AVADUTHA RAMESH,MALKAJGIRI vs. INCOME TAX OFFICER, WARD-1, SANGAREDDY
What were the facts?
Assessees, former BSNL employees, received ex-gratia compensation under VRS-2019. They initially claimed a ₹5,00,000 exemption under Section 10(10C) and later sought full exemption under Section 10(10B) after significant delays in filing appeals.
What did the Tribunal hold?
The Tribunal held that the ex-gratia compensation received under BSNL VRS-2019 is eligible for exemption under Section 10(10B) of the Act. However, the Assessing Officer was directed to verify the eligibility of each assessee, particularly if they qualify as a 'workman' under the said section.
What were the issues?
Whether the ex-gratia compensation received under BSNL VRS-2019 is fully exempt under Section 10(10B) and whether the delay in filing appeals before the CIT(A) should be condoned.
Which sections of the Income-tax Act were involved?
Section 10(10C),Section 10(10B),Section 143(1),Section 119(2)(b)
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
against the order & Date of order 1 1208/Hyd/2026 Srimathi Income Tax Addl/JCIT(A)-5 2020-21 Chellaswamy, Officer, Ward Chennai, Hyderabad 13(1), Hyderabad 13/02/2026 PAN:ADKPC2519B 2 1209/Hyd/2026 -do- -do- -do- 2021-22 3 1224/Hyd/2026 Sharath Chander Income Tax Addl/JCIT(A)-2 2021-22 Loka, Siddipet Officer, Kolkata, PAN:ABOPL7774K Ward-1, Siddipet 13.02.2026 4 1530/Hyd/2026 Arun Kumar Income Tax Addl/JCIT(A)-2 2020-21 Battina, Officer, Ward- Kolkata, Hyderabad 13(1), Hyderabad 24.02.2026 PAN:AGOPB2913M 5 1531/Hyd/2026 -do- -do- -do- 2021-22 6 1989/Hyd/2026 Banapuram -do- Addl/JCIT(A)-4, 2020-21 Ramesh, Delhi, Hyderabad 28.04.2026 PAN:ACPPB6710M 7 1990/Hyd/2026 -do- -do- Addl/JCIT(A)-4, 2021-22 Delhi, 26.05.2026 8 2131/Hyd/2026 Juluru Brahma -do- Addl/JCIT(A)-2 2021-22 Chary, NAGPUR, Ranga Reddy 30.04.2026 PAN: ABFPJ6091A 9 1329/Hyd/2026 Rammohan Koppu Income
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