"Dear JAO,

Taxpayer PAN: CUSTOMER_ID_▾

The mentioned taxpayer’s PAN is caught under suspicious list. The reason for classifying the PAN under suspicious category is as below.

Reason for classifying the PAN under suspicious category.

I am directed to forward the list of PANs(Unique) pertaining to TANs suspected for indulging in refund fraud activity. CPC -TDS has blocked such TANs so as to stop further processing of TDS statements(original/correction). Considering the severity of the issue, list of such PANs is being forwarded for their blocking so as to stop further processing of their ITRs and issuance of refund, if any.This issues with the approval of CIT(CPC-TDS).

To deal with such type of cases, an SOP has been formulated as per ITBA – Assessment Instruction No. 10 dated 06-12-2018

Open a PDF file Instruction No.10.

You are requested to follow the instruction and send the report for removal of PAN from suspect list as per the said instruction through your Jurisdictional Pr. CIT at the earliest. In case of any clarification required a mail may be sent to aohelpdeskcpc@incometax.gov.in quoting the subject line “Action to be taken in respect of fraudulent PAN

Regards,
CPC, Bengaluru

This communication is computer generated and may not contain signature. In case of any clarification required a mail may be sent to aohelpdeskcpc@incometax.gov.in quoting the subject line “Action to be taken in respect of fraudulent PAN”"