Forms required to submit for availing benefit under 'DIRECT TAX VIVAD SE VISHWAS' Scheme will be available in the e-Filing soon.

CBDT issues FAQs on Direct Tax Vivad se Vishwas Scheme, 2020. These FAQs contain clarifications on scope/eligibility, calculation of disputed tax, procedure related to payment of disputed tax and consequential benefits to the declarant.

CBDT extends the due date for filing of Income Tax Returns/Tax Audit Reports to 30th November, 2019 in respect of Union Territory of Jammu and Kashmir and Union Territory of Ladakh

Schedule of 112 A and 115 D of long term capital gain are useful in the long run long term capital

ITR-2, ITR-5 utilities are modified to fix bugs identified while filing are modified to fix bugs identified while filing ITR-2 , ITR-5

Instant PAN allotment in near to real time is available at free of cost. Individuals (other than minors) with a valid Aadhaar number (with updated Mobile number) can avail the PAN allotment facility.

CBDT has issued clarification in respect of filing-up of the ITR forms for the Assessment Year 2019-20

A functionality has been enabled in the e-filing login of the taxpayers whose business turnover exceeds Rs.50 crores to provide the prescribed mode of electronic acceptance of payment made available to the customers.

A functionality has been enabled in the e-filing login of the taxpayers whose business turnover exceeds Rs.50 crores to provide the prescribed mode of electronic acceptance of payment made available to the customers.