Form 141 is the Challan-cum-Statement for payment and reporting of tax deducted at source (TDS) under Sections 393(1) and 393(2) of the Income-tax Act, 2025, as specified in Table Serial Nos. 2(i), 3(i), 6(ii), and 8(vi) of Section 393(1) and Serial No. 17 of Section 393(2).

Form 141 has been introduced as a restructured and consolidated form under the Income-tax Act, 2025. Previously, taxpayers were required to use separate forms such as Form 26QB, Form 26QC, Form 26QD, and Form 26QE for reporting TDS on specified transactions. These forms have now been merged into a single unified form, Form 141, to simplify compliance and reporting.

Further, with effect from 1 October 2026, Schedule E has been introduced in Form 141 to facilitate reporting of TDS in cases involving the transfer of immovable property to a non-resident deductee under Section 393(2). This enables taxpayers to report such transactions through the same form, thereby providing a more streamlined and user-friendly filing experience.

The following nature of transactions can be reported in Form 141:

Schedule A: TDS on rent paid by an Individual/HUF under section 393(1) (Table Sl. No. 2(i))
Schedule B: TDS on transfer of immovable property under section 393(1) (Table Sl. No. 3(i))
Schedule C: TDS on payment made by an Individual/HUF to contractors or professionals under section 393(1) (Table Sl. No. 6(ii))
Schedule D: TDS on payment made by an Individual/HUF on transfer of Virtual Digital Assets (VDA) under section 393(1) (Table Sl. No. 8(vi))
Schedule E: TDS on Transfer of any immovable property by a non-resident to a resident individual or Hindu undivided family under section 393(2) [Table: Sl. No. 17]

No. All schedules under Form 141 are not applicable to every type of assessee.

Schedule A (Rent Payment), Schedule C (Contractor/Professional Payments), and Schedule D (Virtual Digital Asset Transactions) can be filed only by Individual and HUF deductors. Other categories of assessees are required to report such transactions through the applicable TAN-based TDS forms/statements.

Schedule E (Transfer of Immovable Property by a Non-Resident Deductee) can be filed only by a Resident Individual or Resident HUF deductor (buyer/purchaser). Other categories of assessees are required to report such transactions through the applicable TAN-based TDS forms/statements.

Schedule B (Purchase of Immovable Property from a Resident Seller) can be filed by all categories of assessees, subject to the applicability of the relevant provisions of the Income-tax Act, 2025.

Accordingly, the applicability of each schedule depends on the nature of the transaction as well as the category and residential status of the deductor.

No, Only one type of transaction can be selected per form. A separate Form 141 must be filed for each type of transaction.

No. Each deductor is required to file a separate Form 141 for their respective share of the amount liable for TDS in respect of the transaction. Where there are multiple deductors involved in the same transaction, each deductor must report and deposit TDS separately based on their individual share and file a separate Form 141 accordingly.

Yes. A single deductor can file one Form 141 for multiple deductees, provided that:

All deductees belong to the same deductee category (Corporate or Non-Corporate); and the tax has been deducted in the same month for all such deductees.

For example:
If all deductees are companies and the tax has been deducted during the same month, a single Form 141 can be filed.However, if the deductees include both company and non-company categories, separate Form 141 must be filed, one for corporate deductees and another for non-corporate deductees.

Similarly, if the tax is deducted in different months, separate Form 141 must be filed for each month of deduction.

The deductor in Form 141 refers to the person or entity responsible for deducting tax at source (TDS) and depositing it with the Government. The deductor varies depending on the schedule being filed:

Schedule B and E (Purchase of Property): The buyer/purchaser of the property is the deductor.
Schedule A (Rent Payment): The tenant/payer responsible for paying rent is the deductor.
Schedule C and Schedule D: The person or entity making the payment and liable to deduct tax is the deductor.
Residential Status of Deductor:
In Schedule A, B, C and D, the deductor may be either a resident or a non-resident, as applicable.

However, Schedule E is applicable only where the deductor is a resident.

The deductee in Form 141 refers to the person or entity to whom the payment is being made and from whom tax has been deducted. The deductee varies depending on the schedule being filed:

Schedule B and E (Purchase of Property): The seller of the property is the deductee.
Schedule A (Rent Payment): The landlord/payee receiving the rent is the deductee.
Schedule C and Schedule D: The person or entity receiving the payment is the deductee.

Determination of Deductee Type:
Select "Corporate Deductee" only when the deductee's PAN has "C" as the fourth character (for example: AABCZ1234H).
If the fourth character of the deductee's PAN is anything other than "C", the deductee type should be selected as "Non-Corporate Deductee".

Note: Ensure that the correct deductee type is selected based on the deductee's PAN, as an incorrect selection may lead to validation errors or incorrect tax reporting.

Yes. With effect from 1 October 2026, Form 141 can also be used for reporting transactions involving non-resident deductees under Schedule E.

Schedule E is applicable where a resident Individual or HUF purchaser (deductor) purchases an immovable property from a non-resident seller (deductee) and is required to deduct tax under Section 393(2) of the Income-tax Act, 2025.

For such transactions, the details of the non-resident seller can be reported through Schedule E of Form 141. However, for Schedules A, B, C, and D, the existing applicability provisions continue to apply and Schedule E should not be used.

Example: If a resident individual purchases a property from an NRI and is required to deduct TDS on the transaction, the reporting and payment can be made through Form 141 - Schedule E.

Form 141 can be filed only through the PAN login. A taxpayer must log in using their PAN credentials to access and submit Form 141.

The deducted amount must be paid to the credit of the Central Government within 30 days from the end of the month in which the deduction is made. The payment must be made along with a challan‑cum‑statement in Form 141.

The challan‑cum‑statement in Form No.141 must be furnished within one month from the end of the month in which tax is deducted by the person responsible for deduction of tax.

Process to file Form 141: Under PAN login, navigate to e-file ----->E-pay tax  ----> Select Income Tax Act 2025---->New Payment---> Form 141.

The Month of Deduction refers to the month of the tax year in which tax was actually deducted. The user is required to enter the relevant month when the deduction was made.

This month may or may not be the same as the tax year of the transaction.

Yes. A single unified Form 141 can be filed only for deductees having the same month of deduction.

If the month of deduction differs, separate Form 141 must be filed for each distinct month of deduction.

Form 141 can be submitted exclusively through the Income Tax e-Filing Portal after logging in with valid PAN credentials.

Yes. Correction of Form 141 is available, but not through the e‑Filing portal. Corrections can be made only through the TDS‑TRACES portal . To access TDS- TRACES Portal, you are required to register on the TDS-TRACES portal as a "Taxpayer". 

Filed Form 141 details can be viewed Under PAN login, navigate to e-file ---->E-pay Tax------->Select Income Tax Act 2025 --------->Payment history --------> Action

Yes, After successfull filing of Form 141 SMS and e-mail communication will be received on registered contact number and E mail address.

In case no records are available under Payment history for filed Form 141, then immediately raise grievance through E filing portal.

There is no single prescribed TDS rate for Form 141. The applicable rate depends on the nature of the transaction being reported and the relevant provisions of the Income-tax Act, 2025.

Further, tax shall be deducted:

1. at the rate prescribed under the relevant provisions of the Income-tax Act, 2025; or
2. at the higher rate where the provisions of Section 397(2) are applicable; or
3. at the rate specified in a certificate issued under Section 395(1) or Section 395(2) by the Assessing Officer or the prescribed income-tax authority, as the case may be.

Note: The applicable TDS rate should be determined based on the nature of the transaction, the residential status of the deductee, availability of PAN, and any valid lower or nil deduction certificate, wherever applicable.

Yes , User can download TDS certificate by logging to TDS-TRACES portal.