Form No. : 3CA 
 
      Audit report under section 44AB of the Income-tax Act, 1961, in a case where the accounts of the business or profession of a person have been audited under any other law
 
       
     
    
       
          Form No. : 3CB 
 
         Audit report under section 44AB of the Income -tax Act 1961, in the case of a person referred to in clause (b) of sub - rule (1) of rule 6G 
 
          
        
       
          
             Form No. : 3CD 
 
            Statement of particulars required to be furnished under section 44AB of the Income-tax Act, 1961 
 
             
           
          
             
                Form No. : 3CEB 
 
               Report from an accountant to be furnished under section 92E relating to international transaction(s) and specified domestic transaction(s)
 
                
              
             
                
                   Form No. : 10A
 
                  Application for registration or provisional registration or intimation or approval or provisional approval
 
                   
                 
                
                   
                   
                      
                         Form No. : 15CA 
 
                        Information to be furnished for payments to a non-resident not being a company, or to a foreign company
 
                         
                       
                      
                         
                            Form No. : 15CB 
 
                           Certificate of an accountant
 
                            
                          
                         
                            
                               Form No. : 15G 
 
                              Declaration under section 197A(1) and section 197A(1A) to be made by an individual or a person (not being a company or firm) claiming certain incomes without deduction of tax
 
                               
                             
                            
                               
                                  Form No. : 15H 
 
                                 Declaration under section 197A(1C) to be made by an individual who is of the age of sixty years or more claiming certain incomes without deduction of tax
 
                                  
                                
                               
                                  
                                     Form No. : 16 
 
                                    Certificate under section 203 of the Income-tax Act, 1961 for tax deducted at source on salary paid to an employee under section 192 or pension or interest income of specified senior citizen under section 194P
 
                                     
                                   
                                  
                                     
                                        Form No. : 16A 
 
                                       Certificate under section 203 of the Income-tax Act, 1961 for tax deducted at source 
 
                                        
                                      
                                     
                                        
                                           Form No. : 26AS 
 
                                          Annual Information Statement
 
                                           
                                         
                                        
                                           
                                              Form No. : 35 
 
                                             Appeal to the 1[Joint Commissioner (Appeals) or the] Commissioner of Income-tax (Appeals)
 
                                              
                                            
                                           
                                              
                                                 Form No. : 36 
 
                                                Form of appeal to the Appellate Tribunal 
 
                                                 
                                               
                                              
                                                 
                                                    Form No. : 49A 
 
                                                   Application for Allotment of Permanent Account Number
 
                                                    
                                                  
                                                 
                                                    
                                                       Form No. : 49AA 
 
                                                      Application for Allotment of Permanent Account Number
 
                                                       
                                                     
                                                    
                                                       
                                                          Form No. : 49B 
 
                                                         Form of application for  allotment  of Tax Deduction and Collection Account Number under section 203A of the Income-tax Act, 1961 
 
                                                          
                                                        
                                                       
                                                          
                                                             Form No. : 60 
 
                                                            Form for declaration to be filed by any person (other than a company or firm) or a foreign company covered by the third proviso to rule 114B, who does not have a permanent account number and who enters into any transaction specified in rule 114B