Section 3

Income-tax under Act 30 of 2025

Income-tax under Act 30 of 2025.

3. (1) Subject to the provisions of sub-sections (2), (3), (4) and (5), for the tax year commencing on the 1st day of April, 2026, income-tax shall be charged under the provisions of the Income-tax Act, 2025 (herein referred to as the said Act) at the rates specified in Part I-B of the First Schedule and such tax shall be increased by a surcharge, for the purposes of the Union, calculated in each case in the manner provided therein.

(2) (a) Where an assessee as specified in column B of the Table below, has, in the tax year, any agricultural net income exceeding Rs. 5000, in addition to the total income, and the total income exceeds the maximum amount not chargeable to income-tax as specified in column C of the said Table, in respect of the said assessee, the net agricultural income shall be taken into account only for the purpose of charging income-tax in respect of the total income.

TABLE

Sl. No.

Assessee

Maximum amount not chargeable to income-tax

(i)		Every individual other than the individual referred to in Sl. No. 2 or 3; or
(ii)		Hindu undivided family; or
(iii)		association of persons or body of individuals, whether incorporated or not; or
(iv)		artificial juridical person referred to in section 2(77)(g) of the said Act,

not being an assessee to which Paragraph B, C, D or E of Part I-B of the First Schedule applies or to whom Sl. No. 4 applies.

Rs. 250000

Every individual, being a resident in India, who is of the age of sixty or more but less than eighty years at any time during the tax year.

Rs. 300000

Every individual, being a resident in India, who is of the age of eighty years or more at any time during the tax year.

Rs. 500000

Assessee whose income is chargeable to tax under section 202 of the said Act.

Rs. 400000

(b) For the purposes of clause (a), the income-tax chargeable shall be computed as per the following formula:—

		Zn = Xn - Yn
		where,—
		Zn = the income-tax chargeable for the purposes of clause (a);
		Xn = the amount of income-tax determined in respect of the Aggregate Income (AIn) at the rates specified in Paragraph A of Part I-B of the First Schedule or section 202 of the said Act, as if such AIn were the total income; and
		Yn = the amount of income-tax determined in respect of the net agricultural income increased by a sum as specified in column C of the Table mentioned in clause (a) at the rates specified in the said Paragraph A or section 202 of the said Act, as if the net agricultural income as so increased were the total income;
		Aggregate Income (AIn) = Total income + Net agricultural income.

(3) In cases to which the provisions of Part A, B, C or D of Chapter XIII or section 207 to 218, 223, 224, 307, 308, 311 or 334 of the said Act apply, the tax chargeable shall be determined—

(i)		as provided in that Chapter or that section; and
(ii)		with reference to the rates imposed by sub-section (1) or the rates as specified in that Chapter or section, as the case may be.

(4) For the purposes of sub-section (3),—

(a)

the amount of income-tax computed in accordance with the provisions of section 196, 197 or 198 of the said Act shall be increased by a surcharge, for the purposes of the Union, as provided in Paragraph F of Part I-B of the First Schedule, except in case of—

(i)		a domestic company whose income is chargeable to tax under section 200 or 201 of the said Act;
(ii)		an individual or Hindu undivided family or association of persons, or body of individuals, whether incorporated or not, or an artificial juridical person referred to in section 2(77)(g) of the said Act whose income is chargeable to tax under section 202 of the said Act; or
(iii)		a co-operative society resident in India, whose income is chargeable to tax under section 203 or 204 of the said Act;

(b)

in respect of income chargeable to tax under the section as specified in column B of the Table below, in the case of a person as specified in column C of the said Table, the amount of income-tax computed shall be increased by a surcharge, for the purposes of the Union, calculated at the rate or rates as specified in column D of the said Table, of such income-tax.

TABLE

Sl. No.

Section

Person

Rate of surcharge

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

(i)		Every individual; or
(ii)		Hindu undivided family; or
(iii)		association of persons, except in a case of an association of persons consisting of only companies as its members, whether incorporated or not; or
(iv)		body of individuals, whether incorporated or not; or
(v)		every artificial juridical person referred to in section 2(77)(g) of the said Act,

not having any income under section 210 of the said Act, and not having any income chargeable to tax under section 202 of the said Act.

(i)		Where the total income exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the total income exceeds Rs. 10000000 but does not exceed Rs. 20000000, at the rate of 15%;
(iii)		where the total income exceeds Rs. 20000000 but does not exceed Rs. 50000000, at the rate of 25%;
(iv)		where the total income exceeds Rs. 50000000, at the rate of 37%.

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

(i)		Every individual; or
(ii)		association of persons, except in a case of an association of persons consisting of only companies as its members, whether incorporated or not; or
(iii)		body of individuals, whether incorporated or not; or
(iv)		every artificial juridical person referred to in section 2(77)(g) of the said Act,
		having any income under section 210 of the said Act, and not having any income chargeable to tax under section 202 of the said Act.

(i)		Where the total income exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the total income exceeds Rs. 10000000 but does not exceed Rs. 20000000, at the rate of 15%;
(iii)		where the total income [excluding dividend income or short-term or long-term capital gains as referred to in section 210(7) [Table: Sl. Nos. 2 to 5] of the said Act] exceeds Rs. 20000000 but does not exceed Rs. 50000000, at the rate of 25%;
(iv)		where the total income [excluding dividend income or short-term or long-term capital gains as referred to in section 210(7) [Table: Sl. Nos. 2 to 5] of the said Act] exceeds Rs. 50000000, at the rate of 37%;
(v)		Where the total income [including dividend income or short-term or long-term capital gains as referred to in section 210(7) [Table: Sl. Nos. 2 to 5] of the said Act] exceeds Rs. 20000000, but is not covered in clauses (iii) and (iv), at the rate of 15%;
(vi)		where the total income includes any dividend income or short-term or long-term capital gains as referred to in section 210(7) [Table: Sl. Nos. 2 to 5] of the said Act the rate of surcharge on the income-tax calculated on that part of income shall not exceed 15% and the provisions of clause (i) or (ii), as the case may be, shall apply accordingly.

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

Association of persons consisting of only companies as its members.

(i)		Where the total income exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the total income exceeds Rs. 10000000, at the rate of 15%.

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

Every co-operative society except such co-operative society whose income is chargeable to tax under section 203 or 204 of the said Act.

(i)		Where the total income exceeds Rs. 10000000 but does not exceed Rs. 100000000, at the rate of 7%;
(ii)		where the total income exceeds Rs. 100000000, at the rate of 12%.

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

Every firm or local authority.

Where the total income exceeds Rs. 10000000, at the rate of 12%.

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

Every domestic company except such domestic company whose income is chargeable to tax under section 200 or 201 of the said Act.

(i)		Where the total income exceeds Rs. 10000000 but does not exceed Rs. 100000000, at the rate of 7%;
(ii)		where the total income exceeds Rs. 100000000, at the rate of 12%.

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

Every company, other than a domestic company.

(i)		Where the total income exceeds Rs. 10000000 but does not exceed Rs. 100000000, at the rate of 2%;
(ii)		where the total income exceeds Rs. 100000000, at the rate of 5%.

195(1)(i)

Any assessee.

25%.

200 or 201.

Every domestic company.

10%.

10.

202.

(i)		Every individual; or
(ii)		Hindu undivided family; or
(iii)		association of persons, except in a case of an association of persons consisting of only companies as its members, whether incorporated or not; or
(iv)		body of individuals, whether incorporated or not; or
(v)		every artificial juridical person referred to in section 2(77)(g) of the said Act.

(i)		Where the total income (including dividend income or capital gains under the provisions of sections 196, 197 and 198 of the said Act) exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the total income (including dividend income or capital gains under the provisions of sections 196, 197 and 198 of the said Act) exceeds Rs. 10000000 but does not exceed Rs. 20000000, at the rate of 15%;
(iii)		where the total income (excluding dividend income or capital gains under the provisions of sections 196, 197 and 198 of the said Act) exceeds Rs. 20000000, at the rate of 25%;
(iv)		where the total income (including dividend income or capital gains under the provisions of sections 196, 197 and 198 of the said Act) exceeds Rs. 20000000, but is not covered in clause (iii), at the rate of 15%;
(v)		where the total income includes any dividend income or capital gains under the provisions of sections 196, 197 and 198 of the said Act, the rate of surcharge on the income-tax in respect of that part of income shall not exceed 15% and the provisions of clause (i) or (ii), as the case may be, shall apply accordingly.

11.

202.

Association of persons consisting of only companies as its members.

(i)		Where the total income exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the total income exceeds Rs. 10000000, at the rate of 15%.

12.

203 or 204.

Every co-operative society resident in India.

10%.

13.

210(7) [Table: Sl. No. 1].

Specified fund, referred to in Schedule VI [Note 1(g)] of the said Act, whose income includes any income under section 210(7) [Table: Sl. No. 1] of the said Act.

No surcharge on income-tax computed on that part of income as referred to in section 210(7) [Table: Sl. No. 1] of the said Act.

(5) For the purposes of sub-section (4), in respect of the persons mentioned in column B of the Table below, having total income chargeable to tax under section 202, 206(1) or 206(2) of the said Act, as the case may be, and such income exceeds the amount as specified in column C of the said Table but does not exceed the amount specified in column D thereof, the total amount payable as income-tax and surcharge thereon shall not exceed the amount determined as per the following formula:—

		Tn = Rn + Sn
		where,—
		Tn = the total amount beyond which the total amount payable as income-tax and surcharge thereon shall not exceed;
		Rn = the total amount payable as income-tax and surcharge, if applicable, on an amount as specified in column C of the Table below; and
		Sn = the total income - amount as specified in column C of the said Table.

TABLE

Sl. No.	Person specified in Table below Clause (b) of sub-section (4)	Amount	Amount
A	B	C	D
1.	Persons specified against Sl. Nos. 1 and 2 in column C.	Rs. 5000000	Rs. 10000000
		Rs. 10000000	Rs. 20000000
		Rs. 20000000	Rs. 50000000
		Rs. 50000000	-
2.	Person specified against Sl. No. 3 in column C.	Rs. 5000000	Rs. 10000000
2.	Person specified against Sl. No. 3 in column C.	Rs. 10000000	-
3.	Person specified against Sl. No. 4 in column C.	Rs. 10000000	Rs. 100000000
3.	Person specified against Sl. No. 4 in column C.	Rs. 100000000	-
4.	Person specified against Sl. No. 5 in column C.	Rs. 10000000	-
5.	Persons specified against Sl. Nos. 6 and 7 in column C.	Rs. 10000000	Rs. 100000000
5.	Persons specified against Sl. Nos. 6 and 7 in column C.	Rs. 100000000	-
6.	Persons specified against Sl. Nos. 10 and 11 in column C.	Rs. 5000000	Rs. 10000000
		Rs. 10000000	Rs. 20000000
		Rs. 20000000	-

(6) In cases in which tax has to be charged and paid under section 69 or section 170(5) or section 352 of the said Act, the tax shall be charged and paid at the rates as specified in those sections and shall be increased by a surcharge, for the purposes of the Union, calculated at the rate of 12% of such tax.

(7) In cases in which tax has to be deducted under the sections as specified in column B of the Table below, the deductions shall be made at the rates specified in column C of the said Table, in respect of the persons specified in column D of the said Table, and shall be increased by a surcharge, for the purposes of the Union, calculated at the rate or rates as specified in column E of the said Table, of such tax.

TABLE

Sl. No.

Section under which tax has to be deducted

Rates on which deduction is to be made

Person in respect of which deduction has to be made

Rate of surcharge

(i)		393(1) [Table: Sl. Nos. 1(i) and 5];
(ii)		393(2) [Table: Sl. Nos. 7, 8, 9 and 17]; and
(iii)		393(3) [Table: Sl. Nos. 1, 2 and 3],

at the rates in force.

Rates specified in Part II of the First Schedule.

Person to whom the section as specified in column B applies.

Calculated in cases wherever prescribed, in the manner as provided in Part II of the First Schedule.

(i)		392(7);
(ii)		393(1) [Table: Sl. Nos. 1(ii), 2, 3, 4, 6, 7, 8(i), 8(ii), 8(iv), 8(v) and 8(vi)];
(iii)		393(2) [Table: Sl. Nos. 1 to 6, 10, 11 to 14, 15 and 16]; and
(iv)		393(3) [Table: Sl. Nos. 4 to 7].

Rates specified in sections referred to in column B.

(i)		Every individual; or
(ii)		Hindu undivided family; or
(iii)		association of persons, except in a case of an association of persons consisting of only companies as its members, whether incorporated or not; or
(iv)		body of individuals, whether incorporated or not; or
(v)		every artificial juridical person referred to in section 2(77)(g) of the said Act,
		being a non-resident, except in case of deduction on dividend income under section 393(2) [Table: Sl. Nos. 15 and 16] of the said Act or where the income of the person is chargeable to tax under section 202 of the said Act.

(i)		Where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 10000000 but does not exceed Rs. 20000000, at the rate of 15%;
(iii)		where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 20000000 but does not exceed Rs. 50000000, at the rate of 25%;
(iv)		where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 50000000, at the rate of 37%.

(i)		392(7);
(ii)		393(1) [Table: Sl. Nos. 1(ii), 2, 3, 4, 6, 7, 8(i), 8(ii), 8(iv), 8(v) and 8(vi)];
(iii)		393(2) [Table: Sl. Nos. 1 to 6, 10, 11 to 14, 15 and 16]; and
(iv)		393(3) [Table: Sl. Nos. 4 to 7].

Rates specified in sections referred to in column B.

(i)		Every individual; or
(ii)		Hindu undivided family; or
(iii)		association of persons, except in a case of an association of persons consisting of only companies as its members, whether incorporated or not; or
(iv)		body of individuals, whether incorporated or not; or
(v)		every artificial juridical person referred to in section 2(77)(g) of the said Act,

being a non-resident, where the income of the person is chargeable to tax under section 202 of the said Act except in case of deduction on dividend income under section 393(2) [Table: Sl. Nos. 15 and 16] of the said Act.

(i)		Where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 10000000 but does not exceed Rs. 20000000, at the rate of 15%;
(iii)		where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 20000000 at the rate of 25%.

(i)		392(7);
(ii)		393(1) [Table: Sl. Nos. 1(ii), 2, 3, 4, 6, 7, 8(i), 8(ii), 8(/v), 8(v) and 8(vi)];
(iii)		393(2) [Table: Sl. Nos. 1 to 6, 10, 11 to 14, 15 and 16]; and
(iv)		393(3) [Table: Sl. Nos. 4 to 7].

Rates specified in sections referred to in column B.

(i)		Every individual; or
(ii)		Hindu undivided family; or
(iii)		association of persons, except in a case of an association of persons consisting of only companies as its members, whether incorporated or not; or
(iv)		body of individuals, whether incorporated or not; or
(v)		every artificial juridical person referred to in section 2(77)(g) of the said Act,

being a non-resident, in case of deduction on dividend income under section 393(2) [Table: Sl. Nos. 15 and 16] of the said Act.

(i)		Where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 10000000, at the rate of 15%.

(i)		392(7);
(ii)		393(1) [Table: Sl. Nos. 1(ii), 2, 3, 4, 6, 7, 8(i), 8(ii), 8(iv), 8(v) and 8(vi)];
(iii)		393(2) [Table: Sl. Nos. 1 to 6, 10, 11 to 14, 15 and 16]; and
(iv)		393(3) [Table: Sl. Nos. 4 to 7].

Rates specified in sections referred to in column B.

Association of persons, being a non-resident, and consisting of only companies as its members.

(i)		Where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 10000000, at the rate of 15%.

(i)		392(7);
(ii)		393(1) [Table: Sl. Nos. 1(ii), 2, 3, 4, 6, 7, 8(i), 8(ii), 8(iv), 8(v) and 8(vi)];
(iii)		393(2) [Table: Sl. Nos. 1 to 6, 10, 11 to 14, 15 and 16]; and
(iv)		393(3) [Table: Sl. Nos. 4 to 7].

Rates specified in sections referred to in column B.

Every co-operative society, being a non-resident.

(i)		Where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 10000000 but does not exceed Rs. 100000000, at the rate of 7%;
(ii)		where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 100000000, at the rate of 12%.

(i)		392(7);
(ii)		393(1) [Table: Sl. Nos. 1(ii), 2, 3, 4, 6, 7, 8(i), 8(ii), 8(iv), 8(v) and 8(vi)];
(iii)		393(2) [Table: Sl. Nos. 1 to 6, 10, 11 to 14, 15 and 16]; and
(iv)		393(3) [Table: Sl. Nos. 4 to 7].

Rates specified in sections referred to in column B.

Every firm, being a non-resident.

Where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 10000000, at the rate of 12%.

(i)		392(7);
(ii)		393(1) [Table: Sl. Nos. 1(ii), 2, 3, 4, 6, 7, 8(i), 8(ii), 8(iv), 8(v) and 8(vi)];
(iii)		393(2) [Table: Sl. Nos. 1 to 6, 10, 11 to 14, 15 and 16]; and
(iv)		393(3) [Table: Sl. Nos. 4 to 7].

Rates specified in sections referred to in column B.

Every company, other than a domestic company.

(i)		Where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 10000000 but does not exceed Rs. 100000000, at the rate of 2%;
(ii)		Where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds Rs. 100000000, at the rate of 5%.

(8) In cases in which tax has to be collected under section 393(1) [Table: Sl. No. 8(iv). Note 2, Sl. No. 8(iv). Note 6 and Sl. No. 8(vi). Note 6] and 393(3) [Table: Sl. No. 1. Note 2 and Sl. No. 2. Note 2] of the said Act, the collection shall be made at the rates specified in Part II of the First Schedule, and shall be increased by a surcharge, for the purposes of the Union, calculated, in cases wherever prescribed, in the manner provided therein.

(9) In cases as specified in column B of the Table below, in which tax has to be collected under section 394(1) of the said Act, the collection shall be made at the rates specified in that section and shall be increased by a surcharge, for the purposes of the Union, calculated at the rate or rates specified in column C of the said Table, of such tax.

TABLE

Sl. No.

Person, in respect of which collection has to be made

Rate of surcharge

(i)		Every individual; or
(ii)		Hindu undivided family; or
(iii)		association of persons, except in a case of an association of persons consisting of only companies as its members, whether incorporated or not; or
(iv)		body of individuals, whether incorporated or not; or
(v)		every artificial juridical person referred to in section 2(77)(g) of the said Act,

being a non-resident, except in case where the income of such person is chargeable to tax under section 202 of the said Act.

(i)		Where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection exceeds Rs. 10000000 but does not exceed Rs. 20000000, at the rate of 15%;
(iii)		where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection, exceeds Rs. 20000000 but does not exceed Rs. 50000000, at the rate of 25%;
(iv)		where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection exceeds Rs. 50000000, at the rate of 37%.

(i)		Every individual; or
(ii)		Hindu undivided family; or
(iii)		association of persons, except in a case of an association of persons consisting of only companies as its members, whether incorporated or not; or
(iv)		body of individuals, whether incorporated or not; or
(v)		every artificial juridical person referred to in section 2(77)(g) of the said Act,

being a non-resident, where the income of such person is chargeable to tax under section 202 of the said Act.

(i)		Where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection exceeds Rs. 10000000 but does not exceed Rs. 20000000, at the rate of 15%;
(iii)		where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection, exceeds Rs. 20000000, at the rate of 25%.

Association of persons, being a non-resident, and consisting of only companies as its members.

(i)		Where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection, exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection exceeds Rs. 10000000, at the rate of 15%.

Every co-operative society, being a non-resident.

(i)		Where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection exceeds Rs. 10000000 but does not exceed Rs. 100000000, at the rate of 7%;
(ii)		where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection exceeds Rs. 100000000, at the rate of 12%.

Every firm, being a non- resident.

Where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection exceeds Rs. 10000000, at the rate of 12%.

Every company, other than a domestic company.

(i)		Where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection exceeds Rs. 10000000 but does not exceed Rs. 100000000, at the rate of 2%;
(ii)		where the amount or the aggregate of such amounts collected or likely to be collected and subject to the collection exceeds Rs. 100000000, at the rate of 5%.

(10) Subject to the provisions of sub-section (14), in cases in which,—

(i)		income-tax has to be charged under section 316(5), 317(2), 318, 319 or 320(2) of the said Act;
(ii)		income-tax has to be deducted from, or paid on, income chargeable under the head "Salaries" under section 392 (other than sub-section (7) of the said section) of the said Act;
(iii)		income-tax has to be deducted under section 393(1) [Table: Sl. No. 8(iii)] of the said Act; or
(iv)		the "advance tax" payable under Chapter XIX-C of the said Act has to be computed at the rate or rates in force,

such income-tax or, as the case may be, "advance tax" shall be charged, deducted or computed at the rate or rates specified in Part III of the First Schedule and such tax shall be increased by a surcharge, for the purposes of the Union, calculated in such cases and in such manner as provided therein.

(11) For the purposes of sub-section (10), in cases to which the provisions of Part A, B, C or D of Chapter XIII or sections 207 to 218, 223, 224, 307, 308, 311 or 334 of the said Act apply, "advance tax" shall be computed with reference to the rates imposed by this sub-section and sub-sections (10), (12) and (13) or the rates as specified in that Chapter or section, as the case may be.

(12) For the purposes of sub-sections (10) and (11),—

(a)

the amount of "advance tax" computed in accordance with the provisions of section 196, 197 or 198 of the said Act shall be increased by a surcharge, for the purposes of the Union, as provided in Paragraph F of Part III of the First Schedule, except in case of,—

(i)		a domestic company whose income is chargeable to tax under section 200 or 201 of the said Act;
(ii)		an individual or Hindu undivided family or association of persons, or body of individuals, whether incorporated or not, or an artificial juridical person referred to in section 2(77)(g) of the said Act whose income is chargeable to tax under section 202 of the said Act; or
(iii)		a co-operative society resident in India, whose income is chargeable to tax under section 203 or 204 of the said Act;

(b)

in respect of income chargeable to tax under the section as specified in column B of the Table below, in the case of a person as specified in column C of the said Table, the amount of "advance tax" computed shall be increased by a surcharge, for the purposes of the Union, calculated at the rate or rates as specified in column D of the said Table, of such "advance tax".

TABLE

Sl. No.

Section

Person

Rate of surcharge

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

(i)		Every individual; or
(ii)		Hindu undivided family; or
(iii)		association of persons, except in a case of an association of persons consisting of only companies as its members, whether incorporated or not; or
(iv)		body of individuals, whether incorporated or not; or
(v)		every artificial juridical person referred to in section 2(77)(g) of the said Act,

not having any income under section 210 of the said Act, and not having any income chargeable to tax under section 202 of the said Act.

(i)		Where the total income exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the total income exceeds Rs. 10000000 but does not exceed Rs. 20000000, at the rate of 15%;
(iii)		where the total income exceeds Rs. 20000000 but does not exceed Rs. 50000000, at the rate of 25%;
(iv)		where the total income exceeds Rs. 50000000, at the rate of 37%.

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

(i)		Every individual; or
(ii)		association of persons, except in a case of an association of persons consisting of only companies as its members, whether incorporated or not; or
(iii)		body of individuals, whether incorporated or not; or
(iv)		every artificial juridical person referred to in section 2(77)(g) of the said Act,

having any income under section 210 of the said Act and not having any income chargeable to tax under section 202 of the said Act.

(i)		Where the total income exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the total income exceeds Rs. 10000000 but does not exceed Rs. 20000000, at the rate of 15%;
(iii)		where the total income [excluding dividend income or short-term or long-term capital gains as referred to in section 210(7) [Table: Sl. Nos. 2 to 5] of the said Act] exceeds Rs. 20000000 but does not exceed Rs. 50000000, at the rate of 25%;
(iv)		where the total income [excluding dividend income or short-term or long-term capital gains as referred to in section 210(7) [Table: Sl. Nos. 2 to 5] of the said Act] exceeds Rs. 50000000, at the rate of 37%;
(v)		where the total income [including dividend income or short-term or long-term capital gains as referred to in section 210(7) [Table: Sl. Nos. 2 to 5] of the said Act] exceeds Rs. 20000000, but is not covered in clauses (iii) and (iv), at the rate of 15%;
(vi)		where the total income includes any dividend income or short-term or long-term capital gains as referred to in section 210(7) [Table: Sl. Nos. 2 to 5] of the said Act, the rate of surcharge on the advance tax computed on that part of income shall not exceed 15% and the provisions of clause (i) or (ii), as the case may be, shall apply accordingly.

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

Association of persons consisting of only companies as its members.

(i)		Where the total income exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the total income exceeds Rs. 10000000, at the rate of 15%.

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

Every co-operative society except such co-operative society whose income is chargeable to tax under section 203 or 204 of the said Act.

(i)		Where the total income exceeds Rs. 10000000 but does not exceed Rs. 100000000, at the rate of 7%;
(ii)		where the total income exceeds Rs. 100000000, at the rate of 12%.

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

Every firm or local authority.

Where the total income exceeds Rs. 10000000, at the rate of 12%.

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

Every domestic company except such domestic company whose income is chargeable to tax under section 200 or 201 of the said Act.

(i)		Where the total income exceeds Rs. 10000000 but does not exceed Rs. 100000000, at the rate of 7%;
(ii)		where the total income exceeds Rs. 100000000, at the rate of 12%.

193, 194, 199, 206, 207, 208, 209, 210, 211, 214, 218 or 334.

Every company, other than a domestic company.

(i)		Where the total income exceeds Rs. 10000000 but does not exceed Rs. 100000000, at the rate of 2%;
(ii)		where the total income exceeds Rs. 100000000, at the rate of 5%.

195(7)(i)

Any assessee.

25%.

200 or 201.

Every domestic company.

10%.

10.

202.

(i)		Every individual; or
(ii)		Hindu undivided family; or
(iii)		association of persons, except in a case of an association of persons consisting of only companies as its members, whether incorporated or not; or
(iv)		body of individuals, whether incorporated or not; or
(v)		every artificial juridical person referred to in section 2(77)(g) of the said Act.

(i)		Where the total income (including dividend income or capital gains under the provisions of sections 196, 197 and 198 of the said Act) exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the total income (including dividend income or capital gains under the provisions of sections 196, 197 and 198 of the said Act) exceeds Rs. 10000000 but does not exceed Rs. 20000000, at the rate of 15%;
(iii)		where the total income (excluding dividend income or capital gains under the provisions of sections 196, 197 and 198 of the said Act) exceeds Rs. 20000000, at the rate of 25%;
(iv)		where the total income (including dividend income or capital gains under the provisions of sections 196, 197 and 198 of the said Act) exceeds Rs. 20000000, but is not covered in clause (iii), at the rate of 15%;
(v)		where the total income includes any dividend income or capital gains under the provisions of sections 196, 197 and 198 of the said Act, the rate of surcharge on the "advance tax" in respect of that part of income shall not exceed 15% and the provisions of clause (i) or (ii), as the case may be, shall apply accordingly.

11.

202.

Association of persons consisting of only companies as its members.

(i)		Where the total income exceeds Rs. 5000000 but does not exceed Rs. 10000000, at the rate of 10%;
(ii)		where the total income exceeds Rs. 10000000, at the rate of 15%.

12.

203 or 204.

Every co-operative society resident in India.

10%.

13.

210(7) [Table: Sl. No. 1].

Specified fund, referred to in Schedule VI [Note 1(g)] of the said Act, whose income includes any income under section 210(7) [Table: Sl. No. 1] of the said Act.

No surcharge on advance tax computed on that part of income as referred to in section 210(7) [Table: Sl. No. 1] of the said Act.

(13) For the purposes of sub-section (12), in respect of the persons mentioned in column B of the Table below, having total income chargeable to tax under section 202, 206(1) or 206(2) of the said Act, as the case may be, and such income exceeds the amount as specified in column C of the said Table but does not exceed the amount specified in column D thereof, the total amount payable as "advance tax" on such income and surcharge thereon shall not exceed the amount determined as per the following formula:—

		Ta = Ra + Sa
		where,—
		Ta = the total amount beyond which the total amount payable as "advance tax" on total income chargeable to tax under section 202, 206(1) or 206(2) of the said Act, as the case may be, and surcharge thereon shall not exceed;
		Ra = the total amount payable as income-tax and surcharge, if applicable, on an amount as specified in column C of the Table below; and
		Sa = the total income - amount as specified in column C of the said Table.

TABLE

Sl. No.	Person specified in Table below clause (b) of sub-section (12)	Amount	Amount
A	B	C	D
1.	Persons specified against Sl. Nos. 1 and 2 in column C.	Rs. 5000000	Rs. 10000000
		Rs. 10000000	Rs. 20000000
		Rs. 20000000	Rs. 50000000
		Rs. 50000000	-
2.	Person specified against Sl. No. 3 in column C.	Rs. 5000000	Rs. 10000000
		Rs. 10000000	-
3.	Person specified against Sl. No. 4 in column C.	Rs. 10000000	Rs. 100000000
		Rs. 100000000	-
4.	Person specified against Sl. No. 5 in column C.	Rs. 10000000	-
5.	Persons specified against Sl. Nos. 6 and 7 in column C.	Rs. 10000000	Rs. 100000000
		Rs. 100000000	-
6.	Persons specified against Sl. Nos. 10 and 11 in column C.	Rs. 5000000	Rs. 10000000
		Rs. 10000000	Rs. 20000000
		Rs. 20000000	_-

(14) (a) Where an assessee, as specified in column B of the Table below, has, in the tax year, if by virtue of any provision of the said Act, income-tax is to be charged in respect of the income of a period other than the tax year, in such other period, any net agricultural income exceeding Rs. 5000 in addition to the total income, which exceeds the maximum amount not chargeable to income-tax, as specified in column C of the said Table, in respect of the said assessee, then, in charging income-tax under section 317(2) or 318 or 319 or 320(2) of the said Act or in computing the "advance tax" payable under Chapter XIX-C of the said Act, at the rate or rates in force, the net agricultural income shall be taken into account, only for the purpose of charging or computing such income-tax or, as the case may be, "advance tax" in respect of the total income.

TABLE

Sl. No.

Assessee

Maximum amount not chargeable to income-tax

(i)		Every individual other than the individual referred to in Sl. No. 2 or 3; or
(ii)		Hindu undivided family; or
(iii)		association of persons or body of individuals, whether incorporated or not; or
(iv)		every artificial juridical person referred to in section 2(77)(g) of the said Act,

not being an assessee to which Paragraph B, C, D or E of Part I-B of the First schedule applies or to whom Sl. No. 4 applies.

Rs. 250000

Every individual, being a resident in India, who is of the age of sixty or more but less than eighty years at any time during the tax year.

Rs. 300000

Every individual, being a resident in India, who is of the age of eighty years or more at any time during the tax year.

Rs. 500000

Assessee whose income is chargeable

Rs. 400000

(b)		For the purposes of clause (a), the income-tax or, as the case may be, "advance tax" chargeable shall be computed as per the following formula:—
		Za = Xa - Ya
		where,—
		Za = the income-tax or, as the case may be, "advance tax" chargeable for the purposes of clause (a);
		Xa = the amount of income-tax or "advance tax" determined in respect of the Aggregate Income (AIa) at the rates specified in Paragraph A of Part III of the First Schedule or section 202 of the said Act, as if such AIn were the total income; and
		Ya = the amount of income-tax or "advance tax" determined in respect of the net agricultural income increased by a sum as specified in column C of the Table in clause (a) at the rates specified in the said Paragraph A or section 202 of the said Act, as if the net agricultural income as so increased were the total income;
		Aggregate Income (Ala) = Total income + Net agricultural income.
(c)		The amount of income-tax or "advance tax" so arrived at, shall be increased by a surcharge for the purposes of the Union, calculated in each case, in the manner provided in this section or Paragraph F [(Table 1: Sl. Nos. 1 and 2) and (Table 2: Sl. Nos. 1 and 2)] of Part III of the First Schedule.

(15) The amount of income-tax as specified in sub-sections (1) to (5) and as increased by the applicable surcharge, for the purposes of the Union, calculated in the manner provided therein, shall be further increased by an additional surcharge, for the purposes of the Union, to be called the "Health and Education Cess on income-tax", calculated at the rate of 4% of such income-tax and surcharge so as to fulfil the commitment of the Government to provide and finance quality health services and universalised quality basic education and secondary and higher education.

(16) The amount of income-tax as specified in sub-sections (6) to (14) and as increased by the applicable surcharge, for the purposes of the Union, calculated in the manner provided therein, shall be further increased by an additional surcharge, for the purposes of the Union, to be called the "Health and Education Cess on income-tax", calculated at the rate of 4% of such income-tax and surcharge so as to fulfil the commitment of the Government to provide and finance quality health services and universalised quality basic education and secondary and higher education.

(17) The provisions of sub-section (16) shall not apply—

(i)		to cases in which tax is to be deducted or collected under the sections of the said Act mentioned in sub-sections (7), (8) and (9), if the income subjected to deduction of tax at source or collection of tax at source is paid to a domestic company and any other person who is resident in India;
(ii)		in respect of income-tax as specified in sub-sections (10) to (13), calculated on income, referred to in section 210(1) [Table: Sl. No. 1] of the said Act, of specified fund referred to in Schedule VI [Note 1(g)] of the said Act.

(18) For the purposes of this section and Parts I-B, II, III and IV-B of the First Schedule,—

(a)		"domestic company" means an Indian company or any other company which, in respect of its income liable to income-tax under the said Act, for the tax year commencing on the 1st April, 2026, has made the prescribed arrangements for the declaration and payment within India of the dividends (including dividends on preference shares) payable out of such income;
(b)		"insurance commission" means any remuneration or reward, whether by way of commission or otherwise, for soliciting or procuring insurance business (including business relating to the continuance, renewal or revival of policies of insurance);
(c)		"net agricultural income" in relation to a person, means the total amount of agricultural income, from whatever source derived, of that person computed in accordance with the rules contained in Part IV-B of the First Schedule;
(d)		all other words and expressions used in this section and Parts I-B, II, III and IV-B of the First Schedule but not defined in this sub-section and defined in the said Act shall have the meanings, respectively, assigned to them in the said Act.

Section

Income-tax under Act 30 of 2025

Footnotes