial Year 2020-21 further extended from July 15, 2021 to July 31, 2021 vide Circular no. 12/2021, dated 25-06-2021
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 2020-21
The due date for furnishing of statement in Form no. 64C has been extended from June 30, 2021 to July 15, 2021 vide Circular no. 9/2021, dated 20-05-2021
The due date for furnishing of statement in Form no. 64C has been further extended from July 15, 2021 to July 31, 2021 vide Circular no. 12/2021, dated 25-06-2021
Furnishing of Equalisation Levy statement for the Financial Year 2020-21
The due date for furnishing of Equalisation Levy statement has been extended from June 30, 2021 to July 31, 2021 vide Circular no. 12/2021, dated 25-06-2021
The due date for furnishing of Equalisation Levy statement has been extended from July 31, 2021 to August 31, 2021 vide Circular no. 15/2021, dated 03-08-2021
The due date for furnishing of Equalisation Levy statement has been further extended from August 31, 2021 to December 31, 2021 vide Circular no. 16/2021, dated 29-08-2021
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 2020-21
The due date for furnishing of statement has been extended from June 29, 2021 to July 31, 2021 vide Circular no. 12/2021, dated 25-06-2021
Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending June, 2021
The due date for furnishing of statement in Form no. 15CC has been extended from July 15, 2021 to July 31, 2021 vide Circular no. 12/2021, dated 25-06-2021
The due date for furnishing of statement in Form no. 15CC has been further extended from July 31, 2021 to November 30, 2021 vide Circular no. 16/2021, dated 29-08-2021
Intimation in Form 10BBB by a pension fund in respect of each investment made in India for quarter ending June, 2021
The due date for intimation has been extended from July 31, 2021 to September 30, 2021 vide Circular no. 15/2021, dated 03-08-2021
The due date for intimation has been further extended from September 30, 2021 to November 30, 2021 vide Circular no. 16/2021, dated 29-08-2021
Intimation in Form II by Sovereign Wealth Fund in respect of investment made in India for quarter ending June, 2021
The due date for intimation has been extended from July 31, 2021 to September 30, 2021 vide Circular no. 15/2021, dated 03-08-2021
The due date for intimation has been further extended from September 30, 2021 to November 30, 2021 vide Circular no. 16/2021, dated 29-08-2021
Furnishing of Equalisation Levy statement for the Financial Year 2020-21
The due date for furnishing of Equalisation Levy statement has been extended from June 30, 2021 to July 31, 2021 vide Circular no. 12/2021, dated 25-06-2021
The due date for furnishing of Equalisation Levy statement has been extended from July 31, 2021 to August 31, 2021 vide Circular no. 15/2021, dated 03-08-2021
The due date for furnishing of Equalisation Levy statement has been further extended from August 31, 2021 to December 31, 2021 vide Circular no. 16/2021, dated 29-08-2021