M/S RMP BEARING LTD. THRU. RAJENDRA C. MAKWANA vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE 3(1)(2)

This tax appeal under Section 260A of the Income Tax Act, 1961 [for short 'the Act, 1961'] is at the instance of the assessee and is directed against   the   order   passed   by   the   Income   Tax   Appellate   Tribunal, Ahmedabad 'D' Bench, Ahmedabad in the ITA No.3401/Ahd/2016, dated 30/11/2018 for the A.Y 2013­14. 2. The assessee has proposed the following substantial question of law for the consideration of this Court:­ (i) Whether on the facts and in circumstances of the case as well as on law the Tribunal was right in law in not allowing the claim of the appellant amounting to Rs.41,60,052/­?

The issue raised as aforesaid is squarely covered by a decision of this   Court   in   the   case   of  M/s   Checkmate   Facility   And   Electronic Solutions Pvt. Ltd. Vs. Deputy Commissioner of Income Tax Circle 1 in the Tax Appeal No.1256 of 2018 decided on 15/10/2018. “2. The issue arises in following background. The assessee is a private   limited   company.   For   the   assessment  year   2013­14,   the assessee had filed the return of income declaring total income of Rs.65,65,980/. The return was taken in scrutiny by the Assessing Officer. In the order of assessment passed by him under section 143(3)   of   the   Income   Tax   Act,   1961   ('the   Act'   for   short)   a disallowance of employees' contributions towards provident fund and ESI amounting to Rs.1,16,87,091/­ was made. This was on account of the fact that the assessee though had deducted such contributions,   failed   to   deposit   the   same   with   the   statutory authorities within the due date. The Assessing Officer referred to all such deductions and late depositing the contributions in the order of assessment. All these deposits would indicate that the assessee had made the deposits late beyond 20th of Month following the month for which such deduction was being made. The date of 20th of each month was chosen by the Assessing Officer was made considering the normal period of 15 days for making deposit and a further grace period of five days specified under the statute. Since the assessee was delayed in making the deposits even beyond such extended period, he applied the disallowance in terms of section 36(1)(va) of the Act.

Learned counsel for the appellant would not dispute that the issue of disallowance of late deposited employees' contributions of PF and ESIC stands covered by the Division Bench judgment of this Court in case of Commissioner   of   Income   Tax   v.   Gujarat   State   Road   Transport Corporation  reported   in   [2014]   366  ITR   170   (Guj).   He   however raised   a   slightly   different   contention   which   did   not   arise   for consideration   before   this   Court   in   case   of   Gujarat   State   Road Transport Corporation (supra). He submitted that in terms of section 38 of the Employees Provident Funds and Miscellaneous Provisions Act, 1952, reference to the time limit for depositing the contributions within 15 days of close of the month must be to the month in which the   salary  payment  is  made. For   example,  therefore  if  the  salary payment for the month of June is made on 5th  July, the employer would have time upto 15th of August for depositing the employee's contribution of provident fund. Looking from this angle, there was no delay or default on the part of the present assessee.

In terms of section 36(1)(va) of the Act, any sum received by the assessee from any of his employees to which the provisions of section 2(24)(x) applies, would be deducted as long as such sum is credited by the assessee to the employee's account in the relevant funds on or before due date. Explanation to the said subsection provides that for the purpose of the said clause, “due date” means a date by which the assessee   is   required   as   an   employer   to   credit   an   employee's contribution to the account in which relevant fund under any Act, rule, order or notification issued thereunder or under any standing order, award, contract of service or otherwise. Section 38 of the Employees Provident   Funds   and  Miscellaneous   Provisions   Act,  1952,   becomes relevant. Subsection (1) thereof reads as under: “(1) The employer shall, before paying the member his wages in respect of any period or part of period for which contributions are payable, deduct the employee's contribution from his wages which together with his own contribution as well as an administrative charge   of   such   percentage   [of   the   pay   (basic   wages,   dearness allowance,  retaining   allowance,  if  any, and  cash  value  of  food concessions admissible thereon) for the time being payable to the employees   other   than   an   excluded   employee,   as   the   Central Government may fix. He shall within fifteen days of the close of every month pay the same to the fund “electronic through internet banking of the State Bank of India or any other Nationalized Bank authorized   for   collection”   on   account   of   contributions   and administrative charge]: “Provided that the Central Provident Fund Commissioner may for reasons to be recorded in writing, allow any employer or class of employer to deposit the contributions by any other mode other than internet banking”.

This   provision   thus   requires   an   employer   before   paying   the employee his wages to deduct the employee's contribution along with the employer's own contribution as fixed by the Government. It is further required that he shall within fifteen days of the close of every month pay the same to the fund such contribution and administrative charges. In terms of this provision thus, after deducting the employee's contribution towards the funds, the same has to be deposited with the Government within fifteen days of the close of every month. Reference to fifteen days of the close of the month must be in relation to the month   during   which   the   payment   of   wages   is   to   be   made   and corresponding liability to deduct employee's contribution to the fund arises. The expression “within fifteen days of the close of every month”

Learned   counsel   for   the   appellant   is   therefore   not   correct   in contending that if such wages are paid in the following month, the liability to deposit the employee's contribution to the fund gets differed by another month.”

Mr.   Shah,   the   learned   counsel   appearing   for   the   appellant   – assessee pointed out that this Court in the case of M/s Checkmate Facility Road   Transport   Corporation   reported   in   [2014]   366   ITR   170   (Guj). According   to   Mr.   Shah,   in   the   case   of  Gujarat   Road   Transport Corporation (supra) there is no reference to the earlier decision of this Court taking a contrary view in the case of Commissioner of Income Tax­ IV Vs. Urmin Products Pvt. Limited; Tax Appeal No.714 of 2010; decided on 18/07/2011. In such circumstances, according to Mr. Shah, the two decisions of this Court (1) Gujarat State Road Transport Corporation (supra); And (2) M/s Checkmate Facility And Electronic Solutions Pvt. Ltd. (supra)  could be termed as  per­incuriam, we do not find any merit in such contention.

In the case of  Urmin Products Pvt. Limited (supra), this Court observed in Paragraphs­5 and 6 are as under:­

With regard to the second question of disallowance of Rs.78,790/­ made under Section 36(1)(va) of the Act, this essentially relates to Employees Contribution Fund. This was disallowed by the Assessing Officer on the ground that the company made delayed payment and as under Section 36(1)(va) the Employee's Contribution received by the employer is formed to be employer's income. The same is deductible aruna