BASAPPA BALARAMA,SHIMOGA vs. ITO WARD 1 SHIMOGA, SHIVAMOGGA
What were the facts?
Assessees, former employees of BSNL who retired under the BSNL VRS Scheme, 2019, received retrenchment compensation and leave encashment. They claimed full exemption for these amounts, which was partially denied by the lower authorities.
What did the Tribunal hold?
The Tribunal held that the compensation received under the BSNL VRS Scheme, 2019, qualifies for full exemption under Section 10(10B) of the Income Tax Act, 1961. It also ruled that leave encashment received by BSNL retirees is eligible for full exemption under Section 10(10AA).
What were the issues?
Whether retrenchment compensation and leave encashment received by BSNL VRS retirees are eligible for full tax exemption under the Income Tax Act.
Which sections of the Income-tax Act were involved?
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आयकर अपीलीय अिधकरण, ब"गलु" पीठ", ब"गलु" INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCHES, BANGALORE BENCH: SMC BEFORE HON’BLE SHRI PRASHANT MAHARISHI, VICE PRESIDENT
ITA 992/BANG/2026 िनधा"रण वष"/Assmt. Year: 2020-21 RENUKA NARASIMHA PRABHU ITO WARD 1(1) 202, MOSACO APARTMENT , CENTRAL REVENUE NEHRU AVENUE, CROSS BUILDING (CR BUILDING) ROAD,KODIYALBAIL,SO , ATTAVAR, Vs. MANGALURU-575003, MANGALURU-575001, KARNATAKA. KARNATAKA. (अपीलाथ" Appellant) (""थ" Respondent) Permanent Account Number of Assessee: AAPPV4523L
ITA 1005/BANG/2026 िनधा"रण वष"/Assmt. Year: 2020-21) JAYAKUMAR ITO WARD 2(1) MANJUSHRI 3-17-F2, ATTAVAR,MANGALURU- MANGALURU-575022, 575001, KARNATAKA KARNATAKA. (अपीलाथ" Appellant) (""थ" Respondent) Permanent Account Number of AASPJ9785B Assessee:
सुनवाई की तारीख / Date of conclusion of hearing: 25-May-2026
ITA 1005/BANG/2026 & CONNECTED APPEALS
ITA 1284/BANG/2026 िनधा"रण वष"/Assmt. Year: 2020-21) MYSORE-575010, MYSORE-575023, KARNATAKA (अपीलाथ" Appel
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