1.
a.
b.
c.
2.
3.
4.
5.
6a.
6b.
7.
8.
9.
|
80 CCE
80C
80 CCC
80 CCD
80D
80 DD
80 DDB
80 E
80 G
80 G
80 GG
80 U
24 |
Life Insurance Premia, Provident Fund**,NSC, ELSS, Tuition Fees (max. 2 Children) Repayment of principal of House Loan, Bank Deposit of 5 Yrs period etc.
Premium paid towards approved Pension Fund(like LIC’sJeevan Suraksha) max. 1 Lakh.
Contribution to Central Government pension Schemes. Upto 10% of Salary with matching contribution from Govt.
(a) Medical Insurance Premium paid by cheque for policies taken from GIC/ other IRDA approved insurers.
(b) For Senior Citizen
(A) Any expenditure for Medical, Nursing & Rehabilitation incurred on dependent relative suffering from permanent Physical Disability * AND
(B) Deposits under LIC, UTI’s ‘ Scheme & other IRDA approved Insurance for the benefit of Physically Handicapped dependent (e.g. LIC’s Jeevan Aadhar)
(A) Actual expenditure incurred on Medical treatment of Self or dependent relative or a member of HUF suffering from terminal disease like, Cancer, AIDS, Renal failure, etc.
(B) For Senior Citizens
Interest on Loan taken from Financial/Charitable Institution for Self, for Higher Education (for a max. period of 8 years)
Donation made to National Defense Fund, P.M.’s Relief Fund, approved Funds of Univ. or Educational institutions of National Fame, National Trust for welfare of persons with Autism, Cerebral Palsy etc.
Donation made to Jawaharlal Memorial Fund, PM’s Drought Relief Fund, Any Charitable Institutions, A corporation established by the Government for promoting interest of the members of a Minority Community.
Deduction in respect of rents paid, provided no house is owned by self, spouse, minor child or HUF in the place of work and is residing in any of the specified cities and subject to filing of declaration in Form No. 10BA.
Person suffering from Permanent Physical Disability as specified in Rule 11D.
Int. on Housing Loan :
Taken upto 31-3-99 max. of
Taken after 01-04-99 max. of |
Maximum
over all
Deductions
allowed
under
section
80C,
80CCC &
80CCD is
Rs. 1 lakh.
Rs. 50,000/- with an additional Rs.25,000, if the disability is serve exceeding 80%
Upto Rs. 40,000
Upto Rs. 60,000
Upto Rs. 40,000
100 % of Donation
50% of Donation. In some cases donation is restricted to 10% of gross total income
25 % of Income or
rent paid in excess of 10% of income or ceiling of Rs. 24,000 p.a. whichever is less.
Rs. 50,000 (Rs. 75,000 in case of Severe Disability)
Rs. 30,000
Rs. 1.5 lakh |
Individual / HUF
Individual / HUF
Central Govt. Employees who joined on or after 1st. January 2004.
Individual / HUF
* Individuals suffering from permanent disability including blindness, mental retardation, autism, cerebral palsy or multiple disabilities.
Individual / HUF
Resident
Individual
All Assesses
Individuals
[no exemption is allowed to those who are in receipt of HRA & claiming deduction u/s 10(13A)]
Assesses having Self Occupied House Property. |
