SHIRISH PRAVIN BANDEKAR,MUMBAI vs. ITO, WARD 1, KUDAL, KUDAL
What were the facts?
Assessees received compensation under the BSNL Voluntary Retirement Scheme, 2019. They claimed exemption under Section 10(10C) initially, but later sought exemption under Section 10(10B) as retrenchment compensation.
What did the Tribunal hold?
The Tribunal held that the compensation received under the BSNL VRS-2019 is in the nature of retrenchment compensation and is exempt from tax under Section 10(10B) of the Income Tax Act, 1961.
What were the issues?
Whether the compensation received under the BSNL Voluntary Retirement Scheme, 2019, qualifies as retrenchment compensation exempt under Section 10(10B) of the Income Tax Act.
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 Dr. DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER
Sr. ITA Nos. A.Y Appellant Respondent No. 1 1890/PUN/2026 2021-22 Ramesh Bhimshankar Budwatrao, ITO, Ward-2(1), C/o. Padvekar Law Chambers, 408, Solapur Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : AGTPB4543J 2 1891/PUN/2026 2020-21 Sunita Balasaheb Nandihalli, ITO, Ward-1, C/o. Padvekar Law Chambers, 408, Kudal Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : AALPN4354R 3 1892/PUN/2026 2021-22 Sunita Balasaheb Nandihalli, ITO, Ward-1, C/o. Padvekar Law Chambers, 408, Kudal Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : AALPN4354R 4 1893/PUN/2026 2020-21 Dattatraya Banshi Bhor, ITO, Ward-2, C/o. Padvekar Law Chambers, 408, Ahmednagar Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : AEUPB9138C 5 1894/PUN/2026 2021-22 Dattatraya Banshi Bhor, ITO, Ward-2, C/o. Padvekar Law Chambers, 408, Ahmednagar Maker Bhavan No. 3, 21, New Marine Lines, Mumbai-400020 PAN : AEUPB9138C 6 1912/PUN/2026 2021-22 Shantaram Mahadev Khorate, ITO, Ward-1(1), C/o. Padvekar Law Chambers, 408, Kolhapur M
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