METSO OUTOTEC INDIA PRIVATE LIMITED,NEW DELHI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 16(1), DELHI, DELHI

ITA 4301/DEL/2024Status: DisposedITAT Delhi10 September 2026AY 2020-2112 pages
AI SummaryAllowed

What were the facts?

The assessee filed its return of income, which was selected for scrutiny due to various reasons including international transactions and stock differences. A transfer pricing adjustment was made, and the Assessing Officer passed an assessment order based on the Dispute Resolution Panel's directions. The assessee appealed against this order.

What did the Tribunal hold?

The Tribunal accepted Ground No. 13, stating that the delay in depositing employee contributions to Provident Fund and Employee State Insurance was due to bank holidays and not intentional. Therefore, the Assessing Officer's disallowance of deduction under Section 36 was set aside.

What were the issues?

The primary issue was the allowability of deduction for employee contributions to Provident Fund and Employee State Insurance when there was a slight delay in deposit due to bank holidays. Other issues related to transfer pricing adjustments and the validity of the assessment order were also raised.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13),Section 144B,Section 92CA,Section 36,Section 43B,Section 270A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “I”, NEW DELHI

Before: SHRI M BALAGANESH & SHRI VIMAL KUMAR

For Appellant: Adv. Ms. Taranjeet Kaur, AR
Hearing: 07.07.2026Pronounced: 10.09.2026

PER VIMAL KUMAR, JM:

The appeal filed by the appellant/assessee is against assessment order dated 26.07.2024 of Ld. Assessing Officer/ Assessment Unit (hereinafter referred to as P a g e | 2

“the AO”) u/s 143(3) r.w.s. 144C(13) r.w.s. 144B of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) for A.Y. 2020-21. 2. Brief facts of the case are that the company filed return of income on 05.01.2021 declaring a total income of Rs. 1,83,01,36,530/-. Revised return of income was filed by the assessee on 09.03.2021 declaring a total income of Rs. 1,83,01,36,530/-. Revised return of incom

The order continues below.

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