CHELUVARAJU PUTTAPPA,MYSURU, KARNATAKA vs. ITO, WARD 1(1), MYSORE, MYSURU, KARNATAKA
What were the facts?
The assessee claimed exemption for ex-gratia compensation received under BSNL VRS 2019 and leave encashment. The initial return claimed partial exemption, but later the assessee sought full exemption based on tribunal decisions. The CIT(A) dismissed the appeal due to delay.
What did the Tribunal hold?
The Tribunal held that the delay in filing the appeal was bona fide and reasonable, as the assessee realized the correct legal position after tribunal pronouncements. Consequently, the assessee is entitled to full exemption for VRS compensation and leave encashment.
What were the issues?
Whether the delay in filing the appeal for claiming full exemption under Section 10(10B) and 10(10AA) is condonable. Whether the assessee is entitled to full exemption for VRS compensation and leave encashment.
Which sections of the Income-tax Act were involved?
Section 10(10B),Section 10(10AA)(i),Section 10(10C),Section 139(5),Section 119(2)(b)
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आयकर अपीलीय अधिकरण, बेंगलुरू पीठें, बेंगलुरू INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCHES, BANGALORE BENCH: A BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA 1996 & 1997/BANG/2026 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) CHAMBLON REETA ITO, WARD 3(3)(1), BLR NO. 454, SHAKTHI KRUPA, 9TH ITO, WARD 3(3)(1),HMT CROSS, ANNASANDRAPALYA BUILDING EXTN, VIMANAPURA S.O, Vs. BENGALURU-560032, BENGALURU-560017, KARNATAKA KARNATAKA अपीलधर्थी Appellant प्रत्यर्थी Respondent
Permanent Account Number of Assessee: ABHPC9351J
अपीलधर्थी द्वारा/Appellant represented by: Ms. Riddhi Moghe Advocate प्रत्यर्थी द्वारा/Respondent represented by: Sri. Ganesh R Gale, Standing Counse for Department
ITA 2409/BANG/2026 (धििधारण वर्ा/Assessment Year: 2020-21) BANGALORE-560032, BENGALURU-560019, KARNATAKA KARNATAKA अपीलधर्थी Appellant प्रत्यर्थी Respondent
Permanent Account Number of Assessee: ANBPS6937J
अपीलधर्थी द्वारा/Appellant Shri H. Shambhu Sharma CA represented by: प्रत्यर्थी द्वारा/Respondent Sri. Ganesh R Ga
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