VENKATA SUBRAHMANYA RAMA KRISHNA SASTRY VISSAVAJHALA,HYDERABAD vs. ITO, WARD-13(3), HYDERABAD

ITA 1460/HYD/2026Status: DisposedITAT Hyderabad09 September 2026AY 2020-219 pages
AI SummaryAllowed

What were the facts?

The assessee received ex-gratia compensation under a Voluntary Retirement Scheme (VRS) from BSNL. The assessee initially offered this amount to tax but later claimed it was eligible for exemption under Section 10(10B) as retrenchment compensation. The CIT(A) dismissed the appeal due to a significant delay.

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal, following precedents in similar BSNL VRS cases. It held that the ex-gratia compensation received under the BSNL VRS-2019 scheme is eligible for exemption under Section 10(10B) of the Act.

What were the issues?

Whether the ex-gratia compensation received under the BSNL VRS-2019 scheme is eligible for exemption under Section 10(10B) and whether the delay in filing the appeal before the CIT(A) should be condoned.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES, HYDERABAD

Before: SHRI MANJUNATHA G, HON’BLE & SHRI RAVISH SOOD, HON’BLE

PER RAVISH SOOD, JM:

The captioned appeals filed by the assessee are directed against the respective orders passed by the Addl./JCIT (Appeals), Thane, dated 06/03/2026, which in turn arises from the Intimation passed by the AO/CPC, Bengaluru under section 143(1) of the Income Tax Act, 1961 (for short, “the Act”), dated

ITA 1460 &

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 10(10B)

All 1,303 judgments and leading authorities on Section 10(10B) →

Recent GST High Court judgments

Search GST case law →