CBDT extends due dates for filing of Income Tax Returns - (11 Jan 2022)

Direct Taxation

CBDT extends due dates for filing of Income Tax Returns and various reports of audit for the Assessment Year 2021-22 under the Income-tax Act, 1961 (IT Act). The decision is in wake of difficulties faced by the corporates, taxpayers and other stakeholders due to rise in COVID cases and technical glitches in filing of online returns. The Central Board of Direct Taxes (CBDT), in exercise of its powers under Section 119 of the IT Act, provides relaxation in respect of the following compliances:

1. The due date of furnishing of Report of Audit in the case of assessees referred in clause (a) of Explanation 2 to sub-section (1) of section 139 of the IT Act, as extended to 31st October 2021 and 15th January 2022 by Circular No. 9/2021 dated 20th May, 2021 and Circular No. 17/2021 dated 9th September, 2021 respectively, is further extended to 15th February, 2022.

2. The due date of furnishing of Report of Audit, in the case of assessees referred in clause (aa) of Explanation 2 to sub-section (1) of Section 139 of the IT Act, is extended to 15th February, 2022.

3. The due date of furnishing of Report from an Accountant by persons entering into international transaction or specified domestic transaction under Section 92E of the IT Act is further extended to 15th February, 2022.

4. The due date of furnishing of Return of Income for the Assessment Year 2021-22, which was 31st October 2021 under sub-section (1) of section 139 of the Act, as extended to 30th November 2021 and 15th February 2022 by Circular No. 9/2021 dated 20th May, 2021 and Circular No. 17/2021 dated 9th September, 2021 respectively, is further extended to 15th March, 2022.

5. The due date of furnishing of Return of Income for the Assessment Year 2021-22, which was 30th November 2021 under sub-section (1) of section 139 of the Act is further extended to 15th March, 2022.

Tags : EXTENSION TIMELINES INCOME-TAX RETURNS