|
**
|
|
**
|
|
**
|
|
(1) where
the total income does not
exceed Rs. 50,000
|
Nil;
|
|
(2) where
the total income exceeds
Rs. 50,000 but does not exceed Rs.
60,000
|
10 per cent of
the amount by which the
total income exceeds Rs. 50,000;
|
|
(3) where
the total income exceeds
Rs. 60,000 but does not exceed Rs.
1,50,000
|
Rs. 1,000
plus 20 per cent of the amount
by which the total income exceeds Rs.
60,000;
|
|
(4) where
the total income exceeds
Rs. 1,50,000
|
Rs. 19,000
plus 30 per cent of the amount
by which the total income exceeds Rs.
1,50,000.
|
|
(1) where the total
income does not
exceed Rs. 10,000
|
10 per cent of
the total income;
|
|
(2) where the total
income exceeds Rs.
10,000 but does not exceed Rs. 20,000
|
Rs. 1,000
plus 20 per cent of the amount
by which the total income exceeds Rs.
10,000;
|
|
(3) where the total
income exceeds Rs.
20,000
|
Rs. 3,000
plus 35 per cent of the amount
by which the total income exceeds Rs.
20,000.
|
|
I. In the case
of a domestic company
|
35
per cent of
the total income;
|
|
II. In the case
of a company other than a domestic
company,—
|
|
|
(i
) on so much of the total income as consists of,—
|
|
|
(a
) royalties received from Government or an Indian
concern in pursuance of an agreement made by it with the
Government or the Indian concern after the 31st day of
March, 1961 but before the 1st day of April, 1976, or
|
|
|
(b
) fees for rendering technical services received from
Government or an Indian concern in pursuance of an
agreement made by it with the Government or the Indian
concern after the 29th day of February, 1964 but before
the 1st day of April, 1976,
|
|
|
and where such
agreement has, in either case, been
approved by the Central Government
|
50 per cent;
|
|
(ii
) on the balance, if any, of the total income
|
48 per cent.
|
|
|
Rate
of
income-tax
|
|
1. In
the case of a person other than a company—
|
|
|
(a
) where the person is resident in India—
|
|
|
(i)
on income by way of interest other than "Interest on
securities"
|
10 per cent;
|
|
(ii
) on income by way of winnings from lotteries and crossword
puzzles
|
40 per cent;
|
|
(iii
) on income by way of winnings from horse races
|
40 per cent;
|
|
(iv
) on income by way of insurance commission
|
10 per cent;
|
|
(v
) on income by way of interest payable on—
|
10 per cent;
|
|
(A
) any debentures or securities other than a security of the
Central or State Government for money issued by or on behalf
of any local authority or a corporation established by a Central,
State or Provincial Act;
|
|
|
(B
) any debentures issued by a company where such debentures
are listed on a recognised stock exchange in India in accordance
with the Securities Contracts (Regulation) Act, 1956 and any
rules made thereunder
|
|
|
(vi
) on any other income
|
20 per cent;
|
|
(b
) where the person is not resident in India—
|
|
|
(i
) in the case of a non-resident Indian—
|
|
|
(A
) on any investment income
|
20 per cent;
|
|
(B
) on income by way of long-term capital gains referred to in
section 115E
|
10 per cent;
|
|
(C
) on other income by way of long-term capital gains
|
20 per cent;
|
|
(D
) on income by way of interest payable by Government or an
Indian concern on moneys borrowed or debt incurred by
Government or the Indian concern in foreign currency
|
20 per cent;
|
|
(E
) on income by way of winnings from lotteries and crossword
puzzles
|
40 per cent;
|
|
(F
) on income by way of winnings from horse races
|
40 per cent;
|
|
(G
) on the whole of the other income
|
30 per cent;
|
|
(ii
) in the case of any other person—
|
|
|
(A
) on income by way of interest payable by Government or an
Indian concern on moneys borrowed or debt incurred by
Government or the Indian concern in foreign currency
|
20 per cent;
|
|
(B
) on income by way of winnings from lotteries and crossword
puzzles
|
40 per cent;
|
|
(C
) on income by way of winnings from horse races
|
40 per cent;
|
|
(D
) on income by way of long-term capital gains
|
20 per cent;
|
|
(E
) on the whole of the other income
|
30 per cent.
|
|
2. In
the case of a company—
|
|
|
(a
) where the company is a domestic company—
|
|
|
(i
) on income by way of interest other than "Interest on
securities"
|
20 per cent;
|
|
(ii
) on income by way of winnings from lotteries and crossword
puzzles
|
40 per cent;
|
|
(iii
) on income by way of winnings from horse races
|
40 per cent;
|
|
(iv
) on any other income
|
20 per cent;
|
|
(b
) where the company is not a domestic company—
|
|
|
(i
) on income by way of winnings from lotteries and crossword
puzzles
|
40 per cent;
|
|
(ii
) on income by way of winnings from horse races
|
40 per cent;
|
|
(iii
) on income by way of interest payable by Government or an
Indian concern on moneys borrowed or debt incurred by
Government or the Indian concern in foreign currency
|
20 per cent;
|
|
(iv
) on income by way of royalty payable by Government or an
Indian concern in pursuance of an agreement made by it with
the Government or the Indian concern after the 31st day of
March, 1976, where such royalty is in consideration for the
transfer of all or any rights (including the granting of a licence)
in respect of copyright in any book on a subject referred to in
the first proviso to sub-section (1A) of section 115A of the
Income-tax Act, to the Indian concern, or in respect of any
computer software referred to in the second proviso to sub-section (1A) of section 115A of the Income-tax
Act, to a person
resident in India—
|
|
|
(A
) where the agreement is made before the 1st day of June,
1997
|
30 per cent;
|
|
(B
) where the agreement is made on or after the 1st day of June,
1997
|
20 per cent;
|
|
(v
) on income by way of royalty [not being royalty of the nature
referred to in sub-item (b)(
iv)] payable by Government or an
Indian concern in pursuance of an agreement made by it with
the Government or the Indian concern and where such
agreement is with an Indian concern, the agreement is approved
by the Central Government or where it relates to a matter
included in the industrial policy, for the time being in force, of
the Government of India, the agreement is in accordance with
that policy—
|
|
|
(A
) where the agreement is made after the 31st day of March,
1961 but before the 1st day of April, 1976
|
50 per cent;
|
|
(B
) where the agreement is made after the 31st
day of March,
1976 but before the 1st day of June, 1997
|
30 per cent;
|
|
(C
) where the agreement is made on or after the 1st day of June,
1997
|
20 per cent;
|
|
(vi
) on income by way of fees for technical services payable by
Government or an Indian concern in pursuance of an agreement
made by it with the Government or the Indian concern and
where such agreement is with an Indian concern, the agreement
is approved by the Central Government or where it relates to a
matter included in the industrial policy, for the time being in
force, of the Government of India, the agreement is in
accordance with that policy—
|
|
|
(A
) where the agreement is made after the 29th day of February,
1964 but before the 1st day of April, 1976
|
50 per cent;
|
|
(B
) where the agreement is made after the 31st day of March,
1976 but before the 1st day of June, 1997
|
30 per cent;
|
|
(C
) where the agreement is made on or after the 1st day of June,
1997
|
20 per cent;
|
|
(vii
) on income by way of long-term capital gains
|
20
per
cent;
|
|
(viii
) on any other income
|
48 per cent.
|
|
(1) where the total
income does not
exceed Rs. 50,000
|
Nil;
|
|
(2) where the total
income exceeds Rs.
50,000 but does not exceed Rs. 60,000
|
10 per cent of
the amount by which the
total income exceeds Rs. 50,000;
|
|
(3) where the total
income exceeds Rs.
60,000 but does not exceed Rs.
1,50,000
|
Rs. 1,000
plus 20 per cent of the amount
by which the total income exceeds Rs.
60,000;
|
|
(4) where the total
income exceeds Rs.
1,50,000
|
Rs. 19,000
plus 30 per cent of the amount
by which the total income exceeds Rs.
1,50,000.
|
|
(1) where the total
income does not
exceed Rs. 10,000
|
10 per cent of
the total income;
|
|
(2) where the total
income exceeds Rs.
10,000 but does not exceed Rs. 20,000
|
Rs. 1,000
plus 20 per cent of the amount
by which the total income exceeds Rs.
10,000;
|
|
(3) where the total
income exceeds Rs.
20,000
|
Rs. 3,000
plus 35 per cent of the amount
by which the total income exceeds Rs.
20,000.
|
|
I.
In the case of a domestic company
|
35
per cent of
the total income.
|
|
II. In
the case of a company other than a domestic
company—
|
|
|
(i
) on so much of the total
income as consists of—
|
|
|
(a
) royalties received from Government or an Indian
concern in pursuance of an agreement made by it with the
Government or the Indian concern after the 31st day of
March, 1961 but before the 1st day of April, 1976, or
|
|
|
(b
) fees for rendering technical services received from
Government or an Indian concern in pursuance of an
agreement made by it with the Government or the Indian
concern after the 29th day of February, 1964 but before
the 1st day of April, 1976,
|
|
|
and where such
agreement has, in either case, been
approved by the Central Government
|
50
per cent;
|
|
(ii
) on the balance, if any, of the total income
|
48 per cent.
|