NEHRU PLACE HOTELS PVT LTD,NEW DELHI vs. DCIT CPC, BANGALORE

PDF · subscribers
ITA 1842/DEL/2020Status: DisposedITAT Delhi16 November 2022AY 2017-185 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that if the bonus was actually paid before the due date of filing the return, it should not be disallowed. It also found merit in the assessee's claim of double disallowance regarding the write-back of prior year's unpaid bonus. Both issues were restored to the AO for verification.

What were the facts?

The assessee claimed bonus payments and a write-back of a prior year's disallowed bonus liability. The AO made adjustments disallowing these claims during the processing of the return under Section 143(1). The CIT(A) sustained these adjustments.

What were the issues?

Whether bonus payments made before the due date of filing the return are allowable, and whether a write-back of a previously disallowed bonus liability results in double disallowance.

Which sections of the Income-tax Act were involved?

Section 43B,Section 143(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “E” BENCH: NEW DELHI

Before: SHRI N.K.BILLAIYA & SHRI KUL BHARAT

For Appellant: Shri R.K.Kapoor, CA &, Ms. Deepti Gupta, CA
For Respondent: Shri Jeetender Chand, Sr.DR
Hearing: 10.11.2022Pronounced: 16.11.2022

ORDER

PER KUL BHARAT, JM :

1.

This appeal filed by the assessee for the assessment year 2017-18 is directed against the order of Ld. CIT(A)-23, New Delhi dated 04.09.2020. The assessee has raised following grounds of appeal:-

Ground No.1 (a) “That the Ld. CIT(Appeals) has erred in law on the facts in sustaining the disallowance of actual payment of bonus on 30.10.2017 amounting to Rs. 82,02,811/- after the date of Audit Report dated 29.10.2017, but on or before the due date of filing of the return u/s 139(1) on wholly illegal, erroneous and untenable ground. Ground No.1 (b) That the Ld. CIT(Appeals) has failed to appreciate that the disallowance u/s 143(l)(a)(iv) cannot over-ride the statutory proviso to section 43B, which provides that where any sum is actually paid before the due date of filing of the return u/s 143(1) shall not be disallowed. Page | 1

Ground No. 2 (a) That the ld. CIT(Appeals) was not legally justified in rejecting the assessee’s claim of deduction on account of write back of provision of bonus amounting to Rs. 5,54,288/- out of pre-existing liability of unpaid bonus to employees disallowed in earlier years u/s 43B of the Income Tax Act. Ground No. 2 (b) Under the facts and circumstances of the case, the Ld. CIT(Appeals) has failed to appreciate that the disallowance of Rs. 5,54,288/- being the amount written back out of pre-existing unpaid liability of bonus has resulted in double disallowance, one in the earlier years and again in the year under consideration on account of write back of the same liability of Rs. 5,54,288/-. Ground No. 2 (c) On the facts and circumstances of the case, the disallowance of Rs. 5,54,288/- may be deleted. Ground No. 3 That each ground is independent of and without prejudice to other grounds raised herein. Ground No.

4. That the aforesaid grounds are without prejudice to the one another raised herein.” BRIEF FACTS OF THE CASE

2.

Facts giving rise to the present appeal are that the assessee filed return of income declaring income of Rs.21,83,05,160/- on 30.10.2017. The return was processed u/s 143(1) of the Income Tax Act, 1961 (“the Act”) and intimation dated 16.03.2019 was issued thereby, the Assessing Officer (“AO”) made certain adjustments related to payment of bonus by the assessee and Page | 2 also the claim of write back of bonus out of pre-existing liability of unpaid bonus amounting to Rs.5,54,288/- and Rs.82,02,811/- respectively.

3.

Aggrieved against this, the assessee filed appeal before Ld.CIT(A) who after considering the submissions, partly allowed the appeal of the assessee. Thereby, the Ld.CIT(A) sustained the adjustment of Rs.5,54,288/- and Rs.82,02,811/- in respect of liability added back.

4.

Aggrieved against the order of Ld.CIT(A), the assessee is in appeal before this Tribunal.

Apropos to Ground Nos. 1(a) & 1(b), Ld. Counsel for the assessee 5. submitted that the authorities below have grossly made error in not allowing the claim of the assessee. He contended so far payment of bonus is concerned. The actual payment of bonus was made before the due date of filing of income tax return. He contended that as per section 43B of the Act which has over- riding effect if the bonus is paid before the date of filing of return of income, same is allowable. He contended that return of income was filed on 07.11.0217 as the return of filing of income was extended by CBDT vide notification dated 31.10.2017. He therefore, contended qua Ground Nos.1(a) and 1(b) raised by the assessee, the authorities below have grossly erred in making addition and sustaining the same.

6.

On the contrary, Ld. Sr. DR opposed these submissions and supported the orders of the authorities below.

7.

We have heard Ld. Authorized Representatives of the parties and perused the material available on record. We find merit into the contention of the Ld. Counsel for the assessee that as per section 43B of the Act where any sum is Page | 3 actually paid before the due date of filing of return of income, same cannot be disallowed u/s 143(1) of the Act. However, for verifying whether the bonus was actually paid before the due date of filing of return of income, we restore Ground Nos.1(a) & 1(b) raised by the assessee to the AO to verify whether bonus was paid before due date of filing of return of income. If the bonus was paid before the due date of filing of return of income. The AO would delete the disallowance. The Ground Nos.1(a) and 1(b) raised by the assessee are allowed for statistical purposes.

Apropos to Ground Nos. 2(a) to 2(c), Ld. Counsel for the assessee 8. submitted that the authorities below failed to appreciate that disallowance of Rs.5,54,288/- being the amount written back out of pre-existing unpaid liability of bonus has resulted in double disallowance, one in the earlier year and again in the year under consideration on account of write back of the same liability of Rs.5,54,288/-.

9.

On the contrary, Ld. Sr. DR opposed these submissions and supported the orders of the authorities below.

10.

We have heard Ld. Authorized Representatives of the parties and perused the material available on record. We find merit into the contention of the Ld. Counsel for the assessee that there would be double disallowance if the amount was disallowed in earlier years. Therefore, this issue is also restored to the file of AO to verify the correctness of the claim of the assessee that the amount was written back out of pre-existing unpaid liability of bonus and decide the issue afresh. Thus, Ground Nos. 2(a) to 2(c) raised by the assessee are allowed for statistical purposes.

The remaining Ground Nos. 3 & 4 raised by the assessee are general in 11. nature, need no separate adjudication.

12.

In the result, the appeal of the assessee is allowed for statistical purposes.

More judgments on Section 43B

All 7,161 judgments and leading authorities on Section 43B →

Recent GST High Court judgments

Search GST case law →