BHAUSAHEB DAMODAR GAIKAR,MUMBAI vs. ITO,WARD-2(1), NASHIK, NASHIK

ITA 3214/PUN/2026Status: DisposedITAT Pune22 September 2026AY 2020-202112 pages
AI SummaryAllowed

What were the facts?

Assessees received compensation under the BSNL Voluntary Retirement Scheme, 2019. They initially offered part of the compensation to tax after claiming exemption under Section 10(10C) and later claimed the entire amount as exempt under Section 10(10B) as retrenchment compensation.

What did the Tribunal hold?

The Tribunal held that the compensation received under the BSNL VRS-2019 is in the nature of retrenchment compensation and is exempt from tax under Section 10(10B) of the Income Tax Act, 1961, following previous ITAT decisions.

What were the issues?

Whether compensation received under BSNL VRS-2019 qualifies as retrenchment compensation exempt under Section 10(10B) or falls under Section 10(10C).

Which sections of the Income-tax Act were involved?

Section 10(10B),Section 10(10C)

AI-generated summary — verify with the full judgment below

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI Dr. DIPAK P. RIPOTE, ACCOUNTANT MEMBER Sr. ITA Nos. A.Y.

Appellant Respondent No. 1 3174/PUN/2026 2020-21 Sudhakar Ramchandra Patil, ITO, Ward-2(1), C/o. Padvekar Law Chambers, Kolhapur 408, Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : ADDPP4636K 2 3175/PUN/2026 2021-22 Sudhakar Ramchandra Patil, ITO, Ward-2(1), C/o. Padvekar Law Chambers, Kolhapur 408, Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : ADDPP4636K 3 3178/PUN/2026 2021-22 Aslam Gulab Bagwan, ITO, Circle-1, C/o. Padvekar Law Chambers, Kolhapur 408, Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : AARPB2972R 4 3179/PUN/2026 2021-22 Revan Sadhu Waghmare, ITO, Ward-1, C/o. Padvekar Law Chambers, Pandharpur 408, Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : AACPW4111E 5 3185/PUN/2026 2020-21 Subhash Devidas Umarane, ITO, Ward-1, C/o. Padvekar Law Chambers, Dhule 408, Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : AABPU7732N 6 3188/PUN/2026 2020-21 Chetan Shankar Birari, ITO, Circle-4, C/o. Padvekar Law Chambers, Pune 408, Maker Bhavan No

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 10(10B)

All 1,303 judgments and leading authorities on Section 10(10B) →

Recent GST High Court judgments

Search GST case law →