Araadhya Jain Trust v. ITO

173 Taxmann.com 343Income Tax Appellate Tribunal2025#5334 most cited

What is Araadhya Jain Trust v. ITO authority for?

The definition of maximum marginal rate under section 2(29C) can be interpreted to determine the applicable surcharge rates, particularly for income including dividends, as per the First Schedule to the Finance Act. This affects how surcharge is calculated on taxable income.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2025 to 2026.

Also referred to as

Araadhya Jain Trust · ITO · section 2(29C) · section 167B · section 164 · Finance Act 2023 · First Schedule · surcharge calculation · dividend income · maximum marginal rate · ITAT

Also reported as

212 ITD 1

Sections most often in play

Section 167BSection 2(29C)Section 164Section 143(1)Section 250Section 11Section 111ASection 112A

Issues it is cited on

section 2(29c)section 112asection 167bsection 167section 161section 115bacsection 115jcsection 2(1)section 164section 111asection 112section 111

Judgments citing Araadhya Jain Trust v. ITO

Kanika Trust, Nagpur vs. ITO Ward - 1, Exemp, Nagpur

In the result, appeal of the Assessee is allowed

ITA 276/NAG/2024[2022-23]Status: DisposedITAT Nagpur20 Jun 2025AY 2022-23

Bench: Shri Narender Kumar Choudhry

For Appellant: Shri K.P. Dewani, Ld.AdvocateFor Respondent: Shri Anand Nagrale, Ld.Sr.DR
Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR “SMC” BENCH: NAGPUR BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER I.T.A. No. 276/NAG/2024 (Assessment Year 2022-23) Kanika Trust, 1, Ajanta, vs. ITO (Exemption), Ward-1, Chhindwara Road, Nagpur. Nagpur. PAN : AAATK 1190 R (Appellant) (Respondent) For Assessee : Shri K.P. Dewani, Ld.Advocate For Revenue : Shri Anand Nagrale, Ld.Sr.DR Date of Hearing : 20.06.2025 Date of Pronouncement : 20.06.2025 ORDER This appeal has been preferred by the assessee against the order dated 31/03/2024 impugned herein passed by the Ld. ADDL/ JCIT (A)–7, Delhi [in short, “Ld.…

Araadhya Jain Trust, Mumbai vs. Income Tax Officer, Ward 22(1)(6), Mumbai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 4272/MUM/2024[2023-24]Status: DisposedITAT Mumbai18 Jun 2025AY 2023-24

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailassessment Year : 2023-24

For Appellant: Shri Rohan DeshpandeFor Respondent: Shri Bhagirath Ramawat, Sr.DR
Section 143(1)Section 2Section 2(29)Section 250

…n the Finance Act for the relevant year, was referred for the consideration of the Special Bench in this very appeal. The learned AR by placing on record the copy of the decision of the Special Bench rendered in Araadhya Jain Trust vs. ITO, reported in (2025) 212 ITD 1 (Mumbai – Trib.) (SB), submitted that the Special Bench of the Tribunal has held that in case of Private Discretionary Trust, whose income is chargeable to tax at maximum marginal rate, surcharge has to be computed 3 on income tax having reference to the slab rates prescribed in the Finance Act under the heading “surcharge of income tax”. 4. From…