VIKAS VASANT TOL,SATARA vs. INCOME TAX OFFICER WARD 3, SATARA

ITA 1564/PUN/2026Status: DisposedITAT Pune25 August 2026AY 2021-2211 pages
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What were the facts?

Assessees, ex-employees of BSNL, received compensation under the BSNL VRS-2019 scheme. They initially offered the amount to tax after claiming exemption under Section 10(10C) but later claimed the entire compensation as exempt under Section 10(10B).

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 is fully exempt from tax under Section 10(10B) of the Income Tax Act. The impugned orders of the CIT(A) were set aside.

What were the issues?

Whether compensation received under BSNL VRS-2019 is exempt under Section 10(10B) as retrenchment compensation, and not under Section 10(10C).

Which sections of the Income-tax Act were involved?

Section 10(10B),Section 10(10C)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE

Before: SHRI R. K. PANDA & Ms. ASTHA CHANDRA

For Appellant: Shri Suhas Kulkarni
For Respondent: Shri Avinash Karpe

PER ASTHA CHANDRA, J.M:

All the above captioned appeals are directed against the separate orders of the Ld. Addl / JCIT(A) pertaining to assessment years 2020-21 and 2021-22. Since identical grounds have been raised by the respective assessees, therefore, for the sake of convenience, these were heard together and are being disposed of by this common order. ITA Nos.2734 & 2735/PUN/2026

2.

Although various grounds of appeal have been raised

The order continues below.

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