GOPAL PARAMESHWAR SHANBAG,MANGALORE vs. ITO WARD 1(1) MANGALORE, MANGALORE

ITA 2523/BANG/2026Status: DisposedITAT Bangalore12 August 2026AY 2020-2110 pages
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What were the facts?

The assessee received ex-gratia compensation under a Voluntary Retirement Scheme (VRS) and claimed exemption under Section 10(10C). Later, realizing that exemption under Section 10(10B) might be available for this specific scheme, the assessee filed an appeal before the CIT(A) after a significant delay.

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal before the CIT(A) due to the assessee's bona fide belief and subsequent discovery of a favorable legal position. The Tribunal allowed the exemption under Section 10(10B) for the VRS compensation.

What were the issues?

Whether the delay in filing an appeal before the CIT(A) can be condoned when the assessee sought a higher exemption based on subsequent judicial pronouncements? Whether the ex-gratia compensation received under the BSNL VRS 2019 is eligible for exemption under Section 10(10B) of the Income Tax Act?

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, BANGALORE BENCHES, BANGALORE

Before: SHRI WASEEM AHMED & SHRI KESHAV DUBEY

PER SHRI WASEEM AHMED, ACCOUNTANT MEMBER:

The present appeal filed by the assessee is directed against the order of the learned Commissioner of Income Tax (Appeals), (hereafter, the Ld. CIT(A)) under section 250 of the Income Tax Act, 1961 (hereafter, the Act) pertaining to A.Y. 2020-

21.

ITA 2523/BANG/2026

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At the outset, we note that t

The order continues below.

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