General Forms
1. While submitting Form 3CB-3CD, “Unique Document Identification Number” page is displayed. Though we have duly taken UDIN before uploading the tax audit report, I am not able to add the UDIN details.
Bulk upload facility for UDIN is enabled for Form 15CB only. The feature will be enabled shortly. You may still go ahead and file the form by selecting “I donot have UDIN / I will update later”. Once the UDIN feature made available for all the forms, you can update the same in the portal.
2. I am trying to file and submit Form 10B. However upon submission, the page displays the following error "INVALID FORMAT FOR ARN". What should I do?
Before filing Form 10B please update your profile from the “My Profile” section and ensure that all mandatory fields are filled. After updating your profile details, you can re-login and try again.
3. Why do I need to submit Form 67?
You will be required to submit Form 67 if you want to claim credit of foreign tax paid in a country or specified territory outside India. You will also be required to submit Form 67 in case of carry backward of loss of the current year resulting in refund of foreign tax for which credit has been claimed in any earlier previous years
4. What are the modes in which Form 67 can be submitted?
Form 67 can only be submitted online on the e-Filing portal. After logging into the e-Filing portal, select Form 67, prepare and submit the form.
5. How can Form 67 be e-verified?
You can e-Verify the form using EVC or DSC. You can refer to the ‘How to e-Verify’ user manual to learn more.
6. Can I add an Authorized Representative to file Form 67 on my behalf?
Yes, you can add an Authorized Representative to file Form 67 on your behalf.
7. What is the time limit to file Form 67?
Form 67 should be filed before the due date of filing of return as specified u/s 139(1)
8. When I am trying to upload attachments while filing statutory forms, certain errors are displayed on the page. What should I keep in mind while uploading attachments on the e-Filing portal?
The error might be due to naming convention used in the file. Please avoid using any special characters in the file name and keep the file name small. In addition, the size of the attachment should be less than 5 MB and the format of the attachment should be in PDF or Zip format only.
9. I am not able to upload Form 29B. How can I file and submit Form 29B?
Form 29B is available on the e-Filing portal. Form 29B is required to be assigned by Taxpayer to their CA.
Once the taxpayer assigns the Form, the CA can access this Form in his / her worklist.
10. While submitting the form, the page displays the error “INVALID METADATA”. What should I do?
In case such an error is persisting, there is a possibility that there is a mismatch between the taxpayer selected or the Filing Type (Original / Revised) or AY is not in sync with your login credentials. You are advised to ensure no mismatch related to the mentioned parameters.
11. I am unable to file form 29B for the assessment year 2021-22. The page is displaying the following error “Submission Failed: Invalid Input”. What should I do?
This issue arises when Part 3 of “Report of an accountant” field is left blank. In case the field is not applicable, you can enter “NA” in the text box provided below para 3 of “Report for an Accountant” and try resubmitting the form.
12. I am unable to file form 29B for the assessment year 2021-22. The page is displaying the following error “INVALID FORMAT FOR ARN”. What should I do?
This is observed when “Profile” of the User is not updated correctly. Please ensure that there is no mismatch in the information filled in the Form and your profile. After updating your profile, re-login to the e-Filing portal and try again.
13. While filing form 29B, Part C (Details of the amount required to be increased or decreased in accordance with sub-section (2C) of section 115JB), I am trying to enter the amounts by which the book profit needs to be increased or decreased by. However,
In is likely that you are working on old drafts of the Form 29B. Please delete the draft and file a fresh form.
14. While filing Form 56F for claiming sez u/s 10AA, the page is displaying certain errors. Based on a notification on 29th December, 56F is removed and replaced by 56FF (only for reinvestment details). However, there is no change in section 10AA read wit
Both the forms are available to users in the portal. You may file the form based on the notification / guidance issued by the Income Tax Department and as per the applicable provision of the Act / Rules.
15. When should I file Form 10E?
Form 10E has to be filed before filing your Income Tax Return.
16. Is Form 10E mandatory to file?
Yes, it is mandatory to file Form 10E if you want to claim a tax relief on your arrear / advance income.
17. What will happen if I fail to file Form 10E but claim relief u/s 89 in my ITR?
If you fail to Form 10E but claim relief u/s 89 in your ITR, your ITR will be processed, however the relief claimed u/s 89 will not be allowed.
18. How do I know that ITD has disallowed the relief claimed by me in my ITR?
In case the relief claimed by you u/s 89 is disallowed, the same shall be communicated by the Income Tax Department through an intimation u/s 143(1) after the processing your ITR is complete.
19. I am unable to add income details while filing Form 10E for the FY 2019-20. What should I do?
Ensure that you are filing Form 10E for Assessment year 2021-22. In order to file Form 10E for Assessment year 2021-22, click e-File>Income Tax Forms>File Income tax Forms>Forms as per Income Tax Act 1961>Form 10E> File now. Select Assessment Year as 2021-22 and click on Continue.
20. I am filing ITR for the AY 2021-22. What should I choose as the AY while filing Form 10E?
If you are filing Income Tax Return for Assessment Year 2021-22, you need to select Assessment Year 2021-22 while submitting Form 10E.
21. While filing Form 10E, I am unable to view the taxes applicable in the Assessment year. How should I proceed?
Ensure that you have filled in all income details (including previous year income details in Table A). The taxes will be automatically displayed based on the slab rate. Verify if the income as per the details available on the portal matches with your calculation and insert the amount of tax in the respective table.
22. While submitting Form 10BA, the page displays the error: “Error: Please enter valid values”. What should I do?
In case you are facing such issue while submitting the form, ensure that steps mentioned for updating profile are completed. Additionally, delete the old draft of the form by clicking on “Delete Draft”. Re-log in to the e-Filing portal and try again.
23. While submitting Form 35, the page displays the error “Appeal fees paid should be either of Rupees 250, 500 or 1000 as the case may be” while entering the appeal fees challan details. What should I do?
Open the 4thpanel, i.e., "Appeal details”
- Please ensure that the mandatory fields like “Amount of income assessed” etc. are updated.
- In case of TDS appeal, it may be selected as “Not Applicable”.
Once these fields are updated, go to 7th panel i.e. “Appeal filing details” and try deleting and re-entering the challan details.
24. While filing Form 10IC, I had selected “Yes” for “Whether option under sub-section (4) of section 115BA has been exercised in Form 10-IB?” Even then, the pre-filled “Previous Year” and “Date of filing of Form 10-IB” fields were missing. What should I
You should delete the ‘Draft’ Form 10-IC which is already saved in “File Income tax Forms” and start the fresh filing of the Form.
25. While filing Form 10IC, one I have selected “Yes” for “Whether option under sub-section (4) of section 115BA has been exercised in Form 10-IB?”, the check box for “I do hereby withdraw the option under sub-section (4) of section 115BA exercised on…..”
You should delete the ‘Draft’ Form 10-IC which is already saved in “File Income tax Forms” and start the fresh filing of the Form.
26. While filing Form 10-IB, the Basic details of the Company were not auto-populated correctly form “My Profile”. What should I do?
You should delete the ‘Draft’ Form 10-IB which is already saved in “File Income tax Forms” and start the fresh filing of the Form.
27. While filing Form 10-ID, the “Assessing Officer” details were not getting auto-populated from “My Profile” . What should I do?
You should delete the ‘Draft’ Form 10-ID which is already saved in “File Income tax Forms” and start the fresh filing of the Form.
28. I am unable to submit form 10DA as the following error message appears ‘Submission failed’. How should I proceed?
You should withdraw/delete old form which is already saved in “File Income tax Forms” and start the fresh filing of the Form. Ensure that all fields including address fields are fully updated in the verification panel and retry submitting the form.
29. My PAN is registered as a credit co-operative bank registered under the Karnataka Credit Co-operative Societies Act, 1959. As per section 115BAD, I wish to opt for the lower rate of tax. Even though all the conditions are satisfied as stated in sectio
As per Section 115BAD benefit of the section to allowed only to cooperative societies. It is likely that you are registered as an Artificial Juridical Person base and not as an AOP. Therefore, the form 10IF is not available for filing. In such a case, you are requested to get the details updated through NSDL.
