Determination of tax in certain special cases

Particulars

Section 196

Section 198

Section 207

Section 208

Section 209

Section 210

Eligible Assessee

Any Assessee

Any Assessee

Non-Resident and Foreign Company

Overseas financial organization (Offshore Fund)

Non-Resident

Foreign Institutional Investor and Specified Funds

Securities covered

  •  Equity shares

  •  Units of equity-oriented mutual fund

  •  Units of business trust

  •  Equity shares

  •  Units of equity-oriented mutual fund

  •  Units of business trust

-

Units of a mutual fund purchased in foreign currency.

  •  Foreign Currency Bonds

  •  Global Depository Receipts (GDRs) of an Indian company or Public Sector Undertaking (PSU)

All securities other than units covered under Section 208. Specified securities include:

  •  Equity shares

  •  Units of equity-oriented mutual fund

  •  Units of business trust

Tax Rate on Income from covered securities

-

-

  •  10% to 20% on dividend income, as the case may be

  •  4% to 20% on Interest Income, as the case may be

  •  20% on Royalty

  •  20% on Fees for Technical Services

10%

  •  10% on Interest Income

  •  10% on Dividend Income

20% - FPI

10% - Specified Funds

Tax rate on long-term capital gains

-

  •  12.5%

Note: The tax shall be calculated on capital gains exceeding Rs. 1.25 lakh.

-

  •  12.5%

  •  12.5%

12.5% on long-term capital gains referred to in section 198

Note: The tax shall be calculated on capital gains exceeding Rs. 1.25 lakh.

  •  12.5%, in any other case

Tax rate on short-term capital gains

  •  20%

-

-

-

-

 20% on short-term capital gains referred to in section 196

  •  30%, in any other case

Admissibility of deduction under Chapter VI-A

No

No

No, except under Section 147 to a unit in IFSC and from royalty, and fees for technical services

No

No

No

Adjustment of basic exemption limit

Available to resident individuals and resident HUF only

Available to resident individuals and resident HUF only

No

No

No

No