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Income Tax Appellate Tribunal, DELHI BENCHES “SMC-1” : DELHI
Before: SHRI R.K. PANDA
ORDER This appeal filed by the Assessee is directed against the Order dated 07.09.2020 of the Ld. CIT(A)-10, New Delhi, relating to the A.Y. 2018-2019.
2. Although a number of grounds have been raised by the assessee, however, these all relate to the order of the Ld. CIT(A) in confirming the disallowance of Rs.3,26,330/- made by the A.O, CPC passed order under section 2 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi.
143(1)/154 in respect of delayed payment of employees’ contribution to PF & ESI.
Facts of the case in brief are that the assessee is an individual and deals in the business of export of ready- made garments and related job works for garment export manufacturer. He filed his return of income on 31.10.2018 declaring total income of Rs.20,17,920/-. The CPC processed the return vide intimation under section 143(1) dated 02.05.2019 and computed the income at Rs.23,44,250/-, wherein adjustment for a sum of Rs.3,26,330/- was made on account of delayed payment of employees’ contribution to PF & ESI. The assessee filed rectification application under section 154 stating that contribution to the PF & ESI has already been paid into the relevant fund account well before the due date specified for furnishing of return of income under sub-section (1) of section 139 of the I.T. Act, 1961, and, therefore, no adjustment is required to be made under section 36(l)(va) read with section 43B of the I.T. Act, 1961. Further as per the tax audit report, there is no adverse comment or opinion
3 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi. of the Auditors and, therefore, the CPC has wrongly invoked the provisions of section 143(1)(a)(iv) of the I.T. Act, 1961. It is a mistake apparent from the record, therefore, the same should be rectified. But the DCIT, CPC rejected the claim of assessee and dismissed the 154 rectification application.
3.1. Aggrieved by order of the DCIT, CPC, the assessee filed an appeal before the Ld. CIT(A). Before the Ld. CIT(A) it was submitted that assessee has deposited the employees’ contribution to PF & ESI amounting to Rs.3,26,329/- before the due date of filing of the income tax return. Relying on the decision of the Hon’ble Delhi High Court in the case of CIT vs., AIMIL Ltd., [2010] 321 ITR 508 (Del.) and various other decisions, it was argued that the disallowance made by the CPC is not in accordance with Law.
3.2. However, the Ld. CIT(A) was not satisfied with the arguments advanced by the assessee, Relying on various decisions including the decision of Hon’ble Delhi High Court in the case of CIT vs., M/s. Bharat Hotels Ltd., [2019] 410 ITR 417 (Del.) he held that the assessee is not entitled to deduction under section 36(1)(va) of the I.T. Act, 1961, in 4 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi. respect of delayed payment of employees’ contribution towards PF & ESI before the due date of filing of the income tax return amounting to Rs.3,26,329/-. He further held that assessee is keeping government money in his possession which is against the spirit of the Law. Further there will be no sanctity for any due date if the same is allowed till any other date. He accordingly dismissed the appeal filed by the assessee.
4. Aggrieved with such order of the Ld. CIT(A), the assessee is in appeal before the Tribunal.
Learned Counsel for the Assessee submitted that in the Finance Bill 2021, amendments were made in Sections 36 and 43B vide Clauses 8 and 9 and in the Memorandum of Explanation according to which the amendments will take effect from 01.04.2021 and will accordingly apply to A.Y. 2021-2022 and subsequent assessment years. He submitted that Section 1 (2)(a) of Finance Act, 2021 specifically mentions that Sections 2 to 88 shall come into force on the First Day of April, 2021. However, as per Finance Act, 2021, Section 9 relates to 5 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi.
amendment to Section 36 and Section 11 relates to amendment to Section 43B. Referring to various decisions, he submitted that after considering the various decisions relied on by the Ld. CIT-DR, the Coordinate Benches of the Tribunal are consistently taking the view that employees’ contribution to PF & ESI, if paid before the due date of filing of the income tax return under section 139(1), is an allowable deduction and no disallowance can be made.
Order of the ITAT, Hyderabad in the case of Crescent Roadways Pvt. Ltd., vs., DCIT vide ITA.No.1952/ Hyd/2018 dated 01.07.2021.
Order of the ITAT, Delhi in the case of DCIT vs., Dee Development Engineers Ltd., vide ITA.No.4959/Del./2016 dated 08.04.2021.
3. Order of the ITAT, Delhi in the case of DCIT vs., Planman HR (P) Ltd., vide ITA.No.5152/ Del./2017 dated 15.07.2021.
6 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi.
Order of the ITAT, Chennai in the case of DCIT vs., Talenpro India HR Pvt. Ltd., vide ITA.No.265/ Chennai/2019 dated 09.04.2021.
5. Order of the ITAT, Agra in the case of Mahadev Cold Storage vs., Jurisdiction Assessing Officer vide & 21/Agra/2021 dated 14.06.2021.
Order of the ITAT, Chennai in the case of DCIT vs., Repco Home Finance Pvt. Ltd., reported in [2020] 183 ITD 782 ITAT-Chennai.
6. The Ld. D.R. on the other hand strongly supported the order of the Ld. CIT(A) and submitted that since the assessee has not made the deposits on account of employees’ contribution to PF & ESI before the specified dates as mentioned in the Statute, therefore, the Ld. CIT(A) was fully justified in sustaining the addition made by the CPC. He submitted that there are various decisions in favour of the Revenue where the Honourable High Courts have held that the Amendment by Finance Act, 2015 in 7 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi.
Section 43B is restricted only in respect of employers contribution to PF & ESI and if the same is paid on or before the due date of filing of the income tax return under section 139(1), the same is an allowable deduction under section 43B of the I.T. Act, 1961. However, the same amendment would not be applicable for the belated payment to employees’ contribution to PF & ESI. He submitted that since the assessee has received the money by taking it from the salary of the employees and kept the same without making payment to the Government Account, the concession given in Section 43B is not available with respect to employees’ contribution. Referring to the amendments in the provisions of Section 43B as well as 36(1)(va), he submitted that the Explanation-2 inserted by Finance Act, 2021 clarifies that the definition of “Income” as provided in Section 2(24)(x) remains unchanged and provision of Section 43B does not apply and deemed to never have been applied for the purpose of determining the due date of payment of employees’ contribution to PF & ESI.
8 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi.
He accordingly submitted that the grounds raised by the assessee should be dismissed.
7. I have considered the rival arguments made by both the sides, perused the orders of the A.O. and the Ld. CIT(A) and the paper book filed on behalf of the assessee. I have also considered the various decisions cited before me. I find the A.O. CPC in the instant case has computed the income of the assessee at Rs.23,44,250/- as against the returned income of Rs.20,17,920/- by making an adjustment for a sum of Rs.3,26,330/- on account of belated payment to employees’ contribution towards PF & ESI by invoking the provisions of Section 143(1)(a)(iv) of the I.T. Act, 1961. I find the rectification application filed by the assessee under section 154 was dismissed by the DCIT, CPC and on further appeal, the Ld. CIT(A) dismissed the appeal filed by the assessee. It is the submission of the Learned Counsel for the Assessee that payment for employees’ contribution towards PF & ESI have been made before the due date of filing of the income tax return under section 139(1), therefore, in view of the consistent decisions
9 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi. of the Coordinate Benches of the Tribunal, the same does not call for any disallowance. It is also his submission that after the decision of the Hon’ble Delhi High Court in the case of CIT vs., M/s. Bharat Hotels Ltd., (supra), the Hon’ble Delhi High Court in the case of PCIT vs., Pro Interactive Service (India) Pvt. Ltd., vide ITA.No.983/2018 order dated 10.09.2018 has held that no disallowance is called for where the assessee had paid the employees’ contribution to PF & ESI before the due date of furnishing of return of income under section 139(1) of the I.T. Act, 1961.
7.1. I find the Hon’ble Delhi High Court in the case of Pro Interaction Service (India) Pvt. Ltd., (supra), following the decision in the case of CIT vs., AIMIL Ltd., (supra), has held that legislative intent was/is to ensure that the amount paid is allowed as expenditure only when payment is actually made. It was further held that it was not the legislative intent and objective to treat belated payment of Employees’ Provident Fund & Employees’ State Insurance Scheme as deemed income of the employer under section 2(24)(x) of the I.T. Act, 1961.
10 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi.
7.2. I find the Coordinate Bench of the Tribunal in the case of Insta Exhibitions Pvt. Ltd., New Delhi vs., Addl. CIT, Special Range-4, New Delhi vide ITA.No.6941/Del./2017 order dated 03.08.2021 while allowing such belated deposit of employees’ contribution to PF & ESI as per the respective Act, but, paid before the due date of filing of the income tax return, deleted such disallowance by observing as under :
“8. We have carefully considered contentions of the learned departmental representative and perused the orders of the lower authorities. The facts shows that the assessee has collected the sum of Rs. 12,16,260/- being employee’s contribution under the provident fund and with respect to ESI laws. The above contribution was admittedly not deposited by the assessee within the due date prescribed under the respective ESI and PF statue however, same was deposited before the due date of filing of return of income. Therefore, the ld AO as well as the ld CIT(A) disallowed the same holding that such contribution becomes the income of the assessee under the provision of section 2(24)(x) of the Act and 11 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi. thereafter if the same is deposit within the due date prescribed under the respective laws then same is allowable as deduction u/s 36(1)(va) of the Act. Coordinate bench in case of DCIT Vs Dee Development Engineers in ( A.Y 2011-12) has held as Under:-
“7. We have heard both the parties and perused all the relevant material available on record. As regards Ground No. 1, the assessee company has not deposited the employees’ contribution within the due date which is prescribed under the said statute i.e. Provident Fund and ESIC. This issue is dealt by the Hon’ble Delhi High Court in case of CIT vs. M/s Bharat Hotels Ltd. 410 ITR 417 wherein the issue is decided in favour of the revenue, without considering the decision of the Hon’ble Delhi High Court in case of CIT vs. AIMIL Ltd.(2010) 321 ITR 508 (Del.). But the Ld. AR relied upon the decision of the Hon’ble Delhi High Court in case of Pr. CIT vs. Pro Interactive Service (India)
12 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi.
Pvt. Ltd. pronounced on 10.09.2018 wherein the Hon’ble High Court decided the issue in favour of the assessee relying upon the judgment of AIMIL Ltd. (supra). The Hon’ble Delhi High Court held that the legislative intent was/is to ensure that the amount paid is allowed as 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. It is settled law that when two judgments are available giving different views then the judgment which is in favour of the assessee shall apply as held in case of Vegetable Products Ltd. 82 ITR 192 by the Hon’ble Supreme Court. Hence, in light of the latest decision in case of Pro Interactive Service (India) Pvt. Ltd., the issue is covered in favour of the assessee. Hence, Ground No. 1 is dismissed.”
13 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi.
Further with respect to the argument of the learned departmental representative that amendment made with finance act 2021 wherein explanation 1 is added u/s 36 (1) (va) of the act with effect from 1 April 2021, is applicable to the present case, we referred to the “Notes on clauses” at the time of introduction of the finance bill 2021 which says as Under:-
“Clause 8 of the Bill seeks to amend section 36 of the Income tax Act, relating to other deductions. Sub-section (1) of the said section provides for allowing of deductions provided for in the clauses thereof for computing the income referred to in section 28 of the said Act. Clause (va) of the said sub-section provides for allowance of deduction for any sum received by the assessee from any of his employees to which the provisions of sub-clause (x) of clause (24) of section 2 apply, if such sum is credited by the assessee to the employee's account in the relevant fund or funds on or before the due date. Explanation to the said clause provides that 14 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi. for the purposes of this clause, "due date" means the date by which the assessee is required as an employer to credit an employee's contribution to the employee's account in the relevant fund under any Act, rule, order or notification issued thereunder or under any standing order, award, contract of service or otherwise. It is proposed to insert Explanation 2 to clause (va) of sub-section (1) of the said section so as to clarify that the provisions of section 43B shall not apply and shall be deemed never to have been applied for the purposes of determining the “due date” under the said clause.
This amendment will take effect from 1st April, 2021 and will, accordingly, apply in relation to the assessment year 2021- 2022 and subsequent assessment years.”
Therefore it is apparent that the above amendment do not apply to the assessment year 2014–15 in this appeal.
15 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi.
8. In view of this we allow the solitary ground of appeal raised by the assessee holding that the addition/disallowance made by the learned assessing officer of late deposit of employees contribution to the provident fund and ESI, as it is deposited before the due date of the filing of the return of an income but beyond the due date prescribed Under the respective provident fund and ESI laws is not sustainable in law.
In the result, appeal of the assessee is allowed.”
7.1. Since in the instant case the assessee admittedly has deposited the employees’ contribution to PF & ESI before the due date of filing of the income tax return, therefore, respectfully following the decisions cited (supra), I hold that the Ld. CIT(A) is not justified in sustaining the adjustment made by the A.O-CPC of Rs.3,26,330/- on account of belated payment of employees’ contribution to PF & ESI. I, therefore, set aside the order of the Ld. CIT(A) and direct the A.O. to delete the disallowance. The grounds raised by the assessee are accordingly allowed.
16 ITA.No.1853/Del./2020 Mr. Vansh Jain, New Delhi.
In the result, appeal of the Assessee is allowed.
Order pronounced in the open Court on 13.10.2021.