Dear Taxpayer,

As per our records, for A.Y 2024-25, Form 10-IEA has been filed after the due date as applicable to you.  Hence, it is not a valid submission as per the provisions of the Income Tax Act,1961.

If you intend to file Form 10-IEA , please ensure to file afresh in subsequent assessment years within the applicable due date. 

As per Section 115BAC of the Income Tax Act, due date to file Form 10-IEA is on or before the due date of filing of return as specified u/s 139(1). 

You may refer to the relevant sections and rules of Income Tax Act,1961 for checking the applicability of your case. 

Please ignore, if already complied.

Regards,
Income-Tax Department (CPC),
Bangalore