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.

The return filed by the taxpayer will be processed by Income Tax Department (ITD) and intimation will be sent to the assesse under section 143(1) based on details disclosed by the taxpayer and rules deployed at the processing center of ITD. In case if the taxpayer wants to seek rectification of a mistake in an order or intimation, which is apparent from the record, then the taxpayer can seek ‘Rectification under Section 154’

Logon to ‘e-Filing’ Portal https://www.incometax.gov.in/iec/foportal/
Go to the ‘Services ’ menu and Click ‘Rectification’ link
Click on ‘+ New Request’
Select Assessment year and click on proceed.
Select any one of the following options of ‘Request Type’ from list and submit the request.
- • Reprocess the Return
- • Return Data Correction (Offline)
- • Tax Credit Mismatch Correction.

To View the submitted Rectification Request:

Logon to ‘e-Filing’ Portal https://www.incometax.gov.in/iec/foportal/
Go to the ‘Services ’ menu and Click ‘Rectification’ link
Your rectifications request will be visible under ‘My Request’ tab

Go to https://www.incometax.gov.in/iec/foportal/

Quick Access

Tax Information and Services

Tax Laws & Rules

International Taxation

Submitting the request for Rectification

To View the submitted Rectification Request: