SUREKHA DEEPAK BANGERA,MUMBAI vs. ITO WARD, 4, PANVEL, PANVEL
What were the facts?
Employees of BSNL received amounts under a Voluntary Retirement Scheme (VRS) in 2019. The Assessing Officer treated these amounts as taxable, while the assessees claimed they were exempt as retrenchment compensation.
What did the Tribunal hold?
The Tribunal held that the amounts received under the BSNL VRS, 2019, are in the nature of retrenchment compensation and are capital receipts exempt from tax under Section 10(10B) of the Income Tax Act.
What were the issues?
Whether amounts received under a Voluntary Retirement Scheme are to be treated as retrenchment compensation eligible for exemption under Section 10(10B) or fall under Section 10(10C).
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER Sl. ITA No.
Assessee Respondent A.Y.
No. 1-2 2782/PUN/2026 Lata Ramesh Pawar, ITO, 2020-21 2783/PUN/2026 4, Gananath Hsg.
Ward—2(1), 2021-22 Soc., Sahyadri Colony, Nashik.
Canal Road, Jail Road, Nashik- 422101. PAN : AFLPP0324C 3-4 2806/PUN/2026 Sudhakar Bhanudas ITO, 2020-21 2807/PUN/2026 Pawar, Ward-1, 2021-22 C/o. Padvekar Law Dhule.
Chamber, 408, Maker Bhavan No.3, 21, New Marine Lines, Mumbai- 400020. PAN : AIBPP2174M 5-6 2829/PUN/2026 Surekha Deepak ITO, 2020-21 2830/PUN/2026 Bangera, Ward-4, 2021-22 C/o. Padvekar Law Panvel.
Chamber, 408, Maker Bhavan No.3, 21, New Marine Lines, Mumbai- 400020. PAN : ABHPB4619C 7-8 2831/PUN/2026 Arun Pandurang ITO, 2020-21 2832/PUN/2026 Kulthe, Ward-2(1), 2021-22 C/o. Padvekar Law Nashik.
Chamber, 408, Maker Bhavan No.3, 21, New Marine Lines, Mumbai- 400020. PAN : ACNPK0377M 9-10 2878/PUN/2026 Anil Manohar Jadhav, ITO, 2020-21 2879/PUN/2026 C/o. Padvekar Law Ward-2(1), 2021-22 Chamber, 408, Maker Nashik.
Bhavan No.3, 21, New Marine Lines, Mumbai- 400020. PAN : ADUPJ0919J 11-12 2906/PUN/2026 Nanu Sitaram ITO, 2020-21 2907/PUN/2026 Thakur, W
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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
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- 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
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