PRINCIPAL COMMISSIONER OF INCOME TAX 4 vs. SUZLON ENERGY LIMITED

C/TAXAP/1329/2018 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD R/TAX APPEAL NO. 1329 of 2018 With R/TAX APPEAL NO. 1330 of 2018

FOR APPROVAL AND SIGNATURE:

HONOURABLE MR.JUSTICE J.B.PARDIWALA and HONOURABLE MR.JUSTICE A.C. RAO ========================================================== 1 Whether Reporters of Local Papers may be allowed to see the judgment ? NO 2 To be referred to the Reporter or not ? NO 3 Whether their Lordships wish to see the fair copy of the judgment ? NO 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India or any order made thereunder ? NO ========================================================== PRINCIPAL COMMISSIONER OF INCOME TAX 4 Versus SUZLON ENERGY LIMITED ========================================================== Appearance: MRS MAUNA M BHATT(174) for the Appellant(s) No. 1 MR TUSHAR HEMANI ADVOCATE WITH MS VAIBHAVI K PARIKH(3238) for the Opponent(s) No. 1 ========================================================== CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA and HONOURABLE MR.JUSTICE A.C. RAO

Date : 11/06/2019

ORAL COMMON JUDGMENT (PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) 1 Since the issues raised in both the captioned Tax Appeals are Page 1 of 5

C/TAXAP/1329/2018 JUDGMENT identical and the proposed substantial question of law is also the same, those were heard analogously and are being disposed of by this common judgement and order. 2 For the sake of convenience, the Tax Appeal No.1329 of 2018 is treated as the lead matter. 3 This Tax Appeal under Section 260A of the Income Tax Act, 1961 (for short, “the Act, 1961”) is at the instance of the Revenue and is directed against the order dated 27th June 2018 passed by the Income Tax Appellate Tribunal, Ahmedabad, “A” Branch, Ahmedabad in the ITA Nos.764 & 765/Ahd/2018 for the assessment year 2013­14 and 2014­ 15. 4 The   proposed   substantial   question   of   law   raised   in   the memorandum of this appeal is as under: “Whether the Appellate Tribunal has erred in law and on facts while allowing the appeal of the assessee for statistical purpose by holding that the due date for payment of employee's contribution in respect of P.F. ESIC shall not be determined on the basis of the month to which such salary and wages of employees are related?” 5 Mr. Tushar Hemani, the learned counsel assisted by Ms. Vaibhavi Parikh appearing for the appellant – assessee very fairly pointed out that the substantial question of law, which has been raised by the Revenue is no longer  res integra  and the same has been decided by a Coordinate Bench of this Court in favour of the Revenue. Mr. Hemani invited the attention of this Court to a decision delivered by a Coordinate Bench dated 15th  October 2018 in the case of  M/s Checkmate Facility and electronic Solutions Pvt Ltd vs. Deputy Commissioner of Income Tax Page 2 of 5

C/TAXAP/1329/2018 JUDGMENT Circle 1 rendered in the R/Tax Appeal No.1256 of 2018. We quote the entire judgement delivered by the Coordinate Bench as follows: “1. Appellant­assessee  has challenged the judgment of the Income Tax Appellate Tribunal dated  22.03.2018. Following questions are presented for our consideration: “1.   Whether   on   facts   and   in   law,   the   Income  Tax   Appellate Tribunal is right in confirming disallowance of Rs. 1,16,87,091/u/ s 2(24)(x) r.w.s. 36(1)(va) for delay in payment of employee’s contribution to PF and ESI in spite of the fact that it was deposited before due date of filling return of income? 2. Whether on facts and in law, the Income Tax Appellate Tribunal is right in confirming disallowance of Rs. 1,16,87,091/u/ s 2(24) (x)   r.w.s.   36(1)(va)   for   delay   in   payment   of   employee’s contribution   to   PF   and   ESI,   when   the   delayed   payment   is considered on the basis of date on which salary pertains to and not the day on which salary is paid ignoring provisions of clause 38 of the Employees’ provident fund scheme, 1952.” 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. 3. 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  IncomeTax   v.   Gujarat   State   Road   Transport Corporation reported in [2014] 366 ITR 170 (Guj). He however raised Page 3 of 5

C/TAXAP/1329/2018 JUDGMENT 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. 4. 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”. 5. 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 Page 4 of 5

C/TAXAP/1329/2018 JUDGMENT 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. 6. 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. 7. Tax Appeal is therefore dismissed.” 6 In view of the aforesaid, this Tax Appeal succeeds and is hereby allowed. The impugned order passed by the Tribunal dated 27th  June 2018 referred to above is hereby quashed and set aside. Consequently, the connected Tax Appeal also succeeds and is also allowed. 7 The substantial question of law raised by the Revenue is answered in its favour accordingly. (J. B. PARDIWALA, J) (A. C. RAO, J) CHANDRESH Page 5 of 5