SADANAND RAJARAM POTUL,MUMBAI vs. ITO, WARD 4(4), THANE

ITA 2895/MUM/2026Status: DisposedITAT Mumbai20 May 2026AY 2021-226 pages
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What were the facts?

The assessee received compensation under a Voluntary Retirement Scheme (VRS) from BSNL. They initially claimed exemption under Section 10(10C) instead of the applicable Section 10(10B) and filed an appeal before the CIT(A) with a significant delay.

What did the Tribunal hold?

The Tribunal condoned the inordinate delay in filing the appeal before the CIT(A), citing substantial justice and precedents. The matter was restored to the Assessing Officer for fresh consideration based on cited decisions.

What were the issues?

Whether the delay in filing the appeal before the CIT(A) should be condoned, and whether the compensation received under VRS is taxable.

Which sections of the Income-tax Act were involved?

Section 10(10B),Section 10(10C),Section 254(1)

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Heard together (2 matters)

ITA No. 2893/MUM/2026
ITA No. 2895/MUM/2026

Read from the judgment's own cause title. This page is filed under one of them.

IN THE INCOME TAX APPELLATE TRIBUNAL “J(SMC)” BENCH, MUMBAI Mumbai, Maharashtra – 400020 Churchgate, Mumbai, [PAN: AARPA9827E] Maharashtra - 400020

Appellant / Assessee Respondent / Revenue Mumbai, Maharashtra - 400020 Teen Hath Naka, Thane West, [PAN: ADRPP5308A] Thane 400602

Appellant / Assessee Respondent / Revenue

Assessee by Shri Tanzil Padvekar, Advocate Revenue by Shri Aditya Rai - Sr. DR Date of hearing 11.06.2026 Date of pronouncement 20.05.2026

Order under section 254(1) of Income Tax Act

PER PAWAN SINGH, JUDICIAL MEMBER:

1.

These group of four appeals by two separate assessee (s) are directed

against the separate orders of ld. CIT(A) for

The order continues below.

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