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Facts
The assessee, Gyanendra Panwar, retired from Bank of Baroda and received Rs. 9,26,904 as leave encashment. The Assessing Officer (CPC) restricted the tax exemption under Section 10(10AA) to Rs. 3,00,000, citing that the employer was not a Central or State Government. The assessee appealed, arguing that a CBDT notification had increased the exemption limit to Rs. 25,00,000.
Held
The Tribunal condoned a 542-day delay in filing the appeal due to the assessee's and his mother's illness, his son's marriage, domestic issues, and reliance on previous counsel. On merits, the Tribunal found that the AO CPC had mistakenly applied an outdated exemption limit and directed the AO to grant the full relief claimed under Section 10(10AA) as it was within the enhanced limit of Rs. 25,00,000.
Key Issues
The key legal issues were the condonation of a significant delay in filing the appeal and the correct application of the leave encashment exemption limit under Section 10(10AA) of the Income Tax Act, particularly concerning the enhanced limit set by a CBDT notification.
Sections Cited
Section 10(10AA), Section 250
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH “SMC”NEW DELHI
Before: SHRI YOGESH KUMAR US & SHR SANJAY AWASTHI
आदेश /O R D E R PER SANJAY AWASTHI, ACCOUNTANT MEMBER:
In this case, there is a delay of 542 days which has been requested to be condoned as under: - “I, Gyanendra Panwar, son of Shri Gajendra Singh Panwar, residing at Nanda Devi Enclave, Badripur, Dehradun - 248005, do hereby solemnly affirm and state as under: 1. That I am the appellant in the present matter and am fully acquainted with the facts of the case. I am executing this affidavit to seek condonation of delay in filing the appeal before the Hon’ble Income Tax Appellate Tribunal, Dehradun.
That the order of the Learned J. Commissioner of Income Tax (Appeals) dismissing my appeal was passed on 29.03.2024.
That the time limit for filing the appeal before the Hon’ble ITAT expired on 27.05.2024. However, due to circumstances beyond my control, the appeal could not be filed within the prescribed time. The same are being explained below point wise.
Self-Illness: The appellant had undergone surgical process in February 2024, the treatment for which continued till March 2024. The relevant document in support of this treatment at district hospital, Dehradun is enclosed at Page No.25-28. The appellant went on further treatment for pain in shoulder for which was having treatment at Jaypee Hospital, sector 128, Noida. The relevant document dated 16.04.2024 is enclosed as 29. Further, the appellant was again under treatment at district hospital Dehradun and underwent minor surgery. The OPD slip dated 11.05.2024 is enclosed at page no.
The assessee was further under treatment for prostate issues at Max Healthcare, Noida. Prescription dated 15.02.2025 is enclosed at page no.
The appellant was under treatment at Kailash Hospital, Dehradun. The OPD prescription dated 20.06.2025 and 24.06.2025 are enclosed for ready reference at page no. 31- 23, 5. Treatment of Mother: The mother of the appellant, Smt. Savitri Panwar aged 90 years was suffering from cancer of ovary during the period and had undergone treatment in various hospitals from time to time. Unfortunately, she could not survive and passed away on 25.06.2025. In fact, she was even admitted to Himalayan Hospital, Cancer Research Institute, Jolly Grant but doctors could not save her due to her old age and advance stage of disease. She was bedridden for several months before her death. Documents regarding her medical treatment has been attached from page no. 34 to 37. Further, death certificate is enclosed on page no.
It was the mother’s insistence that the son of appellant was to be married of before she takes her last breath.
Marriage of Son: The appellant was too much occupied with the marriage preparations including selection of compatible girl for his son in order to fulfil his mother’s wish. Thereafter the appellant was preoccupied with all other wedding preparations. The son of the appellant got engaged on 17.11.2024. Engagement invitation is enclosed on page no.
Further, the son of the appellant got married on 02.02,2025 which was attended by his ailing mother also. The wedding invitation card is enclosed on page 40.
Domestic Issues: Due to certain domestic issues, the appellant was not having cordial relations with his wife. The e-mail id of wife was being used on the Income Tax Portal which was an old email address and generally not used by her and the appellant did not receive any such information from his wife in this regard. Proof that communication was being made on my wife’s email is attached below in form of screenshot:
After the marriage on the son and death of the mother of the appellant, the family shifted base from Noida to Dehradun and thereaftersomehow, he came to know about the income tax proceedings development.
Counsels Sole: The appellant is not well aware of the proceedings ofthe Income Tax Department and he was fully dependent on his previouscounsel. The counsel kept on telling him that priority is to take care ofailing mother who was suffering from ovarian cancer and the incometax matter will be taken, care of thereafter.
That due to my medical condition of the appellant, his mother, andother family circumstances as narrated above and also the negligenceof previous counsel, there has been an unavoidable delay of 543 daysin filing the appeal.
That the delay is neither intentional nor deliberate. I had no motive tojeopardize the interest of the Revenue. The delay occurred solely due tocircumstances beyond the control of the appellant.
That now I have engaged a new counsel who will look into this matter.Now onwards I assure you to make full compliances of all the legalrequirements through my counsel.
That in the interest of justice and to allow me an opportunity to beheard on merits, it is respectfully prayed that the Hon’ble Tribunal maykindly condone the delay in filing the appeal and accept the same.
That an application for condonation of delay, along with the memorandum of appeal in Form 36, is being filed herewith.” 1.1 Considering the reasons given in the above said application, we hereby condone the delay and admit this appeal for adjudication.
This appeal arises from order dated 29.03.2024, passed by Addl./JCIT(Appeals)-1, Ludhiana u/s 250 of the Income Tax Act, 1961 (hereafter referred to as “the Act”). In this case, the assessee received Rs.9,26,904/- as leave encashment benefit in terms of Section 10(10AA) of the Act. The Ld. AO’s CPC restricted the benefit to Rs.3,00,000/- on the ground that the employer was other than a Central or a State Government. For the sake of record, it needs to be mentioned that the assessee retired from the Bank of Baroda, a PSU Bank.
ITA No. 238/DDN/2025 GYANENDRA PANWAR 2. Before us, the Ld. AR mentioned that the Ld. AO, CPC had used an older version of the CBDT Circular to deny the benefit due to the assessee. It was pointed out that vide CBDT’s Notification No.31/2023/F.No.200/3/2023 dated 24.05.2023,the said limit of restriction was enhanced to Rs.25,00,000/-. It was averred that the assessee was duly covered under the new enhanced limit. The Ld. AR also relied on several case laws and orders of Coordinate Benches of ITAT, whereby on identical grounds relief had been given to the assessees concerned. The main case in this regard was of Ram Charan Gupta bearing ITA No.408/JPR/2022.
2.1 The Ld. DR relied on the orders of the authorities below.
We have carefully considered the rival submissions, and have gone through the documents before us. We find that the Ld. AO CPC has mistakenly restricted the benefit of claim to Rs.3,00,000/- even when the amount was enhanced to Rs.25,00,000/-. Accordingly, we find merit in the submission of the Ld. AR and direct the Ld. AO CPC to grant relief u/s 10(10AA) of the Act to the full extent claimed by the assessee since it is considerably less than the amount of Rs. 25,00,000/- as per the CBDT Circular (supra).
In the result, appeal of the assessee is allowed.
Order pronounced in the open court on 11.02.2026 Sd/- Sd/- (YOGESH KUMAR US) (SANJAY AWASTHI) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 11.02.2026 *Kavita Arora, Sr. P.S.