MARUTI TRUST,KOLKATA vs. I.T.O., WARD - 30(1), KOLKATA
What did the Tribunal hold?
The Tribunal held that for private discretionary trusts taxed at the maximum marginal rate, surcharge is only applicable if the income exceeds Rs. 50 lacs, as per the Finance Act. Therefore, surcharge was not leviable in this case.
What were the facts?
The assessee, a private trust, filed returns declaring income below Rs. 50 lacs for AYs 2022-23, 2023-24, and 2024-25. The CPC levied tax including surcharge, which the CIT(A) upheld.
What were the issues?
Whether surcharge is leviable on the income of a private discretionary trust taxed at the maximum marginal rate when its income is below Rs. 50 lacs.
Which sections of the Income-tax Act were involved?
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- Araadhya Jain Trust v. ITO22 citing173 Taxmann.com 343 · 2025
Income Tax Appellate Tribunal, “C” BENCH, KOLKATA
Before: SHRI RAJESH KUMAR, AM & SHRIPRADIP KUMAR CHOUBEY, JM
The only common issue involved in various appeals is against the order of ld. CIT (A) dismissing the appeal of the assessee by holding that the maximum marginal rate of tax was correctly computed by CPC taking the rate of income tax + surcharge applicable to highest slab of income in the case of individual/AOP/BOI even when the income is below Rs. 50.00 lacs.
AY 2022-23: ROI filed on 27/07/2022 declaring total income of Rs.38,53,090 AY 2023-24: ROI filed on 27/07/2023 declaring total income of Rs.43,28,140 AY 2024-25: ROI filed on 25/07/2024 declaring total income of Rs.25.31,550
As the income of the assessee is below 50 lacs accordingly, the assessee trust computed the tax at the rate of 30% along with cess of 4% thereon . However, the ld. AO CPC while passing the order u/s 143(1) of the Act for all these three years has applied a rate of tax by taking income tax rate + surcharge + cess and thus raised the demand of income tax against the assessee.
In the appellate proceedings, the ld. CIT (A) dismissed the appeal of the assessee.
After hearing the rival contentions and perusing the materials available on record, we find that the assessee is a private discretionary trust and incomes in all the assessment years are below 50 lacs. Therefore, the issue before us is whether the assessee trust is eligible to be taxed at the rate of 30% + cess or at the rate of 30% + surcharge+cess. We also note that the maximum marginal rate has been defined u/s 2(29C) of the Act, which means the rate of income including the surcharge at income tax, if any, applicable in relation to highest slab of income in case of individual, association of persons or as the case may be, body of individual as specified in the Finance Act of the relevant year. We note that the trust/ association of person / body of individual are covered either u/s 164 or u/s 167B of the Act which provide that income of these entities / body are “21. We have given a thoughtful consideration to the rival submissions and perused materials on record. We have also applied our mind to the judicial precedents cited before us. The short issue arising for consideration before us is, 'whether the definition of maximum marginal rate in terms with section 2(29C) of the Act can be interpreted in a manner to suggest that not only the rate of tax on the total income of assessee would be at the highest rate, but even the surcharge to be computed on such tax would be at the highest rate'.
Before we proceed to deal with the issue, let us understand what is meant by a 'Private Discretionary Trust'. A 'Discretionary Trust' is generally a Trust registered under the Indian Trusts Act, 1882, whereunder, the Trustees hold the power to decide the class of beneficiaries who can receive either capital or income from the Trust at the discretion of the Trustees. However, no one beneficiary has an absolute entitlement either to income or capital. In other words, in a discretionary trust, distribution of all capital and income is completely at the discretion of the Trustees. Generally speaking, in these kind of trusts not only the beneficiaries but even the shares of beneficiaries Order pronounced in the open court on 26.02.2026.
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More judgments on Section 2(29C)
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- Sanjay Nayar Family Trust, Mumbai vs ITO Ward 22(2)(1), MumbaiITA 2154/MUM/2026[2022-23]Status: Disposed15 Jul 2026AY 2022-23
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