SURYAUDAY SPINNING MILLS PRIVATE LIMITED,SECUNDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX,CIRCLE-3(2), HYDERABAD

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ITA 157/HYD/2021Status: DisposedITAT Hyderabad03 May 2021AY 2018-193 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 deduction for employee's contribution to PF and ESI should be allowed if paid on or before the due date of filing the return of income, following the Supreme Court's decision in Alom Extrusions.

What were the facts?

The assessee company claimed deduction for employee's contribution to PF and ESI deposited after the due date but before the return filing date. The Assessing Officer disallowed this deduction, a view upheld by the CIT(A).

What were the issues?

Whether deduction for employee's contribution to PF and ESI is allowable if deposited after the statutory due date but before the return filing date.

Which sections of the Income-tax Act were involved?

Section 36(1)(va),Section 43B

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, HYDERABAD ‘SMC’ BENCH : Hyderabad

Before: Smt. P. Madhavi Devi

Hearing: 12/04/2021

Date of Hearing : 12/04/2021 Date of Pronouncement 03 /05/2021 O R D E R This is assessee’s appeal for AY 2018-19 against the order of the CIT(A)-3, Hyderabad dated 24.09.2020.

2.

Brief facts of the case are that the assessee company, filed its return of income for the A.Y. 2018-19 on 01.10.2018 admitting total income of Rs.32,90,560/-. The return was initially processed u/s 143 (1) of the Income Tax Act, 1961 [for short ‘the Act’] by the Assessing Officer at CPC, Bengaluru by making disallowance of Rs. 9,88,983/- being the delayed payment of PF and ESI. Against the same, assessee filed an appeal before the CIT(Appeals), stating that the employees contribution to PF and ESI was deposited beyond the due date, but before filing of return of income. Assessee relied upon the judgment of hon’ble Supreme Court in the case CIT vs. Alom Extrusions Ltd. (2009) 319 ITR 306 (SC) in support of its claim of deduction.

M/s Suryauday Spinning Mills Pvt.Ltd.

2.1. The CIT(A), however, held that in the case of Alom Extrusions (supra), the hon’ble Supreme Court has not laid down any proposition of law with regard to allowability of deduction in respect of belated payment of employee’s contribution to PF and ESI and therefore, it is not applicable to assessee’s case. The CIT(A), accordingly confirmed the order of the Assessing officer.

2.2. Assessee is in second appeal before the tribunal by raising the following grounds of appeal. Pertaining to disallowance u/s 36(1)(va) : Tax effect5: Rs.3,05,595/-

1. The LdCIT(A) erred in confirming addition of Rs. 9,88,983/- made by the Assessing Officer u/s 36(1)(va) of the Act by disallowing deduction of employees contribution to PF and ESI but not credited to employees account before due date

2. That the ldCIT(A) erred in not considering the fact in view of the decision of Jurisdictional ITAT on the same issue, disallowance cannot be made when the amount is credited in the relevant account before due date of filing of return of income.

3.

Ld.counsel for assessee submitted that similar issue has come up before this tribunal in a number of cases where in the coordinate benches of this tribunal have followed the decision of the hon’ble Supreme Court in the case of Alom Extrusions (supra) to allow the deduction in the case of the employee’s contribution to PF and ESI also if the same was remitted to relevant account before the date of filing of the return of income. He submitted that the Department has brought in the amendment to section 43B with effect from assessment year 2020-21 and thereafter, employees contribution to PF and ESI will not be allowed if it is not paid before the due date of relevant Act. He has filed before the tribunal a copy of the note on Clauses explaining clause (viii) of the Act which seeks to amend section 36(1)(va) of the Act and it has been mentioned that the amendment will be effective from 01st April 2021 i.e. for assessment year 2021-22 onwards.

M/s Suryauday Spinning Mills Pvt.Ltd.

4.

Ld.DR however relied upon the order of the authorities below.

5.

Having regard to rival contentions and the material placed on record, I notice that the issue is covered in favour of the assessee by various decisions of the tribunal which have in turn followed the decision of hon’ble Supreme Court in the case of Alom Extrusions.

Therefore, I deem it fit and proper to direct the Assessing officer to allow the deduction in case employee’s contribution to PF end ESI also if it has been paid on or before the date of filing of the return of income. 6. In the result, the appeal of the assessee is allowed.

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