AVINASH ARVIND KULKARNI,PUNE vs. ITO WD-3, SATARA

ITA 1043/PUN/2026Status: DisposedITAT Pune21 May 2026AY 2020-2113 pages
AI SummaryAllowed

What were the facts?

Employees of BSNL received amounts under the Voluntary Retirement Scheme, 2019. The assessees claimed this amount as retrenchment compensation eligible for exemption under Section 10(10B) of the Income Tax Act.

What did the Tribunal hold?

The Tribunal held that the amount received under the BSNL Voluntary Retirement Scheme, 2019, is in the nature of retrenchment compensation and is eligible for exemption under Section 10(10B) of the Act, not Section 10(10C).

What were the issues?

Whether the amount received under the BSNL Voluntary Retirement Scheme, 2019, qualifies as retrenchment compensation for exemption under Section 10(10B) or falls 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 BENCHES “SMC”, PUNE

Before: SHRI MANISH BORAD & SHRI PAVAN KUMAR GADALE

For Appellant: Shri Suhas Kulkarni
For Respondent: Shri Deepak Kumar Kedia
Hearing: 20.05.2026Pronounced: 21.05.2026

PER BENCH : The captioned appeals at the instance of two different assessee(s) pertaining to A.Yrs. 2020-21 and 2021-22 are directed against the separate orders framed by Addl/JCIT(A)—4, Kolkata (ld. NFAC), passed u/s 250 of the Income Tax Act 1961. 2. The common issue raised by the two assessees in these four appeals is that whether the amount received by the employees of Bharat Sanchar Nigam Limited (BSNL) on Avinash Arvind Kulkarni and another account of retirement under

The order continues below.

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