Notification of new ITR forms:CBDT has notified ITR 1, ITR 2, ITR 2A & ITR 4S for AY 2015-16 and amended Rule 12. These forms will substitute the previously notified ITR 1, 2 and 4S forms . [Refer Notification No: 49/2015 dated 22/06/2015]

The Income Tax Department has provided free return preparation software in the downloads page as well as facility for online ITR submission for ITR 1 & ITR 4S which are fully compliant with data quality requirements. However, there are commercially available software or websites that offer return preparation facilities as well. In order to improve the data quality received through in ITRs prepared through such commercially available software, various types of validation rules are being deployed in the e-Filing portal so that the data which is being uploaded can be validated to a large extent. Taxpayers are advised to review the same to ensure that the software that is used is compliant with these requirements to avoid rejection of return due to poor data quality or mistakes in the return. Software providers are strictly advised to adhere to these rules to avoid inconvenience to the taxpayers who may use their software. For details go to . Schema Downloads page 
 

Due date for filing Income Tax Returns:CBDT vide Order u/s 119 extended the due date for filing return of income for AY 2015-16 for certain classes of taxpayers from 31st July, 2015 to 31st August, 2015. For details . [Refer Order u/s 119 of the Income Tax Act, 1961]

For Third party software developers a new Registration Process has been introduced in e-Filing. Post Registration, software developer would be provided with Software ID and Digest value which are required for generating the Hash Value in ITR Utilities. For user manual . [Refer Third party software developer Registration User Manual]

The CBDT vide Circular No. 8/2015 dated 14th May, 2015, prescribed the Procedure for Response to Arrear Demand by Taxpayer And Verification and Correction of Demand by AOs. A facility has been made available to taxpayers on the e-Filing portal to provide online responses to such demands.
 

CBDT gets Prime Minister's Award for Excellence in Public Administration (FY 2012-13) for "Easy Tax Compliance through Quality Service".

Returns for AY 2013-14 in certain cases with defect have been declared as invalid by CPC, Bangalore u/s 139(9) as the defect was not cured within the time provided in notice u/s.139(9). Such taxpayers can now file a fresh return u/s 139(4) in the e-Filing portal for AY 2013-14 on/before 31st March 2015. The taxpayers can utilize this opportunity at the earliest.