Dear Taxpayer,

Subject: Communication of proposed adjustment u/s 143(1)(a) of Income Tax Act, 1961

The return for your PAN, Assessment Year 2021-22 contains errors/incorrect claims/ inconsistencies which attract
adjustment(s), as specified u/s. 143(1)(a) of Income Tax Act, 1961 as mentioned below.

Reason for proposed adjustment(s) u/s 143(1)(a)

An opportunity to respond to the proposed adjustment(s) u/s. 143(1)(a), is hereby provided. The online response to this
communication will be presumed to be duly verified and complete in accordance with the provisions of the Income Tax Act.
It is hereby advised to make use of the software available on the website www.incometax.gov.in to avoid errors.

Furnishing of response is really simple. All you need to do is:
•    Log on to www.incometax.gov.in with your Credentials-> Click on “E-Proceedings” sub menu under “Pending Action”
menu-> Under “View Notices” select “Adjustments u/s 143(1)(a)” against “Proceeding Name” and click on “Continue”->
Click on “Submit Response” button to submit the response.

N SAIRAJ
Asst. Director of Income Tax, CPC