CIT v. C.V. Divakaran Family Trust

254 ITR 222High Court2002#13907 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 1961 Section 2(29C)Section 143(1)Section 164 Section 167B Section 250 Section 111A Section 111A of the Income Tax Act

Issues it is cited on

section 2(29c)section 167b section 167 section 164 maximum marginal rate section 16 section 143(1)prescribed section 25 person total income section 250

Judgments citing CIT v. C.V. Divakaran Family Trust

MALL OF JAIPUR OWNERS WELFARE ASSOCIATION,JAIPUR vs. DCIT, CIRCLE-6, JAIPUR, JAIPUR

In the result, appeal of the assessee is allowed

ITA 333/JPR/2025[2024-25]Status: DisposedITAT Jaipur11 Sept 2025AY 2024-25

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Rohan Mittal, AdvFor Respondent: Shri Gautam Singh Choudhary, JCIT a

Section 139(1)Section 143(1)Section 250

…ars accepted the ROI filed by the assessee, but when the issues are raised before us, we cannot hold that unsustainable view of revenue is in accordance with the law. 16. Honourable Kerala High court in case of C.V. Divakaran Family Trust[2002] 122 Taxman 405/254 ITR 222 (Kerala) held as under 2. We have heard Sri P.K.R. Menon, senior counsel for the revenue, and Sri P. Balachandran, counsel for the assessee. Sn Menon contended that the definition of 'miaximiumi marginal rate' contained in Explanation 2 to section 164(3) is free from doubt The counsel for the assessee contended that the interpretation placed by t…

CLESTRA FOUNDATION ,BANGALORE vs. INCOME TAX OFFICER, WARD-4(2)(3), BANGALORE

In the result, the appeal of the assessee is dismissed

ITA 1478/BANG/2024[2023-24]Status: DisposedITAT Bangalore18 Nov 2024AY 2023-24

Bench: Shri Ramit Kochar & Shri Keshav Dubeyassessment Year: 2023-24

For Appellant: Shri Ravindra T., A.RFor Respondent: Shri Ganesh R. Ghale, Standing Counsel for department

Section 115JSection 143(1)Section 161Section 164Section 164ASection 167BSection 2Section 250Section 3

…ROI filed by the assessee, but when the issues are raised before us, we cannot hold that unsustainable view of revenue is in accordance with the law. 16. Honourable Kerala High court in case of C.V. Divakaran Family Trust[2002] 122 Taxman 405 (Kerala)/[2002] 254 ITR 222 (Kerala) held as under :- “2. We have heard Sri P.K.R. Menon, senior counsel for the revenue, and Sri P. Balachandran, counsel for the assessee. Sri Menon contended that the definition of 'maximum marginal rate' contained in Explanation 2 to section 164(3) is free from doubt. Clestra Foundation, Bangalore Page 10 of 14 The counsel for the assesse…

SHREE SIDDHIVINAYAK TRUST,MUMBAI vs. INCOME TAX OFFICER 26(2)(1), MUMBAI

In the result, appeal of the assessee is dismissed

ITA 4101/MUM/2024[2023-24]Status: DisposedITAT Mumbai18 Nov 2024AY 2023-24

Bench: Shri B.R. Baskaran & Shri Pavan Kumar Gadaleassessment Year 2023-24 Shree Siddhivinayak Trust, The Income Tax Officer– 26(2)(1), 6-D, Prem Kutir, Kautilya Bhavan, Marine Drive, Vs. Bkc,Bandra East, Mumbai Mumbai Pan : Aajpm7805N (Appellant) (Respondent) For Assessee : Shri Haresh Shah For Revenue : Shri Asif Karmali, Sr.Dr Date Of Hearing : 25-09-2024 Date Of Pronouncement : 18-11-2024 Order Per B.R. Baskaran, A.M : The Assessee Has Filed This Appealchallenging The Order Dt. 20-06- 2024 Passed By The Ld. Addl./Jcit(A)-4, Kolkata [„Ld.Cit(A)‟] & It Relates To Ay. 2023-24. The Only Issue Urged In This Appeal Is Related To The Rate Of Surcharge That Could Be Levied On The Income Tax Computed In The Hands Of The Assessee.

For Appellant: Shri Haresh ShahFor Respondent: Shri Asif Karmali, Sr.DR

Section 143(1)Section 164Section 2

…o leviable at the maximum rate prescribed for highest slab of income. In this regard, the Co-ordinate Bench of the Tribunal has placed reliance on the decision rendered by the Hon‟ble Kerala High Court in the case of CIT vs. C.V.Divakaran Family Trust [2002] (254 ITR 222)and also the decision rendered by the Hon‟ble Supreme Court in the case of Gosar Family Trust, Jamnagar vs. CIT MANU/SC/0316/1995. Thus, we notice that the levy of tax at maximum marginal rate is not linked to quantum of income. 3 5. In the instant case, even though the CPC levied surcharge at the maximum rate of 37%, the Ld.CIT(A) has restricte…

KAPUR FAMILY TRUST ,MUMBAI vs. I.T.O WARD 22(2)(1), MUMBAI

In the result, we confirm the order of the ld

ITA 3835/MUM/2024[2023-24]Status: DisposedITAT Mumbai30 Oct 2024AY 2023-24

Bench: Shri Narender Kumar Choudhry

For Appellant: Shri Jayesh Dadia, A.RFor Respondent: Shri G. Santosh Kumar, Sr. A.R

Section 111ASection 143(1)Section 2Section 250

…e ROI filed by the assessee, but when the issues are raised before us, we cannot hold that unsustainable view of revenue is in accordance with the law. 16. Honorable Kerala High court in case of C.V. Divakaran Family Trust[2002] 122 Taxman 405 (Kerala)/[2002] 254 ITR 222 (Kerala) held as under :- “2. We have heard Sri P.K.R. Menon, senior counsel for the M/s. Kapur Family Trust revenue, and Sri P. Balachandran, counsel for the assessee. Sri Menon contended that the definition of c ontained in Explanation 2 to section 164(3) is free from doubt. The counsel for the assessee contended that the interpretation placed…

KAPUR FAMILY TRUST ,MUMBAI vs. ITO, WARD, 22(2)(1), MUMBAI

In the result, we confirm the order of the ld

ITA 3834/MUM/2024[2022-23]Status: DisposedITAT Mumbai30 Oct 2024AY 2022-23

Bench: Shri Narender Kumar Choudhry

For Appellant: Shri Jayesh Dadia, A.RFor Respondent: Shri G. Santosh Kumar, Sr. A.R

Section 111ASection 143(1)Section 2Section 250

ARAADHYA JAIN TRUST,MUMBAI vs. INCOME TAX OFFICER, WARD-22(1)(6), MUMBAI

In the result, the appeal of the assessee is dismissed

ITA 2197/MUM/2024[2022-23]Status: DisposedITAT Mumbai07 Oct 2024AY 2022-23

Bench: Shri Prashant Maharishi, Am & Shri Anikesh Banerjee, Jm A.Y. 2022-23 Aradhya Jain Trust, Income Tax Officer, 31 Benzer Terraces, Ward 22(1)(6), Abdul Gaffar Khan,Worli, Mumbai Vs. Mumbai

Section 143(1)Section 167BSection 2(29)Section 234B

…A Y : 2022–23 Aradhya Jain Trust Versus ITO, Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI ANIKESH BANERJEE, JM A.Y. 2022-23 Aradhya Jain Trust, Income Tax Officer, 31 Benzer Terraces, Ward 22(1)(6), Abdul Gaffar Khan,Worli, Mumbai Vs. Mumbai (Appellant) (Respondent) PAN AAITA 2310B Assessee by Shri Mihir Naniwadekar & ShriRohan Deshpande Revenue by Shri Manoj Kumar Sinha, (Sr. DR) 09th July, 2024 Date of hearing Date of pronouncement 07.10.2024 O R D E R PER PRASHANT MAHARISHI, AM: 1. This appeal is filed by Mr. Aaradhya Jain Trust (the assessee)…

DCIT (EXEMPTION), NEW DELHI vs. NEW DELHI YOUNG MEN'S CHRISTIAN ASSOCIATION (YMCA), NEW DELHI

In the result, the appeal of the Revenue as well as the cross objection of the assessee are dismissed

ITA 4983/DEL/2015[2012-13]Status: DisposedITAT Delhi20 Nov 2017AY 2012-13

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava[Assessment Year: 2012-13] The D.C.I.T[E] Vs. New Delhi Young Men’S Circle – 2(1) Christian Association Ltd New Delhi 1, Jai Singh Road, Connaught Place New Delhi Pan : Aaatn 1200 H Co No. 83/Del/2016 (A/O Ita No. 4983/Del/2015 [Assessment Year: 2012-13]) New Delhi Young Men’S Vs. The D.C.I.T[E] Christian Association Ltd Circle – 2(1) 1, Jai Singh Road, New Delhi Connaught Place New Delhi Pan : Aaatn 1200 H [Appellant] [Respondent] Date Of Hearing : 07.11.2017 Date Of Pronouncement : 20.11.2017 Assessee By : Shri K. Sampath, Adv Shri V. Rajakumar, Adv Revenue By : Shri S.K. Jain, Sr. Dr

For Appellant: Shri K. Sampath, AdvFor Respondent: Shri S.K. Jain, Sr. DR

Section 11Section 12ASection 13(1)(b)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER, AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER [Assessment Year: 2012-13] The D.C.I.T[E] Vs. New Delhi Young Men’s Circle – 2(1) Christian Association Ltd New Delhi 1, Jai Singh Road, Connaught Place New Delhi PAN : AAATN 1200 H CO No. 83/DEL/2016 (A/o ITA No. 4983/DEL/2015 [Assessment Year: 2012-13]) New Delhi Young Men’s Vs. The D.C.I.T[E] Christian Association Ltd Circle – 2(1) 1, Jai Singh Road, New Delhi Connaught Place New Delhi PAN : AAATN 1200 H [Appellant] [Respondent] Date of Hearing : 07.1…