The Income-Tax return filed by you on date vide acknowledgment number has been verified by you beyond the time limits allowed for verification and is thus not a valid return. However, you have been provided with a onetime opportunity to request to seek condonation of delay in verifying the return. The request for condonation can be submitted latest by 31st May 2025, which, if sought for, will be considered based on the facts leading to the delay.
Please note that condonation requests will not be entertained after 31st May 2025, as the verification is already delayed. You may also note that the invalid returns will not be processed, and all other provisions of the Act will apply accordingly in respect of invalid returns.
ITR- V flow for Submission of Condonation Request:
After the ITR-V is received in CPC, the acknowledgment for the receipt of the same is sent to the registered e-mail of the taxpayer and the facility to request for condonation of delay in verifying the return will be enabled. For this purpose,
1. User should access E- filing portal over internet https://www.incometax.gov.in/iec/foportal/ and login.
2. After login user will follow the path to submit condonation request Dashboard -> Services ->Condonation Request
3. User need to select the radio button “Delay in submission of ITR-V” and click on Continue
4. After that it will redirect to Delay in submission of ITR-V page with option of “Create condonation request”
5. If user clicks on create condonation request displays the worklist of return received after 31st Dec with ack number.
6. Once user selects the radio button of return to submit condonation request it will take to “Create Condonation request “page
7. User will select the reason under drop down and submit the condonation request
Please click the link given below for reference screen for ITR-V flow
https://www.incometax.gov.in/iec/foportal/sites/default/files/2025-03/Condonation%20Request_verification.pdf
Note-Kindly ignore this email if you have already submitted the condonation request.
