New Income Tax Return Forms - Assessment Year 2009-10

New Income Tax Return Forms - Assessment Year 2009-10

The Central Board of Direct Taxes have, vide notification S.O. No.866 (E) dated 27th, March,
notified the following new forms for Assessment Year 2009-10 :-

(i) ITR-1 return of income for individuals having income from salary/ pension/ family
pension and not having any other income except income by way of interest
chargeable to income-tax under the head Income from other sources;

(ii) ITR-2 return of income for Individuals and Hindu Undivided Families (HUFs) not
having any income under the head Profits or gains of business or profession;

(iii) ITR-3 return of income for Individuals and HUFs being partners in firms and not
carrying out business or profession under any proprietorship;

(iv) ITR-4 return of income for individual and HUFs having proprietory business or
profession;

(v) ITR-5 combined form for return of income and fringe benefits for Firms/ Association
of Persons / Body of Individuals;

(vi) ITR-6 combined form for return of income and fringe benefits for companies (other
than companies claiming exemption under section 11;

(vii) ITR-7 combined form for return of income and fringe benefits for persons including
companies required to furnish return under section 139(4A) or section
139(4B) or section 139(4C) or section 139(4D);

(viii) ITR-8 stand alone form for return of fringe benefits for persons who are not
required to furnish return of income but are required to furnish return of
fringe benefits.

Download the New Income Tax Return Forms - Assessment Year 2009-10

UP Income Tax Lawyers against New Tax Return Forms

Lucknow, June 22 (IANS) The Income Tax Bar Association of Uttar Pradesh is up in arms against the union finance ministry's decision to replace the traditional 'SARAL' form by a new set of forms for filing annual tax returns.

"The new forms being introduced by the finance ministry were not only lengthy but also cumbersome and certainly against the larger interest of the people," the bar association spokesman S.K. Kohli told a press conference here Friday evening.

"It was really strange that even while our top leaders always talk about simplifying procedures for the common public, the new forms were clearly aimed at complicating things for an assessee," Kohli said.

"As against the earlier single-page 'SARAL' form, assessees of different categories would now have to fill in seven to 27 pages," he pointed out.

The association has demanded immediate withdrawal of the revised set of forms and reversal to the earlier one. They were already in the process of mobilising their counterparts across the country to build further pressure on the central government.