Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe || Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments || Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them || SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances || Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy || Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services || Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required || Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case || Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection || MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations

CBDT sets up dedicated structure for delivering and monitoring taxpayer services- (Ministry of Finance ) (07 Mar 2016)

MANU/PIBU/0300/2016

Direct Taxation

The Central Board of Direct Taxes issued an order for setting-up of a dedicated structure for delivery and monitoring of taxpayer services in the Income Tax Department. Called the Directorate of Tax Payer Services – I and – II, the Directorates will be responsible for taxpayer services in field offices and e-services through various electronic platforms. They will also co-ordinate matters relating to grievances and effect timely redressal of the same.

Tags : CBDT GRIEVANCE REDRESSAL SERVICES

Share :