The Income Tax Department NEVER asks for your PIN numbers, passwords or similar access information for credit cards, banks or other financial accounts through e-mail.

The Income Tax Department appeals to taxpayers NOT to respond to such e-mails and NOT to share information relating to their credit card, bank and other financial accounts.

Continue >

Income Tax Department

Exchange of Information

Exchange of Information on Request (EOIR)

India may make a specific request to another country or jurisdiction under the relevant tax treaty for sharing of information for the purposes of implementation of the treaty or for administration or enforcement of domestic tax laws. Similarly, another jurisdiction may make a request to India for exchange of information under the tax treaties. There are different types of tax treaties like the Double Taxation Avoidance Agreement (DTAA), Tax Information Exchange Agreement (TIEA), Multilateral Convention on Mutual Administrative Assistance in Tax Matters (MAAC), etc.

Automatic Exchange of Information (AEOI)

Automatic Exchange of Information is the systematic and periodic collection and transmission of “bulk” taxpayer information by the source country to the country of residence of the taxpayer, without the latter having to make a request for the same. The exchange of information by way of AEOI is permitted under the provisions of DTAAs (unless specifically prohibited) and under the Multilateral Convention (MAAC). The receiving jurisdictions are expected to establish a procedure to utilize the bulk information so as to match the incomes earned or accounts held abroad, with that declared in their tax returns so as to detect instances, if any, of tax evasion.