The due date for filing belated returns u/s 139(4) and revised returns u/s 139(5) of the Income Tax Act, 1961 for AY 2024-25 in the case of resident individuals has been extended from from 31st December, 2024 to 15th January, 2025. Please refer to CBDT Circular No. 21/2024 dated 31st December, 2024 for details.

Direct Tax Vivad Se Vishwas Scheme, 2024

CBDT issues Circular No. 20/2024 dated December 30, 2024 extending due date for determining amount payable as per column (3) of Table specified in section 90 of Direct Tax Vivad Se Vishwas Scheme, 2024 from 31st December, 2024 to 31st January, 2025. Accordingly, notwithstanding anything contained in the Direct Tax Vivad Se Vishwas Scheme, Rules or Guidance Note of 2024, in such cases where declaration is filed on or before 31st January, 2025, amount payable shall be determined as per column (3) of the Table specified in section 90 of the Scheme, and where declaration is filed on or after 01′ February, 2025, amount payable shall be determined as per column (4) of the said Table.

Guidance Note 2/2024 on provisions of the Direct Tax Vivad se Vishwas Scheme,2024.Click here to download.

Notice Inviting Tender (NIT) for selection of Managed Service Provider (MSP) for Insight 2.0. The format of all documents and other details are available with Tender ID:2024_DREV_838109_1 on the https://eprocure.gov.in/eprocure/app

NIT

Form 3CEFA (Application for Opting for Safe Harbour) are now available for filing on the e-filing portal. Please refer notification by CBDT vide notification no 124/2024

The due date for filing returns under section 139(1) of the Income Tax Act, 1961 has been extended from 30th November 2024 to 15th December 2024 for below classes of taxpayers referred to in clause (aa) of Explanation 2 to sub-section (1) of section 139 of the Act. As per clause (aa) Explanation 2 to Section 139(1) of Income Tax Act, 1961:
(aa) In the case of an assessee, including the partners of the firm or the spouse of such partner (if the provisions of Section 5A applies to such spouse), being such assessee, who is required to furnish a report referred to in Section 92E, the 30th day of November of the assessment year; Refer CBDT Circular No. 18/2024 dated 30th November 2024.

The list of banks available for e-Pay Tax service at e-Filing portal.

Form 42 (Application for filing an appeal against refusal to recognise or withdrawal of recognition from a provident fund), Form 43 (Application for filing an appeal against refusal to approve or withdrawal of approval from a superannuation fund) and Form 44 (Application for filing an appeal against refusal to approve or withdrawal of approval from a gratuity fund) are now available for filing on the e-filing portal. Please refer DGIT(S) Notification 06/2024.

notification-6-2024-19-11-24

Enhancing Tax Transparency on Foreign Assets and Income

Refer annexure and step by step guide

Form 3CEDA (Application for Rollback of Advance Pricing Agreement)and Form 3C-O (Application form for approval under sub-section (1) of section 35CCC of Income Tax Act) are now available for filing on the e-filing portal. Please refer DGIT(S) Notification 05/2024.