BURMAH AUTO SERVICE,HYDERABAD vs. DCIT CIRCLE 4(1), HYDERABAD

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ITA 422/HYD/2021Status: DisposedITAT Hyderabad29 November 2021AY 2019-203 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the disallowance was not sustainable. This was based on the legislative amendments made by the Finance Act, 2021, and the CBDT's clarification that these amendments apply prospectively from April 1, 2021.

What were the facts?

The assessee's appeal for AY 2019-20 concerned a disallowance of Rs. 4,57,936/- related to ESI/PF contributions. The disallowance was made because the contributions were paid after the statutory due date but before the due date for filing the return under Section 139(1).

What were the issues?

The key issue was whether the disallowance of employee's ESI/PF contributions, paid after the statutory due date but before the return filing due date, was valid in light of recent legislative changes and clarifications.

Which sections of the Income-tax Act were involved?

Section 36(1)(va),Section 43B,Section 139(1),Section 2(24)(x)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES “SMC”, HYDERABAD

Before: SHRI S.S.GODARA

This assessee’s appeal for AY.2019-20 arises from the National Faceless Appeal Centre (NFAC), Delhi’s order dated 08-09-2021 passed in DIN & Order No.ITBA/NFAC/S/250/2021-22/1035373956(1), involving proceedings u/s.250 of the Income Tax Act, 1961 [in short, ‘the Act’]. Heard both the parties. Case file perused.

2.

Coming to the assessee’s sole substantive issue raised herein of Section 36(1)(va) r.w.s.2(24)(x) ESI/PF disallowance of Rs.4,57,936/- made in both the lower proceedings, the assessee’s and Revenue’s pleas before me is that the same has been paid before the due date of filing Sec.139(1) return and after the due date prescribed in the corresponding statute(s); respectively. I notice in this factual backdrop that the legislature has not only incorporated necessary amendment in Sections 36(1)(va) as well as u/s. 43B vide Finance Act, 2021 to this effect but also the CBDT has issued Memorandum of Explanation that the same applies w.e.f. 01-04-2021 only. It is further not an issue that the foregoing legislative amendments have proposed employers’ contribution/disallowance u/s.43B as against employee’s contribution u/s.36(va) of the Act; respectively. However, keeping in mind the fact that the same has been clarified to be applicable with prospective effect from 01-04-2021 only, I hold that the impugned disallowance is not sustainable in view of all these latest developments. The impugned ESI/PF disallowance is deleted therefore. No other ground has been pressed before me.

3.

This assessee’s appeal is allowed in above terms.

Order pronounced in the open court on 29th November, 2021

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