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Income Tax Department > Deferred Tax Calculator Income Tax Department   >   Tax Tools   >   Deferred Tax Calculator

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As amended upto Finance (No.2) Act 2024

Deferred Tax Calculator

Click here to view relevant Act & Rule.
Tax status of the company
Assessment year
Estimated annual taxable income (pre tax) under profits and gains

Profit/(loss) as per books of accounts Add:- Expenses not deductible under Income tax act Income chargeable under Income tax act Less:- Less:- Income not chargeable under Income tax act Expense chargeable under Income tax act Other adjustments, if any Estimated annual taxable income as per Income tax act. Exclude items (such as capital gains, etc.) which are taxable at different tax rates

Estimated average annual tax rate
Current rate (%) :
Previous rate (%):
Description Closing Balance Opening Balance
Employee related
Fixed Assets

WDV of depreciable assets as per Income-tax Act

1.Land should not be depreciated.
2.Revaluation impact should be ignored.

WDV of depreciable assets as per books of accounts

1.Land should not be depreciated.
2.Revaluation impact should be ignored.

Statutory and other dues
Tax, Duty & Cess

Provision or sums payable for tax, duty, cess, payable and not paid till the date of filing of return. [Section 43B(a)]

Do not enter amounts here if the TDS is paid on or before the due date for filing return of income

Advance payment for tax, duty or cess

Do not enter amounts here if the TDS is paid on or before the due date for filing return of income

Interest on borrowings and loans

Interest (on any loan or borrowing from any public financial institution, loan or advances from a scheduled bank), payable and not paid till the date of filing of return [Section 43B(d) & (e)]

Do not enter amounts here if the TDS is paid on or before the due date for filing return of income

Advance interest paid (on any loan or borrowing from any public financial institution, loan or advances from a scheduled bank)

Do not enter amounts here if the TDS is paid on or before the due date for filing return of income

Bad debts

Provision for bad and doubtful debts [Section 36(1)(vii)]

Other Provision such as
Provision for warranty
Provision for rent straight lining
Provision for sales return
Provision for unascertained liability
Provision for diminution in current investment
Losses and depreciation

Business losses

1. Virtual certainity required for creation of deferred tax asset as required by AS 22. 2.Carry forward of losses subject to provisions of Income Tax

Speculative business losses

1. Virtual certainity required for creation of deferred tax asset as required by AS 22. 2.Carry forward of losses subject to provisions of Income Tax

Long-term capital losses

1. Virtual certainity required for creation of deferred tax asset as required by AS 22. 2.Carry forward of losses subject to provisions of Income Tax

Short-term capital losses

1. Virtual certainity required for creation of deferred tax asset as required by AS 22. 2.Carry forward of losses subject to provisions of Income Tax

Loss from house property

1. Virtual certainity required for creation of deferred tax asset as required by AS 22. 2.Carry forward of losses subject to provisions of Income Tax

Loss from owning and maintaining horse races

1. Virtual certainity required for creation of deferred tax asset as required by AS 22. 2.Carry forward of losses subject to provisions of Income Tax

Unabsorbed depreciation

1. Virtual certainity required for creation of deferred tax asset as required by AS 22. 2.Carry forward of losses subject to provisions of Income Tax

VRS, amalgamation, demerger and preliminary expenses
Expenses on amalgmation or demerger
Expenses incurred on amalgamation or demerger (As per accounting principles)
Less: Deduction as per IT Act (amortise in 5 year) [Section 35DD]
Expenses on VRS
Expenses incurred on voluntary retirement scheme (As per accounting principles)
Less: Deduction as per IT Act (amortise in 5 year) [Section 35DDA]
Premliminary expenses
Preliminary expenses incurred (As per accounting principles)
Less: Deduction as per IT Act (amortise in 10 year) [Section 35D]
Expenses on which TDS not deducted/ paid
In case of Non-Resident

Expenses incurred on interest, commission or brokerage, fees for professional/technical services, contractor or sub-contractor payable to a non-resident/ outside India on which tax not deducted and paid

Do not enter amounts here if the TDS is paid on or before the due date for filing return of income

Less:Expenses disallowed in current year [Sec. 40(a)(i)]

Do not enter amounts here if the TDS is paid on or before the due date for filing return of income

Less:Disallowance of last years but paid in current year [Sec. 40(a)(i)]

Do not enter amounts here if the TDS is paid on or before the due date for filing return of income

In case of Resident

Expenses incurred on interest, commission or brokerage, fees for professional/technical services, contractor or sub-contractor payable to a resident on which tax not deducted and paid

Do not enter amounts here if the TDS is paid on or before the due date for filing return of income

Less:Expenses disallowed in current year

Do not enter amounts here if the TDS is paid on or before the due date for filing return of income

Less:Disallowance of last years but paid in current year [Sec. 40(a)(ia)]

Do not enter amounts here if the TDS is paid on or before the due date for filing return of income

Any other expenses
Exp. allowable as per Income-tax Act
Exp. allowable as per books
Any other timing difference

Enter DTA as positive amounts and DTL as negative amounts.

Enter DTA as positive amounts and DTL as negative amounts.

Enter DTA as positive amounts and DTL as negative amounts.

Enter DTA as positive amounts and DTL as negative amounts.

Enter DTA as positive amounts and DTL as negative amounts.

Advisory: Information relates to the law prevailing in the year of publication/ as indicated . Viewers are advised to ascertain the correct position/prevailing law before relying upon any document.​
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Disclaimer:The above calculator is only to enable public to have a quick and an easy access to basic tax calculation and does not purport to give correct tax calculation in all circumstances. It is advised that for filing of returns the exact calculation may be made as per the provisions contained in the relevant Acts, Rules etc.
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