E-File Your Appeal
Today, a taxpayer is required to file big bunch of documents for filing of an appeal before the Tribunal. The staff of the Tribunal, in turn, also jostles with thick files, for administration of entire work relating to hearing and disposal of appeals filed by an assessee/ Revenue.
In line with the e-Governance policy of the Government of India, Income Tax Appellate Tribunal will be launching E-Filing of Appeals for providing efficient taxpayer services.
With this facility, the appellants before the Tribunal can electronically file their appeals and get acknowledgement for the same. Later on, they may submit the physical documents in the Tribunal Office (within the permitted time).
All the communication related to their appeals, like filing of appeal, fixation for hearing, adjournments, pronouncements and disposals will be sent to the appellant’s/respondent’s Mobile as well as E-Mail Id. Tribunal Orders will also be sent to their E-Mail Id.
In the next phase, ITAT will designate specific benches as Paperless Benches. Touch screens will be provided in these Paperless Benches so that the Members can access the e-Appeals.
Appellants in the e-filed appeals will be permitted to submit their adjournment petitions, additional grounds, paper books, etc and a copy of the same will be forwarded to the respondents electronically, if the respondents choose to update their contact details.
To e-File your appeals, etc. please visit https://itat.gov.in/efiling/register page.