e-Verify / Discard Return
(Your Returns, Verified or Discarded in Just a Click)
(Your Returns, Verified or Discarded in Just a Click)
1. I have filed my Original ITR u/s 139(1) on 30th July 2026 but not yet verified. Can I Discard it?
Yes, user can avail the option of “Discard” for the ITRs being filed u/s 139(1) /139(4) / 139(5) if they do not want to verify it. Users are provided with a facility to file an ITR afresh after discarding the previous unverified ITR. However, if the ‘ITR filed u/s 139(1)’ is Discarded and the subsequent return is filed after the due date u/s 139(1), it would attract implications of belated return like 234F etc., Thus, it is advised to check whether the due date for filing the return u/s 139(1) is available or not before discarding any previously filed return.
2. I have Discarded my ITR by-mistake. Is it possible to reverse it?
No, if ITR is Discarded once, it can’t be reversed. Please be vigilant while availing Discarding option. If an ITR is Discarded, it means that, such ITR is not filed at all.
3. Where can I find ‘Discard option’?
Users can find Discard option in below path:
www.incometax.gov.in → Login → e-File → ‘Income Tax Return’ → ‘e-Verify ITR’ → ‘Discard’
4. Is it mandatory to file subsequent ITR if I ‘Discarded’ my previous unverified ITR?
A user who uploaded the return data earlier but has made use of the facility to discard such unverified return is expected to file subsequent an ITR later, as it is expected that he is liable to file the return of income by way of his earlier action.
5. I sent my ITR V to CPC and it is in transit and has not yet reached CPC. But I don’t want to verify the ITR as I get to know that details are not reported correctly. Can I still avail ‘Discard’ option?
Users should not discard such returns, where the ITR-V has already been sent to CPC. There is an undertaking to this effect before discarding the return.
6. When can I avail this ‘Discard’ option, and can I avail this ‘Discard’ option multiple times or only once?
Users can avail this option only if the ITR status is ‘unverified’ / Pending for verification’. There is no restriction on availing this option multiple times. Precondition is ‘ITR status’ is ‘Unverified’ /Pending for verification’.
7. My ITR filed for AY 2025-26 is pending for verification. Can I avail this ‘Discard’ option?
Users can avail this option only from AY 2023-24 onwards for the respective ITR. This option will be available only till time specified for filing ITR u/s 139(1)/139(4) /139(5) (i.e., 31st December of respective AY as of now).
8. I discarded my Original ITR 1 filed on 30th July 2025 on 21st August 2025, and I want to file subsequent ITR on 22nd August 2025. Which section should I select?
If user discards the Original ITR filed u/s 139(1) for which due date u/s 139(1) is over, they are required to select 139(4) while filing subsequent return. As there is no prior valid return exist, date of Original ITR / Acknowledgement number if Original ITR fields are not applicable. Further, if user wants to file revised return in future, he needs to provide details of ‘Original filing date’ and ‘Acknowledgement number’ of the valid ITR i.e., ITR filed on 22nd August 2023 for filing revised ITR
