THE PRINCIPAL COMMISSIONER OF INCOME TAX-4 vs. M/S SUZLON ENERGY LTD.

Learned representatives fairly agree that the aforesaid issue is squarely covered   against   the   assessee   by   Hon'ble   jurisdictional   High   Court's delayed  deposit   of   employees  ‘  contribution   to  PF,  the   same   will  not deductible in computing income under section 28 of the Act. The law so laid down by the Hon'ble jurisdictional High Court is binding on us. The mere fact that an appeal against the said decision is pending befoe the Hon'ble Supreme Court does not dilute binding nature of this judicial precedent. As regard dismissal of SLP in the case of Rajasthan  State Beverages Corporation Ltd (2017) 84 taxmann.com 185 (SC), it is only elementary that when a SLP is dismissed by a non­speaking order, it does not constitute a law declared by Hon'ble Supreme Court, and as such, it is not binding under Article 141 of the Constitution of India. The authority, for this proposition, is contained in a serious of judgments of Hon'ble Hon'ble   jurisdictional   High   Court   in   the   case   of   Gujarat   State   Road Transport Corporation (supra), dismiss the grievance of the assessee in principle. We may, however, add that a co­ordinate bench of this Tribunal, NO.940/Ahd/2015; order dated 22.09.2017/ has observed as follows:

In the result, appeals of the assessee are allowed for statistical purposes.”” 5 The   Revenue   being   dissatisfied   with   the   order   passed   by   the Appellate Tribunal is here before this Court with the present appeal. 6 The substantial question of law as raised by the Revenue for our consideration is no longer res integra, more particularly, in view of the decision  of  this   Court  dated  15th  October   2018   in  the   case  of  M/s Coordinate Bench of this Court as follows:

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 purposeof 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” therefore must be interpreted as having reference to the close of the month, for which, the wages are required to be paid with corresponding duty to deduct employee’s contribution and to deposit the same in the fund.

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.

Tax Appeal is therefore dismissed.” 7 Thus, the dictum as laid in the aforesaid decision is that Section 38 of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 makes it obligatory for the employer before paying him his wages to deduct the employee's contribution along with the employer's own contribution as fixed by Government. The employer is further obliged to pay the same within fifteen days of the close of every month pay i.e. such contribution and administrative charges. The reference to fifteen days of the close of the month must be in relation to month during which the payment of wages is to be made and corresponding liability to deduct employee's contribution to the fund arises. This Court held that the   expression   “within   fifteen   days   of   the   close   of   every   month” therefore, must be interpreted as having reference to the close of the month, for which, the wages are required to be paid with corresponding duty to deduct employee's contribution and to deposit the same in the fund. 8 In such circumstances referred to above, the finding recorded by the Tribunal that if such wages are paid for the following month, the liability to deposit the employee's contribution to the fund gets differed by another month is not the correct statement of law. 9 In   view   of   the   aforesaid,   this   appeal   succeeds   and   is   hereby allowed. The impugned order passed by the Tribunal is hereby quashed and set aside. 10 The substantial question of law is answered accordingly in favour of the Revenue and against the assessee. (J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) CHANDRESH