DOZCO (INDIA) PVT. LTD.,KOLKATA vs. D.C.I.T., CIRCLE - 1(1), KOLKATA, KOLKATA

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ITA 45/KOL/2023Status: DisposedITAT Kolkata26 June 2023AY 2019-20203 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the disallowance made by the Assessing Officer/CPC is justified. The Supreme Court in the Checkmate Services case has clarified that delayed deposit of employees' contribution to PF/ESI, even if paid before the return filing due date, is not deductible.

What were the facts?

The assessee claimed a deduction for employees' contribution to PF/ESI deposited after the statutory due date but before the due date for filing the income tax return. The Assessing Officer/CPC disallowed this deduction.

What were the issues?

Whether delayed deposit of employees' contribution to PF/ESI, paid before the return filing due date, is allowable as a deduction under Section 36(1)(va) read with Section 43B of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 36(1)(va),Section 2(24)(x),Section 43B,Section 139(1)

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, KOLKATA BENCH “B” KOLKATA

Before: SHRI RAJESH KUMAR, HON’BLE & SHRI SONJOY SARMA, HON’BLE

For Appellant: Shri Amit Agarwal, Advocate
For Respondent: Shri P.P. Barman, Addl. CIT, Sr. DR
Hearing: 26.06.2023Pronounced: 26.06.2023

O R D E R

PER SONJOY SARMA, JM:

1.

The present appeal has been preferred by the assessee against the order dated 23.11.2022 of the National Faceless Appeal Centre [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’).

2.

The sole issue involved in this appeals is relating to the disallowance made by the Assessing Officer/Central Processing Centre (CPC) u/s 36(1)(va) r.w.s. 2(24)(x) of the Act on account of delayed deposit of employees’ contribution to PF/ESI i.e. after the due date as provided under the respective welfare enactments.

3.

At the time of hearing, ld. AR submits that the intimation dated 20th May, 2020 passed under section 143(1) of the Act, the Assistant Commissioner of Income Tax (CPC), Bangalore erred in making disallowance of the sum of Rs. 1,41,84,410/- being employees contribution to PF and ESI, under section 36(1)(va) of the Act even though the entire amount of the said employees

2 Dozco (India) Pvt. Ltd. A.Y. 2019-20 contribution was paid before the due date of filing of return of total income under section 139(1) of the Income Tax Act, 1961. In the impugned order dated 20th May, 2020 the said disallowance has been made without appreciating that the adjustment of the said disallowance made in the intimation was itself illegal. On the other hand, ld. DR objected to such prayer made by the ld. AR.

4.

We after hearing both the parties and perused the material available on record, we find that the instant issue raised by the assessee has come to rest by the recent verdict of the Hon’ble Supreme Court in Checkmate Services Pvt. Ltd. Vs. CIT (2022) 143 taxmann.com 178 (SC) dated 12.10.2022 wherein it has been held that deduction u/s 36(1)(va) in respect of delayed deposit of amount collected towards employees’ contribution to PF cannot be claimed even though deposited within the due date of filing of return even when read with Section 43B of the Income-tax Act,1961.

The Hon’ble Supreme Court in the case of ‘Checkmate 5. Services Pvt. Ltd vs. CIT’ (supra) has held that by virtue of section 2(24)(x) of the Act, the amounts received or deducted by an employer u/s 36(1)(va), it retains its character as an income (albeit deemed) by virtue of section 2(24)(x), unless the condition stipulated by Explanation to section 36(1)(va) are satisfied i.e. depositing such amount received or deducted from the employee on or before the due date. The Hon’ble Supreme Court held that there is a marked distinction between the nature and character of the two amounts – the employer’s liability is to be paid out of its income, whereas, the second is deemed an income, by definition, since it is the deduction from the employee’s income and held in 3 Dozco (India) Pvt. Ltd. A.Y. 2019-20 trust by the employer. The Hon’ble Supreme Court thus held that the conditions of section 43B prescribing the due date as the date of filing of return of income in case the employers’ contribution towards ESI/PF would not be applicable in case the employees’ contribution as provided u/s 36(1)(va) of the Act and that the due date in respect of deposit of employees’ contribution would be such as prescribed u/s 36(1)(va) of the Act.

6.

In view of above discussion, we do not find any merit of the appeal of the assessee and the same is hereby dismissed.

In the result, the appeal of the assessee stands dismissed. 7. Order pronounced in the open court on 26.06.2023

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