Add back provision for:

1. Bonus to employees
2. Depreciation
3. Development Rebate Reserve

(If, and to the extent, charged to Profit and Loss Account)

4. Any other reserves.

(If, and to the extent, charged to Profit and Loss Account)

Add back  also:

(a) Bonus paid to employees in respect of previous accounting years.

(If, and to the extent, charged to Profit and Loss Account)

(b) The amount debited in respect of gratuity paid or payable to employees in excess of the aggregate of -

1. The amount, if any, paid to, or provided for payment to, an approved gratuity fund ; and
2. The amount actually paid to employees on their retirement or on termination of their employment for any reason.

(c) Donations in excess of the amount admissible for income-tax.

(d) Capital expenditure (other than capital expenditure on scientific research which is allowed to as a deduction under any law for the time being in force relating to direct taxes) and capital losses (other than losses on sale of capital assets on which depreciation has been allowed for income-tax).

(If, and to the extent, charged to Profit and Loss Account)

(e) Any amount certified by the Reserve Bank of India in terms of sub-section (2) of Sec.34-A the Regulation Act, 1949 (10 of 1949)

Add also income, profits or gains (if any) credited directly to published or disclosed reserves, other than -

(i) Capital receipts and capital profits (including profits on the sale of capital assets on which depreciation has not been allowed for income-tax);

(ii) Profits of and receipts relating to, any business situated outside India ;

Deduct :

(If, and to the extent, credited to Profit and Loss Account)

(a) Capital receipts and capital profits (other than profits on the sale of assets) on which depreciation has been allowed for income-tax.

(b) Profits of, and receipts relating to any business situated outside India.

(c) Income of foreign banking companies from investments outside India.

(d) Expenditure or losses (if any) debited directly to published or disclosed reserves, other than -

1. Capital expenditure and capital losses (other than losses on sale of capital assets on which depreciation has not been allowed for income-tax);
2. Loses of any business situated outside India.

(e) In the case of foreign banking companies proportionate administrative (overhead) expenses of Head Office allocable to Indian business.

(If, and to the extent, credited to Profit and Loss Account)

(f) Refund of any excess direct tax paid for previous accounting years, relating to bonus, depreciation, or development rebate, if written back.

(If, and to the extent, credited to Profit and Loss Account)

(g) Cash subsidy, if any, given by the Government or by any body corporate established by any law for the time being in force of by any other agency through budgetary grants, whether given directly or through any agency for specified purposes and the proceeds of which are reserved for such purposes.