AVENINDRA DUTT SHARMA,DELHI vs. ITO, WARD 68(1), DELHI, DELHI
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Income Tax Appellate Tribunal, DELHI
Before: SHRI VIKAS AWASTHY
PER VIKAS AWASTHY, JUDICIAL MEMBER:
This appeal by the assessee is directed against the order of Additional/Joint Commissioner of Income Tax (Appeals)-2, Coimbatore [in short ‘the CIT(A)’] dated 20.03.2026, for Assessment Year 2020-21. 2. The facts of the case as emanating from records are: The assessee is an ex-employee of Mahanagar Telecom Nigam Ltd. (MTNL). The assessee sought voluntary retirement under the Voluntary Retirement Scheme (VRS) introduced by the Department of Telecommunication
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