B.S.ARORA & SONS HUF,KOLKATA vs. ACIT, CIR. 32, KOLKATA

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ITA 508/KOL/2021Status: DisposedITAT Kolkata05 April 2022AY 2018-195 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 the club expenditure should be allowed based on the rule of consistency, as it was incurred for business purposes and allowed in prior years. Regarding PF & ESI contributions, the Tribunal held that the amendment to Section 36(1)(va) by the Finance Act 2021 is prospective, and thus, contributions made before the due date of filing the return of income are allowable.

What were the facts?

The assessee claimed club expenditure and PF & ESI contributions. The CPC disallowed club expenditure based on the tax audit report, and the CIT(A) confirmed this. The CIT(A) also confirmed the disallowance of PF & ESI contributions made belatedly.

What were the issues?

Whether club expenditure incurred for business purposes is disallowable due to its classification in the tax audit report. Whether belated payment of employee's PF & ESI contributions is deductible when paid before the due date of filing the return of income, considering the prospective nature of the Finance Act 2021 amendment.

Which sections of the Income-tax Act were involved?

Section 143(1)(a),Section 36(1)(va),Section 43B

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, “B” BENCH, KOLKATA

Before: Shri A. T. Varkey, JM & Shri Girish Agrawal, AM]

Pronounced: 05.04.2022

ORDER

Per Shri A.T.Varkey, JM

1.

This is an appeal preferred by the assessee against the order of Ld. CIT(A), National Faceless Appeal Centre (NFAC) dated 15.09.2021 for AY 2018-19.

2.

The first ground of appeal of the assessee (in revised Form 36) is against the action of the Ld. CIT(A) confirming the disallowance of club expenditure of Rs.1,39,770/- claimed by the assessee in its return of income which has been processed by the CPC.

3. According to the Ld. AR Shri P. J. Bhide, the CPC while processing the return of income of the assessee u/s. 143(1)(a) of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) has disallowed the club expenditure without issuing any notice which according to him, the CPC could not have done under proviso to section 143(1)(a) of the Act. According to him, the Ld. CIT(A) erred in confirming the disallowance on the ground that the auditor of the assessee in its audit report has flagged the same by stating to have been incurred for personal purpose. According to the Ld. AR, the expenditure has been incurred by the assessee wholly and exclusively for the purpose of its business, therefore, it is allowable as per law.

4. Per contra, the Ld. DR Smt. Ranu Biswas has submitted that the assessee was put to notice by the CPC and since the assessee failed to give any reply to substantiate that this expenditure has been incurred for the purpose of business, the CPC has rightly disallowed

B. S. Arora & Sons, HUF, AY 2018-19 the amount in question. The Ld. DR drew our attention to column 21A of the Tax Audit Report and pointed out that the expenses have been listed underneath the ‘personal expenditure’. Therefore, according to her, the CPC has rightly disallowed the same. In his rejoinder the Ld. AR submitted that the Tax Audit Report (TAR) is filled up as per prescribed format given by the Department and that assessee does not have any choice but to fill up the figures and since there was club expenditure incurred by the assessee for the purpose of business have been filled up by the assessee underneath column 21A and could not have been disallowed without giving opportunity to the assessee and that assessee was consistently getting this claim allowed in the earlier years, so no disallowance was warranted and the same has to be allowed.

5.

We have heard rival submissions and gone through the facts and circumstances of the case. The facts stated hereinabove are not repeated for the sake of brevity. The assessee had claimed expenditure of Rs.1,39,770/- which have been incurred for the purpose of business. However, in column 21A of the Tax Audit Report in Form 3CD it was reported under the head ‘personal expenditure’ (as per the prescribed format). The CPC it is noted is guided by the artificial intelligence which has picked up this particular disclosure in the Tax Audit Report and has taken it as gospel truth and has disallowed the same without notice to assessee. Be that as it may be, before us the Ld. AR of the assessee has brought to our notice that the assessee has incurred this expenditure for the purpose of business and since decades it has been incurring such kind of expenditure and the department has been allowing consistently. However, for the first time this disallowance has been done by CPC. We find this averment as correct. Therefore, applying the rule of consistency as per the decision of Hon’ble Supreme court in the case of Radhasoami Satsang Vs CIT (193 ITR 321) when the facts permeating in the earlier years are same and there is no change in law and facts on an issue which the department has allowed, then the said issue should not be disturbed. Therefore, we allow the claim of the assessee in respect of the expenditure of Rs.1,39,770/- since no change in facts or law could be brought to our notice and direct deletion of the addition. Therefore, this ground of appeal of assessee is allowed.

B. S. Arora & Sons, HUF, AY 2018-19 6. The next ground involved in this appeal of assessee is against the action of the Ld. CIT(A) in confirming the disallowance made in respect of PF & ESI in respect employee’s contribution u/s. 36(1)(va) r.w.s. 2(24)(x) of the Income-tax Act, 1961 (hereinafter referred to as the “Act”) of Rs.1,85,115/-. At the outset, the Ld. AR of the assessee pointed out that this issue raised by the assessee is no longer res integra. According to the authorities below, since the assessee has not remitted the employees’ contribution on the due date as prescribed by the PF & ESI Act, the contribution made belatedly cannot be allowed. However, according to the assessee, since the assessee has undisputedly made the remittance in respect of employees’ contribution of PF as well as ESI before filing of the return of income u/s 139 of the Act, no disallowance is warranted. According to the Ld. AR, the CIT(A) erred in referring to the Amendment brought in by Finance Act 2021 w.e.f. 01.04.2021 which inserted an Explanation to section 36(1)(va) and section 43B of the Act and erred in holding it as clarificatory and so, retrospective in nature. Whereas according to Ld.AR, it is only prospective in nature and cannot disturb the binding judicial precedents in favour of assessee. According to the Ld. AR, any way this issue is no longer res integra as held by this Tribunal in the case of Lumino Industries Ltd. vs. ACIT, Circle-5(1), Kolkata in for AY 2015-16 order dated 17.11.2021, wherein assessee’s favour view was taken by the Tribunal after holding that the amendment brought in by Finance Act, 2021 w.e.f 1.04.2021 is prospective in operation and so will be in force from AY 2021-22 onwards and not retrospective. The relevant portions of decision which reads as under:-

“17. Have heard both the parties. We note that the Finance Bill, 2021 has brought in an amendment which disallows the employees’ contribution made in PF and ESI if not made within the due date as prescribed by the respective statutes (PF and ESI Act). So after the amendment has been inserted according to ShriMiraj D Shah takes effect from 1st April, 2021 i.e AY 2021-22 and subsequent assessment year and if the remittance of PF/ESI Employees’ Contribution is not made within the time prescribed by the PF/ESI Act then the remittance cannot be allowed as a deduction which is prospective in operation. Whereas according to Ld. CIT(A), the amendment brought in is clarificatory in nature so, retrospective in operation. So we have to adjudicate this issue whether the amendment brought in by Finance Act, 2021 is prospective or retrospective in operation. We note that before this amendment has been inserted by Finance Bill, 2021, the Hon’ble Jurisdictional Calcutta High Court in the case of ShriVijayshree Ltd. Ltd.(supra), M/s Philips Carbon Black Ltd.(supra), M/s Coal India Ltd.(supra), M/s Akzo Nobel India Ltd. (supra) has held that the payment of employees’ contribution if made by an assessee before the due date of filing of return of income u/s 139(1) of the Act, is allowable as a deduction. We note that by Finance Act, 2021, the provision of Section 36(1)(va) as well as Section 43B has been amended to this extend by inserting the Explanation 2 whereby it is clarified that the provision of Section 43B shall not apply and shall be deemed never to have been applied for the purpose of determining the due date under this clause. For ready reference, we reproduce the Explanation-2 to Section 36(1)(va) as under:

B. S. Arora & Sons, HUF, AY 2018-19 “Section 36(1)(va) Explanation-2 – For the removal of doubts, it is hereby clarified that the provisions of Section 43B shall not apply and shall be deemed never to have been applied for the purpose of determining the ‘due date’ under this clause’ 18. We find that this amendment has been brought in the Act to provide certainty about the applicability of Section 43B in respect of belated payment of employees’ contribution. In order to test whether the amendment brought in later is retrospective or not one has to apply the test as laid by the Hon’ble Supreme Court in the case of M/s Snowtex Investment Ltd. (supra) wherein the Hon’ble Supreme court took note of the law laid down on this issue by the Constitution Bench in M/s Vatika Township Ltd. and held that the intent of the Parliament/legislature need to be looked into for ascertaining whether the amendment should be retrospective or not. In Vatika Township Ltd. (supra) the Hon’ble Supreme Court held that the notes on clauses appended to the Finance Bill will throw light as to the legislative intent; because it has to be borne in mind that Parliament/legislature is aware of three concepts before an amendment is brought in, which can be discerned from reading of the “Notes on Clauses” to the Bill which are (i) prospective amendment with effect from a fixed date; (ii) retrospective amendment with effect from a fixed anterior date; and (iii) clarificatory amendments which are retrospective in nature. So when we adjudicate whether the view of LdCIT(A) that the explanation 2 brought in by Finance Act, 2021 is retrospective, let us look at the “Notes on Clauses and the relevant clauses 8 & 9 of the Finance Bill, 2021 (supra) pertaining to the issue in hand which in clear and unambiguous terms spells out the intention of Parliament that the amendment shall take effect from 1st April, 2021 and therefore will accordingly apply to Assessment Year 2021-22 and subsequent years. So since the legislative intent is clear, the amendment brought in by Finance Act, 2021 on this issue as discussed is prospective and Ld. CIT(A) erred in holding otherwise. So till AY 2021-22, the Jurisdictional High Court’s view in favor of assessee will hold good and is binding on us. As discussed the decision of the Hon’ble Delhi High Court in Bharat Hotels Ltd. (supra) which was in favor of revenue has not considered the decision of the Co-ordinate Division Bench decision in M/s Aimil Ltd.(supra) which is in favour of assessee. So we note that later decision of the Delhi/Hyderabad Tribunal have followed the decision favouring assessee in the light of the Hon’ble Supreme Court decision in M/s Vegetable Products (supra). In the light of the aforesaid decision and relying on the ratio of the Hon’ble Supreme Court in the case of Vatika Township Pvt. Ltd. (supra) and M/s Snowtex Investment Ltd. (supra) and also taking note of the binding decision of the Hon’ble Jurisdictional Calcutta High Court on this issue before us in ShriVijayshree Ltd. Ltd.(supra), M/s Philips Carbon Black Ltd.(supra), M/s Coal India Ltd.(supra), M/s Akzo Nobel India Ltd. (supra), we set aside the impugned order of Ld CIT(A) and direct the AO to allow the claim of deduction in respect of employees contribution shares towards ESI, PF, by the assessee before the due date of filing of return u/s 139(1) of the Act. Therefore the appeal of assessee succeeds and so, it is allowed in favour of assessee.

7.

The Ld. AR brought to our notice that the assessee has remitted the PF & ESI dues before the date of filing of return of income u/s. 139(1) of the Act and the same was deposited , which fact is discernable from a perusal of the Tax Audit Report (TAR) and on a perusal of the same it is seen that the assessee has deposited employees’ contribution before the due date of filing of the return. Therefore, in the light of the above judicial precedent (supra), we are inclined to allow this ground of appeal of the assessee and direct the A.O. to delete the addition and hold that the Amendment brought in Finance Act 2021 w.e.f. 01.04.2021 by inserting an Explanation to section 36(1)(va) and section 43B of the Act is B. S. Arora & Sons, HUF, AY 2018-19 prospective in nature and would apply from AY 2021-22 onwards and, therefore, the amendment is not applicable to this assessment year (Assessment Year 2018-19) under consideration.

8.

In the result, the appeal of assessee is allowed.

Order is pronounced in the open court.

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