S.J.METAL INDUSTRIES,MUMBAI vs. JAO WD 21(3) (2), CPC, BANGALORE, BANGALORE

The revenue submitted that Tribunal vide 36(1)(va) of Rs.4,26,998/- P a g e | S.J. Metal Industries Vs. CPC, Banglore for the amount received from employee’s contribution to PF/ESIC was allowed following the decision of the ITAT Banglore M/s B I Worldwide India Pvt. Ltd. Vs. DCIT in dated 04.01.2022 & ITAT Hyderabad in the case of Shri Satish Kumar Singh Vs. ITO vide ITA No. 293/Hyd/2021 dated 23.08.2021 wherein held no disallowance can be made in respect of PF/ESI u/s 36(1)(va) of the Act, if the same are deposited on or before the due date of filing the return of income. The Hon’ble Supreme Court in the case of Checkmate Services Pvt. Ltd. Vs. CIT-1 Civil appeal no. 2833 of 2016 dated 12.10.2022 held that if the employer’s did not deposit the amount towards employee’s contribution on or before the due date as prescribed in the EPF/ESIC the assessee was not entitled to the deduction. The Hon’ble Supreme Court vide the decision referred as supra set at rest the entire controversy wherein it is held that employer’s have to deposit the employee’s contribution towards PF/ESIC on or before the due date prescribed in the respective law for availing the deduction.

Heard both the sides and perused the material on record. The Hon’ble Supreme Court vide decision referred supra set at rest the entire controversy wherein it is held that employer’s have to deposit the employee’s contribution towards PF/ESIC on or before the due date prescribed in the respective law for availing deduction. 4. During the course of appellate proceedings before me the ld. Counsel referred the decision of coordinate bench in support of claim of deduction. However, I consider that the cases referred by the assessee are of no help in view of the judgment of the Hon’ble Supreme Court in the case of Checkmate Services Pvt. Ltd. Vs. CIT-1 Civil appeal no. 2833 of 2016 dated 12.10.2022. Therefore, following the decision of Hon’ble Supreme Court I restore this issue to the file of the A.O for deciding a fresh in accordance with the decision of Hon’ble Supreme Court in the case of Checkmate Services Pvt. Ltd. Vs. CIT-I Civil Appeal No. 2833 of P a g e | S.J. Metal Industries Vs. CPC, Banglore 2016 dated 12.10.2022, therefore, the appeal of the assesse is treated as allowed for statistical purposes. 5. In the result, the appeal of the assessee is treated as allowed for statistical purposes.