Instructions
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PART A - GENERAL (1)
PART A - GENERAL (2)
BALANCE SHEET
Manufacturing Account
Trading Account
Part A - P & L
PART A - OI
Part A - QD
Schedule HP
Schedule BP
Schedule DPM
Schedule DOA
Schedule DEP
Schedule DCG
Schedule ESR
Schedule CG
Tool-112A
Tool-115AD(1)(iii)(P)
Schedule OS
Schedule CYLA
Schedule BFLA
Schedule CFL
Schedule UD
Schedule ICDS
Schedule 10AA
Schedule 80G
Schedule 80GGA
Schedule RA
Schedule 80
Schedule 80P
Schedule VI-A
Schedule AMT
Schedule AMTC
Schedule SI
Schedule IF
Schedule EI
Schedule PTI
Schedule FSI
Schedule TR
Schedule FA
Schedule GST
Part B - TI
Part B - TTI
IT
TDS
TCS
Verification
Home
S.No
Schedule Name
Schedule Description
Schedule Selection
1
PART A - GENERAL (1)
Details of Personal Information and filing status
Yes
2
PART A - GENERAL (2)
Partner's or Member's or Trust Information
Yes
3
BALANCE SHEET
Balance Sheet As On 31st Day Of March, 2019
Yes
4
MANUFACTURING ACCOUNT
Manufacturing Account for the financial year 2018-19
Yes
5
TRADING ACCOUNT
Trading Account for the financial year 2018-19
Yes
6
Part A - P & L
Profit and Loss Account for the financial year 2018-19
Yes
7
PART A - OI
Other Information
Yes
8
Part A - QD
Quantitative details
Yes
9
Schedule HP
Details of Income from House Property
Yes
No
10
Schedule BP
Computation of income from business or profession
Yes
No
11
Schedule DPM
Depreciation on Plant and Machinery
Yes
No
12
Schedule DOA
Depreciation on other assets
Yes
No
13
Schedule DEP
Summary of Depreciation on Assets
Yes
No
14
Schedule DCG
Deemed Capital Gains on sale of depreciable assets
Yes
No
15
Schedule ESR
Schedule ESR - Deduction under section 35 or 35CCC or 35CCD
Yes
No
16
Schedule CG
Capital Gains
Yes
No
17
Tool-112A
Details of Income from 112A
Yes
No
18
Tool-115AD(1)(iii)(P)
Details of Income from 115AD(1)(iii) proviso
Yes
No
19
Schedule OS
Income from other sources
Yes
No
20
Schedule CYLA
Details of Income after Set off of Current years losses
Yes
21
Schedule BFLA
Details of Income after Set off of Brought Forward Losses of earlier years
Yes
22
Schedule CFL
Details of Losses to be carried forward to future Years
Yes
No
23
Schedule UD
Unabsorbed depreciation and allowance under section 35(4)
Yes
No
24
Schedule ICDS
Effect of Income Computation Disclosure Standards on profit
Yes
No
25
Schedule 10AA
Deduction under section 10AA
Yes
No
26
Schedule 80G
Details of donation entitled for deduction under Section 80G
Yes
No
27
Schedule 80GGA
Details of donations for scientific research or rural development
Yes
No
28
Schedule RA
Details of donations to research associations etc. [deduction under sections 35(1)(ii) or 35(1)(iia) or 35(1)(iii) or 35(2AA)]
Yes
No
29
Schedule 80
Schedule 80-IA - Deductions under section 80-IA
Yes
No
30
Schedule 80P
Deductions under Chapter 80P
Yes
No
31
Schedule VI-A
Deductions under Chapter VI-A
Yes
No
32
Schedule AMT
Computation of Alternate Minimum Tax payable under section 115JC
Yes
No
33
Schedule AMTC
Schedule AMTC-Computation of tax credit under section 115JD
Yes
No
34
Schedule SI
Income chargeable to Income tax at special rates IB [Please see instruction Number-9(iii) for section code and rate of tax]
Yes
No
35
Schedule IF
Information regarding partnership firms in which you are partner
Yes
No
36
Schedule EI
Details of Exempt Income (Income not to be included in Total Income or not chargeable to tax)
Yes
No
37
Schedule PTI
Pass Through Income details from business trust or investment fund as per section 115UA,115UB
Yes
No
38
Schedule FSI
Details of Income accruing or arising outside India
Yes
No
39
Schedule TR
Details of Tax Relief claimed under Section 90 or Section 90A or Section 91
Yes
No
40
Schedule FA
Details of foreign assets
Yes
No
41
Schedule GST
Schedule-GST INFORMATION REGARDING TURNOVER/GROSS RECEIPT REPORTED FOR GST
Yes
No
42
Part B - TI
Computation of total income
Yes
43
Part B - TTI
Computation of tax liability on total income
Yes
44
IT
Details of Advance Tax and Self Assessment Tax Payments of Income-tax
Yes
No
45
TDS
Details of Tax Deducted at Source on Income [As per Form 16 A, 27D issued by Deductor(s)]
Yes
No
46
TCS
Details of Tax Collected at Source
Yes
No
47
Verification
Verification
Yes
INDIAN INCOME TAX RETURN
[For persons other than,- (i) Individual, (ii) HUF, (iii) Company and (iv) person filing Form ITR-7]
(Please see rule 12 of the Income-tax Rules,1962) (Please refer instruction)
1. All amounts are in Indian Rupees.
2. A calendar is provided for selecting the date field (format DD/MM/YYYY)
3. All greyed out fields are either auto-filled or non-editable.
4. In ITR wherever information is captured in tables
Adding new Row
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*
) marked
Deleting Row
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Remove unnecessary blank rows from the table by selecting the row and clicking on DELETE button.
5. Please enter only the value wherever the information is needed in percentage i.e. % sign not required.
6. Please verify the Return before submitting or saving the final XML.
Personal Information
Name
*
Is there any change in the name? If yes, please furnish the old name
PAN
*
Date of formation (DDMMYYYY)
*
Date of Commencement of business (DDMMYYYY)
Limited Liability Partnership Identification Number (LLPIN) issued by MCA, if applicable
ADDRESS
Flat/Door/Block No
*
Town/City/District
*
Name of Premises/Building/Village
Road/Street/Post Office
Area/Locality
*
State
*
Select
ANDAMAN AND NICOBAR ISLANDS
ANDHRA PRADESH
ARUNACHAL PRADESH
ASSAM
BIHAR
CHANDIGARH
DADRA & NAGAR HAVELI
DAMAN & DIU
DELHI
GOA
GUJARAT
HARYANA
HIMACHAL PRADESH
JAMMU & KASHMIR
KARNATAKA
KERALA
LAKSHADWEEP
MADHYA PRADESH
MAHARASHTRA
MANIPUR
MEGHALAYA
MIZORAM
NAGALAND
ORISSA
PONDICHERRY
PUNJAB
RAJASTHAN
SIKKIM
TAMILNADU
TRIPURA
UTTAR PRADESH
WEST BENGAL
CHHATISGARH
UTTARAKHAND
JHARKHAND
TELANGANA
LADAKH
State outside India
Country
*
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTEÂ (EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Pin Code
Zip Code
No Zip Code
Status
*
Select
Firm
Local Authority
AOP/BOI
AJP(Artificial Juridical Person)
Sub Status
Select
Partnership Firm
LLP (Limited Liability Partnership)
Primary Agricultural Credit Society/ Primary Co-operative Agricultural Bank
Rural Development bank
Other Cooperative Bank
Society Registered under Societies Registration Act-1860 or any law corresponding to that State
Other Cooperative Society
Trust other than trust eligible to file return in ITR-7
Any other AOP/BOI
Estate of the deceased
Estate of the insolvent
Other AJP
Business Trust
Investment Fund
Phone number (Office)
-
Do not prefix STD code with '0'
Mobile No. 1
*
Mobile No. 2
Email Address-1
*
Email Address-2
Filing Status
Filed u/s
*
Select
139(1)-On or before due date
139(4)-Belated
139(5)-Revised
92CD-Modified return
119(2)(b)-after condonation of delay
Filed in response to notice u/s
Select
139(9)
142(1)
148
153A
153C
If revised/defective/ in response to notice for Modified, then enter Receipt no.
Date of filing original return (DD/MM/YYYY)
If filed, in response to a notice u/s 139(9)/142(1)/148/153A/153C/119(2)(b) enter date of such notice/Order, or if filed u/s 92CD enter date of advance pricing agreement
Whether you are a business trust?
*
Select
Yes
No
Whether you are a investment fund referred to in section 115UB?
*
Select
Yes
No
Residential Status
*
Select
RES - Resident
NRI - Non Resident
Whether assessee is located in an International Financial Services Centre and derives income solely in convertible foreign exchange?
*
Select
Yes
No
Whether you are recognized as start up by DPIIT
*
Select
Yes
No
If yes, please provide start up recognition number allotted by the DPIIT
Whether certificate from inter-ministerial board for certification is received?
*
Select
Yes
No
If yes, please provide the certification number
In the case of non-resident, is there a permanent establishment (PE) in India
Select
Yes
No
Whether you are an FII / FPI?
Select
Yes
No
If yes, please provide SEBI Regn. No.
Other Details
Whether this return is being filed by a representative assessee? If yes, please furnish following information -
*
Select
Yes
No
Name of the representative
Capacity of the Representative
Select
Agent of Non-resident
Court of Wards
Administrator General
Official Trustee
Manager
Receiver
Others
Address of the representative
Permanent Account Number (PAN) of the representative
Whether you are Partner in a firm? If yes, please furnish following information
*
Select
Yes
No
Sl. No.
Name of Firm
PAN
1
Whether you have held unlisted shares at any time during the previous year? If yes, please furnish following information -
*
Select
Yes
No
Sl. No.
Name of company
Type of company
PAN
Opening balance
Shares acquired during the year
Shares transferred during the year
Closing balance
No. of shares
Cost of acquisition
No. of shares
Date of subscription / purchase
Face value per share
Issue price per share (in case of fresh issue)
Purchase price per share (in case of purchase from existing shareholder)
No. of shares
Sale consideration
No. of shares
Cost of acquisition
(1)
(2)
(3)
(4)
(5)
(6)
(7)
(8)
(9)
(10)
(11)
(12)
(13)
(14)
1
Select
Domestic
Foreign
AUDIT DETAILS
(a)
Whether liable to maintain accounts as per section 44AA?
*
Select
Yes
No
(b)
Whether liable for audit under section 44AB?
*
Select
Yes
No
(c)
If (b) is Yes, whether the accounts have been audited by an accountant? If Yes, furnish the following information -
Select
Yes
No
(i)
Date of furnishing of the audit report (DD/MM/YYYY)
(ii)
Name of the auditor signing the tax audit report
(iii)
Membership no. of the auditor
(iv)
Name of the auditor (proprietorship/ firm)
(v)
Proprietorship/firm registration number
(vi)
Permanent Account Number (PAN) of the auditor (proprietorship/ firm)
(vii)
Date of audit report
(d.i)
Are you liable for Audit u/s 92E?
Select
Yes
No
Date (DD/MM/YYYY)
(d.ii)
If liable to furnish other audit report under the Income-tax Act, mention the date of furnishing of the audit report? (DD/MM/YYYY) (Please see Instruction 6(ii))
Sl. No.
Section Code
Date (DD/MM/YYYY)
2
Select
10(23C)(iv)
10(23C)(v)
10(23C)(vi)
10(23C)(via)
10A
10AA
12A(1)(b)
44DA
50B
80-IA
80-IB
80-IC
80-ID
80JJAA
80LA
115JC
115VW
(e)
If liable to audit under any Act other than the Income-tax Act, mention the Act, section and date of furnishing the audit report?
Sl. No.
Act
Description
Section Code
Date (DD/MM/YYYY)
1
Select
Banking Regulation Act, 1949
Central Excise Act,1944
Central Sales Tax Act, 1956
Central Goods and Services Tax Act, 2017
Charitable And Religious Trusts Act, 1920
Companies Act, 2013
Electricity Act, 2003
Employees Provident Fund and Miscellaneous Provisions Act, 1952
Foreign Exchange Management Act, 1999
Government Superannuation Fund Act, 1956
Indian Trusts Act, 1882
Integrated Goods and Services Tax Act, 2017
Limited Liability Partnership Act, 2008
Payment of Gratuity Act, 1972
SEBI Act, 1992
Securities Contract (Regulation) Act, 1956
State Goods and Services Tax Act, 2017
Union Territories Goods and Services Tax Act, 2017
Others
Partner's or Member's or Trust Information
A
Whether there was any change during the previous year in the partners/members of the firm/AOP/BOI ? (In case of societies and cooperative banks give details of Managing Committee)
If Yes, provide the following details
*
Select
Yes
No
S.No.
Name of the
Partner/member
*
Admitted/Retired
*
Date of admission/retirement
*
Percentage of share
(if determinate)
1
Select
Admitted
Retired
B
Is any member of the AOP/BOI or executor of AJP a foreign company?
Select
Yes
No
C
If Yes, mention the percentage of share of the foreign company in the AOP/BOI or executor of AJP.
D
Whether total income of any member of the AOP/BOI or executor of AJP (excluding his share from such association or body or Executor of AJP) exceeds the maximum amount which is not chargeable to tax in the case of that member?
Select
Yes
No
E
Particulars of persons who were partners/ members in the firm/AOP/BOI or settlor/trustee/beneficiary in the trust or executors in case of estate of deceased /executor in case of estate of insolvent as on 31st day of March2019 or date of dissolution
Serial No.
Name and Address
Percentage of share (if determinate)
PAN
Aadhaar Number/ Aadhaar Enrolment Id (if eligible for Aadhaar)
Designated Partner Identification Number, in case partner in LLP
Status
*
Rate of Interest on capital
*
Remuneration paid/ payable
*
Name
*
Address
*
City
*
State
*
Country
*
Pin code
Zip Code
(1)
(2)
(3)
(4)
(5)
(6)
(7)
(8)
(9)
1
Select
ANDAMAN AND NICOBAR ISLANDS
ANDHRA PRADESH
ARUNACHAL PRADESH
ASSAM
BIHAR
CHANDIGARH
DADRA & NAGAR HAVELI
DAMAN & DIU
DELHI
GOA
GUJARAT
HARYANA
HIMACHAL PRADESH
JAMMU & KASHMIR
KARNATAKA
KERALA
LAKSHADWEEP
MADHYA PRADESH
MAHARASHTRA
MANIPUR
MEGHALAYA
MIZORAM
NAGALAND
ORISSA
PONDICHERRY
PUNJAB
RAJASTHAN
SIKKIM
TAMILNADU
TRIPURA
UTTAR PRADESH
WEST BENGAL
CHHATISGARH
UTTARAKHAND
JHARKHAND
TELANGANA
LADAKH
State outside India
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTEÂ (EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Select
Individual
Individual - Working partner(As per expl.4 to sec.40(b))
Individual - Retired partner
HUF
Firm
LLP
Domestic Company
Foreign Company
Co-Operative Society
Local Authority
Trust
AOP/BOI
Any other Artificial Juridical Person
Settlor (in case of a trust)
Trustee (in case of a trust)
Beneficiary (in case of a trust)
Principal Officer
Executor
F
To be filled in case of persons referred to in section 160(1)(iii) or (iv)
1
Whether shares of the beneficiary are determinate or known?
Select
Yes
No
2
Whether the person referred in section 160(1)(iv) has Business Income?
Select
Yes
No
3
Whether the person referred in section 160(1)(iv) is declared by a Will and /or is exclusively for the benefit of any dependent relative of the settlor and/or is the only trust declared by the settlor?
Select
Yes
No
4
If both the responses to "1" & "2" above are "No", please furnish the following details:
i. Whether all the beneficiaries has income below basic exemption limit?
Select
Yes
No
ii. Whether the relevant income or any part thereof is receivable under a trust declared by any person by will and such trust is the only trust so declared by him?
Select
Yes
No
iii. Whether the trust is non-testamentary trust created before 01-03-1970 for the exclusive benefit of relatives/member of HUF of the settlor mainly dependent on him/Family?
Select
Yes
No
iv. Whether the trust is created on behalf of a provident fund, superannuation fund, gratuity fund, pension fund or any other fund created bona fide by a person carrying on Business or profession exclusive for the employees in such Business or Profession?
Select
Yes
No
Nature of business or profession, if more than one business or profession indicate the three main activities/ products(OTHER THAN THOSE DECLARING INCOME UNDER 44AD, 44ADA AND 44AE) .
S.No.
Code-Sub Sector
*
Tradename of business, if any
Description
1
Select
00002-Not Applicable
01001-Growing and manufacturing of tea
01002-Growing and manufacturing of coffee
01003-Growing and manufacturing of rubber
01004-Market gardening and horticulture specialties
01005-Raising of silk worms and production of silk
01006-Raising of bees and production of honey
01007-Raising of poultry and production of eggs
01008-Rearing of sheep and production of wool
01009-Rearing of animals and production of animal products
01010-Agricultural and animal husbandry services
01011-Soil conservation, soil testing and soil desalination services
01012-Hunting, trapping and game propagation services
01013-Growing of timber, plantation, operation of tree nurseries and conserving of forest
01014-Gathering of tendu leaves
01015-Gathering of other wild growing materials
01016-Forestry service activities, timber cruising, afforestation and reforestation
01017-Logging service activities, transport of logs within the forest
01018-Other agriculture, animal husbandry or forestry activity n.e.c
02001-Fishing on commercial basis in inland waters
02002-Fishing on commercial basis in ocean and coastal areas
02003-Fish farming
02004-Gathering of marine materials such as natural pearls, sponges, coral etc.
02005-Services related to marine and fresh water fisheries, fish hatcheries and fish farms
02006-Other Fish farming activity n.e.c
03001-Mining and agglomeration of hard coal
03002-Mining and agglomeration of lignite
03003-Extraction and agglomeration of peat
03004-Extraction of crude petroleum and natural gas
03005-Service activities incidental to oil and gas extraction excluding surveying
03006-Mining of uranium and thorium ores
03007-Mining of iron ores
03008-Mining of non - ferrous metal ores, except uranium and thorium ores
03009-Mining of gemstones
03010-Mining of chemical and fertilizer minerals
03011-Mining of quarrying of abrasive materials
03012-Mining of mica, graphite and asbestos
03013-Quarrying of stones (marble/granite/dolomite), sand and clay
03014-Other mining and quarrying
03015-Mining and production of salt
03016-Other mining and quarrying n.e.c
04001-Production, processing and preservation of meat and meat products
04002-Production, processing and preservation of fish and fish products
04003-Manufacture of vegetable oil, animal oil and fats
04004-Processing of fruits, vegetables and edible nuts
04005-Manufacture of dairy products
04006-Manufacture of sugar
04007-Manufacture of cocoa, chocolates and sugar confectionery
04008-Flour milling
04009-Rice milling
04010-Dal milling
04011-Manufacture of other grain mill products
04012-Manufacture of bakery products
04013-Manufacture of starch products
04014-Manufacture of animal feeds
04015-Manufacture of other food products
04016-Manufacturing of wines
04017-Manufacture of beer
04018-Manufacture of malt liquors
04019-Distilling and blending of spirits, production of ethyl alcohol
04020-Manufacture of mineral water
04021-Manufacture of soft drinks
04022-Manufacture of other non - alcoholic beverages
04023-Manufacture of tobacco products
04024-Manufacture of textiles (other than by handloom)
04025-Manufacture of textiles using handlooms (khadi)
04026-Manufacture of carpet, rugs, blankets, shawls etc. (other than by hand)
04027-Manufacture of carpet, rugs, blankets, shawls etc. by hand
04028-Manufacture of wearing apparel
04029-Tanning and dressing of leather
04030-Manufacture of luggage, handbags and the like saddler and harness
04031-Manufacture of footwear
04032-Manufacture of wood and wood products, cork, straw and plaiting material
04033-Manufacture of paper and paper products
04034-Publishing, printing and reproduction of recorded media
04035-Manufacture of coke oven products
04036-Manufacture of refined petroleum products
04037-Processing of nuclear fuel
04038-Manufacture of fertilizers and nitrogen compounds
04039-Manufacture of plastics in primary forms and of synthetic rubber
04040-Manufacture of paints, varnishes and similar coatings
04041-Manufacture of pharmaceuticals, medicinal chemicals and botanical products
04042-Manufacture of soap and detergents
04043-Manufacture of other chemical products
04044-Manufacture of man - made fibers
04045-Manufacture of rubber products
04046-Manufacture of plastic products
04047-Manufacture of glass and glass products
04048-Manufacture of cement, lime and plaster
04049-Manufacture of articles of concrete, cement and plaster
04050-Manufacture of Bricks
04051-Manufacture of other clay and ceramic products
04052-Manufacture of other non - metallic mineral products
04053-Manufacture of pig iron, sponge iron, Direct Reduced Iron etc.
04054-Manufacture of Ferro alloys
04055-Manufacture of Ingots, billets, blooms and slabs etc.
04056-Manufacture of steel products
04057-Manufacture of basic precious and non - ferrous metals
04058-Manufacture of non - metallic mineral products
04059-Casting of metals
04060-Manufacture of fabricated metal products
04061-Manufacture of engines and turbines
04062-Manufacture of pumps and compressors
04063-Manufacture of bearings and gears
04064-Manufacture of ovens and furnaces
04065-Manufacture of lifting and handling equipment
04066-Manufacture of other general purpose machinery
04067-Manufacture of agricultural and forestry machinery
04068-Manufacture of Machine Tools
04069-Manufacture of machinery for metallurgy
04070-Manufacture of machinery for mining, quarrying and constructions
04071-Manufacture of machinery for processing of food and beverages
04072-Manufacture of machinery for leather and textile
04073-Manufacture of weapons and ammunition
04074-Manufacture of other special purpose machinery
04075-Manufacture of domestic appliances
04076-Manufacture of office, accounting and computing machinery
04077-Manufacture of electrical machinery and apparatus
04078-Manufacture of Radio, Television, communication equipment and apparatus
04079-Manufacture of medical and surgical equipment
04080-Manufacture of industrial process control equipment
04081-Manufacture of instruments and appliances for measurements and navigation
04082-Manufacture of optical instruments
04083-Manufacture of watches and clocks
04084-Manufacture of motor vehicles
09002-Repair and maintenance of motor vehicles
04085-Manufacture of body of motor vehicles
04086-Manufacture of parts & accessories of motor vehicles & engines
04087-Building & repair of ships and boats
04088-Manufacture of railway locomotive and rolling stocks
04089-Manufacture of aircraft and spacecraft
04090-Manufacture of bicycles
04091-Manufacture of other transport equipment
04092-Manufacture of furniture
04093-Manufacture of jewellery
04094-Manufacture of sports goods
04095-Manufacture of musical instruments
04096-Manufacture of games and toys
04097-Other manufacturing n.e.c.
04098-Recycling of metal waste and scrap
04099-Recycling of non - metal waste and scrap
05001-Production, collection and distribution of electricity
05002-Manufacture and distribution of gas
05003-Collection, purification and distribution of water
05004-Other essential commodity service n.e.c
06001-Site preparation works
06002-Building of complete constructions or parts - civil contractors
06003-Building installation
06004-Building completion
06005-Construction and maintenance of roads, rails, bridges, tunnels, ports, harbour, runways etc.
06006-Construction and maintenance of power plants
06007-Construction and maintenance of industrial plants
06008-Construction and maintenance of power transmission and telecommunication lines
06009-Construction of water ways and water reservoirs
06010-Other construction activity n.e.c.
07001-Purchase, sale and letting of leased buildings(residential and non - residential)
07002-Operating of real estate of self - owned buildings(residential and non - residential)
07003-Developing and sub - dividing real estate into lots
07004-Real estate activities on a fee or contract basis
07005-Other real estate/renting services n.e.c
08001-Renting of land transport equipment
08002-Renting of water transport equipment
08003-Renting of air transport equipment
08004-Renting of agricultural machinery and equipment
08005-Renting of construction and civil engineering machinery
08006-Renting of office machinery and equipment
08007-Renting of other machinery and equipment n.e.c.
08008-Renting of personal and household goods n.e.c.
08009-Renting of other machinery n.e.c.
09001-Wholesale and retail sale of motor vehicles
09003-Sale of motor parts and accessories - wholesale and retail
09004-Retail sale of automotive fuel
09005-General commission agents, commodity brokers and auctioneers
09006-Wholesale of agricultural raw material
09007-Wholesale of food & beverages and tobacco
09008-Wholesale of household goods
09009-Wholesale of metals and metal ores
09010-Wholesale of household goods
09011-Wholesale of construction material
09012-Wholesale of hardware and sanitary fittings
09013-Wholesale of cotton and jute
09014-Wholesale of raw wool and raw silk
09015-Wholesale of other textile fibres
09016-Wholesale of industrial chemicals
09017-Wholesale of fertilizers and pesticides
09018-Wholesale of electronic parts & equipment
09019-Wholesale of other machinery, equipment and supplies
09020-Wholesale of waste, scrap & materials for re - cycling
09021-Retail sale of food, beverages and tobacco in specialized stores
09022-Retail sale of other goods in specialized stores
09023-Retail sale in non - specialized stores
09024-Retail sale of textiles, apparel, footwear, leather goods
09025-Retail sale of other household appliances
09026-Retail sale of hardware, paint and glass
09027-Wholesale of other products n.e.c
09028-Retail sale of other products n.e.c
10001-Hotels - Star rated
10002-Hotels - Non - star rated
10003-Motels, Inns and Dharmshalas
10004-Guest houses and circuit houses
10005-Dormitories and hostels at educational institutions
10006-Short stay accommodations n.e.c.
10007-Restaurants - with bars
10008-Restaurants - without bars
10009-Canteens
10010-Independent caterers
10011-Casinos and other games of chance
10012-Other hospitality services n.e.c.
11001-Travel agencies and tour operators
11002-Packers and movers
11003-Passenger land transport
11004-Air transport
11005-Transport by urban/sub - urban railways
11006-Inland water transport
11007-Sea and coastal water transport
11008-Freight transport by road
11009-Freight transport by railways
11010-Forwarding of freight
11011-Receiving and acceptance of freight
11012-Cargo handling
11013-Storage and warehousing
11014-Transport via pipelines (transport of gases, liquids, slurry and other commodities)
11015-Other Transport & Logistics services n.e.c
12001-Post and courier activities
12002-Basic telecom services
12003-Value added telecom services
12004-Maintenance of telecom network
12005-Activities of the cable operators
12006-Other Post & Telecommunication services n.e.c
13001-Commercial banks, saving banks and discount houses
13002-Specialised institutions granting credit
13003-Financial leasing
13004-Hire - purchase financing
13005-Housing finance activities
13006-Commercial loan activities
13007-Credit cards
13008-Mutual funds
13009-Chit fund
13010-Investment activities
13011-Life insurance
13012-Pension funding
13013-Non - life insurance
13014-Administration of financial markets
13015-Stock brokers, sub - brokers and related activities
13016-Financial advisers, mortgage advisers and brokers
13017-Foreign exchange services
13018-Other financial intermediation services n.e.c.
14001-Software development
14002-Other software consultancy
14003-Data processing
14004-Database activities and distribution of electronic content
14005-Other IT enabled services
14006-BPO services
14007-Cyber café
14008-Maintenance and repair of office, accounting and computing machinery
14009-Computer training and educational institutes
14010-Other computation related activities n.e.c.
15001-Natural sciences and engineering
15002-Social sciences and humanities
15003-Other Research & Development activities n.e.c.
16001-Legal profession
16002-Accounting, book - keeping and auditing profession
16003-Tax consultancy
16004-Architectural profession
16005-Engineering and technical consultancy
16006-Advertising
16007-Fashion designing
16008-Interior decoration
16009-Photography
16010-Auctioneers
16011-Business brokerage
16012-Market research and public opinion polling
16013-Business and management consultancy activities
16014-Labour recruitment and provision of personnel
16015-Investigation and security services
16016-Building - cleaning and industrial cleaning activities
16017-Packaging activities
16018-Secretarial activities
16019-Other business services n.e.c.
17001-Primary education
17002-Secondary/senior secondary education
17003-Technical and vocational secondary/senior secondary education
17004-Higher education
17005-Education by correspondence
17006-Coaching centres and tuitions
17007-Other education services n.e.c.
18001-General hospitals
18002-Speciality and super speciality hospitals
18003-Nursing homes
18004-Diagnostic centres
18005-Pathological laboratories
18006-Independent blood banks
18007-Medical transcription
18008-Independent ambulance services
18009-Medical suppliers, agencies and stores
18010-Medical clinics
18011-Dental practice
18012-Ayurveda practice
18013-Unani practice
18014-Homeopathy practice
18015-Nurses, physiotherapists or other para-medical practitioners
18016-Veterinary hospitals and practice
18017-Medical education
18018-Medical research
18019-Practice of other alternative medicine
18020-Other healthcare services
19001-social work activities with accommodation (orphanages and old age homes)
19002-social work activities without accommodation (Creches)
19003-Industry associations, chambers of commerce
19004-Professional organisations
19005-Trade unions
19006-Religious organizations
19007-Political organisations
19008-Other membership organisations n.e.c. (rotary clubs, book clubs and philatelic clubs)
19009-Other Social or community service n.e.c
20001-Motion picture production
20002-Film distribution
20003-Film laboratories
20004-Television channel productions
20005-Television channels broadcast
20006-Video production and distribution
20007-Sound recording studios
20008-Radio - recording and distribution
20009-Stage production and related activities
20010-Individual artists excluding authors
20011-Literary activities
20012-Other cultural activities n.e.c.
20013-Circuses and race tracks
20014-Video Parlours
20015-News agency activities
20016-Library and archives activities
20017-Museum activities
20018-Preservation of historical sites and buildings
20019-Botanical and zoological gardens
20020-Operation and maintenance of sports facilities
20021-Activities of sports and game schools
20022-Organisation and operation of indoor/outdoor sports and promotion and production of sporting events
20023-Other sporting activities n.e.c.
20024-Other recreational activities n.e.c.
21001-Hair dressing and other beauty treatment
21002-Funeral and related services
21003-Marriage bureaus
21004-Pet care services
21005-Sauna and steam baths, massage salons etc.
21006-Astrological and spiritualists' activities
21007-Private households as employers of domestic staff
21008-Other services n.e.c.
22001-Extra territorial organisations and bodies (IMF, World Bank, European Commission ETC.)
BALANCE SHEET AS ON 31ST DAY OF MARCH, 2019 OR DATE OF DISSOLUTION (fill items A and B in a case where regular books of accounts are maintained, otherwise fill item C)
A. Sources of Funds
1
Partners' / members' fund
a.
Partners' / members' capital
a
b.
Reserves and Surplus
i
Revaluation Reserve
bi
ii
Capital Reserve
bii
iii
Statutory Reserve
biii
iv
Any other Reserve
biv
v
Credit balance of Profit and loss account
bv
vi
Total(bi + bii + biii + biv + bv)
bvi
c.
Total partners' / members' fund (a + bvi)
1c
2
Loan funds
a.
Secured loans
i
Foreign Currency Loans
ai
ii
Rupee Loans
A. From Banks
iiA
B. From others
iiB
C. Total(iiA + iiB)
iiC
iii
Total secured loans (ai + iiC)
aiii
b.
Unsecured loans (including deposits)
i
Foreign Currency Loans
bi
ii
Rupee Loans
A. From Banks
iiA
B. From persons specified in section 40A(2)(b) of the I. T. Act
iiB
C. From others
iiC
D. Total Rupee Loans (iiA + iiB + iiC)
iiD
iii
Total unsecured loans(bi + iiD)
biii
c.
Total Loan Funds(aiii + biii)
2c
3
Deferred tax liability
3
4
Advances
i
From persons specified in section 40A(2)(b) of the I. T. Act
i
i
From others
ii
iii
Total Advances(i + ii)
4iii
5
Sources of funds(1c + 2c + 3 + 4iii)
5
B. Application of Funds
1
Fixed assets
a
Gross: Block
1a
b
Depreciation
1b
c
Net Block (a - b)
1c
d
Capital work-in-progress
1d
e
Total(1c + 1d)
1e
2
Investments
a
Long-term investments
i
Investment in property
i
ii
Equity instruments
A. Listed equities
iiA
B. Unlisted equities
iiB
C. Total
iiC
iii
Preference shares
iii
iv
Government or trust securities
iv
v
Debenture or bonds
v
vi
Mutual funds
vi
vii
Others
vii
viii
Total Long-term investments(i + iiC + iii + iv + v + vi + vii)
aviii
b
Short-term investments
i
Equity instruments
A. Listed equities
iA
B. Unlisted equities
iB
C. Total
iC
ii
Preference shares
ii
iii
Government or trust securities
iii
iv
Debenture or Bonds
iv
v
Mutual funds
v
vi
Others
vi
vii
Total Short-term investments (iC + ii + iii + iv + v + vi)
bvii
C
Total investments(aviii + bvii)
2c
3
Current assets, loans and advances
a
Current assets
i
Inventories
A.Raw materials
iA
B. Work-in-progress
iB
C.Finished goods
iC
D.Stock-in-trade (in respect of goods acquired for trading)
iD
E.Stores/consumables including packing material
iE
F.Loose tools
iF
G.Others
iG
H. Total (iA + iB + iC + iD + iE + iF + iG)
iH
ii
Sundry Debtors
A.Outstanding for more than one year
iiA
B.Others
iiB
C.Total Sundry Debtors
iiC
iii
Cash and bank balances
A.Balance with banks
iiiA
B.Cash-in-hand
iiiB
C.Others
iiiC
D. Total Cash and cash equivalents (iiiA + iiiB + iiiC)
iiiD
iv
Other Current Assets
aiv
v
Total current assets(iH +iiC + iiiD + aiv)
av
b
Loans and advances
i
Advances recoverable in cash or in kind or for value to be received
bi
ii
Deposits,loans and advances to corporates and others
bii
iii
Balance with Revenue Authorities
biii
iv
Total(bi + bii + biii)
biv
v
Loans and advances included in biv which is
a. for the purpose of business or profession
va
b. not for the purpose of business or profession
vb
c
Total(av + biv)
3c
d
Current liabilities and provisions
i
Current liabilities
A.Sundry Creditors
1. Outstanding for more than one year
1
2. Others
2
3. Total (1 + 2)
A3
B.Liability for leased assets
iB
C.Interest Accrued and due on borrowings
iC
D.Interest accrued but not due on borrowings
iD
E.Income received in advance
iE
F.Other payables
iF
G.Total(A3 + iB + iC + iD + iE + iF)
iG
ii
Provisions
A. Provision for Income Tax
iiA
B. Provision for Leave encashment/Superannuation/ Gratuity
iiB
C. Other Provisions
iiC
D. Total(iiA + iiB + iiC)
iiD
iii
Total (iG + iiD)
diii
e
Net current assets(3c - diii)
3e
4
a. Miscellaneous expenditure not written off or adjusted
4a
b. Deferred tax asset
4b
c. Debit balance in Profit and loss account/ accumulated balance
4c
d. Total(4a + 4b + 4c)
4d
5
Total, application of funds (1e + 2c + 3e +4d)
5
No Accounts Case
C
In a case where regular books of account of business or profession are not maintained, furnish the following information as on 31st day of March, 2019, in respect of business or profession
1.Amount of total sundry debtors
C1
2.Amount of total sundry creditors
C2
3.Amount of total stock-in-trade
C3
4.Amount of the cash balance
C4
Part A-Manufacturing Account- Manufacturing Account for the financial year 2018-19 (fill items 1 to 3 in a case where regular books of accounts are maintained, otherwise fill items 62 to 66 as applicable)
1
Opening Inventory
A
(i)
Opening stock of raw-material
A(i)
(ii)
Opening stock of Work in progress
A(ii)
(iii)
Total (i + ii)
A(iii)
B
Purchases (net of refunds and duty or tax, if any)
B
C
Direct wages
C
D
Direct expenses
D
(i)
Carriage inward
(i)
(ii)
Power and fuel
(ii)
(iii)
Other direct expenses
(iii)
E
Factory Overheads
(i)
Indirect wages
(i)
(ii)
Factory rent and rates
(ii)
(iii)
Factory Insurance
(iii)
(iv)
Factory fuel and power
(iv)
(v)
Factory general expenses
(v)
(vi)
Depreciation of factory machinery
(vi)
(vii)
Total (i+ii+iii+iv+v+vi)
(vii)
F
Total of Debits to Manufacturing Account (Aiii+B+C+D+Evii)
F
2
Closing Stock
(i)
Raw material
(i)
(ii)
Work-in-progress
(ii)
Total (2i +2ii)
3
Cost of Goods Produced – transferred to Trading Account (1f-2)
Part A-Trading Account -Trading Account for the financial year 2018-19 (fill items 4 to 12 in a case where regular books of accounts are maintained, otherwise fill items 62 to 66 as applicable)
4
Revenue from operations
A
Sales/ Gross receipts of business (net of returns and refunds and duty or tax, if any)
(i)
Sale of goods
A(i)
(ii)
Sale of services
A(ii)
(iii)
Other operating revenues (specify nature and amount)
S. No.
Nature of other operating revenue
Amount
1
Total
4
(iv)
Total(i+ii+iiic)
A(iv)
B
Gross receipts from Profession
B
C
Duties, taxes and cess received or receivable in respect of goods and services sold or supplied
i
Union Excise duties
Ci
ii
Service Tax
Cii
iii
VAT/ Sales tax
Ciii
iv
Central Goods & Service Tax (CGST)
Civ
v
State Goods & Services Tax (SGST)
Cv
vi
Integrated Goods & Services Tax (IGST)
Cvi
vii
Union Territory Goods & Services Tax (UTGST)
Cvii
viii
Any other duty, tax and cess
Cviii
ix
Total (i + ii + iii + iv +v+ vi+vii+viii)
Cix
D
Total Revenue from operations (Aiv + B +Cix)
D
5
Closing Stock of Finished Stocks
5
6
Total of credits to Trading Account (4D + 5 )
6
7
Opening Stock of Finished Goods
7
8
Purchases (net of refunds and duty or tax, if any)
8
9
Direct Expenses (9i + 9ii + 9iii)
9
(i)
Carriage inward
9(i)
(ii)
Power and fuel
9(ii)
(iii)
Other direct expenses
S. No.
Nature of direct expenses
Amount
1
Total
9(iii)
10
Duties and taxes, paid or payable, in respect of goods and services purchased
i
Custom duty
10i
ii
Counter veiling duty
10ii
iii
Special additional duty
10iii
iv
Union excise duty
10iv
v
Service Tax
10v
vi
VAT/ Sales tax
10vi
vii
Central Goods & Service Tax (CGST)
10vii
viii
State Goods & Services Tax (SGST)
10viii
ix
Integrated Goods & Services Tax (IGST)
10ix
x
Union Territory Goods & Services Tax (UTGST)
10x
xi
Any other tax, paid or payable
10xi
xii
Total (10i + 10ii + 10iii + 10iv + 10v + 10vi + 10vii + 10viii + 10ix + 10x+10xi)
10xii
11
Cost of goods produced – Transferred from Manufacturing Account
11
12
Gross Profit/Loss from Business/Profession - transferred to Profit and Loss account (6-7-8-9-10xii-11)
12
Part A-P&L-Profit and Loss Account for the financial year 2018-19 (fill items 13 to 61 in a case where regular books of accounts are maintained, otherwise fill items 62 to 66 as applicable)
CREDITS TO PROFIT AND LOSS ACCOUNT
13
Gross profit transferred from Trading Account
13
14
Other income
i
Rent
i
ii
Commission
ii
iii
Dividend income
iii
iv
Interest income
iv
v
Profit on sale of fixed assets
v
vi
Profit on sale of investment being securities chargeable to Securities Transaction Tax (STT)
vi
vii
Profit on sale of other investment
vii
viii
Gain (Loss) on account of currency foreign exchange fluctuation u/s 43AA
viii
ix
Profit on conversion of inventory into capital asset u/s 28(via) (Fair Market Value of inventory as on the date of conversion)
ix
x
Agricultural income
x
xi
Any other income (specify nature and amount)
Nature
Amount
1
x
Total(xa + xb)
xii
Total of other income (i + ii + iii + iv + v + vi + vii + viii + ix + x + xic)
2xi
15
Total of credits to profit and loss account (13+14xii)
15
16
Freight outward
16
17
Consumption of stores and spare parts
17
18
Power and fuel
18
19
Rents
19
20
Repairs to building
20
21
Repairs to machinery
21
22
Compensation to employees
i
Salaries and wages
1i
ii
Bonus
ii
iii
Reimbursement of medical expenses
iii
iv
Leave encashment
iv
v
Leave travel benefits
v
vi
Contribution to approved superannuation fund
vi
vii
Contribution to recognised provident fund
vii
viii
Contribution to recognised gratuity fund
viii
ix
Contribution to any other fund
ix
x
Any other benefit to employees in respect of which an expenditure has been incurred
x
xi
Total compensation to employees ((total of 22i to 22x))
xi
xii
Whether any compensation, included in 22xi, paid to non-residents
xiia
Select
YES
NO
If Yes, amount paid to non-residents
xiib
23
Insurance
i
Medical Insurance
i
ii
Life Insurance
ii
iii
Keyman's Insurance
iii
iv
Other Insurance including factory, office, car, goods,etc.
iv
v
Total expenditure on insurance (23i + 23ii + 23iii + 23iv)
v
24
Workmen and staff welfare expenses
24
25
Entertainment
25
26
Hospitality
26
27
Conference
27
28
Sales promotion including publicity (other than advertisement)
28
29
Advertisement
29
30
Commission
i
Paid outside India, or paid in India to a non-resident other than a company or a foreign company
i
ii
To others
ii
iii
Total (i + ii)
iii
31
Royalty
i
Paid outside India, or paid in India to a non-resident other than a company or a foreign company
i
ii
To others
ii
iii
Total (i + ii)
iii
32
Professional / Consultancy fees / Fee for technical services
i
Paid outside India, or paid in India to a non-resident other than a company or a foreign company
i
ii
To others
ii
iii
Total (i + ii)
iii
33
Hotel , boarding and Lodging
33
34
Traveling expenses other than on foreign traveling
34
35
Foreign travelling expenses
35
36
Conveyance expenses
36
37
Telephone expenses
37
38
Guest House expenses
38
39
Club expenses
39
40
Festival celebration expenses
40
41
Scholarship
41
42
Gift
42
43
Donation
43
44
Rates and taxes, paid or payable to Government or any local body (excluding taxes on income)
i
Union excise duty
i
ii
Service tax
ii
iii
VAT/ Sales tax
iii
iv
Cess
iv
v
Central Goods & Service Tax (CGST)
v
vi
State Goods & Services Tax (SGST)
vi
vii
Integrated Goods & Services Tax (IGST)
vii
viii
Union Territory Goods & Services Tax (UTGST)
viii
ix
Any other rate, tax, duty or cess incl STT and CTT
ix
x
Total rates and taxes paid or payable ((44i+44ii+44iii+44iv+44v+ 44vi + 44vii + 44viii + 44ix)
45
Audit fee
45
46
Salary/Remuneration to Partners of the firm
46
47
Other expenses (specify nature and amount)
Nature
Amount
1
Total
48
Bad debts (specify PAN of the person, if available, for whom Bad Debt for amount of Rs. 1 lakh or more is claimed and amount)
i
PAN
Amount
1
ii
Others (more than Rs. 1 lakh) where PAN is not available (provide name and complete address)
Sl.No
Name
Flat/ Door/ Block No.
Name of Premises / Building / Village
Road/ Street/Post office
Area/ Locality
Town/ City/ District
State
Country
PIN Code
ZIP Code
Amount
1
Select
ANDAMAN AND NICOBAR ISLANDS
ANDHRA PRADESH
ARUNACHAL PRADESH
ASSAM
BIHAR
CHANDIGARH
DADRA & NAGAR HAVELI
DAMAN & DIU
DELHI
GOA
GUJARAT
HARYANA
HIMACHAL PRADESH
JAMMU & KASHMIR
KARNATAKA
KERALA
LAKSHADWEEP
MADHYA PRADESH
MAHARASHTRA
MANIPUR
MEGHALAYA
MIZORAM
NAGALAND
ORISSA
PONDICHERRY
PUNJAB
RAJASTHAN
SIKKIM
TAMILNADU
TRIPURA
UTTAR PRADESH
WEST BENGAL
CHHATISGARH
UTTARAKHAND
JHARKHAND
TELANGANA
LADAKH
State outside India
Select
AFGHANISTAN
ÅLAND ISLANDS
ALBANIA
ALGERIA
AMERICAN SAMOA
ANDORRA
ANGOLA
ANGUILLA
ANTARCTICA
ANTIGUA AND BARBUDA
ARGENTINA
ARMENIA
ARUBA
AUSTRALIA
AUSTRIA
AZERBAIJAN
BAHAMAS
BAHRAIN
BANGLADESH
BARBADOS
BELARUS
BELGIUM
BELIZE
BENIN
BERMUDA
BHUTAN
BOLIVIA (PLURINATIONAL STATE OF)
BONAIRE, SINT EUSTATIUS AND SABA
BOSNIA AND HERZEGOVINA
BOTSWANA
BOUVET ISLAND
BRAZIL
BRITISH INDIAN OCEAN TERRITORY
BRUNEI DARUSSALAM
BULGARIA
BURKINA FASO
BURUNDI
CABO VERDE
CAMBODIA
CAMEROON
CANADA
CAYMAN ISLANDS
CENTRAL AFRICAN REPUBLIC
CHAD
CHILE
CHINA
CHRISTMAS ISLAND
COCOS (KEELING) ISLANDS
COLOMBIA
COMOROS
CONGO
CONGO (DEMOCRATIC REPUBLIC OF THE)
COOK ISLANDS
COSTA RICA
CÔTE D'IVOIRE
CROATIA
CUBA
CURAÇAO
CYPRUS
CZECHIA
DENMARK
DJIBOUTI
DOMINICA
DOMINICAN REPUBLIC
ECUADOR
EGYPT
EL SALVADOR
EQUATORIAL GUINEA
ERITREA
ESTONIA
ETHIOPIA
FALKLAND ISLANDS (MALVINAS)
FAROE ISLANDS
FIJI
FINLAND
FRANCE
FRENCH GUIANA
FRENCH POLYNESIA
FRENCH SOUTHERN TERRITORIES
GABON
GAMBIA
GEORGIA
GERMANY
GHANA
GIBRALTAR
GREECE
GREENLAND
GRENADA
GUADELOUPE
GUAM
GUATEMALA
GUERNSEY
GUINEA
GUINEA-BISSAU
GUYANA
HAITI
HEARD ISLAND AND MCDONALD ISLANDS
HOLY SEE
HONDURAS
HONG KONG
HUNGARY
ICELAND
INDIA
INDONESIA
IRAN (ISLAMIC REPUBLIC OF)
IRAQ
IRELAND
ISLE OF MAN
ISRAEL
ITALY
JAMAICA
JAPAN
JERSEY
JORDAN
KAZAKHSTAN
KENYA
KIRIBATI
KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
KOREA (REPUBLIC OF)
KUWAIT
KYRGYZSTAN
LAO PEOPLE'S DEMOCRATIC REPUBLIC
LATVIA
LEBANON
LESOTHO
LIBERIA
LIBYA
LIECHTENSTEIN
LITHUANIA
LUXEMBOURG
MACAO
MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
MADAGASCAR
MALAWI
MALAYSIA
MALDIVES
MALI
MALTA
MARSHALL ISLANDS
MARTINIQUE
MAURITANIA
MAURITIUS
MAYOTTE
MEXICO
MICRONESIA (FEDERATED STATES OF)
MOLDOVA (REPUBLIC OF)
MONACO
MONGOLIA
MONTENEGRO
MONTSERRAT
MOROCCO
MOZAMBIQUE
MYANMAR
NAMIBIA
NAURU
NEPAL
NETHERLANDS
NEW CALEDONIA
NEW ZEALAND
NICARAGUA
NIGER
NIGERIA
NIUE
NORFOLK ISLAND
NORTHERN MARIANA ISLANDS
NORWAY
OMAN
PAKISTAN
PALAU
PALESTINE, STATE OF
PANAMA
PAPUA NEW GUINEA
PARAGUAY
PERU
PHILIPPINES
PITCAIRN
POLAND
PORTUGAL
PUERTO RICO
QATAR
RÉUNION
ROMANIA
RUSSIAN FEDERATION
RWANDA
SAINT BARTHÉLEMY
SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
SAINT KITTS AND NEVIS
SAINT LUCIA
SAINT MARTIN (FRENCH PART)
SAINT PIERRE AND MIQUELON
SAINT VINCENT AND THE GRENADINES
SAMOA
SAN MARINO
SAO TOME AND PRINCIPE
SAUDI ARABIA
SENEGAL
SERBIA
SEYCHELLES
SIERRA LEONE
SINGAPORE
SINT MAARTEN (DUTCH PART)
SLOVAKIA
SLOVENIA
SOLOMON ISLANDS
SOMALIA
SOUTH AFRICA
SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
SOUTH SUDAN
SPAIN
SRI LANKA
SUDAN
SURINAME
SVALBARD AND JAN MAYEN
SWAZILAND
SWEDEN
SWITZERLAND
SYRIAN ARAB REPUBLIC
TAIWAN, PROVINCE OF CHINA[A]
TAJIKISTAN
TANZANIA, UNITED REPUBLIC OF
THAILAND
670-TIMOR-LESTE(EAST TIMOR)
TOGO
TOKELAU
TONGA
TRINIDAD AND TOBAGO
TUNISIA
TURKEY
TURKMENISTAN
TURKS AND CAICOS ISLANDS
TUVALU
UGANDA
UKRAINE
UNITED ARAB EMIRATES
UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
UNITED STATES OF AMERICA
UNITED STATES MINOR OUTLYING ISLANDS
URUGUAY
UZBEKISTAN
VANUATU
VENEZUELA (BOLIVARIAN REPUBLIC OF)
VIET NAM
VIRGIN ISLANDS (BRITISH)
VIRGIN ISLANDS (U.S.)
WALLIS AND FUTUNA
WESTERN SAHARA
YEMEN
ZAMBIA
ZIMBABWE
OTHERS
iii
Others (amounts less than Rs. 1 lakh)
iii
iv
Total Bad Debt (48i + 48ii + 48iii)
iv
49
Provision for bad and doubtful debts
49
50
Other provisions
50
51
Profit before interest, depreciation and taxes [15 – (16 to 21 + 22xi + 23v + 24 to 29 + 30iii + 31iii + 32iii + 33 to 43 + 44x + 45 + 46 + 47iii + 48iv + 49 + 50)]
51
52
Interest
i
Paid outside India, or paid in India to a non-resident other than a company or a foreign company
a
To Partners
ia
b
To others
ib
ii
Paid in India, or paid to a resident
a
To Partners
iia
b
To others
iib
iii
Total (ia + ib + iia + iib)
iii
53
Depreciation and amoritisation
53
54
Net Profit before taxes (51 - 52iii - 53 )
54
PROVISIONS FOR TAX AND APPROPRIATIONS
55
Provision for current tax
55
56
Provision for Deferred Tax and Deferred Liability
56
57
Profit after tax( 54 - 55 - 56)
57
58
Balance brought forward from previous year
58
59
Amount available for appropriation (57 + 58)
59
60
Transferred to reserves and surplus
60
61
Balance carried to balance sheet in proprietor’s account (59 - 60)
61
62
COMPUTATION OF PRESUMPTIVE BUSINESS INCOME UNDER SECTION 44AD
Sl.No
Name of the Business
Business Code
Description
1
Select
00001-Share of Income from firm only
01001-Growing and manufacturing of tea
01002-Growing and manufacturing of coffee
01003-Growing and manufacturing of rubber
01004-Market gardening and horticulture specialties
01005-Raising of silk worms and production of silk
01006-Raising of bees and production of honey
01007-Raising of poultry and production of eggs
01008-Rearing of sheep and production of wool
01009-Rearing of animals and production of animal products
01010-Agricultural and animal husbandry services
01011-Soil conservation, soil testing and soil desalination services
01012-Hunting, trapping and game propagation services
01013-Growing of timber, plantation, operation of tree nurseries and conserving of forest
01014-Gathering of tendu leaves
01015-Gathering of other wild growing materials
01016-Forestry service activities, timber cruising, afforestation and reforestation
01017-Logging service activities, transport of logs within the forest
01018-Other agriculture, animal husbandry or forestry activity n.e.c
02001-Fishing on commercial basis in inland waters
02002-Fishing on commercial basis in ocean and coastal areas
02003-Fish farming
02004-Gathering of marine materials such as natural pearls, sponges, coral etc.
02005-Services related to marine and fresh water fisheries, fish hatcheries and fish farms
02006-Other Fish farming activity n.e.c
03001-Mining and agglomeration of hard coal
03002-Mining and agglomeration of lignite
03003-Extraction and agglomeration of peat
03004-Extraction of crude petroleum and natural gas
03005-Service activities incidental to oil and gas extraction excluding surveying
03006-Mining of uranium and thorium ores
03007-Mining of iron ores
03008-Mining of non - ferrous metal ores, except uranium and thorium ores
03009-Mining of gemstones
03010-Mining of chemical and fertilizer minerals
03011-Mining of quarrying of abrasive materials
03012-Mining of mica, graphite and asbestos
03013-Quarrying of stones (marble/granite/dolomite), sand and clay
03014-Other mining and quarrying
03015-Mining and production of salt
03016-Other mining and quarrying n.e.c
04001-Production, processing and preservation of meat and meat products
04002-Production, processing and preservation of fish and fish products
04003-Manufacture of vegetable oil, animal oil and fats
04004-Processing of fruits, vegetables and edible nuts
04005-Manufacture of dairy products
04006-Manufacture of sugar
04007-Manufacture of cocoa, chocolates and sugar confectionery
04008-Flour milling
04009-Rice milling
04010-Dal milling
04011-Manufacture of other grain mill products
04012-Manufacture of bakery products
04013-Manufacture of starch products
04014-Manufacture of animal feeds
04015-Manufacture of other food products
04016-Manufacturing of wines
04017-Manufacture of beer
04018-Manufacture of malt liquors
04019-Distilling and blending of spirits, production of ethyl alcohol
04020-Manufacture of mineral water
04021-Manufacture of soft drinks
04022-Manufacture of other non - alcoholic beverages
04023-Manufacture of tobacco products
04024-Manufacture of textiles (other than by handloom)
04025-Manufacture of textiles using handlooms (khadi)
04026-Manufacture of carpet, rugs, blankets, shawls etc. (other than by hand)
04027-Manufacture of carpet, rugs, blankets, shawls etc. by hand
04028-Manufacture of wearing apparel
04029-Tanning and dressing of leather
04030-Manufacture of luggage, handbags and the like saddler and harness
04031-Manufacture of footwear
04032-Manufacture of wood and wood products, cork, straw and plaiting material
04033-Manufacture of paper and paper products
04034-Publishing, printing and reproduction of recorded media
04035-Manufacture of coke oven products
04036-Manufacture of refined petroleum products
04037-Processing of nuclear fuel
04038-Manufacture of fertilizers and nitrogen compounds
04039-Manufacture of plastics in primary forms and of synthetic rubber
04040-Manufacture of paints, varnishes and similar coatings
04041-Manufacture of pharmaceuticals, medicinal chemicals and botanical products
04042-Manufacture of soap and detergents
04043-Manufacture of other chemical products
04044-Manufacture of man - made fibers
04045-Manufacture of rubber products
04046-Manufacture of plastic products
04047-Manufacture of glass and glass products
04048-Manufacture of cement, lime and plaster
04049-Manufacture of articles of concrete, cement and plaster
04050-Manufacture of Bricks
04051-Manufacture of other clay and ceramic products
04052-Manufacture of other non - metallic mineral products
04053-Manufacture of pig iron, sponge iron, Direct Reduced Iron etc.
04054-Manufacture of Ferro alloys
04055-Manufacture of Ingots, billets, blooms and slabs etc.
04056-Manufacture of steel products
04057-Manufacture of basic precious and non - ferrous metals
04058-Manufacture of non - metallic mineral products
04059-Casting of metals
04060-Manufacture of fabricated metal products
04061-Manufacture of engines and turbines
04062-Manufacture of pumps and compressors
04063-Manufacture of bearings and gears
04064-Manufacture of ovens and furnaces
04065-Manufacture of lifting and handling equipment
04066-Manufacture of other general purpose machinery
04067-Manufacture of agricultural and forestry machinery
04068-Manufacture of Machine Tools
04069-Manufacture of machinery for metallurgy
04070-Manufacture of machinery for mining, quarrying and constructions
04071-Manufacture of machinery for processing of food and beverages
04072-Manufacture of machinery for leather and textile
04073-Manufacture of weapons and ammunition
04074-Manufacture of other special purpose machinery
04075-Manufacture of domestic appliances
04076-Manufacture of office, accounting and computing machinery
04077-Manufacture of electrical machinery and apparatus
04078-Manufacture of Radio, Television, communication equipment and apparatus
04079-Manufacture of medical and surgical equipment
04080-Manufacture of industrial process control equipment
04081-Manufacture of instruments and appliances for measurements and navigation
04082-Manufacture of optical instruments
04083-Manufacture of watches and clocks
04084-Manufacture of motor vehicles
09002-Repair and maintenance of motor vehicles
04085-Manufacture of body of motor vehicles
04086-Manufacture of parts & accessories of motor vehicles & engines
04087-Building & repair of ships and boats
04088-Manufacture of railway locomotive and rolling stocks
04089-Manufacture of aircraft and spacecraft
04090-Manufacture of bicycles
04091-Manufacture of other transport equipment
04092-Manufacture of furniture
04093-Manufacture of jewellery
04094-Manufacture of sports goods
04095-Manufacture of musical instruments
04096-Manufacture of games and toys
04097-Other manufacturing n.e.c.
04098-Recycling of metal waste and scrap
04099-Recycling of non - metal waste and scrap
05001-Production, collection and distribution of electricity
05002-Manufacture and distribution of gas
05003-Collection, purification and distribution of water
05004-Other essential commodity service n.e.c
06001-Site preparation works
06002-Building of complete constructions or parts - civil contractors
06003-Building installation
06004-Building completion
06005-Construction and maintenance of roads, rails, bridges, tunnels, ports, harbour, runways etc.
06006-Construction and maintenance of power plants
06007-Construction and maintenance of industrial plants
06008-Construction and maintenance of power transmission and telecommunication lines
06009-Construction of water ways and water reservoirs
06010-Other construction activity n.e.c.
07001-Purchase, sale and letting of leased buildings(residential and non - residential)
07002-Operating of real estate of self - owned buildings(residential and non - residential)
07003-Developing and sub - dividing real estate into lots
07004-Real estate activities on a fee or contract basis
07005-Other real estate/renting services n.e.c
08001-Renting of land transport equipment
08002-Renting of water transport equipment
08003-Renting of air transport equipment
08004-Renting of agricultural machinery and equipment
08005-Renting of construction and civil engineering machinery
08006-Renting of office machinery and equipment
08007-Renting of other machinery and equipment n.e.c.
08008-Renting of personal and household goods n.e.c.
08009-Renting of other machinery n.e.c.
09001-Wholesale and retail sale of motor vehicles
09003-Sale of motor parts and accessories - wholesale and retail
09004-Retail sale of automotive fuel
09006-Wholesale of agricultural raw material
09007-Wholesale of food & beverages and tobacco
09008-Wholesale of household goods
09009-Wholesale of metals and metal ores
09010-Wholesale of household goods
09011-Wholesale of construction material
09012-Wholesale of hardware and sanitary fittings
09013-Wholesale of cotton and jute
09014-Wholesale of raw wool and raw silk
09015-Wholesale of other textile fibres
09016-Wholesale of industrial chemicals
09017-Wholesale of fertilizers and pesticides
09018-Wholesale of electronic parts & equipment
09019-Wholesale of other machinery, equipment and supplies
09020-Wholesale of waste, scrap & materials for re - cycling
09021-Retail sale of food, beverages and tobacco in specialized stores
09022-Retail sale of other goods in specialized stores
09023-Retail sale in non - specialized stores
09024-Retail sale of textiles, apparel, footwear, leather goods
09025-Retail sale of other household appliances
09026-Retail sale of hardware, paint and glass
09027-Wholesale of other products n.e.c
09028-Retail sale of other products n.e.c
10001-Hotels – Star rated
10002-Hotels – Non-star rated
10003-Motels, Inns and Dharmshalas
10004-Guest houses and circuit houses
10005-Dormitories and hostels at educational institutions
10006-Short stay accommodations n.e.c.
10007-Restaurants – with bars
10008-Restaurants – without bars
10009-Canteens
10010-Independent caterers
10011-Casinos and other games of chance
10012-Other hospitality services n.e.c.
11001-Travel agencies and tour operators
11002-Packers and movers
11003-Passenger land transport
11004-Air transport
11005-Transport by urban/sub - urban railways
11006-Inland water transport
11007-Sea and coastal water transport
11008-Freight transport by road
11009-Freight transport by railways
11010-Forwarding of freight
11011-Receiving and acceptance of freight
11012-Cargo handling
11013-Storage and warehousing
11014-Transport via pipelines (transport of gases, liquids, slurry and other commodities)
11015-Other Transport & Logistics services n.e.c
12001-Post and courier activities
12002-Basic telecom services
12003-Value added telecom services
12004-Maintenance of telecom network
12005-Activities of the cable operators
12006-Other Post & Telecommunication services n.e.c
13001-Commercial banks, saving banks and discount houses
13002-Specialised institutions granting credit
13003-Financial leasing
13004-Hire - purchase financing
13005-Housing finance activities
13006-Commercial loan activities
13007-Credit cards
13008-Mutual funds
13009-Chit fund
13010-Investment activities
13011-Life insurance
13012-Pension funding
13013-Non - life insurance
13014-Administration of financial markets
13015-Stock brokers, sub - brokers and related activities
13016-Financial advisers, mortgage advisers and brokers
13017-Foreign exchange services
13018-Other financial intermediation services n.e.c.
14007-Cyber café
14009-Computer training and educational institutes
14010-Other computation related services n.e.c.
15001-Natural sciences and engineering
15002-Social sciences and humanities
15003-Other Research & Development activities n.e.c.
16006-Advertising
16010-Auctioneers
16012-Market research and public opinion polling
16014-Labour recruitment and provision of personnel
16015-Investigation and security services
16016-Building - cleaning and industrial cleaning activities
16017-Packaging activities
16019-Other professional services n.e.c.
17001-Primary education
17002-Secondary/senior secondary education
17003-Technical and vocational secondary/senior secondary education
17004-Higher education
17005-Education by correspondence
17006-Coaching centres and tuitions
17007-Other education services n.e.c.
18006-Independent blood banks
18007-Medical transcription
18008-Independent ambulance services
19001-Social work activities with accommodation (orphanages and old age homes)
19002-social work activities without accommodation (Creches)
19003-Industry associations, chambers of commerce
19004-Professional organisations
19005-Trade unions
19006-Religious organizations
19007-Political organisations
19008-Other membership organisations n.e.c. (rotary clubs, book clubs and philatelic clubs)
19009-Other Social or community service n.e.c
20001-Motion picture production
20002-Film distribution
20003-Film laboratories
20004-Television channel productions
20005-Television channels broadcast
20006-Video production and distribution
20007-Sound recording studios
20008-Radio - recording and distribution
20009-Stage production and related activities
20013-Circuses and race tracks
20014-Video Parlours
20015-News agency activities
20016-Library and archives activities
20017-Museum activities
20018-Preservation of historical sites and buildings
20019-Botanical and zoological gardens
20020-Operation and maintenance of sports facilities
20021-Activities of sports and game schools
20022-Organisation and operation of indoor/outdoor sports and promotion and production of sporting events
20023-Other sporting activities n.e.c.
20024-Other recreational activities n.e.c.
21001-Hair dressing and other beauty treatment
21002-Funeral and related activities
21003-Marriage bureaus
21004-Pet care services
21005-Sauna and steam baths, massage salons etc.
21006-Astrological and spiritualists’ activities
21007-Private households as employers of domestic staff
21008-Other services n.e.c.
22001-Extra territorial organisations and bodies (IMF, World Bank, European Commission etc.)
i
Gross turnover/Gross receipts (ia+ib) year
62i
a
'Through a/c payee cheque or a/c payee bank draft or bank electronic clearing system received before specified date
a
b
Any other mode year
b
ii
Presumptive income under section 44AD(iia+iib)
62ii
a
6% of 62ia, or the amount claimed to have been earned, whichever is higher
a
b
8% of 62ib, or the amount claimed to have been earned, whichever is higher
b
Note:
If income is less than the above percentage of Gross Receipts/Turnover, it is mandatory to maintain books of accounts and have a tax audit under 44AB
63
COMPUTATION OF PRESUMPTIVE INCOME FROM PROFESSIONS UNDER SECTION 44ADA
Sl.No
Name of the Business
Business Code
Description
1
Select
14001-Software development
14002-Other software consultancy
14003-Data processing
14004-Database activities and distribution of electronic content
14005-Other IT enabled services
14006-BPO services
14008-Maintenance and repair of office, accounting and computing machinery
16001-Legal profession
16002-Accounting, book - keeping and auditing profession
16003-Tax consultancy
16004-Architectural profession
16005-Engineering and technical consultancy
16007-Fashion designing
16008-Interior decoration
16009-Photography
16013-Business and management consultancy activities
16018-Secretarial activities
18001-General hospitals
18002-Speciality and super speciality hospitals
18003-Nursing homes
18004-Diagnostic centres
18005-Pathological laboratories
18010-Medical clinics
18011-Dental practice
18012-Ayurveda practice
18013-Unani practice
18014-Homeopathy practice
18015-Nurses, physiotherapists or other para-medical practitioners
18016-Veterinary hospitals and practice
18017-Medical education
18018-Medical research
18019-Practice of other alternative medicine
18020-Other healthcare services
20010-Individual artists excluding authors
20011-Literary activities
20012-Other cultural activities n.e.c.
i
Gross Receipts
63i
ii
Presumptive Income under section 44ADA (50% of 63i, or the amount claimed to have been earned, whichever is higher)
63ii
Note:
If income is less than 50% of Gross Receipts, it is mandatory to maintain books of accounts and have a tax audit under 44AB
64
COMPUTATION OF PRESUMPTIVE INCOME FROM GOODS CARRIAGES UNDER SECTION 44AE
Sl.No
Name of the Business
Business Code
Description
1
Select
08001-Renting of land transport equipment
11002-Packers and movers
11008-Freight transport by road
11010-Forwarding of freight
11011-Receiving and acceptance of freight
11012-Cargo handling
11015-Other Transport & Logistics services n.e.c
i
Registration No. of goods carriage
Whether owned/leased/hired
Tonnage Capacity of goods carriage(in MT)
Number of months for which goods carriage was owned / leased / hired by assessee
Presumptive income u/s 44AE for the goods carriage (Computed @ Rs.1000 per tone per month in case tonnage exceeds 12MT, or else @ Rs.7500 per month)
1
Select
Owned
Leased
Hired
Total
ii
Total presumptive income from goods carriage u/s 44AE [total of column (5) of table at Point 64(i)
64ii
iii
Less: Salary/Remuneration to Partners of the firm
64iii
iv
Total Presumptive Income u/s 44AE (ii-iii)
64iv
Note:
If the profits are lower than prescribed under S.44AE or the number of goods carriage owned / leased / hired at any time during the year exceeds 10, then , it is mandatory to maintain books of accounts and have a tax audit under 44AB
65
IF REGULAR BOOKS OF ACCOUNT OF BUSINESS OR PROFESSION ARE NOT MAINTAINED, furnish the following information for previous year 2018-19 in respect of business or profession-
(i)
For assessee carrying on Business
a
Gross turnover/Gross receipts (a1+a2)
ia
1
Through a/c payee cheque or a/c payee bank draft or bank electronic clearing system received before specified date
a1
2
Any other mode
a2
b
Gross profit
ib
c
Expenses
ic
d
Net profit
65i
(i)
For assessee carrying on Profession
a
Gross turnover/Gross receipts (a1+a2)
ia
1
Through a/c payee cheque or a/c payee bank draft or bank electronic clearing system received before specified date
a1
2
Any other mode
a2
b
Gross profit
ib
c
Expenses
ic
d
Net profit
65ii
iii
Total Profit (65(i)d + 65(ii)d)
65iii
66
i
Turnover from speculative activity
66i
ii
Gross Profit
66ii
iii
Expenditure, if any
66iii
iv
Net Income From Speculative Activity (66ii-66iii)
66iv
Other Information (optional in a case not liable for audit under section 44AB)
1
Method of accounting employed in the previous year
1
Mercantile
Cash
2
Is there any change in method of accounting
2
No
Yes
3
a
Increase in the profit or decrease in loss because of deviation, if any, as per Income Computation Disclosure Standards notified under section 145(2) [column 11a(iii) of Schedule ICDS]
3a
b
Decrease in the profit or increase in loss because of deviation, if any, as per Income Computation Disclosure Standards notified under section 145(2) [column 11b(iii) of Schedule ICDS]
3b
4
Method of valuation of closing stock employed in the previous year
a
Raw Material (if at cost or market rates whichever is less select 1, if at cost select 2, if at market rate select 3)
4a
Select
1. Cost or market rate , whichever is less
2. At cost
3. At market rate
b
Finished goods (if at cost or market rates whichever is less select 1, if at cost select 2, if at market rate select 3)
4b
Select
1. Cost or market rate whichever is less
2. At cost
3. At market rate
c
Is there any change in stock valuation method
4c
No
Yes
d
Increase in the profit or decrease in loss because of deviation, if any, from the method of valuation specified under section 145A
4d
e
Decrease in the profit or increase in loss because of deviation, if any, from the method of valuation specified under section 145A
4e
5
Amounts not credited to the profit and loss account, being
a
The items falling within the scope of section 28
5a
b
The proforma credits, drawbacks, refund of duty of customs or excise or service tax, or refund of sales tax or value added tax, or refund of GST, where such credits, drawbacks or refunds are admitted as due by the authorities concerned
5b
c
Escalation claims accepted during the previous year
5c
d
Any other item of income
5d
e
Capital receipt, if any
5e
f
Total of amounts not credited to profit and loss account (5a+5b+5c+5d+5e)
5f
6
Amounts debited to the profit and loss account, to the extent disallowable under section 36 due to non-fulfilment of condition specified in relevant clauses
a
Premium paid for insurance against risk of damage or destruction of stocks or store[36(1)(i)]
6a
b
Premium paid for insurance on the health of employees[36(1)(ib)]
6b
c
Any sum paid to an employee as bonus or commission for services rendered, where such sum was otherwise payable to him as profits or dividend[36(1)(ii)]
6c
d
Any amount of interest paid in respect of borrowed capital[36(1)(iii)]
6d
e
Amount of discount on a zero-coupon bond[36(1)(iiia)]
6e
f
Amount of contributions to a recognised provident fund[36(1)(iv)]
6f
g
Amount of contributions to an approved superannuation fund[36(1)(iv)]
6g
h
Amount of contribution to a pension scheme referred to in section 80CCD[36(1)(iva)]
6h
i
Amount of contributions to an approved gratuity fund[36(1)(v)]
6i
j
Amount of contributions to any other fund
6j
k
Any sum received from employees as contribution to any provident fund or superannuation fund or any fund set up under ESI Act or any other fund for the welfare of employees to the extent not credited to the employees account on or before the due date [36(1)(va)]
6k
l
Amount of bad and doubtful debts [36(1)(vii)]
6l
m
Provision for bad and doubtful debts [36(1)(viia)]
6m
n
Amount transferred to any special reserve [36(1)(viii)]
6n
o
Expenditure for the purposes of promoting family planning amongst employees [36(1)(ix)]
6o
p
Amount of securities transaction paid in respect of transaction in securities if such income is not included in business income [36(1)(xv)]
6p
q
Marked to market loss or other expected loss as computed in accordance with the ICDS notified u/s 145(2) [36(1)(xviii)]
6q
r
Expenditure for purchase of sugarcane in excess of the government approved price [36(1)(xvii)]
6r
s
Any other disallowance
6s
t
Total amount disallowable under section 36(total of 6a to 6s)
6t
t
Total number of employees employed by the company (mandatory in case company has recognized Provident Fund)
i
Deployed in India
i
ii
Deployed outside India
ii
iii
Total
iii
7
Amounts debited to the profit and loss account, to the extent disallowable under section 37
a
Expenditure of capital nature [37(1)]
7a
b
Expenditure of personal nature[37(1)]
7b
c
Expenditure laid out or expended wholly and exclusively NOT for the purpose of business or profession[37(1)]
7c
d
Expenditure on advertisement in any souvenir, brochure, tract, pamphlet or the like, published by a political party[37(2B)]
7d
e
Expenditure by way of penalty or fine for violation of any law for the time being in force
7e
f
Any other penalty or fine
7f
g
Expenditure incurred for any purpose which is an offence or which is prohibited by law
7g
h
Amount of any liability of a contingent nature
7h
i
Any other amount not allowable under section 37
7i
j
Total amount disallowable under section 37(total of 7a to 7i)
7j
8
A
Amounts debited to the profit and loss account, to the extent disallowable under section 40
a
Amount disallowable under section 40(a)(i) on account of non-compliance with provisions of Chapter XVII-B
8Aa
b
Amount disallowable under section 40(a)(ia) on account of non-compliance with the provisions of Chapter XVII-B
8Ab
c
Amount disallowable under section 40 (a)(ib), on account of non-compliance with the provisions of Chapter VIII of the Finance Act, 2016
8Ac
d
Amount disallowable under section 40(a)(iii) on account of non-compliance with the provisions of Chapter XVII-B
8Ad
e
Amount of tax or rate levied or assessed on the basis of profits[40(a)(ii)]
8Ae
f
Amount paid as wealth tax[40(a)(iia)]
8Af
g
Amount paid by way of royalty, license fee, service fee etc. as per section 40(a)(iib)
8Ag
h
Amount of interest, salary, bonus, commission or remuneration paid to any partner or member[40(b)]
8Ah
i
Any other disallowance
8Ai
j
Total amount disallowable under section 40(total of Aa to Ai)
8Aj
B
Any amount disallowed under section 40 in any preceding previous year but allowable during the previous year
8B
9
Amounts debited to the profit and loss account, to the extent disallowable under section 40A
a
Amounts paid to persons specified in section 40A(2)(b)
9a
b
Amount paid otherwise than by account payee cheque or account payee bank draft or use of electronic clearing system through a bank account, disallowable under section 40A(3)
9b
c
Provision for payment of gratuity[40A(7)]
9c
d
any sum paid by the assessee as an employer for setting up or as contribution to any fund, trust, company, AOP, or BOI or society or any other institution[40A(9)]
9d
e
Marked to market loss or other expected loss except as allowable u/s 36(1)(xviii) [40A(13)]
9e
f
Any other disallowance
9f
g
Total amount disallowable under section 40A
9g
10
Any amount disallowed under section 43B in any preceding previous year but allowable during the previous year
a
Any sum in the nature of tax, duty, cess or fee under any law
10a
b
Any sum payable by way of contribution to any provident fund or superannuation fund or gratuity fund or any other fund for the welfare of employees
10b
c
Any sum payable to an employee as bonus or commission for services rendered
10c
d
Any sum payable as interest on any loan or borrowing from any public financial institution or a State financial corporation or a State Industrial investment corporation
10d
e
Any sum payable as interest on any loan or borrowing from any scheduled bank or a co-operative bank other than a primary agricultural credit society or a primary co-operative agricultural and rural development bank
10e
f
Any sum payable towards leave encashment
10f
g
Any sum payable to the Indian Railways for the use of railway assets
10g
h
Total amount allowable under section 43B (total of 10a to 10g)
10h
11
Any amount debited to profit and loss account of the previous year but disallowable under section 43B:-
a
Any sum in the nature of tax, duty, cess or fee under any law
11a
b
Any sum payable by way of contribution to any provident fund or superannuation fund or gratuity fund or any other fund for the welfare of employees
11b
c
Any sum payable to an employee as bonus or commission for services rendered
11c
d
Any sum payable as interest on any loan or borrowing from any public financial institution or a State financial corporation or a State Industrial investment corporation
11d
e
Any sum payable as interest on any loan or borrowing from any scheduled bank or a co-operative bank other than a primary agricultural credit society or a primary co-operative agricultural and rural development bank
11e
f
Any sum payable towards leave encashment
11f
g
Any sum payable to the Indian Railways for the use of railway assets
11g
h
Total amount disallowable under Section 43B(total of 11a to 11g)
11h
12
Amount of credit outstanding in the accounts in respect of
a
Union Excise Duty
12a
b
Service tax
12b
c
VAT/sales tax
12c
d
Central Goods & Service Tax (CGST)
12d
e
State Goods & Services Tax (SGST)
12e
f
Integrated Goods & Services Tax (IGST)
12f
g
Union Territory Goods & Services Tax (UTGST)
12g
h
Any other tax
12h
i
Total amount outstanding (total of 12a to 12h)
12i
13
Amounts deemed to be profits and gains under section 33AB or 33ABA or 33AC
13
i
Section 33AB
13i
ii
Section 33ABA
13ii
iii
Section 33AC
13iii
14
Any amount of profit chargeable to tax under section 41
14
15
Amount of income or expenditure of prior period credited or debited to the profit and loss account (net)
15
16
Amount of Expenditure disallowed u/s 14A
16
Quantitative details (Mandatory if liable for audit under section 44AB)
(a)In the case of a trading concern
Item Name
*
Unit
*
Opening stock
*
Purchase during the previous year
*
Sales during the previous year
*
Closing stock
*
Shortage/ excess, if any
*
1
Select
Gms
Kilograms
Litre
Kilolitre
Metre
Kilometre
Numbers
Quintal
Ton
Pound
Miligrams
Carat
Numbers (1000s)
Kwatt
Mwatt
Inch
Feet
Sqft
Acre
Cubicft
Sqmetre
Cubicmetre
Residual
(b)In the case of a manufacturing concern -Raw Materials
Item Name
*
Unit of measure
*
Opening stock
*
Purchase during the previous year
*
Consumption during the previous year
Sales during the previous year
*
Closing stock
*
Yield Finished Products
Percentage of yield
Shortage/ excess, if any
*
1
Select
Gms
Kilograms
Litre
Kilolitre
Metre
Kilometre
Numbers
Quintal
Ton
Pound
Miligrams
Carat
Numbers (1000s)
Kwatt
Mwatt
Inch
Feet
Sqft
Acre
Cubicft
Sqmetre
Cubicmetre
Residual
(c) In the case of a manufacturing concern - Finished products/ By-products
Item Name
*
Unit
*
Opening stock
*
Purchase during the previous year
*
quantity manufactured during the previous year
Sales during the previous year
*
Closing stock
*
Shortage/ excess, if any
*
1
Select
Gms
Kilograms
Litre
Kilolitre
Metre
Kilometre
Numbers
Quintal
Ton
Pound
Miligrams
Carat
Numbers (1000s)
Kwatt
Mwatt
Inch
Feet
Sqft
Acre
Cubicft
Sqmetre
Cubicmetre
Residual
Schedule HP - Details of Income from House Property (Please refer instructions)
1
Address of property 1
Town/ City
State
Select
ANDAMAN AND NICOBAR ISLANDS
ANDHRA PRADESH
ARUNACHAL PRADESH
ASSAM
BIHAR
CHANDIGARH
DADRA & NAGAR HAVELI
DAMAN & DIU
DELHI
GOA
GUJARAT
HARYANA
HIMACHAL PRADESH
JAMMU & KASHMIR
KARNATAKA
KERALA
LAKSHADWEEP
MADHYA PRADESH
MAHARASHTRA
MANIPUR
MEGHALAYA
MIZORAM
NAGALAND
ORISSA
PONDICHERRY
PUNJAB
RAJASTHAN
SIKKIM
TAMILNADU
TRIPURA
UTTAR PRADESH
WEST BENGAL
CHHATISGARH
UTTARAKHAND
JHARKHAND
TELANGANA
LADAKH
State outside India
Country
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTEÂ (EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Pin Code
Zip Code
Owner of the Property
Select
Self
Deemed Owner
Is the property co-owned?
*
(if "YES" please enter following details)
Select
Yes
No
Your percentage of share in the Property(%)
%
S. No.
Name of Other co owners
PAN of Other Co-owner
Percentage share of other Co-owner(s) in property(%)
1
%
Type Of House Property
Select
Let Out
Deemed let out
Self Occupied
S. No.
Name(s) of Tenant (if let out)
PAN of Tenants (if available)
TAN of Tenant(s) (if TDS credit is claimed)
1
(a)
Gross rent received or receivable or letable value (higher of the two, if let out for whole of the year, lower of the two if let out for part of the year)
1a
(b)
The amount of rent which cannot be realized
1b
(c)
Tax paid to local authorities
1c
(d)
Total (1b + 1c)
1d
(e)
Annual value (1a - 1d) (nil, if self -occupied etc. as per section 23(2)of the Act)
1e
(f)
Annual value of the property owned (own percentage share x 1e)
1f
(g)
30% of 1f
1g
(h)
Interest payable on borrowed capital
1h
(i)
Total (1g + 1h)
1i
(j)
Arrears/Unrealized Rent received during the year Less 30%
1j
(k)
Income from house property 1 (1f - 1i + 1j)
1k
2
Pass through income if any
2
3
Income under the head “Income from house property”(1k + 2k + 3) (if negative take the figure to 2i of schedule CYLA)
3
Note:
Please include the income of the specified persons referred to in Schedule SPI and Pass through income referred to in schedule PTI while computing the income under this head Furnishing of PAN of tenant is mandatory, if tax is deducted under section 194-IB. Furnishing of TAN of tenant is mandatory, if tax is deducted under section 194-I.
Computation of income from business or profession
A
From business or profession other than speculative business and specified business
1
Profit before tax as per profit and loss account (item 54, 62ii, 63ii, 64iv and 65iii & 66(iv) of Part A-P&L )
1
2a
Net profit or loss from speculative business included in 1 (enter –ve sign in case of loss)[Sl. No. 66iv of Schedule P&L]
2a
2b
Net profit or Loss from Specified Business u/s 35AD included in 1 (enter -ve sign in case of loss)
2b
3
Income/ receipts credited to profit and loss account considered under other heads of income/chargeable u/s 115BBF / chargeable u/s 115BBG
a
House Property
3a
b
Capital Gains
3b
c
Other Sources
3c
d
u/s 115BBF
3d
e
u/s 115BBG
3e
4a
Profit or loss included in 1, which is referred to in section 44AD/ 44ADA/44AE/44B/44BB/44BBA/44BBB/44D/44DA/ 44DB/First Schedule of Income-tax Act (other than profit from life insurance business referred to in section 115B)
4a
i
44AD
4i
ii
44ADA
4ii
iii
44AE
4iii
iv
44B
4iv
v
44BB
4v
vi
44BBA
4vi
vii
44BBB
4vii
viii
44D
4viii
ix
44DA
4ix
x
44DB
4x
xi
First schedule of income tax Act (other than profit from life insurance business referred to in section 115B)
4xi
4b
Profit and gains from life insurance business referred to in section 115B
4b
4c
Profit from activities covered under rule 7, 7A, 7B(1), 7B(1A) and 8
4c
i
Profit from activates covered under rule 7
4i
ii
Profit from activates covered under rule 7A
4ii
iii
Profit from activates covered under rule 7B(1)
4iii
iv
Profit from activities covered under rule 7B(1A)
4iv
v
Profit from activates covered under rule 8
4v
5
Income credited to Profit and Loss account (included in 1)which is exempt
a
Share of income from firm(s)
5a
b
Share of income from AOP/ BOI
5b
c
Any other exempt income (Specify nature and amount)
SI.No.
Nature
Amount
1
Total (ci + cii)
5ciii
d
Total exempt income (5a + 5b + 5ciii)
5d
6
Balance (1- 2a - 2b - 3a -3b - 3c - 3d - 3e - 4a - 4b -4c- 5d)
6
7
Expenses debited to profit and loss account considered under other heads of income/related to income chargeable u/s 115BBF/115BBG
a
House Property
7a
b
Capital Gains
7b
c
Other Sources
7c
d
u/s 115BBF
7d
e
u/s 115BBG
7e
8a
Expenses debited to profit and loss account which relate to exempt income
8a
8b
Expenses debited to profit and loss account which relate to exempt income and disallowed u/s 14A (16 of Part A-OI)
8b
9
Total (7a + 7b + 7c + 7d + 7e + 8a + 8b)
9
10
Adjusted profit or loss (6+9)
10
11
Depreciation and amoritisation debited to profit and loss account
11
12
Depreciation allowable under Income-tax Act
i
Depreciation allowable under section 32(1)(ii) and 32(1) (iia) (column 6 of Schedule-DEP)
12i
ii
Depreciation allowable under section 32(1)(i) (Make your own computation refer Appendix-IA of IT Rules)
12ii
iii
Total (12i + 12ii)
12iii
13
Profit or loss after adjustment for depreciation (10 + 11 - 12iii)
13
14
Amounts debited to the profit and loss account, to the extent disallowable under section 36 (6t of Part A-OI)
14
15
Amounts debited to the profit and loss account, to the extent disallowable under section 37 (7j of PartA-OI)
15
16
Amounts debited to the profit and loss account, to the extent disallowable under section 40 (8Aj of PartA-OI)
16
17
Amounts debited to the profit and loss account, to the extent disallowable under section 40A (9g of PartA-OI)
17
18
Any amount debited to profit and loss account of the previous year but disallowable under section 43B (11h of PartA-OI)
18
19
Interest disallowable under section 23 of the Micro, Small and Medium Enterprises Development Act,2006
19
20
Deemed income under section 41
20
21
Deemed income under section 32AC/32AD/33AB/33ABA/35ABA/35ABB/35AC/40A(3A)/33AC/72A/80HHD/80-IA
21
21(i)
Section 32AC
21(i)
21(ii)
Section 32AD
21(ii)
21(iii)
Section 33AB
21(iii)
21(iv)
Section 33ABA
21(iv)
21(v)
Section 35ABA
21(v)
21(vi)
Section 35ABB
21(vi)
21(vii)
Section 35AC
21(vii)
21(viii)
Section 40A(3A)
21(viii)
21(ix)
Section 33AC
21(ix)
21(x)
Section 72A
21(x)
21(xi)
Section 80HHD
21(xi)
21(xii)
Section 80-IA
21(xii)
22
Deemed income under section 43CA
22
23
Any other item or items of addition under section 28 to 44DB
23
24
Any other income not included in profit and loss account/any other expense not allowable (including income from salary, commission, bonus and interest from firms in which assessee is a partner)
24
a
Salary
24a
b
Bonus
24b
c
Commission
24c
d
Interest
24d
e
Others
24e
25
Increase in profit or decrease in loss on account of ICDS adjustments and deviation in method of valuation of stock (Column 3a + 4d of Schedule OI)
25
26
Total (14 + 15 + 16 + 17 + 18 + 19 + 20 + 21 + 22 + 23 + 24 + 25)
26
27
Deduction allowable under section 32(1)(iii)
27
28
Deduction allowable under section 32AD
28
29
Amount of deduction under section 35 or 35CCC or 35CCD in excess of the amount debited to profit and loss account (item x(4) of Schedule ESR) (if amount deductible under section 35 or 35CCC or 35CCD is lower than amount debited to P&L account, it will go to item 24)
29
30
Any amount disallowed under section 40 in any preceding previous year but allowable during the previous year(8B of PartA-OI)
30
31
Any amount disallowed under section 43B in any preceding previous year but allowable during the previous year(10 h of PartA-OI)
31
32
Any other amount allowable as deduction
32
33
Decrease in profit or increase in loss on account of ICDS adjustments and deviation in method of valuation of stock (Column 3b + 4e of Schedule OI)
33
34
Total (27+28+29+30+31+32+33)
34
35
Income (13 + 26 - 34)
35
36
Profits and gains of business or profession deemed to be under -
i
Section 44AD (62(ii) of schedule P&L)
36i
ii
Section 44ADA [63(ii) of schedule]
36ii
iii
Section 44AE [64(iv) of schedule]
36iii
iv
Section 44B
36iv
v
Section 44BB
36v
vi
Section 44BBA
36vi
vii
Section 44BBB
36vii
viii
Section 44D
36viii
ix
Section 44DA
36ix
x
Section 44DB
36x
xi
First Schedule of Income-tax Act(other than 115B)
36xi
xii
Total (36i to 36xi)
36xii
37
Net profit or loss from business or profession other than speculative business and specified business (35+36xii)
37
38
Net Profit or loss from business or profession other than speculative business and specified business, after applying rule 7A, 7B or 8), if applicable (If rule 7A, 7B or 8 is not applicable, enter same figure as in 37) (If loss take the figure to 2i of item E)(38a+ 38b + 38c + 38d + 38e + 38f)
A38
a
Chargeable income under Rule 7
a
b
Deemed chargeable Income under Rule 7A
b
c
Deemed chargeable Income under Rule 7B(1)
c
d
Deemed chargeable Income under Rule 7B(1A)
d
e
Deemed chargeable Income under Rule 8
e
f
Income other than Rule 7A, 7B & 8 (Item No. 37)
f
39
Balance of income deemed to be from agriculture, after applying Rule 7, 7A, 7B(1), 7B(1A) and Rule 8 for the purpose of aggregation of income as per Finance Act [4c-(38a+38b+38c+38d+38e)]
39
B
Computation of income from speculative business
40
Net profit or loss from speculative business as per profit or loss account
40
41
Additions in accordance with section 28 to 44DB
41
42
Deductions in accordance with section 28 to 44DB
42
43
Income from speculative business (if loss, take the figure to 6xi of schedule CFL)
B43
C
Computation of income from specified business under section 35AD
44
Net profit or loss from specified business as per profit or loss account
44
45
Additions in accordance with section 28 to 44DB
45
46
Deductions in accordance with section 28 to 44DB ((other than deduction under section,- (i) 35AD, (ii) 32 or 35 on which deduction u/s 35AD is claimed))
46
47
Profit or loss from specified business (44+45-46)
47
48
Deductions in accordance with section 35AD(1)
48
49
Income from specified business (47-48)(if loss, take the figure to 7xii of schedule CFL)
C49
50
S.No.
Relevant clause of sub-section (5) of section 35AD which covers the specified business (to be selected from drop down menu)
1
Select
(a)laying and operating a cross-country natural gas pipeline network for distribution, including storage facilities being an integral part of such network
(aa)building and operating a new hotel of two-star or above category as classified by the Central Government
(ab)building and operating a new hospital with at least one hundred beds for patients
(ac)developing and building a housing project under a scheme for slum redevelopment or rehabilitation framed by the Central Government or a State Government, as the case may be, and which is notified by the Board in this behalf in accordance with the guidelines as may be prescribed
(ad)developing and building a housing project under a scheme for affordable housing framed by the Central Government or a State Government, as the case may be, and notified by the Board in this behalf in accordance with the guidelines as may be prescribed
(ae)new plant or in a newly installed capacity in an existing plant for production of fertilizer
(af)setting up and operating an inland container depot or a container freight station notified or approved under the Customs Act, 1962 (52 of 1962)
(ag)bee-keeping and production of honey and beeswax
(ah)setting up and operating a warehousing facility for storage of sugar
(ai)laying and operating a slurry pipeline for the transportation of iron ore
(aj)setting up and operating a semi-conductor wafer fabrication manufacturing unit, and which is notified by the Board in accordance with such guidelines as may be prescribed
(ak)developing or operating and maintaining or developing, operating and maintaining, any infrastructure facility
(b)all other cases not falling under any of the above clauses
D
Income chargeable under the head ‘Profits and gains’ from business or profession’ (A38+B43+C49)
D
E
Intra head set off of business loss of current year
Sl.No.
Type of Business income
Income of current year (Fill this column only if figure is zero or positive)
Business loss set off
Business income remaining after set off
(1)
(2)
(3) = (1) - (2)
i
Loss to be set off (Fill this row only if figure is negative)
ii
Income from speculative business
iii
Income from specified business
iv
Profit and gains from life insurance business u/s 115B
v
Total loss set off (ii + iii+iv)
vi
Loss remaining after set off (i – v)
Depreciation on Plant and Machinery (Other than assets on which full capital expenditure is allowable as deduction under any other section)
1
Block of assets
Plant and machinery
2
Rate (%)
15
30
40
(i)
(ii)
(iii)
3
Written down value on the first day of previous year
4
Additions for a period of 180 days or more in the previous year
5
Consideration or other realization during the previous year out of 3 or 4
6
Amount on which depreciation at full rate to be allowed(3 + 4 – 5) (enter 0, if result is negative)
7
Additions for a period of less than 180 days in the previous year
8
Consideration or other realizations during the year out of 7
9
Amount on which depreciation at half rate to be allowed (7 - 8)(enter 0, if result is negative)
10
Depreciation on 6 at full rate
11
Depreciation on 9 at half rate
12
Additional depreciation, if any, on 4
13
Additional depreciation, if any, on 7
14
Additional depreciation relating to immediately preceding year' on asset put to use for less than 180 days
15
Total depreciation* (10+11+12+13+14)
16
Depreciation disallowed under section 38(2) of the I.T. Act (out of column 15)
17
Net aggregate depreciation (15-16)
18
Proportionate aggregate depreciation allowable in the event of succession, amalgamation, demerger etc. (out of column 17)
19
Expenditure incurred in connection with transfer of asset/ assets
20
Capital gains/ loss under section 50 (5 + 8 -4 -7 - 19) (enter negative only if block ceases to exist)
21
Written down value on the last day of previous year*(6+ 9 -14-15) (enter 0 if result is negative)
Depreciation on other assets (Other than assets on which full capital expenditure is allowable as deduction)
1
Block of assets
Land
Building (not including Land)
Furniture and Fittings
Intangible assets
Ships
2
Rate (%)
Nil
5
10
40
10
25
20
(i)
(ii)
(iii)
(iv)
(v)
(vi)
(vii)
3
Written down value on the first day of previous year
4
Additions for a period of 180 days or more in the previous year
5
Consideration or other realization during the previous year out of 3 or 4
6
Amount on which depreciation at full rate to be allowed(3 + 4 -5) (enter 0, if result in negative)
7
Additions for a period of less than 180 days in the previous year
8
Consideration or other realizations during the year out of 7
9
Amount on which depreciation at half rate to be allowed (7 -8)(enter 0, if result is negative)
10
Depreciation on 6 at full rate
11
Depreciation on 9 at half rate
12
Total depreciation* (10+11)
13
Depreciation disallowed under section 38(2) of the I.T. Act (out of column 12)
14
Net aggregate depreciation (12-13)
15
Proportionate aggregate depreciation allowable in the event of succession, amalgamation, demerger etc. (out of column 14)
16
Expenditure incurred in connection with transfer of asset/ assets
17
Capital gains/ loss under section 50 (5 + 8 -3-4 -7 -16) (enter negative only if block ceases to exist)
18
Written down value on the last day of previous year* (6+ 9 -12)(enter 0 if result is negative)
Summary of Depreciation on Assets (Other than assets on which full capital expenditure is allowable as deduction under any other section)
1
Plant and machinery
a
Block entitled for depreciation @ 15 per cent
( Schedule DPM - 17i or 18i as applicable)
1a
b
Block entitled for depreciation @ 30 per cent
( Schedule DPM - 17ii or 18ii as applicable)
1b
c
Block entitled for depreciation @ 40 per cent
( Schedule DPM - 17iii or 18iii as applicable)
1c
d
Total depreciation on plant and machinery ( 1a + 1b + 1c )
1d
2
Building (not including land)
a
Block entitled for depreciation @ 5 per cent
(Schedule DOA- 14ii or 15ii as applicable)
2a
b
Block entitled for depreciation @ 10 per cent
(Schedule DOA- 14iii or 15iii as applicable)
2b
c
Block entitled for depreciation @ 40 per cent
(Schedule DOA- 14iv or 15iv as applicable)
2c
d
Total depreciation on building (total of 2a + 2b + 2c)
2d
3
Furniture and fittings(Schedule DOA- 14v or 15v as applicable)
3
4
Intangible assets (Schedule DOA- 14vi or 15vi as applicable )
4
5
Ships (Schedule DOA- 14vii or 15vii as applicable)
5
6
Total depreciation (1d+2d+3+4+5)
6
Deemed Capital Gains on sale of depreciable assets
1
Plant and machinery
a
Block entitled for depreciation @ 15 per cent
(Schedule DPM - 20i)
1a
b
Block entitled for depreciation @ 30 per cent
(Schedule DPM - 20ii)
1b
c
Block entitled for depreciation @ 40 per cent
(Schedule DPM - 20iii)
1c
d
Total ( 1a +1b + 1c )
1d
2
Building (not including land)
a
Block entitled for depreciation @ 5 per cent
(Schedule DOA- 17ii)
2a
b
Block entitled for depreciation @ 10 per cent
(Schedule DOA- 17iii)
2b
c
Block entitled for depreciation @ 40 per cent
(Schedule DOA- 17iv)
2c
d
Total (2a+2b+2c)
2d
3
Furniture and fittings ( Schedule DOA- 17v)
3
4
Intangible assets (Schedule DOA- 17vi)
4
5
Ships (Schedule DOA- 17vii)
5
6
Total (1d+2d+3+4+5)
6
Schedule ESR - Expenditure on scientific Research etc. Deduction under section 35 or 35CCC or 35CCD
Sl No
Expenditure of the nature referred to in section
(1)
Amount, if any, debited to profit and loss account
(2)
Amount of deduction allowable
(3)
Amount of deduction in excess of the amount debited to profit and loss account
(4) = (3) - (2)
i
35(1)(i)
ii
35(1)(ii)
iii
35(1)(iia)
iv
35(1)(iii)
v
35(1)(iv)
vi
35(2AA)
vii
35(2AB)
viii
35 CCC
ix
35 CCD
x
Total
Note:In case any deduction is claimed under sections 35(1)(ii) or 35(1)(iia) or 35(1)(iii) or 35(2AA), please provide the details as per Schedule RA.
Capital Gains
A
Short-term capital gain (STCG) (Sub-items 4 & 5 are not applicable for residents)
1
1
From sale of land or building or both (fill up details separately for each property)
a
i
Full value of consideration received/receivable
ai
ii
Value of property as per stamp valuation authority
aii
iii
Full value of consideration adopted as per section 50C for the purpose of Capital Gains [in case (aii) does not exceed 1.05 times (ai), take this figure as (ai), or else take (aii)]
aiii
b
Deductions under section 48
i
Cost of acquisition without indexation
bi
ii
Cost of Improvement without indexation
bii
iii
Expenditure wholly and exclusively in connection with transfer
biii
iv
Total (bi + bii + biii)
biv
c
Balance (aiii – biv)
1c
d
Deduction under section 54D/54G/54GA (Specify details in item D below)
Sl.No.
Section
Amount
1
Select
Sec 54D
Sec 54G
Sec 54GA
Total
1d
e
Short-term Capital Gains on Immovable property (1c - 1d)
A1e
f
In case of transfer of immovable property, please furnish - the following details (see note)
S.No.
Name of Buyer(s)
PAN of Buyer(s)
Percentage share
Amount
Address of Property
Pincode
1
Note 1:
Furnishing of PAN is mandatory, if the tax is deduced under section 194-IA or is quoted by buyer in the documents
Note 2:
In case of more than one buyer, please indicate the respective percentage share and amount.
2
From slump sale
a
Full value of consideration
2a
b
Net worth of the under taking or division
2b
c
Short term capital gains from slump sale(2a-2b)
A2c
3
1
From sale of equity share or unit of equity oriented Mutual Fund (MF) or unit of a business trust on which STT is paid under section
Select
(i) 111A [for others]
(ii) 115AD(1)(b)(ii) [proviso for Foreign Institutional Investors]
a
Full value of consideration
3a
b
Deductions under section 48
i
Cost of acquisition without indexation
bi
ii
Cost of Improvement without indexation
bii
iii
Expenditure wholly and exclusively in connection with transfer
biii
iv
Total (i + ii + iii)
biv
c
Balance (3a - 3biv)
3c
d
Loss to be disallowed u/s 94(7) or 94(8)- for example if asset bought/acquired within 3 months prior to record date and dividend/income/bonus units are received, then loss arising out of sale of such asset to be ignored (Enter positive value only)
3d
e
Short-term capital gain on equity share or equity oriented MF or unit of a business trust(STT paid) (3c +3d)
A3e
4
For NON-RESIDENT, not being an FII- from sale of shares or debentures of an Indian company (to be computed with foreign exchange adjustment under first proviso to section 48)
a
STCG on transactions on which securities transaction tax (STT) is paid
A4a
b
STCG on transactions on which securities transaction tax (STT) is not paid
A4b
5
For NON-RESIDENTS- from sale of securities (other than those at A3 above) by an FII as per section 115AD
a
i
In case assets sold include shares of a company other than quoted shares, enter the following details
a
Full value of consideration received/receivable in respect of unquoted shares
5ia
b
Fair market value of unquoted shares determined in the prescribed manner
5ib
c
Full value of consideration in respect of unquoted shares adopted as per section 50CA for the purpose of Capital Gains (higher of a or b)
5ic
ii
Full value of consideration in respect of assets other than unquoted shares
5ii
iii
Total (ic + ii)
5iii
b
Deductions under section 48
i
Cost of acquisition without indexation
5bi
ii
Cost of Improvement without indexation
5bii
iii
Expenditure wholly and exclusively in connection with transfer
5biii
iv
Total (i + ii + iii)
5biv
c
Balance (5aiii - biv)
5c
d
Loss to be disallowed u/s 94(7) or 94(8)- for example if security bought/acquired within 3 months prior to record date and dividend/income/bonus units are received, then loss arising out of sale of such security to be ignored (Enter positive value only)
5d
e
Short-term capital gain on securities (other than those at A3 above) by an FII (5c +5d)
A5e
6
From sale of assets other than at A1 or A2 or A3 or A4 or A5 above
a
i
In case assets sold include shares of a company other than quoted shares, enter the following details
a
Full value of consideration received/receivable in respect of unquoted shares
ia
b
Fair market value of unquoted shares determined in the prescribed manner
ib
c
Full value of consideration in respect of unquoted shares adopted as per section 50CA for the purpose of Capital Gains (higher of a or b)
ic
ii
Full value of consideration in respect of assets other than unquoted shares
ii
iii
Total (ic + ii)
iii
b
Deductions under section 48
i
Cost of acquisition without indexation
bi
ii
Cost of Improvement without indexation
bii
iii
Expenditure wholly and exclusively in connection with transfer
biii
iv
Total (i + ii + iii)
biv
c
Balance (6aiii - biv)
6c
d
In case of asset (security/unit) loss to be disallowed u/s 94(7) or 94(8)- for example if asset bought/acquired within 3 months prior to record date and dividend/income/bonus units are received, then loss arising out of sale of such asset to be ignored (Enter positive value only)
6d
e
Deemed short term capital gains on depreciable assets (6 of schedule - DCG)
6e
f
Deduction under section Deduction under section 54D/54G/54GA
S. No.
Section
Amount
1
Select
Sec 54D
Sec 54G
Sec 54GA
Total
6f
g
STCG on assets other than at A1 or A2 or A3 or A4 or A5 above (6c + 6d + 6e - 6f)
A6g
7
Amount deemed to be short term capital gains
a
Whether any amount of unutilized capital gain on asset transferred during the previous years shown below was deposited in the Capital Gains Accounts Scheme within due date for that year? If yes, then provide the details below
Select
Yes
No
Not Applicable
Sl.No.
Previous year in which asset transferred
Section under which deduction claimed in that year
New asset acquired/constructed
Amount not used for new asset or remained unutilized in Capital gains account (X)
Year in which asset acquired/constructed
Amount utilised out of Capital Gains account
1
Select
2015-16
Select
54D
54G
54GA
Select
2016-17
2017-18
2018-19
b
Amount deemed to be short term capital gains u/s 54D/54G/54GA, other than at 'a'
Amount deemed to be short term capital gains (Xi + b)
A7
8
Pass Through Income in the nature of Short Term Capital Gain, (Fill up schedule PTI)
A8
a
Pass Through Income in the nature of Short Term Capital Gain, chargeable @ 15%
A8a
b
Pass Through Income in the nature of Short Term Capital Gain, chargeable @ 30%
A8b
c
Pass Through Income in the nature of Short Term Capital Gain, chargeable at applicable rates
A8c
9
Amount of STCG included in A1-A8 but not chargeable to tax or chargeable at special rates in India as per DTAA
Sl.No.(1)
Amount of income (2)
Item no. A1 to A8 above in which included(3)
Country Name,Code(4)
Article of DTAA(5)
Rate as per Treaty(6) (enter NIL, if not chargeable)
Whether Tax Residency Certificate obtained?(7)
Section of I.T. Act(8)
Rate as per I.T. Act(9)
Applicable rate(10)
1
Select
A1e
A2c
A3e-111A
A3e-115AD
A4a
A4b
A5e
A6g
A7
A8(a)
A8(b)
A8(c)
Select
93-AFGHANISTAN
1001-ALAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTEÂ (EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Select
Yes
No
Total amount of STCG not chargeable to tax in India as per DTAA
A9a
Total amount of STCG chargeable to tax at special rates in India as per DTAA
A9b
10
Total short term capital gain (A1e+ A2c+ A3e+ A4a+ A4b+ A5e+ A6g+A7+A8-A9a)
A10
B
Long-term capital gain (LTCG) (Items 6,7,8 are not applicable for residents)
1
1
From sale of land or building or both (fill up details separately for each property)
a
i
Full value of consideration received/receivable
ai
ii
Value of property as per stamp valuation authority
aii
iii
Full value of consideration adopted as per section 50C for the purpose of Capital Gains (([in case (aii) does not exceed 1.05 times (ai), take this figure as (ai), or else take (aii)]
aiii
b
Deductions under section 48
i
Cost of acquisition with indexation
bi
ii
Cost of Improvement with indexation
bii
iii
Expenditure wholly and exclusively in connection with transfer
biii
iv
Total (bi + bii + biii)
biv
c
Balance (aiii - biv)
1c
d
Deduction under section 54D/54EC/54EE/54G/54GA (Specify details in item D below)
S. No.
Section
Amount
1
Select
Sec 54D
Sec 54EC
Sec 54EE
Sec 54G
Sec 54GA
Total
1d
e
Long-term Capital Gains on Immovable property (1c - 1d)
B1e
f
In case of transfer of immovable property, please furnish - the following details (see note)
S.No.
Name of Buyer(s)
PAN of Buyer(s)
Percentage share
Amount
Address of Property
Pincode
1
Note 1:
Furnishing of PAN is mandatory, if the tax is deduced under section 194-IA or is quoted by buyer in the documents.
Note 2:
In case of more than one buyer, please indicate the respective percentage share and amount.
2
From slump sale
a
Full value of consideration
2a
b
Net worth of the under taking or division
2b
d
Deduction u/s 54EC/54EE
c
Balance(2a-2b)
2c
S. No.
Section
Amount
1
Select
Sec 54EC
Sec 54EE
Total
2d
e
Long term capital gains from slump sale (2c-2d)
B2e
3
From sale of bonds or debenture (other than capital indexed bonds issued by Government)
a
Full value of consideration
3a
b
Deductions under section 48
i
Cost of acquisition without indexation
bi
ii
Cost of improvement without indexation
bii
iii
Expenditure wholly and exclusively in connection with transfer
biii
iv
Total (bi + bii +biii)
biv
c
Balance (3a - biv)
3c
d
Deduction u/s 54EE (Specify details in item D below)
3d
LTCG on bonds or debenture (3c - 3d)
B3e
4
1
From sale of listed securities (other than a unit) or zero coupon bonds where proviso under section 112(1) is applicable
a
Full value of consideration
4a
b
Deductions under section 48
i
Cost of acquisition without indexation
bi
ii
Cost of improvement without indexation
bii
iii
Expenditure wholly and exclusively in connection with transfer
biii
iv
Total (bi + bii +biii)
biv
c
Balance (4a - 4biv)
4c
d
Deduction u/s 54EE (Specify details in item D below)
4d
e
Long-term Capital Gains on assets at B4 above (4c – 4d)
B4e
5
From sale of equity share in a company or unit of equity oriented fund or unit of a business trust on which STT is paid under section 112A
a
Full value of consideration
5a
b
Deductions under section 48
i
Cost of acquisition without indexation (higher of iA and iB)
5bi
iA
Cost of acquisition
5biA
iB
If the long term capital asset was acquired before 01.02.2018, lower of B1 and B2
5biB
B1
Fair Market Value of capital asset as per section 55(2)(ac)
5bi B1
B2
Full value of consideration
5bi B2
bii
Cost of improvement without indexation
5bii
biii
Expenditure wholly and exclusively in connection with transfer
5biii
biv
Total (bi + bii + biii)
5biv
c
Balance (5a - biv)
5c
d
Less- LTCG exempt as per section 112A (5c – Rs. 1 lakh) (This exemption shall be considered in schedule SI)
5d
e
Deduction under sections 54EE (Specify details in item D below)
5e
f
Long-term Capital Gains on sale of capital assets at B5 above (5c – 5e)
B5f
6
For NON-RESIDENTS- from sale of shares or debenture of Indian company (to be computed with foreign exchange adjustment under first proviso to section 48)
a
LTCG computed without indexation benefit
B6a
b
Deduction u/s 54EE (Specify details in item D below)
B6b
c
LTCG on share or debenture(6a - 6b)
B6c
7
For NON-RESIDENTS- from sale of, (i) unlisted securities as per sec. 112(1)(c), (ii) units referred in sec. 115AB, (iii) bonds or GDR as referred in sec. 115AC, (iv) securities by FII as referred to in sec. 115AD
1
For NON-RESIDENTS- from sale of,
Select
(i) unlisted securities or shares of a company not being a company in which the public are substantially interested as per sec. 112(1)(c)
(ii) units referred in sec. 115AB
(iii) bonds or GDR as referred in sec. 115AC
(iv) securities by FII as referred to in sec. 115AD(other than securities referred to in Section 112A fill up column B8 below)
a
i
In case assets sold include shares of a company other than quoted shares, enter the following details
a
Full value of consideration received/receivable in respect of unquoted shares
ia
b
Fair market value of unquoted shares determined in the prescribed manner
ib
c
Full value of consideration in respect of unquoted shares adopted as per section 50CA for the purpose of Capital Gains (higher of a or b)
ic
ii
Full value of consideration in respect of assets other than unquoted shares
ii
iii
Total (ic + ii)
iii
b
Deductions under section 48
i
Cost of acquisition without indexation
bi
ii
Cost of improvement without indexation
bii
iii
Expenditure wholly and exclusively in connection with transfer
biii
iv
Total (bi + bii +biii)
biv
c
Balance (aiii – biv)
7c
d
Deduction u/s 54EE (Specify details in item D below)
7d
e
Long-term Capital Gains on assets at 7 above in case of NON-RESIDENT (7c – 7d)
7e
8
For NON-RESIDENTS - From sale of equity share in a company or unit of equity oriented fund or unit of a business trust on which STT is paid under section 112A
a
Full value of consideration
8a
b
Deductions under section 48
bi
Cost of acquisition without indexation (higher of iA and iB)
8bi
iA
Cost of acquisition
8biA
iB
If the long term capital asset was acquired before 01.02.2018, lower of B1 and B2
8biB
B1
Fair Market Value of capital asset as per section 55(2)(ac)
8bi B1
B2
Full value of consideration
8bi B2
bii
Cost of improvement without indexation
8bii
biii
Expenditure wholly and exclusively in connection with transfer
8biii
biv
Total (bi + bii + biii)
8biv
c
Balance (8a - biv)
8c
d
Less- LTCG exempt as per section 112A (8c – Rs. 1 lakh) (This exemption shall be considered in schedule SI)
8d
e
Deduction under sections 54EE (Specify details in item D below)
8e
f
Long-term Capital Gains on sale of capital assets at B8 above (8c – 8e)
B8f
9
From sale of assets where B1 to B8 above are not applicable
a
i
In case assets sold include shares of a company other than quoted shares, enter the following details
a
Full value of consideration received/receivable in respect of unquoted shares
ia
b
Fair market value of unquoted shares determined in the prescribed manner
ib
c
Full value of consideration in respect of unquoted shares adopted as per section 50CA for the purpose of Capital Gains (higher of a or b)
ic
ii
Full value of consideration in respect of assets other than unquoted shares
ii
iii
Total (ic + ii)
iii
b
Deductions under section 48
i
Cost of acquisition with indexation
bi
ii
Cost of improvement with indexation
bii
iii
Expenditure wholly and exclusively in connection with transfer
biii
iv
Total (bi + bii +biii)
biv
c
Balance (aiii – biv)
9c
d
Deduction under sections 54D/54G/54EE/54GA (Specify details in item D below)
S. No.
Section
Amount
1
Select
Sec 54D
Sec 54G
Sec 54EE
Sec 54GA
Total
9d
e
Long-term Capital Gains on assets at B9 above (9c-9d)
B9e
10
Amount deemed to be long-term capital gains
a
Whether any amount of unutilized capital gain on asset transferred during the previous year shown below was deposited in the Capital Gains Accounts Scheme within due date for that year? If yes, then provide the details below
Select
Yes
No
Not Applicable
Sl.No.
Previous year in which asset transferred
Section under which deduction claimed in that year
New asset acquired/constructed
Amount not used for new asset or remained unutilized in Capital gains account (X)
Year in which asset acquired/constructed
Amount utilised out of Capital Gains account
1
Select
2015-16
Select
54
54D
54F
54G
54GA
Select
2016-17
2017-18
2018-19
b
Amount deemed to be long-term capital gains, other than at 'a'
Amount deemed to be long-term capital gains (Xi + b)
B10
11
Pass Through Income in the nature of Long Term Capital Gain,(Fill up schedule PTI) (B11a + B11b)
B11
a
Pass Through Income in the nature of Long Term Capital Gain, chargeable @ 10%
B11a
b
Pass Through Income in the nature of Long Term Capital Gain, chargeable @ 20%
B11b
12
Amount of - LTCG included in items B1 to B11 but not chargeable to tax in India as per DTAA
Sl.No.(1)
Amount of income(2)
Item no. B1 to B11 above in which included(3)
Country Name,Code(4)
Article of DTAA(5)
Rate as per Treaty(6)
Whether Tax Residency Certificate obtained?(7)
Section of I.T. Act(8)
Rate as per I.T. Act(9)
Applicable rate(10)
1
Select
B1e
B2e
B3e
B4e
B5f
B6c
B7e-112(1)(c)
B7e-115AB1b
B7e-115AC
B7e-115AD
B8f
B9e
B10
B11(a)
B11(b)
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTEÂ (EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Select
Yes
No
Total amount of LTCG not chargeable to tax in India as per DTAA
B12a
Total amount of LTCG chargeable to tax in India as per DTAA
B12b
13
Total long term capital gain [B1e + B2e + B3e + B4e + B5f + B6c + B7e + B8f + B9e + B10 + B11-B12a] (In case of loss take the figure to 9xi of schedule CFL)
B13
C
Income chargeable under the head CAPITAL GAINS (A10 + B13) (take B13 as nil, if loss)
C
D
Information about deduction claimed against Capital Gains
1
In case of deduction u/s 54B/54D/54EC/54EE/54G/54GA give following details
a
Deduction claimed u/s 54B
S. No.
Date of transfer of original asset
Cost of new agricultural land
Date of purchase of new agricultural land
Amount deposited in Capital Gains Accounts Scheme before due date
Amount of deduction claimed
1
b
Deduction claimed u/s 54D
S. No.
Date of acquisition of original asset
Cost of purchase/ construction of new land or building for industrial undertaking
Date of purchase of new land or building
Amount deposited in Capital Gains Accounts Scheme before due date
Amount of deduction claimed
1
c
Deduction claimed u/s 54EC
S. No.
Date of transfer of original asset
Amount invested in specified/notified bonds (not exceeding fifty lakh rupees)
Date of investment
Amount of deduction claimed
1
d
Deduction claimed u/s 54EE
S. No.
Date of transfer of original asset
Amount invested in specified asset
Date of investment
Amount of deduction claimed
1
e
Deduction claimed u/s 54G
S. No.
Date of transfer of original asset from urban area
Cost and expenses incurred for purchase or construction of new asset
Date of purchase/construction of new asset in an area other than urban area
Amount deposited in Capital Gains Accounts Scheme before due date
Amount of deduction claimed
1
f
Deduction claimed u/s 54GA
S. No.
Date of transfer of original asset from urban area
Cost and expenses incurred for purchase or construction of new asset
Date of purchase/construction of new asset in SEZ
Amount deposited in Capital Gains Accounts Scheme before due date
Amount of deduction claimed
1
f
Total deduction claimed (1a + 1b + 1c + 1d + 1e+1f)
E
Set-off of current year capital losses with current year capital gains (excluding amounts included in A8 & B11a which is chargeable under DTAA)
Sl.No
Type of Capital Gain
Capital Gain of current year (Fill this column only if computed figure is positive)
Short term capital loss set off
Long term capital loss
Current year’s capital gains remaining after set off (7= 1-2-3-4-5-6)
15%
30%
applicable rate
DTAA rate
10%
20%
DTAA rate
1
2
3
4
5
6
7
8
9
i
Loss to be set off (Fill this row if figure computed is negative)
ii
Short term capital gain
15%
iii
30%
iv
applicable rate
v
DTAA rates
vi
Long term capital gain
10%
vii
20%
viii
DTAA rates
ix
Total loss set off (ii + iii + iv + v + vi+vii)
x
Loss remaining after set off (i – ix)
The figures of STCG in this table (A1e* etc.) are the amounts of STCG computed in respective column (A1-A8) as reduced by the amount of STCG not chargeable to tax or chargeable at special rates as per DTAA, which is included therein, if any.
The figures of LTCG in this table (B1e* etc.) are the amounts of LTCG computed in respective column (B1-B11) as reduced by the amount of LTCG not chargeable to tax or chargeable at special rates as per DTAA, which is included therein, if any.
F
Information about accrual/receipt of capital gain
Type of Capital gain / Date
Upto 15/6
(i)
16/6 to 15/9
(ii)
16/9 to 15/12
(iii)
16/12 to 15/3
(iv)
16/3 to 31/3
(v)
1
Short-term capital gains taxable at the rate of 15%
Enter value from item 5v of schedule BFLA, if any.
2
Short-term capital gains taxable at the rate of 30%
Enter value from item 5vi of schedule BFLA, if any.
3
Short-term capital gains taxable at applicable rates
Enter value from item 5vii of schedule BFLA, if any..
4
Short-term capital gains taxable at DTAA rates Enter value from item 5viii of schedule BFLA, if any.
5
Long- term capital gains taxable at the rate of 10%
Enter value from item 5viii of schedule BFLA, if any.
6
Long- term capital gains taxable at the rate of 20%
Enter value from item 5x of schedule BFLA, if any.
7
Long- term capital gains taxable at the rate DTAA rates Enter value from item 5xi of schedule BFLA, if any.
Note:
Please include the income of the specified persons referred to in Schedule SPI while computing the income under this head
From sale of equity share in a company or unit of equity oriented fund or unit of a business trust on which STT is paid under section 112A
Sl. No.
ISIN Code
Name of the Share/Unit
No. of Shares/Units
Sale-price per Share/Unit
Total Sale Value (4*5) Item 5 (a) of LTCG Schedule of ITR5
Cost of acquisition without indexation Item 5 (b)(i) of LTCG Schedule of ITR5
Cost of acquisition- Item 5 (b)(i)(A) of LTCG Schedule of ITR5
If the long term capital asset was acquired before 01.02.2018, lower of B1 and B2 -Lower of 11 & 12-item 5 (b)(i)(B) of LTCG Schedule of ITR5
Fair Market Value per share/unit as on 31st January,2018
Total Fair Market Value of capital asset as per section 55(2)(ac)- (4*10) - item 5 (b)(i)(B)(1) of LTCG Schedule of ITR5
Full value of Consideration - item 5 (b)(i)(B)(2) of LTCG Schedule of ITR5
Cost of improvement without indexation - item 5 (b)(ii) of LTCG Schedule of ITR5
Expenditure wholly and exclusively in connection with transfer - item 5 (b)(iii) of LTCG Schedule of ITR5
Total deductions (bi + bii +biii) - item 5 (b)(iv) of LTCG Schedule of ITR5
Balance (5a –biv) -Item 5 (c) of LTCG Schedule of ITR5
(1)
(2)
(3)
(4)
(5)
(6)
(7)
(8)
(9)
(10)
(11)
(12)
(13)
(14)
(15)
(16)
1
Total of each column
For NON-RESIDENTS - From sale of equity share in a company or unit of equity oriented fund or unit of a business trust on which STT is paid under section 112A
Sl. No.
ISIN Code
Name of the Share/Unit
No. of Shares/Units
Sale-price per Share/Unit
Total Sale Value (4*5) Item 8 (a) of LTCG Schedule of ITR5
Cost of acquisition without indexation Item 8 (b)(i) of LTCG Schedule of ITR5
Cost of acquisition- Item 8 (b)(i)(A) of LTCG Schedule of ITR5
If the long term capital asset was acquired before 01.02.2018, lower of B1 and B2 -Lower of 11 & 12-item 8 (b)(i)(B) of LTCG Schedule of ITR5
Fair Market Value per share/unit as on 31st January,2018
Total Fair Market Value of capital asset as per section 55(2)(ac)- (4*10) - item 8(b)(i)(B)(1) of LTCG Schedule of ITR5
Full value of Consideration - item 8 (b)(i)(B)(2) of LTCG Schedule of ITR5
Cost of improvement without indexation - item 8 (b)(ii) of LTCG Schedule of ITR5
Expenditure wholly and exclusively in connection with transfer - item 8 (b)(iii) of LTCG Schedule of ITR5
Total deductions (bi + bii +biii) - item 8 (b)(iv) of LTCG Schedule of ITR5
Balance (8a –biv) -Item 8 (c) of LTCG Schedule of ITR5
(1)
(2)
(3)
(4)
(5)
(6)
(7)
(8)
(9)
(10)
(11)
(12)
(13)
(14)
(15)
(16)
1
Total of each column
Income from other sources
1
Gross income chargeable to tax at normal applicable rates (1a+ 1b+ 1c+ 1d + 1e)
1
a
Dividends Gross
1a
b
Interest , Gross (bi + bii + biii + biv + bv)
1b
(bi)
From Savings bank
1bi
(bii)
From Deposit (Bank/ Post Office/ Co-operative Society)
1bii
(biii)
From Income Tax Refund
1biii
(biv)
In the nature of Pass through income
1biv
(bv)
From others
1bv
c
Rental income from machinery, plants, buildings, etc., Gross
1c
d
Income of the nature referred to in section 56(2)(x) which is chargeable to tax (di + dii + diii + div + dv)
1d
(di)
Aggregate value of sum of money received without consideration
1di
(dii)
In case immovable property is received without consideration, stamp duty value of property
1dii
(diii)
In case immovable property is received for inadequate consideration, stamp duty value of property in excess of such consideration
1diii
(div)
In case any other property is received without consideration, fair market value of property
1div
(dv)
In case any other property is received for inadequate consideration, fair market value of property in excess of such consideration
1dv
e
Any other income (please specify nature)
Sl.No.
Nature
Amount
1
Total
2
Income chargeable at special rates (2a+ 2b+ 2c+ 2d + 2e + 2f related to sl.no.1)
2
S. No.
Nature
Income
a
Winnings from lotteries, crossword puzzles etc. chargeable u/s 115BB
b
Income chargeable u/s 115BBE (bi + bii + biii + biv+ bv + bvi)
(bi)
Cash credits u/s 68
(bii)
Unexplained investments u/s 69
(biii)
Unexplained money etc. u/s 69A
(biv)
Undisclosed investments etc. u/s 69B
(bv)
Unexplained expenditure etc. u/s 69C
(bvi)
Amount borrowed or repaid on hundi u/s 69D
c
Accumulated balance of recognized provident fund taxable u/s 111
Sl.No.
(1)
Assessment Year
(2)
Income Benefit
(3)
Tax Benefit
(4)
1
Select
2014-15
2015-16
2016-17
2017-18
2018-19
Total
d
Any other income chargeable at special rate (total of di to dxix)
1
Select
115A(1)(a)(i)- Dividends interest and income from units purchase in foreign currency
115A(1)(a)(ii)- Interest received from govt/Indian Concerns recived in Foreign Currency
115A(1) (a)(iia) -Interest from Infrastructure Debt Fund
115A(1) (a)(iiaa) -Interest as per Sec. 194LC
115A(1) (a)(iiab) -Interest as per Sec. 194LD
115A(1) (a)(iii) - Income received in respect of units of UTI purchased in Foreign Currency
115A(1)(a)(iiac) -Interest as per Sec. 194LBA
115A(1)(b)- Income from royalty or fees for technical services received from Government or Indian concern -chargeable u/s 115A(1)(b)
115AC(1)(a & b) - Income from bonds or GDR purchased in foreign currency - non-resident
115ACA(1)(a) - Income by way of dividends from GDRs purchased in foreign currency by residents - chargeable u/s 115ACA
115AD(1)(i) -Income received by an FII in respect of securities (other than units as per Sec 115AB)
115AD(1)(i) -Income received by an FII in respect of bonds or government securities as per Sec 194LD
115BBA - Tax on non-residents sportsmen or sports associations
115BBC - Anonymous donations
115BBDA - Tax on certain dividends received from domestic companies.
115BBF -Tax on income from patent
115BBG - Tax on income from transfer of carbon credits.
115AB(1)(a) - Income in respect of units - off -shore fund
115E(a) -Investment Income of a Non-Resident Indian - chargeable u/s 115E
e
Pass through income in the nature of income from other sources chargeable at special rates
1
Select
PTI-115A(1)(a)(i)- Dividends interest and income from units purchase in foreign currency
PTI-115A(1)(a)(ii)- Interest received from govt/Indian Concerns received in Foreign Currency
PTI-115A(1) (a)(iia) -Interest from Infrastructure Debt Fund
PTI-115A(1) (a)(iiaa) -Interest as per Sec. 194LC
PTI-115A(1) (a)(iiab) -Interest as per Sec. 194LD
PTI-115A(1) (a)(iii) - Income received in respect of units of UTI purchased in Foreign Currency
PTI-115A(1)(a)(iiac) -Interest as per Sec. 194LBA
PTI-115A(1)(b)- Income from royalty or fees for technical services received from Government or Indian concern - chargeable u/s 115A(1)(b)
PTI-115AC(1)(a & b) - Income from bonds or GDR purchased in foreign currency - non-resident
PTI_5ACA1a-Income by way of dividends from GDRs purchased in foreign currency by residents - chargeable u/s 115ACA
PTI-115AD(1)(i) -Income received by an FII in respect of securities (other than units as per Sec 115AB)
PTI-115AD(1)(i) -Income received by an FII in respect of bonds or government securities as per Sec 194LD
PTI-115BBA - Tax on non-residents sportsmen or sports associations
PTI-115BBC - Anonymous donations
PTI-115BBDA - Dividend Income from domestic company exceeding 10Lakh
PTI-115BBF -Tax on income from patent
PTI-115AB(1)(a) - Income in respect of units - off -shore fund
PTI-115BBG - Tax on income from transfer of carbon credits.
PTI-115E(a) - Investment Income of a Non-Resident Indian chargeable u/s 115E
f
Amount included in 1 and 2 above, which is chargeable at special rates in India as per DTAA (total of column (2) of table below)
Sl.No.
(1)
Amount of income
(2)
Item No.1 and 2 in which included
(3)
Country Name & Code
(4)
Article of DTAA
(5)
Rate as per Treaty
(enter NIL, if not chargeable)
(6)
Whether Tax Residency Certificate obtained?
(7)
Section of I.T. Act
(8)
Rate as per I.T. Act
(9)
Applicable Rate [lower of (6) or (9)]
(10)
1
Select
1a
1b
1c
1d
2a
2d
2e
Select
AFGHANISTAN
ÅLAND ISLANDS
ALBANIA
ALGERIA
AMERICAN SAMOA
ANDORRA
ANGOLA
ANGUILLA
ANTARCTICA
ANTIGUA AND BARBUDA
ARGENTINA
ARMENIA
ARUBA
AUSTRALIA
AUSTRIA
AZERBAIJAN
BAHAMAS
BAHRAIN
BANGLADESH
BARBADOS
BELARUS
BELGIUM
BELIZE
BENIN
BERMUDA
BHUTAN
BOLIVIA (PLURINATIONAL STATE OF)
BONAIRE, SINT EUSTATIUS AND SABA
BOSNIA AND HERZEGOVINA
BOTSWANA
BOUVET ISLAND
BRAZIL
BRITISH INDIAN OCEAN TERRITORY
BRUNEI DARUSSALAM
BULGARIA
BURKINA FASO
BURUNDI
CABO VERDE
CAMBODIA
CAMEROON
CANADA
CAYMAN ISLANDS
CENTRAL AFRICAN REPUBLIC
CHAD
CHILE
CHINA
CHRISTMAS ISLAND
COCOS (KEELING) ISLANDS
COLOMBIA
COMOROS
CONGO
CONGO (DEMOCRATIC REPUBLIC OF THE)
COOK ISLANDS
COSTA RICA
CÔTE D'IVOIRE
CROATIA
CUBA
CURAÇAO
CYPRUS
CZECHIA
DENMARK
DJIBOUTI
DOMINICA
DOMINICAN REPUBLIC
ECUADOR
EGYPT
EL SALVADOR
EQUATORIAL GUINEA
ERITREA
ESTONIA
ETHIOPIA
FALKLAND ISLANDS (MALVINAS)
FAROE ISLANDS
FIJI
FINLAND
FRANCE
FRENCH GUIANA
FRENCH POLYNESIA
FRENCH SOUTHERN TERRITORIES
GABON
GAMBIA
GEORGIA
GERMANY
GHANA
GIBRALTAR
GREECE
GREENLAND
GRENADA
GUADELOUPE
GUAM
GUATEMALA
GUERNSEY
GUINEA
GUINEA-BISSAU
GUYANA
HAITI
HEARD ISLAND AND MCDONALD ISLANDS
HOLY SEE
HONDURAS
HONG KONG
HUNGARY
ICELAND
INDIA
INDONESIA
IRAN (ISLAMIC REPUBLIC OF)
IRAQ
IRELAND
ISLE OF MAN
ISRAEL
ITALY
JAMAICA
JAPAN
JERSEY
JORDAN
KAZAKHSTAN
KENYA
KIRIBATI
KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
KOREA (REPUBLIC OF)
KUWAIT
KYRGYZSTAN
LAO PEOPLE'S DEMOCRATIC REPUBLIC
LATVIA
LEBANON
LESOTHO
LIBERIA
LIBYA
LIECHTENSTEIN
LITHUANIA
LUXEMBOURG
MACAO
MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
MADAGASCAR
MALAWI
MALAYSIA
MALDIVES
MALI
MALTA
MARSHALL ISLANDS
MARTINIQUE
MAURITANIA
MAURITIUS
MAYOTTE
MEXICO
MICRONESIA (FEDERATED STATES OF)
MOLDOVA (REPUBLIC OF)
MONACO
MONGOLIA
MONTENEGRO
MONTSERRAT
MOROCCO
MOZAMBIQUE
MYANMAR
NAMIBIA
NAURU
NEPAL
NETHERLANDS
NEW CALEDONIA
NEW ZEALAND
NICARAGUA
NIGER
NIGERIA
NIUE
NORFOLK ISLAND
NORTHERN MARIANA ISLANDS
NORWAY
OMAN
PAKISTAN
PALAU
PALESTINE, STATE OF
PANAMA
PAPUA NEW GUINEA
PARAGUAY
PERU
PHILIPPINES
PITCAIRN
POLAND
PORTUGAL
PUERTO RICO
QATAR
RÉUNION
ROMANIA
RUSSIAN FEDERATION
RWANDA
SAINT BARTHÉLEMY
SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
SAINT KITTS AND NEVIS
SAINT LUCIA
SAINT MARTIN (FRENCH PART)
SAINT PIERRE AND MIQUELON
SAINT VINCENT AND THE GRENADINES
SAMOA
SAN MARINO
SAO TOME AND PRINCIPE
SAUDI ARABIA
SENEGAL
SERBIA
SEYCHELLES
SIERRA LEONE
SINGAPORE
SINT MAARTEN (DUTCH PART)
SLOVAKIA
SLOVENIA
SOLOMON ISLANDS
SOMALIA
SOUTH AFRICA
SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
SOUTH SUDAN
SPAIN
SRI LANKA
SUDAN
SURINAME
SVALBARD AND JAN MAYEN
SWAZILAND
SWEDEN
SWITZERLAND
SYRIAN ARAB REPUBLIC
TAIWAN, PROVINCE OF CHINA[A]
TAJIKISTAN
TANZANIA, UNITED REPUBLIC OF
THAILAND
TIMOR-LESTE (EAST TIMOR)
TOGO
TOKELAU
TONGA
TRINIDAD AND TOBAGO
TUNISIA
TURKEY
TURKMENISTAN
TURKS AND CAICOS ISLANDS
TUVALU
UGANDA
UKRAINE
UNITED ARAB EMIRATES
UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
UNITED STATES OF AMERICA
UNITED STATES MINOR OUTLYING ISLANDS
URUGUAY
UZBEKISTAN
VANUATU
VENEZUELA (BOLIVARIAN REPUBLIC OF)
VIET NAM
VIRGIN ISLANDS (BRITISH)
VIRGIN ISLANDS (U.S.)
WALLIS AND FUTUNA
WESTERN SAHARA
YEMEN
ZAMBIA
ZIMBABWE
OTHERS
Select
Yes
No
Select
56(2)(i)- Dividends
56(2)- Interest
56(2)(iii)- Rental income from machinery, plants, buildings etc
56(2)(x) - Income under section 56(2)(x)
115A(1)(a)(i)-Dividends interest and income from units purchase in foreign currency
115A(1)(a)(ii)-Interest received from govt/Indian Concerns recived in Foreign Currency
115A(1)(a)(iia)-Interest from Infrastructure Debt Fund
115A(1)(a)(iiaa)-Interest as per Sec. 194LC
115A(1)(a)(iiab)-Interest as per Sec. 194LD
115A(1)(a)(iii) -Income received in respect of units of UTI purchased in Foreign Currency
115A(1)(a)(iiac)-Interest as per Sec. 194LBA
115A(1)(b)(A)- Income from royalty & technical services
115AC(1)(a & b) -Income from bonds or GDR purchased in foreign currency - non-resident
115AD(1)(i) -Income received by an FII in respect of securities (other than units as per Sec 115AB)
115AD(1)(i) -Income received by an FII in respect of bonds or government securities as per Sec 194LD
115BBA - Tax on non-residents sportsmen or sports associations
115ACA(1)(a) - Income by way of dividends from GDRs purchased in foreign currency by residents - chargeable u/s 115ACA
115BB-Winnings from lotteries, crossword puzzles etc.
115BBDA - Tax on certain dividends received from domestic companies.
115BBA - Tax on non-residents sportsmen or sports associations
115BBC - Anonymous donations
115E(a) -Investment Income of a Non-Resident Indian - chargeable u/s 115E
115BBG - Tax on income from transfer of carbon credits.
115AB(1)(a) - Income in respect of units - off -shore fund
PTI-115A(1)(a)(i)-Dividends interest and income from units purchase in foreign currency
PTI-115A(1)(a)(ii)-Interest received from govt/Indian Concerns recived in Foreign Currency
PTI-115A(1)(a)(iia)-Interest from Infrastructure Debt Fund
PTI-115A(1)(a)(iiaa)-Interest as per Sec. 194LC
PTI-115A(1)(a)(iiab)-Interest as per Sec. 194LD
PTI-115A(1)(a)(iii) -Income received in respect of units of UTI purchased in Foreign Currency
PTI-115A(1)(a)(iiac)-Interest as per Sec. 194LBA
PTI-115A(1)(b)(A)- Income from royalty & technical services
PTI - 115AB(1)(a) - Income in respect of units - off -shore fund
PTI-115AC(1)(a & b) -Income from bonds or GDR purchased in foreign currency - non-resident
PTI-115AD(1)(i) -Income received by an FII in respect of securities (other than units as per Sec 115AB)
PTI-115AD(1)(i) -Income received by an FII in respect of bonds or government securities as per Sec 194LD
PTI-115BBA - Tax on non-residents sportsmen or sports associations
PTI-115BBC - Anonymous donations
PTI-115BBDA - Dividend Income from domestic company exceeding 10Lakh
PTI_5ACA1a-Income by way of dividends from GDRs purchased in foreign currency by residents - chargeable u/s 115ACA
PTI-115BBA - Tax on non-residents sportsmen or sports associations
PTI-115E(a) - Investment Income of a Non-Resident Indian chargeable u/s 115E
PTI-115BBG - Tax on income from transfer of carbon credits.
3
Deductions under section 57 (other than those relating to income hargeable at special rate 2a, 2b & 2d )
a
Expenses / Deductions
3a
b
Depreciation
3b
c
Total
3c
4
Amounts not deductible u/s 58
4
5
Profits chargeable to tax u/s 59
5
6
Net Income from other sources chargeable at normal applicable rates (1 – 3 + 4 + 5-DTAA related to 1) (If negative take the figure to 3xi of schedule CYLA)
6
7
Income from other sources (other than from owning and maintaining race horses) (2+6) (enter 6 as nil, if negative)
7
8
Income from the activity of owning and maintaining race horses
a
Receipts
8a
b
Deductions under section 57 in relation to receipts at 8a only
8b
c
Amounts not deductible u/s 58
8c
d
Profits chargeable to tax u/s 59
8d
e
Balance (8a - 8b + 8c + 8d)(if negative take the figure to 10xii of Schedule CFL)
8e
9
Income under the head “Income from other sources” (7+8e) (take 8e as nil if negative)
9
10
Information about accrual/receipt of income from Other Sources
S. No.
Upto 15/6(i)
From 16/6 to 15/9(ii)
From 16/9 to 15/12(iii)
From 16/12 to 15/3(iv)
From 16/3 to 31/3(v)
1
Dividend Income u/s 115BBDA
2
Income by way of winnings from lotteries, crossword puzzles, races, games, gambling, betting etc. referred to in section 2(24)(ix)
Note :Please include the income of the specified persons referred to in Schedule SPI while computing the income under this head
Details of Income after set-off of current years losses
Sl.No
Head/ Source of Income
Income of current year (Fill this column only if income is zero or positive)
House property loss of the current year set off
Business Loss (other than speculation or specified business loss) of the current year set off
Other sources loss (other than loss from race horses and amount chargeable to special rate of tax) of the current year set off
Current year's Income remaining after set off
Total loss (3 of Schedule –HP)
Total loss (2v of item E of Schedule BP)
Total loss (1k) of Schedule-OS
1
2
3
4
5=1-2-3-4
i
Loss to be set off
ii
House property
iii
Business (excluding speculation income and income from specified business)
iv
Profit and gains from life insurance business u/s 115B
v
Speculation Income
vi
Specified business income u/s 35AD
vii
Short-term capital gain taxable @ 15%
viii
Short-term capital gain taxable @ 30%
ix
Short-term capital gain taxable at applicable rates
x
Short-term capital gain taxable at special rates in India as per DTAA
xi
Long term capital gain taxable @ 10%
xii
Long term capital gain taxable @ 20%
xiii
Long term capital gains taxable at special rates in India as per DTAA
xiv
Net income from other sources chargeable at normal applicable rates
xv
Profit from the activity of owning and maintaining race horses
xvi
Income from other sources taxable at special rates in India as per DTAA
xvii
Total loss set-off (ii+ iii+ iv+ v+ vi+ vii+ viii+ ix+ x+ xi+ xii+xiii+xiv+xv+xvi)
xviii
Loss remaining after set-off (i – xvii)
Schedule BFLA - Details of Income after Set off of Brought Forward Losses of earlier years
Sl.No
Head/ Source of Income
Income after set off, if any, of current year's losses as per 5 of Schedule CYLA)
Brought forward loss set off
Brought forward depreciation set off
Brought forward allowance under section 35(4) set off
Current year's income remaining after set off
1
2
3
4
5
i
House property
ii
Business (excluding speculation profit and income from specified business)
iii
Profit and gains from life insurance business u/s 115B
iv
Speculation Income
v
Specified Business Income
vi
Short-term capital gain taxable at 15%
vii
Short-term capital gain taxable at 30%
viii
Short-term capital gain taxable at applicable rates
ix
Short-term capital gain taxable at special rates in India as per DTAA
x
Long term capital gain taxable at 10%
xi
Long term capital gain taxable at 20%
xii
Long term capital gains taxable at special rates in India as per DTAA
xiii
Net income from other sources chargeable at normal applicable rates
xiv
Profit from owning and maintaining race horses
xv
Income from other sources income taxable at special rates in India as per DTAA
xvi
Total of brought forward loss set off2ii + 2iii + 2iv + 2v + 2vi + 2vii + 2viii + 2ix + 2x + 2xi + 2xii + 2xiv+2xv
xvii
Current year’s income remaining after set off Total of (5i + 5ii + 5iii + 5iv+ 5v + 5vi + 5vii + 5viii + 5ix + 5x + 5xi +5xii +5xiii+ 5xiv + 5xv)
Details of Losses to be carried forward to future years
Sl.No
Assessment Year
Date of Filing (DD/MM/YYYY)
House property loss
Loss from business other than loss from speculative Business and specified business
Loss from speculative Business
Loss from specified business
Short-term capital loss
Long-term Capital loss
Loss from owning and maintaining race horses
1
2
3
4
5
6
7
8
9
10
i
2010-11
ii
2011-12
iii
2012-13
iv
2013-14
v
2014-15
vi
2015-16
vii
2016-17
viii
2017-18
ix
2018-19
x
Total of earlier year losses b/f
xi
Adjustment of above losses in Schedule BFLA
xii
2019-20 (Current year losses)
xiii
Total loss Carried Forward to future years
Schedule UD - Unabsorbed depreciation and allowance under section 35(4)
Sl.No
(1)
Assessment Year
(2)
Depreciation
Allowance under section 35(4)
Amount of brought forward unabsorbed depreciation
(3)
Amount of depreciation set-off against the current year income
(4)
Balance Carried forward to the next year
(5)
Amount of brought forward unabsorbed allowance
(6)
Amount of allowance set-off against the current year income
(7)
Balance Carried forward to the next year
(8)
1
2019-20
2
Total
Schedule ICDS - Effect of Income Computation Disclosure Standards on profit
Sl.No.
ICDS
Amount
(i)
(ii)
(iii)
I
Accounting Policies
II
Valuation of Inventories (other than the effect of change in method of valuation u/s 145A, if the same is separately reported at col. 4d or 4e of Part A-OI)
III
Construction Contracts
IV
Revenue Recognition
V
Tangible Fixed Assets
VI
Changes in Foreign Exchange Rates
VII
Government Grants
VIII
Securities (other than the effect of change in method of valuation u/s 145A, if the same is separately reported at col. 4d or 4e of Part A-OI)
IX
Borrowing Costs
X
Provisions, Contingent Liabilities and Contingent Assets
XI (a)
Total effect of ICDS adjustments on profit (I+II+III+IV+V+VI+VII+VIII+IX+X) (if positive)
XI (b)
Total effect of ICDS adjustments on profit (I+II+III+IV+V+VI+VII+VIII+IX+X) (if negative)
Deduction under section 10AA
Deduction in respect of units located in Special Economic Zone
Sl.No.
Undertaking
Assessment year in which unit begins to manufacture/produce/provide services
Amount of deduction
1
Undertaking No.1
Select
2001-02
2002-03
2003-04
2004-05
2005-06
2006-07
2007-08
2008-09
2009-10
2010-11
2011-12
2012-13
2013-14
2014-15
2015-16
2016-17
2017-18
2018-19
2019-20
Total deduction under section 10AA
Details of donation entitled for deduction under Section 80G
A. Donations entitled for 100% deduction without qualifying limit
S No.
Name of donee
*
Address Detail
*
City or Town or District
*
State Code
*
PinCode
*
PAN of Donee
*
Amount of donation
*
Eligible Amount of Donation
Donation in cash
Donation in other mode
Total Donation
1
Select
ANDAMAN AND NICOBAR ISLANDS
ANDHRA PRADESH
ARUNACHAL PRADESH
ASSAM
BIHAR
CHANDIGARH
DADRA & NAGAR HAVELI
DAMAN & DIU
DELHI
GOA
GUJARAT
HARYANA
HIMACHAL PRADESH
JAMMU & KASHMIR
KARNATAKA
KERALA
LAKSHADWEEP
MADHYA PRADESH
MAHARASHTRA
MANIPUR
MEGHALAYA
MIZORAM
NAGALAND
ORISSA
PONDICHERRY
PUNJAB
RAJASTHAN
SIKKIM
TAMILNADU
TRIPURA
UTTAR PRADESH
WEST BENGAL
CHHATISGARH
UTTARAKHAND
JHARKHAND
TELANGANA
LADAKH
Total A
B.Donations entitled for 50% deduction without qualifying limit
S No.
Name of donee
*
Address Detail
*
City or Town or District
*
State Code
*
PinCode
*
PAN of Donee
*
Amount of donation
*
Eligible Amount of Donation
Donation in cash
Donation in other mode
Total Donation
1
Select
ANDAMAN AND NICOBAR ISLANDS
ANDHRA PRADESH
ARUNACHAL PRADESH
ASSAM
BIHAR
CHANDIGARH
DADRA & NAGAR HAVELI
DAMAN & DIU
DELHI
GOA
GUJARAT
HARYANA
HIMACHAL PRADESH
JAMMU & KASHMIR
KARNATAKA
KERALA
LAKSHADWEEP
MADHYA PRADESH
MAHARASHTRA
MANIPUR
MEGHALAYA
MIZORAM
NAGALAND
ORISSA
PONDICHERRY
PUNJAB
RAJASTHAN
SIKKIM
TAMILNADU
TRIPURA
UTTAR PRADESH
WEST BENGAL
CHHATISGARH
UTTARAKHAND
JHARKHAND
TELANGANA
LADAKH
Total B
C. Donations entitled for 100% deduction subject to qualifying limit
S No.
Name of donee
*
Address Detail
*
City or Town or District
*
State Code
*
PinCode
*
PAN of Donee
*
Amount of donation
*
Eligible Amount of Donation
Donation in cash
Donation in other mode
Total Donation
1
Select
ANDAMAN AND NICOBAR ISLANDS
ANDHRA PRADESH
ARUNACHAL PRADESH
ASSAM
BIHAR
CHANDIGARH
DADRA & NAGAR HAVELI
DAMAN & DIU
DELHI
GOA
GUJARAT
HARYANA
HIMACHAL PRADESH
JAMMU & KASHMIR
KARNATAKA
KERALA
LAKSHADWEEP
MADHYA PRADESH
MAHARASHTRA
MANIPUR
MEGHALAYA
MIZORAM
NAGALAND
ORISSA
PONDICHERRY
PUNJAB
RAJASTHAN
SIKKIM
TAMILNADU
TRIPURA
UTTAR PRADESH
WEST BENGAL
CHHATISGARH
UTTARAKHAND
JHARKHAND
TELANGANA
LADAKH
Total C
D. Donations entitled for 50% deduction subject to qualifying limit
S No.
Name of donee
*
Address Detail
*
City or Town or District
*
State Code
*
PinCode
*
PAN of Donee
*
Amount of donation
*
Eligible Amount of Donation
Donation in cash
Donation in other mode
Total Donation
1
Select
ANDAMAN AND NICOBAR ISLANDS
ANDHRA PRADESH
ARUNACHAL PRADESH
ASSAM
BIHAR
CHANDIGARH
DADRA & NAGAR HAVELI
DAMAN & DIU
DELHI
GOA
GUJARAT
HARYANA
HIMACHAL PRADESH
JAMMU & KASHMIR
KARNATAKA
KERALA
LAKSHADWEEP
MADHYA PRADESH
MAHARASHTRA
MANIPUR
MEGHALAYA
MIZORAM
NAGALAND
ORISSA
PONDICHERRY
PUNJAB
RAJASTHAN
SIKKIM
TAMILNADU
TRIPURA
UTTAR PRADESH
WEST BENGAL
CHHATISGARH
UTTARAKHAND
JHARKHAND
TELANGANA
LADAKH
Total D
E.Donation in cash(A + B + C + D)
F.Donation in other mode(A + B + C + D)
G.Total donations (A + B + C + D)
H.Total Eligible amount of Donations (A + B + C + D)
Note : In case of Donee is Government and PAN is not available then use "GGGGG0000G" as PAN.
Schedule 80GGA - Details of donations for scientific research or rural development
Sl.No.
Relevant Clause under which deduction is claimed
Name of Donee
Address
City Or Town Or District
State Code
Pin Code
PAN of Donee
Amount of Donation
Eligible Amount of Donation
Donation in Cash
Donation in Other Mode
Total Donation
1
Select
80GGA(2)(a) Sum paid to Research Association or University, college or other institution for Scientific Research
80GGA(2)(aa) Sum paid to Research Association or University, college or other institution for Social science or Statistical Research
80GGA(2)(b) Sum paid to an association or institution for Rural Development
80GGA(2)(bb) Sum paid to PSU or Local Authority or an association or institution approved by the National Committee for carrying out any eligible project
80GGA(2)(c) Sum paid to an association or institution for Conservation of Natural Resources or for afforestation
80GGA(2)(cc) Sum paid for Afforestation, to the funds, which are notified by Central Govt
80GGA(2)(d) Sum paid for Rural Development to the funds, which are notified by Central Govt
80GGA(2)(e) Sum paid to National Urban Poverty Eradication Fund as setup and notified by Central Govt
Select
ANDAMAN AND NICOBAR ISLANDS
ANDHRA PRADESH
ARUNACHAL PRADESH
ASSAM
BIHAR
CHANDIGARH
DADRA & NAGAR HAVELI
DAMAN & DIU
DELHI
GOA
GUJARAT
HARYANA
HIMACHAL PRADESH
JAMMU & KASHMIR
KARNATAKA
KERALA
LAKSHADWEEP
MADHYA PRADESH
MAHARASHTRA
MANIPUR
MEGHALAYA
MIZORAM
NAGALAND
ORISSA
PONDICHERRY
PUNJAB
RAJASTHAN
SIKKIM
TAMILNADU
TRIPURA
UTTAR PRADESH
WEST BENGAL
CHHATISGARH
UTTARAKHAND
JHARKHAND
TELANGANA
LADAKH
Total Donation
Schedule-RA Details of donations to research associations etc. [deduction under sections 35(1)(ii) or 35(1)(iia) or 35(1)(iii) or 35(2AA)]
S No.
Name of donee
*
Address Detail
*
City or Town or District
*
State Code
*
PinCode
*
PAN of Donee
*
Amount of donation
*
Eligible Amount of Donation
Donation in cash
Donation in other mode
Total Donation
1
Select
ANDAMAN AND NICOBAR ISLANDS
ANDHRA PRADESH
ARUNACHAL PRADESH
ASSAM
BIHAR
CHANDIGARH
DADRA & NAGAR HAVELI
DAMAN & DIU
DELHI
GOA
GUJARAT
HARYANA
HIMACHAL PRADESH
JAMMU & KASHMIR
KARNATAKA
KERALA
LAKSHADWEEP
MADHYA PRADESH
MAHARASHTRA
MANIPUR
MEGHALAYA
MIZORAM
NAGALAND
ORISSA
PONDICHERRY
PUNJAB
RAJASTHAN
SIKKIM
TAMILNADU
TRIPURA
UTTAR PRADESH
WEST BENGAL
CHHATISGARH
UTTARAKHAND
JHARKHAND
TELANGANA
LADAKH
Total A
Schedule 80-IA - Deductions under section 80-IA
a
Deduction in respect of profits of an enterprise referred to in section 80-IA(4)(i) [Infrastructure facility]
1
Undertaking No.1
b
Deduction in respect of profits of an undertaking referred to in section 80-IA(4)(ii) [Telecommunication services]
1
Undertaking No.1
c
Deduction in respect of profits of an undertaking referred to in section 80-IA(4)(iii) [Industrial park and SEZs]
1
Undertaking No.1
d
Deduction in respect of profits of an undertaking referred to in section 80-IA(4)(iv) [Power]
1
Undertaking No.1
e
Deduction in respect of profits of an undertaking referred to in section 80-IA(4)(v) [Revival of power generating plant] and deduction in respect of profits of an undertaking referred to in section 80-IA(4)(vi) [Cross-country natural gas distribution network]
1
Undertaking No.1
f
Total deductions under section 80-IA (a + b + c + d + e)
f
Sch 80- IB Deductions under Section 80-IB
a
Deduction in respect of industrial undertaking located in Jammu & Kashmir [Section 80-IB(4)]
1
Undertaking No.1
b
Deduction in respect of industrial undertaking located in industrially backward states specified in Eighth Schedule [Section 80-IB(4)]
1
Undertaking No.1
c
Deduction in respect of industrial undertaking located in industrially backward districts [Section 80-IB(5)]
1
Undertaking No.1
d
Deduction in the case of multiplex theatre [Section 80-IB(7A)]
1
Undertaking No.1
e
Deduction in the case of convention centre [Section 80-IB(7B)]
1
Undertaking No.1
f
Deduction in the case of undertaking which begins commercial production or refining of mineral oil [Section 80-IB(9)]
1
Undertaking No.1
g
Deduction in the case of an undertaking developing and building housing projects [Section 80-IB(10)]
1
Undertaking No.1
h
Deduction in the case of an undertaking operating a cold chain facility [Section 80-IB(11)]
1
Undertaking No.1
i
Deduction in the case of an undertaking engaged in processing, preservation and packaging of fruits, vegetables, meat, meat products, poultry, marine or dairy products [Section 80-IB(11A)]
1
Undertaking No.1
j
Deduction in the case of an undertaking engaged in integrated business of handling, storage and transportation of foodgrains [Section 80-IB(11A)]
1
Undertaking No.1
k
Deduction in the case of an undertaking engaged in operating and maintaining a rural hospital [Section 80-IB(11B)]
1
Undertaking No.1
l
Deduction in the case of an undertaking engaged in operating and maintaining a hospital in any area, other than excluded area [Section 80-IB(11C)]
1
Undertaking No.1
m
Total deduction under section 80-IB (Total of a to l)
m
Sch 80-IC or 80-IE Deductions under section 80-IC or 80-IE
a
Deduction in respect of undertaking located in Sikkim
1
Undertaking No.1
b
Deduction in respect of undertaking located in Himachal Pradesh
1
Undertaking No.1
c
Deduction in respect of undertaking located in Uttarakhand
1
Undertaking No.1
d
Deduction in respect of undertaking located in North-East
da
Assam
1
Undertaking No.1
db
Arunachal Pradesh
1
Undertaking No.1
dc
Manipur
1
Undertaking No.1
dd
Mizoram
1
Undertaking No.1
de
Meghalaya
1
Undertaking No.1
df
Nagaland
1
Undertaking No.1
dg
Tripura
1
Undertaking No.1
dh
Total of deduction for undertakings located in North-east (Total of da to dg)
dh
e
Total deduction under section 80-IC or 80-IE (a + b + c + dh)
e
Deductions under Chapter section 80P
Income
Amount eligible for deduction
1
Sec.80P(2)(a)(i) Banking/Credit Facilities to its members
2
Sec.80P(2)(a)(ii) Cottage Industry
3
Sec.80P(2)(a)(iii) Marketing of Agricultural produce grown by its members
4
Sec.80P(2)(a)(iv) Purchase of Agricultural Implements, seeds, livestocks or other articles intended for agriculture for the purpose of supplying to its members.
5
Sec.80P(2)(a)(v) Processing , without the aid of power, of the agricultural Produce of its members.
6
Sec.80P(2)(a)(vi) Collective disposal of Labour of its members
7
Sec.80P(2)(a)(vii) Fishing or allied activities for the purpose of supplying to its members.
8
Sec.80P(2)(b)Primary cooperative society enagaged in supplying Milk, oilseeds, fruits or vegetables raised or grown by its members to Federal cooperative society enagaged in supplying Milk, oilseeds, fruits or vegetables/Government or local authority/Government Company / corporation established by or under a Central, State or Provincial Act
9
Sec.80P(2)(c)(i)Consumer Cooperative Society Other than specified in 80P(2a) or 80P(2b)
10
Sec.80P(2)(c)(ii)Other Cooperative Society engaged in activities Other than specified in 80P(2a) or 80P(2b)
11
Sec.80P(2)(d)Interest/Dividend from Investment in other co-operative society
12
Sec.80P(2)(e)Income from Letting of godowns / warehouses for storage, processing / facilitating the marketing of commodities
13
Sec.80P(2)(f)Others
14
Total
Deductions under Chapter VI-A
1. Part B- Deduction in respect of certain payments
a
80G - Donations to certain funds, charitable institutions, etc.(Please fill 80G Schedule. This field is auto-populated from schedule.)
b
80GGA - Certain donations for scientific research or rural development(Please fill 80GGA Schedule. This field is auto-populated from schedule.)
c
80GGC -Donation to Political party
Total Deduction under Part B (a + b + c)
2. Part C- Deduction in respect of certain incomes
d
80IA (f of Schedule 80-IA)-Profits and gains from industrial undertakings or enterprises engaged in infrastructure development, etc.
e
80IAB-Profits and gains by an undertaking or enterprise engaged in development of Special Economic Zone
f
80-IAC-Special provision in respect of specified business
g
80IB (m of Schedule 80-IB-Profits and gains from certain industrial undertakings other than infrastructure development undertakings)
h
80-IBA-Profits and gains from housing projects
i
80IC / 80IE (e of Schedule 80-IC / 80-IE)-Special provisions in respect of certain undertakings or enterprises in certain special category States/North-Eastern States
j
80JJA-Profits and gains from business of collecting and processing of bio-degradable waste.
k
80JJAA-Employment of new employees
l
80LA-Certain Income Of Offshore Banking Units And International Financial Services Center
m
80P-Income of co-operative societies.
Total Deduction under Part C (total of d to m)
3
Total deductions under Chapter VI-A (1 + 2)
Computation of Alternate Minimum Tax payable under section 115JC
1
Total Income as per item 13 of PART-B-TI
*
1
2
Adjustment as per section 115JC(2)
a
Deduction Claimed under any section included in Chapter VI-A under the heading “C.—Deductions in respect of certain incomes”
2a
b
Deduction Claimed u/s 10AA
2b
c
Deduction claimed u/s 35AD as reduced by the amount of depreciation on assets on which such deduction is claimed
2c
d
Total Adjustment (2a + 2b + 2c)
2d
3
Adjusted Total Income under section 115JC(1) (1+2d)
3
4
Tax payable under section 115JC [18.5% or or 9% as the case may be] )] (In the case of AOP, BOI, AJP this is applicable if 3 is greater than Rs. 20 lakhs)
4
Schedule AMTC-Computation of tax credit under section 115JD
1
Tax under section 115JC in assessment year 2019-20 (1d of Part-B-TTI)
1
2
Tax under other provisions of the Act in assessment year 2019-20 (2g of Part-B-TTI)
2
3
Amount of tax against which credit is available [enter (2 - 1) if 2 is greater than 1, otherwise enter 0]
3
4
Utilisation of AMT credit Available (Sum of AMT credit utilized during the current year is subject to maximum of amount mentioned in 3 above and cannot exceed the sum of AMT Credit Brought Forward)
S.No
Assessment Year (AY) (A)
AMT Credit (B)
AMT Credit Utilised during the Current Assessment Year (C)
Balance AMT Credit Carried Forward (D)= (B3) -( C)
Gross (B1)
Set-off in earlier assessment years (B2)
Balance brought forward to the current assessment year (B3) = (B1) – (B2)
i
2012-13
ii
2013-14
iii
2014-15
iv
2015-16
v
2016-17
vi
2017-18
vii
2018-19
viii
Current AY(enter 1 -2, if 1>2 else enter 0)
ix
Total
5
Amount of tax credit under section 115JD utilised during the year [total of item no 4 (C)]
5
6
Amount of AMT liability available for credit in subsequent assessment years [total of 4 (D)]
6
Income chargeable to Income tax at special rates
Sl.No.
Section/Description
*
Special rate (%)
*
Income (i)
*
Tax thereon (ii)
*
1
111 - Tax on accumulated balance of recognised PF
2
115B - Profits and gains of life insurance business
3
111A ((STCG on shares/equity oriented MF on which STT paid)
4
112 (LTCG on others)
5
112 proviso (LTCG on listed securities/ units without indexation)
6
112(1)(c)(iii) - LTCG for non-resident on unlisted securities
7
112A - LTCG on equity shares/units of equity oriented fund/units of business trust on which STT is paid
8
115BB (Winnings from lotteries, puzzles, races, games etc.)
9
115AD(1)(ii) -STCG (other than on equity share or equity oriented mutual fund referred to in section 111A) by an FII
10
115BBF - Tax on income from patent (Income under head business or profession)
11
115BBG - Tax on Transfer of carbon credits (Income under head business or profession)
12
115AD(1)(iii)(p)- From sale of equity share or unit of equity oriented fund or unit of a business trust on which STT is paid under section 112A
13
STCG Chargeable under DTAA rates
14
LTCG Chargeable under DTAA rates
15
Other source Chargeable at special rates in India as per DTAA
Total
Schedule IF - Information regarding partnership firms in which you are partner
Number of firms in which you are partner
Sl.No.
Name of the firm
*
PAN of the firm
*
Whether the firm is liable for audit? (Yes/No)
*
Whether section 92E is applicable to firm? (Yes/No)
*
Percentage share in profit of the firm
*
Amount of share in the profit
*
Capital balance on 31st March in the firm
*
1
Select
Yes
No
Select
Yes
No
Total
Details of Exempt Income (Income not to be included in Total Income or not chargeable to tax)
1
Interest income
1
2
Dividend income
2
3
i
Gross Agricultural receipts (other than income to be excluded under rule 7A, 7B or 8 of I.T. Rules)
i
ii
Expenditure incurred on agriculture
ii
iii
Unabsorbed agricultural loss of previous eight assessment years
iii
iv
Agricultural income portion relating to Rule 7, 7A, 7B(1), 7B(1A) and 8 (from Sl. No. 39 of Sch. BP)
iv
v
Net Agricultural income for the year (i – ii – iii+iv) (enter nil if loss)
v
vi
In case the net agricultural income for the year exceeds Rs.5 lakh, please furnish the following details (Fill up details separately for each agricultural land)
Sl.No.
Name of district along with pin code in which agricultural land is located
Measurement of agricultural land in Acre
Whether the agricultural land is owned or held on lease
Whether the agricultural land is irrigated or rain-fed
Name of district
Pin code
1
Select
Owned
Held on Lease
Select
Irrigated
Rain-fed
4
Other exempt income, (including exempt income of minor child) (please specify)
S. No.
Nature of Income
Amount
1
Total
4
5
Income not chargeable to tax as per DTAA
S. No.
Amount of Income
Nature of Income
Country name & code
Article of DTAA
Head of Income
Whether TRC obtained
1
Select
AFGHANISTAN
ÅLAND ISLANDS
ALBANIA
ALGERIA
AMERICAN SAMOA
ANDORRA
ANGOLA
ANGUILLA
ANTARCTICA
ANTIGUA AND BARBUDA
ARGENTINA
ARMENIA
ARUBA
AUSTRALIA
AUSTRIA
AZERBAIJAN
BAHAMAS
BAHRAIN
BANGLADESH
BARBADOS
BELARUS
BELGIUM
BELIZE
BENIN
BERMUDA
BHUTAN
BOLIVIA (PLURINATIONAL STATE OF)
BONAIRE, SINT EUSTATIUS AND SABA
BOSNIA AND HERZEGOVINA
BOTSWANA
BOUVET ISLAND
BRAZIL
BRITISH INDIAN OCEAN TERRITORY
BRUNEI DARUSSALAM
BULGARIA
BURKINA FASO
BURUNDI
CABO VERDE
CAMBODIA
CAMEROON
CANADA
CAYMAN ISLANDS
CENTRAL AFRICAN REPUBLIC
CHAD
CHILE
CHINA
CHRISTMAS ISLAND
COCOS (KEELING) ISLANDS
COLOMBIA
COMOROS
CONGO
CONGO (DEMOCRATIC REPUBLIC OF THE)
COOK ISLANDS
COSTA RICA
CÔTE D'IVOIRE
CROATIA
CUBA
CURAÇAO
CYPRUS
CZECHIA
DENMARK
DJIBOUTI
DOMINICA
DOMINICAN REPUBLIC
ECUADOR
EGYPT
EL SALVADOR
EQUATORIAL GUINEA
ERITREA
ESTONIA
ETHIOPIA
FALKLAND ISLANDS (MALVINAS)
FAROE ISLANDS
FIJI
FINLAND
FRANCE
FRENCH GUIANA
FRENCH POLYNESIA
FRENCH SOUTHERN TERRITORIES
GABON
GAMBIA
GEORGIA
GERMANY
GHANA
GIBRALTAR
GREECE
GREENLAND
GRENADA
GUADELOUPE
GUAM
GUATEMALA
GUERNSEY
GUINEA
GUINEA-BISSAU
GUYANA
HAITI
HEARD ISLAND AND MCDONALD ISLANDS
HOLY SEE
HONDURAS
HONG KONG
HUNGARY
ICELAND
INDIA
INDONESIA
IRAN (ISLAMIC REPUBLIC OF)
IRAQ
IRELAND
ISLE OF MAN
ISRAEL
ITALY
JAMAICA
JAPAN
JERSEY
JORDAN
KAZAKHSTAN
KENYA
KIRIBATI
KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
KOREA (REPUBLIC OF)
KUWAIT
KYRGYZSTAN
LAO PEOPLE'S DEMOCRATIC REPUBLIC
LATVIA
LEBANON
LESOTHO
LIBERIA
LIBYA
LIECHTENSTEIN
LITHUANIA
LUXEMBOURG
MACAO
MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
MADAGASCAR
MALAWI
MALAYSIA
MALDIVES
MALI
MALTA
MARSHALL ISLANDS
MARTINIQUE
MAURITANIA
MAURITIUS
MAYOTTE
MEXICO
MICRONESIA (FEDERATED STATES OF)
MOLDOVA (REPUBLIC OF)
MONACO
MONGOLIA
MONTENEGRO
MONTSERRAT
MOROCCO
MOZAMBIQUE
MYANMAR
NAMIBIA
NAURU
NEPAL
NETHERLANDS
NEW CALEDONIA
NEW ZEALAND
NICARAGUA
NIGER
NIGERIA
NIUE
NORFOLK ISLAND
NORTHERN MARIANA ISLANDS
NORWAY
OMAN
PAKISTAN
PALAU
PALESTINE, STATE OF
PANAMA
PAPUA NEW GUINEA
PARAGUAY
PERU
PHILIPPINES
PITCAIRN
POLAND
PORTUGAL
PUERTO RICO
QATAR
RÉUNION
ROMANIA
RUSSIAN FEDERATION
RWANDA
SAINT BARTHÉLEMY
SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
SAINT KITTS AND NEVIS
SAINT LUCIA
SAINT MARTIN (FRENCH PART)
SAINT PIERRE AND MIQUELON
SAINT VINCENT AND THE GRENADINES
SAMOA
SAN MARINO
SAO TOME AND PRINCIPE
SAUDI ARABIA
SENEGAL
SERBIA
SEYCHELLES
SIERRA LEONE
SINGAPORE
SINT MAARTEN (DUTCH PART)
SLOVAKIA
SLOVENIA
SOLOMON ISLANDS
SOMALIA
SOUTH AFRICA
SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
SOUTH SUDAN
SPAIN
SRI LANKA
SUDAN
SURINAME
SVALBARD AND JAN MAYEN
SWAZILAND
SWEDEN
SWITZERLAND
SYRIAN ARAB REPUBLIC
TAIWAN, PROVINCE OF CHINA[A]
TAJIKISTAN
TANZANIA, UNITED REPUBLIC OF
THAILAND
TIMOR-LESTE (EAST TIMOR)
TOGO
TOKELAU
TONGA
TRINIDAD AND TOBAGO
TUNISIA
TURKEY
TURKMENISTAN
TURKS AND CAICOS ISLANDS
TUVALU
UGANDA
UKRAINE
UNITED ARAB EMIRATES
UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
UNITED STATES OF AMERICA
UNITED STATES MINOR OUTLYING ISLANDS
URUGUAY
UZBEKISTAN
VANUATU
VENEZUELA (BOLIVARIAN REPUBLIC OF)
VIET NAM
VIRGIN ISLANDS (BRITISH)
VIRGIN ISLANDS (U.S.)
WALLIS AND FUTUNA
WESTERN SAHARA
YEMEN
ZAMBIA
ZIMBABWE
OTHERS
Select
House Property
Business and Profession
Capital Gain
Other sources
Select
YES
NO
Total Income from DTAA not chargeable to tax
5
6
Pass through income not chargeable to tax (Schedule PTI)
6
7
Total (1 + 2 + 3(v) + 4 + 5 +6)
7
Pass Through Income details from business trust or investment fund as per section 115UA, 115UB
Sl.No.
Name of business trust/ investment fund
PAN of the business trust/ investment fund
Sl.No.
Head of income
Amount of income
TDS on such amount, if any
1
i
House property
ii
Capital Gains
a
Short Term
b
Long Term
iii
Other Sources
iv
Income claimed to be exempt
a
u/s 10(23FBB)
b
u/s
c
u/s
Note: Please refer to the instructions for filling out this schedule
Schedule FSI - Details of Income from outside India and tax relief
Sl.No.
Country Code
Taxpayer Identification number
Sl.No.
Head of Income
Income from outside India(included in PART B-TI)
Tax paid outside India
Tax payable on such income under normal provisions in India
Tax relief available in India(e)= (c) or (d) whichever is lower
Relevant article of DTAA if relief claimed u/s 90 or 90A
(a)
(b)
(c)
(d)
(e)
(f)
1
Select
93-AFGHANISTAN
1001-ALAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHELEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTEÂ (EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
i
House Property
ii
Business or Profession
iii
Capital Gains
iv
Other Sources
Total
Note: Please refer to the instructions for filling out this schedule
Schedule TR - Summary of tax relief claimed for taxes paid outside India
1
Details of Tax Relief claimed
Sl.No.
Country Code
Taxpayer Identification Number
Total taxes paid outside India (total of (c) of Schedule FSI in respect of each country)
Total tax relief available(total of (e) of Schedule FSI in respect of each country
Section under which relief claimed(specify 90, 90A or 91)
(a)
(b)
(c)
(d)
(e)
1
Select
90
90A
91
Total
2
Total Tax relief available in respect of country where DTAA is applicable (section 90/90A) (Part of total of 1(d))
2
3
Total Tax relief available in respect of country where DTAA is not applicable (section 91) (Part of total of 1(d))
3
4
Whether any tax paid outside India, on which tax relief was allowed in India, has been refunded/credited by the foreign tax authority during the year? If yes, provide the details below
4
Select
Yes
No
4a
Amount of tax refunded
4a
4b
Assessment year in which tax relief allowed in India
4b
Note: Please refer to the instructions for filling out this schedule.
Schedule FA
Details of Foreign Assets and Income from any source outside India
A1
Details of Foreign Depository Accounts held(including any beneficial interest) at any time during the relevant accounting period)
Sl No (1)
Country Code and Name
(2)
Name of the financial institution
(3)
Address of the financial institution
(4)
ZIP Code
(5)
Account Number
(6)
Status
(7)
Account opening date
(8)
Peak Balance During the Period
(9)
Closing balance
(10)
(₹)
Gross interest paid/credited to the account during the period
(11)
(₹)
1
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-COTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTE(EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Select
Owner
Beneficial owner
Beneficiary
A2
Details of Foreign Custodial Accounts held (including any beneficial interest) at any time during the relevant accounting period
Sl No (1)
Country Code and Name
(2)
Name of the financial institution
(3)
Address of the financial institution
(4)
ZIP Code
(5)
Account Number
(6)
Status
(7)
Account opening date
(8)
Peak Balance During the Period
(9)
Closing balance
(10)
(₹)
Gross amount paid/credited to the account during the period
(11)
(₹)
Nature
Amount
1
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTE(EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Select
Owner
Beneficial owner
Beneficiary
Select
Interest
Dividend
Proceeds from sale or redemption of financial assets
Other income
No amount paid/credited
A3
Details of Foreign Equity and Debt Interest held (including any beneficial interest) in any entity at any time during the relevant accounting period
Sl No (1)
Country Code and Name
(2)
Name of entity
(3)
Address of entity
(4)
ZIP Code
(5)
Nature of entity
(6)
Date of acquiring the interest
(7)
Initial value of the investment
(8)
Peak value of investment during the period
(9)
Closing value
(10)
Total gross amount paid/credited with respect to the holding during the period
(11)
(₹)
Total gross proceeds from sale or redemption of investment during the period
(12)
(₹)
1
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTE(EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
A4
Details of Foreign Cash Value Insurance Contract or Annuity Contract held (including any beneficial interest) at any time during the relevant accounting period
Sl No (1)
Country Code and Name
(2)
Name of financial institution in which insurance contract held
(3)
Address of financial institution
(4)
ZIP Code
(5)
Date of contract
(6)
The cash value or surrender value of the contract
(7)
Total gross amount paid/credited with respect to the contract during the period.
(8)
1
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTE(EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
B
Details of Financial Interest in any Entity held (including any beneficial interest) at any time during the relevant accounting period
Sl No (1)
Country Code and Name
2(a)
Zip Code
2(b)
Nature of entity
(3)
Name of the Entity
4(a)
Address of the Entity
4(b)
Nature of Interest
(5)
Date since held
(6)
Total Investment (at cost)
(7)
(₹)
Income accrued from such Interest
(8)
(₹)
Nature of Income
(9)
Income taxable and offered in this return
Amount
(10)
(₹)
Schedule where offered
(11)
Item number of schedule
(12)
1
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTE(EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Select
Direct
Beneficial Owner
Beneficiary
Select
Other Sources
Business
Capital Gains
House Property
Exempt Income
No Income during the year
C
Details of Immovable Property held (including any beneficial interest) at any time during the relevant accounting period
Sl No (1)
Country Code and Name
2(a)
Zip Code
2(b)
Address of the Property
(3)
Ownership
(4)
Date of acquisition
(5)
Total Investment (at cost)
(6)
(₹)
Income derived from the property
(7)
(₹)
Nature of Income
(8)
Income taxable and offered in this return
Amount
(9)
(₹)
Schedule where offered
(10)
Item number of schedule
(11)
1
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTE(EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Select
Direct
Beneficial Owner
Beneficiary
Select
Other Sources
House Property
Capital Gains
Business
Exempt Income
No Income during the year
D
Details of any other Capital Asset held (including any beneficial interest) at any time during the relevant accounting period
Sl No (1)
Country Code and Name
2(a)
Zip Code
2(b)
Nature of Asset
(3)
Ownership
(4)
Date of acquisition
(5)
Total Investment (at cost)
(6)
(₹)
Income derived from the asset
(7)
(₹)
Nature of Income
(8)
Income taxable and offered in this return
Amount
(9)
(₹)
Schedule where offered
(10)
Item number of schedule
(11)
1
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTE(EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Select
Direct
Beneficial Owner
Beneficiary
Select
Other Sources
House Property
Capital Gains
Business
Exempt Income
No Income during the year
E
Details of account(s) in which you have signing authority held (including any beneficial interest) at any time during the relevant accounting period and which has not been included in A to D above.
Sl No (1)
Name of the Institution in which the account is held
(2)
Address of the Institution
3(a)
Country Code and Name
3(b)
Zip Code
3(c)
Name of the account holder
(4)
Account Number
(5)
Peak Balance/Investment during the year
(6)
(₹)
Whether income accrued is taxable in your hands?
(7)
If (7) is yes, Income accrued in the account
(8)
(₹)
If (7) is yes, Income offered in this return
Amount
(9)
(₹)
Schedule where offered
(10)
Item number of schedule
(11)
1
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTE(EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Select
Yes
No
Select
Other Sources
House Property
Capital Gains
Business
Exempt Income
No Income during the year
F
Details of trusts, created under the laws of a country outside India, in which you are a trustee, beneficiary or settlor
Sl No (1)
Country Code and Name
2(a)
Zip Code
2(b)
Name of the trust
3
Address of the trust
3(a)
Name of trustees
(4)
Address of trustees
4(a)
Name of Settlor
(5)
Address of Settlor
5(a)
Name of Beneficiaries
(6)
Address of Beneficiaries
6(a)
Date since position held
(7)
Whether income derived is taxable in your hands?
(8)
If (8) is yes, Income derived from the trust
(9)
(₹)
If (8) is yes, Income offered in this return
Amount
(10)
(₹)
Schedule where offered
(11)
Item number of schedule
(12)
1
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTE(EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Select
Yes
No
Select
Other Sources
House Property
Capital Gains
Business
Exempt Income
No Income during the year
G
Details of any other income derived from any source outside India which is not included in,- (i) items A to F above and, (ii) income under the head business or profession
Sl No (1)
Country Code and Name
2(a)
Zip Code
2(b)
Name of the person from whom derived
3(a)
Address of the person from whom derived
3(b)
Income derived
(4)
Nature of income
(5)
Whether taxable in your hands?
(6)
If (6) is yes, Income offered in this return
Amount
(7)
(₹)
Schedule where offered
(8)
Item number of schedule
(9)
1
Select
93-AFGHANISTAN
1001-Ã…LAND ISLANDS
355-ALBANIA
213-ALGERIA
684-AMERICAN SAMOA
376-ANDORRA
244-ANGOLA
1264-ANGUILLA
1010-ANTARCTICA
1268-ANTIGUA AND BARBUDA
54-ARGENTINA
374-ARMENIA
297-ARUBA
61-AUSTRALIA
43-AUSTRIA
994-AZERBAIJAN
1242-BAHAMAS
973-BAHRAIN
880-BANGLADESH
1246-BARBADOS
375-BELARUS
32-BELGIUM
501-BELIZE
229-BENIN
1441-BERMUDA
975-BHUTAN
591-BOLIVIA (PLURINATIONAL STATE OF)
1002-BONAIRE, SINT EUSTATIUS AND SABA
387-BOSNIA AND HERZEGOVINA
267-BOTSWANA
1003-BOUVET ISLAND
55-BRAZIL
1014-BRITISH INDIAN OCEAN TERRITORY
673-BRUNEI DARUSSALAM
359-BULGARIA
226-BURKINA FASO
257-BURUNDI
238-CABO VERDE
855-CAMBODIA
237-CAMEROON
1-CANADA
1345-CAYMAN ISLANDS
236-CENTRAL AFRICAN REPUBLIC
235-CHAD
56-CHILE
86-CHINA
9-CHRISTMAS ISLAND
672-COCOS (KEELING) ISLANDS
57-COLOMBIA
270-COMOROS
242-CONGO
243-CONGO (DEMOCRATIC REPUBLIC OF THE)
682-COOK ISLANDS
506-COSTA RICA
225-CÔTE D'IVOIRE
385-CROATIA
53-CUBA
1015-CURAÇAO
357-CYPRUS
420-CZECHIA
45-DENMARK
253-DJIBOUTI
1767-DOMINICA
1809-DOMINICAN REPUBLIC
593-ECUADOR
20-EGYPT
503-EL SALVADOR
240-EQUATORIAL GUINEA
291-ERITREA
372-ESTONIA
251-ETHIOPIA
500-FALKLAND ISLANDS (MALVINAS)
298-FAROE ISLANDS
679-FIJI
358-FINLAND
33-FRANCE
594-FRENCH GUIANA
689-FRENCH POLYNESIA
1004-FRENCH SOUTHERN TERRITORIES
241-GABON
220-GAMBIA
995-GEORGIA
49-GERMANY
233-GHANA
350-GIBRALTAR
30-GREECE
299-GREENLAND
1473-GRENADA
590-GUADELOUPE
1671-GUAM
502-GUATEMALA
1481-GUERNSEY
224-GUINEA
245-GUINEA-BISSAU
592-GUYANA
509-HAITI
1005-HEARD ISLAND AND MCDONALD ISLANDS
6-HOLY SEE
504-HONDURAS
852-HONG KONG
36-HUNGARY
354-ICELAND
91-INDIA
62-INDONESIA
98-IRAN (ISLAMIC REPUBLIC OF)
964-IRAQ
353-IRELAND
1624-ISLE OF MAN
972-ISRAEL
5-ITALY
1876-JAMAICA
81-JAPAN
1534-JERSEY
962-JORDAN
7-KAZAKHSTAN
254-KENYA
686-KIRIBATI
850-KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
82-KOREA (REPUBLIC OF)
965-KUWAIT
996-KYRGYZSTAN
856-LAO PEOPLE'S DEMOCRATIC REPUBLIC
371-LATVIA
961-LEBANON
266-LESOTHO
231-LIBERIA
218-LIBYA
423-LIECHTENSTEIN
370-LITHUANIA
352-LUXEMBOURG
853-MACAO
389-MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
261-MADAGASCAR
265-MALAWI
60-MALAYSIA
960-MALDIVES
223-MALI
356-MALTA
692-MARSHALL ISLANDS
596-MARTINIQUE
222-MAURITANIA
230-MAURITIUS
269-MAYOTTE
52-MEXICO
691-MICRONESIA (FEDERATED STATES OF)
373-MOLDOVA (REPUBLIC OF)
377-MONACO
976-MONGOLIA
382-MONTENEGRO
1664-MONTSERRAT
212-MOROCCO
258-MOZAMBIQUE
95-MYANMAR
264-NAMIBIA
674-NAURU
977-NEPAL
31-NETHERLANDS
687-NEW CALEDONIA
64-NEW ZEALAND
505-NICARAGUA
227-NIGER
234-NIGERIA
683-NIUE
15-NORFOLK ISLAND
1670-NORTHERN MARIANA ISLANDS
47-NORWAY
968-OMAN
92-PAKISTAN
680-PALAU
970-PALESTINE, STATE OF
507-PANAMA
675-PAPUA NEW GUINEA
595-PARAGUAY
51-PERU
63-PHILIPPINES
1011-PITCAIRN
48-POLAND
14-PORTUGAL
1787-PUERTO RICO
974-QATAR
262-RÉUNION
40-ROMANIA
8-RUSSIAN FEDERATION
250-RWANDA
1006-SAINT BARTHÉLEMY
290-SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
1869-SAINT KITTS AND NEVIS
1758-SAINT LUCIA
1007-SAINT MARTIN (FRENCH PART)
508-SAINT PIERRE AND MIQUELON
1784-SAINT VINCENT AND THE GRENADINES
685-SAMOA
378-SAN MARINO
239-SAO TOME AND PRINCIPE
966-SAUDI ARABIA
221-SENEGAL
381-SERBIA
248-SEYCHELLES
232-SIERRA LEONE
65-SINGAPORE
1721-SINT MAARTEN (DUTCH PART)
421-SLOVAKIA
386-SLOVENIA
677-SOLOMON ISLANDS
252-SOMALIA
28-SOUTH AFRICA
1008-SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
211-SOUTH SUDAN
35-SPAIN
94-SRI LANKA
249-SUDAN
597-SURINAME
1012-SVALBARD AND JAN MAYEN
268-SWAZILAND
46-SWEDEN
41-SWITZERLAND
963-SYRIAN ARAB REPUBLIC
886-TAIWAN, PROVINCE OF CHINA[A]
992-TAJIKISTAN
255-TANZANIA, UNITED REPUBLIC OF
66-THAILAND
670-TIMOR-LESTE(EAST TIMOR)
228-TOGO
690-TOKELAU
676-TONGA
1868-TRINIDAD AND TOBAGO
216-TUNISIA
90-TURKEY
993-TURKMENISTAN
1649-TURKS AND CAICOS ISLANDS
688-TUVALU
256-UGANDA
380-UKRAINE
971-UNITED ARAB EMIRATES
44-UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
2-UNITED STATES OF AMERICA
1009-UNITED STATES MINOR OUTLYING ISLANDS
598-URUGUAY
998-UZBEKISTAN
678-VANUATU
58-VENEZUELA (BOLIVARIAN REPUBLIC OF)
84-VIET NAM
1284-VIRGIN ISLANDS (BRITISH)
1340-VIRGIN ISLANDS (U.S.)
681-WALLIS AND FUTUNA
1013-WESTERN SAHARA
967-YEMEN
260-ZAMBIA
263-ZIMBABWE
9999-OTHERS
Select
Yes
No
Select
Other Sources
House Property
Capital Gains
Business
Exempt Income
No Income during the year
Note:Please refer to the instructions for filling up this schedule
Schedule-GST INFORMATION REGARDING TURNOVER/GROSS RECEIPT REPORTED FOR GST
S No.
GSTIN No(s).
*
Annual value of outward supplies as per the GST return(s) filed
*
1
Note:
Please furnish the information above for each GSTIN No. separately
Part B-TI Computation of Total Income
1
Income from house property (3 of Schedule-HP) (enter nil if loss)
1
2
Profits and gains from business or profession
i
Profits and gains from business other than speculative business and specified business (A38 of Schedule-BP) (enter nil if loss)
2i
ii
Profits and gains from speculative business (B43 of Schedule BP) (enter nil if loss and carry this figure to Schedule CFL)
2ii
iii
Profits and gains from specified business (C49 of Schedule BP) (enter nil if loss and carry this figure to Schedule CFL)
2iii
iv
Income chargeable to tax at special rates (3d,3e and 3iv of table E of Schedule BP )
2iv
v
Total (2i + 2ii + 2iii + 2iv) (enter nil, if loss and carry this figure of loss to Schedule CYLA)
2v
3
Capital gains
a
Short term
i
Short-term chargeable @ 15% (9ii of item E of schedule CG)
3ai
ii
Short-term chargeable @ 30% (9iii of item E of schedule CG)
3aii
iii
Short-term chargeable at applicable rate (9iv of item E of schedule CG)
3aiii
iv
STCG chargeable at special rates in india as per DTAA (9v of item E of Schedule CG)
3aiv
v
Total Short-term (ai + aii + aiii + aiv) (enter nil if loss)
3av
b
Long term Capital Gain
i
Long-term chargeable @ 10% (point 9vi of item E of schedule CG)
3bi
ii
Long-term chargeable @ 20% (point 9vii of item E of schedule CG)
3bii
iii
LTCG chargeable at special rates in india as per DTAA (9viii of item E of schedule CG)
3biii
iv
Total Long term (bi+bii+biii) (enter nil if loss)
3biv
c
Total capital gains (3av+3biv) (enter nil if loss)
3c
4
Net income from other sources chargeable to tax at normal applicable rates
a
Net income from other sources chargeable to tax at normal applicable rates (6 of Schedule OS) (enter nil if loss)
4a
b
Income chargeable to tax at special rate (2 of Schedule OS)
4b
c
Income from owning and maintaining race horses (8e of Schedule OS) (enter nil if loss)
4c
d
Total (4a + 4b + 4c)
4d
5
Total of head wise income (1 + 2v +3c+ 4d)
5
6
Losses of current year to be set off against 5 (total of 2xvii,3xvii and 4xvii of Schedule CYLA)
6
7
Balance after set off current year losses (5 - 6)(total of column 5 of Schedule CYLA+4b+2iv)
7
8
Brought forward losses to be set off against 7 (total of 2xvi, 3xvi and 4xvi of Schedule BFLA)
8
9
Gross Total income (7 - 8)
9
10
Income chargeable to tax at special rate under section 111A, 112,112A etc. included in 9
10
11
Deductions under Chapter VI-A
a
Part-B of Chapter VI-A [1 of Schedule VI-A and limited upto (9-10)]
11a
b
Part-C of Chapter VI-A [(2 of Schedule VI-A and limited upto (9-10-2iii)]
11b
c
Total (11a+11b) [limited upto (9-10)]
11c
12
Incomes not forming part of total income (12a + 12b+ 12c)
a
Deduction u/s 10AA (c of Schedule 10AA)
12a
b
Income of investment fund referred to in section 10(23FB) or 10(23FBA)
12b
c
Income of a business trust referred to in section 10(23FC) or 10(23FCA)
12c
13
Total income (9 - 11c - 12)
13
14
Income chargeable to tax at special rates (total of (i) of schedule SI)
14
15
Net agricultural income/ any other income for rate purpose (3 of Schedule EI)
15
16
Aggregate income (13-14+15) [applicable if (13-14) exceeds maximum amount not chargeable to tax]
16
17
Losses of current year to be carried forward (total of xi of Schedule CFL)
17
18
Deemed total income under section 115JC (3 of Schedule AMT)
18
PartB-TTI Computation of Tax Liability on Total income
1
a
Tax payable on deemed total income under section 115JC (4 of Schedule AMT)
1a
b
Surcharge on (a) above (if applicable)
1b
c
Health & Education Cess,@4% on on 1a+1b above
1c
d
Total Tax Payable on deemed total income (1a+1b+1c)
1d
2
Tax payable on total income
a
Tax at normal rates on 16 of Part B-TI
2a
b
Tax at special rates (total of col (ii) of Schedule-SI)
2b
c
Rebate on agricultural income [applicable if (13-14) of Part B-TI exceeds maximum amount not chargeable to tax]
2c
d
Tax Payable on Total Income (2a + 2b -2c)
2d
e
Surcharge
i 25% of 12(ii) of Schedule SI
2ei
ii On [(2d) - (12(ii) of Schedule SI)]
2eii
iii Total (i + ii)
2eiii
f
Health & Education cess @4% on 2d +2eiii
2f
g
Gross tax liability (2d + 2eiii + 2f)
2g
3
Gross tax payable (higher of 1d or 2g)
3
4
Credit under section 115JD of tax paid in earlier years (applicable if 2g is more than 1d) (5 of Schedule AMTC)
4
5
Tax payable after credit under section 115JD (3-4)
5
6
Tax relief
a
Section 90/90A (2 of Schedule TR)
6a
b
Section 91 (3 of Schedule TR)
6b
c
Total (6a + 6b)
6c
7
Net tax liability (5 – 6c) (enter zero, if negative)
7
8
Interest and fee payable
a
Interest for default in furnishing the return (section 234A)
8a
b
Interest for default in payment of advance tax (section 234B)
8b
c
Interest for deferment of advance tax (section 234C)
8c
d
Fee for default in furnishing return of income (section 234F)
8d
e
Total Interest and Fee Payable (8a+8b+8c+8d)
8e
9
Aggregate liability (7 + 8e)
9
10
Taxes Paid
a
Advance Tax (from column 5 of 15A)
10a
b
TDS (total of column 9 of 15B)
10b
c
TCS (total of column 7 of 15C)
10c
d
Self Assessment Tax (from column 5 of 15A)
10d
e
Total Taxes Paid (10a+10b+10c+10d)
10e
11
Amount payable (Enter if 9 is greater than 10e, else enter 0)
11
Refund
12
Refund (If 10e is greater than 9) (Refund, if any, will be directly credited into the bank account)
12
Bank Account Details
13
Do you have a bank account in India (Non-residents claiming refund with no bank account in India may select NO) ?
*
13
Yes
No
a) Details of all Bank Accounts held in India at any time during the previous year (excluding dormant accounts)
S.No.
IFS Code of the bank
Name of the Bank
Account Number
Indicate the account in which you prefer to get your refund credited
1
Note:
Minimum one account should be selected for refund credit. In case of Refund, multiple accounts are selected for refund credit, then refund will be credited to one of the account decided by CPC after processing the return.
b) In case of non-residents, details of any one foreign Bank Account may be furnished for the purpose of credit of refund
S.No.
SWIFT Code
Name of the Bank
Country of Location
IBAN
1
Select
AFGHANISTAN
Ã…LAND ISLANDS
ALBANIA
ALGERIA
AMERICAN SAMOA
ANDORRA
ANGOLA
ANGUILLA
ANTARCTICA
ANTIGUA AND BARBUDA
ARGENTINA
ARMENIA
ARUBA
AUSTRALIA
AUSTRIA
AZERBAIJAN
BAHAMAS
BAHRAIN
BANGLADESH
BARBADOS
BELARUS
BELGIUM
BELIZE
BENIN
BERMUDA
BHUTAN
BOLIVIA (PLURINATIONAL STATE OF)
BONAIRE, SINT EUSTATIUS AND SABA
BOSNIA AND HERZEGOVINA
BOTSWANA
BOUVET ISLAND
BRAZIL
BRITISH INDIAN OCEAN TERRITORY
BRUNEI DARUSSALAM
BULGARIA
BURKINA FASO
BURUNDI
CABO VERDE
CAMBODIA
CAMEROON
CANADA
CAYMAN ISLANDS
CENTRAL AFRICAN REPUBLIC
CHAD
CHILE
CHINA
CHRISTMAS ISLAND
COCOS (KEELING) ISLANDS
COLOMBIA
COMOROS
CONGO
CONGO (DEMOCRATIC REPUBLIC OF THE)
COOK ISLANDS
COSTA RICA
CÔTE D'IVOIRE
CROATIA
CUBA
CURAÇAO
CYPRUS
CZECHIA
DENMARK
DJIBOUTI
DOMINICA
DOMINICAN REPUBLIC
ECUADOR
EGYPT
EL SALVADOR
EQUATORIAL GUINEA
ERITREA
ESTONIA
ETHIOPIA
FALKLAND ISLANDS (MALVINAS)
FAROE ISLANDS
FIJI
FINLAND
FRANCE
FRENCH GUIANA
FRENCH POLYNESIA
FRENCH SOUTHERN TERRITORIES
GABON
GAMBIA
GEORGIA
GERMANY
GHANA
GIBRALTAR
GREECE
GREENLAND
GRENADA
GUADELOUPE
GUAM
GUATEMALA
GUERNSEY
GUINEA
GUINEA-BISSAU
GUYANA
HAITI
HEARD ISLAND AND MCDONALD ISLANDS
HOLY SEE
HONDURAS
HONG KONG
HUNGARY
ICELAND
INDIA
INDONESIA
IRAN (ISLAMIC REPUBLIC OF)
IRAQ
IRELAND
ISLE OF MAN
ISRAEL
ITALY
JAMAICA
JAPAN
JERSEY
JORDAN
KAZAKHSTAN
KENYA
KIRIBATI
KOREA (DEMOCRATIC PEOPLE'S REPUBLIC OF)
KOREA (REPUBLIC OF)
KUWAIT
KYRGYZSTAN
LAO PEOPLE'S DEMOCRATIC REPUBLIC
LATVIA
LEBANON
LESOTHO
LIBERIA
LIBYA
LIECHTENSTEIN
LITHUANIA
LUXEMBOURG
MACAO
MACEDONIA (THE FORMER YUGOSLAV REPUBLIC OF)
MADAGASCAR
MALAWI
MALAYSIA
MALDIVES
MALI
MALTA
MARSHALL ISLANDS
MARTINIQUE
MAURITANIA
MAURITIUS
MAYOTTE
MEXICO
MICRONESIA (FEDERATED STATES OF)
MOLDOVA (REPUBLIC OF)
MONACO
MONGOLIA
MONTENEGRO
MONTSERRAT
MOROCCO
MOZAMBIQUE
MYANMAR
NAMIBIA
NAURU
NEPAL
NETHERLANDS
NEW CALEDONIA
NEW ZEALAND
NICARAGUA
NIGER
NIGERIA
NIUE
NORFOLK ISLAND
NORTHERN MARIANA ISLANDS
NORWAY
OMAN
PAKISTAN
PALAU
PALESTINE, STATE OF
PANAMA
PAPUA NEW GUINEA
PARAGUAY
PERU
PHILIPPINES
PITCAIRN
POLAND
PORTUGAL
PUERTO RICO
QATAR
RÉUNION
ROMANIA
RUSSIAN FEDERATION
RWANDA
SAINT BARTHÉLEMY
SAINT HELENA, ASCENSION AND TRISTAN DA CUNHA
SAINT KITTS AND NEVIS
SAINT LUCIA
SAINT MARTIN (FRENCH PART)
SAINT PIERRE AND MIQUELON
SAINT VINCENT AND THE GRENADINES
SAMOA
SAN MARINO
SAO TOME AND PRINCIPE
SAUDI ARABIA
SENEGAL
SERBIA
SEYCHELLES
SIERRA LEONE
SINGAPORE
SINT MAARTEN (DUTCH PART)
SLOVAKIA
SLOVENIA
SOLOMON ISLANDS
SOMALIA
SOUTH AFRICA
SOUTH GEORGIA AND THE SOUTH SANDWICH ISLANDS
SOUTH SUDAN
SPAIN
SRI LANKA
SUDAN
SURINAME
SVALBARD AND JAN MAYEN
SWAZILAND
SWEDEN
SWITZERLAND
SYRIAN ARAB REPUBLIC
TAIWAN, PROVINCE OF CHINA[A]
TAJIKISTAN
TANZANIA, UNITED REPUBLIC OF
THAILAND
TIMOR-LESTEÂ (EAST TIMOR)
TOGO
TOKELAU
TONGA
TRINIDAD AND TOBAGO
TUNISIA
TURKEY
TURKMENISTAN
TURKS AND CAICOS ISLANDS
TUVALU
UGANDA
UKRAINE
UNITED ARAB EMIRATES
UNITED KINGDOM OF GREAT BRITAIN AND NORTHERN IRELAND
UNITED STATES OF AMERICA
UNITED STATES MINOR OUTLYING ISLANDS
URUGUAY
UZBEKISTAN
VANUATU
VENEZUELA (BOLIVARIAN REPUBLIC OF)
VIET NAM
VIRGIN ISLANDS (BRITISH)
VIRGIN ISLANDS (U.S.)
WALLIS AND FUTUNA
WESTERN SAHARA
YEMEN
ZAMBIA
ZIMBABWE
OTHERS
14
Do you at any time during the previous year,-
(i) hold, as beneficial owner, beneficiary or otherwise, any asset (including financial interest in any entity) located outside India; or
(ii) have signing authority in any account located outside India; or
(iii) have income from any source outside India? [applicable only in case of a resident] [Ensure Schedule FA is filled up if the answer is Yes ]
*
Select
Yes
No
15A. Details of payments of Advance Tax and Self-Assessment Tax
Sl.No.
(1)
BSR Code
*
(2)
Date of Deposit (DD/MM/YYYY)
*
(3)
Serial number of challan
*
(4)
Amount (Rs)
*
(5)
1
Total
Note:Enter the totals of Advance tax and Self-Assessment tax in Sl No. 10a & 10d of Part B-TTI
Schedule TDS 1
15 B(1) Details of Tax Deducted at Source (TDS) on Income [As per FORM 16A issued by Deductor(s)]
Sl.No.
TDS credit relating to Self/Other Person[Spouse as per section 5A/Other person as per Rule 37BA(2)]
*
PAN Of Other Person(If TDS credit related to other person)
*
Tax Deduction Account Number (TAN) of the Deductor
*
Unclaimed TDS brought forward (b/f)
TDS of the current fin. Year (TDS deducted during the FY 2018-19)
*
TDS credit out of (6) or (7) or (8) being claimed this Year (only if corresponding Receipt is being offered for tax this year)
Corresponding Receipt offered
TDS credit being carried forward
*
Financial Year in which deducted
TDS b/f
Deducted in own hands
Deducted in the hands of spouse as per section 5A or any other person as per rule 37BA(2) (if applicable)
claimed in own hands
*
Claimed in the hands of any other person as per rule 37BA(2)
Gross Amount
Head of Income
(1)
(2)
(3)
(4)
(5)
(6)
(7)
(8)
(9)
(10)
(11)
(12)
(13)
Income
TDS
Income
TDS
PAN
1
Select
Self
Other Person
Select
2017
2016
2015
2014
2013
2012
2011
2010
2009
2008
2007
2006
2005
2004
2003
2002
2001
Select
Income from House Property
Income from Business and Profession
Income from Capital Gains
Income from Other Sources
Exempt Income
Total
Note:
Please enter total column 9 of above in 10b of Part B-TTI
Schedule TDS 2
15 B(2) Details of Tax Deducted at Source (TDS) on Income [As per Form 26QB/26QC furnished issued by Deductor(s)]
Sl.No.
TDS credit relating to Self/Other Person[Spouse as per section 5A/Other person as per Rule 37BA(2)]
*
PAN Of Other Person(If TDS Credit related to other person)
*
PAN of the buyer/Tenant
*
Unclaimed TDS brought forward (b/f)
TDS of the current fin. Year (TDS deducted during the FY 2018-19)
*
TDS credit out of (6) or (7) or (8) being claimed this Year (only if corresponding Receipt is being offered for tax this year)
Corresponding Receipt offered
TDS credit being carried forward
*
Financial year in which TDS is deducted
TDS b/f
Deducted in own hands
Deducted in the hands of any other person as per rule 37BA(2)
claimed in own hands
*
Claimed in the hands of any other person as per rule 37BA(2)
Gross Amount
Head of Income
(1)
(2)
(3)
(4)
(5)
(6)
(7)
(8)
(9)
(10)
(11)
(12)
(13)
Income
TDS
Income
TDS
PAN
1
Select
Self
Other Person
Select
2017
2016
2015
2014
2013
2012
2011
2010
2009
2008
2007
2006
2005
2004
2003
2002
2001
Select
Income from House Property
Income from Business and Profession
Income from Capital Gains
Income from Other Sources
Exempt Income
Total
Note:
Please enter total column 9 of above in 10b of Part B-TTI
15C. Details of Tax Collected at Source (TCS) [As per Form 27D issued by the Collector(s)]
Sl.No.
Tax Deduction and Tax Collection Account Number of the Collector
*
Name of the Collector
*
Unclaimed TCS brought forward (b/f)
TCS of the current fin. Year
Amount out of (5) or (6) being claimed this Year (only if corresponding income is being offered for tax this year)
*
Amount out of (5) or (6) being carried forward
*
Fin. Year in which Collected
Amount b/f
(1)
(2)
(3)
(4)
(5)
(6)
(7)
(8)
1
Select
2017
2016
2015
2014
2013
2012
2011
2010
2009
2008
2007
2006
2005
2004
2003
2002
2001
Total
Note: Please enter total of column 7 in 10c of Part B-TTI.
Verification
I,
*
son/ daughter of
*
solemnly declare that to the best of my knowledge and belief, the information given in the return and the schedules thereto is correct and complete and is in accordance with the the provisions of the Income-tax Act, 1961. I further declare that I am making returns in my capacity as
Select
Managing Partner
Designated partner
Partner
Principal Officer
Member
Liquidator
Resolution professional
Trustee
Executor
Representative assessee
Authorised Signatory
Official Assignee
*
and I am also competent to make this return and verify it. I am holding permanent account number
I further declare that the critical assumptions specified in the agreement have been satisfied and all the terms and conditions of the agreement have been complied with.
Date
*
Note:
1. Submission date is the system date of e-Filing portal of Income Tax Department. The same is available in the Acknowledgement/ITR-V generated after submission of return. 2. Verification Date is the date of e-Verification at e-Filing portal of Income Tax Department or the date of receipt of ITR-V at CPC, Bengaluru. The same will be available in View Returns/Forms option of e-Filing portal. In case of e-Verification, it is available in Acknowledgement.