​Due date for deposit of Tax deducted/collected for the month of December, 2020. 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 2020 to December 2020 when Assessing Officer has permitted quarterly deposit of TDS under section 192, section 194A, section 194D or section 194H

Return of income for the assessment year 2020-21 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 (d) an assessee who is required to furnish a report under  section 92E.

Note: The due date for filing of return has been extended to January 10, 2021 vide Press Release, dated 30-12-2020.

​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of November, 2020

​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of November, 2020

​​Due date for furnishing of various audit reports including tax audit report and report in respect of international/specified domestic transaction for the Assessment Year 2020-21.

Note: The due date for furnishing of various audit reports including tax audit report and report in respect of international/specified domestic transaction has been extended to January 15, 2021 vide Press Release, dated 30-12-2020.

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of December, 2020 has been paid without the production of a challan

​Quarterly statement of TCS for the quarter ending December 31, 2020

​Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending December, 2020

​Due date for furnishing of Form 15G/15H declarations received during the quarter ending December, 2020

​Quarterly TCS certificate in respect of quarter ending December 31, 2020

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of December, 2020

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of December, 2020

​Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of December, 2020

​​Quarterly statement of TDS for the quarter ending December 31, 2020

​Quarterly return of non-deduction at source by a banking company from interest on time deposit in respect of the quarter ending December 31, 2020

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

​​Furnishing of declaration to opt for Vivad se Vishwas Scheme.

​Due date for deposit of Tax deducted/collected for the month of January, 2021. 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 issue of TDS Certificate for tax deducted under section 194-IA in the month of December, 2020

​Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of December, 2020

​Due date for issue of TDS Certificate for tax deducted under section 194M in the month of December, 2020

​​​ Due date for filing of return of income for the assessment year 2020-21 if the assessee is (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 (d) required to submit a report under section 92E pertaining to international or specified domestic transaction(s)

Note: The due date for submission of return of income for the Assessment Year 2020-21 has been further extended to February 15, 2021 vide Press Release, dated 30-12-2020.

​Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of January, 2021 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, 2020.

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of January, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of January, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of January, 2021

Due date for deposit of Tax deducted/collected for the month of February, 2021. 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, 2021 has been paid without the production of a Challan

Fourth instalment of advance tax for the assessment year 2021-22

Due date for payment of whole amount of advance tax in respect of assessment year 2021-22 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, 2021

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of January, 2021

Due date for issue of TDS Certificate for tax deducted under section 194M in the month of January, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of February, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of February, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of February, 2021

Due date for linking of Aadhaar number with PAN

The due date for linking of Aadhaar number with PAN has been extended from March 31, 2021 to June 30, 2021 vide Notification S.O. 1432(E), dated 31-03-2021

Country-By-Country Report in Form No. 3CEAD for the previous year 2019-20 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, 2019 to March 31, 2020) 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 under section 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.

Filing of belated/revised return of income for the assessment year 2020-21 for all assessee (provided assessment has not been completed before March 31, 2021)

The due date for filing of belated/revised return of income for the assessment year 2020-21 has been extended from March 31, 2021 to May 31, 2021 vide Circular 08/2021, dated 30-04-2021.

Payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge

The due date for payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge has been extended to April 30, 2021 vide Notification S.O. 964(E), dated 26-02-2021

The due date for payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional chargehas been further extended to June 30, 2021 videNotification S.O. 1704 (E), dated 27-04-2021

Due date for deposit of Tax deducted by an office of the government for the month of March, 2021. 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 deposit of Tax deducted by an office of the government for the month of March, 2021. 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, 2021

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of February, 2021

Due date for issue of TDS Certificate for tax deducted under section 194M in the month of February, 2021

Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending March, 2021

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, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of March, 2021

The due date for filing of challan-cum-statement has been extended from April 30, 2021 to May 31, 2021 vide Circular 08/2021, dated 30-04-2021.

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of March, 2021

The due date for filing of challan-cum-statement has been extended from April 30, 2021 to May 31, 2021 vide Circular 08/2021, dated 30-04-2021.

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of March, 2021

The due date for filing of challan-cum-statement has been extended from April 30, 2021 to May 31, 2021 vide Circular 08/2021, dated 30-04-2021.

Due date for deposit of Tax deducted by an assessee other than an office of the Government for the month of March, 2021

Due date for e-filing of a declaration in Form No. 61 containing particulars of Form No. 60 received during the period October 1, 2020 to March 31, 2021

The due date for filing of declaration has been extended from April 30, 2021 to May 31, 2021 vide Circular 08/2021, dated 30-04-2021.

Due date for uploading declarations received from recipients in Form. 15G/15H during the quarter ending March, 2021

Due date for deposit of TDS for the period January 2021 to March 2021 when Assessing Officer has permitted quarterly deposit of TDS under section 192, 194A, 194D or 194H

Payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge

The due date for payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge has been extended to April 30, 2021 vide Notification S.O. 964(E), dated 26-02-2021

The due date for payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge has been extended to June 30, 2021 vide Notification S.O. 1704 (E), dated 27-04-2021

Payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge

The due date for payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge has been extended to April 30, 2021 vide Notification S.O. 964(E), dated 26-02-2021

The due date for payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge has been further extended to June 30, 2021 vide Notification S.O. 1704 (E), dated 27-04-2021

Due date for deposit of Tax deducted/collected for the month of April, 2021. 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 March, 2021

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of March, 2021

Due date for issue of TDS Certificate for tax deducted under section 194M in the month of March, 2021

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of April, 2021 has been paid without the production of a challan

Quarterly statement of TCS deposited for the quarter ending March 31, 2021

Due date for furnishing statement in Form no. 3BB by a stock exchange in respect of transactions in which client codes have been modified after registering in the system for the month of April, 2021

Submission of a statement (in Form No. 49C) by non-resident having a liaison office in India for the financial year 2020-21

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of April, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of April, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of April, 2021

Quarterly statement of TDS deposited for the quarter ending March 31, 2021

The due date for furnishing of quarterly statement of TDS has been extended from May 31, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

The due date for furnishing of quarterly statement of TDS has been further extended from June 30, 2021 to July 15, 2021 vide Circular no. 12/2021, dated 25-06-2021

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

The due date for furnishing return of tax deduction has been extended from May 31, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

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 for financial year 2020-21

The due date for furnishing statement of financial transaction for financial year 2020-21 has been extended from May 31, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

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 2020 by reporting financial institutions

The due date for furnishing statement of reportable accounts for calendar year 2020 has been extended from May 31, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

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 2020-21 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 e-filing of a declaration in Form No. 61 containing particulars of Form No. 60 received during the period October 1, 2020 to March 31, 2021

The due date for filing of declaration has been extended from April 30, 2021 to May 31, 2021 vide Circular 08/2021, dated 30-04-2021.

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of March, 2021

The due date for filing of challan-cum-statement has been extended from April 30, 2021 to May 31, 2021 vide Circular 08/2021, dated 30-04-2021.

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of March, 2021

The due date for filing of challan-cum-statement has been extended from April 30, 2021 to May 31, 2021 vide Circular 08/2021, dated 30-04-2021.

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of March, 2021

The due date for filing of challan-cum-statement has been extended from April 30, 2021 to May 31, 2021 vide Circular 08/2021, dated 30-04-2021.

Filing of belated/revised return of income for the assessment year 2020-21 for all assessee (provided assessment has not been completed before May 31, 2021)

The due date for filing of belated/revised return of income for the assessment year 2020-21 has been extended from March 31, 2021 to May 31, 2021 vide Circular 08/2021, dated 30-04-2021.

Due date for deposit of Tax deducted/collected for the month of May, 2021. 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, 2021

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of April, 2021

Due date for issue of TDS Certificate for tax deducted under section 194M in the month of April, 2021

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of May, 2021 has been paid without the production of a challan

The due date for furnishing of Form 24G for month of May, 2021 has been extended from June 15, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

Quarterly TDS certificates (in respect of tax deducted for payments other than salary) for the quarter ending March 31, 2021

First instalment of advance tax for the assessment year 2022-23

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

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 May, 2021

Furnishing of statement (in Form No. 64D) of income paid or credited by an investment fund to its unit holder for the Previous year 2020-21

The due date for furnishing of statement in Form no. 64D has been extended from June 15, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

The due date for furnishing of statement in Form no. 64D has been further extended from June 30, 2021 to July 15, 2021 vide Circular no. 12/2021, dated 25-06-2021

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

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of May, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of May, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of May, 2021

Return in respect of securities transaction tax for the financial year 2020-21

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, 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

Report by an approved institution/public sector company under section 35AC(4)/(5) for the year ending March 31, 2021

Due date for furnishing of statement of income distributed by business trust to its unit holders during the financial year 2020-21. This statement is required to be furnished to the unit holders in form No. 64B

Due date for linking of Aadhaar number with PAN

The due date for linking Aadhaar number with PAN has been extended from March 31, 2021 to June 30, 2021 vide Notification S.O. 1432(E), dated 31-03-2021

The due date for linking Aadhaar number with PAN has been further extended from June 30, 2021 to September 30, 2021 vide Circular no. 12/2021, dated 25-06-2021

Payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge

The due date for payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge has been extended to June 30, 2021 vide Notification S.O. 1704 (E), dated 27-04-2021

The due date for payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge has been further extended from June 30, 2021 to August 31, 2021 vide Circular no. 12/2021, dated 25-06-2021

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of May, 2021 has been paid without the production of a challan

The due date for furnishing of Form 24G for month of May, 2021 has been extended from June 15, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

Quarterly statement of TDS deposited for the quarter ending March 31, 2021

The due date for furnishing of quarterly statement of TDS has been extended from May 31, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

The due date for furnishing of quarterly statement of TDS has been further extended from June 30, 2021 to July 15, 2021 vide Circular no. 12/2021, dated 25-06-2021

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 for financial year 2020-21

The due date for furnishing statement of financial transaction for financial year 2020-21 has been extended from May 31, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

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 2020 by reporting financial institutions

The due date for furnishing statement of reportable accounts for calendar year 2020 has been extended from May 31, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

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

The due date for furnishing return of tax deduction has been extended from May 31, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

Furnishing of statement (in Form No. 64D) of income paid or credited by an investment fund to its unit holder for the Previous year 2020-21

The due date for furnishing of statement in Form no. 64D has been extended from June 15, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

The due date for furnishing of statement in Form no. 64D has been further extended from June 30, 2021 to July 15, 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

Due date for deposit of Tax deducted/collected for the month of June, 2021. 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 2021 to June 2021 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 May, 2021

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of May, 2021

Due date for issue of TDS Certificate for tax deducted under section 194M in the month of May, 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 extended from July 31, 2021 to August 31, 2021 vide Circular No.15 of 2021, dated 03-08-2021

The due date for furnishing of statement in Form no. 15CC has been extended from August 31, 2021 to November 30, 2021 vide Circular No.16 of 2021, dated 29-8-2021

Quarterly statement of TCS deposited for the quarter ending 30 June, 2021

Upload the declarations received from recipients in Form No. 15G/15H during the quarter ending June, 2021

The due date for uploading declarations has been extended from July 15, 2021 to August 31, 2021 vide Circular no. 12/2021, dated 25-06-2021

The due date for uploading declarations has been further extended from August 31, 2021 to November 30, 2021 vide Circular no. 16/2021, dated 29-08-2021

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 June, 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

Quarterly statement of TDS deposited for the quarter ending March 31, 2021

The due date for furnishing of quarterly statement of TDS has been extended from May 31, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

The due date for furnishing of quarterly statement of TDS has been further extended from June 30, 2021 to July 15, 2021 vide Circular no. 12/2021, dated 25-06-2021

Furnishing of statement (in Form No. 64D) of income paid or credited by an investment fund to its unit holder for the Previous year 2020-21

The due date for furnishing of statement in Form no. 64D has been extended from June 15, 2021 to June 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

The due date for furnishing of statement in Form no. 64D has been further extended from June 30, 2021 to July 15, 2021 vide Circular no. 12/2021, dated 25-06-2021

Quarterly TCS certificate in respect of tax collected by any person for the quarter ending June 30, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA for the month of June, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IBfor the month of June, 2021

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

Due date for deposit of Tax deducted/collected for the month of July, 2021. 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, 2021

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of June, 2021

Due date for issue of TDS Certificate for tax deducted under section 194M in the month of June, 2021

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of July, 2021 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, 2021

Quarterly TDS certificate (in respect of tax deducted for payments other than salary) for the quarter ending June 30, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA for the month of July, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of July, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of July, 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 extended from July 31, 2021 to August 31, 2021 vide Circular No.15 of 2021, dated 03-08-2021

The due date for furnishing of statement in Form no. 15CC has been extended from August 31, 2021 to November 30, 2021 vide Circular No.16 of 2021, dated 29-8-2021

Due date for deposit of Tax deducted/collected for the month of August, 2021. 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, 2021

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of July, 2021

Due date for issue of TDS Certificate for tax deducted under section 194M in the month of July, 2021

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of August, 2021 has been paid without the production of a challan

Second instalment of advance tax for the assessment year 2022-23

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, 2021

Due date for filing of audit report under section 44AB for the assessment year 2021-22 in the case of a corporate-assessee or non-corporate assessee (who is required to submit his/its return of income on October 31, 2021)

The due date for filing of audit report for Assessment Year 2021-22 has been extended from September 30, 2021 to October 31, 2021 vide Circular no. 9/2021, dated 20-05-2021

The due date for filing of audit report for Assessment Year 2021-22 has been extended from October 31, 2021 to January 15, 2022 vide Circular no. 17/2021, dated 09-09-2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of August, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of August, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of August, 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 section5A 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

Due date for linking of Aadhaar number with PAN

The due date for linking Aadhaar number with PAN has been extended from March 31, 2021 to June 30, 2021 vide Notification S.O. 1432(E), dated 31-03-2021

The due date for linking Aadhaar number with PAN has been further extended from June 30, 2021 to September 30, 2021 vide Circular no. 12/2021, dated 25-06-2021

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

Payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge

The due date for payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge has been extended to June 30, 2021 vide Notification S.O. 1704 (E), dated 27-04-2021

The due date for payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge has been extended from June 30, 2021 to August 31, 2021 vide Circular no. 12/2021, dated 25-06-2021

The due date for payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 without additional charge has been further extended from August 31, 2021 to September 30, 2021 vide Press Release, dated 29-08-2021

Due date for deposit of tax deducted/collected for the month of September, 2021. 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 2021 to September 2021 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, 2021 has been paid without the production of a challan

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of August, 2021

Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of August, 2021

Due date for issue of TDS Certificate for tax deducted under section 194M in the month of August, 2021

Quarterly statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending September, 2021

The due date for furnishing of quarterly statement of foreign remittancesfor Quarter ending September, 2021 has been extended from October15, 2021 to December31, 2021 vide Circular no. 16/2021, dated 29-08-2021

Quarterly statement of TCS deposited for the quarter ending September 30, 2021

Upload declarations received from recipients in Form No. 15G/15H during the quarter ending September, 2021

The due date for uploading declarations has been further extended from October15, 2021 to December31, 2021 vide Circular no. 16/2021, dated 29-08-2021

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, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of September, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of September, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of September, 2021

Quarterly TCS certificate (in respect of tax collected by any person) for the quarter ending September 30, 2021

Intimation by a designated constituent entity, resident in India, of an international group in Form no. 3CEAB for the accounting year 2020-21

Quarterly statement of TDS deposited for the quarter ending September 30, 2021

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, 2021

Copies of declaration received in Form No. 60 during April 1, 2021 to September 30, 2021 to the concerned Director/Joint Director

Due date for filing of return of income for the assessment year 2021-22 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)partner of a firm whose accounts are required to be audited or the spouse of such partner if the provisions of section 5A applies

The due date for furnishing of return of income for Assessment Year 2021-22 has been extended from October 31, 2021 to November 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 November 30, 2021 to February 28, 2022 vide Circular no. 17/2021, dated 09-09-2021

Audit report under section 44AB for the assessment year 2021-22 in the case of an assessee who is also required to submit a report pertaining to international or specified domestic transactions under section 92E

The due date for furnishing of audit report for Assessment Year 2021-22 has been extended from October 31, 2021 to November 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

The due date for furnishing of audit report for Assessment Year 2021-22 has been further extended from November 30, 2021 to January 31, 2022 vide Circular no. 17/2021, dated 09-09-2021

Report to be furnished in Form 3CEB in respect of international transaction and specified domestic transaction.

The due date for furnishing of report has been extended from October 31, 2021 to November 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

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 (if the assessee is required to submit return of income on October 31, 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 October 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 October 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 October 31, 2021).

Due date for claiming foreign tax credit, upload statement of foreign income offered for tax for the previous year 2019-20 and of foreign tax deducted or paid on such income in Form no. 67. (if due date of submission of return of income is October 31, 2021).

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 filing of audit report under section 44AB for the assessment year 2021-22 in the case of a corporate-assessee or non-corporate assessee (who is required to submit his/its return of income on October 31, 2021)

The due date for filing of audit report for Assessment Year 2021-22 has been extended from September 30, 2021 to October 31, 2021 vide Circular no. 9/2021, dated 20-05-2021

Payment of tax under the Direct Tax Vivad se Vishwas Act, 2020 with additional charge

Intimation in Form 10BBB by a pension fund in respect of each investment made in India for quarter ending September, 2021

The due date for intimation has been extended from October 31, 2021 to December 31, 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 September, 2021

The due date for intimation has been extended from October 31, 2021 to December 31, 2021 vide Circular no. 16/2021, dated 29-08-2021

Due date for deposit of Tax deducted/collected for the month of October, 2021. 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, 2021

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of September, 2021

Due date for issue of TDS Certificate for tax deducted under section 194M in the month of September, 2021

Quarterly TDS certificate (in respect of tax deducted for payments other than salary) for the quarter ending September 30, 2021

Due date for furnishing of Form 24G by an office of the Government where TDS/TCS for the month of October, 2021 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, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of October, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of October, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of October, 2021

Return of income for the assessment year 2021-22 in the case of an assessee if he/it is required to submit a report under section 92E pertaining to international or specified domestic transaction(s)

The due date for furnishing of return of income for Assessment Year 2021-22 has been extended from November 30, 2021 to December 31, 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 December 31, 2021 to February 28, 2022 vide Circular no. 17/2021, dated 09-09-2021

Report in Form No. 3CEAA by a constituent entity of an international group for the accounting year 2020-21

Statement of income distribution by Venture Capital Company or venture capital fund in respect of income distributed during previous Year 2020-21 (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 2020-21) 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 2020-21. This statement is required to be filed electronically to Principal CIT or CIT in form No. 64A

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, 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 November 30, 2021).

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, 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 due date of submission of return of income is November 30, 2021).

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. (if the assessee is required to submit return of income on November 30, 2021).

Due date for filing of return of income for the assessment year 2021-22 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)partner of a firm whose accounts are required to be audited or the spouse of such partner if the provisions of section 5A applies

The due date for furnishing of return of income for Assessment Year 2021-22 has been extended from October 31, 2021 to November 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

Audit report under section 44AB for the assessment year 2021-22 in the case of an assessee who is also required to submit a report pertaining to international or specified domestic transactions under section 92E

The due date for furnishing of audit report for Assessment Year 2021-22 has been extended from October 31, 2021 to November 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

Report to be furnished in Form 3CEB in respect of international transaction and specified domestic transaction.

The due date for furnishing of report has been extended from October 31, 2021 to November 30, 2021 vide Circular no. 9/2021, dated 20-05-2021

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

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 extended from July 31, 2021 to August 31, 2021 vide Circular No.15 of 2021, dated 03-08-2021

The due date for furnishing of statement in Form no. 15CC has been extended from August 31, 2021 to November 30, 2021 vide Circular No.16 of 2021, dated 29-8-2021

Upload the declarations received from recipients in Form No. 15G/15H during the quarter ending June, 2021

The due date for uploading declarations has been extended from July 15, 2021 to August 31, 2021 vide Circular no. 12/2021, dated 25-06-2021

The due date for uploading declarations has been further extended from August 31, 2021 to November 30, 2021 vide Circular no. 16/2021, dated 29-08-2021

Due date for deposit of Tax deducted/collected for the month of November, 2021. 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, 2021 has been paid without the production of a challan

Third instalment of advance tax for the assessment year 2022-23

Due date for issue of TDS Certificate for tax deducted under section 194-IA in the month of October, 2021

Due date for issue of TDS Certificate for tax deducted under section 194-IB in the month of October, 2021

Due date for issue of TDS Certificate for tax deducted under section 194M in the month of October, 2021

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, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IB in the month of November, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194M in the month of November, 2021

Due date for furnishing of challan-cum-statement in respect of tax deducted under section 194-IA in the month of November, 2021

Furnishing of report in Form No. 3CEAD for a reporting accounting year (assuming reporting accounting year is January 1, 2020 to December 31, 2020) 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 under section 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.

Return of income for the assessment year 2021-22 in the case of an assessee if he/it is required to submit a report under section 92E pertaining to international or specified domestic transaction(s)

The due date for furnishing of return of income for Assessment Year 2021-22 has been extended from November 30, 2021 to December 31, 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 December 31, 2021 to February 28, 2022 vide Circular no. 17/2021, dated 09-09-2021

Filing of belated/revised return of income for the assessment year 2021-22 for all assessee (provided assessment has not been completed before December 31, 2021)

The due date for filing of belated/revised return of income for the assessment year 2021-22 has been extended from December 31, 2021 to January 31, 2022 vide Circular 08/2021, dated 30-04-2021.

The due date for filing of belated/revised return of income for the assessment year 2021-22 has been further extended from January 31, 2022 to March 31, 2022 vide Circular no. 17/2021, dated 09-09-2021

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 statement in respect of foreign remittances (to be furnished by authorized dealers) in Form No. 15CC for quarter ending September, 2021

The due date for furnishing of quarterly statement of foreign remittances for Quarter ending September, 2021 has been extended from October 15, 2021 to December 31, 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

Upload declarations received from recipients in Form No. 15G/15H during the quarter ending September, 2021

The due date for uploading declarations has been further extended from October 15, 2021 to December 31, 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 September, 2021

The due date for intimation has been extended from October 31, 2021 to December 31, 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 September, 2021

The due date for intimation has been extended from October 31, 2021 to December 31, 2021 vide Circular no. 16/2021, dated 29-08-2021

Intimation (required to be made on or before 30-11-2021) by a constituent entity, resident in India, of an international group, the parent entity of which is not resident in India in Form 3CEAC

The due date for such intimation has been extended to December 31, 2021 vide Circular no. 16/2021, dated 29-08-2021

Report by a parent entity or an alternative reporting entity or any other constituent entity, resident in India, which is required to be furnished on or before 30-11-2021, in Form no. 3CEAD

The due date forfurnishing report has been extended to December 31, 2021 vide Circular no. 16/2021, dated 29-08-2021

Intimation on behalf of an international group, which is required to be made on or before 30-11-2021, in Form no. 3CEAE

The due date for such intimation has been extended to December 31, 2021 vide Circular no. 16/2021, dated 29-08-2021