Q-1 On what occasions the condonation application will get rejected?
There is no guarantee that your condonation request will be accepted. It lies solely at the discretion of the Income Tax Department. If the Income tax department finds your reason for delay genuine enough, it might grant you a condonation of delay.
The Tax authorities the authorities may not condone the delay for some of the following reasons:
- If the taxpayer fails to provide valid and reasonable reasons for the delay;
- If the taxpayer has a history of repeated non-compliance or has made no effort to file the return within the stipulated time or failed to pay taxes on time;
- If the taxpayer does not submit the required supporting documents or evidence with the condonation application, the application can be rejected. It’s important to provide all necessary documents such as proof of the issue causing the delay, etc.
Q-2 What should the taxpayer do on receipt of approval of the condonation request from the Incometax Authority?
On receipt of the approval order for Condonation request from the Income Tax Authority, the taxpayer needs to file the Income Tax Return.
Q-3 What are the steps for filing ITR after the condonation of delay request is approved?
Once your condonation of delay request is approved, you can proceed with the following steps:
- Upload your Income Tax Return
- E-Verify the return uploaded
