KIWI ENTERPRISES P.LTD,NEW DELHI vs. ACIT, CIRCLE-14(2), NEW DELHI

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ITA 5639/DEL/2017Status: DisposedITAT Delhi21 April 2022AY 2014-153 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the delayed payment of employee's contribution to EPF/ESIC is not disallowable for the assessment year in question, as the relevant amendments by the Finance Act, 2021, were prospective. The Tribunal followed the Delhi High Court's decision in Pr.CIT vs. Pro Interactive Service (India) Pvt. Ltd.

What were the facts?

The assessee challenged the disallowance of Rs.45,60,061/- for delayed payment of employee's contribution to EPF and ESIC. The Assessing Officer made the addition for depositing the contribution after the due date but before the due date of filing the return of income.

What were the issues?

Whether delayed payment of employee's contribution to EPF and ESIC beyond the statutory due date but before the due date of filing the return of income is disallowable as an expenditure for the assessment year 2014-15.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, DELHI BENCH “F” DELHI

Before: SHRI PRADIP KUMAR KEDIA & SHRI NARENDER KUMAR CHOUDHRY

For Respondent: Shri Parikshit Singh, Sr.D.R

PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-XXXVI, New Delhi [‘CIT(A)’ in short], dated 28.06.2017 arising from the assessment order dated 08.12.2016 passed by the Assessing Officer under Section 143(3) of the Income Tax Act, 1961 (the Act) concerning AY 2013-14.

2.

As per its grounds of appeal, the assessee herein has challenged the disallowance of Rs.45,60,061/- on account of delayed payment of employee’s contribution towards EPF and ESIC.

3.

When the matter was called for hearing, none appeared on behalf of the assessee.

4.

Ld. DR for the Revenue relied upon the assessment order and the first appellate order.

5.

On perusal of the records, we observe that the Assessing Officer has made the impugned addition on the ground that the assessee has deposited employee’s contribution towards Provident Fund and ESI amounting to Rs.45,60,061/- after due date as prescribed under the relevant Act/ Rules in breach of Explanation 5 to Section 43B of the Act. The Assessing Officer accordingly resorted to the additions under Section 36(1)(va) read with Section 2(24)(x) of the Act.

6.

It is the case of the assessee before lower authorities that it has deposited the employee’s contribution in EPF and ESIC before the due date of filing of return of income stipulated under Section 139(1) of the Act.

7.

We find that the identical issue has been decided in favour of the assessee by the Hon’ble Delhi High Court in the case of Pr.CIT vs. Pro Interactive Service (India) Pvt. Ltd. vide order dated 10.09.2018 in ITA No.983/2018. The extract of the judgment is reproduced as under: “In view of the judgment of the Division Bench of Delhi High Court in Commissioner of Income-Tax versus Aimil Limited, (2010) 321 ITR 508 (Del) the issue is covered against the Revenue and, therefore, no substantial question of law arises for consideration in this appeal. The legislative intent was /is to 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 (EPF) and Employee's

1.

State Insurance Scheme (ESI) as deemed income of the employer under Section 2(24)(x) of the Act.” 8. Respectfully following the binding precedents of Hon’ble Delhi High Court, we direct the Assessing Officer to allow the claim of the assessee and delete the addition. Hence, the grounds of appeal raised by the assessee are allowed.

9. We have carefully perused the orders of the authorities below. We find that delayed payment of employee’s contribution to EPF/ESIC is not disallowable as the amendments to Section 36(1)(va) and Section 43B effected by Finance Act, 2021 were applicable prospectively in relation to Assessment Year 2021-22 and subsequent years. Therefore, the claim of deduction of contribution to Employee’s State Insurance Scheme (ESI) and Provident Fund u/s.36(1)(va) could not be denied to the assessee in Assessment Year 2014-15 in question on the basis of amendments made by Finance Act, 2021. For this proposition, we find support from the decision of the Co-ordinate Bench of Tribunal in the case of The Continental Restaurant and Café Company vs. ITO as reported in (2021) 91 ITR (Trib.)(S.N.) 60 (Bang.) and Adyar Ananda Bhavan Sweets India P. Ltd. vs. ACIT, and 403/Chny/2021 order dated 08.12.2021. Consequently, the action of revenue on this score is set aside and cancelled.

10.

In the result, the appeal of the assessee is allowed. Order pronounced in the open Court on 21/04/2022.

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