05/09/2015 The Principal DGIT(Systems) has issued Notification No 4/2015 dated 04/09/2015 regarding Form No 61B related to Statement of Reportable Accounts u/s 285BA(1) of the Income-tax Act, 1961. The procedures prescribed in Notification 3 dated 25th August, 2015 stands withdrawn forthwith. The registration and submission of Nil statement already completed under the procedures prescribed in Notification 3 dated 25th August, 2015 shall continue to be valid.For details, [Refer Notification No. 4/2015 dated 04/09/2015]

The due date for e-Filing Returns of Income has been extended from 31st August 2015 to 7th September 2015 in respect of all taxpayers who were required to e-File their returns by 31st August 2015. For details, [Refer Order u/s 119 dated 02/09/2015]

CBDT vide order u/s 119 dated 31/08/2015 has extended the 'due date' for submission of Returns of Income from 31/08/2015 to 07/09/2015 in the case of income tax assessees in the State of Gujarat who are liable to file their Income tax returns by 31/08/2015. For details, [Refer Order u/s 119 dated 31/08/2015]

Taxpayers are requested to go to "Profile Settings --> Link Aadhaar" after logging to their account to link their Aadhaar with PAN. This is an optional feature that will enable taxpayers to e-Verify their Income Tax return if their Aadhaar-PAN linking is successful and if they have an valid mobile number registered with Aadhaar.

The Principal DGIT(S) has issued Notification No. 3/2015 regarding Form No. 61B relating to Statement of Reportable Account u/s 285BA(1) of the Income-tax Act, 1961. For details [Refer Notification No. 3/2015 dated 25/08/2015]

The e-Filing of Form No. 61B relating to Statement of Reportable Account u/s 285BA(1) of the Income-tax Act, 1961 has been enabled for "Registration" and "Submission of Nil statement". Reporting Entities are requested to register in the e-Filing portal post login --> My Account --> Register as Reporting Financial Institution. After successful Registration, for submission of Nil statement of Form No. 61B can be done post login --> e-File --> Submit Form 61B/Nil Statement. XML upload of Form No. 61B shall be enabled shortly.

The Electronic filing of Form 6 under The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act 2015 has been enabled under the menu "e-File" after login. Taxpayers are requested to e-File Form 6 during the compliance window which ends on September 30, 2015. [Refer Notification No. 58/2015 dated 02/07/2015]

Notification No. 2/2015 regarding Electronic Verification Code (EVC) for electronically filed Income Tax Return as an alternative mode of verification EVC would verify the identity of the person furnishing the return of income .To know more about the modes and process for generation and validation of EVC [Refer EVC User Manual] [Refer Notification No. 2/2015 dated 13/07/2015]
 

The date for filing ITR-V for returns e-Filed for A.Y 2013-14 (filed on or after 1st April 2014 till 31st March 2015) and for A.Y 2014-15 (filed on or after 1st April 2014 till 30th June 2015) extended till 31st October 2015. For details [Refer Notification No. 1/2015 dated 10/07/2015]

Release of Return Preparation Software:Software for preparing ITR 1 & ITR 4S in Java, Excel for AY 2015-16 was released on 23/06/2015 and e-Filing enabled for the same. Now, software for preparing ITR 2 & ITR 2A in Java, Excel for AY 2015-16 has been released and these returns can also be e-Filed. ITR 1 & ITR 4S can also be filled and submitted online after logging to the e-Filing website.