PRASAD VANKAMAMIDI,MEDAK vs. ITO, WARD-1, SANGAREDDY

ITA 1295/HYD/2026Status: DisposedITAT Hyderabad05 August 202621 pages
AI SummaryAllowed

What were the facts?

The assessee received compensation under the BSNL Voluntary Retirement Scheme (VRS) 2019. The assessee initially offered this amount to tax but later sought exemption under Section 10(10B) of the Income Tax Act, 1961, before the CIT(A) due to ignorance of law and incorrect advice. The CIT(A) dismissed the appeals due to a significant delay.

What did the Tribunal hold?

The Tribunal held that the compensation received under the BSNL VRS-2019 scheme is eligible for exemption under Section 10(10B) of the Act. The Tribunal directed the Assessing Officer to verify the claim and allow the exemption.

What were the issues?

Whether the delay in filing the appeal before the CIT(A) should be condoned, and whether compensation received under the BSNL VRS-2019 scheme is exempt under Section 10(10B).

Which sections of the Income-tax Act were involved?

Section 10(10B),Section 143(1),Section 246(1)(a),Section 244A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD

Before: SHRI VIJAY PAL RAO

PER VIJAY PAL RAO, VICE PRESIDENT:

These two appeals by the Assessee are directed against the separate Orders of the Addl./JCIT(A), Jaipur, both dated 06.02.2026 for the assessment years 2020-2021 and 2021-2022. 2. For the assessment year 2020-2021 the assessee has raised the following grounds of appeal:

“Ground 1 The CIT(A) has erred in law and on facts in 1) holding the appeal as not maintainable under Section 246(1

The order continues below.

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