Hindu Undivided Family (HUF) for AY 2026-2027

Returns and Forms Applicable for Hindu Undivided Family (HUF) for AY 2026-27

Disclaimer: The content on this page is only to give an overview and general guidance and is not exhaustive. For complete details and guidelines please refer Income Tax Act, 1961 Forms, Rules and Notifications

1. ITR-2 - Applicable for Individual (Not eligible for ITR 1) and HUF

This return is applicable for Individual and Hindu Undivided Family (HUF)

Having income under any head other than Profits and Gains of Business or Profession

Who is not eligible for filing ITR-1 (applicable only for individual)

2. ITR-3 - Applicable for Individual and HUF

This return is applicable for Individual and Hindu Undivided Family (HUF)

Having income under the head Profits and Gains of Business or Profession

Who is not eligible for filing ITR-1, ITR-2 or ITR-4

3. ITR-4 (SUGAM) - Applicable for Individual, HUF and Firm (other than LLP)

This return is applicable for an Individual or Hindu Undivided Family (HUF), who is Resident other than Not Ordinarily Resident or a Firm (other than LLP) which is a Resident having Total Income up to ₹ 50 lakh and having income from Business or Profession which is computed on a presumptive basis (u/s 44AD / 44ADA / 44AE of Income Tax Act,1961) and income from any of the following sources:

Salary / Pension

One House Property

Other sources (Interest, Family Pension Dividend etc.)

Agricultural Income up to ₹ 5,000

Capital gains Income u/s 112A(Income Tax Act,1961) up to Rs. 125000

Note: 1

ITR-4 not applicable to a person who:

is a Director in a company
has short term capital gain
has Long-term capital gain u/s 112A (Income Tax Act, 1961) exceeding Rs.1.25 lakhs
has held any unlisted equity shares at any time during the previous year.
has any asset (including financial interest in any entity) located outside India.
has signing authority in any account located outside India.
has income from any source outside India.
is a person in whose case payment or deduction of tax has been deferred on ESOP.
who has any brought forward loss or loss to be carried forward under any head of income.
has total income exceeding Rs. 50 lakhs.

Note:2

ITR-4 (Sugam) is not mandatory. It is a simplified return form to be used by an Assessee, at his option, if he is eligible to declare Profits and Gains from Business and Profession on presumptive basis u/s 44AD, 44ADA or 44AE of Income Tax Act,1961.

Forms Applicable (As per Income Tax Act,1961)

1. Form 16A – Certificate u/s 203 of the Income Tax Act, 1961 for TDS on Income other than Salary

Provided by	Details provided in the form:
Deductor to Deductee	Form 16A is a Tax Deducted at Source (TDS) certificate that denotes the amount of TDS, Nature of Payments and the TDS deposited with the Income Tax Department on Income other than Salary

Form 26 AS

AIS (Annual information Statement)

Provided by:

Income Tax Department (It is available on e-Filing Portal:

Details provided in the form:

Tax Deducted / Collected at Source.

Provided by:

Income Tax Department (It can be accessed after logging on to Income Tax e-Filing portal)

Go to e-filing portal > login > AIS

Details provided in the form:

Tax Deducted / Collected at Source
SFT Information
Payment of taxes
Demand / Refund

Other information (like Pending/Completed proceedings, GST Information, Information received from foreign government etc)

3. Form 15G - Declaration by resident taxpayer (not being a Company or Firm) claiming certain receipts without deduction of tax

Submitted by	Details provided in the form
A Resident Individual less than 60 years or HUF or any other Person (other than Company / Firm), to Bank, for not deducting TDS on interest income if the income is below basic exemption limit.	Estimated Income for the FY

4. Form 67- Statement of Income from a country or specified territory outside India and Foreign Tax Credit

Submitted by	Details provided in the form
Taxpayer, to be furnished on or before due date specified for furnishing the ITRs u/s 139(1).	Income from a country or specified territory outside India and Foreign Tax Credit claimed.

5. Form 3CB-3CD

Submitted by

Details provided in the form

Taxpayer who is required to get his Accounts audited by an Accountant u/s 44AB.

To be furnished one month before the due date for furnishing the return of income under sub-section (1) of section 139 of Income Tax Act,1961.

Report of Audit of Accounts (Form 3CB) and Statement of Particulars (Form 3CD) required to be furnished u/s 44AB of the Income Tax Act, 1961

6. Form 3CEB

Submitted by

Details provided in the form

Taxpayer who enters into an international transaction or specified domestic transaction is required to obtain a report from a chartered accountant u/s 92E of Income Tax Act,1961.

To be furnished one month before the due date for furnishing the return of income under sub-section (1) of section 139 of Income Tax Act,1961.

Report from a Chartered Accountant containing details of all International Transaction(s) and Specified Domestic Transaction(s).

Tax Slabs for AY 2026-2027

New Tax Regime Vs Old Tax Regime

The Finance Act 2023 has amended the provisions of Section 115BAC w.e.f AY 2024-25 to make new tax regime the default tax regime for the assessee being an Individual, HUF, AOP (not being co-operative societies), BOI or Artificial Juridical Person. However, the eligible taxpayers have the option to opt out of default tax regime and choose to be taxed under old tax regime. The old tax regime refers to the system of income tax calculation and slabs that existed before the introduction of the new tax regime. In the old tax regime, taxpayers have the option to claim various tax deductions and exemptions. However, in default tax regime, tax rates are lower compared to old tax regime.

· Non-business cases:

In "non-business cases", option to change the default tax regime can be exercised every year directly in the ITR and such ITR is required to be filed on or before the due date specified under section 139(1) of Income Tax Act,1961.

· Business and Profession cases:

In case of eligible taxpayers having income from business and profession, if taxpayer wants to opt out of default tax regime, they have to furnish Form-10-IEA on or before the due date u/s 139(1) of Income Tax Act,1961 for furnishing the return of income. Also, for the purpose of withdrawal of such option i.e. re-entering into new tax regime shall also be done by way of furnishing Form No.10-IEA.
However, option to withdraw old tax regime and re-entering into default tax regime is available only in subsequent AY and is available only once in lifetime for eligible taxpayers having income from business and profession.

Tax Slabs:

Tax rates for HUFs (resident or non-resident) during the previous year are as under:

Old Tax Regime		New Tax Regime u/s 115BAC of Income Tax Act,1961
Income Tax Slab	Income Tax Rate	Income Tax Slab	Income Tax Rate
Up to ₹ 2,50,000	Nil	Up to ₹ 4,00,000	Nil
₹ 2,50,001 - ₹ 5,00,000	5% above ₹ 2,50,000	₹ 4,00,001 - ₹ 8,00,000	5% above ₹ 4,00,000
₹ 5,00,001 - ₹ 10,00,000	₹ 12,500 + 20% above ₹ 5,00,000	₹ 8,00,001 - ₹ 12,00,000	₹ 20,000 + 10% above ₹ 8,00,000
Above ₹ 10,00,000	₹ 1,12,500 + 30% above ₹ 10,00,000	₹ 12,00,001 - ₹ 16,00,000	₹ 60,000 + 15% above ₹ 12,00,000
		₹ 16,00,001 - ₹ 20,00,000	₹ 1,20,000 + 20% above ₹ 16,00,000
		₹ 20,00,001 - ₹ 24,00,000	₹ 2,00,000 + 25% above ₹ 20,00,000
		Above ₹ 24,00,000	₹ 3,00,000 + 30% above ₹ 24,00,000

Applicable Surcharge Rates:

Income Limit	Surcharge Rate on the amount of Income Tax (New Tax Regime)	Surcharge Rate on the amount of Income Tax (Old Tax Regime)
Up to Rs. 50 lakhs	Nil	Nil
Rs. 50 lakhs to Rs. 1 Crore	10%	10%
Rs. 1 Crore to Rs. 2 Crores	15%	15%
Rs. 2 Crores to Rs. 5 Crores	25%	25%
Above Rs. 5 Crores	25%	37%

*Note: The enhanced surcharge of 25% & 37%, as the case may be, is not levied, from income chargeable to tax under sections 111A, 112, 112A and Dividend Income. Hence, the maximum rate of surcharge on tax payable on such incomes shall be 15%, except when the income is taxable under section 115A, 115AB, 115AC, 115ACA and 115E.

Applicable Rebate u/s 87A of Income Tax Act,1961: Resident Individuals are also eligible for a Rebate of up to 100% of income tax subject to a maximum limit depending on tax regimes as under:

Tax regime	Rebate Limit	Rebate condition
New Tax Regime	₹ 60,000	Taxable income shall not exceed 12,00000
Old Tax Regime	₹ 12,500	Taxable income shall not exceed 5,00000

***Note: Health & Education cess @ 4% to be paid on the amount of income tax plus Surcharge (if any) in both the regimes.

Marginal relief can be claimed from surcharge if the amount of income earned exceeding ₹ 50 lakhs, ₹ 1 crore, ₹ 2 crores or ₹ 5 crores respectively as under:

Net Income Range		Marginal Relief
Exceeds (Rs.)	Does not exceed (Rs.)	Marginal Relief
50 Lakh	1 Crore	Amount payable as income tax and surcharge shall not exceed the total amount payable as income tax on total income of Rs 50 Lakh by more than the amount of income that exceeds Rs 50 Lakhs
1 Crore	2 Crores	Amount payable as income tax and surcharge shall not exceed the total amount payable as income-tax on total income of Rs. 1 crore by more than the amount of income that exceeds Rs. 1 crore
2 Crores	5 Crores	Amount payable as income tax and surcharge shall not exceed the total amount payable as income-tax on total income of Rs. 2 crores by more than the amount of income that exceeds Rs. 2 crores
5 Crores	-	Amount payable as income tax and surcharge shall not exceed the total amount payable as income-tax on total income of Rs. 5 crores by more than the amount of income that exceeds Rs. 5 crores.

Investments / Payments / Incomes on which a taxpayer can get tax benefit u/s Income Tax Act, 1961

Deductions available to a taxpayer opting for the New Tax Regime u/s 115BAC (1A) of Income Tax Act, 1961:

Section 24(b) – Deduction from Income from House Property on interest paid on housing loan

Nature of Property

Purpose of loan

Allowable (Maximum limit)

Details Required

Let Out

Construction or purchase of house property

Actual value without any limit (But loss if any under the head “Income from house property” cannot be set off against any other heads in schedule CYLA and cannot be carry forward to further years)

Loan taken from bank / other than bank

Name of the bank / institution / person from whom the loan is taken
Loan Account Number.
Date of sanction of loan
Total Amount of loan
Loan outstanding as on last date of financial year
Interest on borrowed capital u/s 24(b)

Following deductions will be available to a taxpayer opting for the Old Tax Regime

Deductions specified under Chapter VI-A of the Income Tax Act, 1961

80C

Deduction towards payments made to

Life Insurance Premium
Provident Fund
Subscription to certain equity shares
Tuition Fees
National Savings Certificate,
Housing Loan Principal
Other various items

Combined deduction limit of

₹ 1,50,000

Details to be filled in ITR for each eligible payment

• Policy number or document identification number
• Amount eligible for deduction u/s 80C

Note:

Taxpayers claiming deduction u/s 80 C, must provide the details as below:

Amount eligible for deduction
Policy number or Document identification Number

B. Deductions available to a taxpayer opting for the Old Tax Regime:

1. Section 24(b) – Deduction from Income from House Property on interest paid on housing loan & housing improvement loan

Section 24(b) – Deduction from Income from House Property on interest paid on housing loan & housing improvement loan. In case of self- occupied property, the upper limit for deduction of interest paid on housing loan is ₹ 2 lakh. Interest on loan u/s 24(b) allowable is tabulated below:
Nature of Property	When loan was taken	Purpose of loan	Allowable (Maximum limit)	Details Required
Self-Occupied	On or after 1/04/1999	Construction or purchase of house property	₹ 2,00,000	Loan taken from bank / other than bank Name of the bank / institution / person from whom the loan is taken Loan Account Number. Date of sanction of loan Total Amount of loan Loan outstanding as on last date of financial year Interest on borrowed capital u/s 24(b)
	On or after 1/04/1999	For Repairs of house property	₹ 30,000
	Before 1/04/1999	Construction or purchase of house property	₹ 30,000
	Before 1/04/1999	For Repairs of house property	₹ 30,000
Let Out	Any time	Construction or purchase of house property	Actual value without any limit

2. Tax deductions specified under Chapter VI-A of the Income Tax Act.

80C

Deduction towards payments made to

Life Insurance Premium
Provident Fund
Subscription to certain equity shares
Tuition Fees
National Savings Certificate,
Housing Loan Principal
Other various items

Combined deduction limit of

₹ 1,50,000

Details to be filled in ITR for each eligible payment

• Policy number or document identification number
• Amount eligible for deduction u/s 80C

Note:

Taxpayers claiming deduction u/s 80 C, must provide the details as below:

Amount eligible for deduction
Policy number or Document identification Number

80D
Deduction towards payments made to Health Insurance Premium & Preventive Health check up
For members of HUF (below 60 years)	Deduction limit is ₹ 25,000 & ₹ 5,000 for preventive health checkup, included in above limit
For members of HUF (above 60 years)	Deduction limit is ₹ 50,000 & ₹ 5,000 for preventive health checkup, included in above limit
Deduction towards medical expenditure incurred on a Senior Citizen being member of HUF, if no premium is paid on health insurance coverage Deduction limit is ₹ 50,000 Note: Taxpayers claiming deduction u/s 80 D, must provide the details as below: Name of the Insurer (Insurance Company) Policy Number Health Insurance amount

80DD
Deduction towards payments made towards Maintenance or Medical Treatment of a Disabled dependent or paid / Deposited any amount under relevant approved scheme.	Flat deduction of ₹ 75,000 available for a person with Disability, irrespective of expense incurred.
	The deduction is ₹ 1,25,000 if the person has Severe Disability (80% or more).
Note: For claiming deduction u/s 80 DD below details need to be provided in ITR: Nature Of Disability Type of Disability Amount of Deduction Type of dependent – being “Member of HUF” PAN of the Dependent Aadhaar of the Dependent Acknowledgement no. of form 10 IA filed in case of autism, cerebral palsy, or multiple disabilities UDID number (if available)

80DDB
Deduction towards payments made towards Medical Treatment of Self or dependent for specified disease.	Deduction limit of ₹ 40,000 (₹1,00,000 if Senior Citizen)

80G
Deduction towards donations made to prescribed Funds, Charitable Institutions, etc. Donation are eligible for deduction under the below categories
Without any limit	100% deduction 50% deduction
Subject to qualifying limit	100% deduction 50% deduction

Note: No deduction shall be allowed under this Section in respect of donation made in cash exceeding ₹ 2,000/-

80GGA

Deduction towards donations made for Scientific Research or Rural Development

Donation are eligible for deduction under the below categories:

Research Association or University, College or other Institution for

Scientific Research
Social Science or Statistical Research

Association or Institution for

Rural Development
Conservation of Natural Resources or for Afforestation

PSU or Local Authority or an Association or Institution approved by the National Committee for carrying out any eligible project

Funds notified by Central Government for

Afforestation
Rural Development

National Urban Poverty Eradication Fund as setup and notified by Central Government

Note: No deduction shall be allowed under this Section in respect of donation made in cash exceeding ₹ 2,000/-

80GGC
Deduction towards donations made to Political Party or Electoral Trust	Deduction of total amount paid through any mode other than cash

80TTA
Deduction on interest received on deposit with saving bank accounts	Deduction limit of ₹ 10,000