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 Years 2021-22. 2. The solitary issue in the impugned assessment year is taxability of ex-gratia compensation amounting to Rs.29,79,518/- received under Mahanagar Telecom Nigam Ltd. (MTNL) Voluntary Retirement Scheme, 2019 (VRS).
Identical issue was raised by the assessee
The order continues below.
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