BALASAHEB NAMDEV PATIL,MUMBAI vs. ITO, WARD 1, MARGAO, MARGAO

ITA 318/PAN/2026Status: DisposedITAT Panaji19 August 2026AY 2020-202118 pages
AI SummaryAllowed

What were the facts?

The assessee's appeals were filed late by 18 days. The assessee received retirement benefits under the BSNL Voluntary Retirement Scheme, 2019, and claimed it as retrenchment compensation exempt under Section 10(10B) of the Income Tax Act.

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeals. It held that the amount received by BSNL employees under the Voluntary Retirement Scheme, 2019, is in the nature of retrenchment compensation and is a capital receipt exempt from tax under Section 10(10B) of the Act.

What were the issues?

Whether the delay in filing the appeal is condonable and whether the BSNL VRS amount qualifies for exemption as retrenchment compensation under Section 10(10B).

Which sections of the Income-tax Act were involved?

Section 10(10B),Section 10(10C),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH, ‘SMC’ PANAJI

Before: DR.MANISH BORAD & SHRI VINAY BHAMORE

For Respondent: Shri Mayur Kamble
Hearing: 18.08.2026Pronounced: 19.08.2026

PER DR. MANISH BORAD, ACCOUNTANT MEMBER :

The captioned 02 appeals at the instance of assessee pertaining to A.Yrs. 2020-21 and 2021-22 are directed against the separate orders framed by Addl/JCIT(A) (ld. NFAC) passed u/s 250 of the Income Tax Act 1961. 2. Registry has pointed out that the appeals of the assessee are time barred by 18 days. Assessee has filed a condonation affidavit explaining the reasons which led to delay in filing of the appeals before this Tribunal.

3.

Upon a comprehensive appraisal of the facts, we find that the delay cannot be attributed either to deliberate inaction or to any lack of bona fides on the part o

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 10(10B)

All 1,303 judgments and leading authorities on Section 10(10B) →

Recent GST High Court judgments

Search GST case law →