Due date for deposit of Tax deducted/collected for the month of December, 2018. However, all the 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 deposit of TDS for the period October 2018 to December 2018 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or 194H

Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of November, 2018

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of November, 2018

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of December, 2018 has been paid without the production of a challan

Quarterly statement of TCS deposited for the quarter ending December 31, 2018

Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending December, 2018

Due date for furnishing of Form 15G/15H declarations received during the quarter ending December, 2018

Quarterly TCS certificate in respect of tax collected for the quarter ending December 31, 2018

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of December, 2018

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of December, 2018

Quarterly statement of TDS deposited for the quarter ending December 31, 2018

Quarterly return of non-deduction at source by a banking company from interest on time deposit in respect of the quarter ending December 31, 2018

Intimation under section 286(1) in Form No. 3CEAC, by a resident constituent entity of an international group whose parent is non-resident

Due date for deposit of Tax deducted/collected for the month of January, 2019. 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 issue of TDS Certificate for tax deducted under section 194-IA in the month of December, 2018

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of December, 2018

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of January, 2019 has been paid without the production of a challan

Quarterly TDS certificate (in respect of tax deducted for payments other than salary) for the quarter ending December 31, 2018

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of January, 2019

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of January, 2019

Due date for deposit of Tax deducted/collected for the month of February, 2019. 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 February, 2019 has been paid without the production of a Challan

Fourth instalment of advance tax for the assessment year 2019-20

Due date for payment of whole amount of advance tax in respect of assessment year 2019-20 for assessee covered under presumptive scheme of section 44AD/ 44ADA

Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of January, 2019

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of January, 2019

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of February, 2019

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of February, 2019

Due date for linking of Aadhaar number with PAN

Country-By-Country Report in Form No. 3CEAD for the previous year 2017-18 by a parent entity or the alternate reporting entity, resident in India, in respect of the international group of which it is a constituent of such group

Country-By-Country Report in Form No. 3CEAD for a reporting accounting year (assuming reporting accounting year is April 1, 2017 to March 31, 2018) 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 u/s 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 deposit of Tax deducted by an office of the government for the month of March, 2019. However, all sum deducted 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 issue of TDS Certificate for tax deducted under section 194-IA in the month of February, 2019

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of February, 2019

Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending March, 2019

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 March, 2019

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of March, 2019 has been paid without the production of a challan

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of March, 2019

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of March, 2019​​​

Due date for deposit of Tax deducted by an assessee other than an office of the Government for the month of March, 2019.

Due date for e-filing of a declaration in Form No. 61 containing particulars of Form No. 60 received during the period October 1, 2018 to March 31, 2019.

Due date for uploading declarations received from recipients in Form. 15G/15H during the quarter ending March, 2019.

​Due date for deposit of TDS for the period January 2019 to March 2019 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or 194H

​Due date for deposit of Tax deducted/collected for the month of April, 2019. 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

The due date for deposit of Tax deducted has been extended from May 7, 2019 to May 20, 2019 for the deductors of the State of Odhisha vide order F.No. 275/38/2017-It(b), dated 24-5-2019.

​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of March, 2019

​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of March, 2019

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of April, 2019 has been paid without the production of a challan

Quarterly statement of TCS deposited for the quarter ending March 31, 2019

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 April, 2019​

Due date for deposit of Tax deducted for the month of April, 2019 has been extended from May 7, 2019 to May 20, 2019 for the deductors of the State of Odisha

Order F.No. 275/38/2017-It(b), dated 24-5-2019

Submission of a statement (in Form No. 49C) by non-resident having a liaison office in India for the financial year 2018-19

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of April, 2019

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of April, 2019

​Quarterly statement of TDS deposited for the quarter ending March 31, 2019

The due date for submitting quarterly statement has been extended from May 31, 2019 to June 30, 2019 for the deductors of the State of Odhisha vide order F.No. 275/38/2017-It(b), dated 24-5-2019

The due date for submitting quarterly statement in Form 24Q has been extended from May 31, 2019 to June 30, 2019 vide order F.No. 275/38/2017-It(b), dated 04-06-2019

Return of tax deduction from contributions paid by the trustees of an approved superannuation fund

​Due date for furnishing of statement of financial transaction (in Form No. 61A) as required to be furnished under sub-section (1) of section 285BA of the Act respect of a financial year 2018-19.

​Due date for e-filing of annual statement of reportable accounts as required to be furnished under section 285BA(1)(k) (in Form No. 61B) for calendar year 2018 by reporting financial institutions.

Application for allotment of PAN in case of non-individual resident person, which enters into a financial transaction of Rs. 2,50,000 or more during FY 2018-19 and hasn't been allotted any PAN.​

​Application for allotment of PAN in case of person being managing director, director, partner, trustee, author, founder, karta, chief executive officer, ​principal officer or office bearer of the person referred to in Rule 114(3)(v) or any person competent to act on behalf of the person referred to in Rule 114(3)(v) and who hasn't allotted any PAN.​

Due date for deposit of Tax deducted/collected for the month of May, 2019. 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 issue of TDS Certificate for tax deducted under section 194-IA in the month of April, 2019

​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of April, 2019

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of May, 2019 has been paid without the production of a challan​

Quarterly TDS certificates (in respect of tax deducted for payments other than salary) for the quarter ending March 31, 2019

The due date for issuing quarterly TDS certificates has been extended from June 15, 2019 to July 15, 2019 for the deductors of the State of Odhisha vide order F.No. 275/38/2017-It(b), dated 24-5-2019

First instalment of advance tax for the assessment year 2020-21

Certificate of tax deducted at source to employees in respect of salary paid and tax deducted during Financial Year 2018-19

The due date for issuing certificate of tax deducted at source in respect of salary paid and tax deducted has been extended from June 15, 2019 to July 15, 2019 for the deductors of the State of Odhisha vide order F.No. 275/38/2017-It(b), dated 24-5-2019

The due date for issuing certificate of tax deducted at source in respect of salary paid and tax deducted has been extended from June 15, 2019 to July 10, 2019 vide order F.No. 275/38/2017-It(b), dated 04-06-2019

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 s​​ystem for the month of May, 2019​

​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 2018-19.​

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of May, 2019

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of May, 2019

Return in respect of securities transaction tax for the financial year 2018-19

Quarterly return of non-deduction of tax at source by a banking company from interest on time deposit in respect of the quarter ending March 31, 2019

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 2018-19

Report by an approved institution/public sector company under Section 35AC(4)/(5) for the year ending March 31, 2019

Due date for furnishing of statement of income distributed by business trust to its unit holders during the financial year 2018-19. This statement is required to be furnished to the unit holders in form No. 64B

Quarterly statement of TDS deposited for the quarter ending March 31, 2019 has been extended from May 30, 2019 to June 30, 2019 for the deductors of the State of Odhisha.

Order F.No. 275/38/2017-It(b), dated 24-5-2019

Quarterly statement in Form 24Q of TDS deposited for the quarter ending March 31, 2019 has been extended from May 31, 2019 to June 30, 2019 vide order F.No. 275/38/2017-It(b), dated 04-06-2019

Due date for deposit of Tax deducted/collected for the month of June, 2019. 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 deposit of TDS for the period April 2019 to June 2019 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or 194H.

Due date for issuing quarterly TDS certificates in respect of salary paid and tax deducted has been extended from June 15, 2019 to July 10, 2019 vide order F.No. 275/38/2017-It(b), dated 04-06-2019

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of June, 2019 has been paid without the production of a challan​

Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of May, 2019

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of May, 2018​

Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending June, 2019

Quarterly statement of TCS deposited for the quarter ending 30 June, 2019

Upload the declarations received from recipients in Form No. 15G/15H during the quarter ending June, 2019

Due date for f​urnishing 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 June, 2019

Due date for issuing quarterly TDS certificates and TDS certificate in respect of salary paid and tax deducted has been extended from June 15, 2019 to July 15, 2019 for the deductors of the State of Odhisha vide order F.No. 275/38/2017-It(b), dated 24-5-2019

Quarterly TCS certificate in respect of tax collected by any person for the quarter ending June 30, 2019

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA for the month of June, 2019​

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of June, 2019

Quarterly statement of TDS deposited for the quarter ending June 30, 2019

Annual return of income for the assessment year 2019-20 for all assessee other than (a) corporate-assessee or (b) non-corporate assessee (whose books of account are required to be audited) or (c) working partner of a firm whose accounts are required to be audited or (d) an assessee who is required to furnish a report under section 92E.

The due date for filing of return has been extended from July 31, 2019 to August 31, 2019 vide Order [F.NO.225/157/2019-ITA.II], dated 23-07-2019

The due date for filing of return has been further extended from August 31, 2019 to November 30, 2019 for the income-tax assessees in the Union Territory of Jammu & Kashmir and Union Territory of Ladakh vide Order [F. NO. 225/306/2019-ITA-II] dated 31-10-2019.

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, 2019​

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, 2019)​

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, 2019)​

Statement in Form no. 10 to be furnished to accumulate income for future application under section 10(21) or 11(1) (if the assessee is required to submit return of income on or before July 31, 2019)

Due date for claiming foreign tax credit, upload statement of foreign income offered for tax for the previous year 2018-19 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, 2019.)​

Due date for deposit of Tax deducted/collected for the month of July, 2019. 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 issue of TDS Certificate for tax deducted under section 194-IA in the month of June, 2019*

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of June, 2019

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of July, 2019 has been paid without the production of a challan

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 July, 2019​

​Quarterly TDS certificate (in respect of tax deducted for payments other than salary) for the quarter ending June 30, 2019

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA for the month of July, 2019

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of July, 2019

Annual return of income for the assessment year 2019-20 for all assessee other than (a) corporate-assessee or (b) non-corporate assessee (whose books of account are required to be audited) or (c) working partner of a firm whose accounts are required to be audited or (d) an assessee who is required to furnish a report under section 92E.

The due date for filing of return has been extended from July 31, 2019 to August 31, 2019 vide Order [F.NO.225/157/2019-ITA.II], dated 23-07-2019

The due date for filing of return has been further extended from August 31, 2019 to November 30, 2019 for the income-tax assessees in the Union Territory of Jammu & Kashmir and Union Territory of Ladakh vide Order [F. NO. 225/306/2019-ITA-II] dated 31-10-2019.

Due date for deposit of Tax deducted/collected for the month of August, 2019. 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 issue of TDS Certificate for tax deducted under section 194-IA in the month of July, 2019

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of August, 2019 has been paid without the production of a challan​

Second instalment of advance tax for the assessment year 2020-21

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 August, 2019​

Audit report under section 44AB for the assessment year 2019-20 in the case of a corporate-assessee or non-corporate assessee (who is required to submit his/its return of income on September 30, 2019).

The due date for filing of audit report under section 44AB has been extended from September 30, 2019 to October 31, 2019 vide Order [F.NO.225/157/2019-ITA.II], dated 27-09-2019.

The due date for filing audit report under section 44AB has been further extended from October 31, 2019 to November 30, 2019 for the income-tax assessees in the Union Territory of Jammu & Kashmir and Union Territory of Ladakh vide Order [F. NO. 225/306/2019-ITA-II] dated 31-10-2019.

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of August, 2019

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of August, 2019

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 September 30, 2019)​

Annual return of income for the assessment year 2019-20 if the assessee (not having any international or specified domestic transaction) is (a) corporate-assessee or (b) non-corporate assessee (whose books of account are required to be audited) or (c) working partner of a firm whose accounts are required to be audited).

The due date for filing of annual return of income has been extended from September 30, 2019 to October 31, 2019 vide Order [F.NO.225/157/2019-ITA.II], dated 27-09-2019.

The due date for filing of annual return has been further extended from October 31, 2019 to November 30, 2019 for the income-tax assessees in the Union Territory of Jammu & Kashmir and Union Territory of Ladakh vide Order [F. NO. 225/306/2019-ITA-II] dated 31-10-2019.

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 September 30, 2019)

Statement in Form no. 10 to be furnished to accumulate income for future application under section 10(21) or 11(1) (if the assessee is required to submit return of income on September 30, 2019)

Submit copy of audit of accounts to the Secretary, Department of Scientific and Industrial Research in case company is eligible for weighted deduction under section 35(2AB) [if company does not have any international/specified domestic transaction]

Due date for claiming foreign tax credit, upload statement of foreign income offered for tax for the previous year 2018-19 and of foreign tax deducted or paid on such income in Form no. 67. (if due date of submission of return of income is September 30, 2019).​

Due date for deposit of tax deducted/collected for the month of September, 2019. 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 deposit of TDS for the period July 2019 to September 2019 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or 194H

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of September, 2019 has been paid without the production of a challan

​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of August, 2019

​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of August, 2019

Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending September, 2019​

Quarterly statement of TCS deposited for the quarter ending September 30, 2019​

Upload declarations received from recipients in Form No. 15G/15H during the quarter ending September, 2019​

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 September, 2019​

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of September, 2019

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of September, 2019

Quarterly TCS certificate (in respect of tax collected by any person) for the quarter ending September 30, 2019

Intimation by a designated constituent entity, resident in India, of an international group in Form no. 3CEAB for the accounting year 2018-19.

Quarterly statement of TDS deposited for the quarter ending September 30, 2019

​Due date for furnishing of Annual audited accounts for each approved programmes under section 35(2AA)

Quarterly return of non-deduction of tax at source by a banking company from interest on time deposit in respect of the quarter ending September 30, 2019​

Copies of declaration received in Form No. 60 during April 1, 2019 to September 30, 2019 to the concerned Director/Joint Director​

Due date for filing of audit report under section 44AB for the assessment year 2019-20 in the case of a corporate-assessee or non-corporate assessee (who is required to submit his/its return of income on September 30, 2019)

Due date for filing of audit report under section 44AB -has been extended from September 30, 2019 to October 31, 2019 vide Order [F.NO.225/157/2019-ITA.II], dated 27-09-2019.

Due date for filing of audit report under section 44AB for all categories of the income-tax assessees in the Union Territory of Jammu and Kashmir and Union Territory of Ladakh has been extended from October 31, 2019 to November 30, 2019 vide Order [F. NO. 225/306/2019-ITA-II] dated 31-10-2019.

Annual return of income for the assessment year 2019-20 if the assessee (not having any international or specified domestic transaction) is (a) corporate-assessee or (b) non-corporate assessee (whose books of account are required to be audited) or (c) working partner of a firm whose accounts are required to be audited).

The due date for filing of annual return of income has been extended from September 30, 2019 to October 31, 2019 vide Order [F.NO.225/157/2019-ITA.II], dated 27-09-2019.

The due date for filing of annual return of income for all categories of the income-tax assessees in the Union Territory of Jammu & Kashmir and Union Territory of Ladakh has been further extended from October 31, 2019 to November 30, 2019 vide Order [F. NO. 225/306/2019-ITA-II] dated 31-10-2019.

​​​Due date for deposit of Tax deducted/collected for the month of October, 2019. 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 issue of TDS Certificate for tax deducted under section 194-IA in the month of September, 2019.

​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of September, 2019.​​

​Quarterly TDS certificate (in respect of tax deducted for payments other than salary) for the quarter ending September 30, 2019​

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of October, 2019 has been paid without the production of a challan​

​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 October, 2019​

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of October, 2019​

​Due date for furnishing of​ challan-cum-statement in respect of tax deducted under section 194-IB in the month of October, 2019

​Annual return of income for the assessment year 2019-20 for all categories of the income-tax assessees in the Union Territory of Jammu and Kashmir and Union Territory of Ladakh.

The due date for filing of annual return for all categories of the income-tax assessees in the Union Territory of Jammu and Kashmir and Union Territory of Ladakh has been extended from October 31, 2019 to November 30, 2019 vide Order [F. NO. 225/306/2019-ITA-II] dated 31-10-2019.

​Audit report under section 44AB for the assessment year 2019-20 for all categories of the income-tax assessees in the Union Territory of Jammu and Kashmir and Union Territory of Ladakh.

The due date for filing of audit report under section 44AB for all categories of the income-tax assessees in the Union Territory of Jammu and Kashmir and Union Territory of Ladakh has been extended from October 31, 2019 to November 30, 2019 vide Order [F. NO. 225/306/2019-ITA-II] dated 31-10-2019.

​Report to be furn​ished in Form 3CEB in respect of international transaction and specified domestic transaction

​Report in Form No. 3CEAA by a constituent en​tity of an international group for the accounting year 2018-19​

​Country-By-Country Report in Form No. 3CEAD by a parent entity or an alternate reporting entity or any other constituent entity, resident in India, for the accounting year 2018-19.​

​Statement of income distribution by Venture Capital Company or venture capital fund in respect of income distributed during previous Year 2018-19 (Form No. 64)

​Statement to be furnished in Form No. 64D by Alternative Investment Fund (AIF) to Principal CIT or CIT in respect of income distributed (during previous year 2018-19) to units holders​​

​Due date to exercise option of safe harbour rules for international transaction by furnishing Form 3CEFA​​

​Due date to exercise option of safe harbour rules for specified domestic transaction by furnishing Form 3CEFB​​

​Due date for filing of statement of income distributed by business trust to unit holders during the financial year 2018-19. This statement is required to be filed electronically to Principal CIT or CIT in form No. 64A​

​Due date for e-filing of report (in Form No. 3CEJ) by an eligible investment fund in respect of arm's length price of the remuneration paid to the fund manager.​

​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 November 30, 2019)

​Statement in Form no. 10 to be furnished to accumulate income for future application under section 10(21) or 11(1) (if the assessee is required to submit return of income on November 30, 2019)

​Submit copy of audit of accounts to the Secretary, Department of Scientific and Industrial Research in case company is eligible for weighted deduction under section 35(2AB) [if company has any international/specified domestic transaction]

​​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 November 30, 2019)​

​Due date for claiming foreign tax credit, upload statement of foreign income offered for tax for the previous year 2018-19 and of foreign tax deducted or paid on such income in Form no. 67. (if due date of submission of return of income is November 30, 2019).​​

​Due date for deposit of Tax deducted/collected for the month of November, 2019. 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, 2019 has been paid without the production of a challan​​

​Third instalment of advance tax for the assessment year 2020-21

​Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of October, 2019

​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of October, 2019

​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, 2019​

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of November, 2019

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of November, 2019

​Furnishing of report in Form No. 3CEAD for a reporting accounting year (assuming reporting accounting year is January 1, 2018 to December 31, 2018) 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 u/s 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.