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- What notices/orders can I respond to under e-Proceedings? What notices/orders can I respond to under e-Proceedings?, (2 of 2)
What notices/orders can I respond to under e-Proceedings?
Subject
FAQs on Faceless Income-tax Proceedings
etds-answer
All notices/intimations/letters issued by the Income Tax Department and CPC are available under e-Proceedings, which you can view and submit the response along with attachments by uploading the same on the e-filing portal. You can view and submit responses to the following notices through this service:
- Defective Notice under Section 139(9)
- Intimation under Section 245 – Adjustment against demand
- Prima Facie Adjustment under Section 143(1)(a)
- Suo-moto Rectification under Section 154
- Notices issued by Assessing Officer under Section 143(2)/142(1)/148
- Seek clarification communication under Section 133(6)
