Computation of Tax for Individual
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Computation of Tax for Individual
The income taxable in the hands of an individual and tax liability thereon shall be computed according to his residential status. The income taxable under the Income-tax Act is computed under the five heads of income, and tax thereon is computed as per the tax slab rates applicable for that previous year.
Determination of residential status
Income-tax liability of an individual is calculated on the basis of his 'Total Income'. His residential status in India influences the income to be included in the taxable income. An individual can be categorised into the following residential status during the previous year:
(a) Resident in India
(b) Resident but Not-ordinarily Resident
(c) Non-Resident in India
An individual, who is a resident in India, is liable to pay tax in India on his global income. On the other hand, a non-resident person is liable to pay tax in India only on that income which accrues or arises or is deemed to accrue or arise in India, and income received or deemed to be received in India. However, if the income of an individual is taxable in India and outside India, then he can claim a foreign tax credit in respect of such income.
Computation of income
Income tax is levied on the total income of an individual. Thus, the first step is to compute the total income. The total income of an assessee is computed in the following steps:
Calculate income under 5 heads
In Income-tax Act, the income is computed in the following 5 heads of income:
(a) Salary
(b) House Property
(c) Profits and gains from business or profession
(d) Capital Gain
(e) Income from Other Sources.
Clubbing of income of any other person
An individual is generally taxed in respect of his own income, but in respect of certain income, the Income-tax Act clubs the income of other persons in an individual's income. Hence, an individual has to add another person's income to his own income if clubbing provisions apply in his case.
Set off and carry forward of losses
Where an individual has incurred losses under any head of income, then he is allowed to make the following adjustments subject to relevant provisions relating to set-off and carry forward of losses:
(a) Intra-head adjustment to set-off of losses from one source of income against income from another source taxable under the same head of income.
(b) Inter-head adjustment to set-off of losses from one head of income against income taxable under another head of income.
If losses cannot be set off in the same year due to inadequacy of eligible profits, then certain losses are carried forward to the next assessment year.
Allowability of deductions under Chapter VI-A
The aggregate of income so computed as per aforesaid steps is called 'Gross Total Income (GTI)', out of which various deductions are allowed to a taxpayer on account of investments and savings made by him.
Determining total income
The balance income after allowing the deductions is called 'Total Income'. The total income is bifurcated into 2 parts - Normal Income and Special Income. The normal income of a taxpayer is charged to tax as per applicable tax rates, and special income is charged to tax at special rates.
Computation of tax
To calculate an individual's tax liability, income shall be first apportioned into normal income and special income. The bifurcation is done as normal income is taxable at applicable slab rates. However, where an individual opts for New Tax Regime as provided under Section 115BAC, the tax on normal income shall be charged at the rates provided under the said section. Whereas special income is taxed at special rates as prescribed under the Act.
An individual is liable to pay tax on normal income only if it exceeds the maximum exemption limit.
Applicability of AMT
Every assessee (other than a company) is subject to Alternative Minimum Tax ('AMT') if he has claimed any of the following deductions:
(a) Deduction under any provision (other than Section 80P) included in Chapter VI-A under the heading 'C- Deduction in respect of certain income'; or
(b) Deduction under Section 10AA; or
(c) Deduction under Section 35AD.
The alternative minimum tax is payable by the individual if the adjusted total income exceeds Rs. 20 lakhs and the tax payable by him on his total income (computed as per normal provisions of the Act) is less than 18.5% (or 9% in case of a unit in IFSC) of 'adjusted total income'.
|
Computation of tax liability on total income |
Amount |
|---|---|
|
AMT liability |
|
| Tax payable on deemed total income computed as per AMT provisions | xxx |
| Add: Surcharge | xxx |
| AMT after surcharge | xxx |
| Add: Health and Education Cess | xxx |
| Total tax payable as per AMT provisions (A) | xxx |
|
Normal tax liability |
|
| Tax on income at normal rates Tax on income at special rates |
xxx xxx |
| Tax on Total Income Less: Rebate under Section 87A |
xxx (xxx) |
| Tax payable after rebate Add: Surcharge |
xxx xxx |
| Tax payable after surcharge Add: Health and Education Cess |
xxx xxx |
| Total tax payable as per normal provisions (B) | xxx |
| Gross tax payable [Higher of AMT liability (A) or Normal tax liability (B)] | xxx |
| Less: Tax-deferred on perquisite value of ESOPs issued by eligible start-ups | (xxx) |
|
Gross tax payable (after excluding tax-deferred on perquisite value of ESOPs issued by eligible start-ups) Less: - AMT Credit - Relief under Section 89 - Foreign tax credit under Section 90, 90A or 91 |
xxx
(xxx) (xxx) (xxx) |
|
Net tax liability Add: - Interest under Section 234A, 234B, 234C - Fees for late filing of return under section 234F |
xxx
xxx xxx |
|
Aggregate tax liability Less: Taxes Paid - TDS deducted - TCS collected - Advance tax paid - Self-Assessment Tax |
xxx
(xxx) (xxx) (xxx) (xxx) |
|
Total tax payable/ refundable |
xxx |
Tax Rates for Individual
Normal Tax Rates (Old tax regime)
The normal tax rates are prescribed every year under the First Schedule of the Finance Act. The tax rates in the case of an individual have been enumerated in the below table:
| Net income range | Resident Super Senior Citizen | Resident Senior Citizen | Any other Individual |
|---|---|---|---|
| Up to Rs. 2,50,000 | Nil | Nil | Nil |
| Rs. 2,50,001- Rs. 3,00,000 | Nil | Nil | 5% |
| Rs. 3,00,001- Rs. 5,00,000 | Nil | 5% | 5% |
| Rs. 5,00,001- Rs. 10,00,000 | 20% | 20% | 20% |
| Above Rs. 10,00,000 | 30% | 30% | 30% |
'Super senior citizen' means an individual whose age is 80 years or more at any time during the relevant previous year.
'Senior citizen' means an individual whose age is 60 years or more at any time during the relevant previous year but less than 80 years on the last day of the previous year.
Normal Tax Rates (New tax regime)
Section 115BAC provides a new tax regime for individuals, which has reduced tax slabs. However, to avail of the benefit of this tax regime, the assessee has to forgo specified exemptions and deductions.
If an eligible assessee opts for this regime, the income shall be taxable at the following rate:
🞄For assessment year 2025-26
| Total Income (Rs) | Rate |
|---|---|
| Upto 3,00,000 | Nil |
| From 3,00,001 to 7,00,000 | 5% |
| From 7,00,001 to 10,00,000 | 10% |
| From 10,00,001 to 12,00,000 | 15% |
| From 12,00,001 to 15,00,000 | 20% |
| Above 15,00,000 | 30% |
🞄For the assessment year 2026-27
| Total Income (Rs) | Rate |
|---|---|
| Upto 4,00,000 | Nil |
| From 4,00,001 to 8,00,000 | 5% |
| From 8,00,001 to 12,00,000 | 10% |
| From 12,00,001 to 16,00,000 | 15% |
| From 16,00,001 to 20,00,000 | 20% |
| From 20,00,001 to 24,00,000 | 25% |
| Above 24,00,000 | 30% |
The assessee opting for payment of taxes under Section 115BAC is required to satisfy the following conditions:
(a) Total income of the assessee has to be computed without claiming the following specified exemptions and deductions;
🞄Leave Travel concession [Section 10(5)];
🞄House Rent Allowance [Section 10(13A)];
🞄Official and personal allowances (other than those as may be prescribed) [Section 10(14)];
🞄Allowances to MPs/MLAs [Section 10(17)];
🞄Exemption for income of minor [Section 10(32)];
🞄Deduction for units established in Special Economic Zones (SEZ) [Section 10AA];
🞄Entertainment Allowance [Section 16(ii)];
🞄Professional Tax [Section 16(iii)];
🞄Interest on housing loan (In case of property referred under section 23(2) i.e. self-occupied house property) [Section 24(b)];
🞄Additional depreciation in respect of new plant and machinery [Section 32(1)(iia)];
🞄Deduction for investment in new plant and machinery in notified backward areas [Section 32AD];
🞄Deduction in respect of tea, coffee, or rubber business [Section 33AB];
🞄Deduction in respect of business consisting of prospecting or extraction or production of petroleum or natural gas in India [Section 33ABA];
🞄Deduction for donation made to approved scientific research association, university, college, or other institutes for doing scientific research which may or may not be related to business [Section 35(1)(ii)];
🞄Deduction for payment made to an Indian company for doing scientific research which may or may not be related to business [Section 35(1)(iia)];
🞄Deduction for donation made to a university, college, or other institution for doing research in social science or statistical research [Section 35(1)(iii)];
🞄Deduction for donation made for or expenditure on scientific research [Section 35(2AA)];
🞄Deduction in respect of capital expenditure incurred in respect of certain specified businesses, i.e., cold chain facility, warehousing facility, etc. [Section 35AD];
🞄Deduction for expenditure on agriculture extension project [Section 35CCC]; and
🞄Deduction under Sections 80C to 80U other than specified under Section 80JJAA, Section 80CCD(2), Section 80CCH(2), and Section 80LA(1A) [Chapter VI-A].
(b) Total income of the assessee has to be computed without set-off of losses or depreciation carried forward from earlier years if such loss or depreciation is attributable to any of the specified exemptions and deductions;
(c) Total income of the assessee has to be computed without set-off of any loss under the head "Income from house property" with any other head of income;
(d) Total income of the assessee has to be calculated after claiming depreciation in the prescribed manner; and
(e) Total income of the assessee has to be computed without claiming any exemptions or deductions for allowances or perquisites provided under any other law for the time being in force.
Special Tax Rates
Income-tax Act prescribes the following special tax rates in respect of certain income:
| Section | Assessee | Particulars | Tax Rate |
|---|---|---|---|
| Section 111A | Any Person | Short-term capital gains arising from the transfer of equity shares or units of an equity-oriented mutual fund or units of business trust if the transfer of such capital asset is chargeable to Securities Transaction Tax (STT) | 15% (if the asset is transferred before 23-07-2024) or 20% (if the asset is transferred on or after 23-07-2024) |
| Section 112 | Any person | Long-term capital gains arising from the transfer of listed securities (other than a unit) or zero-coupon bonds without giving effect to the benefit of indexation. | 10% (if the asset is transferred before 23-07-2024) or 12.5% (if the asset is transferred on or after 23-07-2024) |
| Non-resident | Long-term capital gains arising from the transfer of unlisted shares or shares of closely held companies without giving effect to the benefit of indexation and currency translation. | 10% (if the asset is transferred before 23-07-2024) or 12.5% (if the asset is transferred on or after 23-07-2024) | |
| Any Person | Any other long-term capital gains | 20% (if the asset is transferred before 23-07-2024) or 12.5% (if the asset is transferred on or after 23-07-2024) | |
| Section 112A | Any Person | Long-term capital gains, in excess of Rs. 1.25 lakhs, arising from the transfer of equity shares, units of an equity-oriented mutual fund, or units of business trust if the transfer of such capital asset is chargeable to Securities Transaction Tax (STT) | 10% (if the asset is transferred before 23-07-2024) or 12.5% (if the asset is transferred on or after 23-07-2024) |
| Section 115A | Non-resident | Interest received from Government or an Indian concern on monies borrowed or debt incurred by such Government or the Indian concern in foreign currency | 20% |
| Non-resident | Interest received from notified Infrastructure Debt Fund as referred to in Section 10(47) | 5% | |
| Non-resident | Interest received from an Indian Co. or business trust as specified in Section 194LC, i.e., interest in respect of monies borrowed by them in foreign currency or long-term infrastructure bonds or rupee-denominated bonds. |
🞄Interest payable in respect of long-term bond or rupee-denominated bonds listed on a recognised stock exchange in IFSC- 4% if bonds are issued before 01-07-2023 and 9% if bonds are issued on or after 01-07-2023; 🞄In any other case- 5% |
|
| Non-resident | Interest on rupee-denominated bonds of an Indian Co. or Government Securities or municipal debt securities as referred to in Section 194LD | 5% | |
| Non-resident | Interest income distributed by business trust to its unit holders as referred to in Section 194LBA. | 5% | |
| Non-resident | Dividend income | 10% if the dividend is received from a unit in an IFSC otherwise 20% | |
| Non-resident | Income received in respect of units of specified Mutual Funds or of UTI purchased in foreign currency | 20% | |
| Non-resident | Income by way of royalty or fees for technical services received from Indian concern or Government in pursuance of an approved agreement made after 31-3-1976. However, the benefit shall not be available if royalty or fees for technical services is connected with the assessee's Permanent Establishment (PE) in India. | 20% | |
| Section 115AC | Non-resident | Long-term capital gains arising from the transfer of Bonds or GDRs of an Indian Company or Public sector company (PSU) purchased in foreign currency | 10% (if the asset is transferred before 23-07-2024) or 12.5% (if the asset is transferred on or after 23-07-2024) |
| Non-resident | Interest on bonds of an Indian Company or Public Sector Company (PSU) purchased in foreign currency | 10% | |
| Non-resident | Dividend on GDRs of an Indian Company or Public Sector Company (PSU) purchased in foreign currency | 10% | |
| Section 115ACA | Resident Individual | Long-term capital gains arising from the transfer of GDRs issued by an Indian company, engaged in specified knowledge-based industry or service, to its employees if such GDRs are purchased in foreign currency and capital gain is computed without taking benefit of foreign exchange fluctuation and indexation. | 10% (if the asset is transferred before 23-07-2024) or 12.5% (if the asset is transferred on or after 23-07-2024) |
| Resident Individual | Dividend on GDRSs issued by an Indian company, engaged in a specified knowledge-based industry or service, to its employees if such GDRs are purchased in foreign currency | 10% | |
| Section 115AD | Foreign Institutional Investors | Short-term capital gains arising from the transfer of equity shares or units of an equity-oriented mutual fund or units of business trust as covered under Section 111A | 15% (if the asset is transferred before 23-07-2024) or 20% (if the asset is transferred on or after 23-07-2024) |
| Short-term capital gains arising from the transfer of any other securities | 30% | ||
| Long-term capital gains in excess of Rs. 1.25 lakh arising from the transfer of equity shares or units of an equity-oriented mutual fund or units of business trust as covered under Section 112A | 10% (if the asset is transferred before 23-07-2024) or 12.5% (if the asset is transferred on or after 23-07-2024) | ||
| Long-term capital gains arising from the transfer of other securities provided capital gain is computed without taking benefit of foreign exchange fluctuation and indexation. | 10% (if the asset is transferred before 23-07-2024) or 12.5% (if the asset is transferred on or after 23-07-2024) | ||
| Foreign Institutional Investor | Interest on rupee-denominated bonds of an Indian Company or Government Securities or municipal debt securities. | 5% | |
| Foreign Institutional Investor | Interest income from other securities | 20% | |
| Foreign Institutional investor | Dividend income from securities (other than dividend from units of specified mutual fund or units of UTI purchased in foreign currency) | 20% | |
| Foreign Institutional investor | Income from securities (other than income from units of specified mutual fund or units of UTI purchased in foreign currency) | 20% | |
| Section 115B | Assessee engaged in the life insurance business | Profit and gains of life insurance business | 12.5% |
| Section 115BB | Any person | Income by way of winnings from lotteries, crossword puzzles, races including horse races, card games, and other games of any sort, or gambling or betting of any form or nature whatsoever (other than winnings from online games). | 30% |
|
Non-resident sportsman (foreign citizen) |
Income of a sportsman: a) from participation in any game in India; b) advertisement; or c) from the contribution of articles relating to any game or sport in India in newspapers, magazines, or journals |
20% |
|
| Non-resident entertainer (foreign citizen) | Income of an entertainer from performance in India | 20% | |
| Section 115BBC | Any person | Anonymous donation | 30% |
| Section 115BBE | Any person | Undisclosed income as referred to in Sections 68, 69, 69A, 69B, 69C, and 69D | 60% |
| Section 115BBF | Resident person | Income by way of royalty in respect of a patent developed and registered in India | 10% |
| Section 115BBG | Any person | Any income by way of transfer of carbon credits | 10% |
| Section 115BBH | Any Person | Income from the transfer of any Virtual Digital Asset (VDA) | 30% |
| Section 115BBJ | Any Person | Income by way of winnings from Online Games | 30% |
| Section 115E | Non-resident Indian | Long-term capital gains arising from the transfer of specified assets purchased in foreign currency | 10% (if the asset is transferred before 23-07-2024) or 12.5% (if the asset is transferred on or after 23-07-2024) |
| Non-resident Indian | Income from specified asset purchased in foreign currency | 20% |
Rebate under Section 87A
🞄In the case of a resident individual, a rebate of up to Rs. 12,500 is allowed under Section 87A from the amount of tax if the total income of such individual does not exceed Rs. 500,000.
🞄A maximum rebate of Rs. 25,000 is allowed under section 87A from the amount of income tax on total income, which is chargeable to tax under section 115BAC(1A) . However, this rebate is allowed if the total income of assessee chargeable to tax under section 115BAC(1A) is up to Rs. 7,00,000. [Applicable for AY 2025-26]
🞄A maximum rebate of Rs. 60,000 is allowed under Section 87A from the amount of income tax on total income, which is chargeable to tax under section 115BAC(1A). However, this rebate is allowed if the total income of assessee chargeable to tax under section 115BAC(1A) is up to Rs. 7,00,000. [Applicable from AY 2026-27]
Further, if the total income chargeable to tax under section 115BAC(1A) exceeds Rs. 7,00,000/12,00,000 and the tax payable on such income exceeds the difference between the total income and Rs. 7,00,000/12,00,000 he can claim a rebate with marginal relief to the extent of the difference between the tax payable on such total income and the amount by which it exceeds Rs. 7,00,000/12,00,000.
Rate of Surcharge
In respect of an individual, the rate of surcharge shall be as under:
| Nature of Income | Range of Total Income | ||||
|---|---|---|---|---|---|
| Up to Rs. 50 lakhs | More than Rs. 50 lakhs but up to Rs. 1 crore | More than Rs. 1 crore but up to Rs. 2 crores | More than Rs. 2 crores but up to Rs. 5 crores | More than Rs. 5 crores | |
| Short-term capital gain covered under Section 111A or Section 115AD | Nil | 10% | 15% | 15% | 15% |
| Long-term capital gain covered under Section 112A or Section 115AD or Section 112 | Nil | 10% | 15% | 15% | 15% |
| Dividend income (not being dividend income chargeable to tax at a special rate under sections 115A, 115AB , 115AC , 115ACA ) | Nil | 10% | 15% | 15% | 15% |
| Unexplained income chargeable to tax under Section 115BBE | 25% | 25% | 25% | 25% | 25% |
| Any other income (if opted for the old tax regime) | Nil | 10% | 15% | 25% | 37% |
| Any other income (if opted for the new tax regime of Section 115BAC) | Nil | 10% | 15% | 25% | 25% |
Health and Education Cess
Every person is liable to pay health and education cess at the rate of 4% on the amount of income tax plus surcharge.
MCQs on Computation of tax for individual
Q1. A non-resident person is liable to pay tax in India on __________.
(a) Global Income
(b) Income which accrues or arises or deemed to accrue or arise in India
(c) Income received or deemed to be received in India
(d) Both (b) and (c)
Correct answer: (d)
Explanation: An individual, who is resident in India, is liable to pay tax in India on his global income. On the other hand, a non-resident person is liable to pay tax in India only on that income which accrues or arises or is deemed to accrue or arise in India, and income received or deemed to be received in India.
Q2. In the case of an individual, Alternate Minimum Tax (AMT) is payable at the rate of _______.
(a) 18.5%
(b) 15%
(c) 10%
(d) 25%
Correct answer: (a)
Explanation: The alternative minimum tax is payable by the individual if the adjusted total income exceeds Rs. 20 lakhs and the tax payable by him on his total income (computed as per normal provisions of the Act) is less than 18.5% (or 9% in case of a unit in IFSC) of 'adjusted total income'.
Q3. The Basic exemption limit for a resident Super Senior citizen is ________ if he opts out from the default tax regime under section 115BAC(6).
(a) Rs. 2,50,000
(b) Rs. 3,00,000
(c) Rs. 5,00,000
(d) None of the above
Correct answer: (c)
Explanation: The Basic exemption limit for a resident super senior citizen is Rs. 5,00,000, for a resident senior citizen is Rs. 3,00,000, and for any other individual is Rs. 2,50,000.
Q4. The Basic exemption limit for a resident Super Senior citizen is ________ for the assessment year 2026-27. (in case the assessee opts for taxation under section 115BAC).
(a) Rs. 2,50,000
(b) Rs. 4,00,000
(c) Rs. 5,00,000
(d) None of the above
Correct answer: (b)
Explanation: For A.Y. 2026-27, the basic exemption limit under Section 115BAC is Rs. 4,00,000, irrespective of the classification of the individual.
Q5. Short-term capital gains arising from the transfer of equity shares, chargeable to Securities Transaction Tax (STT), are taxable at the rate of ______.
(a) 10%
(b) 15%
(c) 30%
(d) Slab rate
Correct answer: (b)
Explanation: Short-term capital gains arising from the transfer of equity shares or units of an equity-oriented mutual fund or units of business trust, if the transfer of such capital asset is chargeable to Securities Transaction Tax (STT) is taxable at the rate of 15% (if the asset is transferred before 23-07-2024) or 20% (if the asset is transferred on or after 23-07-2024).
Q6. A person having income by way of winnings from lotteries, or crossword puzzles, is taxable at the rate of _____.
(a) 20%
(b) 15%
(c) 30%
(d) Slab rate
Correct answer: (c)
Explanation: Income by way of winnings from lotteries, crossword puzzles, races including horse races, card games, and other games of any sort, or gambling or betting of any form or nature whatsoever (other than winnings from online games) is taxed at the rate of 30%.
Q7. Which of the following deduction are allowed to an individual if he opts for the new tax regime of Section 115BAC?
(a) Section 80C
(b) Section 80D
(c) Section 80CCD(2)
(d) Section 80G
Correct answer: (c)
Explanation: If an individual has opted for new tax regime of Section 115BAC, the total income of such individual has to be computed without claiming the deductions under Sections 80C to 80U other than specified under Section 80JJAA, Section 80CCD(2), Section 80CCH(2), and Section 80LA(1A).
Q8. Whether set-off of losses under the head "Income from house property" with any other income is allowed to an individual if he opted for the tax regime of Section 115BAC?
(a) Yes
(b) No
Correct answer: (b)
Explanation: If an individual has opted default tax regime of Section 115BAC, the total income of the assessee has to be computed without set-off of any loss under the head "Income from house property" with any other head of income.