"Dear CUSTOMER_ID_▾,
Your refund determined for AY 20XX-XX has failed due to non-availability of a Validated bank account. The bank account provided for refund credit is invalid due to :
i. The PAN seeded with the Bank account does not match with the PAN pertaining to the Refund determined. This is basically due to the change in PAN of the Merged/Amalgamating entity as compared to the Resultant entity. In this regard you are requested to approach the Jurisdictional Assessing Officer (JAO) and submit relevant documents in support of the amalgamation/merger or change in entity name to verify the authenticity of new bank account for releasing of refund to resultant entity.
ii. The Bank account provided for issue of refund is a Foreign Bank account and hence does not get validated and hence requires a Bank account opened in India for Validation and issue of refund.
iii. In other scenarios it is seen that the bank account provided for refund credit is invalid due to the PAN mismatch or name mismatch w.r.t name as per PAN vis-à-vis name as per Bank Account or the IFSC code provided is wrong or undergone change post-merger of the Banks.
Hence, Tax payers are requested to consider the above scenarios, verify and re-submit correct Bank account details which is duly linked with PAN and name in the bank account matching with name as per PAN after login in eportal.incometax.gov.in>myprofile>mybankaccount. .
In case of any query, please write to cit.cpc.bangalore@incometax.gov.in or call us to 1800 103 0025, 1800 419 0025. For International callers +91‐80‐46122000, +91‐80‐61464700.
N SAYIRAJ, I.R.S
Deputy Director of Income Tax, CPC,
Bengaluru
This communication is computer generated and may not contain signature. Where sent by email, this is signed with the digital signature of the Income Tax Department - CPC, which is obtained from a certifying authority under the Information Technology Act, 2000. For any queries, please contact 1800 103 0025, 1800 419 0025. For International callers +91-80-46122000, +91-80- 61464700"
