Form 61A - Statement of Financial Transactions (SFT) as per section 285BA of Income-tax Act, 1961 read with Rule 114E of Income-tax Rules, 1962 is now available for e-Filing.

Form 49D - Information and documents to be furnished by an Indian concern under section 285A is now available for e-Filing.

Income Tax Department receives Silver Award in the category "Incremental Innovations " in existing projects in the National Awards on e-Governance 2016-17 for the e-filing of Income Tax Returns and other forms.

The direct tax collections up to December, 2016 are at Rs. 5.53 lakh crore which is 12.01% higher than the net collections for the corresponding period last year. 

Furnishing of Permanent Account Number or Form 60, as the case may be, on or before 28th February, 2017 is made mandatory for persons having an account with banking company or a cooperative bank to which Banking Regulation Act 1949 applies.15th January 2017 is the due date for submitting Form 61 where the aggregate of cash deposits between 9th November 2016 to 30th December 2016 is more than two lakh fifty thousand.Government has mandated the specified class of persons under Rule 114E to report cash deposits made during the period 01/04/2016 to 09/11/2016 aggregating to an amount exceeding the limits as specified in Sl.No.12 of Rule 114E.

Post login menus has been restructured to enhance the user experience.

The procedure for registration and submission of statement in Form 61A has been notified by Principal DGIT (Systems) as per section 285BA of Income-tax Act, 1961 read with Rule 114E of Income-tax Rules, 1962

The procedure for registration and submission of Form V for reporting under Pradhan Mantri Garib Kalyan Deposit Scheme, 2016 has been notified by Principal DGIT (Systems).