HARSHADBHAI NATAVARLAL MODI,AHMEDABAD vs. INCOME TAX OFFICER WARD 7(2)(1), AHMEDABAD, INCOME TAX OFFICE, VEJALPUR
What were the facts?
The assessees received compensation under BSNL VRS-2019, which they initially declared as taxable due to ignorance of law and lack of professional guidance. They later became aware of the exemption under Section 10(10B) and filed appeals with a significant delay.
What did the Tribunal hold?
The Tribunal condoned the delay in filing the appeals, holding that the compensation received under BSNL VRS-2019 is exempt under Section 10(10B). The Assessing Officer was directed to grant refunds accordingly.
What were the issues?
Whether the delay in filing the appeal before the CIT(A) should be condoned due to bonafide ignorance of law, and whether compensation received under BSNL VRS-2019 is exempt under Section 10(10B).
Which sections of the Income-tax Act were involved?
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Heard together (3 matters)
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IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER AND SHRI SANJAY KUMAR, JUDICIAL MEMBER
ITA 641/AHD/2026 (िनधा"रण वष"/Assessment Year: 2020-2021) Maharukh Soli Manager Income Tax Office Ward 7(2)(1), A-501, Avani Apartment,, B/S. Ahmedabad-380051 Ahmedabad-380007, Gujarat अपीलाथ" Appellant ""थ" Respondent PAN of Assessee: ACXPM8499C अपीलाथ" "ारा/Appellant represented by: Shri Vipul Gohil, AR ""थ" "ारा/Respondent represented by: Shri Rakesh Rathi, Sr. Dr.
ITA 642/AHD/2026 (िनधा"रण वष"/Assessment Year: 2021-2022) Maharukh Soli Manager Income Tax Office Ward 7(2)(1), A-501, Avani Apartment,, B/S. Ahmedabad-380051 Ahmedabad-380007, Gujarat अपीलाथ" Appellant ""थ" Respondent PAN of Assessee: ACXPM8499C अपीलाथ" "ारा/Appellant represented by: Shri Vipul Gohil, AR ""थ" "ारा/Respondent represented by: Shri Rakesh Rathi, Sr. Dr.
ITA 644/AHD/2026 (िनधा"रण वष"/Assessment Year: 2020-2021) Harshadbhai Natavarlal Modi Income Tax Office Ward 7(2)(1), 8 Surdhara Society, Nr Dolphin Ahmedabad-380051 Cir
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More judgments on Section 10(10B)
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