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  3. Partnership Firm / LLP for AY 2026-27

Partnership Firm / LLP for AY 2026-27

 

Returns and Forms Applicable for Partnership Firm / LLP for AY 2026-27

 

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

 

 

Section 2(23)(i) of the Income Tax Act, 1961 states that the meaning of firm will be same as that in the Indian Partnership Act, 1932. Section 4 of the Indian Partnership Act, 1932 defines Firm as under:

 

“Persons who have entered into partnership with one another are called individually "Partners" and collectively "a Firm", and the name under which their business is carried on is called the "Firm Name".

 

As per the Income Tax Act, 1961, firm shall include a Limited Liability Partnership (LLP) as defined in the Limited Liability Partnership Act, 2008. Section 2(1)(n) of the Limited Liability Partnership Act, 2008 defines “Limited Liability Partnership” as a partnership formed and registered under the Act. It is a distinct legal entity separate from its Partner.

 

1. ITR-4 (SUGAM) – Applicable for Individual, HUF & 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:

Two House Property

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

Agricultural Income up to ₹ 5,000

 

 

Note: This ITR-4 cannot be used by a person who:
(a) is a Director in a company
(b) has held any unlisted equity shares at any time during the previous year 
(c) has any asset (including financial interest in any entity) located outside India
(d) has signing authority in any account located outside India
(e) has income from any source outside India 
(f) is a person in whose case payment or deduction of tax has been deferred on ESOP
(g) who has any brought forward loss or loss to be carried forward under any head of income

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

(i)  have income from retirement benefit account maintained in a notified country u/s 89A.

(j) have income from retirement benefit account maintained in a country other than notified country u/s 89A.

(k) have any income chargeable at special rate.

 

Please note that  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 of Income Tax Act, 1961)..

 

 
2. ITR-5

 

 This return is applicable to a person being a:

  1. Firm
  2. Limited Liability Partnership (LLP)
  3. Association of Persons (AOP)
  4. Body of Individuals (BOI)
  5. Artificial Juridical Person (AJP) referred to in clause (vii) of Section 2(31) of Income Tax Act, 1961.
  6. Local Authority referred to in clause (vi) of Section 2(31) of Income Tax Act, 1961.
  7. Representative Assessee referred to in Section 160(1)(iii) or (iv) of Income Tax Act, 1961.
  8. Cooperative Society
  9. Society Registered under Societies Registration Act, 1860 or under any other law of any State
  10. Trust other than Trusts eligible to file Form ITR-7
  11. Estate of Deceased Person
  12. Estate of an Insolvent
  13. Business Trust referred to in Section 139(4E) of Income Tax Act, 1961 and Investment Fund referred to in Section 139(4F) of Income Tax Act, 1961.

  Note: However, a person who is required to file the Return of Income u/s 139(4A) or 139(4B) or 139(4D) of Income Tax Act, 1961shall  not use this form.

 

 

Forms Applicable as per Income Tax Act, 1961

 

1. Form 26 AS

 

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)

 

 

Note: Information regarding (Advance Tax/SAT, Details of refund, SFT Transaction, TDS u/s 194 IA,194 IB,194M, of Income Tax Act, 1961: TDS defaults) which were available in 26AS are now  available in AIS

 

2. 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 issued quarterly that captures the amount of TDS, Nature of Payments and the TDS Payments deposited with the Income Tax Department

 

 

3. Form 3CA-3CD

 

Submitted by

Details provided in the form

Taxpayer requiring mandatory audit under any other law and who is required to get their 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 and Statement of Particulars required to be furnished u/s 44AB of the Income Tax Act, 1961

 

 

4. 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

 

 

5. 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. 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)

 

 

6. Form 3CE

 

Submitted by

Details provided in the form

Non resident taxpayer or foreign company doing business in India who is required to obtain a report from an Accountant u/s 44DA for receipt of specified Incomes from specified Persons. 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 an Accountant, relating to receipt of Income by way of Royalty or Fees for Technical Services from Government or an Indian concern

 

 

7. Form 29C

 

Submitted by

Details provided in the form

Taxpayer who is required to obtain a Report from an Accountant u/s 115JC of the Income Tax Act, 1961

Report u/s 115JC of the Income Tax Act, 1961, for computing Adjusted Total Income and Alternate Minimum Tax of the person other than a company

 

 

8. 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 the due date specified for furnishing the ITR u/s 139(1) of Income Tax Act, 1961.

Income from a country or specified territory outside India and Foreign Tax Credit claimed

 

 

9. Form 10CCB

 

Submitted by

Details provided in the form

Taxpayer who is required to obtain a report from an Accountant to claim the Deductions u/s 80(7) / 80- IA / 80-IB / 80-IC / 80-IE of the Income Tax Act,1961

1. Audit Report in Form 10CCB is a mandatory requirement to claim Deduction u/s 80-I (7) / 80- IA  / 80-IB / 80-IC / 80-IE.of Income Tax Act, 1961.

2.It is to be filed 1 month before the due date for filing ITR u/s 139(1) of Income Tax Act, 1961.

 

 

 

Tax Slabs for Partnership Firm / LLP for AY 2026-27


For the AY 2026-27, a Partnership Firm (including LLP) is taxable at 30%.

 

Surcharge, Marginal Relief and Health & Education Cess

 

What is Surcharge?

Surcharge is levied on the amount of income tax at following rates if Total Income exceeds specified limits: 

  • 12% if Taxable Income Exceeds ₹ 1 Crore

What is Marginal Relief?

Marginal relief is available from the Surcharge in the following manner:

  • In case Net Income exceeds ₹ 1 crore, the amount payable as income tax and Surcharge shall not exceed the total amount payable as income tax on Total Income of ₹ 1 crore by more than the amount of income that exceeds ₹ 1 crore

What is Health and Education cess?

Health & Education cess  @ 4% shall also be paid on the amount of income tax plus Surcharge (if any)

 

Note: A Firm / LLP shall be liable to pay AMT (Alternative Minimum Tax) at 18.5% of book Profit (plus Surcharge and Health and Education cess as applicable) where the normal tax liability is less than 18.5% of book Profit

 

 

 

Investments / Payments / Incomes on which  Tax Benefit is available 


Tax deductions specified under Chapter VIA of the Income Tax Act,1961

 

Section 80G

 

Deduction towards Donations made to prescribed funds, charitable institutions, etc.

Donation are eligible for deduction under the below categories

Subject to Qualifying Limit

 

100% of donations made

50% of donations made

Without any Limit

 

100% of donations made

50% of donations made



Note: No deduction shall be allowed under this section in respect of donation made in cash exceeding ₹ 2000/-

 

 

Section 80GGA

 

Deduction towards Donations made for Scientific Research or Rural Development

Donations 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 ₹ 2000/- or if Gross Total Income includes Income from Profit / Gains of Business / Profession

 

Section 80GGC

 

Sum contributed to Political Party or Electoral Trust is allowed as deduction

(subject to certain conditions)

 

Deduction of total amount paid through any mode other than cash

 

 

Section 80IA

 

 

Undertaking engaged in Industrial Parks (any undertaking), and any Power Undertaking shall be entitled to claim deduction (subject to certain conditions)

 

100% of profit for 10 consecutive AYs falling within a period of 15 AY 

(No deduction shall be allowed if development, operation, etc. started after specified dates for specified business)

 

 

Section 80IAB

 

 

Deduction in respect of Profits and Gains by an Undertaking or an Enterprise engaged in Development of Special Economic Zone

(subject to certain conditions)

 

100% of profit for 10 consecutive AY out of 15 AY beginning from the year in which a Special Economic Zone has been notified by the Central Government

No deduction to an assessee, where the development of Special Economic Zone begins on or after 1st April 2017

 

 

Section 80IAC

 

Profit and Gains derived by an eligible start-up from specified business

100% of profit for 3 consecutive AY out of 10 AY beginning from the year in which the eligible start-up is incorporated

 

 

Section 80IB

 

Deduction towards Profits and Gains from specified industrial undertakings other than infrastructure development undertakings- 100% of profit for 10 years from the AY in which it is approved by prescribed authority (if approved after 31st March 2000 but before 1st April 2007).

The deduction under this section is available to an assessee whose Gross Total Income includes any Profits and Gains derived from the business of:

Industrial Undertaking including an SSI in J&K

Commercial Production and Refining of Mineral Oil

Processing, Preservation and Packaging of Fruits or Vegetables, Meat and Meat Products or Poultry or Marine or Dairy Products

Integrated Business of Handling, Storage and Transportation of Food Grains

(subject to certain conditions)

 

100% / 25% of profit for 5 / 10/7 years as per conditions specified for different types of undertakings

 

 

Section 80IBA

 

Profit and Gains derived from Developing and Building Housing Projects

100% of profit subject to various conditions specified

 

 

Section 80IC

 

Deduction in respect of certain Undertakings in Himachal Pradesh, Sikkim, Uttaranchal and North-Eastern states

(subject to certain conditions)

100% of profits for first 5 AY and 25% (30% for a Company) for next 5 AY to manufacture or produce specified article or thing

 

 

Section 80IE

 

Deduction to certain Undertakings set up in North- Eastern states

(subject to certain conditions)

100% of profits for 10 AY subject to various conditions specified  

 

 

Section 80JJA

 

Deduction in respect of Profits and Gains from Business of Collecting and Processing of Biodegradable Waste

(subject to certain conditions)

100% of profits from activity of collecting, processing and treating bio degradable waste for 5 consecutive AYs 

 

 

Section 80JJAA

 

Deduction in respect of Employment of New Workers / Employees, applicable to Assessee to whom Section 44AB of Income Tax Act, 1961applies

(subject to certain conditions)

30% of additional employee cost for 3 AY, subject to certain conditions

 

 

Section 80LA

 

Deduction for Income of Offshore Banking Units and International Financial Services Centre

(subject to certain conditions)

100% / 50% of specified income for 5 / 10 AY, as per specified conditions

 

 

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