AMULYA KUMAR DAS,CUTTACK vs. ITO WARD 1(1), CUTTACK

ITA 328/CTK/2026Status: DisposedITAT Cuttack02 June 2026AY 2020-214 pages
AI SummaryAllowed

What were the facts?

The assessee, a retired employee of a PSU, received leave encashment. The Assessing Officer allowed exemption up to Rs. 3,00,000, adding the balance. The assessee appealed, citing a CBDT notification that increased the exemption limit to Rs. 25,00,000.

What did the Tribunal hold?

The Tribunal held that the increased exemption limit under Section 10(10AA)(ii) is applicable. Therefore, the entire leave encashment received by the assessee is eligible for exemption.

What were the issues?

Whether the enhanced exemption limit for leave encashment under Section 10(10AA)(ii) applies retrospectively to the assessee's case.

Which sections of the Income-tax Act were involved?

Section 10(10AA)(ii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR

Hearing: 02/06/2026Pronounced: 02/06/2026

PerBench: This is an appeal filed by the assessee against the order of CIT(A), National Faceless Appeal Centre (NFAC), Delhi in Appeal No.NFAC/2019-20/10076235 order dated17/03/2023 for the assessment year 2020-21. 2. Satyanarayan Jethi, AR appeared on behalf of the assessee and Shri Vijay Singh, Sr. DR represented on behalf of the revenue.

3.

The appeal is filed by the assessee with a delay of 1035 days. The assessee has filed a condonation petition which is further supported by an affidavit for condonation of delay. The reasons gi

The order continues below.

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