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Income Tax Appellate Tribunal, DELHI BENCH “H”: NEW DELHI
Before: SHRI N. K. BILLAIYA & SHRI ANUBHAV SHARMA
O R D E R PER ANUBHAV SHARMA, J. M.:
1. 1. The present appeal has been preferred by the Assessee against the order dated 02.09.2020 of Ld CIT(A)-2, New Delhi (hereinafter referred as Ld. First Appellate Authority) passed u/s 250 Income Tax Act, 1961 (hereinafter referred as „the Act‟) arising out of the order dated 01.10.2019 passed u/s 143(1) of the Act by the Assessing Officer, CPC, Bangalore (hereinafter referred as the Ld. AO).
2. The Assessee filed its return of income on 29.11.2018 declaring total income of Rs. 1,35,75,613/-. An intimation u/s 143(1) of the Act was forwarded to the Assessee disallowing Rs. 1,62,597/- u/s 36(1)(va) r.w.s 2(24)(x) of the Act for delayed deposit of employees contribution to EPF and ESI and disallowance of Rs. 3,41,538/- u/s 40(A)(7) of the Act on the basis of provision for gratuity of Rs. Page | 1 14,15,443/- as reported in ITR. The Assessee had challenged the same and the impugned order of the ld CIT(A)-2, New Delhi had sustained the addition u/s 36(1)(va) relying on the judgment of Hon'ble Delhi High Court in CIT Vs. Bharat Hotels Ltd (2019) 410 ITR 417 (Del) while adjustment in respect of gratuity u/s 40(A)(7) of the Act was allowed to be considered by the ld AO during the course of limited scrutiny. 3. The Assessee is now raising following grounds of appeal:- “1. That the Ld. CIT(A) vide his order u/s 250 of the Income Tax Act (“Act”) dated 02/09/2020 erred on facts and in law in confirming the adjustment/disallowance made in intimation u/s 143(1) dated 01/10/2019 passed by CPC Bangalore of Rs. 1,62,597 u/s 36(1 )(va) r.w.s. 2(24)(x) of the Act on account of delayed payment of employee contribution to EPF and ESI.
2. That such adjustment/disallowance of Rs.1,62,597 could not have been made in view of the binding judgments of Jurisdictional and other High Courts.
3. That adjustment/disallowance of such nature of Rs.1,62,597 could not have been made under the limited powers as specified in section 143(1) of the Act.
4. That issues which are debatable in nature cannot be subjected angle also, the adjustment/disallowance of Rs.1,62,597 was arbitrary, unjust and illegal.
5. That the tax rate of 30% as charged on the income as assessed vide intimation order u/s 143(1) was incorrect and excessive since the applicable tax rate was 25% in Appellant’s case on account of its turnover not exceeding the prescribed threshold.
6. That the levy of interest u/s 234B at Rs.98,857 and u/s 234C at Rs.39,143 is illegal and at any rate, without prejudice, very excessive.”
Heard and perused the record. At the onset, the delay in filing of the appeal is condoned in view of the Covid-19 situation prevailing during the period in which the appeal got barred.
On behalf of the Assessee it was submitted that in regard to ground Nos. 1 to 4 the admitted fact is that the amounts were deposited within 1 to 3 days beyond the due date of payment prescribed under the ESI/PF Act but well before the due date i.e. 30.11.2018 for filing return of income u/s 139(1) for the year under consideration. Ld counsel submitted that the ld CIT(A) had failed to take into consideration the judgment of Hon'ble Delhi High Court in CIT Vs. AIMIL Ltd 321 ITR 508. It was submitted that after the Bharat Hotel Ltd (supra) case in PCIT Vs. Pro Interactive Service India Pvt. Ltd in ITA 98/2018 Hon‟ble High court has held that “the legislative intent was/ is ensure that the amount paid is allowed as an expenditure only when payment is actually made. We do not think that the legislative intent and objective is to treat belated payment of Employee’s Provident Fund (EPD) and Employee’s State Insurance Scheme (ESI) as deemed income of the employer u/s 2(24)(x) of the Act.” 6. On the other hand the ld DR has submitted that there is no error in the findings of the Tax Authorities below. 7. In regard to this issues of PF/ESI giving thoughtful consideration to the matter on record and the contentions as raised it can be observed that, admittedly the assessee has deposited the impugned contributions to the PF/ ESI though after due date as prescribed under the relevant provisions of PF / ESI Act but within the time allowed u/s 43B i.e. up to the due date u/s 139(1) for filing of income. 8. Regarding the amendments made through Finance Act, 2021, it is specifically mentioned by the legislature that the amendments are effective from 01.04.2021. Further the Memorandum explaining the Provisions in the Finance Bill, 2021 clearly prescribes thus: “These amendments will take effect from 1st April, 2021 and will accordingly apply to the assessment year 2021-22 and subsequent assessment years.” 9. Thus, the legislature itself has categorically stated that the amendments shall apply to the assessment year 2021-22 and Page | 3 subsequent assessment years. Therefore these amendments are not applicable to the assessment years preceding the assessment-year 2021-22 i.e. not applicable upto assessment-year 2020-21. This has also been held so in decisions of ITAT Benches including following: (a) ITAT Kolkata in Harendra Nath Biswas Vs. DCIT, for A.Y. 2019-20, order dated 16.07.2021 (b) ITAT Hyderabad in Salzgitter Hydraulics Private Limited Vs. ITO, ITA No. 644/Hyd/2020 for A.Y. 2019-20, order dated 15.06.2021 (c) `ITAT Jodhpur in Akbar Mohammad Vs. ACIT, CPC, Bangalore ITA No. 108 &109 / Jodh / 2021 for A.Y. 2018-19 and 2019-20, order dated 31.01.2022
The Co-ordinate Bench at Delhi in No.5570/Del/2017, M/s. Express Roadway V. ACIT Circle – 8(2) New Delhi, has discussed the relevant law as below :
“We find that Hon’ble Delhi High Court in the case of CIT vs.AIMIL Limited (2010) 321 ITR 508 (Del) held has under: “17. We may only add that if the employees‟ contribution is not deposited by the due date prescribed under the relevant Acts and is deposited late, the employer not only pays interest on delayed payment but can incur penalties also, for which specific provisions are made in the Provident Fund Act as well as the ESI Act. Therefore, the Act permits the employer to make the deposit with some delays, subject to the aforesaid consequences. Insofar as the Income Tax Act is concerned, the assessee can get the benefit if the actual payment is made before the return is filed, as per the principle laid down by the Supreme Court in Vinay Cement (supra).1 18. We, thus, answer the question in favour of the assessee and against the Revenue. As a consequence, the appeals filed by the assessees stand allowed and those filed by the Revenue are dismissed.”
We further find that Hon’ble Delhi High Court in the case of SPL Industries vs. CIT (2011) 9 Taxmann.com 195 (Delhi) held as under: “7. It is apt to note that the Division Bench has taken note of the submission advanced by the revenue that the distinction between employers‟ contribution on the one hand and the employees‟ contribution on the other. On the foundation that when employees‟ contribution was recovered from their salaries / wages that is the trust money in the hands of the assessee and, therefore, recourse of law providing for treating the same as income that the assessee received as the employees‟ contribution would only enable the assessee to claim deduction only on actual payment made by due date specified under the provisions of the Act. The Bench while dealing with the same has opined thus: "11. Before we delve into this discussion, we may take note of some more provisions of the Act. Section 2(24) of the Act enumerates different components of income. It, inter alia, stipulates that income includes any sum received by the assessee from his employees as contributions to any provident fund or superannuation fund or any fund set up under the provisions of the Employees‟ State Insurance Act, 1948 (34 of 1948), or any other fund for the welfare of such employees. It is clear from the above that as soon as employees contribution towards provident fund or ESI is received by the assessee by way of deduction or otherwise from the salary / wages of the employees, it will be treated as 'income' at the hands of the assessee. It clearly follows therefrom that if the assessee does not deposit this contribution with provident fund/ESI authorities, it will be taxed as income at the hands of the assessee. However, on making deposit with the concerned authorities, the assessee becomes entitled to deduction under the provisions of Section 36(1)(va) of the Act. Section 43B(b), however, stipulates that such deduction would be permissible only on actual payment. This is the scheme of the Act for making an assessee entitled to get deduction from income insofar as employees‟ contribution is concerned. It is in this backdrop we have to determine as to at what point of time this payment is to be actually made." 8. Upon perusal of the aforesaid, we are of the considered opinion that the decisions rendered in P.M. Electronics
Ltd.(supra) and AIMIL Limited (supra) have correctly laid down the law and there is no justification or reason to differ with the same. In the result, we do not perceive any merit in this appeal and accordingly the same stands dismissed.”