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Indian Income Tax Return Forms (Assessment Year 2009-2010) New
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.gif){kind=small} FORM NO.
10A [See rule 17A] Application for registration of charitable or religious trust or
institution under section 12A(a) of the Income tax Act, 1961 |
.doc |
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| FORM NO. 10C [See rule 18B] Audit
Report under section 80HH of the Income-tax Act, 1961 |
.doc |
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| FORM NO. 10CC [See rule 18BB] Audit
Report under section 80HHA of the Income-tax Act, 1961 |
.doc |
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| FORM NO. 10CCA [See rule 18BBA(1)]
Audit Report under section 80HHB of the Income-tax Act, 1961 |
.doc |
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| FORM NO. 10CCAA [See rule 18BBA(1)]
Audit Report under section 80HHBA of the Income-tax Act, 1961 |
.doc |
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| FORM NO. 10CCAB [See rule 18BBA (2)]
Certified to be issued by Export House/Trading House to the supporting manufacture for
purposes of clause (b) of sub-section (4A) of section 80HHC |
.doc |
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| FORM NO. 10CCAC [See rule 18BBA(3)]
REPORT UNDER SECTION *80HHC(4)/80HHC(4A) OF THE INCOME-TAX ACT, 1961 |
.doc |
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| FORM NO. 10CCAD [See rule 18BBA (4)]
Report under section 80HHD of the Income-tax Act, 1961 |
.doc |
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| FORM NO 10CCAE [See sub-rule (6) of
rule 18BBA] Certificate from a person making payment to an assessee, engaged in the
business of a hotel, or of a tour operator or of a travel agent, out of Indian currency
obtained by conversion of foreign exchange received from or on behalf of a foreign tourist
or a group of tourists |
.doc |
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| FORM NO. 10CCAF [See rule 18BBA]
Report under section *80HHE(4) of the Income-tax act, 1961 |
.doc |
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| FORM NO. 10CCAI [See rule 18BBA(9)]
Report under section 80HHF(4) of the Income-tax Act, 1961 |
.doc |
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| FORM NO. 10CCB [See rule 18BBB] Audit
Report under section 80-I of the Income-tax Act, 1961 |
.doc |
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| FORM NO. 10CCC [See rule 18BBE]
Certificate under sub-rule (3) of the rule 18BBE of the Income-tax Rules, 1962 |
.doc |
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| FORM NO. 10D [See rule 18C] Audit
Report under section 80J of the Income-tax Act, 1961 |
.doc |
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| FORM No. 10DA [See rule ]9ABI Report
under section 80JJAA of the Income-tax Act, 1961 |
.doc |
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| FORM NO. 10E [See rule 21AA] Form for
furnishing particulars of Income under section 192(2A) for the year ending 31st March, 19
…… for claiming relief under section 89(1) by a Government servant or an
employee in a company, co-operative society, local authority, university, institution,
association or body. |
.doc |
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| FORM NO. 10 F [See rule 11E]
Application for approval of agreement under section 80-O of the Income-tax Act, 1961
relating to deduction in respect of royalties, etc. from certain foreign enterprises |
.doc |
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| FORM NO. 10G (SEE RULE 11AA)
Application for grant of approval or continuance thereof To institution or fund under
section 80g(5)(vi) of The income-tax act, 1961. |
.doc |
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| FORM NO. 10H [See rule 29A]
Certificate of foreign inward remittance |
.doc |
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| FORM NO .10-I [See rule 11DD]
*Certificate of prescribed authority for the purposes of section 80DDB |
.doc |
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| FORM NO 11 [See rules 22(2)(i) and
22(4)(i)] Application for registration of a firm for the purposes of the Income-tax Act,
1961 |
.doc |
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| FORM NO 11A [See rules 22(2)(ii),
22(3) and 22(4)(ii)] Application for registration of a firm for the purposes of the
Income-tax Act, 1961 |
.doc |
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| FORM NO 12 [See rule 24)] Declaration
under section 184(7) of the Income-tax Act, 1961, for continuation of registration |
.doc |
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| FORM NO 12A [See rule 24A)]
Communication under clause (b) of Explanation below section 185(1) of the Income-tax Act,
1961, regarding partner who is a benamidar |
.doc |
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| FORM NO. 12B [See rule 26A] Form for
furnishing details of income under section 192(2) |
.doc |
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| FORM NO. 12C [See rule 26B] Form for
sending particulars of income under section 192 (2B) |
.doc |
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| FORM NO. 13 [See rule (28(1)]
Application by a person for a certificate under section 197 of the Income-tax Act, 1961,
for no deduction of tax or deduction of tax at a lower rate. |
.doc |
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| FORM NO. 13C [See rule 28(2)]
Application for a certificate under section 194C(4) of the Income-tax Act, 1961, relating
to deduction of income-tax from payments made to contractors and sub-contractors |
.doc |
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| FORM NO. 13D [See rule 28(4)]
Application for a certificate under section 194G(2) of the Income-tax Act, 1961, relating
to deduction of income-tax from payments of commission, etc., made to persons who are or
have been stocking, distributing, purchasing or selling lottery tickets |
.doc |
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| FORM NO. 13E [See rule 28(5)]
Application for a certificate under section 194J(2) of the Income-tax Act, 1961, relating
to deduction of income-tax from payments of fees for professional or technical services |
.doc |
download |
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| FORM NO 15 [See rule 29] Certificate
under section 197(1) of the Income-tax Act, 1961, relating to deduction of tax from
dividends |
.doc |
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| FORM NO. 15AA (See Rule 28AA)
Certificate under section 197(1) of the Income tax Act, 1961, relating to deduction of tax
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.doc |
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| FORM NO. 15B [See rule 39A(2)] Form of
declaration to be made by the registered shareholder and by the person claiming credit
where the dividend on the share is assessable as the income of such other person |
.doc |
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| FORM NO. 15C [See rule 29B]
Application by a banking company for a certificate under section 195(3) of the Income-tax
Act, 1961, for a receipt of interest and other sums without deduction of tax |
.doc |
download |
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| FORM NO. 15D [See rule 29B]
Application by a person other than banking company for a certificate under section 195(3)
of the Income-tax Act, 1961, for a receipt of sums other than interest and dividends
without deduction of tax |
.doc |
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| FORM NO. 15E [See rule 29B]
Certificate under section 195(3) of the Income-tax Act, 1961, authorising receipt of
interest and other sums without sums without deduction of tax |
.doc |
download |
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| FORM NO. 15F [See rule 29C(1)]
Declaration under section 197A(1) of the Income-tax Act, 1961, to be made by an individual
claiming receipt of 'Interest on securities' without deduction of tax |
.doc |
download |
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| FORM NO. 15G [See rule 29(C)]
Declaration under section 197A(1) of the Income tax Act, 1961, to be made by an individual
claiming receipt of dividend without deduction of tax |
.doc |
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| FORM NO. 15H [See rule 29C(3)]
Declaration under section 197A(1A) of the income-tax Act, 1961, to be made by a person
(not being a company or firm) claiming receipt of interest other than "Interest on
securities" or income in respect of units without deduction of tax |
.doc |
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| FORM NO. 15-I [ See rule 29C(3A) ]
Declaration under section 197A(1) of the Income Tax Act. 1961, to be made by an individual
claiming receipt of any amount referred to in clause (a) of sub section (2) of section
80CCA without deduction of tax. |
.doc |
download |
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| FORM NO.16 [See rule 31(1)(a)]
Certificate under section 203 of the Income-tax Act, 1961, for tax deducted at source from
income chargeable under the head " Salaries" |
.doc |
download |
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| FORM NO.16A [See rule 31(1)(b)]
Certificate of deduction of tax at source under section 203 of the Income-tax Act, 1961 |
.doc |
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| FORM NO. 22 [See rule 33] Statement of
tax deducted at source from contribution repaid to employees in the case of an approved
superannuating fund |
.doc |
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| FORM NO. 24 [See Section 192 and rule
37] Annual return of "Salaries" under section 206 |
.doc |
download |
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| FORM NO. 25 [see section 193 and rule
37] Annual return of deduction of tax from interest on securities under section 206 |
.doc |
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| FORM NO. 26 [See Section 194 and 194k
and rule 37] Annual return of deduction of tax from dividends / *Income in respect of
units under section 206 |
.doc |
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| FORM NO. 26A [See section 194A and
rule 37] Annual return of deduction of tax from interest other than "Interest on
securities" under section 296 |
.doc |
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| FORM NO. 26B [See section 194B and
rule 37] Annual return of deduction of tax from winning from lotteries or crossword
puzzles under section 206 |
.doc |
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| FORM NO. 26BB [See section 194BB and
rule 37] Annual return of deduction of tax from winning from horse race, etc, under
section 206 |
.doc |
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| FORM NO. 26C [See section 194c and
rule 37] Annual return of deduction of tax from payments made to contractors or
sub-contractors under section 296 |
.doc |
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| FORM NO. 26D [See section 194D and
rule 37] Annual return of deduction of tax from insurance commission under section 206 |
.doc |
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| FORM NO. 26F [See section 194EE and
rule 37] Annual return of deduction of tax from payments in respect of deposits under
National Saving Scheme, under section 206 |
.doc |
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| FORM NO. 26G [See section 194F and
rule 37] Annual return of deduction of tax from payments on repurchase of units by Mutual
Funds or Units Trust of India, under section 206 |
.doc |
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| FORM NO. 26H [See section 194G and
rule 37] Annual return of deduction of tax from payments commission remuneration or prize
on sale of lottery tickets, under section 206 |
.doc |
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| FORM NO. 26-I [See section 194G and
rule 37] Annual return of deduction of tax from commission (not being insurance
commission) or brokerage, under section 206 |
.doc |
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| FORM NO. 26J [See section 194-I and
rule 37] Annual return of deduction of tax from rent, under section 206 |
.doc |
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| FORM NO. 26K [See section 194-J and
rule 37] Annual return of deduction of tax from fees for professional or technical
services, under section 206 |
.doc |
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