M/S. MITTAL CLOTHING COMPANY,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CPC, BENGALURU

O R D E R Per Laxmi Prasad Sahu, Accountant Member

This appeal by the assessee is directed against the order of the National Faceless Appeal Centre (NFAC), Delhi dated 03.06.2022 for the asst. year 2018-19 with the following substantive grounds of appeal:-

“1. The appellant is into the business of manufacture of readymade garments, had filed the return of income u/s 139(1) of the Income Tax Act, 1961 (Act) on 01.10.2018 for the Assessment Year 2018-19 admitting a total income of Rs. 3,68,50,920/- 2. On 16.10.2019, the Learned Assessing Officer[Ld. AO] i.e. Central Processing Centre (hereinafter referred as 'CPC) proposed and made the addition of Rs. 8,60,550/- in an intimation passed under section 143(1) of the Act towards belated remittance of Employees share of Employees' State Insurance(ESI), Provident Fund(PF) and other welfare funds under section 36(1)(va), from the Form 3CD filed along with ITR, though clause no. 20.b of such Form 3CD itself reports that such payment was made before the filing the return of income.

4. The, Commissioner (Appeal) passed an order u/s 250 of the Act on 03.06.2022 sustaining the addition made for the Provident fund and ESI by using the amendment made in Finance Act 2021, though the case pertains to FY20 17-18.

3. The ld.AR of the assessee said that the ld.CIT(A) failed to appreciate that CBDT Circular No.22/2015 cannot override the provisions of section 43B and the amendments made in this regard in the Finance Act 2021 is prospective in nature, consequently, there cannot be disallowance u/s 36(1)(va) of the Act. The ld.AR reiterated the submission made before the CIT(A) which is placed on record. He further submitted that the amendment made in the Finance Act 2021 is prospective in nature. He also relied on the judgment of Hon’ble jurisdictional High Court in the case of Essae Teraoka Pvt. Ltd., Vs. DCIT [2014] 366 ITR 408/222 Taxman 170/32 taxmann.com 33 (Kar).

5. We heard both sides and perused the entire materials on record and orders of the authorities below. Coming to the substantive issue of ESI/PF with regard to additions made by the AO of Rs.8,60,550/- and the tax effect is of Rs.3,73,710/-, the assessee's plea that the same has been paid before the due date of filing of Income-tax return u/s 139(1) and after the due date prescribed in the corresponding statutes; respectively. We notice in this factual backdrop that the legislature has not only incorporated necessary amendment in Sections 36(1)(va) as well as 43B vide Finance Act, 2021 to this effect but also the CBDT has issued Memorandum of Explanation that the same applies w.e.f. 1.4.2021 only. It is further not an issue that the foregoing legislative amendments have proposed employers' contribution/disallowance u/s 43B of the Act as against employee's contribution u/s 36(1)(va) of the Act; respectively. The similar issue has been decided by the Hyderabad Bench in the case of M/s Chiphercloud India Pvt. Ltd., in and also keeping in mind the fact that the same has been clarified to be applicable only with prospective effect from 1.4.2021, we hold that the impugned disallowance is not sustainable in view of all these latest developments.