“maximum marginal rate”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(29C) / ITR-6 Schedule 115TD587 judgments

The decision most relied on for maximum marginal rate is 1. Father Mullers Charitable Institutions 363 IT 230 (Kar.) 2. DIT(E) v. Sheth Mafatlal Gagalbhai Foundation Trust (249 ITR 533), cited in 108 judgments on BharatTax.

Leading authorities on maximum marginal rate

1. Father Mullers Charitable Institutions 363 IT 230 (Kar.) 2. DIT(E) v. Sheth Mafatlal Gagalbhai Foundation Trust

249 ITR 533 · 2001 · High Court

108

citing judgments

Income of a trust that is taxable at the maximum marginal rate should be taxed accordingly, while other income is eligible for exemption under Section 11 of the Income-tax Act.

DIT v. Bharat Diamond Bourse

259 ITR 280 · 2003 · Supreme Court

citing judgments

Violation of investment mandates under Section 13(1)(d) of the Income Tax Act, 1961, for a charitable trust results in the complete denial of exemption under Section 11 of the Act.

Trust (249 ITR 533) (Bom.) 3. CIT vs. Red Rose School (163 Taxman 19 (All.) 4. DIT(E) v. Alarippu (

172 ITR 698 · 1988 · High Court

citing judgments

Income received by a trust from sources like extra fees can be taxed at the maximum marginal rate, while other income remains eligible for exemption under Section 11 of the Income Tax Act.

CWT v. Trustees of H.E.H. Nizam’s

108 ITR 555 · 1977 · Supreme Court

citing judgments

Where the shares of beneficiaries in a trust are determinate, trustees must be assessed separately for each beneficiary's share, treating each beneficiary as an individual. The income is then taxed at the marginal rate applicable to individuals, not at the maximum rate for an association of persons.

CIT v. Working Women’s Forum

365 ITR 353 · 2014 · High Court

citing judgments

When an exemption is denied under Section 13(1)(c) or (d), the denial of exemption applies only to the portion of income that violates these provisions, not the entire income.

CIT v. V.S. Dempo & Co. Pvt. Ltd.

336 ITR 209 · 2011 · High Court

citing judgments

Disallowance under Section 40A(2)(b) is not maintainable when both the payer and payee are assessed at the maximum marginal rate, as it results in a revenue-neutral situation.

Kar.) 2. DIT(E) vs. Sheth Mafatlal Gagalbhai Foundation Trust (249 ITR 533) (Bom.) 3. CIT v. Red Rose School (

224 ITR 358 · High Court

citing judgments

Income received by a trust that is considered 'extra fees' is taxable at the maximum marginal rate, while other income of the trust is eligible for exemption under Section 11.

Araadhya Jain Trust v. ITO

173 Taxmann.com 343 · 2025 · ITAT

citing judgments

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.

Judgments citing maximum marginal rate

Sow Rachna Rathi Family Trust, Pune vs. Dy Director of Income Tax CPC, Benguluru

In the result, appeal of the assessee is allowed

ITA 2713/PUN/2024[2022-23]Status: DisposedITAT Pune14 May 2025AY 2022-23

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2713/Pun/2024 Assessment Year : 2022-23

For Appellant: Shri Nikhil S. PathakFor Respondent: Shri Ganesh B Budruk

Section 143(1)Section 2Section 250Section 3

Aggrieved assessee preferred appeal before ld.CIT(A) and the ld.CIT(A) affirmed the action of the CPC on the ground that rate of Maximum Marginal Rate has to be calculated as per the provisions of section 2(29C) of the Income-tax Act r.w.s.164 of the Act by virtue ... maximum marginal tax rate of 42.744% by considering the surcharge @ 37% on Dividend Income of Rs. 90,12,900/- ignoring that the maximum marginal rate applicable to Income from dividend is @ 35.88% (Income Tax @ 30% + Surcharge @ 15% + Health and Education Cess @ 4%). 1.2 The Honourable CIT(A) failed to appreciate

Aryaman Family Trust, Mumbai vs. Deputy Director of Income Tax, CPC, Bengaluru

ITA 4038/MUM/2024[2022-23]Status: DisposedITAT Mumbai13 May 2025AY 2022-23

Bench: Shri Pawan Singh (Jm) & Shri Omkareshwar Chidara (Am) Aryaman Family Trust Dcit, Cpc 226, 2Nd Floor Bajaj Bhavan Post Bag No. 2 Jamnalal Bajaj Marg Vs. Electricity Post Nariman Point Office, Karnataka Mumbai-400 021. 560 500 Pan : Aahta3528J Appellant Respondent

For Appellant: Shri M.A. GohelFor Respondent: Shri Ram Krishn Kedia

Section 143(1)Section 164Section 2

Trust and others, the Special Bench decision of Mumbai has decided that in cases of private discretionary trusts, whose income is chargeable at maximum marginal rate, surcharge is chargeable at respective slab rates and not at the highest applicable rate. The Special Bench of Tribunal in the case of Anant ... Bajaj Trust Vs. DCIT (ITA No. 1995/Mum/2025 dated 26.8.2024) has observed as follows :- "29. ......... In our view, once the definition of 'maximum marginal rate' refers to the rate of income-tax and surcharge provided under the Finance Act of the relevant year, then the rates of income tax and applicable

Dynamic Powertech Private Limited, Jaipur vs. DCIT, Circle 4, Jaipur

In the result, the appeal of the assessee is allowed

ITA 231/JPR/2025[2023-24]Status: DisposedITAT Jaipur08 May 2025AY 2023-24

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

For Appellant: Sh. Tarun Mittal, C.AFor Respondent: Sh. Arvind Kumar, CIT-DR

Section 154Section 250

there is an error which could be corrected under this clause, i.e., while calculating the tax on the normal rate or maximum marginal rate there is a mistake which could be corrected and will fall in the category of arithmetical mistake, but whether maximum marginal rate is to be applied

Nik Family Trust, Mumbai vs. Deputy Commissioner of Income Tax- Circle 23(1), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 403/MUM/2025[2021-22]Status: DisposedITAT Mumbai08 May 2025AY 2021-22

Bench: Hon’Ble Shri Sandeep Gosainnik Family Trust Vs. Dcit, Circle – 23(1) C-7, Ishwar Niwas Sick Piramal Chamber. Nagar, Vp Raod, Girgaon. Pan/Gir No. Aadtn2244C (Applicant) (Respondent) Assessee By Shri Dharan Gandhi A/W Shri Ashutosh Patare Revenue By Shri Avinash Karpe, Sr. Dr Date Of Hearing 01.05.2025 Date Of Pronouncement 08.05.2025 आदेश / Order Per Sandeep Gosain, Jm: The Present Appeal Has Been Filed By The Assessee Challenging The Impugned Order 24.12.2024 Passed U/S 250 Of The Income Tax Act, 1961 (‘The Act’), By The National Faceless Appeal Centre, Delhi (Nfac) For The Assessment Year 2021-22. 2. The Only Effective Issue Raised In The Present Appeal Regarding Levying Of Surcharge. In This Regard It Is Submitted That Assessee Is A Discretionary Trust, Eligible To File Return In Itr-5, The Assessee Had Filed Its Return Of 2 Nik Family Trust, Mumbai

Section 143(1)Section 164Section 2Section 2(1)Section 250

section 164 and 167B of the Act, tax in case of a Private Discretionary Trust is to be charged at the maximum marginal rate. He submitted, the maximum marginal rate is defined u/s. 2(29C) of the Act, to mean the rate of income tax applicable in relation to highest ... when assessee‟s income is returned at Rs.4,85,290/-, though, the applicable rate of income tax would be at 30%, being the maximum marginal rate, however, no surcharge would be leviable, as the quantum of income is less than Rs.50 lacs. In support of such contention, ld. Counsel relied

ACIT, Central Circle-3(1), Hyderabad vs. Sri Chaitanya Educational Committe, Vijayawada

In the result, the appeal filed by the Revenue is dismissed

ITA 325/HYD/2023[2012-13]Status: DisposedITAT Hyderabad06 May 2025AY 2012-13

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: Shri AV Raghuram, AdvocateFor Respondent: MS. M. Narmada, CIT-DR

Section 11Section 12Section 12ASection 13(1)(c)Section 13(3)

companies who are the daughters of the author / founder of the assessee. Accordingly, the said amount has to be taxed at maximum marginal rate. In addition to this the assessee has also forfeited exemption in respect of the amount of Rs.34,77,166/-which was invested in the company ... substantial interest during the year (as discussed in paragraph No. 20 above). Thus, the total amount which has to suffer tax at maximum marginal rate works out to Rs.26,11,20,759/-. 25. As discussed in the above paragraphs when an assessee forfeits exemption consequent to violation of provisions

Association of Consulting Civil Engineers, Rajkot vs. Income Tax Officer Guj-W-201-1, Rajkot

ITA 731/RJT/2024[2023-24]Status: DisposedITAT Rajkot05 May 2025AY 2023-24

Bench: Dr. Arjun Lal Saini, Am. & Dinesh Mohan Sinha, Jm आयकरअपीलसं/.Ita No.731/Rjt/2024 िनधा"रणवष"/ Assessment Year: (2023-24) (Hybrid Hearing)

For Appellant: Shri Bakul Ganatra, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld.Sr.DR

Section 143Section 143(1)Section 143(3)

Income Tax Act, 1961. 2. Grounds of Appeals raised by the assessee are as follows: - 1. Erroneous Taxation at Maximum Marginal Rate(MMR) 1 ASSOCIATION OF CONSULTING CIVIL ENGINEERS 2. Application of Interest under Sections 234A, 234B, and 234C 3. Brief facts of the Case that the assessee ... income tax, given the principle of mutuality. 4 ASSOCIATION OF CONSULTING CIVIL ENGINEERS 3. Detailed Grounds of Appeal: Ground 1: Erroneous Taxation at Maximum Marginal Rate (MMR) The levy of MMR on the appellant is erroneous and contrary to the established mutuality principle. As a non-commercial, mutual association operating

Institute Management Committee Iti Jhalawar, Jhalawar vs. ITO Ward Jhalawar, Jhalawar

The appeals of the assessee are hereby allowed

ITA 41/JPR/2025[2014-15]Status: DisposedITAT Jaipur05 May 2025AY 2014-15

Bench: Moving Towards The Facts Of The Case We Would Like To Mention That The Assessee In This Appeal Has Raised The Following Grounds;

For Appellant: Sh. Shrawan Kumar Gupta, AdvFor Respondent: Sh. Gautam Singh Choudhary, JCIT

Section 10Section 144Section 147Section 151Section 234

both these companies are specified persons of assessee—Therefore, Assessing Officer held that these amounts are to be taxed separately at Maximum Marginal Rate in terms of proviso to Section 164(2)— Total amount was treated as income by invoking Section 13(1)(b) read with Section 11(5)—Amount

Institute Management Committee Iti Jhalawar, Jhalawar vs. ITO Ward Jhalawar, Jhalawar

The appeals of the assessee are hereby allowed

ITA 39/JPR/2025[2013-14]Status: DisposedITAT Jaipur05 May 2025AY 2013-14

Bench: Moving Towards The Facts Of The Case We Would Like To Mention That The Assessee In This Appeal Has Raised The Following Grounds;

For Appellant: Sh. Shrawan Kumar Gupta, AdvFor Respondent: Sh. Gautam Singh Choudhary, JCIT

Section 10Section 144Section 147Section 151Section 234

Kellogg Alumni Club, Delhi vs. Deputy Director of Income Tax CPC, Bengaluru

In the result, the Assessee’s appeal is dismissed

ITA 721/DEL/2025[2023-24]Status: DisposedITAT Delhi05 May 2025AY 2023-24

Bench: Shri Mahavir Singh, Hon’Bleasstt. Year : 2023-24 Kellogg Alumni Club, Vs. Dy. Director Of Income G-1, F/F, 10 Central Av., Tax Cpc, Maharani Bagh, Bangaluru New Delhi – 110 065 Karnataka (Pan: Aactk1018J) (Appellant) (Respondent) Appellant By : None Respondent By : Shri Shyam Manohar Singh, Sr. Dr. Date Of Hearing 05.05.2025 Date Of Pronouncement 05.05.2025 Order This Appeal By The Assessee Is Emanating From The Order Of The Nfac, Delhi In Appeal No. Itba/Apls/250/2024-25/1071064606(1) Order Dated 10.12.2024. 2. Briefly Stated, Facts Are That Asssessee Filed Return Of Income On 30.07.2023, Declaring Total Income Of Rs. 6,71,350/-. Ao Accepted The Said Income & Determined The Tax At Rs. 2,01,405/-. As Per The Assessee, No Surcharge On The Same Was Chargeable Under The Act. However, The Cpc Charged Surcharge At 37% On The Tax Payable. Ao Has Given Consequential Effect On Health & Education Cess, Interest U/S. 234B & S. 234C Of The Act. In View Of The Intimation, The Assessee Is An Aop & Therefore, The Tax Is Chargeable At Maximum Marginal Rate Which Also Includes Surcharge At Maximum Marginal Rate. According To The Assessee, It Being

For Appellant: NoneFor Respondent: Shri Shyam Manohar Singh, Sr. DR

Section 2Section 234BSection 234C

234C of the Act. In view of the intimation, the assessee is an AOP and therefore, the tax is chargeable at maximum marginal rate which also includes surcharge at maximum marginal rate. According to the assessee, it being an AOP, the tax is chargeable at 30%, however, no surcharge ... appellant is registered as a Charitable Trust. As per the intimation status is shown as AOP. Tax rate applicable to AOP is at maximum marginal rate. The maximum marginal rate means tax rate at maximum rate which is 30% as well as surcharge is payable

Shri Sorathiya Darji Kedvani Mandal, Vadodara vs. The ITO, Ward-1(2)(2), Vadodara

In the result, the appeal of the assessee is allowed

ITA 112/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad02 May 2025AY 2021-22

Bench: Shri Suchitra Kambleassessment Year 2021-22

For Appellant: Shri Pratik P. Darji, A.RFor Respondent: Shri N.J. Vyas, Sr. D.R

Section 143(1)Section 167BSection 2

ensure that entities with lower income are not burdened with additional tax liability. 3) The Learned CIT(A) Misinterpreted Definition of Maximum Marginal Rate (MMR) under Section 2(29C) Section 2(29C) of the Income Tax Act defines the term "Maximum Marginal Rate" as the rate of income tax (including ... dismissed the appeal of the assessee. 4. The A.R. submitted that the CIT(A) mis-interpreted the definition of maximum marginal rate u/s. 229(C) of the Income Tax Act defines the term maximum marginal rate as the rate of income tax (including surcharge of income tax, if any) applicable

B.N. Exports, Mumbai vs. Addl CIT RG 20(1), Mumbai

In the result, the appeal is accordingly partly allowed for statistical purposes in the above terms

ITA 1123/MUM/2010[2006-07]Status: DisposedITAT Mumbai01 May 2025AY 2006-07

Bench: Ms. Padmavathy S & Shri Raj Kumar Chauhanm/S B. N. Exports Vs. Acit Range 20(1), Nightingale Chs, Bldg No. 2, Flat Piramal Chambers, Parel, No. 201, Second Floor, Hindustan Mumbai. Naka, Charkop Rd, Kandivali (W), Mumbai-400 067 Pan: Aaafb1156E (Appellant) (Respondent)

Section 142(1)Section 143(1)Section 143(2)Section 250

case that the same is claimed to reduce their tax liability in case of the appellant firm where it is taxed at its maximum marginal rate where as in case of their other concern the taxable income is nil. Therefore, in view of these specific facts, as discussed above

Assistant Commissioner of Income Tax, Exemptions, Circle-2, Chandigarh, Cr Building vs. Palampur Rotary Eye Foundation, Maranda, Palampur, Himachal Hp

ITA 390/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 Apr 2025AY 2017-18

Bench: Shri Rajpal Yadav & Shri Krinwant Sahay

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR

Section 11Section 12ASection 143(2)Section 164(3)Section 2Section 2(15)Section 270A

with this order. As per provisions of section 164(3) of the Income Tax Act, 1961, the tax is to be charged at maximum marginal rate. Penalty proceedings u/s 270A of the Act are initiated separately for under- reporting of income as a consequence of misreporting. VIRENDER KUMAR RATHEE ACIT

Sri Kanaka Mahalakshmi Ammavari Temple, Burujupeta vs. CPC, Bangalore

In the result, appeal of the assessee is allowed

ITA 358/VIZ/2024[2015-16]Status: DisposedITAT Visakhapatnam29 Apr 2025AY 2015-16

Bench: Shri Laliet Kumar, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./I.T.A.No.358/Viz/2024 (िनधा"रण वष"/ Assessment Year: 2015-16) Sri Kanaka Mahalakshmi Ammavari Temple V. Centralized Processing Center D.No. 22-71-26/B, Skml Temple Bangalore. Kotha Road, Burujupeta Visakhapatnam – 530001, Andhra Pradesh [Pan: Aaajs1861M] (अपीलाथ"/ Appellant) (""थ"/ Respondent)

Section 11Section 143(1)Section 154Section 65

action, for all the assessment years under consideration, in assessing the entire incomes of the assessee from all the institutions at the maximum marginal rate. In this context, it is appropriate to refer the amendment to section 12A(2) of the Act and its proviso. For ready reference the same

Seth Rb Moondhra Memorial Charitable Trust, Bani Park, Jaipur vs. CIT Exemption(1), Jaipur

In the result the appeal of the assessee is allowed

ITA 610/JPR/2024[2013-14]Status: DisposedITAT Jaipur29 Apr 2025AY 2013-14

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

For Appellant: Mrs. Prabha Rana, Advocate &For Respondent: Shri Gautam Singh Choudhary

Section 11(1)(a)Section 11(5)Section 12ASection 2

facts and circumstances of the case, the learned AO (CPC) has erred, both on facts and in law, in charging tax at the maximum marginal rate which also being contrary to the provisions of law hence being without jurisdiction and contrary to the facts, such taxation be quashed. 7. That ... TRUST VS CIT (E)-1, JAIPUR of the impugned intimation in question]. The CPC also while taxing the income charged the tax at Maximum Marginal Rate [ MMR] and has not considered that the assessee is a trust registered u/s. 12A [ page 83 registration certificate ] merely because the assessee while filling

Sameer Benara Family Trust, Pune vs. ACIT, Circle 7, Pune

In the result, appeal of the assessee is allowed

ITA 639/PUN/2025[2023-24]Status: DisposedITAT Pune29 Apr 2025AY 2023-24

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.639/Pun/2025 िनधा"रण वष" / Assessment Year: 2023-24 Sameera Benara Family Trust, V The S.No.1A, F-1, Irani Market S Asst./Dy.Commissioner Compound, Yerawada, Pune – Of Income Tax, Circle-7, 411006. Maharashtra. Pune. Pan: Aapts3312J Appellant/ Assessee Respondent / Revenue

Section 143(1)Section 167Section 2Section 250

never fell for consideration before the Hon’ble Courts. The issue in dispute in those cases was primarily concerning what should be the maximum marginal rate and its applicability. The issue ‘whether the rate of surcharge would also be at the highest rate while computing tax at maximum marginal rate ... proposition of law. Thus, in the ultimate analysis, we hold, in case of Private Discretionary Trusts, whose income is chargeable to tax at maximum marginal rate, surcharge has to be computed on the income tax having reference to the slab rates prescribed in the Finance Act under the heading ‘surcharge

Shri Mukund Bhavan Trust, Pune vs. CIT(E), Pune

In the result, the appeal filed by the assessee is allowed

ITA 1552/PUN/2024[-]Status: DisposedITAT Pune29 Apr 2025

Bench: Shri R. K. Panda & Ms. Astha Chandrashri Mukund Bhavan Trust Cit (Exemption), Pune 1105, Raviwar Peth, Mukund Vs. Bhavan, Pune – 411002 Pan: Aaats5170R (Appellant) (Respondent) Assessee By : Shri V.L. Jain Department By : Shri Mallikarjun Utture, Cit Date Of Hearing : 05-02-2025 Date Of Pronouncement : 29-04-2025 O R D E R

For Appellant: Shri V.L. JainFor Respondent: Shri Mallikarjun Utture, CIT

Section 12ASection 13(1)(a)

placed at pages 58 to 59 of the paper book, he submitted that only that part of income can be taxed at maximum marginal rate. 20. So far as the allegation of the Ld. CIT(E) that the assessee trust is involved in activities on commercial basis earning rental income ... been made clear by the CBDT vide Circular No.387 dated 06.07.1984 where at para 28.6 of the said Circular lays down that maximum marginal rate shall apply only to that part of the income which has forfeited exemption under the said provision and not to the entire income

Shakuntala Balvantrai Trust, Ahmedabad vs. The ITO, Ward-1 (Exemp), Ahmedabad

In the result, the appeal of the assessee is treated as allowed

ITA 3/AHD/2025[2023-24]Status: DisposedITAT Ahmedabad28 Apr 2025AY 2023-24

Bench: Shri Sanjay Garg (Judicial Member), Ms. Annapurna Gupta (Accountant Member)

For Appellant: Shri S.N. Divetia, A.R. &For Respondent: Shri Ashok Kumar Suthar, Sr. D.R

Section 143(1)Section 164Section 164(1)Section 167BSection 250

since the income of the beneficiaries, apart from the aforesaid benefits of the trust, was undetermined, he therefore, applied the tax at the maximum marginal rate on the income of the assessee trust. The ld. CIT(A) upheld the aforesaid action of the Assessing Officer. 4. Before ... been raised whether the provisions of section 167B of the Income-tax Act, 1961, which generally provide for charging of tax at the maximum marginal rate on the total income of an association of persons where the I.T.A Nos. 1, 2 & 3/Ahd/2025 Shakuntala Balvantrai Trust

Shakuntala Balvantrai Trust, Ahmedabad vs. The ITO, Ward-1 (Exemp), Ahmedabad

In the result, the appeal of the assessee is treated as

ITA 2/AHD/2025[2022-23]Status: DisposedITAT Ahmedabad28 Apr 2025AY 2022-23

For Appellant: Shri S.N. Divetia, A.R. &For Respondent: Shri Ashok Kumar Suthar, Sr. D.R

Section 143(1)Section 164Section 164(1)Section 167BSection 250

since the income of the beneficiaries, apart from the aforesaid benefits of the trust, was undetermined, he therefore, applied the tax at the maximum marginal rate on the income of the assessee trust. The 1d. CIT(A) upheld the aforesaid action of the Assessing Officer. 4. Before ... been raised whether the provisions of section 167B of the Income-tax Act, 1961, which generally provide for charging of tax at the maximum marginal rate on the total income of an association of persons where the individual shares of members in the income of such association are indeterminate

Shakuntala Balvantrai Trust, Ahmedabad vs. The ITO, Ward-1 (Exmp), Ahmedabad

In the result, the appeal of the assessee is treated as allowed

ITA 1/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad28 Apr 2025AY 2021-22

Bench: Shri Sanjay Garg (Judicial Member), Ms. Annapurna Gupta (Accountant Member)

For Appellant: Shri S.N. Divetia, A.R. &For Respondent: Shri Ashok Kumar Suthar, Sr. D.R

Section 143(1)Section 164Section 164(1)Section 167BSection 250

Indian Dental Association, Vasco vs. Income Tax Officer, Ward 2(4), Panaji

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 158/PAN/2024[2022-23]Status: DisposedITAT Panaji25 Apr 2025AY 2022-23

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos. 156,157 & 158/Pan/2024 (A.Y.2020-21, 2021-22 & 2022-23 ) Indian Dental Association, Vs Ito-Ward-2(4), Shop.No.1,First Floor, Aaykar Bhavan, . Karma Point, Edc, Patto, Vasco-De-Gama, Panjim, Goa-403802. Goa-403001. . Pan No:Aaaai1897E (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 167B

order of the CIT(A) 2 ITA. No.156,157&158/PAN/2024 Indian Dental Association. sustaining the action of the assessing officer in applying the Maximum Marginal Rate. 3. The brief facts of the case are that, the assessee is a A.O.P and has filed the return of income ... return of income was processed under u/sec143(1) of the Act assessing the total income of Rs.7.85,570/- taxed at the Maximum Marginal Rate vide order dated 25-11-2021.Subsequently the assessee has filed the rectification petitions u/sec154 of the Act. Whereas the CPC has rejected the claim vide rectification order u/sec