ASCENDUM SOLUTIONS (INDIA) PVT. LTD.,AHMEDABAD vs. THE ITO, WARD-1(1)(4), AHMEDABAD

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ITA 1944/AHD/2017Status: DisposedITAT Ahmedabad06 August 2019AY 2013-143 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 upheld the disallowance, stating that the Gujarat High Court's decision in the GSRTC case had attained finality and there was no stay from the Apex Court on similar issues.

What were the facts?

The assessee deposited employee's contribution to PF and ESIC after the due date prescribed by the Act. The AO disallowed the amount based on Section 36(1)(va) r.w.s. 2(24)(x) and a Gujarat High Court ruling.

What were the issues?

Whether employee's contribution to PF/ESIC deposited after the due date but before the return filing date is allowable as a deduction. Whether the ruling in CIT vs. Gujarat State Road Transport Corporation is applicable.

Which sections of the Income-tax Act were involved?

Section 36(1)(va),Section 2(24)(x),Section 143(3)

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

For Appellant: Shri Biren Shah, A.R
For Respondent: Shri B. P. Srivastava, Sr. D.R
Hearing: 31/07/2019Pronounced: 06/08/2019

The instant appeal filed by the assessee is directed against the order dated 28.07.2017 passed by the Commissioner of Income Tax (Appeals) - 1, Ahmedabad arising out of the order dated 23.03.2016 passed by the Learned DCIT, Circle-1(1)(4), Ahmedabad under section 143(3) of the Income Tax Act, 1961 (hereinafter referred as to “the Act”) for the Assessment Year 2013-14.

2.

Admittedly the employee’s contribution to PF and ESIC was deposited by the assessee after the due date prescribed under the relevant provision of the Act and hence relying upon the provision of section 36(1)(va) r.w.s. 2(24)(x) and also the Judicial pronouncement made in the case of CIT-vs-Gujarat State Road Transport Corporation reported in [2014] 41 taxmann.com 100 (Gujarat), the Learned AO disallowed - 2 - Ascendum Solutions (India) Pvt. Ltd. vs. ITO Asst.Year – 2013-14 Rs.2,52,715/- but it is the case of the assessee that such contribution has been made before the due date of filing of return of income and even before the completion of financial year and hence disallowance is not permissible.

3.

Apart from that, the Learned AR also relied upon the order passed by the Co- ordinate Bench wherein the issue has been set aside to the file of the Learned AO on the premise that the same issue is still pending before the Hon’ble Apex Court and after the disposal of the issue by the Apex Court, the Learned AO has been directed to apply his mind to decide the matter accordingly. However, we are afraid to accept the said argument advanced by the Learned AR since there is no such order of stay passed by the Hon’ble Apex Court on matter where the identical issue is involved. Till date the pronouncement made by the Hon’ble Jurisdictional High Court in the matter of GSRTC has attained the finality and hence we find no reason to disturb the order passed by the authorities below in making disallowance of such contribution. In that view of the matter, we find no merit in the appeal filed by the assessee before us. Hence same is dismissed.

4.

Ground No.2 & 3: At the time of hearing of the instant appeal, the Learned Counsel appearing for the assessee submitted before us that he dose not want to press these grounds, hence the same are dismissed as not pressed.

5.

In the result, assessee’s appeal is dismissed. This Order pronounced in Open Court on 06/08/2019 Sd/- Sd/- ( WASEEM AHMED ) ( Ms. MADHUMITA ROY ) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 06/08/2019 Priti Yadav, Sr.PS - 3 - Ascendum Solutions (India) Pvt. Ltd. vs. ITO Asst.Year – 2013-14

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