Part B – TTI: Computation of Tax Liability on Total Income

‘Schedule Part B-TTI’ in the ITR form provides a consolidated detail of the calculation of total tax liability based on the income computed in Schedule Part B-TI. It includes tax on normal income, tax at special rates, surcharge, cess, rebates, and reliefs. It also takes into account interest, late filing fees, and tax credits. Finally, it compares the total tax liability with the taxes already paid to determine the amount payable or the refund due.

This schedule applies to ITR-2, ITR-3, ITR-5, ITR-6, and ITR-7. In contrast, ITR-1 and ITR-4 do not contain separate schedules; instead, the tax computation is reflected directly in the ‘Part D – Computation of Tax Payable’ section of the respective return forms.