Income Tax Department

Ministry of Finance, Government of India

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What is the time limit for making the assessment under section 143(3) i.e. scrutiny assessment?

Subject

FAQs on Assessments under the Income-tax Law

Answer

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As per section 153, the time limit for making assessment under section 143(3) is within:-

    1. 21 months from the end of the assessment year in which the income was first assessable. [For assessment year 2017-18 or before]
    2. 18 months from the end of the assessment year in which the income was first assessable. [for assessment year 2018-19]
    3. 12 months from the end of the assessment year in which the income was first assessable [Assessment year 2019-20].
    4. 18 months from the end of the Assessment Year in which income was first assessable [Assessment Year 2020-21].
    5. 9 months from the end of the Assessment Year in which income was first assessable [Assessment Year 2021-22].
    6. 12 months from the end of the assessment year in which the income was first assessable [Assessment year 2022-23 and onwards].

Note: If reference is made to TPO, the period available for assessment shall be extended by 12 months

Note: If a return of income is furnished in consequence of an order under clause (b) of Section 119(2), time limit for making assessment is within 12 months from the end of the financial year in which such return is furnished.