LAKSHMI NARASIMHA SASTRY VADLAMANI,HYDERABAD vs. ITO, WARD-13(3), HYDERABAD

ITA 1251/HYD/2026Status: DisposedITAT Hyderabad22 July 202614 pages
AI SummaryAllowed

What were the facts?

The assessee received compensation under BSNL's Voluntary Retirement Scheme - 2019 and initially offered it to tax. Later, the assessee sought exemption under Section 10(10B) of the Income-tax Act, 1961, before the appellate authority, claiming ignorance of law and incorrect advice.

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeals before the appellate authority, holding that compensation received under BSNL's VRS-2019 is eligible for exemption under Section 10(10B). The Assessing Officer was directed to verify and allow the exemption.

What were the issues?

Whether the delay in filing appeals before the appellate authority can be condoned and if compensation received under BSNL's VRS-2019 is exempt under Section 10(10B).

Which sections of the Income-tax Act were involved?

Section 10(10B),Section 143(1),Section 246(1)

AI-generated summary — verify with the full judgment below

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

For Respondent: Shri 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) – 4, Kolkata dated 17.02.2026 perta

The order continues below.

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