360 DEGREE PROPERTY AND ENGINEERING SERVICES PRIVATE LIMITRED,HYDERABAD vs. INCOME TAX OFFICERS,WARD -11(1), HYDERABAD
What did the Tribunal hold?
The Tribunal held that the disallowance was not sustainable. This was based on legislative amendments and CBDT clarifications indicating that the relevant provisions apply prospectively from April 1, 2021.
What were the facts?
The assessee's appeal for AY 2018-19 concerned a disallowance of Rs. 5,70,349/- related to ESI/PF contributions. The assessee contended the payment was made before the due date of filing the return under Section 139(1).
What were the issues?
Whether disallowance of employee's contribution to ESI/PF is sustainable when paid after the statutory due date but before the due date for filing the return, considering prospective legislative changes.
Which sections of the Income-tax Act were involved?
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.2018-19 arises from the National Faceless Appeal Centre (NFAC), Delhi’s order dated 01-09-2021 passed in appeal No.NFAC / 2017-18 / 10013499, involving proceedings u/s.143(3) of the Income Tax Act, 1961 [in short, ‘the Act’]. Heard both the parties. Case file perused.
Coming to the assessee’s sole substantive issue raised herein of Section 36(1)(va) ESI/PF disallowance of Rs.5,70,349/- made in both the lower proceedings, the assessee’s and Revenue’s pleas before us are 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. There is further no 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 only with prospective effect from 01-04-2021 only, I hold that the impugned disallowance is not sustainable in view of all these legislative developments. The impugned ESI/PF disallowance is deleted therefore. No other ground has been pressed.
This assessee’s appeal is allowed in above terms.
Order pronounced in the open court on 16th November, 2021
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