NAGALADINNE KARNAM RAVINDRA,HYDERABAD vs. ITO, WARD-13(3), HYDERABAD

ITA 1242/HYD/2026Status: DisposedITAT Hyderabad22 July 202613 pages
AI SummaryAllowed

What were the facts?

The assessee opted for BSNL's Voluntary Retirement Scheme (VRS) and received compensation. He initially offered this compensation to tax but later sought exemption under Section 10(10B) of the Income-tax Act before the appellate authority, citing ignorance of law and recent judicial precedents. The appeals were filed with significant delay.

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeals, acknowledging that the compensation received under the BSNL VRS-2019 scheme is eligible for exemption under Section 10(10B) of the Act, as per various judicial precedents. The Assessing Officer was directed to allow the exemption and determine the tax liability accordingly.

What were the issues?

Whether the delay in filing the appeal before the first appellate authority should be condoned, and whether compensation received under the BSNL VRS-2019 scheme is eligible for exemption under Section 10(10B).

Which sections of the Income-tax Act were involved?

Section 10(10B),Section 249(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ SMC ‘ Bench, Hyderabad

For Appellant: Shri B. Laxmi Kanth, Sr. A.R

PER MANJUNATHA G., A.M : The appeals filed by assessee are directed against separate, but identical, orders of the learned Addl/Joint Commissioner of Income Tax (Appeals) – 12, Mumbai, dated 05.03.2026 pertaining to the assessment years 2020-21 and 2021-22. Since common

2 Nagaladinne Karanam Ravindra

issues are involved in both the appeal

The order continues below.

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