The Central Board of Direct Taxes (CBDT), vide Notification No. 97/2026 [F. No. 370142/11/2026-TPL], has notified the Income-tax (Third Amendment) Rules, 2026. The notification introduces Form ITR-BN and amends Rule 332 by inserting Appendix IV to govern returns relating to search and requisition cases. These amendments shall come into effect from 1 April 2026. Click here

CBDT enhances taxpayer services by enabling taxpayers to view their Foreign Asset Information through the Annual Information Statement (AIS) .Click here

Hosting of note - regarding availability of Foreign Assets Information (CRS/FATCA) in Annual Information Statement (AIS) on the Income-tax e-Filing portal- Reg. Click here

CBDT has issued Notification No. 80/2026 [F. No. 275/19/2026-IT(B)], notifying that specified payments such as interest, dividends, professional fees, commission, brokerage, and other financial service-related income received by eligible IFSC Units shall be exempt from TDS under the Income-tax Act, 2025. Click here

Excel Utility of ITR-7 for AY 2026-27 is available for filing. Click here

Excel Utility of ITR - 5 for A.Y 2026-27 is now available for filing. Click here

CBTD has issued a Notification No. 75/2026 – Non-Deduction of TDS on Ship Lease Rent Paid to IFSC Units under Section 147 of the Income-tax Act, 2025. Click here

CBDT has issued a Notification under Section 10(46) – Income Tax Exemption Granted to Mussoorie Dehradun Development Authority (Assessment Years 2022-23 & 2023-24). Click here

CBTD has issued a Notification No. 74/2026 – Non-Deduction of TDS on Aircraft Lease Rent Paid to IFSC Units under Section 147 of the Income-tax Act, 2025. Click here

Condonation of delay in filing Form No. 10AB electronically for approval under clause (ii) of the first proviso to section 80G(5) of the Income-tax Act, 1961 — reg. Click here