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Facts
The assessee filed three appeals against orders for A.Y. 2018-19, 2019-20, and 2020-21, challenging additions made due to the late deposit of ESI/EPF contributions. The Tribunal proceeded ex-parte as the assessee did not appear for hearings, noting that the issue was settled by the Supreme Court.
Held
Following the Supreme Court's decision in Check Mate Services Pvt. Ltd., the Tribunal held that employee contributions to ESI/EPF must be deposited on or before the due date specified in relevant welfare enactments to be eligible for deduction. This principle applies to both scrutiny assessments and intimations under Section 143(1) of the Act, leading to the dismissal of the appeals.
Key Issues
Whether the late deposit of employee's contribution to ESI/EPF is allowable as a deduction under the Income Tax Act, and if the Supreme Court's ruling on this matter applies to assessments under Section 143(1).
Sections Cited
Section 36(1)(iv), Section 36(1)(va), Section 2(24)(x), Section 43B, Section 143(1)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI
Before: SH. N. K. BILLAIYA & SH. KUL BHARAT
BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND SH. KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2018-19, 2019-20 & 2020-21 Orrionstars Innovates Vs. ITO Private Limited Ward- 5 Plot No.203, Orrionstars Panipat Innovates, Sector-25, Part- 2, HUDA, Panipat PAN No.AACCO1866D (APPELLANT) (RESPONDENT) Appellant by None Respondent by Dr. Maninder Kaur Biswas, Sr. DR Date of hearing: 06/02/2024 Date of Pronouncement: 06/02/2024 ORDER PER N. K. BILLAIYA, AM:
, 155/Del/2023 and 156/Del/2023 are three separate appeals by the assessee preferred against three separate orders of NFAC, Delhi dated 29.11.2022 pertaining to A.Y. 2018-19, 2019-20 and 2020-21.
Since common grievance is involved in the captioned appeals, therefore, they were heard together and are disposed of by this common order of the sake of convenience and brevity
These appeals were first listed for hearing on 08.08.2023 and thereafter on several occasions none appeared on behalf of the assessee. Since the impugned issue is now well settled by the decision of the Hon’ble Supreme Court we decided to proceed exparte.
The common grievance in all these appeals relates to the addition on account of late deposit of ESI/ EPF. This issue is now well settled by the Hon’ble Supreme Court in the case of Check Mate Services Pvt. Ltd. 448 ITR 518 wherein the Hon’ble Supreme Court has held as under :-
“53. The distinction between an employer’s contribution which is its primary liability under law – in terms of Section 36(1)(iv), and its liability to deposit amounts received by it or deducted by it (Section 36(1)(va)) is, thus crucial. The former forms part of the employers’ income, and the later retains its character as an income (albeit deemed), by virtue of Section 2(24)(x) - unless the conditions spelt by Explanation to Section 36(1)(va) are satisfied i.e., depositing such amount received or deducted from the employee on or before the due date. In other words, there is a marked distinction between the nature and character of the two amounts – the employer’s liability is to be paid out of its income whereas the second is deemed an income, by definition, since it is the deduction from the employees’ income and held in trust by the employer. This marked distinction has to be borne while interpreting the obligation of every assessee under Section 43B.
In the opinion of this Court, the reasoning in the impugned judgment that the non-obstante clause would not in any manner dilute or override the employer’s obligation to deposit the amounts retained by it or deducted by it from the employee’s income, unless the condition that it is deposited on or before the due date, is correct and justified. The non-obstante clause has to be understood in the context of the entire provision of Section 43B which is to ensure timely payment before the returns are filed, of certain liabilities which are to be borne by the assessee in the form of tax, interest payment and other statutory liability. In the case of these liabilities, what constitutes the due date is defined by the statute. Nevertheless, the assessees are given some leeway in that as long as deposits are made beyond the due date, but before the date of filing the return, the deduction is allowed. That, however, cannot apply in the case of amounts which are held in trust, as it is in the case of employees’ contributions- which are deducted from their income. They are not part of the assessee employer’s income, nor are they heads of deduction per se in the form of statutory pay out. They are others’ income, monies, only deemed to be income, with the object of ensuring that they are paid within the due date specified in the particular law. They have to be deposited in terms of such welfare enactments. It is upon deposit, in terms of those enactments and on or before the due dates mandated by such concerned law, that the amount which is otherwise retained, and deemed an income, is treated as a deduction. Thus, it is an essential condition for the deduction that such amounts are deposited on or before the due date. If such interpretation were to be adopted, the nonobstante clause under Section 43B or anything contained in that provision would not absolve the assessee from its liability to deposit the employee’s contribution on or before the due date as a condition for deduction.”
From the above it can be seen that the Hon’ble Supreme Court has not said that it is applicable only in case of scrutiny assessment and, therefore, in our considered view it is equally applicable on intimation u/s. 143 (1) of the Act.
Respectfully following the same the captioned appeals are dismissed.
Decision announced in the open court on 06.02.2024. 7.