PATIBANDLA SREENIVASA RAO,HYDERABAD vs. THE INCOME TAX OFFICER, WARD-2(1), VIJAYAWADA, VIJAYAWADA

ITA 561/VIZ/2026Status: DisposedITAT Visakhapatnam21 August 2026AY 2021-2213 pages
AI SummaryAllowed

What were the facts?

The assessee received compensation under BSNL's Voluntary Retirement Scheme (VRS) in 2019 and offered it to tax. Later, upon realizing that such compensation might be exempt under Section 10(10B), the assessee sought to claim this exemption by filing appeals before the CIT(A) with significant delays.

What did the Tribunal hold?

The Tribunal held that the compensation received under the BSNL VRS-2019 scheme is eligible for exemption under Section 10(10B) of the Act. Consequently, the additions made by taxing this compensation were directed to be deleted.

What were the issues?

Whether the compensation received under BSNL's VRS-2019 is eligible for exemption under Section 10(10B) and whether the delay in filing appeals before the CIT(A) should be condoned.

Which sections of the Income-tax Act were involved?

Section 10(10B),Section 10(10C),Section 119(2)(b)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI VIJAY PAL RAO, HON’BLE & SHRI MANJUNATHA G, HON’BLE

For Respondent: Shri A.P.Babu, Sr.AR

Heard together (2 matters)

ITA 560/VIZ/2026
ITA 561/VIZ/2026

Read from the judgment's own cause title. This page is filed under one of them.

PER MANJUNATHA G, AM: The captioned appeals filed by assessee are directed against separate, but identical, orders passed by the learned Addl./Joint Commissioner of Income Tax (Appeals), Pune, for the A.Y. 2020-21 &

The order continues below.

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