SEKHAR BABU KARAMSETTY,NELLORE vs. ITO, WARD -1, NELLORE
What were the facts?
Assessees, employees of BSNL, opted for a Voluntary Retirement Scheme (VRS) in 2019 and received compensation. They initially claimed an exemption of Rs. 5,00,000 under Section 10(10C) and paid tax on the balance. Later, they sought to claim a full exemption under Section 10(10B) by filing appeals with significant delay.
What did the Tribunal hold?
The Tribunal held that compensation received under the BSNL VRS-2019 scheme is akin to retrenchment compensation and is fully exempt under Section 10(10B) of the Income-tax Act. The Tribunal directed the AO to allow the exemption claimed by the assessees.
What were the issues?
Whether compensation received under BSNL VRS-2019 is eligible for exemption under Section 10(10B) and if the delay in filing appeals for this claim can be condoned.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, Hyderabad ‘ SMC ‘ Bench, Hyderabad
PER MANJUNATHA G., A.M : The captioned appeals filed by different assessees are directed against separate, but identical, orders of the learned Addl./Joint Commissioner of Income Tax (Appeals), Thiruvananthapuram and Gauhati, relating to the captioned assessment years, respectively, as tabulated hereinabove. Since common issues are involved in all the four appeals, they were heard together and are being disposed brevity.
Briefly stated facts of the present appeals filed
The order continues below.
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More judgments on Section 10(10B)
- Kishorchandra Girdharlal Joshi, Amreli vs Income Tax Officer, Ward 3(1)(4), AmreliITA 613/RJT/2026[2021-22]Status: Disposed8 Oct 2026AY 2021-22
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- Lakhman Shir, Jamnagar vs Income Tax Officer, Ward 1(2), JamnagarITA 498/RJT/2026[2021-22]Status: Disposed8 Oct 2026AY 2021-22
- Lakhman Shir, Jamnagar vs Income Tax Officer, Ward 1(2), JamnagarITA 497/RJT/2026[2020-21]Status: Disposed8 Oct 2026AY 2020-21
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