SRINIVASA RAO KOLIPAKA,HYDERABAD vs. ITO, WARD-13(1), HYDERABAD

ITA 1653/HYD/2026Status: DisposedITAT Hyderabad09 September 2026AY 2021-229 pages
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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) of the Income Tax Act. The appeal before the CIT(A) was dismissed due to delay.

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal before the CIT(A) by following previous decisions in similar BSNL VRS cases. The Tribunal 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) of the Income Tax Act, 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),Section 244A

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)-2, Pune, dated 09/03/2026, 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 28/08/2021 and 17/09/2021 for Assessment Year (AY) 2020-21 and 2021-22, respectively. As a common issue is involved in the aforementioned appeals, the same are being taken u

The order continues below.

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