RANGANATHAN VENKATA MURALIKRISHNA,MUMBAI vs. ITO WARD 42(3)(2), MUMBAI

ITA 3691/MUM/2026Status: DisposedITAT Mumbai12 August 2026AY 2021-20228 pages
AI SummaryAllowed

What were the facts?

The assessee received compensation from BSNL under a Voluntary Retirement Scheme (VRS). The lower appellate authority dismissed the appeal due to delay without adjudicating the issue on merits. The assessee claimed exemption under Section 10(10B) of the Income Tax Act.

What did the Tribunal hold?

The Tribunal held that the compensation received under the BSNL VRS is in the nature of retrenchment compensation and is eligible for exemption under Section 10(10B). The delay in filing the appeal before the CIT(A) was condoned in the interest of substantial justice.

What were the issues?

Whether compensation received under a Voluntary Retirement Scheme is eligible for exemption under Section 10(10B) and whether delay in filing an appeal before the CIT(A) should be condoned.

Which sections of the Income-tax Act were involved?

Section 10(10B)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI MAKARAND VASANT MAHADEOKAR

Pronounced: 12/08/2026

Heard together (2 matters)

ITA 3690/MUM/2026
ITA 3691/MUM/2026

Read from the judgment's own cause title. This page is filed under one of them.

These two appeals are filed by the assessee against the orders of the learned Additional/Joint Commissioner of Income Tax (Appeals) - 3, Chennai, dated 20.12.2026 for the assessment years 2020-21 and 2021-22. Both the appeals involve an identical issue, i.e., whether the ITA 3690 & 36

The order continues below.

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