SATYANARAYANA SWAMY NAXATRAM,NIZAMABAD vs. ITO, WARD - 1, NIZAMABAD

ITA 1226/HYD/2026Status: DisposedITAT Hyderabad17 July 2026AY 2020-202113 pages
AI SummaryAllowed

What were the facts?

Assessees, employees of BSNL, opted for a Voluntary Retirement Scheme (VRS) in 2019 and received compensation. They later claimed exemption under Section 10(10B) of the Income Tax Act, 1961, for this compensation, but faced delays in filing appeals before the appellate authorities.

What did the Tribunal hold?

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

What were the issues?

Whether the delay in filing appeals before the appellate authority should be condoned, and whether compensation received under BSNL's VRS-2019 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

Hearing: 14.07.2026Pronounced: 17.07.2026

PER BENCH :

The captioned appeals filed by different assessees are directed against separate, but identical, orders of the learned Addl/Joint Commissioner of Income Tax (Appeals), relating to the capt

The order continues below.

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