The Grievance Cell receives the grievance petitions of the Public and redresses the same.

1. The assessees file the grievance petitions at the Public Grievance Portal Online.
2. The assessees send their petitions by post to the Grievance Cell.
3. The assessees email their petitions to the Public Relations Officer.

Since the entire Grievance Cell works in computerized environment, the status of each petition is constantly monitored and reminders issued to the Assessing Officers from time to time. Petitions received from the Prime Minister’s Office/Finance Minister’s office or the Central Board of Direct Taxes/Ombudsman are treated as TOP PRIORITY and redressed on priority basis.

Grievance petitions are also received online through Public Grievance Portal (CPGRAMS). The petitions received online is immediately forwarded to the subordinate offices on the day of receipt of such petitions in the portal. Action taken report of the subordinate offices are also uploaded in the portal.

1. The Grievance Cell officer working under the Pr. Chief Commissioner of Income-tax, Bangalore is as under :
   • Smt. Rathi N., Income Tax Officer (GC) (PRO)
     C.R.Buildings, Queen's Road Bangalore – 560 001
   • Ph : 080-22868044
   • Fax : 080-22865639
   • Mob : 8762300006
   • Email: bangalore.ito.pro@incometax.gov.in
2. The Grievance Cell officer working under the Pr. Commissioner of Income-tax, Hubli is as under :
   • Shri Rajesh Palekar DCIT (HQ) O/o- PCIT - Hubballi
     C R Buildings, Navanagar, Hubli- 580 025
   • Ph : 0836-2225010
   • Fax : 0836-2225010
   • Mob : 9480325522
   • Email: hubli.dcit.hq.pcit@incometax.gov.in
3. The Grievance Cell officer working under the Chief Commissioner of Income-tax, Panaji is as under :
   • Shri Ajay Borkar Income Tax Officer (HQ), O/o PCIT- Panaji
     Plot No. 5 EDC Complex, Patto Plaza, Panaji- 403 001.
   • Ph : 0832-2438450
   • Fax : 0832-2438450
   • Mob : 9403687383
   • Email: panaji.ito.hq.pcit@incometax.gov.in

GRIEVANCE REDRESSAL MECHANISM PROCEDURE

The Grievance Cell is headed by the Public Relations Officer who works directly under the supervision of the Pr. Chief Commissioner of Income-tax, Bangalore.

Grievance petitions are received online through Public Grievance Portal (CPGRAMS). petitions are also received at the main Information and Facilitation Counter, in person, by post and by email in the office of the Pr. CCIT/ Public Relations Officer, Bangalore.

On receipt of the petition, it will be forwarded to concerned officer/office, who will attend the Grievance and resolve the issue. In all, effective steps are being taken to redress the grievance within 3 weeks of receipt of the petition. Most petitions are redressed with in a month from the date of receipt of the same. As the entire Grievance Cell work is computerized, the status of each petition is constantly monitored and reminders issued to the Assessing Officers from time to time. Petitions received from the prime Minister’s Office/Finance Minister/s Office or the Central Board of Direct Taxes are treated as TOP PRIORITY and effective steps are taken to redress them within 21 days of receipt of the petition.​