PAN: |    AY: DIN▾

Status
Tax Payment due

Demand outstanding: 

Dear Taxpayer,

It is seen from the records available with this office that there are certain outstanding demands against your PAN, for which notice u/s 156 of the Income Tax Act has already been issued from the Income Tax Department.

You may also check for the said outstanding demands by accessing your account on www.incometax.gov.in > Home>Pending Actions>Response to Outstanding Demand. You can also download the copy of the intimation/order raising the Tax demand.

You are required to pay the demand at the earliest without any further delay.

If it is already paid or not payable on account of mistakes, you are required to take appropriate action to provide a suitable response to the outstanding demand(s) against your PAN at the earliest possible. Should you have any queries or require assistance regarding this matter, please feel free to contact Demand Facilitation Centre, Mysuru, as per below:

Email: taxdemand@cpc.incometax.gov.in
Helpline: +91 821 667 1222 (available on all working days)

We appreciate your cooperation in ensuring timely action against resolution as well payment of outstanding demands.

Regards,
Centralised Processing Center,
Income Tax Department
Bengaluru

Receipt and acknowledgment of Return of income/communications at CPC will be based on the Centralised Processing of Returns Scheme 2011, Notification No. 02/2012 dated 04/01/2012 and subsequent amendments in this regard.