1.What is e-Proceedings?
e-Proceedings is an electronic platform for conducting proceedings in an end to end manner using the e-Filing portal. Using this service, any registered user (or his Authorized Representative) can view and submit response to any notice / intimation / letter issued by the Income Tax Department.

2.What are the benefits of e-Proceedings?
e-Proceedings is a simple way to respond electronically to all notices / intimation / letters issued by Income Tax Department. It reduces the compliance burden of the taxpayer as there is no need to visit the Income Tax Office. Further, it is easy to keep track of the submissions and record keeping for future reference.

3. Can I view my response once I have submitted my response to the notice issued to me?
Yes, you can view the response submitted by you or by your Authorized Representative.

4. Where can I see if any query has been raised against my response given on Adjustment u/s 143(1)(a) issued to me?
You can view the queries raised by the Income Tax Department under e-Proceedings.

5. Why my submit response button is inactive?
Submit response button can be inactive due to below reasons
For CPC notices - If the response due date has been lapsed.
For ITBA notices - If the proceedings status has been closed/blocked by Income Tax Authority.

6. Can I edit my response after responding to a notice on the e-Filing portal?
No, you cannot edit your response once submitted on the e-Filing portal.

7. What are the notices can I respond to under e-Proceedings?

All notices / intimations / letters issued by the Income Tax Department and CPC are made available under e-Proceedings where you can view and submit the response along with attachments by uploading the same on the e-Filing portal. You can view and submit response to the following notices through this service

• Defective Notice u/s 139(9)
• Prima Facie Adjustment u/s 143(1)(a)
• Suo-moto Rectification u/s 154
• Notices issued by Income Tax Authorities
• Seek for Clarification communication

Path
Dashboard/Pending action/E-proceeding

8.The number/size of attachments is more than the permitted limit under the submit response functionality, what should I do?
The maximum size permitted of a single attachment is 5 MB. In case you have more than 1 document to upload, you can select number of attachmeent upto 10. The maximum size of all attachments should not be more than 50 MB. If the size of the single document exceeds the permitted limit, you can optimize the document by reducing the file size.

9.What is a Defective Return?
A return may be treated as defective on account of incomplete or inconsistent information in the return or in the schedules or for any other reason.

10.How do I know if my return is defective?
If your return is found defective, the Income Tax Department will send you a defective notice u/s 139(9) of the Income Tax Act via email on your registered email ID and the same can be viewed by logging in to the e-Filing portal.

11.Can I update or withdraw my response after submitting the response on the e-Filing portal?
No, you cannot update or withdraw your response once submitted on the e-Filing portal.

12.Can I authorize another person to respond to my Defective Notice?
Yes, you can authorize another person to respond to the defective notice u/s 139(9).

13.Can I correct the defect in the ITR Form online?
Yes, you can submit the response by online correcting the defect in the ITR Form.

14. What is the time limit within which I can respond to a Defective Notice sent by Income Tax Department?
If your return is found defective, you will get 15 days of time from the date of receiving the notice or as the time duration specified in the notice to rectify the defect in the return filed by you. However, you may Seek Adjournment and request for an extension.

15. What if I don't respond to a Defective Notice?
If you fail to respond to the defective notice within stipulated period then your return may be treated as invalid and therefore consequences such as penalty, interest, non-carry forward of losses, loss of specific exemptions may occur, as the case may be in accordance with the Income Tax Act.

16. I have been notified about defective returns u/s 139(9). Can I file the return as fresh return for that Assessment Year?
Yes, you can either file the return as a fresh / revised return incase the time provided for filing the return in a particular Assessment Year has not lapsed or alternatively you can also choose to respond to Notice u/s139. However, once the time provided for filing the return for a particular Assessment Year has lapsed, you will not be able file the return as a fresh / revised return and you will have to respond to Notice u/s 139(9). If you are unable to respond to the notice, the return will be treated as invalid or not filed for that Assessment Year.

17. What are some of the common errors that make a return defective?
Some of the common errors that make a return defective are as follows:

• Credit for TDS has been claimed but the corresponding receipts/income has been omitted to be offered for taxation
• The gross receipts shown in Form 26AS, on which credit for TDS has been claimed, are higher than the total of the receipts shown under all heads of income, in the return of income.
• Gross Total Income and all the heads of income is entered as nil or 0 but tax liability has been computed and paid.
• Name of taxpayer in ITR does not match with the name as per the PAN database.
• Taxpayer having income under the head Profits and Gains of Business or Profession but has not filled Balance Sheet and Profit and Loss Account.

18. What is Seek for Clarification communication?
Seek for Clarification communication is sent to the taxpayer, if there are instances where the information provided under a schedule or annexures of the return is insufficient or inadequate and clarification is required on certain claims made by the taxpayer.

19. Do I need to log in to e-Filing portal to view and submit response using e-Proceedings service?
Yes, you will be required to log in to the e-Filing portal to view and submit response using e-Proceedings service.

20. Do I need to e-Verify the response / submission made?
No, you are not required to e-Verify the response submitted by you.

21. Can I respond to a Seek for Clarification Notice without logging on to the e-Filing portal?
No, you will be required to log in to respond to a Seek for Clarification communication. You will not be able to either view the notice or submit the response to the notice issued to you.

22. Can somebody else respond on my behalf using the e-Proceedings service  to the notices issued to me by the Income Tax Authority ?
Yes, you can add an Authorized Representative to respond to a notice on your behalf using the e-Proceedings service.

23. Can I remove an already added / existing Authorized Representative?
Yes, you can remove or withdraw the representative authorized by you.

24. Can I add two Authorized Representatives to respond to the notice issued to me?
No, you can only have one Authorized Representative active at a time for a proceeding.

25. I have filed a revised return. Do I still need to respond to the Seek for Clarification communication issued to me?
No, it will not be allowed to submit a response in case you have already filed a revised return for the same assessment year. A message stating 'Revised Return has been filed against this notice; no further action is required' will be displayed. 

26. Is it mandatory for me to respond to the Seek for Clarification communication issued to me? If yes, then what is the time limit within which I should submit my response?
You should submit / provide your response as per the due date mentioned in the communication issued to you. In case the due date has passed and no response has been provided, CPC will process the return with the information available with them.