NORTHERN INDIA TRADING CO,NEW DELHI vs. DCITCPC, BENGALURU

BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2018-19 Northern India Trading Co., Vs. DCIT, C/o SSAR & Associates, CA, CPC, 4852/24, FF Ansari Road, Bengaluru. Near Sanjivan Hospital, Daryaganj, New Delhi. PAN: AAHFN1944R (Appellant) (Respondent) Assessee by : Shri Sachin Jain, CA Revenue by : Shri Om Prakash, Sr. DR Date of Hearing : 16.11.2021 Date of Pronouncement : 29.11.2021 ORDER

This appeal filed by the assessee is directed against the order dated 07.09.2020 of the CIT(A)-10, New Delhi, relating to Assessment Year 2018-19.

2. Facts of the case, in brief, are that the assessee is a company and filed its return of income declaring the total income at Rs.17,56,067/-. The CPC, Bangalore processed the return u/s 143(1) of the Act on 16th October, 2019 at Rs.21,84,142/- wherein an adjustment of Rs.4,28,075/- was made on account of late deposit of employees’ contribution to PF and ESI as per provisions of section 36(1)(va) of the Act. In appeal, the ld.CIT(A), relying on various decisions, upheld the action of the CPC, Bangalore. 3. Aggrieved with such order of the CIT(A), the assessee is in appeal before the Tribunal by raising the following grounds:-

“1. That both the lower authorities were not justified in making and confirming the assessment order u/s 143(1) since the same was not in accordance with the Provisions of the Income Tax Act, 1961 and is illegal on account of various grounds.

4. I have considered the rival arguments made by both the sides, perused the orders of the AO and the CIT(A) and the paper book filed on behalf of the assessee. I have also considered the various decisions relied on by both the sides. The only dispute in the grounds raised by the assessee is regarding the allowability of amount of Rs.4,28,075/- on account of delayed payment of employees’ contribution to PF and ESI. There is no dispute to the fact that the above payments have been deposited before the due date of filing of return of income u/s 139(1) of the Act. We find, the Hon’ble Delhi High Court in the case of PCIT vs. Pro Interactive Service (India) Pvt. Ltd. (supra) has held that ‘the

legislative intent was / is to ensure that the amount paid is allowed as an expenditure only when payment is actually made. The Hon’ble High Court has further held that legislative intent and objective is not to treat belated payment of Employee's Provident Fund (EPD) and Employee's State Insurance Scheme (ESI) as deemed income of the employer under the Act. I find, following the above decision the coordinate Bench of the Tribunal in the case of CIT v. Dee Development Engineers Ltd. (supra) has decided the issue in favour of the assessee holding that no disallowance u/s 36(1)(v) r.w.s. Section 2(24)(x) can be made if the employees’ contribution to PF and ESI are deposited after the due date prescribed under the relevant Acts, but, paid before the due date of filing of return. Since the assessee, in the instant case has, admittedly, deposited the employees’ contribution to PF and ESI before the due date of filing of the return of income, therefore, respectfully following the decisions cited (supra), I hold that no disallowance u/s 36(1)(v) r.w.s. Section 2(24)(x) can be made in the instant case. Accordingly, the order of the CIT(A) is set aside and the grounds raised by the assessee are allowed.