search-openmobilesearch
Do not have an account?
Already have an account?
Latest News
21-Jun-2024

For A.Y.2024-25, NEW TAX REGIME is default regime for Individual, HUF, AOP (other than co-operative society), BOI and Artificial Juridical Person.

If you want to opt for "OLD TAX REGIME " and you are:

(i) Eligible to file return of income in ITR 1 & 2 , then select relevant option directly in ITR and file return within the applicable due date.

(ii) Eligible to file return of income in ITR 3, 4 & 5 then you MUST file Form 10-IEA before the due date mentioned u/s 139(1).

Please compare the tax liability under the New Tax and Old Tax regime before filing of the return. For computing tax liability please click on the link 'Income Tax Calculator'.

For more details, please find below the links of videos related to Old Regime vs New Regime:

https://www.youtube.com/watch?v=wtxl5-Pt-Ko

https://www.youtube.com/watch?v=-UQJAbrTup8

https://www.youtube.com/watch?v=dgoKGVneyr0

21-Jun-2024

Offline and Online Utility of ITR-7 for AY 2024-25 is available for filing. Click here.

21-Jun-2024

OLD AND NEW TAX REGIME DETAILS IN FAQs.

10-Jun-2024

Excel Utility of ITR-5 for AY 2024-25 is now available for filing. Click here to download.

31-May-2024

Offline and Online Utility of ITR-5 for AY 2024-25 is available for filing Click here.

09-May-2024

Excel Utility of ITR-3 for AY 2024-25 is available for filing. Click here

09-May-2024

Offline and Online Utility of ITR-3 for AY 2024-25 is available for filing. Click here

26-Apr-2024

CBDT vide Circular No. 7/2024 dated 25th April 2024 has extended the due date for filing Form 10A and Form 10AB to 30th June 2024 for category of applicants as mentioned in the circular. Refer CBDT Circular No. 7/2024 dated 25th April 2024 for more details.

Refer Circular pdf file (472 KB)
24-Apr-2024

Excel Utility of ITR-6 for AY 2024-25 is available for filing, Click here to download.

24-Apr-2024

Deductee/ collectee having PAN status as 'Inoperative' attracts higher TDS/TCS rates. However, for the transactions entered into upto 31.03.2024 with inoperative PANs, deductors/ collectors shall have no liability to deduct TDS/TCS at higher rate if PAN becomes operative on or before 31.05.2024. Refer Circular no 6/2024 dated 23rd April 2024.

Refer Circular pdf file (1.41MB)