Dear Taxpayer,
The Income Tax return filed by you for the AY 2022-23 is considered defective within the meaning of section 139(9) of the Income Tax Act, 1961. Communication had been sent to you earlier, requiring you to correct the said defects and file a Corrected Return.
In this regard, it has been decided to allow further time to furnish response and Corrected Return up to 16th Feb 2023. This facility is provided to enable you to complete your compliance and avoid any legal consequence of non-compliance.
It is requested that, you make use of the extension provided and respond before the said date.
e-filing, Income Tax Department
e-filing and Centralized Processing Center
e-Filing of Income Tax Return or Forms and other value added services & Intimation, Rectification, Refund and other Income Tax Processing Related Queries
1800 103 0025 (or)
1800 419 0025
+91-80-46122000
+91-80-61464700
08:00 AM - 20:00 PM
(Mon to Fri)
08:00 AM - 22:00 PM
(Fri 29th-Mar’24 & Sat 30th-Mar’24)
08:00 AM - 23:59 PM
(Sun 31st-Mar’24)
09:00 AM- 18:00 PM
(Mon 1st-Apr’24)
Tax Information Network - NSDL
Queries related to PAN & TAN application for Issuance / Update through NSDL
+91-20-27218080
07:00 hrs - 23:00 hrs
(All Days)
AIS and Reporting Portal
Queries related to AIS, TIS, SFT Preliminary response, Response to e-campaigns or e-Verification
1800 103 4215
09:30 hrs - 18:00 hrs
(Monday to Friday)