1. Due to a scheduled maintenance activity, the e-Filing portal will not be available from 21st February 2026 11:00 PM IST to 22nd February 2026 08:00 AM IST. We sincerely regret any inconvenience caused.

2. The Income Tax Act, 1961 stands repealed effective 01.04.2026, pursuant to Section 536 of the Income Tax Act, 2025.

3.  Attention Deductors/Collectors: Submit TDS/TCS correction statements for FY 2018 19 (Q4) to FY 2023 24 (Q3) by 31.03.2026. From 01.04.2026, filings are time barred due to repeal of the Income Tax Act, 1961. Under Sec. 397(3) of the New Income Tax Act, 2025, corrections are allowed within two years from the end of the relevant tax year.

4. The Excel Utilities for filing Updated Returns across ITR Forms 1 to 7 are now available on the e Filing portal.

1. Due to a scheduled maintenance activity, the e-Filing portal will not be available from 21st February 2026 11:00 PM IST to 22nd February 2026 08:00 AM IST. We sincerely regret any inconvenience caused.

2. The Income Tax Act, 1961 stands repealed effective 01.04.2026, pursuant to Section 536 of the Income Tax Act, 2025.

3.  Attention Deductors/Collectors: Submit TDS/TCS correction statements for FY 2018 19 (Q4) to FY 2023 24 (Q3) by 31.03.2026. From 01.04.2026, filings are time barred due to repeal of the Income Tax Act, 1961. Under Sec. 397(3) of the New Income Tax Act, 2025, corrections are allowed within two years from the end of the relevant tax year.

4. The Excel Utilities for filing Updated Returns across ITR Forms 1 to 7 are now available on the e Filing portal.

1. Due to a scheduled maintenance activity, the e-Filing portal will not be available from 21st February 2026 11:00 PM IST to 22nd February 2026 08:00 AM IST. We sincerely regret any inconvenience caused.

2. The Income Tax Act, 1961 stands repealed effective 01.04.2026, pursuant to Section 536 of the Income Tax Act, 2025.

3.  Attention Deductors/Collectors: Submit TDS/TCS correction statements for FY 2018 19 (Q4) to FY 2023 24 (Q3) by 31.03.2026. From 01.04.2026, filings are time barred due to repeal of the Income Tax Act, 1961. Under Sec. 397(3) of the New Income Tax Act, 2025, corrections are allowed within two years from the end of the relevant tax year.

4. The Excel Utilities for filing Updated Returns across ITR Forms 1 to 7 are now available on the e Filing portal.

1. Due to a scheduled maintenance activity, the e-Filing portal will not be available from 21st February 2026 11:00 PM IST to 22nd February 2026 08:00 AM IST. We sincerely regret any inconvenience caused.

2. The Income Tax Act, 1961 stands repealed effective 01.04.2026, pursuant to Section 536 of the Income Tax Act, 2025.

3.  Attention Deductors/Collectors: Submit TDS/TCS correction statements for FY 2018 19 (Q4) to FY 2023 24 (Q3) by 31.03.2026. From 01.04.2026, filings are time barred due to repeal of the Income Tax Act, 1961. Under Sec. 397(3) of the New Income Tax Act, 2025, corrections are allowed within two years from the end of the relevant tax year.

4. The Excel Utilities for filing Updated Returns across ITR Forms 1 to 7 are now available on the e Filing portal.