LATCHUMI,SALEM vs. INCOME TAX OFFICER, SALEM
What were the facts?
The assessee, a retrenched employee, received ex-gratia compensation from BSNL. The assessee claimed partial exemption under Section 10(10B) and 10(10AA) of the Income Tax Act, 1961, in their returns. The appeals were dismissed by the first appellate authority solely on grounds of delay.
What did the Tribunal hold?
The Tribunal held that the first appellate authority erred in dismissing the appeals solely on delay without considering the merits. The Tribunal allowed the claim relating to Section 10(10B) but dismissed the claim relating to Section 10(10AA) as it was not properly raised.
What were the issues?
Whether the first appellate authority was justified in dismissing the appeal on grounds of delay without adjudicating the merits, and whether the assessee is entitled to full exemption under Section 10(10B) and 10(10AA).
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: HONOURABLE GEORGE GEORGE K. & SHRI GAGAN GOYAL
PER GAGAN GOYAL, AM: This is an appeal preferred by the assessee against the order of Ld. Addl. / JCIT (A)-1, Guwahati (hereinafter referred as the Ld. Addl. / JCIT)’), Guwahati dated 13.04.2026, for the Assessment Years (hereinafter referred as the ‘AYs’) 2020-21 and 2021-22 respectively.
GROUDS OF APPEAL ITA-3624/Chny/2026
The Appeal before the First Appellate Autho
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 →- Rajesh Kumar Shaw vs. Assistant Commissioner, State Tax, Ballygunge Charge And OrsCalcutta · 6 Oct 2026
- M/S Shreya Steel Corporation vs. The Assistant Commissioner Of Revenue, Bally And Salkia Charge And OrsCalcutta · 6 Oct 2026
- M/S Shreya Steel Corporation vs. The Deputy Commissioner Of Revenue, Bally And Salkia Charge And OrsCalcutta · 6 Oct 2026
- Samir Halder vs. State Of West Bengal And Ors.Calcutta · 6 Oct 2026
- Rajesh Kumar Shaw vs. Assistant Commissioner, State Tax, Ballygunge Charge And OrsCalcutta · 6 Oct 2026