Kerala HC Refuses to Stay Circular Imposing Stricter Conditions for Driving Tests  ||  Delhi HC Directs Police Investigation Against Use of Oxytocin in Dairy Colonies  ||  All. HC Rejects PIL Seeking Release of Justice Rohini Commission Report on OBC Sub-Categorisation  ||  Orissa HC: Trespassers Must Accept Responsibility for Risk in Crossing Railway Tracks  ||  Cash-For-Jobs Scam: Calcutta High Court Denies Bail to Former WB Education Minister  ||  MP High Court: Unnatural Sex With Wife Not Rape as Absence of Woman's Consent Immaterial  ||  SC: Court Can Exempt Accused from Personal Appearance Before Grant of Bail  ||  2024 Elections: Supreme Court Directs Minimum 1/3rd Women's Reservation in Bar Association Posts  ||  Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court  ||  Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small    

CBDT extends timeline for filing of modified ITR in Form ITR-A under Section 170A of Income Tax Act till March 31, 2023- (Ministry of Finance ) (26 Sep 2022)

MANU/CBDT/0121/2022

Direct Taxation

The Finance Act, 2022 has inserted section 170A in the Income tax Act, 1961 ("the Act") with effect from April, 2022 relating to effect of order of tribunal or court in respect of business reorganisation which provides that the entities going through such business reorganization, may furnish modified return of income for any assessment year to which such order of business reorganisation is applicable. The section further provides that such modified returns shall be furnished within a period of six months from the end of the month in which such order of business reorganisation was issued by the competent authority.

2. In pursuance thereof, form ITR-A has been notified vide notification G.S.R. 709(E) dated 19th September, 2022 and comes into effect from the 1st day of November, 2022. This has, however, reduced the time available for furnishing modified returns for successor companies in cases where the order of business reorganisation of the competent authority was issued in the period between 1st April, 2022 and 30th September, 2022.

3. Therefore, in order to address this genuine hardship and provide adequate time for furnishing of return under section 170A of the Act the Board hereby, allows that for successor companies in cases where the order of business reorganisation of the competent authority was issued between the period 1st April, 2022 and 30th September, 2023, the time available to furnish modified returns under section 170A of the Act shall stand extended to 31st March, 2023.

4. This order shall come into force with immediate effect.

Tags :   ITR  TIME LIMIT  ENTENSION

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved