HIGH VOLT ELECRICALS P.LTD,MUMBAI vs. ITO WD W, PALGHAR

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ITA 3813/MUM/2017Status: DisposedITAT Mumbai26 September 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 the disallowance was not justified as the payment was made before the due date of filing the return of income. It relied on the Bombay High Court's decision in CIT vs. Ghatge Patil Transports Ltd.

What were the facts?

The assessee deposited employees' contribution to Provident Fund after the due date under the PF Act but before the due date for filing the return of income. The Assessing Officer disallowed this amount, relying on a CBDT circular.

What were the issues?

Whether the disallowance of employees' contribution to Provident Fund deposited after the PF Act due date but before the return filing due date is valid under Section 43B and Section 36(1)(va).

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

Before: SHRI MANOJ KUMAR AGGARWAL,AM & SHRI RAVISH SOOD, JM

For Appellant: Shri. Virag Shah, A.R, Shri. Manoj Kumar Singh, D.R
For Respondent: Shri. Manoj Kumar Singh, D.R

आदेश / O R D E R

PER RAVISH SOOD, JUDICIAL MEMBER:

1.

The present appeal filed by the assessee for A.Y. 2013-14 is directed against the order passed by the Commissioner of Income Tax (Appeals)-3, Thane, dated 25.04.2017, which in turn arises from the order passed by the A.O under Sec. 143(3) of the Income-tax act, 1961

2 M/s High Volt Electricals Pvt. Ltd. Vs. ACIT (for short ‘Act’), dated 29.02.2016. The assessee assailing the order of the CIT(A) has raised before us the following grounds of appeal:- “1. Employees Contribution to Provident Fund of Rs. 6,30,867/- a) On the facts and in the circumstances of the case and in law, the Hon’ble CIT(A) has erred in confirming addition of Rs. 6,30,867/- payment made towards Employee Contribution to Provident Fund after specific due date.”

2. Briefly stated, the assessee company which is engaged in the business of manufacturing and repair of electrical transformers had filed its return of income for A.Y. 2013-14 on 27.08.2013, declaring total income at Rs. 2,23,68,227/-. The return of income filed by the assessee was processed as such under Sec. 143(1) of the Act. Subsequently, the case of the assessee was selected for scrutiny assessment under Sec. 143(2).

3.

During the course of assessment proceedings, it was observed by the A.O, that the assessee had deposited an amount aggregating to Rs. 6,30,867/- towards Employees Contribution to Provident fund, beyond the stipulated date contemplated under the Provident Fund Act. The assessee relying on the judgment of the Hon’ble Supreme Court in the case of CIT Vs. Alom Extrusions Ltd. (2009) 319 ITR 306 (SC), submitted before the A.O, that as the respective payments were made before the ‘due date’ applicable in its case for furnishing the ‘return of income’ under Sub-section (1) of Sec. 139 for the year under consideration in which the liability to pay such sum was incurred, thus, as per the post amended Sec. 43B of the Act, no disallowance of the aforesaid amount was called for in its hands. However, the A.O was not persuaded to subscribe to the aforesaid claim of the assessee. The A.O held a conviction that as the judgment of the Hon’ble Apex court in the case of Alom Extrusions Ltd. (supra) was rendered in context of Sec. 43B of the Act, thus the same would have no bearing as regards the disallowance of the aforesaid amount under Sec.

3 M/s High Volt Electricals Pvt. Ltd. Vs. ACIT 36(1)(va) r.w. Sec. 2(24)(x) of the Act. In order to fortify his aforesaid view, the A.O relied on the CBDT Circular No. 22/2015, dated 17.12.2015. On the basis of his aforesaid deliberations, the A.O inter alia disallowed the amount of Rs. 6,30,867/- under Sec. 36(1)(va) r.w.s. 2(24)(x) of the Act.

4.

Aggrieved, the assessee carried the matter in appeal before the CIT(A). The CIT(A) after deliberating on the contentions advanced by the assessee before him, was however, not persuaded to accept the same and sustained the aforesaid disallowance.

5.

The assessee being aggrieved with the order of the CIT(A) has carried the matter in appeal before us. The Ld. Authorized Representative (for short ‘A.R’) for the assessee Shri. Virag Shah submitted, that as the assessee had deposited the amount of the employees contribution towards provident fund, before the ‘due date’ contemplated under Sec. 139(1) for filing of its return of income for the year under consideration viz. A.Y 2013-14, thus, no disallowance was called for in its hands. The Ld. A.R in order to buttress his claim that the aforesaid payments were made before the ‘due date’ of filing of the ‘return of income’ for the year under consideration, viz. A.Y. 2013-14, furnished a chart which reads as under :-

Month Employer’s Employee’s P.F. Total Due date of Actual Date Auditors Share Share Admn Payment of Payment Remarks Charges (Inclusive of 5 Days Grace Period) Apr-12 48,590.00 47,255.00 4,358.00 1,00,173.00 20-May-12 28-Aug-12 Delay Delay May-12 55,916.00 54,326.00 5,012.00 1,15,254.00 20-Jun-12 28-Aug-12 Jun-12 54,026.00 52,450.00 4,840.00 1,11,316.00 20-Jul-12 10-Sep-12 Delay Delay Jul-12 56,570.00 54,983.00 5,073.00 1,16,626.00 20-Aug-12 10-Sep-12 Delay Aug-12 56,839.00 55,205.00 5,094.00 1,17,138.00 20-Sep-12 08-Nov-12 Delay Sep-12 58,413.00 56,788.00 5,238.00 1,20,439.00 20-Oct-12 08-Nov-12 Delay Oct-12 63,248.00 61,562.00 5,677.00 1,30,487.00 20-Nov-12 10-Jan-13

4 M/s High Volt Electricals Pvt. Ltd. Vs. ACIT Delay Nov-12 60,484.00 58,777.00 5,424.00 1,24,685.00 20-Dec-12 10-Jan-13 Delay Dec-12 64,620.00 62,880.00 5,799.00 1,33,299.00 20-Jan-13 16-Mar-13 Jan-13 65,079.00 63,362.00 5,843.00 1,34,284.00 20-Feb-13 16-Mar-13 Delay Non-Delay Feb-13 60,730.00 58,996.00 5,444.00 1,25,170.00 20-Mar-13 16-Mar-13 Delay Mar-13 65,077.00 63,309.00 5,840.00 1,34,226.00 20-Apr-13 21-May-13 Total 7,09,592.00 6,89,863.00 63,642.00 14,63,097.00 It was the contention of the Ld. A.R that the lower authorities had erred in observing that the provisions of Sec. 43B were applicable only in respect of the employers contribution to provident fund, and would not take within its sweep the deduction relating to the employees contribution to the said welfare fund, which as per them would fall within the realm of Sec. 36(1)(va) of the Act. It was submitted by the Ld. A.R that the issue under consideration was no longer res integra and is settled by the judgment of the Hon’ble High Court of Bombay in the case of CIT Central, Pune Vs. Ghatge Patil Transports Ltd. (ITA No. 1002 & 1034 of 2012; dated 14.10.2014) (Bom). It was submitted by the Ld. A.R that the Hon’ble High court of Bombay in the aforementioned case had observed that the judgment of the Hon’ble Supreme Court in the case of Alom Extrusion Ltd. (supra), rendered in context of the amendment to Sec. 43B, would be applicable to employees contribution as well as employers contribution. It was submitted by the Ld. A.R, that as the observations of the lower authorities that the post amended Sec. 43B would not be applicable to the employees contribution to provident fund, were not in conformity with the aforesaid judgment of the Hon’ble High court of jurisdiction, thus, the same could not be sustained and were liable to be vacated.

6.

Per contra, the Learned Departmental Representative (for short ‘D.R’) relied on the orders of the lower authorities.

7.

We have heard the authorized representatives of both the parties, perused the orders of the lower authorities and the material

5 M/s High Volt Electricals Pvt. Ltd. Vs. ACIT available on record. We find that our indulgence in the present appeal has been sought by the assessee, for adjudicating, as to whether in the backdrop of the post-amended Sec. 43B of the Act, the lower authorities were justified in disallowing the amount of the employees contribution to provident fund that was deposited by the assessee beyond the stipulated period contemplated under the Provident Fund act, but before the ‘due date’ of filing of its return of income under Sec. 139(1) of the Act. We find that it is an admitted fact, that though the assessee had deposited the employees contribution to provident fund beyond the time period allowed under the PF act, however, the said amounts were paid before the ‘due date’ of filing of the return of income by the assessee under Sec. 139(1) of the Act. We are unable to accept the observations of the lower authorities, that the provisions of Sec. 43B would not be applicable as regards the employees contribution to provident fund, and the same would continue to be governed by Sec. 36(1)(va) r.w.s. 2(24)(x) of the Act. We find that the issue under consideration is squarely covered by the judgment of the Hon’ble High Court of Bombay in the case of CIT Central, Pune Vs. Ghatge Patil Transports Ltd. (ITA No. 1002 & 1034 of 2012; dated 14.10.2014) (Bom). The Hon’ble High Court in its aforesaid order had clearly observed that both employees and employers contribution would be covered under the amendment to Sec. 43B of the Act and the Alom Extrusions (supra) judgment. We thus, are of the considered view that the disallowance of Rs. 6,30,867/- upheld by the CIT(A), not being in conformity with the aforesaid judgment of the Hon’ble High Court cannot be sustained and is hereby vacated.

8.

The disallowance of Rs. 6,30,867/- is deleted, and the order of the CIT(A) to the extent sustaining the said disallowance is set aside.

9.

The appeal of the assessee is allowed.

6 M/s High Volt Electricals Pvt. Ltd. Vs. ACIT

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