MEHRA METAL COMPONENTS PRIVATE LIMITED,NEHRU PLACE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 16(1), C.R. BUILDING

PDF · subscribers
ITA 2547/DEL/2024Status: DisposedITAT Delhi04 December 2024AY 2022-23Bench: or at the time of hearing.4 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that while the substantive issue of timely deposit of employee contributions is settled against the assessee, such a disallowance is not sustainable during section 143(1) processing. Regarding the profit on sale of fixed assets, the Tribunal found it required factual verification by the AO to avoid double addition, as the assessee had already disallowed it under section 43B. The adjustments made by CPC under section 143(1) were therefore deemed to be beyond its scope for both issues.

What were the facts?

The assessee appealed against an order under section 250 of the Income-tax Act, upholding CPC Bangalore's adjustments during section 143(1) processing for AY 2022-23. The adjustments included disallowance of Rs. 6,48,839/- for delayed employee contributions to PF/ESI and Rs. 5,18,754/- for profit on sale of fixed assets. The assessee contended that these adjustments were beyond the scope of section 143(1) processing.

What were the issues?

Whether adjustments for delayed employee contributions to PF/ESI and profit on sale of fixed assets made by CPC Bangalore fall within the permissible scope of processing under Section 143(1) of the Income-tax Act.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 250,Section 2(24)(x),Section 36(1)(va),Section 139(1),Section 43B

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)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, DELHI BENCH: ‘E’ NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESH

Hearing: 27.11.2024Pronounced: 04.12.2024
1.

This assessee’s appeal for assessment year 2022-23, arises against the ADDL/JCIT(A)-National Faceless Appeal Centre [in short, the “JCIT-NFAC”] Mumbai’s DIN and order no. ITBA/APL/S/250/2023-24/1063473328(1) dated 27.03.2024 involving proceedings under section 143(1) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

2.

Heard both the parties at length. Case file perused.

3.

The assessee pleads the following substantive grounds in the instant appeal: 1. That the order dated 27.03.2024 passed u/s 250 of the Income-tax Act. 1961 (hereinafter called "the Act") by the Ld. Addl/Joint Commissioner of Income Tax (Appeals)- 11. Mumbai is against law and facts on the file in as much as he was not justified to uphold the action of CPC Bangalore in adding back a sum of Rs. 6,48,839/- on account of alleged delayed payment of Employees Contribution to Provident Fund/Employees State Insurance by invoking the provisions of section 2(24)(x) read with section 36(1)(va) of the Income-tax Act, 1961 2. That the order dated 27.03.2024 passed u/s 250 of the Act by the Ld. Addl/Joint Commissioner of Income Tax (Appeals)-11, Mumbai is against law and facts on the file in as much as he was not justified to uphold the action of CPC Bangalore in adding back a sum of Rs. 5,18,754/- on account of profit on sale of fixed assets (which were disallowed itself by the Appellant Company under section 438 of the Act while filing the return of income) by ignoring the fact that the same is allowable under the Act 3 That the order dated 27.03.2024 passed u/s 250 of the Act by the Ld. Addl/Joint Commissioner of Income Tax (Appeals)-11. Mumbai is against law and facts on the file in as much as he was not justified to uphold the action of CPC Bangalore in passing the order u/s 143(1) of the Act or making adjustments as the same fall beyond the scope of the provisions of section 143(1) of the Act 4 That the Appellant craves to add, amend, alter, modify or delete any or all of the grounds of appeal before or at the time of hearing.

4.

Suffice to say, it has come on record during the course of hearing that hon’ble apex court in the recent landmark judgment in Checkmate Services Pvt. Ltd. Vs. CIT (2022) 448 ITR 518 (SC) has already settled the issue in department’s favour that employees’ contribution to Provident Fund (PF) and Employee’s State Insurance (ESI) has to be deposited on or before the due date in the corresponding statute than that prescribed under section 139(1) of the Act.

5.

Faced with this situation; learned counsel submitted that such a disallowance made in section 143(1) processing is not sustainable in law as it does not fall in either of the corresponding (i) to (v) clauses.

6.

We are of the considered view that case law Rohan Korgaonkar Vs DCIT (2024) 159 taxman.com 321 (Bom.) has already rejected the assessee’s very contentions thereby deciding the issue in department’s favour. 7. Learned counsel lastly contends in respect of assessee’s second substantive ground that both the lower authorities herein have erred in law and in facts in adding back sum of Rs.5,18,754/- on account of profit on sale of fixed assets which was already

3 | P a g e disallowed under section 43B of the Act. The Revenue could hardly dispute that the instant issue requires more a factual verification than a substantive adjudication so as to avoid the impugned double addition. We accordingly direct the learned Assessing Officer to verify these crucial aspects in his consequential computation, as per law.

8.

No other ground or argument has been pressed before us.

More judgments on Section 2(24)(x)

All 2,270 judgments and leading authorities on Section 2(24)(x) →

Recent GST High Court judgments

Search GST case law →