INDRA JITA NATH,CUTTACK vs. INCOME TAX OFFICER, BHUBANESWAR

ITA 332/CTK/2026Status: DisposedITAT Cuttack03 June 2026AY 2020-214 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the enhanced exemption limit under Section 10(10AA)(ii) is applicable. Therefore, the assessee is entitled to the full benefit of the leave encashment received.

What were the facts?

The assessee, a retired employee of a PSU, received leave encashment. The Assessing Officer allowed an exemption of Rs. 3,00,000/-, making an addition of Rs. 2,62,800/-. Subsequently, a CBDT notification enhanced the exemption limit to Rs. 25,00,000/-.

What were the issues?

Whether the enhanced exemption limit for leave encashment under Section 10(10AA) is applicable retrospectively and if the assessee is entitled to the full exemption on the amount received.

Which sections of the Income-tax Act were involved?

Section 10(10AA)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH

Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR

Hearing: 03/06/2026Pronounced: 03/06/2026

PerBench: This is an appeal filed by the assessee against the order of CIT(A), National Faceless Appeal Centre (NFAC), Delhi in appeal No.NFAC/2019-20/10074038 order dated 27/02/2023 for the assessment year 2020-21. 2. Shri Dulal Satyanarayan Jethi, AR appeared on behalf of the assessee and Shri Vijay Singh, Sr. DR represented on behalf of the revenue.

3.

The appeal of the assessee is delayed by 1066 days. In this regard, the assessee has filed an application for condonation of delay supported with an affidavit stating sufficient reasons for dela

The order continues below.

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