ULTRA CLEAN AND CARE SERVICES P LTD.,JABALPUR vs. ASSTT. COMMISSIONER OF INCOME TAX CIRCLE 2(1), JABALPUR, JABALPUR

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ITA 8/JAB/2023Status: DisposedITAT Jabalpur22 September 2023AY 2019-205 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the employee's share of ESI/PF contributions paid after the due date is not deductible, following the Supreme Court's decision in Checkmate Services. The employer's share, however, is eligible for deduction under Section 43B if paid within the prescribed time.

What were the facts?

The assessee's appeals concerned the disallowance of deductions for delayed payments of ESI and PF contributions. The disallowance included both employee and employer contributions.

What were the issues?

The primary issue was the deductibility of delayed ESI/PF contributions, specifically distinguishing between employee and employer shares, and the applicability of Section 36(1)(va) and Section 43B.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH, JABALPUR

Before: SHRI OM PRAKASH KANTSHRI PAVAN KUMAR GADALE

For Appellant: Shri G.N.Purohit, Sr. Advocate
For Respondent: Shri Shive Kumar, Sr.DR
Hearing: 21/09/2023Pronounced: 22/09/2023

O R D E R PER OM PRAKASH KANT, A.M.: These two appeals by the assessee are directed against the separate orders, both dated 22.11.2022 passed by Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short “Ld.CIT(A)”] for the assessment year 2019-20 to 2020-21 respectively. The issues involved in both the appeals are common, therefore, both the appeals were heard together and disposed off by way of this consolidated order for convenience.

& 9/Jab/2023 Ultra Clean and care Ser vices P.Ltd.

2.

Grounds are identical in both the appeals and for the sake of brevity, grounds in Assessment Year 2019-20 are reproduced as under:-

1.

“That the learned CIT Appeal has erred in law and on facts of the case in not allowing proper opportunity of hearing to the assessee. The appeal order passed may please be quashed in toto.

2. The learned CIT(A) has erred in law and on facts of the case for confirming the addition of Rs.2571720/- on account of delayed payment of EPF & ESI under section 36 of the Income Tax ACT 1961.The disallowance is not justified it is contrary to the provisions of section 43B,the entire addition should be quashed. 3. The addition has been made without affording opportunity to the assessee is devoid of natural justice should be deleted. 4. The learned CIT(A) is not justified in holding that explanation added to section 36(1)(va) w.e.f.01.04.2021 shall have retrospective operation. The explanation creates a liability and specifically made operative from Assessment Year 2021-22 cannot have retrospective operation. 5. That section 36(1)(va) and section 43B and conflicting and ambiguous. The conflict should be resolved in favor of the assessee.

& 9/Jab/2023 Ultra Clean and care Ser vices P.Ltd.

6. The applicant reserves his right to raise additional ground or grounds of appeal

those may arise at the time of hearing of this appeal.”

3. Grounds raised in both the appeals relate to disallowance of deduction for contribution to ESI/PF.

4.

We have heard Ld. Authorized Representatives of the parties on the issue in dispute and perused the relevant material available on record. Before us, Ld. counsel for the assessee submitted that in AY 2019-20, the disallowance include employer’s contribution to ESI/PF also. Ld. counsel for the assessee has provided details of employee’s share out of ESI/PF paid after due date under relevant Acts which amount to Rs.17,12,991/-. The relevant details which are reproduced as under-

S.No. Actual Date Due date ESIC Employee Employer Amount Challan Share share Amount o.75% 3.25% 1. 23.10.2020 15.05.2019 215691 40442.06 175248.94 215691 2. 23.10.2020 15.06.2019 219242 41107.88 178134.13 219242 3. 25.10.2019 15.07.2019 167983 31496.81 136486.19 167983 4. 28.08.2019 15.08.2019 875 164.06 710.94 875 5. 28.08.2019 15.08.2019 77843 14595.56 63247.44 77843 6. 27.09.2019 15.09.2019 71592 13423.50 58168.50 71592 7. 27.11.2019 15.10.2019 80483 15090.56 65292.44 80483 8. 27.11.2019 15.11.2019 80557 15104.44 65452.56 80557 9. 14.04.2020 15.12.2019 103713 19446.19 84266.81 103713 10. 14.04.2020 15.01.2020 91945 17239.69 74705.31 91945 11. 24.07.2020 15.02.2020 93715 17571.56 76143.44 93715 12. 24.07.2020 15.05.2020 89930 16861.88 73068.13 89939 13. 17.04.2020 15.05.2020 90953 17053.69 73899.31 90953 Total 259597.88 & 9/Jab/2023 Ultra Clean and care Ser vices P.Ltd.

5.

Ld. Counsel for the assessee accordingly, submitted that disallowance for employee’s share of contribution for ESI/PF may be disallowed in view of the decision of the Hon’ble Supreme Court in the case of Checkmate Services P. Ltd. vs Commissioner of Income Tax-1 in Civil Appeal no. 2833 OF 2016 . Regarding the balance amount of disallowance, he submitted that same relates to employer’s contribution to ESI/PF, which is eligible for allowance u/s 43B of the Act. We agree with the submissions of the ld counsel for the assessee. Accordingly, the issue in dispute for AY 2019-20 is restored back to the AO for deciding employer’s share of the contribution to ESI/PF for allowing in accordance with the provision of section 43B of the Income Tax Act, 1961 (in short “the Act”) whereas employee’s contribution to ESI/PF to be considered in accordance with the decision of Hon’ble Supreme Court in the case of Checkmate Services P. Ltd. vs Commissioner of Income Tax-1 (supra).

6.

In AY 2020-21, entire contribution pertains to employee’s share to ESI/PF and therefore, same is not eligible for deduction u/s 36(1)(va) of the Act hence, the AO is directed to disallow the same in accordance with the decision of the Hon’ble Supreme Court in the case of Checkmate Services P. Ltd. vs Commissioner of Income 4 | P a g e & 9/Jab/2023 Ultra Clean and care Ser vices P.Ltd.

Tax-1 (supra). Both the appeals filed by the assessee are accordingly, restored to the AO for deciding afresh in accordance with law.

7.

In the result, both appeals filed by the assessee are allowed for statistical purposes.

Order pronounced in the open Court on 22/09/2023.

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