DY. COMMISSIONER OF INCOME TAX, CIRCLE-2(2), HYDERABAD, HYDERABAD vs. GRANULES INDIA LIMITED, HYDERABAD, HYDERABAD

PER D. MANMOHAN, Vice-President:

This appeal, filed at the instance of the Revenue, is directed against the order passed by the Commissioner of Income Tax (Appeals)-9, Hyderabad and it pertains to AY. 2006-07. Disallowance of a sum of Rs. 31,51,667/-, comprising of employees share of PF and employees share of ESI u/s. 36(1)(va) of the Income Tax Act [Act] paid beyond the stipulated date before the filing of the return of income is the subject matter.

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“7. On perusal of the Annexure-III(a) and III(b) to the Form 3CD, there is a delay in remittance of employees contribution of PF and ESI together to the extent of Rs.31,51,667/- which are disallowable u/s.36(1)va) of the Act. The delayed remittances are liable to be disallowed u/s.36(1)(va) r.ws 2(24)(x) of the Act as they are paid well beyond due date. These belated payments are disallowable as per decision of ITAT, Special Bench in case of JCIT vs ITC Ltd (2008-ITOL- 128jITAT-Kol-SB). However, the assessee company did not disallow these payments in its computation of income.

7.1 Further, the Gujarat High Court in its recent decision in the case of Gujarat State Road Transport Corporation held that if employees contribution received by the assessee is not credited to the employees' account in the relevant fund or funds on or before the due date mentioned in the Explanation to section 36(1)(va), the assessee shall not be entitled to deduction of such amount in computing the income referred to in section 43B.

7.2 As such, such sums which were not credited by the assessee to the employee's accounts in the relevant fund or funds (Provident Fund and /or ESI Fund) on or before the due date as per the explanation to section 36(1)(va) of the Act i.e. date by which the assessee was required as an employer to credit employee’s contribution to the employee’s account in the Provident Fund Act/ESI are required to be disallowed.

7.3 In view of the above, belated payment of employees’ contribution to ESIC and Provident Fund amounting to Rs. 31,51,667/- is treated as income from other sources of the assessee as per the provision of Section 2(24)(x) r.w.s. 36(1)(va) of the Income Tax Act”.

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“6. We have carefully considered the rival contentions and perused the record. In the case of Smt. Aruna Jyothi Vedire Vs. Addl. CIT, the Tribunal noticed the conclusion arrived at by the Hon'ble Karnataka High Court in the case of Spectrum Consultants India (P.) Ltd., Vs. CIT [34 Taxman.com 20] (Karnataka) as well as the decision in the case of CIT Vs. Sabari Enterprises [298 ITR 141] to hold that even though payments were made beyond the stipulated period as contemplated under the mandatory provisions of Section 36(1)(va) r.w.s. 2(24) of the Act, no disallowance can be made. In the case of VBC Industries Ltd., (supra) also the Tribunal has considered the decision of the Hon'ble Gujarat High Court as well as the decision of the Hon'ble Himachal Pradsesh High Court decision in the case of CIT Vs. Nipso Polyfabriks Ltd., [350 ITR 327] and held that the decision rendered in the case of CIT Vs. Nipso Polyfabriks Ltd., (supra) is one possible view of the matter and hence, no disallowance is called for in the circumstances of the case. In consonance with the view taken, we are of the view that the addition made by the AO u/s. 36(1)(va) deserves to be deleted and we direct accordingly”.

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6.1. For the reasons stated therein, we uphold the order of Ld.CIT(A) and dismiss the appeal filed by the Revenue.

Order pronounced in the open court on 9th May, 2018

Sd/- Sd/- (B. RAMAKOTAIAH) (D. MANMOHAN) ACCOUNTANT MEMBER VICE PRESIDENT Hyderabad, Dated 9th May, 2018 TNMM

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Copy to : 1. The Deputy Commissioner of Income Tax, Circle-2(2), Hyderabad.