CBDT extends due date for payment of TDS/TCS to the credit of Central Government in respect of deduction/collections made during November 2015 from 7th December, 2015 to 20th December, 2015 in respect of deductors located in State of Tamil Nadu. For details . [Refer Order u/s 119 dated 05/12/2015]

Taxpayers are requested not to respond to any email or any type of communication sent to them requesting them to furnish their personal particulars such as Bank account details, passwords, OTP etc. purported to be from Income Tax Department. The Income Tax Department does not seek such information through email or any other mode of communication from the taxpayers. If you have received any such fraud mails, kindly do not respond and register a complaint by forwarding the actual phishing email as per procedure and details given in http://www.incometaxindia.gov.in/Pages/report-phishing.aspx 
 

Attention Web Service users!!! We have deployed secured web services framework in accordance with OASIS standards. Please refer the user manual (Secured Web service user manual) under the help section and do the necessary changes at your end to start consuming the same. Existing web services shall be discontinued w.e.f 1-Dec-2015.

Returns of income which are filed on or after 01.04.2015 electronically (without digital signature certificate) pertaining to the AY 2014-15 or returns filed in response to various statutory notices as prescribed under the Act or returns filed as a consequence of condonation of delay u/s 119 of the Act can also be validated through EVC . [Refer Order u/s 119(1) dated 06/10/2015]
 

The facility to view tax and computation sheet for demand raised by AO is made available to the assessee in the e-Filing portal. After Login, select e-File Response to Outstanding Tax Demand, click on download button next to demand amount to download the details pdf. Assessee needs to request for resend of intimation in the portal where demand is raised by CPC or contact jurisdictional AO where demand is raised manually outside the system.

The Income Tax Department is in the process of upgrading software applications. It is for information of PAN applicants that PAN allotment by Income Tax Department will remain suspended between 05.10.2015 to 09.10.2015 due to PAN data migration activity. However, PAN applications, through on-line and off-line modes, will continue to be received by PAN service centers of M/s NSDL and M/s UTIITSL. The back log of PAN applications will be cleared within three days. Inconvenience to taxpayers is regretted.

The due date for ITR and audit reports u/s 44AB which were due by 30th September 2015 has been extended to 31st October 2015 for the entire country. For details . [Refer Order u/s 119 dated 01/10/2015]
 

It has come to notice that a fake order regarding extension of due date for filing of audit reports and income tax returns beyond 30th September 2015 is in circulation. CBDT clarifies that the due date stands at 30th September 2015.For details, refer . Press Release of CBDT

It has been decided not to extend the "due date" for e-Filing of returns due by 30th September 2015 for AY 2015-16. Taxpayers are advised to file their returns well in time to avoid last minute rush. Please see . Press Release of Ministry of Finance

The Income Tax Department thanks the taxpayers for making e-enabled initiatives a success. The Department remains committed to improving taxpayer services through enhanced use and further improvement in technologies. Please see . Press Release of Ministry of Finance