One stop help and frequently asked questions related to e-Filiing of returns/forms and services.
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File Statutory Forms
Form Number | Purpose | ||
---|---|---|---|
Form 3AC | Audit report under section 33AB(2) |
FAQs | User Manual |
Form 3AD | Audit Report under section 33ABA(2) |
FAQs | User Manual |
Form 3AE | Audit report under section 35D(4)/35E(6) of the Income-tax Act, 1961 |
FAQs | User Manual |
Form 3CA-3CD | 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 |
FAQs | User Manual |
Form 3CE | Audit Report under sub-section (2) of section 44DA of the Income-tax Act, 1961 |
FAQs | User Manual |
Form 3CEA | Report of an accountant to be furnished by an assessee under sub-section (3) of section 50B of the Income-tax Act, 1961 relating to computation of capital gains in case of slump sale |
FAQs | User Manual |
Form 3CEAA | Report to be furnished under sub-section (4) of section 92D of the Income-tax Act, 1961 |
FAQs | User Manual |
Form 3CEAB | Intimation by a designated constituent entity, resident in India, of an international group, for the purposes of sub-section (4) of section 92D of the Income-tax Act, 1961 |
FAQs | User Manual |
Form 3CEAC | Intimation by a constituent entity, resident in India, of an international group, the parent entity of which is not resident in India, for the purposes of sub-section (1) of section 286 of the Income-tax Act, 1961 |
FAQs | User Manual |
Form 3CEAD | Report by a parent entity or an alternate reporting entity or any other constituent entity, resident in India, for the purposes of sub-section (2) or sub-section (4) of section 286 of the Income-tax Act, 1961 |
FAQs | User Manual |