Indian Income Tax Return Forms

 

 

Name of Form
1	Income Tax Return Form for Individuals having Income from Salary/ Pension/ family pension & Interest
2	Income Tax Return forms for Individuals and HUFs not having Income from Business or Profession
3	IT Return Forms for Individuals/HUFs being partners in firms and not carrying out business or profession under any proprietorship
4	Income Tax Forms for individuals & HUFs having income from a proprietary business or profession
5	New Tax Returns Form for firms, AOPs and BOIs
6	IT Forms for the purpose of filing returns for Companies other than companies claiming exemption under section 11
7	Form for persons including companies required to furnish return under section 139(4A) or section 139(4B) or section 139(4C) or section 139(4D)
8	IT Forms for Return for Fringe Benefits
9	Where the data of the Return of Income/Fringe Benefits in Form ITR-1, ITR-2, ITR-3, ITR-4, ITR-5, ITR-6 & ITR-8 transmitted electronically without digital signature

 

 

Other Income Tax India related Forms

 

1	ITS 1 RETURN FORM NO.1
2	FORM No. 10BA [See rule 11B] Declaration to be felled by the assessee claiming deduction under section 80GG
3	ITS 2 RETURN FORM NO. 2
4	ITS 2A This form may be used only by individuals and Hindu undivided families who are residents in India and fulfill all the following conditions :(a) There is no income from business or profession (b) There is no brought forward or carried forward loss/ allowance under any head of income except from house property (c ) The total income does not exceed Rs2,00,000
5	FORM NO. 2B [See sub-rule (1A) of rule 12 of the Income-tax Rules, 1962] Return Of Income For Block Assessment
6	FORM NO. 2C RETURN OF INCOME [See rule 12(1)(d) of Income-tax Rules, 1962] This form may be used only by any person who has not filed his return of income under sub-section (1) of section 139 and who at any time during the previous year fulfils any one of the following conditions specified in the proviso to sub-section (1) of section 139, namely :- (i) Is in occupation of an immovable property exceeding a specified floor area, whether by way of ownership, tenancy or otherwise as specified in the Notification Nos SO 467(E), dated the 27th June, 1997 and SO 668(E), dated the 6th August, 1998 (ii) Is the owner or the lessee of a motor vehicle; (iii) Is a subscriber to a telephone ; (iv) Has incurred expenditure for himself or for any other person on travel to any foreign country; (v) is a holder of the credit card, not being an add-on card, issued by any bank or institution; (vi) is a member of a club where entrance fee charged is twenty-five thousand rupees or more. :
7	FORM NO. 2D [*Income-tax return form for non-corporate assesses other than persons claiming exemption under section 11]
8	FORM NO. 3 RETURN OF INCOME [For assesses other than companies and those deriving income from property held for charitable and claiming exemption under section 11.) whose total income does not include 'Profits and gains of business or profession']
9	FORM NO. 3A RETURN OF INCOME [For assesses including companies claiming exemption under section 11.]
10	FORM NO. 3AA [See Rule 5AB] Audit Report under section 32AB(5)
11	FORM NO. 3AB [See rule 6AAB] **Statement of expenditure to be furnished for the purposes of deduction under section 35CC
12	FORM NO. 3AC [See Rule 5AC] Audit Report under section 33AB(2)
13	FORM NO. 3AD [See rule 5AD] Audit report under section 33ABA (2)
14	FORM NO. 3B [See rule 6AB] Audit Report under section *35D(4)/35E(6)
15	FORM NO. 3BA [See rule 6ABB] Report under section 36(1) (xi)
16	FORM NO 3C [See rule 6F(3)] Form of daily case register
17	FORM NO. 3CA [See rule 6G (1) (a)] Audit report under section 44AB, in a case where the accounts of the business of a person have been audited under any other law.
18	FORM NO. 3CB [See rule 6G (1)(b)] 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 the rule 6G
19	FORM NO. 3CC (See Rule 6G [1] [c]) Audit report under section 44AB in the case of a person carrying on profession
20	FORM NO. 3CD [See rule 6 G(2)] Statement of particulars required to be furnished under section 44AB
21	FORM NO. 3CE [See rule 6G(2)(b)] Statement of particulars in the case of a person carrying on profession
22	FORM NO. 3CEA [See rule 6H] Report of an accountant to be furnished by an assessee under sub-section (3) Of section 50B relating to Computation of capital gains in case of slump sale
23	FORM NO. 3CF [See rule 6] Application form from scientific and industrial research organisations for approval under section 35
24	FORM NO. 3CG [See rule 6(3)] Application for approval of scientific research programme under section 35(2AA)
25	FORM NO 3CH [See rule 6(5)] Application for approval of scientific research programme under section 35(2AA)
26	FORM NO. 3CI [See rule 6(6)] Receipt of payment for carrying out scientific research under section 35(2AA)
27	FORM NO 3CJ [See rule 6(7)] Report to be submitted by the prescribed authority to the Director General (Income-tax Exemptions) after approval of scientific research programme under section 35(2AA)
28	FORM NO 3CK Application form for entering into an agreement with the Department of Scientific and Industrial Research for cooperation in in-house Research and Development facility and for audit of the accounts maintained for that facility
29	FORM NO 3CL Report to be submitted by the prescribed authority to the Director General (Income-tax Exemptions) under section 35(2AB)
30	FORM NO. 3CM Order of approval of in-house Research and Development facility under section 35(2AB)
31	FORM NO 4 [See rule 8A(a)] Notice of commencement of planting/replanting tea bushes
32	FORM NO 4A [See chapter XII-C of the Income-tax Act, 1961 and rule 11EE of the Income-tax Rules] Statement under the simplified procedure
33	FORM NO. 5 [See rule 8A(d)] Certificate of planting/replanting tea bushes
34	FORM NO. 5A [See rule 8A(d)] Statement of particulars for purposes of section 33A relating to (a) planting of tea bushes on land not planted at any time with tea bushes or on land which had been previously abandoned; (b) replanting of tea bushes in replacement of tea bushes that have died or have become permanently useless, on any land already planted
35	FORM NO. 6B [See Rule 14A] Audit report under section 142(2A)
36	FORM NO. 7 [See rule 15] Notice of demand under section 156
37	FORM NO. 8 [See rule 16] Declaration under section 158A(1) of the Incomes-tax Act, 1961 to be made by an assessee claiming that identical question of law is pending before the High Court or the Supreme Court
38	FORM NO. 9 [See rule 16C] Application for grant of approval of continuance thereof to a fund under section 10(23AAA)

 

Forms- Index