ITO 13(1)(1), MUMBAI vs. 3S INTEGRATED FACILITY MANGEMENT PVT. LTD., MUMBAI

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ITA 2491/MUM/2021Status: HeardITAT Mumbai23 May 2022AY 2018-194 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the issue is covered by a coordinate bench decision in favor of the assessee. Therefore, the disallowance made by the Assessing Officer was not justified.

What were the facts?

The Assessing Officer disallowed the deduction for late payment of employees' and employers' contribution to EPF and ESI. The CIT(A) deleted this disallowance, allowing the deduction. The Revenue appealed this decision.

What were the issues?

Whether late payment of employees' and employers' contribution to EPF and ESI is allowable as a deduction if paid before the due date of filing the return of income.

Which sections of the Income-tax Act were involved?

Section 36(1)(va),Section 43B

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI PRASHANT MAHARISHI, AM & SHRI RAHUL CHAUDHARY, JM

For Respondent: Shri B.K. Bagchi, DR
Hearing: 11.05.2022Pronounced: 23.05.2022
1.

This appeal is filed by the Income–tax officer, 13(1)(1), Mumbai (the learned Assessing Officer) for Assessment Year 2018–19 against the order passed by the National Faceless Appeal Centre (NFAC), dated 30th September, 2021, wherein the learned Commissioner of Income-tax (Appeals) [the learned CIT(A)] has deleted the disallowance with respect to the late payment of employees’ and employers’ contribution to Employee Provident Fund (EPF) and Employee State Insurance (ESI) of `2,74,34,450/– are held to be allowable as deduction

“1. "Whether on the facts and circumstances of the case and in law, the ld.CIT(A) erred by holding that both employees and employers contribution to EPF and ESI of Rs.2,74,34,450/- are allowable as deduction u/s.36(1)(va) of the Act if it is paid before due date of filing of return of income by ignoring the fact that the clarification issued by CBDT vide Circular No. 22/2015 dated 17th December, 2015 wherein it has been clarified that the time limit as prescribed vide section 43B does not apply to claim of deduction relating to employee's contribution to welfare funds which are governed by section 36(1)(va) of the Act."

The appellant prays that the order of the Ld.CIT (A) be set aside and the order of the AO be restored.”

2.

The fact shows that assessee is a company filed return of income declaring total income at ` nil on 31st October, 2018. The assessment under section 143(3) of the Act was completed by Central Processing Centre, Bangalore (the learned Assessing Officer) by making a disallowance under section 36 of the Act towards belated payment of EPF and ESI of ` 2,74,34,450/–.

3.

On appeal before the learned CIT(A), the claim of the assessee was allowed, relying on the decision of Hon'ble Bombay High Court in case of Commissioner of Income-

4.

The learned Assessing Officer is aggrieved with that order has preferred this appeal.

5.

The learned Departmental Representative supported the order of the CPC, Bangalore. He also relied on the amendment made to the income–tax Act on this aspect.

6.

None appeared on behalf of the assessee. Looking to the issue involved it is decided on the merits of the case.

7.

We have carefully considered the contention of the learned Departmental Representative as well as the orders of the CPC, Bangalore and the learned Commissioner of Income- tax (Appeals). The impugned assessment year is 2018–19. We find that this issue is squarely covered in favour of the assessee by the decision of co–ordinate bench in case of Kalpesh Synthetics (P.) Ltd. Vs. Deputy Commissioner of Income-tax, CPC Bangaluru [2022] 137 taxmann.com 475 (Mumbai - Trib.). In view of this, the solitary ground of appeal raised by the learned Assessing Officer is dismissed.

8.

In the result, the appeal of the learned Assessing Officer for Assessment Year 2018–19 is dismissed.

9.

Coming to the appeal for Assessment Year 2019–20, filed by the learned Assessing Officer on the similar ground where, disallowance made by the CPC, Bangalore is of `2,74,92,659/–, an identical fact exists. The assessee filed

10.

In the result, both the appeals filed by the learned Assessing Officer are dismissed.

Order pronounced in the open court on 23.05.2022.

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