Annual Information Statement (AIS)

Introduction

Annual Information Statement (AIS) is a statement that provides complete information about a taxpayer for a particular financial year. It contains information about taxpayers' incomes, financial transactions, tax details, etc. A taxpayer can access AIS information and submit his response (if needed) by logging into his income-tax e-filing account.

Section 285BB read with rule 114-I of the Income-tax Rules, 1962 provides that the Principal Director General of Income-tax (Systems) or the Director General of Income-tax (Systems) or any person authorised by him shall upload such annual information statement which contains the following information in respect of an assessee for a particular financial year:

  a) Information relating to TDS and TCS;

  b) Information relating to Specified Financial Transactions (SFT);

  c) Information relating to the payment of taxes;

  d) Information relating to demand and refund;

  e) Information relating to pending proceedings;

  f) Information relating to completed proceedings;

  g) Information received from any officer, authority, or body performing any functions under any law or information received under an agreement referred under section 90 or section 90A;

  h) Information relating to GST return;

  i) Foreign remittance information reported in Form 15CC;

  j) Information in Annexure-II of the Form 24Q TDS Statement of the last quarter;

  k) Information in the ITR of other taxpayers;

  l) Interest on Income Tax Refund;

  m) Information in Form 61/61A where PAN could be populated;

  n) Off Market Transactions Reported by Depository/Registrar and Transfer Agent (RTA);

  o) Information about dividends reported by Registrar and Transfer Agent (RTA);

  p) Information about the purchase of mutual funds reported by Registrar and Transfer Agent (RTA); and

  q) Information received from any other person to the extent it may be deemed fit in the interest of the revenue.

The CBDT has authorised the Director General of Income-tax (Systems) to upload information relating to points (h) to (p) in the AIS within 3 months from the end of the month in which the information is received by him.

An assessee can access AIS information by logging into his income-tax e-filing account or through the mobile app "AIS for Taxpayer". If he feels that the information furnished in AIS is incorrect, duplicated, or relates to any other person, etc., he can submit his feedback thereon.

An assessee can access and respond to AIS information either directly from the income-tax e-filing portal or he can also use an offline utility.

Step 1:Log in to the Income-tax e-filing website at https://www.incometax.gov.in/

If you are a new user, you will be required to first register on the e-filing portal.

Step 2: After login, click on Services > Annual Information Statement (AIS)

Step 3: A message shall appear that will prompt you to click on 'proceed' to redirect to the AIS homepage.

Step 4: The next screen provides key instructions relating to Annual Information Statement (AIS) and Taxpayer Information Summary (TIS). TIS displays the information available in AIS category-wise. It shows the original value as well as the revised value (i.e., the value processed after the taxpayer's feedback). The revised values in TIS are used for prefilling of return.

Step 5: Click on the next tab of 'AIS'. On the redirected screen, two tiles shall appear - Taxpayer Information Summary (TIS) and Annual Information Statement (AIS). Select the relevant financial year from the drop-down and click on the AIS tile to view the information.

Step 6: On the next screen, the information available in AIS is displayed in Part A and Part B.

Part A contains the general information about a taxpayer (i.e., PAN, Aadhaar, Name, Date of Birth, Mobile Number, E-mail Id, and Address).

Part B contains the comprehensive information of a taxpayer for the selected financial year as uploaded by the prescribed income-tax authority. The information in Part B is divided into the following categories:

  (a) TDS/TCS Information

  (b) SFT Information

  (c) Payment of Taxes

  (d) Demand and Refund

  (e) Other Information

Step 7: The information available in AIS can be downloaded in Excel, JSON, or PDF format. The user will have to download the transactions in Excel format for every category of transaction separately. While the entire AIS can be downloaded only in PDF or JSON.

Downloading AIS in PDF or JSON

Suppose you have selected the PDF format, then the downloaded PDF will be password protected. To open the file, you will need to enter the combination of the PAN (in lower case) and the date of birth in case of an individual taxpayer or the date of incorporation/formation for the non-individual taxpayer in the format DDMMYYYY without any space.

For example, if the PAN is AAAAA1234A and the date of birth is 21st January 1991, then your password will be aaaaa1234a21011991.

Downloading AIS in excel

Step 1: Login to the Income-tax e-filing website at https://www.incometax.gov.in/

If you are a new user, you will be first required toregister on the e-filing portal.

Step 2: After login, click on Services > Annual Information Statement (AIS)

Step 3: A message shall appear that will prompt you to click on 'proceed' to redirect to the AIS homepage.

Step 4: On the next screen ofthe Compliance Portal,click on the "Resources" tab.

Step 5: Navigate to the "Utility" section. Download the AIS Utility andextract the packet.

Step 6: To view AIS, the latest AIS JSON file has to be imported intothe AIS Utility. On the AIS homepage > AIS tile, click on the download icon to download the JSON.

Step 7: Save the file locally on your computer.If the file size is large, a download request will get submitted and the file will be made available for download inthe "Activity History" tab.

Step 8: Open the AIS Utility. An active internet connection is required at the time of opening the utility to validate its version. After validation, the utility will work completely offline.

Step 9: Click on the "Import" button and browse to select the downloaded AIS JSON file.

Step 10: Enter the password and click on "Confirm".

To import the file, you will need to enter the combination of the PAN (in upper case) and the date of birth in case of individual taxpayers or the date of incorporation/ formation for the non-individual taxpayer in the format of DDMMYYYY without any space. For example, if the PAN is AAAAA1234A and the date of birth is 21st January 1991 then your password will be AAAAA1234A21011991.

Step 11: AIS import message will be displayed.

Step 12: AIS displays information in the following parts:

Part A: General information of the taxpayer

Part B: Source-wise information in defined tabs:

  (a) TDS/TCS Information

  (b) SFT Information

  (c) Payment of Taxes

  (d) Demand and Refund

  (e) Other Information

Step 13: Clickon the relevant information/ transaction to viewthe detail. The Information details can also be downloaded in CSV format by clicking the download icon.

Step 1:Visit Income-tax e-filing portal and access AIS information.

Step 2: On accessing AIS, the assessee will find the comprehensive information for the selected financial year under Part B in the following tabs:

  (f) TDS/TCS Information;

  (g) SFT Information;

  (h) Payment of Taxes;

  (i) Demand and Refund;

  (j) Other Information.

Step 3:Click on the relevant tab to view the source-wise information.

Step 4: Click on the left-hand icon to expand the source-wise information to view transaction-level information.

Step 5: Click on the "Optional" tab in the feedback column to provide and submit feedback on the concerned transaction information. An assessee can also submit feedback on multiple transactions in one go through the bulk feedback option.

An assessee can choose the following types of feedback:

  •  Information is correct

  •  Information is not fully correct

  •  Information relates to other PAN/Year

  •  Information is duplicate /included in other information

  •  Information is denied

  •  Customized Feedback. This is based on the information category like if the transaction relates to an income then an additional option "Income is not taxable' shall appear in the feedback options drop-down list.

(a) Submit feedback on a single transaction

Go to a transaction > Click on the 'optional' button> Choose required feedback > Submit

(b) Submit feedback in bulk on multiple transactions

Clickthe checkboxes to selectmultipletransactions> Click on the 'Bulk Feedback' button> Choose required feedback > Submit

Step 6:Once the feedback is submitted, a success message shall appear indicating that the Taxpayer Information Summary (TIS) will accordingly be updated. Further, the feedback may be shared with an information source for comments/responses. The assessee can download the acknowledgment receipt from the activity history.

Step 1:Download and Access AIS information in AIS Utility.

Step 2: On accessing AIS, the assessee will find the comprehensive information for the selected financial year under Part B in the following tabs:

  (k) TDS/TCS Information

  (l) SFT Information

  (m) Payment of Taxes

  (n) Demand and Refund

  (o) Other Information

Step 3:Click on the relevant tab to view the source-wise information.

Step 4: Click on the left-hand icon to expand the source-wise information to view transaction-level information.

Step 5: Click on the "Optional" tab in the feedback column to provide and submit feedback on the concerned transaction information. An assessee can also submit feedback on multiple transactions in one go through the bulk feedback option.

An assessee can choose the following types of feedback:

  •  Information is correct

  •  Information is not fully correct

  •  Information relates to other PAN/Year

  •  Information is duplicate /included in other information

  •  Information is denied

  •  Customized Feedback. This is based on the information category like if the transaction relates to an income then an additional option "Income is not taxable' shall appear in the feedback options drop-down list.

(a) Submit feedback on a single transaction

Go to a transaction > Click on the 'optional' button> Choose required feedback > Save

(b) Submit feedback in bulk on multiple transactions

Clickthe checkboxes to selectmultipletransactions> Click on the 'Bulk Feedback' button> Choose required feedback > Save

Step 6: Based on the feedback submitted, the modified value will be calculated. The same will be displayed in brackets along with the reported value of that information. The modified value will be utilised to update the derived value in Taxpayer Information Summary (TIS). The updated values in TIS will beused to pre-fill the Income-tax return forms.

You can also "Save" the AIS Draft Feedback file on the local systemto continue working on a previous JSON file if required.

Step 7: "Export" the AIS Feedback file and uploadit on the Compliance Portal (AIS Homepage) for further processing.The exported AIS Feedback file cannot be imported on the AIS utility again.

Step 8: Click on the upload icon given on the AIS tile on AIS Homepage.

Step 9: Browse the exported AIS Feedback file from the local system and click on "Upload"

Step 10: Asuccess message will appear on the screen if there no manifest level validation errors (e.g. incorrect PAN, FY) are provided by the system while uploading the AIS Feedback File. After a successful upload, the system will process and validate the file. On processing of the feedback file, the user is notified with an e-mail and SMS notification.

The successful file upload activity will get logged in Activity History.