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Form 10F : Partial relaxation is provided to Non-residents not having PAN and not required to have it under the provisions of Income-tax Act, 1961. They can file Form 10F manually till 31st March 2023 instead of electronically as being allowed prior to issuance of DGIT(System) Notification No. 03/2022 dt. 16th July 2022. Refer Relaxation Notification.
All PAN holders, who do not come under the exempt category as per Notification No. 37/2017, dated 11th May, 2017 and have not linked their Aadhaar with PAN yet, are requested to do so immediately. Failure to do so will lead to the unlinked PAN becoming inoperative.
Punjab National Bank has been migrated from OLTAS e-Payment of Taxes at Protean (previously NSDL) to e-Pay Tax facility at the e-Filing portal for payment of taxes henceforth.
ITRs filed after 31st July 2022 need to be verified within 30 days. Refer to Directorate of System's notification no 05 of 2022 dated 29th July, 2022.
Co-browsing feature is now available for the taxpayer, to know more Click Here
ITRs filed on or before 31st July 2022 need to be verified within 120 days.
FAQs on Challan Status Inquiry (CSI) facility.
Axis Bank, Central Bank of India, ICICI Bank and Indian Bank have been migrated from OLTAS e-Payment of Taxes at Protean (previously NSDL) to e-Pay Tax facility at the e-Filing portal for payment of taxes henceforth. Taxpayers are advised to use Deductor's TAN for making TDS/TCS payments.
Filing of Form 10A for A.Y 2022-23 for regular registration/approval has been enabled on the portal. For more information kindly refer the Circular No.22/2022
FAQ's related to filing of Form 3CEB are available.