KARVEER GANGAJI NAREWADI,MUMBAI vs. ITO WD-1(1), KOLHAPUR

ITA 852/PUN/2026Status: DisposedITAT Pune27 March 2026AY 2020-2113 pages
AI SummaryAllowed

What were the facts?

Assessees, employees of BSNL, received compensation under a Voluntary Retirement Scheme (VRS) in 2019. They claimed this amount as exempt under Section 10(10B) of the Income Tax Act, treating it as retrenchment compensation. The Assessing Officer treated it as taxable income.

What did the Tribunal hold?

The Tribunal held that the compensation received under the BSNL VRS-2019 scheme is in the nature of retrenchment compensation and falls under Section 10(10B) of the Act, making it exempt from tax. The assessees were directed to file revised computations to claim the exemption and receive any eligible refunds.

What were the issues?

Whether the 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?

Section 10(10B),Section 10(10C),Section 250,Section 143(1),Section 249(3)

AI-generated summary — verify with the full judgment below

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC” : PUNE BEFORE DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.302 and 303/PUN/2026 Assessment Years : 2021-22 and 2020-21 C/o. Padvekar Law Chambers, Ward 1(4), Jalgaon. 408, Maker Bhavan No.3, 21, New Marine Lines, Mumbai – 400 020 Maharashtra PAN : AAQPP9245G Appellant Respondent आयकर अपील सं. / ITA Nos.325 and 326/PUN/2026 Assessment Years : 2020-21 and 2021-22 C/o. Padvekar Law Chambers, 408, Maker Bhavan No.3, 21, New Marine Lines, Mumbai – 400 020 Maharashtra PAN : ATEPS6565M Appellant Respondent आयकर अपील सं. / ITA Nos.327 and 328/PUN/2026 Assessment Years : 2020-21 and 2021-22 C/o. Padvekar Law Chambers, Ward 2(1), Nashik. 408, Maker Bhavan No.3, 21, New Marine Lines, Mumbai – 400 020 Maharashtra PAN : AMYPK6105E Appellant Respondent

Rajendra Himmatrao Patil & Others आयकर अपील सं. / ITA Nos.331 and 332/PUN/2026 Assessment Years : 2020-21 and 2021-22 Lalitkumar Pandharinath Vs. Income Tax Offic

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