MHATRU MALLAPA PATIL,MUMBAI vs. INCOME TAX OFFICER, WARD 1, MARGAO, MARGAO

ITA 225/PAN/2026Status: DisposedITAT Panaji18 August 2026AY 2021-2218 pages
AI SummaryAllowed

What were the facts?

Employees of BSNL received amounts under the Voluntary Retirement Scheme, 2019. The assessees claimed this amount as retrenchment compensation, eligible for exemption under Section 10(10B) of the Income Tax Act.

What did the Tribunal hold?

The Tribunal held that the amounts received by BSNL employees under the Voluntary Retirement Scheme, 2019, are in the nature of retrenchment compensation and are capital receipts exempt from tax under Section 10(10B) of the Act.

What were the issues?

Whether the amount received under the BSNL Voluntary Retirement Scheme, 2019, is retrenchment compensation eligible for exemption under Section 10(10B) or falls under Section 10(10C).

Which sections of the Income-tax Act were involved?

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

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

Assessee(s) by : Shri Tanzil Padvekar (virtual) Revenue by : Shri Mayur Kamble Date of hearing : 13.08.2026 Date of pronouncement : 18.08.2026

PER DR. MANISH BORAD, ACCOUNTANT MEMBER :

The captioned 03 appeals at the instance of two different assessee(s) pertaining to A.Yrs. 2020-21 and 2021- and ITA No.225/PAN/2026 Saguirodin Amid Aga and Mhatru Mallapa Patil

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. The common issue raised by the assessees in these three appeals is that whether the amount received by the

The order continues below.

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