Income Tax Department
Ministry of Finance, Government of India
‘Schedule TDS’ in the Income Tax Return (ITR) Form captures details of Tax Deducted at Source (TDS) on various incomes earned by the taxpayer during the financial year. This schedule consolidates the TDS reported by deductors through their TDS returns (such as Form 26Q or 27Q) and reflects this information in the taxpayer’s Form 26AS or Annual Information Statement (AIS). The main purpose of Schedule TDS is to ensure that the taxpayer gets due credit for the taxes already deducted, thereby preventing double taxation of the same income.
The schedule typically requires the taxpayer to furnish information, such as the TAN of the deductor, the deductor's name, the year of deduction, the total amount paid or credited, and the amount of tax deducted and claimed.
The details required in the TDS schedule vary depending on the ITR form being filed. While the TDS schedule is applicable across all ITR forms, its format and structure differ.
Section 192 and Section 206B of the Income-tax Act, 1961
The concept of "Tax Deducted at Source", commonly known as TDS has been introduced to ensure regular flow of revenue to the Government. The payer of income is required to deduct tax from certain payments at the prescribed rates and deposit it to the credit of the Central Government within the prescribed time.
In ITR-1 and ITR-4, TDS details are reported under “Tax Paid” summary.