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.gif){kind=small} FORM NO. 27 [See rule
37A] Statement of deduction of tax from interest, dividends or any
other sum payable to (I) persons, not being companies, who are non-residents
or residents but not ordinarily residents, and (ii) companies which
are neither Indian companies nor companies which have made the prescribed
arrangements for the declaration and payment of dividends within India
|
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| FORM NO. 27A [See
rule 37B]Form For Furnishing Information With The Return Or Statement
Of Deduction Of Tax At Source Filed On Computer Media |
.doc |
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| FORM NO 27C [See rule
37C] Certificate under proviso to sub-section (1) of section 206C
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.doc |
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| FORM NO 27D [See rule
37D] Certificate of collection of tax at source under section (5)
of section 206C |
.doc |
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| FORM NO. 27EA [See
section 206C and rule 37E] Half-yearly return of collection of tax
under section 206C from buyers of alcoholic liquor for human consumption
(other than Indian made foreign liquor) and tendu leaves |
.doc |
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| FORM NO. 27EB [See
section 206C and rule 37E] Half-yearly return of collection of tax
under section 206C from buyers of timber obtained under a forest lease
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.doc |
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| FORM NO. 27EC [See
section 206C and rule 37E] Half-yearly return of collection of tax
under section 206C from buyers of timber obtained any mode other than
under a forest lease |
.doc |
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| FORM NO. 27ED [See
section 206C read with rule 37E] Half-yearly return of collection
of tax under section 206C from buyers of any other forest produce
not being timber or tendu leaves |
.doc |
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| FORM NO. 27F [See
rule 37G] Application by a buyer, under sub-section (9) of section
206C for a certificate for collection of tax at a lower rate |
.doc |
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| FORM NO. 27G [See
rule 37H] Certificate under sub-section (9) of section 206C relating
to collection Of tax at source |
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| FORM NO. 28 [See rule
38] Notice of demand under section 156 for payment of advance tax
under sub-section (3) or sub-section (4) of section 210 |
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| FORM NO. 28A [See
rule 39 Intimation to the Assessing Officer under section 210(5) regarding
the notice of demand under section 156 for the payment of advance
tax under section 210(3)/210(4) |
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| FORM NO. 30 [See rule
41] Claim for refund of tax |
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| FORM NO. 31 (See rule
42) Application for a certificate under section 230(1) |
.doc |
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| FORM NO. 32 [See rule
42] Authorisation from Assessing Officer |
.doc |
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| FORM NO. 33 [See rule
43] Clearance certificate under section 230(1) |
.doc |
download |
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| FORM NO. 34 [See rule
43] Exemption certificate under proviso to section 230(1) |
.doc |
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| FORM NO.34A (See rule
44 A) APPLICATION FOR A CERTIFICATE UNDER SECTION 230 A (1) |
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| FORM NO. 34B [See
rules 44C and 44CA] From of application for settlement of cases under
section 245C(1) |
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| FORM NO. 34C [See
rule 44E] Form of application for obtaining an advance ruling under
section 245Q(1) |
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| FORM NO 35 [ See rule
45 ] Appeal To The Commissioner Of Income-Tax (Appeals) |
.doc |
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| FORM NO.36 [See rule
47(1)] Form Of Appeal To The Appellate Tribunal |
.doc |
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| FORM NO. 36A [See
rule 47(1)] Form of memorandum of cross-objection to the Appellate
Tribunal |
.doc |
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| FORM NO. 37 [See rule
48] Reference application under section 256(1) |
.doc |
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| FORM NO. 37EE [See
rule 48DD] Statement to be registered with the competent authority
under section 269AB(2) |
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| FORM NO. 37F [See
rule 48F] Form of appeal to the Appellate Tribunal against order of
competent authority |
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| FORM NO. 37G [See
rule 48G] Statement to be furnished to the registering officer under
section 269P(1) along with the instrument of transfer |
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| FORM NO. 37H [See
rule 48H] Fortnightly return section 269P(2)(B) of the Income-tax
Act, 1961, in respect of documents registered |
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| FORM NO. 37-I [See
rule 48L] Statement of agreement for transfer of immovable property
to be furnished to the appropriate authority under section 269UC |
.doc |
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| FORM NO. 38 [See rule
53] Register of income-tax practitioners maintained by the Chief Commissioner
or Commissioner of Income-tax |
.doc |
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| FORM NO 39 [See rule
54] Form of application for registration as authorised income-tax
practitioner |
.doc |
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| FORM NO. 40 [See rule
55] Certificate of registration |
.doc |
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| FORM NO 40A [See rule
67A/rule 101A] Form of nomination |
.doc |
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| FORM NO 40B [See rule
67A/rule 101A] Form for modifying nomination |
.doc |
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| FORM NO 41 [See rule
74] Form for maintaining accounts of subscribers to a recognised provident
fund |
.doc |
download |
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| FORM NO. 42 [See rule
81] Appeal against refusal to recognise or withdrawal of recognition
from a provident fund |
.doc |
download |
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| FORM NO. 43 [See rule
97] Appeal against refusal to approve or withdrawal of approval from
a superannuation fund |
.doc |
download |
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| FORM NO. 44 [See rule
111] Appeal against refusal to approve or withdrawal of approval from
a gratuity fund |
.doc |
download |
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| FORM NO 44A [See rule
111A] Application to Central Board of Direct Taxes Chief Commissioner
or Commissioner of Income-tax for the reduction of the amount of minimum
distribution required of a company under Chapter XID |
.doc |
download |
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| FORM NO. 45 [See rule
112] Warrant of authorisation under section 132 and rule 112(1) |
.doc |
download |
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| FORM NO. 45A [See
rule 112(2)(b)] Warrant of authorisation under the proviso to sub-section
(1) section 132 |
.doc |
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|
| FORM NO. 45B [See
rule 112(2)(c)] Warrant of authorisation under sub-section (1A) section
132 |
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| FORM NO. 45C [See
rule 112D(1)] Warrant of authorisation under sub-section (1) of section
132A |
.doc |
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| FORM NO. 45D [See
rule 112E] Information to be furnished to the income-tax authority
under section 133B |
.doc |
download |
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| FORM NO 46 [See rule
113] Application for information under clause (b) of sub-section (1)
of section 138 |
.doc |
download |
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| FORM NO. 47 [See rule
113] Form for furnishing information under clause (b) of sub-section
(1) of section 138 |
.doc |
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| FORM NO. 48 [See rule
113] Form for intimating non-availability of information under clause
(b) of sub-section (1) of section 138 |
.doc |
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| FORM NO. 49 [See rule
113] Refusal to supply information under clause (b) of sub-section
(1) of section 138 |
.doc |
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| FORM NO. 49A [See
rule 114] Form Of Application For Allotment Of Permanent Account Number
Under Section 139a |
.doc |
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| FORM NO 49B [See section
203A and rule 114A] Form of application for allotment of Tax Deduction
Account Number under section 203A |
.doc |
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| FORM NO. 52A [See
rule 121A] Statement to be furnished to the Assessing Officer under
section 285B in respect of production of a cinematograph film |
.doc |
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| FORM NO. 54 [See rule
123] Application under section 281A(2) for obtaining a certified copy
of notice under section 281A(1)/281A(1B) |
.doc |
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| FORM NO. 55 [See rule
2C] Application for approval of an association or institution for
purpose of exemption under section 10(23), or continuance thereof
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.doc |
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| FORM NO. 56 [See rule
2C] Application for grant of exemption or continuance thereof under
section 10(23C)(iv) and (v) |
.doc |
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| FORM NO. 56A [See
sub-rule (2) of rule 2D] Application for approval of a Venture Capital
Fund or a Venture Capital Company |
.doc |
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| FORM NO. 56B [See
clause (c) of sub-rule (4) of rule 2D] Condensed financial information
Income statement |
.doc |
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| FORM NO. 56C [See
clause (c) of sub-rule (4) of rule 2D] Statement of assets and liabilities
|
.doc |
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| FORM NO. 56D [See
rule 2CA] Application For Grant Of Exemption Or Continuance Thereof
Under Section 10(23c)(Vi) And (Via) |
.doc |
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| FORM NO. 56E [See
rule 2E] Application for approval under section 10(23g) of an Enterprise
whooly engaged in the business of developing, Maintaining and operating
any infrastructure facility. |
.doc |
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| FORM NO. 57 [See rule
117B] Certificate under section 222 of 223 of the Income-tax Act,
1961 Notice Of Demand Under Rule 2 Of The Second Schedule |
.doc |
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| FORM NO. 58A [See
rule 11-O(1)] Certificate of expenditure by way of payment in respect
of eligible projects or schemes notified under section 35AC |
.doc |
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| FORM NO. 58B [See
rule 11-O(2)] Certificate of expenditure incurred directly by a company
in respect of eligible projects or schemes notified under section
35AC |
.doc |
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| FORM NO. 59 [See rule
20] Application for approval of issue of public companies under section
88(2)(xvi) |
.doc |
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| FORM NO 59A [See rule
20A] Application for approval of mutual funds investing in the eligible
issue of public companies under section 88(2)(xvii) |
.doc |
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| FORM No.60 [See third
proviso to rule 114B] Form of declaration to be filed by a person
who does not have either a permanent account number or General Index
Register Number and who makes payment in cash in respect of transaction
specified in clauses (a) to (h) of rule 114B |
.doc |
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| FORM No. 61 [See proviso
to clause (a) of rule 114C] Form of declaration to be filed by a person
who has agricultural income and is not in receipt of any other income
chargeable to income-tax in respect of transactions specified in clauses
(a) to (h) of rule 114B |
.doc |
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