ALKA PRABODH CHAVAN,MUMBAI vs. INCOME TAX OFFICER, WARD1(1), AURANGABAD, AURANGABAD
What were the facts?
Assessees received compensation under the BSNL Voluntary Retirement Scheme, 2019. They initially offered this income to tax, claiming partial exemption under Section 10(10C). Subsequently, they sought exemption for the entire amount under Section 10(10B), claiming it as retrenchment compensation.
What did the Tribunal hold?
The Tribunal held that the compensation received under the BSNL VRS-2019 is in the nature of retrenchment compensation and is exempt from tax under Section 10(10B) of the Income Tax Act. The impugned orders of the CIT(A) were set aside.
What were the issues?
Whether compensation received under the BSNL Voluntary Retirement Scheme, 2019, qualifies as retrenchment compensation exempt under Section 10(10B) of the Income Tax Act.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI Dr. DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER
Sr. ITA Nos. A.Y Appellant Respondent No. 1 1785/PUN/2026 2020-21 Ravikiran Damodar Kudade, ITO, Ward-2(1), C/o. Padvekar Law Chambers, Nashik 408, Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : AJCPK6957D 2 1786/PUN/2026 2021-22 Ravikiran Damodar Kudade, ITO, Ward-2(1), C/o. Padvekar Law Chambers, Nashik 408, Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : AJCPK6957D 3 1787/PUN/2026 2020-21 Suresh Namdeorao Patil, ITO, Ward-1, C/o. Padvekar Law Chambers, Dhule 408, Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : ADVPP1015G 4 1788/PUN/2026 2021-22 Suresh Namdeorao Patil, ITO, Ward-1, C/o. Padvekar Law Chambers, Dhule 408, Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : ADVPP1015G 5 1789/PUN/2026 2021-22 Suresh Ishwar Ravan, ITO, Ward-1(1), C/o. Padvekar Law Chambers, Kolhapur 408, Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : AFEPR6670Q 6 1791/PUN/2026 2021-22 Nisha Vyankatesh Kulkarni, DCIT, Circle-12, C/o. Padvekar Law Chambers, Pune 408, Maker Bhavan No. 3,
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.
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)
- Kishorchandra Girdharlal Joshi, Amreli vs Income Tax Officer, Ward 3(1)(4), AmreliITA 613/RJT/2026[2021-22]Status: Disposed8 Oct 2026AY 2021-22
- Shantilal Maganbhai Kalani, Amreli vs Income Tax Officer, Ward 3(1)(4), AmreliITA 559/RJT/2026[2021-22]Status: Disposed8 Oct 2026AY 2021-22
- Shantilal Maganbhai Kalani, Amreli vs Income Tax Officer, Ward 3(1)(4), AmreliITA 558/RJT/2026[2020-21]Status: Disposed8 Oct 2026AY 2020-21
- 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
Recent GST High Court judgments
Search GST case law →- M/S Chandan Patra, Bbsr vs. Union Of INDIAOrissa · 7 Oct 2026
- M/S Corbett Kyari Jungle Resort vs. The State Tax OfficerUttarakhand · 6 Oct 2026
- M/S N B Enterprises vs. The Assistant CommissionerUttarakhand · 6 Oct 2026
- Sumit Bhoora vs. M/ S Aadharshila Developers PVT LTD.Chhattisgarh · 6 Oct 2026
- Jayesh Patel vs. M/S Aasharshila Developers PVT LTD.Chhattisgarh · 6 Oct 2026