FALCK INDIA PVT. LTD.,GURGAON vs. ACIT, CIRCLE- 9(1), DELHI

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ITA 7693/DEL/2018Status: DisposedITAT Delhi10 February 2022AY 2015-163 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal followed the Delhi High Court's decision in Pr.CIT vs. Pro Interactive Service (India) Pvt. Ltd. and held that belated payment of employee's contribution towards PF and ESI should not be treated as deemed income of the employer. The addition was directed to be deleted.

What were the facts?

The assessee challenged the disallowance of Rs. 11,54,669/- for delayed payment of employee's contribution towards PF and ESI. The Assessing Officer added this amount under Section 36(1)(va) read with Section 2(24)(x) of the Act.

What were the issues?

Whether delayed payment of employee's contribution towards PF and ESI can be disallowed as a deduction and treated as income of the employer.

Which sections of the Income-tax Act were involved?

Section 36(1)(va),Section 2(24)(x),Section 139(1)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, DELHI BENCH “B” DELHI

Before: SHRI KUL BHARAT & SHRI PRADIP KUMAR KEDIA

For Respondent: Shri Rajesh Kumar Dhanesta, Sr.D.R

PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-III, New Delhi [‘CIT(A)’ in short], dated 25.09.2018 arising in the assessment order dated 25.12.2017 passed by the Assessing Officer (AO) under Section 143(3) of the Income Tax Act, 1961 (the Act) concerning AY 2015-16.

2.

As per its grounds of appeal, the assessee herein has challenged the disallowance of Rs.11,54,669/- on account of delayed payment of employee’s contribution towards PF and ESI.

3.

When the matter was called for hearing, none appeared for the assessee. Accordingly, the matter was proceeded ex-parte.

4.

Ld. DR for the Revenue relied upon the assessment order and the first appellate order.

5.

On perusal of the records, we observe that the Assessing Officer has made the impugned addition on the ground that the assessee has deposited employee’s contribution towards Provident Fund and ESI amounting to Rs.11,50,137/- and Rs.4,523/- respectively after due date as prescribed under the relevant Act/ Rules. The Assessing Officer accordingly resorted to the additions under Section 36(1)(va) read with Section 2(24)(x) of the Act.

6.

It is the case of the assessee before lower authorities that it has deposited the employee’s contribution in PF and ESIC before the due date of filing of return of income stipulated under Section 139(1) of the Act.

7.

We find that the identical issue has been decided in favour of the assessee by the Hon’ble Delhi High Court in the case of Pr.CIT vs. Pro Interactive Service (India) Pvt. Ltd. vide order dated 10.09.2018 in ITA No.983/2018. The extract of the judgment is reproduced as under:

1.

“In view of the judgment of the Division Bench of Delhi High Court in Commissioner of Income-Tax versus Aimil Limited, (2010) 321 ITR 508 (Del) the issue is covered against the Revenue and, therefore, no substantial question of law arises for consideration in this appeal.

The legislative intent was /is to ensure that the amount paid is allowed as an expenditure only when payment is actually made. We do not think that the legislative intent and objective is to treat belated payment of Employee's Provident Fund (EPD) and Employee's State Insurance Scheme (ESI) as deemed income of the employer under Section 2(24)(x) of the Act. ”

8.

Respectfully following the binding precedents of Hon’ble Delhi High Court, we direct the Assessing Officer to allow the claim of the assessee and delete the addition. Hence, the grounds of appeal raised by the assessee are allowed.

9.

In the result, the appeal of the assessee is allowed ex-parte.

Order pronounced in the open Court on 10/02/2022.

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