Dear (Legal Heir Name),
PAN: ABCPD1234D, A.Y.:2022-23
DIN: CPC/2223/LH1/1123456789
As per our records, you are the registered legal heir of (deceased Taxpayer’s name).
The return/order for the A.Y. 2022-23 for the (deceased PAN) has been processed u/ s 1431a on 29-Jul-2023 determining a refund. The refund issued has failed and a failure communication has been issued.
In order to enable this office to release the refund, the legal heir must file online ‘Refund Reissue Request’ in the e-Filing portal. The refund re-issue process can be initiated only if the Legal Heir’s PAN is operative (the PAN of the legal Heir should be linked to the Aadhar of Legal Heir)
The steps to be followed for raising the refund re-issue request are:
1. Login to the e-filing portal as the “legal heir”.
2. Navigate to "Services" and then select "Refund Reissue".
3. Enter the “PAN” of the deceased taxpayer.
4. Verify the assessment year and ensure that they are correct.
5. Choose a validated bank account where the refund should be credited.
6. Submit the request.
NOTE :
1. The official website for income tax login in India is https://www.incometax.gov.in
2. The Income Tax e-filing portal provides Helpdesk support for taxpayers facing issues or needing assistance. You can contact on the below mentioned numbers between 8.00 a.m. to 20.00 p.m. – Monday to Friday:
1800-103-0025
1800-419-0025
080-46122000
080-61464700
