Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 201(1)/201(1A))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Order u/s. 201(1)/201(1A)
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271E)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Penalty Order u/s. 271E.
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Assessment Order
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 153C/144)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Assessment Order u/s. 153C/144
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 147/144)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Assessment Order u/s. 147/144.
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3)/148)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Order u/s. 143(3)/148
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 154)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Order of AO u/s. 154
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order u/s. 250 (Arising out of Order u/s. 271C)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Penalty Order u/s. 271C
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Assessment Order u/s. 143(3)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Intimation u/s. 200A)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Intimation u/s. 200A.
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax (Search & Seizure) Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 158BA/158BC)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Order of AO u/s. 158BA/158BC
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax (Search & Seizure) Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3)/153A)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Assessment Order u/s. 143(3)/153A.
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3)/144)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Assessment Order u/s. 143(3)/144
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Assessment Order u/s. 143(3)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Intl. Taxation Appeal against order passed by Assessing Officer u/s. 143(3)/144C(13)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Directions of DRP u/s. 144C
-
Objections field before DRP u/s. 144C(2)
-
Order of AO u/s. 143(3)/144C(13).
|
-
Statement of Facts before ITAT
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
-
Form 35A
-
Draft assessment order u/s. 144C(1).
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3)/153A)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Assessment Order u/s. 143(3)/153A.
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 144)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Assessment Order u/s. 144
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Intl. Taxation Appeal against order u/s. 250 (Arising out of Order u/s. 143(3)/144C(3))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Order of AO u/s. 143(3)/144C(3)
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
-
Draft assessment order u/s. 144C(1).
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Transfer Pricing Appeal against order u/s. 250 (Arising out of Order u/s. 143(3)/144C(3))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Draft Assessment Order u/s. 143(3)/92CA.
-
Limitation Certificate and Letter of Authority
-
Order of AO u/s. 143(3)/144C(3)
-
Draft assessment order u/s. 144C(1).
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3)/147)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Tribunal Fee Challan
-
Order u/s. 143(3)/147
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271D)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Assessment Order u/s. 143(3)
-
Penalty Order u/s. 271D
-
Limitation Certificate and Letter of Authority
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Stay Application
|
Appeal Sub Type: Stay Application filed u/s. 254 of the Income Tax Act, 1961
|
Mandatory
|
Optional
|
-
Stay Application
-
Affidavit in support of Stay Application
-
Orders of Department rejecting stay
-
Tribunal Fee Challan
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax (Transfer Pricing) Appeal
|
Appeal Sub Type: Transfer Pricing Appeal against order u/s. 250 (Arising out of Order u/s. 143(3)/144C)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Assessment Order u/s. 143(3)/92CA(4)
-
Draft Assessment Order u/s. 143(3)/92CA.
-
Order u/s. 92CA of IT Act, 1961.
-
Limitation Certificate and Letter of Authority
-
Order of AO u/s. 143(3)/144C(3)
-
Directions of DRP u/s. 144C
-
Objections field before DRP u/s. 144C(2)
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
-
Form 35A
-
Draft assessment order u/s. 144C(1).
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3)/153C)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Assessment Order u/s. 143(3)/153C.
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s 237)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Grounds of Appeal before CIT(A)
-
Assessment Order
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Order of CIT u/s 237
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Affidavit in support of Condonation Petition
-
Order of u/s 237
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Intl. Taxation Appeal against order passed by Assessing Officer u/s 147 r.w.s. 144C(13)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Draft Assessment Order u/s. 143(3)/92CA.
-
Directions of DRP u/s. 144C
-
Objections field before DRP u/s. 144C(2)
-
Draft assessment order u/s. 144C(1).
-
Order of AO u/s 147 r.w.s 144C(13)
|
-
Statement of Facts before ITAT
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Assessment Order
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Penalty Order u/s. 271
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order u/s. 12AA
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order u/s. 12AA
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s 270A)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Penalty Order u/s. 270A
-
Assessment Order
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax (Search & Seizure) Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3)/153C)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Assessment Order u/s. 143(3)/153C.
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271AAB)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Assessment Order
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Penalty Order u/s. 271AAB.
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 272A(1)(d))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Penalty Order u/s. 272A(1)(d)
|
-
Statement of Facts before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
-
Form 35A
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s 271FA)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Penalty Order u/s. 271FA
-
Tribunal Fee Challan
-
Covering Letter before ITAT
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Assessment Order
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s 254/153A).
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Assessment Order u/s. 254/153A.
-
Order of CIT u/s 254/153A.
-
Grounds of Appeal before ITAT
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Limitation Certificate and Letter of Authority
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 270A passed by CIT(A)/Pr.CIT.
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Penalty Order u/s. 270A
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271AAC(1))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Assessment Order
-
Penalty Order u/s. 271AAC(1) of the IT Act, 1963.
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order u/s 263 (Arising out of order u/s 201(1)/201(1A)))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT u/s. 263
-
Tribunal Fee Challan
-
Order u/s. 201(1)/201(1A)
|
-
Statement of Facts before ITAT
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order u/s 263 (Arising out of order u/s 154)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT u/s. 263
-
Assessment Order
-
Tribunal Fee Challan
|
-
Statement of Facts before ITAT
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 144/148)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Assessment Order u/s. 144/148.
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Transfer Pricing Appeal against order passed by Assessing Officer u/s. 143(3)/144C(13)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Directions of DRP u/s. 144C
-
Objections field before DRP u/s. 144C(2)
-
Order of AO u/s. 143(3)/144C(13).
|
-
Statement of Facts before ITAT
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
-
Form 35A
-
Draft assessment order u/s. 144C(1).
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3)/115WE(3))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Assessment Order u/s. 143(3)/115WE(3)
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order u/s. 10(23A)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Order u/s. 10(23C)(VI).
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271(1)(C))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Tribunal Fee Challan
-
Assessment Order u/s. 143(3)
-
Penalty Order u/s. 271(1)(c)
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3)/144C)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Draft Assessment Order u/s. 143(3)/92CA.
-
Assessment Order u/s. 143(3)/144C.
-
Limitation Certificate and Letter of Authority
-
Draft assessment order u/s. 144C(1).
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order u/s. 246A (Arising out of Order u/s. 143(3)/147)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Order u/s. 246A
-
Order u/s. 143(3)/147
-
Limitation Certificate and Letter of Authority
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 148)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Order u/s. 148.
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax (Search & Seizure) Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 153A/153C)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Assessment Order u/s. 153A/153C
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Cross Objection
|
Appeal Sub Type: Cross Objection against appeal u/s. 253
|
Mandatory
|
Optional
|
-
Limitation Certificate and Letter of Authority
-
Memorandum of Cross Objections before ITAT (Form 36A)
-
Grounds of Cross Objection
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax (Search & Seizure) Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 158BC)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Order of AO u/s. 158BC
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Miscellaneous Application
|
Appeal Sub Type: Miscellaneous Application against Order u/s. 254(1)
|
Mandatory
|
Optional
|
-
Tribunal Fee Challan
-
Miscellaneous Application
-
Tribunal Order u/s. 254(1)
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 263 (Arising out of Order u/s. 143(3))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT u/s. 263
-
Tribunal Fee Challan
-
Assessment Order u/s. 143(3)
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Tribunal Fee Challan
-
Assessment Order u/s. 143(3)
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 154 (Arising out of Order u/s. 250)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Assessment Order
-
Tribunal Fee Challan
-
Order of CIT(A) u/s. 154
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271(1)(b))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Penalty Order u/s. 271(1)(b).
|
-
Assessment Order
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax (Search & Seizure) Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 158BFA(2))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Penalty Order u/s. 158BFA(2)
-
Limitation Certificate and Letter of Authority
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 179)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Tribunal Fee Challan
-
Assessment Order in the case of company concerned
-
Order u/s. 179 of the I.T. Act, 1961
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 195)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Order u/s. 195.
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271AA)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Assessment Order
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Penalty Order u/s. 271AA
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271B)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Penalty Order u/s. 271B
-
Limitation Certificate and Letter of Authority
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271A)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Penalty Order u/s. 271A
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Assessment Order
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3)/254)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Tribunal Fee Challan
-
Assessment Order u/s. 143(3) rws 254
-
Limitation Certificate and Letter of Authority
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Assessment Order u/s. 143(3)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 172(4))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Order u/s. 172(4)
-
Limitation Certificate and Letter of Authority
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(1))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Intimation u/s. 143(1)
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 272A(1)(C))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Penalty Order u/s. 272A(1)(c)
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Limitation Certificate and Letter of Authority
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271AA)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Assessment Order
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Penalty Order u/s. 271AA
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 154 (Arising out of Order u/s. 143(3)/144C)
|
Mandatory
|
Optional
|
-
Form 36B
-
Grounds of Appeal before ITAT
-
Order of AO u/s. 154
-
Tribunal Fee Challan
|
-
Vakalatnama or Power of Attorney
-
Directions of DRP u/s. 144C
-
Objections field before DRP u/s. 144C(2)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
-
Order of AO u/s. 143(3)/144C(13).
-
Draft assessment order u/s. 144C(1).
-
Directions of DRP u/s. 13 of DRP Rules 2009.
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order u/s. 80G
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Order u/s. 80G
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271AAA)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Assessment Order
-
Tribunal Fee Challan
-
Penalty Order u/s. 271AAA.
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 271FA
|
Mandatory
|
Optional
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax (Search & Seizure) Appeal
|
Appeal Sub Type: Appeal against Order u/s. 158BC
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Order of AO u/s. 158BC
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 206)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Order u/s. 206
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 221)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Penalty Order u/s. 221
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 272A(2)(e))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Penalty Order u/s. 271A(2)(e).
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Assessment Order
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax (Search & Seizure) Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 220(2))
|
Mandatory
|
Optional
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order passed by Assessing Officer u/s. 143(3)/144C
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Assessment Order u/s. 143(3)/144C.
-
Limitation Certificate and Letter of Authority
-
Directions of DRP u/s. 144C
-
Objections field before DRP u/s. 144C(2)
|
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
-
Form 35A
-
Draft assessment order u/s. 144C(1).
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271F)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Penalty Order u/s. 271F.
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Assessment Order
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 272A(2)(K))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Order u/s. 272A(2)(k).
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 272A(2)(g))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Penalty Order u/s. 272A(2)(g).
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3)/92CA(4))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Tribunal Fee Challan
-
Assessment Order u/s. 143(3)/92CA(4)
-
Limitation Certificate and Letter of Authority
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Against Levy of Penalty u/s. 234E)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Tribunal Fee Challan
-
Intimation u/s. 154 r.w.s. 200A (234E)
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Limitation Certificate and Letter of Authority
-
Petition for condonation of delay
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Appeal u/s. 248)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 271AA passed by CIT(A)/Pr.CIT.
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Assessment Order
-
Tribunal Fee Challan
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Assessment Order u/s. 143(3)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3) rws 263)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Order of CIT u/s. 263
-
Assessment Order u/s. 143(3) rws 263
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 153B(1)(b))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before CIT(A)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order u/s 263 (Arising out of order u/s 144)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Assessment Order u/s. 144
-
Order of CIT u/s. 263
-
Tribunal Fee Challan
|
-
Statement of Facts before ITAT
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order u/s 263 (Arising out of order u/s 153A)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Order of CIT u/s. 263
-
Assessment Order
-
Tribunal Fee Challan
|
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order u/s 263 (Arising out of order u/s 143(3)/147))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT u/s. 263
-
Tribunal Fee Challan
-
Order u/s. 143(3)/147
-
Limitation Certificate and Letter of Authority
|
-
Assessment Order
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Penalty Order u/s. 271AAA.
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax (Search & Seizure) Appeal
|
Appeal Sub Type: Appeal against Order u/s. 158BD
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Order of AO u/s. 158BD
|
-
Vakalatnama or Power of Attorney
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 271J passed by CIT(A).
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
-
Penalty Order u/s. 271J
|
-
Order of CIT(A) u/s. 250
-
Assessment Order
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 153A/144)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Assessment Order u/s. 153A/144
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 147/153C)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Order u/s. 147/153C
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 153A/153C)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
-
Assessment Order u/s. 153A/153C
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order u/s 263 (Arising out of order u/s 92CA(3))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of 263 u/s 92CA(3).
-
Assessment Order
-
Tribunal Fee Challan
|
-
Statement of Facts before ITAT
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 271I)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Assessment Order
-
Tribunal Fee Challan
-
Penalty Order u/s 271I.
-
Limitation Certificate and Letter of Authority
|
-
Statement of Facts before ITAT
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against order u/s. 12AB(I)(b)(ii)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order u/s 12AB(I)(b)(ii)
-
Tribunal Fee Challan
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 143(3)/154)
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Assessment order u/s. 143(3)/154
-
Limitation Certificate and Letter of Authority
|
-
Memorandum of Appeal before CIT(A) (Form 35)
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Assessment Order u/s. 143(3)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 270)
|
Mandatory
|
Optional
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 271(1)(c) passed by CIT(A)/Pr.CIT
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Assessment Order
-
Tribunal Fee Challan
-
Penalty Order u/s. 271(1)(c)
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Income Tax Act, 1961
|
Appeal Type: Income Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 250 (Arising out of Order u/s. 153A(1)(b))
|
Mandatory
|
Optional
|
-
Memorandum of Appeal before ITAT (Form 36)
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Assessment Order
-
Tribunal Fee Challan
|
|
|
Act: Wealth Tax Act, 1957
|
Appeal Type: Wealth Tax Appeal
|
Appeal Sub Type: Appeal against order u/s. 25(1)
|
Mandatory
|
Optional
|
-
Grounds of Appeal before ITAT
-
Order u/s. 25(1) of Wealth Tax Act, 1957.
-
Tribunal Fee Challan
-
Form F
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Wealth Tax Act, 1957
|
Appeal Type: Wealth Tax Appeal
|
Appeal Sub Type: Appeal against order u/s. 23 (Arising out of Order u/s. 18(1)(c))
|
Mandatory
|
Optional
|
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Form F
-
Order of CWT(A) u/s. 23
-
Form E
-
Grounds of Appeal before CWT(A)
-
Statement of Facts before CWT(A)
-
Order of AO u/s. 18(1)(c)
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Wealth Tax Act, 1957
|
Appeal Type: Stay Application
|
Appeal Sub Type: Stay Application under the Wealth Tax Act, 1961
|
Mandatory
|
Optional
|
-
Stay Application
-
Affidavit in support of Stay Application
-
Tribunal Fee Challan
|
-
Orders of Department rejecting stay
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
|
|
Act: Wealth Tax Act, 1957
|
Appeal Type: Cross Objection
|
Appeal Sub Type: Cross Objection against Appeal u/s. 24(1)/24(2)
|
Mandatory
|
Optional
|
-
Limitation Certificate and Letter of Authority
-
Form G
-
Grounds of Cross Objection
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Wealth Tax Act, 1957
|
Appeal Type: Wealth Tax Appeal
|
Appeal Sub Type: Appeal against order u/s 23 (Arising out of order u/s 17 r.w.s 24).
|
Mandatory
|
Optional
|
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Form F
-
Order of CWT(A) u/s. 23
-
Grounds of Appeal before CWT(A)
-
order of AO u/s 17 rws24
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Form E
-
Statement of Facts before CWT(A)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Wealth Tax Act, 1957
|
Appeal Type: Miscellaneous Application
|
Appeal Sub Type: Miscellaneous Application against Order u/s. 24(5) of Wealth Tax Act, 1957
|
Mandatory
|
Optional
|
-
Tribunal Order u/s. 24(5) of WT Act, 1957
-
Miscellaneous Application
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Wealth Tax Act, 1957
|
Appeal Type: Wealth Tax Appeal
|
Appeal Sub Type: Appeal against order u/s. 23 (Arising out of Order u/s. 16(3)/17)
|
Mandatory
|
Optional
|
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Form F
-
Order of CWT(A) u/s. 23
-
Grounds of Appeal before CWT(A)
-
Order of AO u/s. 16(3)/17
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Form E
-
Statement of Facts before CWT(A)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Wealth Tax Act, 1957
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Appeal Type: Wealth Tax Appeal
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Appeal Sub Type: Appeal against order u/s. 23 (Arising out of Order u/s. 16(3))
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Mandatory
|
Optional
|
-
Grounds of Appeal before ITAT
-
Tribunal Fee Challan
-
Form F
-
Order of CWT(A) u/s. 23
-
Grounds of Appeal before CWT(A)
-
Order of AO u/s. 16(3)
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Form E
-
Statement of Facts before CWT(A)
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Gift Tax Act, 1958
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Appeal Type: Gift Tax Appeal
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Appeal Sub Type: Appeal against Order u/s. 22 (Arising out of Order u/s. 15(3))
|
Mandatory
|
Optional
|
-
Grounds of Appeal before ITAT
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Tribunal Fee Challan
-
Order of CGT(A) u/s. 22
-
Order of AO u/s. 15(3) of Gift Tax Act, 1958
-
Form H
|
-
Covering Letter before ITAT
-
Limitation Certificate and Letter of Authority
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Interest Tax Act 1974
|
Appeal Type: Interest Tax Appeal
|
Appeal Sub Type: Appeal against Order u/s. 19 (Arising out of Order u/s. 8(3)/10)
|
Mandatory
|
Optional
|
-
Grounds of Appeal before ITAT
-
Order of CIT(A) u/s. 250
-
Grounds of Appeal before CIT(A)
-
Statement of Facts before CIT(A)
-
Tribunal Fee Challan
-
Assessment Order u/s. 8(3)/10 of the Int. Tax Act
-
Form 4
-
Limitation Certificate and Letter of Authority
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Form 3
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Interest Tax Act 1974
|
Appeal Type: Miscellaneous Application
|
Appeal Sub Type: Miscellaneous Application arising out of Order u/s. 16(7) of Interest-tax Act, 1974
|
Mandatory
|
Optional
|
-
Covering Letter before ITAT
-
Tribunal Fee Challan
-
Miscellaneous Application
-
ITAT Order u/s. 16(7) of Int. Tax Act, 1974
|
|
|
Act: Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
|
Appeal Type: Miscellaneous Application
|
Appeal Sub Type: Miscellaneous Application against Order u/s. 18 Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
|
Mandatory
|
Optional
|
-
Tribunal Fee Challan
-
Tribunal Order under Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
-
Miscellaneous Application
|
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
|
Appeal Type: Black Money Appeal
|
Appeal Sub Type: Appeal against Order u/s. 16(7) (Arising out of Order u/s. 10) of Black Money (UFI&A) and Imposition of Tax Act, 2015
|
Mandatory
|
Optional
|
-
CIT(A) Order u/s. 16(7) of Black Money (UFIA) and Imposition of Tax Act, 2015
-
Grounds of Appeal before CIT(A)
-
Tribunal Fee Challan
-
Covering Letter before ITAT
-
Form 3 under Black Money (UFIA) and Imposition of Tax Rules, 2015
-
Order of AO u/s. 10 of Black Money (UFIA) and Imposition of Tax Act, 2015
|
-
Statement of Facts before CIT(A)
-
Vakalatnama or Power of Attorney
-
Form 2 under Black Money (UFIA) and Imposition of Tax Rules, 2015
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
|
Appeal Type: Black Money Appeal
|
Appeal Sub Type: Appeal against Order u/s. 16(7) (Arising out of Order u/s. 43) of Black Money (UFI&A) and Imposition of Tax Act, 2015
|
Mandatory
|
Optional
|
-
Grounds of Appeal before ITAT
-
CIT(A) Order u/s. 16(7) of Black Money (UFIA) and Imposition of Tax Act, 2015
-
Tribunal Fee Challan
-
Form 3 under Black Money (UFIA) and Imposition of Tax Rules, 2015
-
Penalty Order u/s. 43 of Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
-
Form 2 under Black Money (UFIA) and Imposition of Tax Rules, 2015
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
|
Appeal Type: Cross Objection
|
Appeal Sub Type: Cross Objection against appeal u/s 15(5)
|
Mandatory
|
Optional
|
-
Form 4 under Black Money (UFIA) and Imposition of Tax Rules, 2015
|
-
Vakalatnama or Power of Attorney
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|
Act: Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
|
Appeal Type: Stay Application
|
Appeal Sub Type: Stay Application (arising out of an Appeal u/s. 18 of Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015)
|
Mandatory
|
Optional
|
-
Stay Application
-
Affidavit in support of Stay Application
-
Tribunal Fee Challan
|
-
Orders of Department rejecting stay
-
Covering Letter before ITAT
-
Petition for condonation of delay
-
Affidavit in support of Condonation Petition
|
|