Returns Applicable for Salaried Individuals for AY 2025-26

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, Rules and Notifications.

1. ITR-1 (SAHAJ) – Applicable only for Individual

This return is applicable for a Resident (other than Not Ordinarily Resident) Individual having Total Income from any of the following sources up to ₹ 50 lakh

Salary / Pension

One House Property

Other sources (Interest, Family Pension, Dividend etc.)

Agricultural Income up to ₹ 5,000

Capital Gain income u/s 112 A up to Rs. 125000

Note: ITR-1 cannot be used by a person who:

(a) is a Director in a company
(b) has short term capital gain
(c ) has Long-term capital gain u/s 112A exceeding Rs.1.25 lakhs
(d) has held any unlisted equity shares at any time during the previous year
(e) has any asset (including financial interest in any entity) located outside India
(f) has signing authority in any account located outside India
(g) has income from any source outside India
(h) is a person in whose case tax has been deducted u/s 194N
(e) is a person in whose case payment or deduction of tax has been deferred on ESOP
(i) has any brought forward loss or loss to be carried forward under any head of income

(i) has total income exceeding Rs. 50 lakhs.

2. 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

3. ITR-3- Applicable for Individual and HUF

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

Having Income under the heads Salary/Pension, House Property, Profits or Gains of Business or Profession, Capital Gains or Income from Other Sources.

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

4. 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 under Business or Profession which is computed on a presumptive basis (u/s 44AD / 44ADA / 44AE) 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

Note 1:

ITR-4 cannot be used by a person who:

(a) is a Director in a company

(b) has short term capital gains

(c) has Long-term capital gain u/s 112A exceeding Rs.1.25 lakhs

(d) has held any unlisted equity shares at any time during the previous year

(e) has any asset (including financial interest in any entity) located outside India

(f) has signing authority in any account located outside India

(g) has income from any source outside India

(h) is a person in whose case payment or deduction of tax has been deferred on ESOP

(i) who has any brought forward loss or loss to be carried forward under any head of income

(j) 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 or Profession on presumptive basis u/s 44AD, 44ADA or 44AE.

Forms Applicable for Salaried Individuals for AY 2025-26

Provided by	Details provided in the form
An Employee to his Employer(s)	Evidence or particulars of HRA, LTC, Deduction of Interest on home loan, Tax Saving Claims / Deductions on eligible payments or investments for the purpose of calculating Tax to be Deducted at Source (TDS)

Provided by	Details provided in the form
An Employer(s) to his Employee at the end of the financial year	Income of employee, Deductions / Exemptions and Tax Deducted at Source for the purpose of Computing Tax Payable / Refundable

Provided by	Details provided in the form
Deductor to Deductee	Form 16A is a Tax Deducted at Source (TDS) Certificate issued quarterly that captures the amount of TDS, Nature of Payments and the TDS Payments deposited with the Income Tax Department

Submitted by	Details provided in the form
Taxpayer on or before the 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

Form 26 AS

AIS (Annual information Statement)

Provided by:

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

Login > e-File > Income Tax Return > View Form 26AS)

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)

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

Submitted by	Details provided in the form
A Resident Individual, 60 years or more to Bank for not deducting TDS on Interest Income	Estimated Income for the FY

Provided by	Details provided in the form
An Employee to the Income Tax Department	Arrears / Advance Salary Gratuity Compensation on Termination Commutation of Pension

Tax Slabs for AY 2025-26***

The Finance Act 2024 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 and 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.
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).
In case of eligible taxpayers having income from business and profession, if assessee 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) 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 on or before the due date specified u/s 139(4) for furnishing return of income. 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.

1.Tax rates for Individual (resident or non-resident) less than 60 years of age anytime during the previous year are as under:

Old Tax Regime			New Tax Regime u/s 115BAC
Income Tax Slab	Income Tax Rate	*Surcharge	Income Tax Slab	Income Tax Rate	*Surcharge
Up to ₹ 2,50,000	Nil	Nil	Up to ₹ 3,00,000	Nil	Nil
₹ 2,50,001 - ₹ 5,00,000**	5% above ₹ 2,50,000	Nil	₹ 3,00,001 - ₹ 7,00,000**	5% above ₹ 3,00,000	Nil
₹ 5,00,001 - ₹ 10,00,000	₹ 12,500 + 20% above ₹ 5,00,000	Nil	₹ 7,00,001 - ₹ 10,00,000	₹ 20,000 + 10% above ₹ 7,00,000	Nil
₹ 10,00,001- ₹ 50,00,000	₹ 1,12,500 + 30% above ₹ 10,00,000	Nil	₹ 10,00,001 - ₹ 12,00,000	₹ 50,000 + 15% above ₹ 10,00,000	Nil
₹ 50,00,001- ₹ 100,00,000	₹ 1,12,500 + 30% above ₹ 10,00,000	10%	₹ 12,00,001 - ₹ 15,00,000	₹ 80,000 + 20% above ₹ 12,00,000	Nil
₹ 100,00,001- ₹ 200,00,000	₹ 1,12,500 + 30% above ₹ 10,00,000	15%	₹ 15,00,001- ₹ 50,00,000	₹ 1,40,000 + 30% above ₹ 15,00,000	Nil
₹ 200,00,001- ₹ 500,00,000	₹ 1,12,500 + 30% above ₹ 10,00,000	25%	₹ 50,00,001- ₹ 100,00,000	₹ 1,40,000 + 30% above ₹ 15,00,000	10%
Above ₹ 500,00,000	₹ 1,12,500 + 30% above ₹ 10,00,000	37%	₹ 100,00,001- ₹ 200,00,000	₹ 1,40,000 + 30% above ₹ 15,00,000	15%
			Above ₹ ₹ 200,00,001	₹ 1,40,000 + 30% above ₹ 15,00,000	25%

2.Tax rates for Individual (resident or non-resident), 60 years or more but less than 80 years of age anytime during the previous year are as under:

Old Tax Regime			Default Tax Regime u/s 115BAC(1A)
Income Tax Slab	Income Tax Rate	*Surcharge	Income Tax Slab	Income Tax Rate	*Surcharge
Up to ₹ 3,00,000	Nil	Nil	Up to ₹ 3,00,000	Nil	Nil
₹ 3,00,001 - ₹ 5,00,000**	5% above ₹ 3,00,000	Nil	₹ 3,00,001 - ₹ 7,00,000**	5% above ₹ 3,00,000	Nil
₹ 5,00,001 - ₹ 10,00,000	₹ 10,000 + 20% above ₹ 5,00,000	Nil	₹ 7,00,001 - ₹ 10,00,000	₹ 20,000 + 10% above ₹ 7,00,000	Nil
₹ 10,00,001- ₹ 50,00,000	₹ 1,10,000 + 30% above ₹ 10,00,000	Nil	₹ 10,00,001 - ₹ 12,00,000	₹ 50,000 + 15% above ₹ 10,00,000	Nil
₹ 50,00,001- ₹ 100,00,000	₹ 1,10,000 + 30% above ₹ 10,00,000	10%	₹ 12,00,001 - ₹ 15,00,000	₹ 80,000 + 20% above ₹ 12,00,000	Nil
₹ 100,00,001- ₹ 200,00,000	₹ 1,10,000 + 30% above ₹ 10,00,000	15%	₹ 15,00,001- ₹ 50,00,000	₹ 1,40,000 + 30% above ₹ 15,00,000	Nil
₹ 200,00,001- ₹ 500,00,000	₹ 1,10,000 + 30% above ₹ 10,00,000	25%	₹ 50,00,001- ₹ 100,00,000	₹ 1,40,000 + 30% above ₹ 15,00,000	10%
Above ₹ 500,00,000	₹ 1,10,000 + 30% above ₹ 10,00,000	37%	₹ 100,00,001- ₹ 200,00,000	₹ 1,40,000 + 30% above ₹ 15,00,000	15%
			Above ₹ ₹ 200,00,001	₹ 1,40,000 + 30% above ₹ 15,00,000	25%

3.Tax rates for Individual (resident or non-resident) 80 years of age or more anytime during the previous year are as under:

Old Tax Regime			New Tax Regime u/s 115BAC(1A)
Income Tax Slab	Income Tax Rate	*Surcharge	Income Tax Slab	Income Tax Rate	*Surcharge
Up to ₹ 5,00,000	Nil	Nil	Up to ₹ 3,00,000	Nil	Nil
₹ 5,00,001 - ₹ 10,00,000	20% above ₹ 5,00,000	Nil	₹ 3,00,001 - ₹ 7,00,000**	5% above ₹ 3,00,000	Nil
₹ 10,00,001- ₹ 50,00,000	₹ 1,00,000 + 30% above ₹ 10,00,000	Nil	₹ 7,00,001 - ₹ 10,00,000	₹ 20,000 + 10% above ₹ 7,00,000	Nil
₹ 50,00,001- ₹ 100,00,000	₹ 1,00,000 + 30% above ₹ 10,00,000	10%	₹ 10,00,001 - ₹ 12,00,000	₹ 50,000 + 15% above ₹ 10,00,000	Nil
₹ 100,00,001- ₹ 200,00,000	₹ 1,00,000 + 30% above ₹ 10,00,000	15%	₹ 12,00,001 - ₹ 15,00,000	₹ 80,000 + 20% above ₹ 12,00,000	Nil
₹ 200,00,001- ₹ 500,00,000	₹ 1,00,000 + 30% above ₹ 10,00,000	25%	₹ 15,00,001- ₹ 50,00,000	₹ 1,40,000 + 30% above ₹ 15,00,000	Nil
Above ₹ 500,00,000	₹ 1,00,000 + 30% above ₹ 10,00,000	37%	₹ 50,00,001- ₹ 100,00,000	₹ 1,40,000 + 30% above ₹ 15,00,000	10%
			₹ 100,00,001- ₹ 200,00,000	₹ 1,40,000 + 30% above ₹ 15,00,000	15%
			Above ₹ ₹ 200,00,001	₹ 1,40,000 + 30% above ₹ 15,00,000	25%

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.

**Rebate u/s 87A: 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:

Total Income	Old Tax Regime	New Tax Regime
	Rebate under Section 87A Applicable
Up to Rs. 5 Lakh	Tax rebate up to Rs.12,500 is applicable for resident individuals if the total income does not exceed Rs 5,00,000 (not applicable for NRIs)	Tax rebate up to Rs.20,000 is applicable for resident individuals if the total income does not exceed Rs 7,00,000 (not applicable for NRIs)
From 5 Lakhs to 7 Lakhs	NIL

***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 crore or ₹ 5 crores respectively under old tax regime and the amount of income earned exceeding ₹ 50 lakhs, ₹ 1 crore, ₹ 2 crore respectively under new tax regime as under:

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

Tax deductions in the Old Tax Regime

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

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 of the bank / institution . •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. Maximum loss allowed to set off during the AY is Rs.2,00,000 against other heads of income and balance can be carry forward to future years upto 8 Assessment years.

1. Tax deductions specified under Chapter VIA of the Income Tax Act Section 80C, 80CCC, 80CCD (1)

Deduction towards payments made to

80C

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

80CCC

Annuity plan of LIC or other insurer towards Pension Scheme

80CCD(1)

Pension Scheme of Central Government

Section 80CCD(1B)

Deduction towards payments made to Pension Scheme of Central Government, excluding deduction claimed under 80CCD (1)

Deduction limit of ₹ 50,000

Please Note;

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

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

2. Taxpayers claiming deduction u/s 80 CCD (1),80 CCD (1B) must provide the details as below:

Amount of contribution
PRAN of taxpayer.

Section 80CCD(2)

Deduction towards contribution made by an employer to the Pension Scheme of Central Government

If the Employer is a PSU or Others

Deduction limit of 10% of salary

If the Employer is Central or State Government

Deduction limit of 14% of salary

Section 80CCH

Deduction in respect of contribution to Agnipath Scheme

Where an assessee, being an individual enrolled in the Agnipath Scheme and subscribing to the Agniveer Corpus Fund on or after the 1st day of November, 2022, has in the previous year paid or deposited any amount in his account in the said fund

Allowed a deduction in the computation of total income, of the whole of the amount so paid or deposited

Where the Central Government makes any contribution to the account of an assessee in the Agniveer Corpus Fund

Allowed a deduction in the computation of total income of the whole of the amount so contributed

Section 80D

Deduction towards payments made to Health Insurance Premium & Preventive Health check up

For Self / Spouse or Dependent Children

₹ 25,000 (₹ 50,000 if any person is a Senior Citizen)

₹ 5,000 for preventive health check up, included in above limit

For Parents

₹ 25,000 (₹50,000 if any person is a Senior Citizen)

₹ 5,000 for preventive health check up, included in above limit

Deduction towards Medical Expenditure incurred on a Senior Citizen, if no premium is paid on health insurance coverage

For Self/ Spouse or Dependent Children

Deduction limit of ₹ 50,000

For Parents

Deduction limit of ₹ 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

Section 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).=

Please note: For claiming deduction u/s 80DD, below details need to be provided in ITR:

Nature Of Disability
Type of Disability
Amount of Deduction
Type of dependent
PAN of the Dependent
Aadhaar of the Dependent
Acknowledgement no. of form 10 IA filed incase of autism, cerebral palsy, or multiple disabilities.
UDID number (if available)

Section 80DDB

Deduction towards payments made towards Medical treatment of Self or Dependant for specified diseases

Deduction limit of
₹ 40,000
(₹ 1,00,000 if Senior Citizen)

Section 80E

Deduction towards interest payments made on loan for higher education of Self or relative

Total amount paid towards interest on loan taken

Note:

For claiming deduction under section 80E, below details need to be provided in ITR :

Loan taken from bank / institution
Name of the institution / bank from which the loan is taken
Loan Account Number of the bank / institution
Date of sanction of loan
Total Amount of loan
Loan outstanding as on last date of financial year
Interest u/s 80E

Please note that the deduction u/s 80E can be claimed only if the limit in section 24(b) is exhausted.

New Tax Deductions Header

Investments / Payments / Incomes on which I can get tax benefit

Following deductions will be available to a taxpayer opting for the New Tax Regime u/s 115BAC:

New Tax Deductions

1. 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 to fill in ITR
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 of the bank / institution . •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)

Tax deductions specified under Chapter VIA of the Income Tax Act Section 80CCD(2)

Deduction towards contribution made by an employer to the Pension Scheme of Central Government

For all categories of employers

Deduction limit of 14% of salary

Section 80CCH

Deduction in respect of contribution to Agnipath Scheme

Where an assessee, being an individual enrolled in the Agnipath Scheme and subscribing to the Agniveer Corpus Fund on or after the 1st day of November, 2022, has in the previous year paid or deposited any amount in his account in the said fund

Allowed a deduction in the computation of total income, of the whole of the amount so paid or deposited

Where the Central Government makes any contribution to the account of an assessee in the Agniveer Corpus Fund

Allowed a deduction in the computation of total income of the whole of the amount so contributed

Salaried Individuals for AY 2025-26 Demo

Returns Applicable for Salaried Individuals for AY 2025-26

Forms Applicable for Salaried Individuals for AY 2025-26

Tax Slabs for AY 2025-26***

Tax deductions in the Old Tax Regime

Investments / Payments / Incomes on which I can get tax benefit

Following deductions will be available to a taxpayer opting for the New Tax Regime u/s 115BAC: