PRAFULLA EKNATH NARVEKAR,MUMBAI vs. INCOME TAX OFFICER, WARD 1, KUDAL, KUDAL
What were the facts?
Employees of BSNL received amounts under a Voluntary Retirement Scheme (VRS) in 2019. The assessees claimed these amounts as retrenchment compensation eligible for exemption under Section 10(10B) of the Income Tax Act.
What did the Tribunal hold?
The Tribunal held that the amounts received under the BSNL VRS are in the nature of retrenchment compensation and are capital receipts exempt from tax under Section 10(10B) of the Income Tax Act.
What were the issues?
Whether amounts received under a Voluntary Retirement Scheme constitute retrenchment compensation eligible for exemption under Section 10(10B) or fall under Section 10(10C).
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES, ‘SMC’ PUNE
BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER
Sl. ITA No. Assessee Respondent A.Y. No. 1-2 No.2224/PUN/2026 Raju Goral, ITO, Ward-1(1), 2020-21 No.2225/PUN/2026 C/o. Padvekar Law Kolhapur 2021-22 Chambers, 408, Maker Bhavan No.3, 21, New Marine Lines, Mumbai-400020 PAN : AGAPG0719Q 3-4 No.2241/PUN/2026 Jayawant Bhaskar Pekhale ITO, Ward-2(1), 2020-21 No.2242/PUN/2026 C/o. Padvekar Law Nashik 2021-22 Chambers, 408, Maker Bhavan No.3, 21, New Marine Lines, Mumbai-400020 PAN : ABDPP3952C 5-6 No.2243/PUN/2026 Vishakha Sunil Kulkarni ITO, Ward-4, 2020-21 No.2244/PUN/2026 C/o. Padvekar Law Sangli 2021-22 Chambers, 408, Maker Bhavan No.3, 21, New Marine Lines, Mumbai-400020 PAN : ACCPK8063B 7 No.2245/PUN/2026 Dattatray Laxman ITO, Ward-2(1), 2021-22 Sidhaganesh Solapur C/o. Padvekar Law Chambers, 408, Maker Bhavan No.3, 21, New Marine Lines, Mumbai-400020 PAN : ACVPS1656B 8-9 No.2256/PUN/2026 Rajkumar Laxman Arenavaru ITO, Ward-13(1), 2020-21 No.2257/PUN/2026 C/o. Padvekar Law Pune 2021-22 Chambers, 408, Maker Bhavan No.3, 21, New Marine Lines, Mumbai-400020 PAN : AASPA4535E 10-11 No.2258/P
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More judgments on Section 10(10B)
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