PRASHANTKUMAR KANTILAL PARIKH,AHMEDABAD vs. ITO WARD 7(2)(1), AHMEDABAD, AHMEDABAD

ITA 1283/AHD/2026Status: DisposedITAT Ahmedabad06 July 2026AY 2020-217 pages
AI SummaryAllowed

What were the facts?

The assessee received compensation under the BSNL VRS 2019 scheme, which was offered to tax due to lack of awareness of exemption provisions. The CIT(A) restricted the exemption to Rs. 5,00,000, wrongly applying Section 10(10C) instead of Section 10(10B).

What did the Tribunal hold?

The Tribunal held that the compensation received under the BSNL VRS 2019 scheme is eligible for full exemption under Section 10(10B) as it constitutes retrenchment compensation. The Assessing Officer was directed to grant the full exemption.

What were the issues?

Whether compensation received under the BSNL VRS 2019 scheme is eligible for full exemption under Section 10(10B) as retrenchment compensation, and whether the CIT(A) erred in restricting the exemption.

Which sections of the Income-tax Act were involved?

Section 10(10B),Section 10(10C),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SHRI SANJAY GARG & SHRI NARENDRA PRASAD SINHA

For Appellant: Shri Vipul Gohil, C.A
Hearing: 01/07/2026

Per Sanjay Garg, Judicial Member:

The present appeal has been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)-1, Chennai (hereinafter referred to as “CIT(A)”), dated 26.03.2026

ITA No.1283/Ahd/2026[Prashantkumar Kantilal Parikh vs. ITO] A.Y. 2020-21 - 2 –

passed under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) and relates to Assessment Year (A.Y.) 2020-21. 2. The assessee has taken following grounds in this appeal:

“1. The Lrd.

The order continues below.

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