SRINIVASA MOHAN TUMATI,TENALI vs. DCIT, CIRCLE 42(3)(1), MUMBAI, MUMBAI

ITA 4081/MUM/2026Status: DisposedITAT Mumbai09 September 2026AY 2020-2111 pages
AI SummaryAllowed

What were the facts?

The assessee, a retired employee of NABARD, claimed exemption for leave encashment under Section 10(10AA)(ii) of the Income Tax Act. The Assessing Officer processed the returns under Section 143(1), restricting the deduction to ₹3 lakhs, despite the assessee claiming amounts higher than this limit.

What did the Tribunal hold?

The Tribunal held that private employees are also eligible for the exemption of leave encashment up to ₹25 lakhs as per the CBDT notification. Following various co-ordinate benches, the Tribunal directed the Assessing Officer to allow the claim.

What were the issues?

Whether the assessee, a non-government employee, is entitled to claim exemption for leave encashment up to ₹25 lakhs as per the CBDT notification.

Which sections of the Income-tax Act were involved?

Section 10(10AA)(ii),Section 143(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRABHASH SHANKAR

Pronounced: 09/09/2026

Heard together (2 matters)

ITA 4081/MUM/2026
ITA 4082/MUM/2026

Read from the judgment's own cause title. This page is filed under one of them.

PER SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER:

These two appeals are filed by the assessee against different orders of the learned Additional/Joint Commissioner of Income Tax (Appeals), Madurai, dated 24.02.2026, for the assessment years 2020-21 and 2023-24. ITA 4081 & 4082/MUM/2026 SRINIVASA MOHAN TUMATI

2.

The only contro

The order continues below.

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