Income Tax Department

Circular No. 14/2025 : ​Extension of timelines for filing of various reports of audit for Financial Year 2024-25 (relevant to Assessment Year 2025-26) by auditable assessees 25 September 2025 ^!New

Circular No. 13 /2025 : ​Order under section 119 of tbe Income-tax Act, 1961 for waiver of interest payable under section 220(2) due to late payment of demand, in certain cases 19 September 2025

(fittr l4;tictll) Department of Revenue/~ ~ Central Board of Direct Taxes/(~-snll Vt'll"alq;xoi\ij New Delhi I 11'September, 2025 Subject: Order under section 119 of tbe Income-tax

Circular No. 12/2025 : Extension of due date for filing of ITRs for the Assessment Year 2025-26 15 September 2025

Circular No. 11/2025 : ​Modification to Circular No. 9 of 2022 (F. No.370142/2/2022-TPL) dated 09.05.2022 of CBDT 2 September 2025

F.No.370142/32/2025-TPL Government of India Ministry of Finance Department of Revenue Circular No. II of 2025 Central Board of Direct Taxes (TPL Division) Nf Dated: 02, September

Circular No. 10/2025 : ​Relaxation of time limit for processing of returns of income filed electronically which were incorrectly invalidated by CPC 28 July 2025

F. No.225/30/2025/ITA-II Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes ***** Circular No. tO/2025 North Block, the 28 th July, 2025

Circular No. 9/2025 : Partial Modification of Circular No.3 of 2023 dated 28-3-2023 regarding consequences of pan becoming inoperative as per Rule 114AAA of the Income-tax Rules, 1962 21 July 2025

F .No. 275/04/2024-IT(B) Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes Circular No. 9 /2025 9t New Delhi, the2

Circular No. 8/2025 : Clarification regarding CBDT's Circular No. 5/2025 dated 28.03.2025 for waiver on levy of interest under section 201(1A)(ii)/ 206C(7) of the Income-tax Act, 1961, as the case may be, in specific cases 1 July 2025

F. No. 275/92/2024-IT (B) Government of India/ '+fRc7 ~Hcf51~ Ministry of Finance/TTTTT s:i-511<14 Department of Revenue/~ ~1-WT) Circular No. & /2025 Central Board of Direct

Circular No. 7/2025 : Relaxation of time limit for processing of valid returns of income filed ​electronically pursuant to order u/s 119(2)(b) of the Income-tax Act,1961 passed by Competent Authority 25 June 2025

F. N o.225/30/2025/IT A-II Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes Circular No. 07/2025 North Block, the 25 th June, 2025 Order

Circular No. 6/2025 : ​Extension of due date for furnishing return of income for the Assessment Year 2025-26​ 27 May 2025

F. No. 225/205/2024/ITA-II Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes ***** Circular No. 06/2025 New Delhi, dated 27 th May, 2025

Circular No. 5/2025 : Order under section 119 of the Income-tax Act, 1961 for waiver on levy of ​interest under section 201(1A)(ii)/ 206C(7) of the Act, as the case maybe, in specific cases 28 March 2025

Section 20 I (I A) of the Income-tax Act (hereinafter "the Act") provides for levy of interest on account of failure to deduct or pay the deducted tax to the credit of th e