SWAPNA HEALTH CARE.,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-6(1)., HYDERABAD

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ITA 1297/HYD/2017Status: DisposedITAT Hyderabad24 January 2018AY 2013-146 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that employee contributions to PF and ESI, if paid before the due date of filing the income tax return, are allowable as a deduction. The delay in payment was within this period.

What were the facts?

The assessee, a partnership firm, paid employees' contributions towards PF and ESI belatedly. The AO disallowed these amounts as a deduction, which was upheld by the CIT(A).

What were the issues?

Whether delayed payment of employees' contributions to PF and ESI, made before the due date of filing the return, is allowable as a deduction.

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(6)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, HYDERABAD BENCH “A”, HYDERABAD

Before: SMT P. MADHAVI DEVI & SHRI B. RAMAKOTAIAH

For Appellant: Shri V. Sivakumar
For Respondent: Shri K. Gopala Krishna

THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER ITA No.1297/Hyd/2017 Assessment Year: 2013-14 Swapna Health Care, vs. ACIT, Circle-6(1), Hyderabad. Hyderabad. PAN- AACFS9098Q (Appellant) (Respondent) Assessee by : Shri V. Sivakumar Revenue by : Shri K. Gopala Krishna Date of hearing : 19-01-2018 Date of pronouncement : 24-01-2018 ORDER PER P. MADHAVI DEVI, J.M.: This is assessee’s appeal for the A.Y 2013-14, the assessee is aggrieved by the order of the CIT(A)-6, Hyderabad, dated 26-04-2017 in confirming the disallowance of Rs. 1,84,406/- towards delayed payment of employees contributions of PF and ESI to the Government account, beyond the due dates under the respective Acts.

2.

Brief facts of the case are that the assessee, a partnership firm, furnished its return of income for the A.Y 2013-14 electronically on 01-11-2013 admitting total income of Rs. 3,27,28,570/-. During the assessment

2 ITA No. 1297/Hyd/2017 Swapna Health Care, Hyderabad. proceedings u/s 143(3) of the IT Act, the A.O observed that the assessee has recovered a sum of Rs. 5,61,281/- and Rs. 1,60,916/- from its employees being their contribution towards PF and ESI respectfully. Further, he observed from Annexure-II of the 3CD report that the assessee has remitted the amounts belatedly the payment of PF to the tune of Rs. 1,55,413/- and payment to ESI to the tune of Rs. 28,993/-. As the payment was made by the assessee after due dates under the respective accounts and even after the grace period, the A.O disallowed the same under 36(1)(va) of the IT Act, and added it to the income returned by the assessee. Aggrieved, the assessee preferred an appeal before the CIT(A), who confirmed the order of the A.O and the assessee is in further appeal before.

3.

The Ld. Counsel for the assessee reiterated the submissions made before the authorities below and submitted the details of the employees share of contributions to PF and ESI which have been disallowed by the A.O. and submitted that the delay in remitting the amounts in Government account is only of a few days and therefore, it should not have been disallowed. Further, he submitted that the issue is covered in favour of the

3 ITA No. 1297/Hyd/2017 Swapna Health Care, Hyderabad. assessee by the Coordinate Bench of this Tribunal in the case of M/s GVK Technical and Consultancy P. Ltd., in ITA No. 1248/HYD/2015 wherein the Tribunal has held that such payments are allowed if they are remitted before filing of the return of income. A copy of the said order is also filed before us.

4.

The Ld. DR supported the orders of the authorities below.

5.

Having regard to the rival contentions and the material on record, we find that the following employees share of contribution to PF and ESI have been disallowed:

Details of Employee’s share of contributions to PF disallowed: S.No Relevant month Amount Due date Date of payment 1 July, 2012 35,581 20-08-2012 21-08-2012 2 January 2013 60,528 20-02-2013 11-03-2013 3 February 2013 59,304 20-03-2013 23-03-2013 Total 1,55,413 Details of Employee’s share of contributions to ESI disallowed: S.No Relevant month Amount Due date Date of payment 1 January, 2013 14,666 21-02-2013 27-02-2013 2 February 2013 14,327 21-03-2013 23-03-2013 Total 28,993

4 ITA No. 1297/Hyd/2017 Swapna Health Care, Hyderabad. 5.1. As seen above, the delay ranges between one day to one week in most of the cases and only in the case of PF contribution for the month of January 2013 it is delay by a period of nearly 20 days. But all of them have been remitted before the due date of the filing of the return of income. The Coordinate Bench of this Tribunal, in the case of M/s GVK Technical and Consultancy P. Ltd. (supra), has held that the decision of the Hon’ble Supreme Court in the case of Alom Extrusions 319 ITR 306 is applicable to the employees contribution to PF and ESI as well. For the sake of ready reference the relevant portion is reproduced hereunder:

4.

Having regard to the rival contentions and the material on record, we find that the Hon'ble Supreme Court in the case of Alom Extrusions 319 ITR 306 has held that the contributions to P.F. and ESI are allowable under section 43B of the Act if they are paid before the due date of filing of the return of income. Thereafter, the issue arose as to whether the decision of Alom Extrusions (cited supra) was applicable only to the employer's contribution and not to the employees contribution. Various High Courts have held that the decision of Hon'ble Supreme Court in the case of Alom Extrusions (cited supra) is applicable to both the employer's as well as employees' contribution to P.F. and ESI. The respective High Courts, in the following cases, have held that the employees contribution is also an allowable deduction, provided, it is paid before the due date of filing of the return. (i) CIT vs. Sabari Enterprises (2007) 298 ITR 141 (Kar.).

5 ITA No. 1297/Hyd/2017 Swapna Health Care, Hyderabad. (ii) Magus Customers Dialog P. Ltd., (2015) 371 ITR 242 (Kar.) (iii) Yum Restaurant India P. Ltd., (2015) 371 ITR 139 (Del.) (iv) CIT vs. Nipso Poly Fabriks Ltd., (2013) 350 ITR 327 (HP) (v) CIT vs. Nuchem Ltd., (2015) 371 ITR 164 (P&H). 4.1. We find that the Coordinate Bench of this Tribunal in the case of VBC Industries Limited, Hyderabad vs. DCIT, Circle-3(3), Hyderabad in ITA.Nos.143 & 144/H/2013 etc., dated 08.05.2015 and also in the case of M/s. Veljan Denison Limited, Hyderabad vs. Addl. CIT, Range-3, Hyderabad in ITA.No.1251/Hyd/2015 dated 16.12.2015, has followed the Hon'ble Karnataka, Rajasthan and Himachal Pradesh High Courts to hold that the contribution of the employees contribution to P.F. and ESI is also allowable if it is paid before the due date of filing of the income tax return. In the case before us, we find that the assessee has filed its return of income on 28.09.2012 i.e., before the due date of filing of the return of income while the payments were made by 05.01.2012. Therefore, the above judgments are applicable to the facts of the case before us and we do not see any reason to interfere with the order of the Ld. CIT(A). Accordingly, Revenue's appeal is dismissed. 5.2. Since the facts and circumstances of the case before us are similar, respectfully following the above decision, the grounds of the appeal of the assessee are allowed.

6.

In the result, the assessee appeal is allowed.

Pronounced in the open court on 24th January, 2018.

Sd/- Sd/- (B. RAMAKOTAIAH) (P. MADHAVI DEVI) ACCOUNTANT MEMBER JUDICIAL MEMBER Hyderabad, Dated: 24th January, 2018

6 ITA No. 1297/Hyd/2017 Swapna Health Care, Hyderabad. KRK 1 Swapna Health Care, 6-3-1111/19, Begumpet, Hyderabad. 2 ACIT, Circle-6(1), Hyderabad. 3 CIT(A)-6, Hyderabad 4 Addl.CIT, Range-6, Hyderabad. 5 The DR, ITAT Hyderabad 6 Guard File

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