DATA GLOVE IT SOLUTIONS PRIVATE LIMITED,NEW DELHI vs. INCOME TAX OFFICER, CIRCLE 7(1), NEW DELHI

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ITA 994/DEL/2021Status: DisposedITAT Delhi15 February 2023AY 2018-20193 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the disallowance of employees' contribution to Provident Fund/ESIC for late deposit, following the Supreme Court's decision in Checkmate Services (P.) Ltd. The Tribunal noted that such disallowances are permissible even under section 143(1) proceedings.

What were the facts?

The assessee challenged the disallowance of employees' contribution to Provident Fund/ESIC made by the CPC under section 143(1). The disallowance was due to late deposit of these contributions.

What were the issues?

Whether late deposit of employees' contribution to Provident Fund/ESIC is disallowable as an expense. Whether such disallowance can be made under section 143(1) of the Act.

Which sections of the Income-tax Act were involved?

Section 36(i)(va),Section 43B,Section 143(1),Section 2(24)(x)

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, DELHI BENCH “H” DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA

For Respondent: Shri R.K. Jain, Sr.DR

PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (“NFAC”), Delhi dated 21.06.2021 arising from intimation dated 17.10.2019 passed u/s 143(1) of the Income Tax Act, 1961 (“the Act”) concerning Assessment Year 2018-19.

2.

As per grounds of appeal, the assessee has challenged the disallowance of employees contribution to Provident Fund/ESIC u/s 36(i)(va) r.w.s. 43B of the Act. When the matter was called for hearing, none appeared for the assessee. It was seen that opportunities have been given in the past for compliance. However, none appeared on behalf of the assessee. Under these

1.

I.T.A. No.994/Del/2021 2 circumstances, we are constraint to proceed ex-parte in the absence of the assessee.

3.

Ld. Sr.DR for the Revenue on its part, contended that Central Processing Centre (“CPC”) has made additions of Rs. 21,83,421/- to the returned income of the assessee on account of late deposit of employees contribution to Provident Fund/ESIC deferred while processing the return of income. In this regard, the action of the Revenue in making disallowance towards late deposit of employees contribution to Provident Fund/ESIC was supported by the judgement rendered in the case of Checkmate Services (P.) Ltd. vs CIT (2022) 143 taxmann.com 178 (SC). Ld. Sr. DR for the Revenue thus submitted that even for Assessment Years prior to Assessment Year 2021-22, belated deposit of employees contribution held in Trust by the employee Assessee are to be reckoned as taxable income of the assessee u/s. 2(24)(x) r.w. Section 43B of the Act and the deduction u/s 36(i)(va) of the Act would not be permissible thereon in case of belated payments. Ld. Sr.DR for the Revenue further contended that the delayed deposit of employees contribution indicated in the Audit Report is sufficient for adjustment under section 143(1) of the Act, as held by the Pune Bench of the Tribunal in the case of Cemetile Industries vs ITO TS-933-ITAT-2022 (Pune).

4.

The issue towards taxability of belated employees contribution to Provident Fund/ESIC is no longer res integra in the light of the judgement of the Hon’ble Supreme Court in the case of Checkmate Services (P.) Ltd. vs CIT (supra). The co-ordinate Bench of the Tribunal in Cemetile Industries vs ITO (supra) had expressed a view that such adjustment/disallowance is also permissible in the proceedings carried out u/s 143(1) of the Act. Very recently, the Co-ordinate Bench of the Tribunal in Savleen Kaur & Others vs ITO in & Others for Assessment Year 2018-19 & Others vide order dated 09.01.2023 and in BT Data and Surveying Services

I.T.A. No.994/Del/2021 3 India Pvt. Ltd. vs. ITO in for Asy 2018-19 vide order dated 07.02.2023 has also taken a similar view and upheld the action of the Revenue. In parity with the view taken by Co-ordinate Benches, we do not see any merit in the appeal of the assessee. We thus, do not see any warrant to any reason to interfere with the order of Ld.CIT(A).

5.

In the result, the appeal of the assessee is dismissed ex-parte.

Order pronounced in the open Court on 15/02/2023.

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