V. Meera Charitable Trust, Virudhunagar vs. ITO, Exemption Ward, Madurai
In the result, the appeal filed by the assessee is allowed
ITA 2140/CHNY/2024[2022-23]Status: DisposedITAT Chennai07 Feb 2025AY 2022-23
Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.2140/Chny/2024 िनधा8रण वष8 /Assessment Year: 2022-23 V. Meera Charitable Trust, The Income Tax Officer, 4, Geethalaya Building, Vs. Exemption Ward, Chairman Shanmugam Road, Madurai. Sivakasi, Virudhunagar-626123. [Pan: Aaatv 0582C]
For Appellant: Shri H. Yeshwanth Kumar, C.A FGFor Respondent: Shri P.K. Senthil Kumar, Addl. CIT
Section 111ASection 112Section 112ASection 115BSection 143(1)Section 2Section 2(29)Section 2(29)(C)
that the
the income is below the prescribed limit and therefore, surcharge was
not leviable. However, the Ld. CIT(A) relying on the Section 2(29)(C)
of the Act has held that surcharge is leviable on the AOP as the tax
has been charged at the maximum marginal rate ... levy of
surcharge as the assessee’s income has been computed at maximum
marginal rate. The Ld. CIT(A) has relied on Section 2(29)(C) of the
Act for levy of surcharge. This issue has come before Hon’ble ITAT,
Mumbai in the case of Jitendra Gala Navneet Trust
