M/S.CORBOURUNDUM UNIVERSAL L vs. THE ASSISTANT COMMISSIONER OF

T.C.A.No.189 of 2018 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 13.10.2020 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM and THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN T.C.A.No.189 of 2018 M/s.Carborundum Universal Ltd Parry House No.43, Moore Street, Chennai – 600 001 PAN:AAACC2474P .. Appellant Versus The Assistant Commissioner of Incometax, Large Tax Payer Unit-1 1775, Jawaharlal Nehru Inner Ring Road, Anna Nagar Western Extension, Chennai – 600 101 .. Respondent Prayer:- Tax Case Appeal filed under Section 260-A of the Income Tax Act, 1961, against the order of the Income Tax Appellate Tribunal, Madras 'D' Bench, dated 19.05.2016 made in I.T.A.No.1736/Mds/2014 relating to the Assessment Year 2004-05. 1/6 http://www.judis.nic.in T.C.A.No.189 of 2018 For Appellant : Mr.Venkatanarayanan For M/s.Subbaraya Aiyar Padmanaban For Respondent : Mr.T.Ravikumar

Senior Standing counsel

JUDGMENT [Order of the Court was made by

T.S.SIVAGNANAM

, J.]

This appeal has been filed by the assessee under Section 260 A of the Income Tax Act, 1961 ('the Act' for brevity), challenging the order dated 19.05.2016 passed by the Income Tax Appellate Tribunal, Madras, 'D' Bench ('the Tribunal' for brevity) in I.T.A.No.1736/Mds/2014 for the Assessment Year 2004-05. The appeal has been filed, raising the following Substantial Questions of Law: “1. Whether, on the facts and in the circumstances of the case, The Tribunal was right in law in holding that the assessee was not eligible to claim the provision for a loss which it had incurred during the course of business and which is allowable under Section 28(i) read with Section 29? 2. Whether, on the facts and in the circumstances of the case, The Tribunal was right in law in holding that explanation to Sec.37(1) of the IT Act has application to the facts of the assessee's case. 3. Whether, on the facts and in the circumstances of 2/6 http://www.judis.nic.in T.C.A.No.189 of 2018 the case, The Tribunal was right in law in holding that the Assessee was not eligible to claim the provision for leave encashment which has been determined scientifically and accurately based on actuarial valuation, and the incurring of expenditure is certain and has arisen in the previous year ended in 31st March 2004. 4. Whether, on the facts and in the circumstances of the case, The Tribunal was right in law in not following the decision in Exide Industries Ltd and another Vs. Union of India & Others 292 ITR 470.” 2. We have heard Mr.Venkatanarayanan, learned counsel for the appellant/assessee and Mr.T.Ravikumar, learned Senior Standing counsel for the respondent/Revenue. 3. It is not disputed by the learned counsel appearing for the assessee that the above mentioned Substantial Questions of Law have been answered against the assessee by the Hon'ble Supreme Court of India in the case of Union of India and others Vs. Exide Industries Ltd and another, [(2020) 107 CCH 0427 ISCC], wherein the Hon'ble Supreme Court of India held as follows: 3/6 http://www.judis.nic.in T.C.A.No.189 of 2018 “19. The leave encashment scheme envisages the payment of a certain amount to the employees in lieu of their unused paid leaves in a year. The nature of this payment is beneficial and pro- employee. However, it is not in the form of a bounty and forms a part of the conditions of service of the employee. An employer seeking deduction from tax liability in advance, in the name of discharging the liability of leave encashment, without actually extending such payment to the employee as and when the time for payment arises may lead to abhorrent consequences. When time for such payment arises upon retirement (or otherwise) of the employee, an employer may simply refuse to pay. Consequently, the innocent employee will be entangled in litigation in the evening of his/her life for claiming a hard-earned right without any fault on his part. Concomitantly, it would entail in double benefit to the employer - advance deduction from tax liability without any burden of actual payment and refusal to pay as and when occasion arises. It is this mischief clause (f) seeks to subjugate.” 4. Further, the Hon'ble Supreme Court of India, on identical issue, dismissed the Special Leave Petition (SLP) in the case of Dhanalakshmi Bank Ltd. Vs. Commissioner of Income-tax, [2019] 109 taxmann.com 89 (SC), approving the decision of the High Court, ruling that disallowance of 4/6 http://www.judis.nic.in T.C.A.No.189 of 2018 provision for leave Encashment under Section 43B(f) is allowed only on actual payment. 5. The High Court of Kerala in the case of South Indian Bank Ltd Vs. Commissioner of Income-tax, [2014] 49 taxmann.com 100 (Kerala), also held that deduction for leave encashment is allowable only on actual payment. 6. In the light of the above decision, the Substantial Questions of Law framed for consideration has to be necessarily answered against the appellant / assessee. In the result, the Tax Case Appeal is dismissed and the Substantial Questions of Law are answered against the assessee. No costs. (T.S.S.,J) (V.B.S.,J) 13.10.2020 (½) Kak Index: Yes / No Internet: Yes / No Speaking Order/Non-Speaking Order 5/6 http://www.judis.nic.in T.C.A.No.189 of 2018 T.S.SIVAGNANAM, J. AND V.BHAVANI SUBBAROYAN, J. Kak To The Income Tax Appellate Tribunal, 'D' Bench, Chennai. T.C.A.No.189 of 2018 13.10.2020 6/6 http://www.judis.nic.in