SMT PREMSHEELA DEVI RANJEET SINGH,MUMBAI vs. ADIC (CPC), BANGALORE

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short ‘ the CIT(A)’ ] dated 12/10/2021 for the assessment year 2019-20.

The notice of hearing of appeal was sent to the assessee through RPAD. The notice of hearing was sent to the assessee on the address mentioned in Form No.36. The notice is deemed to be served as the notice has not been received back unserved from the Postal Authorities. Despite service of notice neither the assessee nor any Authorized Representative of the assessee is present in the Court today. Therefore, this appeal is taken up for hearing with the assistance of ld. Departmental Representative and material available on record.

The assessee filed the return of income u/s. 139(1) of the Act on 26/10/2019. Return of the assessee was processed u/s.143(1) of the Act and intimation was issued to the assessee on 21/02/2020. While processing the return of income the Centralized Processing Center(CPC) disallowed assessee’s claim of deduction in respect of delayed payment of PF and ESIC.

The assessee is in appeal before the Tribunal assailing the findings of CIT(A). From perusal of the ground raised before the Tribunal it emanates that the assessee has assailed the findings of CIT(A) primarily on two issues:

We have heard the submissions made by Ld. Departmental Representative and have examined the orders of authorities below. We find that it is an admitted position that the assessee had deposited PF and ESIC dues before filing return of income for the impugned assessment year, but after the due date under the respective Acts. The Hon’ble Apex Court in the case Checkmate Services Pvt. Ltd. vs. CIT, 143 taxmann.com 178 has held that provisions of section 43B could not be applied in case of amounts which were deducted from employee’s income as contribution and were held in trust by the employer. The non-obstante clause u/s. 43B would also not absolve the assessee employer from its liability to deposit employee’s contribution on or before due date. Thus, we deem it appropriate to restore this issue back to the file of Assessing Officer to decide the issue in accordance with the aforesaid decision of Hon’ble Apex Court and facts of the case. The appeal by the assessee is thus, allowed for statistical purpose. Order pronounced in the open court on Friday the 10th day of March 2023.