GOPALAKRISHNAN SRIRAM,CHENNAI vs. ITO, NCW-4(6), CHENNAI

ITA 1525/CHNY/2026Status: DisposedITAT Chennai05 August 2026AY 2020-2112 pages
AI SummaryAllowed

What were the facts?

The assessee, a retired bank employee, received leave encashment of Rs. 12,27,232/-. He claimed an exemption of Rs. 3,00,000/- as per the then-prevailing limit. Subsequently, the exemption limit for non-government employees was enhanced to Rs. 25,00,000/- retrospectively.

What did the Tribunal hold?

The Tribunal held that the enhanced exemption limit of Rs. 25,00,000/- under Section 10(10AA)(ii) is applicable retrospectively to the assessee's case. Since the leave encashment received was within this enhanced limit, the entire amount is eligible for exemption.

What were the issues?

Whether the retrospective enhancement of the leave encashment exemption limit for non-government employees is applicable to the assessee's assessment year.

Which sections of the Income-tax Act were involved?

Section 10(10AA)(ii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI MANU KUMAR GIRI & SHRI S. R. RAGHUNATHA

For Respondent: Mr. Banoth Akhil Ram Naik, JCIT
Hearing: 14.07.2026

PER S. R. RAGHUNATHA, AM:

This appeal by the assessee is arising out of the order dated 25.02.2026, passed by the Learned Commissioner of Income Tax, Appeal, ADDL/JCIT(A)-1, Lucknow (in short “ld.CIT(A)”) for the assessment year (A.Y) 2020-21 against the order of u/s.143(1) of the Income Tax Act, 1961 (hereinafter the ‘Act’) passed by the CPC, Bangaluru (AO), dated 13.12.2020. 2. The only issue raised

The order continues below.

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