MANUEL SANTAN FERNANDES,MUMBAI vs. INCOME TAX OFFICER, WARD 2(1), PANAJI

ITA 143/PAN/2026Status: DisposedITAT Panaji18 June 2026AY 2020-2113 pages
AI SummaryAllowed

What were the facts?

Employees of BSNL received amounts under a Voluntary Retirement Scheme (VRS) in 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 VRS, 2019, is in the nature of retrenchment compensation and is therefore exempt from tax under Section 10(10B) of the Act. The orders of the CIT(A) were set aside.

What were the issues?

Whether the amount received under the BSNL VRS, 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, PANAJI BENCH, ‘SMC’ PANAJI

Before: DR.MANISH BORAD & SHRI VINAY BHAMORE

For Respondent: Smt. Rijula Uniyal
Hearing: 12.06.2026Pronounced: 18.06.2026

PER DR. MANISH BORAD, ACCOUNTANT MEMBER :

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)— 1, Kolkata/Jodhpur (ld. NFAC) passed u/s 250 of the Income T

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 10(10B)

All 1,303 judgments and leading authorities on Section 10(10B) →

Recent GST High Court judgments

Search GST case law →