With the latest update on the income tax department's e-filing website, you can now e-verify your income tax return (ITR) without logging-in to your account. 

The step came out as one of many measures taken by the IT Department to make the ITR filing process easier for taxpayers.

These measures also have the lighter version of the e-filing website, 'e-filing Lite', launched by the Tax Department last week. 

Coming back to the latest update on e-verification, let's have a look at how it can be done. 

How to do it?

Verification of tax-return is the last step in the ITR filing process. Once the tax return is filed, it is compulsory for the taxpayer to verify it within 120 days. 

If the ITR is not verified, it will not be considered valid ITR to be taken up for processing. Out of the six ways available to the taxpayer to verify ITR, five are electronic and one is physical method of verification. 

Follow the following steps:

Step 1: Visit www.incometaxindiaefiling.gov.in 
Step 2: Under the 'Quick links' tab, select the 'e-verify return' option. 

Step3: Enter the details as required - PAN, Assessment year (2019-20) and acknowledgement number. Once you have entered the details, click on 'Continue'. 

Step 4: Three options will appear on your screen: 
a) Option 1: I already have an EVC to e-verify my return. 
b) Option 2: I do not have an EVC and I would like to generate EVC to e-verify my return 
c) Option 3: I would like to use Aadhaar OTP to e-verify my return 

One can choose any of the options mentioned above and verify his/her tax return. 

If you wish to verify your return using Aadhaar OTP, make sure that your mobile number is registered with the Aadhaar database as well. 

If you do not have to EVC (Electronic Verification Code), then you can generate the same through your pre-validated bank account or demat account. 

Remember This: 

Keep the following in mind while using this facility to verify your tax return:

  • This facility can be used for the returns filed for FY 2018-19. You cannot verify your previous ITRs using this facility.
  • Only those tax payers can use this facility where verification is not required to be done via digital signature certificate (DSC).
  • Return should not be filed by the authorised signatory or representative assessee.

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