MADHKANTABEN KRUSHNAKANT DAVE,AHMEDABAD vs. INCOME TAX OFFICEER WARD 7(2)(1), AHMEDABAD

ITA 1180/AHD/2026Status: DisposedITAT Ahmedabad22 September 2026AY 2020-217 pages
AI SummaryAllowed

What were the facts?

The assessees received compensation under a Voluntary Retirement Scheme (VRS) from BSNL. They initially offered this amount to tax due to lack of awareness about exemption provisions, but later sought exemption under Section 10(10B) of the Income Tax Act, 1961.

What did the Tribunal hold?

The Tribunal held that the compensation received under the BSNL VRS scheme is eligible for exemption under Section 10(10B) of the Act. The Assessing Officer was directed to grant the exemption and consequential relief.

What were the issues?

Whether compensation received under a Voluntary Retirement Scheme (VRS) is eligible for exemption under Section 10(10B) of the Income Tax Act, 1961, even if not claimed in the original return.

Which sections of the Income-tax Act were involved?

Section 10(10B)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SHRI SANJAY GARG & SHRI GANGADHAR PANDA

For Appellant: Shri K C Patel, A.R, Smt. Ananya Kulshresth, Sr. DR, Shri Parin Shah, A.R, Smt. Ananya Kulshresth, Sr. DR
For Respondent: Smt. Ananya Kulshresth, Sr. DR, Shri Parin Shah, A.R, Smt. Ananya Kulshresth, Sr. DR
Pronounced: 22/09/2026

The captioned three appeals have been filed b

The order continues below.

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